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Supreme Court Of India judgments

59,848 judgments · page 947 of 2,993

Supreme Court07 Oct 2010Allowed

Chanmuniya Vs Chanmuniya Virendra Kumar Singh Kushwaha and Another

Supreme Court Of India · (2011) 1 ALD(Cri) 370 : (2011) 1 ALT 39 : (2011) 2 BomCR 787 : (2011) 2 CGLJ 328 : (2011) 1 CHN 92 Supp : (2011) 1 CTC 101 : (2011) 1 JCC 185 : (2010) 11 JT 132 : (2011) 1 SCC 141 : (2011) 2 SCC(Cri) 666 : (2011) 2 UJ 1602

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 488(1), 536Hindu Marriage Act, 1955 — Section 2, 20, 20(1), 22, 26
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Supreme Court06 Oct 2010Allowed

Bikramaditya Singh Vs State of Bihar

Supreme Court Of India · (2011) 59 BLJR 1760 : (2011) 4 SCALE 1

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court06 Oct 2010Dismissed

Santosh Kumar Singh Vs State thr. CBI

Supreme Court Of India · (2010) 58 BLJR 1385 : (2010) 4 Crimes 226 : (2010) 11 JT 1 : (2010) 9 SCC 747 : (2010) 3 UC 1794 : (2010) 9 UJ 4611

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 149, 302, 354, 376
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Supreme Court05 Oct 2010Allowed

Man Kaur (dead) by LRS. Vs Hartar Singh Sangha

Supreme Court Of India · (2010) 10 JT 565 : (2011) 1 KLJ 53 : (2011) 2 MhLj 436 : (2011) 2 MPLJ 1 : (2011) 161 PLR 744 : (2011) 1 RCR(Civil) 189 : (2010) 4 RLW 3663 : (2010) 10 SCC 512 : (2010) 3 UC 2069 : (2010) 9 UJ 4569

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Income Tax Act, 1961 — Section 230ANegotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court05 Oct 2010Dismissed

Kanwar Natwar Singh Vs Director of Enforcement and Another

Supreme Court Of India · (2010) 160 CompCas 301 : (2010) 11 JT 282

Constitution of India, 1950 — Article 14, 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 345, 346Foreign Exchange Management (Adjudication Proceedings and Appeal) Rules, 2000 — Rule 4, 4(1), 4(11), 4(6), 4
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Supreme Court05 Oct 2010Dismissed

Thanu Ram Vs State of M.P.

Supreme Court Of India · (2010) 2 DMC 659 : (2010) 11 JT 32 : (2010) 4 RLW 3757 : (2010) 10 SCC 353 : (2010) 3 UC 1889

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
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Supreme Court05 Oct 2010Allowed

State of Maharashtra Vs Abu Salem Abdul Kayyum Ansari and Others

Supreme Court Of India · (2011) CriLJ 1 : (2010) 4 Crimes 209 : (2010) 11 JT 65 : (2010) 4 RLW 3699 : (2010) 10 SCC 179 : (2010) 3 UC 1877 : (2010) 9 UJ 4469

Arms Act, 1959 — Section 25(1B), 27, 3, 5Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 161
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Supreme Court05 Oct 2010Allowed

V. Ramakrishna Rao Vs The Singareni Collieries Company Ltd. and Another

Supreme Court Of India · (2010) AWC 6020 : (2010) 6 BomCR 41 : (2010) 11 JT 45 : (2010) 4 KLT 255 : (2011) 1 LW 600 : (2011) 1 MLJ 351 : (2011) 1 RCR(Civil) 149 : (2010) 4 RLW 3750 : (2010) 10 SCC 650

Constitution of India, 1950 — Article 38, 39, 46Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21, 28A, 28A(1), 28A(2) , 28A(3)
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Supreme Court05 Oct 2010Allowed

S. Chandramohan Nair Vs George Joseph and Others

Supreme Court Of India · (2010) 11 JT 38 : (2010) 4 KLT 267 : (2011) 1 RCR(Civil) 817 : (2010) 12 SCC 687 : (2010) 9 UJ 4604

Consumer Protection (Amendment) Act, 2002 — Section 16(1A)Consumer Protection Act, 1986 — Section 16, 16(1)Kerala Consumer Protection Rules, 2005 — Rule 17(1), 17(2), 17(3)
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Supreme Court05 Oct 2010Allowed

Narayana Vs State of Karnataka

Supreme Court Of India · (2011) 1 ALD(Cri) 407 : (2011) CriLJ 969 : (2010) 11 JT 29 : (2011) 1 KCCR 685 : (2010) 14 SCC 453

Criminal Procedure Code, 1973 (CrPC) — Section 428Prevention of Corruption Act, 1988 — Section 12(2), 13(1), 20, 7
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