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Supreme Court Of India judgments

59,848 judgments · page 1,176 of 2,993

Supreme Court25 Jan 2008Disposed Of

Sunita Jain Vs Pawan Kumar Jain and Others

Supreme Court Of India · (2008) 1 ALD(Cri) 642 : (2008) 2 ALT(Cri) 417 : (2008) 1 DMC 324 : (2008) 3 JLJ 374 : (2008) 2 JT 19 : (2008) 2 KLJ 304 : (2008) 3 MPHT 2 : (2008) 39 OCR 689 : (2008) 2 PLJR 167 : (2008) 2 SCALE 13 : (2008) 2 SCC 705

Constitution of India, 1950 — Article 136, 14, 19, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 127, 127(2), 155(2), 156(1), 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court25 Jan 2008Dismissed

Shanti Devi Vs State of Sikkim and Another

Supreme Court Of India · (2008) AIRSCW 2747 : (2008) AIRSCW 1044 : (2008) 1 GLH 738 : (2008) 2 JT 89 : (2008) 1 OLR 429 : (2008) 2 SCALE 35 : (2008) 14 SCC 220 : (2008) 1 Supreme 528 : (2008) 3 Supreme 25

Sikkim Trade Licence and Misc. Provisions Rules, 1985 — Rule 12Constitution of India, 1950 — Article 14, 19, 21, 300A
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Supreme Court25 Jan 2008Allowed

Mangat Ram Vs State of Haryana

Supreme Court Of India · (2008) 2 JT 120 : (2008) 2 LW(Cri) 1080 : (2008) 1 OLR 515 : (2008) 2 SCALE 59 : (2008) 7 SCC 95

Constitution of India, 1950 — Article 136
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Supreme Court24 Jan 2008Allowed

Vinod Vs State of Harayana

Supreme Court Of India · AIR 2008 SC 1142 : (2008) 2 ALD(Cri) 159 : (2008) 105 CLT 559 : (2008) CriLJ 1811 : (2008) 1 JT 609 : (2008) 1 SCALE 711 : (2008) 2 SCC 246

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 362, 364A
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Supreme Court24 Jan 2008Allowed

Chief Engineer, Hydel Project and Others Vs Ravinder Nath and Others

Supreme Court Of India · AIR 2008 SC 1315 : (2008) AIRSCW 1113 : (2008) AIRSCW 1412 : (2008) AIRSCW 3398 : (2008) 2 ALLMR 799 : (2009) 2 ALT 8 : (2008) 2 AWC 1475 Supp : (2008) 56 BLJR 820 : (2008) 1 CLT 623 : (2008) 116 FLR 790 : (2008) 2 JT 70 : (2008) 2 LLJ 294 : (2008) 2 LW 4

Civil Procedure Code, 1908 (CPC) — Section 16, 80, 9Industrial Disputes Act, 1947 — Section 2, 25G, 2A, 33C
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Supreme Court24 Jan 2008Allowed

Fulchand Munda Vs State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 1139 : (2008) AIRSCW 2692 : (2008) AIRSCW 1050 : (2008) 2 CHN 65 Supp : (2008) 2 JCR 1 : (2008) 1 PLJR 269 : (2008) 1 SCALE 718 : (2008) 1 Supreme 609 : (2008) 8 UC 1027

Chotanagpur Tenancy Act, 1908 — Section 217, 46, 46(1), 48, 59Limitation Act, 1963 — Section 27Transfer of Property Act, 1882 — Section 59
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Supreme Court24 Jan 2008Allowed

Vinod Vs State of Haryana

Supreme Court Of India · AIR 2008 SC 1142 : (2008) AIRSCW 1054 : (2008) 2 ALD(Cri) 159 : (2008) 105 CLT 559 : (2008) CriLJ 1811 : (2008) 1 JT 609 : (2008) 1 SCALE 711 : (2008) 2 SCC 246 : (2008) 1 Supreme 590

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 359, 362, 364A
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Supreme Court24 Jan 2008Allowed

Basayya I. Mathad Vs Rudrayya S. Mathad and Others

Supreme Court Of India · AIR 2008 SC 1108 : (2008) AIRSCW 944 : (2008) 2 AWC 1483 Supp : (2008) 2 CLT 64 : (2008) 1 CTC 537 : (2008) 3 JT 438 : (2008) 1 LW 807 : (2008) 2 MLJ 755 : (2008) 104 RD 604 : (2008) 1 SCALE 698 : (2008) 3 SCC 120

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Karnataka Land Reforms (Amendment) Act, 1974 — Section 44, 45
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Supreme Court24 Jan 2008Allowed

K.T. Varghese and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 2008 SC 1180 : (2008) AIRSCW 1131 : (2009) 1 ALT 37 : (2008) 1 CLT 785 : (2008) 2 JT 38 : (2008) 1 KLT 576 : (2008) 1 SCALE 724 : (2008) 3 SCC 735 : (2008) 1 Supreme 622

Kerala Minor Minerals Concession Rules, 1967 — Rule 19B, 48C, 8DMines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1A), 18
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Supreme Court24 Jan 2008Disposed Of

Suresh Nanda Vs C.B.I.

Supreme Court Of India · AIR 2008 SC 1414 : (2008) AIRSCW 898 : (2008) 2 ALT(Cri) 344 : (2008) CriLJ 1599 : (2008) 5 CTC 277 : (2008) 147 DLT 397 : (2008) 3 GLR 2333 : (2008) 2 JT 174 : (2008) 1 LW(Cri) 503 : (2008) 40 OCR 79 : (2008) 2 PLJR 163 : (2008) 2 SCALE 46 : (2008) 3 SCC

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 102, 104, 165, 165(1), 165(3)Passports Act, 1967 — Section 10, 10(3), 10A
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Supreme Court24 Jan 2008Allowed

Oriental Insurance Co. Limited Vs Prithvi Raj

Supreme Court Of India · (2008) ACJ 733 : AIR 2008 SC 1408 : (2008) AIRSCW 888 : (2008) 2 ALLMR 320 : (2008) 3 ALT 11 : (2008) 1 AWC 781 Supp : (2008) 1 CLT 614 : (2008) 1 CPJ 33 : (2008) 2 JCR 97 : (2008) 1 JT 599 : (2008) 2 LW 131 : (2008) 3 MhLj 75 : (2008) 2 MLJ 913 : (2008)

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1988 — Section 110A, 110B, 145, 146, 147
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Supreme Court23 Jan 2008Disposed Off

State Of A.P. Vs Singireddy Ramulu & Anr

Supreme Court Of India · (2008) 4 ALT 2 : (2008) 3 MLJ 499 : (2008) 1 Scale 665 : (2008) 11 SCC 149

Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973 — Section 3(i), 3(i)(i), 3(i)(ii), 3(i)(iii), 3(i)(iv), 3(i)(v), 10(5)(a)(ii), 12(4), 12(5), 21Transfer Of Property Act, 1882 — Section 53A
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Supreme Court23 Jan 2008Dismissed

Vishnu Dev Sharma Vs State of U.P. and Others

Supreme Court Of India · (2008) AIRSCW 794 : (2008) 2 ALLMR 755 : (2008) 6 ALT 1 : (2008) 2 AWC 1473 Supp : (2008) 1 CLT 568 : (2008) 116 FLR 835 : (2008) 2 MLJ 1097 : (2008) 1 SCALE 655 : (2008) 3 SCC 172 : (2008) 1 SCC(L&S) 596 : (2008) 1 Supreme 696 : (2008) 1 UPLBEC 52

Constitution of India, 1950 — Article 136
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Supreme Court23 Jan 2008Disposed Of

Abhishek Malviya Vs Addl. Welfare Commissioner and Another

Supreme Court Of India · AIR 2008 SC 1222 : (2008) AIRSCW 1215 : (2009) 1 ALT 2 : (2008) 2 CLT 62 : (2008) 1 MPJR 214 : (2008) 1 SCALE 635 : (2008) 3 SCC 108 : (2008) 1 Supreme 456

Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 — Section 9Constitution of India, 1950 — Article 226
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