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Supreme Court Of India judgments, 2018

1,052 judgments · page 19 of 53

Supreme Court30 Aug 2018

Bir Singh Vs Delhi Jal Board & Ors

Supreme Court Of India · (2018) 8 JT 463 : (2018) 10 Scale 284 : AIR 2018 SC 4077 : (2018) 10 SCC 312 : (2018) 10 SCR 513

Constitution of India, 1950 — Article (1), 1(1), 14, 15, 15(1), 15(4), 16, 16(4), 19, 134A, 141, 166, 239, 239A, 239AA, 330, 332, 335, 338, 338A, 341, 341(1), 342, 342(1), 342(2), 366, 367, 372AGeneral Clauses Act, 1897 — Section 3(8), 3(58)Government of Union Territories Act, 1963 — Section 18
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Supreme Court29 Aug 2018Allowed

State Of Madhya Pradesh Vs Preetam

Supreme Court Of India · (2018) 11 Scale 120 : AIR 2018 SC 4212 : (2018) 4 JLJR 24 : (2018) 4 PLJR 62 : (2018) 10 SCR 627 : (2018) 17 SCC 658

Indian Penal Code, 1860 — Section 375, 376, 376(1)
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Supreme Court29 Aug 2018Allowed

State of Uttar Pradesh Vs Anil Kumar @ Badka & Ors

Supreme Court Of India · (2018) 8 JT 299 : (2018) 10 Scale 250 : AIR 2018 SC 4006 : (2018) 4 JLJR 28 : (2018) 4 PLJR 66 : (2018) 3 SCC(Cri) 766 : (2018) 10 SCR 726 : (2018) 9 SCC 492

Code of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 120B, 363, 366, 376
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Supreme Court28 Aug 2018Dismissed

State Of Rajasthan Vs Ganwara

Supreme Court Of India · (2018) 11 Scale 261 : (2019) 13 SCC 687

Indian Penal Code, 1860 — Section 302, 307Code of Criminal Procedure, 1973 — Section 161, 313
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Supreme Court28 Aug 2018Allowed

Menoka Malik and others Vs State of West Bengal and others

Supreme Court Of India · (2018) 8 JT 320 : (2018) 10 Scale 234 : AIR 2018 SC 4011 : (2018) SCR 707

Constitution of India, 1950 — Article 136, 142Indian Penal Code, 1860 — Section 147, 148, 149, 307, 325, 326, 342, 379, 436, 448Code of Criminal Procedure, 1973 — Section 401, 401(3)
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