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Supreme Court Of India judgments, 2012

1,010 judgments · page 39 of 51

Supreme Court16 Mar 2012Allowed

Head Master, Lawrence School Lovedale Vs Jayanthi Raghu and Another

Supreme Court Of India · AIR 2012 SC 1571 : (2012) AIRSCW 2043 : (2012) 3 ALLMR 422 : (2012) 1 GLH 882 : (2012) 2 JCR 147 : (2012) 2 KLT 67 SN : (2012) LLR 514 : (2012) 267 MLJ 128 : (2012) 3 SCALE 491 : (2012) 4 SCC 793 : (2012) 2 SLJ 124 : (2012) 2 Supreme 621

Central Sales Tax Act, 1956 — Section 10A(1), 8(2)Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 159
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Supreme Court16 Mar 2012Allowed

Hardeep Kaur Vs Malkiat Kaur

Supreme Court Of India · (2012) AIRSCW 2028 : (2012) 3 ALLMR 407 : (2012) 3 ALT 29 : (2012) 3 AWC 2220 : (2012) 5 BomCR 185 : (2012) 114 CLT 347 : (2012) 2 JCR 180 : (2012) 3 LW 303 : (2012) 4 MhLj 498 : (2012) 3 RLW 2228 : (2012) 3 SCALE 501 : (2012) 4 SCC 344 : (2012) 2 Supreme

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 101, 103, 96Specific Relief Act, 1963 — Section 20
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Supreme Court15 Mar 2012Allowed

N.K. Bajpai Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2012 SC 1310 : (2012) AIRSCW 1974 : (2012) 3 AWC 2184 : (2012) 2 CTC 449 : (2012) 130 DRJ 231 : (2012) 190 ECR 159 : (2012) 1 GLH 827 : (2012) 2 KLT 13 SN : (2012) 3 RCR(Civil) 459 : (2012) 3 SCALE 452 : (2012) 4 SCC 653 : (2012) 2 Supreme 417

Advocates Act, 1961 — Section 29, 30, 33, 49Bar Council of India Rules, 1975 — Rule 2, 7, 7ABar Councils Act, 1926 — Section 14
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Supreme Court15 Mar 2012Allowed

Bhajju @ Karan Singh Vs State of M.P.

Supreme Court Of India · (2012) ACR 1217 : (2012) AIRSCW 1963 : (2013) 2 AJR 149 : (2012) 3 ALT(Cri) 229 : (2012) CriLJ 1926 : (2012) 2 JCC 1192 : (2012) MLJ(Cri) 261 : (2012) 2 NCC 1 : (2012) 3 SCALE 438 : (2012) 4 SCC 327 : (2012) 2 Supreme 439 : (2012) 1 UC 787

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 154, 32Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court15 Mar 2012Allowed

Govindaraju @ Govinda Vs State by Sriramapuram P.S. and Another

Supreme Court Of India · (2012) ACR 1838 : AIR 2012 SC 1292 : (2012) AIRSCW 1994 : (2012) 2 ALD(Cri) 580 : (2012) 2 ALT(Cri) 171 : (2012) 4 CALLT 20 : (2012) CriLJ 1991 : (2012) 3 JCC 1714 : (2012) MLJ(Cri) 644 : (2012) 3 SCALE 414 : (2012) 4 SCC 722 : (2012) 2 UC 801

Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 378, 378(1), 378(2)Evidence Act, 1872 — Section 27
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Supreme Court14 Mar 2012Dismissed

Jai Prakash Singh Vs State of Bihar and Another etc.

Supreme Court Of India · (2012) ACR 1204 : AIR 2012 SC 1676 : (2012) AIRSCW 2081 : (2013) 1 AJR 656 : (2012) 3 ALT(Cri) 320 : (2012) BomCR(Cri) 513 : (2012) CriLJ 2101 : (2012) 3 JCC 1630 : (2012) 2 NCC 41 : (2012) 4 SCC 379

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 149, 302, 34
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Supreme Court14 Mar 2012Allowed

Ashok Sadarangani and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) ACR 1211 : AIR 2012 SC 1563 : (2012) AIRSCW 1899 : (2013) 2 AJR 192 : (2012) 3 ALT(Cri) 73 : (2012) BomCR(Cri) 141 : (2012) CriLJ 1850 : (2012) 2 JCC 1140 : (2012) 3 SCALE 404 : (2012) 11 SCC 321 : (2012) 1 UC 759

Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Evidence Act, 1872 — Section 43
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Supreme Court13 Mar 2012Disposed Of

Mahesh Kumar (Dead) By L.Rs. Vs Vinod Kumar and Others

Supreme Court Of India · (2012) AIRSCW 2347 : (2013) 2 AJR 534 : (2012) 4 ALD 71 : (2012) 3 ALLMR 470 : (2012) 3 AWC 2203 : (2012) 5 BomCR 144 : (2012) 114 CLT 375 : (2012) 4 MhLj 482 : (2012) 2 MPJR 272 : (2012) 3 SCALE 388 : (2012) 4 SCC 387 : (2012) 2 Supreme 467

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 96Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 45, 47, 67, 68
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