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Supreme Court Of India judgments

59,848 judgments · page 1,186 of 2,993

Supreme Court10 Dec 2007Dismissed

Nopany Investments (P) Ltd. Vs Santokh Singh (HUF)

Supreme Court Of India · AIR 2008 SC 673 : (2008) 1 AWC 708 Supp : (2008) 1 CLT 208 : (2008) 146 DLT 217 : (2007) 13 JT 448 : (2008) 3 MLJ 543 : (2007) 14 SCALE 90 : (2008) 2 SCC 728

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Delhi Rent Control Act, 1958 — Section 15, 3, 6A, 8General Clauses Act, 1897 — Section 6
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Supreme Court10 Dec 2007Dismissed

State of Rajasthan Vs Ganeshi Lal

Supreme Court Of India · AIR 2008 SC 690 : (2007) AIRSCW 7012 : (2008) 1 AWC 961 Supp : (2008) 2 CLT 703 : (2008) 116 FLR 180 : (2007) 13 JT 423 : (2008) 1 LLJ 670 : (2007) 14 SCALE 61 : (2008) 2 SCC 533 : (2008) 1 SCC(L&S) 465 : (2007) 1 SCR 1197 : (2007) 7 Supreme 602 : (2008)

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25G
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Supreme Court10 Dec 2007Partly Allowed

Bindha Prasad and Others Vs Bhan Datt (dead) by Lrs.

Supreme Court Of India · (2008) 1 AWC 642 Supp : (2008) 1 CHN 142 Supp : (2008) 2 CLT 707 : (2008) 104 RD 70 : (2007) 14 SCALE 106 : (2008) 2 SCC 537

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, 100Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1962 — Section 137, 137(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Sec
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Supreme Court10 Dec 2007Dismissed

Laxman Prasad Vs Prodigy Electronics Ltd. and Another

Supreme Court Of India · AIR 2008 SC 685 : (2008) 1 ALT 56 : (2008) 1 AWC 644 Supp : (2008) 1 CALLT 58 : (2008) 2 CLT 263 : (2007) 13 JT 439 : (2008) 1 MLJ 1055 : (2008) 37 PTC 209 : (2008) 2 RLW 1293 : (2007) 14 SCALE 65 : (2008) 1 SCC 618

Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 151, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a)
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Supreme Court07 Dec 2007Allowed

Vinay Devanna Nayak Vs Ryot Seva Sahakari Bank Ltd.

Supreme Court Of India · (2008) 1 ACR 9 : AIR 2008 SC 716 : (2008) 1 BomCR 523 : (2008) 105 CLT 673 : (2008) CriLJ 805 : (2007) 13 JT 382 : (2008) 1 KLT 1 : (2008) 1 LW(Cri) 623 : (2008) 3 MhLj 394 : (2008) 39 OCR 261 : (2008) 149 PLR 194 : (2008) 2 SCC 305 : (2007) 1 SCR 1134

Criminal Procedure Code, 1973 (CrPC) — Section 320, 397, 401Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 147Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court07 Dec 2007Dismissed

Sakiri Vasu Vs State of U.P. and Others

Supreme Court Of India · (2008) 1 ACR 4 : AIR 2008 SC 907 : (2008) AIRSCW 309 : (2008) 106 CLT 354 : (2008) 2 GLH 269 : (2007) 13 JT 466 : (2008) 1 KLT 724 : (2008) 2 LW(Cri) 902 : (2008) 1 MPHT 429 : (2008) 39 OCR 287 : (2008) 1 OLR 105 : (2007) 1 RLW 136 : (2008) 2 SCC 409 : (2

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 154, 154(3), 156(1), 156(3)
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Supreme Court07 Dec 2007Dismissed

State of Chhattisgarh and Others Vs VTP Constructions

Supreme Court Of India · AIR 2008 SC 714 : (2008) 1 JT 91 : (2007) 14 SCALE 27 : (2008) 2 SCC 578 : (2007) 12 SCR 1148 : (2008) 12 VST 14

Bihar Finance Act, 1981 — Section 25AChhattisgarh Vanijyik Kar Adhiniyam, 1994 — Section 35Haryana General Sales Tax Act, 1973 — Section 25B
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Supreme Court07 Dec 2007Allowed

Bogidhola Tea and Trading Co. Ltd. and Another Vs Hira Lal Somani

Supreme Court Of India · AIR 2008 SC 911 : (2008) 2 ALT 18 : (2008) 1 AWC 886 Supp : (2008) 1 GLH 735 : (2007) 13 JT 650 : (2008) 2 LW 493 : (2008) 3 MLJ 748 : (2008) 104 RD 402 : (2008) 2 RLW 1571 : (2007) 14 SCALE 635 : (2007) 14 SCC 606 : (2007) 12 SCR 1153

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13Limitation (Amendment) Act, 1923 — Article 123Limitation Act, 1963 — Section 3
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Supreme Court06 Dec 2007Disposed Of

Abdul Gafur and Others Vs The State of Assam

Supreme Court Of India · (2008) 1 ACR 233 : AIR 2008 SC 607 : (2008) CriLJ 800 : (2009) 2 GLT 17 : (2008) NCC 206 : (2008) 39 OCR 205 : (2008) 12 SCC 627 : (2007) 12 SCR 1031

Penal Code, 1860 (IPC) — Section 354, 376, 395, 397
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Supreme Court06 Dec 2007Allowed

Election Commission of India Vs St. Mary''s School and Others

Supreme Court Of India · AIR 2008 SC 655 : (2008) 1 ALT 17 : (2008) 1 AWC 139 Supp : (2008) 1 CLT 639 : (2008) 147 DLT 24 : (2007) 13 JT 334 : (2008) 1 MLJ 1062 : (2008) 2 SCC 390 : (2007) 12 SCR 971

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 136, 21, 21A, 324, 327Representation of the People Act, 1950 — Section 13A, 13AA, 13B, 13CC, 29
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