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Supreme Court Of India judgments, 2015

1,519 judgments · page 51 of 76

Supreme Court09 Apr 2015Allowed

Gauri Shankar Pd. Rai Vs Sajal Chakroborty and Others

Supreme Court Of India · (2015) 5 AD (SC) 249 : (2015) 3 AWC 2561 : (2015) 145 FLR 786 : (2015) 2 JLJR 348 : (2015) 2 PLJR 478 : (2015) 2 RCR(Civil) 669 : (2015) 2 RCR(Criminal) 562 : (2015) 4 SCALE 475 : (2015) 8 SCC 163 : (2015) 2 SCC(L&S) 667 : (2015) 6 SCJ 185

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Supreme Court09 Apr 2015Allowed

Yunus Zia Vs State of Karnataka and Others

Supreme Court Of India · (2015) 5 AD (SC) 258 : AIR 2015 SC 2376 : (2015) 2 AKR 699 : (2015) ALLMR(Cri) 2075 : (2015) 2 CCR 199 : (2015) CriLJ 2513 : (2015) 2 Crimes 219 : (2015) 3 JCC 1724 : (2015) 3 KarLJ 177 : (2015) 4 KCCR 3081 : (2015) 2 NCC 468 : (2015) 2 RCR(Criminal) 568

Companies Act, 1956 - Section 617, 617(1)Criminal Procedure Code, 1973 (CrPC) - Section 2, 482Karnataka Lokayukta Act, 1984 - Section 2, 2(4), 7, 7(1), 7(2)
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Supreme Court09 Apr 2015Disposed Of

Ravinder Kaur Vs Anil Kumar

Supreme Court Of India · (2015) 5 AD (SC) 285 : AIR 2015 SC 2447 : (2015) 3 AJR 313 : (2015) 2 ALD(Cri) 232 : (2015) 90 ALLCC 21 : (2015) 2 BomCR(Cri) 750 : (2015) 2 CCR 584 : (2015) CriLJ 2839 : (2015) 2 Crimes 326 : (2015) 3 JCC 1569 : (2015) 2 JLJR 399 : (2016) 1 LW(Cri) 101

Criminal Procedure Code, 1973 (CrPC) - Section 220(1), 221(1), 221(2), 258, 300General Clauses Act, 1897 - Section 26Hindu Marriage Act, 1955 - Section 13
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Supreme Court08 Apr 2015Allowed

Jodhan Vs State of M.P.

Supreme Court Of India · (2015) 2 ACR 1916 : (2015) 11 AD (SC) 132 : (2015) 3 AJR 736 : (2015) 3 CCR 486 : (2015) CriLJ 3291 : (2015) 4 Crimes 246 : (2015) 4 SCALE 577

Explosive Substances Act, 1908 - Section 3, 4Penal Code, 1860 (IPC) - Section 141, 148, 149, 302, 323
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Supreme Court08 Apr 2015Allowed

Major Singh and Others Vs State of Punjab

Supreme Court Of India · (2015) 5 AD (SC) 45 : AIR 2015 SC 2081 : (2015) 4 AJR 644 : (2015) 2 ALD(Cri) 617 : (2015) 3 CCR 330 : (2015) CriLJ 2593 : (2015) 3 DMC 1 : (2015) 2 JCC 1385 : (2015) 3 JLJR 69 : (2016) 1 LW(Cri) 7 : (2015) 2 NCC 292 : (2015) 3 PLJR 263 : (2015) 2 RCR(C

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113B, 114Penal Code, 1860 (IPC) - Section 304B, 498A
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Supreme Court08 Apr 2015Allowed

Voltas Ltd. Vs State of Gujarat

Supreme Court Of India · (2015) 5 AD (SC) 545 : (2015) 51 GST 357 : (2015) 4 SCALE 456 : (2015) 7 SCC 527 : (2015) 6 SCJ 296 : (2015) 80 VST 12

Gujarat Sales Tax Act, 1969 - Section 13, 2, 51, 55, 55(1)
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Supreme Court08 Apr 2015Allowed

Ambica Prasad Vs Alam and Others

Supreme Court Of India · (2015) 5 AD (SC) 169 : AIR 2015 SC 2459 : (2015) 4 ALLMR 408 : (2015) 110 ALR 900 : (2015) 2 GLT 79 : (2015) 3 JLJR 88 : (2016) 1 LW 727 : (2015) 3 MLJ 608 : (2015) 3 PLJR 189 : (2015) 3 RCR(Civil) 85 : (2015) 1 RCR(Rent) 544 : (2015) 4 SCALE 605 : (2015

Assam Urban Areas Rent Control Act, 1972 - Section 2, 5Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 - Section 11(1)Civil Procedure Code, 1908 (CPC) - Section 115
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Supreme Court08 Apr 2015Dismissed

Dhannulal and Others Vs Ganeshram and Others

Supreme Court Of India · (2015) 5 AD (SC) 79 : (2015) 3 ADJ 697 : AIR 2015 SC 2382 : (2015) 3 AJR 329 : (2015) 4 ALD 120 : (2015) 4 ALLMR 917 : (2015) 110 ALR 215 : (2015) 4 AWC 3539 : (2015) 4 CDR 844 : (2015) 3 CGLJ 50 : (2015) 3 CHN 69 Suppl. : (2015) 3 CTC 222 : (2015) 2 JLJ

Evidence Act, 1872 - Section 68Hindu Succession Act, 1956 - Section 15(2)
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Supreme Court08 Apr 2015Disposed Of

Rajan Vs Joseph and Others

Supreme Court Of India · (2015) ACJ 2151 : (2015) 2 ACR 1192 : (2015) 4 AD (SC) 489 : AIR 2015 SC 2359 : (2015) 4 AJR 603 : (2015) 89 ALLCC 659 : (2015) ALLMR(Cri) 2044 : (2016) 1 ALT(Cri) 36 : (2015) 2 BomCR(Cri) 789 : (2015) 2 CCR 197 : (2015) CriLJ 2951 : (2015) 4 Crimes 256

Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 174, 482Penal Code, 1860 (IPC) - Section 304A
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Supreme Court08 Apr 2015Dismissed

Foreshore Co-operative Housing Society Limited and Others Vs Praveen D. Desai and Others

Supreme Court Of India · (2015) 3 ABR 730 : (2015) 6 AD (SC) 39 : AIR 2015 SC 2006 : (2015) 4 AJR 649 : (2015) 3 ALLMR 951 : (2015) 110 ALR 249 : (2015) 5 ALT 20 : (2015) 3 BomCR 711 : (2015) 3 CDR 601 : (2015) 3 CHN 151 : (2015) 3 CTC 777 : (2016) 1 LW 175 : (2015) 3 MhLj 315

Civil Procedure (Maharashtra Amendment) Act, 1970 - Section 9, 9A, 9A(1)Civil Procedure (Maharashtra Amendment) Act, 1977 - Section 9A, 9A(1)Civil Procedure Code Amendment Act, 1976 - Section 3, 97
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Supreme Court08 Apr 2015Partly Allowed

Commissioner of Central Excise Vs Detergents India Ltd. and Others

Supreme Court Of India · (2015) 7 AD (SC) 281 : (2015) 318 ELT 559 : (2015) 32 GSTR 133 : (2015) 4 MLJ 208 : (2015) 4 SCALE 631 : (2015) 7 SCC 198 : (2015) 6 SCJ 648

Central Excise (Valuation) Rules, 1975 - Rule 209ACentral Excises and Salt (Amendment) Act, 1973 - Section 4Central Excises and Salt (Amendment) Act, 2000 - Section 3(2), 4
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