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Supreme Court Of India judgments, 2015

1,519 judgments · page 16 of 76

Supreme Court30 Sept 2015Partly Allowed

Gurmit Singh and others Vs State of Punjab

Supreme Court Of India · (2015) 3 ACR 3170 : (2015) 10 AD (SC) 573 : AIR 2015 SC 3744 : (2016) 1 AJR 524 : (2015) 4 CCR 129 : (2015) CriLJ 4877 : (2015) 4 Crimes 83 : (2015) 3 NCC 391 : (2015) 4 RCR(Criminal) 662 : (2015) 10 SCALE 271 : (2016) 1 SCC 676 : (2015) 3 UC 1965

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, 34
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Supreme Court30 Sept 2015Allowed

Rajinder Kumar Vs State of Haryana and others

Supreme Court Of India · (2015) 11 AD (SC) 229 : AIR 2015 SC 3780 : (2016) 1 AJR 331 : (2015) 6 AWC 6016 : (2016) 1 ESC 6 : (2015) 147 FLR 891 : (2015) 4 JLJR 276 : (2015) LabIC 4198 : (2016) 1 LLN 267 : (2015) 4 PLJR 465 : (2015) 10 SCALE 267 : (2015) 4 SCT 507 : (2015) 4 W

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Supreme Court30 Sept 2015Allowed

The Committee-GFIL Vs Libra Buildtech Private Ltd. and others

Supreme Court Of India · (2016) 1 ABR 164 : (2015) 11 AD (SC) 221 : (2016) 1 AKR 63 : (2016) 1 ALD 106 : (2015) 113 ALR 739 : (2016) 1 RCR(Civil) 424 : (2016) 130 RD 465 : (2015) 10 SCALE 316 : (2016) 133 SCL 181

Contract Act, 1872 - Section 65Stamp Act, 1899 - Section 49, 50, 50(3)
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Supreme Court29 Sept 2015Disposed Of

Narender Singh and others Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 12 AD (SC) 92 : (2015) 91 ALLCC 930 : (2016) ALLMR(Cri) 444 : (2016) 121 CLT 459 : (2016) 1 JCC 223 : (2016) 1 JLJ 1 : (2015) 11 SCALE 557 : (2015) 3 UC 1953

Criminal Procedure Code, 1973 (CrPC) - Section 157, 27Penal Code, 1860 (IPC) - Section 147, 148, 149, 294, 302
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Supreme Court29 Sept 2015Dismissed

State of Maharashtra Vs Ramlal Devappa Rathod and others

Supreme Court Of India · (2015) 3 ACR 3340 : (2015) 11 AD (SC) 206 : (2015) 91 ALLCC 601 : (2016) CriLJ 340 : (2016) 1 JCC 294 : (2015) 4 JLJR 312 : (2016) 1 KCCR 161 : (2016) 1 RCR(Criminal) 133 : (2015) 10 SCALE 347

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307
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Supreme Court29 Sept 2015Disposed Of

Anil Kalra Vs J.D. Pandey and Others

Supreme Court Of India · (2015) 10 AD (SC) 457 : (2016) 1 ALJ 688 : (2015) 113 ALR 397 : (2015) 6 AWC 6005 : (2015) 2 RCR(Rent) 417 : (2015) 10 SCALE 241 : (2015) 10 SCJ 778

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 11, 12(1), 13, 16, 16(1)
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Supreme Court29 Sept 2015Disposed Of

The City Municipal Council Bhalki Vs Gurappa and Others

Supreme Court Of India · (2015) 11 AD (SC) 292 : AIR 2015 SC 3826 : (2016) 1 AJR 565 : (2015) 4 AKR 579 : (2015) 6 ALD 146 : (2015) 6 ALLMR 476 : (2015) 113 ALR 720 : (2015) 4 JLJR 253 : (2016) 1 KarLJ 466 : (2015) 4 PLJR 362 : (2015) 4 RCR(Civil) 637 : (2016) 130 RD 447 :

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 11, 80Karnataka Land Revenue Act, 1964 - Section 133Karnataka Municipalities Act, 1964 - Section 284(1)
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Supreme Court29 Sept 2015Allowed

Essar Teleholdings Ltd. Vs Central Bureau of Investigation

Supreme Court Of India · (2016) 1 ACR 275 : (2015) 10 AD (SC) 237 : (2015) 91 ALLCC 974 : (2015) 4 CCR 86 : (2015) 4 Crimes 95 : (2015) 4 JLJR 295 : (2015) 3 NCC 154 : (2015) 4 PLJR 371 : (2015) 4 RCR(Criminal) 931 : (2016) 1 RLW 510 : (2015) 10 SCALE 257 : (2015) 10 SCC 562

Constitution of India, 1950 - Article 14, 233, 234Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 194, 220, 223, 233Penal Code, 1860 (IPC) - Section 120B, 420
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