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Supreme Court Of India judgments

59,848 judgments · page 1,161 of 2,993

Supreme Court12 Mar 2008Dismissed

State of Uttaranchal and Another Vs Sunil Kumar Singh Negi

Supreme Court Of India · AIR 2008 SC 2026 : (2008) AIRSCW 2684 : (2008) 5 ALLMR 443 : (2008) 118 FLR 18 : (2008) 4 JT 303 : (2008) 2 LLJ 874 : (2008) 3 MLJ 292 : (2008) 4 SCALE 22 : (2008) 11 SCC 205 : (2008) 2 SCC(L&S) 1093 : (2008) 2 Supreme 527 : (2008) 8 UC 1104

Constitution of India, 1950 — Article 226, 227
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Supreme Court12 Mar 2008Allowed

Kerala Road Lines Vs Commissioner of Income Tax, Cochin

Supreme Court Of India · (2009) AIRSCW 659 : (2009) AIRSCW 263 : (2008) 215 CTR 401 : (2008) 299 ITR 343 : (2008) 3 JT 635 : (2008) 2 KLT 221 : (2008) 3 SCALE 620 : (2008) 11 SCC 570 : (2008) 168 TAXMAN 308

Income Tax Act, 1961 — Section 256(1), 37, 37(1)
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Supreme Court12 Mar 2008Disposed Of

Himanshu Singh Sabharwal Vs State of M.P. and Others

Supreme Court Of India · (2008) 2 ACR 1649 : AIR 2008 SC 1943 : (2008) AIRSCW 2206 : (2008) 1 ALD(Cri) 865 : (2008) 3 ALT(Cri) 183 : (2008) 56 BLJR 1257 : (2008) 2 JLJ 160 : (2008) 3 JT 550 : (2008) 40 OCR 678 : (2008) 4 SCALE 93 : (2008) 3 SCC 602 : (2008) 1 UJ 495

Criminal Procedure Code, 1973 (CrPC) — Section 311, 406Evidence Act, 1872 — Section 165
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Supreme Court12 Mar 2008Allowed

Manipal Academy of Higher Education Vs Provident Fund Commissioner

Supreme Court Of India · AIR 2008 SC 1951 : (2008) AIRSCW 2216 : (2009) 4 ALT 23 : (2008) 3 CLT 70 : (2008) 117 FLR 358 : (2009) 77 GLH 3 : (2009) 3 GLH 77 : (2008) 4 JT 31 : (2008) 3 KarLJ 686 : (2008) 2 KLT 155 : (2008) 2 LLJ 666 : (2008) 5 MLJ 366 : (2008) 4 SCALE 53 : (2008)

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6
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Supreme Court11 Mar 2008Disposed Of

E. Micheal Raj Vs Intelligence Officer, Narcotic Control Bureau

Supreme Court Of India · (2008) 2 ACR 2204 : AIR 2008 SC 1720 : (2008) AIRSCW 2365 : (2008) 2 ALT(Cri) 110 : (2008) 1 CLT 378 : (2008) CriLJ 2250 : (2008) 4 JT 523 : (2008) 2 KLT 36 : (2008) NCC 637 : (2008) 4 RLW 3549 : (2008) 4 SCALE 592 : (2008) 5 SCC 161

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 17, 18, 2, 21
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Supreme Court11 Mar 2008Allowed

Ramgarh Cantonment Board and Another Vs State of Jharkhand and Others

Supreme Court Of India · (2009) 4 ALT 17 : (2008) 3 JT 590 : (2008) 4 SCALE 162 : (2008) 11 SCC 223 : (2008) 15 VST 550

Bihar and Orissa Municipal Act, 1922 — Section 137, 138, 150, 3(30), 3(30A)Cantonments Act, 1924 — Section 60, 60(1)Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 3(2)
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Supreme Court11 Mar 2008Allowed

Rathnaiah Vs State of Karnataka

Supreme Court Of India · (2008) 2 ACR 1648 : (2008) AIRSCW 2890 : (2008) 2 CLT 875 : (2008) 3 JT 564 : (2008) 3 SCALE 468 : (2008) 3 SCC 479 : (2008) 2 Supreme 623

Penal Code, 1860 (IPC) — Section 324, 34, 342, 376
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Supreme Court11 Mar 2008Allowed

Chander Kanta Bansal Vs Rajinder Singh Anand

Supreme Court Of India · AIR 2008 SC 2234 : (2008) AIRSCW 3225 : (2008) 4 ALLMR 423 : (2009) 3 ALT 21 : (2008) 2 CHN 202 Supp : (2008) 1 CLT 347 : (2008) 149 DLT 253 : (2008) 2 GLH 477 : (2008) 3 JCR 75 : (2008) 4 JT 496 : (2008) 230 MhLj 161 : (2008) 6 MhLj 161 : (2008) MPLJ 269

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
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Supreme Court11 Mar 2008Allowed

Divine Retreat Centre Vs State of Kerala and Others

Supreme Court Of India · (2008) 2 ACR 1346 : AIR 2008 SC 1614 : (2008) AIRSCW 1793 : (2008) 56 BLJR 1231 : (2008) CriLJ 1891 : (2008) 2 GLH 105 : (2008) 3 JT 353 : (2008) 2 KarLJ 105 : (2008) 2 KLJ 105 : (2008) 1 KLT 1042 : (2008) 40 OCR 229 : (2008) 4 PLJR 19 : (2008) 3 SCALE 53

Constitution of India, 1950 — Article 32, 136, 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157, 170, 200, 482Penal Code, 1860 (IPC) — Section 376
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Supreme Court10 Mar 2008Disposed Of

Ganga Nagar Central Coop. Bank Ltd. Vs Pushpa Rani and Another

Supreme Court Of India · AIR 2008 SC 1908 : (2008) AIRSCW 2147 : (2008) 3 ALT 6 : (2008) 2 AWC 1250 Supp : (2008) 3 CHN 81 Supp : (2008) CLT 311 : (2008) 146 CompCas 363 : (2008) 3 JT 570 : (2008) 4 MhLj 703 : (2008) MPLJ 321 : (2008) OLR 311 : (2008) 3 SCALE 626 : (2008) 5 SCC 5

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Supreme Court10 Mar 2008Disposed Of

Mahaboob Vs Maktumsab

Supreme Court Of India · (2009) 4 ALT 2 : (2008) 4 JT 300 : (2008) 3 KarLJ 664 : (2008) 4 SCALE 17 : (2008) 11 SCC 586

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court10 Mar 2008Dismissed

Mahant Ram Khilawan Das Vs State of M.P.

Supreme Court Of India · (2008) AIRSCW 2737 : (2009) 1 ALT 4 : (2008) 3 ALT 1 : (2008) 2 AWC 1235 Supp : (2008) 2 CHN 153 Supp : (2008) 13 JT 583 : (2008) 2 MPJR 300 : (2008) 105 RD 33 : (2008) 4 SCALE 89 : (2008) 11 SCC 613

Madhya Pradesh Land Revenue Code, 1954 — Section 115
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Supreme Court10 Mar 2008Allowed

Shivnath Rai Harnarain (India) Ltd. Vs Abdul Ghaffar Abdul Rehman (Dead) by L.Rs.

Supreme Court Of India · AIR 2008 SC 1906 : (2008) AIRSCW 2135 : (2008) 3 ALT 43 : (2008) 2 ARBLR 121 : (2008) 2 AWC 1204 Supp : (2008) 1 CLT 360 : (2008) 142 CompCas 855 : (2008) 2 CompLJ 352 : (2008) 4 CTC 644 : (2008) 4 JT 288 : (2008) 6 MhLj 186 : (2008) 3 MLJ 945 : (2008) MP

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 42
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Supreme Court10 Mar 2008Dismissed

Venkateshappa Vs State of Karnataka and Others

Supreme Court Of India · AIR 2008 SC 2686 : (2008) AIRSCW 4490 : (2008) 4 JT 273 : (2008) 3 SCALE 561 : (2008) 11 SCC 129 : (2008) 2 Supreme 325

Karnataka High Court Act, 1961 — Section 4Karnataka Land Reforms Act, 1961 — Section 141, 44, 44(1), 44(2)
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