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Supreme Court Of India judgments, 2012

1,010 judgments · page 33 of 51

Supreme Court07 May 2012Dismissed

Manohar Lal Sharma Vs Union of India (UOI)

Supreme Court Of India · (2012) AIRSCW 4110 : (2012) 5 SCALE 239 : (2012) 11 SCC 604 : (2013) 1 SCC(L&S) 133 : (2012) 4 Supreme 353

Constitution of India, 1950 — Article 317, 32, 74Protection of Human Rights Act, 1993 — Section 5(2), 5(3)
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Supreme Court04 May 2012Allowed

Dal Chand and Others - Petitioners @HASH State of U.P.

Supreme Court Of India · (2012) 1 ACR 329 : AIR 2012 SC 890 : (2013) AIRSCW 209 : (2012) AIRSCW 677 : (2012) 2 ALT(Cri) 14 : (2012) 1 AWC 233 : (2012) BomCR(Cri) 325 : (2012) CriLJ 1334 : (2012) 3 JCR 126 : (2012) 1 JT 1 : (2012) 1 RCR(Civil) 863 : (2012) 1 SCALE 53 : (2012) 2 SC

Criminal Procedure Code, 1973 (CrPC) - Section 439(2)
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Supreme Court04 May 2012

Super Cassettes Industries Ltd. Vs Music Broadcast Pvt. Ltd.

Supreme Court Of India · AIR 2012 SC 2144 : (2012) AIRSCW 2915 : (2012) 4 AWC 3275 : (2012) 4 BomCR 258 : (2012) 109 CLA 1 : (2012) 5 LW 753 : (2012) 50 PTC 225 : (2012) 4 RLW 3110 : (2012) 5 SCALE 142 : (2012) 5 SCC 488

Armed Forces Tribunals Act, 2007 — Section 41(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 300A
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Supreme Court04 May 2012Disposed Of

Rashmi Rekha Thatoi and Another Vs State of Orissa and Others

Supreme Court Of India · (2012) 2 ACR 1766 : (2012) 3 ALT(Cri) 408 : (2012) BomCR(Cri) 386 : (2012) 2 JLJR 432 : (2012) 3 PLJR 40 : (2012) 2 RCR(Criminal) 870 : (2012) 3 RLW 2398 : (2012) 5 SCALE 123 : (2012) 5 SCC 690

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 438, 438(1), 439Penal Code, 1860 (IPC) — Section 294, 302, 34, 341, 506
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Supreme Court03 May 2012Allowed

Arjun Vs State of Maharashtra

Supreme Court Of India · (2012) 2 ACR 1761 : AIR 2012 SC 2181 : (2012) AIRSCW 2887 : (2012) 2 ALD(Cri) 757 : (2012) BomCR(Cri) 614 : (2012) CriLJ 2641 : (2012) 3 JLJR 8 : (2012) MLJ(Cri) 275 : (2012) 3 PLJR 128 : (2012) 2 RCR(Criminal) 850 : (2012) 4 RLW 3236 : (2012) 5 SCALE 52

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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Supreme Court03 May 2012Dismissed

Ishwardas Rohani Vs Alok Mishra and Others

Supreme Court Of India · (2012) 4 RCR(Civil) 952 : (2012) 5 SCALE 90 : (2012) 7 SCC 309

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4), Order 6 Rule 16, Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 94(A)Representation of the People Act, 1950 — Secti
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Supreme Court02 May 2012Allowed

M.T. Enrica Lexie and Another Vs Doramma and Others

Supreme Court Of India · AIR 2012 SC 2134 : (2012) AIRSCW 2932 : (2012) 2 ALD(Cri) 797 : (2012) CriLJ 2845 : (2012) 2 KLJ 756 : (2012) 5 SCALE 138 : (2012) 6 SCC 760 : (2012) 3 Supreme 561

Constitution of India, 1950 — Article 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 457, 458Merchant Shipping Act, 1958 — Section 358, 359
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Supreme Court01 May 2012Dismissed

L.K. Venkat Vs Union of India (UOI) and Others Javid Iqbal and Others Vs V. Sriharan @ Murugan and Others

Supreme Court Of India · (2012) 2 ACR 1741 : AIR 2012 SC 2503 : (2012) AIRSCW 2681 : (2012) CriLJ 2522 : (2012) 2 RCR(Criminal) 883 : (2012) 5 SCALE 35 : (2012) 5 SCC 292 : (2012) 3 Supreme 439

Constitution of India, 1950 — Article 139A, 139A(1), 72Penal Code, 1860 (IPC) — Section 120B, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3, 4
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Supreme Court01 May 2012Dismissed

DSR Steel (P) Ltd. Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2012 SC 1602 : (2012) 3 ALLMR 965 : (2012) 4 AWC 3268 : (2012) ELR 657 : (2012) 3 JLJR 322 : (2012) 5 LW 741 : (2012) 3 PLJR 294 : (2012) 5 SCALE 16 : (2012) 6 SCC 782

Civil Procedure Code, 1908 (CPC) — Section 100Electricity Act, 2003 — Section 125, 62, 64, 94(1)
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Supreme Court01 May 2012Allowed

General Officer Commanding Vs CBI and Another Additional Director General Vs Central Bureau Investigation

Supreme Court Of India · (2012) 3 ACR 3201 : AIR 2012 SC 1890 : (2012) 2 ALT(Cri) 489 : (2012) BomCR(Cri) 623 : (2012) 2 Crimes 178 : (2012) 3 JLJR 54 : (2012) 2 RCR(Criminal) 818 : (2012) 5 SCALE 58 : (2012) 6 SCC 228

Armed Forces (Jammu and Kashmir) Special Powers Act, 1990 — Section 4, 6, 7Armed Forces (Special Powers) Act, 1958 — Section 4, 6Army Act, 1950 — Section 125, 126, 25, 3(7), 7
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Supreme Court30 Apr 2012Disposed Of

Deepak Khinchi Vs State of Rajasthan

Supreme Court Of India · (2012) 3 ACR 3324 : (2012) 3 ALT(Cri) 476 : (2012) 3 JCC 1821 : (2012) 2 JLJR 427 : (2012) 1 NCC 820 : (2012) 3 PLJR 35 : (2012) 2 RCR(Criminal) 878 : (2012) 5 SCALE 4 : (2012) 5 SCC 284 : (2012) 2 UC 1025

Explosive Substances Act, 1908 — Section 3, 4, 5, 6, 7Indian Penal Code, 1860 — Section 285, 286, 304, 323, 324Code Of Criminal Procedure, 1973 — Section 311
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Supreme Court27 Apr 2012Disposed Of

U.P. Power Corporation Ltd. Vs Rajesh Kumar and Others State of U.P. Vs Brij Bhushan Sharma and Another

Supreme Court Of India · (2012) 5 ADJ 19 : AIR 2012 SC 2728 : (2012) AIRSCW 2791 : (2012) 4 AWC 4136 : (2012) 134 FLR 692 : (2012) 2 JLJR 454 : (2012) 4 KarLJ 87 : (2012) 3 PLJR 55 : (2012) 4 SCALE 687 : (2012) 7 SCC 1 : (2012) 2 SLJ 307 : (2012) 3 Supreme 386

Constitution of India, 1950 — Article 10(3), 12, 14, 15, 16Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 6, 7, 8, 8AUttar Pradesh Government Servants Seniority (Second Amendment) Rules, 2005 — Rul
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