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Supreme Court Of India judgments, 2018

1,052 judgments · page 53 of 53

Supreme Court08 Jan 2018Allowed

Union Territory, Chandigarh Administration and Ors. Vs Pradeep Kumar and Another

Supreme Court Of India · AIR 2018 SC 376 : (2018) 1 SCR 112 : (2018) 1 SCC 797 : (2018) 1 JT 148 : (2018) 1 Scale 153 : (2018) 1 JLJR 163 : (2018) 1 KLT 384 : (2018) 1 MLJ 873 : (2018) 1 MPWN 98 : (2018) 1 PLJR 339 : (2018) 1 SCC(Cri) 504 : (2018) 1 SCC(L&S) 149 : (2018) 1 UPLBEC

Indian Penal Code, 1860 — Section 34, Section 307, Section 323, Section 148, Section 325, Section 506
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Supreme Court08 Jan 2018Allowed

State of Himachal Pradesh Vs Raj Kumar

Supreme Court Of India · AIR 2018 SC 329 : (2018) 1 SCR 103 : (2018) 2 SCC 69 : (2018) 1 JT 159 : (2018) 1 Scale 162 : AIR 2018 SC 329 : (2018) (102) AllCC 622 : (2018) 1 ALD (Cri) 561 : (2018) 1 ALT (Cri) 405 : (2018) 1 CGLJ 393 : (2018) 1 Crimes 1 : (2018) 1 JCC 174 : (2018) 1

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec
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Supreme Court08 Jan 2018Allowed

Nagaiah and another Vs Smt. Chowdamma (dead) By Lrs. and another

Supreme Court Of India · AIR 2018 SC 459 : (2018) 1 SCR 126 : (2018) 2 SCC 504 : (2018) 3 JT 29 : (2018) 1 Scale 210 : (2018) 1 OLR 346 : (2018) 1 Supreme 491 : (2018) 2 MLJ 242

Code of Civil Procedure, 1908 — Order 32 Rule 6, Order 32 Rule 3, Order 32 Rule 1, Order 32 Rule 7Hindu Minority and Guardianship Act 1956, — Section 4(b)Indian Majority Act, 1875 — Section 3
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Supreme Court05 Jan 2018Disposed Off

Leena Vivek Masal Vs State of Maharashtra & Anr.

Supreme Court Of India · AIR 2018 SC 320 : (2018) 1 SCC 781 : (2018) 1 JT 84 : (2018) 1 Scale 88 : (2018) 1 BCR(Cri) 303 : (2018) 1 Crimes 6 : (2018) 1 SLT 455 : (2018) 1 Supreme 423 : (2018) AllMR.(Cri.) 904 : (2018) 1 UC 132 : (2018) (127) ALR 236

Constitution Of India, 1950 — Article 136
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Supreme Court05 Jan 2018Disposed Off

National Kamgar Union Vs Kran Rader Pvt. Ltd. & Ors.

Supreme Court Of India · AIR 2018 SC 308 : (2018) 1 SCR 74 : (2018) 10 SCC 784 : (2018) 1 JT 86 : (2018) 1 Scale 89 : (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 : (20

Constitution of India, 1950 — Article 227, 136Industrial Disputes Act, 1947— Section 25FFA, 25K
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Supreme Court05 Jan 2018Allowed

M/s. Inox Wind Ltd. Vs M/s Thermocables Ltd.

Supreme Court Of India · AIR 2018 SC 349 : (2018) 1 SCR 86 : (2018) 2 SCC 519 : (2018) 1 JT 131 : (2018) 1 Scale 77 : (2018) (127) ALR 200 : (2018) 1 ArbLR 1 : (2018) 1 CGLJ 338 : (2018) 1 JLJR 254 : (2018) (36) LCD 326 : (2018) 1 PLJR 388 : (2018) 1 RAJ 562 : (2018) 1 RCR(Civil)

Arbitration and Conciliation Act, 1996, Section 6(2), Section 11(6), Section 7(5) - Administrative assistance - Appointment of arbitrators - Arbitration agreement
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Supreme Court05 Jan 2018

Dineshbhai Chandubhai Patel Vs State of Gujarat & Ors.

Supreme Court Of India · AIR 2018 SC 314 : (2018) 1 SCR 62 : (2018) 3 SCC 104 : (2018) 1 JT 141 : (2018) 1 Scale 97 : (2018) 1 SCC(Cri) 683 : (2018) 1 Crimes 43 : (2018) 1 BCR (Cri) 314 : (2018) 1 GLH 186 : (2018) 1 JCC 190, (2018) 1 RCR(Criminal) 617, (2018) 1 SLT 436, (2018) 1

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
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Supreme Court04 Jan 2018

National Commission For Protection of Child Rights & Ors. Vs Rajesh Kumar & Ors.

Supreme Court Of India · (2018) 16 SCC 1 : (2018) 1 Scale 418

National Commissions For Protection Of Child Rights Rules, 2006 — Rule 17Commissions For Protection Of Child Rights Act, 2005 — Section 13, 13(1)(a), 13(1)(b), 13(1)(c), 13(1)(d), 13(1)(e), 13(1)(f), 13(1)(g), 13(1)(h), 13(1)(i), 13(1)(j), 13(2)Protection Of Human Rights Act, 1993 — Section 2(1)(d), 30, 31
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Supreme Court04 Jan 2018Disposed Off

Susme Builders Pvt. Ltd. Vs Chief Executive Officer, Slum Rehabilitation Authority and Ors.

Supreme Court Of India · AIR 2018 SC 237 : (2018) 1 SCR 1 : (2018) 2 SCC 230 : (2018) 1 JT 93 : (2018) 1 Scale 104 : (2018) 2 ABR 155 : (2018) 4 AllMR. 396 : (2018) 1 BCR481 : (2018) 4 MhLJ 507 : (2018) 1 Supreme 385

Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
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