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Supreme Court Of India judgments

59,848 judgments · page 1,165 of 2,993

Supreme Court29 Feb 2008Allowed

National Insurance Co. Ltd. Vs Prema Devi and Others

Supreme Court Of India · (2008) ACJ 1149 : (2008) 2 AWC 1114 Supp : (2008) 2 CTC 785 : (2008) 3 JT 320 : (2008) 2 LW 911 : (2008) 4 MPHT 18 : (2008) 40 OCR 178 : (2008) 3 SCALE 393 : (2008) 5 SCC 403

Motor Vehicles Act, 1988 — Section 140, 145, 147, 147(1), 2(14)
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Supreme Court28 Feb 2008Dismissed

Commissioner of Central Excise, Jaipur Vs Scan Synthetics Ltd.

Supreme Court Of India · (2008) AIRSCW 1431 : (2008) 2 CLT 842 : (2008) 126 ECC 3 : (2008) 152 ECR 3 : (2008) 224 ELT 12 : (2008) 3 JT 463 : (2008) 3 SCALE 335 : (2008) 3 SCC 400

Central Excise (Valuation) Rules, 1975 — Rule 6Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 14A, 35L, 4(1)
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Supreme Court28 Feb 2008Dismissed

Vijay Kumar Karwa Vs Official Liquidator, Rohtas Inds. Ltd.

Supreme Court Of India · AIR 2008 SC 1613 : (2008) AIRSCW 1791 : (2008) 3 ALLMR 431 : (2008) 1 CLT 761 : (2008) 142 CompCas 438 : (2008) 2 CompLJ 28 : (2008) 3 JT 325 : (2008) 2 LW 968 : (2008) 3 MLJ 941 : (2008) 3 SCALE 311 : (2008) 4 SCC 222 : (2008) 82 SCL 398 : (2008) 2 Supre

Companies Act, 1956 — Section 483
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Supreme Court28 Feb 2008Dismissed

Goa Carbon Ltd. Vs Commissioner of Trade Tax

Supreme Court Of India · (2008) 3 JT 316 : (2008) 3 SCALE 385 : (2008) 11 SCC 176 : (2008) 13 VST 456

Constitution of India, 1950 — Article 366(29A)Uttar Pradesh Trade Tax Act, 1948 — Section 10, 3F
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Supreme Court28 Feb 2008Disposed Of

C.C.T. Orissa and Others Vs Indian Explosives Ltd.

Supreme Court Of India · AIR 2008 SC 1631 : (2008) AIRSCW 1815 : (2008) 2 CLT 355 : (2008) 3 SCALE 307 : (2008) 3 SCC 688 : (2008) 14 VST 1

Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 11, 12(8), 23(4), 5(1)Orissa Sales Tax Rules, 1947 — Rule 80
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Supreme Court27 Feb 2008Disposed Of

Vidyodaya Trust Vs Mohan Prasad R. and Others

Supreme Court Of India · AIR 2008 SC 1633 : (2008) AIRSCW 1817 : (2008) 2 AWC 1591 Supp : (2008) 2 CALLT 44 : (2008) 3 CHN 154 Supp : (2008) 2 CLT 315 : (2008) 2 CLT 44 : (2008) 3 CTC 868 : (2008) 3 JT 119 : (2008) 2 KLT 68 : (2008) 2 LW 724 : (2008) 4 MhLj 18 : (2008) 3 MLJ 967

Civil Procedure Code Amendment Act, 1976 — Section 92(3)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 11 Rule 21, Order 23 Rule 1, 104(1), 115Constitution of India, 1950 — Article 227
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Supreme Court27 Feb 2008Dismissed

The Government of Andhra Pradesh Vs P. Bhaskar and Others

Supreme Court Of India · (2008) 3 ALD 132 : (2009) 3 ALT 1 : (2008) 118 FLR 113 : (2008) 3 JT 214 : (2008) 3 SCALE 265 : (2008) 11 SCC 687 : (2008) 2 SCC(L&S) 1100 : (2008) 3 SLJ 7 : (2008) 2 UPLBEC 1809

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 16, 22, 33, 37Constitution of India, 1950 — Article 309
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Supreme Court27 Feb 2008Disposed Of

Prabhu Dayal Vs Sadhan Sahkari Samiti Mujuri Vikas Khand Paniyara and Others

Supreme Court Of India · AIR 2008 SC 1681 : (2008) AIRSCW 1944 : (2008) 6 ALT 27 : (2008) 2 AWC 1602 Supp : (2008) 1 CLT 796 : (2008) 3 JT 323 : (2008) 2 LLJ 499 : (2008) 3 MLJ 949 : (2008) 3 SCALE 309 : (2008) 4 SCC 34 : (2008) 1 SCC(L&S) 1069 : (2008) 2 UPLBEC 1838

Minimum Wages Act, 1948 — Section 26(2)Payment of Wages Act, 1936 — Section 15Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H
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Supreme Court27 Feb 2008Allowed

Uttaranchal Transport Corporation Vs Sanjay Kumar Nautiyal

Supreme Court Of India · (2008) 3 ALLMR 468 : (2008) 6 ALT 27 : (2008) 117 FLR 1180 : (2008) 3 JT 210 : (2008) 2 LLJ 313 : (2008) 3 MLJ 955 : (2008) 3 SCALE 400 : (2008) 12 SCC 131 : (2009) 1 SCC(L&S) 129 : (2008) 2 UPLBEC 1804

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(2A)
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Supreme Court27 Feb 2008Dismissed

Ramesh Kumar Vs State of Haryana

Supreme Court Of India · (2008) 2 ACR 1641 : (2008) 1 CLT 363 : (2008) 3 SCALE 181 : (2008) 5 SCC 139

Penal Code, 1860 (IPC) — Section 148, 149, 376(2), 506
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Supreme Court27 Feb 2008Allowed

State of West Bengal and Another Vs Mahua Sarkar

Supreme Court Of India · AIR 2008 SC 1591 : (2008) AIRSCW 1721 : (2008) 3 ALLMR 437 : (2008) 56 BLJR 1195 : (2008) 2 CHN 130 Supp : (2008) 3 JCR 6 : (2008) 3 MLJ 986 : (2008) 3 SCALE 199 : (2008) 12 SCC 763 : (2008) 1 UJ 393

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (West Bengal Amendment) Act, 1988 — Section 17
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Supreme Court27 Feb 2008Allowed

Vidyodaya Trust Vs Mohan Prasad and Others

Supreme Court Of India · AIR 2008 SC 1633 : (2008) 2 AWC 1591 Supp : (2008) 2 CALLT 44 : (2008) 3 CHN 154 Supp : (2008) 2 CLT 315 : (2008) 2 CLT 44 : (2008) 3 CTC 868 : (2008) 3 JT 119 : (2008) 2 KLT 68 : (2008) 2 LW 724 : (2008) 4 MhLj 18 : (2008) 3 MLJ 967 : (2008) MPLJ 133 : (

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 11 Rule 21, Order 23 Rule 1, 104(1), 115, 92Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 34
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Supreme Court27 Feb 2008Allowed

Commissioner of Income Tax, Chennai Vs Bilahari Investment (P) Ltd.

Supreme Court Of India · (2008) AIRSCW 4930 : (2008) AIRSCW 2635 : (2008) 2 CLT 503 : (2008) 143 CompCas 449 : (2008) 215 CTR 201 : (2008) 299 ITR 1 : (2008) 3 JT 291 : (2008) 3 SCALE 147 : (2008) 4 SCC 232 : (2008) 2 Supreme 361 : (2008) 168 TAXMAN 95

Companies Act, 1956 — Section 211(2)Income Tax Act, 1922 — Section 10(1)
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