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Supreme Court Of India judgments

59,848 judgments · page 867 of 2,993

Supreme Court07 Dec 2011Disposed Of

State of Punjab Vs Davinder Pal Singh Bhullar and Others etc.

Supreme Court Of India · (2012) 1 ACR 784 : AIR 2012 SC 364 : (2012) AIRSCW 207 : (2012) 2 ALT(Cri) 412 : (2012) BomCR(Cri) 289 : (2012) 1 CGBCLJ 8 : (2012) CriLJ 1001 : (2012) 1 Crimes 44 : (2011) 14 JT 213 : (2012) 1 PLJR 196 : (2012) 1 RCR(Criminal) 126 : (2011) 3 SCALE 394 :

Andhra Pradesh Forest Act, 1967 — Section 44(IIA)Arms Act, 1959 — Section 25Civil Procedure Code, 1908 (CPC) — Section 151
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Supreme Court07 Dec 2011Dismissed

Nagpur Golden Transport Company (Regd.) Vs Nath Traders and Others

Supreme Court Of India · AIR 2012 SC 357 : (2012) AIRSCW 205 : (2012) 1 AWC 577 : (2012) 1 BomCR 806 : (2012) 1 CHN 19 Supp : (2012) 1 CPJ 30 : (2012) 2 CTC 441 : (2012) 1 JCR 124 : (2011) 14 JT 27 : (2012) 3 MhLj 191 : (2012) 167 PLR 100 : (2012) 1 RCR(Civil) 382 : (2011) 13 SCA

Constitution of India, 1950 — Article 136
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Supreme Court05 Dec 2011Dismissed

Bharati Balkrishna Dhongade Vs State of Maharashtra and Others

Supreme Court Of India · (2011) 12 SC CK 0042

Constitution of India, 1950 — Article 15(4), 16(4), 341, 342, 366(24)Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of
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Supreme Court05 Dec 2011Dismissed

Hardeep Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2012) 1 ACR 918 : AIR 2012 SC 1751 : (2012) AIRSCW 2237 : (2012) CriLJ 2174 : (2012) 1 JCC 373 : (2012) 1 JCR 243 : (2012) 1 JLJ 126 : (2011) 14 JT 13 : (2012) 1 RCR(Criminal) 165 : (2012) 4 RLW 3089 : (2011) 3 SCALE 289 : (2012) 1 SCC 748 : (2012) 1 UC

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Recognised Examinations Act, 1937 — Section 3, 4
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Supreme Court05 Dec 2011Disposed Of

R.K. Mittal and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 2012 SC 389 : (2012) AIRSCW 390 : (2012) 3 AWC 3109 : (2011) 14 JT 133 : (2011) 13 SCALE 369 : (2012) 2 SCC 232 : (2012) 1 Supreme 273 : (2011) 6 UJ 4245

Maharashtra Regional and Town Planning Act, 1966 — Section 31, 37New Okhla Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 1991 — Regulation 10, 11, 2, 2(1), 3New Okhla Industrial Developme
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Supreme Court05 Dec 2011Disposed Of

Narinder Singh Arora Vs State (Govt. of NCT of Delhi) and Others

Supreme Court Of India · (2012) 1 ACR 887 : AIR 2012 SC 1642 : (2012) AIRSCW 2243 : (2013) 2 AJR 143 : (2012) CriLJ 2167 : (2012) 1 Crimes 1 : (2012) 1 DMC 1 : (2012) 283 ELT 481 : (2012) 1 GLH 140 : (2011) 14 JT 36 : (2012) 1 PLJR 184 : (2012) 1 RCR(Criminal) 243 : (2011) 3 SCAL

Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
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Supreme Court02 Dec 2011Dismissed

Ashish Chadha Vs Smt. Asha Kumari and Another

Supreme Court Of India · (2011) 13 SCALE 157

Constitution of India, 1950 — Article 136, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 303Penal Code, 1860 (IPC) — Section 120B, 218, 420, 467, 468
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Supreme Court02 Dec 2011Allowed

Suresh Dhanuka Vs Sunita Mohapatra

Supreme Court Of India · AIR 2012 SC 892 : (2012) AIRSCW 369 : (2012) 1 ALT 49 : (2012) 1 CHN 103 Supp : (2011) 14 JT 1 : (2012) 1 LW 372 : (2012) 49 PTC 417 : (2011) 3 SCALE 315 : (2012) 1 SCC 578 : (2011) 6 UJ 4154

Arbitration and Conciliation Act, 1996 — Section 17, 9Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 41, 42
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Supreme Court01 Dec 2011Allowed

W. Kalyani Vs State tr. Inspector of Police and Another

Supreme Court Of India · (2012) 1 ACR 916 : AIR 2012 SC 497 : (2012) AIRSCW 411 : (2013) 1 ALT(Cri) 511 : (2012) BomCR(Cri) 661 : (2012) 1 Crimes 13 : (2011) 3 GLH 828 : (2012) 1 JCR 246 : (2011) 4 KLT 957 : (2012) 1 MLJ 546 : (2012) 1 NCC 161 : (2012) 1 RCR(Criminal) 92 : (2011)

Penal Code, 1860 (IPC) — Section 34, 341, 386, 497, 498A
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Supreme Court01 Dec 2011Disposed Of

High Court of Andhra Pradesh Vs N. Sanyasi Rao

Supreme Court Of India · AIR 2012 SC 2118 : (2012) AIRSCW 2947 : (2012) 6 ALLMR 454 : (2012) 1 ALT 22 : (2012) 1 JCR 126 : (2011) 14 JT 166 : (2011) 13 SCALE 478 : (2012) 1 SCC 674 : (2013) 1 SLJ 67

Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2, 2(1), 2(2), 2(4), 2ACivil Procedure Code, 1908 (CPC) — Section 80
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