Supreme Court16 Dec 2016Disposed Of

Vivek Narayan Sharma - Petitioners @HASH Union of India

Supreme Court Of India · (2017) AIR(SCW) 221 : (2017) AIRSC 221 : (2017) AllSCR 1153 : (2017) 1 AllWC 538 : (2017) 1 JCR 227 : (2016) 12 JT 33 : (2017) 1 KerLJ 72 : (2017) 2 RCRCivil 535 : (2017) 2 RecentApexJudgments(RAJ) 487 : (2016) 12 Scale 986 : (2017) 1 SCC 388 : (2016) 2 S

Reserve Bank of India Act, 1934 - Section 17, Section 23, Section 24, Section 26(2), Section 29, Section 42, Section 7
Supreme Court16 Dec 2016Disposed Of

C.I.T. and Another - Appellants @HASH M/s Yokogawa India Ltd.

Supreme Court Of India · (2017) AIR(SCW) 463 : (2017) 1 AirKarR 752 : (2017) AIRSC 463 : (2017) 291 CurTR 1 : (2017) 1 HimLR 582 : (2017) 391 ITR 274 : (2016) 12 JT 253 : (2017) 1 RecentApexJudgments(RAJ) 283 : (2016) 12 Scale 992 : (2017) 2 SCC 1 : (2017) 244 Taxman 273

Income Tax Act, 1961 - Section 10A
Supreme Court16 Dec 2016Allowed

State Bank of India - Appellant @HASH Santosh Gupta and Another Etc.

Supreme Court Of India · (2017) 171 AIC 209 : (2017) AIR(SCW) 25 : (2017) AIRSC 25 : (2017) AllSCR 1 : (2017) 121 ALR 505 : (2017) 1 BBCJ 331 : (2017) 1 BC 289 : (2017) 202 CompCas 249 : (2017) 1 DCR 422 : (2017) DNJ 34 : (2017) 1 DRTC 471 : (2017) 2 JBCJ 268 : (2016) 4 JKJ 32 :

Transfer of Property Act, 1882 - Section 69, Section 69A
Supreme Court16 Dec 2016Dismissed

Siddharth Mehta Vs Union of India

Supreme Court Of India · (2017) 393 ITR 312 : (2017) 244 Taxman 289

Constitution of India, 1950 - Article 32Finance Act, 2016 - Section 199D(2), Section 199E, Section 199F
Supreme Court15 Dec 2016Disposed Of

The State of Tamilnadu Rep. By Its Secretary Home, Prohobition and Excise Dept and Ors - Appellants @HASH K Balu and Anr

Supreme Court Of India · (2017) 1 ACC 1 : (2017) AIR(SCW) 262 : (2017) AIRSC 262 : (2017) AllSCR 39 : (2017) 1 AllWC 335 : (2017) 1 ApexCourtJudgments(SC) 327 : (2017) ILRKarnataka 311 : (2017) 2 JCR 174 : (2017) 1 JLJR 231 : (2016) 12 JT 82 : (2017) 1 KantLJ 177 : (2017) 1 KerLJ

Motor Vehicles Act, 1988 - Section 215Punjab Excise Act, 1914 - Section 26A
Supreme Court15 Dec 2016Dismissed

Sita Ram - Petitioner @HASH Balbir @ Bali

Supreme Court Of India · (2017) AIR(SCW) 242 : (2017) AIRSC 242 : (2017) AllSCRCrl 86 : (2017) 3 ALT 31 : (2017) 1 AndhLDCriminal 473 : (2017) 1 ApexCourtJudgments(SC) 597 : (2017) CriLJ 1045 : (2017) 1 JBCJ 218 : (2016) 12 JT 105 : (2016) 12 Scale 936 : (2017) 2 SCC 456 : (2017)

Contempt of Courts Act, 1971 - Section 12
Supreme Court15 Dec 2016Allowed

Vijay Shankar Mishra - Appellant @HASH Union of India and Others

Supreme Court Of India · (2017) AllSCR 927 : (2017) 1 ESC 87 : (2017) 152 FLR 545 : (2017) 1 JabLJ 84 : (2017) 1 JLJR 104 : (2016) 12 JT 57 : (2017) 1 PLJR 259 : (2016) 12 Scale 979 : (2017) 1 SCC 795 : (2017) 1 SCCLS 169 : (2017) 2 SCT 6 : (2017) 1 SLJ 357 : (2017) 1 UAD 551

Army Rules, 1954 - Rule 13, Rule 13(3)III(v)