Supreme Court Of India Judgments 2010 — Page 58

Supreme Court11 Jan 2010Dismissed

Vinedale Distilleries Ltd. and Another Vs Dena Bank and Others

Supreme Court Of India · AIR 2010 SC 695 : (2010) AIRSCW 823 : (2010) 4 AWC 4190 Supp : (2010) 109 CLT 449 : (2010) 1 CompLJ 618 : (2010) 1 JT 291 : (2010) 1 SCALE 405 : (2010) 3 SCC 466 : (2010) 1 Supreme 417

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17

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Supreme Court11 Jan 2010Partly Allowed

Bengai Mandal @ Begai Mandal Vs State of Bihar

Supreme Court Of India · (2010) 1 ACR 518 : AIR 2010 SC 686 : (2010) AIRSCW 877 : (2010) 58 BLJR 140 : (2010) CLT 489 : (2010) CriLJ 1420 : (2010) 2 Crimes 49 : (2010) 1 JT 49 : (2010) 1 NCC 600 : (2010) 2 PLJR 108 : (2010) 1 SCALE 182 : (2010) 2 SCC 91 : (2010) 1 SCR 439 : (2010

Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 326

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Supreme Court11 Jan 2010Dismissed

Shyam Gopal Bindal and Others Vs Land Acquisition Officer and Another

Supreme Court Of India · AIR 2010 SC 690 : (2010) AIRSCW 820 : (2010) AIRSCW 4860 : (2010) 2 ALLMR 465 : (2010) 1 AWC 598 Supp : (2010) 1 JT 323 : (2010) MPLJ 74 : (2010) 1 OLR 296 : (2010) 2 RLW 1238 : (2010) 1 SCALE 241 : (2010) 2 SCC 316 : (2010) 1 Supreme 110 : (2010) 1 UC 50

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 11, 4, 5Rajasthan Zamindari and Biswedari Abolition Act, 1959 — Section 6

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Supreme Court08 Jan 2010Allowed

Syed Akbar Irfan and Others Vs State of Karnataka

Supreme Court Of India · (2011) 1 SCC(Cri) 400

Penal Code, 1860 (IPC) — Section 307, 324, 34, 427, 504

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Supreme Court08 Jan 2010Disposed Of

Maruthi and Others Vs State of Karnataka

Supreme Court Of India · (2011) 1 SCC(Cri) 308

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 326

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Supreme Court08 Jan 2010Allowed

Jitendra Kumar Singh and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2010 SC 1851 : (2010) 4 AWC 4125 Supp : (2010) 1 JT 177 : (2010) 1 SCALE 358 : (2010) 3 SCC 119 : (2010) 1 SCC(L&S) 772 : (2010) 2 SLJ 108 : (2010) 1 SLR 526

Constitution of India, 1950 — Article 14, 141, 15, 15(3), 15(4)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3, 3(1), 3(2), 3(5)

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Supreme Court08 Jan 2010Dismissed

State of Rajasthan Vs Nav Bharat Construction Company

Supreme Court Of India · (2010) AIRSCW 955 : (2010) 1 AWC 584 Supp : (2010) 1 JT 523 : (2010) 2 MLJ 959 : (2010) 1 SCALE 244 : (2010) 2 SCC 182 : (2010) 1 Supreme 94 : (2010) 1 WLN 49

Arbitration Act, 1940 — Section 11, 20, 30, 33

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Supreme Court08 Jan 2010Allowed

Commissioner of Central Excise Vs International Auto Limited

Supreme Court Of India · (2010) 172 ECR 35 : (2010) 250 ELT 3 : (2010) 1 JT 294 : (2010) 1 SCALE 400 : (2010) 2 SCC 672 : (2010) 1 SCR 211 : (2010) 24 STT 586

Central Excises and Salt Act, 1944 — Section 11A, 11A(1A), 11A(2B), 11AA, 11AB

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Supreme Court08 Jan 2010Allowed

Pinninti Kistamma and Others Vs Duvvada Parsuram Chowdary and Others Duvvada Parsuram Chowdary and Others Vs Pinninti Kistamma and Others

Supreme Court Of India · (2010) 5 ALD 109 : (2010) 2 ALT 49 : (2010) 6 JT 297 : (2010) 1 SCALE 393 : (2010) 2 SCC 452 : (2010) 1 SCR 297 : (2010) 3 UJ 1312

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 136Madras Estates Land Act, 1908 — Section 3

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Supreme Court08 Jan 2010Allowed

State of Bihar and Others Vs Kalyanpur Cements Ltd.

Supreme Court Of India · (2010) 1 CompLJ 289 : (2010) 1 JT 225 : (2010) 1 PLJR 86 : (2010) 1 SCALE 150 : (2010) 3 SCC 274 : (2010) 101 SCL 338 : (2010) 2 SCR 928 : (2010) 1 UJ 348 : (2010) 28 VST 1

Bihar Finance Act, 1981 — Section 7(3)Companies Act, 1956 — Section 391Constitution of India, 1950 — Article 14, 226

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Supreme Court08 Jan 2010Dismissed

Tameeshwar Vaishnav Vs Ramvishal Gupta

Supreme Court Of India · (2010) 1 ACR 390 : AIR 2010 SC 1209 : (2010) AIRSCW 3330 : (2010) AIRSCW 3543 : (2010) AIRSCW 6877 : (2010) AIRSCW 828 : (2010) 1 BC 357 : (2010) CLT 481 : (2010) CriLJ 1237 : (2010) 1 JT 199 : (2010) 2 MPHT 481 : (2010) MPLJ 7 : (2010) 1 NCC 595 : (2010)

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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Supreme Court07 Jan 2010Allowed

Daya Singh & Anr Vs Gurdev Singh (Dead) by L.Rs. & Ors

Supreme Court Of India · AIR 2010 SC 3240 : (2010) AIRSCW 689 : (2010) 2 ALLMR 461 : (2010) 1 AWC 680 Supp : (2010) 2 CALLT 30 : (2010) 109 CLT 383 : (2010) 1 JT 54 : (2010) 2 MLJ 815 : (2010) 1 OLR 282 : (2010) 1 RLW 909 : (2010) 1 Scale 127 : (2010) 2 SCC 194 : (2010) 1 SCR 194

Limitation Act, 1963 — Article 58, 120

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Supreme Court07 Jan 2010Allowed

Smt. Deepa Garg and Others Vs Rakesh Kumar and Others

Supreme Court Of India · (2010) 1 AWC 635 Supp : (2010) 1 SCALE 133 : (2010) 2 SCC 367

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Supreme Court07 Jan 2010Dismissed

Abdul Razak (D) through L.Rs. and Others Vs Mangesh Rajaram Wagle and Others

Supreme Court Of India · (2009) AIRSCW 269 : (2010) 2 ALD 136 : (2010) 2 AWC 1135 Supp : (2010) 2 BomCR 286 : (2010) 1 CTC 466 : (2010) 1 JT 508 : (2010) 2 MLJ 198 : (2010) MPLJ 272 : (2010) 1 SCALE 267 : (2010) 2 SCC 432 : (2010) 1 SCR 899 : (2010) 2 UJ 496

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 6 Rule 16, 115Constitution of India, 1950 — Article 226, 227Haryana Urban (Control of Rent and Eviction) Act, 1973 —

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