Supreme Court Of India Judgments

Supreme Court14 Feb 2012Allowed

Bonanzo Engineering and Chemical Private Limited Vs Commissioner of Central Excise

Supreme Court Of India · (2012) 191 ECR 1 : (2012) 277 ELT 145 : (2012) 6 JT 30 : (2013) 75 KarLJ 369 : (2012) 3 SCALE 43 : (2012) 4 SCC 771

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 5A(1)

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Supreme Court14 Feb 2012Dismissed

Anil Kumar Gupta Vs State of Bihar and Others

Supreme Court Of India · (2012) 2 SCALE 644 : (2012) 12 SCC 443

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 12, 16, 17, 22

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Supreme Court14 Feb 2012Dismissed

Keihin Penalfa Ltd. Vs Commnr. of Customs and Another

Supreme Court Of India · (2012) 190 ECR 182 : (2012) 278 ELT 578 : (2012) 3 SCC 318

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Supreme Court13 Feb 2012Disposed Of

T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 1254 : (2012) 4 ALD 47 : (2012) 2 AWC 2037 : (2012) 3 CHN 90 Supp : (2012) 114 CLT 71 : (2012) 2 EFLT 706 : (2012) 4 LW 777 : (2012) 267 MLJ 137 : (2012) 2 SCALE 534 : (2012) 3 SCC 277

Constitution of India, 1950 — Article 48A, 51AWild Life (Protection) Act, 1972 — Section 11, 12, 18, 36A, 8

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Supreme Court13 Feb 2012Disposed Of

Commissioner of Central Excise, Faridabad Vs Food and Healthcare Specialities and Another

Supreme Court Of India · (2012) AIRSCW 1523 : (2012) 190 ECR 99 : (2012) 277 ELT 3 : (2012) 2 SCALE 426 : (2012) 11 SCC 290

Central Excise Rules, 1944 — Rule 173Q, 209ACentral Excise Rules, 2001 — Rule 25(1), 26, 9(2)Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 11, 6

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Supreme Court10 Feb 2012Allowed

Commissioner of C. Ex. and Customs, Nasik Vs Rajmal Lakhichand

Supreme Court Of India · (2012) 278 ELT 577

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Supreme Court10 Feb 2012Dismissed

Lokesh Shivakumar Vs State of Karnataka

Supreme Court Of India · (2012) 1 ACR 674 : AIR 2012 SC 956 : (2012) AIRSCW 1417 : (2012) 2 ALD(Cri) 460 : (2012) CriLJ 1625 : (2012) 1 JLJR 613 : (2012) 2 JT 357 : (2013) 3 KarLJ 298 : (2012) 1 NCC 540 : (2012) 1 RCR(Criminal) 939 : (2012) 3 RLW 2364 : (2012) 2 SCALE 420 : (2012

Penal Code, 1860 (IPC) — Section 302, 304, 307, 34

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Supreme Court10 Feb 2012Disposed Of

New India Assurance Company Ltd. Vs Yogesh Devi and Others

Supreme Court Of India · (2012) ACJ 702 : AIR 2012 SC 945 : (2012) AIRSCW 1519 : (2013) 1 AJR 470 : (2012) 4 ALD 101 : (2012) 3 ALLMR 460 : (2012) 2 AWC 1726 : (2012) 114 CLT 305 : (2012) 2 JCR 142 : (2012) 2 JT 265 : (2012) 2 SCALE 409 : (2012) 3 SCC 613 : (2012) 2 Supreme 284 :

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Supreme Court10 Feb 2012Dismissed

Dipak Shubhashchandra Mehta Vs C.B.I. and Another

Supreme Court Of India · (2012) 1 ACR 666 : AIR 2012 SC 949 : (2012) AIRSCW 1436 : (2013) 1 ALT(Cri) 390 : (2012) BomCR(Cri) 728 : (2012) 1 CGBCLJ 346 : (2012) 170 CompCas 244 : (2012) CriLJ 1664 : (2012) 2 GLR 1512 : (2012) 1 JCC 757 : (2012) 1 JLJR 606 : (2012) 1 LW(Cri) 653 :

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 239, 439Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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Supreme Court10 Feb 2012Allowed

Sidaramappa Kashinath Lingshetti Vs Mishrilal Ramjivan Sarda (D) through L.Rs.

Supreme Court Of India · (2012) 02 SC CK 0007

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Supreme Court09 Feb 2012Allowed

Commissioner of C. Ex., Mumbai-III Vs Tikitar Industries

Supreme Court Of India · (2012) 192 ECR 1 : (2012) 277 ELT 149 : (2012) 11 SCC 639

Central Excise Rules, 1944 — Rule 173G

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Supreme Court09 Feb 2012Dismissed

Mahindra Nath Das Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 SCALE 533

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 302

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Supreme Court09 Feb 2012Allowed

P.R. Narahari Rao Vs State of Kerala and Others

Supreme Court Of India · (2012) 2 SCALE 515 : (2012) 12 SCC 451

Constitution of India, 1950 — Article 14, 226Kerala Building Rules, 1984 — Rule 5, 5AKerala Municipal Corporation Act, 1961 — Section 263A

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Supreme Court09 Feb 2012Allowed

Union of India (UOI) Vs Chairman, U.P. State Electricity Board and Others U.P. Power Corporation Ltd. and Others Vs Railway Board and Others

Supreme Court Of India · AIR 2012 SC 960 : (2012) AIRSCW 1556 : (2012) 2 AWC 1101 : (2012) ELR 283 : (2012) 7 MLJ 92 : (2012) 2 SCALE 415 : (2012) 3 SCC 329 : (2012) 2 Supreme 315

Electricity Act, 1910 — Section 27D, 27D(4)Electricity Act, 2003 — Section 10(2), 12, 14, 173Railways Act, 1989 — Section 11

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Supreme Court08 Feb 2012Dismissed

Sriniwas Cable Components Vs State of M.P.

Supreme Court Of India · (2012) 279 ELT 166 : (2012) 10 SCC 421

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Supreme Court08 Feb 2012Dismissed

Topman Exports Vs Commissioner of Income Tax, Mumbai

Supreme Court Of India · (2012) AIRSCW 1530 : (2012) 247 CTR 353 : (2012) 277 ELT 10 : (2012) 342 ITR 49 : (2012) 2 SCALE 382 : (2012) 3 SCC 593 : (2012) 2 Supreme 175 : (2012) 205 TAXMAN 119 : (2012) 1 UJ 595

Constitution of India, 1950 — Article 136Foreign Trade (Development and Regulation) Act, 1992 — Section 5Income Tax Act, 1961 — Section 260A, 28, 80HHC, 80HHC(3)

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Supreme Court08 Feb 2012Dismissed

Vikas Kalra Vs The Commissioner of Income Tax-VIII, New Delhi

Supreme Court Of India · (2012) AIRSCW 2836 : (2012) 247 CTR 382 : (2012) 345 ITR 557 : (2012) 2 SCALE 372 : (2012) 3 SCC 611 : (2012) 2 Supreme 383 : (2012) 205 TAXMAN 135

Income Tax Act, 1961 — Section 28, 80HHC

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Supreme Court08 Feb 2012Dismissed

ACG Associated Capsules Pvt. Ltd. (Formerly Associated Capsules Pvt. Ltd.) Vs The Commissioner of Income Tax, Central-IV, Mumbai The Commissioner of Income Tax, New Delhi Vs Bharat Rasayan Limited

Supreme Court Of India · (2012) AIRSCW 2276 : (2012) 247 CTR 372 : (2012) 343 ITR 89 : (2012) 2 JT 362 : (2012) 2 KLT 60 SN : (2012) 2 SCALE 374 : (2012) 3 SCC 321 : (2012) 205 TAXMAN 136

Income Tax Act, 1961 — Section 28, 29, 30, 31, 32

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Supreme Court07 Feb 2012Allowed

Ashok Kumar Vs District Magistrate, Basti and Another

Supreme Court Of India · (2012) 113 CLT 1100 : (2012) 7 JT 634 : (2012) 4 MhLj 587 : (2012) 3 SCALE 40 : (2012) 3 SCC 311 : (2012) 2 SLJ 17

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Supreme Court07 Feb 2012Allowed

National Campaign Committee for Central Legislation on Construction Labour Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 BomCR 70 : (2012) 114 CLT 86 : (2012) 133 FLR 10 : (2012) 2 JCR 1 : (2012) 2 LLJ 545 : (2012) 2 SCALE 359 : (2012) 2 SLJ 471

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 24, 25, 26, 27, 60

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