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Supreme Court Of India judgments

59,848 judgments · page 813 of 2,993

Supreme Court09 Jan 2013Dismissed

Udai Shankar Awasthi Vs State of U.P. and Another

Supreme Court Of India · (2013) 1 ACR 689 : (2013) 1 AD 537 : (2013) 3 BLJ 28 : (2013) 1 Crimes 231 : (2013) 1 JCC 711 : (2013) 1 JLJR 235 : (2013) 1 JT 539 : (2013) 1 MLJ(Cri) 462 : (2013) 1 NCC 549 : (2013) 1 PLJR 223 : (2013) 2 RCR(Criminal) 503 : (2013) 1 SCALE 212 : (2013) 2

Arbitration and Conciliation Act, 1996 — Section 11, 34Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 468, 469, 472Limitation Act, 1963 — Article 68, 69, 91, 22, 23
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Supreme Court09 Jan 2013Dismissed

Navdeep Singh Vs State of Haryana

Supreme Court Of India · (2013) 1 BomCR(Cri) 615 : (2013) 1 Crimes 213 : (2013) 3 RCR(Criminal) 929 : (2013) 2 SCC 584

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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Supreme Court09 Jan 2013Dismissed

A. Srimannarayana Vs Dasari Santakumari and Another

Supreme Court Of India · (2013) 5 AD 701 : (2014) 2 ALLMR 412 : (2013) 2 AWC 1523 : (2013) 2 BomCR 62 : (2013) 1 CPJ 6 : (2013) 9 JT 135 : (2013) 2 RCR(Civil) 305 : (2013) 1 SCALE 606 : (2013) 9 SCC 496 : (2014) 1 SCC(L&S) 729 : (2013) 2 WLN 57

Penal Code, 1860 (IPC) — Section 304A
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Supreme Court09 Jan 2013Dismissed

Board of Trustees of Port of Kandla Vs Hargovind Jasraj and Another

Supreme Court Of India · (2013) 2 AD 394 : (2013) 2 CHN 43 : (2013) 2 JT 312 : (2013) 2 LW 578 : (2013) 2 RCR(Civil) 451 : (2013) 1 RCR(Rent) 362 : (2013) 1 SCALE 630 : (2013) 3 SCC 182

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 57, 58
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Supreme Court09 Jan 2013Allowed

Ashok Kumar Sharma Vs State of Rajasthan

Supreme Court Of India · (2013) 1 ACR 833 : (2013) 3 AD 616 : (2013) 1 BomCR(Cri) 593 : (2013) 3 JCC 133 : (2013) 1 JLJR 301 : (2013) 1 LW(Cri) 407 : (2013) 1 MLJ(Cri) 622 : (2013) 1 NCC 515 : (2013) 1 PLJR 308 : (2013) 2 RCR(Criminal) 1 : (2013) 1 RLW 676 : (2013) 1 SCALE 193 :

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
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Supreme Court08 Jan 2013Dismissed

Venkatesha Vs State of Karnatka

Supreme Court Of India · (2013) 2 AD 238 : AIR 2013 SC 3634 : (2013) AIRSCW 1112 : (2013) 2 AJR 797 : (2013) 2 AKR 64 : (2013) 2 ALD(Cri) 113 : (2013) CriLJ 1552 : (2013) 2 JT 427 : (2013) 4 KarLJ 537 : (2013) 1 NCC 567 : (2013) 2 RCR(Criminal) 920 : (2013) 2 SCALE 1 : (2013) 12

Criminal Procedure Code, 1973 (CrPC) — Section 306Evidence Act, 1872 — Section 133Explosive Substances Act, 1908 — Section 3
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Supreme Court08 Jan 2013Dismissed

Municipal Corporation Rajasthan Vs Sanjeev Sachdeva and Others

Supreme Court Of India · (2013) 3 AD 111 : (2013) AIRSCW 3673 : (2013) AIRSCW 1304 : (2013) 1 RLW 915 : (2013) 1 SCALE 519 : (2013) 12 SCC 562 : (2013) 1 Supreme 349 : (2013) 1 WLN 53

Rajasthan Municipalities (Amendment) Act, 1999 — Section 173A, 173A(2), 173A(3)Rajasthan Municipalities (Change of Land Use) Rules, 2000 — Rule 4(1)Rajasthan Municipalities Act, 1959 — Section 173A, 173A(1), 297
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Supreme Court08 Jan 2013Allowed

Rishi Pal Vs State of Uttarakhand

Supreme Court Of India · (2013) 2 ACR 1471 : (2013) 2 AD 103 : AIR 2013 SC 3641 : (2013) AIRSCW 1167 : (2013) 2 ALJ 589 : (2013) 81 ALLCC 442 : (2013) 3 ALT(Cri) 39 : (2013) CriLJ 1534 : (2013) 1 Crimes 162 : (2013) 2 JT 200 : (2013) 1 SCALE 609 : (2013) 12 SCC 551 : (2013) 1 Sup

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 170, 171, 201, 302, 364Uttar Pradesh Reorganisation Act, 2000 — Section 35
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Supreme Court08 Jan 2013Partly Allowed

State of Bihar and Others Vs Nirmal Kumar Gupta

Supreme Court Of India · (2013) 2 AD 38 : AIR 2013 SC 993 : (2013) AIRSCW 439 : (2013) 195 ECR 363 : (2013) 1 JLJR 361 : (2013) 28 MLJ 445 : (2013) 1 PLJR 314 : (2013) 1 SCALE 177 : (2013) 2 SCC 565 : (2013) 1 Supreme 279

Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor) Rules, 2004 — Rule 11, 16, 17, 19, 20Constitution of India, 1950 — Article 14, 19(6)
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Supreme Court08 Jan 2013Allowed

M/s. Gian Chand and Brothers and Another Vs Rattan Lal @ Rattan Singh

Supreme Court Of India · AIR 2013 SC 1078 : (2013) AIRSCW 777 : (2013) 3 ALD 49 : (2013) 1 ALLMR 952 : (2013) 96 ALR 839 : (2013) 1 AWC 778 : (2013) 2 BLJ 262 : (2013) 2 BomCR 50 : (2013) 3 CDR 589 : (2013) 1 CGBCLJ 223 : (2013) 116 CLT 276 : (2013) 1 CTC 399 : (2013) 1 JT 314 :

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 100
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Supreme Court08 Jan 2013Allowed

Nand Kishore Mishra Vs Union of India and Others

Supreme Court Of India · (2013) 3 ABR 426 : (2013) 5 AD 572 : (2013) 3 ALJ 68 : (2013) 6 ALLMR 969 : (2013) 136 FLR 1046 : (2013) 10 JT 467 : (2013) LabIC 1394 : (2014) 1 SCALE 18 : (2013) 2 SCT 263

Air Force Act, 1950 — Section 4, 9Army Act, 1950 — Section 3, 3(1), 4, 6, 9
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Supreme Court08 Jan 2013Allowed

The Secretary, Kerala Public Service Commission Vs Sheeja P.R. and Another

Supreme Court Of India · (2013) 1 AD 596 : AIR 2013 SC 666 : (2013) AIRSCW 453 : (2013) 1 ALLMR 925 : (2013) 136 FLR 662 : (2013) 1 JLJR 254 : (2013) 1 JT 480 : (2013) 1 KHC 195 : (2013) 1 KLT 197 : (2013) LabIC 1391 : (2013) 1 LLN 57 : (2013) 2 MLJ 298 : (2013) 1 PLJR 199 : (201

Kerala Public Service Commission Rules of Procedure, 1976 — Rule 12, 13, 2, 4Kerala State and Subordinate Services Rules, 1958 — Rule 15
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Supreme Court08 Jan 2013Allowed

Subhash Chand Vs State (Delhi Administration)

Supreme Court Of India · (2013) 1 ACR 681 : AIR 2013 SC 395 : (2013) AIRSCW 356 : (2013) 3 ALT(Cri) 461 : (2013) 2 BomCR(Cri) 70 : (2013) 1 Crimes 135 : (2013) 135 DRJ 39 : (2013) 1 JLJR 246 : (2013) 1 JT 457 : (2013) 1 LW(Cri) 692 : (2013) 1 MLJ(Cri) 302 : (2013) 1 PLJR 191 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173(2), 2, 378, 378(1)Prevention of Food Adulteration Act, 1954 — Section 16(1)(1A), 2, 20, 24, 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 42, 47
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