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Supreme Court Of India judgments, 2018

1,052 judgments · page 46 of 53

Supreme Court21 Feb 2018Dismissed

Soumitra Kumar Sen Vs Shyamal Kumar Sen & Ors.

Supreme Court Of India · (2018) 5 SCC 644 : (2018) 185 AIC 51 : (2018) AllSCR 1359 : (2018) 128 ALR 738 : (2018) 2 ACJ 409 : (2018) 2 ARC 624 : (2018) 2 CalLJ 101 : (2018) 2 CivCC 844 : (2018) DNJ 769 : (2018) 3 ICC 184 : (2018) 3 KCCR 2105 : (2018) 2 LawHeraldSC 228 : (2018) 2 R

Code of Civil Procedure, 1908, Order 2Rule 2, Order 7Rule 11 -Partnership Act, 1932, Section 69 - Effect of non-registration
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Supreme Court20 Feb 2018Disposed Off

Union Public Service Commission Etc. Vs Angesh Kumar & Ors. Etc.

Supreme Court Of India · AIR 2018 SC 1138 : (2018) SCR 1076 : (2018) 2 JT 404 : (2018) 4 Scale 385 : (2018) 4 ALD 28 : (2018) 2 CTC 337 : (2018) 2 JLJR 29 : (2018) 2 PLJR 86 : (2018) 4 SCC 530 : (2018) 2 SCC(L&S) 73 : (2018) 2 Supreme 60 : (2018) 1 UPLBEC 289

Right to Information Act, 2005, Section 4, Section 8, Section 11, Section 9 - Obligations of public authorities - Exemption from disclosure of information -
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Supreme Court20 Feb 2018Allowed

Life Insurance Corporation of India Vs Nandini J. Shah & Ors.

Supreme Court Of India · (2018) SCR 277 : (2018) 2 JT 491 : (2018) 3 Scale 197 : (2018) 3 ABR 67 : (2018) 2 ALD 175 : (2018) 128 ALR 253 : AIR 2018 SC 1197 : (2018) 3 BCR14 : (2018) (125) CLT 1001 : (2018) 1 RCR 403 : (2018) 1 Supreme 705

Code of Civil Procedure, 1908, Section 24, Section 115 - General power of transfer and withdrawal - RevisionCode of Criminal Procedure, 1973, Section 1
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Supreme Court19 Feb 2018Allowed

P. Ramadas Vs State of Kerala and Another

Supreme Court Of India · (2018) 3 SCC 287 : (2018) 2 JT 412 : (2018) 3 Scale 62 : (2018) 1 ALD (Cri) 577 : (2018) 103 AllCC 617 : (2018) 1 ALT (Cri) 403 : (2018) 2 BCR(Cri) 433 : (2018) 1 Crimes 143 : (2018) 2 RCR(Criminal) 529 : (2018) 2 SCC(Cri) 47 : (2018) 1 Supreme 756 : (201

Code of Criminal Procedure, 1973, Section 357(3) - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc.
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Supreme Court19 Feb 2018Allowed

Surat Singh (Dead) Vs Siri Bhagwan & Ors.

Supreme Court Of India · (2018) SCR 1063 : (2018) 2 JT 428 : (2018) 3 Scale 246 : (2018) 1 ARC 677 : (2018) 2 ALD 154 : (2018) 129 ALR 474 : (2018) 2 ALT 35 : (2018) DNJ 299 : (2018) 1 HLT 291 : (2018) 2 RCR(Civil) 574 : (2018) 2 Supreme 137 : (2018) 2 WLN 49

Code of Civil Procedure, 1908, Order 22Rule 10, Section 100, Order 1Rule 10, Section 151, Section 100(4),
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Supreme Court19 Feb 2018Allowed

Odisha Industrial Infrastructure Development Corporation Limited Vs Pitabasa Mishra & Ors.

Supreme Court Of India · (2018) 2 JT 414 : (2018) 3 Scale 132 : (2018) 3 SCC 732 : (2018) 1 Supreme 689

Constitution Of India, 1950 — Article 14Orissa Industrial Infrastructure Development Corporation Act, 1980 — Section 14, 15, 31, 31(1), 31(2), 32, 32(2), 33, 33(1), 33(2), 33(3), 34, 34(4), 58, 59, 59(1)(e)Electricity (Supply) Act, 1948 — Section 46, 46(1)
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Supreme Court16 Feb 2018

Jayant Verma & Ors. Vs Union of India & Ors.

Supreme Court Of India · AIR 2018 SC 1079 : (2018) 2 SCR 679 : (2018) 4 SCC 743 : (2018) 3 JT 182 : (2018) 3 Scale 156 : AIR 2018 SC (SCW) 3470 : (2018) 3 ALD 196 : (2018) 3 JBCJ 81 : (2018) 2 OLR 221 : (2018) 3 PLR 352 : (2018) 2 RCR(Civil) 860

Constitution of India, Article 32, Article 246 - Remedies for enforcement of rights conferred by this Part - Subject-matter of laws made by Parliament and by the Legislatures of States<
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Supreme Court16 Feb 2018Allowed

Mahant Lalita Sharanji Vs Deoki Devi & Anr.

Supreme Court Of India · AIR 2018 SC 957 : (2018) SCR 468 : (2018) 3 Scale 37 : (2018) 3 ALD 60 : (2018) 4 ALJ 249 : (2018) 3 MLJ 357 : (2018) 3 Supreme 479

Uttar Pradesh Consolidation of Holdings Act, 1953, Section 9(2), Section 11-A
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Supreme Court16 Feb 2018Dismissed

A.A. Padmanbhan Vs The State of Kerala & Ors.

Supreme Court Of India · AIR 2018 SC 2982 : (2018) ALT (Rev) 51 : JT (2018) 2 SC 436 : (2018) 4 MLJ 213 : (2018) 3 Scale 91 : (2018) 4 SCC 537 : (2018) 2 Supreme 452

Motor Vehicles Act, 1939, Section 68(c) -Kerala Education Rules, 1959, - Rule 6, Rule 7, Rule 8 -Kerala Education Act, 1958, Section 15, Sec
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