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Supreme Court Of India judgments, 2018

1,052 judgments · page 48 of 53

Supreme Court09 Feb 2018Allowed

Sube Singh and Anr. Vs Shyam Singh (Dead) and Ors.

Supreme Court Of India · AIR 2018 SC 1195 : (2018) 1 SCR 636 : (2018) 3 SCC 18 : (2018) 2 JT 204 : (2018) 2 Scale 385 : (2018) 1 ACC 571 : (2018) ACJ 737 : (2018) 4 ALD 25 : (2018) (127) ALR 316 : (2018) 2 BCR674 : (2018) 2 MPJR 4 : (2018) 1 OLR 813 : (2018) 2 RCR(Civil) 131 : (2

Motor Vehicles Act, 1988 — Section 166
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Supreme Court09 Feb 2018Disposed Off

Sampurna Behura Vs Union of India & Ors.

Supreme Court Of India · (2018) 2 AWC 1734 : (2018) 2 BCR561 : (2018) 1 Crimes 21 : (2018) 2 MLJ (Cri) 94 : (2018) 2 Scale 209 : (2018) 4 SCC 433 : (2018) 2 SLT 20 : (2018) 1 Supreme 642

Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 64, 84, 85, 86, 87, 88, 89Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 63, 63(3)Commissions For Protection Of Child Rights Act, 2005 — Section 3, 13, 17
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Supreme Court08 Feb 2018Allowed

State of Madhya Pradesh Through Principal Secretary & Anr. Vs Mahendra Gupta & Ors.

Supreme Court Of India · (2018) 1 SCR 443 : (2018) 3 SCC 635 : (2018) 2 JT 177 : (2018) 2 Scale 199 : (2018) 2 ACC 175 : (2018) 1 JLJ 321 : (2018) 3 MLJ 618 : (2018) 1 Supreme 674

Constitution Of India, 1950 — Article 145(5)Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 63, 63(4), 63(5), 63(6), 63(7), 64, 65, 65(4)Motor Vehicles Act, 1988 — Section 68(1), 68(3)
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Supreme Court08 Feb 2018

Indore Development Authority Vs Shailendra (Dead)through Lrs. & Ors.

Supreme Court Of India · AIR 2018 SC 824 : (2018) 2 SCR 1 : (2018) 3 SCC 412 : (2018) 5 JT 450 : (2018) 3 Scale 469 : (2018) 1 JLJR 387 : (2018) 1 PLJR 396 : (2018) 2 RCR(Civil) 455 : (2018) 2 SLT 146

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 7(2), 11, 24, 24(1)(a), 24(1)(b), 24(2), 69, 69(2), 77, 77(1), 77(2), 80, 114Land Acquisition Act, 1894 — Section 3, 4, 4(a), 4(1), 5A, 6, 6(1)(b), 9, 10, 11, 12, 16, 16(2), 17, 17(1), 17(2), 17(3A), 17(3B), 18, 18(2), 18(3), 18(3)(b), 19, 21(5), 23, 26, 28A, 28A(2), 28A(3), 30, 31, 31(2), 32, 33, 34, 45, 46, 47, 48, 49, 54, 54A, 55Industrial Disputes Act, 1947 — Section 10(1)(c), 10(1)(d), 10(4A), 33, 33(2)(b), 33(3)
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Supreme Court07 Feb 2018

State Of Maharashtra Vs Dinesh

Supreme Court Of India · AIR 2018 SC 2997 : (2018) SCR 515 : (2018) 4 Scale 714 : : (2018) ALLMR(Cri) 3580 : (2018) 3 ACJ 173 : (2018) 3 CriCC 818 : (2018) CriLJ 4355 : (2018) 3 Crimes 114 : (2018) 2 HLT(Cri) 281 : (2018) 72 OCR 559 : (2019) 1 SCC(Cri) 846 : (2018) 8 SCJ 91 : (20

Indian Penal Code, 1860 — Section 34, 201
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Supreme Court07 Feb 2018

R K Arora General Manager & Anr Vs Ace Enterprises

Supreme Court Of India · (2018) SCR 491 : (2018) 14 SCC 356 : (2018) 3 Scale 682

Contempt of Courts Act, 1971 — Section 10Jammu and Kashmir Arbitration Act, 1945 — Section 8Jammu and Kashmir Code of Civil Procedure, 1977 — Order 39 Rule 2A
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Supreme Court07 Feb 2018Disposed Off

Goa Foundation Vs M/s Sesa Sterlite Ltd. & Ors.

Supreme Court Of India · (2018) 2 SCR 361 : (2018) 4 SCC 218 : (2018) 2 JT 545 : (2018) 2 Scale 103 : (2018) 2 AllMR. 866 : (2018) 2 BCR485 : (2018) 8 FLT 173 : (2018) 3 Supreme 617

Constitution Of India, 1950 — Article 14, 39(b), 143(1)Mineral Concession Rules, 1960 — Rule 24A, 24A(3), 24A(8), 24A(9), 37, 38Commissions Of Inquiry Act, 1952 — Section 3
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Supreme Court07 Feb 2018

Kandla Export Corporation & Anr. Vs M/s OCI Corporation & Anr.

Supreme Court Of India · (2018) SCR 915 : (2018) 3 JT 138 : (2018) 2 Scale 368 : (2018) 185 AIC 240 : (2018) 4 ALLMR 912 : (2018) 2 AWC 1400 : (2018) 130 ALR 194 : (2018) 1 ArbiLR 613 : (2018) 2 CompLJ 184 : (2018) 2 CTC 450 : : (2018) 4 LW 240 : (2018) 3 RAJ 57 : (2018) 2 RCR(Ci

Code Of Civil Procedure, 1908 — Order 14A, Order 43, Order 5 Rule 1(1)Arbitration And Conciliation Act, 1996 — Section 2, 4, 5, 7, 8, 16(2), 16(3), 37, 37(1)(a), 37(2)(a), 45, 48, 49, 50, 50(1)(b), 54Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 3, 4, 5, 6, 7, 10, 11, 13, 13(1), 13(2), 15(5), 21
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Supreme Court06 Feb 2018Dismissed

Madan @ Madhu Patekar Vs State Of Maharashtra

Supreme Court Of India · AIR 2018 SC 2007 : (2018) 104 ACrC 333 : (2018) 187 AIC 99 : (2018) 3 AICLR 29 : (2018) ALLMR(Cri) 3584 : (2018) AllSCR(Cri) 1021 : (2018) 1 ALD(Cri) 1014 : (2018) 3 ACJ 163 : (2018) 3 CriCC 607 : (2018) CriLJ 2880 : (2018) 2 Crimes 49 : (2018) 2 HLT(Crl)

Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 6, 7, 32
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Supreme Court06 Feb 2018Dismissed

Dr. Akshya Bisoi and another Vs All India Institute of Medical Sciences & Others

Supreme Court Of India · AIR 2018 SC 1022 : (2018) 1 SCR 890 : (2018) 3 SCC 391 : (2018) 2 JT 152 : (2018) 158 FLR 607 : (2018) 2 Scale 172 : (2018) 1 SCC (L&S) 597 : (2018) 1 UPLBEC 295

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartAll India Institute of Medical Sciences Act, 1956, Section 25 - Control by Cen
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Supreme Court06 Feb 2018Allowed

Dataram Singh Vs State of Uttar Pradesh & Anr.

Supreme Court Of India · (2018) 1 ACR 741 : (2018) 4 ADJ 477 : AIR 2018 SC 980 : (2018) 3 ALJ 159 : (2018) CriLJ 2161 : (2018) 1 CTC 782 : (2018) 1 GLH 520 : (2018) 1 JKJ 149 : (2018) 2 JLJR 98 : (2018) 2 JT 466 : (2018) 2 PLJR 67 : (2018) 2 MLJ (Cri) 201 : (2018) 2 RCR(Criminal)

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436, 436AIndian Penal Code, 1860 — Section 406, 419, 420, 506
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