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Supreme Court Of India judgments, 2018

1,052 judgments · page 17 of 53

Supreme Court12 Sept 2018Dismissed

State Of Uttar Pradesh Vs Hansraj @ Hansu

Supreme Court Of India · (2018) 9 JT 193 : (2018) 4 RCR(Criminal) 813 : (2018) 7 SLT 417

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)Excise Act, 1976 — Section 60
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Supreme Court12 Sept 2018Allowed

Medical Council Of India Vs State Of Kerala & Ors

Supreme Court Of India · (2018) 9 JT 261 : (2018) 11 Scale 141 : (2018) 4 KLT 297 : AIR 2018 SC 5041 : (2018) 10 SCR 213 : (2019) 13 SCC 185

Constitution of India 1950 — Article 14, 50, 141, 142, 213(1), 245, 246Goa (Prohibition of Further Payment and Recovery of Rebate Benefits) Act, 2002 — Section 2, 3, 5, 6Land Acquisition Act, 1894 — Section 2, 3, 4, 17(4)
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Supreme Court11 Sept 2018Allowed

Narayana Gramani & Ors Vs Mariammal & Ors

Supreme Court Of India · (2018) 11 Scale 91 : (2018) 5 CTC 682 : (2018) 8 JT 578 : (2018) 9 SCR 430 : (2018) 18 SCC 645

Code of Civil Procedure, 1908 — Section 100, 100(1), 100(4), 100(5)
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Supreme Court11 Sept 2018

M.C. Mehta Vs Union of India & Ors

Supreme Court Of India · (2018) 11 Scale 50 : (2018) 11 SCR 384 : (2018) 18 SCC 397 : (2019) 2 JT 30

Haryana Development & Regulation of Urban Areas Act, 1975 — Section 23Punjab Land Preservation Act, 1900 — Section 4, 5Faridabad Complex (Regulation and Development) Act, 1971 — Section 29, 29(1), 29(7)
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Supreme Court07 Sept 2018

Mysore Urban Development Authority Vs K.M. Chikkathayamma & Ors

Supreme Court Of India · (2018) 8 JT 540 : (2018) 11 Scale 20 : AIR 2018 SC 4247 : (2018) 11 SCR 141 : (2018) 17 SCC 508

Constitution of India, 1950 — Article 136Karnataka Urban Development Authorities Act, 1987 — Section 15, 16, 17(1), 18(3), 19(7)Land Acquisition Act, 1894 — Section 12(2), 16(2)
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Supreme Court07 Sept 2018Disposed Off

Prabhat Ranjan Singh & Anr Vs R.K. Kushwaha & Ors

Supreme Court Of India · (2018) 11 JT 317 : (2018) (11 ) Scale 26 : (2018) 13 SCR 313 : (2018) 18 SCC 1

Constitution of India, 1950 — Article 309, 77Indian Railway Establishment Code Volume I (Second Reprint) 2003 — Rule 201, 327, 328, 329, 330, 331, 332, 333, 334, 335, 336, 337, 338, 339, 340, 341
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Supreme Court06 Sept 2018Allowed

Navtej Singh Johar & Ors Vs Union Of India Thr. Secretary Ministry Of Law And Justice

Supreme Court Of India · (2018) 10 SCC 1 : (2018) 10 Scale 386 : AIR 2018 SC 4321 : (2018) 3 Crimes 233 : (2018) 7 SLT 89 : (2018) 6 Supreme 577 : (2018) 7 SCR 379 : (2019) 6 JT 1

International Covenant On Civil And Political Rights, 1966 — Article 2, 2(1), 7, 12, 17, 26Constitution Of India, 1950 — Article 13(1), 14, 15, 15(1), 15(c), 16, 16(2), 19, 19(1)(a), 19(1)(c), 19(2), 19(1)(g), 21, 25, 32, 51, 226, 245, 246, 372, 372(1), 372(2)Indian Penal Code, 1860 — Article 516
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