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Supreme Court Of India judgments, 2012

1,010 judgments · page 16 of 51

Supreme Court21 Sept 2012Partly Allowed

Central Bureau of Investigation, Hyderabad Vs K. Narayana Rao

Supreme Court Of India · (2012) CriLJ 4610 : (2012) 6 CTC 569 : (2012) 3 GLH 373 : (2012) 9 JT 359 : (2012) 4 KLT 92 : (2012) MLJ(Cri) 420 : (2012) 4 MPJR 179 : (2013) 1 OLR 74 : (2012) 9 SCALE 228 : (2012) 9 SCC 512

Criminal Procedure Code, 1973 (CrPC) — Section 209, 226, 227, 228, 482Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 34, 35Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court21 Sept 2012Dismissed

Jitendra Nath Singh Vs The Official Liquidator and Others

Supreme Court Of India · (2012) AIRSCW 5391 : (2012) 111 CLA 358 : (2012) 175 CompCas 251 : (2013) 1 CompLJ 101 : (2012) 9 JT 221 : (2012) 9 SCALE 186 : (2013) 1 SCC 462 : (2012) 116 SCL 215

Companies Act, 1913 — Section 230(5)Companies Act, 1956 — Section 442, 446, 529, 529(1), 529(2)Constitution of India, 1950 — Article 136
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Supreme Court21 Sept 2012Dismissed

Benarsi Krishna Committee and Others Vs Karmyogi Shelters Pvt. Ltd.

Supreme Court Of India · (2012) 6 ALLMR 415 : (2012) 6 ALT 32 : (2012) 4 ARBLR 81 : (2012) 6 AWC 5700 Supp : (2012) 6 AWC 5700 : (2013) 1 CDR 197 : (2013) 1 CHN 65 : (2013) 1 CHN 63 : (2012) 111 CLA 65 : (2013) 115 CLT 468 : (2012) 5 CTC 519 : (2012) 9 JT 111 : (2013) 1 LW 102 :

Arbitration and Conciliation Act, 1996 — Section 11, 2, 31(5), 33, 34Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1
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Supreme Court20 Sept 2012dismissed

Budhuram Vs State of Chhattisgarh

Supreme Court Of India · (2013) ALLMR(Cri) 389 : (2012) 10 JT 569 : (2012) 10 JT 568 : (2012) 9 SCALE 224 : (2012) 11 SCC 588 : (2012) 2 UC 2207

Penal Code, 1860 (IPC) — Section 302
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Supreme Court20 Sept 2012Disposed Of

State of Rajasthan and Others Vs Aanjaney Organic Herbal Pvt. Ltd.

Supreme Court Of India · AIR 2013 SC 581 : (2012) AIRSCW 5194 : (2013) 1 CDR 193 : (2013) 1 CHN 58 : (2012) 7 MLJ 747 : (2012) 9 SCALE 138 : (2012) 10 SCC 283 : (2012) 6 Supreme 695 : (2012) 4 WLN 117

Constitution of India, 1950 — Article 341, 342General Clauses Act, 1897 — Section 3(42)Rajasthan Tenancy Act, 1955 — Section 42
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Supreme Court20 Sept 2012Dismissed

Payal Vision Ltd. Vs Radhika Choudhary

Supreme Court Of India · (2012) 6 ALT 1 : (2012) 6 AWC 5456 : (2012) 6 AWC 5456 Supp : (2012) 6 BomCR 262 : (2013) 1 CDR 202 : (2013) 1 CHN 77 : (2012) 5 CTC 887 : (2012) 9 JT 214 : (2012) 4 KLJ 735 : (2013) 1 LW 24 : (2012) 7 MLJ 741 : (2013) 1 OLR 108 : (2012) 4 RCR(Civil) 816

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106
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Supreme Court20 Sept 2012Allowed

Ash Mohammad Vs Shiv Raj Singh @ Lalla Babu and Another

Supreme Court Of India · (2013) 1 ALJ 222 : (2012) CriLJ 4670 : (2012) 4 JCC 2909 : (2012) 9 JT 155 : (2013) 1 LW(Cri) 230 : (2013) 1 OCR 30 : (2013) 1 RCR(Criminal) 277 : (2012) 9 SCALE 165 : (2012) 9 SCC 446

Indian Penal Code, 1860 — Section 365, 506Code Of Criminal Procedure, 1973 — Section 161, 164, 437, 439
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Supreme Court19 Sept 2012Allowed

Balaji Gunthu Dhule Vs State of Maharashtra

Supreme Court Of India · (2013) 1 ABR 72 : AIR 2013 SC 264 : (2012) AIRSCW 5651 : (2013) ALLMR(Cri) 376 : (2013) 1 ALT(Cri) 372 : (2012) BomCR(Cri) 399 : (2012) 9 JT 375 : (2012) 4 KLJ 600 : (2013) 2 RLW 1069 : (2012) 9 SCALE 451 : (2012) 11 SCC 685 : (2012) 6 Supreme 710 : (2012

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 315, 342, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court19 Sept 2012Dismissed

Pudhu Raja and Another Vs State, rep. by Inspector of Police

Supreme Court Of India · (2013) 1 ALT(Cri) 486 : (2013) 1 CALLT 9 : (2012) 4 JCC 2751 : (2012) 9 JT 252 : (2012) 9 SCALE 177 : (2012) 11 SCC 196 : (2012) 2 UC 2179

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
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Supreme Court19 Sept 2012Allowed

Mahesh Chandra Verma and Others Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2013 SC 862 : (2012) AIRSCW 5273 : (2012) 135 FLR 1049 : (2012) 4 JCR 151 : (2012) 4 JLJR 192 : (2012) 9 JT 334 : (2012) 7 MLJ 720 : (2012) 4 PLJR 105 : (2012) 9 SCALE 113 : (2012) 11 SCC 656 : (2013) 1 SCC(L&S) 1 : (2013) 1 SCT 153 : (2012) 6 Supreme

Advocates Act, 1961 — Section 2(1)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13, 14Constitution of India, 1950 — Article 14, 142, 16, 233, 309
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Supreme Court18 Sept 2012Dismissed

V. Chandrasekaran and Another Vs The Administrative Officer and Others

Supreme Court Of India · (2012) 6 AWC 5462 Supp : (2012) 6 AWC 5462 : (2013) 1 CALLT 17 : (2012) 9 JT 260 : (2012) 5 LW 724 : (2012) 4 RCR(Civil) 588 : (2012) 9 SCALE 142 : (2012) 12 SCC 133

General Clauses Act, 1897 — Section 21Land Acquisition (Tamil Nadu Amendment) Act, 1996 — Section 48BLand Acquisition Act, 1894 — Section 11, 16, 16A, 17, 17(2)
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Supreme Court18 Sept 2012Allowed

Pushpanjali Sahu Vs State of Orissa and Another

Supreme Court Of India · AIR 2013 SC 1119 : (2012) AIRSCW 5447 : (2013) 1 AJR 509 : (2012) 4 JCC 3124 : (2012) 9 JT 379 : (2013) 1 OLR 63 : (2012) 9 SCALE 441 : (2012) 9 SCC 705 : (2012) 11 SCC 433 : (2012) 6 Supreme 681 : (2012) 2 UC 2170

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 324, 376, 376(1), 376(2), 452
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