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Supreme Court Of India judgments, 2018

1,052 judgments · page 3 of 53

Supreme Court06 Dec 2018Dismissed

K. Lakshminarayanan Vs Union Of India & Anr

Supreme Court Of India · (2019) 1 JT 537 : (2018) 15 Scale 644 : (2018) SCR 689

Constitution of India, 1950 — Article 75(3), 77, 77(3), 239, 239A, 239A(1), 309Government of Union Territories Act, 1963 — Section 2(h), 3, 3(2), 3(3), 4, 11, 12, 12(1), 12(4), 14, 33, 36, 44(1), 44, 46, 50West Bengal Sales Tax Act, 1954 — Section 2(d)
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Supreme Court05 Dec 2018Disposed Off

Zahoor Ahmad Rather And Ors Etc Vs Sheikh Imtiyaz Ahmad And Ors Etc

Supreme Court Of India · (2019) 2 SCC 404 : (2018) 12 JT 9 : (2018) 15 Scale 519 : (2018) 14 SCR 1082

Constitution of India 1950 — Article 142Kerala State and Subordinate Services Rules, 1956 — Rule 10(a), 10(a)(ii)Jammu and Kashmir Civil Services Decentralization and Recruitment Rules, 2010 — Rule 6, 13(1), 13(3), 14(1)
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Supreme Court05 Dec 2018Disposed Off

Mahender Chawla & Ors Vs Union Of India & Ors

Supreme Court Of India · (2018) 12 JT 21 : (2018) 15 Scale 497 : (2018) 14 SCR 627 : (2019) 14 SCC 615

Constitution of India 1950 — Article 21, 32, 141, 142Code of Criminal Procedure, 1973 — Section 273, 327(2), 340(3)(b)Indian Penal Code, 1860 — Section 193, 195A, 354, 354A, 354B, 354C, 354D, 377, 509
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Supreme Court05 Dec 2018Dismissed

Competition Commission Of India Vs Bharti Airtel Limited And Others

Supreme Court Of India · AIR 2019 SC 113 : (2019) 2 SCC 521 : (2018) 12 JT 433 : (2018) 15 Scale 530 : (2018) 14 SCR 489

Constitution of India 1950 — Article 226Competition Act, 2002 — Section 2(b), 3, 3(1), 3(3), 3(3)(b), 18, 19, 19(1), 19(2), 19(3), 19(5), 19(7), 21, 21A, 21A(1), 21A(2), 26, 26(1), 29, 36(2), 41, 45, 60Telecom Regulatory Authority of India Act, 1997 — Section 11, 11(1), 11(1)(a)(iv), 11(1)(b)(ii), 11(1)(b)(iii), 11(1)(b)(iv), 12, 13, 13(b)(i), 13(b)(ii), 13(b)(iii), 13(b)(iv), 13(b)(v), 14, 14A, 15, 27, 29, 36
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Supreme Court05 Dec 2018

M/S Simplex Infrastructure Ltd Vs Union Of India

Supreme Court Of India · AIR 2019 SC 505 : (2019) 2 SCC 455 : (2018) 12 JT 1 : (2018) 15 Scale 590 : (2018) 14 SCR 676

Code of Civil Procedure, 1908 — Section Order 23 Rule 2Arbitration and Conciliation Act, 1996 — Section 9, 34, 34(2), 34(3), 42Limitation Act, 1963 — Section 5, 14
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Supreme Court05 Dec 2018Disposed Off

Viran Gyanlal Rajput Vs State of Maharashtra

Supreme Court Of India · (2019) 2 SCC 311 : (2018) 12 JT 231 : (2018) 15 Scale 610

Indian Penal Code, 1860 — Section 201, 302Protection of Children from Sexual Offences Act, 2012 — Section 4, 10
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Supreme Court05 Dec 2018Dismissed

Vivek Mudgil Vs State of U.P. & Ors.

Supreme Court Of India · (2019) 2 SCC 427 : (2018) 15 Scale 491 : (2018) 14 SCR 1068

Constitution of India 1950 — Article 226Intermediate Education Act, 1921 — Section 16E(3)
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Supreme Court04 Dec 2018Allowed

M. Arjunan Vs State

Supreme Court Of India · AIR 2019 SC 43 : (2019) 3 CALLT 1 (SC) : (2019) 1 CGLJ 216 : (2019) 1 CLJ(SC) 124 : (2019) 127 CLT 442 : (2019) CriLJ 953 : (2018) 4 Crimes 570 (SC) : (2019) 1 J.L.J.R. 279 : (2019) 2 JCC 1144 : (2019) 1 N.C.C. 461 : (2019) 1 OLR 247 : (2019) 2 PLJR 1 : (

Indian Penal Code, 1860 — Section 306
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Supreme Court04 Dec 2018Dismissed

V.K. Girija Vs Reshma Parayil & Ors

Supreme Court Of India · 2019 AIR SC 482 : (2019) 2 SCC 347 : (2018) 15 Scale 438 : (2018) 14 SCR 1036

Kerala State & Subordinate Services Rules, 1958 — Rule 2, 5, 5(3)Kerala Education Rules, 1959 — Rule 4, 4(2), 4(2)(ii), 4(3)
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Supreme Court04 Dec 2018Dismissed

Mahabir Prosad Choudhary Vs M/S. Octavius Tea And Industries Ltd. And Anr

Supreme Court Of India · AIR 2019 SC 471 : (2019) 2 SCC 476 : (2018) 12 JT 45 : (2018) 15 Scale 477 : (2018) 14 SCR 1022

Industrial Disputes Act, 1947 — Section 10, 11, 11(1), 11(3), 17, 17(A), 20West Bengal Industrial Disputes Rules, 1958 — Rule 20(B), 20(B)(5), 21, 27, 69, 70Industrial Disputes (Central) Rules, 1957 — Rule 22
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Supreme Court04 Dec 2018Allowed

Farida Begum Vs State of Uttarakhand

Supreme Court Of India · AIR 2019 SC 278 : (2019) 2 SCC 440 : (2018) 12 JT 54 : (2018) 15 Scale 465

Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 25Code of Criminal Procedure, 1973 — Section 313
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