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Supreme Court Of India judgments

59,848 judgments · page 838 of 2,993

Supreme Court16 Aug 2012Dismissed

Ravi Kapur Vs State of Rajasthan

Supreme Court Of India · AIR 2012 SC 2986 : (2012) AIRSCW 4659 : (2013) 1 ALD(Cri) 303 : (2013) 1 ALT(Cri) 346 : (2013) 115 CLT 180 : (2012) CriLJ 4403 : (2012) 7 JT 480 : (2012) 4 RLW 3597 : (2012) 7 SCALE 354 : (2012) 9 SCC 284 : (2012) 5 Supreme 497

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Motor Vehicles Act, 1988 — Section 133, 184
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Supreme Court09 Aug 2012Dismissed

Rajoo @ Ramakant Vs The State of Madhya Pradesh

Supreme Court Of India · (2012) ACR 2369 : AIR 2012 SC 3034 : (2013) 1 ALT(Cri) 445 : (2013) BomCR(Cri) 137 : (2012) CriLJ 4343 : (2012) 3 JLJ 125 : (2012) 4 JLJR 226 : (2012) 7 JT 328 : (2012) 4 PLJR 139 : (2012) 4 RLW 3397 : (2012) 8 SCC 553

Constitution of India, 1950 — Article 21, 39ALegal Services Authorities Act, 1987 — Section 12, 13
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Supreme Court09 Aug 2012Allowed

Cantonment Board, Jammu and Others Vs Jagat Pal Singh Cheema

Supreme Court Of India · AIR 2012 SC 3139 : (2012) AIRSCW 4466 : (2012) 6 AWC 5969 Supp : (2012) 6 AWC 5969 : (2012) 7 JT 233 : (2013) 1 RCR(Civil) 714 : (2012) 8 SCC 189 : (2013) 1 SCT 530 : (2012) 3 SLJ 326 : (2012) 5 Supreme 545

Cantonments Act, 1924 — Section 51, 51(1), 52, 52(1), 52(2)
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Supreme Court09 Aug 2012Dismissed

Phool Kumari Vs Office of the Superintendent Central Jail, Tihar, New Delhi and Another

Supreme Court Of India · (2012) ACR 2372 : AIR 2012 SC 3198 : (2012) AIRSCW 4611 : (2013) 115 CLT 333 : (2012) CriLJ 4261 : (2012) 7 JT 220 : (2012) 8 SCC 183 : (2012) 5 Supreme 385

Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Prisons (Transfer of Prisoners, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988 — Rule 2, 43, 45Delhi Prisons Act, 2000 — Section 35, 36<
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Supreme Court09 Aug 2012Allowed

Kavita Solunke Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2012 SC 3016 : (2012) AIRSCW 4472 : (2012) 5 AWC 4390 : (2012) 6 BomCR 234 : (2012) 7 JT 319 : (2012) 7 SCALE 316 : (2012) 8 SCC 430 : (2012) 3 SLJ 317 : (2012) 5 Supreme 517

Constitution of India, 1950 — Article 136, 341, 342Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9
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Supreme Court09 Aug 2012Allowed

Saeed Zakir Hussain Malik Vs State of Maharashtra and Others

Supreme Court Of India · (2012) ACR 2399 : AIR 2012 SC 3235 : (2012) AIRSCW 4449 : (2013) BomCR(Cri) 146 : (2012) CriLJ 4297 : (2012) 5 CTC 793 : (2012) 193 ECR 1 : (2012) 4 JCC 2541 : (2012) 7 JT 225 : (2012) 3 KLJ 468 : (2012) 2 NCC 715 : (2012) 8 SCC 233 : (2012) 5 Supreme 477

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 22(5)
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Supreme Court08 Aug 2012Dismissed

Rattan Lal (since deceased) through His Legal Representatives Vs S.N. Bhalla and Others

Supreme Court Of India · AIR 2012 SC 3094 : (2012) AIRSCW 5333 : (2012) AIRSCW 4543 : (2012) 4 AWC 5197 : (2012) 5 CHN 56 : (2013) 115 CLT 827 : (2012) 7 JT 380 : (2012) 6 MhLj 761 : (2012) 4 MPLJ 601 : (2013) 169 PLR 155 : (2012) 4 RCR(Civil) 283 : (2012) 7 SCALE 257 : (2012) 8

Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 14(1), 20
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Supreme Court08 Aug 2012Allowed

R.C. Chandel Vs High Court of M.P. and Another

Supreme Court Of India · AIR 2012 SC 2962 : (2012) AIRSCW 4759 : (2012) 5 ALLMR 486 : (2012) 5 ALT 17 : (2012) 5 AWC 4367 : (2012) 4 JCR 170 : (2012) 3 JLJ 245 : (2013) 1 JLJR 368 : (2012) 7 JT 332 : (2013) 1 MhLj 503 : (2012) 7 MLJ 78 : (2012) 3 MPJR 287 : (2013) MPLJ 261 : (201

Constitution of India, 1950 — Article 136, 235Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)Madhya Pradesh District and Sessions Judges (Death-cum-Retirement Benefits) Rules, 1964 — Rule 1A
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Supreme Court07 Aug 2012Allowed

Rai Sandeep @ Deepu Vs State of NCT of Delhi

Supreme Court Of India · (2012) ACR 2406 : AIR 2012 SC 3157 : (2012) AIRSCW 4456 : (2013) 115 CLT 25 : (2012) CriLJ 4119 : (2012) 191 DLT 439 : (2012) 131 DRJ 3 : (2012) 4 JLJR 377 : (2012) 7 JT 240 : (2012) 2 NCC 533 : (2012) 4 RLW 3250 : (2012) 7 SCALE 188 : (2012) 8 SCC 21 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 376(2)
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Supreme Court06 Aug 2012Dismissed

Cicily Kallarackal Vs Vehicle Factory

Supreme Court Of India · (2012) 5 AWC 4398 : (2012) 6 CTC 217 : (2012) 7 JT 426 : (2012) 3 KLJ 850 : (2012) 4 KLT 46 : (2012) 5 LW 912 : (2013) 169 PLR 571 : (2012) 4 RCR(Civil) 901 : (2012) 7 SCALE 328 : (2012) 8 SCC 524 : (2013) 1 WBLR 388

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 27A(1)
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Supreme Court03 Aug 2012Dismissed

Dr. Mehmood Nayyar Azam Vs State of Chattisgarh and Others

Supreme Court Of India · (2012) ACJ 2239 : AIR 2012 SC 2573 : (2012) AIRSCW 4122 : (2013) 3 AJR 218 : (2012) 5 AWC 4353 : (2012) 5 CHN 202 : (2013) 115 CLT 230 : (2012) CriLJ 3934 : (2012) 4 CTC 781 : (2012) 7 JT 178 : (2012) 7 SCALE 104 : (2012) 8 SCC 1 : (2012) 5 Supreme 370

Chhattisgarh Police Regulations — Regulation 737, 92Constitution of India, 1950 — Article 20(3), 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 110, 116
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Supreme Court03 Aug 2012Dismissed

Dayal Singh and Others Vs State of Uttaranchal

Supreme Court Of India · (2012) ACR 2377 : AIR 2012 SC 3046 : (2012) AIRSCW 5243 : (2012) AIRSCW 4488 : (2012) 3 ALT(Cri) 203 : (2012) CriLJ 4323 : (2012) 7 JT 353 : (2012) 7 SCALE 165 : (2012) 8 SCC 263 : (2012) 6 Supreme 722 : (2012) 5 Supreme 260 : (2013) 1 UC 264

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34
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