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Supreme Court Of India judgments

59,848 judgments · page 964 of 2,993

Supreme Court20 Jul 2010Allowed

Om Prakash Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 3557 : (2010) 6 AWC 5926 : (2010) 126 FLR 897 : (2010) 7 JT 188 : (2010) 12 SCC 667 : (2011) 2 SCC(L&S) 343 : (2010) 8 SCR 490 : (2011) 1 SLR 62 : (2010) 7 UJ 3660

Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 14, 15, 173, 5, 9Pension Regulations for Army, 1961 — Regulation 173, 423, 53
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Supreme Court20 Jul 2010Disposed Of

Neeta Rakesh Jain Vs Rakesh Jeetmal Jain

Supreme Court Of India · AIR 2010 SC 3540 : (2010) 6 ALD 26 : (2010) 5 BomCR 693 : (2010) 2 DMC 275 : (2010) 7 JT 176 : (2010) 5 LW 495 : (2010) 12 SCC 242 : (2011) 1 SCC(Cri) 326 : (2010) 8 SCR 505

Hindu Marriage Act, 1955 — Section 13(1), 24
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Supreme Court20 Jul 2010Dismissed

Automobile Products India Ltd. Vs Das John Peter and Others

Supreme Court Of India · (2011) 1 ACR 119 : (2011) 1 AWC 2.15 Supp : (2010) 158 CompCas 69 : (2010) 4 CompLJ 511 : (2010) 8 JT 478 : (2010) 12 SCC 593 : (2011) 1 SCC(Cri) 768 : (2010) 102 SCL 472 : (2010) 8 SCR 764 : (2010) 7 UJ 3353

Companies Act, 1956 — Section 425, 426, 427, 428, 429Constitution of India, 1950 — Article 142Penal Code, 1860 (IPC) — Section 34, 406
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Supreme Court19 Jul 2010Allowed

Maharshi Dayanand University Vs Surjeet Kaur

Supreme Court Of India · (2010) 5 ALT 65 : (2010) 7 JT 179 : (2010) 5 LW 488 : (2011) 1 MLJ 345 : (2010) 3 RLW 2745 : (2010) 11 SCC 159 : (2010) 8 SCR 475 : (2010) 3 UC 1942 : (2010) 7 UJ 3633

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 21
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Supreme Court16 Jul 2010Dismissed

Union of India (UOI) and Others Vs Miss Pritilata Nanda

Supreme Court Of India · AIR 2010 SC 2821 : (2010) AIRSCW 4643 : (2010) 5 AWC 5112 Supp : (2010) 110 CLT 811 : (2011) 128 FLR 838 : (2010) 7 JT 360 : (2011) 2 LLJ 305 : (2010) 5 LW 143 : (2010) 2 OLR 636 : (2010) 11 SCC 674 : (2011) 1 SCC(L&S) 777 : (2010) 8 SCR 733 : (2010) 7 UJ

Constitution of India, 1950 — Article 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(1), 4(2), 4(4)
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Supreme Court15 Jul 2010Disposed Of

State of A.P. Vs Gourishetty Mahesh and Others

Supreme Court Of India · (2010) 2 ALD(Cri) 584 : (2010) 58 BLJR 974 : (2010) CriLJ 3844 : (2010) 6 JT 588 : (2010) 11 SCC 226 : (2011) 1 SCC(Cri) 142 : (2010) 8 SCR 423 : (2010) 2 UC 1116 : (2010) 7 UJ 3259

Andhra Pradesh Excise Act, 1968 — Section 34, 41, 42Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court15 Jul 2010Dismissed

Hari Singh Nagra and Others Vs Kapil Sibal and Others

Supreme Court Of India · (2011) 1 ACR 287 : (2011) 1 ALD(Cri) 392 : (2011) CriLJ 102 : (2010) 8 JT 56 : (2010) 5 LW 695 : (2010) 7 SCALE 375 : (2010) 7 SCC 502 : (2010) 8 SCR 879

Constitution of India, 1950 — Article 129, 19(1), 215Contempt of Courts Act, 1971 — Section 15, 2
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Supreme Court14 Jul 2010

Amicus Curiae Vs Prashant Bhushan and Another

Supreme Court Of India · (2011) 111 CLT 748 : (2010) CriLJ 4466 : (2010) 7 JT 369 : (2011) 1 MLJ 194 : (2010) 7 SCC 592 : (2010) 8 SCR 723

Constitution of India, 1950 — Article 145, 215Contempt of Courts Act, 1971 — Section 15, 15(1), 23Supreme Court (Contempt of Court) Rules, 1975 — Rule 2, 3, 6, 9
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