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Supreme Court Of India judgments

59,848 judgments · page 945 of 2,993

Supreme Court19 Oct 2010Allowed

Van Vibhag Karamchari Griha Nirman Sahkari Sanstha Maryadit (Regd.) Vs Ramesh Chander and Others

Supreme Court Of India · AIR 2011 SC 41 : (2010) AIRSCW 6761 : (2011) 1 JLJ 278 : (2010) 11 JT 360 : (2011) 3 RCR(Civil) 620 : (2011) 112 RD 389 : (2011) 1 RLW 777 : (2010) 11 SCALE 99

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 47 Rule 1, Order 6 Rule 17, 114Constitution of India, 1950 — Article 14, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 340
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Supreme Court19 Oct 2010Allowed

Vithal Laxman Chalawadi and etc. Vs State of Karnataka rep. by P. Prosecutor

Supreme Court Of India · AIR 2011 SC 173 : (2010) AIRSCW 6408 : (2010) AIRSCW 5046 : (2011) 2 CGLJ 44 : (2011) 111 CLT 281 : (2011) CriLJ 83 : (2010) 4 Crimes 180 : (2011) 1 JCC 472 : (2010) 11 JT 629(1) : (2011) 1 RCR(Criminal) 436 : (2010) 11 SCALE 65 : (2010) 14 SCC 739 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 109, 143, 149, 302, 323Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court19 Oct 2010Allowed

Jabalpur Development Authority Vs V.V. Shrivastava and Another

Supreme Court Of India · (2011) 2 AWC 1496 : (2010) 11 JT 217 : (2010) 11 SCALE 95 : (2010) 13 SCC 84

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38, 50, 50(2), 50(3), 50(4)Madhya Pradesh Town Improvement Trust Act, 1960 — Section 48
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Supreme Court18 Oct 2010Partly Allowed

Raj Kumar Vs Ajay Kumar and Another

Supreme Court Of India · (2011) ACJ 1 : (2011) 1 AWC 720 Supp : (2011) 1 JCR 143 : (2011) 1 KLT 620 : (2011) 2 MhLj 569 : (2011) 1 MLJ 778 : (2011) MPLJ 256 : (2011) 2 PLJR 1 : (2011) 2 RCR(Civil) 101 : (2010) 12 SCALE 265 : (2011) 1 SCC 343 : (2011) 1 SCC(Cri) 1161 : (2011) 1 TA

Motor Vehicles Act, 1988 — Section 163A, 168, 169Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
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Supreme Court08 Oct 2010Allowed

Pankajakshi (dead) through LRs and Others Vs Chandrika and Others

Supreme Court Of India · (2011) 1 ALT 35 : (2011) 1 CHN 227 Supp : (2010) 12 JT 151 : (2010) 4 KLT 608 : (2011) 1 RCR(Civil) 146 : (2011) 113 RD 125 : (2010) 11 SCALE 567 : (2010) 13 SCC 303

Civil Procedure Code, 1908 (CPC) — Section 98, 98(2)Constitution of India, 1950 — Article 136, 142Kerala High Court Act, 1958 — Section 9
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Supreme Court08 Oct 2010Allowed

Asoke Basak Vs State of Maharashtra and Others

Supreme Court Of India · (2010) 11 JT 123 : (2011) 1 NCC 185 : (2011) 1 OLR 249 : (2010) 10 SCC 660 : (2011) 1 SCC(Cri) 85

Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Penal Code, 1860 (IPC) — Section 34, 405, 406, 409
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Supreme Court08 Oct 2010Allowed

Gurbux Singh Vs Harminder Kaur

Supreme Court Of India · AIR 2011 SC 114 : (2010) AIRSCW 6160 : (2011) 1 AWC 735 Supp : (2011) 1 BomCR 235 : (2010) 2 DMC 706 : (2010) 11 JT 58 : (2011) 2 KLJ 1 : (2011) 1 LW 115 : (2011) 1 PLJR 75 : (2011) 161 PLR 130 : (2011) 1 RLW 829 : (2010) 7 Supreme 530

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)
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Supreme Court08 Oct 2010Disposed Of

Kammana Sambamurthy (D) by LRs. Vs Kalipatnapu Atchutamma (D) and Others

Supreme Court Of India · AIR 2011 SC 103 : (2010) AIRSCW 6219 : (2011) 1 AWC 989 Supp : (2011) 1 CHN 248 Supp : (2011) 111 CLT 374 : (2010) 12 JT 92 : (2011) 1 KLJ 1 : (2011) 1 LW 104 : (2011) 1 MLJ 404 : (2011) 2 RLW 1841 : (2011) 11 SCC 153 : (2010) 7 Supreme 171

Hindu Succession Act, 1956 — Section 14Jammu and Kashmir Specific Relief Act, 1977 — Section 15Partition Act, 1893 — Section 4
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