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Supreme Court Of India judgments, 2012

1,010 judgments · page 40 of 51

Supreme Court12 Mar 2012Dismissed

Mangalsen Vs State of U.P. and Another

Supreme Court Of India · (2012) 3 SCALE 514

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 10(6), 11(8)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
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Supreme Court12 Mar 2012Disposed Of

H.P. Housing and Urban Devt. Auth. and Another Vs Ranjit Singh Rana

Supreme Court Of India · AIR 2012 SC 1337 : (2012) AIRSCW 2034 : (2012) 3 ALLMR 430 : (2012) 3 ALT 61 : (2012) 2 ARBLR 1 : (2012) 3 AWC 2217 : (2012) 2 CTC 445 : (2012) 2 JCR 146 : (2012) 4 MhLj 553 : (2012) 3 SCALE 412 : (2012) 4 SCC 505 : (2012) 2 Supreme 558

Arbitration and Conciliation Act, 1996 — Section 31(7), 34(3), 37(1)
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Supreme Court12 Mar 2012Disposed Of

Reena Rani Vs State of Haryana and Others

Supreme Court Of India · (2012) 3 SCALE 519 : (2012) 10 SCC 215

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226, 311, 311(2), 311(3), 32Penal Code, 1860 (IPC) — Section 332, 353, 392, 395, 397
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Supreme Court02 Mar 2012Allowed

Jitu Patnaik Vs Sanatan Mohakud and Others

Supreme Court Of India · AIR 2012 SC 913 : (2012) AIRSCW 2770 : (2012) 114 CLT 225 : (2012) 3 JCR 198 : (2012) 2 JLJR 198 : (2012) 2 PLJR 326 : (2012) 3 SCALE 107 : (2012) 4 SCC 194

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11, 151Conduct of Elections Rules, 1961 — Rule 11, 93, 93(1)Representation of the People Act, 1951 — Section 100(1), 30, 31, 32, 33
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Supreme Court02 Mar 2012Allowed

Rajesh Talwar Vs Central Bureau of Investigation and Others

Supreme Court Of India · (2012) ACR 2173 : (2012) AIRSCW 2326 : (2012) CriLJ 2217 : (2012) 3 CTC 543 : (2012) MLJ(Cri) 662 : (2012) 3 SCALE 279 : (2012) 2 Supreme 482

Constitution of India, 1950 — Article 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 102, 169, 205, 303, 327Penal Code, 1860 (IPC) — Section 109, 193, 201, 302, 307
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Supreme Court02 Mar 2012Disposed Of

Sampath Kumar Vs Inspector of Police, Krishnagiri

Supreme Court Of India · (2012) ACR 1197 : AIR 2012 SC 1249 : (2012) AIRSCW 2765 : (2012) AIRSCW 2763 : (2012) 2 JCC 1185 : (2012) 2 JLJR 210 : (2012) 1 NCC 745 : (2012) 2 RLW 1371 : (2012) 3 SCALE 271 : (2012) 4 SCC 124 : (2012) 2 Supreme 561 : (2012) 1 UC 776

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court02 Mar 2012Disposed Of

Ravi Yashwant Bhoir Vs District Collector, Raigad and Others

Supreme Court Of India · AIR 2012 SC 1339 : (2012) AIRSCW 1877 : (2012) 2 ALLMR 962 : (2012) 2 BomCR 859 : (2012) 2 JLJR 486 : (2012) 267 MLJ 109 : (2012) 3 PLJR 86 : (2012) 3 SCALE 303 : (2012) 4 SCC 407 : (2012) 2 SLJ 353 : (2012) 2 Supreme 506

Constitution of India, 1950 — Article 14, 21, 226, 227, 243BMaharashtra Municipal Councils (Conduct of Business) Rules, 1966 — Rule 30, 32(1), 32(2)Maharashtra Municipal Councils Nagar Panchayats and Industrial Township A
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Supreme Court29 Feb 2012Disposed Of

Commissioner of Central Excise, Surat-I Vs Favourite Industries

Supreme Court Of India · AIR 2012 SC 1758 : (2012) 191 ECR 411 : (2013) 76 KarLJ 93 : (2012) 7 SCC 153

Central Excise Rules, 1944 — Rule 100(D), 100(E), 173Q(1), 8(1)Central Excises and Salt Act, 1944 — Section 11A(1), 11A(2), 11AB, 11AC, 3Customs Act, 1962 — Section 12, 25(1), 58, 65
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Supreme Court29 Feb 2012Allowed

Kishor Kumar and Others Vs Pradeep Shukla and Others

Supreme Court Of India · AIR 2012 SC 1864 : (2012) AIRSCW 2261 : (2012) 3 AWC 3147 : (2012) 133 FLR 151 : (2012) 3 SCALE 266 : (2012) 4 SCC 103 : (2012) 2 SLJ 121 : (2012) 2 Supreme 449

Uttar Pradesh Pharmacists Service Rules, 1980 — Rule 14, 15, 15(2)
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Supreme Court29 Feb 2012Disposed Of

Mano Dutt and Another Vs State of U.P.

Supreme Court Of India · (2012) ACR 2030 : (2012) 2 JLJR 4 : (2012) MLJ(Cri) 836 : (2012) 2 PLJR 163 : (2012) 2 RCR(Criminal) 798 : (2012) 3 SCALE 219 : (2012) 4 SCC 79 : (2012) 2 UC 834

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 307
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Supreme Court29 Feb 2012Disposed Of

The Accountant General, M.P. Vs S.K. Dubey and Another

Supreme Court Of India · (2013) 2 AJR 380 : (2012) 114 CLT 20 : (2012) 4 JCR 13 : (2012) 2 JLJR 177 : (2012) 2 PLJR 305 : (2012) 3 SCALE 124

Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 2, 54, 54(2)Central Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985 — Rule 8, 8(1)
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Supreme Court29 Feb 2012Disposed Of

Rajendra Pralhadrao Wasnik Vs The State of Maharashtra

Supreme Court Of India · (2012) 2 ACR 1632 : AIR 2012 SC 1377 : (2012) AIRSCW 1939 : (2013) 2 AJR 203 : (2012) BomCR(Cri) 382 : (2012) CriLJ 1917 : (2012) 1 Crimes 342 : (2013) 3 JLJR 52 : (2012) 3 SCALE 182 : (2012) 4 SCC 37 : (2012) 2 Supreme 196 : (2012) 2 UC 856

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 354(3), 366, 43Penal Code, 1860 (IPC) — Section 302, 320, 376(2), 377
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