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Supreme Court Of India judgments

59,848 judgments · page 878 of 2,993

Supreme Court23 Sept 2011Dismissed

Dinbandhu Vs State of bihar and Another

Supreme Court Of India · (2012) 1 ACR 1075 : (2012) 1 JCR 102 : (2011) 13 JT 231 : (2011) 12 SCALE 1 : (2011) 13 SCC 618 : (2011) 11 SCR 504

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 193, 196, 200, 406
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Supreme Court23 Sept 2011Dismissed

Ram Jethmalani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 6 AWC 6105 Supp : (2012) 1 JCR 57 : (2011) 4 KLT 43 SN : (2012) 1 MLJ 505 : (2011) 10 SCALE 753 : (2011) 9 SCC 751 : (2011) 11 SCR 63 : (2011) 202 TAXMAN 115

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 137, 14, 142, 142(1)Supreme Court Rules, 1966 — Rule 40
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Supreme Court23 Sept 2011Allowed

State of U.P. and Others Vs Mohan Meakin Breweries Ltd. and Another

Supreme Court Of India · AIR 2012 SC 2674 : (2012) AIRSCW 2578 : (2012) 1 AWC 891 : (2011) 187 ECR 378 : (2011) 11 SCALE 44 : (2011) 13 SCC 588 : (2011) 6 UJ 3865

Income Tax Act, 1961 — Section 206C, 44ACPunjab Excise Act, 1914 — Section 32Uttar Pradesh Bottling of Foreign Liquor Rules, 1969 — Rule 6, 7, 7(10), 7(11)
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Supreme Court23 Sept 2011Allowed

Kanwar Singh Saini Vs High Court of Delhi

Supreme Court Of India · (2012) 1 ACR 1035 : (2012) 2 ALD 58 : (2012) 2 ALT(Cri) 71 : (2012) BomCR(Cri) 522 : (2011) 4 KLT 32 SN : (2012) 1 LW 689 : (2012) 2 MLJ 409 : (2012) 1 PLJR 241 : (2011) 4 RCR(Civil) 402 : (2011) 4 RCR(Criminal) 407 : (2012) 115 RD 291 : (2011) 10 SCALE 7

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5), Order 15 Rule 1, Order 21 Rule 32, Order 39 Rule 1Contempt of Courts Act, 1971 — Section 10, 11, 12, 19(1), 2
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Supreme Court23 Sept 2011Dismissed

Sadhwi Pragyna Singh Thakur Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 5551 : (2012) BomCR(Cri) 752 : (2011) 12 JT 56 : (2011) 4 KLJ 385 : (2011) 4 KLT 321 : (2012) 1 LW(Cri) 14 : (2012) 1 MLJ 276 : (2012) 1 RCR(Criminal) 302 : (2011) 4 RLW 3361 : (2011) 10 SCALE 771 : (2011) 3 UC 2129

Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 5Constitution of India, 1950 — Article 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 50A
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Supreme Court22 Sept 2011Allowed

Gajraj Vs State (NCT) of Delhi

Supreme Court Of India · (2011) AIRSCW 5933 : (2013) 3 AJR 237 : (2012) 2 ALT(Cri) 395 : (2012) CriLJ 413 : (2011) 4 Crimes 173 : (2011) 183 DLT 35 : (2011) 14 JT 68 : (2012) 1 MLJ 427 : (2012) 1 NCC 17 : (2012) 1 RCR(Criminal) 518 : (2011) 10 SCALE 695 : (2011) 12 SCR 701

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 380, 404, 452
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