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Supreme Court Of India judgments

59,848 judgments · page 1,191 of 2,993

Supreme Court20 Nov 2007Allowed

Santhosh and Others Vs Saraswathibai and Another

Supreme Court Of India · AIR 2008 SC 500 : (2008) 3 BomCR 773 : (2008) 1 CHN 124 Supp : (2008) 2 CLT 27 : (2008) 1 KarLJ 609 : (2008) 2 LW 514 : (2008) 3 MLJ 530 : (2007) 13 SCALE 356 : (2008) 1 SCC 465 : (2007) 12 SCR 375

Hindu Succession Act, 1956 — Section 12, 14, 14(1), 14(2), 6
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Supreme Court20 Nov 2007Disposed Of

State of Rajasthan and Others Vs Pareshar Soni

Supreme Court Of India · AIR 2008 SC 623 : (2008) 6 ALT 12 : (2007) 13 JT 127 : (2008) 2 RLW 1283 : (2007) 13 SCALE 363 : (2007) 14 SCC 144

Rajasthan Municipalities Act, 1959 — Section 170, 170(1), 170(8), 173A, 173A(4)
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Supreme Court19 Nov 2007Allowed

J.K. Industries Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 143 CompCas 325 : (2008) 5 CompLJ 369 : (2007) 213 CTR 301 : (2008) 297 ITR 176 : (2007) 12 JT 529 : (2007) 13 SCALE 204 : (2007) 80 SCL 283 : (2007) 12 SCR 136

Central Provinces and Berar Sales Tax Act, 1947 — Section 6(2)Companies (Accounting Standards) Rules, 2006 — Rule 3Companies (Profits) Surtax Rules, 1964 — Rule 2
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Supreme Court19 Nov 2007Dismissed

State of Punjab Vs Raninder Singh and Another

Supreme Court Of India · (2008) 2 ACR 1412 : AIR 2008 SC 609 : (2008) CLT 330 : (2008) CriLJ 801 : (2007) 13 JT 574 : (2008) 1 KLJ 807 : (2008) 1 KLJ 507 : (2008) OLR 330 : (2008) 1 PLJR 204 : (2008) 2 RLW 1236 : (2007) 3 SCALE 416 : (2008) 1 SCC 564 : (2007) 12 SCR 307

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
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Supreme Court16 Nov 2007Dismissed

State of Rajasthan and Others Vs Khandaka Jain Jewellers

Supreme Court Of India · AIR 2008 SC 509 : (2007) AIRSCW 3619 : (2008) 1 CHN 132 : (2008) 1 CTC 60 : (2008) 1 JCR 126 : (2007) 13 JT 82 : (2008) 1 LW 705 : (2008) 1 MLJ 1139 : (2007) 4 RLW 3556 : (2007) 13 SCALE 190 : (2007) 12 SCR 105

Stamp Act, 1952 — Section 17, 2(12), 27, 3, 47A(1)
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Supreme Court15 Nov 2007Dismissed

Jai Fibres Ltd. Vs Commissioner of Central Excise, Mumbai-III

Supreme Court Of India · (2008) 2 CLT 10 : (2007) 123 ECC 185 : (2007) 149 ECR 185 : (2007) 218 ELT 484 : (2007) 13 JT 97 : (2008) 1 SCC 434 : (2007) 12 SCR 82

Central Excise Rules, 1944 — Rule 10, 173BCentral Excises and Salt Act, 1944 — Section 11A, 35E(4), 37B
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Supreme Court15 Nov 2007Dismissed

Mahmood and Another Vs State of U.P.

Supreme Court Of India · (2008) 2 ACR 1460 : AIR 2008 SC 515 : (2008) 1 ALD(Cri) 122 : (2008) CriLJ 698 : (2007) 13 JT 68 : (2007) 13 SCALE 155 : (2007) 12 SCR 51

Criminal Procedure Code, 1973 (CrPC) — Section 1, 157, 157(2), 159Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 379
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Supreme Court14 Nov 2007Disposed Of

United India Insurance Company Limited Vs Serjerao and Others

Supreme Court Of India · (2008) ACJ 254 : AIR 2008 SC 460 : (2008) 1 AWC 104 Supp : (2008) 1 BomCR 420 : (2008) 1 JT 82 : (2008) 2 LW 33 : (2008) 2 MLJ 855 : (2008) 39 OCR 163 : (2007) 13 SCALE 80 : (2008) 7 SCC 425 : (2007) 12 SCR 1150

Motor Vehicles Act, 1988 — Section 140, 168, 173, 174
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Supreme Court14 Nov 2007Disposed Of

ONGC Ltd. Vs Garware Shipping Corpn. Ltd.

Supreme Court Of India · AIR 2008 SC 456 : (2008) 6 ALT 1 : (2007) 4 ARBLR 179 : (2008) 1 BomCR 410 : (2008) 1 CompLJ 471 : (2008) 1 PLJR 137 : (2007) 13 SCALE 148 : (2007) 13 SCC 434 : (2007) 11 SCR 1154

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 136
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Supreme Court14 Nov 2007Allowed

Radha Pisharassiar Amma Vs State of Kerala

Supreme Court Of India · (2008) 2 ACR 1452 : (2008) 39 OCR 116 : (2008) 1 PLJR 134 : (2007) 13 SCALE 73 : (2007) 13 SCC 410

Penal Code, 1860 (IPC) — Section 120B, 405, 409, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court14 Nov 2007Dismissed

Anita Enterprises and Another Vs Belfer Coop. Housing Society Ltd. and Others

Supreme Court Of India · AIR 2008 SC 746 : (2008) 1 ALLMR 944 : (2008) 1 BomCR 581 : (2008) 1 CLT 538 : (2007) 13 JT 1 : (2007) 13 SCALE 83 : (2008) 1 SCC 285 : (2007) 12 SCR 1

Constitution Of India, 1950 — Article 227Maharashtra Co-Operative Societies Rules, 1961 Rule 8, 8(2), 10, 10(1)(5), 10(1)(5)(a), 10(1)(5)(b), 10(1)(5)(c), 12, 28Maharashtra Co-Operative Societies Act, 1960 — Section 2, 2(5), 2(16), 2(19), 2(19)(c), 2(21), 2(24), 2(26), 2(27), 4, 12, 22, 23, 23(1A), 24, 25, 29, 29(2), 31, 35, 35(1), 36, 47, 47(1), 47(2), 47(3), 79AA, 91, 91(3), 93(2), 94(1), 97, 146(1)(a), 147, 165
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