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Supreme Court Of India judgments

59,848 judgments · page 960 of 2,993

Supreme Court04 Aug 2010Dismissed

Mukeshbhai Gopalbhai Barot Vs State of Gujarat

Supreme Court Of India · (2011) 1 ACR 605 : AIR 2010 SC 3692 : (2010) AIRSCW 5614 : (2010) CriLJ 4721 : (2010) 9 JT 322 : (2011) 1 NCC 65 : (2010) 12 SCC 224 : (2011) 1 SCC(Cri) 318 : (2010) 9 SCR 632

Atrocities Act — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 162(2)Evidence Act, 1872 — Section 27, 32, 32(1)
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Supreme Court04 Aug 2010Dismissed

Commissioner of Central Excise Vs Tarpaulin International

Supreme Court Of India · (2010) AIRSCW 6151 : (2010) AIRSCW 5235 : (2010) 256 ELT 481 : (2010) 8 JT 38 : (2010) 7 SCALE 591 : (2010) 9 SCC 103 : (2010) 9 SCR 620 : (2010) 7 Supreme 470 : (2010) 6 Supreme 161 : (2010) 7 UJ 3696 : (2010) 34 VST 97

Central Excise Tariff Act, 1985 — Section 2, 3, 5Central Excises and Salt Act, 1944 — Section 2Interpretative Rules — Rule 3
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Supreme Court04 Aug 2010Allowed

V.K. Enterprises Vs Shiva Steels

Supreme Court Of India · AIR 2010 SC 2885 : (2010) AIRSCW 4682 : (2011) 1 ALLMR 929 : (2010) 5 ALT 27 : (2010) 5 AWC 4372 Supp : (2010) 3 BC 718 : (2010) 119 DRJ 387 : (2010) 8 JT 122 : (2010) 5 LW 14 : (2011) 1 MhLj 1 : (2010) 7 SCALE 758 : (2010) 9 SCC 256 : (2010) 9 SCR 647 :

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, 151
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Supreme Court04 Aug 2010Dismissed

Jayanta Sil Vs State of Assam

Supreme Court Of India · AIR 2010 SC 3389 : (2010) AIRSCW 5139 : (2010) 9 JT 331 : (2010) 11 SCC 739 : (2011) 1 SCC(Cri) 234 : (2010) 9 SCR 615 : (2010) 6 Supreme 183

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Aug 2010Allowed

Hari Singh Vs State of M.P.

Supreme Court Of India · (2011) 1 ACR 731 : AIR 2010 SC 3630 : (2010) AIRSCW 5522 : (2010) CriLJ 4706 : (2010) 9 JT 334 : (2010) 12 SCC 108 : (2011) 2 SCC(Cri) 460 : (2010) 9 SCR 610

Penal Code, 1860 (IPC) — Section 302
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Supreme Court03 Aug 2010Allowed

Kapil Corepacks Pvt. Ltd. and Others Vs Shri Harbans Lal (since deceased) through Lrs.

Supreme Court Of India · AIR 2010 SC 2809 : (2010) AIRSCW 4593 : (2011) 1 ALD 1 : (2010) 5 AWC 4359 Supp : (2011) 111 CLT 222 : (2010) 8 JT 124 : (2010) 5 LW 1 : (2010) MPLJ 551 : (2010) 2 OLR 997 : (2010) 7 SCALE 558 : (2010) 8 SCC 452 : (2010) 9 SCR 500 : (2010) 6 Supreme 225 :

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 11 Rule 8, Order 12 Rule 3A, Order 12 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340Evidence Act, 1872 — Section 165<
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Supreme Court03 Aug 2010Allowed

State of Karnataka and Others Vs M.L. Kesari and Others

Supreme Court Of India · AIR 2010 SC 2587 : (2010) 6 AWC 5893 : (2011) 111 CLT 209 : (2010) 127 FLR 12 : (2010) 8 JT 96 : (2011) 1 KarLJ 1 : (2010) 4 LLJ 583 : (2010) 2 OLR 982 : (2010) 9 SCC 247

Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court03 Aug 2010Allowed

Bhabani Prasad Jena Vs Convenor Secretary, Orissa State Commission for Women and Another

Supreme Court Of India · AIR 2010 SC 2851 : (2010) AIRSCW 5307 : (2011) 1 CTC 111 : (2010) 2 DMC 307 : (2010) 8 JT 85 : (2010) 5 LW 577 : (2010) 2 OLR 575 : (2010) 7 SCALE 582 : (2010) 8 SCC 633 : (2010) 9 SCR 457 : (2010) 6 Supreme 247 : (2011) 1 UC 743 : (2010) 8 UJ 3795

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112, 4Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court03 Aug 2010Dismissed

Bimlesh and Others Vs New India Assurance Co. Ltd.

Supreme Court Of India · AIR 2010 SC 2591 : (2010) 6 AWC 5942 : (2010) 8 JT 94 : (2010) 5 LW 499 : (2010) MPLJ 588 : (2010) 7 SCALE 732 : (2010) 8 SCC 591 : (2010) 9 SCR 605

Motor Vehicles Act, 1988 — Section 163A, 165(1), 166, 168, 169
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Supreme Court03 Aug 2010Disposed Of

State of U.P. Vs Krishna Master and Others

Supreme Court Of India · AIR 2010 SC 3071 : (2010) AIRSCW 4733 : (2010) 2 ALD(Cri) 617 : (2010) CriLJ 3889 : (2010) 8 JT 240 : (2010) 7 SCALE 597 : (2010) 12 SCC 324 : (2011) 1 SCC(Cri) 381 : (2010) 9 SCR 563 : (2010) 6 Supreme 193

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 357Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Aug 2010Dismissed

Smt. Sulochana Chandrakant Galande Vs Pune Municipal Transport and Others

Supreme Court Of India · AIR 2010 SC 2962 : (2010) AIRSCW 4784 : (2010) 5 AWC 5147 Supp : (2010) 5 BomCR 5 : (2011) 111 CLT 213 : (2010) 8 JT 298 : (2010) 5 LW 592 : (2010) 2 OLR 971 : (2010) 7 SCALE 571 : (2010) 8 SCC 467 : (2010) 9 SCR 476 : (2010) 8 UJ 3854

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50B(4)Bombay Land Revenue Code, 1879 — Section 211, 65General Clauses Act, 1897 — Section 21
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Supreme Court03 Aug 2010Allowed

State of U.P. and Another Vs Santosh Kumar Mishra and Another

Supreme Court Of India · (2010) AIRSCW 6293 : (2010) 6 AWC 5579 : (2010) 52 BLJR 1087 : (2011) 128 FLR 847 : (2010) 8 JT 140 : (2010) 7 SCALE 722 : (2010) 9 SCC 524 : (2010) 9 SCR 942 : (2010) 6 Supreme 210 : (2010) 8 UJ 3883

Constitution of India, 1950 — Article 14Uttar Pradesh Pharmacists Service Rules, 1980 — Rule 10, 11, 14, 15, 15(2)Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh
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Supreme Court03 Aug 2010Allowed

Amar Singh Vs State of Rajasthan State of Rajasthan Vs Jagdish and Another

Supreme Court Of India · AIR 2010 SC 3391 : (2010) AIRSCW 5141 : (2010) 2 ALD(Cri) 811 : (2010) 2 DMC 321 : (2010) 8 JT 99 : (2011) 1 RLW 29 : (2010) 7 SCALE 734 : (2010) 9 SCC 64 : (2010) 9 SCR 526 : (2010) 6 Supreme 266

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 32, 32(1), 60Penal Code, 1860 (IPC) — Section 147, 302, 304B, 498A
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Supreme Court03 Aug 2010Allowed

K.R. Subbaiah and Another Vs Indian Bank, Madurai

Supreme Court Of India · (2010) AIRSCW 5840 : (2010) 3 BC 666 : (2011) 1 CHN 108 Supp : (2010) 8 JT 136 : (2011) 2 MLJ 313 : (2010) 7 SCALE 618 : (2010) 8 SCC 654 : (2010) 8 SCC 650 : (2010) 6 Supreme 274

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
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Supreme Court02 Aug 2010Disposed Of

Ravindra Tukaram Hiwale Vs State of Maharashtra

Supreme Court Of India · AIR 2010 SC 3492 : (2010) AIRSCW 5460 : (2010) 4 Crimes 10 : (2010) 9 JT 87 : (2011) 1 OLR 160 : (2010) 13 SCC 253 : (2011) 2 SCC(Cri) 137 : (2010) 9 SCR 454 : (2010) 6 Supreme 255 : (2010) 3 UC 1485

Penal Code, 1860 (IPC) — Section 306, 498A
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Supreme Court02 Aug 2010Allowed

Sirajuddin Kasim and Another Vs Paramount Investment Ltd.

Supreme Court Of India · AIR 2010 SC 3685 : (2011) AIRSCW 1160 : (2010) AIRSCW 5621 : (2010) 5 ALT 72 : (2010) 5 AWC 4358 Supp : (2011) 1 CHN 1 Supp : (2010) 8 JT 261 : (2010) 5 LW 71 : (2010) 7 SCALE 712 : (2010) 8 SCC 557 : (2010) 6 Supreme 257

Arbitration and Conciliation Act, 1996 — Section 11, 2, 8
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