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Supreme Court Of India judgments

59,848 judgments · page 822 of 2,993

Supreme Court20 Nov 2012

M/s. Laxmi Dyechem Vs State of Gujarat and Others

Supreme Court Of India · (2013) 1 CGBCLJ 51

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138, 139, 140, 141, 142Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) &md
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Supreme Court20 Nov 2012Allowed

Sangeet and Another Vs State of Haryana

Supreme Court Of India · (2013) 1 ACR 545 : AIR 2013 SC 447 : (2013) 1 ALD(Cri) 547 : (2013) CriLJ 425 : (2013) 1 Crimes 25 : (2013) 1 RCR(Criminal) 114 : (2012) 11 SCALE 140 : (2013) 2 SCC 452 : (2013) 1 UC 174

Constitution Of India, 1950 — Article 21, 72, 161Indian Penal Code, 1860 — Section 45, 57, 148, 149, 302, 303, 307, 354, 363, 376, 449Arms Act, 1959 — Section 25(1B)
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Supreme Court20 Nov 2012Dismissed

National Insurance Company Ltd. Vs Balakrishnan and Another

Supreme Court Of India · (2013) ACJ 199 : AIR 2013 SC 473 : (2013) 1 AJR 728 : (2013) 1 ALD 106 : (2013) 1 AWC 810 : (2013) 2 CDR 376 : (2013) 116 CLT 156 : (2012) 3 GLH 748 : (2013) 1 LW 539 : (2013) 170 PLR 1 : (2013) 1 RCR(Civil) 762 : (2012) 11 SCALE 122 : (2013) 1 SCC 731 :

Insurance Act, 1938 — Section 64BMotor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 140, 146, 147, 147(1), 147(2)
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Supreme Court09 Nov 2012Dismissed

Sheoraj Singh Ahlawat & Ors. Vs State of Uttar Pradesh & Anr

Supreme Court Of India · (2013) ACR 1 : AIR 2013 SC 52 : (2013) 1 BomCR(Cri) 788 : (2013) CriLJ 331 : (2013) 1 RCR(Criminal) 153 : (2013) 1 RLW 810 : (2012) 11 Scale 107

Constitution Of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 34, 406, 498ACode Of Criminal Procedure, 1973 — Section 161, 227, 239, 240
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Supreme Court09 Nov 2012Dismissed

C.K. Jaffer Sharief Vs State (Through CBI)

Supreme Court Of India · (2013) ACR 175 : AIR 2013 SC 48 : (2013) 1 ALD(Cri) 890 : (2013) CriLJ 341 : (2013) 1 Crimes 43 : (2013) MLJ(Cri) 90 : (2013) 1 RCR(Criminal) 187 : (2012) 11 SCALE 71 : (2013) 1 SCC 205

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 482Prevention of Corruption Act, 1947 — Section 5, 5(1)
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Supreme Court09 Nov 2012Dismissed

Shantibhai J. Vaghela and Another Vs State of Gujarat and Others

Supreme Court Of India · AIR 2013 SC 571 : (2013) 2 AJR 343 : (2013) CriLJ 390 : (2013) 2 GLR 1213 : (2013) 1 JLJR 304 : (2013) 1 RCR(Criminal) 827 : (2012) 11 SCALE 89

Criminal Procedure Code, 1973 (CrPC) — Section 160, 216, 323Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 114, 299, 300, 304, 304A
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Supreme Court09 Nov 2012Allowed

Nagarjuna Constn. Company Ltd. Vs Government of India and Another

Supreme Court Of India · (2012) 194 ECR 433 : (2013) 19 GSTR 211 : (2013) 75 KarLJ 375 : (2012) 11 SCALE 101 : (2013) 1 SCC 721 : (2012) 28 STR 561 : (2013) 38 STT 60 : (2013) 59 VST 119

Finance Act, 1994 — Section 65, 65(105), 65(25), 65(30), 65(39)Service Tax (Determination of Value) Rules, 2006 — Rule 2AWorks Contract (Composition Scheme for Payment of Service Tax) Rules, 2007 — Rule 3, 3(3)
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Supreme Court08 Nov 2012Disposed Of

Voltas Limited Vs Tehsildar, Thane and Others

Supreme Court Of India · (2013) 2 BomCR 628 : (2013) 1 RCR(Civil) 944 : (2012) 11 SCALE 57

Land Acquisition (Companies) Rules, 1963 — Rule 5(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 21(1), 41(1), 42
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Supreme Court08 Nov 2012Disposed Of

Ayaaubkhan Noorkhan Pathan Vs The State of Maharashtra and Others

Supreme Court Of India · (2013) 1 ABR 454 : AIR 2013 SC 58 : (2013) 3 BomCR 113 : (2013) 136 FLR 574 : (2013) 1 JLJR 66 : (2013) 1 LW 812 : (2013) 4 MhLj 561 : (2012) 8 MLJ 679 : (2013) 1 PLJR 84 : (2012) 11 SCALE 39 : (2013) 4 SCC 465

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5, Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 114(3), 3
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