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Supreme Court Of India judgments

59,848 judgments · page 1,188 of 2,993

Supreme Court03 Dec 2007Dismissed

State of Madhya Pradesh Vs Babulal

Supreme Court Of India · (2008) 1 ACR 235 : AIR 2008 SC 582 : (2008) CLT 271 : (2008) CriLJ 714 : (2008) 3 JLJ 53 : (2007) 13 JT 272 : (2008) 1 KarLJ 551 : (2008) 1 LW(Cri) 633 : (2008) 2 MPHT 350 : (2008) 39 OCR 251 : (2008) 1 OLR 483 : (2008) 1 SCC 234 : (2007) 12 SCR 795

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 375, 376, 376(1)
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Supreme Court03 Dec 2007Disposed Of

Sanjay Kumar Kedia Vs Narcotics Control Bureau and Another

Supreme Court Of India · (2008) 1 ACR 243 : (2008) 2 ALT(Cri) 234 : (2008) 221 ELT 20 : (2008) 1 LW(Cri) 628 : (2008) 39 OCR 307 : (2008) 2 SCC 294

Information Technology Act, 2000 — Section 79, 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 24, 29, 37, 67Penal Code, 1860 (IPC) — Section 116
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Supreme Court03 Dec 2007Dismissed

L and T Komatsu Ltd. Vs N. Udayakumar

Supreme Court Of India · (2008) 1 ALLMR 491 : (2008) 1 CLT 508 : (2008) 116 FLR 1139 : (2008) 1 JKJ 34 : (2008) 1 LLJ 849 : (2008) 1 SCC 224 : (2008) 1 SCC(L&S) 164 : (2007) 12 SCR 820

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(4A), 11A
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Supreme Court30 Nov 2007Allowed

Desh Raj Vs Bodh Raj

Supreme Court Of India · AIR 2008 SC 632 : (2008) 2 ALT 67 : (2008) 1 CLT 131 : (2007) 13 JT 259 : (2008) 149 PLR 494 : (2008) 2 SCC 186 : (2007) 12 SCR 757 : (2008) 1 UJ 31

Constitution of India, 1950 — Article 173Evidence Act, 1872 — Section 35, 90Punjab Police Rules, 1934 — Rule 22.45, 22.66
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Supreme Court30 Nov 2007Dismissed

Kailash Chandra Vs State of M.P.

Supreme Court Of India · (2007) 1 ALT(Cri) 50 : (2008) 124 ECC 4 : (2008) 150 ECR 4 : (2008) 1 MPJR 173 : (2007) 14 SCALE 165 : (2006) 12 SCC 667 : (2007) 12 SCR 778

Criminal Procedure Code, 1973 (CrPC) — Section 452Madhya Pradesh Excise (Amendment) Act, 2000 — Section 47, 47A, 47BMadhya Pradesh Excise Act, 1915 — Section 34, 46, 46(1), 47
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Supreme Court30 Nov 2007Allowed

New India Assurance Co. Ltd. Vs Prabhu Lal

Supreme Court Of India · (2008) ACJ 627 : AIR 2008 SC 614 : (2008) 1 AWC 260 Supp : (2008) 2 CLT 629 : (2008) 2 CompLJ 480 : (2008) 1 JCR 208 : (2007) 13 JT 246 : (2008) 3 LW 124 : (2008) 1 MPHT 437 : (2008) 149 PLR 434 : (2008) 1 RLW 697 : (2007) 3 SCALE 588 : (2007) 12 SCR 724

Central Motor Vehicles Rules, 1989 — Rule 16Indian Penal Code, 1860 — Section 279, 337Motor Vehicles Act, 1988 — Section 2, 2(14), 2(21), 2(28), 2(47), 3, 3(1), 5, 10, 14, 15(2), 27, 66, 94, 96, 147, 149
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Supreme Court29 Nov 2007Allowed

Shaik China Brahmam Vs State of A.P.

Supreme Court Of India · (2008) 2 ACR 1414 : AIR 2008 SC 610 : (2007) 13 JT 417 : (2008) 39 OCR 452 : (2008) 2 PLJR 7 : (2007) 3 SCALE 582 : (2007) 14 SCC 457 : (2007) 12 SCR 657

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court29 Nov 2007Allowed

Kapildeo Mandal and Others Vs State of Bihar

Supreme Court Of India · (2008) 2 ACR 1418 : AIR 2008 SC 533 : (2008) CriLJ 730 : (2007) 13 JT 202 : (2008) 1 LW(Cri) 686 : (2008) 39 OCR 374 : (2008) 39 OCR 266 : (2007) 3 SCALE 562 : (2006) 12 SCC 99 : (2007) 12 SCR 668 : (2008) 1 UJ 71

Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 452
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