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Supreme Court Of India judgments

59,848 judgments · page 1,162 of 2,993

Supreme Court10 Mar 2008Dismissed

Sita Ram Gupta Vs Punjab National Bank and Others

Supreme Court Of India · AIR 2008 SC 2416 : (2008) AIRSCW 3648 : (2008) 2 BC 691 : (2008) 142 CompCas 946 : (2008) 2 CTLJ 118 : (2008) 3 KLT 518 : (2008) 4 MLJ 457 : (2008) 3 MPHT 211 : (2008) 4 SCALE 181 : (2008) 5 SCC 711 : (2008) 1 UC 606

Contract Act, 1872 — Section 130
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Supreme Court07 Mar 2008Allowed

Gautam Sarup Vs Leela Jetly & Ors

Supreme Court Of India · (2009) 2 ALT 21 : (2008) 3 AWC 2844 Supp : (2008) 3 CLT 186 : (2008) 3 KLT 817 : (2008) 5 MhLj 545 : (2008) 4 MLJ 468 : (2008) MPLJ 113 : (2008) 4 Scale 459 : (2008) 7 SCC 85: (2008) 1 UC 613

Code Of Civil Procedure, 1908 — Order 8 Rule 5, Order 12 Rule 6, Order 6 Rule 17Evidence Act, 1872 — Section 58
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Supreme Court07 Mar 2008Dismissed

P.B. Krishnankutty Nair Vs The Regional Director, ESI Corpn. and Another

Supreme Court Of India · (2008) ACJ 1721 : AIR 2008 SC 1726 : (2008) AIRSCW 2373 : (2008) AIRSCW 4996 : (2009) 4 ALT 8 : (2008) 3 CLT 433 : (2008) 2 CTC 681 : (2008) 117 FLR 562 : (2008) 3 JCR 72 : (2008) 4 JT 547 : (2008) 2 KLT 6239 : (2008) 2 LLJ 997 : (2009) 1 LW 144 : (2008)

Employees State Insurance Act, 1948 — Section 2(14), 2(9), 46
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Supreme Court07 Mar 2008Allowed

Nishan Singh Vs State of Punjab

Supreme Court Of India · (2008) 2 ACR 1378 : AIR 2008 SC 1661 : (2008) AIRSCW 1882 : (2008) 13 JT 648 : (2008) 40 OCR 218 : (2008) 3 PLJR 395 : (2008) 3 SCALE 416

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 319(4), 375, 465Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
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Supreme Court07 Mar 2008Dismissed

Yogesh Ramchandra Naikwadi Vs The State of Maharashtra and Others

Supreme Court Of India · AIR 2008 SC 1784 : (2008) AIRSCW 2463 : (2008) 3 ALLMR 835 : (2008) 2 AWC 2109 Supp : (2008) 3 BomCR 639 : (2008) 3 CLT 643 : (2008) 5 JT 368 : (2008) 3 KLT 437 : (2008) 5 MhLj 658 : (2008) 3 MLJ 994 : (2008) 4 SCALE 668 : (2008) 5 SCC 652

Constitution of India, 1950 — Article 142
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Supreme Court07 Mar 2008Dismissed

Periyar and Pareekanni Rubbers Ltd. Vs State of Kerala

Supreme Court Of India · (2008) 13 JT 613 : (2008) 4 SCALE 125 : (2008) 13 VST 538

Constitution of India, 1950 — Article 136Kerala General Sales Tax Act, 1963 — Section 19C, 2, 2(8), 3, 4(1)Transfer of Property Act, 1882 — Section 100
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Supreme Court07 Mar 2008Dismissed

Pramod Kumar Vs U.P. Secondary Education Services Commission and Others

Supreme Court Of India · AIR 2008 SC 1817 : (2008) AIRSCW 2507 : (2008) 3 CLT 233 : (2008) 13 JT 635 : (2008) 4 SCALE 580 : (2008) 7 SCC 153 : (2008) 2 SCC(L&S) 244 : (2009) 1 SLJ 207

Constitution of India, 1950 — Article 142, 226Intermediate Education Regulation — Regulation 1, 7Uttar Pradesh Intermediate Education Act, 1921 — Section 16C(3), 16E, 16EE, 16FF, 16G(2)
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Supreme Court05 Mar 2008Dismissed

R. Rajeshwari Vs H.N. Jagadish

Supreme Court Of India · (2008) 2 ACR 1331 : (2008) 1 ALD(Cri) 636 : (2008) 2 ALT(Cri) 135 : (2008) 4 BC 6 : (2008) 2 BomCR 818 : (2008) 2 CompLJ 20 : (2008) 2 CTC 425 : (2008) 3 GLR 2286 : (2008) 3 JT 405 : (2008) 1 KLJ 954 : (2008) 5 MhLj 404 : (2008) NCC 591 : (2008) 1 OLR 614

Criminal Procedure Code, 1973 (CrPC) — Section 320, 362, 4, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147
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Supreme Court05 Mar 2008Dismissed

G.M. Haryana Roadways Vs Jai Bhagwan and Another

Supreme Court Of India · (2009) 1 ALT 11 : (2008) 2 CLT 325 : (2008) 117 FLR 518 : (2008) 3 JT 616 : (2008) 2 LLJ 663 : (2008) 4 MLJ 392 : (2008) 3 SCALE 448 : (2008) 4 SCC 127 : (2008) 1 SCC(L&S) 1001 : (2009) 2 SLJ 289

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25G, 2A
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Supreme Court05 Mar 2008Dismissed

Sita Ram and Others Vs Moti Lal Nehru Farmers Training Institute

Supreme Court Of India · AIR 2008 SC 1955 : (2008) AIRSCW 2256 : (2008) 1 CLT 318 : (2008) 117 FLR 1191 : (2008) 3 JT 622 : (2008) 2 LLJ 688 : (2008) 4 MLJ 105 : (2008) 4 SCALE 77 : (2008) 5 SCC 75 : (2008) 2 SCC(L&S) 71 : (2008) 2 Supreme 375

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25GUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
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Supreme Court05 Mar 2008Dismissed

Chairman and MD V.S.P. and Others Vs Goparaju Sri Prabhakara Hari Babu

Supreme Court Of India · (2008) 3 ALD 103 : (2008) 3 CLT 140 : (2008) 117 FLR 377 : (2008) 2 GLH 146 : (2008) 4 JT 51 : (2008) 2 LLJ 645 : (2008) 4 MLJ 116 : (2008) 4 SCALE 172 : (2008) 5 SCC 569 : (2008) 3 SLJ 424 : (2008) 2 UPLBEC 1041

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 58
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Supreme Court05 Mar 2008Allowed

Bharjatiya Steel Industries Vs Commissioner, Sales Tax, U.P.

Supreme Court Of India · (2008) 4 SCALE 345 : (2008) 11 SCC 617 : (2008) 13 VST 514

Constitution of India, 1950 — Article 20(2)Foreign Exchange Regulation Act, 1947 — Section 10, 23, 23(1), 23FUttar Pradesh Trade Tax Act, 1948 — Section 15D, 15E, 3, 37(1), 3A
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