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Supreme Court Of India judgments, 2018

1,052 judgments · page 52 of 53

Supreme Court18 Jan 2018Dismissed

Maharashtra State Electricity Distribution Company Ltd. Vs M/s. Datar Switchgear Limited & Ors.

Supreme Court Of India · AIR 2018 SC 529 : (2018) 1 SCR 733 : (2018) 3 SCC 133 : (2018) 1 JT 361 : (2018) 1 Scale 303 : (2018) 2 ABR 624 : (2018) 2 ALD 92 : (2018) 1 ArbLR 236 : (2018) 3 Bom. C.R. 578 : (2018) 1 RAJ 433 : (2018) 2 SLT 117 : (2018) 1 Supreme 424

Contract Act, 1872, Section 73, Section 55, Section 28(3) - Compensation for loss or damage caused by breach of contract - Effect of failure to perform at fixed time, In cont
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Supreme Court17 Jan 2018Dismissed

State of Himachal Pradesh Vs Trilok Chand & Anr.

Supreme Court Of India · AIR 2018 SC 609 : (2018) 1 ALD (Cri) 579 : (2018) 1 ALT (Cri) 280 : (2018) 2 BCR(Cri) 531 : (2018) 1 Crimes 79 : (2018) 1 JCC (Narcotics) 15 : (2018) 1 JKJ 138 : (2018) 1 JT 478 : (2018) 2 RCR(Criminal) 641 : (2018) 1 Scale 458 : (2018) 2 SCC 342 : (2018)

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 55 - Punishment for contravention in relation to cannabis plant and cannabis - Police to take charge of articles seized
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Supreme Court17 Jan 2018Disposed Off

Harjinder Singh Vs Rajpal

Supreme Court Of India · (2018) 14 SCC 663 : (2018) 3 Scale 154 : (2018) 5 RCR(Civil) 733

Hindu Marriage Act, 1955 — Section 13(b)
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Supreme Court16 Jan 2018Disposed Off

PRANJAY PURUSHOTAMBHAI GORADIA Vs THE STATE OF MAHARASHTRA

Supreme Court Of India · AIR 2018 SC 564 : (2018) 1 Scale 293 : (2018) ALLMR(Cri) 905 : (2018) 2 ACJ 137 : (2018) 1 Crimes 15 : (2018) 2 HLT(Crl) 57 : (2018) 69 OCR 784 : (2018) 14 SCC 58 : (2019) 1 SCC(Cri) 553 : (2018) 5 SCJ 547 : (2018) 1 Supreme 157

Indian Penal Code, 1860, Section 307 - Attempt to murder
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Supreme Court16 Jan 2018Disposed Off

SNEHA PARIKH Vs MANIT KUMAR

Supreme Court Of India · AIR 2018 SC 575 : (2018) 4 SCC 501 : : (2019) AllSCR 207 : (2018) 2 ACJ 19 : (2019) 1 RAJ 21 : (2018) 2 SCC(Cri) 566

Indian Penal Code, 1860 — Section 34, 406, 498A, 506Hindu Marriage Act, 1955 — Section 13, 13(B)(i), 13(B)(ii), 13(B)(2)
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Supreme Court16 Jan 2018Allowed

Shaikh Osmanali Chous Vs New India Assurance Co. Ltd. & Anr.

Supreme Court Of India · AIR 2018 SC 788 : (2018) 3 SCC 49 : (2018) 1 JT 481 : (2018) 1 Scale 462 : (2018) 3 ABR 64 : (2018) ACJ 1016 : (2018) AllCJ 574 : (2018) 3 AllMR. 465 : (2018) (36) LCD 310 : (2018) LLR 343 : (2018) 1 SCC (L&S) 461 : (2018) 2 SLT 61 : (2018) 1 Supreme 415

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Supreme Court12 Jan 2018Allowed

Smt. K.A. Annamma Vs The Secretary, Cochin Co-operative Hospital Society Ltd.

Supreme Court Of India · AIR 2018 SC 422 : (2018) 1 SCR 287 : (2018) 2 SCC 729 : (2018) 1 JT 398 : (2018) 1 Scale 271 : (2018) 1 AWC 896 : (2018) 157 FLR 1 : (2018) 1 GLH 196 : (2018) 1 KLT 414 : (2018) 2 LLJ 10 : (2018) 1 Supreme 507

Constitution Of India, 1950 — Article 254, 254(1), 254(2)Industrial Dispute Act, 1947 — Section 10, 10(1)(c), 10(4A), 25FKerala Co-operative Societies Act, 1969 — Section 2(i), 69, 69(2)(d), 70, 70(d), 70(e), 70(1), 70(1)(c), 70(2), 70(2)(d), 100
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Supreme Court11 Jan 2018Dismissed

Tripurari Sharan and Anr. Vs Ranjit Kumar Yadav & Ors.

Supreme Court Of India · AIR 2018 SC 366 : (2018) 1 SCR 171 : (2018) 2 SCC 656 : (2018) 1 JT 287 : (2018) 1 Scale 255 : (2018) 1 JLJR 262 : (2018) (36) LCD 580 : (2018) 1 PLJR 261 : (2018) 1 Supreme 277 : (2018) 1 UPLBEC 57

Constitution of India, Article 16(4) -Civil Services Examination Rules, 1986, Rule 16
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Supreme Court11 Jan 2018Disposed Off

Russel Joy Vs Union of India & Ors.

Supreme Court Of India · (2018) 1 SCR 206 : (2018) 3 SCC 179 : (2018) 1 JT 487 : (2018) 1 Scale 526 : (2018) 1 Supreme 300

Constitution of India, Article 21, Article 32 - Amendment of the Schedule - Remedies for enforcement of rights conferred by this PartDisaster Management Act, 2005,
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Supreme Court10 Jan 2018Disposed Off

I.C. Sharma Vs Oriental Insurance Co. Ltd.

Supreme Court Of India · AIR 2018 SC 416 : (2018) 1 SCR 571 : (2018) 2 SCC 76 : (2018) 1 JT 301 : (2018) 1 Scale 233 : (2018) 1 BCR760 : (2018) (156) FLR 528 : (2018) 1 JLJR 158 : (2018) 1 LLJ 513 : (2018) LLR 159 : (2018) 1 PLJR 334 : (2018) 1 SLT 431 : (2018) 1 Supreme 240 : (2

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Supreme Court10 Jan 2018Allowed

Urmila Devi and Others Vs Deity, Mandir Shree Chamunda Devi, Through Temple Commissioner and Others

Supreme Court Of India · AIR 2018 SC 640 : (2018) 1 SCR 797 : (2018) 2 SCC 284 : (2018) 1 JT 307 : (2018) 1 Scale 297 : (2018) 2 ALD 123 : (2018) 1 ALT 59 : (2018) (125) CLT 902 : (2018) 4 MhLJ 566 : (2018) 2 MLJ 360 : (2018) 3 MPLJ 277 : (2018) 2 PLJR 206 : (2018) 2 RCR(Civil) 3

Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.Specific Relief Act, 1963, Section 21 - Power to award co
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Supreme Court09 Jan 2018Disposed Off

Shyam Narayan Chouksey Vs Union of India & Ors

Supreme Court Of India · AIR 2018 SC 357 : (2018) 1 SCR 1147 : (2018) 2 SCC 582 : (2018) 1 JT 197 : (2018) 1 Scale 197 : (2018) 2 ABR 446 : (2018) 4 AllMR. 478 : (2018) 1 GLH 172 : (2018) 1 JLJR 224 : (2018) 1 KLT 444 : (2018) 1 PLJR 379 : (2018) 1 Supreme 291

Constitution Of India, 1950 — Article 32, 51A, 51A(a)Persons With Disabilities (Equal Opportunities, Protection Of Rights and Full Participation) Act, 1995 — Section 2(i), 2(t), 102Prevention Of Insults To National Honour Act, 1971 — Section 2, 3
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