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Supreme Court Of India judgments, 2010

1,174 judgments · page 7 of 59

Supreme Court19 Nov 2010Dismissed

Saygo Bai Vs Chueeru Bajrangi

Supreme Court Of India · (2011) 1 ACR 1136 : AIR 2011 SC 1557 : (2011) AIRSCW 336 : (2011) 2 CALLT 58 : (2011) CriLJ 1007 : (2010) 2 DMC 871 : (2011) 1 JT 207 : (2011) 1 NCC 163 : (2011) 1 OLR 353 : (2011) 2 PLJR 103 : (2011) 1 RCR(Civil) 280 : (2011) 1 RCR(Criminal) 117 : (2011)

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 482
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Supreme Court19 Nov 2010Dismissed

Remdeo Chauhan @ Rajnath Chauhan Vs Bani Kant Das and Others

Supreme Court Of India · AIR 2011 SC 615 : (2011) AIRSCW 310 : (2011) 3 AWC 2384 : (2011) 59 BLJR 20 : (2011) 2 CHN 187 Supp : (2011) CriLJ 985 : (2010) 12 JT 516 : (2011) 1 KCCR 689 : (2011) 1 MLJ 819 : (2011) 1 RCR(Criminal) 197 : (2010) 12 SCALE 184 : (2010) 7 Supreme 777 : (2

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 161, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(2), 433, 433A
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Supreme Court19 Nov 2010Allowed

Jitendra Singh @ Babboo Singh and Another Vs State of U.P.

Supreme Court Of India · (2011) CriLJ 1004 : (2010) 12 JT 331 : (2011) 1 OLR 336 : (2011) 1 RCR(Criminal) 917 : (2010) 12 SCALE 171 : (2010) 13 SCC 523 : (2011) 1 SCC(Cri) 857 : (2011) 1 UC 20

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 7APenal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court19 Nov 2010Allowed

Nahar Singh Yadav and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 1549 : (2011) AIRSCW 325 : (2010) AIRSCW 5715 : (2011) 2 CGLJ 123 : (2011) CriLJ 997 : (2010) 12 JT 641 : (2011) 2 KCCR 845 : (2011) 1 KLJ 10 : (2011) 1 RCR(Criminal) 120 : (2010) 12 SCALE 199 : (2011) 1 SCC 307 : (2011) 1 SCC(Cri) 39 : (2010)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 406, 406(1), 406(2), 406(3), 407Delhi Police Special Establishment Act, 1946 — Section 5, 6
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Supreme Court18 Nov 2010Allowed

Commissioner of Central Excise, New Delhi Vs Hari Chand Shri Gopal and Others, etc. etc.

Supreme Court Of India · (2011) AIRSCW 1119 : (2010) 182 ECR 143 : (2010) 260 ELT 3 : (2010) 12 JT 563 : (2010) 12 SCALE 122 : (2011) 1 SCC 236 : (2010) 8 Supreme 225

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 173B, 173C, 173F, 173G, 173QCentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 5A(1), 6
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Supreme Court18 Nov 2010Allowed

Pepsico India Holdings Pvt. Ltd. Vs Food Inspector and Another

Supreme Court Of India · (2011) 161 CompCas 197 : (2011) CriLJ 1012 : (2010) 12 JT 531 : (2011) 2 KLJ 220 : (2010) 4 KLT 706 : (2011) 1 NCC 367 : (2011) 1 OLR 376 : (2011) 3 PLJR 82 : (2010) 12 SCALE 136 : (2011) 1 SCC 176 : (2011) 1 SCC(Cri) 8 : (2010) 10 UJ 5070

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 17, 17(1), 17(2)
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Supreme Court18 Nov 2010Dismissed

Atluri Brahmanandam (d), Thr. LRs. Vs Anne Sai Bapuji

Supreme Court Of India · AIR 2011 SC 545 : (2011) 1 ALT 31 : (2011) 3 AWC 2769 : (2011) 1 CHN 217 Supp : (2010) 12 JT 441 : (2011) 1 MLJ 742 : (2011) 2 RCR(Civil) 97 : (2011) 112 RD 347 : (2010) 12 SCALE 157 : (2011) 1 UC 38

Evidence Act, 1872 — Section 57Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16
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Supreme Court16 Nov 2010

Alva Aluminium Ltd., Bangkok Vs Gabriel India Limited

Supreme Court Of India · (2011) 1 CHN 137 Supp : (2010) 12 JT 210 : (2011) 2 MhLj 585 : (2011) 1 MLJ 811 : (2011) 2 MPLJ 158 : (2011) 1 RCR(Civil) 849 : (2010) 12 SCALE 93 : (2011) 1 SCC 167

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 16
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Supreme Court16 Nov 2010Allowed

Technoglobe Vs State of Tamil Nadu and Others

Supreme Court Of India · (2010) 12 JT 446 : (2010) 12 SCALE 87 : (2010) 13 SCC 196 : (2010) 36 VST 349

Constitution of India, 1950 — Article 142Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(5), 17, 17A, 24(1)
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