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Supreme Court Of India judgments

59,848 judgments · page 965 of 2,993

Supreme Court09 Jul 2010Allowed

State of Maharashtra and Others Vs Sangharaj Damodar Rupawate and Others

Supreme Court Of India · (2010) 58 BLJR 958 : (2010) 5 BomCR 646 : (2010) CriLJ 4290 : (2010) 7 JT 216 : (2010) 7 SCC 398 : (2010) 8 SCR 328 : (2010) 6 UJ 3131

Constitution of India, 1950 — Article 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 95, 95(1), 96, 99AGeneral Clauses Act, 1897 — Section 21
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Supreme Court09 Jul 2010Disposed Of

Sikandar Singh and Others Vs State of Bihar

Supreme Court Of India · (2011) 1 ACR 108 : AIR 2010 SC 3580 : (2010) 2 ALD(Cri) 605 : (2011) 1 AWC 2.12 Supp : (2010) CriLJ 3854 : (2010) 7 JT 637 : (2010) 7 SCC 47 : (2010) 8 SCR 373 : (2010) 2 UC 1125 : (2010) 7 UJ 3669

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 100, 102, 105, 147, 148
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Supreme Court08 Jul 2010Disposed Of

Vijeta Gajra Vs State of NCT of Delhi

Supreme Court Of India · AIR 2010 SC 2712 : (2010) CriLJ 3841 : (2010) 2 DMC 167 : (2010) 6 JT 498 : (2010) 3 KCCR 2016 : (2010) 2 OLR 699 : (2010) 11 SCC 618 : (2011) 1 SCC(Cri) 223 : (2010) 2 UC 1138

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 160, 438, 482Penal Code, 1860 (IPC) — Section 406, 498A
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Supreme Court08 Jul 2010Allowed

Ashok Kumar Vs State of Haryana

Supreme Court Of India · AIR 2010 SC 2839 : (2010) AIRSCW 4651 : (2010) 2 ALD(Cri) 548 : (2010) CriLJ 4402 : (2010) 2 DMC 291 : (2010) 7 JT 460 : (2010) 12 SCC 350 : (2011) 1 SCC(Cri) 266 : (2010) 2 UC 1081

Constitution of India, 1950 — Article 142, 20Criminal Procedure Code, 1973 (CrPC) — Section 173, 174, 313, 313(4), 342Dowry Prohibition Act, 1961 — Section 2, 4
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Supreme Court08 Jul 2010Dismissed

Subhadra and Others Vs Thankam

Supreme Court Of India · AIR 2010 SC 3031 : (2010) AIRSCW 4812 : (2010) 5 AWC 4568 Supp : (2010) 7 JT 374 : (2010) 11 SCC 514

Specific Relief Act, 1963 — Section 26, 26(4)
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Supreme Court08 Jul 2010Dismissed

Laxman Tatyaba Kankate and Another Vs Smt. Taramati Harishchandra Dhatrak

Supreme Court Of India · AIR 2010 SC 3025 : (2010) AWC 5269 Supp : (2010) 5 BomCR 666 : (2011) MPLJ 317 : (2010) 7 SCC 71 : (2010) 8 SCR 310 : (2010) 7 UJ 3381

Constitution Of India, 1950 — Article 136Maharashtra Resettlement Of Project Displaced Persons Act, 1976 — Section 12, 12(c), 12(1)(c), 12(2)Maharashtra Cooperative Societies Act, 1960 — Section 47(2), 48(d), 48(e)
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Supreme Court08 Jul 2010Disposed Of

Uday Chakraborty and Others Vs State of West Bengal

Supreme Court Of India · AIR 2010 SC 3506 : (2010) 2 ALD(Cri) 598 : (2010) 4 CALLT 63 : (2010) CriLJ 3862 : (2010) 2 DMC 279 : (2010) 6 JT 608 : (2010) 7 SCC 518 : (2010) 2 UC 1283

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 11
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Supreme Court08 Jul 2010Allowed

Dinesh Chandra Pandey Vs High Court of Madhya Pradesh and Another

Supreme Court Of India · AIR 2010 SC 3055 : (2010) AIRSCW 4838 : (2010) 127 FLR 760 : (2010) 7 JT 386 : (2011) 1 MLJ 199 : (2010) 11 SCC 500 : (2011) 1 SCC(L&S) 804 : (2010) 8 SCR 37 : (2010) 5 SLR 554 : (2010) 7 UJ 3340

Arbitration and Conciliation Act, 1996 — Section 11(1)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 2, 7(5)Constitution of India, 1950 — Article 136
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Supreme Court08 Jul 2010Dismissed

Khazia Mohammed Muzammil Vs The State of Karnataka and Another

Supreme Court Of India · (2010) 7 JT 149 : (2011) 1 KarLJ 529 : (2010) 8 SCC 155 : (2010) 6 UJ 3184

Constitution Of India, 1950 — Article 14, 16, 136, 226, 235, 311, 311(2)Karnataka Judicial Services (Recruitment) Rules, 1983 — Rule 2, 3, 4, 24, 24(1)Karnataka Civil Service (Probation) Rules, 1977 — Rule 2(ii), 3, 4, 5, 5(1), 5(1)(a), 5(1)(b), 5(2), 5B, 5(2), 6, 6(1), 6(2), 7, 7(1), 7(3), 9
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Supreme Court08 Jul 2010Dismissed

Maqbool @ Zubir @ Shahnawaz and Another Vs State of A.P.

Supreme Court Of India · AIR 2011 SC 184 : (2010) AIRSCW 6595 : (2011) 1 ALD(Cri) 800 : (2011) CriLJ 655 : (2010) 7 JT 241 : (2010) 8 SCC 359 : (2010) 5 Supreme 353 : (2010) 2 UC 1270

Arms Act, 1959 — Section 25, 25(1B), 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 8, 9
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Supreme Court08 Jul 2010Dismissed

Pravinbhai Kashirambhai Patel Vs State of Gujarat and Others

Supreme Court Of India · AIR 2010 SC 3511 : (2010) CriLJ 3867 : (2011) 52 GLR 69 : (2010) 6 JT 656 : (2010) 7 SCC 598 : (2010) 8 SCR 211 : (2010) 6 UJ 3109

Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Penal Code, 1860 (IPC) — Section 395, 397, 467, 468, 471
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Supreme Court08 Jul 2010Allowed

Sindhi Education Society and Another Vs The Chief Secretary, Govt. of NCT of Delhi and Others

Supreme Court Of India · (2011) 2 BomCR 197 : (2010) 7 JT 98 : (2010) 8 SCC 49 : (2010) 8 SCR 81 : (2010) 7 UJ 3430

Constitution Of India, 1950 — Article 12, 14, 15, 15(1), 15(2), 15(3), 15(4), 15(5), 16, 16(4), 19(1)(g), 19(6), 21A, 25, 26, 28, 28(1), 28(3), 29, 29(1), 29(2), 30, 30(1), 30(2), 133, 134A, 143, 143(1), 226, 335, 337Delhi School Education Rules, 1973 — Rule 10, 44, 44(2), 50, 56, 59, 59(iv), 59(b)(iv), 59(v), 60, 64, 64(1)(b), 65, 66, 96, 96(1), 96(3), 96(3A), 96(3B), 98, 105, 120, 128(1), 129Delhi School Education Act, 1973 — Section 2(o), 3(3), 5, 8, 20, 21, 28, 28(2)(b), 28(2)(g), 28(2)(k), 28(2)(q), 28(2)(u), 29A, 27B, 57(3)
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