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Supreme Court Of India judgments

59,848 judgments · page 1,167 of 2,993

Supreme Court22 Feb 2008Allowed

Sumitomo Corporation Vs CDC Financial Services (Mauritius) Ltd. and Others

Supreme Court Of India · AIR 2008 SC 1594 : (2008) AIRSCW 1766 : (2008) 1 ARBLR 452 : (2008) 2 CLT 304 : (2008) 1 CompLJ 393 : (2008) 3 JT 32 : (2008) 4 LW 41 : (2008) 4 MhLj 31 : (2008) MPLJ 144 : (2008) 3 SCALE 92 : (2008) 4 SCC 91 : (2008) 82 SCL 495

Arbitration and Conciliation Act, 1996 — Section 2, 37, 44, 45, 47Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Companies Act, 1956 — Section 10(1), 10F, 2(11), 397, 398
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Supreme Court22 Feb 2008Disposed Of

Pulin Das @ Panna Koch Vs State of Assam

Supreme Court Of India · (2008) AIRSCW 1578 : (2008) 56 BLJR 1201 : (2008) 1 CLT 328 : (2008) CriLJ 2070 : (2009) 2 GLT 9 : (2008) 2 JT 574 : (2008) 2 SCALE 729 : (2008) 5 SCC 89 : (2008) 2 Supreme 98

Criminal Procedure Code, 1973 (CrPC) — Section 313Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 20A, 20A(1), 20A(2), 3
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Supreme Court22 Feb 2008Allowed

Sobhagyamal and Another Vs Gopal Das Nikhra

Supreme Court Of India · AIR 2008 SC 1519 : (2008) AIRSCW 1621 : (2009) 1 ALT 35 : (2008) 3 CHN 117 Supp : (2008) 2 CLT 381 : (2008) 2 JLJ 422 : (2008) 3 JT 8 : (2008) MPLJ 658 : (2008) 3 SCALE 245 : (2008) 3 SCC 788 : (2008) 2 Supreme 180

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13, 13(1)
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Supreme Court22 Feb 2008Disposed Of

Jaswant Kumar Vyas Vs Krishna Dev Sharma

Supreme Court Of India · (2009) 2 ALT 31 : (2008) 2 AWC 1306 Supp : (2008) 2 CHN 187 Supp : (2008) 2 CLT 859 : (2008) 6 JT 241 : (2008) 3 SCALE 138 : (2008) 3 SCC 454

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 106
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Supreme Court22 Feb 2008Allowed

State of Rajasthan Vs Rohitas and Others

Supreme Court Of India · AIR 2008 SC 1524 : (2008) AIRSCW 2865 : (2008) AIRSCW 1627 : (2008) CriLJ 1925 : (2008) 3 JT 111 : (2008) 2 SCALE 737 : (2008) 15 SCC 491 : (2008) 2 Supreme 136 : (2008) 1 UC 511

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(5)Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court22 Feb 2008Allowed

State of Rajasthan Vs Rajendra Prasad Jain

Supreme Court Of India · (2008) 2 ACR 1644 : AIR 2008 SC 1589 : (2008) AIRSCW 1759 : (2008) 2 ALD(Cri) 82 : (2008) CriLJ 1935 : (2008) 3 JT 159 : (2008) 2 SCALE 746 : (2008) 15 SCC 711 : (2008) 2 Supreme 133

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(1), 378(2), 378(3)Prevention of Corruption Act, 1947 — Section 13(1), 13(2), 7
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Supreme Court22 Feb 2008Dismissed

Madan Mohan Sharma and Another Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2008 SC 1657 : (2008) AIRSCW 3296 : (2008) AIRSCW 1850 : (2008) 2 CLT 370 : (2008) 119 FLR 1 : (2008) 3 JT 304 : (2008) 4 RLW 3525 : (2008) 2 SCALE 740 : (2008) 3 SCC 724 : (2008) 1 SCC(L&S) 885 : (2008) 2 UPLBEC 61

Rajasthan Panchayat Samitis and Zila Parishads Service Rules, 1959 — Rule 17(2)Rajasthan Panchayati Raj Rules, 1996 — Rule 266, 274, 296
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Supreme Court22 Feb 2008Dismissed

Pradeep Kumar Vs Hajari Lal

Supreme Court Of India · AIR 2008 SC 1689 : (2008) AIRSCW 1964 : (2008) 3 ALLMR 466 : (2009) 2 ALT 18 : (2008) 1 CLT 665 : (2008) 3 JT 335 : (2008) 4 RLW 3523 : (2008) 3 SCALE 488 : (2008) 3 SCC 299

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 136
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