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Supreme Court Of India judgments

59,848 judgments · page 826 of 2,993

Supreme Court12 Oct 2012Disposed Of

Baby Devassy Chully @ Bobby Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 ABR 75 : (2013) 2 ACR 1957 : AIR 2013 SC 303 : (2012) AIRSCW 5662 : (2013) 1 ALD(Cri) 93 : (2013) 115 CLT 793 : (2013) 115 CLT 787 : (2012) 194 ECR 1 : (2012) 10 JT 113 : (2012) MLJ(Cri) 494 : (2012) 10 SCALE 176 : (2013) 4 SCC 531

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(3), 22(5), 226Customs Act, 1962 — Section 104, 108
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Supreme Court12 Oct 2012Allowed

Pratapbhai Hamirbhai Solanki Vs State of Gujarat and Another

Supreme Court Of India · (2013) 3 AD 528 : (2012) AIRSCW 5567 : (2013) 1 AJR 665 : (2013) 1 ALT(Cri) 292 : (2013) 2 GLR 1035 : (2012) 10 JT 286 : (2013) 1 LW(Cri) 570 : (2012) MLJ(Cri) 532 : (2013) 1 RCR(Criminal) 592 : (2012) 10 SCALE 237 : (2013) 1 SCC 613 : (2012) 2 UC 2261

Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439
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Supreme Court12 Oct 2012Dismissed

State of U.P. Vs Munesh

Supreme Court Of India · (2012) 3 ACR 3341 : AIR 2013 SC 147 : (2013) 1 ALD(Cri) 884 : (2013) 1 ALJ 121 : (2013) 1 ALT(Cri) 339 : (2013) CriLJ 194 : (2012) 10 JT 120 : (2012) MLJ(Cri) 540 : (2013) 1 NCC 270 : (2012) 10 SCALE 141 : (2012) 9 SCC 742 : (2012) 3 UC 2352

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court12 Oct 2012Allowed

Rev. Mother Marykutty Vs Reni C. Kottaram and Another

Supreme Court Of India · (2013) 2 ACR 1656 : (2013) 112 CLA 174 : (2012) 4 CompLJ 590 : (2013) 1 JCC 13 : (2012) 10 JT 280 : (2013) 1 LW(Cri) 563 : (2013) 2 MhLj 590 : (2012) MLJ(Cri) 526 : (2013) 2 MPLJ 163 : (2013) 1 NCC 218 : (2012) 4 RCR(Civil) 797 : (2013) 1 RLW 12 : (2012)

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 8
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Supreme Court11 Oct 2012Allowed

Hindustan Copper Ltd. Vs Monarch Gold Mining Company Ltd.

Supreme Court Of India · AIR 2013 SC 626 : (2012) AIRSCW 5515 : (2012) 6 ALLMR 475 : (2012) 4 ARBLR 99 : (2012) 6 AWC 6388 Supp : (2012) 6 AWC 6388 : (2013) 2 CDR 283 : (2012) 111 CLA 212 : (2013) 115 CLT 515 : (2012) 10 JT 345 : (2013) 2 MhLj 1 : (2013) 1 MPLJ 526 : (2013) 1 RCR

Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(11), 11(12), 11(2)Constitution of India, 1950 — Article 136, 225High Court Act, 1861 — Section 14
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Supreme Court11 Oct 2012Allowed

Surinder Singh Brar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 10 JT 295 : (2012) 4 RCR(Civil) 684 : (2012) 10 SCALE 184 : (2013) 1 SCC 403

Chandigarh (Delegation of Powers) Act, 1987 — Section 3, 3(1)Constitution of India, 1950 — Article 239, 239(1), 300ACriminal Procedure Code, 1973 (CrPC) — Section 196, 432
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Supreme Court11 Oct 2012Dismissed

Dahari and Others Vs State of U.P.

Supreme Court Of India · AIR 2013 SC 308 : (2012) AIRSCW 5678 : (2013) 1 AJR 97 : (2013) ALLMR(Cri) 783 : (2012) 2 JLJ 410 : (2012) 10 JT 1 : (2013) 1 RCR(Criminal) 131 : (2013) 2 RLW 1307 : (2012) 10 SCALE 160 : (2012) 10 SCC 256 : (2012) 3 UC 2362

Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 34
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Supreme Court10 Oct 2012Disposed Of

Abuzar Hossain @ Gulam Hossain Vs State of West Bengal

Supreme Court Of India · AIR 2013 SC 1020 : (2012) AIRSCW 5607 : (2013) 1 ALD(Cri) 64 : (2013) 1 ALT(Cri) 43 : (2013) 1 CALLT 60 : (2013) 1 CG.L.R.W. 1 : (2012) 4 JCC 2725 : (2012) 10 JT 453 : (2012) MLJ(Cri) 334 : (2012) 10 SCALE 101 : (2012) 10 SCC 489

Constitution Of India, 1950 — Article 15(3), 39(e), 39(f), 45, 47, 142Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 12(2), 12(3), 12(3)(b), 12(4), 12(5)Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 2(k), 2(l), 3, 4, 5, 6, 7A, 20, 28, 29, 49, 52, 53, 54, 64, 68(1)
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Supreme Court09 Oct 2012Allowed

Tamil Nadu Wakf Board Vs Syed Abdul Quader and Others

Supreme Court Of India · (2013) 1 CHN 6 : (2012) 5 LW 681 : (2012) 10 SCALE 233 : (2013) 1 SCC 386

Madras City Tenants Protection (Amendment) Act, 1994 — Section 2, 3Madras City Tenants Protection Act, 1922 — Section 11, 9Presidency Small Cause Courts Act, 1882 — Section 41
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Supreme Court08 Oct 2012Disposed Of

Dipak Kumar Mukherjee Vs Kolkata Municipal Corporation and Others

Supreme Court Of India · AIR 2013 SC 927 : (2012) AIRSCW 5463 : (2013) 2 CDR 314 : (2013) 1 CHN 33 : (2013) 1 CHN 21 : (2013) 1 JLJR 7 : (2012) 10 JT 361 : (2012) 10 JT 354 : (2013) 2 LW 130 : (2012) 8 MLJ 107 : (2013) 1 PLJR 25 : (2012) 10 SCALE 29 : (2013) 5 SCC 353 : (2013) 7

Calcutta Municipal Corporation Act, 1980 — Section 396, 400, 400(1), 400(8), 401Calcutta Municipal Corporation Building Rules, 1990 — Rule 25, 25(1), 25(2), 25(3), 4(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule
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