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Supreme Court Of India judgments

59,848 judgments · page 885 of 2,993

Supreme Court26 Aug 2011Allowed

The State of Maharashtra and Others Vs Raj Marketing and Another

Supreme Court Of India · AIR 2011 SC 3556 : (2012) 3 AWC 2771 : (2012) 3 BomCR 277 : (2011) 4 RCR(Civil) 890 : (2011) 9 SCALE 469 : (2011) 10 SCR 722

Standards of Weights and Measures (Enforcement) Act, 1985 — Section 65Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23(1), 29, 33, 39Standards of Weights and Measures Act, 1976 — Sec
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Supreme Court26 Aug 2011Dismissed

Justice P.D. Dinakaran Vs Judges Inquiry Committee and Another

Supreme Court Of India · AIR 2011 SC 3777 : (2011) AIRSCW 5098 : (2011) 6 AWC 6135 Supp : (2011) 10 JT 230 : (2012) 1 MLJ 113 : (2011) 9 SCALE 437 : (2011) 5 Supreme 100

Constitution of India, 1950 — Article 121, 124, 124(4), 124(5), 141Judges (Inquiry) Act, 1968 — Section 3, 3(1), 3(2), 3(3), 3(4)Judges (Inquiry) Rules, 1969 — Rule 2, 5, 5(1), 5(3), 9
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Supreme Court26 Aug 2011

State of Maharashtra and Others Vs Subhash Arjundas Kataria

Supreme Court Of India · (2012) AIRSCW 756 : (2012) 3 AWC 2765 : (2012) 3 BomCR 218 : (2012) 275 ELT 289 : (2011) 4 JCR 91 : (2011) 9 SCALE 463 : (2011) 10 SCR 708

Standards Of Weights And Measures (Packaged Commodities) Rules, 1977 — Rule 2(l), 2(x), 3, 6, 23(1), 29, 33, 39Standards Of Weights And Measures Act, 1976 — Section 2(b), 2(v), 73Central Excise Act, 1944 — Section 4A, 4A(1), 4A(2)
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Supreme Court26 Aug 2011Disposed Of

Man Singh Vs Maruti Suzuki India Ltd. and Another

Supreme Court Of India · (2012) 3 AWC 3134 : (2011) 131 FLR 1 : (2011) 9 JT 558 : (2011) 4 LLJ 295 : (2011) LLR 1009 : (2011) 9 SCALE 390

Constitution of India, 1950 — Article 136, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31
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Supreme Court26 Aug 2011Dismissed

Mohan Singh Vs State of Bihar

Supreme Court Of India · (2012) 1 ACR 296 : AIR 2011 SC 3534 : (2011) AIRSCW 5120 : (2012) 1 ALD(Cri) 895 : (2012) 1 AWC 229 : (2011) 59 BLJR 3063 : (2012) BomCR(Cri) 509 : (2011) CriLJ 4837 : (2011) 4 PLJR 287 : (2011) 9 SCALE 426 : (2011) 12 SCR 327 : (2011) 3 UC 1930 : (2011)

Criminal Procedure Code, 1973 (CrPC) — Section 214, 215, 221, 225, 313Evidence Act, 1872 — Section 10, 9Penal Code, 1860 (IPC) — Section 120B, 302, 306, 34, 387
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Supreme Court25 Aug 2011Dismissed

Gurdeep Singh Vs State of Punjab and Others

Supreme Court Of India · (2011) 3 ACR 3480 : AIR 2011 SC 3616 : (2012) 1 DMC 276 : (2011) 10 JT 265 : (2012) 1 RCR(Criminal) 300 : (2011) 12 SCC 408 : (2011) 10 SCR 655 : (2012) 3 UC 1825

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court25 Aug 2011Dismissed

Federation of A.P. Minority Educational Institution Vs Admission and Fee Regulatory Committee for Matters relating To Fee Fixation in Pvt. Unaided Professional Colleges and Others

Supreme Court Of India · (2011) 9 SCALE 422

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh Engineering Common Entrance test for Diploma Holders for Admission into B.F., B. Tech. and B. Ph
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Supreme Court25 Aug 2011Dismissed

Nanjegowda and Another Vs Gangamma and Others

Supreme Court Of India · AIR 2011 SC 3774 : (2011) AIRSCW 5289 : (2011) 6 ALD 111 : (2011) 6 AWC 6132 Supp : (2011) 4 CHN 168 Supp : (2011) 9 JT 387 : (2011) 3 KLJ 50 : (2011) 4 RCR(Civil) 805 : (2011) 9 SCALE 358 : (2011) 13 SCC 232 : (2011) 10 SCR 700

Transfer of Property Act, 1882 — Section 53A
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