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Supreme Court Of India judgments, 2015

1,519 judgments · page 24 of 76

Supreme Court02 Sept 2015Disposed Of

Darshan Singh Vs State of Haryana

Supreme Court Of India · (2016) 1 JCC 71 : (2016) 1 RCR(Criminal) 333 : (2015) 12 SCALE 579

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 20, 21, 25, 41(1)Penal Code, 1860 (IPC) - Section 380, 457
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Supreme Court02 Sept 2015Disposed Of

K. Nanjappa Vs R.A. Hameed and Others

Supreme Court Of India · (2015) 9 AD (SC) 457 : AIR 2015 SC 3389 : (2015) 4 AJR 521 : (2015) 4 AKR 332 : (2015) 6 ALD 41 : (2015) 113 ALR 307 : (2015) 6 ALT 49 : (2015) 5 AWC 4942 : (2015) 4 CDR 961 : (2015) 4 JLJR 167 : (2015) 6 MLJ 756 : (2015) 4 PLJR 278 : (2015) 4 RCR(Civ

Civil Procedure Code, 1908 (CPC) - Section 35Evidence Act, 1872 - Section 13, 61, 62, 63, 64Specific Relief Act, 1963 - Section 20
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Supreme Court02 Sept 2015Allowed

U.V. Mahadkar and Others Vs Subhash Anand Chavan and Others

Supreme Court Of India · (2015) 5 ALLMR 939 : (2015) 5 AWC 5126 : (2015) 6 BomCR 594 : (2015) 147 FLR 675 : (2015) 4 JLJR 133 : (2015) 9 SCALE 485 : (2016) 1 SCC 536 : (2016) 1 SCC(L&S) 195 : (2016) 1 SCJ 54 : (2015) 4 SCT 321 : (2015) 3 SLJ 299

Constitution of India, 1950 - Article 14, 16Mysore State Civil Services (General Recruitment) Rules, 1957 - Rule 4(3)
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Supreme Court02 Sept 2015Dismissed

Mangalore Ref. and Petrochemicals Ltd. Vs Commissioner of Customs, Mangalore

Supreme Court Of India · (2015) 323 ELT 433 : (2015) 52 GST 112 : (2015) 34 GSTR 519 : (2015) 9 SCALE 498

Central Excises and Salt Act, 1944 - Section 3Customs Act, 1962 - Section 12, 12(1), 13, 14, 14(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 - Rule 2(1), Rule 4, Rule 4(1), Rule 9, Rule 9(2)
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