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Supreme Court Of India judgments

59,848 judgments · page 811 of 2,993

Supreme Court22 Jan 2013Allowed

Uniworth Textiles Ltd. Vs Commissioner of Central Excise, Raipur

Supreme Court Of India · (2013) AIRSCW 4766 : (2013) 196 ECR 1 : (2013) 288 ELT 161 : (2013) 19 GSTR 246 : (2013) 2 JT 113 : (2013) 2 RCR(Civil) 472 : (2013) 1 SCALE 541 : (2013) 9 SCC 753 : (2013) 39 STT 58

Customs Act, 1962 — Section 25(1), 28, 28(1), 112, 130ECentral Excises and Salt Act,1944 — Section 3, 5A(1), 11A, 11A(1)Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1), 3(3)
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Supreme Court21 Jan 2013Allowed

Deepak Aggarwal Vs Keshav Kaushik and Others

Supreme Court Of India · (2013) 2 AD 177 : (2013) AIRSCW 1190 : (2013) 2 BomCR 695 : (2013) 2 JT 139 : (2013) LabIC 1449 : (2013) 1 LLN 273 : (2013) 1 SCALE 564 : (2013) 5 SCC 277 : (2013) 2 SCC(L&S) 88 : (2013) 1 SCT 752 : (2013) 1 SLJ 435 : (2013) 1 Supreme 355 : (2014) 1 WBLR

Administrative Tribunals Act, 1985 — Section 15Advocates Act, 1961 — Section 17, 2, 22, 24, 24(1)Bar Council of India Rules, 1975 — Rule 143, 43, 44, 45, 46
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Supreme Court21 Jan 2013Allowed

Shyam Lal Verma Vs Central Bureau of Investigation

Supreme Court Of India · (2013) 81 ALLCC 470 : (2013) 3 ALT(Cri) 9 : (2013) 1 Crimes 317 : (2013) 135 DRJ 305 : (2013) 2 JT 229 : (2013) 1 LW(Cri) 413 : (2013) 2 RCR(Criminal) 951

Penal Code, 1860 (IPC) — Section 477APrevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 3(1), 7
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Supreme Court18 Jan 2013Allowed

State of Bihar and Another Vs Sunny Prakash and Others

Supreme Court Of India · (2013) 2 AD 438 : (2013) AIRSCW 766 : (2013) 98 ALR 225 : (2013) 2 AWC 1526 : (2013) 1 JLJR 289 : (2013) 1 JT 608 : (2013) 3 MLJ 110 : (2013) 1 PLJR 233 : (2013) 1 SCALE 451 : (2013) 3 SCC 561 : (2013) 3 SCC 559 : (2013) 2 SCC(L&S) 567 : (2013) 1 SCT 738

Bihar State Universities Act, 1976 — Section 11(1), 35Constitution of India, 1950 — Article 13, 162, 166, 166(3)Rules of Executive Business — Rule 10, 10(2)
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Supreme Court18 Jan 2013Dismissed

Gopal and Another Vs State of Rajasthan

Supreme Court Of India · (2013) 1 ACR 1084 : (2013) 2 AD 546 : (2013) AIRSCW 889 : (2013) CriLJ 1297 : (2013) 1 Crimes 205 : (2013) 1 JT 639 : (2013) 1 MLJ(Cri) 617 : (2013) 2 RCR(Criminal) 279 : (2013) 1 SCALE 445 : (2013) 2 SCC 188 : (2013) 1 Supreme 523

Evidence Act, 1872 — Section 100, 101, 105, 97Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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Supreme Court17 Jan 2013Allowed

Speaker, Orissa Legislative Assembly Vs Utkal Keshari Parida

Supreme Court Of India · (2013) 2 AD 1 : AIR 2013 SC 1181 : (2013) AIRSCW 983 : (2013) 2 AWC 1934 : (2013) 116 CLT 269 : (2013) 1 CTC 606 : (2013) 1 JT 390 : (2013) 1 SCALE 403 : (2013) 11 SCC 794

Constitution of India, 1950 — Article 191Members of Orissa Legislative Assembly (Disqualification on Ground of Defection) Rules, 1987 — Rule 6, 6(1), 6(2), 7, 7(3)
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Supreme Court15 Jan 2013Disposed Of

Abbas Ali Vs State of Punjab

Supreme Court Of India · (2013) 7 AD 154 : (2013) ALLMR(Cri) 1458 : (2013) 1 BomCR(Cri) 640 : (2013) 2 RCR(Criminal) 353 : (2013) 1 SCALE 562 : (2013) 2 SCC 195

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 60(3)
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