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Supreme Court Of India judgments, 2012

1,010 judgments · page 51 of 51

Supreme Court05 Jan 2012Allowed

Mohd. Ayub and Another Vs Mukesh Chand

Supreme Court Of India · AIR 2012 SC 881 : (2012) AIRSCW 673 : (2012) AIRSCW 4822 : (2012) 2 ALLMR 940 : (2012) 2 AWC 1450 : (2012) 1 JT 4 : (2012) 2 MLJ 565 : (2012) 1 RCR(Rent) 56 : (2012) 2 RLW 1565 : (2012) 1 SCALE 47 : (2012) 2 SCC 155 : (2012) 1 Supreme 62 : (2012) 6 Suprem

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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Supreme Court05 Jan 2012Disposed Of

Munagala Yadamma Vs State of A.P. and Others

Supreme Court Of India · (2012) 1 ACR 338 : (2012) AIRSCW 1443 : (2012) 2 ALD(Cri) 435 : (2012) 2 ALT(Cri) 385 : (2012) 1 AWC 234 : (2012) CriLJ 1662 : (2012) 1 JT 69 : (2012) 1 LW(Cri) 494 : (2012) 1 MLJ 830 : (2012) 1 RCR(Criminal) 937 : (2012) 1 SCALE 132 : (2012) 2 SCC 386 :

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 2A, 2B, 3(1)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8(C)
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Supreme Court04 Jan 2012Dismissed

Rushikesh Tanaji Bhoite Vs State of Maharashtra and Others

Supreme Court Of India · (2012) 1 ACR 329 : AIR 2012 SC 890 : (2013) AIRSCW 209 : (2012) AIRSCW 677 : (2012) 2 ALT(Cri) 14 : (2012) 1 AWC 233 : (2012) BomCR(Cri) 325 : (2012) CriLJ 1334 : (2012) 3 JCR 126 : (2012) 1 JT 1 : (2012) 1 RCR(Civil) 863 : (2012) 1 SCALE 53 : (2012) 2 SC

Bombay Police Act, 1951 — Section 135, 37(1)(3)Criminal Law (Amendment) Act, 1932 — Section 7Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 —
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Supreme Court04 Jan 2012Allowed

Yumman Ongbi Lembi Leima Vs State of Manipur and Others

Supreme Court Of India · (2012) 1 ACR 321 : AIR 2012 SC 321 : (2012) 2 ALT(Cri) 61 : (2012) 1 AWC 232 : (2012) BomCR(Cri) 315 : (2012) 4 CGLJ 358 : (2013) 115 CLT 392 : (2012) 2 GLD 488 : (2012) 1 JCC 531 : (2012) 1 JLJR 271 : (2012) 1 JT 11 : (2013) 1 KCCR 29 : (2012) 1 LW(Cri)

Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167National Security Act, 1980 — Section 3, 3(2), 3(4), 8
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Supreme Court04 Jan 2012Dismissed

Coal Mines P.F. Commr. thr. Board of Trustee Vs Ramesh Chandra Jha

Supreme Court Of India · AIR 2012 SC 408 : (2012) 2 ALT 46 : (2012) 2 AWC 1470 : (2012) 1 BomCR 707 : (2012) 132 FLR 709 : (2012) 2 JCR 41 : (2012) 1 JLJR 281 : (2012) 1 JT 16 : (2012) 2 LW 1 : (2012) 1 PLJR 344 : (2012) 1 SCALE 30 : (2012) 2 SCC 67 : (2012) 1 SLJ 375

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 2(17), 79, 80Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3Constitution of India, 1950 — Article 141, 311
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Supreme Court03 Jan 2012Disposed Of

Darshan Lal Nagpal (dead) by L.Rs. Vs Government of NCT of Delhi and Others

Supreme Court Of India · AIR 2012 SC 412 : (2012) 2 AWC 1474 : (2012) 1 BomCR 712 : (2012) 186 DLT 243 : (2012) 1 JT 20 : (2013) 1 KCCR 1 : (2012) 1 LW 889 : (2012) 4 MhLj 17 : (2012) 2 MLJ 574 : (2012) 2 RLW 1525 : (2012) 1 SCALE 8 : (2012) 2 SCC 327

Constitution of India, 1950 — Article 14, 19, 300AIndustries (Development and Regulation) Act, 1951 — Section 18AALand Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(3A), 17(4)
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