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Supreme Court Of India judgments, 2012

1,010 judgments · page 15 of 51

Supreme Court26 Sept 2012Disposed Of

MSR Leathers Vs S. Palaniappan and Another

Supreme Court Of India · (2013) 2 ABR 800 : (2013) 1 AKR 753 : (2013) 1 ALD(Cri) 611 : (2012) 3 ALT(Cri) 372 : (2012) 4 BC 272 : (2012) 6 BomCR 1 : (2012) BomCR(Cri) 289 : (2012) 3 CG.L.R.W. 259 : (2012) 110 CLA 370 : (2012) 175 CompCas 228 : (2013) CriLJ 1112 : (2012) 6 CTC 101

Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 142Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court26 Sept 2012Dismissed

State of Madhya Pradesh Vs Surendra Kori

Supreme Court Of India · (2013) 1 ALT(Cri) 478 : (2013) CriLJ 167 : (2013) 1 JLJ 112 : (2012) 10 JT 512 : (2013) 1 LW(Cri) 212 : (2012) 10 SCALE 3 : (2012) 10 SCC 155

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 139A
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Supreme Court26 Sept 2012Allowed

Ashrafkhan @ Babu Munnekhan Pathan Vs State of Gujarat State of Gujarat Vs Yusufkhan @ Laplap Khudadattkhan Pathan and Others

Supreme Court Of India · (2013) 1 ACR 921 : AIR 2013 SC 217 : (2013) CriLJ 226 : (2013) 2 GLR 1364 : (2012) 9 JT 661 : (2012) 5 KarLJ 353 : (2012) MLJ(Cri) 403 : (2012) 9 SCALE 413 : (2012) 11 SCC 606

Arms Act, 1959 — Section 25(1), 25(1A), 7Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 157, 465, 465(2)
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Supreme Court25 Sept 2012Dismissed

Avinash Sadashiv Bhosale (D) Thr. L.Rs.. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 ABR 190 : (2013) 1 AJR 139 : (2013) 1 AWC 387 : (2013) 1 BomCR 55 : (2013) 115 CLT 432 : (2012) 9 JT 585 : (2012) 9 JT 566 : (2013) 1 LLJ 1 : (2012) 9 SCALE 505 : (2012) 3 SLJ 392

Constitution of India, 1950 — Article 20(2)Penal Code, 1860 (IPC) — Section 120(B), 201, 304A, 338, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court25 Sept 2012Disposed Of

Tehri Hydro Dev. Corporation Ltd. and Another Vs Jai Prakash Asso. Ltd.

Supreme Court Of India · AIR 2013 SC 920 : (2013) 1 ALJ 115 : (2012) 6 ALT 45 : (2012) 4 ARBLR 88 : (2012) 6 AWC 5441 Supp : (2012) 6 AWC 5441 : (2013) 1 CDR 81 : (2013) 1 CHN 69 : (2013) 115 CLT 424 : (2012) 9 JT 418 : (2013) 1 RCR(Civil) 262 : (2012) 9 SCALE 433 : (2012) 12 SCC

Arbitration Act, 1940 — Section 29Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 37(3)
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Supreme Court24 Sept 2012

Gian Singh Vs State Of Punjab And Another

Supreme Court Of India · (2012) BomCR(Cri) 428 : (2012) 3 CG.L.R.W. 98 : (2012) 3 GLH 394 : (2012) 9 JT 457 : (2012) 9 JT 426 : (2012) 5 KarLJ 476 : (2012) 4 KLJ 141 : (2012) 4 KLT 108 : (2012) 9 SCALE 257 : (2012) 10 SCC 303 : (2012) 4 WLN 71

Code Of Criminal Procedure, 1973 — Section 173, 320, 320(2), 320(9), 362, 394, 397, 397(2), 482, 561AIndian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 279, 302, 304B, 307, 323, 326, 354, 379, 394, 395, 406, 409, 418, 420, 465, 467, 468, 469, 471, 496, 498A, 506, 506(II)Prevention Of Corruption Act, 1947 — Section 5(2), 5(1)(d)
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