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Supreme Court Of India judgments

59,848 judgments · page 888 of 2,993

Supreme Court12 Aug 2011Dismissed

Rajender Singh Pathania and Others Vs State of N.C.T. of Delhi and Others

Supreme Court Of India · (2011) 3 ACR 3102 : (2012) CriLJ 609 : (2011) 10 JT 294 : (2012) 1 LW(Cri) 132 : (2011) 3 RCR(Criminal) 827 : (2011) 9 SCALE 124 : (2011) 13 SCC 329 : (2011) 10 SCR 260 : (2011) 3 UC 1801

Constitution of India, 1950 — Article 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 107, 151
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Supreme Court12 Aug 2011Dismissed

Ram Mehar Singh Vs State of N.C.T. of Delhi and Others

Supreme Court Of India · (2011) 3 ACR 3099 : (2012) BomCR(Cri) 786 : (2012) CriLJ 410 : (2011) 4 KCCR 478 SN : (2011) 4 RCR(Criminal) 538 : (2011) 9 SCALE 105 : (2011) 10 SCR 253 : (2011) 3 UC 1644

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 151
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Supreme Court12 Aug 2011Dismissed

Rajinder Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2011) 3 ACR 3092 : (2012) 2 ALT(Cri) 20 : (2012) CriLJ 435 : (2011) 3 Crimes 206 : (2011) 3 JKJ 52 : (2011) 8 JT 606 : (2011) 9 SCALE 118 : (2011) 13 SCC 215 : (2011) 3 UC 1819

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court11 Aug 2011Allowed

Oriental Bank of Commerce and Another Vs R.K. Uppal

Supreme Court Of India · (2011) AIRSCW 5779 : (2011) 6 AWC 5681 Supp : (2011) 131 FLR 56 : (2011) 9 JT 1 : (2011) 3 KLT 116 SN : (2011) 4 LLJ 1 : (2011) 8 SCALE 634 : (2011) 8 SCC 695 : (2011) 10 SCR 218 : (2011) 5 Supreme 490

Constitution of India, 1950 — Article 14, 324Imports and Exports (Control) Act, 1947 — Section 4M, 4M(1)Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 12, 17, 4, 6
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Supreme Court11 Aug 2011Disposed Of

Mrs. Satimbla Sharma and Others Vs St. Paul''s Senior Secondary School and Others

Supreme Court Of India · AIR 2011 SC 2926 : (2011) AIRSCW 4643 : (2011) 6 ALLMR 5672 : (2011) 130 FLR 1065 : (2011) 3 GLH 162 : (2011) 8 JT 611 : (2011) 3 KLT 674 : (2011) 4 PLJR 326 : (2011) 9 SCALE 92 : (2011) 13 SCC 760 : (2011) 10 SCR 203 : (2011) 5 UJ 3460

Constitution of India, 1950 — Article 12, 14, 226, 30(1), 36Delhi School Education Act, 1973 — Section 10, 11, 12, 14, 8, 9Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 23, 23(3), 38, 38(2)
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Supreme Court10 Aug 2011Allowed

State of Punjab Vs Piara Singh

Supreme Court Of India · (2012) CriLJ 304 : (2012) 1 RCR(Criminal) 604

Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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Supreme Court10 Aug 2011Disposed Of

Sarojben Ashwinkumar Shah etc. Vs State of Gujarat and Another

Supreme Court Of India · (2011) 3 ACR 3020 : (2011) 3 BC 543 : (2012) CriLJ 430 : (2011) 3 Crimes 189 : (2011) 3 GLH 180 : (2012) 1 JCR 96 : (2011) 14 JT 82 : (2011) 2 NCC 414 : (2011) 3 RCR(Criminal) 852 : (2011) 8 SCALE 542 : (2011) 13 SCC 316 : (2011) 9 SCR 1138 : (2011) 3 UC

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1), 319(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 114, 420
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Supreme Court10 Aug 2011Allowed

Agarwal Oil Refinery Corporation, Kanpur Vs The Commissioner of Trade Tax, U.P. Lucknow Commissioner of Trade Tax, U.P. Vs Agarwal Oil Refinery Corporation, Kanpur

Supreme Court Of India · AIR 2011 SC 2932 : (2011) AIRSCW 4671 : (2011) 187 ECR 233 : (2011) 9 JT 25 : (2011) 8 SCALE 536 : (2011) 13 SCC 275 : (2011) 9 SCR 1076 : (2011) 5 Supreme 529 : (2011) 43 VST 296

Limitation Act, 1963 — Section 5Uttar Pradesh Trade Tax Act, 1948 — Section 10, 10(1), 10(2), 10(3), 10(4)Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(7)
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Supreme Court10 Aug 2011Dismissed

Mohd. Arif @ Ashfaq Vs State of NCT of Delhi

Supreme Court Of India · (2012) 1 ACR 477 : (2012) 1 AWC 246 : (2012) 2 CGLJ 229 : (2011) 3 Crimes 228 : (2011) 9 JT 563 : (2011) 8 SCALE 328 : (2011) 13 SCC 621 : (2011) 10 SCR 56

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 129, 313, 37, 43, 46(1)Evidence Act, 1872 — Section 24, 25, 26, 27, 28
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Supreme Court10 Aug 2011

State of Jharkhand and Others etc. Vs Shivam Coke Industries, Dhanbad, etc.

Supreme Court Of India · (2011) 187 ECR 111 : (2011) 4 JCR 48 : (2011) 8 JT 12 : (2011) 4 PLJR 335 : (2011) 8 SCALE 571 : (2011) 8 SCC 656 : (2011) 9 SCR 1110 : (2011) 43 VST 279

Bihar Finance (Amendment) Act, 1984 — Section 10Bihar Finance (Amendment) Ordinance, 1989 — Section 7, 7(4)Bihar Finance Act, 1981 — Section 45, 45(1), 45(2), 46, 46(2)
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