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Supreme Court Of India judgments

59,848 judgments · page 983 of 2,993

Supreme Court23 Feb 2010Dismissed

Punjab State Electricity Board and Another Vs Narata Singh and Another

Supreme Court Of India · AIR 2010 SC 1467 : (2010) 125 FLR 41 : (2010) 2 GLH 284 : (2010) 2 JT 434 : (2010) 2 LLJ 300 : (2010) 4 SCC 317 : (2010) 1 SCC(L&S) 1025 : (2010) 3 SCR 27 : (2010) 3 UJ 1254

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 309Electricity (Supply) Act, 1948 — Section 5, 79
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Supreme Court23 Feb 2010Allowed

Kirpal Singh Vs State of U.P.

Supreme Court Of India · (2010) 2 ACR 1309 : (2010) CLT 728 : (2010) 2 Crimes 48 : (2010) 2 JT 516 : (2010) OLR 728 : (2010) 3 SCC 347 : (2010) 2 SCR 1133 : (2010) 3 UJ 1158

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
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Supreme Court23 Feb 2010Allowed

State of U.P. Vs Guru Charan and Others

Supreme Court Of India · (2010) 2 ACR 1449 : AIR 2010 SC 1459 : (2010) 2 ALD(Cri) 496 : (2010) CLT 738 : (2010) CriLJ 2024 : (2010) 1 Crimes 184 : (2010) 3 SCC 721 : (2010) 3 SCR 1110 : (2010) 3 UJ 1146

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 386Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 392
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Supreme Court23 Feb 2010Allowed

Sahdeo @ Sahdeo Singh Vs State of U.P. and Others

Supreme Court Of India · (2010) 2 ACR 1458 : (2010) 1 ALD(Cri) 886 : (2010) CLT 665 : (2010) CriLJ 2034 : (2010) 1 Crimes 195 : (2010) 2 JT 423 : (2010) 1 NCC 836 : (2010) 1 OLR 665 : (2010) 3 SCC 705 : (2010) 2 SCR 1086

Allahabad High Court Rules, 1952 — Rule 5, 6Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 15, 23
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Supreme Court22 Feb 2010Allowed

Sadashiv Shyama Sawant [D] through L.Rs. and Others Vs Anita Anant Sawant

Supreme Court Of India · (2010) 3 ALLMR 410 : (2010) 10 AWC 1914 Supp : (2010) 2 BomCR 554 : (2010) 3 CALLT 35 : (2010) 2 JT 305 : (2011) 2 KLJ 27 : (2010) 1 KLT 808 : (2010) 4 LW 723 : (2010) 4 LW(Cri) 73 : (2010) 3 MLJ 728 : (2010) MPLJ 265 : (2010) MPLJ 1 : (2010) 3 SCC 385 :

Civil Procedure Code, 1908 (CPC) — Section 113Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 6, 6(1)
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Supreme Court18 Feb 2010Allowed

Abdul Mannan Vs State of Assam

Supreme Court Of India · (2010) 2 ACR 1467 : (2010) 2 ALD(Cri) 139 : (2010) CLT 777 : (2010) CriLJ 3416 : (2010) 2 Crimes 42 : (2010) 2 GLT 23 : (2010) 2 JT 419 : (2010) 3 SCC 381 : (2010) 2 SCR 1030 : (2010) 1 UC 408

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
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Supreme Court18 Feb 2010Dismissed

Angad Das Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 1613 : (2010) 5 AWC 4994 Supp : (2010) 167 DLT 574 : (2010) 124 FLR 998 : (2010) 2 JT 268 : (2010) 4 LW 957 : (2010) 3 MLJ 181 : (2010) 1 OLR 636 : (2010) 2 SCALE 500 : (2010) 3 SCC 463 : (2010) 1 SCC(L&S) 859 : (2010) 2 SCR 1047 : (2011) 2 SL

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 28
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Supreme Court18 Feb 2010Disposed Of

Maya Mathew Vs State of Kerala and Others

Supreme Court Of India · AIR 2010 SC 1932 : (2010) 3 ALLMR 987 : (2010) 125 FLR 165 : (2010) 3 JT 60 : (2010) 2 SCALE 833 : (2010) 4 SCC 498 : (2010) 1 SCC(L&S) 1078 : (2010) 3 SCR 16

Kerala State and Subordinate Services Rules, 1958 — Rule 5Kerala State Homeopathy Services Special Rules, 1989 — Rule 3
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Supreme Court18 Feb 2010Allowed

P.K. Singh Vs S.N. Kanungo and Others

Supreme Court Of India · (2010) 4 ALD 10 : (2010) 10 AWC 1978 Supp : (2010) CriLJ 2049 : (2010) 2 JT 455 : (2010) 4 SCC 504 : (2010) 3 SCR 1040

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Contempt of Courts Act, 1971 — Section 14
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Supreme Court17 Feb 2010Dismissed

R. Ravindra Reddy and Others Vs H. Ramaiah Reddy and Others

Supreme Court Of India · AIR 2010 SC 991 : (2010) 2 JT 314 : (2010) 3 KarLJ 161 : (2010) 3 RLW 2008 : (2010) 2 SCALE 459 : (2010) 3 SCC 214 : (2010) 2 SCR 943 : (2010) 3 UJ 1165

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 9Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 132, 132(2), 133(1), 133(2), 34
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Supreme Court17 Feb 2010Dismissed

B. Manmad Reddy and Others Vs Chandra Prakash Reddy and Others

Supreme Court Of India · AIR 2010 SC 1001 : (2010) 124 FLR 941 : (2010) 2 JT 298 : (2010) 2 SCALE 407 : (2010) 3 SCC 314 : (2010) 1 SCC(L&S) 1169 : (2010) 2 SCR 860 : (2010) 2 SLJ 329 : (2010) 2 UJ 945

Andhra Pradesh Education Act, 1982 — Section 78, 99Andhra Pradesh Educational Service Rules — Rule 2, 3Constitution of India, 1950 — Article 14, 16
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Supreme Court17 Feb 2010Disposed Of

Seshambal (dead) through L.Rs. Vs Chelur Corporation Chelur Building and Others

Supreme Court Of India · AIR 2010 SC 1521 : (2010) AIRSCW 6914 : (2010) AIRSCW 4898 : (2010) 2 JT 260 : (2010) 1 KLT 834 : (2010) 3 MLJ 174 : (2010) 1 RLW 848 : (2010) 2 SCALE 414 : (2010) 3 SCC 470 : (2010) 3 SCR 960 : (2010) 6 Supreme 353 : (2010) 7 Supreme 106 : (2010) 2 UJ 10

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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