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Supreme Court Of India judgments, 2015

1,519 judgments · page 25 of 76

Supreme Court01 Sept 2015Disposed Of

National Federation of The Blind Vs Sanjay Kothari

Supreme Court Of India · (2015) 4 RCR(Criminal) 297 : (2015) 9 SCALE 611

Constitution of India, 1950 - Article 129Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 33, 47, 47(2)
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Supreme Court01 Sept 2015Dismissed

Bhadresh Bipinbhai Sheth Vs State of Gujarat and Others

Supreme Court Of India · (2015) 3 ACR 3013 : (2015) 9 AD (SC) 511 : AIR 2015 SC 3090 : (2015) 91 ALLCC 215 : (2015) ALLMR(Cri) 4116 : (2016) 1 ALT(Cri) 122 : (2015) 4 BomCR(Cri) 412 : (2015) 3 CCR 453 : (2015) 4 Crimes 298 : (2015) 4 JCC 2603 : (2015) 4 JLJR 57 : (2015) 4 ML

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 437, 438, 438(1), 439Penal Code, 1860 (IPC) — Section 149, 34, 376, 506(2)
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Supreme Court01 Sept 2015Partly Allowed

Tapas Kumar Mandal and Others Vs State of West Bengal and Others

Supreme Court Of India · (2015) 10 AD (SC) 1 : AIR 2015 SC 3087 : (2015) 5 CHN 162 : (2015) 147 FLR 894 : (2015) 4 JLJR 123 : (2015) 6 MLJ 744 : (2015) 9 SCALE 419 : (2016) 1 SCC 573 : (2016) 1 SCC(L&S) 201 : (2015) 9 SCJ 491 : (2015) 4 SCT 200 : (2016) 1 WBLR 61

West Bengal Public Health-cum-Administrative Service (Placement and Trainee Reserve) Rules, 2008 - Rule 9
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Supreme Court01 Sept 2015Allowed

Abdul Waheed Vs State of Uttar Pradesh

Supreme Court Of India · (2015) 6 ALJ 338 : (2015) 91 ALLCC 619 : (2015) ALLMR(Cri) 4931 : (2016) 1 RCR(Criminal) 91 : (2015) 9 SCALE 471 : (2016) 1 SCC 583

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2Constitution of India, 1950 - Article 136Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 304
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Supreme Court31 Aug 2015Disposed Of

Indra Vijay Alok Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 3 ACR 3534 : AIR 2015 SC 3681 : (2015) ALLMR(Cri) 4097 : (2015) 3 CCR 419 : (2015) CriLJ 4545 : (2015) 4 Crimes 330 : (2015) 3 JLJ 173 : (2015) 3 NCC 348 : (2015) 4 RCR(Criminal) 187 : (2015) 9 SCALE 393 : (2016) 1 SCC 709 : (2015) 3 UC 1756

Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 20, 7
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Supreme Court31 Aug 2015Dismissed

Padmashree Dr. D.Y. Patil Medical College Vs Medical Council of India and Others

Supreme Court Of India · (2015) 11 AD (SC) 506 : AIR 2015 SC 3320 : (2015) 4 ESC 653 : (2015) 9 SCALE 428 : (2015) 10 SCC 51 : (2015) 10 SCJ 729 : (2015) 4 SCT 183

Constitution of India, 1950 - Article 141Establishment of Medical College Regulations, 1999 - Regulation 6Indian Medical Council Act, 1956 - Section 10A, 10A(1), 10A(2), 10A(3), 10A(4)
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Supreme Court28 Aug 2015Allowed

Nanhaku Ram Vs State of Jharkhand

Supreme Court Of India · (2016) 1 AJR 333 : (2015) ALLMR(Cri) 4113 : (2015) CriLJ 4890 : (2016) 1 RCR(Criminal) 188

Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 2, 7
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Supreme Court28 Aug 2015Dismissed

State of M.P. Vs Mohan Lal

Supreme Court Of India · (2015) 5 AWC 5017 : (2015) 147 FLR 989 : (2015) LLR 1125 : (2015) 9 SCALE 481 : (2015) 4 SCT 196 : (2015) 3 SLJ 306

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Supreme Court28 Aug 2015Dismissed

Standard Chartered Bank Vs Andhra Bank Financial Services Ltd. and Others

Supreme Court Of India · (2015) 6 ABR 121 : AIR 2015 SC 3530 : (2015) 4 AKR 343 : (2015) 6 ALD 97 : (2015) 4 BC 251 : (2015) 6 BomCR 563 : (2015) 4 CDR 850 : (2015) 193 CompCas 163 : (2015) 4 CompLJ 1 : (2016) 1 RCR(Civil) 542 : (2015) 9 SCALE 370 : (2016) 1 SCC 207 : (2016)

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, Section 34Evidence Act, 1872 — Section 159, 160General Clauses Act, 1897 — Section 3(36)
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Supreme Court28 Aug 2015Allowed

Central Bureau of Investigation Vs Maninder Singh

Supreme Court Of India · (2015) 3 ACR 3106 : (2015) 9 AD (SC) 371 : AIR 2015 SC 3657 : (2015) 91 ALLCC 226 : (2015) 4 BomCR(Cri) 329 : (2015) 3 CCR 435 : (2015) CriLJ 4534 : (2015) 4 Crimes 338 : (2015) 4 JKJ 12 : (2015) 4 MLJ(Cri) 114 : (2015) 3 NCC 329 : (2015) 4 RCR(Crimi

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 420, 467, 468, 471
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