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Supreme Court Of India judgments, 2018

1,052 judgments · page 16 of 53

Supreme Court19 Sept 2018Allowed

Smt. Shamim Vs State (Gnct Of Delhi)

Supreme Court Of India · (2018) 9 JT 236 : (2018) 11 Scale 255 : AIR 2018 SC 4529 : (2018) 4 JLJR 122 : (2018) 4 RCR(Criminal) 262 : (2018) 11 SCR 677 : (2018) 10 SCC 509

Indian Penal Code, 1860 — Section 34, 302, 307, 449
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Supreme Court18 Sept 2018Dismissed

Ravi Chand Mangla Vs Dimpal Solania & Ors

Supreme Court Of India · (2018) 9 JT 183 : (2018) 11 Scale 244 : AIR 2018 SC 4536 : (2018) 2 RCR(Rent) 444 : (2018) 10 SCC 610

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
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Supreme Court18 Sept 2018Allowed

State Of Orissa Vs Mahimananda Mishra

Supreme Court Of India · (2018) 9 JT 186 : (2018) 11 Scale 239 : (2018) 4 Crimes 156 : (2018) 2 OLR 768 : AIR 2019 SC 302 : (2018) 10 SCC 516

Indian Penal Code, 1860 — Section 120B, 302, 307Arms Act, 1959 — Section 25(1)(B), 27Explosive Substances Act, 1908 — Section 3, 4
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Supreme Court14 Sept 2018

T.N. Godavarman Thirumulpad Vs Union Of India And Ors

Supreme Court Of India · (2018) 9 SCC 760 : (2018) 9 JT 122 : (2018) 11 Scale 221 : (2018) 11 SCR 654

Chhattisgarh Civil Service Rules, 1966 — Rule 10(5), 12Chhattisgarh Civil Service Pension Rules, 1976 — Rule 47, 48Mines and Minerals (Development and Regulation) Act, 1957 — Section 5(1)
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Supreme Court14 Sept 2018Allowed

S. Nambi Narayanan Vs Siby Mathews & Others Etc

Supreme Court Of India · (2018) 9 JT 97 : (2018) 11 Scale 171 : (2018) 4 KHC 598 : (2018) 4 KLJ 242 : (2018) 4 RCR(Criminal) 801 : (2018) 7 SLT 310 : AIR 2018 SC 5112 : (2018) 12 SCR 51 : (2018) 10 SCC 804

Foreigners Act, 1946 — Section 14Constitution of India 1950 — Article 21Indian Official Secrets Acts, 1923 — Section 3, 4
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Supreme Court13 Sept 2018Dismissed

M/S Shriram Epc Limited Vs Rioglass Solar Sa

Supreme Court Of India · (2018) 9 JT 148 : (2018) 11 Scale 108 : AIR 2018 SC 4539 : (2018) 5 ArbLR 161 : (2018) 5 CTC 770 : (2018) 3 JLJ 584 : (2018) 4 KLT 265 : (2018) 5 RAJ 359 : (2018) 4 RCR(Civil) 317 : (2018) SCR 749

Arbitration and Conciliation Act, 1996 — Section 34, 36, 47, 48(2)(b), 50Indian Stamp Act, 1899 — Section 1, 1(2), 3(c)Code of Civil Procedure, 1882 — Section 506, 522, 523, 524, 525, 526
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Supreme Court13 Sept 2018Allowed

Abdul Wahab K Vs State Of Kerala And Others

Supreme Court Of India · AIR 2018 SC 4265 : (2018) 3 Crimes 420 : (2018) 3 GLH 272 : (2018) 11 Scale 99 : (2018) 7 SLT 343 : (2018) 11 SCR 155 : (2018) 18 SCC 448

Code of Criminal Procedure 1973 — Section 321Indian Penal Code, 1860 — Section 195A, 506
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