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Supreme Court Of India judgments

59,848 judgments · page 972 of 2,993

Supreme Court06 May 2010Disposed Of

United India Insurance Company Ltd. Vs Kantika Colour Lab. and Others

Supreme Court Of India · (2010) AIRSCW 3481 : (2010) 4 AWC 3265 Supp : (2010) 6 JT 231 : (2010) MPLJ 163 : (2010) 159 PLR 780 : (2010) 5 SCALE 381 : (2010) 6 SCC 449 : (2010) 3 Supreme 733 : (2010) 3 UC 1933 : (2010) 2 WLN 90

Consumer Protection Act, 1986 — Section 23Insurance Act, 1938 — Section 64UM
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Supreme Court06 May 2010Allowed

South Bengal State Transport Corporation Vs Ashok Kumar Ghosh and Others

Supreme Court Of India · (2010) AIRSCW 6107 : (2011) 1 CHN 58 Supp : (2010) 126 FLR 162 : (2010) 5 JT 350 : (2010) 5 SCALE 374 : (2010) 11 SCC 71 : (2011) 1 SCC(L&S) 58 : (2010) 3 SLJ 56 : (2010) 4 SLR 87 : (2010) 6 Supreme 543 : (2010) 6 UJ 2840

Motor Vehicles Act, 1988 — Section 178ASouth Bengal State Transport Corporation Service Regulations — Regulation 36, 36(4), 36(5), 38(1), 38(2)
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Supreme Court06 May 2010Dismissed

Md. Ashif and Others Vs State of Bihar and Others

Supreme Court Of India · (2011) AIRSCW 220 : (2010) 3 ALLMR 925 : (2010) AWC 2754 Supp : (2010) 58 BLJR 805 : (2010) 5 JT 269 : (2010) 4 LLJ 1 : (2010) 2 PLJR 156 : (2010) 5 SCALE 217 : (2010) 5 SCC 475 : (2011) 1 SLJ 134 : (2010) 7 Supreme 1036 : (2010) 5 UJ 2677

Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court06 May 2010Dismissed

Bhim Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) 4 AWC 3584 Supp : (2010) 5 JT 166 : (2010) 5 SCALE 37 : (2010) 5 SCC 538 : (2010) 4 UJ 2088

Constitution of India, 1950 — Article 107, 108, 109, 110, 111Government of India Act, 1935 — Section 150(2)Rules of Procedure and Conduct of Business in Lok Sabha — Rule 206, 207, 208, 209, 210
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Supreme Court06 May 2010Allowed

A.K. Behra Vs Union of India (UOI) and Another P.K. Gaikwad Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) 5 AWC 4488 Supp : (2010) 5 JT 290 : (2010) 5 SCALE 473 : (2010) 11 SCC 322 : (2011) 1 SCC(L&S) 101 : (2010) 4 SLR 30 : (2010) 5 UJ 2685

Administrative Tribunals (Amendment) Act, 2006 — Section 12, 12(2), 8(2)Administrative Tribunals Act, 1985 — Section 10A, 12, 12(2), 14, 15Constitution of India, 1950 — Article 136, 14, 15, 16, 19(1)
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Supreme Court05 May 2010Dismissed

Radhey Shyam Garg Vs Naresh Kumar Gupta

Supreme Court Of India · (2010) 2 UC 689

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5, Order 19 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 296, 296(2), 340, 482, 61Negotiable Instruments Act,
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Supreme Court05 May 2010Allowed

Devender Kumar and Another etc. Vs State of Haryana and Others etc.

Supreme Court Of India · (2010) 2 ACR 1774 : (2010) CriLJ 3849 : (2010) 2 DMC 224 : (2010) 4 JT 595 : (2010) 2 OLR 232 : (2010) 5 SCALE 325 : (2010) 6 SCC 753 : (2010) 3 ShimLC 365 : (2010) 2 UC 731

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1)Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506
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Supreme Court05 May 2010Allowed

Bondu Ramaswamy Vs Bangalore Development Authority and Others

Supreme Court Of India · (2010) AIRSCW 4825 : (2010) 6 JT 57 : (2010) 5 KarLJ 177 : (2010) 5 MLJ 541 : (2010) 5 SCALE 70 : (2010) 7 SCC 129 : (2010) 5 Supreme 505

Bangalore Development Authority Act, 1976 — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19Karnataka Government Transaction of Business Rules, 1977 — Rule 12, 15, 20, 21
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Supreme Court05 May 2010Allowed

State of Orissa Vs State of Andhra Pradesh

Supreme Court Of India · (2010) AIRSCW 3409 : (2010) 4 ALD 138 : (2010) 6 JT 16 : (2010) 5 SCALE 14 : (2010) 4 Supreme 97

Civil Procedure Code, 1908 (CPC) — Section 15, 80Constitution of India, 1950 — Article 1(2), 131, 3Government of India (Construction of Orissa) Order, 1936 — Section 3(1), 3(2), 3(3)
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Supreme Court05 May 2010Dismissed

R.S.R.T.C. and Others Vs Deen Dayal Sharma

Supreme Court Of India · AIR 2010 SC 2662 : (2010) 126 FLR 407 : (2010) MPLJ 274 : (2010) 4 RLW 3205 : (2010) 5 SCALE 1 : (2010) 6 SCC 697

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 309, 311(2)Industrial Disputes Act, 1947 — Section 2, 2A, 33C
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Supreme Court05 May 2010Dismissed

Anirudh Singh Katoch Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 266 ELT 321 : (2010) 5 SCALE 7 : (2010) 12 SCC 368 : (2011) 1 SCC(Cri) 281

Arms (Amendment) Act, 1983 — Section 21(1), 21(2), 21(3), 21(4), 21(5)Arms Act, 1959 — Section 10, 11, 3, 3(1), 3(2)Arms Rules, 1962 — Rule 4, 51
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Supreme Court05 May 2010Allowed

Smt. Selvi and Others Vs State of Karnataka

Supreme Court Of India · (2010) AIRSCW 3011 : (2010) 2 ALD(Cri) 401 : (2010) 2 Crimes 241 : (2010) 5 JT 11 : (2010) 2 RLW 1688 : (2010) 4 SCALE 690 : (2010) 7 SCC 263 : (2010) 3 Supreme 558 : (2010) 4 UJ 2128

Constitution Of India, 1950 — Article 14, 19, 20, 20(3), 21, 22(1), 47, 253, 359(1)Code Of Civil Procedure, 1908 — Section 151, 75(e), Order 26 Rule 10ACode Of Criminal Procedure, 1973 — Section 39, 53, 53A, 54, 156(1), 160, 161(1), 161(2), 162, 163, 164, 167, 313(3), 315(1), 342(2)Evidence Act, 1872 — Section 24, 25, 26, 27, 73, 119, 132
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