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Supreme Court Of India judgments, 2017

1,452 judgments · page 5 of 73

Supreme Court05 Dec 2017Allowed

Bank of India Vs Yadav Consultancy Services (P) Ltd. and Ors.

Supreme Court Of India · (2017) 12 SCR 67 : (2018) 13 SCC 462 : (2017) 14 Scale 78 : AIR 2018 SC 161 : 2018 AIR(SCW) 161

Arbitration and Conciliation Act, 1996, Section 34 -Recovery of Debts due to Banks and Financial Institutions (RDDBFI) Act, 1993, Section 5, Section 31A
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Supreme Court05 Dec 2017Dismissed

Balwant Vithal Kadam Vs Sunil Baburaoi Kadam

Supreme Court Of India · (2017) 12 SCR 44 : (2018) 2 SCC 82 : (2017) 12 JT 38 : (2018) 1 Scale 35 : AIR 2018 SC 49 : 2018 AIR(SCW) 49

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtTransfer of Property Act, 1882, Section 54 -Bombay Co-operative Societies Act, 1925, Section 48 -
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Supreme Court04 Dec 2017Allowed

Mohammed Abdulla Khan Vs Prakash K.

Supreme Court Of India · AIR 2017 SC 5608 : 2017 AIR(SCW) 5608 : (2017) 12 SCR 9 : (2018) 1 SCC 615 : (2017) 12 JT 223 : (2017) 14 Scale 23 : (2018) 1 AIRKarR 396

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 501, Section 500, Section 502 - Printing or engraving matter known to be defamatory - Punishment for defamation - Sale of printed or engraved substance containing defamatory matter
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Supreme Court01 Dec 2017Dismissed

Campaign for Judicial Accountability and Reforms Vs Union of India and Others

Supreme Court Of India · (2017) 12 SCR 337 : (2018) 1 SCC 589 : (2017) 14 Scale 18

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860, Section 120-B -Prevention of Corruption Act, 1988, Section 8 - Taking gratification, in order, by corrupt or illegal means, to influence public servant
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Supreme Court30 Nov 2017

Dr. S. Rajaseekaran (II) Vs Union of India & Ors.

Supreme Court Of India · (2017) 11 SC CK 0091

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartMotor Vehicles Act, 1988, Section 215(3), Section 215(3) - Road Safety Councils and CommitteesCentral Motor Vehicles Rules, 1989, Rule 126
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Supreme Court30 Nov 2017Allowed

Rama Rani (Legal Representative of late Shyam Lata) Vs Arun Kumar Sharma & Anr.

Supreme Court Of India · (2018) 13 SCC 149 : (2017) 13 Scale 772

Code of Criminal Procedure, 1973, Section 190 - Cognizance of offences by MagistratesIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 323, Section 506, Section 504 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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Supreme Court30 Nov 2017Allowed

Anil Kumar Singh Vs Vijay Pal Singh & Ors.

Supreme Court Of India · AIR 2017 SC 5587 : 2017 AIR(SCW) 5587 : AIR 2018 SC(CIV) 425 : 2018 1 AllLJ 543 : (2017) 11 SCR 74 : (2018) 12 SCC 584 : (2018) 1 JT 326 : (2017) 13 Scale 756

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2
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Supreme Court29 Nov 2017Dismissed

Patel Field Marshal Agencies and Anr. Vs P.M. Diesels Ltd. and Ors.

Supreme Court Of India · AIR 2017 SC 5619 : 2017 AIR(SCW) 5619 : AIR 2018 SC(CIV) 466 : (2017) 12 SCR 674 : (2018) 2 SCC 112 : (2017) 12 JT 577 : (2017) 13 Scale 783

Specific Relief Act, 1963, Section 41(b) - Injunction when refusedTrade and Merchandise Marks Act, 1958, Section 46, Section 56
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Supreme Court28 Nov 2017Allowed

Ishwar Pratap Singh & Ors Vs State Of Uttar Pradesh & Anr

Supreme Court Of India · (2018) 1 Scale 187 : (2018) 13 SCC 612 : (2018) 3 SCC(Cri) 818 : (2017) 11 SCR 145 : (2018) 183 AIC 256 : (2018) 2 ACJ 306 : (2018) CLR 48 : (2018) 1 JCC 211 : (2017) 3 LAR 370 : (2018) 2 LawHerald 859 : (2018) 70 OLR 146 : (2018) 1 PCCR 380 : (2018) 2 RC

Code of Criminal Procedure, 1973 — Section 36, 173, 482Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 323, 504, 506
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Supreme Court28 Nov 2017Dismissed

DOONGAR SINGH & ORS. Vs THE STATE OF RAJASTHAN

Supreme Court Of India · (2017) 11 SCR 222 : (2018) 13 SCC 741 : (2017) 13 Scale 752

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Criminal Procedure, 1973, Section 164, Section 309 - Recording of confessions and statements - Power to postpone or adjourn proceedings
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