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Supreme Court Of India judgments, 2018

1,052 judgments · page 51 of 53

Supreme Court23 Jan 2018Disposed Off

Municipal Corporation Of Greater Mumbai Vs Pankaj Arora (Secretary) And Others

Supreme Court Of India · (2018) SCR 609 : (2018) 3 Scale 147 : (2018) 103 ACrC 613 : (2018) 185 AIC 69 : (2019) ALLMR(Cri) 442 : (2018) 3 CCR 17 : (2018) 2 HLT(Crl) 350 : (2018) 5 MhLJ(Cri) 596 : (2018) 70 OCR 177 : (2018) 3 SCC 699 : (2018) 2 SCC(Cri) 264 : (2018) 10 SCJ 277

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 354, 475A(1)(a), 514Code of Criminal Procedure, 1973 — Section 378, 378(4), 468, 473, 482
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Supreme Court23 Jan 2018Allowed

Lachhman Dass Vs Resham Chand Kaler and Anr.

Supreme Court Of India · AIR 2018 SC 599 : (2018) 1 SCR 326 : (2018) 3 SCC 187 : (2018) 1 JT 451 : (2018) 1 Scale 431 : (2018) 2 SCC(Cri) 10 : (2018) 1 Supreme 486 : (2018) 2 JCC 901 : (2018) 1 JKJ 167 : (2018) 1 RCR(Criminal) 967 : (2018) 1 ALD (Cri) 535 : (2018) AllMR(Cri) 1379

Code of Criminal Procedure, 1973, Section 437(3) - When bail may be taken in case of non-bailable offenceIndian Penal Code, 1860, Section 302, Section
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Supreme Court23 Jan 2018Dismissed

Issac @ Kishor Vs Ronald Cheriyan and Ors. -

Supreme Court Of India · AIR 2018 SC 604 : (2018) 1 SCR 217 : (2018) 2 SCC 278 : (2018) 1 Scale 437 : (2018) 103 AllCC 1002 : (2018) 1 ALT (Cri) 284 : (2018) 1 Crimes 87 : (2018) 1 JCC 252 : (2018) 1 JLJR 377 : (2018) 2 PLJR 57 : (2018) 1 RCR(Criminal) 926 : (2018) 1 SCC(Cri) 703

Code of Criminal Procedure, 1973, Section 386, Section 386, Section 386(a) - Power of the Appellate Court - Power of the Appellate Court - Power of the Appellate Court
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Supreme Court23 Jan 2018Allowed

M/s Indian Farmers Fertilizer Co-Operative Limited Vs M/s Bhadra Products

Supreme Court Of India · AIR 2018 SC 627 : (2018) 1 SCR 848 : (2018) 2 SCC 534 : (2018) 1 JT 433 : (2018) 1 Scale 442 : (2018) 2 ALT 4 : (2018) 129 ALR 927 : (2018) 1 ArbLR 271 : (2018) 1 CTC 669 : (2018) 2 MLJ 747 : (2018) 1 OLR 430 : (2018) 2 RAJ 1 : (2018) 1 RCR(Civil) 793 : (

Central Excise Act, 1944, Section 11A - Recovery of duties not levied or not paid or short levied or short-paid or erroneously refunded.Arbitration and Conciliation Act, 1996,
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Supreme Court23 Jan 2018Dismissed

Dashrath @ Jolo & Ors. Vs State of Chhattisgarh

Supreme Court Of India · AIR 2018 SC 1133 : (2018) SCR 368 : (2018) 1 Scale 580 : : (2018) CriLJ 2229 : (2018) 1 JLJR 356 : (2018) 2 MPJR 1 : (2018) 1 MPWN 267 : (2018) 2 PLJR 36 : (2018) 1 RCR(Criminal) 972 : (2018) 4 SCC 428

Indian Penal Code, 1860, Section 302, Section 149 - Punishment for murder - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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Supreme Court23 Jan 2018Dismissed

State of Madhya Pradesh Vs Nande @ Nandkishore Singh

Supreme Court Of India · AIR 2018 SC 747 : (2018) 1 SCR 497 : (2018) 3 SCC 196 : (2018) 1 ALT (Cri) 242 : (2018) 1 JKJ 206 : (2018) 2 MLJ (Crl.) 198 : (2018) 2 Scale 334 : (2018) 2 SCC (Crl.) 18 : (2018) 1 UC 283

Indian Penal Code, 1860, Section 302, Section 304, Section 307 -Constitution of Indian, - Article 136
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Supreme Court23 Jan 2018

Dheeraj Mor Vs Honble High Court of Delhi

Supreme Court Of India · (2018) SCR 828 : (2018) 3 JT 378 : (2018) 2 Scale 410 : (2018) 4 SCC 619 : (2018) 2 SCC(L&S) 79 : (2018) 8 SCJ 292 : (2018) 1 SCT 733 : (2018) 3 SLR 116 : (2018) 4 WBLR 436

Constitution Of India, 1950 — Article 5(c), 14, 16, 233, 233(2)Representation Of the People Act, 1951 — Section 86(3)
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Supreme Court19 Jan 2018Allowed

Anita Maria Dias & Anr Vs State Of Maharashtra & Anr

Supreme Court Of India · (2018) 103 ACrC 593 : (2018) 185 AIC 255 : (2018) 2 AICLR 810 : (2018) ALLMR(Cri) 1357 : (2018) 1 CalCriLR 243 : (2018) 3 CCR 65 : (2018) CriLR 167 : (2018) 2 Crimes 18 : (2018) 2 CTC 36 : (2018) 1 HLT(Crl) 444 : (2018) 2 JCC 755 : (2018) 2 JT 261 : (2018

Indian Penal Code, 1860 — Section 34, 307, 406, 420, 467, 471Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 320, 482
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Supreme Court19 Jan 2018Allowed

Ramrao Lala Borse and Anr. Vs New India Assurance Company Ltd. and Anr.

Supreme Court Of India · AIR 2018 SC 657 : (2018) 1 SCR 190 : (2018) 3 SCC 204 : (2018) 1 JT 423 : (2018) 1 Scale 41 : (2018) ACJ 973 : (2018) 2 ALD 128 : (2018) AllCJ 567 : (2018) 2 AllMR. 401 : (2018) 1 MPWN 145 : (2018) 2 RCR(Civil) 775 : (2018) 2 SCC(Cri) 21 : (2018) 1 SLT 36

Motor Vehicles Act 1988, Section 166
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Supreme Court19 Jan 2018Disposed Off

State of Punjab and Ors. Vs Thuru Ram

Supreme Court Of India · (2018) 2 SCC 639 : (2018) 1 JT 396 : (2018) 1 Scale 377 : (2018) ALT (Rev) 31 : (2018) (125) CLT 923 : (2018) 1 RCR(Civil) 724 : : (2018) 1 Supreme 155

Land Acquisition Act, 1894, Section 4, Section 6, Section 28, Section 23(2), Section 23(1-A) - Publication of preliminary notification a
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Supreme Court19 Jan 2018Disposed Off

Atul Thakur Vs State of Himachal Pradesh Etc. Etc.

Supreme Court Of India · AIR 2018 SC 370 : (2018) 1 SCR 245 : (2018) 2 SCC 496 : (2018) 1 JT 457 : (2018) 1 Scale 394 : (2018) 1 ALD (Cri) 729 : (2018) AllMR(Cri) 1372 : (2018) 1 Crimes 16 : (2018) 1 JKJ 189 : (2018) 1 SCC(Cri) 743 : (2018) 1 SLT 776 : (2018) 1 Supreme 144 : (201

Code of Criminal Procedure, 1973, Section 482, Section 154 - Saving of inherent powers of High Court - Information in cognizable casesIndian Penal Code, 1860,
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Supreme Court19 Jan 2018Dismissed

Anil & Ors. Vs New India Assurance Co. Ltd. & Ors

Supreme Court Of India · AIR 2018 SC 612 : (2018) 1 SCR 321 : (2018) 2 SCC 482 : (2018) 1 JT 419 : (2018) 1 Scale 389 : (2018) ACJ 729 : (2018) AllCJ 507 : (2018) 3 ALD 47 : (2018) 1 ALT 78 : (2018) 1 MPWN 170 : (2018) 1 OLR 337 : (2018) 2 RCR(Civil) 837 : (2018) 1 SCC(Cri) 740 :

Indian Penal Code, 1860, Section 279, Section 304-A - Rash driving or riding on a public way
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Supreme Court19 Jan 2018Disposed Off

Pappu and Ors. Vs Vinod Kumar Lamba and Anr.

Supreme Court Of India · (2018) 1 SCR 195 : (2018) 3 SCC 208 : (2018) 1 JT 425 : (2018) 1 Scale 402 : (2018) ACJ 690 : AIR 2018 SC 592 : (2018) AllCJ 559 : (2018) 3 ALD 49 : (2018) 3 ALJ 139 : (2018) 2 CTC 232 : (2018) 1 JLJR 359 : (2018) 2 RCR(Civil) 42 : (2018) 2 SCC(Cri) 1 : (

Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166, Section 149(2)(a)(II), Sect
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Supreme Court19 Jan 2018Disposed Off

Sunita Singh Vs State of Uttar Pradesh and others

Supreme Court Of India · AIR 2018 SC 566 : (2018) 2 SCC 493 : (2018) 1 JT 394 : (2018) 1 Scale 379 : (2018) (36) LCD 599 : (2018) 1 SCC (L&S) 295 : (2018) 1 Supreme 421 : (2018) 1 UC 292 : (2018) 1 UPLBEC 283

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
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Supreme Court18 Jan 2018Dismissed

Theiry Santhanamal Vs Viswanathan & Ors.

Supreme Court Of India · AIR 2018 SC 556 : (2018) 3 SCC 117 : (2018) 1 JT 466 : (2018) 1 Scale 366 : (2018) AllCJ 635 : (2018) 3 ALD 32 : (2018) 128 ALR 760 : (2018) 2 RCR(Civil) 55 : (2018) 1 SLT 659 : (2018) 1 Supreme 452

Code of Civil Procedure, 1908, Order 32Rule 7 -Hindu Succession Act, 1956, Section 3, Section 2(1)(c) - Definitions and interpretations -
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