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Supreme Court Of India judgments

59,848 judgments · page 791 of 2,993

Supreme Court06 May 2013Allowed

Hitesh Kapoor and Others Vs State of U.P. and Others

Supreme Court Of India · (2014) 1 CCR 125 : (2014) 1 DMC 271 : (2013) 3 JCC 1644 : (2013) 4 RCR(Criminal) 351

Criminal Procedure Code, 1973 (CrPC) — Section 125, 340Hindu Marriage Act, 1955 — Section 13(B)Penal Code, 1860 (IPC) — Section 34, 406, 498A, 500, 506
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Supreme Court06 May 2013Disposed Of

Jayamma and Others Vs The Deputy Commissioner, Hassan Dist., Hassan and Others

Supreme Court Of India · (2013) 4 ABR 99 : (2013) 6 AD 173 : AIR 2013 SC 1972 : (2013) AIRSCW 2629 : (2013) 2 AKR 755 : (2013) 3 ALLMR 984 : (2013) 99 ALR 483 : (2013) ALT(Rev) 240 : (2013) 4 AWC 3389 : (2013) 3 JLJR 122 : (2013) 8 JT 223 : (2013) 5 KarLJ 124 : (2013) 3 KCCR 2417

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 36, 4, 4(1)
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Supreme Court03 May 2013Disposed Of

State of N.C.T. of Delhi Vs Mukesh

Supreme Court Of India · (2013) 2 KHC 636 : (2013) 3 KLJ 59 : (2013) 2 KLT 984 : (2013) 6 SCALE 701 : (2013) 2 SCC 587

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162Evidence Act, 1872 — Section 145, 146
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Supreme Court03 May 2013Disposed Of

Md. Ishaque and Others Vs State of West Bengal and Others

Supreme Court Of India · (2013) 2 ACR 1534 : (2013) 5 AD 453 : (2013) 82 ALLCC 374 : (2013) ALLMR(Cri) 2205 : (2013) 2 ALT(Cri) 496 : (2013) 3 JLJR 131 : (2013) 8 JT 591 : (2013) 3 RCR(Criminal) 58 : (2013) 6 SCALE 523 : (2013) 14 SCC 581 : (2013) 2 UC 1107

Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court03 May 2013Disposed Of

Bhaikon @ Bakul Borah Vs State of Assam

Supreme Court Of India · (2013) 2 ACR 1511 : (2013) 6 AD 166 : (2013) 82 ALLCC 329 : (2013) 3 ALT(Cri) 279 : (2013) 5 GLT 28 : (2013) 3 JLJR 118 : (2013) 10 JT 373 : (2013) 3 PLJR 129 : (2013) 2 RCR(Criminal) 952 : (2013) 6 SCALE 496 : (2013) 9 SCC 769 : (2013) 2 UC 1379

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 121, 121A, 122, 128, 131
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Supreme Court03 May 2013Allowed

Vimal Kanwar and Others Vs Kishore Dan and Others

Supreme Court Of India · (2013) 2 ACC 752 : (2013) ACJ 1441 : (2013) 6 AD 568 : AIR 2013 SC 3830 : (2013) 3 AJR 441 : (2013) 4 ALD 156 : (2013) 99 ALR 462 : (2013) 2 AnWR 90 : (2013) 4 AWC 3282 : (2013) 3 BomCR 905 : (2014) 1 CDR 127 : (2013) 259 CTR 420 : (2013) 3 JLJR 108 : (20

Income Tax Act, 1961 — Section 192(1), 201(1A), 80C
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Supreme Court03 May 2013Dismissed

Madhao and Another Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 9 AD 257 : (2013) AIRSCW 4502 : (2013) 82 ALLCC 378 : (2013) 3 ALT(Cri) 306 : (2013) 2 BomCR(Cri) 806 : (2013) 3 JLJR 126 : (2013) 9 JT 74 : (2013) 2 KHC 373 : (2013) 2 LW(Cri) 51 : (2013) 3 PLJR 187 : (2013) 2 RCR(Criminal) 975 : (2013) 6 SCALE 52

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 190(2), 200Penal Code, 1860 (IPC) — Section 34, 419, 420, 468
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Supreme Court03 May 2013Allowed

Ankush Shivaji Gaikwad Vs State of Maharashtra

Supreme Court Of India · (2013) 4 ABR 648 : (2013) 9 AD 294 : AIR 2013 SC 2454 : (2013) 3 AJR 795 : (2013) 82 ALLCC 311 : (2013) ALLMR(Cri) 2221 : (2013) 2 BomCR(Cri) 830 : (2013) CriLJ 3044 : (2013) 7 JT 26 : (2013) 4 MPHT 249 : (2013) 2 RCR(Criminal) 1036 : (2013) 6 SCALE 778 :

Constitution Of India, 1950 — Article 38, 41, 51AIndian Penal Code, 1860 — Section 34, 300, 302, 304, 304I, 304II, 323, 326, 376, 504Code Of Criminal Procedure, 1973 — Section 357, 357A, 357(1), 357(3)
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Supreme Court03 May 2013Allowed

M.B. Ramesh (D) by L.Rs. Vs K.M. Veeraje Urs (D) by L.Rs. and Others

Supreme Court Of India · (2013) 6 AD 488 : AIR 2013 SC 2088 : (2013) AIRSCW 2732 : (2013) 3 AJR 301 : (2013) 2 AKR 840 : (2013) 4 ALD 104 : (2013) 3 ALLMR 962 : (2013) 99 ALR 487 : (2013) 5 ALT 40 : (2013) 4 AWC 4027 : (2013) 3 BomCR 893 : (2013) 3 CDR 797 : (2013) 3 CTC 650 : (2

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 63, 68, 71, 90Succession Act, 1925 — Section 63
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Supreme Court03 May 2013Dismissed

Manga @ Man Singh Vs State of Uttarakhand

Supreme Court Of India · (2013) 5 AD 333 : (2013) 4 AJR 436 : (2014) 1 ALD(Cri) 88 : (2013) 4 ALJ 581 : (2013) CriLJ 3332 : (2013) 7 JT 75 : (2013) 1 NCC 808 : (2013) 3 RCR(Criminal) 16 : (2013) 6 SCALE 603 : (2013) 7 SCC 629 : (2013) 2 UC 1230

Indian Penal Code, 1860 — Section 40, 40(1), 40(3), 141, 144, 146, 147, 148, 149, 160, 176, 177, 201, 202, 212, 216, 302, 307, 378 to 462, 438, 441, 449, 450Code Of Criminal Procedure, 1973 — Section 40, 157, 159, 313
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Supreme Court03 May 2013Allowed

Vidya Dhar and Others Vs Multi Screen Media Pvt. Ltd.

Supreme Court Of India · (2013) 99 ALR 471 : (2013) 2 ALT(Cri) 309 : (2013) 4 AWC 3400 : (2013) 3 CDR 729 : (2013) 4 CHN 95 : (2013) 136 DRJ 504 : (2013) 3 JLJR 164 : (2013) 8 JT 566 : (2013) 2 KHC 631 : (2013) 3 PLJR 247 : (2014) 1 PLR 53 : (2013) 2 RCR(Civil) 930 : (2013) 6 SCA

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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