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Supreme Court Of India judgments, 2018

1,052 judgments · page 21 of 53

Supreme Court21 Aug 2018Allowed

Shailesh Manubhai Parmar Vs Election Commission Of India Through Chief Election Commissioner & Ors

Supreme Court Of India · (2018) 10 Scale 52 : (2018) 9 SCC 100 : (2018) 9 JT 67 : AIR 2018 SC 3918 : (2018) 7 SLT 445 : (2018) 10 SCR 76

Constitution of India, 1950 — Article 19, 80, 80(1)(b), 80(1)(2), 80(4), 191(2), 324, 327Representation of the People Act, 1951 — Section 59, 79, 79A, 94, 128, 169Conduct of Election Rules, 1961 — Rule 22(1), 30(1), 37(8), 39, 40A, 41(2), 41(3), 49N, 49O, 70, 71, 72, 73, 74, 75, 76
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Supreme Court20 Aug 2018Allowed

M/S Emkay Global Financial Services Ltd Vs Girdhar Sondhi

Supreme Court Of India · (2018) 8 JT 147 : (2018) 10 Scale 15 : (2018) 9 SCC 49 : AIR 2018 SC 3894 : (2018) 5 ArbLR 1 : (2018) 3 JLJR 385 : (2018) 3 PLJR 406 : (2018) 7 SLT 669 : (2018) 10 SCR 937

Code of Civil Procedure, 1908 — Order 14 Rule 1, Section 16, 17, 18, 19, 20, 21Arbitration and Conciliation Act, 1996 — Section 20, 31(4), 34, 34(2)(a)Arbitration Act, 1940 — Section 30, 33
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Supreme Court20 Aug 2018Dismissed

State Of Haryana Vs Rajesh Aggarwal & Anr

Supreme Court Of India · (2018) 8 JT 145 : (2018) 10 Scale 11 : (2018) 3 ACC 926 : AIR 2018 SC 3998 : (2018) 3 Crimes 501 : (2018) 7 SLT 349 : (2018) 10 SCR 925 : (2019) 15 SCC 805

Indian Penal Code, 1860 — Section 302, 304ACode of Criminal Procedure, 1973 — Section 216, 482
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Supreme Court20 Aug 2018Dismissed

Kehar Sing (D) Thr. L.Rs. & Ors Vs Nachittar Kaur & Ors.

Supreme Court Of India · (2018) 8 JT 167 : (2018) 10 Scale 67 : AIR 2018 SC 3907 : (2018) 5 ALD 179 : (2018) 126 CLT 948 : (2018) 4 JLJR 42 : (2018) (36) LCD 2474 : (2018) 4 PLJR 80 : (2018) 4 RCR(Civil) 128 : (2018) 9 SCR 986 : (2018) 14 SCC 445

Constitution of India, 1950 — Article 241, 241(a), 241(g), 254, 254(2)
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Supreme Court17 Aug 2018Dismissed

Rajdeep Ghosh Vs State Of Assam & Ors

Supreme Court Of India · (2018) 8 JT 90 : (2018) 9 Scale 683 : AIR 2018 SC 3832 : (2018) 3 JLJR 406 : (2018) 11 SCR 329 : (2018) 17 SCC 524

Constitution of India, 1950 — Article 14, 15, 15(1), 41, 47Medical Colleges and Dental Colleges of Assam (Regulations of Admission into 1st year MBBS/BDS Courses) Rules, 2017 — Rule 3, 3(1), 3(1)(c), 3(2)(c), 15
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Supreme Court16 Aug 2018Dismissed

State Of Karnataka Vs P.Ravikumar @ Ravi Etc

Supreme Court Of India · AIR 2018 SC 3993 : (2018) 11 Scale 5 : (2018) 3 SCC(Cri) 809 : (2018) SCR 844

Indian Penal Code, 1860 — Section 34, 120B, 302Code of Criminal Procedure, 1973 — Section 164
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Supreme Court16 Aug 2018Allowed

Mohan Lal Vs State Of Punjab

Supreme Court Of India · (2018) 8 JT 53 : (2018) 9 Scale 663 : (2018) 3 Crimes 218 : (2018) 3 JKJ 3 : (2018) 3 JLJR 393 : (2018) 4 MLJ (Cri) 244 : (2018) 2 OLR 485 : (2018) 3 PLJR 419 : (2018) 4 RCR(Criminal) 101 : AIR 2018 SC 3853 : (2018) 9 SCR 1006 : (2018) 17 SCC 627

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 165A, 304BNarcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 35, 35(2), 37, 54, 55
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Supreme Court14 Aug 2018Allowed

K. Kishan Vs Vijay Nirman Company Pvt. Ltd

Supreme Court Of India · (2018) 10 Scale 256 : (2018) 5 BCR705 : (2018) 5 RAJ 143 : (2018) 4 RCR(Civil) 197 : (2018) 10 SCR 959 : (2018) 17 SCC 662

Arbitration and Conciliation Act, 1996 — Section 9, 9(5), 34, 34(3), 37Limitation Act, 1963 — Section 14Insolvency and Bankruptcy Code, 2016 — Section 8, 9, 9(5), 238
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Supreme Court14 Aug 2018Dismissed

State Of Kerala Vs A.A. Ali

Supreme Court Of India · (2018) 8 JT 186 : (2018) 4 RCR(Criminal) 112 : (2019) 14 SCC 800

Code of Criminal Procedure, 1973 — Section 451
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