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Supreme Court Of India judgments

59,848 judgments · page 880 of 2,993

Supreme Court15 Sept 2011Disposed Of

Jaipur Vikas Pradhikaran Vs Sri Ashok Kumar Choudhary and Others

Supreme Court Of India · (2012) 2 AWC 1113 : (2012) 1 CTC 680 : (2011) 10 JT 533 : (2011) 4 KLT 40(1) SN : (2012) 1 MLJ 314 : (2011) 4 RCR(Civil) 544 : (2011) 114 RD 847 : (2011) 4 RLW 3099 : (2011) 10 SCALE 469 : (2011) 11 SCR 403 : (2011) 6 UJ 3584

Advocates Act, 1961 — Section 35, 38Rajasthan Land Acquisition Act, 1953 — Section 18
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Supreme Court14 Sept 2011Allowed

State of West Bengal and Others Vs Debasish Mukherjee and Others

Supreme Court Of India · AIR 2011 SC 3667 : (2011) AIRSCW 5433 : (2012) 2 CALLT 1 : (2011) 5 CHN 214 Supp : (2012) 1 JCR 223 : (2011) 10 SCALE 442 : (2011) 14 SCC 187 : (2011) 8 Supreme 542 : (2011) 6 UJ 3637

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 3, 40(2), 41Calcutta High Court Service Rules, 1960 — Rule 23Constitution of India, 1950 — Article 14, 226, 229, 229(2)
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Supreme Court13 Sept 2011Dismissed

A. Sridhar Vs United India Insurance Company Ltd. and Another

Supreme Court Of India · (2011) ACJ 2473 : AIR 2011 SC 3833 : (2012) AIRSCW 3898 : (2013) 2 AJR 658 : (2011) 6 AWC 5944 Supp : (2011) 59 BLJR 2705.00 : (2011) 13 JT 68 : (2011) 164 PLR 804 : (2013) 1 RCR(Civil) 843 : (2011) 10 SCALE 428 : (2011) 11 SCR 386 : (2011) 4 TAC 461 : (2

Motor Vehicles Act, 1988 — Section 140, 166
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Supreme Court13 Sept 2011Dismissed

Ajitsingh Harnamsingh Gujral Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 5448 : (2011) 10 JT 465 : (2011) 4 RCR(Criminal) 169 : (2011) 10 SCALE 394 : (2011) 6 Supreme 289 : (2011) 5 UJ 3409

Constitution of India, 1950 — Article 1, 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 367(5)Evidence Act, 1872 — Section 114, 27
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Supreme Court13 Sept 2011Disposed Of

Santosh Kumari Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 2011 SC 3402 : (2011) AIRSCW 5313 : (2012) 2 JCR 192 : (2011) 3 JKJ 7 : (2011) 10 JT 271 : (2011) 2 NCC 860 : (2011) 4 RCR(Criminal) 360 : (2011) 10 SCALE 379 : (2011) 3 UC 1892 : (2011) 6 UJ 3606

Criminal Procedure Code, 1973 (CrPC) — Section 164, 215, 225, 226, 227Penal Code, 1860 (IPC) — Section 109, 114, 147, 148, 149Ranbir Penal Code, 1989 — Section 109, 147, 148, 149, 195(A)
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Supreme Court13 Sept 2011Partly Allowed

Lalrinvenga (Dead) through L.Rs. and Another Vs State of Mizoram and Others

Supreme Court Of India · AIR 2011 SC 3389 : (2011) 6 AWC 5452 Supp : (2012) 2 CALLT 59 : (2011) 4 KLT 40 SN : (2011) 114 RD 839 : (2011) 10 SCALE 431 : (2011) 13 SCC 190 : (2011) 6 UJ 3592

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6, 6(1)Mizo District (Land and Revenue) Act, 1956 — Section 2
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Supreme Court13 Sept 2011Dismissed

Mahesh and Another Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2012 SC 2172 : (2012) AIRSCW 2898 : (2012) 2 ALD(Cri) 738 : (2012) 2 ALT(Cri) 402 : (2012) CriLJ 2713 : (2011) 4 Crimes 200 : (2011) 10 SCALE 549 : (2011) 11 SCR 377

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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