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Supreme Court Of India judgments, 2015

1,519 judgments · page 10 of 76

Supreme Court16 Oct 2015Dismissed

Shailesh Dhairyawan Vs Mohan Balkrishna Lulla

Supreme Court Of India · (2016) 1 ABR 63 : (2015) 6 ARBLR 79 : (2016) 1 AWC 8 : (2015) 6 BomCR 734 : (2015) 129 CLA 181 : (2015) 4 CompLJ 434 : (2015) 7 MLJ 876 : (2016) 1 RCR(Civil) 928 : (2015) 11 SCALE 684 : (2016) 3 SCC 61

Arbitration Act, 1940 — Section 20, 8, 8(1), 8(2)Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 13, 14Civil Procedure Code, 1908 (CPC) — Section 89
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Supreme Court16 Oct 2015Dismissed

C. Chakkaravarthy and others Vs M. Satyavathy, IAS and others

Supreme Court Of India · (2015) 12 AD (SC) 114 : (2015) 147 FLR 990 : (2016) LabIC 44 : (2016) 1 LLN 6 : (2015) 7 MLJ 892 : (2015) 4 RCR(Civil) 872 : (2015) 4 RCR(Criminal) 799 : (2015) 11 SCALE 678 : (2015) 4 SCT 611 : (2016) 1 SLJ 17

Constitution of India, 1950 - Article 129, 16Contempt of Courts Act, 1971 - Section 12Government of Pondicherry Assistant Engineers (Including Deputy Director of Public Works Department) Group B (Technical) Recruitment (Amendment) Rules, 1965 - Rule 11, 11(1), 5
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Supreme Court16 Oct 2015Disposed Of

Rajvinder Singh Vs State of Haryana

Supreme Court Of India · (2016) 92 ALLCC 482 : (2015) ALLMR(Cri) 4521 : (2015) 4 CCR 192 : (2015) 4 Crimes 332 : (2015) 3 NCC 510 : (2016) 1 RCR(Criminal) 170 : (2015) 11 SCALE 601 : (2015) 3 UC 2012

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 391Evidence Act, 1872 - Section 27
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Supreme Court16 Oct 2015Dismissed

Balu and others Vs State (U.T. of Pondicherry)

Supreme Court Of India · (2015) 11 AD (SC) 233 : (2016) 92 ALLCC 421 : (2015) ALLMR(Cri) 4537 : (2015) 4 CCR 181 : (2016) CriLJ 176 : (2015) 4 Crimes 320 : (2015) 4 MLJ(Cri) 371 : (2015) 3 NCC 465 : (2016) 1 RCR(Criminal) 180 : (2015) 11 SCALE 635 : (2015) 3 UC 2006

Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307
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Supreme Court16 Oct 2015Dismissed

Kamal and others Vs State of Tamil Nadu

Supreme Court Of India · (2015) 12 AD (SC) 189 : (2016) 1 ALD(Cri) 304 : (2016) 92 ALLCC 426 : (2015) ALLMR(Cri) 4516 : (2015) 4 CCR 187 : (2015) 4 Crimes 325 : (2016) 1 JCC 375 : (2016) 1 KCCR 486 : (2015) 3 NCC 456 : (2015) 11 SCALE 587

Penal Code, 1860 (IPC) - Section 300, 302, 341, 506
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Supreme Court16 Oct 2015Dismissed

Sant Ram Vs Dhan Kaur and others

Supreme Court Of India · (2015) 6 ABR 750 : (2015) 12 AD (SC) 72 : (2016) 1 ALD 130 : (2015) 11 SCALE 629

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, 151Constitution of India, 1950 - Article 227Supreme Court Rules, 1966 - Order 18 Rule 5
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Supreme Court16 Oct 2015Dismissed

Pratap Kishore Panda Vs Agni Charan Das

Supreme Court Of India · (2015) 11 AD (SC) 540 : (2016) 2 ALLMR 461 : (2016) 1 AWC 187 : (2015) 7 MLJ 743 : (2016) 1 OLR 135 : (2015) 11 SCALE 609 : (2015) 4 SCT 823

Constitution of India, 1950 - Article 16, 16(4), 309, 320, 320(4)Orissa Ministerial Service (Method of Recruitment and Conditions of Service of Lower Division Assistant in the Office of Department of Secretariat) Rules, 1951 - Rule 11, 20, 3, 30Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 - Section 9, 9(4), 9(5)
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Supreme Court16 Oct 2015Disposed Of

State of Gujarat Vs Kothari and Associates

Supreme Court Of India · (2015) 11 AD (SC) 125 : (2015) 113 ALR 690 : (2016) 1 AWC 344 : (2016) 1 CTC 109 : (2015) 7 MLJ 729 : (2015) 4 RCR(Civil) 893 : (2015) 11 SCALE 621

Civil Procedure Code, 1908 (CPC) - Section 80Contract Act, 1872 - Section 73Limitation Act, 1908 - Article 113, 115, 120, 55
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Supreme Court16 Oct 2015Partly Allowed

Prakash and others Vs Phulavati and others

Supreme Court Of India · (2016) 1 ABR 83 : (2015) 12 AD (SC) 275 : (2016) AIR (SC) 769 : (2015) 6 ALD 180 : (2016) 114 ALR 240 : (2015) 6 ALT 34 : (2016) 1 AWC 331 : (2016) 1 BomCR 419 : (2015) 4 CHN 209 : (2016) 121 CLT 1 : (2015) 6 CTC 576 : (2015) 2 ILR (Ori) 1048 :

Constitution of India, 1950 - Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Succession Act, 1956 - Section 6, 6(1), 6(3), 6(5)
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