Supreme Court Of India Judgments

Supreme Court09 Mar 2010Dismissed

The Secretary and Curator, Victoria Memorial Hall Vs Howrah Ganatantrik Nagrik Samity and Others

Supreme Court Of India · AIR 2010 SC 1285 : (2010) 5 AWC 4997 Supp : (2010) 2 JT 566 : (2010) 2 SCALE 739 : (2010) 3 SCC 732 : (2010) 4 SCR 190 : (2010) 3 UJ 1540

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Supreme Court09 Mar 2010Dismissed

Khilan and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2010) 1 ACR 969 : AIR 2010 SC 2485 : (2010) 1 ALD(Cri) 917 : (2010) CLT 629 : (2010) CriLJ 2445 : (2010) 3 JT 409 : (2010) 2 SCALE 732 : (2010) 3 SCC 678 : (2010) 3 SCR 220 : (2010) 2 UC 896

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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Supreme Court09 Mar 2010Allowed

Dharamveer and Others Vs State of U.P.

Supreme Court Of India · (2010) 1 ACR 1001 : AIR 2010 SC 1378 : (2010) 2 ALD(Cri) 509 : (2010) CLT 619 : (2010) CriLJ 2393 : (2010) 2 Crimes 31 : (2010) 2 JT 592 : (2010) 2 PLJR 20 : (2010) 3 RLW 2492 : (2010) 2 SCALE 776 : (2010) 4 SCC 469 : (2010) 3 SCR 162 : (2010) 3 UJ 1531

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 174Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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Supreme Court09 Mar 2010Dismissed

Javed Masood and Another Vs State of Rajasthan

Supreme Court Of India · (2010) 1 ACR 963 : AIR 2010 SC 979 : (2010) 1 ALD(Cri) 881 : (2010) CLT 641 : (2010) CriLJ 2020 : (2010) 2 Crimes 20 : (2010) 2 JT 473 : (2010) 2 SCALE 717 : (2010) 3 SCC 538 : (2010) 3 SCR 236 : (2010) 2 WLN 5

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 147, 148, 201, 302, 323

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Supreme Court09 Mar 2010Allowed

Sangappa and Others Vs State of Karnataka

Supreme Court Of India · (2010) 1 ACR 961 : AIR 2010 SC 977 : (2010) 1 ALD(Cri) 887 : (2010) 1 ALD(Cri) 877 : (2010) CLT 649 : (2010) CriLJ 2017 : (2010) 2 JT 479 : (2010) 2 KCCR 1473 : (2010) 1 NCC 752 : (2010) OLR 649 : (2010) 2 SCALE 713 : (2010) 3 SCC 686 : (2010) 3 SCR 213

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 302, 304, 34, 447, 504

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Supreme Court09 Mar 2010Allowed

Stanes Higher Secondary School Vs Special Tahsildar (Land Acquisition), Coimbatore, Tamil Nadu

Supreme Court Of India · AIR 2010 SC 1323 : (2010) 3 AWC 2218 Supp : (2010) 3 JT 489 : (2010) 5 MLJ 338 : (2010) 2 SCALE 774 : (2010) 4 SCC 565 : (2010) 2 UPLBEC 1176

Land Acquisition Act, 1894 — Section 11, 18, 25, 4(1), 9

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Supreme Court09 Mar 2010Dismissed

State of Haryana and Others Vs Manoj Kumar

Supreme Court Of India · AIR 2010 SC 1779 : (2010) 3 ALT 6 : (2010) 10 AWC 1670 Supp : (2010) 2 JT 577 : (2010) 2 SCALE 783 : (2010) 4 SCC 350 : (2010) 4 SCR 175 : (2011) 1 UC 794 : (2010) 3 UJ 1386

Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 47A

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Supreme Court09 Mar 2010Dismissed

Jasbir Singh Chhabra and Others Vs State of Punjab and Others

Supreme Court Of India · (2010) AIRSCW 3398 : (2010) 2 JT 637 : (2011) 1 MLJ 607 : (2010) 2 SCALE 754 : (2010) 4 SCC 192 : (2010) 4 Supreme 65 : (2010) 3 UJ 1323

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 299Punjab Regional and Town Planning and Development Act, 1995 — Section 79, 81, 81(2)

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Supreme Court08 Mar 2010Dismissed

Chittoor Chegaiah and Others Vs Pedda Jeeyangar Mutt and Another

Supreme Court Of India · AIR 2010 SC 1278 : (2010) 3 ALT 50 : (2010) 2 JT 558 : (2011) 1 MLJ 375 : (2010) 2 SCALE 724 : (2010) 3 SCC 776 : (2010) 3 SCR 123 : (2010) 3 UJ 1521

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 2Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 227

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Supreme Court08 Mar 2010Allowed

Thakur Kuldeep Singh (D) thr. L.R. and Others Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Thakur Kuldeep Singh (D) thr. L.R. and Others

Supreme Court Of India · AIR 2010 SC 1272 : (2010) 3 ALD 108 : (2010) 3 ALLMR 451 : (2010) 10 AWC 1676 Supp : (2010) 2 JT 521 : (2010) 2 SCALE 705 : (2010) 3 SCC 794 : (2010) 4 SCR 141

Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 24, 4

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Supreme Court08 Mar 2010Dismissed

V. Kishan Rao Vs Nikhil Super Speciality Hospital and Another

Supreme Court Of India · (2011) ACJ 500 : (2010) 5 ALD 46 : (2010) AWC 3252 Supp : (2010) 6 BomCR 155 : (2010) 4 JT 630 : (2010) 5 MLJ 121 : (2010) MPLJ 9 : (2010) 4 SCALE 662 : (2010) 5 SCC 513

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 2(1), 3, 61, 64, 74Human Rights Act, 1998 — Article 2

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Supreme Court26 Feb 2010Allowed

Assst. Commissioner of Income Tax, Vadodara Vs Elecon Engineering Co. Ltd.

Supreme Court Of India · (2010) 230 CTR 1 : (2010) 2 JT 584 : (2010) 4 SCC 482 : (2010) 3 SCR 108 : (2010) 189 TAXMAN 83 : (2010) 3 UJ 1616

Foreign Exchange Regulation Act, 1947 — Section 2Income Tax Act, 1961 — Section 32, 36(1), 37, 43, 43(1)

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Supreme Court26 Feb 2010Dismissed

Bhagwan Das and Others Vs State of UP and Others

Supreme Court Of India · AIR 2010 SC 1523 : (2010) 3 AWC 2600 Supp : (2010) 2 JT 483 : (2011) 3 KLJ 19 : (2010) MPLJ 251 : (2010) 2 PLJR 120 : (2010) 3 SCC 545 : (2010) 2 SCR 1145 : (2010) 1 UD 238

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 14, 300ALand Acquisition Act, 1894 — Section 11, 12(2), 18, 18(1), 18(2)

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Supreme Court26 Feb 2010Partly Allowed

State of Uttar Pradesh and Others Vs Vam Organic Chemicals Limited

Supreme Court Of India · (2010) 3 JT 169 : (2010) 6 SCC 222 : (2010) SCR 1 : (2010) 3 UJ 1268 : (2010) 29 VST 1

Central Sales Tax Act, 1956 — Section 7Uttar Pradesh Trade Tax Act, 1948 — Section 4B, 4B(2), 4B(4)

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Supreme Court26 Feb 2010Allowed

Oriental Aroma Chemical Industries Ltd. Vs Gujarat Industrial Development Corporation and Another

Supreme Court Of India · (2010) 3 ALD 116 : (2010) 3 AWC 2609 Supp : (2010) 2 JT 389 : (2010) MPLJ 506 : (2010) 2 OLR 212 : (2010) 5 SCC 459 : (2010) 2 SCR 1172 : (2010) 3 UJ 1276

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5

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Supreme Court25 Feb 2010Disposed Of

K.P.M. Builders Pvt. Ltd. Vs National Highways Auth. of India

Supreme Court Of India · (2011) 129 FLR 729

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Supreme Court25 Feb 2010Disposed Of

New India Assurance Co. Ltd. Vs Raghuvir Singh Narang and Another

Supreme Court Of India · (2010) 3 AWC 2865 Supp : (2010) 3 JT 645 : (2010) 2 LLJ 853 : (2010) MPLJ 1 : (2010) 5 SCC 335 : (2010) 4 SCR 299 : (2010) 3 SLJ 72

Contract Act, 1872 — Section 2, 5General Insurance Business (Nationalisation) Act, 1972 — Section 17, 17A, 17A(6)

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Supreme Court25 Feb 2010Allowed

Maharashtra University of Health Sciences and Others Vs Satchikitsa Prasarak Mandal and Others

Supreme Court Of India · AIR 2010 SC 1325 : (2010) 2 BomCR 783 : (2010) 124 FLR 1082 : (2010) 2 JT 397 : (2010) 3 SCC 786 : (2010) 1 SCC(L&S) 894 : (2010) 3 SCR 91 : (2010) 2 SLR 482 : (2010) 3 UJ 1288

Maharashtra University of Health Sciences Act, 1998 — Section 16(8), 2(35), 53, 53(1), 53(2)Penal Code, 1860 (IPC) — Section 34, 354, 468, 471, 506

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Supreme Court25 Feb 2010Disposed Of

A.P. Public Service Commission Vs Prasada Rao and Others K.V. Murali Krishna Vs A.P. Public Service Commission and Others

Supreme Court Of India · (2010) 125 FLR 708 : (2010) 4 SCC 651 : (2010) 2 SCR 1167 : (2010) 2 SLR 457

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Supreme Court25 Feb 2010Allowed

Securities and Exchange Board of India Vs Ajay Agarwal

Supreme Court Of India · AIR 2010 SC 3466 : (2010) 2 BC 173 : (2010) 2 BomCR 794 : (2010) 155 CompCas 1 : (2010) 2 CompLJ 1 : (2010) 2 JT 493 : (2010) 3 SCC 765 : (2010) 98 SCL 424 : (2010) 4 SCR 70 : (2010) 3 UJ 1300

Constitution Of India, 1950 — Article 20, 20(1), 367Securities and Exchange Board of India Act, 1992 — Section 3, 4(3), 11, 11B, 11(2a), 11(4), 11(4)(b)Code Of Criminal Procedure, 1973 — Section 2(n)

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