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Supreme Court Of India judgments, 2016

1,432 judgments · page 70 of 72

Supreme Court12 Jan 2016Disposed Of

Medical Council of India Vs JSS Medical College and Others

Supreme Court Of India · (2016) 4 ADJ 25 : (2016) AIR(SCW) 588 : (2016) 1 AIRJharR 857 : (2016) 1 AirKarR 770 : (2016) AIRSC 588 : (2016) AllSCR 506 : (2016) 1 AllWC 969 : (2016) 1 ConLT 466 : (2016) 1 JLJR 398 : (2016) 1 JT 185 : (2016) 2 KCCR 112 : (2016) 1 LawHeraldSC 55 : (20

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Supreme Court12 Jan 2016Allowed

L. Gowramma Vs Sunanda and Others

Supreme Court Of India · (2016) 160 AIC 261 : (2016) 164 AIC 105 : (2016) AIR(SCW) 352 : (2016) 1 AIRJharR 383 : (2016) 1 AirKarR 851 : (2016) AIRSC 352 : (2016) 2 ALLMR 968 : (2016) 3 AllWC 2348 : (2016) 117 ALR 883 : (2016) 3 ARC 244 : (2016) 1 BBCJ 134 : (2016) 2 CalHCN 213 :

Hindu Law Womens Rights Act, 1933 - Section 10, Section 10(2), Section 4, Section 4(1), Section 8, Section 8(1), Section 8(5)
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Supreme Court12 Jan 2016Allowed

Election Commission of India Vs Praful and Others

Supreme Court Of India · (2016) 2 LawHeraldSC 1036 : (2016) 2 RCRCivil 152 : (2016) 2 RecentApexJudgments(RAJ) 22 : (2016) 1 Scale 520 : (2016) 12 SCC 738

Registration of Electors Rules, 1960 - Rule 10, Rule 11, Rule 12, Rule 13, Rule 13(1), Rule 13(2), Rule 14, Rule 15, Rule 16, Rule 17, Rule 18, Rule 19, Rule 20, Rule 21, Rule 22, Rule 23, Rule 24, Rule 25, Rule 26, Rule 27, Rule 31, Rule 31(1), Rule 31(3), Rule 31(4), Rule 31(4A)Representation of the People Act, 1950 - Section 21, Section 21(1), Section 21(2), Section 22;
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Supreme Court12 Jan 2016Dismissed

Yogesh Neema and Others Vs State of M.P. and Others

Supreme Court Of India · (2017) 1 CivilLJ 11 : (2016) 1 Scale 517 : (2016) 6 SCC 387

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 11, Section 11A, Section 19(1), Section 19(7), Section 24, Section 24(2), Section 6, Section 6(1), Section 69(2)
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Supreme Court11 Jan 2016Dismissed

Mathai Vs George and Others

Supreme Court Of India · (2016) AllSCR 714 : (2016) 4 KLT 51 : (2016) 1 RCRCriminal 924 : (2016) 1 RecentApexJudgments(RAJ) 633 : (2016) 2 RSJ 445 : (2016) 2 Scale 102 : (2016) 7 SCC 700 : (2016) 1 SCT 548 : (2016) 5 SLR 226

Constitution of India, 1950 - Article 132, Article 133, Article 134, Article 136
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Supreme Court11 Jan 2016Disposed Of

Supreme Court Women Lawyers Association (SCWLA) Vs Union of India (UOI) and Others

Supreme Court Of India · (2016) 94 ACrC 10 : (2016) 160 AIC 217 : (2016) 2 AICLR 676 : (2016) AIR(SCW) 358 : (2016) 1 AIRBomRCri 420 : (2016) 1 AIRJharR 388 : (2016) AIRSC 358 : (2016) AllSCRCrl 302 : (2016) 1 AndhLDCriminal 936 : (2016) 1 CalLJ 204 : (2016) CriLJ 1096 : (2016) 3

Civil Procedure Code, 1908 (CPC) - Section 327(2)Constitution of India, 1950 - Article 141, Article 32Penal Code, 1860 (IPC) - Section 354, Section 376, Section 376(2), Section 376B, Section 376C, Section 376E, Section 377
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Supreme Court11 Jan 2016Allowed

State of Assam Vs Ramen Dowarah

Supreme Court Of India · (2016) 92 ACrC 999 : (2016) 158 AIC 11 : (2016) AIR(SCW) 341 : (2016) 1 AIRJharR 474 : (2016) AIRSC 341 : (2016) AllSCRCrl 269 : (2016) 1 AndhLDCriminal 430 : (2016) 1 ApexCourtJudgments(SC) 326 : (2016) 1 BomCR(Cri) 729 : (2016) 2 CalCriLR 1 : (2016) 2 C

Civil Procedure Code, 1908 (CPC) - Section 164, Section 313Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 34, Section 376, Section 376(G), Section 454
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Supreme Court11 Jan 2016Dismissed

Sciemed Overseas Inc. Vs BOC India Limited and Others

Supreme Court Of India · (2016) 2 ADJ 143 : (2016) 158 AIC 123 : (2016) AIR(SCW) 345 : (2016) 1 AIRJharR 377 : (2016) AIRSC 345 : (2016) AllSCR 370 : (2016) 2 AllWC 1885 : (2016) 114 ALR 907 : (2016) 3 AndhLD 11 : (2016) 1 ApexCourtJudgments(SC) 606 : (2016) 1 ARC 498 : (2016) 1

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Supreme Court08 Jan 2016Allowed

Priyanka Chawla Vs Amit Chawla

Supreme Court Of India · (2016) 166 AIC 173 : (2016) 119 ALR 48 : (2016) 2 ApexCourtJudgments(SC) 281 : (2016) 1 BBCJ 223 : (2016) 1 CalLT 67 : (2016) 4 CivilLJ 158 : (2016) 1 DMC 287 : (2016) DNJ 312 : (2016) 1 JT 174 : (2016) 3 KCCR 292 : (2016) 2 RCRCivil 285 : (2016) 2 Recent

Civil Procedure Code, 1908 (CPC) - Section 125, Section 156(3)Penal Code, 1860 (IPC) - Section 147, Section 323, Section 379, Section 427, Section 452, Section 498A, Section 506, Section 509, Section 879Protection of Women From Domestic Violence Act, 2005 - Section 12
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Supreme Court08 Jan 2016Allowed

Chairman and Managing Director Central Bank of India and Others Vs Central Bank of India SC/ST Employees Welfare Association and Others

Supreme Court Of India · (2016) 4 ADJ 15 : (2016) AIR(SCW) 326 : (2016) AIRSC 326 : (2016) AllSCR 630 : (2016) 2 AllWC 1890 : (2016) 3 AndhLD 59 : (2016) 1 BBCJ 340 : (2016) 1 BLJud 202 : (2016) 4 CalHCN 172 : (2016) 121 CutLT 416 : (2016) 2 ICC 553 : (2016) 1 JBCJ 205 : (2016) 2

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 12, Article 15, Article 16, Article 16(4A), Article 226Supreme Court Rules, 2013 - Order 47 Rule 1
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Supreme Court08 Jan 2016Partly Allowed

Usmangani Adambhai Vahora Vs State of Gujarat and Others

Supreme Court Of India · (2016) 93 ACrC 459 : (2016) 158 AIC 38 : (2016) 1 AICLR 659 : (2016) AIR(SCW) 336 : (2016) AIRSC 336 : (2016) AllSCRCrl 313 : (2016) 1 BBCJ 84 : (2016) 1 BLJud 163 : (2016) 1 BomCR(Cri) 549 : (2016) 3 CalCriLR 25 : (2016) 2 CalLT 119 : (2016) CriLR 49 : (

Constitution of India, 1950 - Article 21, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 406, Section 407, Section 408, Section 408(1)Penal Code, 1860 (IPC) - Section 120B, Section 147, Section 148, Section 149, Section 342, Section 364A, Section 447, Section 506(2)
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Supreme Court07 Jan 2016Disposed Of

Alkali Manufacturers Assn. of India and Others Vs Designated Authority, D.A.D.A.S. and Others

Supreme Court Of India · (2016) 332 ELT 3 : (2016) 2 JT 350 : (2016) 2 RecentApexJudgments(RAJ) 570 : (2016) 1 Scale 422 : (2016) 11 SCC 165

Central Excises and Salt Act, 1944 - Section 3Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 - Rule 11, Rule 14, Rule 16, Rule 17, Rule 5, Rule 5(1), Rule 5(3), Rule 5(4)Customs Tariff Act, 1975 - Section 9A
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Supreme Court07 Jan 2016Dismissed

Commr. of Income Tax Vs Bank of Nova Scotia

Supreme Court Of India · (2016) AIR(SCW) 608 : (2016) AIRSC 608 : (2016) 283 CurTR 128 : (2016) 380 ITR 550 : (2016) 1 JT 176 : (2016) 1 Scale 492 : (2016) 15 SCC 81

Income Tax Act, 1961 - Section 201(1), Section 201(1A), Section 271C
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