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Supreme Court Of India judgments, 2018

1,052 judgments · page 30 of 53

Supreme Court17 May 2018Disposed Of

MS. X Vs THE STATE OF TELANGANA

Supreme Court Of India · AIR 2018 SC 2466 : (2018) 7 Scale 494 : (2018) 3 RCR(Criminal) 101 : (2018) 4 SCR 466 : (2018) 16 SCC 511 : (2018) 4 JT 601

Indian Penal Code, 1860 — Section 376, 342, 493, 506, 354, 354(C)Code of Criminal Procedure, 1973 — Section 439
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Supreme Court16 May 2018Allowed

KERALA STATE ROAD TRANSPORT CORPORATION Vs BABY P.P.

Supreme Court Of India · AIR 2018 SC 2909 : (2018) 2 KLJ 888 : (2018) 2 KLT 974 : (2018) 3 RCR(Civil) 12 : (2018) 7 Scale 531 : (2018) 5 SCR 747 : (2018) 7 SCC 501 : (2018) 6 JT 233

Motor Vehicles Act, 1988 — Section 104, 100, 99, 99, 100(1), 100(3), 103Road Transport Corporations Act, 1950 — Section 3Motor Vehicles Act, 1939 — Section 68C, 68D
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Supreme Court16 May 2018Disposed Of

VINUBHAI RANCHHODBHAI PATEL Vs RAJIVBHAI DUDABHAI PATEL .

Supreme Court Of India · AIR 2018 SC 2472 : (2018) 7 Scale 474 : (2018) 6 SCR 1050 : (2018) 7 SCC 743 : (2018) 7 JT 78

Indian Penal Code, 1860 — Section 302, 148, 143, 326, 323, 147, 148, 120B, 307, 149Bombay Police Act, 1951 — Section 135(1), 135Arms Act 1959 7mdash; Section 25(1)(aa), 27
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Supreme Court15 May 2018

SUSHILA AGGARWAL Vs STATE (NCT OF DELHI)

Supreme Court Of India · (2018) 103 AllCC 995 : (2018) 3 BCR(Cri) 240 : (2018) 5 JT 137 : (2018) 7 Scale 549 : (2018) 6 SCR 825 : (2018) 7 SCC 731

Code of Criminal Procedure, 1973 — Section 438, 439, 240(2), 173(2), 437,438(2) (i), (ii), (iii), 46, 167(2), 438(1)Evidence Act,1872 — Section 27
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Supreme Court15 May 2018Disposed Of

MANOJ KUMAR Vs THE STATE OF HIMACHAL PRADESH

Supreme Court Of India · AIR 2018 SC 2693 : (2018) 2 JKJ 80 : (2018) 6 JT 107 : (2018) 7 Scale 434 : (2018) 7 SCC 327 : (2018) 5 SCR 361

Indian Penal Code, 1860 — Section 302, 341, 323, 34, 147, 148, 149, 506, 300, 304 ii, 304Code of Criminal Procedure, 1973 — Section 313
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Supreme Court15 May 2018Dismissed

KHURSHID AHMED Vs THE STATE OF JAMMU AND KASHMIR

Supreme Court Of India · AIR 2018 SC 2457 : (2018) 103 AllCC 957 : (2018) CriLJ 4442 : 2016 2 JKJ 91 : (2018) 5 JT 145 : (2018) 6 SCR 1121 : (2018) 7 SCC 429 : (2018) 7 Scale 443

Ranbir Penal Code, 1989 — Section 302, 341, 342, 323, 307Code of Criminal Procedure, 1973 — Section 161
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Supreme Court15 May 2018Allowed

SELVI Vs GOPALAKRISHNAN NAIR (D) THR. LRS.

Supreme Court Of India · (2018) 4 MLJ 762 : (2018) 7 Scale 385 : (2018) 7 SCC 319 : (2018) 6 SCR 510

Code of Criminal Procedure, 1973 — Section 145Code of Civil Procedure, 1908 — Section 97
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Supreme Court15 May 2018Dismissed

GURMEET PAL SINGH Vs STATE OF PUNJAB

Supreme Court Of India · (2018) 7 Scale 394 : (2018) 6 SCR 1036 : (2018) 7 SCC 260

Constitution of India, 1950 — Article 309Punjab Superior Judicial Service Rules, 2007 — Rule 7, 7(3)( c ), 7(2),7(3)Punjab Recruitment of Ex-Servicemen Rules, 1982 — Rule 3
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Supreme Court15 May 2018Allowed

RUPINDER SINGH SANDHU Vs THE STATE OF PUNJAB AND ANR. ETC.

Supreme Court Of India · AIR 2018 SC 2395 : (2018) 103 AllCC 977 : (2018) 3 BCR(Cri) 93 : (2018) CriLJ 2935 : (2018) 2 JKJ 129 : (2018) 5 JT 182 : (2018) 6 SCR 479 : (2018) 16 SCC 475 : (2018) 7 Scale 402

Indian Penal Code, 1860 — Section 304, 34, 323, 324, 304 ii, 299, 300Code of Criminal Procedure, 1973 — Section 173, 319, 174
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Supreme Court11 May 2018Dismissed

Sheila Sebastian Vs R.Jawaharaj

Supreme Court Of India · AIR 2018 SC 2434 : (2018) 3 BCR(Cri) 133 : (2018) 3 MLJ(Cri) 39 : (2018) 3 RCR(Criminal) 234 : (2018) 7 Scale 362 : (2018) 4 SCR 439 : (2018) 7 SCC 581

Indian Penal Code, 1860 — Section 109, 420, 423, 424, 463, 464, 465, 467, 471Information Technology Act, 2000 — Section 2(1)(d)
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Supreme Court11 May 2018Dismissed

RAJ KUMAR GANDHI Vs CHANDIGARH ADMINISTRATION

Supreme Court Of India · (2018) 3 RCR(Civil) 56 : (2018) 7 Scale 313 : (2018) 7 SCC 763

Land Acquisition Act, 1984 — sec 4, 6, 9, 11, 11A, 5-A, 4(1), 17, 6(1)Code of Civil Procedure, 1908 — sec 11Chandigarh (Delegation of Powers) Act, 1987 — Section 3
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