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Supreme Court Of India judgments, 2012

1,010 judgments · page 14 of 51

Supreme Court01 Oct 2012Allowed

Iqbal Abdul Samiya Malek Vs State of Gujarat

Supreme Court Of India · (2012) 3 ACR 3348 : (2013) 1 ALT(Cri) 41 : (2013) CriLJ 745 : (2013) 1 RCR(Criminal) 635 : (2012) 10 SCALE 53 : (2012) 11 SCC 312

Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 302
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Supreme Court01 Oct 2012Allowed

Arvind Gupta Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 AWC 220 : (2012) 286 ELT 342 : (2013) 1 RCR(Civil) 854 : (2012) 9 SCALE 697 : (2013) 1 SCC 393

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 16Constitution of India, 1950 — Article 149, 151
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Supreme Court01 Oct 2012Allowed

Manharibhai Muljibhai Kakadia and Another Vs Shaileshbhai Mohanbhai Patel and Others

Supreme Court Of India · (2012) AIRSCW 5314 : (2012) 3 CG.L.R.W. 302 : (2013) CriLJ 144 : (2013) 2 GLR 1440 : (2012) 4 JCC 3105 : (2013) 1 JLJR 151 : (2012) 10 JT 61 : (2013) 1 NCC 168 : (2013) 2 PLJR 22 : (2013) 1 RLW 94 : (2012) 9 SCALE 671 : (2012) 10 SCC 517

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 190, 190(1)Penal Code, 1860 (IPC) — Section 120B, 323, 34, 382, 420
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Supreme Court28 Sept 2012Allowed

Speaker Haryana Vidhan Sabha Vs Kuldeep Bishnoi and Others

Supreme Court Of India · AIR 2013 SC 120 : (2012) 6 ALLMR 399 : (2012) 6 AWC 5704 Supp : (2012) 6 AWC 5704 : (2013) 115 CLT 452 : (2012) 9 JT 590 : (2012) 7 MLJ 392 : (2012) 4 RCR(Civil) 607 : (2012) 9 SCALE 568

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 6 Rule 16, Order 6 Rule 2, 141Constitution of India, 1950 — Article 102, 136, 145(3), 191, 212(2)
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Supreme Court28 Sept 2012Disposed Of

Manubhai Ratilal Patel Tr. Ushaben Vs State of Gujarat and Others

Supreme Court Of India · AIR 2013 SC 313 : (2013) 1 ALD(Cri) 875 : (2013) 1 ALT(Cri) 11 : (2013) CriLJ 160 : (2013) 2 GLR 1500 : (2012) 9 JT 394 : (2013) 1 LW(Cri) 220 : (2012) 9 SCALE 559 : (2013) 1 SCC 314

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 2, 309Penal Code, 1860 (IPC) — Section 114, 409, 467, 468, 471
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Supreme Court28 Sept 2012Dismissed

Chloro Controls (I) P. Ltd. Vs Severn Trent Water Purification Inc. and Others

Supreme Court Of India · (2013) 1 ABR 563 : (2012) 4 ARBLR 1 : (2013) 1 AWC 943 : (2013) 1 BomCR 392 : (2012) 111 CLA 1 : (2013) 1 CompLJ 19 : (2013) 1 CTC 418 : (2012) 10 JT 241 : (2012) 10 JT 187 : (2012) 4 RCR(Civil) 638 : (2012) 4 RLW 3750 : (2012) 9 SCALE 595 : (2013) 1 SCC

Code Of Civil Procedure, 1908 — Section 9, 151, Order 1 Rule 10(2)Arbitration And Conciliation Act, 1996 — Section 2(h0, 5, 8 8(3), 11, 11(6), 11(7), 16, 16(1), 16(2), 34, 34(2)(b)(i), 44, 45, 46, 47, 48, 48(1)(a), 49, 50(1)(a), 52Indian Contract Act, 1872 — Section 27
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Supreme Court27 Sept 2012Allowed

In Re: Special Reference No. 1 of 2012

Supreme Court Of India · (2012) 4 CompLJ 225 : (2012) 4 JLJR 230 : (2012) 9 JT 457 : (2012) 7 MLJ 532 : (2012) 4 PLJR 143 : (2012) 4 RCR(Civil) 680 : (2012) 9 SCALE 310 : (2012) 10 SCC 1

Bihar Maintenance of Public Order Act, 1947 — Section 1(3)Companies Act, 1956 — Section 3, 391, 392, 393, 394Constitution of India, 1950 — Article 12, 131, 137, 14, 141
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Supreme Court27 Sept 2012Allowed

Commissioner of Income Tax-II Vs Krishi Utpadan Mandi Samiti

Supreme Court Of India · (2011) 245 CTR 591 : (2012) 348 ITR 566 : (2012) 9 JT 604 : (2012) 9 SCALE 554 : (2012) 12 SCC 267 : (2012) 211 TAXMAN 32

Income Tax Act, 1961 — Section 10(20), 10(29), 11(1), 12(1), 12AAUttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 12, 16, 16(1), 17, 19
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Supreme Court27 Sept 2012dismissed

Laxman Vs The State of Maharashtra

Supreme Court Of India · (2013) 1 ABR 176 : (2013) ALLMR(Cri) 368 : (2012) 9 JT 561 : (2012) 9 SCALE 589 : (2012) 11 SCC 158

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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Supreme Court27 Sept 2012Dismissed

Ajay Kumar Parmar Vs State of Rajasthan

Supreme Court Of India · AIR 2013 SC 633 : (2012) AIRSCW 5492 : (2013) 1 AJR 583 : (2013) 1 JCC 652 : (2012) 10 JT 503 : (2012) 9 SCALE 542 : (2012) 12 SCC 406

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 165(5), 190, 207AEvidence Act, 1872 — Section 45, 47, 73Penal Code, 1860 (IPC) — Section 342, 376
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Supreme Court27 Sept 2012Dismissed

New Horizon Sugar Mills Ltd. Vs Govt. of Pondicherry

Supreme Court Of India · AIR 2013 SC 584 : (2012) AIRSCW 5164 : (2012) 175 CompCas 475 : (2013) 1 CompLJ 272 : (2012) 6 CTC 220 : (2012) 9 JT 624 : (2012) 5 LW 688 : (2012) 9 SCALE 524 : (2012) 10 SCC 575 : (2012) 116 SCL 80

Banking Regulation Act, 1949 — Section 2, 5Companies Act, 1956 — Section 2(3), 58, 58A, 58AA, 58AAAConstitution of India, 1950 — Article 246, 246(4), 254, 254(2)
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Supreme Court27 Sept 2012Allowed

Abdul Rehman and Another Vs Mohd. Ruldu and Others

Supreme Court Of India · (2013) 1 ALD 1 : (2012) 6 ALT 41 : (2012) 6 AWC 5448 Supp : (2012) 6 AWC 5448 : (2013) 1 CDR 182 : (2013) 1 CHN 40 : (2013) 115 CLT 624 : (2012) 5 CTC 803 : (2012) 10 JT 97 : (2013) 1 LW 213 : (2012) 4 RCR(Civil) 481 : (2013) 1 RLW 29 : (2012) 9 SCALE 582

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151
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Supreme Court27 Sept 2012Dismissed

V.K. Sasikala Vs State rep. by Superintendent of Police

Supreme Court Of India · AIR 2013 SC 613 : (2013) 1 AJR 683 : (2013) CriLJ 177 : (2012) 9 JT 609 : (2013) 3 KarLJ 83 : (2012) 4 KLJ 570 : (2012) MLJ(Cri) 355 : (2013) 1 RCR(Criminal) 244 : (2012) 9 SCALE 488 : (2012) 9 SCC 771

Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 162, 162(1)Penal Code, 1860 (IPC) — Section 120B
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