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Supreme Court Of India judgments

59,848 judgments · page 868 of 2,993

Supreme Court01 Dec 2011Dismissed

State of Rajasthan Vs Shera Ram @ Vishnu Dutta

Supreme Court Of India · (2012) 1 ACR 891 : AIR 2012 SC 1 : (2012) 2 ALT(Cri) 33 : (2011) 3 GLH 802 : (2012) 1 JCR 248 : (2012) 1 PLJR 222 : (2012) 1 RCR(Criminal) 197 : (2012) 2 RLW 1144 : (2011) 13 SCALE 140 : (2012) 1 SCC 602 : (2012) 1 UC 31

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 379
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Supreme Court30 Nov 2011Allowed

Gajanan Samadhan Lande Vs Sanjay Shyamrao Dhotre

Supreme Court Of India · AIR 2012 SC 486 : (2012) AIRSCW 234 : (2011) 1 ALLMR 249 : (2012) 1 CGBCLJ 4 : (2012) 3 MhLj 487 : (2012) 1 RCR(Civil) 317 : (2011) 3 SCALE 283 : (2012) 2 SCC 64

Constitution of India, 1950 — Article 102, 102(1)Representation of the People Act, 1951 — Section 10, 100(1), 116A
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Supreme Court30 Nov 2011Dismissed

Union Public Service Commission Vs Gyan Prakash Srivastava

Supreme Court Of India · (2012) 2 AWC 1386 : (2011) 185 DLT 264 : (2012) 132 FLR 776 : (2012) 1 PLJR 233 : (2011) 13 SCALE 273 : (2012) 1 SCC 537 : (2012) 1 SLJ 172 : (2012) 1 UJ 1

Administrative Tribunals Act, 1985 — Section 19Advocates Act, 1961 — Section 22(1), 24(1)
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Supreme Court30 Nov 2011Dismissed

Iqbal Singh Narang and Others Vs Veeran Narang

Supreme Court Of India · (2012) 1 ACR 828 : AIR 2012 SC 466 : (2012) AIRSCW 730 : (2012) 1 CGBCLJ 1 : (2012) 1 JLJR 268 : (2012) 1 LW 1010 : (2012) 1 PLJR 331 : (2012) 1 RCR(Criminal) 195 : (2011) 2 RCR(Rent) 616 : (2012) 2 RLW 1632 : (2011) 13 SCALE 137 : (2012) 2 SCC 60 : (2011

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482East Punjab Urban Rent Restriction Act, 1949 — Section 13Limitation Act, 1963 — Section 5
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Supreme Court29 Nov 2011Dismissed

Ketan V. Parekh Vs Special Director, Directorate of Enforcement and Another

Supreme Court Of India · AIR 2012 SC 683 : (2012) AIRSCW 822 : (2012) 108 CLA 1 : (2012) 275 ELT 3 : (2012) 1 LW 705 : (2012) 3 MLJ 141 : (2012) 1 RCR(Civil) 234 : (2011) 13 SCALE 240 : (2011) 110 SCL 724 : (2012) 28 STR 195 : (2011) 8 Supreme 239 : (2012) 1 UJ 143

Adjudicating Proceedings and Appeal, 2000 — Rule 10Arbitration and Conciliation Act, 1996 — Section 11, 14(3), 14(4), 14(6), 14(9)Central Excises and Salt Act, 1944 — Section 35, 35F
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Supreme Court28 Nov 2011Disposed Of

K.N. Govindan Kutty Menon Vs C.D. Shaji

Supreme Court Of India · AIR 2012 SC 719 : (2012) AIRSCW 465 : (2012) 3 ALD 28 : (2012) 2 AWC 1606 : (2012) 1 CHN 162 Supp : (2012) 114 CLT 45 : (2012) 1 CTC 96 : (2012) 1 JCC 36 : (2012) 1 KLJ 131 : (2012) 1 LW 113 : (2012) 3 MhLj 490 : (2012) 2 MLJ 307 : (2012) 2 MPLJ 482 : (20

Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 20, 20(1), 21, 21(1), 21(2)Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court28 Nov 2011Allowed

Ranjitham Vs Basavaraj and Others State by Inspector of Police, Dharmapuri Police Station, Tamil Nadu Vs Swamikannu and Others

Supreme Court Of India · (2012) 1 ACR 820 : AIR 2012 SC 1856 : (2012) AIRSCW 2205 : (2013) 1 AJR 815 : (2012) 1 ALD(Cri) 973 : (2012) CriLJ 2135 : (2012) 2 MLJ 393 : (2012) 1 NCC 425 : (2012) 1 RCR(Criminal) 117 : (2011) 13 SCALE 221 : (2012) 1 SCC 414 : (2011) 8 Supreme 260 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 300
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Supreme Court25 Nov 2011Disposed Of

Reva Electric Car Company P. Ltd. Vs Green Mobil

Supreme Court Of India · AIR 2012 SC 739 : (2012) AIRSCW 472 : (2012) 1 AWC 754 : (2012) 106 CLA 1 : (2012) 2 JLJR 54 : (2012) 3 MhLj 523 : (2012) 2 MPLJ 497 : (2012) 2 PLJR 203 : (2012) 4 RCR(Civil) 574 : (2011) 13 SCALE 169 : (2012) 2 SCC 93 : (2012) 1 UJ 224

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(9)
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Supreme Court25 Nov 2011Allowed

State of Haryana Vs Rajmal and Another

Supreme Court Of India · (2012) 1 ACR 1169 : AIR 2012 SC 779 : (2012) CriLJ 688 : (2011) 13 JT 333 : (2012) 2 MLJ 141 : (2012) 1 RCR(Civil) 225 : (2011) 13 SCALE 165 : (2011) 14 SCC 326 : (2012) 1 UC 144

Criminal Procedure Code, 1973 (CrPC) — Section 439Punjab Prohibition of Cow Slaughter Act, 1955 — Section 2, 3, 4, 8
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Supreme Court25 Nov 2011Allowed

Rasiklal Manickchand Dhariwal and Another Vs M.S.S. Food Products

Supreme Court Of India · (2012) 1 ALLMR 968 : (2012) 1 AWC 717 : (2012) 4 BomCR 730 : (2012) 4 CHN 89 Supp : (2012) 1 CTC 741 : (2012) 2 JLJR 29 : (2012) 2 MLJ 595 : (2011) 4 MPJR 161 : (2012) 2 PLJR 178 : (2011) 13 SCALE 183 : (2011) 6 UJ 4017

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 16 Rule 1, Order 16 Rule 6, Order 18 Rule 1Trade Marks Act, 1999 — Section 2(1)
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Supreme Court24 Nov 2011Disposed Of

H.S. Rajashekara Vs State Bank of Mysore and Another

Supreme Court Of India · (2012) 132 FLR 528 : (2011) 13 JT 325 : (2012) 2 LLJ 287 : (2012) LLR 113 : (2012) 2 MhLj 570 : (2012) 2 MPLJ 657 : (2011) 13 SCALE 127 : (2012) 1 SCC 285 : (2012) 1 SLJ 168 : (2012) 3 UC 2045

Constitution of India, 1950 — Article 14, 16
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Supreme Court23 Nov 2011Allowed

Shish Ram Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 4 AWC 3291 : (2012) 132 FLR 1 : (2011) 13 JT 316 : (2011) 13 SCALE 65 : (2012) 1 SCC 290 : (2012) 1 SLJ 166

Army Act, 1950 — Section 20, 20(3)Constitution of India, 1950 — Article 136Pension Regulations, 1961 — Regulation 113
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Supreme Court23 Nov 2011Allowed

Raghbir Singh Sehrawat Vs State of Haryana and Others

Supreme Court Of India · AIR 2012 SC 468 : (2012) AIRSCW 240 : (2012) 1 ALLMR 905 : (2012) 2 AWC 1596 : (2012) 1 GLH 339 : (2012) 1 LW 581 : (2012) 3 MhLj 81 : (2012) 1 MLJ 808 : (2011) 13 SCALE 260 : (2012) 1 SCC 792

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 16, 17, 17(1), 17(3A), 4
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