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Supreme Court Of India judgments

59,848 judgments · page 954 of 2,993

Supreme Court06 Sept 2010Dismissed

Smt. Rafeeqan (Dead) by Lr. Vs Smt. Hussan Bano

Supreme Court Of India · AIR 2010 SC 3318 : (2010) AIRSCW 5379 : (2010) 119 DRJ 361 : (2010) 9 JT 257 : (2010) 9 SCC 23

Constitution of India, 1950 — Article 141Delhi Rent Control Act, 1958 — Section 14B, 14D, 14D(1)
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Supreme Court01 Sept 2010Disposed Of

Ramesh Gobindram (dead) through Lrs. Vs Sugra Humayun Mirza Wakf

Supreme Court Of India · AIR 2010 SC 2897 : (2010) AIRSCW 5185 : (2010) 5 ALT 36 : (2011) 1 BomCR 311 : (2011) 2 GLH 1065 : (2010) 9 JT 206 : (2011) 1 KLJ 40 : (2010) 3 KLT 862 : (2010) 5 MPHT 274 : (2011) 112 RD 393 : (2010) 4 RLW 3343 : (2010) 8 SCC 726 : (2010) 10 SCR 945

Waqf Act, 1995 — Section 33, 33(4), 35, 4, 4(1)
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Supreme Court01 Sept 2010Dismissed

Myladimmal Surendran and Others Vs State of Kerala

Supreme Court Of India · AIR 2010 SC 3281 : (2010) AIRSCW 5248 : (2010) 9 JT 282 : (2010) 11 SCC 129 : (2011) 1 SCC(Cri) 150 : (2010) 10 SCR 916 : (2010) 3 UC 1397

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302, 341,
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Supreme Court01 Sept 2010Dismissed

Santokh Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2010 SC 3274 : (2010) AIRSCW 5240 : (2010) 2 ALD(Cri) 971 : (2010) 9 JT 352 : (2010) 8 SCC 784 : (2010) 8 UJ 3986

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court31 Aug 2010Allowed

Dehal Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2011) 1 ACR 595 : AIR 2010 SC 3594 : (2011) 1 AWC 2.70 Supp : (2010) CriLJ 4715 : (2010) 9 JT 265 : (2010) 4 RLW 3406 : (2010) 9 SCC 85 : (2010) 10 SCR 598 : (2010) 3 ShimLC 317

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 42, 43, 50
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Supreme Court31 Aug 2010Disposed Of

James Joseph Vs State of Kerala

Supreme Court Of India · (2010) 9 JT 294 : (2010) 9 SCC 642

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1), 100(3), 100(4)Income Tax Act, 1961 — Section 260AKerala Forest (Appeal to the High Court) Rules, 1981 — Rule 2, 2(1)
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Supreme Court31 Aug 2010Dismissed

Nahalchand Laloochand Pvt. Ltd. Vs Panchali Co-operative Housing Society Ltd.

Supreme Court Of India · AIR 2010 SC 3607 : (2010) AIRSCW 5549 : (2010) 6 BomCR 74 : (2010) 9 JT 414 : (2010) 9 SCC 536 : (2010) 10 SCR 804

Constitution of India, 1950 — Article 300ADevelopment Control Regulations for Greater Bombay, 1991 — Regulation 2(47), 2(48)Maharashtra Ownership Flats (Regulation of the promotion of construction etc.) Rules, 1964 &mdash
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Supreme Court31 Aug 2010Allowed

Leela Gupta and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2010) 6 AWC 5933 : (2011) 6 JT 38 : (2010) 4 RLW 3390 : (2010) 12 SCC 37 : (2011) 1 SCC(Cri) 300 : (2010) 10 SCR 757 : (2010) 2 UD 241

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1939 — Section 110A, 110BMotor Vehicles Act, 1988 — Section 163A, 163B, 165A, 166, 168
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Supreme Court31 Aug 2010Allowed

C.S. Mani (deceasad) by LR C.S. Dhanapalan Vs B. Chinnasamy Naidu (deceased) by LRs

Supreme Court Of India · AIR 2010 SC 3600 : (2010) AIRSCW 5541 : (2010) 6 ALT 7 : (2010) 5 CTC 606 : (2010) 9 JT 544 : (2011) 113 RD 54 : (2010) 9 SCC 513 : (2010) 10 SCR 866

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 55, Order 21 Rule 57, Order 21 Rule 58, 47Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1975 — Section 4
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