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Supreme Court Of India judgments, 2012

1,010 judgments · page 29 of 51

Supreme Court03 Jul 2012Allowed

The Church of Christ Charitable Trust and Educational Charitable Society, represented by its Chairman Vs Ponniamman Educational Trust represented by its Chairperson/Managing Trustee

Supreme Court Of India · AIR 2013 SC 3912 : (2012) 4 ALT 55 : (2012) 4 AWC 3883 : (2012) 3 CGLJ 499 : (2012) 5 CHN 149 : (2013) 115 CLT 220 : (2012) 4 CTC 308 : (2012) 2 GLH 713 : (2012) 3 JCR 239 : (2012) 6 JT 149 : (2012) 3 KLJ 127 : (2012) 3 KLT 43 SN : (2012) 6 MhLj 738 : (20

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 6Powers of Attorney Act, 1882 — Section 1A, 2Specific Relief Act, 1963 — Section 20
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Supreme Court03 Jul 2012Dismissed

R. Mohan Vs A.K. Vijaya Kumar A.K. Vijaya Kumar Vs R. Mohan

Supreme Court Of India · (2012) ACR 2691 : (2012) 4 BomCR 535 : (2012) BomCR(Cri) 307 : (2012) 4 CALLT 73 : (2012) 110 CLA 186 : (2012) 3 CompLJ 481 : (2012) CriLJ 3953 : (2012) 4 CTC 680 : (2012) 2 GLH 668 : (2013) 1 GLR 222 : (2012) 3 JLJR 272 : (2012) 6 JT 80 : (2012) 3 KLT 46

Criminal Procedure Code, 1973 (CrPC) — Section 200, 29(2), 357, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 133, 138Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 64
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Supreme Court03 Jul 2012Allowed

A. Nawab John and Others Vs V.N. Subramaniyam

Supreme Court Of India · (2012) 4 ALLMR 481 : (2012) 5 AWC 4817 : (2012) 5 CHN 35 : (2012) 4 CTC 206 : (2012) 2 GLH 693 : (2012) 6 JT 450 : (2012) 3 KLJ 114 : (2013) 1 MhLj 1 : (2012) 168 PLR 634 : (2012) 3 RCR(Civil) 749 : (2012) 7 SCC 738

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 7 Rule 11, Order 7 Rule 13, Order 7 Rule 6, 115Court Fees Act, 1870 — Section 10, 10(1), 12, 12(1), 12(2)Limitation Act, 1963 — Section 5
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Supreme Court02 Jul 2012Disposed Of

Haryana State Industrial Development Corporation Ltd. and Others Vs Mawasi and Others etc. etc.

Supreme Court Of India · AIR 2013 SC 3874 : (2013) AIRSCW 1612 : (2012) AIRSCW 4222 : (2012) 4 AWC 3843 : (2012) 4 CTC 554 : (2012) 2 GLH 619 : (2012) 3 JLJR 278 : (2012) 6 JT 211 : (2012) 6 SCALE 60 : (2012) 7 SCC 200 : (2012) 8 Supreme 600

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 226Land Acquisition Act, 1894 — Section 18, 22(3), 25, 4, 4(1)
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Supreme Court02 Jul 2012Allowed

Dropti Devi and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) ACR 2507 : AIR 2012 SC 2550 : (2012) 3 ALT(Cri) 347 : (2012) 4 CTC 858 : (2012) 4 JLJR 45 : (2012) 6 JT 159 : (2012) 6 SCALE 80 : (2012) 7 SCC 499

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 1, 2, 3, 3(1)Constitution of India, 1950 — Article 12, 13, 13(2), 14, 19Customs Act, 1962 — Section 111, 113, 135, 135A, 2<
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Supreme Court02 Jul 2012Allowed

P. Sanjeeva Rao Vs The State of A.P.

Supreme Court Of India · (2012) ACR 2501 : AIR 2012 SC 2242 : (2013) AIRSCW 492 : (2013) 1 ALD(Cri) 593 : (2013) 1 ALT(Cri) 323 : (2013) BomCR(Cri) 235 : (2012) 3 JCC 1867 : (2012) 3 JLJR 309 : (2012) 6 JT 3 : (2012) 2 NCC 500 : (2012) 3 RLW 2635 : (2012) 6 SCALE 9 : (2012) 7 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 242, 311, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(D), 7
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Supreme Court02 Jul 2012Allowed

Sabhia Mohammed Yusuf Abdul Hamid Mulla (D) by L.Rs. and Others Vs Special Land Acquisition Officer and Others

Supreme Court Of India · AIR 2012 SC 2709 : (2012) AIRSCW 3986 : (2013) 2 AJR 777 : (2012) 4 AWC 3860 : (2012) 4 BomCR 519 : (2012) 4 JCR 44 : (2012) 6 JT 185 : (2012) 3 KLT 45 SN : (2012) 6 MhLj 510 : (2012) 4 MPLJ 589 : (2012) 6 SCALE 34 : (2012) 7 SCC 595 : (2012) 4 Supreme 32

Evidence Act, 1872 — Section 56Land Acquisition Act, 1894 — Section 18, 23, 23(1), 24, 28A(1)
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Supreme Court02 Jul 2012Allowed

Village Panchayat, Calangute Vs The Additional Director of Panchayat-II and Others

Supreme Court Of India · AIR 2012 SC 2697 : (2012) AIRSCW 3811 : (2012) 4 ALLMR 494 : (2012) 4 BomCR 481 : (2012) 3 CGBCLJ 9 : (2012) 6 JT 197 : (2012) 3 KLT 46 SN : (2012) 6 SCALE 45 : (2012) 7 SCC 550 : (2012) 4 Supreme 308

Constitution of India, 1950 — Article 136, 226, 227, 243, 243AGoa Village Panchayat Raj Act, 1994 — Section 104, 105, 178, 178(1), 178(2)
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Supreme Court02 Jul 2012Allowed

Bishnupada Sarkar and Another Vs State of West Bengal

Supreme Court Of India · (2012) ACR 2876 : AIR 2012 SC 2248 : (2013) AIRSCW 488 : (2012) 4 CALLT 83 : (2012) 4 CGLJ 149 : (2012) 3 JCC 1947 : (2012) 4 JLJR 86 : (2012) 6 JT 1 : (2012) MLJ(Cri) 860 : (2012) 3 RLW 2705 : (2012) 6 SCALE 7 : (2012) 11 SCC 597 : (2012) 4 Supreme 210 :

Penal Code, 1860 (IPC) — Section 304, 34
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Supreme Court11 Jun 2012Dismissed

ACC Limited (Formerly known as the Associated Cement Company Ltd). Vs Global Cements Ltd.

Supreme Court Of India · AIR 2013 SC 3824 : (2012) AIRSCW 3635 : (2012) 4 ALLMR 475 : (2012) 3 ARBLR 329 : (2012) 4 AWC 3971 : (2012) 3 CompLJ 56 : (2012) 3 CTC 871 : (2012) 6 JT 41 : (2012) 3 KLT 13 SN : (2012) 4 MPLJ 311 : (2013) 1 RCR(Civil) 248 : (2012) 5 SCALE 778 : (2012) 7

Arbitration And Conciliation Act, 1996 — Section 7, 11, 11(6), 14, 15, 15(2)Chota Nagpur Tenancy Act, 1908 — Section 71A, 71BAndhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Act, 1950 — Section 50B, 50B(4)
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Supreme Court07 Jun 2012Dismissed

Nupur Talwar Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2013) 2 ABR 345 : (2012) ACR 2908 : AIR 2012 SC 1921 : (2013) AIRSCW 369 : (2013) 2 ALJ 295 : (2012) 4 CTC 422 : (2012) MLJ(Cri) 799 : (2012) 5 SCALE 744 : (2012) 4 SCC 217 : (2012) 4 Supreme 158

Criminal Procedure Code, 1973 (CrPC) — Section 133, 143, 156(3), 161, 164Penal Code, 1860 (IPC) — Section 174, 201, 302, 307, 324
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Supreme Court29 May 2012Dismissed

Jugendra Singh Vs State of U.P.

Supreme Court Of India · (2012) 3 ACR 3019 : AIR 2012 SC 2254 : (2012) AIRSCW 3170 : (2012) 2 ALD(Cri) 379 : (2012) 3 ALT(Cri) 80 : (2012) CriLJ 3005 : (2012) 2 GLH 284 : (2012) 3 JCC 2218 : (2012) 3 JLJR 189 : (2012) MLJ(Cri) 698 : (2012) 3 PLJR 249 : (2012) 5 SCALE 691 : (2012)

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court29 May 2012Dismissed

Narendra Champaklal Trivedi Vs State of Gujarat

Supreme Court Of India · (2012) 3 ACR 3029 : AIR 2012 SC 2263 : (2012) AIRSCW 3185 : (2012) 2 ALD(Cri) 389 : (2012) CriLJ 3025 : (2012) 3 CTC 861 : (2013) 1 GLR 1 : (2012) 3 JLJR 95 : (2012) MLJ(Cri) 809 : (2012) 3 PLJR 144 : (2012) 5 SCALE 683 : (2012) 7 SCC 80 : (2012) 4 Suprem

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 7
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Supreme Court28 May 2012Allowed

State of Uttarakhand and Another Vs Umakant Joshi Sudhir Chandra Nautiyal Vs Umakant Joshi and Others

Supreme Court Of India · (2012) AIRSCW 5485 : (2012) AIRSCW 3377 : (2012) 6 AWC 6292 Supp : (2012) 6 AWC 6292 : (2012) 134 FLR 16 : (2012) 3 JCR 224 : (2013) 1 JLJR 81 : (2013) 1 PLJR 99 : (2012) 5 SCALE 727 : (2012) 11 SCC 164 : (2013) 1 SCC(L&S) 36 : (2012) 3 SLJ 428 : (2012) 4

Civil Services (Classification, Control and Appeal) Rules — Rule 18, 39, 40, 41Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 3, 73, 73(1), 73(2), 74
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Supreme Court25 May 2012Dismissed

Mukut Bihari and Another Vs State of Rajasthan

Supreme Court Of India · (2012) 3 ACR 3014 : AIR 2012 SC 2270 : (2012) AIRSCW 3474 : (2012) 2 ALD(Cri) 641 : (2012) 3 ALT(Cri) 327 : (2012) CriLJ 3370 : (2012) 3 JLJR 161 : (2012) MLJ(Cri) 716 : (2012) 3 PLJR 186 : (2012) 5 SCALE 651 : (2012) 11 SCC 642 : (2013) 1 SCC(L&S) 136 :

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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