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Supreme Court Of India judgments

59,848 judgments · page 809 of 2,993

Supreme Court01 Feb 2013Dismissed

State of U.P. and Another Vs Zila Parishad Ghaziabad and Another

Supreme Court Of India · (2013) 2 AD 229 : (2013) 4 ADJ 468 : AIR 2013 SC 1276 : (2013) AIRSCW 963 : (2013) 2 ALJ 462 : (2013) 2 AWC 1287 : (2013) 2 JT 419 : (2013) 2 RCR(Civil) 146 : (2013) 118 RD 623 : (2013) 2 SCALE 158 : (2013) 11 SCC 783 : (2013) 1 Supreme 609 : (2013) 1 WLN

Constitution of India, 1950 — Article 243G, 243N, 254Essential Commodities Act, 1955 — Section 3, 5Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 32, 33
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Supreme Court01 Feb 2013Dismissed

Gita Ram and Another Vs State of H.P.

Supreme Court Of India · (2013) 3 ACR 3001 : (2013) 2 AD 317 : AIR 2013 SC 641 : (2013) AIRSCW 1077 : (2013) 1 ALD(Cri) 964 : (2013) 81 ALLCC 364 : (2013) 2 ALT(Cri) 526 : (2013) 3 BLJ 546 : (2013) 1 BomCR(Cri) 830 : (2013) 2 CGLJ 152 : (2013) 1 Crimes 247 : (2013) 2 JCC 1037 : (

Cinematograph Act, 1918 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 292, 293, 34
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Supreme Court01 Feb 2013Allowed

Multani Hanifbhai Kalubhai Vs State of Gujarat and Another

Supreme Court Of India · (2013) 3 ACR 2992 : (2013) 2 AD 321 : AIR 2013 SC 644 : (2013) AIRSCW 1080 : (2013) ALLMR(Cri) 1148 : (2013) 98 ALR 306 : (2013) 3 ALT(Cri) 288 : (2013) 1 BomCR(Cri) 823 : (2013) 2 CGLJ 99 : (2013) 1 Crimes 250 : (2013) 3 EFLT 278 : (2013) 2 GLR 993 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 451Gujarat Animal Preservation (Amendment) Act, 2011 — Section 6A, 6A(3), 6B(3)Gujarat Animal Preservation Act, 1954 — Section 10, 5, 5(1), 5(1A), 5(2)
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Supreme Court31 Jan 2013Allowed

Asst. Engineer, Rajasthan Dev. Corporation and Another Vs Gitam Singh

Supreme Court Of India · (2013) 2 AD 553 : (2013) 2 ALLMR 440 : (2013) 2 AWC 1977 : (2013) 3 BLJ 288 : (2013) 1 CGBCLJ 209 : (2013) 136 FLR 908 : (2013) 2 JT 231 : (2013) 2 LLJ 141 : (2013) 1 LLN 318 : (2013) LLR 225 : (2013) 5 MhLj 1 : (2013) 3 MPLJ 531 : (2013) 2 SCALE 126 : (2

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 11A, 25F, 25GUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
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Supreme Court31 Jan 2013Dismissed

Hiraman Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ABR 772 : (2013) 2 ACR 1450 : (2013) 2 AD 623 : (2013) AIRSCW 2134 : (2013) 4 AJR 248 : (2013) 2 ALD(Cri) 74 : (2013) 2 BomCR(Cri) 270 : (2013) CriLJ 2191 : (2013) 1 Crimes 291 : (2013) 2 JT 258 : (2013) 2 RCR(Criminal) 994 : (2013) 2 SCALE 141 :

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1), 32(2), 32(3), 32(4)Penal Code, 1860 (IPC) — Section 302, 307, 498A
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Supreme Court31 Jan 2013Dismissed

State of Kerala Vs Joseph @ Baby

Supreme Court Of India · (2013) 1 KHC 536 : (2013) 1 KLJ 683 : (2013) 1 KLT 546 : (2013) 2 RCR(Criminal) 351

Criminal Procedure Code, 1973 (CrPC) — Section 385(2), 386Penal Code, 1860 (IPC) — Section 120B, 363, 365, 366A, 368
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Supreme Court30 Jan 2013Disposed Of

Babubhai Bhimabhai Bokhiria and Another Vs State of Gujarat and Others

Supreme Court Of India · AIR 2013 SC 3648 : (2013) AIRSCW 1230 : (2013) 4 AJR 151 : (2013) 81 ALLCC 316 : (2014) 1 CCR 38 : (2013) CriLJ 1547 : (2013) 2 JCC 929 : (2013) 2 JCC 926 : (2013) 8 JT 79 : (2013) 2 RCR(Civil) 134 : (2014) 1 RCR(Criminal) 542 : (2013) 2 SCALE 42 : (2013)

Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 21
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Supreme Court29 Jan 2013Allowed

Saraswati Devi (D) by L.Rs. Vs Delhi Devt. Authority and Others

Supreme Court Of India · (2013) 2 AD 603 : AIR 2013 SC 1717 : (2013) AIRSCW 1988 : (2013) 4 ALD 68 : (2013) 97 ALR 480 : (2013) 2 AWC 2118 : (2013) 2 CDR 486 : (2013) 1 CTC 812 : (2013) 197 DLT 81 : (2013) 135 DRJ 6 : (2013) 2 JT 335 : (2013) 2 RCR(Civil) 431 : (2013) 2 SCALE 61

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 20, 29Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 87, 90, 90(11), 90(12), 90(13)Evacuee Interest (Separation) Act,
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Supreme Court29 Jan 2013Disposed Of

Noor Mohammed Vs Jethanand and Another

Supreme Court Of India · (2013) 2 ABR 869 : (2013) 2 AD 578 : AIR 2013 SC 1217 : (2013) AIRSCW 933 : (2013) 3 ALD 1 : (2013) 97 ALR 528 : (2013) 2 AWC 2101 : (2013) 2 CDR 502 : (2013) 1 CGBCLJ 235 : (2013) 2 JT 386 : (2013) 2 RCR(Civil) 538 : (2013) 2 SCALE 94 : (2013) 5 SCC 202

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 27, Order 8 Rule 1, 100, 100(5)Constitution of India, 1950 — Article 21
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Supreme Court29 Jan 2013Dismissed

Laxmibai (Dead) thr. L.Rs. and Another Vs Bhagwantbuva (Dead) thr. L.Rs. and Others

Supreme Court Of India · (2013) 2 ABR 877 : (2013) 2 AD 377 : AIR 2013 SC 1204 : (2013) AIRSCW 949 : (2013) 2 AKR 206 : (2013) 2 ALD 145 : (2013) 2 ALLMR 420 : (2013) 97 ALR 506 : (2013) 3 AWC 2544 : (2013) 2 BomCR 30 : (2013) 2 CDR 512 : (2013) 2 JT 362 : (2013) 2 LW 825 : (2013

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Evidence Act, 1872 — Section 134, 138, 146, 57(1)Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 16, 3
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Supreme Court29 Jan 2013Dismissed

State of Maharashtra and Others Vs Nowrosjee Wadia College and Others

Supreme Court Of India · (2013) 2 ABR 698 : (2013) 2 AD 457 : AIR 2013 SC 1192 : (2013) AIRSCW 970 : (2013) AIRSCW 3776 : (2013) 3 BomCR 421 : (2013) 2 JT 283 : (2013) LabIC 1307 : (2013) 1 LLN 577 : (2013) 2 SCALE 79 : (2013) 11 SCC 762 : (2013) 2 SCT 49 : (2013) 114 SLJ 277 : (

Maharashtra Civil Services (Leave) Rules, 1981 — Rule 50, 50(1), 52, 54, 54(1)Maharashtra Universities Act, 1994 — Section 115, 115(1), 115(2), 14, 14(5)
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Supreme Court28 Jan 2013Allowed

Mohinder Singh Vs State of Punjab

Supreme Court Of India · (2013) 2 AD 636 : AIR 2013 SC 3622 : (2013) AIRSCW 1120 : (2013) 2 AJR 804 : (2013) 2 ALD(Cri) 131 : (2013) 81 ALLCC 366 : (2013) ALLMR(Cri) 1132 : (2013) CriLJ 1559 : (2013) 1 Crimes 184 : (2013) 2 JT 182 : (2013) 2 LW(Cri) 392 : (2013) 1 RCR(Criminal) 8

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 366, 366(1), 432, 432(1), 432(2)Penal Code, 1860 (IPC) — Section 302, 323, 324, 376, 506
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Supreme Court24 Jan 2013Allowed

Mohd. Mehtab Khan and Others Vs Khushnuma Ibrahim and Others

Supreme Court Of India · (2013) 2 ABR 862 : (2013) 2 AD 428 : AIR 2013 SC 1099 : (2013) AIRSCW 877 : (2013) 2 AKR 136 : (2013) 3 ALD 64 : (2013) 97 ALR 520 : (2013) 2 AWC 2094 : (2013) 2 CDR 533 : (2013) 1 CTC 743 : (2013) 2 JT 522 : (2013) 2 LW 843 : (2014) 2 MhLj 150 : (2014) 2

Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 6, 6(3)
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Supreme Court24 Jan 2013Allowed

Anil Sute and Another Vs State of Maharashtra

Supreme Court Of India · (2013) 4 ABR 527 : (2013) 2 AD 223 : (2013) AIRSCW 2179 : (2013) 81 ALLCC 341 : (2013) ALLMR(Cri) 1144 : (2013) 1 BomCR(Cri) 845 : (2013) CriLJ 2223 : (2013) 1 Crimes 301 : (2013) 1 JCC 707 : (2013) 8 JT 552 : (2013) 2 RCR(Criminal) 541 : (2013) 2 SCALE 1

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
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