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Supreme Court Of India judgments, 2018

1,052 judgments · page 45 of 53

Supreme Court06 Mar 2018Dismissed

State of Karnataka and Anr Vs M/s Durga Projects Inc

Supreme Court Of India · (2018) 3 Scale 589 : (2018) 4 SCC 633 : (2018) 2 Supreme 153

Central Sales Tax Act, 1956, Section 15 - Restrictions and conditions in regard to tax on sale or purchase of declared goods within a StateKarnataka Value Added Tax Act, 2003,
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Supreme Court23 Feb 2018Dismissed

Upendra Singh Vs State of Bihar and Others

Supreme Court Of India · AIR 2018 SC 1315 : (2018) 2 SCC 775 : (2018) 3 JT 234 : (2018) 3 Scale 363 : (2018) 157 FLR 990 : (2018) 2 JLJR 34 : (2018) 2 PLJR 91 : (2018) 1 SCC(L&S) 621 : (2018) 1 Supreme 746

Constitution of India, 1950 — Article 14
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Supreme Court23 Feb 2018

Indiabulls Housing Finance Limited Vs M/s. Deccan Chronicle Holdings Limited and Others

Supreme Court Of India · (2018) SCR 1096 : (2018) 3 JT 68 : (2018) 3 Scale 399 : (2018) 3 AWC 2677 : (2018) 2 BCR739 : (2018) 2 RCR(Civil) 323 : (2018) (140) RD 99 : (2018) 2 Supreme 40

Transfer of Property Act, 1882 — Section 69, Section 69 ACompanies Act, 1956 — Section 391Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(1), 2(f), 13(2), 13(4), 17, 14, 37
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Supreme Court23 Feb 2018

S. Sukumar Vs The Secretary, Institute of Chartered

Supreme Court Of India · (2018) SCR 442 : (2018) (6 ) JT 358 : (2018) 3 Scale 433 : : (2018) 5 RCR(Civil) 557 : (2018) 4 SCJ 457 : (2018) 254 Taxman 37

Chartered Accountants Act, 1949, Section 21, Section 25, Section 29, Section 2(2) - Procedure in inquiries relating to misconduct of members of Institute -
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Supreme Court23 Feb 2018Disposed Off

Rajeshwar Mahto Vs Alok Kumar Gupta

Supreme Court Of India · AIR 2018 SC 1267 : (2018) 2 SCR 529 : (2018) 4 SCC 341 : (2018) 2 JT 477 : (2018) 3 Scale 323 : (2018) 157 FLR 151 : (2018) 2 JLJR 18 : (2018) LLR 368 : (2018) 2 PLJR 171 : (2018) 1 SCC (L&S) 722 : (2018) 1 Supreme 752

Industrial Dispute Act, 1947, Section 2(s), Section 17-B
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Supreme Court23 Feb 2018

Rajendra Rajoriya Vs Jagat Narain Thapak and Another

Supreme Court Of India · AIR 2018 SC 1229 : (2018) SCR 499 : (2018) 2 JT 471 : (2018) 3 Scale 368 : (2018) 103 AllCC 332 : (2018) 2 ALT (Cri) 69 : (2018) CriLJ 1832 : (2018) 2 Crimes 1 : (2018) 2 JLJR 38 : (2018) 2 JLJ 290 : (2018) 2 PLJR 182

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 200, Section 398 - Calling for records to exercise powers of revision - High Court
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Supreme Court23 Feb 2018Disposed Off

Pankaj Jain Vs Union of India & Anr.

Supreme Court Of India · AIR 2018 SC 1155 : (2018) 5 SCC 743 : (2018) 3 JT 117 : (2018) 3 Scale 421 : (2018) 1 ALD (Cri) 752 : (2018) 103 AllCC 322 : (2018) 3 ALJ 173 : (2018) 2 BCR(Cri) 399 : (2018) 2 CTC 467 : (2018) CriLJ 1824 : (2018) 2 Crimes 5 : (2018) 2 JCC 1000 : (2018) 2

Code of Criminal Procedure, 1973, Section 88 - Power to take bond for appearanceIndian Penal Code, 1860, Section 120B, Section 420,
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Supreme Court23 Feb 2018Allowed

National Highway Authority of India Vs M/s. Progressive-MVR (JV)

Supreme Court Of India · AIR 2018 SC 1270 : (2018) SCR 1015 : (2018) (8 ) JT 362 : (2018) 3 Scale 333 : (2018) 2 ArbLR 111 : (2018) 2 RAJ 670 : (2018) 2 Supreme 81

Arbitration and Conciliation Act, 1996, Section 34, Section 23(3) - Application for setting aside arbitral award - Statements of claim and defenceNational Highways Authority of
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Supreme Court22 Feb 2018Dismissed

Essar Bulk Terminal Limited & Anr. Vs State of Gujarat & Ors.

Supreme Court Of India · AIR 2018 SC 1330 : (2018) 3 Scale 284 : (2018) 3 SCC 750 : (2018) 2 Supreme 66 : (2018) 2 GCD 1236 : (2018) 4 GLR 2705 : (2018) 4 SCJ 420

Ports Act, 1908, Section 4, Section 5, Section 5, Section 4(2), Section 3(9) -Gujarat Maritime Board Act, 1981
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Supreme Court21 Feb 2018Allowed

M/s. Advanta India Ltd. Vs B.N. Shivanna

Supreme Court Of India · AIR 2018 SC 1073 : (2018) SCR 814 : (2018) 4 JT 106 : (2018) 3 Scale 262 : (2018) 14 SCC 666 : (2018) 5 ALLMR 954 : (2018) 130 ALR 187 : (2018) 3 ALD 71 : (2019) 3 SCJ 484 : (2018) 2 SCT 186

Code of Civil Procedure, 1908, Section 114, Order 47Rule 1 - ReviewIndian Penal Code, 1860, Section 420, Section 468
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Supreme Court21 Feb 2018Dismissed

Delhi Development Authority Vs Munni Lal & Ors.

Supreme Court Of India · AIR 2018 SC 2730 : (2018) 3 Scale 319 : (2018) 128 ALR 727 : (2018) ALT (Rev) 43 : (2018) 4 Supreme 93

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 4, Section 24(2), Section 17(4), Secti
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