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Supreme Court Of India judgments

59,848 judgments · page 1,197 of 2,993

Supreme Court12 Oct 2007Allowed

Niyamat Ali Molla Vs Sonargon Housing Co-operative Society Ltd. and Others

Supreme Court Of India · AIR 2008 SC 225 : (2007) AIRSCW 6662 : (2008) 1 AWC 1069 Supp : (2008) 1 CALLT 10 : (2008) 1 CTC 161 : (2007) 12 JT 367 : (2008) 1 LW 106 : (2008) 1 MLJ 1268 : (2007) 13 SCC 421 : (2007) 11 SCR 346

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 21 Rule 97, Order 21 Rule 99, Order 7 Rule 3, 151Specific Relief Act, 1963 — Section 31
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Supreme Court12 Oct 2007Disposed Of

G.K. Mohan and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2008 SC 305 : (2007) AIRSCW 6801 : (2008) 5 ALT 18 : (2008) 1 AWC 330 Supp : (2007) 12 JT 475 : (2008) 1 KarLJ 375 : (2007) 11 SCC 747 : (2007) 11 SCR 193 : (2008) 2 SLJ 19

Constitution of India, 1950 — Article 14, 16Defence Research and Development Organization, Technical Cadre Recruitment Rules, 1995 — Rule 6(4)
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Supreme Court12 Oct 2007Dismissed

B. Suresh Yadav Vs Sharifa Bee and Another

Supreme Court Of India · AIR 2008 SC 210 : (2007) AIRSCW 6592 : (2008) CriLJ 431 : (2008) 1 CTC 338 : (2007) 12 JT 341 : (2008) 1 OLR 67 : (2007) 13 SCC 107 : (2007) 12 SCR 238 : (2007) 7 Supreme 297

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 24, 406, 415, 420
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Supreme Court12 Oct 2007Disposed Of

Devi Lal Vs State of Rajasthan

Supreme Court Of India · (2008) 2 ACR 1571 : AIR 2008 SC 332 : (2007) AIRSCW 6871 : (2007) 2 DMC 743 : (2007) 12 JT 114 : (2007) 12 SCALE 265 : (2007) 11 SCR 219

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court12 Oct 2007Dismissed

Savithri and Others Vs Karthyayani Amma and Others

Supreme Court Of India · AIR 2008 SC 300 : (2007) AIRSCW 6787 : (2008) 1 AWC 126 Supp : (2007) 12 JT 248 : (2007) 4 KLT 811 : (2008) 1 LW 255 : (2007) 11 SCC 621 : (2007) 11 SCR 404

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
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Supreme Court12 Oct 2007Allowed

Prakash Chandra Yadav Vs State of Bihar and Others

Supreme Court Of India · (2008) 1 ALT(Cri) 334 : (2008) CriLJ 438 : (2007) 12 JT 472 : (2008) 39 OCR 398 : (2008) 1 PLJR 206 : (2007) 13 SCC 134 : (2007) 11 SCR 231

Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 109B, 307, 334
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Supreme Court12 Oct 2007Dismissed

National Insurance Co. Ltd. Vs Cholleti Bharatamma and Others

Supreme Court Of India · (2008) ACJ 268 : AIR 2008 SC 484 : (2008) 1 ALLMR 436 : (2007) 4 AWC 3957 Supp : (2008) 2 CLT 2 : (2008) 2 GLR 1403 : (2008) 1 JCR 14 : (2007) 12 JT 319 : (2008) 2 LW 21 : (2008) 1 MLJ 66 : (2008) 149 PLR 315 : (2008) 1 RLW 684 : (2008) 1 SCC 423 : (2007)

Central Motor Vehicles Rules, 1989 — Rule 252, 252(2), 277(3)Motor Vehicles Act, 1939 — Section 2(25), 95Motor Vehicles Act, 1988 — Section 147, 147(1), 149, 2(35)
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Supreme Court12 Oct 2007Disposed Of

State of Rajasthan Vs Ajit Singh and Others

Supreme Court Of India · (2008) 2 ACR 1620 : (2008) 2 CLT 249 : (2008) CriLJ 364 : (2007) 12 JT 102 : (2008) 1 SCC 601 : (2007) 11 SCR 251

Arms Act, 1959 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27, 28, 29
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Supreme Court12 Oct 2007Dismissed

R.S. Jayakumar and Others Vs State of Kerala and Others

Supreme Court Of India · (2008) 6 ALT 7 : (2008) 2 CLT 222 : (2007) 12 JT 327 : (2007) 4 KLT 1104 : (2008) 1 SCC 567 : (2008) 1 SCC(L&S) 231 : (2007) 11 SCR 99 : (2008) 1 SLJ 305

Constitution of India, 1950 — Article 309Kerala Forest Subordinate Service Rules, 1966 — Rule 10, 10(2), 2, 6, 7Kerala State and Subordinate Services Rules, 1958 — Rule 2(3), 31
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Supreme Court11 Oct 2007Allowed

Mohannakumaran Nair Vs Vijayakumaran Nair

Supreme Court Of India · AIR 2008 SC 213 : (2007) AIRSCW 6595 : (2008) 1 AWC 335 Supp : (2008) 1 BC 203 : (2008) 1 CHN 76 Supp : (2008) 1 CTC 74 : (2008) 1 LW 64 : (2008) 1 MLJ 1334 : (2007) 12 SCALE 130 : (2007) 11 SCR 24 : (2007) 7 Supreme 518

Civil Procedure Code, 1908 (CPC) — Section 115, 15, 16, 17, 18
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