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Supreme Court Of India judgments, 2012

1,010 judgments · page 36 of 51

Supreme Court12 Apr 2012Disposed Of

Society for Un-aided Private Schools of Rajasthan Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2012 SC 3445 : (2012) AIRSCW 3400 : (2012) 4 AWC 4260 : (2012) 114 CLT 862 : (2012) 2 JLJR 324 : (2012) 3 KarLJ 177 : (2012) 3 MLJ 993 : (2012) 2 PLJR 439 : (2012) 4 SCALE 272 : (2012) 6 SCC 1 : (2012) 3 Supreme 305

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(3), 15(5), 16, 16(1), 16(4), 16(4A), 16(4B), 17, 19, 19(1)(a), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 19(6)(i), 19(6)(ii), 21, 21A, 23, 24, 25, 26, 26(a), 27, 28, 29, 29(1), 29(2), 30, 30(1), 31A, 31B, 31C, 37, 38, 39, 39(b), 39(c), 39(e), 39(f), 41, 43, 45, 46, 47, 48, 51A, 51A(k), 141Right Of Children To Free And Compulsory Education Act, 2009 — Section 2, 2(d), 2(e), 2(n)(iii), 2(n)(iv), 3, 3(1), 3(2), 4, 5, 6, 7, 8, 9, 10, 12(1)(b), 12(1)(c), 12(2), 13, 13(1), 14, 14(2), 15, 16, 17, 18, 18(3), 19, 19(2), 19(5), 21, 21(1), 22, 22(2), 23, 24, 25, 26, 27, 28, 29(1), 29(2), 30, 31, 32, 34, 35, 35(1), 38
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Supreme Court10 Apr 2012Dismissed

Ram Dhan Vs State of U.P. and Another

Supreme Court Of India · (2012) 2 ACR 1544 : AIR 2012 SC 2513 : (2012) AIRSCW 2500 : (2013) 2 AJR 629 : (2012) BomCR(Cri) 91 : (2012) CriLJ 2419 : (2012) 2 JCC 1400 : (2012) 2 JCR 267 : (2012) 2 JLJR 249 : (2012) 2 LW(Cri) 25 : (2012) MLJ(Cri) 714 : (2012) 2 NCC 70 : (2012) 2 PLJ

Criminal Procedure Code, 1973 (CrPC) — Section 195, 239, 340, 482Penal Code, 1860 (IPC) — Section 149, 177, 181, 182, 195
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Supreme Court10 Apr 2012Dismissed

Karuna Singh Vs State of NCT of Delhi and Another

Supreme Court Of India · (2012) ACR 1835 : AIR 2012 SC 2814 : (2012) AIRSCW 2621 : (2013) 1 ALT(Cri) 495 : (2012) 4 BomCR 768 : (2012) BomCR(Cri) 356 : (2012) 5 CTC 570 : (2012) 189 DLT 268 : (2012) 130 DRJ 8 : (2012) 3 JCR 35 : (2012) MLJ(Cri) 816 : (2012) 2 NCC 58 : (2012) 4 SC

Constitution of India, 1950 — Article 20(3), 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138, 145(1), 145(2)
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Supreme Court09 Apr 2012Allowed

Maniben Devraj Shah Vs Municipal Corporation of Brihan Mumbai

Supreme Court Of India · AIR 2012 SC 1629 : (2012) AIRSCW 2412 : (2012) 4 ALD 35 : (2012) 3 ALLMR 450 : (2012) 3 AWC 3027 : (2012) 3 BomCR 247 : (2012) 114 CLT 847 : (2012) 4 MLJ 317 : (2012) 3 RCR(Civil) 73 : (2012) 4 SCALE 248 : (2012) 5 SCC 157 : (2012) 2 Supreme 674

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5Mumbai Municipal Corporation Act, 1888 — Section 314, 527
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Supreme Court09 Apr 2012Allowed

Delhi Administration and Others Vs Kaushilya Thakur and Another

Supreme Court Of India · AIR 2012 SC 2515 : (2012) AIRSCW 2517 : (2012) 3 ALT 25 : (2012) 3 AWC 3024 : (2012) 114 CLT 836 : (2012) 3 RCR(Civil) 273 : (2012) 4 SCALE 231 : (2012) 5 SCC 412 : (2012) 2 Supreme 694

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30, 31, 4(1), 6(1)
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Supreme Court09 Apr 2012

Premji Nathu Vs State of Gujarat and Another

Supreme Court Of India · AIR 2012 SC 1624 : (2012) AIRSCW 2382 : (2013) 1 AJR 622 : (2012) 3 ALLMR 434 : (2012) 3 AWC 3017 : (2012) 114 CLT 840 : (2012) 2 JCR 227 : (2012) 2 JLJR 237 : (2012) 2 KLT 62 SN : (2012) 4 MLJ 335 : (2012) 2 PLJR 359 : (2012) 3 RCR(Civil) 31 : (2012) 4 S

Constitution of India, 1950 — Article 136, 142Land Acquisition Act, 1894 — Section 12, 12(1), 12(2), 18, 18(1)
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Supreme Court04 Apr 2012Dismissed

Myla Venkateswarlu Vs The State of Andhra Pradesh

Supreme Court Of India · (2012) 2 ACR 1546 : AIR 2012 SC 1619 : (2012) AIRSCW 2471 : (2013) 2 AJR 607 : (2012) 1 ALD(Cri) 875 : (2013) 1 ALT(Cri) 385 : (2012) BomCR(Cri) 56 : (2012) CriLJ 2262 : (2012) MLJ(Cri) 675 : (2012) 1 NCC 703 : (2012) 4 SCALE 199 : (2012) 5 SCC 226 : (201

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 43
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Supreme Court04 Apr 2012Dismissed

Bhushan Kumar and Another Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2012) 2 ACR 1514 : AIR 2012 SC 1747 : (2012) AIRSCW 2476 : (2012) 3 ALT(Cri) 223 : (2012) BomCR(Cri) 138 : (2012) CriLJ 2286 : (2012) 189 DLT 252 : (2012) 130 DRJ 225 : (2012) 2 JCR 269 : (2012) 2 JLJR 307 : (2012) 2 LW(Cri) 33 : (2012) 2 PLJR 422 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 239, 251, 482Penal Code, 1860 (IPC) — Section 174, 420
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Supreme Court04 Apr 2012Allowed

Chaugule Vs Bhagwat

Supreme Court Of India · AIR 2012 SC 1638 : (2012) AIRSCW 2388 : (2013) 1 AJR 628 : (2012) 4 ALD 84 : (2012) 4 BomCR 11 : (2012) 114 CLT 828 : (2012) 4 JCR 58 : (2012) 2 JLJR 320 : (2012) 2 PLJR 435 : (2012) 4 SCALE 223 : (2012) 5 SCC 127

Representation Of The People Act, 1951 — Section 2(1)(e), 78(b), 81, 81(1), 101, 101(1), 109, 110, 110(3)(c), 116
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Supreme Court03 Apr 2012Disposed Of

Yogendra Pratap Singh Vs Savitri Pandey and Another

Supreme Court Of India · (2012) 2 ACR 1520 : AIR 2012 SC 2508 : (2012) AIRSCW 2482 : (2012) 2 ALD 874 : (2012) 2 ALD(Cri) 874 : (2012) 2 BC 520 : (2012) 4 BomCR 675 : (2012) 2 CompLJ 463 : (2012) CriLJ 2336 : (2012) 3 CTC 403 : (2012) 4 KarLJ 617 : (2012) 2 NCC 107 : (2012) 3 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court03 Apr 2012Disposed Of

Modern Dental College and Research Centre and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 2012 SC 1266 : (2012) AIRSCW 2757 : (2012) 4 AWC 3482 : (2012) 1 GLH 851 : (2012) 4 JCR 32 : (2012) 2 JLJR 260 : (2012) 3 LW 310 : (2012) 2 PLJR 379 : (2012) 4 SCALE 134 : (2012) 3 SLJ 1 : (2012) 3 Supreme 33

Constitution of India, 1950 — Article 19(6), 30(1)Madhya Pradesh Private Medical and Dental Under Graduate Course Entrance Examination Rules, 2011 — Rule 5, 8
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