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Supreme Court Of India judgments, 2017

1,452 judgments · page 7 of 73

Supreme Court23 Nov 2017Allowed

Medical Council of India Vs G.C.R.G. Memorial Trust & Ors.

Supreme Court Of India · AIR 2017 SC 5838 : 2017 AIR(SCW) 5838 : 2018 1 AllLJ 682 : (2017) 11 SCR 92 : (2018) 12 SCC 564 : (2017) 11 JT 346 : (2017) 13 Scale 680

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this Part
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Supreme Court23 Nov 2017Disposed Of

Nikesh Tarachand Shah Vs Union of India & Anr.

Supreme Court Of India · AIR 2017 SC 5500 : 2017 AIR(SCW) 5500 : AIR 2018 SC(CRI) 194 : 2018 CriLJ 721 : (2017) 12 SCR 358 : (2018) 11 SCC 1 : (2017) 12 JT 124 : (2017) 13 Scale 609

Constitution of India, Article 21 - Amendment of the ScheduleIncome Tax Act, 1961, Section 288, Section 288, Section 288, Section 288 -Prevention of Money-Laundering Act, 2002, Section 45, Section 45(1)
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Supreme Court22 Nov 2017Disposed Off

Gunwantlal Godawat Vs Union Of India & Another

Supreme Court Of India · AIR 2018 SC 105 : (2018) 12 SCC 309 : (2017) 12 JT 70 : (2017) 13 Scale 583

Constitution Of India, 1950 — Article 14, 123, 226, 352Defence Of India Rules, 1962 — Rule 126A(c), 126A(h), 126I, 126I(2), 126I(3), 126I(2)(a), 126(I)(10), 126L(2), 126L(16), 126M, 126M(3), 126M(8), 126­M(8)(a), 126P, 126P(1), 126P(1)(i), 126P(2)(ii)Gold Control Act, 1968 — Section 2(v), 3, 71, 73, 80, 81, 82B, 115(2), 116, 116(2), 117
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Supreme Court17 Nov 2017Allowed

Kuna @ Sanjaya Behera Vs The State of Odisha

Supreme Court Of India · AIR 2017 SC 5364 : 2017 AIR(SCW) 5364 : AIR 2018 SC(CRI) 222 : (2017) 11 SCR 179 : (2018) 1 SCC 296 : (2017) 11 JT 602 : (2017) 13 Scale 538

Code of Criminal Procedure, 1973, Section 433, Section 433A - Power to commute sentence - Restriction on powers of remission or commutation in certain casesIndian Penal Code, 1860, Section 302, Section 34, Section 203 - Punishment for murder - Acts done by several persons in furtherance of common intention - Giving false information respecting an offence committed
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Supreme Court16 Nov 2017Disposed Of

NARESH CHAUBEY Vs CENTRAL BUREAU OF INVESTIGATION THROUGH GYANENDRA PD SINGH

Supreme Court Of India · AIR 2017 SC 5362 : 2017 AIR(SCW) 5362 : AIR 2018 SC(CRI) 112 : (2018) 1 SCC 142 : (2017) 11 JT 32 : (2017) 13 Scale 535

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 409, Section 465, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Punishment for forgery - Concealing design to commit offence punishable with imprisonmentPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(c), Section 13(1)(d) - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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