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Supreme Court Of India judgments, 2015

1,519 judgments · page 29 of 76

Supreme Court18 Aug 2015Allowed

Selvaraj Vs State of Karnataka

Supreme Court Of India · (2015) 3 ACR 3499 : AIR 2015 SC 3834 : (2015) 91 ALLCC 687 : (2015) ALLMR(Cri) 4941 : (2016) 1 CCR 173 : (2015) 4 JLJR 136 : (2015) 3 NCC 248 : (2015) 4 RCR(Criminal) 285 : (2016) 1 RLW 19 : (2015) 9 SCALE 691 : (2015) 10 SCC 230

Prevention of Corruption Act, 1947 - Section 5(1)Prevention of Corruption Act, 1988 - Section 13(1), 13(2)
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Supreme Court18 Aug 2015Dismissed

Arutla Shankaraiah Vs State of Andhra Pradesh

Supreme Court Of India · (2015) ALLMR(Cri) 4947 : (2016) 1 CCR 104 : (2016) 1 JCC 39 : (2015) 4 RCR(Criminal) 237 : (2015) 9 SCALE 223

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 42, 8
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Supreme Court18 Aug 2015Dismissed

Saroj Kumar Vs Union of India and Others

Supreme Court Of India · AIR 2015 SC 3668 : (2015) 4 AJR 492 : (2015) 5 ALJ 658 : (2015) 5 AWC 4353 : (2015) 4 ESC 646 : (2015) 3 ESC 439 : (2015) 147 FLR 10 : (2015) 3 JLJR 491 : (2015) LabIC 3662 : (2015) 3 LLN 545 : (2015) 6 MLJ 622 : (2015) 4 PLJR 138 : (2015) 9 SCALE 35 : (2

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Supreme Court18 Aug 2015Dismissed

Ramvilas Vs State of M.P.

Supreme Court Of India · (2015) 10 AD (SC) 156 : AIR 2015 SC 3362 : (2015) 91 ALLCC 998 : (2015) 3 CCR 349 : (2015) CriLJ 4492 : (2015) 4 Crimes 370 : (2015) 3 JLJ 121 : (2015) 3 NCC 338 : (2016) 1 RCR(Criminal) 95 : (2015) 9 SCALE 32 : (2015) 3 UC 1701

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 323
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Supreme Court18 Aug 2015Allowed

Raj Bala Vs State of Haryana and Others

Supreme Court Of India · (2015) 3 ACR 3443 : AIR 2015 SC 3142 : (2015) 2 ALD(Cri) 819 : (2015) 91 ALLCC 993 : (2015) 3 CCR 351 : (2015) CriLJ 4360 : (2015) 3 Crimes 307 : (2015) 3 JLJR 478 : (2015) 4 MLJ(Cri) 108 : (2015) 3 NCC 273 : (2015) 4 PLJR 129 : (2015) 3 RCR(Criminal)

Penal Code, 1860 (IPC) - Section 302, 306
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Supreme Court18 Aug 2015Disposed Of

Bishwanath Das and Others Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2015 SC 3518 : (2015) LabIC 4010 : (2015) 4 LLN 8 : (2015) 9 SCALE 54 : (2015) 4 SCT 428

Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 - Rule 8(1)Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 - Section 9Constitution of India, 1950 - Article 14, 16
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Supreme Court17 Aug 2015Disposed Of

Soorajmull Nagarmull Vs State of Bihar and Others

Supreme Court Of India · AIR 2015 SC 3400 : (2015) 4 AJR 532 : (2015) 6 ALD 54 : (2015) 6 ALLMR 936 : (2015) 112 ALR 897 : (2015) 6 MLJ 714 : (2016) 1 RCR(Civil) 129 : (2016) 130 RD 74 : (2015) 9 SCALE 1 : (2015) 10 SCC 270 : (2015) 10 SCJ 632 : (2015) 3 UC 1601

Forest Act, 1927 - Section 29Land Acquisition Act, 1894 - Section 11(1), 11A, 17, 17(4), 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(1), 24(2)
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Supreme Court14 Aug 2015Allowed

State of Kerala and Others Vs M.K. Jose

Supreme Court Of India · (2015) 12 AD (SC) 467 : (2015) 112 ALR 631 : (2015) 5 AWC 4551 : (2015) 4 ILR (Ker) 599 : (2015) 3 ILR (Ker) 783 : (2015) 3 JLJR 495 : (2015) 4 KLJ 255 : (2015) 6 MLJ 503 : (2015) 4 PLJR 146 : (2015) 4 RCR(Civil) 1 : (2015) 8 SCALE 737 : (2015) 9 SCC 4

Constitution of India, 1950 - Article 14, 226Contract Act, 1872 - Section 4, 5
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