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Supreme Court Of India judgments

59,848 judgments · page 801 of 2,993

Supreme Court19 Mar 2013Dismissed

Sushil K. Chakravarty (D) thr. L.Rs. Vs Tej Properties Pvt. Ltd.

Supreme Court Of India · (2013) 4 AD 172 : AIR 2013 SC 1732 : (2013) AIRSCW 1942 : (2013) AIRSCW 4486 : (2013) 4 ALD 89 : (2013) 2 ALLMR 928 : (2013) 98 ALR 251 : (2013) 4 CDR 842 : (2013) 2 CTC 656 : (2013) 136 DRJ 4 : (2013) 135 DRJ 267 : (2013) 4 JT 580 : (2013) 3 LW 751 : (20

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(4), Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Section 5
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Supreme Court18 Mar 2013Allowed

State of Uttarakhand Vs Yogendra Nath Arora

Supreme Court Of India · (2013) 2 ACR 1672 : (2013) 4 AD 53 : AIR 2013 SC 1489 : (2013) AIRSCW 1887 : (2014) 1 ALD(Cri) 183 : (2013) 82 ALLCC 42 : (2013) 2 Crimes 79 : (2013) 4 JT 123 : (2013) 2 MLJ(Cri) 628 : (2013) 3 RCR(Criminal) 892 : (2013) 4 SCALE 531 : (2013) 14 SCC 299 :

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 163, 164, 165Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
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Supreme Court18 Mar 2013Disposed Of

Nirmala J. Jhala Vs State of Gujarat and Another

Supreme Court Of India · (2013) 4 AD 144 : AIR 2013 SC 1513 : (2013) AIRSCW 1800 : (2013) 2 AJR 469 : (2013) 2 AKR 386 : (2013) 2 ALLMR 960 : (2013) 3 CHN 167 : (2013) 138 FLR 227 : (2013) 3 GLR 2308 : (2013) 6 JT 407 : (2013) 5 KarLJ 447 : (2013) LabIC 2113 : (2013) 2 LLN 25 : (

Constitution of India, 1950 — Article 311, 311(2)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6Penal Code, 1860 (IPC) — Section 406, 467, 471
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Supreme Court18 Mar 2013Allowed

Indrajit Sureshprasad Bind and Others Vs State of Gujarat

Supreme Court Of India · (2013) 2 ACR 1999 : (2013) 4 AD 605 : (2013) 81 ALLCC 931 : (2013) 3 BomCR(Cri) 269 : (2013) 116 CLT 577 : (2013) 2 DMC 1 : (2013) 2 JCC 1356 : (2013) 10 JT 459 : (2013) 2 MLJ(Cri) 542 : (2013) 2 OLR 109 : (2013) 3 RCR(Criminal) 225 : (2013) 4 SCALE 569 :

Penal Code, 1860 (IPC) — Section 114, 304B, 306, 498A
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Supreme Court15 Mar 2013Dismissed

Rajesh Patel Vs State of Jharkhand

Supreme Court Of India · (2013) 4 AD 83 : AIR 2013 SC 1497 : (2013) AIRSCW 1793 : (2013) 2 AJR 463 : (2013) 1 ALD(Cri) 985 : (2013) 81 ALLCC 1001 : (2013) 116 CLT 554 : (2013) CriLJ 2062 : (2013) 2 Crimes 83 : (2013) 2 JCC 1265 : (2013) 2 JLJR 183 : (2013) 4 JT 110 : (2013) 2 MLJ

Evidence Act, 1872 — Section 113A, 113B, 114APenal Code, 1860 (IPC) — Section 375, 376
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Supreme Court15 Mar 2013dismissed

Jitendra Raghuvanshi and Others Vs Babita Raghuvanshi and Another

Supreme Court Of India · (2013) 4 AD 59 : (2013) 4 ADJ 40 : (2013) AIRSCW 2349 : (2013) 2 ALD(Cri) 148 : (2013) 81 ALLCC 934 : (2013) 3 BomCR(Cri) 438 : (2013) 116 CLT 572 : (2013) 2 Crimes 90 : (2013) 3 GLR 1875 : (2013) 2 JCC 1365 : (2013) 2 JLJ 128 : (2013) 2 JLJR 225 : (2013)

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court15 Mar 2013Dismissed

The Union of India (UOI) and Others Vs Anil Kumar Sarkar

Supreme Court Of India · (2013) 4 AD 93 : AIR 2013 SC 1661 : (2013) AIRSCW 2232 : (2013) 2 ALLMR 954 : (2013) 4 CHN 10 : (2013) 137 FLR 641 : (2013) 2 JLJR 164 : (2013) 4 JT 103 : (2013) LabIC 2395 : (2013) 3 MLJ 828 : (2013) 2 PLJR 289 : (2013) 3 SCALE 542 : (2013) 4 SCC 161 : (

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court15 Mar 2013Allowed

Kamlendra Singh @ Pappu Singh Vs State of M.P.

Supreme Court Of India · (2013) 3 ACR 2396 : AIR 2013 SC 1783 : (2013) AIRSCW 1965 : (2013) 2 AJR 863 : (2013) 1 ALD(Cri) 957 : (2013) CriLJ 2151 : (2013) 2 JLJ 408 : (2013) 2 MLJ(Cri) 739 : (2013) 2 MPJR 224 : (2013) 2 NCC 27 : (2013) 2 RCR(Criminal) 426 : (2013) 3 SCALE 559 : (

Penal Code, 1860 (IPC) — Section 294, 307, 34, 341
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Supreme Court15 Mar 2013Dismissed

Niranjan Hemchandra Sashittal and Another Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ABR 802 : (2013) 2 ACR 1663 : (2013) 2 ACR 1665 : (2013) 4 AD 13 : AIR 2013 SC 1682 : (2013) AIRSCW 1966 : (2013) 81 ALLCC 983 : (2013) 3 ALT(Cri) 264 : (2013) 3 BomCR(Cri) 272 : (2013) CriLJ 2143 : (2013) 6 JT 632 : (2013) 2 RCR(Criminal) 690 :

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 294Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court15 Mar 2013Dismissed

Nagendrappa Natikar Vs Neelamma

Supreme Court Of India · (2013) 3 ABR 420 : AIR 2013 SC 1541 : (2013) AIRSCW 1822 : (2013) 2 AJR 487 : (2013) 2 AKR 370 : (2013) 4 ALD 59 : (2013) 2 ALLMR 952 : (2013) 98 ALR 699 : (2013) 2 ALT 61 : (2013) 3 BomCR 616 : (2013) 3 CALLT 1 : (2013) 4 CDR 901 : (2013) 3 CHN 189 : (20

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
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Supreme Court14 Mar 2013Allowed

State of Maharashtra Vs Kamal Ahmed Mohammed Vakil Ansari and Others

Supreme Court Of India · (2013) 3 ABR 289 : (2013) 4 AD 206 : AIR 2013 SC 1441 : (2013) AIRSCW 1652 : (2013) ALLMR(Cri) 2590 : (2013) 2 BomCR(Cri) 748 : (2013) CriLJ 2069 : (2013) 2 Crimes 94 : (2013) 4 JT 296 : (2013) 2 RCR(Criminal) 450 : (2013) 3 SCALE 470 : (2013) 12 SCC 17 :

Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 10, 11, 12, 13, 132Explosive Substances Act, 1908 — Section 3, 4, 5, 6
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Supreme Court14 Mar 2013dismissed

State of Gujarat and Another Vs Hon''ble Mr. Justice (Retd.) Ramesh Amritlal Mehta and Others

Supreme Court Of India · (2013) 4 AD 311 : AIR 2013 SC 1563 : (2013) AIRSCW 1752 : (2013) 2 AKR 343 : (2013) 2 ALLMR 944 : (2013) 4 CHN 106 : (2013) 8 JT 399 : (2013) 3 SCALE 531 : (2013) 4 SCC 47 : (2013) 2 SCC(L&S) 161 : (2013) 4 SCT 252 : (2013) 2 Supreme 473 : (2013) 2 WBLR 7

Constitution of India, 1950 — Article 356Gujarat Lokayukta Act, 1986 — Section 3(1)Karnataka Lokayukta Act, 1984 — Section 3, 3(2)
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Supreme Court13 Mar 2013Disposed Of

Vipin Jaiswal (A-I) Vs State of A.P. rep. by Pub. Prosecutor

Supreme Court Of India · (2013) 4 AD 275 : AIR 2013 SC 1567 : (2013) AIRSCW 1746 : (2013) 2 AKR 339 : (2013) 1 ALD(Cri) 967 : (2013) 82 ALLCC 61 : (2013) 2 ALT(Cri) 457 : (2013) 3 BLJ 531 : (2013) 116 CLT 563 : (2013) CriLJ 2095 : (2013) 1 DMC 700 : (2013) 3 GLR 2510 : (2013) 2 J

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 45, 73Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court13 Mar 2013Allowed

New India Assurance Company Limited Vs Prabha Devi and Others

Supreme Court Of India · (2013) 5 ABR 381 : (2013) ACJ 1382 : (2013) 3 AJR 727 : (2013) 5 ALD 128 : (2013) 4 ALJ 721 : (2013) 4 ALLMR 962 : (2013) 171 PLR 397 : (2013) 4 RCR(Civil) 633 : (2013) 3 RLW 2251 : (2013) 14 SCC 719

Motor Vehicles Act, 1988 — Section 147, 166, 173
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Supreme Court13 Mar 2013

Escorts Ltd. Vs Universal Tractor Holding LLC

Supreme Court Of India · (2013) 114 CLA 308 : (2013) 177 CompCas 523 : (2013) 3 CompLJ 64 : (2013) 136 DRJ 18 : (2014) 2 MhLj 524 : (2014) 2 MPLJ 31 : (2014) 1 SCALE 44 : (2013) 10 SCC 717 : (2013) 120 SCL 214 : (2013) 3 UC 2127 : (2013) 3 WBLR 411

Arbitration and Conciliation Act, 1996 — Section 48(1)Federal Arbitration Act — Section 10, 11, 2, 9
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Supreme Court13 Mar 2013Allowed

Arindam Chattopadhyay and Others Vs State of West Bengal and Others

Supreme Court Of India · (2013) 4 AD 388 : AIR 2013 SC 1535 : (2013) AIRSCW 1815 : (2013) 2 AJR 482 : (2013) 2 ALLMR 938 : (2013) LabIC 1919 : (2013) 2 LLN 1 : (2013) 3 SCALE 508 : (2013) 4 SCC 152 : (2013) 2 SCC(L&S) 178 : (2013) 2 SCT 651 : (2013) 2 Supreme 478 : (2013) 4 WBLR

Constitution of India, 1950 — Article 14, 16, 309, 39
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Supreme Court13 Mar 2013Allowed

Rajesh Kumar and Others etc. Vs State of Bihar and Others etc.

Supreme Court Of India · AIR 2013 SC 2652 : (2013) AIRSCW 4309 : (2013) 4 AWC 3772 : (2013) 2 CGBCLJ 54 : (2013) 137 FLR 507 : (2013) 4 JLJR 271 : (2013) 4 JT 1 : (2013) LabIC 3246 : (2013) 3 MLJ 635 : (2013) 4 PLJR 398 : (2013) 3 SCALE 393 : (2013) 4 SCC 690 : (2013) 2 SCC(L&S)

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