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Supreme Court Of India judgments, 2012

1,010 judgments · page 34 of 51

Supreme Court27 Apr 2012Dismissed

Sri Marcel Martins Vs M. Printer and Others

Supreme Court Of India · AIR 2012 SC 1987 : (2012) AIRSCW 3007 : (2012) 4 AWC 3614 : (2012) 3 CHN 99 Supp : (2012) 3 CTC 416 : (2012) 4 JCR 120 : (2013) 2 KarLJ 101 : (2013) 169 PLR 168 : (2012) 4 SCALE 633 : (2012) 5 SCC 342 : (2012) 3 Supreme 481 : (2012) 207 TAXMAN 103

Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4, 4(1), 4(2)Transfer of Property Act, 1882 — Section 45
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Supreme Court27 Apr 2012Allowed

Aneeta Hada Vs Godfather Travels and Tours Pvt. Ltd. Avnish Bajaj Vs State Ebay India Pvt. Ltd. Vs State and Another

Supreme Court Of India · AIR 2012 SC 2795 : (2012) AIRSCW 2693 : (2012) 3 ALT(Cri) 44 : (2012) 2 BC 638 : (2012) 3 BomCR 481 : (2012) BomCR(Cri) 593 : (2012) 108 CLA 480 : (2012) 172 CompCas 76 : (2012) 2 CompLJ 433 : (2012) CriLJ 2525 : (2012) 5 CTC 101 : (2012) 2 JCC 113 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 10(1), 7Information Technology Act, 2000 — Section 67, 85
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Supreme Court27 Apr 2012Allowed

Avishek Goenka Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) AIRSCW 4578 : (2012) AIRSCW 2837 : (2012) 4 ALLMR 455 : (2012) 3 AWC 3053 : (2012) 4 AWC 3455 : (2012) 5 BomCR 851 : (2012) 4 CTC 761 : (2012) 3 JCR 94 : (2012) 2 JLJR 441 : (2012) 3 KarLJ 413 : (2012) 2 KLT 577 : (2012) 3 PLJR 289 : (2012) 3 PLJR

Central Motor Vehicles Rules, 1989 — Rule 100, 100(2), 104, 104A, 106Constitution of India, 1950 — Article 21, 32Motor Vehicles Act, 1988 — Section 190, 52, 53
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Supreme Court27 Apr 2012Dismissed

A. Shanmugam Vs Ariya Kshatriya Rajakula Vamsathu Madalaya Nandhavana Paripalanai Sangam Represented by Its President etc.

Supreme Court Of India · AIR 2012 SC 2010 : (2012) AIRSCW 3017 : (2012) 3 ALLMR 946 : (2012) 4 ALT 5 : (2012) 3 RCR(Civil) 1 : (2012) 4 SCALE 666 : (2012) 6 SCC 430 : (2012) 3 Supreme 460

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2(3), 144, 30Constitution of India, 1950 — Article 142(1), 226Specific Relief Act, 1963 — Section 6
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Supreme Court27 Apr 2012Allowed

P.A. Mohammed Riyas Vs M.K. Raghavan and Others

Supreme Court Of India · AIR 2012 SC 2784 : (2012) AIRSCW 2685 : (2012) 4 ALLMR 447 : (2012) 4 JCR 103 : (2012) 2 JLJR 479 : (2012) 2 KLT 567 : (2012) 3 PLJR 79 : (2012) 4 SCALE 618 : (2012) 5 SCC 511 : (2012) 3 Supreme 545

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4), Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 101, 117, 123
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Supreme Court27 Apr 2012Allowed

Sunil Kohli Vs Union of India (UOI)

Supreme Court Of India · (2012) 285 ELT 481

Customs Act, 1962 — Section 146(1), 146(2)Customs House Agents Licensing Regulations, 1984 — Regulation 10, 10(1), 11, 14, 20Customs House Agents Licensing Regulations, 2004 — Regulation 6, 8, 8(8)
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Supreme Court26 Apr 2012Dismissed

Union of India (UOI) and Others Vs Madhu E.V. and Another

Supreme Court Of India · (2012) AIRSCW 4806 : (2012) AIRSCW 3269 : (2012) 4 AWC 3451 : (2012) 3 JCR 103 : (2012) 2 KLT 558 : (2012) 5 SCALE 11 : (2012) 2 SLJ 290 : (2012) 3 Supreme 492 : (2012) 6 Supreme 247 : (2013) 1 WBLR 144

Border Security Force Act, 1968 — Section 8Border Security Force Rules, 1969 — Rule 182, 19Central Civil Services (Pension) Rules, 1972 — Rule 26, 35, 36, 48, 48A
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Supreme Court25 Apr 2012Allowed

Rashtriya Ispat Nigam Ltd. Vs Dewan Chand Ram Saran

Supreme Court Of India · AIR 2012 SC 2829 : (2012) AIRSCW 2713 : (2012) 3 ALLMR 972 : (2012) 2 ARBLR 171 : (2012) 4 AWC 3462 : (2012) 3 BomCR 608 : (2013) 1 CDR 68 : (2012) 3 CHN 73 Supp : (2012) 191 ECR 269 : (2012) 3 JCR 70 : (2012) 3 RCR(Civil) 720 : (2012) 4 SCALE 588 : (2012

Service Tax Rules, 1994 — Rule 2(xii), 2(xvii)Finance Act, 1994 — Section 65, 65(5), 65(28), 65(41), 66, 66(3), 68, 68(1A), 69Finance Act, 2000 — Section 116
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Supreme Court24 Apr 2012Disposed Of

Sukhlal Sarkar Vs Union of India (UOI) Ors.

Supreme Court Of India · (2012) 2 ACR 1518 : (2012) AIRSCW 3398 : (2012) 2 ALD(Cri) 639 : (2013) ALLMR(Cri) 384 : (2012) CriLJ 3032 : (2012) 4 RCR(Civil) 233 : (2012) 4 SCALE 599 : (2012) 5 SCC 703

Penal Code, 1860 (IPC) — Section 300, 302, 304I, 307
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Supreme Court24 Apr 2012Allowed

Ishtikhar Vs State of U.P.

Supreme Court Of India · (2012) 5 SCALE 47 : (2012) 12 SCC 307

Arms Act, 1959 — Section 25, 7A, 7A(2)Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court23 Apr 2012Dismissed

C.N. Ramappa Gowda Vs C.C. Chandregowda (Dead) by L.Rs. and Another

Supreme Court Of India · AIR 2012 SC 2528 : (2012) AIRSCW 2510 : (2013) 2 AJR 638 : (2012) 3 AWC 3040 : (2012) 3 BomCR 640 : (2012) 3 CHN 110 Supp : (2013) 4 CTC 865 : (2012) 3 JCR 41 : (2012) 2 JLJR 414 : (2012) 6 KarLJ 1 : (2012) 3 LW 326 : (2012) 3 PLJR 22 : (2012) 3 RCR(Civil

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5(2)Constitution of India, 1950 — Article 136
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Supreme Court23 Apr 2012Allowed

Prakash Chandra Vs Narayan

Supreme Court Of India · AIR 2012 SC 2826 : (2012) AIRSCW 2674 : (2012) 3 AWC 3007 : (2012) 3 BomCR 681 : (2012) 3 CHN 140 : (2012) 3 JCR 78 : (2012) 2 JLJR 385 : (2012) 3 LW 315 : (2012) 3 PLJR 1 : (2012) 3 RCR(Civil) 335 : (2012) 4 SCALE 583 : (2012) 5 SCC 403 : (2012) 3 Suprem

Specific Relief Act, 1963 — Section 20(2)
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Supreme Court23 Apr 2012Allowed

Santosh Devi Vs National Insurance Company Ltd. and Others

Supreme Court Of India · (2012) ACJ 1428 : AIR 2012 SC 2185 : (2012) AIRSCW 2892 : (2012) 4 AWC 3636 : (2012) 3 BomCR 698 : (2012) 3 JCR 81 : (2012) 2 JLJR 420 : (2013) 2 KarLJ 673 : (2012) 3 LW 320 : (2012) 3 PLJR 28 : (2012) 3 RLW 2023 : (2012) 4 SCALE 559 : (2012) 6 SCC 421 :

Motor Vehicles Act, 1988 — Section 163A, 166, 168
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Supreme Court23 Apr 2012Allowed

Sangeetaben Mahendrabhai Patel Vs State of Gujarat and Another

Supreme Court Of India · (2012) 2 ACR 1526 : AIR 2012 SC 2844 : (2012) AIRSCW 2664 : (2012) AIRSCW 4243 : (2013) ALLMR(Cri) 358 : (2012) 2 ALT(Cri) 479 : (2012) 3 BomCR 537 : (2012) BomCR(Cri) 651 : (2012) CriLJ 2432 : (2012) 2 Crimes 203 : (2012) 2 GLH 145 : (2012) 2 JLJR 392 :

Army Act, 1950 — Section 71Constitution of India, 1950 — Article 20, 20(2), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 300(1), 403
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