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Supreme Court Of India judgments, 2012

1,010 judgments · page 11 of 51

Supreme Court17 Oct 2012Dismissed

Dilip Kumar Verma Vs State of Uttar Pradesh

Supreme Court Of India · (2013) 1 Crimes 83

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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Supreme Court17 Oct 2012Disposed Of

Geeta Mehrotra and Another Vs State of U.P. and Another

Supreme Court Of India · (2013) 2 ACR 1963 : (2012) 10 ADJ 464 : AIR 2013 SC 181 : (2012) AIRSCW 5692 : (2013) 1 ALJ 126 : (2013) 2 ALT(Cri) 21 : (2012) 3 CG.L.R.W. 242 : (2013) 1 JLJR 115 : (2013) 1 PLJR 10 : (2013) 2 RLW 1087 : (2012) 10 SCALE 299 : (2012) 10 SCC 741 : (2013) 1

Criminal Procedure Code, 1973 (CrPC) — Section 320, 468(1), 468(2), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 504, 506
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Supreme Court16 Oct 2012Disposed Of

Kanwar Singh Meena Vs State of Rajasthan and Another

Supreme Court Of India · AIR 2013 SC 296 : (2012) AIRSCW 5654 : (2013) 1 AJR 82 : (2013) 1 ALD(Cri) 85 : (2013) BomCR(Cri) 4 : (2012) 10 JT 262 : (2012) MLJ(Cri) 504 : (2012) 4 RCR(Criminal) 955 : (2012) 10 SCALE 270 : (2012) 12 SCC 180 : (2013) 1 UC 314 : (2012) 4 WLN 64

Criminal Procedure Code, 1973 (CrPC) — Section 164, 439, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court16 Oct 2012Dismissed

State of Gujarat and Another Vs Gujarat Revenue Tribunal Bar Association and Another

Supreme Court Of India · AIR 2013 SC 107 : (2013) 288 ELT 3 : (2012) 3 GLH 541 : (2013) 1 GLR 886 : (2012) 4 JLJR 405 : (2012) 10 JT 422 : (2012) 8 MLJ 96 : (2012) 10 SCALE 285 : (2012) 10 SCC 353 : (2013) 1 SCC(L&S) 56

Bombay Land Revenue Code, 1879 — Section 117KK, 117L, 37(2)Bombay Public Trusts Act, 1950 — Section 84Bombay Revenue Tribunal Act, 1957 — Section 13(1), 15, 16, 17, 20
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Supreme Court15 Oct 2012Partly Allowed

Public Union for Civil Liberties Vs State of Tamil Nadu and Others

Supreme Court Of India · (2013) 115 CLT 535 : (2012) 135 FLR 855 : (2012) 10 JT 436 : (2012) 10 SCALE 256 : (2013) 1 SCC 585

Bonded Labour System (Abolition) Rules, 1995 — Rule 7Bonded Labour System Abolition Act, 1976 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 21, 23
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Supreme Court15 Oct 2012Allowed

State of Maharashtra through CBI, Anti Corruption Branch, Mumbai Vs Balakrishna Dattatrya Kumbhar

Supreme Court Of India · (2013) 2 ACR 1701 : (2012) BomCR(Cri) 828 : (2012) 6 CTC 95 : (2012) 10 JT 446 : (2012) MLJ(Cri) 499 : (2012) 10 SCALE 265 : (2012) 12 SCC 384 : (2013) 1 UC 321

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 482Penal Code, 1860 (IPC) — Section 218, 392, 466
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Supreme Court15 Oct 2012Allowed

UCO Bank and Others Vs Sushil Kumar Saha

Supreme Court Of India · (2013) 1 ALD 60 : (2012) 6 ALLMR 420 : (2013) 1 AWC 617 : (2013) 1 CALLT 84 : (2012) 135 FLR 864 : (2012) 10 JT 270 : (2013) LabIC 78 : (2012) 4 LLJ 593 : (2013) 1 LW 659 : (2012) 7 MLJ 752 : (2012) 10 SCALE 246 : (2013) 1 SCC 335 : (2012) 3 SLJ 463 : (20

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19UCO Bank (Discipline and Appeal) Regulations, 1976 — Regulation 18, 21, 3, 4, 5
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Supreme Court12 Oct 2012Dismissed

Murugesan and Others Vs State through Inspector of Police

Supreme Court Of India · AIR 2013 SC 274 : (2012) AIRSCW 5627 : (2013) 1 ALD(Cri) 51 : (2013) 1 ALT(Cri) 500 : (2013) 1 JCC 118 : (2012) MLJ(Cri) 515 : (2013) 1 RCR(Criminal) 791 : (2012) 10 SCALE 378 : (2012) 10 SCC 383 : (2012) 2 UC 2244

Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 379, 417, 418, 423Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
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Supreme Court12 Oct 2012Disposed Of

Baby Devassy Chully @ Bobby Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 ABR 75 : (2013) 2 ACR 1957 : AIR 2013 SC 303 : (2012) AIRSCW 5662 : (2013) 1 ALD(Cri) 93 : (2013) 115 CLT 793 : (2013) 115 CLT 787 : (2012) 194 ECR 1 : (2012) 10 JT 113 : (2012) MLJ(Cri) 494 : (2012) 10 SCALE 176 : (2013) 4 SCC 531

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(3), 22(5), 226Customs Act, 1962 — Section 104, 108
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Supreme Court12 Oct 2012Allowed

Pratapbhai Hamirbhai Solanki Vs State of Gujarat and Another

Supreme Court Of India · (2013) 3 AD 528 : (2012) AIRSCW 5567 : (2013) 1 AJR 665 : (2013) 1 ALT(Cri) 292 : (2013) 2 GLR 1035 : (2012) 10 JT 286 : (2013) 1 LW(Cri) 570 : (2012) MLJ(Cri) 532 : (2013) 1 RCR(Criminal) 592 : (2012) 10 SCALE 237 : (2013) 1 SCC 613 : (2012) 2 UC 2261

Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439
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Supreme Court12 Oct 2012Dismissed

State of U.P. Vs Munesh

Supreme Court Of India · (2012) 3 ACR 3341 : AIR 2013 SC 147 : (2013) 1 ALD(Cri) 884 : (2013) 1 ALJ 121 : (2013) 1 ALT(Cri) 339 : (2013) CriLJ 194 : (2012) 10 JT 120 : (2012) MLJ(Cri) 540 : (2013) 1 NCC 270 : (2012) 10 SCALE 141 : (2012) 9 SCC 742 : (2012) 3 UC 2352

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court12 Oct 2012Allowed

Rev. Mother Marykutty Vs Reni C. Kottaram and Another

Supreme Court Of India · (2013) 2 ACR 1656 : (2013) 112 CLA 174 : (2012) 4 CompLJ 590 : (2013) 1 JCC 13 : (2012) 10 JT 280 : (2013) 1 LW(Cri) 563 : (2013) 2 MhLj 590 : (2012) MLJ(Cri) 526 : (2013) 2 MPLJ 163 : (2013) 1 NCC 218 : (2012) 4 RCR(Civil) 797 : (2013) 1 RLW 12 : (2012)

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 8
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