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Supreme Court Of India judgments

59,848 judgments · page 977 of 2,993

Supreme Court13 Apr 2010Allowed

M.C. Ali and Another Vs State of Kerala

Supreme Court Of India · AIR 2010 SC 1639 : (2010) 2 CGLJ 421 : (2010) CriLJ 2791 : (2010) 2 Crimes 360 : (2010) 3 JT 626 : (2010) 2 KCCR 1336 : (2010) 2 RLW 1451 : (2010) 4 SCC 573 : (2010) 4 SCR 526 : (2010) 2 UC 793 : (2010) 3 UJ 1589

Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 233, 294, 378Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section
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Supreme Court12 Apr 2010Disposed Of

S. Kaladevi Vs V.R. Somasundaram and Others

Supreme Court Of India · AIR 2010 SC 1654 : (2010) 3 ALT 58 : (2010) 4 AWC 339 Supp : (2010) 3 JT 610 : (2010) 2 KLT 441 : (2010) 4 MPHT 211 : (2010) MPLJ 500 : (2010) 2 OLR 182 : (2010) 2 RLW 1796 : (2010) 5 SCC 401 : (2010) 4 SCR 515 : (2010) 2 WLN 59

Registration Act, 1908 — Section 17, 49, 71, 72, 73Specific Relief Act, 1963 — Section 3
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Supreme Court09 Apr 2010Dismissed

Hirabhai Jhaverbhai Vs State of Gujarat and Others

Supreme Court Of India · AIR 2010 SC 2321 : (2010) AIRSCW 3136 : (2010) 5 JT 404 : (2010) 2 OLR 471 : (2010) 6 SCC 688 : (2010) 3 SCC 688 : (2010) 4 SCR 498 : (2010) 1 UC 679

Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Penal Code, 1860 (IPC) — Section 324
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Supreme Court08 Apr 2010Dismissed

Union of India (UOI) and Others Vs V.N. Singh

Supreme Court Of India · AIR 2010 SC 3116 : (2010) AIRSCW 4711 : (2010) 5 AWC 4781 Supp : (2010) 168 DLT 605 : (2010) 3 JT 587 : (2010) 5 SCC 579 : (2010) 4 SCR 454 : (2010) 4 UJ 1803

Army Act, 1950 — Section 1, 122, 122(1), 123, 153Army Rules, 1954 — Rule 177, 22Constitution of India, 1950 — Article 226
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Supreme Court07 Apr 2010Allowed

Karam Kapahi and Others Vs Lal Chand Public Charitable Trust and Another

Supreme Court Of India · (2010) 3 CGLJ 290 : (2010) 4 RLW 3231 : (2010) 4 SCC 753 : (2010) 4 SCR 422 : (2010) 4 UJ 1783

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 6, Order 27 Rule 3, Order 32 Rule 5, Order 39 Rule 10Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116
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Supreme Court06 Apr 2010Dismissed

Bahadur Singh Vs State of Haryana

Supreme Court Of India · (2010) 2 ACR 1357 : (2010) 3 JT 566 : (2010) 4 SCC 445 : (2010) 4 SCR 402 : (2010) 4 UJ 1777

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(1), 42(2), 57
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Supreme Court06 Apr 2010Allowed

Mohan Kumar Rayana Vs Komal Mohan Rayana

Supreme Court Of India · AIR 2010 SC 1659 : (2010) 3 ALT 44 : (2010) AWC 2446 Supp : (2011) 52 GLR 288 : (2010) MPLJ 619 : (2010) 5 SCC 657 : (2010) 4 SCR 411 : (2010) 2 UC 1005

Hindu Minority and Guardianship Act, 1956 — Section 6
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