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Supreme Court Of India judgments, 2016

1,432 judgments · page 2 of 72

Supreme Court15 Dec 2016Disposed Of

State of Himachal Pradesh - Appellants @HASH Sanjay Kumar @ Sunny

Supreme Court Of India · (2017) 98 ACrC 645 : (2017) 170 AIC 217 : (2017) AIR(SCW) 835 : (2017) AIRSC 835 : (2017) AllSCRCrl 1 : (2017) 1 AndhLDCriminal 588 : (2017) 1 BLJud 134 : (2017) 1 BomCR(Cri) 370 : (2017) 2 CalCriLR 145 : (2017) 2 CriCC 121 : (2017) CriLJ 1443 : (2017) Cr

Penal Code, 1860 (IPC) - Section 376(2)(f), Section 376(2)(f)
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Supreme Court15 Dec 2016Allowed

Mahadeo Vs Shakuntalabai

Supreme Court Of India · (2017) 2 MhLJ 371

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 57Constitution of India, 1950 - Article 133Specific Relief Act, 1963 - Section 34, Section 6
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Supreme Court15 Dec 2016Allowed

Vijay Shankar Mishra Vs Union of India

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)
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Supreme Court15 Dec 2016Dismissed

Ram Naresh Rawat Vs Sri Ashwini Ray

Supreme Court Of India · (2017) 1 ApexCourtJudgments(SC) 517 : (2017) 1 BBCJ 221 : (2017) 1 CLR 656 : (2017) 1 ESC 22 : (2017) 153 FLR 601 : (2017) 1 JLJR 329 : (2016) 12 JT 225 : (2017) 1 LLJ 1 : (2016) 4 LLN 557 : (2017) 2 PLJR 1 : (2016) 12 Scale 816 : (2017) 3 SCC 436 : (2017

Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 - Section 21, Section 3(c), Section 6
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Supreme Court14 Dec 2016Disposed Of

Union of India - Appellant @HASH Rajasthan High Court and Ors

Supreme Court Of India · (2017) AIR(SCW) 101 : (2017) AIRSC 101 : (2017) 1 ESC 10 : (2016) 12 JT 262 : (2017) 1 RecentApexJudgments(RAJ) 237 : (2016) 12 Scale 763 : (2017) 2 SCC 599 : (2017) 1 UAD 479 : (2017) 1 WLN 99

Aircraft Act, 1934 - Section 5(e)Aircraft Rules, 1937 - Rule 8(a)Arms Act, 1959 - Section 13, Section 21
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Supreme Court14 Dec 2016Disposed Of

Harshita Bhasin - Petitioner @HASH State of West Bengal and Ors

Supreme Court Of India · (2017) AIR(SCW) 1117 : (2017) AIRSC 1117 : (2017) AllSCR 245 : (2017) 3 AndhLD 54 : (2017) 1 CivilLJ 639 : (2017) 1 ICC 814 : (2017) 1 JCR 214 : (2016) 12 JT 12 : (2017) 1 LawHeraldSC 295 : (2017) 1 OJR 331 : (2017) 1 RCRCivil 373 : (2016) 6 RecentApexJud

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Supreme Court14 Dec 2016Disposed Of

Vishram @ Prasad Govekar and Others - Appellants @HASH Sudesh Govekar (D) By Lrs. and Others

Supreme Court Of India · (2017) 170 AIC 113 : (2017) AIR(SCW) 583 : (2017) 2 AIRBomR 321 : (2017) 2 AIRJharR 238 : (2017) AIRSC 583 : (2017) AllSCR 570 : (2017) 120 ALR 745 : (2017) 1 ApexCourtJudgments(SC) 353 : (2017) 1 JT 545 : (2017) 1 RCRCivil 535 : (2017) 135 RD 80 : (2017)

Benami Transactions (Prohibition) Act, 1988 - Section 4Constitution of India, 1950 - Article 142Specific Relief Act, 1963 - Section 34
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