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59,848 judgments · page 881 of 2,993

Supreme Court12 Sept 2011Dismissed

Rajendra Singh Verma (Dead) through L.Rs Vs Lt. Governor of NCT of Delhi and Another

Supreme Court Of India · (2012) AIRSCW 3996 : (2011) 10 JT 304 : (2011) 4 KLT 29 SN : (2011) 10 SCALE 315 : (2011) 10 SCC 1 : (2011) 12 SCR 496 : (2011) 7 Supreme 541 : (2011) 5 UJ 3496

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Constitution of India, 1950 — Article 124(6), 136, 163, 163(1), 163(3)Delhi Higher Judicial Services Rules, 1970 — Rule 27, 31, 31A, 33
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Supreme Court12 Sept 2011Dismissed

Sanath Kumar Vs The Special Tahsildar and Another

Supreme Court Of India · (2012) 6 ALT 37 : (2012) 1 AWC 1077 : (2011) 4 RCR(Civil) 846 : (2012) 115 RD 23 : (2011) 10 SCALE 554 : (2011) 6 UJ 3616

Land Acquisition Act, 1894 — Section 4(1), 54, 6Stamp Act, 1899 — Section 41A
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Supreme Court12 Sept 2011Dismissed

Jakia Nasim Ahesan and Another Vs State of Gujarat and Others

Supreme Court Of India · (2011) 3 ACR 3533 : AIR 2012 SC 243 : (2012) 1 GLR 860 : (2011) 4 KLJ 167 : (2011) 2 NCC 667 : (2011) 4 RCR(Criminal) 198 : (2011) 10 SCALE 246 : (2011) 12 SCC 302 : (2011) 1 SCC(Cri) 1095 : (2011) 11 SCR 365 : (2011) 3 UC 1946 : (2011) 5 UJ 3253

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 173(8), 190, 197Penal Code, 1860 (IPC) — Section 114, 120B, 153A, 186, 187
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Supreme Court09 Sept 2011

Marathwada Gramin Bank Karamchari Sanghatana and Another Vs Management of Marathwada Gramin Bank and Others

Supreme Court Of India · AIR 2011 SC 3567 : (2011) AIRSCW 5143 : (2012) 6 AWC 6198 Supp : (2012) 6 AWC 6198 : (2012) 1 BomCR 411 : (2011) 131 FLR 754 : (2011) 4 LLJ 305 : (2011) LLR 1130 : (2012) 2 MhLj 10 : (2011) 10 SCALE 184 : (2011) 11 SCR 269

Constitution of India, 1950 — Article 136Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12, 17(3)Industrial Disputes Act, 1947 — Section 9A
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Supreme Court09 Sept 2011Disposed Of

G. Reddeiah Vs The Government of Andhra Pradesh and Another

Supreme Court Of India · (2011) 10 JT 285 : (2011) 4 RCR(Criminal) 219 : (2011) 10 SCALE 224

Andhra Pradesh Forest Act, 1967 — Section 20(1), 29, 29(2), 29A(1)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1)<
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Supreme Court09 Sept 2011

Raghuvansh Dewanchand Bhasin Vs State of Maharashtra and Another

Supreme Court Of India · (2012) 1 ACR 193 : AIR 2011 SC 3393 : (2011) AIRSCW 5347 : (2012) 1 AWC 220 : (2012) BomCR(Cri) 260 : (2011) 6 CTC 228 : (2011) 10 JT 253 : (2011) 4 KLT 21 SN : (2012) 1 LW(Cri) 1 : (2012) MLJ(Cri) 689 : (2013) 1 MPHT 129 : (2011) 2 NCC 826 : (2012) 1 PLJ

Constitution of India, 1950 — Article 21, 22(1), 22(2), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 476, 70, 71, 71(2), 78Penal Code, 1860 (IPC) — Section 324, 342, 345
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Supreme Court09 Sept 2011Dismissed

Khatri Hotels Private Limited and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 3590 : (2011) AIRSCW 5052 : (2012) 2 ALD 9 : (2011) 5 CHN 4 Supp : (2011) 182 DLT 597 : (2011) 10 JT 541 : (2011) 8 MLJ 369 : (2012) 1 RCR(Civil) 676 : (2011) 10 SCALE 190 : (2011) 9 SCC 126

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 136Delhi Development Act, 1957 — Section 22(1)
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