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Supreme Court Of India judgments

59,848 judgments · page 827 of 2,993

Supreme Court05 Oct 2012Allowed

Gaytri Bajaj Vs Jiten Bhalla

Supreme Court Of India · AIR 2013 SC 102 : (2013) 1 ALD 127 : (2012) 6 ALLMR 438 : (2012) 6 ALT 58 : (2012) 6 AWC 6396 Supp : (2012) 6 AWC 6396 : (2013) 2 CDR 348 : (2013) 1 CHN 9 : (2013) 115 CLT 509 : (2012) 4 JLJR 349 : (2012) 10 JT 139 : (2012) 4 KLJ 323 : (2013) 1 LW 886 : (

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13, 13B, 13B(2)
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Supreme Court05 Oct 2012Dismissed

Baliya @ Bal Kishan Vs State of M.P.

Supreme Court Of India · (2012) 3 ACR 3355 : (2012) 10 JT 145 : (2012) 4 MPJR 215 : (2013) 2 RCR(Criminal) 98 : (2012) 10 SCALE 12 : (2012) 9 SCC 696 : (2012) 3 UC 2376

Penal Code, 1860 (IPC) — Section 120A, 120B, 302
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Supreme Court05 Oct 2012Allowed

Younus Bin Omer Yafai @ Younus Bhai and Others Vs State of A.P. State of Andhra Pradesh Vs Awad Bin Younus Yafai etc.

Supreme Court Of India · (2013) 2 ACR 1496 : AIR 2013 SC 1106 : (2013) 1 AJR 504 : (2013) 1 ALD(Cri) 30 : (2012) 10 JT 33 : (2013) 1 NCC 253 : (2013) 1 RCR(Criminal) 371 : (2012) 9 SCALE 721 : (2013) 1 SCC 365 : (2012) 3 UC 2394

Arms Act, 1959 — Section 27(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court05 Oct 2012Dismissed

Subhashree Das @ Milli Vs State of Orissa and Others

Supreme Court Of India · (2012) 3 ACR 3362 : (2012) 1 JCC 415 : (2012) 10 JT 28 : (2012) 4 RCR(Criminal) 928 : (2012) 9 SCALE 716 : (2012) 9 SCC 729 : (2012) 3 UC 2390

Constitution of India, 1950 — Article 226Copyright Act, 1957 — Section 63Criminal Law (Amendment) Act, 1932 — Section 17
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Supreme Court05 Oct 2012Allowed

Paras Nath Rai and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 2013 SC 1010 : (2012) AIRSCW 5428 : (2013) 2 CDR 291 : (2013) 1 CHN 112 : (2013) 1 JLJR 105 : (2012) 10 JT 16 : (2013) 1 PLJR 1 : (2012) 9 SCALE 757 : (2012) 12 SCC 642

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 3, 3(1), 4Constitution of India, 1950 — Article 136, 14, 19, 32Karnataka Rent Control Act, 1999 — Section 69, 70, 70(2)
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Supreme Court05 Oct 2012Dismissed

Bharat Heavy Electricals Ltd. Vs R.S. Avtar Singh and Company

Supreme Court Of India · AIR 2013 SC 252 : (2012) AIRSCW 5639 : (2013) 1 ALD 44 : (2012) 6 ALLMR 459 : (2013) 1 AWC 232 : (2013) 2 CDR 301 : (2013) 1 CHN 140 : (2013) 115 CLT 494 : (2012) 193 DLT 714 : (2012) 10 JT 152 : (2013) 2 MhLj 542 : (2013) 2 MPLJ 8 : (2013) 1 RCR(Civil) 2

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(4), Order 21 Rule 1(5)Interest Act, 1978 — Section 3, 3(3)
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Supreme Court05 Oct 2012Allowed

Shahejadkhan Mahebubkhan Pathan Vs State of Gujarat

Supreme Court Of India · (2012) 3 ACR 3349 : (2013) 1 AJR 317 : (2013) 1 ALD(Cri) 35 : (2013) 1 ALT(Cri) 449 : (2013) 2 GLR 921 : (2012) 10 JT 8 : (2013) 2 LW(Cri) 254 : (2012) 10 SCALE 21 : (2013) 1 SCC 570 : (2012) 3 UC 2383

Criminal Procedure Code, 1973 (CrPC) — Section 30, 30(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 22, 23, 25Penal Code, 1860 (IPC) — Section 120B, 304, 63, 64, 65
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Supreme Court05 Oct 2012Dismissed

Md. Sahabuddin and Another Vs State of Assam

Supreme Court Of India · (2013) 2 ACR 1717 : (2013) AIRSCW 301 : (2012) 5 GLT 28 : (2012) 10 SCALE 77 : (2012) 8 Supreme 579 : (2012) 3 UC 2372

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Drugs and Cosmetics Act, 1940 — Section 27Drugs and Cosmetics Rules, 1945 — Rule 61(1), 61(2), 65, 97
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Supreme Court05 Oct 2012Dismissed

Shanti Devi Vs State of Rajasthan

Supreme Court Of India · (2013) 1 AJR 167 : (2012) 10 JT 103 : (2013) 2 RCR(Criminal) 102 : (2012) 10 SCALE 128

Evidence Act, 1872 — Section 133, 24, 27, 30Penal Code, 1860 (IPC) — Section 364, 302, 120B, 364, 364, 120B, 201
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Supreme Court05 Oct 2012Allowed

Sudhakar Vs State of Maharashtra

Supreme Court Of India · (2013) 2 ACR 1501 : (2013) ALLMR(Cri) 373 : (2013) 1 JCC 266 : (2012) 1 JCC 266 : (2012) 10 JT 81 : (2012) MLJ(Cri) 555 : (2012) 4 RCR(Criminal) 872 : (2012) 10 SCALE 82 : (2012) 9 SCC 725

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court04 Oct 2012Dismissed

Winston Tan and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2013 SC 604 : (2012) AIRSCW 5576 : (2013) 1 AJR 718 : (2013) 1 AKR 185 : (2012) 6 ALLMR 429 : (2012) 6 AWC 5690 Supp : (2012) 6 AWC 5690 : (2013) 1 CDR 228 : (2012) 6 CTC 355 : (2012) 10 JT 167 : (2012) 4 RCR(Civil) 719 : (2012) 9 SCALE 705 : (2012) 1

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 14, 19, 21Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 197
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Supreme Court04 Oct 2012Dismissed

Munish Mubar Vs State of Haryana

Supreme Court Of India · (2012) 3 ACR 3330 : AIR 2013 SC 912 : (2012) AIRSCW 5454 : (2013) 1 AJR 536 : (2013) CriLJ 56 : (2012) 10 JT 41 : (2012) MLJ(Cri) 546 : (2012) 9 SCALE 736 : (2012) 10 SCC 464 : (2013) 1 UC 27

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 404
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Supreme Court04 Oct 2012Allowed

Praveen Pradhan Vs State of Uttranchal and Another

Supreme Court Of India · (2013) 2 ACR 1712 : (2012) AIRSCW 5372 : (2013) 1 ALT(Cri) 467 : (2012) 10 JT 481 : (2012) 10 JT 478 : (2012) 9 SCALE 745 : (2012) 9 SCC 734 : (2013) 1 UC 11

Criminal Procedure Code, 1973 (CrPC) — Section 161, 228, 482Penal Code, 1860 (IPC) — Section 107, 306
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