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Supreme Court Of India judgments

59,848 judgments · page 1,187 of 2,993

Supreme Court06 Dec 2007Allowed

Anuj Garg and Others Vs Hotel Association of India and Others

Supreme Court Of India · AIR 2008 SC 663 : (2008) 2 CLT 33 : (2008) 146 DLT 347 : (2007) 13 JT 320 : (2008) 3 SCC 1 : (2007) 12 SCR 991

Admiralty Courts Act, 1861 — Section 5Air India Employees Service Regulations, 2000 — Regulation 46Constitution of India, 1950 — Article 13(1), 14, 15, 16, 19
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Supreme Court06 Dec 2007Dismissed

S. Bagirathi Ammal Vs Palani Roman Catholic Mission

Supreme Court Of India · AIR 2008 SC 719 : (2008) 1 AWC 700 Supp : (2007) 5 CTC 881 : (2008) 1 JT 102 : (2008) 2 LW 537 : (2008) 1 MLJ 165 : (2008) 104 RD 368 : (2007) 12 SCR 1050

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Madras City Tenants Protection (Amendment) Act, 1994 — Section 1Madras City Tenants Protection Act, 1922 — Section 1, 1(2), 1(3), 2, 9, 9
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Supreme Court05 Dec 2007Allowed

Commr. of Income Tax Vs Gujarat Maritime Board

Supreme Court Of India · (2008) 214 CTR 81 : (2007) 295 ITR 561 : (2007) 13 JT 375 : (2007) 14 SCALE 21 : (2007) 12 SCR 962

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2General Clauses Act, 1897 — Section 3(31)Gujarat Maritime Board Act, 1981 — Section 25, 26, 3(2), 73, 74
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Supreme Court05 Dec 2007Allowed

Sheikh Abdul Rashid and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2008) 2 CLT 649 : (2008) 116 FLR 591 : (2008) 1 JKJ 3 : (2008) 1 JT 127 : (2008) 1 SCC(L&S) 310 : (2007) 12 SCR 940

Constitution of India, 1950 — Article 142Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24, 382, 383, 384, 385Jammu and Kashmir Police (Gazetted) Service Recruitment Rules, 1984 &
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Supreme Court05 Dec 2007Dismissed

Directorate of Revenue and Another Vs Mohammed Nisar Holia

Supreme Court Of India · (2008) 1 ACR 226 : (2008) CLT 352 : (2007) 13 JT 408 : (2008) 2 SCC 370 : (2007) 12 SCR 906

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 22, 29, 41(1), 42, 42(1), 42(2), 43, 50, 51, 57, 66, 67Code Of Criminal Procedure, 1973 — Section 4, 100, 165Indian Stamp Act, 1899 — Section 73
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Supreme Court04 Dec 2007Allowed

Rajendra Datta Zarekar Vs State of Goa

Supreme Court Of India · (2008) 1 ACR 165 : AIR 2008 SC 572 : (2008) CriLJ 710 : (2007) 13 JT 387 : (2008) 2 RLW 1227 : (2007) 12 SCR 840 : (2008) 1 UJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 375, 376, 376(2)Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2A
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Supreme Court04 Dec 2007Dismissed

Union of India (UOI) and Another Vs Ranchod and Others

Supreme Court Of India · AIR 2008 SC 938 : (2008) 1 ALT 5 : (2008) 1 AWC 148 Supp : (2008) 1 CTC 778 : (2008) 2 LW 842 : (2008) 2 MLJ 1132 : (2007) 1 SCR 873

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 47 Rule 1, 100Land Acquisition Act, 1894 — Section 18, 4(1), 54, 6(1), 9
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Supreme Court04 Dec 2007Dismissed

Harpal Singh Vs State of Punjab

Supreme Court Of India · (2008) 1 ACR 161 : AIR 2008 SC 743 : (2007) 13 JT 394 : (2007) 13 SCC 387 : (2007) 12 SCR 830

Arms Act, 1959 — Section 25Explosive Substances Act, 1908 — Section 5Explosives Act, 1884 — Section 4, 5, 9B
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Supreme Court04 Dec 2007Allowed

Naresh Govind Vaze Vs Govt. of Maharashtra and Others

Supreme Court Of India · (2008) 1 ALLMR 487 : (2008) 1 BomCR 248 : (2008) 2 CLT 183 : (2008) 116 FLR 174 : (2008) 1 SCC 514 : (2008) 1 SCC(L&S) 223 : (2007) 12 SCR 863

Constitution of India, 1950 — Article 21, 309Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 5(1), 8, 8(5), 8(6), 8(7)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 100
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Supreme Court04 Dec 2007Dismissed

Sangam Spinners Vs Regional Provident Fund Commissioner-I

Supreme Court Of India · AIR 2008 SC 739 : (2008) 1 AWC 133 Supp : (2008) 1 CLT 896 : (2008) 116 FLR 167 : (2007) 13 JT 346 : (2008) 1 LLJ 661 : (2008) 3 LW 739 : (2008) 1 SCC 391 : (2008) 1 SCC(L&S) 192 : (2007) 12 SCR 883

Employees Provident Fund (Amendment) Act, 1958 — Section 16Employees Provident Fund (Amendment) Act, 1960 — Section 16(1)Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 — Section 16, 16(1
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