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Supreme Court Of India judgments

59,848 judgments · page 967 of 2,993

Supreme Court06 Jul 2010Allowed

Union of India (UOI) and Others Vs Ajay Wahi

Supreme Court Of India · AIR 2010 SC 2603 : (2010) 6 AWC 5570 : (2010) 126 FLR 904 : (2010) 6 JT 411 : (2010) 11 SCC 213 : (2010) 4 SLR 368 : (2010) 7 UJ 3482

Constitution of India, 1950 — Article 14
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Supreme Court06 Jul 2010Dismissed

Neelam Kumar Vs Dayarani

Supreme Court Of India · AIR 2011 SC 193 : (2010) AIRSCW 6606 : (2010) 5 ALT 1 : (2010) 2 DMC 198 : (2010) 6 JT 441 : (2010) 3 RLW 2773 : (2010) 13 SCC 298 : (2010) 5 Supreme 201 : (2010) 3 UC 1603

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 28
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Supreme Court06 Jul 2010Allowed

Vijaya Bank Vs Shyamal Kumar Lodh

Supreme Court Of India · AIR 2010 SC 3563 : (2010) AWC 5562 : (2010) 126 FLR 825 : (2010) 6 JT 506 : (2010) 4 LLJ 184 : (2010) MPLJ 337 : (2010) 7 SCC 635 : (2010) 4 SLR 412 : (2010) 7 UJ 3290

Industrial Disputes (Amendment) Act, 1964 — Section 23Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 25I, 33C, 33C(2), 33C(5), 7
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Supreme Court06 Jul 2010Allowed

Central Bank of India Vs Asian Global Ltd. and Others

Supreme Court Of India · AIR 2010 SC 2835 : (2010) AIRSCW 4671 : (2010) 2 ALD(Cri) 564 : (2010) 3 BC 597 : (2011) 163 CompCas 398 : (2010) CriLJ 4420 : (2011) 52 GLR 125 : (2010) 7 JT 88 : (2010) 11 SCC 203 : (2011) 1 SCC(Cri) 167 : (2011) 105 SCL 363 : (2010) 3 ShimLC 374

Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 482Negotiable Instruments Act, 1881 (NI) — Section 118(E), 138, 139, 141, 141(1)Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court06 Jul 2010Dismissed

Billa Nagul Sharief Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2010 SC 3549 : (2010) 2 ALD(Cri) 926 : (2010) CriLJ 3885 : (2010) 6 JT 426 : (2010) 11 SCC 575 : (2011) 1 SCC(Cri) 214 : (2010) 2 UC 1214

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 7
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Supreme Court06 Jul 2010Dismissed

Md. Raisul Islam and Others Vs Gokul Mohan Hazarika and Others

Supreme Court Of India · AIR 2010 SC 3064 : (2010) AIRSCW 4831 : (2011) 1 GLT 1 : (2010) 6 JT 632 : (2010) 7 SCC 560 : (2011) 1 SLR 69 : (2010) 6 UJ 3057

ACS (Class-II) Rules, 1962 — Rule 14(3)Andhra Pradesh Subordinate Service Rules — Rule 4Assam Civil Services (Class-I) Rules, 1960 — Rule 4
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Supreme Court06 Jul 2010Allowed

Shivjee Singh Vs Nagendra Tiwary and Others

Supreme Court Of India · AIR 2010 SC 2261 : (2011) 1 CGLJ 40 : (2010) CriLJ 3827 : (2010) 7 JT 271 : (2010) 5 MPHT 413 : (2010) 2 OLR 661 : (2010) 4 RLW 3147 : (2010) 7 SCC 578 : (2010) 2 UC 1102 : (2010) 7 UJ 3508

Indian Penal Code, 1860 — Section 120B, 302Code Of Criminal Procedure, 1973 — Section 154, 161, 161(3), 164, 173(5), 173(6), 190, 192, 197, 200, 201, 202, 202(1), 202(2), 203, 204, 207, 208, 208(i), 209, 226, 227, 313, 395(2), 465, 482Arms Act, 1959 — Section 27
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Supreme Court06 Jul 2010Allowed

K.K. Ramachandran Master Vs M.V. Sreyamakumar and Others

Supreme Court Of India · (2010) 6 JT 480 : (2010) 7 SCC 428 : (2010) 6 UJ 3215

Conduct Of Elections Rules, 1961 — Rule 86, 90Representation Of The People Act, 1951 — Section 77, 81, 82, 83, 83A, 83(b), 86, 117, 123(1)(A), 123(4), 123(5), 123(6), 127A, 133
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Supreme Court06 Jul 2010Dismissed

Nagaland Senior Govt. Employees Welfare Association and Others Vs The State of Nagaland and Others

Supreme Court Of India · (2010) 127 FLR 588 : (2010) 4 GLT 1 : (2010) 10 JT 251 : (2010) 4 LLJ 169 : (2010) 7 SCC 643 : (2010) 5 SLR 178 : (2010) 6 UJ 3067

Subsidiary Banks General Regulations, 1959 — Regulation 19, 19(1)Constitution Of India, 1950 — Article 14, 16, 21, 309Nagaland Retirement From Public Employment Act, 1991 — Section 3, 3(1), 3(2)
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Supreme Court06 Jul 2010Allowed

Om Prakash Saini Vs DCM Ltd. and Others

Supreme Court Of India · AIR 2010 SC 2608 : (2010) 5 ALD 41 : (2010) 3 CompLJ 372 : (2010) 6 JT 513 : (2010) 11 SCC 622 : (2010) 7 UJ 3283

Companies Act, 1956 — Section 391, 392, 394Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 21
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Supreme Court05 Jul 2010Allowed

Chunni Lal Vs State of U.P.

Supreme Court Of India · AIR 2010 SC 2467 : (2010) CriLJ 3836 : (2010) 6 JT 400 : (2010) 7 SCC 496 : (2010) 2 UC 1190

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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