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Supreme Court Of India judgments, 2012

1,010 judgments · page 28 of 51

Supreme Court10 Jul 2012Dismissed

Anand Mohan Vs State of Bihar

Supreme Court Of India · (2012) ACR 2809 : (2013) CriLJ 2644 : (2012) 3 Crimes 121 : (2012) 3 JLJR 242 : (2012) 6 JT 263 : (2012) 3 PLJR 190 : (2012) 6 SCALE 266 : (2012) 7 SCC 225 : (2012) 2 UC 1515

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 161, 313Evidence Act, 1872 — Section 103
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Supreme Court10 Jul 2012Dismissed

Purbanchal Cables and Conductors Pvt. Ltd. Vs Assam State Electricity Board and Another Assam State Electricity Board and Others Vs Shanti Conductors Pvt. Ltd. and Another

Supreme Court Of India · AIR 2012 SC 3167 : (2012) AIRSCW 4358 : (2012) 4 ALLMR 541 : (2012) 4 CTC 524 : (2012) 5 GLT 1 : (2012) 4 JCR 183 : (2012) 3 JLJR 389 : (2012) 6 JT 327 : (2012) 4 MPLJ 282 : (2012) 3 PLJR 301 : (2012) 4 RCR(Civil) 6 : (2012) 6 SCALE 314 : (2012) 7 SCC 462

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 62
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Supreme Court10 Jul 2012Disposed Of

Subhash Popatlal Dave Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) ACR 2781 : AIR 2012 SC 3370 : (2012) AIRSCW 4267 : (2012) CriLJ 3848 : (2012) 281 ELT 641 : (2012) 6 JT 314 : (2012) 3 KLJ 705 : (2012) 6 SCALE 367 : (2012) 7 SCC 533

Constitution of India, 1950 — Article 14, 19, 20, 21, 22Official Secrets Act, 1923 — Section 8(1)Protection of Human Rights Act, 1993 — Section 2
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Supreme Court06 Jul 2012Disposed Of

Ponnala Lakshmaiah Vs Kommuri Pratap Reddy and Others

Supreme Court Of India · AIR 2012 SC 2638 : (2012) AIRSCW 3824 : (2012) 4 ALLMR 531 : (2012) 4 JLJR 34 : (2012) 6 JT 356 : (2012) 3 RCR(Civil) 770 : (2012) 7 SCC 788 : (2012) 4 Supreme 246

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11, 139Conduct of Elections Rules, 1961 — Rule 94(A)Constitution of India, 1950 — Article 136
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Supreme Court06 Jul 2012Dismissed

Ms. Mayawati Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) ACR 2697 : AIR 2013 SC 3765 : (2013) 2 ALT(Cri) 216 : (2012) CriLJ 4282 : (2012) 3 JCC 1955 : (2012) 3 JLJR 297 : (2012) 6 JT 49 : (2012) 8 SCC 106 : (2012) 2 UC 1495

Constitution of India, 1950 — Article 136, 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157Delhi Police Special Establishment Act, 1946 — Section 6
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Supreme Court06 Jul 2012Allowed

Ms. Mayawati Vs Union of India and Others

Supreme Court Of India · (2012) 4 CTC 322

Constitution of India, 1950 — Article 136, 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157Delhi Police Special Establishment Act, 1946 — Section 6
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Supreme Court06 Jul 2012Allowed

Research Foundation for Science, Technology and Natural Resource Policy Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 2627 : (2012) AIRSCW 3847 : (2012) 6 AWC 6194 Supp : (2012) 5 AWC 4853 : (2012) 2 EFLT 691 : (2012) 282 ELT 321 : (2012) 3 JLJR 231 : (2012) 6 JT 234 : (2013) 1 RCR(Civil) 718 : (2012) 6 SCALE 253 : (2012) 4 Supreme 233

Constitution of India, 1950 — Article 13, 14, 21, 3, 39Customs Act, 1962 — Section 11, 11(2)Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 11, 19, 20, 5, 5(4)
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Supreme Court05 Jul 2012Disposed Of

New India Assurance Company Ltd. Vs Gopali and Others

Supreme Court Of India · (2012) ACJ 2131 : AIR 2012 SC 3381 : (2012) AIRSCW 4330 : (2012) 5 AWC 4807 : (2013) 1 JLJR 217 : (2012) 6 JT 625 : (2012) 4 PLR 593 : (2012) 6 SCALE 534 : (2012) 12 SCC 198

Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 142, 39AMotor Vehicles Act, 1988 — Section 163A, 166, 173
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Supreme Court04 Jul 2012Disposed Of

Medical Council of India Vs Rama Medical College Hospital and Research Centre, Kanpur and Another

Supreme Court Of India · AIR 2012 SC 3063 : (2012) AIRSCW 4641 : (2012) 5 AWC 4830 : (2012) 5 BomCR 511 : (2012) 3 JLJR 214 : (2012) 6 JT 124 : (2012) 3 PLJR 227 : (2012) 8 SCC 80 : (2012) 4 Supreme 259

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of India, 1950 — Article 19(1), 21Establishment of Medical College Regulations, 1999 — Regulation 4, 5, 6, 7, 8
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Supreme Court04 Jul 2012Allowed

Vishwanath Agrawal Vs Sau. Sarla Vishwanath Agrawal

Supreme Court Of India · AIR 2012 SC 2586 : (2012) AIRSCW 4300 : (2012) 4 ALLMR 506 : (2012) 5 ALT 1 : (2012) 4 AWC 5026 : (2012) 4 BomCR 501 : (2012) 5 CHN 112 : (2013) 115 CLT 201 : (2012) 4 CTC 839 : (2012) 192 DLT 672 : (2012) 4 JCR 1 : (2012) 4 JLJR 1 : (2012) 6 JT 62 : (201

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 10, 13(1)
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Supreme Court03 Jul 2012Dismissed

O.M. Baby (Dead) by L.Rs. Vs State of Kerala

Supreme Court Of India · (2012) ACR 2676 : (2012) CriLJ 3794 : (2012) 3 JCC 1949 : (2012) 6 JT 117 : (2012) 2 NCC 322 : (2012) 11 SCC 362 : (2012) 2 UC 1467

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 342, 376, 506
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Supreme Court03 Jul 2012Partly Allowed

Union of India (UOI) Vs Mohanlal and Another

Supreme Court Of India · (2012) ACR 2671 : AIR 2012 SC 2653 : (2012) AIRSCW 3893 : (2013) 2 AJR 652 : (2012) 2 ALD 947 : (2012) 2 ALD(Cri) 947 : (2012) BomCR(Cri) 302 : (2012) CriLJ 3644 : (2012) 3 JLJ 36 : (2012) 3 JLJR 267 : (2012) 6 JT 144 : (2012) 3 PLJR 215 : (2013) 1 RCR(Cr

Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 52A, 8
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Supreme Court03 Jul 2012Dismissed

Shreejith L. Vs Deputy Director (Education) Kerala and Others

Supreme Court Of India · AIR 2012 SC 2665 : (2012) AIRSCW 3835 : (2012) 134 FLR 680 : (2012) 3 JCR 248 : (2012) 4 JLJR 15 : (2012) 6 JT 94 : (2012) 3 KLT 214 : (2012) 4 PLJR 15 : (2012) 7 SCC 248 : (2012) 3 SLJ 263 : (2012) 4 Supreme 279

Constitution of India, 1950 — Article 136Kerala Education Rules, 1959 — Rule 51B, 9A
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Supreme Court03 Jul 2012Allowed

Shambhu Prasad Sharma Vs Shri Charandas Mahant and Others

Supreme Court Of India · AIR 2012 SC 2648 : (2012) AIRSCW 3981 : (2013) 2 AJR 773 : (2012) 4 JLJR 88 : (2012) 6 JT 87 : (2012) 3 RCR(Civil) 761 : (2012) 11 SCC 390 : (2012) 4 Supreme 342

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 19(1), 324Representation of the People Act, 1951 — Section 100(1)D(I)(N), 33A, 33A, 33A(2), 33B
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Supreme Court03 Jul 2012Disposed Of

Brijesh Mavi Vs State of NCT of Delhi

Supreme Court Of India · (2012) ACR 2682 : AIR 2012 SC 2657 : (2012) AIRSCW 3858 : (2012) 2 ALD 865 : (2012) 2 ALD(Cri) 865 : (2012) CriLJ 3616 : (2012) 3 JCC 1999 : (2012) 6 JT 108 : (2012) 2 NCC 461 : (2012) 7 SCC 45 : (2012) 4 Supreme 299 : (2012) 3 UC 1648

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 460
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