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Supreme Court Of India judgments, 2012

1,010 judgments · page 27 of 51

Supreme Court17 Jul 2012Allowed

Union of India (UOI) Vs Ibrahim Uddin and Another

Supreme Court Of India · (2013) AIRSCW 2752 : (2013) 4 ALJ 66 : (2012) 5 ALLMR 462 : (2012) 4 AWC 5003 : (2013) 2 CHN 123 : (2013) 1 JLJR 30 : (2012) 6 JT 466 : (2012) 3 MPJR 258 : (2013) 1 PLJR 48 : (2012) 4 RCR(Civil) 727 : (2012) 6 SCALE 476 : (2012) 8 SCC 148 : (2012) 4 Supre

Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 100, 107, Order 12 Rule 1, Order 12 Rule 2, Order 12 Rule 2A Order 11 Rule 14, Order 11 Rule 15, Order 6 Rule 17, Order 11 Rule 18, Order 11 Rule 21, Order 41 Rule 27, Order 41 Rule 27(1)(b), Order 41 Rule 27(2)Cantonment Land Administration Rules, 1937 — Rule 6
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Supreme Court17 Jul 2012Allowed

Ajay Pandit @ Jagdish Dayabhai Patel and Another Vs State of Maharashtra

Supreme Court Of India · (2012) ACR 2799 : AIR 2012 SC 3422 : (2012) AIRSCW 4062 : (2013) 2 AJR 728 : (2012) BomCR(Cri) 648 : (2012) CriLJ 3909 : (2012) 3 Crimes 137 : (2012) 3 JCC 2255 : (2012) 4 JLJR 67 : (2012) 6 JT 437 : (2012) MLJ(Cri) 799 : (2012) 4 PLJR 42 : (2012) 6 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 360, 465Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 419, 420
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Supreme Court16 Jul 2012Disposed Of

Ashok Kumar Ratilal Patel Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) AIRSCW 4145 : (2012) 6 AWC 5936 Supp : (2012) 6 AWC 5936 : (2012) 134 FLR 755 : (2013) 1 GLR 126 : (2012) 4 JCR 64 : (2012) 6 JT 498 : (2013) LabIC 357 : (2013) 1 MhLj 22 : (2013) MPLJ 3 : (2012) 6 SCALE 448 : (2012) 7 SCC 757 : (2012) 3 SLJ 283 :

Constitution of India, 1950 — Article 12, 14, 16
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Supreme Court16 Jul 2012Disposed Of

Azim Ahmad Kazmi and Others Vs State of Uttar Pradesh and Another

Supreme Court Of India · (2012) 8 ADJ 252 : (2012) 4 ALLMR 524 : (2012) 6 AWC 5941 Supp : (2012) 6 AWC 5941 : (2012) 4 JCR 77 : (2012) 6 JT 603 : (2012) 4 LW 789 : (2012) 6 SCALE 434 : (2012) 7 SCC 278

Constitution of India, 1950 — Article 14Government Grants Act, 1895 — Section 2, 3Land Acquisition Act, 1894 — Section 17, 9
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Supreme Court16 Jul 2012Allowed

Sushila Tiwary and Others Vs Allahabad Bank and Others

Supreme Court Of India · AIR 2012 SC 3366 : (2012) AIRSCW 4262 : (2012) 6 AWC 5932 Supp : (2012) 6 AWC 5932 : (2012) 4 JCR 90 : (2013) 1 JLJR 213 : (2012) 6 JT 593 : (2013) LabIC 354 : (2012) 4 LLJ 289 : (2013) 1 PLJR 187 : (2012) 6 SCALE 453 : (2012) 11 SCC 336 : (2013) 1 SCC(L&

Penal Code, 1860 (IPC) — Section 468, 477A
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Supreme Court16 Jul 2012Disposed Of

V.S. Kanodia Vs A.L. Muthu (D) Thr. Lrs. and Another

Supreme Court Of India · (2012) 5 CHN 68 : (2012) 4 CTC 889 : (2012) 4 JCR 86 : (2012) 6 JT 597 : (2012) 2 RCR(Rent) 197 : (2012) 6 SCALE 442 : (2012) 11 SCC 269

Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(2), 4(3)
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Supreme Court16 Jul 2012Disposed Of

Vinod Kumar Koul Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 2012 SC 3149 : (2012) AIRSCW 4483 : (2012) 134 FLR 1071 : (2012) 6 JT 588 : (2013) LabIC 489 : (2012) 6 SCALE 429 : (2012) 11 SCC 247 : (2013) 1 SCC(L&S) 30 : (2012) 3 SLJ 273 : (2012) 4 Supreme 567

Constitution of India, 1950 — Article 14, 16Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Subordinate Services Recruitment Rules, 1992 — Rule 12, 13, 14, 17, 3
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Supreme Court13 Jul 2012Dismissed

Delhi Race Club Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 3408 : (2012) AIRSCW 4096 : (2012) 347 ITR 593 : (2012) 3 JLJR 358 : (2012) 6 JT 387 : (2012) 3 PLJR 329 : (2012) 6 SCALE 413 : (2012) 8 SCC 680 : (2012) 5 Supreme 25 : (2012) 209 TAXMAN 83

Calcutta Municipal Act, 1951 — Section 548(2)Constitution of India, 1950 — Article 110(2), 199(2), 226Delhi Race Course Licensing (Amendment) Rules, 2001 — Rule 13(2)
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Supreme Court13 Jul 2012Dismissed

Naina Thakkar Vs Annapurna Builders

Supreme Court Of India · (2012) 7 SCALE 236

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 8Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 19
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Supreme Court11 Jul 2012Dismissed

Shyamal Ghosh Vs State of West Bengal

Supreme Court Of India · AIR 2012 SC 3539 : (2013) 3 AJR 246 : (2012) CriLJ 3825 : (2012) 3 Crimes 97 : (2012) 3 JLJR 328 : (2012) 6 JT 404 : (2012) MLJ(Cri) 368 : (2013) 1 RCR(Criminal) 770 : (2012) 6 SCALE 381 : (2012) 7 SCC 646 : (2012) 3 UC 1602

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(1), 164, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 149, 201, 302, 33, 34
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Supreme Court10 Jul 2012Allowed

Bable @ Gurdeep Singh Vs State of Chattisgarh Tr.P.S.O.P. Kursipur

Supreme Court Of India · (2012) ACR 2792 : AIR 2012 SC 2621 : (2012) AIRSCW 3962 : (2012) 2 ALD 952 : (2012) 2 ALD(Cri) 952 : (2012) 3 CGLJ 559 : (2012) CriLJ 3676 : (2012) 3 JCC 1910 : (2012) 4 JLJR 102 : (2012) 6 JT 254 : (2012) 6 SCALE 305 : (2012) 11 SCC 181 : (2012) 4 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court10 Jul 2012Allowed

Nitin Gunwant Shah Vs Indian Bank and Others

Supreme Court Of India · AIR 2012 SC 2610 : (2013) 2 AJR 762 : (2013) 3 CHN 8 : (2012) 6 JT 532 : (2012) 4 RCR(Civil) 362 : (2012) 6 SCALE 350 : (2012) 8 SCC 305 : (2013) 1 WBLR 738

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1(4), 51Constitution of India, 1950 — Article 136Income Tax (Certificate Proceedings) Rules, 1962 — Rule 39,
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