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Supreme Court Of India judgments, 2015

1,519 judgments · page 34 of 76

Supreme Court24 Jul 2015Disposed Of

Dilip K. Basu Vs State of West Bengal and Others

Supreme Court Of India · (2015) 3 ACR 2554 : AIR 2015 SC 2887 : (2015) 4 AJR 281 : (2015) 90 ALLCC 944 : (2015) 3 CALLT 89 : (2015) 4 CCR 283 : (2015) CriLJ 4170 : (2015) 3 JLJR 593 : (2015) 4 MLJ(Cri) 199 : (2015) 4 PLJR 83 : (2015) 3 RCR(Criminal) 848 : (2015) 8 SCALE 220 : (

Constitution of India, 1950 - Article 21Evidence Act, 1872 - Section 114BPenal Code, 1860 (IPC) - Section 302, 304
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Supreme Court24 Jul 2015Partly Allowed

Talukdar Singh Vs Tata Engineering and Locomotive Co. Ltd.

Supreme Court Of India · (2015) 5 ABR 454 : (2015) 9 AD (SC) 37 : (2015) 4 AJR 260 : (2015) 5 BomCR 498 : (2015) 3 CDR 678 : (2015) 146 FLR 740 : (2016) 1 JLJR 24 : (2015) LabIC 3756 : (2015) 3 LLJ 536 : (2015) 4 LLN 33 : (2016) 1 PLJR 272 : (2015) 8 SCALE 207 : (2016) 1 SCC(L

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Supreme Court24 Jul 2015Dismissed

State of Maharashtra and Others Vs Shiva and Others

Supreme Court Of India · AIR 2015 SC 2947 : (2015) 90 ALLCC 988 : (2015) ALLMR(Cri) 3310 : (2015) 3 CCR 300 : (2015) 3 Crimes 134 : (2015) 4 JCC 2373 : (2015) 3 MLJ(Cri) 628 : (2015) 3 NCC 30 : (2015) 3 RCR(Criminal) 896 : (2015) 8 SCALE 166

Arms Act, 1959 - Section 25, 4Maharashtra Control of Organised Crime Act, 1999 - Section 2, 23, 3, 3(1), 3(2)
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Supreme Court24 Jul 2015Disposed Of

Gurjant Singh Vs State of Punjab

Supreme Court Of India · (2015) 3 ACR 2395 : (2015) 9 AD (SC) 137 : (2015) 90 ALLCC 960 : (2015) 3 ALT(Cri) 336 : (2015) 3 CCR 296 : (2015) 3 Crimes 142 : (2015) 4 JCC 2545 : (2015) 3 RCR(Criminal) 893 : (2015) 8 SCALE 184 : (2015) 8 SCC 650 : (2015) 2 SCC(L&S) 839 : (2015) 9 SC

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(2), 20, 7
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Supreme Court24 Jul 2015Allowed

Eshwarappa Vs State of Karnataka

Supreme Court Of India · (2015) 8 AD (SC) 673 : AIR 2015 SC 3037 : (2015) 3 AKR 810 : (2015) 90 ALLCC 963 : (2015) 3 ALT(Cri) 193 : (2015) 3 CCR 267 : (2016) 121 CLT 140 : (2015) CriLJ 4034 : (2015) 3 Crimes 137 : (2015) 2 DMC 800 : (2015) 4 KCCR 3850 : (2015) 3 MLJ(Cri) 591

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 201, 302, 498A
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Supreme Court24 Jul 2015Allowed

Nanjappa Vs State of Karnataka

Supreme Court Of India · (2015) 3 ACR 2385 : (2015) 8 AD (SC) 561 : AIR 2015 SC 3060 : (2015) 3 AKR 801 : (2015) 2 ALD(Cri) 627 : (2015) 91 ALLCC 306 : (2015) ALLMR(Cri) 3318 : (2015) 3 ALT(Cri) 129 : (2015) 3 CCR 303 : (2016) 121 CLT 320 : (2015) CriLJ 4012 : (2015) 3 Crimes 1

Constitution of India, 1950 - Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 190, 190(1), 197, 300, 342Panchayat Raj Act - Section 113
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Supreme Court24 Jul 2015Allowed

Bhanushali Housing Cooperative Society Ltd. Vs Mangilal and Others

Supreme Court Of India · (2015) 9 AD (SC) 1 : AIR 2015 SC 3016 : (2015) 5 ALLMR 898 : (2015) 112 ALR 451 : (2015) GLH 2795 : (2015) 3 JLJ 76 : (2015) 3 MPJR 66 : (2015) 4 RCR(Civil) 787 : (2015) 8 SCALE 209 : (2015) 10 SCC 277 : (2015) 8 SCJ 1 : (2015) 3 WLN 170

Andhra Pradesh Co-operative Societies Act, 1964 - Section 61Co-operative Societies Act, 1912 - Section 43(1)Essential Commodities Act, 1955 - Section 7
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Supreme Court24 Jul 2015Dismissed

Union of India and Others Vs A.K. Behl, AVSM, PHS Ors.

Supreme Court Of India · (2015) 5 ABR 511 : AIR 2015 SC 2929 : (2016) 1 ALLMR 456 : (2015) 4 ESC 692 : (2015) LabIC 3746 : (2015) 8 SCALE 246 : (2015) 9 SCC 256 : (2015) 2 SCC(L&S) 721 : (2015) 3 SCT 590

Administrative Tribunals Act, 1985 - Section 8Constitution of India, 1950 - Article 14, 16, 224Electricity (Supply) Act, 1990 - Section 10, 31, 5
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Supreme Court23 Jul 2015Dismissed

Darshan Singh Saini Vs Sohan Singh and Others

Supreme Court Of India · (2016) 92 ALLCC 929 : (2015) 3 CCR 341 : (2015) 4 Crimes 76 : (2015) 4 JCC 2561 : (2015) 3 MLJ(Cri) 754 : (2015) 3 NCC 1 : (2015) 3 RCR(Criminal) 952

Criminal Procedure Code, 1973 (CrPC) - Section 216, 468, 482Penal Code, 1860 (IPC) - Section 323, 34, 341, 506
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Supreme Court23 Jul 2015Allowed

DM Wayanad Institute of Medical Sciences and Others Vs Union of India and Others

Supreme Court Of India · (2015) 5 ABR 230 : (2015) 9 AD (SC) 10 : AIR 2015 SC 2940 : (2015) 5 AWC 4440 : (2015) 3 ESC 430 : (2015) 3 JLJR 432 : (2015) 3 PLJR 543 : (2015) 8 SCALE 146 : (2016) 2 SCC 315 : (2015) 8 SCJ 185 : (2015) 3 SCT 576

Constitution of India, 1950 - Article 132, 133, 134, 135, 136Establishment of Medical College Regulations, 1999 - Regulation 8(3)(1)University Grants Commission Act, 1956 - Section 22, 23
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