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Supreme Court Of India judgments

59,848 judgments · page 874 of 2,993

Supreme Court13 Oct 2011Disposed Of

Dr. T. Varghese George Vs Kora K. George and Others

Supreme Court Of India · (2011) 12 JT 108 : (2011) 11 SCALE 617

Civil Procedure Code, 1908 (CPC) — Section 11, 41, 53, 92, 92(1)Constitution of India, 1950 — Article 26, 29(1), 30, 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11, 41, 53
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Supreme Court13 Oct 2011Disposed Of

State Bank of India Vs Ram Lal Bhaskar and Another

Supreme Court Of India · (2012) 1 ALLMR 450 : (2012) 5 AWC 4748 : (2011) 131 FLR 1109 : (2012) 1 JCR 207 : (2011) 12 JT 286 : (2011) LLR 1233 : (2011) 11 SCALE 589 : (2011) 12 SCR 1036 : (2012) 1 SLJ 108

Constitution of India, 1950 — Article 226State Bank of India (Officers Service) Rules, 1992 — Rule 19(3)
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Supreme Court13 Oct 2011Allowed

United India Insurance Company Ltd. Vs Shila Datta and Others

Supreme Court Of India · (2011) ACJ 2729 : AIR 2012 SC 86 : (2012) 1 ALLMR 411 : (2011) 6 AWC 6313 Supp : (2012) 2 CHN 73 Supp : (2012) 2 JCC 849 : (2012) 1 JCR 83 : (2011) 12 JT 233 : (2011) 4 KLJ 580 : (2011) 4 KLT 378 : (2012) 1 LW 30 : (2012) 2 MhLj 444 : (2012) 1 MPHT 355 :

Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 110D, 147, 147(1), 147(3), 149
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Supreme Court13 Oct 2011Allowed

Trilok Sudhirbhai Pandya Vs Union of India (UOI) and Others Laljibhai Kadvabhai Savaliya and Others Vs Gas Transportation and Infrastructure Company Ltd. and Others

Supreme Court Of India · AIR 2012 SC 1668 : (2012) AIRSCW 2282 : (2013) 1 AWC 126 : (2012) 1 GLR 881 : (2011) 12 JT 99 : (2011) 11 SCALE 658 : (2011) 10 SCC 203 : (2011) 12 SCR 1106 : (2012) 1 SLJ 364 : (2011) 7 Supreme 327 : (2011) 6 UJ 4292

Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 11, 12, 2, 3(1)Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Rules, 1963 — Rule 4
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Supreme Court13 Oct 2011Disposed Of

Maninderjit Singh Bitta Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 ALD 11 : (2012) 2 CHN 142 Supp : (2012) 3 MhLj 23 : (2012) 3 RCR(Civil) 685 : (2011) 11 SCALE 634 : (2012) 1 SCC 273

Central Motor Vehicles Rules, 1989 — Rule 50Constitution of India, 1950 — Article 129Contempt of Courts Act, 1971 — Section 12, 15
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Supreme Court13 Oct 2011Dismissed

The Bar Council of Maharashtra and Goa Vs Manubhai Paragji Vashi and Others

Supreme Court Of India · AIR 2012 SC 135 : (2012) 1 ALLMR 426 : (2012) 1 AWC 424 Supp : (2011) 6 BomCR 303 : (2012) 2 CHN 178 Supp : (2012) 3 CTC 316 : (2011) 12 JT 280 : (2012) 2 MhLj 574 : (2012) 1 MLJ 982 : (2012) 1 RCR(Civil) 870 : (2011) 11 SCALE 538 : (2012) 1 SCC 314 : (20

Advocates Act, 1961 — Section 15, 15(1), 15(2), 15(3), 49Bar Council of India Rules, 1975 — Rule 1, 2Bar Council of Maharashtra and Goa Election Rules, 1968 — Rule 31, 32, 40, 6, 6(1)
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Supreme Court13 Oct 2011Dismissed

Grasim Industries Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 2012 SC 161 : (2011) 188 ECR 248 : (2011) 273 ELT 10 : (2011) 12 JT 89 : (2011) 11 SCALE 580 : (2011) 12 SCR 1013

Central Excise Rules, 1944 — Rule 173Q, 173Q(1)Central Excises and Salt Act, 1944 — Section 11A, 11AC, 2, 3, 35G
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Supreme Court13 Oct 2011Disposed Of

The State of West Bengal and Others Vs Sk. Nazrul Islam

Supreme Court Of India · AIR 2012 SC 160 : (2012) 6 AWC 6083 Supp : (2012) 6 AWC 6083 : (2011) 2 SCALE 3 : (2011) 10 SCC 184 : (2011) 12 SCR 1033 : (2012) 1 SLJ 138

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 148, 323, 380, 427, 448
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Supreme Court12 Oct 2011Disposed Of

Sanjeev Kumar Jain Vs Raghubir Saran Charitable Trust and Others

Supreme Court Of India · (2012) 2 ALT 7 : (2012) 1 AWC 408 Supp : (2012) 3 CHN 30 Supp : (2012) 1 CTC 874 : (2011) 4 KLT 966 : (2012) 1 LW 49 : (2012) 1 MLJ 329 : (2011) 4 RCR(Civil) 903 : (2012) 1 SCC 455 : (2011) 12 SCR 744

Arbitration and Conciliation Act, 1996 — Section 11, 31(8)Civil Procedure Code, 1908 (CPC) — Order 20A Rule 1, Order 20A Rule 2, 35, 35(1), 35(2)Constitution of India, 1950 — Article 142
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Supreme Court12 Oct 2011Dismissed

Swami Vivekanand College of Education and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 AWC 2773 : (2012) 3 BomCR 659 : (2012) 1 JCR 197 : (2011) 12 JT 125 : (2012) 1 PLJR 1 : (2011) 11 SCALE 489 : (2012) 1 SCC 642 : (2011) 12 SCR 941 : (2013) 1 WBLR 441

Constitution of India, 1950 — Article 14, 19(1)National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 14(3), 15National Council for Teachers Education (Recognition, Norms and Procedure) Amendment Regulatio
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Supreme Court12 Oct 2011Allowed

Sampurna Behura Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 ALLMR 433 : (2012) 4 BomCR 343 : (2012) 3 JCR 113 : (2011) 4 KLT 121 SN : (2012) 1 RCR(Criminal) 115 : (2011) 11 SCALE 512

Constitution of India, 1950 — Article 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 29, 4, 63, 63(2), 63(3)
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