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Supreme Court Of India judgments, 2012

1,010 judgments · page 6 of 51

Supreme Court29 Nov 2012Disposed Of

State of Haryana and Another Vs Kartar Singh (D) Through L.Rs.

Supreme Court Of India · (2013) 1 ALT 44 : (2013) 1 AWC 996 : (2013) 2 CDR 443 : (2012) 12 JT 132 : (2013) 1 LW 675 : (2013) 1 RCR(Civil) 848 : (2012) 11 SCALE 536

Civil Procedure Code, 1908 (CPC) — Section 151, 152Constitution of India, 1950 — Article 136Land Acquisition (Amendment) Act, 1984 — Section 30
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Supreme Court27 Nov 2012dismissed

Gurpal Singh Vs High Court of Judicature for Rajasthan

Supreme Court Of India · (2013) 1 CDR 238 : (2013) 116 CLT 246 : (2013) 136 FLR 230 : (2012) 11 SCALE 390 : (2013) 1 SLJ 1 : (2013) 2 WBLR 477 : (2012) 4 WLN 100

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 201, 27, 409Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13, 16
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Supreme Court27 Nov 2012

Laxmi Dyechem Vs State of Gujarat and Others

Supreme Court Of India · (2013) 4 ABR 956 : (2013) 1 ACR 410 : (2012) 11 ADJ 391 : (2013) AIRSCW 3468 : (2013) 2 ALT(Cri) 45 : (2013) 1 BC 140 : (2013) 1 BomCR 813 : (2013) 1 BomCR(Cri) 456 : (2013) 1 CompLJ 137 : (2013) CriLJ 3288 : (2013) 1 Crimes 101 : (2012) 6 CTC 690 : (2013

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 140, 141
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Supreme Court27 Nov 2012Disposed Of

Raju @ Balachandran and Others Vs State of Tamil Nadu

Supreme Court Of India · (2013) 1 ACR 576 : AIR 2013 SC 983 : (2013) 1 AJR 844 : (2013) 1 ALD(Cri) 756 : (2013) ALLMR(Cri) 339 : (2013) 1 CG.L.R.W. 73 : (2013) CriLJ 491 : (2013) 1 MLJ(Cri) 318 : (2013) 2 RCR(Criminal) 567 : (2012) 11 SCALE 357

Penal Code, 1860 (IPC) — Section 302, 326, 34, 341
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Supreme Court27 Nov 2012Allowed

Cipla Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 AWC 1001 : (2012) 12 JT 486 : (2013) 1 LW 743 : (2013) 54 PTC 126 : (2013) 1 RCR(Civil) 852 : (2012) 11 SCALE 584

Patents Act, 1970 — Section 25(1), 25(2), 25(3), 25(4), 43(2)Patents Rules, 2003 — Rule 55A, 56, 56(4), 57, 58
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Supreme Court26 Nov 2012Disposed Of

Padmakar Tukaram Bhavnagare and Another Vs The State of Maharashtra and Another

Supreme Court Of India · (2013) 1 ACR 583 : (2013) 1 BomCR(Cri) 805 : (2013) 1 Crimes 98 : (2013) 1 DMC 36 : (2013) 1 JCC 576 : (2013) 1 JCC 232 : (2013) 1 RCR(Criminal) 220 : (2012) 11 SCALE 334

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 306, 34, 420, 498APrevention of Corruption Act, 1988 — Section 13(2)
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Supreme Court26 Nov 2012Dismissed

Alok Kumar Pandit Vs State of Assam and Others

Supreme Court Of India · (2013) 2 AWC 1817 : (2013) 136 FLR 901 : (2013) LabIC 1443 : (2013) 2 SCT 62

Civil Services Examination Rules, 2005 — Rule 16(2)Constitution of India, 1950 — Article 14, 16, 16(4), 309
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Supreme Court23 Nov 2012Dismissed

Chairman, LIC of India and Others Vs A. Masilamani

Supreme Court Of India · (2013) 1 AWC 937 : (2013) 136 FLR 81 : (2013) LLR 301 : (2013) 1 LW 313 : (2012) 11 SCALE 413 : (2013) 6 SCC 530 : (2013) 2 SCT 283

Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 20, 21, 27, 39, 39(1)
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Supreme Court22 Nov 2012Dismissed

Indra Kumar Patodia and Another Vs Reliance Industries Ltd. and Others

Supreme Court Of India · (2013) 2 ABR 294 : (2013) 2 ACR 1443 : AIR 2013 SC 426 : (2013) 1 ALD(Cri) 738 : (2013) 1 ALT(Cri) 330 : (2013) 1 BC 206 : (2013) 1 BomCR 861 : (2013) 1 BomCR(Cri) 481 : (2013) CriLJ 1179 : (2013) 1 Crimes 84 : (2013) 1 CTC 230 : (2012) 3 GLH 727 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 190, 192, 2General Clauses Act, 1897 — Section 3(56), 3(65)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
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Supreme Court22 Nov 2012Dismissed

Busi Koteswara Rao and Others Vs State of A.P.

Supreme Court Of India · (2013) 1 ACR 910 : AIR 2013 SC 515 : (2013) 1 AJR 810 : (2013) 1 ALD(Cri) 440 : (2013) ALLMR(Cri) 355 : (2013) CriLJ 418 : (2013) 1 Crimes 47 : (2013) 1 RCR(Criminal) 216 : (2012) 11 SCALE 266 : (2012) 12 SCC 711

Penal Code, 1860 (IPC) — Section 147, 148, 149, 435, 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
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Supreme Court22 Nov 2012Allowed

Rakesh Kapoor Vs State of Himachal Pradesh

Supreme Court Of India · (2013) 2 ACR 1311 : (2013) ALLMR(Cri) 324 : (2013) 1 BomCR(Cri) 797 : (2013) 1 Crimes 92 : (2013) 1 Crimes 379 : (2013) 1 RCR(Criminal) 211 : (2012) 11 SCALE 255

Constitution of India, 1950 — Article 136Kerala Abkari Act, 1077 — Section 57Penal Code, 1860 (IPC) — Section 109, 149, 161, 272, 302
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