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Supreme Court Of India judgments

59,848 judgments · page 953 of 2,993

Supreme Court09 Sept 2010Dismissed

Nagbhai Najbhai Khackar Vs State of Gujarat

Supreme Court Of India · (2010) 10 JT 76 : (2010) 10 SCC 594

Constitution of India, 1950 — Article 14, 19Gujarat Agricultural Lands Ceiling (Amendment) Act, 1974 — Section 2(1), 2(17), 2(6), 5, 5(2)Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(1), 2(17), 2(6), 4, 5
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Supreme Court09 Sept 2010Partly Allowed

Competition Commission of India Vs Steel Authority of India Ltd. and Another

Supreme Court Of India · (2010) 10 JT 26 : (2011) 2 MLJ 271 : (2010) 10 SCC 744 : (2010) 103 SCL 269 : (2010) 11 SCR 112 : (2010) 8 UJ 4093

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 3, Order 39 Rule 3A, Order 43 Rule 1A, 100ACompetition Act, 2002 — Section 16(1), 18, 19, 19(1), 26Competition Commission of India (General) Regulations, 2
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Supreme Court09 Sept 2010Dismissed

Dharampal Singh Vs State of Punjab

Supreme Court Of India · (2010) AIRSCW 6828 : (2011) 1 ALD(Cri) 486 : (2010) 10 JT 513 : (2010) 10 SCALE 229 : (2010) 9 SCC 608 : (2010) 10 SCR 1160

Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 2, 35, 50
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Supreme Court09 Sept 2010Allowed

Techno Shares and Stocks Ltd. Vs The Commissioner of Income Tax IV

Supreme Court Of India · (2010) 234 CTR 105 : (2010) 327 ITR 323 : (2010) 9 JT 488 : (2010) 9 SCC 410 : (2010) 193 TAXMAN 248 : (2010) 9 UJ 4413

Bombay Stock Exchange Rules — Rule 10, 15, 16, 16A, 5Finance (No. 2) Act, 1998 — Section 32(1)Income Tax Act, 1961 — Section 143(1), 147, 148, 226(3), 281B
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Supreme Court08 Sept 2010Disposed Of

Manjappa Vs State of Karnataka

Supreme Court Of India · (2010) CriLJ 4729 : (2011) 1 KarLJ 353 : (2011) 1 NCC 48 : (2010) 9 SCC 334 : (2010) 10 SCR 1095

Penal Code, 1860 (IPC) — Section 34, 366A, 372, 373
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Supreme Court08 Sept 2010Disposed Of

Nand Kishore Gupta and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2010 SC 3654 : (2010) AIRSCW 5660 : (2011) 2 AWC 1788 : (2010) 10 JT 521 : (2010) 10 SCC 282 : (2010) 7 Supreme 949 : (2010) 8 UJ 4154 : (2011) 1 UPLBEC 710

Land Acquisition (Companies) Rules, 1963 — Rule 4, 5Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3, 39Uttar Pradesh Industrial Area Development Act, 1976 — Section 3
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Supreme Court07 Sept 2010Disposed Of

India Meters Limited Vs State of Tamil Nadu

Supreme Court Of India · (2010) 9 JT 373 : (2010) 34 VST 273

Andhra Pradesh General Sales Tax Act, 1957 — Section 6, 6ACentral Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 366
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Supreme Court07 Sept 2010Dismissed

State of Haryana Vs Satish Kumar Mittal and Another

Supreme Court Of India · AIR 2010 SC 3312 : (2011) 1 AWC 950 Supp : (2011) 1 BomCR 272 : (2010) 9 JT 276 : (2011) MPLJ 302 : (2010) 9 SCC 337 : (2010) 10 SCR 1009 : (2010) 6 SLR 513 : (2010) 2 SLR 407

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 283(2)Punjab Civil Services Rules, 1994 — Rule 2.5, 3, 7, 7.3
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Supreme Court07 Sept 2010Dismissed

Swami Nath Vs Nirmal Singh

Supreme Court Of India · (2011) 1 BomCR 324 : (2011) 161 PLR 127 : (2010) 9 SCC 452 : (2010) 10 SCR 1002

East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 13B(1), 18A, 2
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Supreme Court07 Sept 2010Dismissed

M. Chandra Vs M. Thangamuthu and Another

Supreme Court Of India · AIR 2011 SC 146 : (2010) AIRSCW 6362 : (2010) 10 JT 315 : (2010) 9 SCC 712 : (2010) 11 SCR 38

Constitution of India, 1950 — Article 341, 341(1)Representation of the People Act, 1951 — Section 100(1), 125A, 5, 81, 83
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Supreme Court07 Sept 2010Allowed

K.K. Poonacha Vs State of Karnataka and Others

Supreme Court Of India · (2010) 9 JT 517 : (2011) 1 KarLJ 177 : (2010) 9 SCC 671 : (2010) 10 SCR 1022

Bangalore Development Authority Act, 1976 — Section 14, 17, 18, 19, 2Bombay Prohibition Act, 1949 — Section 13Constitution of India, 1950 — Article 13, 13(1), 13(2), 19, 19(1)
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Supreme Court07 Sept 2010Allowed

Main Pal Vs State of Haryana

Supreme Court Of India · (2011) 1 ACR 444 : AIR 2010 SC 3292 : (2010) AIRSCW 5293 : (2011) 1 AWC 2.49 Supp : (2011) 59 BLJR 50 : (2010) CriLJ 4450 : (2010) 10 JT 99 : (2011) 1 OLR 576 : (2010) 4 RLW 3047 : (2010) 10 SCC 130 : (2010) 3 UC 1389 : (2010) 8 UJ 4011

Criminal Procedure Code, 1973 (CrPC) — Section 173, 211, 212, 212(1), 215Penal Code, 1860 (IPC) — Section 304B, 354, 376, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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Supreme Court07 Sept 2010Disposed Of

Punjab National Bank and Others Vs K.K. Verma

Supreme Court Of India · (2011) 1 AWC 940 Supp : (2010) 127 FLR 750 : (2010) 9 JT 610 : (2010) 4 LLJ 569 : (2011) 1 PLJR 46 : (2010) 13 SCC 494 : (2011) 1 SCC(L&S) 408 : (2010) 5 SLR 625 : (2010) 8 UJ 3996

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 311, 311(2), 7Banking Companies (Acquisition and Transfer of Undertaking Act) 1970 — Section 19
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Supreme Court07 Sept 2010

Palraj Vs The Divisional Controller, NEKRTC

Supreme Court Of India · (2010) 6 AWC 6388 : (2010) 127 FLR 655 : (2010) 10 JT 94 : (2010) 4 LLJ 609 : (2011) 4 MLJ 719 : (2011) 161 PLR 736 : (2010) 10 SCC 347 : (2010) 11 SCR 89 : (2010) 6 SLR 99

Workmens Compensation Act, 1923 — Section 4, 4(1), 4(3), 4A
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