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Supreme Court Of India judgments

59,848 judgments · page 957 of 2,993

Supreme Court18 Aug 2010Allowed

G. Parshwanath Vs State of Karnataka

Supreme Court Of India · AIR 2010 SC 2914 : (2010) AIRSCW 5052 : (2012) 2 ALT(Cri) 347 : (2010) 4 Crimes 41 : (2010) 8 JT 633 : (2011) 4 KarLJ 505 : (2010) 8 SCC 593 : (2010) 10 SCR 377 : (2010) 6 Supreme 401 : (2010) 9 UJ 4271

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 201, 302, 498A
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Supreme Court17 Aug 2010Dismissed

State of NCT of Delhi Vs Ajit Seth @ Ajji

Supreme Court Of India · (2011) CriLJ 700 : (2011) 1 JCR 277 : (2010) 9 JT 344 : (2011) 1 OLR 147 : (2010) 9 SCC 42 : (2010) 10 SCR 343

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 364
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Supreme Court17 Aug 2010Allowed

State of West Bengal Vs Subhas Kumar Chatterjee and Others

Supreme Court Of India · AIR 2010 SC 2927 : (2010) AIRSCW 4926 : (2010) 127 FLR 236 : (2010) 8 JT 651 : (2010) 11 SCC 694 : (2011) 1 SCC(L&S) 785 : (2010) 6 Supreme 369

Administrative Tribunals Act, 1985 — Section 14, 15, 16, 19Constitution of India, 1950 — Article 226, 309, 323A
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Supreme Court17 Aug 2010Allowed

Madan Mohan Singh Vs State of Gujarat and Another

Supreme Court Of India · (2010) 2 ALD(Cri) 861 : (2010) 4 Crimes 34 : (2011) 52 GLR 99 : (2010) 10 JT 641 : (2010) 4 LLJ 849 : (2010) 8 SCC 628 : (2010) 10 SCR 351

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 294, 306
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Supreme Court16 Aug 2010Dismissed

Meghmala and Others Vs G. Narasimha Reddy and Others

Supreme Court Of India · (2010) 6 ALD 1 : (2011) 2 ALT 8 : (2010) 8 JT 658 : (2010) 2 OLR 778 : (2010) 8 SCC 383 : (2010) 10 SCR 47 : (2010) 9 UJ 4376

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 17AAndhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 18Constitution of India, 1950 — Article 136, 141
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Supreme Court16 Aug 2010dismissed

Harjinder Singh Vs State of Punjab

Supreme Court Of India · (2010) 4 Crimes 27 : (2010) 9 JT 80 : (2011) 1 OLR 81 : (2010) 13 SCC 533 : (2011) 2 SCC(Cri) 148 : (2010) 10 SCR 326 : (2010) 3 UC 1486

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Supreme Court16 Aug 2010Dismissed

Virender Prasad Singh Vs Rajesh Bhardwaj and Others

Supreme Court Of India · (2010) CriLJ 4275 : (2010) 4 Crimes 1 : (2010) 8 JT 549 : (2010) 4 RLW 3545 : (2010) 9 SCC 171 : (2010) 10 SCR 88 : (2010) 3 ShimLC 405

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 438, 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 306, 364
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Supreme Court16 Aug 2010Disposed Of

Chakali Maddilety and Others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2010 SC 3473 : (2010) AIRSCW 5454 : (2010) 4 Crimes 29 : (2010) 8 JT 484 : (2010) 12 SCC 72 : (2011) 2 SCC(Cri) 445 : (2010) 10 SCR 77 : (2010) 6 Supreme 364

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 302
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Supreme Court13 Aug 2010Dismissed

State of M.P. Vs Harishankar Bhagwan Pd. Tripathi

Supreme Court Of India · (2010) 4 Crimes 15 : (2011) 1 GLH 253 : (2010) 9 JT 82 : (2010) 8 SCC 655 : (2010) 9 SCR 1148 : (2010) 3 UC 1490

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6, 6(1)
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Supreme Court13 Aug 2010Allowed

Preeti Gupta and Another Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2010 SC 3363 : (2010) AIRSCW 4975 : (2010) 3 CGLJ 406 : (2010) CriLJ 4303 : (2010) 4 Crimes 19 : (2010) 2 DMC 387 : (2010) 8 JT 410 : (2010) 7 SCC 667 : (2010) 9 SCR 1168 : (2010) 6 Supreme 312 : (2010) 8 UJ 3936

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 323, 341, 406, 498ADowry Prohibition Act , 1961 — Section 3, 4
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Supreme Court13 Aug 2010Dismissed

Indirect Tax Practitioners Association Vs R.K. Jain

Supreme Court Of India · AIR 2011 SC 2234 : (2011) AIRSCW 3252 : (2010) 179 ECR 111 : (2010) 256 ELT 641 : (2010) 8 JT 523 : (2010) 5 KarLJ 249 : (2010) 2 OLR 809 : (2010) 8 SCC 281 : (2010) 6 Supreme 289 : (2010) 7 UJ 3523

Central Excises and Salt Act, 1944 — Section 35F, 35GConstitution of India, 1950 — Article 129, 142, 19(1), 215, 323AContempt of Courts Act, 1971 — Section 12, 13, 15, 2
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Supreme Court13 Aug 2010Dismissed

Madan Mohan Singh and Others Vs Rajni Kant and Another

Supreme Court Of India · AIR 2010 SC 2933 : (2010) AIRSCW 5101 : (2010) AIRSCW 4932 : (2010) 6 AWC 5637 : (2010) 8 JT 515 : (2011) 1 RCR(Civil) 152 : (2010) 9 SCC 209 : (2010) 10 SCR 30 : (2010) 6 Supreme 376 : (2010) 6 Supreme 336 : (2011) 1 UC 771

Evidence Act, 1872 — Section 114, 32(5), 35Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)
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