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Supreme Court Of India judgments, 2018

1,052 judgments · page 33 of 53

Supreme Court27 Apr 2018Allowed

ARIF KHAN @ AGHA KHAN Vs STATE OF UTTARAKHAND

Supreme Court Of India · AIR 2018 SC 2123 : (2018) 2 ALD (Cri) 10 : (2018) 2 BCR(Cri) 813 : (2018) 2 JKJ 43 : (2018) 4 JT 532 : (2018) 2 KLT SN 57 (C. No. 67) : (2018) 2 MPWN 193 : (2018) 2 RCR(Criminal) 931 : (2018) 6 Scale 456 : (2018) SCR 787

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20 ,50
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Supreme Court27 Apr 2018Disposed Off

OSAMA AZIZ Vs STATE OF UTTAR PRADESH

Supreme Court Of India · (2018) AllMR(Cri) 2681 : (2018) 3 BCR(Cri) 115 : (2018) 2 Crimes 392 : (2018) 2 RCR(Criminal) 928 : (2018) 5 SCC 415 : (2018) 2 SCC(Cri) 764 : (2018) 6 Scale 448

Indian Penal Code, 1860 — Section 147, 323, 504 ,353
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Supreme Court27 Apr 2018Dismissed

MOHAR SAI Vs GAYATRI DEVI

Supreme Court Of India · (2018) 4 SCR 509 : (2018) 16 SCC 210 : (2018) 5 JT 249 : (2018) 6 Scale 558 : (2018) 2 JKJ 28 : (2018) 2 RCR(Civil) 895 : (2018) 2 ACC 578 : (2018) 187 AIC 1 : (2018) AllSCR 1335 : (2018) 130 ALR 236 : (2018) 5 BCR 5 : (2018) 3 BLJ 1 : (2019) 1 CLJ 252 :

Indian Penal Code, 1860 — Section 304A, 279Motor Vehicles Act, 1988 — Section 166, 140Constitution of India — Articles 136
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Supreme Court27 Apr 2018Allowed

NISHAN SINGH Vs ORIENTAL INSURANCE COMPANY LTD. REGIONAL MANAGER

Supreme Court Of India · AIR 2018 SC 2118 : (2018) 4 AllMR. 447 : (2018) 2 JKJ 37 : (2018) 2 RCR(Civil) 891 : (2018) 6 SCC 765 : (2018) 6 SCR 795 : (2018) 6 JT 46 : (2018) 6 Scale 441

Indian Penal Code, 1860 — Section 304A, 338, 427, 337Motor Vehicles Act, 1988 — Section 166, 140Rules Of The Road Regulations, 1989 — Reg 23
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Supreme Court27 Apr 2018Allowed

PROF. CHINTAMANI MALVIYAVs HIGH COURT OF MADHYA PRADES

Supreme Court Of India · AIR 2018 SC 2656 : (2018) 3 BCR(Cri) 140 : (2018) 2 Crimes 397 : (2018) 4 JT 483 : (2018) 6 Scale 437 : (2018) 6 SCC 151

Code of Criminal Procedure, 1973 — Section 195(1)(b)(i) ,340 ,340(1)Code of Civil Procedure,1908 — Order 9 Rule 7
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Supreme Court26 Apr 2018Disposed Of

Vinod Kumar Dhall Vs Dharampal Dhall (Deceased) Through His Lrs. & Ors

Supreme Court Of India · (2018) 191 AIC 154 : AIR 2018 SCW 3470 : AIR 2018 SC 3470 : (2019) AllSCR 465 : (2018) 131 ALR 739 : (2018) 3 AndhLD 196 : (2018) 3 ACJ139 : (2018) 3 ARC 170 : (2018) 3 BLJ 85 : (2018) 3 CalHCN 100 : (2018) 4 CivCC 230 : (2018) 4 CivilLJ 228 : (2018) 6 CT

Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 4, 4(3), 4(3)(a), 4(3)(b)
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Supreme Court26 Apr 2018Disposed Of

Champa Lal Vs State Of Rajasthan And Ors

Supreme Court Of India · AIR 2018 SC 2352 : (2018) 2 RCR(Civil) 906 : (2018) 7 Scale 96 : (2018) 5 SCR 628 : (2018) 16 SCC 356

Rajasthan Municipalities Ordinance 2008 — Section 3(1)(a)Constitution of India, 1950 — Article 243Q, 243Q(1), 243Q(2)
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Supreme Court26 Apr 2018Allowed

BHASKARRAO Vs THE STATE OF MAHARASHTR

Supreme Court Of India · AIR 2018 SC 2222 : (2018) 2 BCR(Cri) 797 : (2018) 2 Crimes 404 : (2018) 6 SCC 591 : (2018) 4 SCR 751 : (2018) 6 JT 153 : (2018) 6 Scale 466

Indian Penal Code, 1860 — Sections 147, 148, 149,302,506,452Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x), 2(v)
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