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Supreme Court Of India judgments

59,848 judgments · page 837 of 2,993

Supreme Court22 Aug 2012Dismissed

State of Haryana and Others Vs Vijay Singh and Others

Supreme Court Of India · AIR 2012 SC 2901 : (2012) AIRSCW 5444 : (2012) AIRSCW 4713 : (2012) 135 FLR 191 : (2012) 7 JT 577 : (2012) 7 JT 575 : (2013) LabIC 98 : (2012) 7 MLJ 49 : (2012) 7 SCALE 484 : (2012) 8 SCC 633 : (2012) 3 SLJ 435 : (2012) 6 Supreme 161

Constitution of India, 1950 — Article 229, 309, 73Haryana State Education School Cadre (Group C) Service Rules, 1998 — Rule 10, 11, 6, 6(1), 6(2)Punjab Educational Service Class-III (School Cadre) Rules, 1955 — Rule
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Supreme Court22 Aug 2012Allowed

R.S. Misra Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 4 AWC 5182 : (2012) 132 DRJ 19 : (2012) 135 FLR 158 : (2012) 7 JT 605 : (2012) 7 SCALE 510 : (2012) 8 SCC 558 : (2012) 3 SLJ 451

Administrative Tribunals Act, 1985 — Section 19
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Supreme Court21 Aug 2012Dismissed

People''s University Vs State of Madhya Pradesh and Another

Supreme Court Of India · AIR 2012 SC 2883 : (2012) AIRSCW 4752 : (2012) 6 AWC 5975 : (2012) 3 JLJ 292 : (2012) 7 JT 522 : (2012) 7 SCALE 544 : (2012) 9 SCC 714 : (2013) 1 SCT 382 : (2012) 5 Supreme 534

Constitution of India, 1950 — Article 136, 226High Court of Madhya Pradesh Rules, 2008 — Rule 2(7)Madhya Pradesh Niji Vishwa Vidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007 — Section 26, 26(1), 28, 28(1), 35
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Supreme Court21 Aug 2012Disposed Of

Vidur Impex and Traders Pvt. Ltd. and Others Vs Tosh Apartments Pvt. Ltd. and Others

Supreme Court Of India · AIR 2012 SC 2925 : (2012) AIRSCW 4677 : (2012) 6 ALT 10 : (2013) 1 CDR 35 : (2012) 4 CompLJ 433 : (2012) 132 DRJ 24 : (2012) 7 JT 531 : (2013) 1 MLJ 267 : (2012) 4 RCR(Civil) 308 : (2012) 7 SCALE 448 : (2012) 8 SCC 384 : (2012) 5 Supreme 557 : (2013) 1 WB

Arbitration and Conciliation Act, 1996 — Section 36Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 97, Order 22 Rule 10, Order 26 Rule 9Contract Act, 1872 — Section 23, 24<
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Supreme Court21 Aug 2012Disposed Of

Ghanshyam Dass Gupta Vs Makhan Lal

Supreme Court Of India · (2012) 5 ALLMR 907 : (2012) 5 ALT 36 : (2012) 4 AWC 5213 : (2012) 6 BomCR 230 : (2013) 1 CDR 62 : (2012) 6 CTC 213 : (2012) 132 DRJ 50 : (2012) 284 ELT 10 : (2012) 4 JCR 142 : (2012) 8 JT 199 : (2013) 1 MhLj 16 : (2013) 2 MPHT 4 : (2012) 3 MPJR 217 : (201

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1), Order 41 Rule 17
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Supreme Court21 Aug 2012Disposed Of

State of U.P. Vs Sanjay Kumar

Supreme Court Of India · (2012) 4 JLJR 370 : (2012) 2 NCC 741 : (2012) 8 SCALE 3 : (2012) 3 UC 1827

Constitution of India, 1950 — Article 142, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 164, 433, 433APenal Code, 1860 (IPC) — Section 302, 376
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Supreme Court17 Aug 2012dismissed

Michigan Rubber (India) Ltd. Vs The State of Karnataka and Others

Supreme Court Of India · AIR 2012 SC 2915 : (2012) AIRSCW 4727 : (2012) 4 BC 177 : (2012) 7 JT 446 : (2013) 4 KarLJ 231 : (2012) 5 LW 880 : (2013) 1 RCR(Civil) 202 : (2012) 7 SCALE 414 : (2012) 8 SCC 216

Central Motor Vehicles Rules, 1989 — Rule 50Constitution of India, 1950 — Article 14, 19, 19(1), 226Motor Vehicles Act, 1988 — Section 109(3)
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Supreme Court17 Aug 2012dismissed

Subhash Krishnan Vs State of Goa

Supreme Court Of India · AIR 2012 SC 3003 : (2012) AIRSCW 4699 : (2013) 1 ALD(Cri) 283 : (2012) BomCR(Cri) 529 : (2012) CriLJ 4369 : (2012) 7 JT 465 : (2013) 2 RCR(Criminal) 119 : (2012) 4 RLW 2953 : (2012) 7 SCALE 426 : (2012) 8 SCC 365

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 173, 302, 34, 340
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Supreme Court17 Aug 2012Disposed Of

K. Venkateshwarlu Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 2012 SC 2955 : (2012) AIRSCW 4747 : (2013) 1 ALD(Cri) 297 : (2012) BomCR(Cri) 488 : (2012) CriLJ 4388 : (2012) 4 JCC 2758 : (2012) 7 JT 392 : (2012) 2 NCC 662 : (2013) 1 RLW 176 : (2012) 7 SCALE 397 : (2012) 8 SCC 73 : (2012) 5 Supreme 412

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376
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Supreme Court17 Aug 2012Disposed Of

Kalu @ Amit Vs State of Haryana

Supreme Court Of India · AIR 2012 SC 3212 : (2012) AIRSCW 4605 : (2012) CriLJ 4244 : (2012) 4 JCC 2768 : (2012) 7 JT 417 : (2012) 2 NCC 643 : (2013) 1 RLW 332 : (2012) 7 SCALE 404 : (2012) 8 SCC 34 : (2012) 5 Supreme 424

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 15, 16, 16(1), 16(2)Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Aug 2012Allowed

Ranjan Dwivedi Vs C.B.I., Through the Director General

Supreme Court Of India · AIR 2012 SC 3217 : (2012) AIRSCW 4591 : (2012) 3 ALT(Cri) 333 : (2013) BomCR(Cri) 120 : (2012) CriLJ 4206 : (2012) 5 CTC 83 : (2012) 132 DRJ 53 : (2012) 4 JLJR 128 : (2012) 7 JT 557 : (2012) 4 PLJR 77 : (2012) 4 RCR(Criminal) 880 : (2012) 7 SCALE 382 : (2

Constitution of India, 1950 — Article 141, 142, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 227, 258, 309, 311, 313Limitation Act, 1963 — Article 114, 115, 131, 132
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Supreme Court17 Aug 2012Dismissed

Chandi Prasad Uniyal and Others Vs State of Uttarakhand and Others

Supreme Court Of India · AIR 2012 SC 2951 : (2012) AIRSCW 4742 : (2012) 5 AWC 5320 : (2012) 135 FLR 161 : (2012) 4 JCR 144 : (2012) 4 JLJR 93 : (2012) 7 JT 460 : (2012) 5 LW 713 : (2012) 6 MhLj 498 : (2012) 4 MPLJ 495 : (2013) 169 PLR 148 : (2012) 7 SCALE 376 : (2012) 8 SCC 417 :

Constitution of India, 1950 — Article 136
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Supreme Court17 Aug 2012Disposed Of

State of Rajasthan Vs Dr. Rajkumar Agarwal and Another

Supreme Court Of India · AIR 2013 SC 847 : (2012) AIRSCW 5362 : (2013) 115 CLT 360 : (2012) CriLJ 4754 : (2012) 4 JCC 2763 : (2012) 7 JT 441 : (2012) 5 MPHT 138 : (2013) 2 RLW 1475 : (2012) 7 SCALE 442 : (2012) 8 SCC 616 : (2012) 5 Supreme 431 : (2012) 3 WLN 75

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Prevention of Corruption Act, 1988 — Section 13(1)(d)(2), 7
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Supreme Court16 Aug 2012Allowed

Pathan Hussain Basha Vs State of A.P.

Supreme Court Of India · AIR 2012 SC 3205 : (2012) AIRSCW 4584 : (2013) 115 CLT 170 : (2012) CriLJ 4230 : (2012) 4 JCC 2532 : (2012) 7 JT 432 : (2012) 7 SCALE 346 : (2012) 8 SCC 594 : (2012) 5 Supreme 440

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 113B, 2, 4
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Supreme Court16 Aug 2012Partly Allowed

Raju Jhurani Vs M/s Germinda Pvt. Ltd.

Supreme Court Of India · AIR 2012 SC 3191 : (2012) AIRSCW 4616 : (2012) 6 BomCR 191 : (2013) 1 CDR 58 : (2012) 5 CHN 171 : (2012) 110 CLA 194 : (2013) 115 CLT 20 : (2013) 176 CompCas 1 : (2012) 4 JLJR 222 : (2012) 7 JT 388 : (2012) 4 PLJR 136 : (2012) 4 RCR(Civil) 949 : (2012) 2

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 433, 434, 439West Bengal Premises Tenancy Act, 1956 — Section 13(6), 17
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