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Supreme Court Of India judgments, 2015

1,519 judgments · page 5 of 76

Supreme Court24 Nov 2015Allowed

Securities and Exchange Board of India Vs ICAP India Pvt. Ltd.

Supreme Court Of India · (2015) 12 AD (SC) 598 : (2016) 1 ALLMR 952 : (2016) 1 BC 533 : (2015) 129 CLA 388 : (2016) 194 CompCas 1 : (2015) 12 SCALE 612 : (2016) 133 SCL 193

Securities and Exchange Board of India (Stock Brokers and Sub-brokers) Regulations, 1992 - Regulation 10, 16G(1)Securities and Exchange Board of India Act, 1992 - Section 15ZSecurities Contracts (Regulation) Act, 1956 - Section 2
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Supreme Court24 Nov 2015Disposed Of

Shamsher Singh Verma Vs State of Haryana

Supreme Court Of India · (2015) 12 AD (SC) 594 : (2016) 1 ALD(Cri) 275 : (2016) 92 ALLCC 981 : (2015) ALLMR(Cri) 4923 : (2015) 4 CCR 303 : (2016) CriLJ 364 : (2015) 4 Crimes 353 : (2015) GLH 3 790 : (2016) 1 JCC 42 : (2016) 1 JLJR 83 : (2015) 4 KLJ 741 : (2015) 4 KLT 1031

Criminal Procedure Code, 1973 (CrPC) - Section 294, 294(1), 313Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 354, 354A, 376
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Supreme Court24 Nov 2015Dismissed

Commissioner of Central Excise Vs Nestle India Limited

Supreme Court Of India · (2015) 326 ELT 226 : (2015) 52 GST 883 : (2016) 36 GSTR 1 : (2015) 8 MLJ 755 : (2015) 12 SCALE 606

Central Excise Rules, 1944 - Rule 173Q, 209Central Excise Rules, 2001 - Rule 25Central Excise Rules, 2002 - Rule 25
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Supreme Court24 Nov 2015Partly Allowed

Bridgstone India Pvt. Ltd. Vs Inderpal Singh

Supreme Court Of India · (2015) 12 AD (SC) 549 : (2016) 1 AKR 207 : (2016) 1 ALD(Cri) 1 : (2016) 92 ALLCC 898 : (2016) ALLMR(Cri) 871 : (2016) 1 CALLT 38 : (2016) 1 CCR 1 : (2015) 129 CLA 381 : (2016) 194 CompCas 138 : (2016) CriLJ 553 : (2015) 4 Crimes 583 : (2015) 4 IL

Criminal Procedure Code, 1973 (CrPC) - Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments (Amendment) Second Ordinance, 2015 - Section 1(2), 3, 4Negotiable Instruments Act, 1881 (NI) - Section 138, 142, 142(1), 142(2), 142A
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Supreme Court24 Nov 2015Dismissed

Commercial Taxes Officer Vs A Infrastructure Ltd.

Supreme Court Of India · (2015) 12 AD (SC) 673 : (2016) 53 GST 525 : (2015) 8 MLJ 875 : (2015) 12 SCALE 585 : (2016) 87 VST 190

Central Sales Tax Act, 1956 - Section 8(2A)Madhya Pradesh General Sales Tax Act, 1958 - Section 7, 7ARajasthan Sales Tax Act, 1994 - Section 15
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Supreme Court20 Nov 2015Allowed

Raj Singh Vs State of Haryana

Supreme Court Of India · (2016) 1 AJR 543 : (2016) 92 ALLCC 488 : (2015) 4 CCR 300 : (2015) 4 Crimes 382 : (2015) 3 NCC 802 : (2016) 1 RCR(Criminal) 347 : (2015) 12 SCALE 534 : (2015) 3 UC 2255

Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 148, 149, 302, 307, 323
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Supreme Court20 Nov 2015Dismissed

State of Rajasthan Vs Ramesh

Supreme Court Of India · (2015) 12 AD (SC) 317 : (2016) 1 AJR 555 : (2016) 92 ALLCC 491 : (2016) 1 CCR 6 : (2015) 4 Crimes 568 : (2016) 1 JCC 353 : (2015) 4 JLJR 548 : (2015) 4 MLJ(Cri) 635 : (2015) 3 NCC 814 : (2016) 1 PLJR 65 : (2016) 1 RCR(Criminal) 175 : (2015) 12 SC

Criminal Procedure Code, 1973 (CrPC) - Section 174, 207, 313Penal Code, 1860 (IPC) - Section 201, 300, 302, 304
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Supreme Court20 Nov 2015Allowed

Brij Bihari Singh Vs Bihar State Financial Corporation and others

Supreme Court Of India · (2016) 1 AJR 560 : (2016) 1 AWC 666 : (2016) 1 ESC 1 : (2016) 148 FLR 197 : (2015) GLH 3 757 : (2015) 4 JLJR 510 : (2016) LabIC 48 : (2015) 4 LLJ 513 : (2015) 4 LLN 545 : (2016) 1 PLJR 27 : (2015) 12 SCALE 514 : (2016) 1 SCT 138

Bihar State Financial Corporation (Staff) Regulations, 1965 - Regulation 39, 40Constitution of India, 1950 - Article 311(2)
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Supreme Court20 Nov 2015Allowed

Krishna Bhatacharjee Vs Sarathi Choudhury and others

Supreme Court Of India · (2015) 12 AD (SC) 101 : (2016) 1 AJR 545 : (2016) 1 ALD(Cri) 46 : (2016) 92 ALLCC 443 : (2016) 1 CALLT 17 : (2015) 4 CCR 256 : (2016) 1 CGLJ 105 : (2016) CriLJ 330 : (2015) 4 Crimes 384 : (2015) 3 DMC 823 : (2016) 1 JCC 31 : (2016) 1 JLJR 93 : (2

Constitution of India, 1950 - Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) - Section 468, 498Hindu Marriage Act, 1955 - Section 10, 10(2), 13(1A)
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