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Supreme Court Of India judgments

59,848 judgments · page 1,183 of 2,993

Supreme Court14 Dec 2007Partly Allowed

Onkar Nath Mishra and Others Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2008) 1 ACR 854 : (2008) 56 BLJR 753 : (2008) 2 CLT 718 : (2008) CriLJ 1391 : (2008) 1 DMC 265 : (2008) 1 JT 20 : (2008) 2 LW(Cri) 955 : (2007) 14 SCALE 403 : (2008) 2 SCC 561 : (2008) 1 UJ 107

Criminal Procedure Code, 1973 (CrPC) — Section 160, 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 34, 405, 406, 498A
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Supreme Court14 Dec 2007Disposed Of

Everest Wools Pvt. Ltd. and Others Vs U.P. Financial Corporation and Others

Supreme Court Of India · (2008) 6 ALT 15 : (2008) 1 AWC 834 Supp : (2008) 1 BC 594 : (2008) 2 CLT 593 : (2008) 141 CompCas 361 : (2007) 2 CTLJ 451 : (2008) 1 JT 140 : (2007) 14 SCALE 445 : (2008) 1 SCC 643

Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 151State Financial Corporations Act, 1951 — Section 29, 31
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Supreme Court14 Dec 2007Allowed

Union of India (UOI) Vs S.R. Dhingra and Others

Supreme Court Of India · AIR 2008 SC 856 : (2007) AIRSCW 6465 : (2008) 1 CLT 149 : (2008) 116 FLR 397 : (2008) 1 JT 145 : (2008) 1 LLJ 867 : (2008) 2 MLJ 490 : (2007) 14 SCALE 451 : (2008) 2 SCC 229 : (2008) 1 SCC(L&S) 926 : (2009) 2 SLJ 90 : (2008) 1 UJ 114 : (2008) 1 UPLBEC 900

Constitution of India, 1950 — Article 14, 309
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Supreme Court14 Dec 2007Dismissed

Singh Enterprises Vs Commissioner of Central Excise, Jamshedpur and Others

Supreme Court Of India · (2008) AIRSCW 1461 : (2008) 1 CLT 709 : (2008) 1 CTC 707 : (2008) 124 ECC 1 : (2008) 150 ECR 1 : (2008) 221 ELT 163 : (2007) 14 SCALE 610 : (2008) 3 SCC 70 : (2007) 8 Supreme 533 : (2008) 12 VST 542

Central Excises and Salt Act, 1944 — Section 35, 35(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
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Supreme Court14 Dec 2007Allowed

Vineet Kumar Chauhan Vs State of U.P.

Supreme Court Of India · (2008) 1 ACR 717 : AIR 2008 SC 780 : (2008) 56 BLJR 771 : (2008) CLT 310 : (2008) CriLJ 1367 : (2008) 2 KLT 620 : (2007) 14 SCALE 386

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court14 Dec 2007Dismissed

Chinde Gowda Vs Puttamma

Supreme Court Of India · (2008) 2 KarLJ 460 : (2008) 104 RD 258 : (2007) 14 SCALE 607

Constitution of India, 1950 — Article 19(1)Karnataka High Court Act, 1979 — Section 4Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 5
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Supreme Court14 Dec 2007Dismissed

Union of India (UOI) Vs Smt. Sadhana Khanna

Supreme Court Of India · AIR 2008 SC 860 : (2008) 1 AWC 955 Supp : (2008) 2 CLT 648 : (2008) 1 JKJ 12 : (2008) 1 JT 161 : (2007) 14 SCALE 439 : (2008) 1 SCC(L&S) 308 : (2009) 1 SLJ 181 : (2008) 2 UPLBEC 1335

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Supreme Court13 Dec 2007Dismissed

Ujjagar Singh Vs State of Punjab

Supreme Court Of India · (2008) 1 ACR 709 : (2008) CriLJ 808 : (2008) 1 JT 1 : (2008) 1 KLJ 590 : (2007) 14 SCALE 428 : (2007) 13 SCC 90

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 309, 376
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Supreme Court13 Dec 2007Dismissed

Achhaibar Maurya Vs State of U.P. and Others

Supreme Court Of India · (2008) 2 CLT 744 : (2008) 116 FLR 377 : (2008) 1 KLT 213 : (2007) 14 SCALE 425 : (2008) 2 SCC 639 : (2008) 1 SCC(L&S) 519 : (2008) 2 SLJ 422 : (2008) 1 UPLBEC 41

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 29Uttar Pradesh Basic Education Act, 1972 — Section 19(1)
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Supreme Court13 Dec 2007Dismissed

Poonam Verma and Others Vs Delhi Development Authority

Supreme Court Of India · AIR 2008 SC 870 : (2007) 13 JT 604 : (2007) 14 SCALE 485 : (2007) 13 SCC 154

Constitution of India, 1950 — Article 12, 14, 166, 309Delhi Development Act, 1957 — Section 41, 56, 56(2)General Clauses Act, 1897 — Section 21
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Supreme Court13 Dec 2007Allowed

State of A.P. Vs A.S. Peter

Supreme Court Of India · (2008) 1 ACR 704 : AIR 2008 SC 1052 : (2008) AIRSCW 637 : (2008) CLT 561 : (2008) 2 LW(Cri) 963 : (2008) 2 RLW 1583 : (2007) 14 SCALE 372 : (2008) 2 SCC 383

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 173, 173, 173(8), 36General Clauses Act, 1897 — Section 21, 3, 6Penal Code, 1860 (IPC) — Section 120, 199, 200, 204
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Supreme Court13 Dec 2007Dismissed

Chinnathaman Vs State rep. by Inspector of Police

Supreme Court Of India · (2008) 1 ACR 323 : AIR 2008 SC 784 : (2008) CriLJ 1372 : (2007) 14 SCALE 357 : (2007) 14 SCC 690 : (2008) 1 UJ 129

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court13 Dec 2007Allowed

New India Assurance Company Ltd. Vs Nusli Neville Wadia and Another

Supreme Court Of India · AIR 2008 SC 876 : (2008) 56 BLJR 560 : (2008) 1 BomCR 550 : (2008) 1 JT 31 : (2007) 14 SCALE 556 : (2008) 3 SCC 279

Constitution of India, 1950 — Article 12, 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 18, 2, 3, 4Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 5
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