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Supreme Court Of India judgments, 2012

1,010 judgments · page 49 of 51

Supreme Court16 Jan 2012Allowed

C. Shakunthala and Others Vs H.P. Udayakumar and Another

Supreme Court Of India · (2012) ACR 2063 : (2012) 3 ALT 1 : (2012) BomCR(Cri) 757 : (2012) 1 CALLT 23 : (2012) 1 Crimes 220 : (2013) 1 JLJR 194 : (2012) 1 JT 158 : (2013) 1 PLJR 168 : (2012) 1 SCALE 343 : (2012) 2 SCC 294

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 9, Order 21 Rule 97, Order 21 Rule 98Contempt of Courts Act, 1971 — Section 11(2), 15(1), 2Contempt of Courts Rules, 1980 — Rule
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Supreme Court16 Jan 2012Partly Allowed

Archaeological Survey of India and Others Vs Narender Anand and Another Narender Anand and Another Vs Archaeological Survey of India and Others

Supreme Court Of India · (2012) 3 AWC 2735 : (2012) 187 DLT 763 : (2012) 1 JT 386 : (2012) 2 SCC 562

Ancient Monuments and Archaeological Sites and Remains (Amendment and Validation) Act, 2010 — Section 20A, 20A(1), 20A(3), 20B, 20CAncient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19, 2, 3, 38, 38(1)
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Supreme Court13 Jan 2012Dismissed

Madhu Vs State of Kerala

Supreme Court Of India · (2012) ACR 2043 : AIR 2012 SC 664 : (2012) AIRSCW 782 : (2012) 1 ALD(Cri) 999 : (2012) CriLJ 1230 : (2012) 1 Crimes 148 : (2012) 1 JCC 620 : (2012) 1 JLJR 321 : (2012) 1 JT 181 : (2012) 1 NCC 353 : (2012) 1 PLJR 384 : (2012) 3 RLW 2481 : (2012) 1 SCALE 22

Constitution of India, 1950 — Article 136, 142, 21Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114, 25, 26, 27
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Supreme Court13 Jan 2012Dismissed

Flex Engineering Limited Vs Commissioner of Central Excise, U.P.

Supreme Court Of India · AIR 2012 SC 1219 : (2012) AIRSCW 1228 : (2012) 189 ECR 138 : (2012) 276 ELT 153 : (2012) 1 JT 273 : (2012) 3 RCR(Civil) 622 : (2012) 1 SCALE 255 : (2012) 5 SCC 609 : (2012) 1 Supreme 227 : (2012) 34 TAXMAN 512 : (2012) 1 UJ 303

Central Excise Rules, 1944 — Rule 57A, 57C, 57QCentral Excise Tariff Act, 1985 — Section 3, 4Central Excises and Salt Act, 1944 — Section 2, 35H
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Supreme Court13 Jan 2012Disposed Of

Indian Oil Corporation Ltd. Vs Commissioner of Central Excise, Vadodara

Supreme Court Of India · (2012) AIRSCW 666 : (2012) 2 ALLMR 86 : (2012) 189 ECR 150 : (2012) 276 ELT 145 : (2012) 1 JT 265 : (2013) 3 RCR(Civil) 726 : (2012) 1 SCALE 292 : (2012) 1 UJ 315

Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2001 — Rule 3(1)Central Excise Rules, 1944 — Rule 192, 193, 194, 195, 196Central Excises and Salt Act, 1944 —
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Supreme Court13 Jan 2012Allowed

Om Prakash Asati Vs State of U.P. and Others

Supreme Court Of India · AIR 2012 SC 655 : (2012) AIRSCW 802 : (2012) 5 AWC 4604 : (2011) 5 AWC 4956 : (2012) 132 FLR 704 : (2012) 1 JLJR 599 : (2012) 1 JT 132 : (2012) 1 SCALE 249 : (2012) 5 SCC 552 : (2012) 1 Supreme 365

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Supreme Court13 Jan 2012Disposed Of

Punjab and Sind Bank Vs C.S. Company and Others

Supreme Court Of India · (2012) AIRSCW 1079 : (2012) 1 CALLT 51 : (2012) 5 CHN 249 : (2012) 1 JT 294 : (2012) 3 RCR(Civil) 338 : (2012) 1 SCALE 301 : (2012) 2 SCC 743

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Evidence Act, 1872 — Section 65, 91
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Supreme Court12 Jan 2012Allowed

Jile Singh Vs State of U.P. and Another

Supreme Court Of India · (2012) AIRSCW 1390 : (2012) 2 ALT(Cri) 242 : (2012) CriLJ 1603 : (2012) 1 KLJ 712 : (2012) 1 LW(Cri) 258 : (2012) 1 RCR(Criminal) 583 : (2012) 1 SCALE 452 : (2012) 3 SCC 383 : (2012) 1 UC 608

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 204, 204(1)
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Supreme Court12 Jan 2012Dismissed

Azija Begum Vs State of Maharashtra and Another

Supreme Court Of India · (2012) 2 ALT(Cri) 255 : (2012) BomCR(Cri) 427 : (2012) 2 JCC 815 : (2012) 1 JLJR 342 : (2012) 1 JT 167 : (2012) 1 LW(Cri) 485 : (2012) 1 NCC 329 : (2012) 1 PLJR 405 : (2012) 1 RLW 835 : (2012) 1 SCALE 328 : (2012) 3 SCC 126 : (2012) 1 UC 605

Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
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Supreme Court12 Jan 2012Dismissed

Alister Anthony Pareira Vs State of Maharashtra

Supreme Court Of India · AIR 2013 SC 3802 : (2012) AIRSCW 930 : (2012) BomCR(Cri) 609 : (2012) CriLJ 1160 : (2012) 1 Crimes 76 : (2012) 1 GLH 405 : (2012) 1 JCC 641 : (2012) 1 JLJR 360 : (2012) 1 JT 100 : (2012) 1 MLJ 627 : (2012) 1 PLJR 290 : (2012) 1 RCR(Criminal) 524 : (2012)

Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 357, 357(3), 378(3)Motor Vehicles Act, 1988 — Section 185
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Supreme Court11 Jan 2012Disposed Of

Medical Council of India Vs JSS Medical College and Another

Supreme Court Of India · AIR 2012 SC 726 : (2012) AIRSCW 644 : (2012) 2 AWC 1850 : (2012) 1 CALLT 17 : (2012) 2 JCR 116 : (2012) 1 JLJR 285 : (2012) 1 JT 127 : (2013) 2 KarLJ 275 : (2012) 2 MLJ 570 : (2012) 1 PLJR 348 : (2012) 1 SCALE 140 : (2012) 5 SCC 628 : (2013) 1 SLJ 149

Constitution of India, 1950 — Article 226, 227Indian Medical Council Act, 1956 — Section 10A
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Supreme Court11 Jan 2012Disposed Of

Mohd. Hussain @ Julfikar Ali Vs The State (Govt. of NCT) Delhi

Supreme Court Of India · AIR 2012 SC 750 : (2012) AIRSCW 5210 : (2012) AIRSCW 699 : (2012) 2 ALT(Cri) 449 : (2012) CriLJ 1069 : (2012) 1 Crimes 107 : (2012) 128 DRJ 413 : (2012) 1 JLJR 292 : (2012) 1 JT 71 : (2012) 2 KLT 57 SN : (2012) 1 MLJ 767 : (2012) 1 PLJR 355 : (2012) 1 RCR

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 141, 21, 22, 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 207, 303, 304, 304(1), 313
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Supreme Court11 Jan 2012Allowed

Collector, Distt. Gwalior and Another Vs Cine Exhibitors P. Ltd. and Another

Supreme Court Of India · AIR 2012 SC 1239 : (2012) AIRSCW 1281 : (2012) 2 ALLMR 944 : (2012) 1 CGBCLJ 57 : (2012) 1 JLJ 364 : (2012) 4 MhLj 556 : (2012) 1 MPJR 1 : (2012) 3 RLW 2295 : (2012) 4 SCC 441

Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 38, 87Madhya Pradesh Town Improvement Trust Act, 1960 — Section 31, 38, 51, 51(1), 51(2)
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Supreme Court11 Jan 2012Allowed

N.C. Das Vs Gauhati High Court thr. Registrar and Others

Supreme Court Of India · (2012) 2 GLD 505 : (2012) 1 JLJR 569 : (2012) 7 MLJ 89 : (2012) 2 PLJR 106 : (2012) 1 SCALE 288 : (2012) 2 SCC 321 : (2012) 2 SLJ 159

Constitution of India, 1950 — Article 32Tripura Judicial Service Rules, 1974 — Rule 7(1)Tripura Judicial Service Rules, 2003 — Rule 20, 20(B)(I)
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