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59,848 judgments · page 870 of 2,993

Supreme Court17 Nov 2011Dismissed

Union of India (UOI) and Another Vs Pradip Kumar Kedia etc.

Supreme Court Of India · (2012) 2 CHN 126 Supp : (2011) 13 JT 237 : (2011) 12 SCALE 629 : (2012) 1 SCC 432 : (2012) 1 SLJ 112 : (2012) 204 TAXMAN 71 : (2012) 1 UJ 109

Income Tax Appellate Tribunal (Recruitment and Conditions of Service) Rules, 1963 — Rule 11, 4, 4(3), 4(a)
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Supreme Court16 Nov 2011Allowed

S. Loganathan Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 2 AWC 1364 : (2012) 2 CHN 184 Supp : (2012) 1 CTC 672 : (2011) 13 SCALE 7 : (2012) 1 SCC 293 : (2012) 1 SLJ 186

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14
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Supreme Court16 Nov 2011Allowed

Gulab Das and Others Vs State of M.P.

Supreme Court Of India · (2012) 1 ACR 39 : AIR 2012 SC 888 : (2012) 2 ALT(Cri) 286 : (2012) 1 AWC 24 : (2012) BomCR(Cri) 98 : (2011) 2 CGBCLJ 385 : (2012) CriLJ 667 : (2011) 13 JT 167 : (2012) 1 MLJ 549 : (2012) 2 MPHT 1 : (2012) 2 MPJR 158 : (2012) 1 RCR(Criminal) 220 : (2011) 1

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 34
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Supreme Court15 Nov 2011Dismissed

Pratap Singh Vs State of U.P. and Another

Supreme Court Of India · (2012) 2 AWC 1221 : (2012) 132 FLR 187 : (2011) 14 JT 41 : (2012) 1 PLJR 462 : (2011) 12 SCALE 595 : (2012) 1 SCC 214 : (2012) 1 SLJ 120 : (2012) 1 UJ 169

Allahabad High Court Rules, 1952 — Rule 4(B)(3), 4(C)(16)Constitution of India, 1950 — Article 225Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22(1), 22(3)
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Supreme Court14 Nov 2011Dismissed

Abdul Rehman and Others Vs K.M. Anees-ul-Haq

Supreme Court Of India · (2011) 13 JT 271 : (2011) 12 SCALE 609

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 195(1), 340, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 114, 147, 182, 192
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Supreme Court14 Nov 2011Allowed

Vaithi @ Vaithianathan Vs State of Tamil Nadu

Supreme Court Of India · (2012) 1 AWC 18 Supp : (2012) 3 CHN 52 Supp : (2012) 114 CLT 94 : (2012) CriLJ 669 : (2011) 13 JT 150 : (2012) 1 RCR(Civil) 356 : (2012) 1 RCR(Criminal) 246 : (2011) 12 SCALE 606 : (2012) 1 UC 227

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Supreme Court14 Nov 2011Allowed

Union of India (UOI) and Others Vs Ramesh Gandhi

Supreme Court Of India · (2012) 1 ACR 4 : (2012) 1 AWC 21(1) : (2012) CriLJ 3500 : (2011) 4 JCC 3035 : (2012) 1 KLJ 284 : (2012) 1 MLJ 664 : (2011) 12 SCALE 544 : (2012) 1 SCC 476 : (2012) 1 UC 251 : (2012) 1 UJ 535

Constitution of India, 1950 — Article 141, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court14 Nov 2011Allowed

Sherimon Vs State of Kerala

Supreme Court Of India · (2012) 1 ACR 1 : AIR 2012 SC 493 : (2012) AIRSCW 457 : (2012) 1 AWC 21 : (2012) CriLJ 988 : (2012) 1 JCC 241 : (2011) 13 JT 152 : (2012) 1 NCC 68 : (2012) 2 RCR(Criminal) 947 : (2011) 12 SCALE 514 : (2012) 1 UC 273

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120(B), 302, 324, 34, 392
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Supreme Court14 Nov 2011Allowed

Shiji @ Pappu and Others Vs Radhika and Another

Supreme Court Of India · (2012) 1 ACR 32 : AIR 2012 SC 499 : (2012) AIRSCW 445 : (2012) 1 AWC 23 : (2012) BomCR(Cri) 72 : (2012) CriLJ 840 : (2012) 1 JCC 101 : (2011) 13 JT 180 : (2011) 4 KLJ 792 : (2012) 1 LW(Cri) 113 : (2012) 2 MPHT 123 : (2012) 1 PLJR 133 : (2012) 167 PLR 108

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 320(9), 482, 561APenal Code, 1860 (IPC) — Section 120B, 320, 326, 34, 354
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