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Supreme Court Of India judgments, 2018

1,052 judgments · page 32 of 53

Supreme Court03 May 2018Allowed

AMEET LALCHAND SHAH Vs RISHABH ENTERPRISES

Supreme Court Of India · AIR 2018 SC 3041 : (2018) 3 ArbLR 120 : (2018) 5 MLJ 496 : (2018) 3 RAJ 609 : (2018) 2 RCR(Civil) 879 : (2018) 6 Scale 621 : (2018) 4 SLT 9 : (2018) 6 SCR 1001 : (2018) 15 SCC 678

Arbitration and Conciliation Act, 1996 — sec 8, 45, 44, 8(1), 8(2)
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Supreme Court02 May 2018Dismissed

MURUGAN Vs THE STATE OF TAMIL NADU

Supreme Court Of India · AIR 2018 SC 2149 : (2018) 1 ALD (Cri) 744 : (2018) 2 Crimes 333 : (2018) 2 JKJ 119 : (2018) 5 JT 177 : (2018) 6 Scale 586 : (2018) 4 SLT 234 : (2018) 5 SCR 677 : (2018) 16 SCC 96

Indian Penal Code, 1860 — sec 364 ,302, 34Criminal Procedure Code, 1973 — sec 313Constitution Of India, 1950 — Article 136
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Supreme Court02 May 2018Allowed

TULARAM Vs THE STATE OF MADHYA PRADESH

Supreme Court Of India · AIR 2018 SC 2146 : (2018) 1 ALD (Cri) 740 : (2018) AllMR(Cri) 3161 : (2018) 3 BCR(Cri) 151 : (2018) 2 Crimes 330 : (2018) CriLJ 2590 : (2018) 2 JLJ 206 : (2018) 4 JT 579 : (2018) 6 Scale 555 : (2018) 7 SCC 777 : (2018) 5 SCR 671

Indian Penal Code, 1860 — sec 302, 299, 300, 304
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Supreme Court02 May 2018Allowed

ORIENTAL INSURANCE COMPANY LIMITED Vs M/S NARBHERAM POWER AND STEEL PVT LTD

Supreme Court Of India · AIR 2018 SC 2295 : (2018) ACJ 1777 : (2018) 3 CTC 101 : (2018) 4 JT 521 : (2018) 2 KLT SN 59 (C.No.70) : (2018) 5 MLJ 350 : (2018) 3 RAJ 549 : (2018) 2 RCR(Civil) 909 : (2018) 6 Scale 545 : (2018) 6 SCC 534 : (2018) 4 SCR 826

Arbitration and Conciliation Act, 1996 — sec 11(6)Arbitration Act, 1940 — sec 20, 8Limitation Act, 1963 — sec 14
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Supreme Court02 May 2018Allowed

PURUSHOTTAM S/O TULSIRAM BADWAIK Vs ANIL .

Supreme Court Of India · AIR 2018 SC 2325 : (2018) 3 ALD 188 : (2018) 3 ArbLR 145 : (2018) 4 BCR457 : (2018) 4 JT 603 : (2018) 3 RAJ 576 : (2018) 3 RCR(Civil) 109 : (2018) 6 Scale 607 : (2018) 8 SCC 95 : (2018) 4 SCR 347

Arbitration and Conciliation Act, 1996 — sec 8, 85(2), 7, 85, 85(1), 10(1), 10, 11(3), 85(2)(a)Indian Arbitration Act, 1940 — Section 85(1), 14, 17, 85(2), 10
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Supreme Court02 May 2018Allowed

PREM GIRI Vs THE STATE OF RAJASTHAN

Supreme Court Of India · AIR 2018 SC 2145 : (2018) 2 Crimes 332 : (2018) 4 JT 582 : (2018) 3 RCR(Criminal) 3 : (2018) 6 Scale 577 : (2018) 6 SCC 571 : (2018) 4 SLT 147

Indian Penal Code, 1860 — sec 143, 341, 323, 308, 332, 353Criminal Procedure Code, 1973 — sec 438
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Supreme Court01 May 2018Dismissed

SATPAL Vs STATE OF HARYANA

Supreme Court Of India · AIR 2018 SC 2142 : (2018) 1 ALD (Cri) 749 : (2018) 2 ALT (Cri) 281 : (2018) 2 Crimes 318 : JT (2018) 4 SC 622 : (2018) 2 RCR(Criminal) 935 : 2015 6 Scale 494 : (2018) 6 SCC 610

Indian Penal Code, 1860 — Section 302, 201Indian Evidence Act, 1872 — Section 27, 106Criminal Procedure Code, 1973 — Section 161, 313
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Supreme Court01 May 2018Dismissed

CHANDRA BHAWAN SINGH Vs THE STATE OF UTTAR PRADESH

Supreme Court Of India · AIR 2018 SC 2205 : (2018) 1 ALD (Cri) 1004 : (2018) 103 AllCC 945 : (2018) 2 Crimes 320 : (2018) 3 JKJ 16 : (2018) 5 JT 25 : (2018) 2 MLJ(Cri) 695 : (2018) 6 Scale 498 : (2018) 6 SCC 670 : (2018) 4 SLT 56 : (2018) 5 SCR 646

Indian Penal Code, 1860 — Section 302, 34, 32, 201Dowry Prohibition Act, 1961 — Section 4Indian Evidence Act, 1872 — Section 106
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Supreme Court01 May 2018Disposed Off

UNION OF INDIA Vs HARDY EXPLORATION AND PRODUCTION (INDIA) INC

Supreme Court Of India · (2018) 5 SCR 662 : (2018) AllCJ 1500 : (2018) 3 ArbLR 156 : (2018) 5 JT 432 : (2018) 3 RAJ 534 : (2018) 6 Scale 504 : (2018) 7 SCC 374

Arbitration and Conciliation Act, 1996 — Section 34, 37(2)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 9
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Supreme Court01 May 2018Allowed

TELANGANA HOUSING BOARD Vs AZAMUNISA BEGUM (DIED) THRU LRS .

Supreme Court Of India · (2018) 3 AndhLD 161 : (2018) DNJ 754 : (2018) 3 HLT 189 : (2018) 6 JT 122 : (2018) 6 MLJ 347 : (2018) 6 Scale 508 : (2018) 7 SCC 346 : (2018) 6 SCJ 674 : (2018) 3 UAD 148

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 87, 87-A, 158Land Acquisition Act, 1894 — Section 4, 18Andhra Pradesh Housing Board Act, 1956 — Section 22A
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Supreme Court01 May 2018

DILAWAVs THE STATE OF HARYANA

Supreme Court Of India · AIR 2018 SC 2269 : (2018) 5 SCR 655 : (2018) 16 SCC 521 : (2018) 6 JT 118 : (2018) 7 Scale 457

Code Of Criminal Procedure, 1973 — Section 173, 57, 167(1)Constitution Of India, 1950 — Article 21
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Supreme Court01 May 2018Disposed Off

ALAKH ALOK SRIVASTAVA Vs UNION OF INDIA

Supreme Court Of India · AIR 2018 SC 2440 : (2018) AllCJ 1461 : (2018) 2 ALD (Cri) 170 : (2018) 3 ALD 179 : (2018) 3 BCR746 : (2018) 2 BCR(Cri) 711 : (2018) 2 Crimes 324 : (2018) CriLJ 2929 : (2018) 2 JLJ 259 : (2018) 4 JT 625 : (2018) 2 KLT SN 57 (C.No.68) : (2018) 7 Scale 88 :

Protection of Children from Sexual Offences Act, 2012(POCSO) — Section 3, 4, 5, 6, 5(k), 28, 32, 33, 35, 37, 36, 35(2)Constitution Of India, 1950 — Article 15, 39(f)
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Supreme Court27 Apr 2018Allowed

Akbar Hussain Vs State Of Jammu And Kashmir & Anr

Supreme Court Of India · 2018 AIR 4314 : 2018 (16 ) SCC 85 : 2018 (8 ) Scale 553

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 299, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 161, 164A, 227
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