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Supreme Court Of India judgments

59,848 judgments · page 943 of 2,993

Supreme Court26 Oct 2010Allowed

State of U.P. Vs Munni Ram and Others

Supreme Court Of India · (2011) AIRSCW 386 : (2010) 58 BLJR 1541 : (2010) 12 JT 180 : (2010) 11 SCALE 321 : (2010) 14 SCC 364 : (2010) 3 UC 1839 : (2010) 10 UJ 4951

Cattle Trespass Act, 1871 — Section 24Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 149, 304, 308, 323
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Supreme Court26 Oct 2010Dismissed

Sudhakaran Vs State of Kerala

Supreme Court Of India · AIR 2011 SC 265 : (2010) AIRSCW 6688 : (2011) 2 CALLT 1 : (2011) CriLJ 292 : (2010) 11 JT 461 : (2009) 1 KLT 652 : (2011) 1 RCR(Criminal) 37 : (2010) 11 SCALE 332 : (2010) 10 SCC 582 : (2011) 1 SCC(Cri) 49 : (2010) 7 Supreme 760 : (2010) 3 UC 1847 : (2010

Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
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Supreme Court26 Oct 2010Allowed

Mahendra Pal Vs State of H.P. and Others

Supreme Court Of India · (2010) 11 JT 550 : (2011) 3 RCR(Civil) 738 : (2010) 11 SCALE 326 : (2010) 13 SCC 441

Constitution of India, 1950 — Article 21, 226, 227Forest Act, 1927 — Section 2(2)Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992 — Section 4, 5
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Supreme Court26 Oct 2010Dismissed

Brahm Swaroop and Another Vs State of U.P.

Supreme Court Of India · AIR 2011 SC 280 : (2010) AIRSCW 6704 : (2010) 58 BLJR 1511 : (2011) CriLJ 306 : (2010) 11 JT 437 : (2010) 11 SCALE 443 : (2011) 6 SCC 288 : (2011) 2 SCC(Cri) 923 : (2010) 7 Supreme 549 : (2010) 3 UC 1855 : (2010) 10 UJ 4853

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 34, 148, 149, 302, 304, 307, 396, 424
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Supreme Court26 Oct 2010Dismissed

Association of Leasing and Financial Service Companies Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 100 CLA 163 : (2010) 4 CompLJ 520 : (2010) 235 CTR 521 : (2010) 12 JT 49 : (2010) 11 SCALE 461 : (2011) 2 SCC 352 : (2010) 20 STR 417 : (2010) 29 STT 316 : (2010) 9 UJ 4814 : (2010) 35 VST 549

Constitution of India, 1950 — Article 226, 246, 246(1), 246(4), 248Finance Act, 1994 — Section 65, 65(10), 65(105), 65(12), 65(72)Finance Act, 2001 — Section 137, 66, 67
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Supreme Court26 Oct 2010Allowed

Nirmal Jeet Singh Hoon Vs Irtiza Hussain and Others

Supreme Court Of India · (2011) 2 AWC 1592 : (2011) 1 RCR(Rent) 190 : (2010) 11 SCALE 302 : (2011) 1 UC 172 : (2010) 2 UD 399 : (2010) 10 UJ 4880

Provincial Small Cause Courts Act, 1887 — Section 23Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court25 Oct 2010Allowed

Central Bureau of Investigation Vs Kishore Singh and Others

Supreme Court Of India · (2011) AIRSCW 353 : (2010) AIRSCW 6238 : (2010) 12 JT 489 : (2011) 1 NCC 306 : (2011) 2 PLJR 44 : (2011) 1 RLW 182 : (2010) 11 SCALE 291 : (2011) 6 SCC 369 : (2011) 2 SCC(Cri) 970 : (2010) 7 Supreme 696 : (2010) 6 Supreme 609 : (2010) 3 UC 1834 : (2010) 1

Constitution of India, 1950 — Article 22, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 57Penal Code, 1860 (IPC) — Section 114, 120B, 307, 308, 323
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Supreme Court25 Oct 2010Allowed

Ramji Pandey and Others Vs Swaran Kali

Supreme Court Of India · AIR 2011 SC 489 : (2011) 2 AWC 1479 : (2011) 3 CHN 145 Supp : (2011) 1 KLJ 47 : (2011) 3 RCR(Civil) 624 : (2011) 112 RD 378 : (2011) 2 RLW 1100 : (2010) 11 SCALE 287 : (2010) 14 SCC 492

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14, 5
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Supreme Court25 Oct 2010

Mohd. Saud and Another Vs Dr. (Maj.) Shaikh Mahfooz and Others

Supreme Court Of India · AIR 2011 SC 485 : (2010) AIRSCW 5093 : (2011) 1 ALT 53 : (2011) 3 CHN 116 Supp : (2011) 1 KLJ 5 : (2010) 4 KLT 473 : (2011) 1 LW 141 : (2011) 1 MLJ 364 : (2011) 3 RCR(Civil) 617 : (2011) 112 RD 501 : (2011) 2 RLW 1057 : (2010) 11 SCALE 283 : (2010) 13 SCC

Civil Procedure Code Amendment Act, 1976 — Section 100ACivil Procedure Code Amendment Act, 2002 — Section 100ACivil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A
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Supreme Court25 Oct 2010Allowed

Collector, Phagwara and Others Vs Brahm Dutt and Another

Supreme Court Of India · (2011) AIRSCW 143 : (2010) 12 JT 274 : (2011) 2 RCR(Civil) 299 : (2010) 11 SCALE 297 : (2010) 13 SCC 78 : (2010) 7 Supreme 701 : (2010) 10 UJ 4928

Companies Act, 1956 — Section 3General Clauses Act, 1897 — Section 3Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 2, 4, 4(1), 7, 9
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Supreme Court22 Oct 2010Dismissed

Girjesh Shrivastava and Others Vs State of M.P. and Others

Supreme Court Of India · (2010) AIRSCW 7001 : (2011) 2 AWC 1482 : (2011) 128 FLR 19 : (2011) 1 JLJ 314 : (2010) 11 JT 598 : (2011) 4 MLJ 309 : (2010) 11 SCALE 256 : (2010) 10 SCC 707 : (2011) 1 SCC(L&S) 192 : (2010) 6 SLR 311 : (2010) 7 Supreme 202

Constitution of India, 1950 — Article 226, 227, 323AMadhya Pradesh Panchayat Contractual Teachers (Conditions of Appointment and Service) Rules, 2001 — Rule 5(4)Madhya Pradesh Panchayati Raj Act, 1993 — Section 40
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Supreme Court22 Oct 2010Allowed

Subrata Das Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2011 SC 177 : (2010) AIRSCW 6412 : (2011) CriLJ 87 : (2010) 4 Crimes 223 : (2010) 11 JT 100 : (2011) 1 RCR(Criminal) 594 : (2011) 1 RLW 843 : (2010) 11 SCALE 206 : (2010) 10 SCC 798 : (2011) 1 SCC(Cri) 134 : (2010) 7 Supreme 241 : (2010) 10 UJ 5086

Criminal Procedure Code, 1973 (CrPC) — Section 398, 482Penal Code, 1860 (IPC) — Section 323, 341, 384, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2, 3, 3(1)
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