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Supreme Court Of India judgments, 2018

1,052 judgments · page 49 of 53

Supreme Court06 Feb 2018Disposed Off

Chhabildas Vs State of Maharashtra & Ors.

Supreme Court Of India · (2018) 1 SCR 411 : (2018) 2 SCC 784 : (2018) 2 JT 188 : (2018) 2 AllMR. 452 : (2018) 2 BCR599 : (2018) 4 MhLJ 550 : (2018) 3 MLJ 227 : (2018) 2 Scale 299

Constitution Of India, 1950 — Article 142, 300AMaharashtra Regional Town Planning Act, 1966 — Section 49, 49(6), 49(7), 126, 126(1)(c), 126(2), 126(4), 127Land Acquisition Act, 1894 — Section 6, 11A
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Supreme Court06 Feb 2018Disposed Off

IQ City Foundation & Anr. Vs Union of India & Ors.

Supreme Court Of India · AIR 2018 SC 790 : (2018) 2 SCR 587 : (2018) 2 SCC 593 : (2018) 2 JT 145 : (2018) 2 CTC 613 : (2018) 3 MLJ 882 : (2018) 2 Scale 323 : (2018) 1 Supreme 666

Indian Medical Council Act, 1956, Section 10-A, Section 10-A(4)
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Supreme Court06 Feb 2018Dismissed

Union of India & Anr. Vs Pushpavathi & Ors. Etc.

Supreme Court Of India · AIR 2018 SC 1032 : (2018) 3 SCC 28 : (2018) 2 JT 166 : (2018) ALT (Rev) 159 : (2018) 1 GLH 488 : (2018) 4 MLJ 160 : (2018) 2 PLJR 197 : (2018) 1 RCR(Civil) 935 : (2018) 2 Scale 314 : (2018) 2 SLT 52 : (2018) 1 Supreme 461

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 23, 23(1), 26, 28, 28A, 28A(2), 28A(3), 34
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Supreme Court06 Feb 2018Allowed

Naveen Kumar Vs Vijay Kumar and Ors

Supreme Court Of India · AIR 2018 SC 983 : (2018) 2 SCR 572 : (2018) 3 SCC 1 : (2018) 2 JT 136 : (2018) 1 ACC 549 : (2018) ACJ 677 : (2018) 4 ALD 51 : (2018) (127) ALR 251 : (2018) 2 AWC 1607 : (2018) 2 BCR647 : (2018) 1 CGLJ 439 : (2018) 2 CTC 91 : (2018) 1 GLH 465 : (2018) 1 KL

Motor Vehicles Act, 1988 — Section 2(19), 2(30), 50, 50(3), 146Assam Requisition And Control Of Vehicles Act, 1968 — Section 5, 5(1)
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Supreme Court02 Feb 2018Disposed Off

Reliance General Insurance Company Ltd. Vs Shalu Sharma and Ors.

Supreme Court Of India · AIR 2018 SC 712 : (2018) 1 SCR 403 : (2018) 2 SCC 753 : (2018) 2 JT 92 : (2018) 1 Scale 669 : (2018) ACJ 727 : (2018) 1 ACC 714 : (2018) 2 ALD 130 : (2018) 2 RCR(Civil) 118 : (2018) 1 RLW 495 : (2018) 1 SCC(Cri) 843 : (2018) 2 SLT 82 : (2018) 1 Supreme 46

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Supreme Court02 Feb 2018Dismissed

Bengal Chemists & Druggists Assn. Vs Kalyan Chowdhury

Supreme Court Of India · AIR 2018 SC 807 : (2018) 2 SCR 1099 : (2018) 3 SCC 41 : (2018) 2 JT 462 : (2018) 2 Scale 406 : (2018) 2 CTC 326 : (2018) 2 JLJR 49 : (2018) 2 PLJR 186 : (2018) 2 SLT 72

Companies Act, 2013 — Section 421(3), 433Arbitration And Conciliation Act, 1996 — Section 34(3)Limitation Act, 1963 — Section 5
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Supreme Court01 Feb 2018Allowed

Danamma @ Suman Surpur & Anr. Vs Amar & Ors.

Supreme Court Of India · AIR 2018 SC 721 : (2018) 2 SCR 553 : (2018) 3 SCC 343 : (2018) 1 Scale 657 : (2018) 4 ADJ 406 : (2018) 3 ALD 19 : (2018) (127) ALR 711 : (2018) 2 ALT 22 : (2018) 2 BCR341 : (2018) 2 CGLJ 53 : (2018) (125) CLT 401 : (2018) 1 CTC 788 : (2018) 1 GLH 418 : (2

Hindu Succession Act, 1956 — Section 6, 6(1), 6(1)(a), 6(3), 6(5)
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Supreme Court01 Feb 2018Allowed

Commissioner of Central Excise Service Tax Vs Ultra Tech Cement Ltd.

Supreme Court Of India · AIR 2018 SC 706 : (2018) 2 SCC 721 : (2018) 2 JT 94 : (2018) 1 Scale 649 : (2018) 9 GSTL 337 : (2018) 1 Supreme 548

Cenvat Credit Rules, 2004 — Rule 2(l), 2(l)(i), 2(l)(ii), 2(t), 14, 15(1), 15(3)Central Excise Rules, 2002 — Rule 25Central Excise Act, 1944 — Section 2, 4, 11A, 11AB
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Supreme Court01 Feb 2018Dismissed

Surinder Vs Nand Lal

Supreme Court Of India · AIR 2018 SC 2872 : (2018) 2 SCC 717 : (2018) 2 JT 65 : (2018) 1 Scale 642 : (2018) 183 AIC 11 : (2018) 127 ALR 313 : (2018) 1 ACJ 742 : (2018) 2 BLJ 67 : (2018) DNJ 256 : (2018) 2 ICC 213 : (2018) 2 JBCJ 266 : (2018) 1 LAR 261 : (2018) 1 RCR(Rent) 171 : (

Haryana Urban (Control of Rent and Eviction) Act, 1973, Section 13
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Supreme Court31 Jan 2018Dismissed

Rambeer Shokeen Vs State of NCT of Delhi

Supreme Court Of India · AIR 2018 SC 688 : (2018) SCR 373 : (2018) 2 JT 229 : (2018) 1 Scale 590 : (2018) 103 AllCC 621 : (2018) 1 Bom. C.R. (Cri.) 630 : (2018) (125) CLT 1110 : (2018) 1 Crimes 170 : (2018) 2 MLJ (Cri) 282 : (2018) 2 PLJR 111 : (2018) 2 RCR(Criminal) 109 : (2018)

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursArms Act, 1959, Section 27, Section
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Supreme Court31 Jan 2018Allowed

Ashish Kumar Vs The State of Uttar Pradesh & Ors.

Supreme Court Of India · (2018) 1 SCR 695 : (2018) 3 SCC 55 : (2018) 2 JT 249 : (2018) 1 Scale 608 : (2018) 128 ALR 526 : (2018) 1 JLJR 369 : (2018) 3 MLJ 219 : (2018) 2 PLJR 49 : (2018) 1 SCC (L&S) 464 : (2018) 1 Supreme 605 : (2018) 1 UPLBEC 330

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