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Supreme Court Of India judgments

59,848 judgments · page 792 of 2,993

Supreme Court01 May 2013Allowed

Sohan Lal Vs State of Haryana and Others

Supreme Court Of India · (2013) 5 AD 481 : AIR 2013 SC 1767 : (2013) 3 AWC 2758 : (2013) 137 FLR 904 : (2013) 8 JT 263 : (2013) 2 LLN 575 : (2013) LLR 673 : (2013) 6 SCALE 588 : (2013) 3 SCT 453 : (2014) 1 WBLR 177

Industrial Disputes Act, 1947 — Section 10(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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Supreme Court01 May 2013Dismissed

Manohar Lal Sharma Vs Union of India and Another

Supreme Court Of India · (2013) 5 ABR 125 : (2013) 5 AD 528 : (2013) 4 AWC 4140 : (2013) 3 CDR 732 : (2013) 3 CompLJ 10 : (2013) 8 JT 266 : (2013) 3 RCR(Civil) 112 : (2013) 6 SCALE 776 : (2013) 6 SCC 616 : (2013) 120 SCL 69

Foreign Exchange Management Act, 1999 — Section 47, 6(3)
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Supreme Court01 May 2013Allowed

State of Rajasthan Vs Shravan Ram and Another

Supreme Court Of India · (2013) 2 ACR 1505 : (2013) 5 AD 387 : AIR 2013 SC 1890 : (2013) 82 ALLCC 462 : (2013) ALLMR(Cri) 2254 : (2013) 2 JLJR 471 : (2013) 9 JT 79 : (2013) 2 MLJ(Cri) 768 : (2013) 3 PLJR 116 : (2013) 2 RCR(Criminal) 942 : (2013) 2 RLW 1768 : (2013) 6 SCALE 484 :

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 106, 114, 8Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court01 May 2013Dismissed

Habib Vs State of Uttar Pradesh

Supreme Court Of India · (2013) 2 ACR 1530 : (2013) 6 AD 152 : AIR 2013 SC 1764 : (2013) 2 ALT(Cri) 461 : (2013) 3 CGLJ 59 : (2013) 2 KLJ 807 : (2013) 2 MLJ(Cri) 863 : (2013) 1 NCC 851 : (2013) 6 SCALE 551 : (2013) 12 SCC 568 : (2013) 2 UC 1151

Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court01 May 2013Disposed Of

Arunachal Pradesh Public Service Commission and Another Vs Tage Habung and Others

Supreme Court Of India · (2013) 5 AD 532 : AIR 2013 SC 1601 : (2013) 5 GLT 6 : (2013) 2 GLT 28 : (2013) 6 JT 476 : (2013) 4 MLJ 199 : (2013) 6 SCALE 502 : (2013) 7 SCC 737 : (2013) 2 SCC(L&S) 930 : (2013) 3 SCT 166

Arunachal Pradesh Public Service Combined Civil Service Examination Rules, 2001 — Rule 11, 11, 11, 12, 12Constitution of India, 1950 — Article 14, 309Constitution of Jammu and Kashmir, 1956 — Section 124, 133
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Supreme Court01 May 2013Allowed

Addl. Distt. Sub-Registrar Siliguri Vs Pawan Kumar Verma and Others

Supreme Court Of India · (2013) 5 AD 558 : AIR 2013 SC 1886 : (2013) 3 ALLMR 987 : (2013) 98 ALR 915 : (2013) 5 ALT 34 : (2013) 3 AWC 2753 : (2013) 4 CALLT 49 : (2013) 4 CDR 857 : (2013) 8 JT 258 : (2013) 3 KLT 59 : (2013) 3 LW 907 : (2013) 2 RCR(Civil) 973 : (2013) 120 RD 771 :

Stamp Act, 1899 — Section 2(12), 2(16B), 47A, 47A(1), 47A(2)West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001 — Rule 3, 3(2)
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Supreme Court01 May 2013Allowed

Guru Granth Saheb Sthan Meerghat Vanaras Vs Ved Prakash and Others

Supreme Court Of India · (2013) 6 AD 178 : AIR 2013 SC 2024 : (2013) AIRSCW 2777 : (2013) 3 AJR 147 : (2013) 3 AKR 89 : (2013) 99 ALR 32 : (2013) 3 BomCR 887 : (2013) 3 CGLJ 142 : (2013) 4 CHN 83 : (2013) 3 CTC 667 : (2013) 3 JLJ 1 : (2013) 3 JLJR 8 : (2013) 8 JT 252 : (2013) 3 L

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 120B, 420, 467, 468Code Of Civil Procedure, 1908 — Section 10, 151
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Supreme Court01 May 2013Allowed

Mahendra Nath Das Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 2 ACR 1516 : (2013) 6 AD 520 : (2013) AIRSCW 3659 : (2013) AIRSCW 4528 : (2013) AIRSCW 4553 : (2013) 82 ALLCC 360 : (2013) ALLMR(Cri) 2210 : (2013) 3 ALT(Cri) 20 : (2013) 3 CTC 894 : (2013) 2 GLT 18 : (2013) 6 JT 463 : (2013) 3 KLJ 137 : (2013) 2 L

Constitution of India, 1950 — Article 136, 142, 161, 257(1), 32Penal Code, 1860 (IPC) — Section 302
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Supreme Court01 May 2013Disposed Of

Prabhat @ Bhai Narayan Wagh and Others Vs State of Maharashtra

Supreme Court Of India · (2013) 2 ACR 1527 : AIR 2013 SC 2920 : (2013) ALLMR(Cri) 3017 : (2013) 2 BomCR(Cri) 813 : (2013) CriLJ 3236 : (2013) 3 JCC 1950 : (2013) 9 JT 320 : (2013) 2 NCC 380 : (2013) 6 SCALE 480 : (2013) 10 SCC 391

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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Supreme Court29 Apr 2013Allowed

Satyawati Vs Rajinder Singh and Another

Supreme Court Of India · (2013) 5 ABR 395 : (2013) 7 AD 73 : (2013) 3 AJR 856 : (2013) 3 AKR 406 : (2013) 5 ALD 51 : (2013) 99 ALR 504 : (2013) 4 AWC 3969 : (2013) 116 CLT 1106 : (2013) 10 JT 420 : (2013) 5 LW 697 : (2014) 1 MhLj 624 : (2014) 1 MPLJ 291 : (2013) 2 OLR 585 : (2014

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Supreme Court29 Apr 2013Allowed

Hari Dass Sharma Vs Vikas Sood and Others

Supreme Court Of India · (2013) 7 AD 129 : (2013) 6 JT 490 : (2013) 4 MLJ 211 : (2013) 3 RCR(Civil) 96 : (2013) 1 RCR(Rent) 587 : (2013) 6 SCALE 464 : (2013) 5 SCC 243

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(3), 14(4)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
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Supreme Court26 Apr 2013Allowed

Shri Anant R. Kulkarni Vs Y.P. Education Society and Others

Supreme Court Of India · (2013) 3 ABR 1404 : (2013) 7 AD 136 : AIR 2013 SC 2098 : (2013) AIRSCW 2573 : (2013) 3 AJR 105 : (2013) 3 ALLMR 952 : (2013) 4 BomCR 93 : (2013) 138 FLR 168 : (2013) 2 JLJR 461 : (2013) LabIC 2341 : (2013) LLR 654 : (2014) 3 MhLj 535 : (2013) 4 MLJ 364 :

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 36, 37, 37(4), 57(1)
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