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Supreme Court Of India judgments

59,848 judgments · page 824 of 2,993

Supreme Court19 Oct 2012dismissed

Medha Kotwal Lele and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 93 : (2013) 2 ALD 26 : (2012) BomCR(Cri) 811 : (2013) 1 JLJR 22 : (2012) 10 JT 598 : (2013) 3 KarLJ 562 : (2013) LabIC 512 : (2013) 2 LW 554 : (2013) 1 LW(Cri) 396 : (2012) MLJ(Cri) 599 : (2013) 1 PLJR 40 : (2012) 4 RCR(Criminal) 972 : (2012)

Constitution of India, 1950 — Article 141
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Supreme Court19 Oct 2012Allowed

The State of Maharashtra Vs Vishwanath Maranna Shetty

Supreme Court Of India · (2013) 1 ABR 204 : AIR 2013 SC 158 : (2013) CriLJ 205 : (2012) 10 JT 586 : (2012) 4 RCR(Criminal) 931 : (2012) 10 SCALE 554 : (2012) 10 SCC 561

Indian Penal Code, 1860 — Section 34, 120B, 279, 302, 452Arms Act, 1959 — Section 3, 25, 27Maharashtra Control Of Organised Crime Act, 1999 — Section 2, 2(1)(a), 3(1)(i), 3(2), 3(4), 4, 18, 20, 21(4), 21(4)(a), 21(4)(b), 23(2)
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Supreme Court19 Oct 2012Dismissed

Sumit Tomar Vs The State of Punjab

Supreme Court Of India · (2012) 4 CGLJ 554 : (2013) 115 CLT 783 : (2013) 1 JCC 6 : (2013) 1 NCC 282 : (2012) 4 RCR(Criminal) 948 : (2012) 10 SCALE 507 : (2013) 1 SCC 395 : (2013) 1 UC 210

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 60, 61, 8
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Supreme Court19 Oct 2012Allowed

K. Suresh Vs New India Assurance Company Ltd. and Another

Supreme Court Of India · (2012) ACJ 2694 : (2013) 1 AWC 453 : (2013) 2 CDR 334 : (2012) 3 GLH 632 : (2013) 1 JLJR 313 : (2012) 10 JT 484 : (2013) 1 LW 302 : (2013) 1 PLJR 280 : (2013) 169 PLR 337 : (2013) 1 RCR(Civil) 312 : (2012) 10 SCALE 516 : (2012) 12 SCC 274 : (2013) 2 WBLR

Motor Vehicles Act, 1988 — Section 166, 168
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Supreme Court19 Oct 2012dismissed

Khoday Distilleries Ltd. and Others Vs Mahadeshwara S.S.K. Ltd.

Supreme Court Of India · (2013) 1 AWC 261 : (2013) 115 CLT 611 : (2012) 4 CompLJ 583 : (2013) 1 RCR(Civil) 287 : (2012) 10 SCALE 499 : (2012) 12 SCC 291 : (2013) 117 SCL 278

Constitution of India, 1950 — Article 136Securities and Exchange Board of India Act, 1992 — Section 15Z
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Supreme Court19 Oct 2012Allowed

Sayed Mohd. Ahmed Kazmi Vs State, GNCTD and Others

Supreme Court Of India · AIR 2013 SC 152 : AIR 2012 SC 660 : (2012) AIRSCW 766 : (2013) BomCR(Cri) 111 : (2013) CriLJ 200 : (2012) 10 JT 609 : (2013) 1 LW(Cri) 555 : (2012) 4 RCR(Criminal) 875 : (2013) 1 RLW 750 : (2012) 10 SCALE 487 : (2013) 1 UC 218

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(4), 437, 482Penal Code, 1860 (IPC) — Section 120B, 307, 427Unlawful Activities (Prevention) Act, 1967 — Section 16, 18, 43D
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Supreme Court19 Oct 2012Disposed Of

Pradeep Kumar Sharma Vs U.P.F.C. Rajpur Road, Dehradun and Others

Supreme Court Of India · (2012) 6 ALLMR 965 : (2013) 1 AWC 344 : (2013) 1 CHN 91 : (2013) 115 CLT 619 : (2012) 10 JT 624 : (2013) 1 RCR(Civil) 290 : (2012) 10 SCALE 511 : (2012) 10 SCC 424

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(2)
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Supreme Court19 Oct 2012Disposed Of

Nazma Vs Javed @ Anjum

Supreme Court Of India · (2012) BomCR(Cri) 841 : (2012) 6 CTC 587 : (2012) 4 JLJR 360 : (2012) MLJ(Cri) 573 : (2012) 4 PLJR 257 : (2013) 1 RCR(Criminal) 83 : (2012) 10 SCALE 494 : (2013) 1 SCC 376 : (2013) 1 UC 213

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 173, 439, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court19 Oct 2012Dismissed

Rajesh Awasthi Vs Nand Lal Jaiswal and Others

Supreme Court Of India · AIR 2013 SC 78 : (2013) 1 ALJ 505 : (2012) 6 ALLMR 977 : (2013) 1 AWC 265 : (2013) ELR 137 : (2012) 135 FLR 926 : (2013) 1 JLJR 52 : (2013) 1 PLJR 70 : (2013) 1 RCR(Civil) 275 : (2012) 10 SCALE 527 : (2013) 1 SCC 501

Electricity Act, 2003 — Section 2(64), 3, 42, 79(1), 82Kerala Agriculturists Debt Relief Act, 1970 — Section 4(1)Uttar Pradesh Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson an
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Supreme Court18 Oct 2012Disposed Of

Devinder @ Kala Ram and Others Vs The State of Haryana

Supreme Court Of India · (2013) 1 AJR 135 : (2013) 1 ALD(Cri) 452 : (2013) 1 JCC 130 : (2013) 1 JLJR 124 : (2012) 10 JT 249 : (2013) 2 PLJR 1 : (2012) 4 RCR(Criminal) 979 : (2012) 10 SCALE 311 : (2012) 10 SCC 763 : (2013) 1 UC 258

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2
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Supreme Court18 Oct 2012Disposed Of

Kishore Samrite Vs State of U.P. and Others

Supreme Court Of India · (2013) 5 AD 594 : (2013) 1 ALJ 230 : (2013) 1 ALT(Cri) 416 : (2012) 10 JT 393 : (2012) 10 SCALE 330 : (2013) 2 SCC 398 : (2013) 1 UC 231

Allahabad High Court Rules, 1952 — Rule 1, 1(2), 54, 73Constitution of India, 1950 — Article 136, 21, 225, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 320(4), 330(2), 335(1), 339
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Supreme Court18 Oct 2012Allowed

Satish Batra Vs Sudhir Rawal

Supreme Court Of India · (2013) 3 AD 557 : (2013) AIRSCW 457 : (2013) 1 AJR 176 : (2013) 1 AKR 148 : (2013) 1 ALD 73 : (2013) 1 AWC 245 : (2013) 2 CDR 420 : (2013) 1 CHN 84 : (2013) 115 CLT 545 : (2012) 6 CTC 121 : (2012) 3 GLH 600 : (2012) 4 JLJR 340 : (2012) 4 KLJ 726 : (2013)

Transfer of Property Act, 1882 — Section 55(6)
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Supreme Court18 Oct 2012Dismissed

Shree Shyam Agency Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 ABR 80 : AIR 2013 SC 267 : (2012) AIRSCW 5684 : (2013) 1 AJR 102 : (2013) 1 ALD 93 : (2012) 6 AWC 6405 : (2012) 6 AWC 6405 Supp : (2013) 2 CDR 426 : (2013) 3 CHN 22 : (2013) 115 CLT 552 : (2013) 1 JLJR 129 : (2012) 10 JT 383 : (2013) 1 LW 219 : (

Evidence Act, 1872 — Section 123, 124General Clauses Act, 1897 — Section 22Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 44
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