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Supreme Court Of India judgments, 2015

1,519 judgments · page 21 of 76

Supreme Court10 Sept 2015Dismissed

Lalitaben and others Vs State of Gujarat

Supreme Court Of India · (2016) ALLMR(Cri) 413 : (2016) 1 CCR 168 : (2016) 1 DMC 256 : (2016) 1 JCC 105 : (2015) 4 RCR(Criminal) 427

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, 306, 498A
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Supreme Court10 Sept 2015Allowed

AG Vs Shiv Kumar Yadav and Others

Supreme Court Of India · (2016) 1 ACR 142 : (2015) 10 AD (SC) 165 : AIR 2015 SC 3501 : (2015) 91 ALLCC 640 : (2016) 1 ALT(Cri) 167 : (2015) 4 BomCR(Cri) 366 : (2015) 3 CCR 468 : (2015) CriLJ 4640 : (2015) 4 Crimes 1 : (2015) 4 JLJR 97 : (2016) 1 NCC 393 : (2015) 4 PLJR 258 :

Constitution of India, 1950 - Article 21, 22, 22(1), 227Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 164A, 173, 309Evidence Act, 1872 - Section 138
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Supreme Court10 Sept 2015Allowed

Manorama Tiwari and Others Vs Surendra Nath Rai

Supreme Court Of India · (2016) 1 ACR 14 : (2016) 1 ALD(Cri) 310 : (2015) 4 CALLT 30 : (2016) 1 CCR 106 : (2016) CriLJ 367 : (2015) 4 JCC 2627 : (2015) 4 RCR(Criminal) 416 : (2015) 9 SCALE 747 : (2016) 1 SCC 594

Constitution of India, 1950 - Article 356Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 166A, 166B, 304A, 354, 354A
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Supreme Court09 Sept 2015Disposed Of

Ranbir Arya Vs The State (U.T. of Chandigarh)

Supreme Court Of India · (2016) 1 CCR 151 : (2016) 1 JCC 55 : (2015) 4 RCR(Criminal) 383

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Food Adulteration Act, 1954 - Section 13(2), 16(1), 17, 17(2), 2Prevention of Food Adulteration Rules, 1955 - Rule 23, 28, 29
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Supreme Court09 Sept 2015Dismissed

H.S. Sidhu Vs Devendra Bapna and Others

Supreme Court Of India · (2015) 10 AD (SC) 474 : (2015) 6 AWC 5838 : (2015) 147 FLR 883 : (2015) 9 SCALE 804 : (2016) 1 SCC 495 : (2016) 1 SCC(L&S) 180 : (2015) 4 SCT 475

Constitution of India, 1950 - Article 226Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 - Rule 12Madhya Pradesh Fisheries (Gazetted) Service Recruitment Rules, 1987 - Rule 14, Rule 15, Rule 15(3)
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Supreme Court09 Sept 2015Allowed

Sunil Kumar Verma and Others Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2015) 10 AD (SC) 421 : (2015) 147 FLR 864 : (2015) 9 SCALE 795 : (2016) 1 SCC 397 : (2016) 1 SCC(L&S) 150 : (2015) 4 SCT 469

Constitution of India, 1950 - Article 12Limitation Act, 1963 - Section 5Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Rules, 1991 - Rule 2, Rule 3, Rule 3(1)
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Supreme Court08 Sept 2015

Khaleel Ahmed Vs State of Karnataka

Supreme Court Of India · (2016) 1 JCC 163 : (2016) 1 RCR(Criminal) 366 : (2015) 12 SCALE 571

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1947 - Section 4Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 20, 7
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