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Supreme Court Of India judgments, 2015

1,519 judgments · page 22 of 76

Supreme Court08 Sept 2015Dismissed

V.K. Rama Varma Vs Special Police Establishment, Kochi

Supreme Court Of India · (2016) 1 CCR 166 : (2016) 1 JCC 109 : (2015) 4 RCR(Criminal) 414 : (2015) 10 SCALE 61

Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 420, 457, 468, 471, 477A
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Supreme Court08 Sept 2015Allowed

Pinku Vs State of Himachal Pradesh

Supreme Court Of India · (2016) 1 CCR 171 : (2015) 4 RCR(Criminal) 420

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 235, 325, 34, 506
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Supreme Court08 Sept 2015Disposed Of

Vinod Rakhan Vs State of Madhya Pradesh and others

Supreme Court Of India · (2015) ALLMR(Cri) 4973 : (2016) 1 BC 441 : (2016) 1 CCR 110 : (2016) 1 JCC 9 : (2015) 4 RCR(Civil) 547 : (2015) 4 RCR(Criminal) 379

Criminal Procedure Code, 1973 (CrPC) - Section 357Negotiable Instruments Act, 1881 (NI) - Section 138, 139
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Supreme Court08 Sept 2015Allowed

J. Thansiama Vs State of Mizoram and Others

Supreme Court Of India · (2015) 10 AD (SC) 37 : (2015) 113 ALR 216 : (2015) 5 GLT 7 : (2016) 130 RD 149 : (2015) 9 SCALE 618 : (2016) 1 SCJ 8

General Clauses Act, 1897 - Section 24North Eastern Areas (Reorganisation) Act, 1971 - Section 6, 71, 77, 79
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Supreme Court08 Sept 2015Disposed Of

Vice-Chancellor, Lucknow University Vs Akhilesh Kumar Khare and Others

Supreme Court Of India · (2015) 12 AD (SC) 477 : AIR 2015 SC 3473 : (2015) 6 ALJ 326 : (2015) 6 ALLMR 453 : (2015) 6 AWC 5562 : (2015) 4 ESC 545 : (2015) 147 FLR 410 : (2015) 4 JLJR 113 : (2015) LabIC 4057 : (2015) 4 LLJ 257 : (2015) 4 LLN 1 : (2015) LLR 1121 : (2015) 9 SCALE 6

Uttar Pradesh Industrial Disputes Act, 1947 - Section 17B, 25F, 6N
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Supreme Court08 Sept 2015Dismissed

Chandra Kaur Vs State of Rajasthan

Supreme Court Of India · (2016) 1 ACR 472 : (2015) ALLMR(Cri) 4936 : (2015) 9 SCALE 642

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 109, 302, 307, 34, 459
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Supreme Court08 Sept 2015Allowed

Baljinder Pal Kaur Vs State of Punjab and Others

Supreme Court Of India · (2015) 6 AWC 5643 : (2015) 147 FLR 888 : (2016) 1 LLN 287 : (2015) 4 RCR(Criminal) 510 : (2015) 9 SCALE 645 : (2016) 1 SCC 671 : (2016) 1 SCC(L&S) 217 : (2015) 4 SCT 355

Penal Code, 1860 (IPC) - Section 120B, 406, 420Prevention of Corruption Act, 1988 - Section 13, 13(2)Punjab Police Rules, 1934 - Rule 16.25(1), Rule 16.3
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Supreme Court07 Sept 2015Allowed

State of Haryana and Others Vs Devander Sagar and Others

Supreme Court Of India · (2015) 10 AD (SC) 43 : (2016) 114 ALR 259 : (2016) 1 RCR(Civil) 443 : (2015) 9 SCALE 590 : (2016) 1 SCJ 268

Constitution of India, 1950 - Article 19(1), 300ALand Acquisition Act, 1894 - Section 11, 11A, 17, 17(1), 17(3)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
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Supreme Court07 Sept 2015Dismissed

Tata Engineering and Locomotive Company Ltd. Vs The Director (Research) on behalf of Deepak Khanna and Others

Supreme Court Of India · (2015) 10 AD (SC) 101 : (2015) 6 ALLMR 491 : (2015) 6 AWC 5448 : (2015) 6 BomCR 42 : (2015) 128 CLA 154 : (2015) 4 CompLJ 161 : (2015) ComPLR 893 : (2015) 4 CPJ 6 : (2016) 1 RCR(Civil) 56 : (2015) 4 RCR(Criminal) 999 : (2015) 9 SCALE 604 : (2015) 10 SCC

Monopolies and Restrictive Trade Practices Act, 1969 - Section 36A, 36A(1), 36B, 36D, 36D(1)
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