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Supreme Court Of India judgments

59,848 judgments · page 952 of 2,993

Supreme Court14 Sept 2010Allowed

Shyamrao Maroti Korwate Vs Deepak Kisanrao Tekam

Supreme Court Of India · (2010) AWC 5464 : (2011) 1 BomCR 164 : (2011) 111 CLT 123 : (2011) 1 JCR 264 : (2011) 2 MhLj 6 : (2011) 2 MLJ 875 : (2010) 10 SCC 314

Guardians and Wards Act, 1890 — Section 10, 11, 12, 13, 14
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Supreme Court13 Sept 2010Disposed Of

Ashok Pal Singh and Others Vs U.P. Judicial Services Association and Others

Supreme Court Of India · (2010) 10 JT 131 : (2010) 12 SCC 635 : (2011) 1 SCC(L&S) 270 : (2010) 9 UJ 4242 : (2011) 1 UPLBEC 297

Constitution of India, 1950 — Article 14, 16, 233, 309Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 18, 20, 21, 22, 22(1)Uttar Pradesh Higher Judicial Services (Fourth Amendment) Rules, 1996 — Rule 22(3),
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Supreme Court13 Sept 2010Dismissed

Sangappa Sanganabasappa. M and Others Vs State of Karnataka and Others

Supreme Court Of India · (2010) 11 JT 303 : (2011) 2 KarLJ 634 : (2011) 1 NCC 91 : (2010) 11 SCC 782

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3), 379Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 506(2)Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court13 Sept 2010Dismissed

Sunita Jha Vs State of Jharkhand and Another

Supreme Court Of India · (2011) 1 ACR 453 : (2011) 1 AWC 2.51 Supp : (2010) 58 BLJR 1381 : (2010) 4 Crimes 116 : (2010) 10 JT 72 : (2011) 1 NCC 209 : (2011) 1 OLR 328 : (2010) 10 SCC 190 : (2010) 3 UC 1771 : (2010) 9 UJ 4337

Penal Code, 1860 (IPC) — Section 498A
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Supreme Court10 Sept 2010

Abu Salem Abdul Qayoom Ansari Vs State of Maharashtra and Another

Supreme Court Of India · (2010) 58 BLJR 1353 : (2010) 4 Crimes 54 : (2010) 10 JT 202 : (2011) 11 SCC 214 : (2011) 3 SCC(Cri) 125 : (2010) 9 UJ 4341

Arms Act, 1959 — Section 25, 25(1A), 25(1AA), 25(1B), 26Constitution of India, 1950 — Article 21, 32, 72, 72(1)Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 222, 299, 432, 433
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Supreme Court10 Sept 2010Dismissed

Pyare Mohan Lal Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2010 SC 3753 : (2010) 5 ALT 49 : (2010) 127 FLR 402 : (2010) 10 JT 456 : (2011) 1 MLJ 143 : (2011) 1 MPHT 213 : (2011) 1 RLW 321 : (2010) 10 SCC 693 : (2011) 1 SCC(L&S) 550 : (2010) 11 SCR 216 : (2010) 6 SLR 4

Constitution of India, 1950 — Article 235Jharkhand Civil Services Code — Rule 74
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Supreme Court10 Sept 2010Allowed

Davinder Singh and Others Vs State of Punjab and Others

Supreme Court Of India · (2010) 127 FLR 414 : (2010) 10 JT 294 : (2010) 13 SCC 88 : (2011) 1 SCC(L&S) 368 : (2011) 1 SLJ 163

Constitution of India, 1950 — Article 226, 311, 311(2)Punjab Home Guards and Civil Defence (Field) Class III Rules, 1983 — Rule 2, 20, 3, 5, 6Punjab Home Guards Rules, 1963 — Rule 18, 22, 22(2), 27, 27(3)
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Supreme Court09 Sept 2010Allowed

Ajanta Pharma Ltd. Vs Commissioner of Income Tax-9, Mumbai

Supreme Court Of India · (2010) 234 CTR 139 : (2010) 327 ITR 305 : (2010) 9 JT 501 : (2010) 9 SCC 455 : (2010) 194 TAXMAN 358 : (2010) 9 UJ 4427

Finance Act, 1983 — Section 80HHCFinance Act, 2000 — Section 115JA, 115JA(1B), 115JA(2), 115JB, 115JB(1)Income Tax Act, 1961 — Section 115JA(2), 115JB, 115JB(4), 115JB(4A), 260A
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Supreme Court09 Sept 2010Allowed

Glanrock Estate (P) Ltd. Vs The State of Tamil Nadu

Supreme Court Of India · (2010) 9 JT 568 : (2010) 10 SCC 96

Constitution of India, 1950 — Article 14, 15, 19, 19(1), 21Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 — Section 3Land Acquisition Act, 1894 — Section 10, 11, 3, 8, 9
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Supreme Court09 Sept 2010Dismissed

Uma Shankar Singh Vs State of Bihar and Another

Supreme Court Of India · (2011) 59 BLJR 2106 : (2011) 111 CLT 73 : (2011) 1 GLH 89 : (2010) 9 JT 512 : (2011) 1 PLJR 81 : (2010) 9 SCC 479 : (2010) 10 SCR 1132 : (2011) 5 UJ 3045

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 193, 207Penal Code, 1860 (IPC) — Section 291, 302, 34, 364, 379
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