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Supreme Court Of India judgments, 2015

1,519 judgments · page 26 of 76

Supreme Court27 Aug 2015Dismissed

Shameem Ahmad Vs State of Uttarakhand

Supreme Court Of India · (2015) ALLMR(Cri) 4919 : (2015) 9 SCALE 577

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)Essential Commodities Act, 1955 - Section 10, 3, 7
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Supreme Court27 Aug 2015Allowed

S. Panneer Selvam and Others Vs Government of Tamil Nadu and Others

Supreme Court Of India · (2015) 11 AD (SC) 169 : (2015) 5 AWC 5020 : (2015) 3 JKJ 1 : (2015) 4 JLJR 144 : (2015) 4 PLJR 298 : (2015) 9 SCALE 350 : (2015) 10 SCC 292 : (2016) 1 SCC(L&S) 76 : (2015) 10 SCJ 750 : (2015) 4 SCT 299

Constitution of India, 1950 - Article 14, 15, 16, 16(1), 16(4)Tamil Nadu Highways Engineering Service Rules - Rule 10, Rule 12, Rule 22, Rule 35, Rule 39Uttar Pradesh Government Servants (Seniority) Rules, 1991 - Rule 8A
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Supreme Court26 Aug 2015Dismissed

Rashid Patwari Vs State of JandK

Supreme Court Of India · (2016) 1 CCR 160 : (2015) 4 RCR(Criminal) 246

Jammu and Kashmir Criminal Procedure Code, 1989 - Section 342Jammu and Kashmir Prevention of Corruption Act, 2006 - Section 5(2)Ranbir Penal Code, 1989 - Section 161
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Supreme Court26 Aug 2015Allowed

Union of India and Others Vs 3989606 P., Ex-Naik Vijay Kumar

Supreme Court Of India · (2015) 6 ABR 35 : (2015) 10 AD (SC) 229 : AIR 2015 SC 3425 : (2015) 4 AJR 516 : (2015) 5 AWC 5405 : (2015) 147 FLR 403 : (2015) LabIC 3949 : (2015) 9 SCALE 289 : (2015) 10 SCC 460 : (2016) 1 SCC(L&S) 105 : (2015) 4 SCT 176

Army Pension Regulations - Regulation 173Entitlement Rules for Casualty Pensionary Awards, 1982 - Rule 12, Rule 173
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Supreme Court26 Aug 2015Dismissed

L.C. Hanumanthappa Vs H.B. Shivakumar

Supreme Court Of India · (2015) 5 ABR 805 : (2015) 11 AD (SC) 147 : AIR 2015 SC 3364 : (2015) 4 AKR 322 : (2015) 6 ALD 14 : (2015) 112 ALR 901 : (2015) 5 AWC 5338 : (2015) 4 CDR 804 : (2015) 6 CTC 562 : (2015) 4 JLJR 46 : (2015) 4 PLJR 207 : (2015) 4 RCR(Civil) 194 : (2016) 13

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Hindu Minority and Guardianship Act, 1956 - Section 8(2), 8(3)Limitation Act, 1908 - Article 120
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