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Supreme Court Of India judgments, 2012

1,010 judgments · page 31 of 51

Supreme Court11 May 2012Allowed

Sandeep Vs State of U.P.

Supreme Court Of India · (2012) ACR 2531 : (2012) 3 ALT(Cri) 251 : (2013) 115 CLT 366 : (2012) 3 JLJR 371 : (2012) 5 SCALE 444 : (2012) 6 SCC 107

Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 313Evidence Act, 1872 — Section 106, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 316, 324
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Supreme Court11 May 2012Dismissed

Maharashtra State Board of Wakfs Vs Shaikh Yusuf Bhai Chawla and Others

Supreme Court Of India · AIR 2012 SC 2362 : (2012) AIRSCW 3193 : (2012) 5 ALD 91 : (2012) 4 BomCR 244 : (2012) 4 LW 533 : (2012) 5 SCALE 396 : (2012) 6 SCC 328 : (2012) 4 Supreme 81

Maharashtra Waqf Act, 1995 — Section 14Wakf (Amendment) Act, 1984 — Section 112(3)Waqf Act, 1995 — Section 112, 13, 13(2), 22, 3
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Supreme Court11 May 2012Disposed Of

Samaj Parivartan Samudaya and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 2012 SC 2326 : (2012) AIRSCW 3323 : (2012) 2 ALD(Cri) 412 : (2012) 6 KarLJ 20 : (2012) 4 RLW 3689 : (2012) 5 SCALE 525 : (2012) 7 SCC 407 : (2012) 3 Supreme 656

Constitution of India, 1950 — Article 136, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 173(1), 173(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471
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Supreme Court11 May 2012Dismissed

Patel Engineering Limited Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2012 SC 2342 : (2012) AIRSCW 3260 : (2012) 5 AWC 4481 : (2012) 3 CTC 757 : (2012) 131 DRJ 45 : (2012) 3 JCR 210 : (2012) 5 JT 387 : (2012) 5 SCALE 374 : (2012) 11 SCC 257 : (2012) 114 SCL 203 : (2012) 4 Supreme 21

Constitution of India, 1950 — Article 14, 226, 298National Highways Act, 1956 — Section 3, 3(1), 3(2)
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Supreme Court11 May 2012Dismissed

Registrar General, Patna High Court Vs Pandey Gajendra Prasad and Others

Supreme Court Of India · AIR 2012 SC 2319 : (2012) AIRSCW 3383 : (2012) 3 ALLMR 984 : (2012) 4 ALT 27 : (2012) 5 AWC 4492 : (2012) 134 FLR 548 : (2012) 3 JCR 217 : (2012) 3 JCR 138 : (2012) 3 JLJR 259 : (2012) 4 LW 767 : (2012) 5 MLJ 142 : (2012) 3 PLJR 207 : (2012) 5 SCALE 404 :

Constitution Of India, 1950 — Article 32, 226, 235Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 17, 18, 22Code Of Criminal Procedure, 1973 — Section 437(1)
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Supreme Court11 May 2012Dismissed

Chandra Kumar Chopra Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 ALT(Cri) 240 : (2012) 5 AWC 4470 : (2012) 2 JCC 1464 : (2012) 3 JCR 129 : (2012) 3 JLJR 43 : (2012) MLJ(Cri) 251 : (2012) 2 NCC 236 : (2012) 5 SCALE 384 : (2012) 6 SCC 369 : (2012) 3 SLJ 230

Army Act, 1950 — Section 109, 122, 130, 164, 164(1)Army Rules, 1954 — Rule 22(2), 44, 53Constitution of India, 1950 — Article 14
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Supreme Court11 May 2012Dismissed

CESC Ltd. Vs Chief Post Master General and Others

Supreme Court Of India · AIR 2012 SC 2027 : (2012) AIRSCW 2982 : (2012) 5 ALD 61 : (2012) 4 AWC 3422 : (2012) ELR 801 : (2012) 3 JLJR 142 : (2012) 4 LW 523 : (2013) 1 RCR(Civil) 196 : (2012) 4 RLW 3168 : (2012) 5 SCALE 492 : (2012) 6 SCC 286 : (2012) 4 Supreme 30 : (2012) 207 TAX

Post Office Act, 1898 — Section 11, 11(2), 12Post Office Rules, 1933 — Rule 17, 19
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Supreme Court11 May 2012Allowed

State of M.P. Vs Rakesh Kohli and Another

Supreme Court Of India · AIR 2012 SC 2351 : (2012) AIRSCW 3245 : (2012) 5 ALD 80 : (2012) 4 AWC 3598 : (2012) 3 CTC 770 : (2012) 3 JLJ 170 : (2012) 3 JLJR 150 : (2012) 4 LW 541 : (2012) 5 MLJ 408 : (2012) 3 MPJR 1 : (2012) 3 MPLJ 595 : (2012) 3 PLJR 172 : (2012) 3 RCR(Civil) 158

Indian Stamp Act, 1899 — Article 45, 45(d), 48, 48(f), 48(f1)Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 246(1), 300AIndian Stamp (Madhya Pradesh Amendment) Act, 1997 — Section 3
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Supreme Court10 May 2012Dismissed

Narne Construction P. Ltd. Vs Union of India (UOI) and Others etc.

Supreme Court Of India · AIR 2012 SC 2369 : (2012) AIRSCW 3274 : (2012) 5 ALD 73 : (2012) 4 ALLMR 521 : (2012) 4 ALT 48 : (2012) 4 AWC 3418 : (2012) 108 CLA 422 : (2012) 114 CLT 702 : (2012) 3 CompLJ 225 : (2012) 2 CPJ 4 : (2012) 3 CTC 668 : (2012) 2 GLH 352 : (2012) 3 JCR 1 : (2

Consumer Protection Act, 1986 — Section 2, 2(1)
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Supreme Court10 May 2012Allowed

Mrudul M. Damle and Another Vs C. B.I., New Delhi

Supreme Court Of India · (2012) 3 ACR 3234 : AIR 2012 SC 2141 : (2012) AIRSCW 2943 : (2012) 2 ALD(Cri) 743 : (2012) BomCR(Cri) 322 : (2012) CriLJ 2841 : (2012) 3 CTC 663 : (2012) 2 JCC 1406 : (2012) 3 JLJR 120 : (2012) MLJ(Cri) 280 : (2012) 3 PLJR 182 : (2012) 2 RCR(Criminal) 959

Criminal Procedure Code, 1973 (CrPC) — Section 406, 407Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court10 May 2012Allowed

Chunda Murmu Vs State of West Bengal

Supreme Court Of India · (2012) 3 ACR 3242 : AIR 2012 SC 2160 : (2012) AIRSCW 2912 : (2012) 2 ALD(Cri) 734 : (2013) 115 CLT 388 : (2012) CriLJ 2861 : (2012) 2 JCC 1402 : (2012) 3 JLJR 354 : (2012) 1 NCC 801 : (2012) 3 PLJR 326 : (2012) 2 RCR(Criminal) 956 : (2012) 5 SCALE 245 : (

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
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Supreme Court10 May 2012Dismissed

Atmaram and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2012) ACR 2330 : AIR 2012 SC 1956 : (2012) AIRSCW 2972 : (2012) 3 ALT(Cri) 385 : (2012) CriLJ 2882 : (2012) 3 JLJ 1 : (2012) 3 JLJR 85 : (2012) 4 RLW 3019 : (2012) 5 SCALE 300 : (2012) 5 SCC 738 : (2012) 3 Supreme 593

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
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Supreme Court10 May 2012Disposed Of

Rajesh Bhatnagar Vs State of Uttarakhand

Supreme Court Of India · (2012) ACR 2576 : AIR 2012 SC 2866 : (2012) AIRSCW 3776 : (2012) 2 ALD(Cri) 722 : (2012) 3 ALT(Cri) 302 : (2012) CriLJ 3442 : (2012) 2 DMC 273 : (2012) 2 JCC 1424 : (2012) 2 NCC 290 : (2012) 5 SCALE 311 : (2012) 7 SCC 91 : (2012) 4 Supreme 49

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 342Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B
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Supreme Court10 May 2012Allowed

Abdul Nawaz Vs State of West Bengal

Supreme Court Of India · (2012) 3 ACR 3196 : AIR 2012 SC 1951 : (2013) AIRSCW 812 : (2012) AIRSCW 3180 : (2012) 4 CALLT 65 : (2012) CriLJ 2901 : (2012) 2 JCC 1490 : (2012) 3 JLJR 124 : (2012) 3 PLJR 153 : (2012) 4 RLW 2988 : (2012) 5 SCALE 357 : (2012) 6 SCC 581 : (2013) 1 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 120B, 201, 300, 302
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Supreme Court10 May 2012Dismissed

Salim Gulab Pathan Vs State of Maharashtra through SHO

Supreme Court Of India · (2012) ACR 2324 : AIR 2012 SC 2176 : (2012) AIRSCW 2882 : (2012) 2 ALD(Cri) 619 : (2012) BomCR(Cri) 367 : (2012) CriLJ 2645 : (2012) 3 JCC 1905 : (2012) 3 JLJR 24 : (2012) MLJ(Cri) 270 : (2012) 3 PLJR 133 : (2012) 4 RLW 3144 : (2012) 5 SCALE 249 : (2012)

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

Common Cause Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 2240 : (2013) AIRSCW 817 : (2012) AIRSCW 2745 : (2012) 4 ALT 45 : (2012) 4 AWC 3612 : (2012) 3 JCR 100 : (2012) 6 KarLJ 567 : (2013) 2 LW 145 : (2012) 267 MLJ 148 : (2012) 3 PLJR 244 : (2012) 3 RCR(Civil) 287 : (2012) 5 SCALE 241 : (2012) 11 S

Constitution of India, 1950 — Article 32Protection of Human Rights Act, 1993 — Section 5, 5(2), 5(3)
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Supreme Court09 May 2012Disposed Of

Sinnamani and Another Vs G. Vettivel and Others

Supreme Court Of India · AIR 2012 SC 2372 : (2012) AIRSCW 3488 : (2012) 3 ALLMR 981 : (2012) 4 AWC 3415 : (2012) 3 CTC 571 : (2012) 3 JCR 86 : (2012) 3 JLJR 294 : (2012) 5 LW 749 : (2012) 3 PLJR 286 : (2012) 3 RCR(Civil) 235 : (2012) 5 SCALE 235 : (2012) 5 SCC 759

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 3, Order 6 Rule 5Succession Act, 1925 — Section 295Trusts Act, 1882 — Section 49, 59, 61, 62, 65
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