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Supreme Court Of India judgments

59,848 judgments · page 935 of 2,993

Supreme Court09 Dec 2010Allowed

State of Himachal Pradesh Vs Nishant Sareen

Supreme Court Of India · (2011) 1 ACR 846 : AIR 2011 SC 404 : (2011) AIRSCW 3699 : (2011) 1 Crimes 47 : (2011) 1 JCC 36 : (2011) 1 RCR(Criminal) 193 : (2011) 1 RLW 287 : (2010) 8 Supreme 496

Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(2), 15
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Supreme Court08 Dec 2010Allowed

T.G. Ashok Kumar Vs Govindammal and Another

Supreme Court Of India · (2011) 4 ALD 43 : (2011) 3 AWC 2739 : (2011) 1 CHN 180 Supp : (2011) 2 KCCR 87 SN : (2011) 2 MLJ 317 : (2011) 113 RD 345 : (2010) 10 UJ 5425

Registration Act, 1908 — Section 18, 18(1), 57Transfer of Property Act, 1882 — Section 52
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Supreme Court07 Dec 2010Allowed

Saroj and Others Vs Het Lal and Others

Supreme Court Of India · (2011) ACJ 552 : AIR 2011 SC 671 : (2011) 2 ALLMR 973 : (2011) 1 JCC 344 : (2011) 1 JCR 160 : (2011) 1 LW 131 : (2011) 164 PLR 131 : (2011) 3 RCR(Civil) 203 : (2011) 1 SCC 388 : (2011) 1 SCC(Cri) 414 : (2011) 1 TAC 271

Motor Vehicles Act, 1988 — Section 161, 161(3), 166Penal Code, 1860 (IPC) — Section 279, 304A
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Supreme Court07 Dec 2010Allowed

Balasaheb @ Ramesh Laxman Deshmukh Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2011 SC 304 : (2011) 1 CTC 621 : (2011) 1 JCC 340 : (2011) 1 RCR(Criminal) 190 : (2011) 1 SCC 364 : (2011) 1 SCC(Cri) 1 : (2011) 1 UC 440

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1)Evidence Act, 1872 — Section 132
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Supreme Court07 Dec 2010Dismissed

Surender and Others Vs Gadda Balaiah and Others

Supreme Court Of India · (2011) 2 ALT 1 : (2011) 1 CHN 163 Supp : (2011) 4 RCR(Civil) 284 : (2011) 2 SCC 730

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 11, 19, 37, 37A, 38
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Supreme Court06 Dec 2010Disposed Of

Abubucker Siqqique and Another Vs The State represented by The Deputy Superintendent of Police, CBI/SCB/Chennai, Tamil Nadu The State represented by DSP, CBI, Chennai Vs M.P. Rafiq Ahamed and Others

Supreme Court Of India · (2011) 1 ACR 832 : AIR 2011 SC 91 : (2011) 1 Crimes 96 : (2011) 1 JCC 126 : (2011) 2 SCC 12 : (2011) 1 SCC(Cri) 624 : (2011) 1 UC 425 : (2011) 1 UJ 86

Explosive Substances Act, 1908 — Section 3, 4, 5, 6Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 109, 120B, 153A, 201, 302
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