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Supreme Court Of India judgments, 2012

1,010 judgments · page 41 of 51

Supreme Court29 Feb 2012Dismissed

Esha Ekta Apartments CHS Ltd. and Others Vs The Municipal Corporation of Mumbai and Another

Supreme Court Of India · AIR 2012 SC 1718 : (2012) AIRSCW 2147 : (2013) 1 AJR 364 : (2012) 2 ALLMR 954 : (2012) 5 BomCR 609 : (2012) 3 SCALE 210 : (2012) 4 SCC 689 : (2012) 3 Supreme 40

Constitution of India, 1950 — Article 136Maharashtra Regional and Town Planning Act, 1966 — Section 37(2), 53(1)Mumbai Municipal Corporation Act, 1888 — Section 337, 351, 353A, 475A
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Supreme Court28 Feb 2012Dismissed

Om Kr. Dhankar Vs State of Haryana and Another

Supreme Court Of India · (2012) 2 ACR 1643 : (2012) AIRSCW 1821 : (2012) 2 CTC 871 : (2012) 2 JLJR 16 : (2012) 2 KLJ 453 : (2012) 2 KLT 106 : (2012) 2 PLJR 175 : (2012) 167 PLR 120 : (2012) 3 SCALE 363 : (2012) 11 SCC 252 : (2013) 1 SCC(L&S) 47 : (2012) 1 UC 751

Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(2)Penal Code, 1860 (IPC) — Section 120B, 161, 406, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)
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Supreme Court28 Feb 2012Allowed

Ramnaresh and Others Vs State of Chhattisgarh

Supreme Court Of India · (2012) ACR 2137 : AIR 2012 SC 1357 : (2012) AIRSCW 1917 : (2013) 2 AJR 306 : (2012) CriLJ 1898 : (2012) 2 Crimes 146 : (2012) 2 JLJR 216 : (2012) 2 LW(Cri) 1 : (2012) MLJ(Cri) 683 : (2012) 2 PLJR 338 : (2012) 3 SCALE 234 : (2012) 4 SCC 257 : (2012) 3 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 293, 313, 354(3)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34, 376, 376(2), 499
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Supreme Court28 Feb 2012Allowed

Surendra and Others Vs State of U.P.

Supreme Court Of India · (2012) ACR 2026 : AIR 2012 SC 1743 : (2012) AIRSCW 2158 : (2012) CriLJ 2090 : (2012) 4 SCC 776

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court28 Feb 2012Allowed

Brajendrasingh Vs State of Madhya Pradesh

Supreme Court Of India · (2012) ACR 2160 : AIR 2012 SC 1552 : (2012) AIRSCW 1865 : (2013) 2 AJR 287 : (2012) 3 CALLT 49 : (2012) CriLJ 1883 : (2012) 1 Crimes 330 : (2012) 2 JLJ 1 : (2012) 2 JLJR 80 : (2012) MLJ(Cri) 848 : (2012) 2 NCC 18 : (2012) 3 SCALE 195 : (2012) 4 SCC 289 :

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 43Penal Code, 1860 (IPC) — Section 302, 309
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Supreme Court27 Feb 2012Dismissed

"In Re: Networking of Rivers"

Supreme Court Of India · (2012) AIRSCW 3787 : (2012) 2 KLT 66 SN : (2012) 3 SCALE 74

Constitution of India, 1950 — Article 21, 262, 262(1), 262(2), 32Inter State Water Disputes Act, 1956 — Section 11, 3, 4
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Supreme Court27 Feb 2012Allowed

Lalita Kumari Vs Government of U.P. and Others Samshudheen Vs State, represented by Dy. Superintendent of Police Tamil Nadu Baldev Singh Cheema Vs State of Punjab and Others @RESPON

Supreme Court Of India · AIR 2012 SC 1515 : (2012) AIRSCW 1831 : (2012) 3 ALT(Cri) 272 : (2012) BomCR(Cri) 477 : (2012) 1 GLH 607 : (2012) 3 SCALE 152 : (2012) 4 SCC 1 : (2012) 2 Supreme 321

Constitution of India, 1950 — Article 14, 19, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 139, 154, 154(1)Penal Code, 1860 (IPC) — Section 120B, 149, 302, 363, 366
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Supreme Court27 Feb 2012Allowed

Bimal Kumar and Another Vs Shakuntala Debi and Others

Supreme Court Of India · AIR 2012 SC 1586 : (2012) AIRSCW 2091 : (2013) 1 AJR 223 : (2012) 2 ALLMR 981 : (2012) 3 AWC 2661 : (2012) 2 CHN 151 Supp : (2012) 2 CTC 881 : (2012) 2 JCR 243 : (2012) 2 JLJR 66 : (2012) 2 KLT 18 SN : (2012) 2 PLJR 151 : (2012) 3 RLW 2168 : (2012) 3 SCAL

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, 115Constitution of India, 1950 — Article 136
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Supreme Court27 Feb 2012Dismissed

Smt. K. Lakshmi Vs State of Kerala and Others

Supreme Court Of India · (2012) AIRSCW 5157 : (2012) AIRSCW 1825 : (2012) 133 FLR 154 : (2012) 2 JCR 261 : (2012) 2 JLJR 297 : (2012) 2 PLJR 416 : (2012) 3 SCALE 3 : (2012) 4 SCC 115 : (2012) 2 SLJ 27 : (2012) 5 Supreme 581 : (2012) 2 Supreme 453

Constitution of India, 1950 — Article 14, 16(1)Kerala State and Subordinate Services Rules, 1958 — Rule 15, 39Kerala State Higher Judicial Services (Amendment) Rules — Rule 8
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