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Supreme Court Of India judgments, 2012

1,010 judgments · page 43 of 51

Supreme Court21 Feb 2012Allowed

Dakshin Shelters P. Ltd. Vs Geeta S. Johari

Supreme Court Of India · AIR 2012 SC 1875 : (2012) AIRSCW 2313 : (2012) 1 ARBLR 274 : (2012) 2 AWC 2052 : (2012) 113 CLT 1096 : (2012) 2 CompLJ 193 : (2012) 5 CTC 882 : (2012) 2 JCR 107 : (2012) 4 LW 806 : (2012) 6 MLJ 791 : (2012) 3 SCALE 20 : (2012) 5 SCC 152

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 15(2), 8
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Supreme Court21 Feb 2012Partly Allowed

Subramanian Vs State of Tamil Nadu and Another

Supreme Court Of India · (2012) ACR 1366 : (2012) 3 ALT(Cri) 63 : (2012) 1 LW(Cri) 681 : (2012) MLJ(Cri) 859 : (2012) 2 SCALE 613 : (2012) 4 SCC 699 : (2012) 2 UC 926

Penal Code, 1860 (IPC) — Section 147, 148, 153, 153A, 294Presidential Policy Directive Act — Section 3Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Sl
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Supreme Court17 Feb 2012Allowed

Catholic Syrian Bank Ltd. Vs Commissioner of Income Tax, Thrissur

Supreme Court Of India · AIR 2012 SC 1538 : (2012) 248 CTR 1 : (2012) 343 ITR 270 : (2012) 3 SCC 784 : (2012) 206 TAXMAN 182

Income Tax Act, 1961 — Section 28, 36,36(1), 36(1)(vii), 36(1)(viia), 36(1)(viia)(b), 36(1)(viia)(c), 36(2),36(2)(v), 119, 143(2), 155(6), 260AFinanceAct, 1979 — Section 36(1)(viia)FinanceAct, 1985 — Section 36(2)(v)
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Supreme Court17 Feb 2012Allowed

Rattiram and Others Vs State of M.P. Satyanarayan and Others Vs The State of Madhya Pradesh

Supreme Court Of India · (2012) 2 ACR 1342 : AIR 2012 SC 1485 : (2012) AIRSCW 5523 : (2012) AIRSCW 1772 : (2012) CriLJ 1769 : (2012) 2 Crimes 123 : (2013) 3 JLJR 193 : (2012) 1 LW(Cri) 661 : (2012) MLJ(Cri) 627 : (2012) 2 MPJR 248 : (2013) 3 PLJR 225 : (2012) 2 SCALE 593 : (2012)

Constitution Of India, 1950 — Article 20, 21, 141Code Of Criminal Procedure, 1973 — Section 4, 5, 6, 173, 193, 207, 208, 209, 209(a), 438, 462, 465, 465(1)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 354, 448
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Supreme Court15 Feb 2012Allowed

Phalguni Das Vs Tapas Dutta

Supreme Court Of India · (2013) 2 AD 569 : (2013) 1 JCC 731 : (2013) 1 JT 208 : (2013) 1 MLJ(Cri) 409 : (2013) 2 RCR(Criminal) 530 : (2012) 12 SCALE 695 : (2013) 1 UC 162 : (2013) 1 WLN 72

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Supreme Court15 Feb 2012Allowed

Rajvir Singh Vs Secretary, Ministry of Defence and Others

Supreme Court Of India · AIR 2012 SC 935 : (2012) AIRSCW 1457 : (2012) 3 AWC 3150 : (2011) 4 KLJ 429 : (2012) 1 RCR(Criminal) 853 : (2012) 2 SCALE 524 : (2012) 3 SCC 167 : (2012) 2 SLJ 142 : (2012) 2 Supreme 397

Army Act, 1950 — Section 122, 122(1), 37, 37(1), 52Army Rules, 1954 — Rule 22
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Supreme Court15 Feb 2012Allowed

Kapil Muni Karwariya Vs Chandra Narain Tripathi

Supreme Court Of India · (2012) AIRSCW 5118 : (2012) AIRSCW 1566 : (2012) 4 ALLMR 467 : (2012) 114 CLT 59 : (2012) 2 JT 347 : (2012) 2 SCALE 519 : (2012) 3 SCC 341 : (2012) 2 Supreme 461

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 14, 2, 33, 80, 80A
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Supreme Court15 Feb 2012Allowed

Krushnakant B. Parmar Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) AIRSCW 1633 : (2013) 2 AJR 398 : (2012) 4 ALLMR 442 : (2012) 2 AWC 2047 : (2012) 1 CGBCLJ 373 : (2012) 132 FLR 1023 : (2012) 2 GLR 1552 : (2012) 2 JCR 127 : (2012) 2 JT 352 : (2012) 2 SCALE 545 : (2012) 3 SCC 178 : (2012) 2 SLJ 19 : (2012) 2 Suprem

Central Civil Services (Conduct) Rules, 1964 — Rule 3, 3(1)
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