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Supreme Court Of India judgments

59,848 judgments · page 1,173 of 2,993

Supreme Court08 Feb 2008Allowed

Raghunath Anant Govilkar Vs State of Maharashtra and Others

Supreme Court Of India · (2008) 1 ACR 985 : (2008) AIRSCW 1375 : (2008) 2 ALD(Cri) 134 : (2008) 2 ALT(Cri) 195 : (2008) 56 BLJR 1000 : (2008) CriLJ 2054 : (2008) 2 GLH 68 : (2008) 68 GLH 2 : (2008) 2 JT 374 : (2008) 39 OCR 716 : (2008) 2 SCALE 303 : (2008) 11 SCC 289 : (2008) 1 S

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 196A, 197, 197(1)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 465
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Supreme Court08 Feb 2008Dismissed

State of Kerala and Others Vs Kurian Abraham Pvt. Ltd. and Another

Supreme Court Of India · (2008) 2 CLT 148 : (2008) 224 ELT 354 : (2008) 303 ITR 284 : (2008) 2 JT 350 : (2008) 2 SCALE 341 : (2008) 3 SCC 582 : (2009) 16 STR 210 : (2008) 13 VST 1

Central Excises and Salt Act, 1944 — Section 37BConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 119(1), 119(2)
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Supreme Court07 Feb 2008Allowed

Life Insurance Corporation of India Vs Jaya Chandel

Supreme Court Of India · (2008) ACJ 1040 : AIR 2008 SC 1310 : (2008) AIRSCW 1404 : (2008) 2 ALLMR 784 : (2008) 6 ALT 8 : (2008) 1 AWC 769 Supp : (2008) 2 CLT 834 : (2008) 1 CPJ 81 : (2008) 2 GLH 301 : (2008) 3 GLR 2304 : (2008) 2 JT 250 : (2008) 2 LW 692 : (2008) 3 MhLj 584 : (20

Insurance Act, 1938 — Section 10, 102, 103, 104, 105Life Insurance Corporation Act, 1956 — Section 43
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Supreme Court07 Feb 2008Dismissed

Swaika Properties Pvt. Ltd. and Another Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2008 SC 1494 : (2008) AIRSCW 1574 : (2008) 3 CLT 40 : (2008) 2 JT 280 : (2008) 2 LW 893 : (2008) 2 MLJ 1014 : (2008) 2 SCALE 271 : (2008) 4 SCC 695 : (2008) 1 Supreme 646

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 18, 4, 4(1), 6Rajasthan Urban Improvement Trust Act, 1959 — Section 52(1), 52(2), 52(5)
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Supreme Court07 Feb 2008Dismissed

Shiv Singh Chak Vs Baby Jain

Supreme Court Of India · (2008) AIRSCW 3363 : (2009) 3 ALT 16 : (2008) 2 AWC 1420 Supp : (2008) 3 CLT 105 : (2008) 3 JT 477 : (2008) 3 SCALE 104 : (2008) 5 SCC 486

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
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Supreme Court07 Feb 2008Disposed Of

State of U.P. Vs Ajai Kumar

Supreme Court Of India · (2008) 2 ACR 1706 : AIR 2008 SC 1269 : (2008) AIRSCW 1303 : (2008) 2 ALD(Cri) 467 : (2008) 3 ALT(Cri) 300 : (2008) 1 CLT 731 : (2008) CriLJ 1937 : (2008) 2 SCALE 276 : (2008) 3 SCC 351 : (2008) 1 Supreme 718

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 307, 394, 411
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Supreme Court07 Feb 2008Allowed

Union of India (UOI) and Others Vs Rajesh Vyas

Supreme Court Of India · (2008) AIRSCW 1432 : (2008) 56 BLJR 1052 : (2008) 2 CLT 837 : (2008) 2 JT 302 : (2008) 2 SCALE 299 : (2008) 3 SCC 386 : (2008) 1 SCC(L&S) 653 : (2008) 1 Supreme 686 : (2008) 1 UPLBEC 632

Air Force Act, 1964 — Section 82Air Force Rules, 1969 — Rule 15(2)Rajasthan High Court Ordinance, 1949 — Section 18
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Supreme Court06 Feb 2008Dismissed

Barkat Ali and Another Vs Badri Narain (D) by LRs.

Supreme Court Of India · AIR 2008 SC 1272 : (2008) AIRSCW 1306 : (2008) 2 ALLMR 780 : (2008) 2 AWC 1939 Supp : (2009) 2 CGLJ 489 : (2008) 1 CLT 85 : (2008) 2 JT 201 : (2008) 1 KLT 1022 : (2008) 2 LW 687 : (2008) 3 RLW 2708 : (2008) 2 SCALE 255 : (2008) 4 SCC 615 : (2008) 1 Suprem

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 23Rajasthan High Court Ordinance, 1949 — Section 11, 18
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Supreme Court06 Feb 2008Allowed

Sri Thimmaiah Vs Shabira and Others

Supreme Court Of India · AIR 2008 SC 1275 : (2008) AIRSCW 1310 : (2008) 2 ALLMR 790 : (2008) 2 ALT 41 : (2008) 2 AWC 1942 Supp : (2008) 3 CHN 166 Supp : (2008) 1 CLT 756 : (2008) 1 GLH 541 : (2008) 2 JT 277 : (2008) 3 KarLJ 296 : (2008) 2 LW 488 : (2008) 4 MhLj 577 : (2008) 5 MLJ

Civil Procedure Code, 1908 (CPC) — Section 96
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Supreme Court05 Feb 2008Dismissed

Vimlesh Kumari Kulshrestha Vs Sambhajirao and Another

Supreme Court Of India · AIR 2009 SC 806 : (2008) 2 ALT 59 : (2008) 2 AWC 1927 Supp : (2008) 3 CHN 169 Supp : (2008) 1 CLT 313 : (2008) 1 CTLJ 387 : (2008) 1 GLH 502 : (2008) 4 JCR 42 : (2008) 2 JLJ 1 : (2008) 2 JT 179 : (2008) 2 LW 887 : (2008) 3 MLJ 295 : (2008) MPLJ 323 : (200

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4)
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Supreme Court05 Feb 2008Partly Allowed

Food Corporation of India and Others Vs Parashotam Das Bansal and Others

Supreme Court Of India · (2008) AIRSCW 1321 : (2008) 2 ALLMR 821 : (2009) 2 ALT 3 : (2008) 2 CALLT 23 : (2008) 1 CLT 337 : (2008) 117 FLR 136 : (2008) 1 JKJ 90 : (2008) 2 MLJ 1009 : (2008) 2 SCALE 205 : (2008) 5 SCC 100 : (2008) 2 SCC(L&S) 76 : (2008) 3 SLJ 13 : (2008) 1 UPLBEC 6

Constitution of India, 1950 — Article 12, 14, 16
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Supreme Court05 Feb 2008Disposed Of

Ramanlal Bhailal Patel and Others Vs State of Gujarat

Supreme Court Of India · AIR 2008 SC 1246 : (2008) AIRSCW 1257 : (2009) 2 ALT 7 : (2008) 3 CLT 80 : (2008) 1 GLH 749 : (2003) 23 GLH 329 : (2008) 3 GLR 1841 : (2008) 2 JT 222 : (2008) 2 MLJ 1042 : (2008) 5 SCC 449 : (2008) 1 Supreme 722

Bombay General Clauses Act, 1904 — Section 3(35)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 63(1), 84CCitizenship Act, 1955 — Section 2
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Supreme Court05 Feb 2008Dismissed

Dharma Naika Vs Rama Naika and Another

Supreme Court Of India · AIR 2008 SC 1276 : (2008) AIRSCW 1312 : (2009) 1 ALT 1 : (2008) 2 JT 192 : (2008) 3 KarLJ 188 : (2008) 3 MLJ 279 : (2008) 2 SCALE 236 : (2008) 2 Supreme 82

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 11, 3, 4, 4(1), 4(2)Transfer of Property Act, 1882 — Section 54
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Supreme Court05 Feb 2008Partly Allowed

Shri V.J. Thomas Vs Shri Pathrose Abraham and Others

Supreme Court Of India · AIR 2008 SC 1503 : (2008) AIRSCW 1598 : (2008) 3 ALLMR 832 : (2008) 3 ALT 23 : (2008) 2 AWC 1944 Supp : (2008) 1 CLT 325 : (2008) 49 GLH 2 : (2008) 2 GLH 49 : (2008) 2 JCR 118 : (2008) 2 JT 289 : (2008) 1 KLT 746 : (2008) 2 LW 370 : (2008) 4 MhLj 720 : (2

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 9 Rule 13Constitution of India, 1950 — Article 136
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Supreme Court05 Feb 2008Allowed

V. Subbulakshmi and Others Vs S. Lakshmi and Another

Supreme Court Of India · (2008) ACJ 936 : AIR 2008 SC 1256 : (2008) AIRSCW 1270 : (2008) 3 ALD 44 : (2008) 2 ALLMR 763 : (2008) 1 AWC 776 Supp : (2008) 2 CLT 497 : (2008) 2 JT 186 : (2008) 2 KLJ 613 : (2008) 4 LW 15 : (2008) 3 MLJ 70 : (2008) 149 PLR 270 : (2008) 1 RLW 625 : (200

Motor Vehicles Act, 1988 — Section 110D, 146, 147, 149(1), 149(2)
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Supreme Court05 Feb 2008Allowed

Smt. Bachahan Devi and Another Vs Nagar Nigam, Gorakhpur and Another

Supreme Court Of India · AIR 2008 SC 1282 : (2008) AIRSCW 1326 : (2008) AIRSCW 4814 : (2009) AIRSCW 117 : (2008) 2 ALD 118 : (2008) 2 ALLMR 299 : (2008) 2 ALT 49 : (2008) 2 AWC 1931 Supp : (2008) 3 CHN 229 Supp : (2008) 2 CTC 790 : (2008) 2 LW 674 : (2008) 3 MLJ 303 : (2008) 152

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Criminal Procedure Code, 1973 (CrPC) — Section 133Licensing and Controlling Theatres and Other Places of Public Amusement in Bombay City Rules, 1884 — Rule 250
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