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Supreme Court Of India judgments

59,848 judgments · page 1,169 of 2,993

Supreme Court19 Feb 2008Dismissed

Thiruvengada Pillai Vs Navaneethammal and Another

Supreme Court Of India · AIR 2008 SC 1541 : (2008) AIRSCW 1684 : (2008) 3 ALD 112 : (2008) 2 AWC 1374 Supp : (2008) 2 CHN 97 Supp : (2008) 2 CLT 898 : (2008) 1 CTLJ 324 : (2008) 1 GLH 689 : (2008) 2 JT 585 : (2008) 2 KLT 267 : (2008) 2 LW 447 : (2008) 2 MLJ 1115 : (2009) 106 RD 1

Evidence Act, 1872 — Section 45, 47, 73Stamp Act, 1899 — Section 35, 37, 54
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Supreme Court19 Feb 2008Allowed

Arun Kumar Vs The State of Bihar and Another

Supreme Court Of India · AIR 2008 SC 1516 : (2008) AIRSCW 1616 : (2008) CriLJ 1924 : (2008) 2 JT 584 : (2008) 39 OCR 927 : (2008) 2 SCALE 641 : (2008) 3 SCC 203 : (2008) 2 Supreme 246 : (2008) 1 UC 487

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Supreme Court19 Feb 2008Dismissed

Prasad Kurien and Others Vs K.J. Augustin and Others

Supreme Court Of India · (2008) AIRSCW 1667 : (2009) 2 ALT 9 : (2008) 2 CLT 137 : (2008) 3 JT 40 : (2008) 2 KLJ 131 : (2008) 2 KLT 131 : (2008) 3 MLJ 45 : (2008) 3 SCALE 121 : (2008) 3 SCC 529 : (2008) 1 SCC(L&S) 856

Constitution of India, 1950 — Article 309Kerala Public Services Act, 1968 — Section 2, 2(1), 3Kerala State and Subordinate Services Rules, 1958 — Rule 2, 5
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Supreme Court19 Feb 2008Allowed

AFHQ/ISOs SOs (DP) Association and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 2 CLT 807 : (2008) 2 JT 508 : (2008) 3 MLJ 97 : (2008) 2 SCALE 642 : (2008) 3 SCC 331 : (2008) 1 SCC(L&S) 631

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 30, 34, 34(6)Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 3Punjab Civil Services (Executive Branch) (Class I) Rules, 1976 — Rule 18, 21
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Supreme Court18 Feb 2008Dismissed

Brij Narain Singh Vs Adya Prasad (dead) and Others

Supreme Court Of India · AIR 2008 SC 1553 : (2008) AIRSCW 2877 : (2008) AIRSCW 1702 : (2009) 1 ALT 46 : (2008) 2 AWC 1415 Supp : (2008) 3 CHN 101 Supp : (2008) 3 JT 1 : (2008) 3 LW 747 : (2008) 3 MLJ 76 : (2008) 105 RD 161 : (2008) 2 SCALE 676 : (2008) 11 SCC 558 : (2008) 1 UJ 48

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 11, 144Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
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Supreme Court18 Feb 2008Allowed

Severn Trent Water Purification, Inc. Vs Chloro Controls (India) Private Ltd. and Another Chloro Controls (India) Private Ltd. and Another Vs Severn Trent Water Purification, Inc. Severn Trent Wa

Supreme Court Of India · AIR 2009 SC 1290 : (2009) AIRSCW 729 : (2008) 2 CLT 406 : (2010) 2 CompLJ 31 : (2008) 2 JT 618 : (2008) 4 LW 369 : (2008) 2 MLJ 1140 : (2008) 3 SCALE 24 : (2008) 4 SCC 380 : (2008) 82 SCL 435 : (2008) 1 UJ 339

Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1867 — Section 40Companies Act, 1948 — Section 224, 224(1)
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