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Supreme Court Of India judgments

59,848 judgments · page 805 of 2,993

Supreme Court21 Feb 2013Allowed

A.S. Motors Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 AD 620 : (2013) 3 AJR 765 : (2013) 3 AKR 505 : (2013) 5 ALD 106 : (2013) 2 AWC 1834 : (2013) 1 CDR 173 : (2013) 1 CGBCLJ 424 : (2013) 2 CHN 26 : (2013) 2 CTC 804 : (2013) 2 JLJ 163 : (2013) 3 JLJR 227 : (2013) 3 JT 316 : (2013) 2 MPJR 109 : (2013

Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 74
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Supreme Court21 Feb 2013Dismissed

The State of A.P. and Others Vs Star Bone Mill and Fertiliser Co.

Supreme Court Of India · (2013) 4 AD 115 : (2013) AIRSCW 1454 : (2013) 5 ALD 34 : (2013) 97 ALR 744 : (2013) 3 CDR 678 : (2013) 3 CHN 146 : (2013) 2 CTC 347 : (2013) 3 JT 401 : (2013) 120 RD 643 : (2013) 2 SCALE 728 : (2013) 9 SCC 319 : (2014) 1 WBLR 422 : (2013) 3 WLN 68

Evidence Act, 1872 — Section 90, 110, 114Specific Relief Act, 1963 — Section 6Code Of Criminal Procedure, 1973 — Section 145
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Supreme Court20 Feb 2013Allowed

Balmer Lawrie and Co. Ltd. and Others Vs Partha Sarathi Sen Roy and Others

Supreme Court Of India · (2013) 3 AD 197 : (2013) 3 AWC 2557 : (2013) 4 CALLT 80 : (2013) 4 CHN 124 : (2013) 114 CLA 312 : (2013) 178 CompCas 297 : (2013) 4 CompLJ 51 : (2013) 3 JT 129 : (2013) 3 JT 111 : (2013) LLR 337 : (2013) 4 LW 166 : (2013) 2 SCALE 696 : (2013) 8 SCC 345 :

Companies Act, 1956 — Section 255, 284, 617Constitution of India, 1950 — Article 10, 12, 14, 16, 226Contract Act, 1872 — Section 23
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Supreme Court20 Feb 2013Allowed

Mata Prasad Mathur (Dead) by L.Rs. Vs Jwala Prasad Mathur and Others

Supreme Court Of India · (2013) 5 ABR 383 : (2013) 3 AD 192 : (2013) AIRSCW 3782 : (2013) 3 AJR 730 : (2013) 3 AKR 324 : (2013) 97 ALR 719 : (2013) 2 ALT 43 : (2013) 3 AWC 2362 : (2013) 3 BomCR 94 : (2013) 1 CGBCLJ 415 : (2013) 3 CHN 85 : (2013) 2 CTC 217 : (2013) 2 JLJ 51 : (201

Civil Procedure Code Amendment Act, 1976 — Section 73Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 4(4)
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Supreme Court20 Feb 2013Dismissed

State of Assam Vs Ripa Sarma

Supreme Court Of India · (2013) 6 AD 27 : AIR 2013 SC 3588 : (2013) 2 ALLMR 926 : (2013) 3 AWC 2376 : (2013) 3 BomCR 109 : (2013) 3 CDR 647 : (2014) 2 CHN 169 : (2013) 3 LW 618 : (2013) 1 PLJR 335 : (2013) 2 RCR(Civil) 301 : (2013) 119 RD 734 : (2013) 3 SCALE 49 : (2013) 3 SCC 63

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7
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Supreme Court20 Feb 2013Allowed

Sunil Mehta and Another Vs State of Gujarat and Another

Supreme Court Of India · (2013) 2 ACR 2122 : (2013) 3 AD 134 : (2013) AIRSCW 3814 : (2013) 81 ALLCC 295 : (2013) 3 ALT(Cri) 47 : (2013) 2 BomCR(Cri) 335 : (2013) 2 JCC 1155 : (2013) 3 JT 328 : (2013) 1 KCCR 785 : (2013) 1 LW(Cri) 523 : (2013) 3 RCR(Criminal) 238 : (2013) 2 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 200, 201, 202Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 114, 34, 406, 420
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Supreme Court19 Feb 2013Allowed

The Government of Andhra Pradesh and Others Vs Ch. Gandhi

Supreme Court Of India · (2013) 3 AD 437 : AIR 2013 SC 2113 : (2013) AIRSCW 1409 : (2013) 3 ALD 32 : (2013) 137 FLR 143 : (2013) 3 JT 131 : (2013) LabIC 1652 : (2013) 2 SCALE 646 : (2013) 5 SCC 111 : (2013) 2 SCT 208 : (2013) 2 Supreme 33

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 11(27), 2, 5, 9Constitution of India, 1950 — Article 14, 16, 19(1), 20, 20(1)Income Tax Act, 1922 — Section 28
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Supreme Court19 Feb 2013Disposed Of

State of Rajasthan Vs Sanjay

Supreme Court Of India · (2013) ALLMR(Cri) 1930

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Feb 2013Dismissed

Securities and Exchange Board of India Vs Informatics Valuation and Rating Pvt. Ltd.

Supreme Court Of India · (2013) 5 ABR 17 : (2013) 3 AD 273 : (2013) AIRSCW 3979 : (2013) 113 CLA 160 : (2013) 2 CompLJ 38 : (2013) 3 JT 577 : (2013) 4 LW 280 : (2013) 2 SCALE 715 : (2013) 9 SCC 532 : (2013) 118 SCL 378

Companies Act, 1956 — Section 4, 4ASecurities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999 — Regulation 11(1), 2, 3, 3(1), 3(3)Securities and Exchange Board of India (Criteria for Fit and Proper
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Supreme Court19 Feb 2013Disposed Of

R. Kuppusamy Vs State Rep. by Inspector of Police, Ambeiligai

Supreme Court Of India · (2013) 3 ACR 2598 : (2013) 3 AD 51 : AIR 2013 SC 3608 : (2013) AIRSCW 1293 : (2013) 2 ALD(Cri) 94 : (2013) 81 ALLCC 995 : (2013) CriLJ 1513 : (2013) 1 Crimes 286 : (2013) 2 JCC 1040 : (2013) 2 JLJR 13 : (2013) 3 JT 85 : (2013) 3 MLJ(Cri) 109 : (2013) 1 NC

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Feb 2013Allowed

State of Madhya Pradesh Vs Giriraj Dubey

Supreme Court Of India · (2013) 2 ACR 2130 : (2013) 3 AD 47 : (2013) AIRSCW 1354 : (2013) AIRSCW 3449 : (2013) 97 ALR 750 : (2013) CriLJ 1676 : (2013) 1 Crimes 282 : (2013) 2 JCC 1257 : (2013) 2 JLJ 315 : (2013) 2 JLJR 25 : (2013) 3 JT 198 : (2013) 2 MPJR 214 : (2013) 2 PLJR 256

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 294, 436
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