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Supreme Court Of India judgments

59,848 judgments · page 795 of 2,993

Supreme Court17 Apr 2013Allowed

Annapurna Vs State of U.P.

Supreme Court Of India · (2013) 2 DMC 489 : (2013) 9 JT 560 : (2013) 2 RCR(Criminal) 881 : (2013) 6 SCALE 240 : (2013) 14 SCC 727

Criminal Procedure Code, 1973 (CrPC) — Section 432Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302
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Supreme Court16 Apr 2013Disposed Of

R.K. Jain Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 3 ABR 1110 : (2013) 4 ALD 33 : (2013) 3 ALLMR 932 : (2013) 3 AWC 2573 : (2013) 4 BomCR 76 : (2013) 116 CLT 465 : (2013) 136 DRJ 515 : (2013) 291 ELT 3 : (2013) 2 JLJR 311 : (2013) 10 JT 430 : (2013) 3 LW 899 : (2013) 2 PLJR 348 : (2013) 2 RCR(Civil

Right to Information Act, 2005 — Section 11, 11(1), 19, 19(3), 6
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Supreme Court16 Apr 2013Disposed Of

Tata Sky Ltd. Vs State of M.P. and Others

Supreme Court Of India · (2013) 7 AD 85 : (2013) AIRSCW 4934 : (2013) AIRSCW 2287 : (2013) 197 ECR 347 : (2013) 6 JT 562 : (2013) 76 KarLJ 453 : (2013) 4 LW 183 : (2014) 3 MPHT 1 : (2013) 3 MPJR 83 : (2013) 3 MPLJ 609 : (2013) 5 SCALE 744 : (2013) 4 SCC 656 : (2013) 30 STR 337 :

Finance Act, 1994 — Section 65(105), 65(15), 67Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 10, 11, 12, 2, 3Telegraph Act, 1885 — Section 4
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Supreme Court16 Apr 2013Dismissed

State of U.P. Vs Rajeshwar and Others

Supreme Court Of India · (2013) 2 ACR 1858 : (2013) 3 AJR 823 : (2013) 4 ALJ 339 : (2013) CriLJ 3103 : (2013) 10 JT 380 : (2014) 2 RCR(Criminal) 504 : (2013) 6 SCALE 41

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
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Supreme Court16 Apr 2013Dismissed

Dilip Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 5 AD 282 : (2013) 3 AJR 70 : (2013) 2 ALD(Cri) 429 : (2013) 82 ALLCC 339 : (2013) 3 ALT(Cri) 108 : (2013) CriLJ 2449 : (2013) 3 JLJ 73 : (2013) 8 JT 529 : (2013) 2 KLT 860 : (2013) 2 OLR 482 : (2013) 2 RCR(Criminal) 896 : (2013) 6 SCALE 264 : (2013

Constitution of India, 1950 — Article 38(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 173Penal Code, 1860 (IPC) — Section 375, 376, 450, 90
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Supreme Court15 Apr 2013Disposed Of

Centre for Environment Law, WWF-I Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 ABR 1089 : (2013) 11 AD 135 : (2013) 4 ALD 9 : (2013) 4 ALLMR 464 : (2013) 3 EFLT 672 : (2013) 7 JT 450 : (2013) 5 MLJ 169 : (2013) 5 SCALE 710 : (2013) 8 SCC 234

Constitution of India, 1950 — Article 21, 48, 48A, 51AForest (Conservation) Act, 1980 — Section 2Wild Life (Protection) Act, 1972 — Section 11, 12, 2(36), 2(37), 40
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Supreme Court15 Apr 2013Allowed

Shakuntla Devi Vs Baljinder Singh

Supreme Court Of India · (2013) 3 BomCR(Cri) 184 : (2013) 2 RCR(Criminal) 882

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 354, 388, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
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Supreme Court15 Apr 2013Dismissed

Ashok Kumar Jain Vs Sumati Jain

Supreme Court Of India · AIR 2013 SC 2916 : (2013) 3 AJR 830 : (2013) 4 ALD 146 : (2013) 6 ALLMR 937 : (2013) 3 ALT 36 : (2013) 4 AWC 3292 : (2013) 4 BomCR 1 : (2013) 3 CALLT 5 : (2013) 5 CHN 81 : (2014) 117 CLT 94 : (2013) 3 CTC 120 : (2013) 2 DMC 213 : (2013) 2 JLJR 501 : (2013

Hindu Marriage Act, 1955 — Section 13, 15, 23, 23(1)
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Supreme Court15 Apr 2013Dismissed

Arvind Kumar Sharma Vs Vineeta Sharma and Another

Supreme Court Of India · (2013) 116 CLT 475 : (2013) 2 DMC 227 : (2013) 2 JLJR 384 : (2013) 9 JT 324 : (2013) 2 OLR 511 : (2013) 3 PLJR 36 : (2014) 1 RCR(Civil) 898 : (2013) 6 SCALE 330 : (2013) 10 SCC 541 : (2013) 2 WLN 67

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Supreme Court12 Apr 2013Disposed Of

Smt. Neena Vikram Verma Vs Balmukund Singh Gautam and Others

Supreme Court Of India · (2013) 5 AD 37 : AIR 2013 SC 1632 : (2013) AIRSCW 2243 : (2013) 4 ALLMR 486 : (2013) 98 ALR 897 : (2013) 3 BLJ 498 : (2013) 3 CTC 105 : (2013) 2 JLJ 365 : (2013) 2 JLJR 288 : (2013) 6 JT 572 : (2013) 5 MhLj 526 : (2013) 3 MPJR 69 : (2013) 4 MPLJ 14 : (201

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2A, Order 12 Rule 4, Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 63, 94ARepresentation of the People Act, 1951 — Section
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Supreme Court12 Apr 2013Allowed

Devender Pal Singh Bhullar Vs State of N.C.T. of Delhi

Supreme Court Of India · (2013) 4 ABR 800 : (2013) 7 AD 29 : AIR 2013 SC 1975 : (2013) AIRSCW 2939 : (2013) 2 ALT(Cri) 151 : (2013) CriLJ 2888 : (2014) 2 GLT 37 : (2013) 5 JT 598 : (2013) 2 KLT 353 : (2013) 2 LW(Cri) 1 : (2013) 2 MLJ(Cri) 591 : (2013) 2 RCR(Criminal) 647 : (2013)

Constitution of India, 1950 — Article 134, 14, 161, 19, 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 306, 354(3), 366, 401Extradition Act, 1962 — Section 34C
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