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Supreme Court Of India judgments

59,848 judgments · page 973 of 2,993

Supreme Court05 May 2010Dismissed

Munnawar and Others Vs State of U.P. etc.

Supreme Court Of India · (2010) 2 ACR 1763 : (2010) 2 ALD(Cri) 133 : (2010) 4 JT 505 : (2010) 5 SCALE 30 : (2010) 5 SCC 451 : (2010) 2 UC 725

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 313Penal Code, 1860 (IPC) — Section 149, 302, 303, 304, 305
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Supreme Court05 May 2010Partly Allowed

Naresh K. Aggarwala and Co. Vs Canbank Financial Services Ltd. and Another

Supreme Court Of India · AIR 2010 SC 2722 : (2011) AIRSCW 44 : (2010) AIRSCW 5825 : (2010) AIRSCW 3611 : (2011) 1 BC 251 : (2010) 3 BomCR 846 : (2010) 3 CompLJ 390 : (2010) 4 JT 511 : (2010) 4 SCALE 677 : (2010) 6 SCC 178 : (2010) 100 SCL 425 : (2010) 4 Supreme 750

Securities Contracts (Regulation) Act, 1956 — Section 16, 16(2)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 2
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Supreme Court03 May 2010Allowed

Eureka Forbes Limited Vs Allahabad Bank and Others

Supreme Court Of India · (2010) AIRSCW 7159 : (2010) AIRSCW 3429 : (2010) AWC 2759 Supp : (2010) 3 BC 1 : (2010) 3 CompLJ 342 : (2010) 5 JT 144 : (2010) 5 MLJ 520 : (2010) 159 PLR 758 : (2010) 4 SCALE 625 : (2010) 6 SCC 193 : (2010) 6 Supreme 769 : (2010) 5 Supreme 39 : (2010) 1

Constitution of India, 1950 — Article 227, 245, 246Malabar Tenancy Act, 1929 — Section 3(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17(1), 19(11), 19(8), 2
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Supreme Court03 May 2010Disposed Of

Jenany J.R. Vs S. Rajeevan and Others

Supreme Court Of India · AIR 2010 SC 1622 : (2010) 125 FLR 1037 : (2010) 4 JT 657 : (2010) 2 OLR 396 : (2010) 4 SCALE 535 : (2010) 5 SCC 798

Kerala Education Rules, 1959 — Rule 43
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Supreme Court03 May 2010Dismissed

M.R.F. Ltd. Vs Manohar Parrikar and Others M.R.F. Ltd. and Another Vs The State of Goa and Another

Supreme Court Of India · (2011) AIRSCW 2553 : (2011) AIRSCW 249 : (2010) AIRSCW 6517 : (2010) AIRSCW 5742 : (2010) 4 BomCR 1 : (2010) 4 JT 525 : (2010) 4 SCALE 577 : (2010) 11 SCC 374 : (2010) 5 Supreme 1 : (2010) 4 UJ 2270

Business Rules — Rule 10, 10(2), 13, 14, 16Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 136, 14, 154, 162, 163
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Supreme Court03 May 2010Dismissed

North Delhi Power Limited Vs Govt. of National Capital Territory of Delhi and Others

Supreme Court Of India · AIR 2010 SC 2302 : (2010) AIRSCW 3301 : (2010) 4 JT 597 : (2010) 4 SCALE 546 : (2010) 6 SCC 27 : (2010) 3 SLJ 225 : (2010) 3 Supreme 1 : (2010) 4 UJ 2352

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 2, 3, 3(1), 4, 5Delhi Electricity Reform Act, 2000 — Section 11(1), 14, 2, 2(2), 2(3)Electricity (Supply) Act, 1948 — Section 5
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Supreme Court03 May 2010Dismissed

Krishna Kumar Variar Vs Share Shoppe

Supreme Court Of India · (2010) 2 ACR 1778 : (2010) CriLJ 3848 : (2010) 4 SCALE 650 : (2010) 12 SCC 485 : (2011) 1 SCC(Cri) 573 : (2010) 3 ShimLC 368

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420
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Supreme Court03 May 2010DIsmissed

Goa Glass Fibre Ltd. Vs State of Goa and Another

Supreme Court Of India · (2010) AIRSCW 5777 : (2010) 4 BomCR 73 : (2010) 4 JT 565 : (2010) 4 SCALE 616 : (2010) 6 SCC 499 : (2010) 5 Supreme 62

Constitution of India, 1950 — Article 136, 14, 166(3), 19(1), 266(1)General Clauses Act, 1897 — Section 21Goa (Prohibition of Further Payment and Recovery of Rebate Benefits) Act, 2002 — Section 2, 3, 5, 6
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Supreme Court03 May 2010Dismissed

Mukesh Kishanpuria Vs State of West Bengal

Supreme Court Of India · (2010) 2 ACR 1777 : (2010) 2 GLH 200 : (2010) 5 JT 397 : (2011) 1 KCCR 445 : (2010) 4 SCALE 649

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438
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Supreme Court03 May 2010Partly Allowed

Central Bureau of Investigation (C.B.I.) Vs Hopeson Ningshen and Others

Supreme Court Of India · (2010) 2 ACR 2017 : AIR 2010 SC 1617 : (2010) AIRSCW 6190 : (2010) 3 GLT 8 : (2010) 4 JT 392 : (2010) 4 SCALE 540 : (2010) 5 SCC 115 : (2010) 4 UJ 2319

Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 2, 24(8), 3Delhi Police Special Establishment Act, 1946 — Section 6Penal Code, 1860 (IPC) — Section 302, 34, 365, 368, 400
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Supreme Court03 May 2010Allowed

Damodar S. Prabhu Vs Sayed Babalal H.

Supreme Court Of India · (2010) 2 ACR 1781 : AIR 2010 SC 1907 : (2010) AIRSCW 2929 : (2010) AIRSCW 3739 : (2010) 3 BC 110 : (2010) 4 BomCR 45 : (2010) 159 CompCas 1 : (2010) CriLJ 2860 : (2010) 169 DLT 1 : (2010) 3 GLR 2042 : (2010) 3 GLT 1 : (2010) 2 KLT 587 : (2010) MPLJ 257 :

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 200, 320(1), 320(2), 320(9), 378(4)Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 10<
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Supreme Court30 Apr 2010Dismissed

C. Magesh and Others etc. Vs State of Karnataka

Supreme Court Of India · (2010) 2 ACR 1961 : AIR 2010 SC 2768 : (2010) AIRSCW 3194 : (2011) 2 ALD(Cri) 147 : (2010) 4 JT 467 : (2010) 4 KarLJ 161 : (2010) 4 SCALE 520 : (2010) 5 SCC 645 : (2010) 4 Supreme 180 : (2010) 4 UJ 2007

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 233, 313, 91Penal Code, 1860 (IPC) — Section 120B, 143, 147, 148, 149
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Supreme Court29 Apr 2010Dismissed

Amarjit Singh and Others Vs State of Punjab

Supreme Court Of India · (2010) 2 ACR 1943 : (2010) 5 JT 359 : (2010) 5 SCALE 595 : (2010) 12 SCC 106 : (2011) 2 SCC(Cri) 168

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 306, 34, 498A
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Supreme Court29 Apr 2010Disposed Of

Baij Nath Sah Vs State of Bihar

Supreme Court Of India · (2010) 2 ACR 2077 : (2010) CriLJ 3821 : (2010) 5 JT 398 : (2010) 2 OLR 255 : (2010) 2 PLJR 155 : (2010) 5 SCALE 593 : (2010) 6 SCC 736

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366A
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