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Supreme Court Of India judgments, 2018

1,052 judgments · page 5 of 53

Supreme Court28 Nov 2018Allowed

State Of Himachal Pradesh Vs Manga Singh

Supreme Court Of India · (2018) 14 SCR 904 : (2019) 16 SCC 759 : (2018) 15 Scale 895 : (2019) AllSCR(Cri) 176 : (2019) 127 CLT 971 : (2019) 1 JLJR 54 : (2019) 1 NCC 186 : (2019) 73 OCR 604 : (2019) 1 PCCR 175 : (2019) 1 PLJR 109

Indian Penal Code, 1860 — Section 376
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Supreme Court28 Nov 2018Partly Allowed

Chhannu Lal Verma Vs State Of Chhattisgarh

Supreme Court Of India · (2018) 11 JT 565 : (2018) 15 Scale 306 : AIR 2019 SC 243 : (2018) 14 SCR 355 : (2019) 12 SCC 438

Constitution of India, 1950 — Article 72, 161Indian Penal Code, 1860 — Section 302, 307, 376, 450, 506(2)Code of Criminal Procedure, 1973 — Section 37, 43, 129, 235(2), 354(3)
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Supreme Court28 Nov 2018Disposed Off

Union of India Vs Nareshkumar Badrikumar Jagad & Ors

Supreme Court Of India · (2018) 11 JT 581 : (2018) 15 Scale 255 : (2018) SCR 239

Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1, Order 8 Rule 2, Order 20 Rule 12(c), Order 40 Rule 4Constitution of India, 1950 — Article 137, 142, 145Undertakings (Nationalisation) Act, 1995 — Section 3, 3(1), 3(2), 3(3), 3(4), 4, 4(1), 4(8), 4(9), 39
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Supreme Court28 Nov 2018Dismissed

Ashwani Kumar & Anr Vs State Of Punjab

Supreme Court Of India · (2018) 11 JT 377 : (2018) 15 Scale 252 : (2019) 13 SCC 664

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313
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Supreme Court27 Nov 2018Disposed Off

Alok Kumar Singh & Others Vs State Of U.P. & Others

Supreme Court Of India · (2018) 15 Scale 189 : (2018) 14 SCR 328 : (2019) 14 SCC 692

Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 — Section 3(2)Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2018 — Rule 6, 14, 15, 15(d), 15(f), 15(h), 15(j)
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Supreme Court27 Nov 2018Dismissed

Dr. Babloo Singh And Ors. Vs State Of U.P. And Ors

Supreme Court Of India · (2018) 15 Scale 208 : AIR 2019 SC 305 : (2019) 12 SCC 403

Uttar Pradesh Higher Education Service Commission Act, 1980 — Section 12(3)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(2)
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Supreme Court27 Nov 2018Dismissed

Ramji Vs State Of Punjab

Supreme Court Of India · (2018) 11 JT 385 : (2018) 15 Scale 184 : AIR 2019 SC 407 : (2019) 11 SCC 766

Indian Penal Code, 1860 — Section 34, 149, 302, 304II
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Supreme Court27 Nov 2018Dismissed

Palani Vs State Of Tamil Nadu

Supreme Court Of India · (2018) 11 JT 431 : (2018) 15 Scale 178 : (2018) SCR 658

Indian Penal Code, 1860 — Section 148, 149, 302, 313, 341, 435
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Supreme Court27 Nov 2018Allowed

Bangalore International Airport Area Planning Authority Vs Birla Super Bulk Terminal (Now A Unit Of Ultra Tech Cement Ltd.) And Ors

Supreme Court Of India · (2018) 11 JT 510 : (2018) 15 Scale 163 : 2018) 13 SCR 635 : (2019) 12 SCC 572

Karnataka Town and Country Planning (KTCP) Act, 1961 — Section 2, 2(1c), 2(7), 4A, 10, 10(1), 13(3), 14, 14A, 14B, 14(1), 14(2)(a), 15(1), 15, 15(4), 16, 18, 74M, 76MKarnataka Industrial Areas Development Act, 1966 — Section 1(3), 3, 3(1), 14(C), 16, 16(C), 27, 47
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Supreme Court26 Nov 2018Allowed

State of Madhya Pradesh and others Vs Abhijit Singh Pawar

Supreme Court Of India · (2018) 11 JT 388 : (2018) 15 Scale 154 : (2018) 13 SCR 1133 : (2018) 18 SCC 733

Madhy Pradesh Police Executive (Non-Gazetted) Services Recruitment Rules, 1996 — Rule 12(3)Code of Criminal Procedure, 1973 — Section 320, 320(2), 320(8)Indian Penal Code, 1860 — Section 34, 294, 323, 325, 341, 376, 427, 506II, 509
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Supreme Court22 Nov 2018Allowed

Dr. Dhruvaram Murlidhar Sonar Vs State Of Maharashtra & Ors

Supreme Court Of India · AIR 2019 SC 327 : (2018) SCR 920 : (2019) 4 JT 324 : (2019) 1 Scale 64 : (2019) 195 AIC 72 : (2019) 1 AICLR 662 : (2019) ALLMR(Cri) 771 : (2019) 1 ALD(Cri) 523 : (2019) 1 CriCC 634 : (2019) CriLJ 1169 : (2019) 1 Crimes 20 : (2019) 127 CLT 987 : (2019) 127

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 90, 375, 376, 376(2)(b), 420
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