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Supreme Court Of India judgments

59,848 judgments · page 851 of 2,993

Supreme Court03 Apr 2012Disposed Of

Yogendra Pratap Singh Vs Savitri Pandey and Another

Supreme Court Of India · (2012) 2 ACR 1520 : AIR 2012 SC 2508 : (2012) AIRSCW 2482 : (2012) 2 ALD 874 : (2012) 2 ALD(Cri) 874 : (2012) 2 BC 520 : (2012) 4 BomCR 675 : (2012) 2 CompLJ 463 : (2012) CriLJ 2336 : (2012) 3 CTC 403 : (2012) 4 KarLJ 617 : (2012) 2 NCC 107 : (2012) 3 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court03 Apr 2012Disposed Of

Modern Dental College and Research Centre and Others Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 2012 SC 1266 : (2012) AIRSCW 2757 : (2012) 4 AWC 3482 : (2012) 1 GLH 851 : (2012) 4 JCR 32 : (2012) 2 JLJR 260 : (2012) 3 LW 310 : (2012) 2 PLJR 379 : (2012) 4 SCALE 134 : (2012) 3 SLJ 1 : (2012) 3 Supreme 33

Constitution of India, 1950 — Article 19(6), 30(1)Madhya Pradesh Private Medical and Dental Under Graduate Course Entrance Examination Rules, 2011 — Rule 5, 8
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Supreme Court03 Apr 2012Allowed

Kesri Commissariat and Others Vs Ministry of Food and Civil Supplies, Govt. of Maharashtra, Mumbai and Another

Supreme Court Of India · AIR 2012 SC 1271 : (2012) AIRSCW 2748 : (2012) 3 BomCR 19 : (2012) 3 CHN 126 : (2012) 4 LW 797 : (2012) 1 RCR(Rent) 304 : (2012) 4 SCALE 124 : (2012) 2 Supreme 632

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(2), 4, 4(1), 4(4)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1), 80Constitution of India, 1950 — Article 136, 14, 227
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Supreme Court02 Apr 2012Allowed

State of Kerala and Another Vs P.V. Mathew (Dead) by L.Rs.

Supreme Court Of India · AIR 2012 SC 1502 : (2012) AIRSCW 2786 : (2012) 3 CHN 163 : (2012) 3 CTC 749 : (2012) 4 JCR 54 : (2012) 2 JLJR 303 : (2012) 4 MLJ 309 : (2012) 4 SCALE 118 : (2012) 4 SCC 457 : (2012) 2 Supreme 644

Kerala Forest Act, 1961 — Section 2, 52, 52(1), 53, 55
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Supreme Court02 Apr 2012Allowed

Jegannathan Vs Raju Sigamani and Another

Supreme Court Of India · AIR 2013 SC 3788 : (2012) 3 ALLMR 441 : (2012) 3 ALT 54 : (2012) 3 AWC 3037 : (2012) 4 BomCR 28 : (2012) 3 CHN 137 : (2012) 114 CLT 833 : (2012) 3 CTC 410 : (2012) 2 JCR 235 : (2012) 2 JLJR 247 : (2012) 4 MLJ 314 : (2012) 3 MPLJ 502 : (2012) 2 PLJR 302 :

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 43 Rule 1, 100
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Supreme Court30 Mar 2012Dismissed

R. Mohajan and Others Vs Shefali Sengupta and Others

Supreme Court Of India · (2012) AIRSCW 2120 : (2012) 4 AWC 3769 : (2012) 4 JCR 37 : (2012) 2 JLJR 271 : (2012) 2 PLJR 391 : (2012) 4 SCALE 84 : (2012) 4 SCC 761 : (2012) 2 SLJ 34 : (2012) 2 Supreme 580

Administrative Tribunals Act, 1985 — Section 14(1), 17, 30Constitution of India, 1950 — Article 136, 215, 226, 227, 323AContempt of Courts Act, 1971 — Section 19
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Supreme Court30 Mar 2012Disposed Of

Pushpa Sahakari Avas Samiti Ltd. Vs Gangotri Sahakari Avas S. Ltd. and Others

Supreme Court Of India · AIR 2012 SC 1788 : (2012) AIRSCW 2186 : (2013) 1 AJR 796 : (2012) 4 ALD 22 : (2012) 4 ALT 37 : (2012) 4 AWC 3628 : (2012) 5 BomCR 162 : (2013) 115 CLT 136 : (2012) 4 MLJ 341 : (2012) 3 MPLJ 495 : (2012) 1 RCR(Rent) 312 : (2012) 4 SCALE 93 : (2012) 4 SCC 7

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47Criminal Procedure Code, 1973 (CrPC) — Section 417(3), 417(4)Haryana General Sales Tax Act, 1973 — Section 39(5)
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Supreme Court30 Mar 2012Dismissed

Shobhan Singh Khanka Vs The State of Jharkhand

Supreme Court Of India · (2012) ACR 1879 : (2012) AIRSCW 2366 : (2013) 1 AJR 609 : (2012) BomCR(Cri) 456 : (2012) CriLJ 2213 : (2012) 2 JCC 1396 : (2012) 2 JCR 273 : (2012) 2 JLJR 282 : (2012) 2 PLJR 401 : (2012) 4 SCALE 78 : (2012) 4 SCC 684 : (2012) 2 SLJ 1 : (2012) 2 Supreme 5

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 423Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court30 Mar 2012Disposed Of

State of Jharkhand and Others Vs K.N. Farms and Industries (P) Ltd.

Supreme Court Of India · (2012) AIRSCW 2392 : (2013) 1 AJR 631 : (2012) 4 AWC 3777 : (2012) 3 JCR 22 : (2012) 2 JLJR 265 : (2012) 2 PLJR 385 : (2012) 4 SCALE 142 : (2012) 5 SCC 297

Bihar Land Reforms Act, 1950 — Section 4Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 23(1), 4, 6
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Supreme Court30 Mar 2012Dismissed

Rameshkumar Agarwal Vs Rajmala Exports Pvt. Ltd. and Others

Supreme Court Of India · AIR 2012 SC 1887 : (2012) AIRSCW 2257 : (2012) 4 ALD 67 : (2012) 4 ALT 1 : (2012) 4 AWC 3624 : (2012) 4 BomCR 95 : (2012) 2 CHN 167 Supp : (2012) 3 JCR 28 : (2012) 2 JLJR 388 : (2012) 4 MLJ 326 : (2012) 3 PLJR 4 : (2012) 4 SCALE 73 : (2012) 5 SCC 337 : (2

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 2(2), Order 6 Rule 2(3)
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Supreme Court27 Mar 2012Allowed

Narsing Prasad Vs Anil Kumar Jain and Others

Supreme Court Of India · AIR 2012 SC 1569 : (2012) AIRSCW 2784 : (2012) 4 AWC 3766 : (2012) 133 FLR 400 : (2012) 2 JCR 237 : (2012) 4 SCC 642 : (2012) 2 SLJ 250 : (2012) 3 Supreme 78

Constitution of India, 1950 — Article 136Uttar Pradesh Avas Evam Vikas Prishad (Appointment and Conditions of Service of Chief Engineer) Regulations, 1990 — Regulation 11, 7, 8
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