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Supreme Court Of India judgments

59,848 judgments · page 976 of 2,993

Supreme Court20 Apr 2010Allowed

Gram Sabha Dhaniya Mau Vs Ram Manohar (D) by L.Rs. and Others

Supreme Court Of India · (2010) 4 AWC 3336 Supp : (2010) 4 SCALE 161 : (2010) 12 SCC 384

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 338
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Supreme Court19 Apr 2010Dismissed

Sidhartha Vashisht @ Manu Sharma Vs State (NCT of Delhi)

Supreme Court Of India · (2010) 2 ACR 1645 : AIR 2010 SC 2352 : (2010) 4 JT 107 : (2010) 4 SCALE 1 : (2010) 6 SCC 1 : (2010) 4 SCR 103 : (2010) 3 UJ 1650

Arms Act, 1959 — Section 24, 25, 27Bar Council of India Rules, 1975 — Rule 16Constitution of India, 1950 — Article 136, 142, 19, 19(1), 20
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Supreme Court19 Apr 2010Allowed

Sau. Laxmi Verma Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2010 SC 2653 : (2010) AIRSCW 3182 : (2010) 4 BomCR 732 : (2010) 4 JT 218 : (2010) 4 SCALE 147 : (2010) 5 SCC 329 : (2010) 4 SCR 782 : (2010) 3 Supreme 343

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 41, 41(2)
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Supreme Court19 Apr 2010Dismissed

State of A.P. Vs Hyderabad Potteries Pvt. Ltd. and Another

Supreme Court Of India · AIR 2010 SC 2760 : (2010) AIRSCW 5892 : (2010) AIRSCW 3267 : (2010) 4 ALD 97 : (2010) 4 JT 224 : (2010) 4 SCALE 152 : (2010) 5 SCC 382 : (2010) 4 SCR 817 : (2010) 3 Supreme 322 : (2010) 7 Supreme 263

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 7, 8, 8(1), 9Andhra Pradesh Survey and Boundaries Act, 1923 — Section 14Civil Procedure Code, 1908 (CPC) — Section 11
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Supreme Court19 Apr 2010Disposed Of

Abu Thakir and Others Vs State rep. by Inspector of Police, Tamil Nadu

Supreme Court Of India · (2010) CriLJ 2840 : (2010) 2 Crimes 378 : (2010) 4 JT 86 : (2010) 4 SCALE 131 : (2010) 5 SCC 91 : (2010) 4 SCR 794 : (2010) 2 UC 766 : (2010) 4 UJ 1973

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3)Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
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Supreme Court19 Apr 2010Disposed Of

General Insurance Council and Others Vs State of Andhra Pradesh and Others

Supreme Court Of India · (2010) AIRSCW 2967 : (2010) CriLJ 2883 : (2008) 1 LW 873 : (2010) 4 SCALE 141 : (2010) 6 SCC 768 : (2010) 3 Supreme 317 : (2011) 1 UC 756 : (2010) 2 WLN 40

Central Motor Vehicles Rules, 1989 — Rule 159Constitution of India, 1950 — Article 14, 19, 32Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
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Supreme Court19 Apr 2010Allowed

Ram Babu Vs State of U.P.

Supreme Court Of India · AIR 2010 SC 2143 : (2010) AIRSCW 3553 : (2010) AIRSCW 2898 : (2010) CriLJ 2856 : (2011) 1 GLR 154 : (2010) 4 JT 98 : (2011) 1 RCR(Criminal) 224 : (2010) 4 SCALE 126 : (2010) 5 SCC 63 : (2010) SCR 771 : (2010) 4 Supreme 490 : (2009) 7 Supreme 298 : (2010)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
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Supreme Court16 Apr 2010Disposed Of

Dilawari Exporters Vs Alitalia Cargo and Others

Supreme Court Of India · AIR 2010 SC 2233 : (2010) 4 AWC 3416 Supp : (2010) 4 JT 75 : (2010) 2 OLR 86 : (2010) 3 SCALE 779 : (2010) 5 SCC 754 : (2010) 4 SCR 927 : (2010) 2 WLN 33

Carriage by Air Act, 1972 — Section 4Carriage by Air Rules — Rule 10, 11, 5, 6Consumer Protection Act, 1986 — Section 23
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Supreme Court16 Apr 2010Dismissed

Balathandayutham and Another Vs Ezhilarasan

Supreme Court Of India · (2011) 111 CLT 205 : (2010) 6 JT 238 : (2010) 3 KCCR 2159 : (2010) MPLJ 497 : (2010) 2 OLR 931 : (2010) 158 PLR 700 : (2010) 2 RLW 1491 : (2010) 5 SCC 770 : (2010) 4 SCR 733

Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63
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Supreme Court16 Apr 2010Disposed Of

Union of India (UOI) and Others Vs Alok Kumar

Supreme Court Of India · AIR 2010 SC 2735 : (2010) 6 AWC 6257 : (2010) 125 FLR 1015 : (2010) 5 MLJ 316 : (2010) 4 SCALE 92 : (2010) 5 SCC 349 : (2010) 3 SLJ 1 : (2010) 4 SLR 569

Administrative Tribunals Act, 1985 — Section 19, 2, 3, 4Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1961 — Rule 4(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 &mda
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Supreme Court15 Apr 2010dismissed

Modern Industries Vs Steel Authority of India Ltd. and Others

Supreme Court Of India · AIR 2010 SC 1625 : (2010) 3 ALLMR 464 : (2010) 5 AWC 4461 Supp : (2010) 4 JT 10 : (2010) 5 SCC 44 : (2010) 4 SCR 560

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Conveyancing and Law of Property Act, 1881 — Section 24(8)
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