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Supreme Court Of India judgments

59,848 judgments · page 1,163 of 2,993

Supreme Court05 Mar 2008Dismissed

Dhananjay Malik and Others Vs State of Uttaranchal and Others

Supreme Court Of India · AIR 2008 SC 1913 : (2008) AIRSCW 2158 : (2009) 1 ALT 47 : (2008) 1 CLT 753 : (2008) 3 JT 611 : (2008) 2 KLT 969 : (2008) 3 PLJR 271 : (2008) 3 SCALE 425 : (2008) 4 SCC 171 : (2008) 1 SCC(L&S) 1005 : (2008) 2 Supreme 328

Constitution of India, 1950 — Article 309
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Supreme Court05 Mar 2008Dismissed

Tanusree Basu and Others Vs Ishani Prasad Basu and Others

Supreme Court Of India · AIR 2008 SC 1909 : (2008) AIRSCW 2152 : (2008) 4 ALT 41 : (2008) 2 AWC 1199 Supp : (2008) 2 CALLT 36 : (2008) 2 CHN 146 Supp : (2008) 1 CLT 833 : (2008) 3 JT 605 : (2008) 4 MLJ 252 : (2008) 105 RD 387 : (2008) 4 SCALE 71 : (2008) 4 SCC 791 : (2008) 2 Supr

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
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Supreme Court05 Mar 2008Dismissed

Bharat Coking Coal Ltd. Vs Annapurna Construction

Supreme Court Of India · AIR 2008 SC 2028 : (2008) AIRSCW 2686 : (2008) 1 ARBLR 545 : (2008) 56 BLJR 1596 : (2008) 3 CLT 582 : (2008) 4 JT 390 : (2008) 4 MLJ 480 : (2008) 4 SCALE 316 : (2008) 6 SCC 732 : (2008) 2 Supreme 576 : (2008) 1 UC 596 : (2008) 1 UJ 553

Arbitration Act, 1940 — Section 14(2), 2, 21, 30, 8Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2, 2(1), 34
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Supreme Court05 Mar 2008Allowed

Lohia Sheet Products Vs Commissioner of Customs, New Delhi

Supreme Court Of India · (2008) 126 ECC 173 : (2008) 152 ECR 173 : (2008) 224 ELT 349 : (2008) 4 JT 443 : (2008) 4 SCALE 354 : (2008) 11 SCC 510

Central Excises and Salt Act, 1944 — Section 5A(1)Customs Act, 1962 — Section 12, 130ECustoms Tariff Act, 1975 — Section 2, 3, 3(1)
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Supreme Court05 Mar 2008Dismissed

Bihar Finance Service H.C. Coop. Soc. Ltd. Vs Gautam Goswami and Others

Supreme Court Of India · AIR 2008 SC 1975 : (2008) AIRSCW 2309 : (2009) 4 ALT 7 : (2008) 2 AWC 2102 Supp : (2008) 3 CLT 380 : (2008) 4 JT 374 : (2008) 4 SCALE 306 : (2008) 5 SCC 339 : (2008) 2 Supreme 335

Constitution of India, 1950 — Article 129, 226Land Acquisition Act, 1894 — Section 16, 4, 40, 5A, 6Land Acquisition Rules — Rule 4
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Supreme Court04 Mar 2008Allowed

Moni Shankar Vs Union of India (UOI) and Another

Supreme Court Of India · (2008) 2 BomCR 774 : (2008) 2 CLT 105 : (2008) 118 FLR 1092 : (2008) 3 JT 484 : (2008) 4 MLJ 270 : (2008) 3 PLJR 292 : (2008) 3 SCALE 455 : (2008) 3 SCC 484 : (2008) 1 SCC(L&S) 819 : (2008) 3 SLJ 325 : (2008) 2 UPLBEC 2000

Evidence Act, 1872 — Section 57Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9, 9(21)
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Supreme Court04 Mar 2008Disposed Of

Suresh Vs Yeotmal Dist. Central Co-op. Bank Ltd. and Another

Supreme Court Of India · AIR 2008 SC 2432 : (2008) AIRSCW 3724 : (2008) 5 ALLMR 1002 : (2009) 4 ALT 10 : (2008) 2 BomCR 768 : (2008) 3 JT 524 : (2008) 4 SCALE 65 : (2008) 12 SCC 558

Bombay Industrial Relations Act, 1946 — Section 42, 42(1)Constitution of India, 1950 — Article 226Maharashtra Co-operative Societies Act, 1960 — Section 74(1)
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Supreme Court04 Mar 2008Dismissed

Jyoti Prakash Rai @ Jyoti Prakash Vs State of Bihar

Supreme Court Of India · (2008) 2 ACR 1259 : AIR 2008 SC 1696 : (2008) AIRSCW 1985 : (2008) 2 ALT(Cri) 52 : (2008) 3 CALLT 30 : (2008) CLT 615 : (2008) 3 JT 397 : (2008) OLR 615 : (2008) 3 PLJR 280 : (2008) 3 SCALE 348 : (2008) 15 SCC 223 : (2008) 2 Supreme 583

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 35
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Supreme Court04 Mar 2008Allowed

Pancham Chand and Others Vs State of Himachal Pradesh and Others

Supreme Court Of India · AIR 2008 SC 1888 : (2008) AIRSCW 2111 : (2008) 3 ALT 4 : (2008) 2 AWC 1109 Supp : (2008) 3 CHN 110 Supp : (2008) 3 CLT 207 : (2008) 3 JT 498 : (2008) 5 MhLj 525 : (2008) 4 MLJ 265 : (2008) MPLJ 99 : (2008) 1 OLR 762 : (2008) 3 PLJR 286 : (2008) 3 SCALE 37

Constitution of India, 1950 — Article 162, 166Motor Vehicles Act, 1988 — Section 2(41), 2(47), 66, 67, 68
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Supreme Court04 Mar 2008Dismissed

Trimbak Vs State of Maharashtra

Supreme Court Of India · (2008) 2 ACR 1255 : (2008) 2 ALD(Cri) 85 : (2008) 2 ALT(Cri) 78 : (2008) 3 JT 375 : (2008) NCC 449 : (2008) 4 PLJR 241 : (2008) 3 SCALE 405

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 300, 302, 304I, 307, 324
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Supreme Court04 Mar 2008Dismissed

Eastern Coalfields Ltd. and Others Vs Kalyan Banerjee

Supreme Court Of India · (2008) 3 ALLMR 449 : (2008) 6 ALT 24 : (2008) 2 CALLT 30 : (2008) 2 CLT 30 : (2008) 2 CLT 860 : (2008) 142 CompCas 731 : (2008) 2 CTC 699 : (2008) 2 GLH 317 : (2008) 3 JT 565 : (2008) 3 MhLj 579 : (2008) 3 MLJ 977 : (2008) MPLJ 526 : (2008) 2 PLJR 232 : (

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(1), 226(2)
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Supreme Court04 Mar 2008Disposed Of

Ganpatbhai Mahijibhai Solanki Vs State of Gujarat and Others

Supreme Court Of India · (2008) 2 AWC 1252 Supp : (2008) 2 CHN 114 Supp : (2008) 3 JT 452 : (2008) 2 LW 970 : (2008) 3 MLJ 982 : (2008) 151 PLR 458 : (2008) 3 SCALE 556 : (2008) 12 SCC 353

Constitution of India, 1950 — Article 136Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 23, 33
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Supreme Court04 Mar 2008Dismissed

P. Swaroopa Rani Vs M. Hari Narayana @ Hari Babu

Supreme Court Of India · (2008) 2 ACR 1661 : AIR 2008 SC 1884 : (2008) AIRSCW 2106 : (2008) 2 ALT 123 : (2008) 3 CHN 95 Supp : (2008) 106 CLT 539 : (2008) 5 CTC 358 : (2008) 6 MhLj 509 : (2008) MPLJ 512 : (2008) 3 PLJR 299 : (2008) 3 RLW 2293 : (2008) 3 SCALE 501 : (2008) 5 SCC 7

Civil Procedure Code, 1908 (CPC) — Section 151, 94Criminal Procedure Code, 1973 (CrPC) — Section 145, 195(1)Transfer of Property Act, 1882 — Section 53A
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Supreme Court04 Mar 2008Allowed

Mukesh Kumar Badoni Vs State of Punjab and Others

Supreme Court Of India · (2008) 6 ALT 30 : (2008) 1 CLT 812 : (2008) 117 FLR 371 : (2008) 3 JT 638 : (2008) 3 SCALE 486 : (2008) 4 SCC 446 : (2008) 1 SCC(L&S) 1047 : (2009) 1 SLJ 199

Constitution of India, 1950 — Article 136
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Supreme Court04 Mar 2008Disposed Of

Sardari and Others Vs Sushil Kumar and Others

Supreme Court Of India · (2008) ACJ 1307 : (2008) 3 ALT 26 : (2008) 2 AWC 1105 Supp : (2008) 3 JCR 3 : (2008) 3 JT 458 : (2008) 151 PLR 427 : (2008) 3 SCALE 570

Central Motor Vehicles Rules, 1989 — Rule 16Constitution of India, 1950 — Article 136Motor Vehicles Act, 1939 — Section 110A, 147, 149, 15(1), 3
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Supreme Court04 Mar 2008Allowed

Commnr. of Central Excise, T.N. Vs Vinayaga Body Building Indus. Ltd.

Supreme Court Of India · (2009) AIRSCW 1650 : (2008) 2 CLT 351 : (2008) 126 ECC 91 : (2008) 152 ECR 91 : (2008) 224 ELT 3 : (2008) 3 JT 447 : (2008) 3 SCALE 464 : (2008) 3 SCC 666

Central Excise Rules, 1944 — Rule 4(1)Central Excises and Salt Act, 1944 — Section 11AMotor Vehicles Act, 1988 — Section 2(22)
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