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Supreme Court Of India judgments

59,848 judgments · page 974 of 2,993

Supreme Court29 Apr 2010Allowed

Dilpesh Balchandra Panchal Vs State of Gujarat

Supreme Court Of India · (2010) 2 ACR 2078 : (2010) 2 ALD(Cri) 143 : (2010) 6 JT 185 : (2010) 4 SCALE 497 : (2010) 11 SCC 714 : (2011) 1 SCC(Cri) 237

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 53
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Supreme Court28 Apr 2010dismissed

Vinisha Jitesh Tolani @ Manmeet Laghmani Vs Jitesh Kishore Tolani

Supreme Court Of India · AIR 2010 SC 1915 : (2010) AIRSCW 2955 : (2010) 3 ALLMR 964 : (2010) 4 AWC 3423 Supp : (2010) 6 BomCR 145 : (2010) 1 DMC 812 : (2010) 6 JT 361 : (2010) 6 MLJ 332 : (2010) 2 MPJR 196 : (2010) 4 SCALE 488 : (2010) 5 SCC 748 : (2010) 3 Supreme 689

Civil Procedure Code, 1908 (CPC) — Section 25Goa, Daman and Diu (Administration) Act, 1962 — Section 5, 6Hindu Marriage Act, 1955 — Section 12, 2, 5
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Supreme Court28 Apr 2010Dismissed

S. Khushboo Vs Kanniammal and Another

Supreme Court Of India · (2010) 2 ACR 2082 : AIR 2010 SC 3196 : (2010) CriLJ 2828 : (2010) 2 Crimes 414 : (2010) 5 JT 478 : (2010) 3 KCCR 1929 : (2010) 2 OLR 156 : (2010) 2 PLJR 135 : (2010) 4 SCALE 462 : (2010) 5 SCC 600

Constitution of India, 1950 — Article 19(1), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 198, 199, 199(1), 2, 482General Clauses Act, 1897 — Section 3(38)
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Supreme Court28 Apr 2010Dismissed

Vijender Kumar @ Vijay Vs State of Delhi

Supreme Court Of India · (2010) 2 ACR 1941 : (2010) CriLJ 3851 : (2010) 5 JT 362 : (2010) 5 SCALE 707 : (2010) 12 SCC 381 : (2011) 1 SCC(Cri) 291 : (2010) 3 ShimLC 398

Penal Code, 1860 (IPC) — Section 300, 302, 307
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Supreme Court28 Apr 2010Allowed

The Administrator, Union Territory of Dadra and Nagar Haveli Vs Gulabhia M. Lad

Supreme Court Of India · (2010) 3 ALLMR 968 : (2010) 3 AWC 3242 Supp : (2010) 125 FLR 880 : (2010) 4 LLJ 12 : (2010) 5 MLJ 514 : (2010) 4 SCALE 454 : (2010) 5 SCC 775 : (2010) 3 SLJ 28 : (2010) 4 SLR 747

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226
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Supreme Court28 Apr 2010Dismissed

Mohan Mali and Another Vs State of M.P.

Supreme Court Of India · (2010) 2 ACR 1970 : AIR 2010 SC 1790 : (2011) AIRSCW 139 : (2010) AIRSCW 2881 : (2010) CriLJ 2849 : (2011) 1 JLJ 414 : (2010) 2 OLR 276 : (2010) 159 PLR 304 : (2010) 3 RLW 1921 : (2010) 4 SCALE 493 : (2010) 6 SCC 669 : (2010) 3 Supreme 662 : (2010) 1 UC 6

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16(2), 18, 2, 20Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 302, 324, 326,
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Supreme Court27 Apr 2010Allowed

Indowind Energy Ltd. Vs Wescare (I) Ltd. and Another

Supreme Court Of India · AIR 2010 SC 1793 : (2010) AIRSCW 6112 : (2010) AIRSCW 2884 : (2010) 3 AWC 3233 Supp : (2010) 4 CompLJ 442 : (2010) 4 JT 619 : (2010) 4 SCALE 395 : (2010) 3 Supreme 669 : (2010) 6 Supreme 565 : (2010) 4 UJ 1961 : (2010) 2 WLN 72

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2, 7, 7(2)
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Supreme Court26 Apr 2010Allowed

The Managing Director, Hassan Co-operative Milk Producer''s Society Union Limited Vs The Assistant Regional Director Employees State Insurance Corporation

Supreme Court Of India · (2010) 3 AWC 3160 Supp : (2010) 4 JT 240 : (2010) 5 KarLJ 375 : (2010) 2 LLJ 860 : (2010) 4 SCALE 337 : (2011) 1 SCC(L&S) 85 : (2010) 4 UJ 1986 : (2010) 2 UPLBEC 1195

Contract Act, 1872 — Section 182Employees State Insurance Act, 1948 — Section 2(13), 2(17), 2(22), 2(4), 2(9)
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Supreme Court26 Apr 2010Allowed

Special Land Acquisition Officer Vs Karigowda and Others

Supreme Court Of India · AIR 2010 SC 2322 : (2010) 3 AWC 3171 Supp : (2010) 4 JT 421 : (2010) 6 KarLJ 353 : (2011) 1 MLJ 692 : (2010) 4 SCALE 406 : (2010) 5 SCC 708 : (2010) 4 UJ 2045

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11, 16, 18, 20, 22, 23, 23(1A), 23(2), 24Mysore Sales (Control) Act — Section 4
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Supreme Court26 Apr 2010Dismissed

Santhosh Moolya and Another Vs State of Karnataka

Supreme Court Of India · (2010) AIRSCW 3125 : (2010) 2 ALD(Cri) 158 : (2010) CriLJ 2892 : (2010) 2 Crimes 405 : (2010) 4 JT 651 : (2010) 4 KarLJ 412 : (2010) 3 KCCR 2151 : (2010) 4 SCALE 348 : (2010) 5 SCC 445 : (2010) 4 SCR 1092 : (2010) 3 Supreme 429

Penal Code, 1860 (IPC) — Section 34, 376, 506, 506(2)
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