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Supreme Court Of India judgments, 2018

1,052 judgments · page 23 of 53

Supreme Court09 Aug 2018Allowed

Babji Vs State Of Andhra Pradesh

Supreme Court Of India · (2018) 9 JT 12 : (2018) 10 Scale 201 : AIR 2018 SC 3831 : (2018) CriLJ 4210 : (2018) 3 JLJR 402 : (2018) 3 PLJR 414 : (2018) 9 SCR 1060 : (2018) 17 SCC 732

Prevention of Corruption Act, 1988 — Section 8
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Supreme Court09 Aug 2018Dismissed

Siddaling Vs State, Thr Kalagi Police Station

Supreme Court Of India · (2018) 8 JT 37 : (2018) 10 Scale 216 : (2018) CriLJ 4212 : (2018) 3 JKJ 1 : (2018) 3 JLJR 434 : (2018) 6 KarLJ 149 : (2018) 3 PLJR 417 : (2018) 9 SCC 621 : (2018) 3 SCC(Cri) 812 : (2018) 6 SLT 485 : AIR 2018 SC 3829 : (2018) 10 SCR 906

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4, 6
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Supreme Court09 Aug 2018Disposed Off

Ajay Kumar Singh & Anr Vs State Of Uttar Pradesh & Ors

Supreme Court Of India · AIR 2018 SC 3780 : (2018) (130) ALR 685 : (2018) 9 Scale 653 : (2018) 6 SLT 759 : (2018) 9 SCR 503 : (2018) 18 SCC 566

U.P. Development Authorities Centralised Services Rules, 1985 — Rule 20A, 21, 21A(8), 28, 28(4)Constitution of India, 1950 — Article 320(3), 320(3)(c)
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Supreme Court09 Aug 2018Allowed

Santosh Devi And Ors Vs Mahaveer Singh And Ors

Supreme Court Of India · (2018) 9 SCC 146 : (2018) 7 JT 522 : (2018) 9 Scale 465 : (2018) 3 ACC 914 : (2018) ACJ 2436 : AIR 2018 SC 3787 : (2018) (130) ALR 782 : (2018) 4 RCR(Civil) 38 : (2018) 9 SCR 499

Motor Vehicles Act, 1988 — Section 166
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Supreme Court09 Aug 2018

Chitra Sharma And Ors Vs Union Of India And Ors

Supreme Court Of India · (2018) 8 JT 114 : (2018) 9 Scale 490 : (2018) 5 BCR712 : (2018) 4 RCR(Civil) 45 : (2018) 7 SLT 37 : (2018) 12 SCR 1044 : (2018) 18 SCC 575

Constitution of India, 1950 — Article 32, 142Insolvency and Bankruptcy Code, 2016 — Section 6, 7, 10, 12(1), 14, 14(1), 14(1)(a), 14(3), 17, 18, 20, 21, 21(6), 21(6A)(b), 23, 25, 26, 28, 29, 30, 30(2), 29A, 29A(b), 29A(g), 30(4), 31, 31(1), 53, 238Banking Regulation Act, 1949 — Section 35AA, 35AB
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Supreme Court06 Aug 2018Dismissed

Col. IVs Gahlot Vs Union Of India And Ors

Supreme Court Of India · (2018) 7 JT 504 : (2018) 9 Scale 432 : AIR 2018 SC 3685 : (2018) (159) FLR 224 : (2018) 6 SLT 705 : (2018) 9 SCR 462 : (2018) 17 SCC 564

Indian Medical Council Act, 1956 — Section 11Constitution of India, 1950 — Article 136
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Supreme Court03 Aug 2018Disposed Off

Bangalore Development Authority & Anr Vs State Of Karnataka & Anr

Supreme Court Of India · (2018) 7 JT 477 : (2018) 9 Scale 442 : (2018) 9 SCC 122 : (2018) 6 KarLJ 225 : (2018) 9 SCR 441

Bangalore Development Authority Act, 1976 — Section 3(1), 15, 16, 17, 17(1), 17(3), 18(1), 18(3), 19, 19(1), 27, 36, 52Land Acquisition Act 1894 — Section 4, 4(2), 5, 6, 11A, 24
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Supreme Court03 Aug 2018Allowed

Sow. Chhaya Vs State Of Maharashtra

Supreme Court Of India · (2018) 7 JT 437 : (2018) 9 Scale 413 : AIR 2018 SC 3604 : (2018) AllMR(Cri) 4057 : (2018) 3 Crimes 484 : (2018) 17 SCC 8

Indian Penal Code, 1860 — Section 34, 302, 498A
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Supreme Court03 Aug 2018Dismissed

Amar Nath Jha Vs Nand Kishore Singh & Etc

Supreme Court Of India · (2018) 7 JT 451 : (2018) 9 Scale 416 : AIR 2018 SC 3597 : (2018) 9 SCC 137 : (2018) CriLJ 4351 : (2018) 3 Crimes 486 : (2018) 3 JLJR 361 : (2018) 3 SCC(Cri) 723

Indian Penal Code, 1860 — Section 396, 412Juvenile Justice Act (Care & Protection of Children) Act, 2000 — Section 7A
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Supreme Court02 Aug 2018Dismissed

Raju Manjhi Vs State Of Bihar

Supreme Court Of India · (2018) 7 JT 429 : (2018) 9 Scale 360 : AIR 2018 SC 3592 : AllMR.(Cri.) 4474 : (2018) CriLJ 4342 : (2018) 3 Crimes 477 : (2018) 3 JLJR 365 : (2018) 6 SLT 296 : (2019) 12 SCC 784

Indian Penal Code, 1860 — Section 395, 396, 412Indian Evidence Act, 1872 — Section 27Code of Criminal Procedure, 1973 — Section 162
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