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Supreme Court Of India judgments

59,848 judgments · page 984 of 2,993

Supreme Court17 Feb 2010Allowed

State of West Bengal and Others Vs The Committee for Protection of Democratic Rights, West Bengal and Others

Supreme Court Of India · AIR 2010 SC 1476 : (2010) 6 AWC 6073 : (2010) 3 CALLT 6 : (2010) 2 GLT 1 : (2010) 2 JT 352 : (2010) 2 KCCR 785 : (2010) 1 KLT 723 : (2010) 1 OLR 584 : (2010) 1 RLW 822 : (2010) 2 SCALE 467 : (2010) 3 SCC 571 : (2010) 3 SCR 979 : (2010) 1 UC 444 : (2010) 2

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 1, 13, 14, 142, 144Delhi Police Special Establishment Act, 1946 — Section 1(1), 2, 3, 4, 4(1)
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Supreme Court17 Feb 2010Dismissed

Economic Transport Organization Vs Charan Spinning Mills (P) Ltd. and Another

Supreme Court Of India · (2010) AIRSCW 3623 : (2010) 3 AWC 2551 Supp : (2010) 4 BomCR 599 : (2010) 2 JT 271 : (2010) 2 SCALE 427 : (2010) 4 SCC 114 : (2010) 2 SCR 887 : (2010) 4 Supreme 763 : (2010) 2 UC 1046 : (2010) 2 UJ 1004

Carriers Act, 1865 — Section 8, 9Consumer Protection Act, 1986 — Section 14(1), 2, 2Contract Act, 1872 — Section 140
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Supreme Court16 Feb 2010dismissed

Dynamic Orthopedics Pvt. Ltd. Vs Commissioner of Income Tax, Cochin, Kerala

Supreme Court Of India · (2010) AIRSCW 6032 : (2010) 229 CTR 317 : (2010) 321 ITR 300 : (2010) 3 JT 176 : (2010) 2 SCALE 384 : (2010) 12 SCC 414 : (2010) 2 SCR 879 : (2010) 5 Supreme 546 : (2010) 190 TAXMAN 288 : (2010) 2 UJ 985

Companies Act, 1956 — Section 350, 355Income Tax Act, 1961 — Section 115J, 32(1), 80VVAIncome Tax Rules, 1962 — Rule 5
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Supreme Court16 Feb 2010Allowed

Gyan Mandir Society and Another Vs Ashok Kumar and Others

Supreme Court Of India · AIR 2010 SC 1548 : (2011) AIRSCW 3647 : (2010) 6 AWC 6064 : (2010) 2 JT 335 : (2010) 2 SCALE 422 : (2010) 3 SCC 242 : (2010) 1 SCC(L&S) 1163 : (2010) 2 SCR 845 : (2010) 2 SLR 453 : (2010) 7 Supreme 281 : (2010) 1 UC 484

Constitution of India, 1950 — Article 136
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Supreme Court16 Feb 2010Dismissed

Union of India (UOI) and Another Vs Dinesh Kumar

Supreme Court Of India · AIR 2010 SC 1551 : (2010) 3 ALLMR 403 : (2010) 6 AWC 6067 : (2010) 2 JT 327 : (2010) 2 SCALE 396 : (2010) 3 SCC 161 : (2010) 1 SCC(L&S) 1135 : (2010) 3 SCR 830

Army Act, 1950 — Section 162, 164, 165Army Rules, 1954 — Rule 66(1)Border Security Force Act, 1968 — Section 117, 117(2), 14, 141, 17
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Supreme Court15 Feb 2010Allowed

Ajmer Singh Vs State of Haryana

Supreme Court Of India · (2010) 2 ACR 1327 : (2010) 2 ALD(Cri) 339 : (2010) CriLJ 1899 : (2010) 2 JT 185 : (2010) 1 NCC 651 : (2010) 2 SCALE 362 : (2010) 3 SCC 746 : (2010) 2 SCR 785

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 43
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Supreme Court15 Feb 2010Dismissed

National Small Industries Corp. Ltd. Vs Harmeet Singh Paintal and Another

Supreme Court Of India · (2010) 2 ACR 1221 : (2010) 1 BC 674 : (2010) 2 BomCR 565 : (2010) 2 CompLJ 304 : (2010) CriLJ 1907 : (2010) 167 DLT 143 : (2010) 51 GLR 1468 : (2010) 2 JT 161 : (2010) MPLJ 86 : (2010) 1 NCC 864 : (2010) 2 SCALE 372 : (2010) 3 SCC 330 : (2010) 98 SCL 407

Companies Act, 1956 — Section 2, 291, 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2), 142
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Supreme Court11 Feb 2010Allowed

Hari Ram and Another Vs State of Haryana and Others

Supreme Court Of India · (2011) AIRSCW 109 : (2010) 2 ALLMR 1012 : (2010) 10 AWC 1921 Supp : (2010) 2 CTC 336 : (2010) 2 JT 235 : (2010) 3 MLJ 605 : (2010) MPLJ 273 : (2010) 2 SCALE 339 : (2010) 3 SCC 621 : (2010) 2 SCR 756 : (2010) 6 Supreme 450

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18, 4, 48, 48(1), 5A
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Supreme Court11 Feb 2010Dismissed

Satyavir Singh Vs State of U.P.

Supreme Court Of India · (2010) 2 ACR 1316 : (2010) 1 ALD(Cri) 674 : (2010) CriLJ 1659 : (2010) 2 JT 340 : (2010) 2 SCALE 313 : (2010) 3 SCC 174 : (2010) 3 SCR 729 : (2010) 1 UC 415

Arms Act, 1959 — Section 25, 25(1), 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 313
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Supreme Court10 Feb 2010Allowed

Kusum Sharma and Others Vs Batra Hospital and Medical Research Centre and Others

Supreme Court Of India · (2010) ACJ 1444 : AIR 2010 SC 1052 : (2010) 10 AWC 1859 Supp : (2010) 2 BomCR 599 : (2010) 2 CALLT 36 : (2010) 2 JT 7 : (2010) 3 MLJ 512 : (2010) MPLJ 290 : (2010) 1 OLR 884 : (2010) 1 PLJR 197 : (2010) 1 RLW 722 : (2010) 2 SCALE 267 : (2010) 3 SCC 480 :

Consumer Protection Act, 1986 — Section 2(1), 21Penal Code, 1860 (IPC) — Section 304A, 370, 88, 92
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Supreme Court10 Feb 2010Dismissed

Raju and Another Vs State of Haryana

Supreme Court Of India · (2010) 1 ACR 1037 : (2012) AIRSCW 1223 : (2010) CriLJ 1924 : (2010) 2 JT 376 : (2010) 1 NCC 488 : (2010) 2 SCALE 304 : (2010) 3 SCC 235 : (2010) 2 SCR 574

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 20
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Supreme Court10 Feb 2010Allowed

Manisha Tyagi Vs Deepak Kumar

Supreme Court Of India · AIR 2010 SC 1042 : (2010) 2 ALLMR 925 : (2010) 3 ALT 27 : (2010) 10 AWC 1902 Supp : (2010) 3 BomCR 76 : (2010) 2 CALLT 59 : (2010) 1 DMC 451 : (2010) 2 JT 82 : (2010) 2 SCALE 294 : (2010) 4 SCC 339 : (2010) 2 SCR 554 : (2010) 2 UJ 991

Hindu Marriage Act, 1955 — Section 10, 11, 13, 13(1)Penal Code, 1860 (IPC) — Section 34, 354, 406, 417, 419
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