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Supreme Court Of India judgments, 2017

1,452 judgments · page 3 of 73

Supreme Court12 Dec 2017Disposed Of

Bharatsingh Gulabsingh Jakhad and others Vs State of Maharashtra and others.

Supreme Court Of India · AIR 2017 SC 5741 : 2017 AIR(SCW) 5741 : (2018) 1 AIRBomR 728 : (2017) SCR 470 : (2017) 12 JT 197 : (2017) 14 Scale 211

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtLand Acquisition Act, 1894, Section 18, Section 26, Section 4(1), Section 28A, Section 28A (1) - Reference to Court - Form of awards - Publication of preliminary notification and powers of officers thereupon. - Re-determination of the amount of compensation on the basis of the award of the Court - Re-determination of the amount of compensation on the basis of the award of the Court
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Supreme Court12 Dec 2017Dismissed

Mr. Ranvir Dewan Vs Mrs. Rashmi Khanna & Anr.

Supreme Court Of India · AIR 2018 SC 62 : 2018 AIR(SCW) 62 : (2017) 13 SCR 542 : (2018) 12 SCC 1 : (2017) 12 JT 409 : (2017) 14 Scale 201

Hindu Succession Act, 1956, Section 14(1), Section 30, Section 14(2) - Property of a female Hindu to be her absolute property - Testamentary succession - Property of a female Hindu to be her absolute property
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Supreme Court11 Dec 2017Allowed

Mohinder Kumar Mehra Vs Roop Rani Mehra & Ors.

Supreme Court Of India · AIR 2017 SC 5822 : 2017 AIR(SCW) 5822 : (2018) 1 AIRDelR 710 : (2017) 12 SCR 231 : (2018) 2 SCC 132 : (2017) 12 JT 187 : (2017) 14 Scale 223

Code of Civil Procedure, 1908, Order 6Rule 17 -Limitation Act, 1963, Article 110
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Supreme Court11 Dec 2017Dismissed

Barun Chandra Thakur Vs Central Bureau of Investigation and Others

Supreme Court Of India · AIR 2017 SC 5735 : 2017 AIR(SCW) 5735 : AIR 2018 SC(CRI) 181 : (2017) 12 SCR 142 : (2018) 12 SCC 119 : (2017) 12 JT 209 : (2017) 14 Scale 166

Code of Criminal Procedure, 1973, Section 438(2)(i), Section 438(2)(iv) - Direction for grant of bail to person apprehending arrest - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance of common intentionArms Act, 1959, Section 25 - Punishment for certain offences
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Supreme Court11 Dec 2017Allowed

Trilok Singh Chauhan Vs Ram Lal(Dead) Thr. Lrs & Ors.

Supreme Court Of India · AIR 2018 SC 214 : 2018 AIR(SCW) 214 : (2017) 12 SCR 441 : (2018) 2 SCC 566 : (2017) 12 JT 202 : (2017) 14 Scale 217

Provincial Small Cause Courts Act, 1887, Section 25 - Revision of decrees and orders of Courts of Small Causes
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Supreme Court11 Dec 2017Allowed

Pradeep Bachhar Vs State of Chhattisgarh

Supreme Court Of India · (2018) 13 SCC 600 : (2018) 1 JT 188

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20(B)(II)(c) - Punishment for contravention in relation to cannabis plant and cannabis
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Supreme Court11 Dec 2017Allowed

Kaushal Kishore Awasthi Vs Balwant Singh Thakur & Anr.

Supreme Court Of India · (2017) 6 RAJ 434 : AIR 2018 SC 199 : 2018 AIR(SCW) 199 : (2017) 14 SCR 493 : (2018) 13 SCC 195 : (2018) 1 JT 189 : 1018 1 Scale 39

Advocates Act, 1961, Section 35, Section 49(1)(c) - Punishment of Advocates for misconduct - General power of the Bar Council of India to make rules
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Supreme Court11 Dec 2017Disposed Of

Ran Vijay Singh & Ors. Vs State of U.P. & Ors.

Supreme Court Of India · (2017) 12 SCR 95 : (2018) 2 SCC 357 : (2017) 12 JT 161 : (2017) 14 Scale 173 : AIR 2018 SC 52 : 2018 AIR(SCW) 52

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977, Regulation 104
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Supreme Court08 Dec 2017Dismissed

Union of India Vs M/s. Susaka Pvt. Ltd. & Ors.

Supreme Court Of India · AIR 2017 SC 5721 : 2017 AIR(SCW) 5721 : (2018) 1 AIRBomR 542 : (2017) 12 SCR 430 : (2018) 2 SCC 182 : (2017) 12 JT 603 : (2017) 14 Scale 193

Arbitration and Conciliation Act, 1996, Section 34, Section 11(5) - Application for setting aside arbitral award - Appointment of arbitrators
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Supreme Court08 Dec 2017Allowed

Manjeet Singh Vs National Insurance Company Ltd. & Anr.

Supreme Court Of India · 2017 AIR(SCW) 5795 : AIR 2017 SC 5795 : (2018) AAC 237 : (2017) 12 SCR 90 : (2018) 2 SCC 108 : (2017) 12 JT 96 : (2017) 14 Scale 285

Consumer Protection Act, 1986, Section 12 - Manner in which complaint shall be made.
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Supreme Court08 Dec 2017Allowed

Aftaruddin (Dead) Rep. Thr. Lrs. Vs Ramkrishna Datta alias Babul Datta & Ors.

Supreme Court Of India · 2017 AIR(SCW) 5843 : AIR 2017 SC 5843 : (2017) 12 SCR 85 : (2018) 11 SCC 77 : (2017) 12 JT 220 : (2017) 14 Scale 154

Transfer of Property Act, 1882, Section 43 - Transfer by unauthorised person who subsequently acquires Interest in prop- erty transferredTripura Land Revenue and Land Reforms Act, 1960, Section 108, Section 2(s), Section 2(v)
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Supreme Court08 Dec 2017Partly Allowed

Asharfi Vs State of Uttar Pradesh

Supreme Court Of India · (2017) 12 SCR 128 : (2018) 1 SCC 742 : (2017) 12 JT 98 : (2017) 14 Scale 185 : 2017 AIR(SCW) 5819 : AIR 2017 SC 5819 : (2018) 1 AllLJ 687

Indian Penal Code, 1860, Section 323, Section 450, Section 376(2)(g) - Punishment for voluntarily causing hurt - House-trespass in order to commit offence punishable with imprisonment for life - Punishment for rapeScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(v)
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Supreme Court07 Dec 2017Allowed

Prabhu Dutt Tiwari Vs State of Uttar Pradesh & Ors.

Supreme Court Of India · (2017) 12 SCR 123 : (2018) 13 SCC 609 : (2018) 1 JT 339 : (2018) 1 Scale 172 : (2018) 1 PLJR 332 : (2018) 1 RCR (Cri) 613 : (2018) 1 SCJ 623 : (2018) 2 UC 974

Code Of Criminal Procedure, 1973 — Section 200, 202, 204Indian Penal Code, 1860 — Section 120(B), 419, 420, 468, 471
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