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Supreme Court Of India judgments, 2017

1,452 judgments · page 4 of 73

Supreme Court07 Dec 2017Disposed Of

Indore Development Authority Vs Shailendra (Dead) through Lrs. & Ors.

Supreme Court Of India · (2018) 1 SCC 733 : (2017) 14 Scale 159

Land Acquisition Act, 1894, Section 31, Section 34, Section 24(2), Section 31(2) - Payment of compensation or deposit of same In Court - Payment of Interest - Matters to be neglected in determining compensation - Payment of compensation or deposit of same In CourtMadhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 38 -Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24
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Supreme Court06 Dec 2017Disposed Of

Sanju Devi Vs State of Bihar & Anr.

Supreme Court Of India · (2018) 1 RCR(Cri) 196 : (2017) 6 RAJ 343

Code of Criminal Procedure, 1973, Section 125, Section 125(4) - Order for maintenance of wives, children and parents - Order for maintenance of wives, children and parents
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Supreme Court06 Dec 2017Dismissed

Atma Ram Properties Pvt. Ltd. Vs The Oriental Insurance Co. Ltd.

Supreme Court Of India · AIR 2017 SC 5714 : 2017 AIR(SCW) 5714 : (2017) 12 SCR 1044 : (2018) 2 SCC 27 : (2017) 12 JT 51 : (2017) 14 Scale 146 : (2017) 6 RAJ 492

Code of Civil Procedure, 1908, Order 20Rule 12 -New Delhi Municipal Council Act, 1994, Section 67, Section 411, Section 67(3), Section 67(1) -Delhi Municipal Corporation Act, 1957, Section 121(1) - Appointment of liability for property taxes when the premises assessed are let or sub let
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Supreme Court06 Dec 2017Allowed

H.N. Jagannath & Ors. Vs State of Karnataka & Ors.

Supreme Court Of India · 2017 AIR(SCW) 5805 : AIR 2017 SC 5805 : (2018) 1 AIRKarR 427 : (2018) 11 SCC 104 : (2017) 14 Scale 113

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 9, Order 2Rule 2 - Courts to try all civil suits unless barredLand Acquisition Act, 1894, Section 10, Section 11, Section 9, Section 4(1), Section 6(1), Section 16(2) - Power to require and enforce the making of statements as to names and interests - Enquiry and award by Collector - Notice to persons interested - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose - Power to take possession
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Supreme Court06 Dec 2017Dismissed

Nasiruddin & anr. Etc. Vs State of Uttar Pradesh through Secretary

Supreme Court Of India · AIR 2018 SC 127 : 2018 AIR(SCW) 127 : (2017) 12 SCR 1073 : (2018) 1 SCC 754 : (2017) 12 JT 45 : (2017) 14 Scale 108

Transfer of Property Act, 1882, Section 105 - Lease definedStamp Act, 1899, Section 2(14), Section 2(12), Section 2(16), Article 35, Section 2(16)(c) - Definitions - Definitions - Definitions - Instruments not duly stamped inadmissible in evidence, etc - DefinitionsUttar Pradesh Municipal Corporation Act, 1959, Section 541(41), Section 541(41), Section 541(41)
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Supreme Court06 Dec 2017Allowed

Prateek Gupta Vs Shilpi Gupta & Ors.

Supreme Court Of India · (2017) 13 SCR 230 : (2018) 2 SCC 309: (2017) 12 JT 246: (2017) 14 Scale 121

Constitution Of India, 1950 — Article 226Hindu Marriage Act, 1956 — Section 9Guardian And Wards Act, 1890 — Section 7(b), 14
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Supreme Court06 Dec 2017Allowed

Syed Sughra Zaidi Vs Laeeq Ahmad (Dead) Through LL & Ors.

Supreme Court Of India · AIR 2017 SC 5829 : 2017 AIR(SCW) 5829 : (2017) 14 Scale 93 : (2018) 1 AllLJ 689 : (2017) 14 SCR 437 : (2018) 2 SCC 21 : (2017) 12 JT 611

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 20(4)
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Supreme Court05 Dec 2017Disposed Of

B. Sunitha Vs State of Telengana & Anr.

Supreme Court Of India · 2017 AIR(SCW) 5727 : AIR 2017 SC 5727 : (2018) ACD 143 : (2018) CriLJ 715 : (2017) 14 SCR 456 : (2018) 1 SCC 638 : (2017) 12 JT 59 : (2017) 14 Scale 66

Constitution of India, Article 39A - Equal justice and free legal aidContract Act, 1872, Section 23 - What considerations and objects are lawful and what notNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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Supreme Court05 Dec 2017Disposed Of

Revanasiddayya Vs Gangamma @ Shashikala & Anr.

Supreme Court Of India · (2017) 12 SCR 52 : (2018) 1 SCC 610 : (2017) 12 JT 67 : (2017) 14 Scale 85 : AIR 2017 SC 5682 : 2017 AIR(SCW) 5682 : (2018) 1 AIRKarR 204 : AIR 2018 SC(CIV) 430

Code of Civil Procedure, 1908, Section 96, Order 41Rule 22 - Appeal from original decreeTransfer of Property Act, 1882, Section 53-A -Specific Relief Act, 1877, Section 22
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Supreme Court05 Dec 2017Allowed

Gorakh Nath Prasad Vs State of Bihar

Supreme Court Of India · (2018) AIR 704 : (2018) 2 SCC 305 : (2018) 2 JT 102 : (2017) 14 Scale 90 : (2017) 6 RAJ 339 : (2018) 1 RCR(Cri) 108

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 42, Section 50, Section 20(B)(II)(c) - Power of entry, search, seizure and arrest without warrant or authorisation - Conditions under which search of persons shall be conducted - Punishment for contravention in relation to cannabis plant and cannabis
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Supreme Court05 Dec 2017Disposed Of

Deputy Commissioner of Income-Tax, Circle 11 (1), Bangalore Vs M/s. Ace Multi Axes Systems Ltd.

Supreme Court Of India · (2017) 12 SCR 21 : (2018) 2 SCC 158 : (2017) 12 JT 173 : (2017) 14 Scale 52 : 2017 AIR(SCW) 5660 : AIR 2017 SC 5660 : (2018) 1 AIRKarR 210

Income Tax Act, 1961, Section 80IB(3), Section 80IB(3), Section 80IB(3), Section 80IB(3) - Deduction in respect of profits and gains from certain industrial undertakings other than infrastructure development undertakingsIncome Tax Act, 1922, Section 15C
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Supreme Court05 Dec 2017Allowed

Rupajan Begum Vs Union of India & Ors.

Supreme Court Of India · (2017) 12 SCR 58 : (2018) 1 SCC 579 : (2017) 14 Scale 103 : 2018 AIR(SCW) 210 : AIR 2018 SC 210

Code of Civil Procedure, 1908, Order 1Rule 8 -Citizenship Act, 1955, Section 6A - Special provisions as to citizenship of persons covered by the Assam AccordAssam Panchayat Act, 1994, Section 21, Section 122, Section 19(1)(vi) - General powers of Gaon Panchayats - Direction from Government - Functions of Gaon Panchayat
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