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Supreme Court Of India judgments

59,848 judgments · page 895 of 2,993

Supreme Court12 Jul 2011Disposed Of

Union of India (UOI) Vs Krafters Engineering and Leasing (P) Ltd.

Supreme Court Of India · AIR 2011 SC 2620 : (2011) AIRSCW 3946 : (2011) 3 ARBLR 153 : (2011) 5 AWC 5102 : (2011) 5 BomCR 509 : (2011) 112 CLT 609 : (2011) 5 MhLj 707 : (2012) 1 MLJ 1191 : (2011) 4 MPLJ 1 : (2011) 4 RCR(Civil) 556 : (2011) 7 SCALE 405 : (2011) 7 SCC 279 : (2011) 8

Arbitration Act, 1940 — Section 29, 3, 41Arbitration and Conciliation Act, 1996 — Section 31(7), 37(1)Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court12 Jul 2011Dismissed

C.M. Thri Vikrama Varma Vs Avinash Mohanty and Others Union of India (UOI) and Others Vs Avinash Mohanty and Another

Supreme Court Of India · (2012) AIRSCW 317 : (2011) AIRSCW 5829 : (2011) AIRSCW 4129 : (2011) 6 ALD 81 : (2011) 130 FLR 795 : (2011) 8 JT 1(1) : (2011) 7 SCALE 542 : (2011) 7 SCC 385 : (2011) 2 SCC(L&S) 256 : (2011) 5 Supreme 548

Constitution of India, 1950 — Article 136, 14, 16(1), 16(4), 226Police Service (Cadre) Rules, 1954 — Rule 3, 5Police Service (Recruitment) Rules, 1954 — Rule 5
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Supreme Court12 Jul 2011Dismissed

N.K. Illiyas Vs State of kerala

Supreme Court Of India · AIR 2013 SC 3790 : (2012) CriLJ 2418 : (2012) 12 SCC 748

Penal Code, 1860 (IPC) — Section 409, 471, 477A, 95Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court12 Jul 2011Allowed

Jaipur Development Authority and Others Vs Vijay Kumar Data and Another Jaipur Development Authority Vs Daya Kishan Data

Supreme Court Of India · (2012) AIRSCW 1140 : (2011) 8 JT 211 : (2011) 3 KLT 77 SN : (2011) 3 RLW 2384 : (2011) 7 SCALE 633 : (2011) 12 SCC 94 : (2011) 7 SCR 242 : (2011) 5 UJ 2887

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99, 144, 47Constitution of India, 1950 — Article 136, 14, 166, 166(1), 166(2)Jaipur Development Authority Act, 1982 — Section 83
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Supreme Court11 Jul 2011Allowed

Mathai M. Paikeday Vs C.K. Anthony

Supreme Court Of India · AIR 2011 SC 3221 : (2011) AIRSCW 4416 : (2011) 6 ALD 100 : (2011) 5 AWC 4900 : (2011) 6 CTC 347 : (2011) 12 JT 51 : (2011) 4 KCCR 432 SN : (2011) 3 KLJ 25 : (2011) 4 LW 618 : (2011) 7 MLJ 1052 : (2011) 2 OLR 502 : (2011) 3 RCR(Civil) 869 : (2011) 3 RLW 25

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 44 Rule 1
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Supreme Court08 Jul 2011Dismissed

Nandiesha Reddy Vs Mrs. Kavitha Mahesh

Supreme Court Of India · AIR 2011 SC 2639 : (2011) 7 JT 244 : (2012) 1 KarLJ 353 : (2011) 3 RCR(Civil) 709 : (2011) 7 SCALE 363 : (2011) 7 SCC 721 : (2011) 8 SCR 154 : (2011) 4 UJ 2563

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(1), Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11Presidential and Vice-Presidential Elections Act, 1952 — Section 5(B)(1), 5CRepresentation of the People Act, 1951 &md
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Supreme Court08 Jul 2011

Fuerst Day Lawson Ltd. and Others Vs Jindal Exports Ltd. and Others etc. etc.

Supreme Court Of India · (2011) 3 ARBLR 82 : (2011) 7 JT 469 : (2011) 3 KLT 56 SN : (2011) 6 MhLj 803 : (2011) 4 RCR(Civil) 775 : (2011) 7 SCALE 513 : (2011) 8 SCC 333 : (2011) 4 UJ 2350

Arbitration Act, 1940 — Section 14, 15, 16, 17, 26Arbitration and Conciliation Act, 1996 — Section 2, 3, 37, 37(1), 4(2)Civil Procedure Code Amendment Act, 1877 — Section 588
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Supreme Court07 Jul 2011Dismissed

State of Delhi Vs Ram Avtar @ Rama

Supreme Court Of India · AIR 2011 SC 2699 : (2011) 2 CG.L.R.W. 404 : (2011) 180 DLT 629 : (2011) 8 JT 464 : (2011) 3 KLT 49 SN : (2011) 2 NCC 451 : (2011) 4 PLJR 60 : (2011) 4 RCR(Criminal) 191 : (2011) 4 RLW 3500 : (2011) 7 SCALE 428 : (2011) 12 SCC 207 : (2011) 7 SCR 1129

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 41(1), 42, 42(2)
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Supreme Court07 Jul 2011Dismissed

Om Prakash Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 2682 : (2011) AIRSCW 4245 : (2011) 8 JT 69 : (2011) 3 KLT 54 SN : (2012) 1 MLJ 372 : (2011) 3 RCR(Criminal) 616 : (2011) 7 SCALE 396 : (2011) 7 SCR 1080 : (2011) 6 Supreme 244

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 368, 376, 376(2)
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Supreme Court07 Jul 2011Dismissed

Nand Kishore Vs State of Madhya Pradesh

Supreme Court Of India · (2011) 3 ACR 2910 : AIR 2011 SC 2775 : (2011) 3 JLJ 1 : (2011) 7 JT 203 : (2011) 3 RCR(Criminal) 658 : (2011) 7 SCALE 386 : (2011) 12 SCC 120 : (2011) 7 SCR 1152

Penal Code, 1860 (IPC) — Section 149, 302, 34
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Supreme Court07 Jul 2011Disposed Of

Jagdish Prasad Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2011 SC 3189 : (2011) AIRSCW 4449 : (2011) 130 FLR 784 : (2011) 7 JT 384 : (2011) 7 SCALE 552 : (2011) 7 SCC 789 : (2011) 2 SCC(L&S) 302 : (2011) 12 SCR 1

Constitution of India, 1950 — Article 14, 16, 309Rajasthan Transport Service Rules, 1979 — Rule 10, 10(1), 11, 2, 24
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