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Supreme Court Of India judgments

59,848 judgments · page 803 of 2,993

Supreme Court07 Mar 2013Disposed Of

Indian Soaps and Toiletries Makers Association Vs Ozair Husain and Others

Supreme Court Of India · (2013) 3 ABR 230 : (2013) 6 AD 420 : AIR 2013 SC 1834 : (2013) AIRSCW 1578 : (2013) 99 ALR 870 : (2013) 2 AWC 1783 : (2013) 3 BomCR 603 : (2013) 3 CDR 716 : (2013) 2 CTC 464 : (2013) 2 JLJR 135 : (2013) 4 JT 27 : (2013) 4 MLJ 373 : (2013) 2 RCR(Civil) 307

Constitution of India, 1950 — Article 19(1), 19(2), 21, 226, 25Drugs and Cosmetics Act, 1940 — Section 16, 18A, 26A, 3, 33Drugs and Cosmetics Rules, 1945 — Rule 105, 105A, 148, 149A, 97
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Supreme Court07 Mar 2013Allowed

Pournima Suryakant Pawar Vs State of Maharashtra and Others

Supreme Court Of India · (2013) 3 ABR 422 : (2013) 6 AD 22 : AIR 2013 SC 1508 : (2013) AIRSCW 1829 : (2013) 4 AWC 3779 : (2013) 3 BomCR 572 : (2013) 2 JLJR 90 : (2013) 3 JT 591 : (2013) 4 MhLj 33 : (2013) 2 PLJR 242 : (2013) 120 RD 543 : (2013) 3 SCALE 281 : (2013) 3 SCC 690 : (2

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Supreme Court06 Mar 2013Allowed

Joydeb Patra and Others Vs State of West Bengal

Supreme Court Of India · (2013) 1 ACR 985 : AIR 2013 SC 2878 : (2013) AIRSCW 2744 : (2013) 3 AJR 310 : (2013) 81 ALLCC 938 : (2013) CriLJ 2729 : (2013) 3 JCC 1799 : (2013) 10 JT 463 : (2013) 2 LW(Cri) 276 : (2013) 2 RCR(Criminal) 338 : (2013) 3 SCALE 341 : (2014) 12 SCC 444

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court06 Mar 2013Allowed

Rajamani Vs State of Kerala

Supreme Court Of India · (2013) 9 AD 129 : (2013) AIRSCW 4757 : (2013) AIRSCW 2743 : (2013) CriLJ 2728 : (2013) 3 JT 408 : (2013) 1 KLT 865 : (2013) 3 MLJ(Cri) 127 : (2013) 2 PLJR 252 : (2013) 2 RCR(Criminal) 300 : (2013) 3 SCALE 211 : (2013) 4 SCC 139 : (2013) 6 Supreme 1 : (201

Kerala Abkari Act, 1077 — Section 55
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Supreme Court06 Mar 2013Disposed Of

State of Orissa and Others Vs Mesco Steels Ltd. and Another

Supreme Court Of India · (2013) 98 ALR 207 : (2013) 4 CDR 869 : (2013) 3 EFLT 284 : (2013) 2 JLJR 228 : (2013) 3 JT 552 : (2013) 2 RCR(Civil) 318 : (2013) 119 RD 681 : (2013) 3 SCALE 225 : (2013) 4 SCC 340

Forest (Conservation) Act, 1980 — Section 2Mineral Concession Rules, 1960 — Rule 26(1), 27(3), 59Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
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Supreme Court06 Mar 2013Dismissed

Ayurved Shastra Seva Mandal and Another Vs Union of India and Others

Supreme Court Of India · (2013) 3 ABR 227 : (2013) AIRSCW 1533 : (2013) 98 ALR 715 : (2013) 3 BomCR 525 : (2013) 2 JLJR 126 : (2013) 4 JT 64 : (2013) 2 PLJR 167 : (2013) 3 SCALE 213 : (2013) 2 SCT 675 : (2013) 3 SLJ 205

Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2003 — Regulation 6(1)Indian Medicine Central Council (Permission to Existin
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Supreme Court06 Mar 2013Allowed

State of U.P. and Others Vs Mahesh Narain Etc.

Supreme Court Of India · AIR 2013 SC 1778 : (2013) AIRSCW 2297 : (2013) 3 ALJ 774 : (2013) 2 AWC 1776 : (2013) 2 CGBCLJ 47 : (2013) 137 FLR 316 : (2013) 2 JLJR 161 : (2013) 2 JLJR 158 : (2013) 3 JT 546 : (2013) LabIC 2181 : (2013) 3 SCALE 218 : (2013) 4 SCC 169 : (2013) 2 SCC(L&S

Uttar Pradesh Forensic Science Laboratories Technical Officers Service Rules, 1987 — Rule 16, 5
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Supreme Court05 Mar 2013Dismissed

P. Radhakrishna Murthy Vs N.B.C.C. Ltd.

Supreme Court Of India · (2013) 5 AD 685 : AIR 2013 SC 1904 : (2013) AIRSCW 1515 : (2013) 2 AKR 256 : (2013) 1 ARBLR 562 : (2013) 2 AWC 1677 : (2013) 3 BLJ 91 : (2013) 3 JT 600 : (2013) 4 KarLJ 161 : (2013) LabIC 2655 : (2013) 4 MhLj 11 : (2013) 3 MPLJ 81 : (2013) 2 RCR(Civil) 35

Arbitration Act, 1940 — Section 15, 16, 17, 3, 30Civil Procedure Code, 1908 (CPC) — Section 34Karnataka High Court Rules, 1959 — Rule 7
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Supreme Court04 Mar 2013Allowed

Voluntary Health Association of Punjab Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 1571 : (2013) AIRSCW 1460 : (2013) 3 ALD 144 : (2013) 99 ALR 882 : (2013) 2 AWC 1688 : (2013) 3 BomCR 555 : (2013) 4 CDR 882 : (2013) 3 JT 614 : (2013) 3 KarLJ 382 : (2013) 2 RCR(Civil) 287 : (2013) 3 SCALE 195 : (2013) 4 SCC 1

Constitution of India, 1950 — Article 15(2)Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 16A, 7Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex
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Supreme Court01 Mar 2013Allowed

Laxman Lal (Dead) Through L.Rs. and Another Vs State of Rajasthan and Others

Supreme Court Of India · (2013) 7 AD 15 : AIR 2013 SC 1578 : (2013) AIRSCW 1494 : (2013) ALT(Rev) 192 : (2013) 2 JLJR 100 : (2013) 3 JT 457 : (2013) 2 PLJR 206 : (2013) 2 RCR(Civil) 331 : (2013) 2 RLW 1220 : (2013) 3 SCALE 180 : (2013) 3 SCC 764 : (2013) 3 WBLR 39

Constitution of India, 1950 — Article 300Land Acquisition Act, 1894 — Section 17(1), 17(3), 17(4), 4, 4(1)Rajasthan Land Acquisition (Amendment and Validation) Act, 1981 — Section 1(2), 17(4), 4(5), 5, 5(1)
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Supreme Court01 Mar 2013Dismissed

K.S. Panduranga Vs State of Karnataka

Supreme Court Of India · (2013) 1 ACR 994 : (2013) 3 AD 414 : AIR 2013 SC 2164 : (2013) AIRSCW 1382 : (2013) 2 AKR 70 : (2013) 2 ALD(Cri) 520 : (2013) 81 ALLCC 957 : (2013) ALLMR(Cri) 1485 : (2013) 2 ALT(Cri) 70 : (2013) 116 CLT 669 : (2013) CriLJ 1665 : (2013) 3 CTC 631 : (2013)

Constitution of India, 1950 — Article 141, 142, 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386, 421, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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