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Supreme Court Of India judgments

59,848 judgments · page 1,190 of 2,993

Supreme Court23 Nov 2007Dismissed

Rameshwar Das Agrawal and Another Vs Kiran Agrawal and Others

Supreme Court Of India · AIR 2008 SC 953 : (2008) AIRSCW 458 : (2008) 1 CLT 126 : (2007) 13 JT 176 : (2008) 2 LW 837 : (2008) 3 MLJ 553 : (2007) 3 SCALE 441 : (2008) 2 SCC 155 : (2007) 12 SCR 488

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 34Constitution of India, 1950 — Article 136
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Supreme Court23 Nov 2007Dismissed

Indian Overseas Bank, Anna Salai and Another Vs P. Ganesan and Others

Supreme Court Of India · AIR 2008 SC 553 : (2008) 2 CLT 597 : (2007) 5 CTC 632 : (2008) 116 FLR 494 : (2007) 13 JT 118 : (2008) 1 LLJ 502 : (2008) 2 LW 506 : (2008) 1 MLJ 37 : (2007) 3 SCALE 446 : (2008) 1 SCC(L&S) 275 : (2007) 12 SCR 474

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 341, 427
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Supreme Court23 Nov 2007Dismissed

Ranip Nagar Palika Vs Babuji Gabhaji Thakore and Others

Supreme Court Of India · (2009) 120 FLR 1007 : (2007) 13 JT 299 : (2008) 1 LLJ 492 : (2007) 3 SCALE 436 : (2007) 13 SCC 343 : (2008) 2 SCC(L&S) 648 : (2007) 12 SCR 456 : (2008) 1 UPLBEC 549

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F
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Supreme Court23 Nov 2007Allowed

Dadan Ram and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2008 SC 588 : (2007) 13 JT 293 : (2008) 1 PLJR 215 : (2007) 13 SCC 583 : (2007) 12 SCR 507

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 11(1), 15(1), 2, 30(1), 32Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 5
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Supreme Court23 Nov 2007Allowed

Delhi Development Authority Vs Arjun Lal Satija and Others

Supreme Court Of India · (2007) 13 JT 427 : (2007) 3 SCALE 468 : (2007) 13 SCC 603

Delhi Co-operative Societies Act, 1972 — Section 80, 87Delhi Co-operative Societies Act, 2003 — Section 87Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 17, 6
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Supreme Court21 Nov 2007Allowed

Zenith Steel Tubes and Industries Ltd. and Another Vs SICOM Limited

Supreme Court Of India · AIR 2008 SC 451 : (2008) 2 ALLMR 350 : (2008) 1 BomCR 30 : (2008) 2 CLT 197 : (2008) 141 CompCas 428 : (2007) 13 JT 102 : (2008) 1 SCC 533 : (2007) 80 SCL 435 : (2007) 1 SCR 413

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 80, 85Limitation Act, 1963 — Article 137Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court20 Nov 2007Allowed

Manohar Nale and Others Vs Jaipalsing Rajput and Others

Supreme Court Of India · AIR 2008 SC 429 : (2008) 1 BomCR 53 : (2008) 1 CHN 117 Supp : (2008) 2 CLT 188 : (2008) 2 CTC 60 : (2007) 13 JT 171 : (2008) 1 KLT 832 : (2008) 2 LW 501 : (2007) 6 MLJ 1796 : (2007) 13 SCALE 340 : (2008) 1 SCC 520 : (2007) 12 SCR 364 : (2008) 1 UC 1

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 6A, Order 20 Rule 7, Order 41 Rule 1Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136
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Supreme Court20 Nov 2007Disposed Of

P.C. Chacko and Another Vs Chairman, Life Insurance Corporation of India and Others

Supreme Court Of India · (2008) ACJ 456 : AIR 2008 SC 424 : (2007) AIRSCW 6794 : (2008) 1 ALD 30 : (2008) 1 ALLMR 408 : (2008) 1 CLT 859 : (2008) 3 CPJ 78 : (2008) 1 CTC 152 : (2008) 1 KLT 698 : (2008) 2 LW 528 : (2008) 1 MLJ 1256 : (2008) 149 PLR 257 : (2007) 13 SCALE 329 : (200

Constitution of India, 1950 — Article 12Insurance Act, 1938 — Section 45
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Supreme Court20 Nov 2007Disposed Of

D. Sailu Vs State of A.P.

Supreme Court Of India · (2008) 2 ACR 1455 : AIR 2008 SC 505 : (2008) 1 ALD(Cri) 150 : (2008) 2 ALT(Cri) 239 : (2008) CriLJ 686 : (2007) 13 JT 57 : (2008) 1 LW(Cri) 607 : (2008) 39 OCR 383 : (2008) 39 OCR 368 : (2007) 12 SCR 397

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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Supreme Court20 Nov 2007Dismissed

Abdul Raheem Vs The Karnataka Electricity Board and Others

Supreme Court Of India · AIR 2008 SC 956 : (2009) AIRSCW 1353 : (2008) 1 ALT 1 : (2008) 1 CHN 173 Supp : (2008) 1 GLH 642 : (2007) 13 JT 63 : (2008) 2 KarLJ 445 : (2008) 2 LW 700 : (2008) 2 MLJ 922 : (2008) 1 PLJR 220 : (2007) 13 SCALE 336 : (2007) 14 SCC 133 : (2007) 12 SCR 389

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 22
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Supreme Court20 Nov 2007Allowed

Usha P. Kuvelkar and Others Vs Ravindra Subrai Dalvi

Supreme Court Of India · (2008) 2 ALLMR 345 : (2008) 1 BomCR 65 : (2008) 1 CLT 93 : (2008) 1 KLJ 932 : (2008) 1 KLT 398 : (2007) 13 SCALE 316 : (2008) 1 SCC 330 : (2007) 1 SCR 324

Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 23(1), 23A, 23A(1)(3A), 23A(3)
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