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Supreme Court Of India judgments

59,848 judgments · page 946 of 2,993

Supreme Court08 Oct 2010Dismissed

Har Narain (Dead) by LRs. Vs Mam Chand (Dead) by LRs. and Others

Supreme Court Of India · (2011) 1 AWC 756 Supp : (2011) 52 GLR 601 : (2010) 11 JT 641 : (2010) 4 KLT 359 : (2011) 1 MLJ 723 : (2011) 112 RD 184 : (2010) 13 SCC 128

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 151Registration Act, 1908 — Section 17, 47Specific Relief Act, 1963 — Section 19
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Supreme Court08 Oct 2010Disposed Of

Pitambar Singh and Others Vs State of Bihar and Others

Supreme Court Of India · (2011) 1 AWC 741 Supp : (2011) 59 BLJR 2100 : (2010) 11 JT 412 : (2010) 13 SCC 453 : (2010) 9 UJ 4587

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 — Section 16(3), 32A, 32B, 8Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Ordinance, 1981 &m
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Supreme Court08 Oct 2010Dismissed

Ram Ratan Vs State of Rajasthan

Supreme Court Of India · (2010) 13 SCC 509 : (2011) 2 SCC(Cri) 146

Criminal Procedure Code, 1973 (CrPC) — Section 374, 432Penal Code, 1860 (IPC) — Section 307, 324, 326
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Supreme Court08 Oct 2010Allowed

Dinesh Kumar Gupta Vs United India Insurance Co. Ltd. and Others

Supreme Court Of India · (2011) 2 ALD 16 : (2011) 1 AWC 747 Supp : (2010) 12 JT 81 : (2011) 1 PLJR 55 : (2011) 1 RCR(Civil) 696 : (2011) 1 RLW 117 : (2010) 12 SCC 770 : (2011) 1 TAC 623 : (2010) 9 UJ 4494

Contempt of Courts Act, 1971 — Section 18, 2Rajasthan High Court of Judicature Rules, 1952 — Rule 883
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Supreme Court08 Oct 2010Allowed

Manoj Mahavir Prasad Khaitan Vs Ram Gopal Poddar and Another

Supreme Court Of India · (2011) 111 CLT 277 : (2010) 2 DMC 802 : (2010) 12 JT 473 : (2011) 1 NCC 114 : (2011) 1 PLJR 23 : (2010) 11 SCALE 59 : (2010) 10 SCC 673 : (2011) 1 SCC(Cri) 94 : (2011) 1 UC 86

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 379, 406, 498, 498A
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Supreme Court08 Oct 2010Disposed Of

Gainda Ram and Others Vs M.C.D. and Others

Supreme Court Of India · (2010) 11 JT 228 : (2010) 11 SCALE 36 : (2010) 10 SCC 715

Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Delhi Municipal Corporation Act, 1957 — Section 2(44), 298, 3, 320(1), 322National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2009 &mdash
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Supreme Court08 Oct 2010Dismissed

D.R. Rathna Murthy Vs Ramappa

Supreme Court Of India · (2011) 1 ALT 58 : (2011) 2 AWC 1162 : (2010) 11 JT 398 : (2011) 1 KCCR 285 : (2011) 3 MhLj 44 : (2011) MPLJ 507 : (2011) 2 RCR(Civil) 414 : (2011) 1 SCC 158

Civil Procedure Code, 1908 (CPC) — Section 100Karnataka Registration Rules, 1965 — Rule 41, 42Registration Act, 1908 — Section 20
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Supreme Court08 Oct 2010Dismissed

Omprakash Verma and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · (2011) 1 ALD 75 : (2010) 11 JT 366 : (2010) 13 SCC 158

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 47 Rule 1(1), 11, 144, 2(2)Constitution of India, 1950 — Article 136, 141, 142, 226, 32Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10
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Supreme Court07 Oct 2010Dismissed

Ram Krishna Singh and Others Vs Thakurji Shivji

Supreme Court Of India · AIR 2011 SC 872 : (2011) AIRSCW 770 : (2011) 1 AWC 761 Supp : (2010) 12 JT 478 : (2010) 11 SCALE 159 : (2010) 12 SCC 716

Constitution of India, 1950 — Article 136Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
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Supreme Court07 Oct 2010Allowed

Laxman Ram Mane Vs State of Maharashtra

Supreme Court Of India · (2011) 111 CLT 623 : (2011) 2 DMC 483 : (2010) 13 SCC 125 : (2011) 1 SCC(Cri) 782

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
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