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Supreme Court Of India judgments, 2015

1,519 judgments · page 74 of 76

Supreme Court14 Jan 2015Dismissed

Dilip Kumar Mondal Vs State of West Bengal

Supreme Court Of India · (2015) 1 ACR 493 : (2015) 2 AD (SC) 34 : (2015) 89 ALLCC 249 : (2015) 1 CALLT 19 : (2015) 1 CCR 309 : (2015) CriLJ 1321 : (2015) 2 JCC 876 : (2015) 2 LW(Cri) 629 : (2015) 1 MLJ(Cri) 482 : (2015) 1 NCC 177 : (2015) 1 SCALE 441 : (2015) 3 SCC 433 : (2015)

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 300, 302, 304, 326, 34
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Supreme Court14 Jan 2015Disposed Of

Mumtaz Vs State of U.P.

Supreme Court Of India · (2016) 11 SCC 797 : (2017) 1 SCCCri 621

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7APenal Code, 1860 (IPC) - Section 302, Section 34
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Supreme Court13 Jan 2015Dismissed

State of U.P. Vs Om Prakash

Supreme Court Of India · (2015) 2 AJR 547 : (2015) 2 ALD(Cri) 50 : (2015) 2 ALJ 589 : (2015) 88 ALLCC 968 : (2015) ALLMR(Cri) 2025 : (2015) 1 CCR 278 : (2015) CriLJ 1706 : (2015) 2 Crimes 226 : (2015) 2 Crimes 160 : (2015) 1 RCR(Criminal) 814 : (2015) 1 SCALE 380 : (2015) 4 SCC

Arms Act, 1959 - Section 25, 4Criminal Law (Amendment) Act, 2013 - Section 7Criminal Procedure Code, 1973 (CrPC) - Section 161
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Supreme Court13 Jan 2015Disposed Of

Surinder Pal Kaur Vs Satpal

Supreme Court Of India · AIR 2015 SC 2739 : (2015) 89 ALLCC 246 : (2015) 109 ALR 717 : (2015) CriLJ 3821 : (2015) 3 LW 455 : (2015) 1 RCR(Civil) 915 : (2015) 1 RCR(Criminal) 920 : (2015) 1 RCR(Rent) 136 : (2015) 1 SCALE 376

Criminal Procedure Code, 1973 (CrPC) - Section 145, 145(1), 146(1)Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 13
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Supreme Court13 Jan 2015Allowed

Kanhsingh Vs Tukaram

Supreme Court Of India · (2015) ACJ 594 : (2015) 109 ALR 710 : (2015) 1 AnWR 454 : (2015) 1 AWC 973 : (2015) 2 CDR 413 : (2015) 119 CLT 622 : (2015) 1 RCR(Civil) 613 : (2015) 2 RLW 1572 : (2015) 1 SCALE 366 : (2015) 2 SCJ 308 : (2016) 1 WBLR 426 : (2015) 1 WLN 28

Motor Vehicles Act, 1988 - Section 166
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Supreme Court13 Jan 2015Allowed

Jasmer Singh Vs State of Haryana

Supreme Court Of India · (2015) 2 AD (SC) 215 : (2015) 2 AJR 240 : (2015) 3 ALD 44 : (2015) 119 CLT 625 : (2015) 144 FLR 837 : (2015) LabIC 4217 : (2015) 5 MhLj 580 : (2015) MPLJ 5 : (2015) 1 SCALE 360 : (2015) 4 SCC 458 : (2015) 2 SCC(L&S) 46 : (2015) 2 SCJ 391 : (2015) 2 SCT 91

Constitution of India, 1950 - Article 226, 227, 38, 39, 43Industrial Disputes Act, 1947 - Section 10(1), 25F, 25G, 25HLimitation Act, 1963 - Article 137
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Supreme Court13 Jan 2015Dismissed

Jt. Collector Ranga Reddy Vs D. Narsing Rao

Supreme Court Of India · AIR 2015 SC 1021 : (2015) 3 ALD 1 : (2015) 2 ALLMR 962 : (2015) 2 ALT 1 : (2015) GLH 1546 : (2015) 1 JLJR 446 : (2015) 2 PLJR 33 : (2015) 127 RD 25 : (2015) 1 SCALE 274 : (2015) 3 SCC 695 : (2015) 1 SCJ 311

Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358 Fasli - Regulation 166B, 4Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 - Section 166BAndhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 - Section 4(2)
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Supreme Court13 Jan 2015Dismissed

Videocon International Ltd. Vs Securities and Exchange Board of India

Supreme Court Of India · (2015) 2 ABR 206 : (2015) 2 AD (SC) 351 : AIR 2015 SC 1042 : (2015) 1 BC 443 : (2015) 124 CLA 289 : (2015) 119 CLT 799 : (2015) 188 CompCas 566 : (2015) 1 CompLJ 465 : (2015) 5 LW 551 : (2015) 1 SCALE 293 : (2015) 4 SCC 33 : (2015) 4 SCJ 566 : (2015) 129

Bengal General Clauses Act, 1899 - Section 8Bengal Tenancy Act, 1885 - Section 174, 174(5)Calcutta Thika Tenancy Act, 1949 - Section 29
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Supreme Court13 Jan 2015Disposed Of

Shasidhar Vs Ashwini Uma Mathad

Supreme Court Of India · (2015) 1 AD (SC) 505 : AIR 2015 SC 1139 : (2015) 1 AKR 828 : (2015) 2 ALD 182 : (2015) 109 ALR 720 : (2015) 3 ALT 7 : (2015) 2 AWC 1345 : (2015) 1 CDR 168 : (2015) 2 CHN 60 Suppl. : (2015) 120 CLT 687 : (2015) 1 JLJR 457 : (2015) 3 LW 115 : (2015) 2 PLJR

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 41 Rule 31, 96
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Supreme Court13 Jan 2015Dismissed

Neeta Vs The Div. Manager, MSRTC

Supreme Court Of India · (2015) ACC 695 : (2015) ACJ 598 : (2015) 6 AD (SC) 493 : (2015) 1 AKR 861 : (2015) 3 ALD 50 : (2016) 1 ALLMR 508 : (2015) 110 ALR 226 : (2015) 1 AnWR 647 : (2015) 1 AWC 969 : (2015) 3 CDR 578 : (2015) 5 KarLJ 40 : (2015) 6 MhLj 19 : (2015) MPLJ 418 : (20

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Supreme Court13 Jan 2015Disposed Of

Assistant Commissioner Vs Hindustan Urban Infrastructure Ltd.

Supreme Court Of India · (2015) 6 AD (SC) 70 : (2015) 126 CLA 242 : (2015) 189 CompCas 283 : (2015) 2 CompLJ 259 : (2015) 49 GST 524 : (2016) 1 LW 705 : (2015) 1 MLJ 626 : (2015) 1 SCALE 392 : (2015) 3 SCC 745 : (2015) 6 SCJ 78 : (2015) 79 VST 5

Central Sales Tax Act, 1956 - Section 17Companies (Court) Rules, 1959 - Rule 195, Rule 232, Rule 233, Rule 234Companies Act, 1948 - Section 243, 244, 245, 246, 267
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Supreme Court12 Jan 2015Allowed

Radiance Fincap (P) Ltd. Vs Union of India (UOI)

Supreme Court Of India · (2015) 1 SCALE 677 : (2015) 8 SCC 544

Land Acquisition Act, 1894 - Section 23(1A)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
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