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Supreme Court Of India judgments, 2018

1,052 judgments · page 12 of 53

Supreme Court01 Oct 2018Allowed

Dr. S.K. Jhunjhunwala Vs Mrs. Dhanwanti Kumar & Anr

Supreme Court Of India · AIR 2018 SC 4625 : (2019) 2 SCC 282 : (2018) 9 JT 435 : (2018) 13 Scale 683 : (2018) 5 CTC 564 : (2018) 3 JLJ 475 : (2018) 4 RCR(Civil) 625 : (2018) 12 SCR 868

Consumer Protection Act, 1986 — Section 10
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Supreme Court28 Sept 2018Dismissed

Indian Young Lawyers Association & Ors Vs State Of Kerala & Ors

Supreme Court Of India · (2018) 10 JT 19 : (2018) 13 Scale 75 : (2018) 4 KLT 373 : (2018) 9 SCR 561 : (2019) 11 SCC 1

Constitution Of India 1950 — Article 11, 12, 13, 13(1), 13(3)(a), 13(3)(b), 14, 15, 15(1), 15(2), 16(5), 17, 19, 19(1)(a), 20, 21, 22, 25, 25(1), 25(2)(b), 26, 26(b), 27, 28, 32, 51A(e), 143(1), 226, 290A, 372(1)Kerala Hindu Places Of Public Worship (Authorisation Of Entry) Act, 1965 — Section 2, 2(c), 3, 3(b), 4, 4(1), 29A, 29(3A)Code Of Criminal Procedure 1973 — Section 144
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Supreme Court28 Sept 2018Allowed

P.S. Ayub Vs Asif Jagirdar

Supreme Court Of India · (2018) DNJ 1152 : (2018) 2 RCR(Rent) 488 : (2019) 14 SCC 668

Code Of Civil Procedure, 1908 — Order 9 Rule 13
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Supreme Court28 Sept 2018

Romila Thapar And Ors Vs Union Of India And Ors

Supreme Court Of India · AIR 2018 SC 4683 : (2018) 10 JT 442 : (2018) 13 Scale 278 : (2018) 11 SCR 951 : (2018) 10 SCC 753

Constitution Of India, 1950 — Article 14, 21, 22(1), 32, 142, 226Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10), 3(2)(v)Arms Act, 1959 — Section 4(25)
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Supreme Court28 Sept 2018Allowed

Amrish Rana Vs State Of Himachal Pradesh

Supreme Court Of India · AIR 2018 SC 4604 : (2018) 9 JT 410 : (2018) 13 Scale 571 : (2018) 10 SCC 482

Indian Penal Code, 1860 — Section 147, 148, 307Arms Act, 1959 — Section 25Code of Criminal Procedure 1973 — Section 161
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Supreme Court28 Sept 2018Dismissed

Hemudan Nanbha Gadhvi Vs State Of Gujarat

Supreme Court Of India · AIR 2018 SC 4760 : (2018) 9 JT 412 : (2018) 13 Scale 649 : (2018) 4 RCR(Criminal) 448 : (2018) SCR 672

Indian Penal Code, 1860 — Section 376(2)(f)Code of Criminal Procedure 1973 — Section 161, 313, 344Indian Evidence Act, 1872 — Section 45, 145
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Supreme Court27 Sept 2018

M. Siddiq (D) Thr. Lrs Vs Mahant Suresh Das And Others Etc

Supreme Court Of India · (2018) 11 Scale 667 : (2018) 11 JT 133 : (2018) 7 SLT 567 : AIR 2018 SC 5134 : (2018) SCR 175

Constitution Of India 1950 — Article 14, 15, 19(1)(d), 19(1)(e), 19(5), 25, 26, 32, 139A, 141, 143, 145(3), 226, 356Code Of Civil Procedure, 1908 — Section 11, 92Passport Rules, 1950 — Rule 3
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Supreme Court27 Sept 2018Allowed

E.A. Aboobacker & Ors Vs State Of Kerala & Ors

Supreme Court Of India · (2018) 9 JT 418 : (2018) 13 Scale 602 : (2018) 4 RCR(Civil) 542 : (2018) 12 SCR 263 : (2018) 18 SCC 560

Constitution of India 1950 — Article 300(A)Land Acquisition Act, 1894 — Section 3(c), 4, 4(1), 5(A), 5(A)(1), 17(1), 17(4)
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Supreme Court27 Sept 2018

Joseph Shine Vs Union Of India

Supreme Court Of India · (2019) 3 SCC 39 : AIR 2018 SC 4898 : 2018 All. M.R. (Cri.) 4065 : 2019 CriLJ 1 : 2018 (4) Crimes 1 : 2018 (3) JLJ 515 : 2018 (9) JT 467 : 2018 (4) MLJ (Cri) 369 : 2018 (4) RCR(Criminal) 480 : 2018 (11) Scale 556 : 2018 (7) SLT 470 : 2018 (7) Supreme 1 : (

Constitution of India 1950 — Article 10, 14, 15, 15(3), 16(4), 17, 21, 24, 32, 33(1), 228, 241, 366(10), 372(1)Indian Penal Code, 1860 — Section 154, 304B, 306, 392, 494, 497, 498, 498ACode of Criminal Procedure 1973 — Section 125, 198, 198(1), 198(2)
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Supreme Court27 Sept 2018Allowed

Padmini Singha Vs State Of Assam & Others

Supreme Court Of India · AIR 2018 SC 4590 : (2018) 9 JT 325 : (2018) 13 Scale 597 : (2018) 12 SCR 235 : (2018) 10 SCC 561

Constitution of India 1950 — Article 226Assam Panchayat Act, 1994 — Section 15, 15(1)
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Supreme Court27 Sept 2018Disposed Off

Aseer Jamal Vs Union Of India & Ors

Supreme Court Of India · AIR 2018 SC 4612 : (2018) 10 JT 603 : (2018) 13 Scale 700 : (2018) 4 RCR(Civil) 684 : (2018) 13 SCR 1278 : (2018) 10 SCC 437

Right to Information Rules, 2012 — Rule 3, 4, 5, 6Right to Information Act, 2005 — Section 6, 6(1), 6(3), 27Constitution of India 1950 — Article 14, 19(1)(a)
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Supreme Court26 Sept 2018Allowed

Swapnil Tripathi And Anr Vs Supreme Court Of India & Ors

Supreme Court Of India · (2018) 11 Scale 475 : AIR 2018 SC 4806 : (2018) 4 RCR(Civil) 632 : (2018) 11 SCR 57 : (2018) 10 SCC 639 : (2019) 2 JT 326

Constitution Of India 1950 — Article 19(1)(a), 19(1)(d), 19(1)(g), 21, 129, 145(1), 145(4)Code Of Civil Procedure, 1908 — Section 153BCode Of Criminal Procedure 1973 — Section 327Contempt Of Court Act, 1981 — Section 9
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