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Supreme Court Of India judgments

59,848 judgments · page 940 of 2,993

Supreme Court18 Nov 2010Allowed

Pepsico India Holdings Pvt. Ltd. Vs Food Inspector and Another

Supreme Court Of India · (2011) 161 CompCas 197 : (2011) CriLJ 1012 : (2010) 12 JT 531 : (2011) 2 KLJ 220 : (2010) 4 KLT 706 : (2011) 1 NCC 367 : (2011) 1 OLR 376 : (2011) 3 PLJR 82 : (2010) 12 SCALE 136 : (2011) 1 SCC 176 : (2011) 1 SCC(Cri) 8 : (2010) 10 UJ 5070

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 17, 17(1), 17(2)
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Supreme Court18 Nov 2010Dismissed

Atluri Brahmanandam (d), Thr. LRs. Vs Anne Sai Bapuji

Supreme Court Of India · AIR 2011 SC 545 : (2011) 1 ALT 31 : (2011) 3 AWC 2769 : (2011) 1 CHN 217 Supp : (2010) 12 JT 441 : (2011) 1 MLJ 742 : (2011) 2 RCR(Civil) 97 : (2011) 112 RD 347 : (2010) 12 SCALE 157 : (2011) 1 UC 38

Evidence Act, 1872 — Section 57Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16
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Supreme Court16 Nov 2010

Alva Aluminium Ltd., Bangkok Vs Gabriel India Limited

Supreme Court Of India · (2011) 1 CHN 137 Supp : (2010) 12 JT 210 : (2011) 2 MhLj 585 : (2011) 1 MLJ 811 : (2011) 2 MPLJ 158 : (2011) 1 RCR(Civil) 849 : (2010) 12 SCALE 93 : (2011) 1 SCC 167

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 16
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Supreme Court16 Nov 2010Allowed

Technoglobe Vs State of Tamil Nadu and Others

Supreme Court Of India · (2010) 12 JT 446 : (2010) 12 SCALE 87 : (2010) 13 SCC 196 : (2010) 36 VST 349

Constitution of India, 1950 — Article 142Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(5), 17, 17A, 24(1)
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Supreme Court15 Nov 2010Allowed

Amar Singh Vs Union of India (UOI)

Supreme Court Of India · (2010) 12 JT 451 : (2011) 2 KCCR 1014 : (2010) 12 SCALE 69 : (2011) 1 SCC 210 : (2010) 10 UJ 5093

Constitution of India, 1950 — Article 32
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Supreme Court15 Nov 2010Allowed

Transport and Dock Workers Union and Others Vs Mumbai Port Trust and Another

Supreme Court Of India · (2011) 4 AWC 3471 : (2010) 127 FLR 1095 : (2011) 1 JCR 151 : (2011) 1 LLJ 1 : (2011) 1 MLJ 755 : (2010) 12 SCALE 217 : (2011) 2 SCC 575 : (2011) 1 SCC(L&S) 566 : (2010) 6 SLR 691

Constitution of India, 1950 — Article 14, 19Industrial Disputes Act, 1947 — Section 9AMajor Port Trusts Act, 1963 — Section 3
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Supreme Court15 Nov 2010Disposed Of

Pushpa Vanti Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 256 : (2011) 1 AWC 976 Supp : (2010) 127 FLR 1058 : (2011) 1 MLJ 766 : (2010) 12 SCALE 64 : (2011) 1 SCC 193 : (2011) 1 SCC(L&S) 28 : (2010) 6 SLR 673 : (2010) 7 Supreme 999 : (2011) 1 UJ 39

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Supreme Court12 Nov 2010Dismissed

In Re: Mehar Singh Saini, Chairman, HPSC and Others

Supreme Court Of India · (2010) 12 JT 374 : (2010) 12 SCALE 5 : (2010) 13 SCC 586 : (2011) 1 SCC(L&S) 423 : (2010) 6 SLR 717 : (2010) 10 UJ 5000

Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 1, 121, 124, 124(4), 124(5)Criminal Procedure Code, 1973 (CrPC) — Section 161, 293, 91, 93, 93(1)
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Supreme Court12 Nov 2010Allowed

Bhim @ Uttam Ghosh Vs State of West Bengal

Supreme Court Of India · (2011) 111 CLT 669 : (2011) 6 JT 328 : (2011) 2 RCR(Civil) 234 : (2010) 3 UC 2113

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 20, 3Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 148, 306, 307
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Supreme Court12 Nov 2010Allowed

The Commissioner of Central Excise, Aurangabad Vs Bajaj Auto Ltd., Waluj, Aurangabad, through its Vice President (Materials) and Others

Supreme Court Of India · (2010) 182 ECR 7 : (2010) 260 ELT 17 : (2010) 12 JT 218 : (2011) 2 KCCR 146 SN : (2010) 12 SCALE 56 : (2010) 13 SCC 117 : (2010) 29 STT 394 : (2010) 10 UJ 5130

Central Excise Rules, 1994 — Rule 9, 52A, 54, 57F(2), 57(3), 173F, 173G, 209ACentral Excise (Valuation) Rules, 1975 — Rule 5Customs Act, 1962 — Section 130E
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Supreme Court11 Nov 2010Dismissed

Dr. Sunil Kumar Sambhudayal Gupta and Others Vs State of Maharashtra

Supreme Court Of India · (2011) 1 ACR 1 : (2011) 1 AWC 2.1 Supp : (2011) CriLJ 705 : (2011) 1 JCR 106 : (2010) 12 JT 287 : (2011) 1 RCR(Criminal) 57 : (2010) 11 SCALE 696 : (2010) 13 SCC 657 : (2011) 2 SCC(Cri) 375

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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Supreme Court11 Nov 2010Allowed

S.D. Joshi and Others Vs High Court of Judicature at Bombay and Others

Supreme Court Of India · (2011) 2 BomCR 117 : (2011) 2 CHN 53 Supp : (2011) 2 GLR 1248 : (2011) 1 JCR 120 : (2010) 12 JT 347 : (2011) 2 KCCR 156 SN : (2010) 11 SCALE 712 : (2011) 1 SCC 252 : (2011) 1 SCC(L&S) 32 : (2010) 10 UJ 5344

Bombay Industrial Relations Act, 1946 — Section 9Bombay Judicial Services Recruitment Rules, 2008 — Rule 2, 3, 5, 6Civil Procedure Code, 1908 (CPC) — Section 89
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Supreme Court11 Nov 2010Dismissed

J. Kodanda Rami Reddy Vs State of A.P. and Others

Supreme Court Of India · (2011) 1 ALD 65 : (2011) 1 CHN 230 Supp : (2010) 12 JT 430 : (2011) 2 MhLj 613 : (2011) 1 MLJ 798 : (2011) 2 MPLJ 18 : (2011) 3 RCR(Civil) 581 : (2010) 11 SCALE 665 : (2011) 1 SCC 197 : (2010) 10 UJ 5206

Arbitration Act, 1940 — Section 14(2), 30, 33, 8, 8(2)
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