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Supreme Court Of India judgments, 2015

1,519 judgments · page 19 of 76

Supreme Court18 Sept 2015Disposed Of

Bengal Ambuja Housing Development Ltd. and Others Vs Pramila Sanfui and Others

Supreme Court Of India · (2015) 10 AD (SC) 65 : AIR 2015 SC 3729 : (2016) 1 AJR 515 : (2015) 6 AWC 6440 : (2015) 7 MLJ 93 : (2016) 1 RCR(Civil) 601 : (2015) 10 SCALE 69 : (2016) 1 SCC 743 : (2016) 1 SCJ 213 : (2016) 1 WLN 65

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3), Order 33 Rule 1Constitution of India, 1950 - Article 136, 14, 227Transfer of Property Act, 1882 - Section 52
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Supreme Court17 Sept 2015Allowed

Kiran Chander Asri Vs State of Haryana

Supreme Court Of India · (2015) 3 ACR 3492 : (2015) 10 AD (SC) 276 : AIR 2015 SC 3775 : (2016) 1 AJR 323 : (2015) 91 ALLCC 637 : (2015) 4 CCR 25 : (2016) 121 CLT 253 : (2015) CriLJ 4888 : (2015) 4 JCC 2658 : (2015) 3 NCC 121 : (2015) 4 RCR(Criminal) 421 : (2015) 9 SCALE 783

Constitution of India, 1950 - Article 20Prevention of Corruption Act, 1988 - Section 13, 7
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Supreme Court16 Sept 2015Allowed

Umesh Balkrishna Hirve Vs State of Maharashtra

Supreme Court Of India · (2015) ALLMR(Cri) 4929 : (2015) 4 RCR(Criminal) 972 : (2015) 10 SCALE 203

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 7
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Supreme Court16 Sept 2015Allowed

Chittaranjan Shetty Vs State

Supreme Court Of India · (2015) 4 RCR(Criminal) 525 : (2015) 10 SCALE 197

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)Delhi Special Police Establishment Act, 1946 - Section 6Penal Code, 1860 (IPC) - Section 120B, 420
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Supreme Court16 Sept 2015Disposed Of

Jitendra Vora Vs Bhavana Y. Shah and Others

Supreme Court Of India · (2016) 1 ACR 282 : (2016) 1 ALD(Cri) 14 : (2015) 91 ALLCC 708 : (2015) ALLMR(Cri) 4081 : (2015) 6 BomCR 481 : (2015) 4 BomCR(Cri) 593 : (2015) 4 CCR 21 : (2016) 121 CLT 313 : (2015) 193 CompCas 86 : (2015) CriLJ 4764 : (2015) 4 Crimes 56 : (2015) 4

Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138, 141, 141(1), 141(2)
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Supreme Court16 Sept 2015Dismissed

State Vs Nitin Gunwant Shah and Others

Supreme Court Of India · (2016) 1 ACR 286 : (2015) 91 ALLCC 960 : (2016) 1 ALT(Cri) 154 : (2015) 4 CCR 28 : (2016) 121 CLT 272 : (2015) CriLJ 4759 : (2015) 4 Crimes 51 : (2016) 154 DRJ 246 : (2015) 4 JLJR 286 : (2015) 4 MLJ(Cri) 239 : (2015) 3 NCC 126 : (2015) 9 SCALE 761 :

Criminal Procedure Code, 1973 (CrPC) - Section 195, 317(2), 340Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 120B, 302, 34
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