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Supreme Court Of India judgments, 2012

1,010 judgments · page 8 of 51

Supreme Court09 Nov 2012Dismissed

C.K. Jaffer Sharief Vs State (Through CBI)

Supreme Court Of India · (2013) ACR 175 : AIR 2013 SC 48 : (2013) 1 ALD(Cri) 890 : (2013) CriLJ 341 : (2013) 1 Crimes 43 : (2013) MLJ(Cri) 90 : (2013) 1 RCR(Criminal) 187 : (2012) 11 SCALE 71 : (2013) 1 SCC 205

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 482Prevention of Corruption Act, 1947 — Section 5, 5(1)
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Supreme Court09 Nov 2012Dismissed

Shantibhai J. Vaghela and Another Vs State of Gujarat and Others

Supreme Court Of India · AIR 2013 SC 571 : (2013) 2 AJR 343 : (2013) CriLJ 390 : (2013) 2 GLR 1213 : (2013) 1 JLJR 304 : (2013) 1 RCR(Criminal) 827 : (2012) 11 SCALE 89

Criminal Procedure Code, 1973 (CrPC) — Section 160, 216, 323Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 114, 299, 300, 304, 304A
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Supreme Court09 Nov 2012Allowed

Nagarjuna Constn. Company Ltd. Vs Government of India and Another

Supreme Court Of India · (2012) 194 ECR 433 : (2013) 19 GSTR 211 : (2013) 75 KarLJ 375 : (2012) 11 SCALE 101 : (2013) 1 SCC 721 : (2012) 28 STR 561 : (2013) 38 STT 60 : (2013) 59 VST 119

Finance Act, 1994 — Section 65, 65(105), 65(25), 65(30), 65(39)Service Tax (Determination of Value) Rules, 2006 — Rule 2AWorks Contract (Composition Scheme for Payment of Service Tax) Rules, 2007 — Rule 3, 3(3)
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Supreme Court08 Nov 2012Disposed Of

Voltas Limited Vs Tehsildar, Thane and Others

Supreme Court Of India · (2013) 2 BomCR 628 : (2013) 1 RCR(Civil) 944 : (2012) 11 SCALE 57

Land Acquisition (Companies) Rules, 1963 — Rule 5(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 21(1), 41(1), 42
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Supreme Court08 Nov 2012Disposed Of

Ayaaubkhan Noorkhan Pathan Vs The State of Maharashtra and Others

Supreme Court Of India · (2013) 1 ABR 454 : AIR 2013 SC 58 : (2013) 3 BomCR 113 : (2013) 136 FLR 574 : (2013) 1 JLJR 66 : (2013) 1 LW 812 : (2013) 4 MhLj 561 : (2012) 8 MLJ 679 : (2013) 1 PLJR 84 : (2012) 11 SCALE 39 : (2013) 4 SCC 465

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5, Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 114(3), 3
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Supreme Court06 Nov 2012Dismissed

Rohitash Kumar and Others Vs Om Prakash Sharma and Others

Supreme Court Of India · AIR 2013 SC 30 : (2013) 1 ALD 135 : (2013) 2 AWC 1245 : (2013) 136 FLR 92 : (2012) 11 SCALE 30 : (2013) 1 SCT 537 : (2013) 1 SLJ 27 : (2013) 2 SLJ 16

Border Security Force (Seniority, Promotion and Superannuation of Officers) Rules, 1978 — Rule 3, 3(2)
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Supreme Court06 Nov 2012Disposed Of

Vipul Shital Prasad Agarwal Vs State of Gujarat and Another

Supreme Court Of India · (2013) ACR 7 : AIR 2013 SC 73 : (2013) 1 AJR 544 : (2013) ALLMR(Cri) 1084 : (2013) CriLJ 336 : (2013) 1 GLR 913 : (2013) 1 JLJR 264 : (2013) 1 PLJR 203 : (2013) 1 RCR(Criminal) 5 : (2013) 1 RLW 769 : (2012) 11 SCALE 14 : (2013) 1 SCC 197

Arms Act, 1959 — Section 25(1)(A), 27Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226, 227
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