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Supreme Court Of India judgments

59,848 judgments · page 938 of 2,993

Supreme Court25 Nov 2010Allowed

Himachal Pradesh Housing and Urban Development Authority Vs Universal Estate and Another

Supreme Court Of India · AIR 2011 SC 887 : (2011) AIRSCW 778 : (2011) AIRSCW 171 : (2011) 1 MLJ 1303 : (2011) 1 RCR(Civil) 950 : (2010) 12 SCALE 389

Constitution of India, 1950 — Article 14, 226, 227Himachal Pradesh Housing and Urban Development Authority (Allotment, Sale of Houses, Flats and Plots) Regulations, 2004 — Regulation 4Himachal Pradesh Housing and Urban De
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Supreme Court25 Nov 2010Allowed

Gopal Swaroop Vs Krishna Murari Mangal and Others

Supreme Court Of India · (2011) 3 AWC 2753 : (2011) 2 CALLT 65 : (2011) 1 CHN 150 Supp : (2011) 111 CLT 811 : (2011) 1 JT 195 : (2011) 1 KLJ 61 : (2011) 1 OLR 584 : (2011) 1 RCR(Civil) 249 : (2011) 112 RD 269 : (2010) 12 SCALE 470

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68Succession Act, 1925 — Section 63
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Supreme Court25 Nov 2010Dismissed

Sarup Singh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 514 : (2011) AIRSCW 181 : (2011) 3 AWC 2719 : (2011) 2 CTC 340 : (2011) 1 KLJ 64 : (2011) 1 LW 795 : (2011) 112 RD 445 : (2010) 12 SCALE 424 : (2011) 11 SCC 198

Constitution Of India, 1950 — Article 14, 226Code Of Civil Procedure, 1908 — Section 151, 152Land Acquisition Act, 1894 — Section 4, 4(1), 11, 13, 14, 19, 23, 23(1A), 23(2), 28, 34
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Supreme Court25 Nov 2010Dismissed

C.M. Sharma Vs State of A.P. Th. I.P.

Supreme Court Of India · AIR 2011 SC 608 : (2011) AIRSCW 297 : (2011) CriLJ 975 : (2010) 12 JT 546 : (2011) 2 PLJR 21 : (2011) 1 RCR(Criminal) 183 : (2010) 12 SCALE 381 : (2011) 1 UC 26

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court24 Nov 2010Dismissed

Ram Chandra Bhagat Vs State of Jharkhand

Supreme Court Of India · (2011) 2 CHN 91 Supp : (2011) 1 JT 42 : (2011) 1 OLR 364 : (2010) 12 SCALE 463 : (2010) 13 SCC 780

Constitution of India, 1950 — Article 20(1), 21Hindu Marriage Act, 1955 — Section 7, 7(1)Penal Code, 1860 (IPC) — Section 493
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Supreme Court24 Nov 2010Disposed Of

C.N. Anantharam Vs Fiat India Ltd. and Others etc. etc.

Supreme Court Of India · AIR 2011 SC 523 : (2011) AIRSCW 191 : (2011) 3 AWC 2748 : (2011) 1 JT 202 : (2011) 3 MhLj 34 : (2011) MPLJ 302 : (2011) 1 RCR(Civil) 246 : (2010) 12 SCALE 359 : (2011) 1 SCC 460 : (2010) 8 Supreme 122 : (2011) 1 UC 421 : (2011) 1 UJ 205

Consumer Protection Act, 1986 — Section 14, 14(1), 3Sales of Goods Act, 1930 — Section 12(3)
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Supreme Court23 Nov 2010Allowed

Tassadiq Hussain Vs Mohd. Rashid Qureshi and Others

Supreme Court Of India · (2011) 2 JKJ 21 : (2011) 11 RCR(Civil) 942 : (2010) 12 SCALE 340 : (2010) 13 SCC 787 : (2010) 10 UJ 5171

Constitution of India, 1950 — Article 243A, 243PIndustrial Disputes Act, 1947 — Section 33AJammu and Kashmir Constitution Act, 1996 — Section 138, 147, 50, 50(2), 50(3)
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Supreme Court23 Nov 2010Allowed

Gian Singh Vs State of Punjab and Another

Supreme Court Of India · (2011) 1 JCR 141 : (2010) 4 KLT 755 : (2011) 1 RCR(Criminal) 900 : (2010) 12 SCALE 461 : (2011) 1 UC 17

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(7), 482Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court23 Nov 2010Allowed

Harbhajan Singh Vs State of Himachal Pradesh and Others

Supreme Court Of India · AIR 2011 SC 527 : (2011) AIRSCW 195 : (2011) 1 PLJR 158 : (2011) 1 RCR(Civil) 934 : (2011) 113 RD 101 : (2010) 12 SCALE 327 : (2010) 13 SCC 555 : (2010) 10 UJ 5192

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 36Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 14, 14(1), 15, 15(1), 16Himachal Pra
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Supreme Court23 Nov 2010Dismissed

Manoj Yadav Vs Pushpa @ Kiran Yadav

Supreme Court Of India · AIR 2011 SC 614 : (2011) 1 ALD(Cri) 409 : (2011) CriLJ 981 : (2011) 1 JCR 142 : (2011) 1 SCR 644

Constitution of India, 1950 — Article 14, 21, 254(1)Criminal Procedure (Amendment) Act, 2001 — Section 125(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 488
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Supreme Court23 Nov 2010Allowed

Board of Wakf, West Bengal Vs Anis Fatma Begum and Another

Supreme Court Of India · (2011) 1 ALD 61 : (2011) 111 CLT 528 : (2011) 1 CTC 636 : (2010) 4 KLT 765 : (2011) 2 MLJ 219 : (2011) 1 OLR 463 : (2011) 1 RCR(Civil) 303 : (2011) 112 RD 280 : (2010) 12 SCALE 323 : (2011) 1 UC 56

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 226Waqf Act, 1995 — Section 3, 83, 83(1), 83(2), 83(5)
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