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Supreme Court Of India judgments

59,848 judgments · page 975 of 2,993

Supreme Court26 Apr 2010Disposed Of

Amarinder Singh Vs Special Committee, Punjab Vidhan Sabha and Others

Supreme Court Of India · (2010) 4 JT 350 : (2010) 4 SCALE 354 : (2010) 6 SCC 113 : (2010) 4 SCR 1105 : (2010) 4 UJ 1917

Constitution Of India, 1950 — Article 20, 21, 101, 102, 105, 105(3), 122, 107(3), 122(1), 172(1), 174(2)(a), 174(2)(b), 190, 191, 194, 194(3), 196, 212, 212(1), 356 Rules Of Procedure And Conduct Of Business In The Punjab Vidhan Sabha (Punjab Legislative Assembly), — Rule 39(10), 50, 93(2)(iv), 150(d)Rules Of Business And Conduct Of the Lok Sabha, — Rule 173, 188, 352Constitution (Forty- fourth Amendment) Act, 1978 — Section 15, 26
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Supreme Court23 Apr 2010Dismissed

Zameer Ahmed Latifur Rehman Sheikh Vs State of Maharashtra and Others Abrar Ahmed Gulam Ahmed Vs State of Maharshtra

Supreme Court Of India · AIR 2010 SC 2633 : (2010) AIRSCW 3450 : (2010) 4 JT 256 : (2010) 4 SCALE 276 : (2010) 4 SCR 1042 : (2010) 3 Supreme 494 : (2010) 3 Supreme 493

Constitution of India, 1950 — Article 13(2), 14, 141, 245, 246Maharashtra Control of Organised Crime Act, 1999 — Section 2, 2(1), 3, 4Unlawful Activities (Prevention) Act, 1967 — Section 15, 2(1)
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Supreme Court23 Apr 2010Allowed

A.P.T. Ispat Pvt. Ltd. Vs U.P. Small Industrial Corporation Ltd. and Another

Supreme Court Of India · (2010) AIRSCW 3001 : (2010) 3 AWC 3153 Supp : (2010) 2 BC 661 : (2010) 155 CompCas 627 : (2010) 4 JT 404 : (2010) 4 SCALE 238 : (2010) 7 Supreme 520 : (2010) 2 UC 1031 : (2010) 2 UPLBEC 1526

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34(2)Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2, 3, 3(1)
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Supreme Court23 Apr 2010Disposed Of

Pundalik Vs State of Maharashtra

Supreme Court Of India · (2010) AIRSCW 6170 : (2010) 2 Crimes 411 : (2010) 1 DMC 876 : (2010) 4 SCALE 331 : (2010) 6 Supreme 681

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court23 Apr 2010Partly Allowed

Dharambir Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2010) 2 KLJ 552 : AIR 2010 SC 1801 : (2010) 5 SCR 137 : (2010) 5 SCC 344 : (2010) 6 JT 273 : (2010) 4 Scale 316

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 98Indian Penal Code, 1860 — Section 34, 302, 307Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 2(k), 2(l), 3, 7A, 7A(1), 15, 16, 16(2), 20, 49
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Supreme Court22 Apr 2010Allowed

Daya Kishan Vs State of Haryana

Supreme Court Of India · AIR 2010 SC 2147 : (2010) AIRSCW 6417 : (2010) AIRSCW 2992 : (2010) 2 ALD(Cri) 721 : (2010) CriLJ 2886 : (2010) 4 JT 325 : (2010) 4 SCALE 263 : (2010) 5 SCC 81 : (2010) 4 SCR 854 : (2010) 7 Supreme 684

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
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Supreme Court22 Apr 2010Allowed

S.R. Srinivasa and Others Vs S. Padmavathamma

Supreme Court Of India · (2010) 4 ALD 160 : (2010) 3 AWC 3137 Supp : (2010) 4 CALLT 1 : (2010) 3 CGLJ 433 : (2010) 4 JT 296 : (2010) 6 KarLJ 1 : (2010) 5 MLJ 78 : (2010) 2 OLR 286 : (2010) 4 SCALE 245 : (2010) 4 SCR 981 : (2010) 3 UC 1565

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Evidence Act, 1872 — Section 58, 68Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16
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Supreme Court22 Apr 2010Dismissed

N. Suresh Nathan and Others, Vs Union of India (UOI) and Others, etc. etc.

Supreme Court Of India · (2010) 5 AWC 4475 Supp : (2010) 126 FLR 666 : (2010) 4 JT 281 : (2010) 4 SCALE 214 : (2010) 5 SCC 692 : (2010) 4 SCR 1014 : (2010) 3 SLJ 249 : (2010) 4 UJ 2027 : (2010) 2 UPLBEC 1205

Assistant Engineers (Including Deputy Director of Public Works Department) Group B (Technical) Recruitment Rules, 1965 — Rule 11, 5, 7Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Articl
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Supreme Court22 Apr 2010Disposed Of

West Bengal Electricity Regulatory Commission Vs Hindalco Industries Ltd. and Others

Supreme Court Of India · AIR 2010 SC 1919 : (2010) AIRSCW 2960 : (2010) 6 AWC 6278 : (2010) ELR 332 : (2010) 6 JT 269 : (2010) 4 SCALE 228 : (2010) 6 SCC 713 : (2010) 5 Supreme 134 : (2010) 4 UJ 2001

Electricity Act, 2003 — Section 42, 9West Bengal Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2005 — Regulation 14.3, 14.5
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Supreme Court22 Apr 2010Disposed Of

Shaukat Vs State of Uttaranchal State of Uttaranchal Vs Shaukat

Supreme Court Of India · (2010) 2 ACR 2096 : (2010) AIRSCW 5017 : (2010) CriLJ 4310 : (2010) 4 JT 314 : (2010) 4 SCALE 299 : (2010) 5 SCC 68 : (2010) 4 SCR 873 : (2010) 2 UC 1011

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
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Supreme Court20 Apr 2010Dismissed

Andhra Pradesh Tourism Development Corpn. and Another Vs Pampa Hotels Ltd.

Supreme Court Of India · AIR 2010 SC 1806 : (2010) AIRSCW 2906 : (2010) 1 CompCas 160 : (2010) 3 CompLJ 21 : (2010) 4 JT 343 : (2010) 4 SCALE 195 : (2010) 5 SCC 425 : (2011) 105 SCL 765 : (2010) 4 SCR 942

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 16, 2Companies Act, 1956 — Section 149(3), 149(4), 34(2), 617Constitution of India, 1950 — Article 136
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Supreme Court20 Apr 2010Dismissed

Vishnu and Others Vs Jaya

Supreme Court Of India · AIR 2010 SC 2092 : (2010) AIRSCW 2999 : (2010) 4 JT 83 : (2010) 2 OLR 110 : (2010) 4 SCALE 158 : (2010) 6 SCC 733 : (2010) 3 Supreme 328 : (2011) 1 UC 753

Guardians and Wards Act, 1890 — Section 7, 9Penal Code, 1860 (IPC) — Section 302
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Supreme Court20 Apr 2010Allowed

S. Sumnyan and Others Vs Limi Niri and Others

Supreme Court Of India · (2010) 125 FLR 663 : (2010) 3 GLT 21 : (2010) 4 JT 207 : (2010) 4 SCALE 164 : (2010) 6 SCC 791 : (2010) 4 SCR 829 : (2010) 5 SLR 660 : (2010) 4 UJ 2241

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10
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