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Supreme Court Of India judgments, 2018

1,052 judgments · page 35 of 53

Supreme Court24 Apr 2018Dismissed

CHERAN PROPERTIEES LIMITED Vs KASTURI AND SONS LIMITED

Supreme Court Of India · (2018) 3 ArbLR 228 : (2018) 6 Scale 267 : (2018) 4 Supreme 451 : (2018) 4 SCR 1063 : (2018) 16 SCC 413

THE ARBITRATION AND CONCILIATION ACT, 1996 — sec 42,11,7,9,35,45,8,34 Companies Act, 1956 — sec 111,397,398,402,403
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Supreme Court24 Apr 2018Allowed

DELHI ADMINISTRATION Vs VIDYA GUPTA

Supreme Court Of India · (2018) 186 AIC 121 : (2018) 3 AICLR 676 : AIR 2018 SCW 2136 : AIR 2018 SC 2136 : (2018) 2 AllCrlRulings 1624 : (2018) AllSCR(Cri) 904 : (2018) 2 ALTCrl 95 : (2018) 2 ACJ484 : (2018) 3 BCR(Cri) 204 : (2018) 2 CCR 240 : (2018) CriLJ 2593 : (2018) CriLR 705

Prevention of Food Adulteration Act, 1954 — sec 13(2),2 (ia) (a) (c) & (m),16 (1) (a),7Code of Criminal Procedure 1978 — sec 378(1)Indian Penal Code 1860 —Sec 276
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Supreme Court20 Apr 2018Allowed

Nandakumar & Anr Vs State Of Kerala & Ors

Supreme Court Of India · AIR 2018 SC 2254 : (2018) 3 SCR 1011 : (2018) 16 SCC 602 : (2018) 6 JT 269 : (2018) 7 Scale 462

Constitution Of India, 1950 — Article 19, 21Hindu Marriage Act, 1955 — Section 5, 12
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Supreme Court20 Apr 2018Allowed

Canara Bank Vs N.G. Subbaraya Setty

Supreme Court Of India · (2018) 129 ALR 488 : (2018) 4 BCR1 : (2018) 2 JLJ 475 : (2018) 6 JT 1 : (2018) 2 RCR(Civil) 962 : (2018) 6 Scale 213 : (2018) (74) PTC 336 : AIR 2018 SC 3395 : (2018) 3 SCR 884 : (2018) 16 SCC 228

Trade Marks Act, 1999 — Section 45, 45(2), 45(7), 57, 57(1)Indian Penal Code, 1860 — Section 120b, 420Banking Regulation Act, 1949 — Section 6, 6(1), 6(1)(a), 6(1)(f), 6(1)(g), 6(1)(i), 6(1)(o), 6(2), 8, 46(4)
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Supreme Court20 Apr 2018Disposed Of

APOLLO ZIPPER INDIA LIMITED Vs W. NEWMAN AND CO. LTD.

Supreme Court Of India · AIR 2018 SC 2847 : (2018) 129 ALR 891 : (2018) 1 RCR(Rent) 512 : (2018) 6 Scale 203 : (2018) 6 SCC 744 : (2018) 3 SCR 374

The Great Eastern Hotel (Taking Over of Management ) Act, 1975 — sec 3(1),3(2),5(1)Transfer of Property Act, 1882 — sec 106West Bengal Premises Tenancy Act, 1997 — Sec3(f)
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Supreme Court20 Apr 2018Dismissed

AMINA BI KASKAR (D) THR.LR Vs UNION OF INDIA

Supreme Court Of India · (2018) 2 RCR(Civil) 847 : (2018) 6 Scale 170 : (2018) 4 Supreme 382 : (2018) 16 SCC 266

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — sec 7,12(4),22
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Supreme Court20 Apr 2018Dismissed

GAURAV ASEEM AVTEJ Vs U P STATE SUGAR CORPORATION LTD & ORS

Supreme Court Of India · (2018) ALT (Rev) 127 : (2018) 6 Scale 157 : (2018) 6 SCC 518 : (2018) 4 Supreme 427

Transfer Of Property Act, 1882 — Sec 111Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Sec 143,156,3(14), 167 Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 Sec 2(h), Sec 2(h)(VI), Sec 2(a), Sec 3
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Supreme Court20 Apr 2018Allowed

ANITTA JOB Vs THE STATE OF KERALA

Supreme Court Of India · AIR 2018 SC 2254 : (2018) 6 Scale 174 : (2018) 4 Supreme 307 : (2018) 5 SCR 326 : (2018) 16 SCC 792

THE KERALA PROFESSIONAL COLLEGES OR INSTITUTIONS (PROHIBITION OF CAPITATION FEE, REGULATION OF ADMISSION, FIXATION OF NON-EXPLOITATIVE FEE AND OTHER MEASURES TO ENSURE EQUITY AND EXCELLENCE IN PROFESSIONAL EDUCATION) ACT, 2006 — Section 4
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Supreme Court19 Apr 2018Disposed Of

Reji Thomas & Ors Vs State Of Kerala & Ors

Supreme Court Of India · AIR 2018 SC 2236 : AIR 2018 SC (SCW) 2236 : (2018) 2 KLT 817 : (2018) 7 Scale 101 : (2018) 6 SCR 805 : (2018) 16 SCC 778

Kerala Co-Operative Societies Act, 1969 — Section 16A, 19A, 16(1)(b), 27, 29(1)(d), 69, 69(3)
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