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Supreme Court Of India judgments

59,848 judgments · page 962 of 2,993

Supreme Court28 Jul 2010Dismissed

Mayandi Vs State rep. by Insp. of Police

Supreme Court Of India · (2011) 1 ACR 734 : (2010) CriLJ 4707 : (2010) 9 JT 339 : (2010) 11 SCC 774 : (2011) 1 SCC(Cri) 253 : (2010) 9 SCR 127

Penal Code, 1860 (IPC) — Section 302, 304, 307, 326, 341
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Supreme Court28 Jul 2010Dismissed

P.J. Agro Tech Limited and Others Vs Water Base Limited

Supreme Court Of India · (2011) 2 ACR 1384 : AIR 2010 SC 2596 : (2010) AIRSCW 4616 : (2010) 3 BC 530 : (2010) CriLJ 4386 : (2010) 4 RLW 3619 : (2010) 7 SCALE 340 : (2010) 12 SCC 146 : (2011) 2 SCC(Cri) 164 : (2010) 9 SCR 119 : (2010) 3 ShimLC 370

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court28 Jul 2010Dismissed

Anand Singh and Another Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2010) 5 AWC 5386 Supp : (2010) 8 JT 15 : (2011) 112 RD 231 : (2010) 7 SCALE 353 : (2010) 11 SCC 242 : (2010) 9 SCR 133

Constitution of India, 1950 — Article 14, 19, 300AEvidence Act, 1872 — Section 101, 102, 106Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)
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Supreme Court28 Jul 2010Dismissed

Satpal Singh Vs State of Haryana

Supreme Court Of India · (2011) 2 ACR 1387 : (2010) CriLJ 4283 : (2010) 7 JT 500 : (2010) 2 OLR 430 : (2010) 7 SCALE 322 : (2010) 8 SCC 714 : (2010) 9 SCR 50 : (2010) 2 UC 1317

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 201, 217, 375, 376, 90
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Supreme Court27 Jul 2010Dismissed

Vijay @ Chinee Vs State of Madhya Pradesh

Supreme Court Of India · (2011) 2 ACR 1416 : (2010) 52 BLJR 1098 : (2010) 7 JT 576 : (2010) 7 SCALE 502 : (2010) 8 SCC 191 : (2010) 8 SCR 1150 : (2010) 3 UC 1440 : (2010) 8 UJ 3727

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 114A, 118, 9Penal Code, 1860 (IPC) — Section 34, 363, 366A, 376
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Supreme Court27 Jul 2010Allowed

Bhagmal and Others Vs Kunwar Lal and Others

Supreme Court Of India · AIR 2010 SC 2991 : (2010) AIRSCW 4799 : (2010) 5 AWC 5405 Supp : (2010) 7 JT 597 : (2010) 5 LW 41 : (2011) 1 MLJ 369 : (2011) 1 OLR 187 : (2010) 7 SCALE 490 : (2010) 12 SCC 159 : (2010) 8 SCR 1104 : (2010) 6 Supreme 7

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Limitation Act, 1963 — Article 123, 5
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Supreme Court27 Jul 2010Allowed

Siddanki Ram Reddy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2010 SC 3000 : (2010) AIRSCW 4768 : (2010) 2 ALD(Cri) 828 : (2010) CriLJ 3910 : (2010) 8 JT 48 : (2010) 7 SCALE 332 : (2010) 7 SCC 69 : (2010) 8 SCR 1119 : (2010) 5 Supreme 752 : (2010) 2 UC 1371

Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Jul 2010Dismissed

Prithi Vs State of Haryana

Supreme Court Of India · (2011) 2 ACR 1396 : (2010) 7 JT 567 : (2011) 1 RCR(Criminal) 262 : (2010) 7 SCALE 344 : (2010) 8 SCC 536 : (2010) 9 SCR 33 : (2010) 2 UC 1309

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 307
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Supreme Court27 Jul 2010Dismissed

Ittianam and Others Vs Cherichi alias Padmini

Supreme Court Of India · AIR 2010 SC 2994 : (2011) AIRSCW 1 : (2010) AIRSCW 4803 : (2010) 5 ALT 21 : (2011) 111 CLT 457 : (2010) 7 JT 590 : (2010) 3 KLT 447 : (2010) 5 LW 97 : (2010) MPLJ 647 : (2011) 1 OLR 75 : (2010) 7 SCALE 495 : (2010) 8 SCC 612 : (2010) 8 SCR 1135 : (2010) 7

Registration Act, 1908 — Section 47, 61Succession Act, 1925 — Section 278, 90
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Supreme Court26 Jul 2010Allowed

Afcons Infrastructure Ltd. and Another Vs Cherian Varkey Construction Co. (P) Ltd. and Others

Supreme Court Of India · (2010) AIRSCW 4983 : (2010) 5 AWC 5409 Supp : (2010) 7 JT 616 : (2011) 2 KLJ 33 : (2010) 5 LW 241 : (2010) 5 MPHT 1 : (2010) 2 OLR 889 : (2011) 112 RD 199 : (2010) 7 SCALE 293 : (2010) 8 SCC 24 : (2010) 8 SCR 1053 : (2010) 8 UJ 3773

Arbitration and Conciliation Act, 1996 — Section 11, 30, 36, 62, 64Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, Order 23 Rule 3Legal Services Authorities Act, 19
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Supreme Court26 Jul 2010Allowed

State of Himachal Pradesh and Another Vs Himachal Techno Engineers and Another

Supreme Court Of India · (2010) AIRSCW 5950 : (2010) AIRSCW 5088 : (2011) 1 ALD 16 : (2010) 6 ALT 1 : (2011) 1 CGLJ 231 : (2011) 1 CTC 739 : (2010) 8 JT 443 : (2010) 3 KLT 575 : (2010) 4 LW 769 : (2010) 2 OLR 363 : (2010) 7 SCALE 516 : (2010) 12 SCC 210 : (2010) 8 SCR 1025 : (201

Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 33(1), 33(4), 33(5)General Clauses Act, 1897 — Section 3(35), 9Limitation Act, 1963 — Section 12, 12(1), 5
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Supreme Court26 Jul 2010Allowed

United Bank of India Vs Satyawati Tondon and Others

Supreme Court Of India · AIR 2010 SC 3413 : (2010) AIRSCW 7049 : (2010) AIRSCW 5267 : (2010) 5 AWC 5098 Supp : (2010) 3 BC 495 : (2011) 1 BomCR 653 : (2010) 3 CompLJ 585 : (2010) 5 LW 193 : (2010) 7 SCALE 696 : (2010) 8 SCC 110 : (2010) 9 SCR 1 : (2010) 9 UJ 4395

Constitution Of India, 1950 — Article 226, 227Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20, 23(1), 23(3), 24Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3), 13(3A), 13(4), 13(7), 13(8), 13(9), 13(10), 13(12), 14, 17, 17(1), 17(2), 17(5), 18, 34(1), 35
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Supreme Court26 Jul 2010Allowed

Pernod Ricard India (P.) Ltd. Vs Commissioner of Customs, ICD Tughlakabad

Supreme Court Of India · (2010) 256 ELT 161 : (2010) 7 JT 602 : (2010) 7 SCALE 461 : (2010) 8 SCC 313 : (2010) 8 SCR 996 : (2010) 7 UJ 3704

Constitution of India, 1950 — Article 133, 136Customs Act, 1962 — Section 111, 124, 130E, 18(2), 28Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 12, 2, 2(1), 3, 3(1)
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