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Supreme Court Of India judgments

59,848 judgments · page 844 of 2,993

Supreme Court29 May 2012Dismissed

Jugendra Singh Vs State of U.P.

Supreme Court Of India · (2012) 3 ACR 3019 : AIR 2012 SC 2254 : (2012) AIRSCW 3170 : (2012) 2 ALD(Cri) 379 : (2012) 3 ALT(Cri) 80 : (2012) CriLJ 3005 : (2012) 2 GLH 284 : (2012) 3 JCC 2218 : (2012) 3 JLJR 189 : (2012) MLJ(Cri) 698 : (2012) 3 PLJR 249 : (2012) 5 SCALE 691 : (2012)

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 376, 511
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Supreme Court29 May 2012Dismissed

Narendra Champaklal Trivedi Vs State of Gujarat

Supreme Court Of India · (2012) 3 ACR 3029 : AIR 2012 SC 2263 : (2012) AIRSCW 3185 : (2012) 2 ALD(Cri) 389 : (2012) CriLJ 3025 : (2012) 3 CTC 861 : (2013) 1 GLR 1 : (2012) 3 JLJR 95 : (2012) MLJ(Cri) 809 : (2012) 3 PLJR 144 : (2012) 5 SCALE 683 : (2012) 7 SCC 80 : (2012) 4 Suprem

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 7
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Supreme Court28 May 2012Allowed

State of Uttarakhand and Another Vs Umakant Joshi Sudhir Chandra Nautiyal Vs Umakant Joshi and Others

Supreme Court Of India · (2012) AIRSCW 5485 : (2012) AIRSCW 3377 : (2012) 6 AWC 6292 Supp : (2012) 6 AWC 6292 : (2012) 134 FLR 16 : (2012) 3 JCR 224 : (2013) 1 JLJR 81 : (2013) 1 PLJR 99 : (2012) 5 SCALE 727 : (2012) 11 SCC 164 : (2013) 1 SCC(L&S) 36 : (2012) 3 SLJ 428 : (2012) 4

Civil Services (Classification, Control and Appeal) Rules — Rule 18, 39, 40, 41Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 3, 73, 73(1), 73(2), 74
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Supreme Court25 May 2012Dismissed

Mukut Bihari and Another Vs State of Rajasthan

Supreme Court Of India · (2012) 3 ACR 3014 : AIR 2012 SC 2270 : (2012) AIRSCW 3474 : (2012) 2 ALD(Cri) 641 : (2012) 3 ALT(Cri) 327 : (2012) CriLJ 3370 : (2012) 3 JLJR 161 : (2012) MLJ(Cri) 716 : (2012) 3 PLJR 186 : (2012) 5 SCALE 651 : (2012) 11 SCC 642 : (2013) 1 SCC(L&S) 136 :

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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Supreme Court25 May 2012Dismissed

Vijay Kumar Kaul and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 2274 : (2012) AIRSCW 3277 : (2012) 131 DRJ 27 : (2012) 134 FLR 8 : (2012) 3 JCR 230 : (2012) 3 JLJR 314 : (2012) 4 PLJR 34 : (2012) 5 SCALE 665 : (2012) 7 SCC 610 : (2012) 3 SLJ 242 : (2012) 4 Supreme 97

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 141Constitution of India, 1950 — Article 14, 16, 226, 227
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Supreme Court25 May 2012Allowed

Narender Kumar Vs State (NCT of Delhi)

Supreme Court Of India · (2012) ACR 3007 : AIR 2012 SC 2281 : (2012) AIRSCW 3391 : (2012) 2 ALD(Cri) 631 : (2012) 3 ALT(Cri) 312 : (2012) CriLJ 3033 : (2012) 190 DLT 1 : (2012) 131 DRJ 37 : (2012) 3 JCC 1888 : (2012) 3 JLJR 129 : (2012) MLJ(Cri) 707 : (2012) 2 NCC 392 : (2012) 3

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 53, 54Penal Code, 1860 (IPC) — Section 376
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Supreme Court24 May 2012Dismissed

Ram Kishun and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2012 SC 2288 : (2012) AIRSCW 3491 : (2012) 5 ALT 39 : (2012) 4 AWC 4067 : (2012) 4 RCR(Civil) 337 : (2012) 4 RLW 3635 : (2012) 5 SCALE 673 : (2012) 11 SCC 511

Contract Act, 1872 — Section 128, 146
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Supreme Court23 May 2012dismissed

Union of India (UOI) and Another Vs Shashank Goswami and Another

Supreme Court Of India · AIR 2012 SC 2294 : (2012) AIRSCW 3257 : (2012) 5 AWC 4734 : (2012) 3 CGLJ 613 : (2012) 3 JCR 237 : (2012) 3 JLJR 102 : (2012) 3 PLJR 151 : (2012) 3 RLW 2105 : (2012) 5 SCALE 740 : (2012) 11 SCC 307 : (2013) 1 SCC(L&S) 51 : (2012) 3 SLJ 218 : (2012) 4 Supr

Constitution of India, 1950 — Article 14, 16
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Supreme Court22 May 2012Dismissed

Smt. Badami (Deceased) By her L.Rs. Vs Bhali

Supreme Court Of India · AIR 2012 SC 2858 : (2012) AIRSCW 3560 : (2012) 4 AWC 4058 : (2012) 3 CTC 850 : (2012) 4 JLJR 25 : (2012) 4 LW 553 : (2012) 6 MLJ 745 : (2012) 4 PLJR 25 : (2013) 1 RCR(Civil) 821 : (2012) 5 SCALE 715 : (2012) 11 SCC 574

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5), Order 15 Rule 1, Order 15 Rule 1, Order 4 Rule 1Constitution of India, 1950 — Article 136Registration Act, 1908 — Section 17(1), 17(2), 21
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Supreme Court22 May 2012Partly Allowed

Rohtash Vs State of Haryana

Supreme Court Of India · (2012) ACR 3002 : AIR 2012 SC 2297 : (2012) AIRSCW 3318 : (2012) 2 ALD(Cri) 340 : (2012) CriLJ 3189 : (2012) 4 JLJR 97 : (2012) 2 NCC 308 : (2012) 4 RLW 3745 : (2012) 5 SCALE 578 : (2012) 6 SCC 589 : (2012) 4 Supreme 88 : (2012) 2 UC 1310

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 304, 304B, 498A
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Supreme Court21 May 2012Dismissed

Union of India (UOI) and Others Vs S. Srinivasan

Supreme Court Of India · (2012) 281 ELT 3 : (2012) 4 LW 567 : (2012) 5 SCALE 702 : (2012) 7 SCC 683 : (2012) 114 SCL 441 : (2012) 3 SLJ 250

Advocates Act, 1961 — Section 2Appellate Tribunal for Foreign Exchange (Recruitment, Salary and Allowances and Other Conditions of Service of Chairperson and Members) Rules, 2000 — Rule 2(1), 49, 5Central Electricity Regu
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Supreme Court21 May 2012Dismissed

State of Rajasthan Vs Darshan Singh @ Darshan Lal

Supreme Court Of India · (2012) ACR 2569 : AIR 2012 SC 1973 : (2012) AIRSCW 3036 : (2012) 2 ALD 858 : (2012) 2 ALD(Cri) 858 : (2012) CriLJ 2908 : (2012) 2 GLH 366 : (2012) 3 JLJR 37 : (2012) 3 PLJR 137 : (2012) 3 RCR(Civil) 152 : (2012) 2 RCR(Criminal) 987 : (2012) 3 RLW 2066 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 119, 3Oaths Act, 1969 — Section 4, 5, 7
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Supreme Court21 May 2012Dismissed

Ramesh Harijan Vs State of U.P.

Supreme Court Of India · (2012) ACR 2993 : AIR 2012 SC 1979 : (2012) AIRSCW 2990 : (2012) 2 ALD(Cri) 819 : (2013) 2 ALT(Cri) 378 : (2012) CriLJ 2914 : (2012) 3 JLJR 29 : (2012) 5 SCALE 561 : (2012) 5 SCC 777 : (2012) 4 Supreme 121 : (2012) 2 UC 1331

Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court18 May 2012Disposed Of

State of Rajasthan Vs Vinod Kumar

Supreme Court Of India · (2012) ACR 2562 : AIR 2012 SC 2301 : (2012) 2 ALD(Cri) 370 : (2012) CriLJ 2999 : (2012) 2 JCC 1482 : (2012) 3 JLJR 1 : (2012) 2 NCC 161 : (2012) 3 PLJR 121 : (2012) 5 SCALE 634 : (2012) 6 SCC 770 : (2012) 2 UC 1359

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 376, 376(1), 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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Supreme Court17 May 2012Allowed

Amar Pal Singh Vs State of U.P. and Another

Supreme Court Of India · (2012) ACR 2549 : AIR 2012 SC 1995 : (2012) AIRSCW 2964 : (2012) 2 ALD(Cri) 610 : (2012) CriLJ 2921 : (2012) 2 GLH 273 : (2012) 2 JCC 1474 : (2012) 3 JLJR 198 : (2012) MLJ(Cri) 853 : (2012) 3 PLJR 220 : (2012) 4 RLW 2972 : (2012) 5 SCALE 642 : (2012) 6 SC

Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
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Supreme Court17 May 2012Allowed

Huidrom Konungjao Singh Vs State of Manipur and Others

Supreme Court Of India · (2012) ACR 2557 : AIR 2012 SC 2002 : (2012) AIRSCW 3043 : (2012) CriLJ 2935 : (2012) 2 GLD 656 : (2012) 5 GLT 23 : (2012) MLJ(Cri) 794 : (2012) 2 NCC 270 : (2012) 5 SCALE 628 : (2012) 7 SCC 181 : (2012) 4 Supreme 151 : (2012) 2 UC 1375

Arms Act, 1959 — Section 25(1)(c), 25(1)(A)National Security Act, 1980 — Section 3(2)Indian Penal Code, 1860 — Section 302
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