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Supreme Court Of India judgments, 2015

1,519 judgments · page 46 of 76

Supreme Court28 Apr 2015Dismissed

Bangalore Electricity Supply Co. Ltd. Vs Konark Power Projects Ltd. and Others

Supreme Court Of India · (2015) 5 SCALE 711

Electricity Act, 2003 - Section 181, 61, 62, 86(1)Karnataka Electricity Reform Act, 1999 - Section 27(2)Karnataka Electricity Regulatory Commission (Power Procurement from Renewable Sources by Distribution Licensee and Renewable Energy Certificate Framework) Regulations, 2011 - Regulation 5.1, 5.2, 5.3, 5.4, 9
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Supreme Court28 Apr 2015Allowed

Vipul Kumar Vs State of Chhattisgarh

Supreme Court Of India · (2015) 2 ACR 1345 : (2015) 7 AD (SC) 385 : (2015) 4 AJR 392 : (2015) 2 ALD(Cri) 403 : (2015) 90 ALLCC 358 : (2015) 3 ALT(Cri) 80 : (2015) 2 CCR 557 : (2015) 4 Crimes 236 : (2015) 2 NCC 135 : (2015) 2 RCR(Criminal) 890 : (2015) 5 SCALE 604 : (2015) 6 SC

Penal Code, 1860 (IPC) - Section 294, 307, 324, 326, 506
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Supreme Court28 Apr 2015Allowed

State Vs Manikandan and Others

Supreme Court Of India · (2015) 8 AD (SC) 81 : (2015) 3 AJR 555 : (2015) 90 ALLCC 320 : (2015) ALLMR(Cri) 2473 : (2016) 1 ALT(Cri) 55 : (2015) 3 CCR 56 : (2015) 4 Crimes 230 : (2015) 2 NCC 170 : (2015) 2 RCR(Criminal) 912 : (2015) 5 SCALE 606 : (2015) 7 SCJ 278

Criminal Procedure Code, 1973 (CrPC) - Section 207, 209
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Supreme Court28 Apr 2015Allowed

Golbar Hussain and Others Vs State of Assam and Others

Supreme Court Of India · (2015) 7 AD (SC) 445 : (2015) 4 AJR 604 : (2015) 91 ALLCC 267 : (2015) ALLMR(Cri) 2477 : (2015) 2 CCR 554 : (2015) 4 Crimes 222 : (2015) 3 JCC 1785 : (2015) 2 JLJR 562 : (2016) 1 LW(Cri) 92 : (2015) 3 MLJ(Cri) 236 : (2015) 2 NCC 238 : (2015) 2 OLR 387

Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 341
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Supreme Court28 Apr 2015Partly Allowed

T. Vasanthakumar Vs Vijayakumari

Supreme Court Of India · (2015) 3 ACR 2892 : (2015) 6 AD (SC) 668 : AIR 2015 SC 2240 : (2015) 3 AKR 147 : (2015) 2 ALD(Cri) 214 : (2015) 90 ALLCC 342 : (2015) ALLMR(Cri) 3667 : (2015) 3 ALT(Cri) 120 : (2015) 3 BC 405 : (2015) 4 BomCR 38 : (2015) 3 BomCR(Cri) 177 : (2015) 2 CALLT

Negotiable Instruments Act, 1881 (NI) - Section 138, 139
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Supreme Court28 Apr 2015Partly Allowed

Central Bank of India and Others Vs C.L. Vimla and Others

Supreme Court Of India · (2015) 7 AD (SC) 147 : AIR 2015 SC 2280 : (2015) 4 AJR 598 : (2015) 3 AKR 152 : (2015) 4 ALD 92 : (2015) 4 ALLMR 414 : (2015) 111 ALR 228 : (2015) 4 CDR 1021 : (2016) 121 CLT 179 : (2016) 1 CTC 466 : (2015) 4 JLJR 23 : (2015) 2 KLJ 602 : (2016) 1 LW 80

Contract Act, 1872 - Section 128Income Tax (Certificate Proceedings) Rules, 1962 - Rule 60, Rule 61Legal Services Authorities Act, 1987 - Section 21, 21(2), 25
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Supreme Court28 Apr 2015Allowed

Hari Shankers Vs State of Uttar Pradesh

Supreme Court Of India · (2015) 5 AD (SC) 663 : (2015) 4 ALJ 234 : (2015) 91 ALLCC 270 : (2015) ALLMR(Cri) 2450 : (2015) 3 ALT(Cri) 210 : (2015) 2 CCR 548 : (2015) 4 Crimes 217 : (2015) 3 JCC 1769 : (2016) 1 LW(Cri) 237 : (2015) 2 MLJ(Cri) 625 : (2015) 2 NCC 195 : (2015) 5 SCA

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 109, 302, 303, 304, 305
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Supreme Court28 Apr 2015Allowed

Upendra Pradhan Vs State of Orissa

Supreme Court Of India · (2015) 6 AD (SC) 151 : (2015) 3 AJR 533 : (2015) 2 ALD(Cri) 204 : (2015) 90 ALLCC 345 : (2015) ALLMR(Cri) 2444 : (2015) 3 ALT(Cri) 340 : (2015) 2 CCR 437 : (2015) CriLJ 2878 : (2015) 4 Crimes 541 : (2015) 4 Crimes 225 : (2015) GLH 2387 : (2015) 3 JCC 1

Criminal Procedure Code, 1973 (CrPC) - Section 366, 378(1), 379Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, 2, 7, 7AJuvenile Justice Model Rules, 2007 - Rule 12, Rule 98
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Supreme Court28 Apr 2015Dismissed

Indradeo Sao and Others Vs State of Bihar

Supreme Court Of India · (2015) 2 ACR 1347 : (2015) 7 AD (SC) 224 : (2015) 3 AJR 457 : (2015) 2 ALD(Cri) 210 : (2015) 91 ALLCC 275 : (2015) ALLMR(Cri) 2441 : (2015) 3 CCR 4 : (2015) CriLJ 2892 : (2015) 4 Crimes 233 : (2015) 2 DMC 553 : (2015) 3 JLJR 117 : (2015) 2 NCC 233 : (20

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 201, 304B, 34, 498A
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Supreme Court27 Apr 2015Allowed

D.T. Virupakshappa Vs C. Subash

Supreme Court Of India · (2015) 5 AD (SC) 462 : AIR 2015 SC 2022 : (2015) 4 AJR 624 : (2015) 2 AKR 755 : (2015) ALLMR(Cri) 2434 : (2015) 3 ALT(Cri) 143 : (2015) 2 CCR 350 : (2015) CriLJ 2589 : (2015) 4 Crimes 214 : (2015) GLH 2359 : (2015) 3 JLJR 123 : (2015) 2 MLJ(Cri) 637 : (

Criminal Procedure Code, 1973 (CrPC) - Section 197, 482Penal Code, 1860 (IPC) - Section 114, 120, 149, 323, 324
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Supreme Court27 Apr 2015Allowed

K. Anbazhagan Vs State of Karnataka and Others

Supreme Court Of India · (2015) 7 AD (SC) 125 : (2015) 91 ALLCC 283 : (2015) 3 ALT(Cri) 242 : (2015) 2 CCR 411 : (2015) 4 Crimes 199 : (2015) 2 MLJ(Cri) 493 : (2015) 2 NCC 644 : (2015) 2 OLR 135 : (2015) 2 RCR(Criminal) 875 : (2015) 5 SCALE 577 : (2015) 6 SCC 158 : (2015) 9 SCJ

Constitution of India, 1950 - Article 164(1), 164(4), 21Criminal Procedure Code, 1898 (CrPC) - Section 492, 493, 494Criminal Procedure Code, 1973 (CrPC) - Section 2, 24, 24(1), 24(2), 24(3)
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Supreme Court24 Apr 2015Dismissed

Ultra Tech Cement Ltd. Vs Rakesh Kumar Singh and Others

Supreme Court Of India · (2015) 3 ACR 2895 : AIR 2015 SC 2512 : (2015) 3 AKR 358 : (2015) ALLMR(Cri) 3670 : (2015) 3 ALT(Cri) 348 : (2015) 2 BC 596 : (2015) 3 BomCR 533 : (2015) 2 BomCR(Cri) 663 : (2015) 2 CCR 582 : (2015) 126 CLA 137 : (2015) CriLJ 3181 : (2015) 2 JKJ 6 : (201

Criminal Procedure Code, 1973 (CrPC) - Section 251Negotiable Instruments Act, 1881 (NI) - Section 138, 145(2)
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