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Supreme Court Of India judgments, 2015

1,519 judgments · page 57 of 76

Supreme Court20 Mar 2015Allowed

Anirudh Kumar Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · (2015) 4 AD (SC) 81 : (2015) 4 ALLMR 458 : (2015) 4 CDR 786 : (2015) 151 DRJ 1 : (2015) GLH 21 : (2015) 3 MLJ 79 : (2015) 3 RCR(Civil) 653 : (2015) 3 SCALE 698 : (2015) 7 SCC 779

Constitution of India, 1950 - Article 19(1)A, 21, 226, 32Delhi Development Act, 1957 - Section 2, 347, 461Environment (Protection) Act, 1986 - Section 2
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Supreme Court20 Mar 2015Dismissed

Lisamma Antony and Others Vs Karthiyayani and Others

Supreme Court Of India · (2015) 3 AJR 317 : (2015) 4 ALLMR 979 : (2015) 3 AWC 2704 : (2016) 1 LW 651 : (2015) 2 RCR(Civil) 575 : (2015) 3 SCALE 836

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, 100
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Supreme Court19 Mar 2015Dismissed

Dhropadabai and Others Vs Technocraft Toolings

Supreme Court Of India · (2015) 4 ABR 446 : (2015) 2 ACC 381 : (2015) ACJ 1751 : AIR 2015 SC 2307 : (2015) 5 ALD 185 : (2015) 3 AWC 2675 : (2015) 146 FLR 1 : (2015) 2 JLJR 324 : (2015) LabIC 2726 : (2015) LLR 457 : (2016) 1 LW 733 : (2015) 2 PLJR 424 : (2015) 180 PLR 654 : (201

Employees State Insurance Act, 1948 — Section 2(14), 2(8), 53Workmens Compensation Act, 1923 — Section 2(1), 4
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Supreme Court19 Mar 2015Disposed Of

HMT Watches Ltd. Vs M.A. Abida and Others

Supreme Court Of India · (2015) 2 ACR 1682 : (2015) 4 AD (SC) 238 : (2015) 2 ALD(Cri) 929 : (2015) 2 ALT(Cri) 459 : (2015) 2 BC 267 : (2015) 3 BomCR 246 : (2015) 2 BomCR(Cri) 461 : (2015) 2 CCR 97 : (2015) 11 SCC 776 : (2016) 1 LW 381 : (2016) 1 LW(Cri) 125 : (2015) 2 MLJ(Cri

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, 139, 140
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Supreme Court19 Mar 2015Allowed

Teesta Atul Setalvad and Others Vs State of Gujarat

Supreme Court Of India · (2015) 4 Crimes 538 : (2015) 2 RCR(Criminal) 349 : (2015) 4 SCALE 555

Criminal Procedure Code, 1973 (CrPC) - Section 438Information and Technology Act, 2000 - Section 72APenal Code, 1860 (IPC) - Section 120B, 406, 420, 468
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Supreme Court19 Mar 2015Dismissed

Sanjiv Kumar Vs State of Punjab

Supreme Court Of India · (2015) 4 AD (SC) 112 : (2015) 2 ALT(Cri) 408 : (2015) 2 CCR 118 : (2015) CriLJ 2467 : (2015) 3 Crimes 371 : (2015) 4 JLJR 20 : (2015) 2 MLJ(Cri) 104 : (2015) 4 PLJR 181 : (2015) 2 RCR(Criminal) 359 : (2015) 3 SCALE 803 : (2015) 5 SCJ 325

Indian Penal Code, 1860 — Section 342, 395, 411, 414, 450Foreign Exchange Management Act, 1999 — Section 3(B), 3(C)Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court19 Mar 2015Allowed

Aidek Tourism Services Pvt. Ltd. Vs Commissioner of Customs

Supreme Court Of India · (2015) 318 ELT 3 : (2015) 50 GST 426 : (2015) 32 GSTR 110 : (2015) 3 SCALE 787 : (2015) 7 SCC 429

Central Excise Rules, 1944 — Rule 192, Rule 8, Rule 8(1)Central Excise Tariff Act, 1985 — Section 2, 3, 3(1)Central Excises and Salt Act, 1944 — Section 11B, 5A(1)
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Supreme Court19 Mar 2015Dismissed

Vipulbhai M. Chaudhary Vs Gujarat Cooperative Milk Marketing Federation Ltd. and Others

Supreme Court Of India · (2015) 3 ABR 472 : (2015) 5 AD (SC) 205 : AIR 2015 SC 1960 : (2015) 2 AKR 547 : (2015) 5 ALLMR 441 : (2015) 6 CTC 770 : (2015) 3 JLJR 143 : (2015) 2 KLT 397 : (2015) 5 LW 197 : (2015) 3 PLJR 346 : (2015) 4 RCR(Civil) 553 : (2015) 3 SCALE 841 : (2015) 8 S

Constitution of India, 1950 - Article 118, 164(2), 19, 208, 243ZHGujarat Co-operative Societies Act, 1961 - Section 2(14), 2(5), 27, 33(1), 4
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Supreme Court19 Mar 2015Dismissed

Priyanka Srivastava and Others Vs State of U.P. and Others

Supreme Court Of India · (2015) 4 AD (SC) 242 : AIR 2015 SC 1758 : (2015) 2 AJR 837 : (2015) 3 ALT(Cri) 26 : (2015) 2 CCR 168 : (2015) CriLJ 2396 : (2015) 2 Crimes 179 : (2015) 2 Crimes 209 : (2015) 3 CTC 103 : (2015) 2 JCC 974 : (2015) 2 JLJR 496 : (2015) 2 KLJ 491 : (2015) 2 K

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 154(3), 156, 156(1)Penal Code, 1860 (IPC) - Section 120B, 163, 166, 193, 34
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Supreme Court19 Mar 2015Allowed

Nirma Limited Vs State of Punjab

Supreme Court Of India · (2015) ALLMR(Cri) 3682 : (2015) 4 CCR 7 : (2015) 3 JCC 1715 : (2015) 2 RCR(Criminal) 469

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 - Rule 32
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