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Supreme Court Of India judgments, 2016

1,432 judgments · page 66 of 72

Supreme Court29 Jan 2016Allowed

Union of India (UOI) and Others Vs Saleena

Supreme Court Of India · (2016) AIR(SCW) 641 : (2016) 2 AIRJharR 354 : (2016) AIRSC 641 : (2016) AllSCRCrl 516 : (2016) CriLJ 1189 : (2016) CriLR 337 : (2016) 1 Crimes 191 : (2016) sup2 CutLTCriminal 200 : (2016) 2 GCD 1200 : (2016) 1 JCC 470 : (2016) 2 JLJR 102 : (2016) 2 JT 424

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 11, Section 13, Section 3, Section 3(1), Section 3(3), Section 8, Section 8(1)Constitution of India, 1950 - Article 19, Article 22, Article 22(5), Article 226, Article 32Foreign Exchange Regulation Act, 1973 - Section 35
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Supreme Court29 Jan 2016Dismissed

Senior Divisional Commercial Manager and Others Vs S.C.R. Caterers, Dry Fruits, Fruit Juice Stalls Welfare Association and Others

Supreme Court Of India · (2016) 162 AIC 101 : (2016) AIR(SCW) 668 : (2016) AIRSC 668 : (2016) AllSCR 1077 : (2016) 2 AllWC 1784 : (2016) 3 AndhLD 40 : (2016) 1 JT 557 : (2016) 1 MLJ 884 : (2016) 4 RecentApexJudgments(RAJ) 33 : (2016) 2 Scale 38 : (2016) 3 SCC 582

Constitution of India, 1950 - Article 14, Article 19(1), Article 21, Article 37, Article 38, Article 39, Article 41
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Supreme Court29 Jan 2016Dismissed

Commissioner of Commercial Taxes, Thiruvananthapuram, Kerala Vs K.T.C. Automobiles

Supreme Court Of India · (2016) AAC 769 : (2016) 1 ACC 720 : (2015) 3 AICJ 589 : (2016) AIR(SCW) 805 : (2016) AIRSC 805 : (2016) 1 ApexCourtJudgments(SC) 775 : (2016) 1 JT 499 : (2016) 1 KLT 710 : (2016) 2 LawHeraldSC 1041 : (2016) 1 MLJ 687 : (2016) 2 RCRCivil 204 : (2016) 2 Rec

Central Motor Vehicles Rules, 1989 - Rule 33, Rule 34, Rule 40, Rule 41, Rule 42, Rule 46, Rule 47Central Sales Tax Act, 1956 - Section 4, Section 4(2)Constitution of India, 1950 - Article 286(2)
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Supreme Court29 Jan 2016Dismissed

Kothari Industrial Corporation Ltd. Vs Tamil Nadu Electricity Board and Others

Supreme Court Of India · (2016) AIR(SCW) 637 : (2016) AIRSC 637 : (2016) AllSCR 417 : (2016) 3 AllWC 2344 : (2016) 1 ApexCourtJudgments(SC) 517 : (2016) 2 CalHCN 156 : (2016) 2 CivCC 182 : (2016) 1 CWC 470 : (2016) DNJ 723 : (2016) 1 JLJR 462 : (2016) 1 JT 577 : (2016) 1 MLJ 696

Electricity (Supply) Act, 1948 - Section 48, Section 49General Clauses Act, 1897 - Section 21Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 - Section 2, Section 3, Section 4
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Supreme Court28 Jan 2016Disposed Of

Sachchidanand Gupta "Sachchey" Vs State of U.P. and Others

Supreme Court Of India · (2016) AllSCR 687 : (2016) 2 JCR 30 : (2016) 1 JT 571 : (2016) 1 LawHeraldSC 764 : (2016) 1 RCRCivil 1011 : (2016) 1 RecentApexJudgments(RAJ) 666 : (2016) 2 RSJ 47 : (2016) 1 Scale 615 : (2016) 13 SCC 750 : (2016) 1 SCT 594

Constitution of India, 1950 - Article 142, Article 32
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Supreme Court28 Jan 2016Allowed

Tmt. Kasthuri Radhakrishnan and Others Vs M. Chinniyan and Others

Supreme Court Of India · (2016) 164 AIC 47 : (2016) AIR(SCW) 609 : (2016) AIRSC 609 : (2016) AllSCR 569 : (2016) 2 AllWC 1943 : (2016) 117 ALR 874 : (2016) 3 AndhLD 69 : (2016) 1 ARC 515 : (2016) 3 CalHCN 31 : (2016) 2 CalLT 86 : (2016) 121 CutLT 516 : (2016) DNJ 160 : (2016) 2 I

Powers of Attorney Act, 1882 - Section 1A, Section 2Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 10(2), Section 10(3), Section 8(5)West Bengal Premises Tenancy Act, 1956 - Section 13(1)
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Supreme Court28 Jan 2016Allowed

Don Ayengia Vs The State of Assam and Others

Supreme Court Of India · (2016) ACD 348 : (2016) 94 ACrC 480 : (2016) 160 AIC 157 : (2016) 1 AICLR 941 : (2016) AIR(SCW) 740 : (2016) AIRSC 740 : (2016) ALLMRCri 888 : (2016) 1 AndhLDCriminal 689 : (2016) 1 ApexCourtJudgments(SC) 508 : (2016) 2 BankJ 1 : (2016) 1 BBCJ 330 : (2016

Negotiable Instruments Act, 1881 (NI) - Section 138
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Supreme Court28 Jan 2016Dismissed

Bharat Aluminium Company Vs Kaiser Aluminium Technical Services Inc.

Supreme Court Of India · (2016) AIR(SCW) 1285 : (2016) AIRSC 1285 : (2016) AllSCR 429 : (2016) 3 AndhLD 133 : (2016) 1 ApexCourtJudgments(SC) 635 : (2016) 1 ArbiLR 424 : (2016) 4 CalHCN 68 : (2016) 2 CompLJ 503 : (2016) 121 CutLT 632 : (2016) DNJ 433 : (2016) 2 ICC 123 : (2016) 2

Arbitration and Conciliation Act, 1996 - Section 34Constitution of India, 1950 - Article 142
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Supreme Court28 Jan 2016Allowed

State of Rajasthan Vs Ram Kailash

Supreme Court Of India · (2016) 93 ACrC 926 : (2016) 160 AIC 180 : (2016) AIR(SCW) 634 : (2016) 2 AIRJharR 351 : (2016) AIRSC 634 : (2016) ALLMRCri 892 : (2016) 2 ApexCourtJudgments(SC) 79 : (2016) 3 BLJud 137 : (2016) 2 CalLJ 22 : (2016) 2 CriCC 192 : (2016) CriLJ 1205 : (2016)

Arms Act, 1959 - Section 25, Section 27, Section 3Civil Procedure Code, 1908 (CPC) - Section 313Evidence Act, 1872 - Section 27
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Supreme Court28 Jan 2016Allowed

Vipinchandra Vadilal Bavishi and Others Vs State of Gujarat and Others

Supreme Court Of India · (2016) 160 AIC 223 : (2016) AIR(SCW) 626 : (2016) 2 AIRJharR 344 : (2016) AIRSC 626 : (2016) AllSCR 1165 : (2016) 2 AllWC 1543 : (2016) 116 ALR 12 : (2016) 3 AndhLD 143 : (2016) 1 BBCJ 323 : (2016) 2 CalHCN 183 : (2016) 1 CalLJ 192 : (2016) 3 CalLT 66 : (

Constitution of India, 1950 - Article 136General Clauses Act, 1897 - Section 21Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, Section 10(1), Section 10(3), Section 10(5), Section 10(6), Section 11, Section 11(5), Section 11(6), Section 45, Section 6, Section 8, Section 9
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Supreme Court28 Jan 2016Allowed

Bihar State Electricity Board and Others Vs Bhola Ram Steel Pvt. Ltd. and Others

Supreme Court Of India · (2016) 160 AIC 267 : (2016) AIR(SCW) 660 : (2016) 2 AIRJharR 371 : (2016) AIRSC 660 : (2016) AllSCR 435 : (2016) 2 AllWC 2024 : (2016) 1 ApexCourtJudgments(SC) 614 : (2016) 1 BBCJ 302 : (2016) 2 BLJud 1 : (2016) 3 CalHCN 197 : (2016) 2 CivCC 491 : (2016)

Electricity (Supply) Act, 1948 - Section 49, Section 78Electricity Act, 1910 - Section 26(7)
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Supreme Court28 Jan 2016Disposed Of

Union of India (UOI) Vs Mohanlal and Others

Supreme Court Of India · (2016) 93 ACrC 546 : (2016) 159 AIC 87 : (2016) AllSCRCrl 443 : (2016) 1 ApexCourtJudgments(SC) 386 : (2016) 2 CriCC 580 : (2016) CriLR 137 : (2016) 2 Crimes 25 : (2016) 2 ECrC 151 : (2016) 333 ELT 209 : (2017) 1 GLR 419 : (2016) 1 JBCJ 387 : (2016) 2 JLJ

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 52A, Section 52A(1), Section 52A(2), Section 52A(3), Section 52A(4), Section 53, Section 53(1), Section 53(2), Section 55
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Supreme Court27 Jan 2016Disposed Of

Indian Machinery Company Vs Ansal Housing and Construction Ltd.

Supreme Court Of India · (2016) 166 AIC 65 : (2016) AIR(SCW) 2209 : (2016) 4 AIRBomR 267 : (2016) 3 AIRJharR 404 : (2016) AIRSC 2209 : (2016) 2 ALLMR 974 : (2016) 2 AllWC 1532 : (2016) 1 ApexCourtJudgments(SC) 538 : (2016) 2 CalHCN 320 : (2016) 2 CalLT 65 : (2016) 2 CivCC 209 : (

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 8, Order 9 Rule 9(1)Consumer Protection Act, 1986 - Section 30(1)Tamil Nadu Consumer Protection Rules, 1987 - Rule 15(6), Rule 4(8), Rule 8(8), Rule 9(6)
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Supreme Court27 Jan 2016Allowed

The Manager, VKNM Vocational Higher Secondary School Vs The State of Kerala and Others

Supreme Court Of India · (2016) 4 ADJ 28 : (2016) AIR(SCW) 1031 : (2016) AIRSC 1031 : (2016) AllSCR 1334 : (2016) 2 AllWC 1951 : (2016) 3 JT 51 : (2016) 3 KCCR 291 : (2016) 1 KHC 430 : (2016) 1 KLT 489 : (2016) LIC 2531 : (2016) 1 MLJ 818 : (2017) 1 RajdhaniLR 108 : (2016) 2 RSJ

Constitution of India, 1950 - Article 136Kerala Education Act, 1958 - Section 36, Section 51AKerala Education Rules, 1959 - Rule 1, Rule 1(4), Rule 2A, Rule 43, Rule 49, Rule 51A, Rule 52, Rule 53, Rule 7(3), Rule 7A, Rule 7A(3)
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