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Supreme Court Of India judgments

59,848 judgments · page 987 of 2,993

Supreme Court28 Jan 2010Dismissed

Musheer Khan @ Badshah Khan and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2010) 1 ACR 1086 : AIR 2010 SC 762 : (2010) 1 ALD(Cri) 813 : (2010) 58 BLJR 389 : (2010) CLT 681 : (2010) 1 Crimes 136 : (2010) 1 JT 535 : (2010) 1 SCALE 676 : (2010) 2 SCC 748 : (2010) 2 SCR 119 : (2010) 2 UJ 1081

Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 136, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 162
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Supreme Court28 Jan 2010Dismissed

Poonam Chand Jain and Another Vs Fazru

Supreme Court Of India · (2010) 1 ACR 886 : AIR 2010 SC 659 : (2010) AIRSCW 881 : (2010) CLT 676 : (2010) CriLJ 1423 : (2010) 1 Crimes 151 : (2010) 1 JT 468 : (2010) 1 OLR 517 : (2010) 1 SCALE 664 : (2010) 2 SCC 631 : (2010) 2 SCR 109 : (2010) 1 Supreme 600 : (2010) 1 UC 329

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 245Penal Code, 1860 (IPC) — Section 120B, 420, 426
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Supreme Court28 Jan 2010Disposed Of

Ram Singh @ Chhaju Vs State of Himachal Pradesh

Supreme Court Of India · (2010) 1 ACR 704 : (2010) 1 ALD(Cri) 667 : (2010) 58 BLJR 401 : (2010) CLT 594 : (2010) CriLJ 1655 : (2010) 1 Crimes 120 : (2010) 1 JT 666 : (2010) 1 NCC 734 : (2010) 1 SCALE 669 : (2010) 2 SCC 445 : (2010) 2 SCR 95 : (2010) 2 ShimLC 33 : (2010) 1 UC 324

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 34, 376
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Supreme Court27 Jan 2010Allowed

Jugraj Vs State of Punjab

Supreme Court Of India · (2010) 2 ACR 1945 : (2010) 6 SCALE 1 : (2010) 11 SCC 796 : (2011) 1 SCC(Cri) 262 : (2010) 4 SCR 895

Arms Act, 1959 — Section 25, 29, 30Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court27 Jan 2010Disposed Of

State of Tamil Nadu and Another Vs A. Manickam Pillai

Supreme Court Of India · AIR 2010 SC 670 : (2010) AIRSCW 893 : (2010) 6 AWC 6045 : (2010) 1 JT 529 : (2010) 2 MLJ 413 : (2010) 1 SCALE 657 : (2010) 2 SCC 669 : (2010) 1 SCC(L&S) 660 : (2010) 3 SCR 72 : (2010) 1 SLR 723

Constitution of India, 1950 — Article 136
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Supreme Court27 Jan 2010Disposed Of

P. Vijayan Vs State of Kerala and Another

Supreme Court Of India · (2010) 1 ACR 879 : AIR 2010 SC 663 : (2010) AIRSCW 6302 : (2010) AIRSCW 886 : (2010) 1 ALT(Cri) 263 : (2010) CLT 551 : (2010) CriLJ 1427 : (2010) 2 Crimes 1 : (2010) 1 JT 459 : (2010) 1 SCALE 604 : (2010) 2 SCC 398 : (2010) 3 SCR 78 : (2010) 2 Supreme 199

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court25 Jan 2010Allowed

Vikram Singh and Others Vs State of Punjab

Supreme Court Of India · (2010) 1 ACR 829 : AIR 2010 SC 1007 : (2010) AIRSCW 5853 : (2010) AIRSCW 5148 : (2010) 1 ALD(Cri) 857 : (2010) CLT 560 : (2010) 1 JT 568 : (2010) 1 NCC 493 : (2010) 1 SCALE 633 : (2010) 3 SCC 56 : (2010) 3 SCR 22 : (2010) 1 UC 366

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 366, 46, 46(1)Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 364A
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Supreme Court22 Jan 2010Allowed

Sri Jeyaram Educational Trust and Others Vs A.G. Syed Mohideen and Others

Supreme Court Of India · AIR 2010 SC 671 : (2010) AIRSCW 871 : (2010) 2 ALT 44 : (2010) 2 AWC 1240 Supp : (2010) 109 CLT 452 : (2010) 1 JT 391 : (2010) 1 KLT 425 : (2010) 2 MLJ 801 : (2010) 1 OLR 838 : (2010) 1 SCALE 561 : (2010) 2 SCC 513 : (2010) 2 SCR 1127 : (2010) 1 Supreme 3

Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Tamil Nadu Civil Courts Act, 1873 — Section 10, 12
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Supreme Court22 Jan 2010Dismissed

Trimex International FZE Ltd. Dubai Vs Vedanta Aluminium Ltd., India

Supreme Court Of India · (2010) AIRSCW 909 : (2010) 2 AWC 1170 Supp : (2010) 1 JT 474 : (2010) 1 MLJ 1322 : (2010) 1 SCALE 574 : (2010) 3 SCC 1 : (2010) 2 SCR 820 : (2010) 1 Supreme 302 : (2010) 2 UJ 655

Arbitration and Conciliation Act, 1996 — Section 11(6), 4, 7Contract Act, 1872 — Section 4, 7
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Supreme Court22 Jan 2010Dismissed

State Bank of Patiala and Others Vs Vinesh Kumar Bhasin

Supreme Court Of India · AIR 2010 SC 1542 : (2010) AIRSCW 5152 : (2010) 3 ALLMR 981 : (2010) 6 AWC 6237 : (2010) 125 FLR 623 : (2010) 2 JT 507 : (2010) 3 LLJ 609 : (2010) 4 LW 715 : (2010) 3 MLJ 168 : (2010) 2 SCALE 353 : (2010) 4 SCC 368 : (2010) 1 SCC(L&S) 1044 : (2010) 3 SCR 6

Constitution of India, 1950 — Article 338, 338(8)Contempt of Courts Act, 1971 — Section 2Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 58, 59, 6
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Supreme Court22 Jan 2010Dismissed

State of Karnataka and Others Vs Gadilingappa and Others

Supreme Court Of India · AIR 2010 SC 2548 : (2010) AIRSCW 2919 : (2010) 6 AWC 6044 : (2010) 125 FLR 266 : (2010) 1 JT 521 : (2010) 1 SCALE 655 : (2010) 2 SCC 728 : (2010) 1 SCC(L&S) 665 : (2010) 2 SCR 815 : (2010) 2 SLJ 294 : (2010) 1 SLR 798

Constitution of India, 1950 — Article 14, 16
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Supreme Court22 Jan 2010Dismissed

Bharat Sanchar Nigam Ltd. Vs Telephone Cables Ltd.

Supreme Court Of India · AIR 2010 SC 2671 : (2011) AIRSCW 152 : (2010) AIRSCW 7225 : (2010) AIRSCW 6954 : (2010) 3 AWC 2875 Supp : (2010) 3 JT 541 : (2010) 3 SCALE 364 : (2010) 5 SCC 213 : (2010) 3 SCR 291 : (2010) 6 Supreme 523 : (2010) 8 Supreme 111

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7
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