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Supreme Court Of India judgments, 2010

1,174 judgments · page 5 of 59

Supreme Court29 Nov 2010Disposed Of

B.S.N.L. Vs Reliance Communication Ltd.

Supreme Court Of India · (2011) AIRSCW 525 : (2010) AIRSCW 5601 : (2011) 2 KCCR 86 SN : (2010) 12 SCALE 586 : (2011) 1 SCC 394 : (2010) 8 Supreme 193 : (2010) 10 UJ 5432

Constitution of India, 1950 — Article 20(1)Contract Act, 1872 — Section 73, 74Telegraph Act, 1885 — Section 4, 4(1)
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Supreme Court29 Nov 2010Allowed

Bajaj Hindustan Ltd. Vs Sir Shadi Lal Enterprises Ltd. and Another

Supreme Court Of India · (2011) AIRSCW 1102 : (2011) 5 AWC 4794 : (2011) 2 KCCR 153 SN : (2010) 12 SCALE 654 : (2011) 1 SCC 640

Constitution of India, 1950 — Article 14, 73, 73(1)Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 10, 11, 11A, 13, 2
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Supreme Court26 Nov 2010Dismissed

Shibani Basu Vs Sandip Ray

Supreme Court Of India · AIR 2011 SC 509 : (2011) 5 AWC 4809 : (2011) 1 CHN 175 Supp : (2011) 1 RCR(Civil) 253 : (2010) 12 SCALE 455 : (2010) 14 SCC 406

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)
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Supreme Court26 Nov 2010

Chirra Shivraj Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2011 SC 604 : (2011) AIRSCW 286 : (2011) 1 ALD(Cri) 428 : (2011) CriLJ 971 : (2011) 1 JCC 61 : (2011) 2 RCR(Criminal) 96 : (2011) 2 RLW 1450 : (2010) 12 SCALE 487 : (2010) 8 Supreme 220 : (2011) 1 UC 444

Criminal Procedure Code, 1973 (CrPC) — Section 158, 162, 173, 173(2)Penal Code, 1860 (IPC) — Section 302, 304, 307
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Supreme Court26 Nov 2010Allowed

Commissioner, Central Excise, Chandigarh Vs Kwality Ice Cream Co.

Supreme Court Of India · (2011) AIRSCW 978 : (2011) AIRSCW 273 : (2010) 182 ECR 157 : (2010) 260 ELT 327 : (2011) 1 JCR 163 : (2011) 2 KCCR 135 SN : (2010) 12 SCALE 501 : (2010) 13 SCC 722 : (2010) 29 STT 453 : (2010) 7 Supreme 378 : (2010) 8 Supreme 259

Central Excises and Salt Act, 1944 — Section 11, 35L, 4, 4(1), 4(4)Evidence Act, 1872 — Section 114
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Supreme Court25 Nov 2010Allowed

Himachal Pradesh Housing and Urban Development Authority Vs Universal Estate and Another

Supreme Court Of India · AIR 2011 SC 887 : (2011) AIRSCW 778 : (2011) AIRSCW 171 : (2011) 1 MLJ 1303 : (2011) 1 RCR(Civil) 950 : (2010) 12 SCALE 389

Constitution of India, 1950 — Article 14, 226, 227Himachal Pradesh Housing and Urban Development Authority (Allotment, Sale of Houses, Flats and Plots) Regulations, 2004 — Regulation 4Himachal Pradesh Housing and Urban De
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Supreme Court25 Nov 2010Allowed

Gopal Swaroop Vs Krishna Murari Mangal and Others

Supreme Court Of India · (2011) 3 AWC 2753 : (2011) 2 CALLT 65 : (2011) 1 CHN 150 Supp : (2011) 111 CLT 811 : (2011) 1 JT 195 : (2011) 1 KLJ 61 : (2011) 1 OLR 584 : (2011) 1 RCR(Civil) 249 : (2011) 112 RD 269 : (2010) 12 SCALE 470

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63
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Supreme Court25 Nov 2010Dismissed

Sarup Singh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 514 : (2011) AIRSCW 181 : (2011) 3 AWC 2719 : (2011) 2 CTC 340 : (2011) 1 KLJ 64 : (2011) 1 LW 795 : (2011) 112 RD 445 : (2010) 12 SCALE 424 : (2011) 11 SCC 198

Constitution Of India, 1950 — Article 14, 226Code Of Civil Procedure, 1908 — Section 151, 152Land Acquisition Act, 1894 — Section 4, 4(1), 11, 13, 14, 19, 23, 23(1A), 23(2), 28, 34
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Supreme Court25 Nov 2010Dismissed

C.M. Sharma Vs State of A.P. Th. I.P.

Supreme Court Of India · AIR 2011 SC 608 : (2011) AIRSCW 297 : (2011) CriLJ 975 : (2010) 12 JT 546 : (2011) 2 PLJR 21 : (2011) 1 RCR(Criminal) 183 : (2010) 12 SCALE 381 : (2011) 1 UC 26

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court24 Nov 2010Dismissed

Daya Shankar Yadav Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 396 : (2010) AIRSCW 6928 : (2011) 3 AWC 3246 : (2011) 128 FLR 168 : (2010) 12 SCALE 477 : (2010) 14 SCC 103

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 14Penal Code, 1860 (IPC) — Section 323, 504, 506
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