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Supreme Court Of India judgments

59,848 judgments · page 873 of 2,993

Supreme Court20 Oct 2011Allowed

The Executive Engineer and Another Vs Sri Seetaram Rice Mill

Supreme Court Of India · (2012) 1 AWC 861 : (2011) ELR 1498 : (2011) 12 JT 386 : (2012) 3 MhLj 536 : (2012) 2 MPLJ 628 : (2012) 3 RCR(Civil) 633 : (2011) 12 SCALE 243 : (2012) 2 SCC 108 : (2011) 6 UJ 3973

Andhra Pradesh Electricity Reforms Act, 1998 — Section 126Constitution of India, 1950 — Article 14, 226Delhi Development Act, 1957 — Section 30, 31A
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Supreme Court20 Oct 2011Disposed Of

Union of India (UOI) and Another Vs Deepak Electric and Trading Company and Another

Supreme Court Of India · AIR 2012 SC 41 : (2012) 2 ALLMR 46 : (2011) 4 ARBLR 104 : (2012) 2 AWC 1613 : (2012) 1 CHN 200 : (2011) 6 CTC 452 : (2011) 183 DLT 475 : (2012) 1 LW 305 : (2011) 2 SCALE 139 : (2012) 12 SCC 509 : (2011) 12 SCR 1198

Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Section 79Limitation Act, 1963 — Article 119
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Supreme Court20 Oct 2011Disposed Of

Pancho Vs State of Haryana

Supreme Court Of India · (2012) 1 ACR 393 : AIR 2012 SC 523 : (2012) AIRSCW 452 : (2012) 2 ALT(Cri) 226 : (2012) 1 AWC 239 : (2012) CriLJ 832 : (2011) 4 Crimes 226 : (2012) 1 JCR 105 : (2011) 14 JT 55 : (2011) 4 RCR(Criminal) 665 : (2011) 2 SCALE 187 : (2011) 10 SCC 165 : (2011)

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 3, 3(1), 3(2), 30Penal Code, 1860 (IPC) — Section 302, 34, 392, 396
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Supreme Court18 Oct 2011Allowed

Ashok Kumar Lingala Vs State of Karnataka and Others L.V. Ashok Kumar Lingala Vs Sandur Maganese and Iron Ore Company Ltd. and Others

Supreme Court Of India · AIR 2012 SC 53 : (2012) 2 EFLT 543 : (2012) 1 KarLJ 697 : (2012) 3 RCR(Civil) 591 : (2012) 1 RLW 910 : (2011) 2 SCALE 121 : (2012) 1 SCC 321 : (2012) 1 UJ 133

Karnataka (Sandur Area) Inam Abolition Act, 1976 — Section 10Mineral Concession Rules, 1960 — Rule 22(3), 59, 60, 72Mines and Minerals (Development and Regulation) Act, 1957 — Section 24A
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Supreme Court18 Oct 2011Partly Allowed

U.P. Avas Evam Vikas Parishad Vs U.P. Power Corporation Ltd.

Supreme Court Of India · (2011) 11 ADJ 542 : (2012) 1 AWC 434 Supp : (2012) 2 CHN 18 Supp : (2012) ELR 1 : (2011) 12 SCALE 111

Electricity (Supply) Act, 1948 — Section 26Electricity Rules, 1956 — Rule 133(1), 45(1)Uttar Pradesh Electricity Reforms Act, 1999 — Section 10
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Supreme Court17 Oct 2011Dismissed

Commissioner of Customs, Vishakhapatnam Vs Aggarwal Industries Ltd.

Supreme Court Of India · (2012) AIRSCW 742 : (2011) 188 ECR 107 : (2011) 12 JT 250 : (2011) 2 SCALE 64 : (2011) 7 Supreme 319

Customs Act, 1962 — Section 14, 14(1), 14(1)(A), 14(1A), 14(2)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10A, 2(1), 4, 4(1), 4(2)
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Supreme Court17 Oct 2011Disposed Of

Princl. Chief Conservator of Forest and Another Vs J.K. Johnson and Others

Supreme Court Of India · AIR 2012 SC 61 : (2012) 3 CHN 54 Supp : (2011) 12 JT 76 : (2012) 5 KarLJ 145 : (2011) 4 KLT 98 SN : (2012) 2 MLJ 257 : (2012) 1 RCR(Civil) 125 : (2011) 4 RCR(Criminal) 865 : (2011) 2 SCALE 50 : (2011) 12 SCR 1144

Assam Forest Regulations, 1891 — Section 62Bengal Municipal Act, 1932 — Section 431, 432Bombay Sales Tax Act, 1959 — Section 37(1)
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Supreme Court14 Oct 2011Allowed

R. Indira Saratchandra Vs State of Tamil Nadu and Others

Supreme Court Of India · (2012) 1 AWC 429 Supp : (2011) 2 CGBCLJ 195 : (2011) 6 CTC 433 : (2012) 3 JCR 146 : (2011) 13 JT 98 : (2011) 4 KLJ 677 : (2011) 4 KLT 102 SN : (2012) 1 RCR(Civil) 490 : (2011) 2 SCALE 72 : (2011) 10 SCC 344

Land Acquisition Act, 1894 — Section 11, 11A, 23, 4(1), 5A
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