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Supreme Court Of India judgments

59,848 judgments · page 1,174 of 2,993

Supreme Court05 Feb 2008Disposed Of

Baboolal Sharda and Another Vs Smt. Savitribai and Others

Supreme Court Of India · AIR 2008 SC 1312 : (2008) AIRSCW 1407 : (2008) 2 JT 216 : (2008) 2 SCALE 214 : (2008) 11 SCC 390 : (2008) 1 Supreme 766

Constitution of India, 1950 — Article 227Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 15, 2, 5, 5(2), 5(
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Supreme Court04 Feb 2008Allowed

Jagtamba Devi Vs Hem Ram and Others

Supreme Court Of India · (2008) 2 ACR 1697 : (2008) AIRSCW 1092 : (2008) 2 ALT(Cri) 69 : (2008) CriLJ 1628 : (2008) 1 OLR 527 : (2008) 2 SCALE 180 : (2008) 3 SCC 509 : (2008) 1 Supreme 750

Criminal Procedure Code, 1973 (CrPC) — Section 107, 150, 300, 397, 401Penal Code, 1860 (IPC) — Section 332, 353, 504, 506
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Supreme Court04 Feb 2008Allowed

Anand Sharadchandra Oka Vs University of Mumbai and Others

Supreme Court Of India · AIR 2008 SC 1289 : (2008) AIRSCW 1336 : (2008) 2 ALLMR 809 : (2009) 2 ALT 11 : (2008) 1 CLT 407 : (2008) 2 JT 204 : (2008) 2 SCALE 175 : (2008) 5 SCC 217 : (2008) 1 Supreme 663 : (2008) 1 UPLBEC 930

Maharashtra Universities Act, 1994 — Section 100, 2, 2(36), 24, 25
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Supreme Court04 Feb 2008Dismissed

Narayan Ghosh @ Nantu Vs State of Orissa

Supreme Court Of India · (2008) 2 ACR 1699 : AIR 2008 SC 1159 : (2008) AIRSCW 1094 : (2008) 2 ALT(Cri) 74 : (2008) CriLJ 1625 : (2008) 2 JT 169 : (2008) 2 SCALE 187 : (2008) 3 SCC 693 : (2008) 2 Supreme 192

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Evidence Act, 1872 — Section 10
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Supreme Court01 Feb 2008Dismissed

Commissioner of Customs, Calcutta and Another Vs Biecco Lawrie Ltd.

Supreme Court Of India · (2008) AIRSCW 1159 : (2008) 1 CLT 265 : (2008) 125 ECC 1 : (2008) 151 ECR 1 : (2008) 223 ELT 1 : (2008) 2 JT 209 : (2008) 2 SCALE 163 : (2008) 3 SCC 264 : (2008) 2 Supreme 20

Central Excise Rules, 1944 — Rule 174Customs Act, 1962 — Section 130E, 15, 15(1), 2(25), 27A
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Supreme Court01 Feb 2008Dismissed

T.O. Anthony Vs Karvarnan and Others

Supreme Court Of India · (2008) ACJ 1165 : (2008) 3 ALLMR 902 : (2008) 2 AWC 1151 Supp : (2008) 1 CLT 793 : (2008) 1 CPJ 84 : (2008) 4 JCR 47 : (2008) 3 JT 297 : (2008) 3 KLT 431 : (2008) 5 MhLj 7 : (2008) 2 MLJ 1124 : (2008) MPLJ 465 : (2008) 151 PLR 462 : (2008) 3 SCALE 174 : (

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Supreme Court01 Feb 2008Allowed

Ashfaq Khan and Another Vs State of U.P. and Others

Supreme Court Of India · (2008) 2 ACR 1694 : (2009) AIRSCW 644 : (2008) AIRSCW 897 : (2008) 2 ALT(Cri) 160 : (2008) CriLJ 1598 : (2008) 2 JT 157 : (2008) 2 SCALE 156 : (2008) 11 SCC 143

Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 420, 424
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Supreme Court01 Feb 2008Allowed

State of Rajasthan Vs Madan Singh

Supreme Court Of India · (2008) 2 ACR 1695 : AIR 2008 SC 1292 : (2008) AIRSCW 1340 : (2008) 2 ALT(Cri) 140 : (2008) 1 CLT 370 : (2008) CriLJ 1939 : (2008) 2 JT 158 : (2009) 1 PLJR 105 : (2008) 2 SCALE 211 : (2008) 5 SCC 147

Penal Code, 1860 (IPC) — Section 376, 376(1), 376(2), 511
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Supreme Court01 Feb 2008Disposed Of

Santosh Kumar Singh and Others Vs The State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 1692 : (2008) AIRSCW 1969 : (2009) 2 ALT 17 : (2008) 1 CLT 594 : (2008) 2 JCR 71 : (2008) 2 JT 264 : (2008) 4 PLJR 54 : (2008) 2 SCALE 170 : (2008) 3 SCC 305

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(1), 10(2), 10(3), 11
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Supreme Court31 Jan 2008Dismissed

Dolhin Padharo Devi Vs Indrajeet Tiwary and Another

Supreme Court Of India · (2009) AIRSCW 486 : (2008) 3 JCR 37 : (2008) 2 JT 220 : (2008) 1 PLJR 267 : (2008) 2 SCALE 154

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16(3), 43
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Supreme Court30 Jan 2008Allowed

Sea Lark Fisheries Vs United India Insurance Co. and Another

Supreme Court Of India · (2009) 1 ALT 12 : (2008) 1 AWC 772 Supp : (2008) 1 CLT 800 : (2008) 2 JT 139 : (2008) 2 SCALE 137 : (2008) 4 SCC 131 : (2008) 1 UJ 247

Marine Insurance Act, 1963 — Section 19, 20, 20(2), 20(3), 21Tamil Nadu Minor Ports Harbour Craft Rules, 1953 — Rule 31, 32
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Supreme Court30 Jan 2008Allowed

Punjab National Bank Vs M.L. Kalra and Another

Supreme Court Of India · (2008) AIRSCW 1102 : (2008) 2 CLT 112 : (2008) 116 FLR 1017 : (2008) 2 JT 143 : (2008) 1 LLJ 826 : (2008) 2 SCALE 141 : (2008) 3 SCC 494 : (2008) 1 SCC(L&S) 828 : (2008) 2 SLJ 476 : (2008) 1 UJ 273 : (2008) 1 UPLBEC 620

Punjab National Bank Officers Service Regulations, 1979 — Regulation 20(3), 22, 22(2), 42, 43
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Supreme Court30 Jan 2008Dismissed

Venu @ Venugopal and Others Vs State of Karnataka

Supreme Court Of India · AIR 2008 SC 1199 : (2008) AIRSCW 1172 : (2008) 1 ALD(Cri) 652 : (2008) 56 BLJR 1010 : (2008) CriLJ 1634 : (2008) 1 JT 656 : (2008) 3 KarLJ 1 : (2008) 40 OCR 119 : (2008) 2 SCALE 129 : (2008) 3 SCC 94 : (2008) 1 Supreme 508

Penal Code, 1860 (IPC) — Section 390, 392, 395
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Supreme Court30 Jan 2008Dismissed

Maharashtra General Kamgar Union Vs Indian Gum Industries Ltd.

Supreme Court Of India · (2008) AIRSCW 1411 : (2008) 2 ALLMR 795 : (2008) 5 BomCR 426 : (2008) 2 CLT 70 : (2008) 118 FLR 399 : (2008) 2 JT 336 : (2008) 2 LLJ 827 : (2008) 2 SCALE 259 : (2008) 3 SCC 127 : (2008) 1 SCC(L&S) 574

Industrial Disputes Act, 1947 — Section 25K(1)
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Supreme Court30 Jan 2008Disposed Of

Rajib Kumar Paul and Another Vs Gurudas Mitra and Others

Supreme Court Of India · AIR 2008 SC 1196 : (2009) AIRSCW 695 : (2008) AIRSCW 1167 : (2009) 1 ALT 3 : (2008) 2 CALLT 19 : (2008) 1 CHN 167 Supp : (2008) 1 CLT 698 : (2008) 2 JT 152 : (2008) 2 SCALE 145 : (2008) 3 SCC 40 : (2008) 8 Supreme 857 : (2008) 1 Supreme 702 : (2008) 1 UPL

Calcutta Municipal Corporation Act, 1980 — Section 416
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Supreme Court30 Jan 2008Allowed

Johar and Others Vs Mangal Prasad and Another

Supreme Court Of India · (2008) 2 ACR 1688 : AIR 2008 SC 1165 : (2009) AIRSCW 1756 : (2008) AIRSCW 2773 : (2008) AIRSCW 1106 : (2008) 2 ALD(Cri) 105 : (2008) CLT 575 : (2008) CriLJ 1627 : (2009) 1 JLJ 339 : (2008) 2 JT 112 : (2008) OLR 575 : (2008) 3 PLJR 233 : (2008) 2 SCALE 122

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(4), 397, 401, 401(3)Penal Code, 1860 (IPC) — Section 34, 120B, 148, 149, 193, 196, 302
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Supreme Court30 Jan 2008Allowed

Rajendran and Others Vs Shankar Sundaram and Others

Supreme Court Of India · AIR 2008 SC 1170 : (2008) AIRSCW 1116 : (2008) 2 ALLMR 797 : (2008) 3 ALT 17 : (2008) 3 CHN 212 Supp : (2008) 1 CLT 205 : (2008) 42 GLH 2 : (2008) 2 GLH 42 : (2008) 2 JCR 152 : (2008) 1 JT 666 : (2008) 2 LW 721 : (2008) MhLj 547 : (2008) MPLJ 495 : (2008)

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 136Partnership Act, 1932 — Section 18, 19, 2, 22, 28
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