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Supreme Court Of India judgments, 2018

1,052 judgments · page 20 of 53

Supreme Court24 Aug 2018Allowed

Mr. Anurag Mittal Vs Mrs. Shaily Mishra Mittal

Supreme Court Of India · (2018) 10 Scale 202 : AIR 2018 SC 3983 : (2018) 5 BCR505 : (2018) 5 CTC 99 : (2018) 3 JKJ 111 : (2018) 4 JLJR 61 : (2018) 5 MhLJ 714 : (2018) 4 MPLJ 11 : (2018) 4 PLJR 99 : (2018) 4 RCR(Civil) 103 : (2018) 4 RLW 2917 : (2018) 9 SCC 691 : (2018) 6 SLT 548

Code of Civil Procedure, 1908 — Section 11, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 21 Rule 89, Order 21 Rule 89(2), Order 21 Rule 90Hindu Marriage Act, 1955 — Section 5, 5(i), 9, 11, 13(1)(i)(a), 15
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Supreme Court24 Aug 2018Allowed

West Bengal State Election Commission And Ors Vs Communist Party Of India

Supreme Court Of India · (2018) 10 Scale 186 : AIR 2018 SC 3964 : (2018) SCR 100

Constitution of India, 1950 — Article 32, 142, 226, 243E, 243K, 243OWest Bengal Panchayat Elections Act 2003 — Section 43, 43, 46(1), 46(2), 47, 48, 49, 50, 51, 52, 64, 77, 79(1), 80, 84(1)Information Technology Act 2000 — Section 6, 6(1)(a)
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Supreme Court21 Aug 2018Dismissed

Ram Pratap Vs Anand Kanwar & Ors

Supreme Court Of India · (2018) 8 JT 285 : (2018) 10 Scale 115 : AIR 2018 SC 4308 : (2018) ALT (Rev) 186 : (2018) 2 RCR(Rent) 355 : (2018) 10 SCR 70 : (2018) 17 SCC 500

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(1)(a), 13(3), 13(4), 13(5), 13(6), 19A(4)
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Supreme Court21 Aug 2018Allowed

Sham Singh Vs State Of Haryana

Supreme Court Of India · (2018) 8 JT 258 : (2018) 10 Scale 119 : AIR 2018 SC 3976 : (2018) 2 ALD (Cri) 687 : (2018) 6 SLT 607 : (2018) 18 SCC 34

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 342, 506
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Supreme Court21 Aug 2018Allowed

Suresh And Anr Vs State Of Haryana

Supreme Court Of India · (2018) 10 Scale 166 : (2018) 8 JT 383 : AIR 2018 SC 4046 : (2018) 3 JKJ 48 : (2018) 6 SLT 662 : (2018) 9 SCR 959 : (2018) 18 SCC 654

Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 25, 27, 30, 54, 59Code of Criminal Procedure, 1973 — Section 315
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Supreme Court21 Aug 2018Allowed

State Of Uttar Pradesh & Ors Vs Achal Singh

Supreme Court Of India · (2018) 10 Scale 89 : (2018) 8 JT 335 : AIR 2018 SC 3940 : (2018) 4 JLJR 2 : (2018) 4 PLJR 40 : (2018) 9 SCR 912 : (2018) 17 SCC 578

Constitution of India, 1950 — Article 19(1)(g), 47, 51(A), 51A(g), 51A(h), 309, 310, 311(2)Bombay Civil Services Rules, 1959 — Section 161, 161(1)(aa), 161(2)(ii)Central Civil Services (Pension) Rules, 1972 — Section 48A(2)
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Supreme Court21 Aug 2018Allowed

Suman Devi Vs Manisha Devi And Ors

Supreme Court Of India · (2018) 8 JT 225 : (2018) 10 Scale 45 : AIR 2018 SC 3912 : (2018) 4 RCR(Civil) 194 : (2018) 4 RCR(Civil) 194 : (2018) 9 SCC 808 : (2018) 10 SCR 26

Code of Civil Procedure, 1908 — Order 7 Rule 11Haryana Panchayati Raj Act, 1994 — Section 176, 176(1)Limitation Act, 1963 — Section 5, 14
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