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Supreme Court Of India judgments, 2017

1,452 judgments · page 73 of 73

Supreme Court02 Jan 2017Allowed

Abhiram Singh Vs C.D. Commachen (Dead) By Lrs.

Supreme Court Of India · 2017 AIR(SCW) 401 : (2017) 2 AIRBomR 34 : AIR 2017 SC 401 : 2017 AllSCR 337 : (2017) 1 AllWC 652 : (2017) 1 BCR 710 : (2017) 1 HLT 100 : (2017) 1 ILRKerala 89 : (2017) 1 JT 196 : (2017) 1 KLT 229 : (2017) 1 LawHeraldSC 1 : (2017) 1 MLJ 522 : (2017) 1 RCRC

Constitution of India, 1950 — Article 25Representation of the People Act, 1951 — Section 123(3A), 123(2), 123(3)
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Supreme Court02 Jan 2017Allowed

Vitusah Oberoi Vs Court of Its Own Motion

Supreme Court Of India · (2017) 170 AIC 43 : (2017) 1 AICLR 831 : 2017 AIR(SCW) 225 : AIR 2017 SC 225 : (2017) 1 AllCrlRulings 462 : 2017 AllMRCri 454 : (2017) 120 ALR 708 : (2017) 2 ALTCrl 48 : (2017) 1 ApexCourtJudgments(SC) 414 : (2017) 1 BBCJ 62 : (2017) 2 BomCR(Cri) 12 : (20

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 10
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Supreme Court02 Jan 2017Disposed Of

Indira Jaising Vs Supreme Court of India through Secretary General

Supreme Court Of India · (2017) 1 AllWC 440 : (2017) 1 BBCJ 71 : (2017) 1 BLJud 96 : (2017) 1 JBCJ 354 : (2017) 1 JCR 317 : (2017) 1 JT 491 : (2017) 1 RCRCivil 631 : (2017) 1 RecentApexJudgments(RAJ) 152 : (2017) 1 Scale 94 : (2017) 2 SCC 362 : (2017) 1 SCCCri 431 : (2017) 1 SCCL

Advocates Act, 1961 — Section 16, Section 23(5)
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Supreme Court02 Jan 2017Dismissed

Allahabad Bank Vs Krishna Narayan Tewari

Supreme Court Of India · 2017 AIR(SCW) 330 : AIR 2017 SC 330 : 2017 AllSCR 277 : (2017) 1 AllWC 437 : (2017) 1 ApexCourtJudgments(SC) 641 : (2017) 1 BBCJ 67 : (2017) 1 CGLJ 292 : (2017) 1 CLR 643 : (2017) DNJ 196 : (2017) 1 ESC 83 : (2017) 152 FLR 600 : (2017) 1 HLT 65 : (2017) 1

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Supreme Court02 Jan 2017Dismissed

Ram Chander Vs State of Haryana

Supreme Court Of India · (2017) 98 ACrC 613 : (2017) 170 AIC 30 : 2017 AIR(SCW) 568 : AIR 2017 SC 568 : (2017) 1 AllCrlRulings 466 : 2017 AllSCRCrl 168 : (2017) 1 ApexCourtJudgments(SC) 473 : (2017) 1 BBCJ 72 : (2017) 1 BLJud 117 : (2017) 1 CriCC 649 : (2017) CriLR 78 : (2017) 1

Evidence Act, 1872 — Section 3Indian Penal Code, 1860 (IPC) — Section 302
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Supreme Court02 Jan 2017Dismissed

Harjas Rai Makhija (D) Thr. Lrs. Vs Pushparani Jain

Supreme Court Of India · (2017) 170 AIC 38 : 2017 AllSCR 228 : (2017) 120 ALR 698 : (2017) 1 ApexCourtJudgments(SC) 404 : (2017) 1 ARC 208 : (2017) 1 BBCJ 402 : (2017) 1 CalLJ 149 : (2017) 1 CGLJ 380 : (2017) 1 CivCC 581 : (2017) 1 CTC 323 : (2017) 123 CutLT 635 : (2017) DNJ 17 :

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Supreme Court02 Jan 2017Disposed Of

Yash Pal Vs Union of India

Supreme Court Of India · 2017 AIR(SCW) 680 : 2017 AIR SC 680 : 2017 AllSCR 933 : (2017) 1 ApexCourtJudgments(SC) 432 : (2017) 1 ESC 100 : (2017) 1 JT 382 : (2017) 1 LawHeraldSC 155 : (2017) LIC 895 : (2017) 1 LLN 1 : (2017) 1 MLJ 431 : (2017) 1 RecentApexJudgments(RAJ) 653 : (201

Armed Forces Tribunals Act, 2007 — Section 14, 30, 31Army Act, 1950 — Section 20, 20(3)Army Rules, 1954 — Rule 17
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Supreme Court02 Jan 2017Disposed Of

Krishna Kumar Singh Vs State of Bihar

Supreme Court Of India · 2017 AllSCR 418 : (2017) 1 AllWC 639 : (2017) 1 HLT 230 : (2017) 1 HLT 70 : (2017) 1 JT 67 : (2017) 1 MLJ 698 : (2017) 1 RecentApexJudgments(RAJ) 104 : (2017) 1 Scale 178 : (2017) 3 SCC 1 : (2017) 1 UAD 380

Constitution of India, 1950 — Article 123, Article 213(2)
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Supreme Court02 Jan 2017Disposed Of

Imtiyaz Ahmad Vs State of U.P.

Supreme Court Of India · (2017) 98 ACrC 628 : (2017) 1 ADJ 695 : (2017) 170 AIC 8 : (2017) 1 AllCrlRulings 363 : (2017) 1 Crimes 1 : (2017) 1 ECrC 330 : (2017) 1 JBCJ 234 : (2017) 1 JLJR 347 : (2017) 1 JT 443 : (2017) 1 LawHeraldSC 427 : (2017) 1 LW 481 : (2017) 1 MLJCriminal 229

Constitution Of India, 1950 — Article 21
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Supreme Court02 Jan 2017Disposed Of

State of Uttar Pradesh Vs Jai Bir Singh

Supreme Court Of India · (2017) 153 FLR 2 : (2017) 2 JT 32 : (2017) 1 Scale 292 : (2017) 3 SCC 311 : (2017) 1 SCCLS 618 : (2017) 1 SCR 83

Industrial Disputes Act, 1947 — Section 2(j)
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Supreme Court02 Jan 2017Disposed Of

Alamelu Ammal Vs S. Rani

Supreme Court Of India · 2017 AIR(SCW) 2612 : AIR 2017 SC 2612

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28
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