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Supreme Court Of India judgments

59,848 judgments · page 963 of 2,993

Supreme Court26 Jul 2010Dismissed

Manoj Kumar Vs Govt. of NCT of Delhi and Others

Supreme Court Of India · (2010) 6 AWC 5812 : (2010) 126 FLR 919 : (2010) 7 SCALE 395 : (2010) 11 SCC 702 : (2011) 1 SCC(L&S) 792 : (2011) 1 SLR 242

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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Supreme Court26 Jul 2010Dismissed

Bipin Kumar Mondal Vs State of West Bengal

Supreme Court Of India · (2011) 1 ACR 274 : AIR 2010 SC 3638 : (2010) AIRSCW 6575 : (2010) 2 ALD(Cri) 590 : (2011) 1 AWC 2.29 Supp : (2010) CriLJ 3880 : (2010) 7 JT 379 : (2010) 7 SCALE 478 : (2010) 12 SCC 91 : (2011) 2 SCC(Cri) 150 : (2010) 8 SCR 1036 : (2010) 3 UC 1433 : (2010)

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 323, 324
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Supreme Court23 Jul 2010Dismissed

Dahyabhai Ranchhoddas Dhobi and Another Vs State of Gujarat and Others

Supreme Court Of India · AIR 2010 SC 3006 : (2010) AIRSCW 4774 : (2011) 1 GLR 723 : (2010) 7 JT 444 : (2010) 3 KLT 403 : (2010) 7 SCC 705 : (2010) 8 SCR 575 : (2010) 5 Supreme 709 : (2010) 7 UJ 3551

Gujarat Town Planning and Urban Development Act, 1976 — Section 12(2), 17, 20, 20(1)Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5
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Supreme Court23 Jul 2010Allowed

Shalini Shyam Shetty and Another Vs Rajendra Shankar Patil

Supreme Court Of India · (2010) AIRSCW 6387 : (2010) 6 AWC 5814 : (2011) 2 BomCR 242 : (2011) 1 CTC 854 : (2010) 7 JT 529 : (2010) MPLJ 590 : (2011) 1 RCR(Rent) 1 : (2010) 7 SCALE 428 : (2010) 8 SCC 329 : (2010) 8 SCR 836

Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 10, 11, 12, 13Bombay High Court (Original Side) Rules, 1980 — Rule 623Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
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Supreme Court23 Jul 2010Dismissed

Podyami Sukada Vs State of M.P. (now Chhattisgarh)

Supreme Court Of India · (2011) 1 ACR 217 : AIR 2010 SC 2977 : (2010) AIRSCW 4809 : (2010) 2 ALD(Cri) 923 : (2011) 1 AWC 2.23 Supp : (2010) CriLJ 4273 : (2010) 7 JT 282 : (2010) 2 OLR 374 : (2010) 12 SCC 142 : (2011) 2 SCC(Cri) 161 : (2010) 8 SCR 964 : (2010) 5 Supreme 629 : (201

Penal Code, 1860 (IPC) — Section 302
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Supreme Court23 Jul 2010Dismissed

National Comission of Women Vs State of Delhi and Another

Supreme Court Of India · (2011) AIRSCW 61 : (2011) CriLJ 962 : (2011) 1 PLJR 9 : (2010) 11 SCALE 17 : (2010) 12 SCC 599 : (2011) 1 SCC(Cri) 774

Constitution of India, 1950 — Article 136, 21Penal Code, 1860 (IPC) — Section 306, 372, 376, 376(1), 377
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Supreme Court22 Jul 2010Allowed

Ramesh Gajendra Jadhav Vs Secretary, Late S.G.S.P. Mandal and Others

Supreme Court Of India · AIR 2010 SC 3502 : (2010) AIRSCW 5499 : (2010) 6 BomCR 173 : (2010) 126 FLR 909 : (2010) 8 JT 222 : (2010) 12 SCC 130 : (2011) 1 SCC(L&S) 200 : (2010) 8 SCR 513 : (2011) 1 SLJ 129 : (2011) 1 SLR 85 : (2010) 5 Supreme 616

Constitution of India, 1950 — Article 136, 14, 16Maharashtra Universities Act, 1994 — Section 59(1)
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Supreme Court22 Jul 2010Allowed

Arun Kumar Agrawal and Another Vs National Insurance Company and Others

Supreme Court Of India · (2010) ACJ 2161 : AIR 2010 SC 3426 : (2010) AIRSCW 5335 : (2010) 4 AWC 3954 Supp : (2010) 7 JT 304 : (2010) 4 LW 600 : (2011) 1 MhLj 8 : (2011) 1 OLR 43 : (2010) 159 PLR 428 : (2010) 9 SCC 218 : (2010) 9 SCR 303 : (2010) 7 Supreme 641 : (2010) 2 UD 247 :

Census Act, 1948 — Section 18, 4Census Rules, 1990 — Rule 5Constitution of India, 1950 — Article 15(1)
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Supreme Court22 Jul 2010Dismissed

Mannu Sao Vs State of Bihar

Supreme Court Of India · (2011) 1 ACR 200 : (2011) 1 AWC 2.22 Supp : (2010) 8 JT 449 : (2011) 1 PLJR 110 : (2010) 12 SCC 310 : (2011) 1 SCC(Cri) 370 : (2010) 8 SCR 811 : (2010) 7 UJ 3591

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 315, 342Penal Code, 1860 (IPC) — Section 201, 301, 302
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Supreme Court22 Jul 2010Dismissed

Md. Alauddin Khan Vs Karam Thamarjit Singh

Supreme Court Of India · (2010) 7 JT 327 : (2010) 7 SCC 530 : (2010) 8 SCR 525 : (2010) 7 UJ 3604

Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 6A, Order 8 Rule 6A(4), Order 6 Rule 16Representation Of The People Act, 1950 — Section 84, 97, 97(1), 100(1), 100(a), 100(1)(a), 100(1)(b), 100(1)(c),100(1)(d), 100(1)(d)(i), 100(1)(d)(ii), 100(1)(d)(iii), 100(1)(d)(iv), 101, 117, 118Representation Of The People Act, 1951 — Section 82, 84, 87, 87(1), 87(2), 97, 100, 101, 100(1)(d)(iii)
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Supreme Court22 Jul 2010Disposed Of

Dhan Singh Vs State of Haryana

Supreme Court Of India · (2011) 1 ACR 210 : (2010) AIRSCW 5954 : (2010) AIRSCW 4902 : (2011) 1 GLH 630 : (2010) 8 JT 272 : (2011) 1 RCR(Criminal) 342 : (2010) 7 SCALE 420 : (2010) 12 SCC 277 : (2011) 1 SCC(Cri) 352 : (2010) 8 SCR 794 : (2010) 5 Supreme 673 : (2010) 6 Supreme 237

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2), 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 303
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Supreme Court21 Jul 2010Dismissed

Mohd. Ayub Dar Vs State of Jammu & Kashmir

Supreme Court Of India · (2011) 1 ACR 184 : AIR 2010 SC 2864 : (2010) AIRSCW 4625 : (2011) 1 AWC 2.21 Supp : (2010) 58 BLJR 980 : (2010) CriLJ 4389 : (2010) 8 JT 459 : (2010) 9 SCC 312 : (2010) 8 SCR 916 : (2010) 5 Supreme 634 : (2010) 7 UJ 3398

Constitution of India, 1950 — Article 14, 20(3), 21Jammu and Kashmir Criminal Procedure Code, 1989 — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 120, 120B, 3, 302, 307
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Supreme Court21 Jul 2010Disposed Of

Narinder Kumar Vs State of Jammu and Kashmir

Supreme Court Of India · (2011) 1 ACR 282 : AIR 2010 SC 3015 : (2010) AIRSCW 4757 : (2011) 1 AWC 2.30 Supp : (2010) CriLJ 3905 : (2010) 7 JT 454 : (2010) 9 SCC 259 : (2010) 8 SCR 779 : (2010) 5 Supreme 659 : (2010) 2 UC 1327

Arms Act, 1959 — Section 25, 3Ranbir Penal Code, 1989 — Section 302, 323
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