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Supreme Court Of India judgments

59,848 judgments · page 814 of 2,993

Supreme Court07 Jan 2013Allowed

Raj Pal Vs State of Haryana

Supreme Court Of India · AIR 2013 SC 1187 : (2013) AIRSCW 943 : (2014) 1 CCR 331 : (2013) 2 JT 590 : (2013) 1 SCALE 187 : (2013) 2 SCC 349

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court07 Jan 2013Allowed

Hardevinder Singh Vs Paramjit Singh and Others

Supreme Court Of India · (2013) 1 AD 602 : (2013) AIRSCW 447 : (2013) 2 ALD 54 : (2013) 1 ALLMR 946 : (2013) 96 ALR 833 : (2013) 1 ALT 50 : (2013) 1 AWC 772 : (2013) 3 CDR 596 : (2013) 1 CGBCLJ 201 : (2013) 1 CGLJ 267 : (2013) 116 CLT 284 : (2013) 1 CTC 409 : (2013) 1 JLJR 515 :

Civil Procedure Code Amendment Act, 1976 — Order 41 Rule 22, Order 41 Rule 22(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104(1), 105, 96
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Supreme Court07 Jan 2013Dismissed

Ashish Dixit and Others Vs State of U.P. and Another

Supreme Court Of India · AIR 2013 SC 1077 : (2013) 2 ALJ 231 : (2013) 1 BomCR(Cri) 626 : (2013) CriLJ 1178 : (2013) 1 Crimes 216 : (2013) 1 KHC 358 : (2013) 2 RCR(Civil) 410 : (2013) 2 RCR(Criminal) 340 : (2013) 4 SCC 176

Protection of Women From Domestic Violence Act, 2005 — Section 12
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Supreme Court07 Jan 2013Allowed

Parbin Ali and Another Vs State of Assam

Supreme Court Of India · (2013) 1 ACR 652 : AIR 2013 SC 542 : (2013) AIRSCW 4944 : (2013) 81 ALLCC 382 : (2013) 3 ALT(Cri) 440 : (2013) 1 Crimes 152 : (2013) 1 JCC 560 : (2013) 1 JT 383 : (2013) 1 KCCR 777 : (2013) MLJ(Cri) 689 : (2013) 2 RCR(Criminal) 333 : (2013) 1 SCALE 113 :

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court07 Jan 2013Dismissed

Haryana Power Generation Corporation Limited and Others Vs Harkesh Chand and Others

Supreme Court Of India · (2013) 1 AD 417 : AIR 2013 SC 403 : (2013) AIRSCW 347 : (2013) 2 ALD 113 : (2013) 1 ALLMR 938 : (2013) 2 AWC 1917 : (2013) 136 FLR 666 : (2013) 1 JT 327 : (2013) LabIC 874 : (2013) 1 LLJ 716 : (2013) 2 LLN 43 : (2013) 2 MLJ 77 : (2013) 1 SCALE 127 : (2013

Apprentices Act, 1961 — Section 18, 2, 20, 22, 22(2)Electricity (Supply) Act, 1948 — Section 79
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Supreme Court07 Jan 2013Disposed Of

Hema Vs State, thr. Inspector of Police, Madras

Supreme Court Of India · (2013) 1 ACR 670 : (2013) 1 AD 405 : AIR 2013 SC 1000 : (2013) AIRSCW 558 : (2013) AIRSCW 4842 : (2013) 1 ALD(Cri) 582 : (2013) 81 ALLCC 1 : (2013) CriLJ 1011 : (2013) 1 Crimes 254 : (2013) 1 JT 338 : (2013) 1 RCR(Criminal) 869 : (2013) 1 SCALE 242 : (201

Constitution of India, 1950 — Article 136, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 313Delhi Police Special Establishment Act, 1946 — Section 3, 3(1), 3(2), 3(3), 5
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Supreme Court04 Jan 2013Dismissed

Mookkiah and Another Vs State rep. by the Inspector of Police, Tamil Nadu

Supreme Court Of India · (2013) 1 ACR 845 : AIR 2013 SC 321 : (2013) AIRSCW 339 : (2013) 80 ALLCC 967 : (2013) 1 Crimes 8 : (2013) 1 JT 626 : (2013) 1 MLJ(Cri) 361 : (2013) 1 SCALE 95 : (2013) 2 SCC 89 : (2013) 1 Supreme 88 : (2013) 1 UC 126

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Jan 2013Dismissed

Ashabai and Another Vs State of Maharashtra

Supreme Court Of India · (2013) 2 ABR 321 : (2013) 1 ACR 853 : AIR 2013 SC 341 : (2013) AIRSCW 333 : (2013) 1 ALD(Cri) 814 : (2013) 80 ALLCC 923 : (2013) 1 BomCR(Cri) 837 : (2013) 1 Crimes 15 : (2013) 1 DMC 208 : (2012) 1 JCC 22 : (2013) 1 JCC 722 : (2013) 1 JLJR 426 : (2013) 1 J

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court04 Jan 2013Dismissed

Cine Exhibition Pvt. Ltd. Vs Collector, District Gwalior and Others Collector, District Gwalior and Another Vs Cine Exhibition Pvt. Ltd. and Another

Supreme Court Of India · (2013) 3 AD 431 : AIR 2013 SC 3669 : (2013) AIRSCW 3790 : (2013) AIRSCW 4859 : (2013) 3 AJR 751 : (2013) 96 ALR 846 : (2013) 1 AWC 784 : (2013) 3 BLJ 452 : (2013) 2 CHN 105 : (2013) 1 JLJ 243 : (2013) 4 LW 846 : (2013) 3 MhLj 13 : (2013) 2 MPLJ 241 : (201

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Madhya Pradesh Town Improvement Trust Act, 1960 — Section 46, 52, 52(1)Supreme Court Rules, 1966 — Order 18 Rule 5, Order 40 Rule 3, 40
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Supreme Court04 Jan 2013Allowed

Extra Judicial Execution Victim Families Association (EEVFAM) and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 2 ABR 795 : (2013) 1 ACR 826 : (2013) 3 AD 102 : AIR 2013 SC 818 : (2013) AIRSCW 590 : (2013) 81 ALLCC 353 : (2013) CriLJ 1084 : (2013) 1 JT 499 : (2013) 1 MLJ(Cri) 388 : (2013) 1 SCALE 105 : (2013) 2 SCC 493 : (2013) 1 Supreme 120

Armed Forces (Special Powers) Act, 1958 — Section 4Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 146
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Supreme Court03 Jan 2013Disposed Of

Md. Faizan Ahmad @ Kalu Vs The State of Bihar

Supreme Court Of India · (2013) 1 ACR 860 : (2013) 1 AD 269 : (2013) AIRSCW 1286 : (2013) 2 ALD(Cri) 103 : (2013) 80 ALLCC 963 : (2013) ALLMR(Cri) 708 : (2013) 2 BomCR(Cri) 256 : (2013) CriLJ 1631 : (2013) 1 Crimes 21 : (2013) 1 JLJR 269 : (2013) 1 JT 233 : (2013) 1 PLJR 301 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 149, 364A, 368
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