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Supreme Court Of India judgments

59,848 judgments · page 985 of 2,993

Supreme Court09 Feb 2010Dismissed

Ravi Kumar Vs Julmi Devi

Supreme Court Of India · (2011) AIRSCW 133 : (2010) 5 BomCR 387 : (2010) 3 CALLT 1 : (2010) 1 DMC 411 : (2010) 2 JT 213 : (2010) 3 RLW 2411 : (2010) 2 SCALE 289 : (2010) 4 SCC 476 : (2010) 2 SCR 545 : (2010) 8 Supreme 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Marriage Act, 1955 — Section 28, 9
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Supreme Court09 Feb 2010Dismissed

Sarv U.P. Gramin Bank Vs Manoj Kumar Sinha

Supreme Court Of India · AIR 2010 SC 2491 : (2010) 5 AWC 4789 Supp : (2010) 2 CALLT 89 : (2010) 125 FLR 378 : (2010) 2 JT 218 : (2010) 2 LLJ 641 : (2010) 2 SCALE 255 : (2010) 3 SCC 556 : (2010) 1 SCC(L&S) 861 : (2010) 2 SCR 512 : (2010) 4 SLR 674 : (2010) 3 UJ 1176

Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)
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Supreme Court08 Feb 2010Allowed

Om Parkash Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 2430 : (2010) 4 AWC 4270 Supp : (2010) 2 JT 91 : (2010) 2 SCALE 153 : (2010) 4 SCC 17 : (2010) 2 SCR 447 : (2010) 2 UJ 867

Constitution of India, 1950 — Article 14, 17, 21, 226, 227Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 5Evidence Act, 1872 — Section 41
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Supreme Court08 Feb 2010Dismissed

Mulla and Another Vs State of Uttar Pradesh

Supreme Court Of India · (2010) 2 ACR 1263 : AIR 2010 SC 942 : (2010) 1 ALD(Cri) 827 : (2010) 58 BLJR 415 : (2010) CriLJ 1440 : (2010) 1 Crimes 157 : (2010) 2 JT 35 : (2010) 2 SCALE 179 : (2010) 3 SCC 508 : (2010) 2 SCR 633 : (2010) 2 UJ 802

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 401, 432, 433, 433AEvidence Act, 1872 — Section 9
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Supreme Court08 Feb 2010Disposed Of

Rashida Haroon Kupurade Vs Div. Manager, Oriental Ins. Co. Ltd. and Others

Supreme Court Of India · AIR 2010 SC 1006 : (2010) 3 ALLMR 458 : (2010) 2 AWC 1089 Supp : (2010) 124 FLR 1007 : (2010) 3 JT 182 : (2010) 3 KarLJ 179 : (2010) 2 LLJ 1 : (2010) 4 MLJ 539 : (2010) 2 PLJR 25 : (2010) 158 PLR 696 : (2010) 3 RLW 2437 : (2010) 2 SCALE 329 : (2010) 3 SCC

Workmens Compensation Act, 1923 — Section 3, 3(1), 30(1)
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Supreme Court08 Feb 2010Allowed

The Totgars'' Cooperative Sale Society Limited Vs Income Tax Officer, Karnataka

Supreme Court Of India · (2010) AIRSCW 6098 : (2010) 229 CTR 209 : (2010) 2 JT 74 : (2010) 2 SCALE 224 : (2010) 3 SCC 223 : (2010) 3 SCR 496 : (2010) 188 TAXMAN 282

Income Tax Act, 1961 — Section 144A, 147, 148, 151, 2(24)Karnataka Co-operative Societies Act, 1959 — Section 57, 58Karnataka Co-operative Societies Rules, 1960 — Regulation 23, 28
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Supreme Court08 Feb 2010Dismissed

Santosh Vs Jagat Ram and Another

Supreme Court Of India · (2010) AIRSCW 6540 : (2010) AIRSCW 6331 : (2010) 2 AWC 1128 Supp : (2010) 109 CLT 543 : (2010) 2 CTC 489 : (2010) 2 JT 253 : (2010) 3 MLJ 736 : (2010) MPLJ 664 : (2010) MPLJ 1 : (2010) 159 PLR 299 : (2010) 2 SCALE 218 : (2010) 3 SCC 251 : (2010) 2 SCR 429

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 148ACriminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court05 Feb 2010Dismissed

Sanghvi Reconditioners Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2010 SC 1089 : (2010) AIRSCW 5579 : (2010) AIRSCW 3007 : (2010) 3 BomCR 56 : (2010) 251 ELT 3 : (2010) 2 JT 61 : (2010) 2 SCALE 119 : (2010) 2 SCC 733 : (2010) 2 SCR 352 : (2010) 3 Supreme 350 : (2010) 2 UJ 843

Constitution of India, 1950 — Article 226Customs (Compounding of Offences) Rules, 2005 — Rule 6Customs Act, 1962 — Section 127B, 127C, 127C(1), 127C(3), 127C(7)
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Supreme Court05 Feb 2010Allowed

G.V. Siddaramesh Vs State of Karnataka

Supreme Court Of India · (2010) 1 ACR 1045 : (2010) 1 ALD(Cri) 687 : (2010) 58 BLJR 407 : (2010) CLT 861 : (2010) CriLJ 1649 : (2010) 2 Crimes 11 : (2010) 1 DMC 336 : (2010) 1 JT 639 : (2010) 3 KarLJ 238 : (2010) 1 NCC 720 : (2010) 2 SCALE 102 : (2010) 3 SCC 152 : (2010) 3 SCR 38

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4, 6, 7Evidence Act, 1872 — Section 113B
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Supreme Court05 Feb 2010Dismissed

Tukaram S. Dighole Vs Manikrao Shivaji Kokate

Supreme Court Of India · AIR 2010 SC 965 : (2010) 2 BomCR 543 : (2010) 1 JT 631 : (2010) 2 PLJR 113 : (2010) 2 SCALE 109 : (2010) 4 SCC 329 : (2010) 3 SCR 396 : (2010) 2 UJ 900 : (2010) 1 WLN 90

Evidence Act, 1872 — Section 3, 61, 62, 63, 64Representation of the People Act, 1951 — Section 100(1), 101, 116A, 123, 123(2)
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Supreme Court05 Feb 2010Dismissed

Manish Goel Vs Rohini Goel

Supreme Court Of India · AIR 2010 SC 1099 : (2010) 3 ALT 36 : (2010) 2 AWC 1093 Supp : (2010) 3 BomCR 44 : (2010) 3 CALLT 78 : (2010) 1 DMC 601 : (2010) 3 JT 189 : (2010) 2 KLJ 337 : (2010) 3 MLJ 593 : (2010) 3 RLW 2811 : (2010) 2 SCALE 332 : (2010) 4 SCC 393 : (2010) 2 SCR 414

Constitution of India, 1950 — Article 136, 138, 142Hindu Marriage Act, 1955 — Section 12, 13B(1), 13B(2)Penal Code, 1860 (IPC) — Section 34, 406, 498A
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