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Supreme Court Of India judgments

59,848 judgments · page 840 of 2,993

Supreme Court25 Jul 2012Disposed Of

Rashid Kapadia Vs Medha Gadgil and Others

Supreme Court Of India · (2012) 7 JT 429 : (2012) 2 NCC 567 : (2012) 6 SCALE 624 : (2012) 11 SCC 745

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
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Supreme Court25 Jul 2012Disposed Of

Nihali Devi Vs State Govt. of NCT of Delhi and Another

Supreme Court Of India · (2013) 1 ALT(Cri) 376 : (2012) 3 BC 592 : (2012) 5 CTC 350 : (2012) 131 DRJ 1 : (2012) 6 JT 563 : (2012) MLJ(Cri) 664 : (2012) 2 NCC 379 : (2013) 169 PLR 161 : (2012) 6 SCALE 627 : (2012) 12 SCC 325

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court25 Jul 2012Dismissed

Manjit Singh Vs State of Rajasthan

Supreme Court Of India · (2012) 3 Crimes 192 : (2012) 6 JT 558 : (2012) MLJ(Cri) 778 : (2012) 6 SCALE 621 : (2012) 12 SCC 223

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court24 Jul 2012Allowed

Arumugam Vs State Rep. by Insp. of Police

Supreme Court Of India · (2012) CriLJ 4001 : (2012) 3 Crimes 157 : (2012) 4 JCC 2548 : (2012) 6 JT 546 : (2012) MLJ(Cri) 393 : (2012) 6 SCALE 567

Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 341
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Supreme Court24 Jul 2012Dismissed

Rampal Singh Vs State of U.P.

Supreme Court Of India · (2012) 8 ADJ 89 : (2012) AIRSCW 4211 : (2012) 3 CG.L.R.W. 72 : (2013) 115 CLT 339 : (2012) CriLJ 3765 : (2013) 1 Crimes 407 : (2012) 3 Crimes 183 : (2012) 3 JCC 2062 : (2012) 4 JLJR 395 : (2012) 7 JT 10 : (2012) MLJ(Cri) 665 : (2013) 1 RCR(Criminal) 363 :

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
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Supreme Court24 Jul 2012Partly Allowed

M. Sarvana @ K.D. Saravana Vs State of Karnataka

Supreme Court Of India · (2012) AIRSCW 4292 : (2013) 1 BomCR(Cri) 341 : (2012) CriLJ 3877 : (2013) 1 Crimes 371 : (2012) 3 Crimes 195 : (2012) 3 JCC 1880 : (2012) 6 JT 565 : (2012) 4 KarLJ 598 : (2012) MLJ(Cri) 786 : (2012) 2 NCC 446 : (2013) 1 RCR(Criminal) 399 : (2012) 6 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
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Supreme Court24 Jul 2012Dismissed

Shudhakar Vs State of M.P.

Supreme Court Of India · AIR 2012 SC 3265 : (2012) AIRSCW 4397 : (2012) CriLJ 3985 : (2012) 3 Crimes 171 : (2012) 3 GLH 128 : (2012) 4 JCC 2344 : (2012) 3 JLJ 72 : (2012) 4 JLJR 142 : (2012) 6 JT 610 : (2012) 3 MPJR 32 : (2012) 2 NCC 576 : (2012) 6 SCALE 587 : (2012) 7 SCC 569 :

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 32, 60Penal Code, 1860 (IPC) — Section 302
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Supreme Court23 Jul 2012Dismissed

Polamuri Chandra Sekhararao @ Chinna @ Babji Vs State of A.P.

Supreme Court Of India · AIR 2012 SC 3277 : (2012) AIRSCW 4326 : (2012) CriLJ 3978 : (2012) 3 Crimes 162 : (2012) 7 JT 21 : (2012) MLJ(Cri) 774 : (2012) 6 SCALE 561 : (2012) 7 SCC 706 : (2012) 5 Supreme 7

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court23 Jul 2012Disposed Of

State of Bihar and Another Vs Arvind Kumar and Another

Supreme Court Of India · (2012) ACR 3548 : (2012) CriLJ 3756 : (2012) 3 JCC 2007 : (2012) 4 JLJR 336 : (2012) 7 JT 27 : (2012) 4 PLJR 233 : (2012) 3 UC 1673

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Essential Commodities Act, 1955 — Section 10, 3, 6A, 6A(2), 6CPenal Code, 1860 (IPC) — Section 421, 424
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Supreme Court20 Jul 2012Dismissed

Jagroop Singh Vs State of Punjab

Supreme Court Of India · AIR 2012 SC 2600 : (2012) AIRSCW 4315 : (2012) 3 Crimes 147 : (2012) 3 JCC 2137 : (2012) 6 JT 519 : (2013) 1 RCR(Criminal) 516 : (2012) 6 SCALE 512 : (2012) 11 SCC 768 : (2012) 4 Supreme 612

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court20 Jul 2012Disposed Of

Jayrajsinh Digvijaysinh Rana Vs State of Gujarat and Another

Supreme Court Of India · (2012) BomCR(Cri) 607 : (2012) CriLJ 3900 : (2012) 3 Crimes 167 : (2013) 1 GLR 65 : (2012) 3 JCC 1943 : (2012) 4 JLJR 78 : (2012) 6 JT 504 : (2012) 3 KLJ 287 : (2012) 4 PLJR 53 : (2012) 6 SCALE 525 : (2012) 12 SCC 401 : (2012) 2 UC 1596

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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Supreme Court20 Jul 2012Dismissed

Bhau Ram Vs Janak Singh and Others

Supreme Court Of India · AIR 2012 SC 3023 : (2012) AIRSCW 4627 : (2012) 5 ALT 29 : (2012) 4 AWC 5067 : (2012) 5 CHN 52 : (2012) 4 CTC 675 : (2012) 7 JT 216 : (2012) 6 MhLj 758 : (2012) 6 MLJ 755 : (2012) 4 MPLJ 481 : (2013) 169 PLR 152 : (2012) 4 RCR(Civil) 571 : (2012) 4 RLW 337

Code Of Civil Procedure, 1908 — Section 151, Order 7, Order 23 Rule 1(3), Order 23 Rule 1(4)(b), Order 22 Rule 4, Order 7 Rule 11, Order 9 Rule 8, Order 9 Rule 8Himachal Pradesh Abolition Of Big Landed Estates And Land Reforms Act, 1953 & mdash; Section 11
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