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Supreme Court Of India judgments

59,848 judgments · page 1,172 of 2,993

Supreme Court12 Feb 2008Dismissed

The New Indian Insurance Company Vs Darshana Devi and Others

Supreme Court Of India · (2008) ACJ 1388 : (2008) 2 ALLMR 757 : (2008) 6 ALT 29 : (2008) 2 AWC 1154 Supp : (2008) 3 CLT 414 : (2008) 2 GLH 393 : (2008) 2 JT 430 : (2008) 3 LW 28 : (2008) 2 MLJ 1175 : (2008) 15 PLR 471 : (2008) 2 SCALE 432 : (2008) 7 SCC 416

Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147, 147(1), 149, 149(2), 166
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Supreme Court12 Feb 2008Allowed

Balu @ Bakthvatchalu Vs State of Tamilnadu

Supreme Court Of India · (2008) 1 ACR 1041 : AIR 2008 SC 1434 : (2008) AIRSCW 1456 : (2008) 2 ALT(Cri) 324 : (2008) CriLJ 2066 : (2008) 2 JT 321 : (2008) 39 OCR 842 : (2008) 2 SCALE 419 : (2008) 2 Supreme 220

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 35
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Supreme Court12 Feb 2008Dismissed

Badshah and Others Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 1045 : (2008) 2 ALT(Cri) 299 : (2008) CriLJ 1950 : (2008) 2 JT 316 : (2008) 2 SCALE 414 : (2008) 3 SCC 681 : (2008) 8 UC 799

Evidence Act, 1872 — Section 106, 118Penal Code, 1860 (IPC) — Section 302, 359, 362, 364, 365
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Supreme Court12 Feb 2008Dismissed

Bhanwar Singh Vs Puran and Others

Supreme Court Of India · AIR 2008 SC 1490 : (2008) AIRSCW 1565 : (2008) 2 ALT 80 : (2008) 2 AWC 1364 Supp : (2008) 2 CHN 119 Supp : (2008) 1 CLT 713 : (2008) 2 GLH 376 : (2008) 2 JCR 46 : (2008) 2 JT 486 : (2008) 2 LW 424 : (2008) 2 MLJ 1158 : (2008) 104 RD 703 : (2008) 2 SCALE 3

Hindu Succession Act, 1956 — Section 19, 4, 6, 6(1), 8
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Supreme Court12 Feb 2008Allowed

Bokka Subba Rao Vs Kukkala Balakrishna and Others

Supreme Court Of India · (2008) 2 ALT 58 : (2008) 2 AWC 1950 Supp : (2008) 2 CLT 61 : (2008) 2 JT 401 : (2008) 2 LW 1112 : (2008) 105 RD 266 : (2008) 2 SCALE 396 : (2008) 3 SCC 99

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court12 Feb 2008Dismissed

Jagadeesh and Another Vs State of Karnataka and Others

Supreme Court Of India · AIR 2008 SC 1304 : (2008) AIRSCW 4980 : (2008) AIRSCW 1386 : (2008) 2 JT 308 : (2008) 3 KarLJ 177 : (2008) 2 MLJ 1090 : (2008) 2 SCALE 398 : (2008) 12 SCC 624 : (2008) 2 Supreme 57

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Karnataka Land Reforms (Amendment) Act, 1974 — Section 121A, 4
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Supreme Court12 Feb 2008Disposed Of

Ashok Kumar Vs Sukhwant Singh

Supreme Court Of India · (2008) 02 SC CK 0070

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Sec 21(1)(a)
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Supreme Court11 Feb 2008Allowed

Sirisia Sthal, Imli Chati, Muzaffarpur and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 1303 : (2008) AIRSCW 1363 : (2008) 1 CLT 586 : (2008) 2 JT 398 : (2008) 2 SCALE 379 : (2008) 3 SCC 261 : (2008) 1 Supreme 743

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1997 — Section 2Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 29, 29(2)
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Supreme Court11 Feb 2008Dismissed

Rakesh Vs State of M.P.

Supreme Court Of India · (2008) 1 ACR 992 : AIR 2008 SC 1229 : (2008) AIRSCW 1229 : (2008) CriLJ 1646 : (2008) 2 JT 395 : (2008) 39 OCR 828 : (2008) 2 SCALE 375 : (2008) 14 SCC 504 : (2008) 1 Supreme 709

Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34
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Supreme Court11 Feb 2008Allowed

Gram Panchayat, Village Kum Kalan Vs State of Punjab and Others

Supreme Court Of India · (2009) 3 ALT 12 : (2008) 2 CLT 519 : (2008) 2 JT 505 : (2008) 2 MLJ 1069 : (2008) 151 PLR 443 : (2008) 2 SCALE 380 : (2008) 4 SCC 253

Constitution of India, 1950 — Article 226, 227Punjab Panchayat Act — Section 5, 7Punjab Village Common Lands (Regulation) Act, 1953 — Section 2
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Supreme Court08 Feb 2008Allowed

Divl. Forest Officer, Kothagudem and Others Vs Madhusudhan Rao

Supreme Court Of India · (2008) AIRSCW 4084 : (2008) AIRSCW 1365 : (2008) 3 ALD 125 : (2008) 2 ALLMR 786 : (2008) 3 ALT 39 : (2009) 1 ALT 14 : (2008) 2 CLT 866 : (2008) 117 FLR 578 : (2008) 2 JT 253 : (2008) 2 LLJ 671 : (2008) 2 MLJ 1018 : (2008) 2 SCALE 322 : (2008) 3 SCC 469 :

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 18(2), 20, 37(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)
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Supreme Court08 Feb 2008Disposed Of

B.K. Sri Harsha (D) By L.R. and Another Vs Bharath Heavy Electricals Ltd.

Supreme Court Of India · AIR 2008 SC 1267 : (2008) AIRSCW 1301 : (2008) 3 ALT 20 : (2008) 2 AWC 1947 Supp : (2008) 2 CHN 184 Supp : (2008) 2 CLT 291 : (2008) 1 CTLJ 306 : (2008) 2 JCR 21 : (2008) 3 KarLJ 293 : (2008) 2 LW 695 : (2008) 4 MhLj 402 : (2008) 2 MLJ 1037 : (2008) MPLJ

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10, 16, 20
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Supreme Court08 Feb 2008Disposed Of

Padinjarekara Agencies Limited Vs State of Kerala

Supreme Court Of India · (2008) AIRSCW 3495 : (2008) AIRSCW 1570 : (2008) 1 CLT 679 : (2008) 2 JT 403 : (2008) 3 KLT 719 : (2008) 2 SCALE 317 : (2008) 3 SCC 597 : (2008) 3 Supreme 671 : (2008) 1 UJ 280 : (2008) 13 VST 151

Kerala General Sales Tax Act, 1963 — Section 41
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