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Supreme Court Of India judgments, 2017

1,452 judgments · page 9 of 73

Supreme Court14 Nov 2017Disposed Of

Indian Oil Corporation Limited Vs State of Bihar & Anr.

Supreme Court Of India · AIR 2017 SC 5643 : 2017 AIR(SCW) 5643 : (2017) 13 SCR 477 : (2018) 1 SCC 242 : (2017) 11 JT 261 : (2017) 13 Scale 495

Constitution of India, Article 14 -Madras General Sales Tax Act, 1939, Section 7A -Bihar Tax on Entry of Goods Into Local Areas for Consumption, Use or Sale Therein Act, 1993, Section 3(2), Section 8, Section 2(1)(c) -
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Supreme Court13 Nov 2017Disposed Of

Monnet Ispat & Energy Ltd. Etc. Vs Union of India & Ors. Etc.

Supreme Court Of India · (2017) 11 SC CK 0020

Electricity Act, 2003, Section 9, Section 52, Section 2(8), Section 2(8), Section 42(2) - Captive generation - Provisions with respect to electricity trader - Definitions - Definitions - Duties of distribution licensee and open accessElectricity Rules, 2005, Rule 3(1)(a)(ii) -Chhattisgarh State Electricity Regulatory Commission (Intra-State Open Access in Chhattisgarh) Regulations, 2005, Regulation 11(6)(b)(ii)
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Supreme Court13 Nov 2017Disposed Of

SHEO NARAIN NAGAR & ORS Vs STATE OF UTTAR PRADESH & ORS

Supreme Court Of India · AIR 2018 SC 233 : 2018 AIR(SCW) 233 : (2017) 11 SCR 138 : (2018) 13 SCC 432 : (2017) 14 Scale 247

Constitution of India, Article 34 (1)(d) - Restriction on rights conferred by this Part while martial law is in force in any area
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Supreme Court13 Nov 2017Disposed Of

Shivang Mathur Vs Sohan Lal & Ors.

Supreme Court Of India · (2018) 12 SCC 163 : (2017) 14 Scale 38

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
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Supreme Court13 Nov 2017Disposed Of

Sagar Pandurang Dhundare Vs Keshav Aaba Patil and Others

Supreme Court Of India · AIR 2017 SC 5420 : 2017 AIR(SCW) 5420 : AIR 2018 SC(CIV) 233 : 2018 1 AIRBomR 168 : (2018) 1 MhLJ 1 : (2017) 11 SCR 13 : (2018) 1 SCC 340 : (2017) 10 JT 569 : (2017) 13 Scale 514

Maharashtra Village Panchayats Act, 1958, Section 180, Section 184, Section 14(1)(g), Section 14(1)(h)
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Supreme Court13 Nov 2017Dismissed

State of Uttarakhand Vs Jairnail Singh

Supreme Court Of India · AIR 2017 SC 5353 : 2017 AIR(SCW) 5353 : AIR 2018 SC(CRI) 143 : (2017) 11 SCR 122 : (2018) 1 SCC 128 : (2017) 11 JT 133 : (2017) 13 Scale 410

Indian Penal Code, 1860, Section 307 - Attempt to murderArms Act, 1959, Section 25(1-A) - Punishment for certain offences
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Supreme Court10 Nov 2017Partly Allowed

Punjab National Bank and Ors. Vs K.C. Sareen & Anr.

Supreme Court Of India · (2017) 11 SC CK 0010

Indian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of propertyPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(d) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court10 Nov 2017Allowed

Khekh Ram Vs State of H.P.

Supreme Court Of India · AIR 2017 SC 5255 : 2017 AIR(SCW) 5255 : AIR 2018 SC(CRI) 97 : (2017) 11 SCR 956 : (2018) 1 SCC 202 : (2017) 11 JT 138 : (2017) 13 Scale 342

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 149 - Every member of unlawful assembly guilty of offence committed in prosecution of common objectArms Act, 1959, Section 25 - Punishment for certain offences
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Supreme Court10 Nov 2017Allowed

M/s. SRD Nutrients Private Limited Vs Commissioner of Central Excise Guwahati

Supreme Court Of India · AIR 2017 SC 5299 : 2017 AIR(SCW) 5299 : AIR 2018 SC(CIV) 265 : (2017) 11 SCR 43 : (2018) 1 SCC 105 : (2017) 11 JT 93 : (2017) 13 Scale 370

Textiles Committee Act, 1963, Section 5A - Imposition of cess on textiles and textile machinery manufactured In IndiaAdditional Duties of Excise (Goods of Special Importance) Act, 1957, Section 91, Section 5A, Section 93, Section 3(3) - Levy and collection of Additional Duties
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Supreme Court10 Nov 2017Dismissed

Rohit Tandon Vs The Enforcement Directorate

Supreme Court Of India · AIR 2017 SC 5309 : 2017 AIR(SCW) 5309 : AIR 2018 SC(CRI) 1 : 2018 CriLJ 416 : (2018) 11 SCC 46 : (2017) 12 JT 103 : (2017) 13 Scale 385

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 409, Section 406, Section 188 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Criminal breach of trust by public servant, or by banker, merchant of agent - Punishment for Criminal breach of trust - Disobedience to order duly promulgated by public servantPrevention Of Money-Laundering Act, 2002, Section 3, Section 4 - Offence of money laundering - Punishment for money-laundering
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