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Supreme Court Of India judgments, 2018

1,052 judgments · page 7 of 53

Supreme Court02 Nov 2018Dismissed

Pratap Mehta Vs Sunil Gupta & Ors

Supreme Court Of India · (2018) 14 Scale 591 : (2018) 11 SCR 1068 : (2019) 13 SCC 558 : (2018) 12 JT 74

Constitution of India, 1950 — Article 136, 226, 227Advocates Act, 1961 — Section 4, 4(1)(c), 10B, 15, 49Government of India Act, 1915 — Section 107
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Supreme Court01 Nov 2018Partly Allowed

Babasaheb Maruti Kamble Vs State Of Maharashtra

Supreme Court Of India · (2018) 13 SCR 1154 : (2019) 13 SCC 631 : (2018) 15 Scale 228

Constitution Of India, 1950 — Article 137, 145Indian Penal Code, 1860 — Section 302, 342, 376(2)(f)Code of Criminal Procedure, 1973 — Section 235, 235(2), 313, 354(3), 465
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Supreme Court01 Nov 2018Allowed

M/S Hindon Forge Pvt. Ltd. & Anr Vs State Of Uttar Pradesh Through District Magistrate Ghaziabad & Anr

Supreme Court Of India · AIR 2018 SC 5383 : (2019) 2 SCC 198 : (2018) 14 Scale 543 : AIR 2018 SC 5383 : (2018) 11 SCR 1019

Constitution of India, 1950 — Article 14Limitation Act, 1963 — Article 144Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13, 13(3A), 13(2), 13(4), 13(4)(a), 13(4)(c), 13(6), 13(8), 13(13), 14, 14(1), 15, 17, 17(1), 19
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Supreme Court31 Oct 2018Allowed

Nagpur Improvement Trust Vs Sheela Ramchandra Tikhe

Supreme Court Of India · (2018) 11 JT 116 : (2018) 14 Scale 527 : (2018) 10 SCR 1074 : (2019) 11 SCC 552

Constitution of India, 1950 — Article 54, 136Nagpur Improvement Trust Land Disposal Rules, 1955 — Rule 3, 3(a), 5, 5(1), 5(2)Nagpur Improvement Trust Land Disposal Rules, 1983 — Rule 4, 5, 23
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Supreme Court31 Oct 2018Dismissed

Kamil Vs State Of Uttar Pradesh

Supreme Court Of India · (2018) 11 JT 260 : (2018) 14 Scale 517

Indian Penal Code, 1860 — Section 34, 302, 323, 3Code of Criminal Procedure, 1973 — Section 313, 464, 465
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Supreme Court31 Oct 2018Allowed

Reena Hazarika Vs State Of Assam

Supreme Court Of India · (2018) 10 JT 595 : (2018) 14 Scale 509 : AIR 2018 SC 5361 : (2018) 13 SCR 1108 : (2019) 13 SCC 289

Constitution of India, 1950 — Article 21, 136Indian Penal Code, 1860 — Section 302Evidence Act,1872 — Section 106
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Supreme Court30 Oct 2018Disposed Off

Lalita Toppo Vs State Of Jharkhand & Anr

Supreme Court Of India · (2019) 1 AICLR 444 : (2018) 3 AllCrlRulings 3411 : (2019) AllSCR(Cri) 126 : (2019) 1 ACJ107 : (2019) 1 CivCC 458 : (2019) 1 CriCC 258 : (2019) CriLR 92 : (2018) 4 JKJ 22 : (2019) 1 LawHerald 4 : (2019) 1 LawHerald(SC) 53 : (2018) 2 OriLawRev 1026 : (2018)

Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 3, 3(a)
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Supreme Court30 Oct 2018Allowed

State Of Kerala Vs Rasheed

Supreme Court Of India · (2018) 14 Scale 461 : (2018) 4 KLT 783 : AIR 2019 SC 721 : (2018) 13 SCR 587 : (2019) 13 SCC 297

Code of Criminal Procedure, 1973 — Section 154, 173, 231(2), 242(3), 251A, 251A(7), 309, 482Indian Penal Code, 1860 — Section 34, 109, 118, 120B, 201, 202, 231, 242, 302, 343Evidence Act, 1872 — Section 135, 138
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Supreme Court30 Oct 2018Allowed

State Of Mizoram Vs Dr. C. Sangnghina

Supreme Court Of India · AIR 2018 SC 5342 : (2018) (10) JT 524 : (2018) 4 KLT 853 : (2018) 14 SCR 68 : (2019) 13 SCC 335 : (2018) 14 Scale 442

Constitution of India, 1950 — Article 20(2)Code of Criminal Procedure, 1973 — Section 300, 300(1)Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(1)(d), 13(1)(e), 13(2), 19(3), 19(4)
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Supreme Court30 Oct 2018Allowed

State (Govt. Of Nct Of Delhi) Vs Pankaj Chaudhary And Ors.

Supreme Court Of India · AIR 2018 SC 5412 : (2018) 11 JT 43 : (2018) 14 Scale 423 : (2018) 14 SCR 78 : (2019) 11 SCC 575

Indian Penal Code, 1860 — Section 34, 160, 193, 195, 211, 376, 376D, 376(2), 376(2)(g)Code of Criminal Procedure, 1973 — Section 195, 195(1)(b), 313, 340, 340(1), 391
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