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Supreme Court Of India judgments

59,848 judgments · page 968 of 2,993

Supreme Court05 Jul 2010Allowed

Rasid Javed and Others Vs State of U.P. and Another etc. etc.

Supreme Court Of India · AIR 2010 SC 2275 : (2010) 5 ALD 71 : (2010) AWC 4375 Supp : (2010) 7 JT 285 : (2010) 7 SCC 781 : (2010) 7 UJ 3235

Constitution of India, 1950 — Article 166, 166(1), 32General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1939 — Section 2(28A), 68C, 68D, 68D(2), 68D(3)
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Supreme Court05 Jul 2010Allowed

Vinod Seth Vs Devinder Bajaj and Another

Supreme Court Of India · (2010) 5 AWC 4548 Supp : (2010) 8 JT 66 : (2010) 5 LW 124 : (2010) 2 OLR 848 : (2010) 8 SCC 1 : (2010) 7 UJ 3489

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 17 Rule 2, Order 17 Rule 3, Order 21 Rule 32(5), Order 25 Rule 1Specific Relief Act, 1963 — Section 14(1), 20(2), 21Transfer of Property Act, 1882 — Section
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Supreme Court05 Jul 2010Allowed

State of West Bengal and Others Vs S.K. Nurul Amin

Supreme Court Of India · AIR 2010 SC 2271 : (2010) 5 ALD 88 : (2010) 5 AWC 4393 Supp : (2010) 4 CALLT 50 : (2010) 5 CTC 252 : (2010) 6 JT 418 : (2010) 11 SCC 182 : (2011) 1 SCC(Cri) 163

Motor Vehicles Act, 1988 — Section 72, 72(1)
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Supreme Court05 Jul 2010Disposed Of

Union of India (UOI) and Others Vs Ram Prakash

Supreme Court Of India · (2010) 5 AWC 4563 Supp : (2010) 126 FLR 821 : (2010) 7 JT 93 : (2010) 11 SCC 220 : (2011) 1 SLR 98

Air Force Pension Regulations, 1961 — Regulation 153, 37Civil Procedure Code, 1908 (CPC) — Section 100Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 1, 2, 3, 4
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Supreme Court05 Jul 2010Allowed

Indu Bhushan Dwivedi Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2010 SC 2472 : (2010) 5 AWC 5251 Supp : (2010) 58 BLJR 945 : (2010) 126 FLR 994 : (2010) 6 JT 385 : (2011) 1 LLJ 719 : (2010) 11 SCC 278 : (2011) 1 SCC(L&S) 64 : (2010) 4 SLR 422 : (2010) 6 UJ 3168

Constitution of India, 1950 — Article 226, 311(2)
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Supreme Court05 Jul 2010Allowed

Avinash Gaikwad and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2010) 4 BomCR 625 : (2010) 6 JT 641 : (2010) 11 SCC 433 : (2010) 6 UJ 3159

Development Control Regulations for Greater Bombay, 1991 — Regulation 33(10), 33(7), 33(9), 35, 35(2)Maharashtra Housing and Area Development Act, 1976 — Section 41
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Supreme Court11 Jun 2010Allowed

Nanhar and Others Vs State of Haryana

Supreme Court Of India · (2010) AIRSCW 3730 : (2010) CriLJ 3450 : (2010) 6 JT 196 : (2010) 2 OLR 616 : (2010) 6 SCALE 178 : (2010) 11 SCC 423 : (2011) 1 SCC(Cri) 175 : (2010) 4 Supreme 662 : (2010) 2 UC 949

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 149, 302, 306, 34
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Supreme Court09 Jun 2010Allowed

Improvement Trust, Ludhiana Vs Ujagar Singh and Others

Supreme Court Of India · (2010) 4 ALT 55 : (2010) AWC 3890 Supp : (2010) 159 PLR 777 : (2010) 6 SCALE 173 : (2010) 6 SCC 786

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 47 Rule 1, 104Limitation Act, 1963 — Section 5
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Supreme Court03 Jun 2010Allowed

State of Orissa and Another Vs Rajkishore Nanda and Others etc. etc.

Supreme Court Of India · (2010) 126 FLR 441 : (2010) 6 JT 33 : (2010) 5 MLJ 944 : (2010) 2 OLR 496 : (2010) 6 SCALE 126 : (2010) 3 SLJ 48

Constitution of India, 1950 — Article 14, 16(1)Orissa Ministerial Service (Method of Recruitment to Posts of Junior Clerks in the District Offices) Rules, 1985 — Rule 11(1), 12, 14, 2, 3
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Supreme Court03 Jun 2010Dismissed

Fuljit Kaur Vs State of Punjab and Others

Supreme Court Of India · (2010) 6 JT 210 : (2010) 6 SCALE 134 : (2010) 11 SCC 455

Constitution of India, 1950 — Article 136, 14, 141Land Acquisition Act, 1894 — Section 18Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 2, 4, 5
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Supreme Court03 Jun 2010Allowed

Public Service Commission, Uttaranchal Vs Mamta Bisht and Others

Supreme Court Of India · AIR 2010 SC 2613 : (2010) AIRSCW 3722 : (2010) 6 AWC 5540 : (2010) 126 FLR 413 : (2010) 6 JT 221 : (2010) 2 OLR 598 : (2010) 4 RLW 3649 : (2010) 6 SCALE 121 : (2010) 12 SCC 204 : (2011) 1 SCC(L&S) 208 : (2010) 4 SLR 65 : (2010) 4 Supreme 504 : (2010) 1 UD

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 141Constitution of India, 1950 — Article 15(3), 16(1), 16(4)
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Supreme Court03 Jun 2010Allowed

Manohar Lal (D) by Lrs. Vs Ugrasen (D) by Lrs. and Others

Supreme Court Of India · (2011) AIRSCW 2158 : (2010) AIRSCW 6821 : (2010) AIRSCW 6282 : (2010) 4 AWC 3878 Supp : (2010) 6 JT 41 : (2010) 6 SCALE 151 : (2010) 11 SCC 557 : (2010) 3 UC 1588

Constitution Of India, 1950 — Article 14, 162, 166, 226, 227Land Acquisition Act, 1894 — Section 3, 4, 6, 11, 17(1)Bangalore Development Authority Act, 1976 — Section 65, 65A
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Supreme Court02 Jun 2010Allowed

The District Collector, Srikakulam and Others Vs Bagathi Krishna Rao and Another

Supreme Court Of India · AIR 2010 SC 2617 : (2010) AIRSCW 3727 : (2010) 4 AWC 3874 Supp : (2010) 6 JT 227 : (2010) 5 LW 17 : (2010) 6 SCC 427 : (2010) 4 Supreme 514 : (2010) 3 UC 1610

Bihar Land Reforms Act, 1950 — Section 3Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 27 Rule 1, 79, 80Constitution of India, 1950 — Article 226, 300
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Supreme Court01 Jun 2010Allowed

Rajasthan Pradesh V.S. Sardarshahar and Another Vs Union of India (UOI) and Others Central Council of Indian Medicine Vs Ved Prakash Tyagi and Others Haryana vaidaya Samiti, Haryana a registered

Supreme Court Of India · (2010) AIRSCW 6306 : (2010) AIRSCW 3660 : (2010) 4 AWC 3894 Supp : (2010) 6 JT 306 : (2010) 6 SCALE 107 : (2010) 4 SLR 75 : (2010) 4 Supreme 449 : (2010) 6 UJ 2857

Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 254Indian Medicine Central Council Act, 1970 — Section 14, 14(2), 17, 17(2), 17(3), 18, 22Rajasthan Indian Medicine Act, 1953 — Section 32
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