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Supreme Court Of India judgments, 2018

1,052 judgments · page 22 of 53

Supreme Court14 Aug 2018Dismissed

State Of Karnataka Vs A.B.Mahesha Etc

Supreme Court Of India · AIR 2018 SC 4005 : (2018) 8 JT 584 : (2018) 4 RCR(Criminal) 111 : (2018) 11 Scale 3 : (2018) 9 SCC 612 : (2018) 3 SCC(Cri) 807 : (2018) 10 SCR 922

Indian Penal Code, 1860 — Section 201, 302, 392, 397
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Supreme Court14 Aug 2018Disposed Off

Bhagwan Dass & Anr Vs State Of Haryana

Supreme Court Of India · (2018) 9 SCC 227 : (2018) 10 Scale 253 : (2018) 3 Crimes 226 : (2018) 4 RCR(Criminal) 113 : (2018) 3 SCC(Cri) 736

Indian Penal Code, 1860 — Section 326, 331, 343, 346
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Supreme Court14 Aug 2018Dismissed

State Of Karnataka Vs Srinivasa

Supreme Court Of India · (2018) 8 JT 88 : (2018) 9 Scale 674 : AIR 2018 SC 3975 : (2018) 9 SCC 460 : (2018) 3 SCC(Cri) 763 : (2018) 10 SCR 922

Indian Penal Code, 1860 — Section 201, 302
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Supreme Court14 Aug 2018Disposed Off

Lalli Patel Vs State Of Madhya Pradesh & Others

Supreme Court Of India · (2018) 10 Scale 128 : (2018) 9 JT 65 : (2018) 17 SCC 486

Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayat (Election Petition, Corrupt Practices and Disqualification for Members) Rules, 1995 — Rule 7, 11
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Supreme Court14 Aug 2018Allowed

Mohinder Singh Vs State Of Punjab

Supreme Court Of India · (2018) 8 JT 46 : (2018) 9 Scale 647 : AIR 2018 SC 3798 : (2018) CriLJ 4213 : (2018) 3 Crimes 227 : (2018) 3 JLJR 440 : (2018) 3 MLJ (Cri) 748 : (2018) 4 PLJR 29 : (2018) 4 RCR(Criminal) 62 : (2018) 10 SCR 910 : (2018) 18 SCC 540

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 50Code of Criminal Procedure, 1973 — Section 313
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Supreme Court14 Aug 2018

Imtiyaz Ramzan Khan Vs State Of Maharashtra

Supreme Court Of India · (2018) 8 JT 36 : (2018) 9 Scale 646 : (2018) 9 SCC 160 : (2018) AllMR(Cri) 4469 : (2018) 4 JLJR 27 : (2018) 4 PLJR 65 : (2018) 3 SCC(Cri) 721 : (2018) 10 SCR 953

Indian Penal Code, 1860 — Section 302
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Supreme Court14 Aug 2018Allowed

M/S Alagu Pharmacy & Ors Vs N. Magudeswari

Supreme Court Of India · (2018) 8 JT 19 : (2018) 9 Scale 637 : (2018) 8 SCC 311 : AIR 2018 SC 3821 : (2018) (130) ALR 692 : (2018) 5 CTC 446 : (2018) 9 SCR 1069

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a), 10(3)(c)Code Of Civil Procedure, 1908 — Section 47, Order 23 Rule 3Bombay Rent Act, 1947 — Section 12, 13, 28
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Supreme Court14 Aug 2018Dismissed

Union Bank Of India And Others Vs C.G. Ajay Babu And Another

Supreme Court Of India · (2018) 8 JT 29 : (2018) 9 Scale 622 : AIR 2018 SC 3792 : (2018) 5 ALD 195 : (2018) 5 AllMR. 925 : (2018) 158 FLR 948 : (2018) 3 JLJR 336 : (2018) (36) LCD 2525 : (2018) LLR 1051 : (2018) 3 PLJR 360 : (2018) 6 SLT 718 : (2018) 9 SCR 995 : (2018) 9 SCC 529

Payment of Gratuity Act, 1972 — Section 4, 4(5), 4(6), 4(6)(a), 4(6)(b), 6(b)(ii)
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Supreme Court14 Aug 2018Allowed

State Bank Of India Vs V. Ramakrishnan & Anr

Supreme Court Of India · AIR 2018 SC 3876 : (2018) 5 ALD 162 : (2018) 5 MhLJ 692 : (2018) 4 MPLJ 23 : (2018) 4 RCR(Civil) 110 : (2018) 9 Scale 597 : (2018) 10 SCR 974 : (2018) 17 SCC 394

Constitution of India, 1950 — Article 254(2)Insolvency and Bankruptcy Code, 2016 — Section 5(1), 10, 14, 14(3), 31, 60, 60(2), 60(3), 95, 96, 101, 238, 243, 249Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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Supreme Court14 Aug 2018Allowed

Ram Chandra Singh Vs Rajaram and Ors

Supreme Court Of India · (2018) 8 JT 10 : (2018) 9 Scale 618 : (2018) 8 SCC 799 : (2018) ACJ 2703 : AIR 2018 SC 3789 : (2018) 5 ALD 205 : (2018) 6 ALJ 396 : (2018) 3 JLJR 371 : (2018) 3 PLJR 392 : (2018) 9 SCR 1083

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Supreme Court13 Aug 2018Allowed

K. Anbazhagan & Anr Vs Registrar General High Court Of Madras & Anr

Supreme Court Of India · (2018) 8 JT 232 : (2018) 9 Scale 573 : (2018) 9 SCC 293 : AIR 2018 SC 380 : (2018) 10 SCR 810

Constitution of India, 1950 — Article 139A, 142, 233(2), 309Tamil Nadu Pension Rules, 1978 — Rule 2, 2C), 2(e), 9( 30A), 11, 11(1), 11(2), 11(3), 21, 27, 27(1), 32, 38(1), 39(1), 40, 42, 42(1), 43, 43(2), 45, 45(1)(a), 78, 78(1)
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Supreme Court10 Aug 2018Allowed

Corporation Of Madras & Anr Vs M. Parthasarathy & Ors

Supreme Court Of India · (2018) 8 JT 15 : (2018) 9 Scale 559 : AIR 2018 SC 3777 : (2018) 5 ALD 201 : (2018) (130) ALR 703 : (2018) 3 JLJR 355 : (2018) 3 PLJR 376 : (2018) 4 RCR(Civil) 39 : (2018) 6 SLT 766 : (2018) 9 SCC 445 : (2018) 10 SCR 900

Code Of Civil Procedure, 1908 — Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27
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Supreme Court09 Aug 2018Allowed

M/S Popat & Kotecha Property & Ors Vs Ashim Kumar Dey

Supreme Court Of India · (2018) 7 JT 547 : (2018) 9 Scale 516 : (2018) 9 SCC 149 : AIR 2018 SC 3751 : (2018) 2 RCR(Rent) 305 : (2018) 9 SCR 518

West Bengal Premises Tenancy Act, 1997 — Section 5(8), 20Kolkata Municipal Orporation Act, 1980 — Section 230, 231
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