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Supreme Court Of India judgments

59,848 judgments · page 879 of 2,993

Supreme Court20 Sept 2011Dismissed

Haresh Mohandas Rajput Vs State of Maharashtra

Supreme Court Of India · AIR 2011 SC 3681 : (2011) AIRSCW 5414 : (2011) 4 Crimes 163 : (2011) 10 JT 493 : (2011) 4 KLT 48 SN : (2012) 1 MLJ 117 : (2012) 1 NCC 238 : (2011) 4 RCR(Criminal) 257 : (2011) 10 SCALE 629 : (2011) 12 SCC 56 : (2011) 6 Supreme 450 : (2011) 6 UJ 3571

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court19 Sept 2011Dismissed

The Registrar General High Court of Judicature at Madras Vs R. Perachi and Others

Supreme Court Of India · AIR 2012 SC 232 : (2012) 1 ALLMR 453 : (2012) 2 CHN 29 : (2011) 10 JT 505 : (2011) 4 KLT 37 SN : (2011) 5 LW 620 : (2012) 1 MLJ 289 : (2012) 1 PLJR 33 : (2011) 10 SCALE 606 : (2011) 12 SCC 137 : (2011) 12 SCR 661 : (2011) 6 UJ 3849

Constitution of India, 1950 — Article 216, 229, 235Madras Judicial Ministerial Service Rules, 1955 — Rule 14, 14A, 19, 39, 8
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Supreme Court19 Sept 2011Dismissed

Rakesh and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2012) 1 ACR 186 : (2012) 2 ALT(Cri) 201 : (2012) 1 AWC 219 : (2011) 4 Crimes 193 : (2011) 4 JCC 2712 : (2012) 1 JCR 168 : (2012) 1 JLJ 1 : (2011) 10 JT 525 : (2011) 4 KLT 51 SN : (2011) 2 NCC 846 : (2011) 4 RCR(Criminal) 355 : (2011) 10 SCALE 584 : (2011

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Sept 2011Allowed

State of M.P. and Others Vs Premlal Shrivas

Supreme Court Of India · AIR 2011 SC 3418 : (2011) AIRSCW 5398 : (2012) 1 AWC 300 Supp : (2011) 131 FLR 361 : (2011) 3 GLH 656 : (2012) 2 JCR 4 : (2011) 3 JLJ 241 : (2011) 10 JT 519 : (2011) 4 KLT 53 SN : (2011) 5 LW 769 : (2011) 3 MPJR 301 : (2011) 10 SCALE 600 : (2011) 11 SCR 4

Madhya Pradesh Financial Code — Rule 84, 85
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Supreme Court19 Sept 2011Allowed

Shivlal and Another Vs State of Chhattisgarh

Supreme Court Of India · (2012) 1 ACR 173 : AIR 2012 SC 280 : (2012) 1 AWC 217 : (2012) BomCR(Cri) 484 : (2012) CriLJ 616 : (2011) 4 JCC 2706 : (2011) 13 JT 309 : (2011) 4 KLT 46 SN : (2012) 1 MLJ 536 : (2011) 4 MPJR 1 : (2011) 2 NCC 598 : (2011) 4 RCR(Criminal) 286 : (2011) 10 S

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 157(1), 159, 161Madhya Pradesh Police Regulations — Regulation 710Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court19 Sept 2011Dismissed

D.M. Nagaraja Vs The Government of Karnataka and Others

Supreme Court Of India · (2011) AIRSCW 5608 : (2011) 4 RCR(Criminal) 264 : (2011) 10 SCALE 592 : (2011) 6 Supreme 588

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 19, 21, 22Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act
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Supreme Court19 Sept 2011Allowed

Banatwala and Company Vs L.I.C of India and Another

Supreme Court Of India · (2011) 10 SCALE 652

Andhra Pradesh Shops and Establishments Act, 1966 — Section 41(1), 41(3)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1
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Supreme Court16 Sept 2011Allowed

Abdul Ghafoor and Another Vs State of Bihar

Supreme Court Of India · (2012) 1 ACR 1076 : AIR 2012 SC 640 : (2012) AIRSCW 380 : (2012) CriLJ 822 : (2012) 1 CTC 677 : (2012) 1 JCR 103 : (2011) 4 PLJR 214 : (2012) 1 RCR(Criminal) 954 : (2011) 11 SCR 425 : (2011) 3 UC 2170

Penal Code, 1860 (IPC) — Section 323, 447, 452
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Supreme Court15 Sept 2011Allowed

Delhi International Airport Pvt. Ltd. Vs Union of India (UOI) and Others Airport Authority of India Vs Indira Gandhi Airport TDI Karamchari Union and Others

Supreme Court Of India · (2011) 182 DLT 472 : (2011) 131 FLR 776 : (2011) 10 JT 649 : (2011) 4 LLJ 511 : (2011) 10 SCALE 478 : (2011) 5 UJ 3438

Aircraft Rules, 1937 — Rule 134Airports Authority of India Act, 1994 — Section 1(3), 10(1), 12, 12A, 12A(1)Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3A
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Supreme Court15 Sept 2011Allowed

Trans Mediterranean Airways Vs Universal Exports and Another

Supreme Court Of India · (2012) 1 AWC 277 Supp : (2012) 2 BomCR 336 : (2011) 2 CGBCLJ 13 : (2012) 4 CHN 28 Supp : (2012) 1 CHN 217 Supp : (2011) 105 CLA 1 : (2011) 4 CPJ 13 : (2011) 10 JT 624 : (2011) 4 KLT 72 SN : (2011) 4 RCR(Civil) 472 : (2011) 10 SCALE 524 : (2011) 5 UJ 3468

Bihar and Orissa Co-operative Societies Act, 1935 — Section 151, 48Carriage by Air Act, 1972 — Section 2, 2(1), 21, 3, 4Carriage by Air Rules — Rule 1, 1(2), 1(3), 10, 12
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