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Supreme Court Of India judgments, 2012

1,010 judgments · page 45 of 51

Supreme Court07 Feb 2012Dismissed

Maninderjit Singh Bitta Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 AJR 617 : (2012) 4 ALD 28 : (2012) 2 AWC 1720 : (2012) 4 BomCR 65 : (2012) 4 RCR(Civil) 351 : (2012) 4 SCC 568

Central Motor Vehicles Rules, 1989 — Rule 50Constitution of India, 1950 — Article 129Motor Vehicles Act, 1988 — Section 109(3), 41(6)
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Supreme Court07 Feb 2012Dismissed

Raheja Universal Limited Vs NRC Limited and Others

Supreme Court Of India · AIR 2012 SC 1440 : (2012) AIRSCW 1742 : (2012) 4 AWC 3783 : (2012) 1 BC 686 : (2012) CLA 326 : (2012) 170 CompCas 256 : (2012) 2 CompLJ 1 : (2012) 2 CTC 103 : (2012) 4 LW 1 : (2012) 4 SCC 148

Bombay Village Panchayats Act, 1959 — Section 129Companies Act, 1956 — Section 391, 394Constitution of India, 1950 — Article 226, 227, 359, 39
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Supreme Court06 Feb 2012Disposed Of

Rattan Bai and Another Vs Ram Dass and Others

Supreme Court Of India · AIR 2012 SC 1476 : (2012) AIRSCW 1729 : (2012) 2 AWC 1096 : (2012) 1 CHN 183 Supp : (2012) 114 CLT 64 : (2012) 2 JCR 159 : (2012) 5 MLJ 442 : (2012) 3 RLW 2132 : (2012) 3 SCC 248

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
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Supreme Court03 Feb 2012Dismissed

Susanta Ghosh Vs State of West Bengal

Supreme Court Of India · (2012) 1 ACR 651 : AIR 2012 SC 976 : (2012) AIRSCW 1383 : (2012) 3 ALT(Cri) 70 : (2012) 3 CALLT 29 : (2012) 113 CLT 959 : (2012) CriLJ 1605 : (2012) 1 Crimes 326 : (2012) 2 GLR 1437 : (2012) 2 JT 32 : (2012) 1 NCC 763 : (2012) 1 RCR(Criminal) 817 : (2012)

Arms Act, 1959 — Section 25, 26, 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 439Explosives Act, 1884 — Section 9
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Supreme Court03 Feb 2012Disposed Of

Bavo @ Manubhai Ambalal Thakore Vs State of Gujarat

Supreme Court Of India · (2012) 1 ACR 663 : AIR 2012 SC 979 : (2012) AIRSCW 1276 : (2012) 2 ALD(Cri) 158 : (2012) CriLJ 1573 : (2012) 1 Crimes 230 : (2012) 2 GLR 1151 : (2012) 2 JCC 974 : (2012) 2 JT 29 : (2012) MLJ(Cri) 718 : (2012) 1 NCC 485 : (2012) 1 RCR(Criminal) 820 : (2012

Penal Code, 1860 (IPC) — Section 376, 376(2), 506(2)
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Supreme Court03 Feb 2012Dismissed

Zelia M. Xavier Fernandes E. Gonsalves Vs Joana Rodrigues and Others

Supreme Court Of India · AIR 2012 SC 988 : (2012) AIRSCW 1480 : (2012) 2 ALLMR 48 : (2012) 2 BomCR 528 : (2013) 1 CHN 158 : (2012) 2 JT 373 : (2012) 4 MhLj 686 : (2012) 2 SCALE 328 : (2012) 3 SCC 188 : (2012) 1 Supreme 732

Central Provinces and Berar Municipalities Act, 1922 — Section 15Goa Village Panchayat Raj Act, 1994 — Section 10, 11, 7, 9Income Tax Act, 1961 — Section 5A, 5A(1), 5A(2)
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Supreme Court02 Feb 2012Allowed

Center for Pil and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 1 ACR 657 : AIR 2012 SC 1002 : (2012) AIRSCW 5139 : (2012) AIRSCW 2523 : (2012) CriLJ 1697 : (2012) 3 JCR 179 : (2012) 2 JT 231 : (2012) 2 MLJ 155 : (2012) 2 SCALE 228

Central Vigilance Commission Act, 2003 — Section 3(1), 3(2), 3(3), 8(1), 8(2)Central Vigilance Commission Ordinance, 1999 — Section 3(1)Constitution of India, 1950 — Article 32
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Supreme Court02 Feb 2012Allowed

Bangalore City Cooperative Housing Society Ltd. Vs State of Karnataka and Others

Supreme Court Of India · AIR 2012 SC 1395 : (2012) AIRSCW 1687 : (2012) 2 JT 87 : (2012) 5 KarLJ 376 : (2012) 2 MLJ 401 : (2012) 3 RCR(Civil) 779 : (2012) 2 SCALE 235 : (2012) 3 SCC 727 : (2012) 3 Supreme 209

Bangalore Development Authority Act, 1976 — Section 15, 15(1), 15(2), 15(3), 16Bombay Sales Tax Act, 1959 — Section 12, 21(4)Companies Act, 1956 — Section 3, 617
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Supreme Court02 Feb 2012Allowed

Markio Tado Vs Takam Sorang and Others

Supreme Court Of India · AIR 2012 SC 993 : (2012) AIRSCW 1467 : (2013) 1 AJR 429 : (2012) 4 ALD 92 : (2012) 3 CALLT 76 : (2012) 114 CLT 154 : (2012) 2 SCALE 280 : (2012) 3 SCC 236

Conduct of Elections Rules, 1961 — Rule 49(L), 49(L)(1), 93, 93(1)Evidence Act, 1872 — Section 152(1), 152(2), 165Representation of the People Act, 1951 — Section 100, 100(1), 123(8), 135A, 20B
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