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Supreme Court Of India judgments, 2013

1,277 judgments · page 63 of 64

Supreme Court08 Jan 2013Dismissed

Venkatesha Vs State of Karnatka

Supreme Court Of India · (2013) 2 AD 238 : AIR 2013 SC 3634 : (2013) AIRSCW 1112 : (2013) 2 AJR 797 : (2013) 2 AKR 64 : (2013) 2 ALD(Cri) 113 : (2013) CriLJ 1552 : (2013) 2 JT 427 : (2013) 4 KarLJ 537 : (2013) 1 NCC 567 : (2013) 2 RCR(Criminal) 920 : (2013) 2 SCALE 1 : (2013) 12

Criminal Procedure Code, 1973 (CrPC) — Section 306Evidence Act, 1872 — Section 133Explosive Substances Act, 1908 — Section 3
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Supreme Court08 Jan 2013Dismissed

Municipal Corporation Rajasthan Vs Sanjeev Sachdeva and Others

Supreme Court Of India · (2013) 3 AD 111 : (2013) AIRSCW 3673 : (2013) AIRSCW 1304 : (2013) 1 RLW 915 : (2013) 1 SCALE 519 : (2013) 12 SCC 562 : (2013) 1 Supreme 349 : (2013) 1 WLN 53

Rajasthan Municipalities (Amendment) Act, 1999 — Section 173A, 173A(2), 173A(3)Rajasthan Municipalities (Change of Land Use) Rules, 2000 — Rule 4(1)Rajasthan Municipalities Act, 1959 — Section 173A, 173A(1), 297
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Supreme Court08 Jan 2013Allowed

Rishi Pal Vs State of Uttarakhand

Supreme Court Of India · (2013) 2 ACR 1471 : (2013) 2 AD 103 : AIR 2013 SC 3641 : (2013) AIRSCW 1167 : (2013) 2 ALJ 589 : (2013) 81 ALLCC 442 : (2013) 3 ALT(Cri) 39 : (2013) CriLJ 1534 : (2013) 1 Crimes 162 : (2013) 2 JT 200 : (2013) 1 SCALE 609 : (2013) 12 SCC 551 : (2013) 1 Sup

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 170, 171, 201, 302, 364Uttar Pradesh Reorganisation Act, 2000 — Section 35
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Supreme Court08 Jan 2013Partly Allowed

State of Bihar and Others Vs Nirmal Kumar Gupta

Supreme Court Of India · (2013) 2 AD 38 : AIR 2013 SC 993 : (2013) AIRSCW 439 : (2013) 195 ECR 363 : (2013) 1 JLJR 361 : (2013) 28 MLJ 445 : (2013) 1 PLJR 314 : (2013) 1 SCALE 177 : (2013) 2 SCC 565 : (2013) 1 Supreme 279

Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor) Rules, 2004 — Rule 11, 16, 17, 19, 20Constitution of India, 1950 — Article 14, 19(6)
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Supreme Court08 Jan 2013Allowed

M/s. Gian Chand and Brothers and Another Vs Rattan Lal @ Rattan Singh

Supreme Court Of India · AIR 2013 SC 1078 : (2013) AIRSCW 777 : (2013) 3 ALD 49 : (2013) 1 ALLMR 952 : (2013) 96 ALR 839 : (2013) 1 AWC 778 : (2013) 2 BLJ 262 : (2013) 2 BomCR 50 : (2013) 3 CDR 589 : (2013) 1 CGBCLJ 223 : (2013) 116 CLT 276 : (2013) 1 CTC 399 : (2013) 1 JT 314 :

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 100
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Supreme Court08 Jan 2013Allowed

Nand Kishore Mishra Vs Union of India and Others

Supreme Court Of India · (2013) 3 ABR 426 : (2013) 5 AD 572 : (2013) 3 ALJ 68 : (2013) 6 ALLMR 969 : (2013) 136 FLR 1046 : (2013) 10 JT 467 : (2013) LabIC 1394 : (2014) 1 SCALE 18 : (2013) 2 SCT 263

Air Force Act, 1950 — Section 4, 9Army Act, 1950 — Section 3, 3(1), 4, 6, 9
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Supreme Court08 Jan 2013Allowed

The Secretary, Kerala Public Service Commission Vs Sheeja P.R. and Another

Supreme Court Of India · (2013) 1 AD 596 : AIR 2013 SC 666 : (2013) AIRSCW 453 : (2013) 1 ALLMR 925 : (2013) 136 FLR 662 : (2013) 1 JLJR 254 : (2013) 1 JT 480 : (2013) 1 KHC 195 : (2013) 1 KLT 197 : (2013) LabIC 1391 : (2013) 1 LLN 57 : (2013) 2 MLJ 298 : (2013) 1 PLJR 199 : (201

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 12, 13, 2, 4Kerala State and Subordinate Services Rules, 1958 — Rule 15
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Supreme Court08 Jan 2013Allowed

Subhash Chand Vs State (Delhi Administration)

Supreme Court Of India · (2013) 1 ACR 681 : AIR 2013 SC 395 : (2013) AIRSCW 356 : (2013) 3 ALT(Cri) 461 : (2013) 2 BomCR(Cri) 70 : (2013) 1 Crimes 135 : (2013) 135 DRJ 39 : (2013) 1 JLJR 246 : (2013) 1 JT 457 : (2013) 1 LW(Cri) 692 : (2013) 1 MLJ(Cri) 302 : (2013) 1 PLJR 191 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173(2), 2, 378, 378(1)Prevention of Food Adulteration Act, 1954 — Section 16(1)(1A), 2, 20, 24, 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 42, 47
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Supreme Court07 Jan 2013Allowed

Raj Pal Vs State of Haryana

Supreme Court Of India · AIR 2013 SC 1187 : (2013) AIRSCW 943 : (2014) 1 CCR 331 : (2013) 2 JT 590 : (2013) 1 SCALE 187 : (2013) 2 SCC 349

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court07 Jan 2013Allowed

Hardevinder Singh Vs Paramjit Singh and Others

Supreme Court Of India · (2013) 1 AD 602 : (2013) AIRSCW 447 : (2013) 2 ALD 54 : (2013) 1 ALLMR 946 : (2013) 96 ALR 833 : (2013) 1 ALT 50 : (2013) 1 AWC 772 : (2013) 3 CDR 596 : (2013) 1 CGBCLJ 201 : (2013) 1 CGLJ 267 : (2013) 116 CLT 284 : (2013) 1 CTC 409 : (2013) 1 JLJR 515 :

Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 22, Order 41 Rule 22(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104(1), 105, 96
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Supreme Court07 Jan 2013Dismissed

Ashish Dixit and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2013 SC 1077 : (2013) 2 ALJ 231 : (2013) 1 BomCR(Cri) 626 : (2013) CriLJ 1178 : (2013) 1 Crimes 216 : (2013) 1 KHC 358 : (2013) 2 RCR(Civil) 410 : (2013) 2 RCR(Criminal) 340 : (2013) 4 SCC 176

Protection of Women From Domestic Violence Act, 2005 — Section 12
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