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Supreme Court Of India judgments

59,848 judgments · page 986 of 2,993

Supreme Court04 Feb 2010Disposed Of

Mohd. Maqbool Tantray Vs State of Jammu & Kashmir

Supreme Court Of India · AIR 2010 SC 3194 : (2010) CriLJ 2826 : (2010) 6 JT 253 : (2010) 12 SCC 421 : (2011) 1 SCC(Cri) 556 : (2010) 3 SCR 589

Ranbir Penal Code, 1989 — Section 120B, 302, 364, 392Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 3(1), 3(2)
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Supreme Court02 Feb 2010Allowed

State of U.P. and Others Vs Saroj Kumar Sinha

Supreme Court Of India · AIR 2010 SC 3131 : (2010) 4 AWC 4221 Supp : (2010) 124 FLR 857 : (2010) 1 JT 617 : (2010) 2 LLJ 334 : (2010) 3 MLJ 742 : (2010) 2 SCALE 42 : (2010) 2 SCC 772 : (2010) 1 SCC(L&S) 675 : (2010) 3 SCR 326 : (2010) 2 SLJ 59 : (2010) 2 SLR 159 : (2010) 2 UJ 788

Constitution of India, 1950 — Article 309, 311(2)Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 3, 4, 7, 7(2), 7(3)
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Supreme Court02 Feb 2010Dismissed

G. Vallikumari Vs Andhra Education Society and Others

Supreme Court Of India · AIR 2010 SC 1105 : (2010) 125 FLR 1048 : (2010) 3 JT 75 : (2010) 2 SCALE 1 : (2010) 2 SCC 497 : (2010) 1 SCC(L&S) 406 : (2010) 2 SLR 173 : (2010) 2 UJ 741

Constitution of India, 1950 — Article 14, 30(1)Delhi School Education Act, 1973 — Section 10, 11, 12, 13, 14Delhi School Education Rules, 1973 — Rule 120, 120(1), 120(2)
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Supreme Court02 Feb 2010Dismissed

Assistant Commissioner of Income Tax and Another Vs Hotel Blue Moon

Supreme Court Of India · (2010) 229 CTR 219 : (2010) 321 ITR 362 : (2010) 2 JT 136 : (2010) 2 SCALE 55 : (2010) 3 SCC 259 : (2010) 2 SCR 282 : (2010) 2 UJ 834

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 113, 132, 132A, 132B, 142Income Tax Rules, 1962 — Rule 12(1A)
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Supreme Court01 Feb 2010Disposed Of

Ramesh Kumar Vs High Court of Delhi and Another

Supreme Court Of India · AIR 2010 SC 3714 : (2010) AIRSCW 946 : (2010) 167 DLT 98 : (2010) 124 FLR 1050 : (2010) 2 JT 1 : (2010) 2 SCALE 86 : (2010) 3 SCC 104 : (2010) 1 SCC(L&S) 756 : (2010) 2 SCR 256 : (2010) 2 UJ 779

Constitution of India, 1950 — Article 141, 32Delhi Higher Judicial Services Rules, 1970 — Rule 10
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Supreme Court01 Feb 2010Dismissed

Union of India (UOI) Vs R.K. Chopra

Supreme Court Of India · AIR 2010 SC 649 : (2010) AIRSCW 935 : (2010) 4 AWC 4213 Supp : (2010) 2 BomCR 244 : (2010) 1 JT 551 : (2010) 1 LLJ 862 : (2010) 2 SCALE 74 : (2010) 2 SCC 763 : (2010) 1 SCC(L&S) 667 : (2010) 3 SCR 220 : (2010) 2 SLJ 72 : (2010) 2 SLR 1 : (2010) 1 Supreme

Bombay Civil Services Rules, 1959 — Rule 151(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 12(4)Central Civil Services (Revised Pay) Rules, 1997 — Rule 3(2), 3(5), 5, 6, 6(2
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Supreme Court01 Feb 2010Dismissed

State of Madhya Pradesh Vs Balram Mihani and Others

Supreme Court Of India · (2010) 1 ACR 1041 : (2010) AIRSCW 951 : (2010) CLT 856 : (2010) 1 Crimes 114 : (2011) 1 JLJ 81 : (2010) 2 JT 143 : (2010) 2 SCALE 37 : (2010) 2 SCC 602 : (2010) 3 SCR 209 : (2010) 1 Supreme 438 : (2010) 1 UC 393

Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 105A, 105B, 105C
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Supreme Court01 Feb 2010Dismissed

Shantiniketan Hindi Primary School Vs Pal Hariram Ramavtar and Others

Supreme Court Of India · AIR 2010 SC 656 : (2010) AIRSCW 943 : (2010) 124 FLR 740 : (2010) 1 GLR 848 : (2010) 2 SCALE 33 : (2010) 2 SCC 717 : (2010) 1 SCC(L&S) 662 : (2010) 2 SLR 189 : (2010) 2 Supreme 195

Bombay Primary Education Rules, 1949 — Rule 106A, 106A(1), 106A(2)Constitution of India, 1950 — Article 30
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Supreme Court01 Feb 2010Dismissed

Rakhi Ray and Others Vs The High Court of Delhi and Others

Supreme Court Of India · AIR 2010 SC 932 : (2010) AIRSCW 7068 : (2010) 167 DLT 115 : (2010) 124 FLR 867 : (2010) 2 JT 121 : (2010) 2 PLJR 26 : (2010) 2 SCALE 93 : (2010) 2 SCC 637 : (2010) 1 SCC(L&S) 652 : (2010) 2 SCR 239 : (2010) 2 SLR 193 : (2010) 2 UJ 933

Constitution of India, 1950 — Article 14, 16(1), 235
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Supreme Court29 Jan 2010Dismissed

Haridwar Development Authority Vs Raghubir Singh

Supreme Court Of India · AIR 2010 SC 1754 : (2010) 3 ALD 123 : (2010) 10 AWC 1974 Supp : (2010) 2 JT 502 : (2010) 2 SCALE 503 : (2010) 11 SCC 581 : (2010) 2 SCR 201

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 34, 4(1)
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Supreme Court29 Jan 2010dismissed

Tamil Nadu Housing Board Vs L. Chandrasekaran and Others

Supreme Court Of India · (2010) 2 ALD 148 : (2010) 1 JT 647 : (2010) 1 SCALE 701 : (2010) 2 SCC 786 : (2010) 2 UJ 911

Constitution of India, 1950 — Article 136, 14, 226Land Acquisition Act, 1894 — Section 2, 23(1A), 23(2), 4, 4(1)Tamil Nadu Land Acquisition Rules — Rule 3
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Supreme Court29 Jan 2010Allowed

Satni Bai Vs State of Madhya Pradesh (Now Chhattisgarh)

Supreme Court Of India · (2010) 1 ACR 1096 : (2010) 1 ALD(Cri) 850 : (2010) 1 ALT(Cri) 272 : (2010) 58 BLJR 441 : (2010) CLT 693 : (2010) CriLJ 1459 : (2010) 1 Crimes 128 : (2010) 1 JT 560 : (2010) 1 SCALE 694 : (2010) 2 SCC 646 : (2010) 3 SCR 186 : (2010) 1 UC 385 : (2010) 3 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court29 Jan 2010Allowed

Godrej Sara Lee Limited Vs Reckitt Benckiser Australia Pty. Ltd. and Another

Supreme Court Of India · AIR 2010 SC 1331 : (2010) 2 ALLMR 961 : (2010) 6 AWC 6047 : (2010) 2 CALLT 81 : (2011) 1 CHN 7 Supp : (2010) 2 JT 148 : (2010) 42 PTC 417 : (2010) 1 SCALE 714 : (2010) 2 SCC 535 : (2010) 2 SCR 147 : (2010) 2 UJ 758

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 227Customs Act, 1962 — Section 130
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Supreme Court29 Jan 2010Allowed

State of Haryana and Others Vs S.L. Arora and Company

Supreme Court Of India · AIR 2010 SC 1511 : (2010) 3 AWC 2615 Supp : (2010) 3 CGLJ 348 : (2010) 2 JT 534 : (2010) 4 LW 806 : (2010) 3 MLJ 760 : (2010) MPLJ 113 : (2010) 3 SCC 690 : (2010) 3 SCR 297

Constitution Of India, 1950 — Article 142Arbitration And Conciliation Act, 1996 — Section 31, 31(7), 31(7)(a), 31(7)(b), 31(8), 34Interest Act, 1978 — Section 3, 3(3)(c)
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