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Supreme Court Of India judgments

59,848 judgments · page 804 of 2,993

Supreme Court01 Mar 2013Allowed

Mahalaxmi Co-operative Housing Society Ltd. and etc. Vs Ashabhai Atmaram Patel (D) Th. L.Rs. and Others

Supreme Court Of India · (2013) 4 AD 65 : AIR 2013 SC 961 : (2013) AIRSCW 1340 : (2013) 3 ALD 83 : (2013) 99 ALR 18 : (2013) 3 BLJ 471 : (2013) 3 CDR 688 : (2013) 3 GLR 2149 : (2013) 3 JT 530 : (2013) 4 MhLj 546 : (2013) 3 MPLJ 342 : (2013) 3 RCR(Civil) 435 : (2013) 120 RD 648 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 23 Rule 1, Order 23 Rule 3, Order 32 Rule 1, Order 32 Rule 10Constitution of India, 1950 — Article 136, 226, 227Contract Act, 1872 — Section 23
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Supreme Court28 Feb 2013Partly Allowed

State of Andhra Pradesh Vs State of Maharashtra and Others

Supreme Court Of India · (2013) 3 AD 361 : (2013) AIRSCW 4019 : (2013) ALT(Rev) 139 : (2013) 3 JT 513 : (2013) 3 JT 482 : (2013) 3 SCALE 102 : (2013) 5 SCC 68 : (2013) 4 Supreme 354

Constitution of India, 1950 — Article 131, 262Inter State Water Disputes Act, 1956 — Section 11, 5(2), 5(3)Orissa Irrigation Act, 1959 — Section 28, 4
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Supreme Court27 Feb 2013Dismissed

Esha Ekta Apartments Co-operative Housing Society Ltd. and Others Vs Municipal Corporation of Mumbai and Others

Supreme Court Of India · (2013) 3 ABR 55 : (2013) 3 AD 241 : AIR 2013 SC 1861 : (2013) AIRSCW 1537 : (2013) 2 ALLMR 901 : (2013) 3 BomCR 49 : (2013) 3 CHN 48 : (2013) 2 JLJR 29 : (2013) 3 JT 336 : (2013) 5 MhLj 30 : (2013) 2 PLJR 110 : (2013) 3 SCALE 63 : (2013) 5 SCC 357

Constitution of India, 1950 — Article 142Development Control Regulations for Greater Bombay, 1991 — Section 35(2)Development Control Rules for Greater Mumbai, 1967 — Rule 10(2), 9
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Supreme Court26 Feb 2013Allowed

Ramesh Kumar Soni Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 AD 401 : AIR 2013 SC 1896 : (2013) AIRSCW 1568 : (2013) CriLJ 1738 : (2013) 2 JLJ 207 : (2013) 3 JT 375 : (2013) 2 RCR(Criminal) 271 : (2013) 3 SCALE 51 : (2013) 14 SCC 696

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 190, 190(1)General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110F, 110F(1), 110F(2)
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Supreme Court25 Feb 2013Disposed Of

Padmalayan and Another Vs Sarasan and Another

Supreme Court Of India · (2014) 3 AJR 570 : (2013) ALLMR(Cri) 2958 : (2014) CriLJ 1575 : (2014) 1 RCR(Criminal) 868

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 141, 142, 143, 148, 149
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Supreme Court22 Feb 2013dismissed

Ravindersingh @ Ravi Pavar Vs State of Gujarat

Supreme Court Of India · (2013) 3 ABR 349 : (2013) 2 ACR 1682 : (2013) 3 AD 144 : AIR 2013 SC 1915 : (2013) AIRSCW 1606 : (2013) 81 ALLCC 448 : (2013) CriLJ 1832 : (2013) 2 Crimes 7 : (2013) 9 JT 344 : (2013) 3 JT 201 : (2013) 3 RCR(Criminal) 11 : (2013) 2 SCALE 751 : (2013) 12 S

Bombay Prohibition Act, 1949 — Section 65, 66(1), 67(1A), 68, 72Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 109, 114, 120B, 201, 217
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Supreme Court22 Feb 2013Disposed Of

K. Srinivas Rao Vs D.A. Deepa

Supreme Court Of India · (2013) 3 AD 458 : AIR 2013 SC 2176 : (2013) AIRSCW 1396 : (2013) 3 ALD 11 : (2013) 97 ALR 732 : (2013) 3 AWC 2462 : (2013) 3 BLJ 379 : (2013) 3 BomCR 129 : (2013) 1 CDR 161 : (2013) 1 CG.L.R.W. 484 : (2013) 2 CHN 92 : (2013) 1 DMC 458 : (2013) 1 JLJR 443

Criminal Procedure Code, 1973 (CrPC) — Section 482Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13(1), 9
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Supreme Court22 Feb 2013Disposed Of

Som Raj @ Soma Vs State of H.P.

Supreme Court Of India · (2013) 2 ACR 1688 : (2013) 3 AD 218 : AIR 2013 SC 1649 : (2013) AIRSCW 2261 : (2013) 81 ALLCC 454 : (2013) CriLJ 2237 : (2013) 1 Crimes 305 : (2013) 2 JLJR 299 : (2013) 3 JT 387 : (2013) 2 MLJ(Cri) 92 : (2013) 4 RCR(Criminal) 211 : (2013) 2 SCALE 774 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court22 Feb 2013Dismissed

State of Kerala and Others Vs Kandath Distilleries

Supreme Court Of India · (2013) 3 AD 565 : AIR 2013 SC 1812 : (2013) AIRSCW 1640 : (2013) 98 ALR 214 : (2013) 2 JLJR 64 : (2013) 3 JT 275 : (2013) 1 KHC 670 : (2013) 1 KLT 797 : (2013) 1 KLT 755 : (2013) 3 MLJ 118 : (2013) 3 RCR(Criminal) 494 : (2013) 2 SCALE 789 : (2013) 6 SCC 5

Constitution of India, 1950 — Article 136, 14, 19(1), 226, 47Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 3, 4, 5Kerala Abkari Act, 1077 — Section 14, 29
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Supreme Court22 Feb 2013Dismissed

State of Kerala and Others Vs Sneha Cheriyan and Another

Supreme Court Of India · (2013) 4 AD 1 : AIR 2013 SC 1753 : (2013) AIRSCW 2211 : (2013) 3 JT 265 : (2013) 1 KHC 660 : (2013) LabIC 2670 : (2013) 3 MLJ 179 : (2013) 2 SCALE 759 : (2013) 5 SCC 160 : (2013) 2 SCC(L&S) 381 : (2013) 2 SCT 677 : (2013) 2 SLJ 284

Kerala Education Act, 1958 — Section 11, 36, 51A, 9Kerala Education Rules, 1959 — Rule 1, 12B, 2A, 43, 49
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Supreme Court21 Feb 2013Disposed Of

Thomson Press (India) Ltd. Vs Nanak Builders and Investors P. Ltd. and Others

Supreme Court Of India · (2013) 10 AD 57 : AIR 2013 SC 2389 : (2013) AIRSCW 1617 : (2013) 3 ALD 129 : (2013) 3 ALLMR 408 : (2013) 98 ALR 280 : (2013) 3 AWC 2442 : (2013) 2 CDR 265 : (2013) 2 CHN 165 : (2013) 2 CTC 104 : (2013) 3 JT 289 : (2013) 2 LW 748 : (2013) 2 OLR 1 : (2013)

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 22 Rule 10(1), Order 39 Rule 2ACriminal Procedure Code, 1973 (CrPC) — Section 340Limitation Act, 1877 — Section 22
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