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Supreme Court Of India judgments

59,848 judgments · page 1,177 of 2,993

Supreme Court22 Jan 2008Dismissed

Om Prakash Vs State of Uttar Pradesh

Supreme Court Of India · AIR 2008 SC 1112 : (2009) 1 ALD(Cri) 106 : (2008) 105 CLT 538 : (2008) CriLJ 1603 : (2008) 2 JCR 75 : (2008) 2 JT 36 : (2009) 2 PLJR 30 : (2008) 1 SCALE 632 : (2008) 2 SCC 236

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
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Supreme Court22 Jan 2008Allowed

Nehru Yuva Kendra Sangathan Vs Mehbub Alam Laskar

Supreme Court Of India · (2008) AIRSCW 4805 : (2008) AIRSCW 1190 : (2008) 2 ALLMR 812 : (2008) 1 AWC 1056 Supp : (2008) 2 CLT 691 : (2008) 116 FLR 896 : (2008) 2 GLT 37 : (2008) 2 JT 163 : (2008) 2 LLJ 868 : (2008) 2 MLJ 1073 : (2008) 2 PLJR 97 : (2008) 1 SCALE 590 : (2008) 2 SCC

Constitution of India, 1950 — Article 12, 136
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Supreme Court22 Jan 2008Allowed

Vidyadhari and Others Vs Sukhrana Bai and Others

Supreme Court Of India · AIR 2008 SC 1420 : (2008) AIRSCW 910 : (2008) 2 ALT 12 : (2008) 1 AWC 1061 Supp : (2008) 56 BLJR 1015 : (2008) 2 CHN 79 Supp : (2008) 105 CLT 833 : (2008) 3 GLR 2671 : (2008) 3 JLJ 196 : (2008) 2 LW 639 : (2008) 3 MhLj 1 : (2008) 3 MLJ 562 : (2008) MPLJ 3

Succession Act, 1925 — Section 372
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Supreme Court22 Jan 2008Allowed

Neebha Kapoor Vs Jayantilal Khandwala and Others

Supreme Court Of India · AIR 2008 SC 1117 : (2008) AIRSCW 957 : (2008) 3 ALLMR 443 : (2008) 2 ALT 44 : (2008) 1 AWC 902 Supp : (2008) 3 BomCR 96 : (2008) 1 CHN 162 Supp : (2008) 2 CLT 374 : (2008) 1 GLH 507 : (2008) 2 JT 29 : (2008) 2 LW 634 : (2008) 5 MhLj 87 : (2008) 2 MLJ 1065

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(4)Income Tax Act, 1961 — Section 203Negotiable Instruments Act, 1881 (NI) — Section 118, 6
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Supreme Court22 Jan 2008Dismissed

Uttar Haryana Bijli Vitran Nigam Ltd. and Others Vs Surji Devi

Supreme Court Of India · AIR 2008 SC 1114 : (2008) AIRSCW 953 : (2008) 4 ALT 12 : (2008) 116 FLR 783 : (2008) 1 JT 625 : (2008) 2 LLJ 324 : (2008) 2 MLJ 1080 : (2008) 149 PLR 28 : (2008) 2 RLW 1562 : (2008) 1 SCALE 570 : (2008) 2 SCC 310 : (2008) 1 SCC(L&S) 935 : (2008) 1 Supreme

Electricity (Supply) Act, 1948 — Section 12, 5Punjab Civil Services Rules — Rule 3.12, 3.17
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Supreme Court22 Jan 2008Dismissed

Rakesh Kumar Joshi Vs Narendra Kumar and Others

Supreme Court Of India · (2009) 1 ALT 47 : (2008) 1 AWC 1019 Supp : (2008) 1 SCALE 647 : (2008) 1 UC 193

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 16, 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2), 16(3)
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Supreme Court22 Jan 2008Allowed

National Insurance Company Ltd. Vs Annappa Irappa Nesaria and Others

Supreme Court Of India · (2008) ACJ 721 : AIR 2008 SC 1418 : (2008) AIRSCW 906 : (2008) 3 ALD 7 : (2008) 2 ALLMR 328 : (2008) 1 AWC 897 Supp : (2008) 1 JT 617 : (2008) 2 KarLJ 651 : (2008) 2 LW 474 : (2008) 3 MLJ 502 : (2008) 149 PLR 251 : (2008) 2 RLW 1484 : (2008) 1 SCALE 642 :

Central Motor Vehicles Rules, 1989 — Rule 14, 16Motor Vehicles Act, 1988 — Section 2, 2(16), 2(21), 2(23), 3
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Supreme Court22 Jan 2008Dismissed

Ganapati Madhav Sawant (dead) through his Lrs. Vs Dattur Madhav Sawant

Supreme Court Of India · (2008) 2 ALLMR 807 : (2008) 1 ALT 49 : (2008) 1 AWC 905 Supp : (2008) 3 BomCR 76 : (2008) 2 CHN 43 Supp : (2008) 1 CLT 572 : (2008) 2 GLH 67 : (2008) 67 GLH 2 : (2008) 2 LW 698 : (2008) 2 MLJ 692 : (2008) 2 RLW 1145 : (2008) 1 SCALE 645 : (2008) 3 SCC 183

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100
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Supreme Court22 Jan 2008Allowed

Om Prakash Vs State of U.P.

Supreme Court Of India · AIR 2008 SC 1112 : (2008) AIRSCW 950 : (2009) 1 ALD(Cri) 106 : (2008) 105 CLT 538 : (2008) CriLJ 1603 : (2008) 2 JCR 75 : (2008) 2 JT 36 : (2009) 2 PLJR 30 : (2008) 1 SCALE 632 : (2008) 2 SCC 236 : (2008) 1 Supreme 466

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
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Supreme Court21 Jan 2008Dismissed

Karnataka Bank Ltd. Vs State of A.P. and Others Ch. Yegnaiah and Sons Vs The Profession Tax Officer and Another Shaw Wallace and Company Ltd. Vs The Deputy Commercial Tax Officer an

Supreme Court Of India · (2009) AIRSCW 379 : (2008) AIRSCW 1021 : (2008) 3 MLJ 517 : (2008) 1 SCALE 660 : (2008) 2 SCC 254 : (2008) 4 Supreme 42 : (2008) 1 UJ 162 : (2008) 12 VST 459

Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987 — Section 2, 2(21), 4, 5, 6Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 14, 20, 21, 22, 226
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Supreme Court21 Jan 2008Dismissed

Vikas and Others Vs State of Maharashtra

Supreme Court Of India · (2008) 2 ACR 1709 : (2008) AIRSCW 915 : (2008) CLT 544 : (2008) 1 JT 541 : (2008) OLR 544 : (2008) 1 SCALE 545 : (2008) 2 SCC 516 : (2008) 1 Supreme 433

Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 34, 342, 498A
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Supreme Court21 Jan 2008Disposed Of

Shaikh Majid and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2008) 2 ACR 1742 : AIR 2008 SC 1091 : (2008) AIRSCW 707 : (2008) 105 CLT 593 : (2008) CriLJ 1062 : (2008) 1 GLH 678 : (2008) 3 JCR 121 : (2008) 1 JT 640 : (2008) 2 LW(Cri) 1016 : (2008) NCC 430 : (2008) 1 SCALE 561 : (2008) 11 SCC 131 : (2008) 1 UC 439

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302Prevention of Damage to Public Property Act, 1984 — Section 3Religious Institutions (Prevention of Misuse) Act, 1988 — Section 3, 4
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