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Supreme Court Of India judgments, 2018

1,052 judgments · page 36 of 53

Supreme Court19 Apr 2018Dismissed

TEHSEEN POONAWALLA; BANDHURAJ SAMBHAJI LONE; JAYSHRI LAXMANRAO PATIL; BOMBAY LAWYERS ASSOCIATION; SURYAKANT @ SURAJ Vs UNION OF INDIA AND ANR; REGISTRAR GENERAL AND ORS; STATE OF MAHARASHTRA

Supreme Court Of India · (2019) 1 AICLR 576 : AIR 2018 SCW 5538 : (2019) 1 AIRBomRCri 404 : AIR 2018 SC 5538 : (2018) AllSCR(Cri) 703 : (2018) 6 AWC 6413 : (2019) CriLJ 602 : (2018) 2 Crimes 455 : (2018) 126 CLT 848 : (2018) 5 JT 54 : (2018) 3 MLJ 713 : (2018) 2 NCC 748 : (2018)

Constitution Of India — Art 32Code Of Criminal Procedure, 1973 — Sec 174(3), Sec 174(1), Sec 175, Sec 176, Sec 154, Sec 174, Sec 174(4), Sec 174(3)(i), Sec 174(3)(ii)
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Supreme Court19 Apr 2018Allowed

Suresh Kumar Kohli Vs Rakesh Jain and Another

Supreme Court Of India · AIR 2018 SC 2708 : (2018) 4 ALD 136 : (2018) 3 ALT 28 : (2018) 1 RCR(Rent) 461 : (2018) 6 Scale 344 : (2018) 6 SCC 708 : (2018) 4 Supreme 747 : (2018) 3 SCR 301

Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 26(1)Delhi Rent (Control) Act, 1958 — Section 3(a)(1), 14(1)(d), 14(1)(e), 5(11)(b), 12(3), 19, 20(2), 20(2)(a), 20(2)(b), 20(2)(d), 25(B), 30Hindu Succession Act, 1956 — Section 4, 6, 8, 19
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Supreme Court19 Apr 2018Partly Allowed

MANGAMAL @ THULASI AND ANR. Vs T.B.RAJU AND ORS.

Supreme Court Of India · (2018) JT 544 : (2018) 4 KarLJ 381 : (2018) 2 KLT SN 58 (C.No.69) : (2018) 2 RCR(Civil) 944 : (2018) 6 Scale 331 : (2018) 6 SCR 776 : (2018) 15 SCC 662

Hindu Succession Act, 1956 — sec 29A,6,15,8,9,10
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Supreme Court18 Apr 2018Allowed

Shanker Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2018 SC 2687 : (2018) 2 ALD (Cri) 201 : (2018) 6 SCR 814 : (2018) 15 SCC 725 : (2018) 9 JT 261 : (2018) 7 Scale 693

Indian Penal Code, 1860 — Section 148, 149, 302Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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Supreme Court18 Apr 2018Disposed Of

SISTERS OF ST JOSEPH OF CLUNY; NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS Vs STATE OF WEST BENGAL & ORS ; BAISAKHI BANERJEE & ORS ; MILLI AL-AMEEN COLLEGE & ORS ; PRAVEEN KAUR MAROLIA & ORS ; ZARINA KHATOON & ORS

Supreme Court Of India · AIR 2018 SC 2183 : (2018) 4 JT 331 : (2018) 2 KLT 521 : (2018) 6 Scale 63 : (2018) 6 SCC 772 : (2018) 4 Supreme 667 : (2018) 3 SCR 1033

West Bengal Societies Registration Act, 1961 — Clause 3(b)National Commission for Minority Education Institutions Act, 2004 — Section 10(1) , 11(f) ,12A ,12B
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Supreme Court18 Apr 2018Dismissed

M DURGA SINGH & ORS Vs YADAGIRI & ORS

Supreme Court Of India · AIR 2018 SC 2104 : (2018) 4 JT 326 : (2018) 6 Scale 58 : (2018) 6 SCC 209 : (2018) 4 Supreme 660 : (2018) 3 SCR 863

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(1)
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Supreme Court18 Apr 2018Dismissed

UNION OF INDIA & ORS Vs CDR RAVINDRA V DESAI

Supreme Court Of India · AIR 2018 SC 2754 : (2018) CriLJ 3663 : (2018) 4 JT 354 : (2018) 6 Scale 184 : (2018) 3 SCR 806 : (2018) 16 SCC 273

Indian Penal Code, 1860 — Section 509Evidence Act, 1872 — Section 65B, 65B(4)Navy Act, 1957 — Section 58, 48(c), 74, 77(2)
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Supreme Court18 Apr 2018Dismissed

SEEMA SINGH Vs CENTRAL BUREAU OF INVESTIGATION & ANR

Supreme Court Of India · AIR 2018 SC 2161 : (2018) 3 BCR(Cri) 187 : (2018) 2 JKJ 66 : (2018) 4 JT 314 : (2018) 6 Scale 76 : (2018) 3 SCR 355 : (2018) 16 SCC 10

Indian Penal Code, 1860 — Sec 498-A,302,120-BCode of Criminal Procedure, 1973 — Sec 309,438
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Supreme Court17 Apr 2018Dismissed

Sudama Devi & Ors Vs Vijay Nath Gupta & Anr

Supreme Court Of India · AIR 2018 2282 : (2018) 3 SCR 446 : (2018) 6 SCC 759 : (2018) 4 JT 300 : (2018) 6 Scale 10

Constitution Of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 3(g), 3(g)(ii), 20(2)(a), 20(4)
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