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Supreme Court Of India judgments

59,848 judgments · page 866 of 2,993

Supreme Court16 Dec 2011Allowed

GRIDCO Limited and Another Vs Sri Sadananda Doloi and Others

Supreme Court Of India · AIR 2012 SC 729 : (2012) AIRSCW 484 : (2012) 132 FLR 338 : (2012) 1 JLJR 217 : (2011) 14 JT 262 : (2012) 2 LLJ 257 : (2012) LLR 225 : (2012) 2 MLJ 998 : (2012) 1 PLJR 321 : (2011) 13 SCALE 605 : (2012) 1 SLJ 378 : (2012) 1 UJ 98

Constitution of India, 1950 — Article 14, 16, 226Grid Corporation Officers Service Regulations, 1996 — Regulation 9
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Supreme Court15 Dec 2011Disposed Of

Kailash Gour and Others Vs State of Assam

Supreme Court Of India · (2012) 1 ACR 1082 : AIR 2012 SC 786 : (2012) AIRSCW 524 : (2012) 3 ALT(Cri) 28 : (2012) CriLJ 1050 : (2012) 1 GLD 485 : (2012) 1 JCC 519 : (2012) 1 JLJR 227 : (2011) 14 JT 306 : (2012) 1 MLJ 807 : (2011) 13 SCALE 549 : (2012) 2 SCC 34 : (2012) 1 UJ 47

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
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Supreme Court15 Dec 2011Allowed

Shanker Singh Vs Narinder Singh and Others

Supreme Court Of India · (2012) 2 AWC 1826 : (2012) 1 CGBCLJ 48 : (2012) 2 JCR 44 : (2011) 14 JT 106 : (2012) 1 LW 231 : (2012) 1 PLJR 189 : (2012) 1 RCR(Civil) 576 : (2011) 13 SCALE 574 : (2012) 1 UJ 80

Constitution of India, 1950 — Article 136Hindu Minority and Guardianship Act, 1956 — Section 8(2)Specific Relief Act, 1963 — Section 10, 12, 12(3), 14, 20
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Supreme Court14 Dec 2011Dismissed

Deepti Bhandari Vs Nitin Bhandari and Another

Supreme Court Of India · (2012) 1 ACR 1078 : AIR 2012 SC 326 : (2012) AIRSCW 293 : (2012) BomCR(Cri) 790 : (2012) 1 DMC 112 : (2012) 2 GLR 1332 : (2012) 2 JCC 970 : (2012) 1 RCR(Civil) 506 : (2011) 13 SCALE 506 : (2012) 1 SCC 725 : (2012) 1 UJ 177

Criminal Procedure Code, 1973 (CrPC) — Section 482Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 9
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Supreme Court13 Dec 2011Disposed Of

Kamal Trading Private Limited (now known as Manav Investment and Trading Company Ltd.) Vs State of West Bengal and Others

Supreme Court Of India · AIR 2012 SC 823 : (2012) AIRSCW 587 : (2012) 2 AWC 1819 : (2012) 1 CGBCLJ 41 : (2012) 2 CHN 89 Supp : (2012) 3 CTC 102 : (2012) 3 JCR 185 : (2011) 14 JT 126 : (2012) 1 LW 881 : (2012) 2 MLJ 826 : (2012) 1 RCR(Civil) 630 : (2012) 115 RD 821 : (2011) 13 SCA

Constitution of India, 1950 — Article 14, 19, 300ALand Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A, 5A(1)
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Supreme Court12 Dec 2011Disposed Of

Ishwar Dass Nassa and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2012 SC 852 : (2012) AIRSCW 559 : (2012) 1 AWC 588 : (2012) 1 CHN 80 Supp : (2011) 14 JT 321 : (2012) 1 RCR(Civil) 337 : (2012) 1 RLW 664 : (2011) 13 SCALE 452 : (2012) 1 SCC 753

Constitution of India, 1950 — Article 226Haryana Housing Board Act, 1971 — Section 74Housing Board Haryana (Allotment, Management and Sale of Tenements) Regulations, 1972 — Regulation 11(4)
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Supreme Court09 Dec 2011Allowed

Ramesh Rout Vs Rabindra Nath Rout

Supreme Court Of India · AIR 2012 SC 329 : (2012) AIRSCW 297 : (2012) 1 JLJR 247 : (2011) 14 JT 188 : (2012) 1 RCR(Civil) 551 : (2011) 3 SCALE 423 : (2012) 1 SCC 762

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 10, 4, 5Constitution of India, 1950 — Article 324
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Supreme Court09 Dec 2011Allowed

Omprakash Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2012 SC 885 : (2012) AIRSCW 585 : (2012) 3 BomCR 159 : (2012) 132 FLR 901 : (2011) 14 JT 99 : (2012) 3 MhLj 753 : (2011) 13 SCALE 449 : (2012) 1 SCC 551

Constitution of India, 1950 — Article 15Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of
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