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Supreme Court Of India judgments

59,848 judgments · page 829 of 2,993

Supreme Court27 Sept 2012Allowed

Abdul Rehman and Another Vs Mohd. Ruldu and Others

Supreme Court Of India · (2013) 1 ALD 1 : (2012) 6 ALT 41 : (2012) 6 AWC 5448 Supp : (2012) 6 AWC 5448 : (2013) 1 CDR 182 : (2013) 1 CHN 40 : (2013) 115 CLT 624 : (2012) 5 CTC 803 : (2012) 10 JT 97 : (2013) 1 LW 213 : (2012) 4 RCR(Civil) 481 : (2013) 1 RLW 29 : (2012) 9 SCALE 582

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151
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Supreme Court27 Sept 2012Dismissed

V.K. Sasikala Vs State rep. by Superintendent of Police

Supreme Court Of India · AIR 2013 SC 613 : (2013) 1 AJR 683 : (2013) CriLJ 177 : (2012) 9 JT 609 : (2013) 3 KarLJ 83 : (2012) 4 KLJ 570 : (2012) MLJ(Cri) 355 : (2013) 1 RCR(Criminal) 244 : (2012) 9 SCALE 488 : (2012) 9 SCC 771

Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 162, 162(1)Penal Code, 1860 (IPC) — Section 120B
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Supreme Court26 Sept 2012Disposed Of

MSR Leathers Vs S. Palaniappan and Another

Supreme Court Of India · (2013) 2 ABR 800 : (2013) 1 AKR 753 : (2013) 1 ALD(Cri) 611 : (2012) 3 ALT(Cri) 372 : (2012) 4 BC 272 : (2012) 6 BomCR 1 : (2012) BomCR(Cri) 289 : (2012) 3 CG.L.R.W. 259 : (2012) 110 CLA 370 : (2012) 175 CompCas 228 : (2013) CriLJ 1112 : (2012) 6 CTC 101

Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 142Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court26 Sept 2012Dismissed

State of Madhya Pradesh Vs Surendra Kori

Supreme Court Of India · (2013) 1 ALT(Cri) 478 : (2013) CriLJ 167 : (2013) 1 JLJ 112 : (2012) 10 JT 512 : (2013) 1 LW(Cri) 212 : (2012) 10 SCALE 3 : (2012) 10 SCC 155

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 139A
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Supreme Court26 Sept 2012Allowed

Ashrafkhan @ Babu Munnekhan Pathan Vs State of Gujarat State of Gujarat Vs Yusufkhan @ Laplap Khudadattkhan Pathan and Others

Supreme Court Of India · (2013) 1 ACR 921 : AIR 2013 SC 217 : (2013) CriLJ 226 : (2013) 2 GLR 1364 : (2012) 9 JT 661 : (2012) 5 KarLJ 353 : (2012) MLJ(Cri) 403 : (2012) 9 SCALE 413 : (2012) 11 SCC 606

Arms Act, 1959 — Section 25(1), 25(1A), 7Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 157, 465, 465(2)
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Supreme Court25 Sept 2012Dismissed

Avinash Sadashiv Bhosale (D) Thr. L.Rs.. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 ABR 190 : (2013) 1 AJR 139 : (2013) 1 AWC 387 : (2013) 1 BomCR 55 : (2013) 115 CLT 432 : (2012) 9 JT 585 : (2012) 9 JT 566 : (2013) 1 LLJ 1 : (2012) 9 SCALE 505 : (2012) 3 SLJ 392

Constitution of India, 1950 — Article 20(2)Penal Code, 1860 (IPC) — Section 120(B), 201, 304A, 338, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court25 Sept 2012Disposed Of

Tehri Hydro Dev. Corporation Ltd. and Another Vs Jai Prakash Asso. Ltd.

Supreme Court Of India · AIR 2013 SC 920 : (2013) 1 ALJ 115 : (2012) 6 ALT 45 : (2012) 4 ARBLR 88 : (2012) 6 AWC 5441 Supp : (2012) 6 AWC 5441 : (2013) 1 CDR 81 : (2013) 1 CHN 69 : (2013) 115 CLT 424 : (2012) 9 JT 418 : (2013) 1 RCR(Civil) 262 : (2012) 9 SCALE 433 : (2012) 12 SCC

Arbitration Act, 1940 — Section 29Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 37(3)
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