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Supreme Court Of India judgments

59,848 judgments · page 490 of 2,993

Supreme Court26 Oct 2017Allowed

Sunaina Sharma & Ors. Vs State of Jammu and Kashmir & Ors.

Supreme Court Of India · AIR 2017 SC 5101 : 2017 AIR(SCW) 5101 : (2017) 10 SCR 261 : (2018) 11 SCC 413 : (2017) 0 LabIC 4675 : (2017) 10 JT 380 : (2017) 12 Scale 826 : (2017) 4 SCT 639 : AIR 2018 SC(CIV) 131

Constitution of India, Article 14, Article 16 -Jammu and Kashmir Civil Service (Classification, Control and Appeal Rules), 1956, Rule 13, Rule 24, Rule 23, Rule 23
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Supreme Court26 Oct 2017Allowed

Narendra & Ors Vs Ajabrao

Supreme Court Of India · (2017) 11 SCR 746 : (2018) 11 SCC 564 : (2017) 13 Scale 254

Code of Civil Procedure, 1908, Section 100 - Second appeal
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Supreme Court26 Oct 2017Allowed

Sanjay Mewara Vs State of Rajasthan

Supreme Court Of India · (2017) 10 SC CK 0035

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailRajasthan Excise Act, 1950, Section 19, Section 54
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Supreme Court25 Oct 2017Allowed

Suresh Kumar Wadhwa Vs State of M.P. & Ors.

Supreme Court Of India · AIR 2017 SC 5435 : 2017 AIR(SCW) 5435 : (2017) 14 SCR 1 : (2017) 16 SCC 757 : (2017) 10 JT 297 : (2017) 12 Scale 816 : AIR 2018 SC(CIV) 275

Code of Civil Procedure, 1908, Section 80 - NoticeContract Act, 1872, Section 74 - Compensation for breach of contract where penalty stipulated for
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Supreme Court25 Oct 2017Dismissed

Pooranlal & Anr. Vs The State of Madhya Pradesh

Supreme Court Of India · AIR 2017 SC 5048 : 2017 AIR(SCW) 5048 : (2017) 14 SCR 115 : (2017) 16 SCC 498 : (2017) 12 JT 529 : (2017) 12 Scale 781 : AIR 2018 SC(CRI) 108

Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 148, Section 342, Section 149 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention - Rioting, armed with deadly weapon - Punishment for wrongful confinement - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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Supreme Court25 Oct 2017

Gujarat Urja Vikas Nigam Limited Vs Solar Semiconductor Power Company (India) Private Limited and Others

Supreme Court Of India · AIR 2017 SC 5372 : 2017 AIR(SCW) 5372 : AIR 2018 SC(CIV) 282

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtElectricity Act, 2003, Section 61, Section 125, Section 64, Section 62, Section 82, Section 86, Section 94, Section 181 - Tariff regulations - Appeal to Supreme Court - Procedure for tariff order - Determination of tariff - Constitution of State Commission - Functions of State Commission - Powers of Appropriate Commission - Powers of State Commissions to make regulations
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Supreme Court24 Oct 2017Allowed

THE STATE OF MAHARASHTRA Vs BANDU @ DAULAT

Supreme Court Of India · AIR 2017 SC 5414 : 2017 AIR(SCW) 5414 : (2018) 11 SCC 163 : (2017) 12 Scale 849 : AIR 2018 SC(CRI) 179 : (2018) 1 AIRBomR(Cri) 125

Code of Criminal Procedure, 1973, Section 327(2) - Court to be openIndian Penal Code, 1860, Section 376, Section 354, Section 377 - Punishment for rape - Assault or criminal force to woman with intent to outrage her modesty - Unnatural offences
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Supreme Court24 Oct 2017Dismissed

International Asset Reconstruction Company of India Ltd. Vs The Official Liquidator of Aldrich Pharmaceuticals Ltd. and Others

Supreme Court Of India · AIR 2017 SC 5013 : 2017 AIR(SCW) 5013 : (2017) 10 SCR 199 : (2017) 16 SCC 137 : (2017) 12 Scale 748 : AIR 2018 SC(CIV) 490

Limitation Act, 1963, Section 5 -Recovery of Debts and Bankruptcy Act, 1993, Section 19, Section 2(b), Section 30(1), Section 19(22) -Debt Recovery Tribunal (Procedure) Rules, 1993, Rule 2(c)
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Supreme Court13 Oct 2017Disposed Of

Indian Young Lawyers Association & Ors. Vs State of Kerala & Ors.

Supreme Court Of India · (2017) 14 SCR 618 : (2017) 10 SCC 689 : (2017) 12 Scale 574

Constitution Of India, 1950 — Article 14, 15, 15(3), 17, 21, 25, 25(1), 25(2)(b), 26(c), 26(d), 26, 26(b), 32, 38, 39(a), 51A, 51A(e), 226, 290AKerala Hindu Places Of Public Worship (Authorisation Of Entry) Rules, 1965 — Rule 3, 3(b), 6(c)Kerala Hindu Places Of Public Worship (Authorisation Of Entry) Act, 1965 — Section 2, 3, 4
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Supreme Court13 Oct 2017Dismissed

Bimal Kishore Paliwal & Ors. Vs Commissioner of Wealth Tax

Supreme Court Of India · (2017) 14 SCR 597 : (2018) 13 SCC 405 : (2017) 12 Scale 610 : AIR 2018 SC 481 : 2018 AIR(SCW) 481

Wealth Tax Act, 1957, Section 17, Section 16A, Section 7(2)(a) - Valuation of life interest - Reference to Valuation Officer - Adjustment for unearned increase in the value of the land
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Supreme Court13 Oct 2017Disposed Of

Deo Nath Rai Vs State of Bihar and Others Etc. Etc.

Supreme Court Of India · AIR 2017 SC 5428 : 2017 AIR(SCW) 5428 : (2018) 12 SCC 87 : (2017) 11 JT 413 : (2017) 12 Scale 570 : AIR 2018 SC(CRI) 173

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 302, Section 304, Section 324, Section 342 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Voluntarily causing hurt by dangerous weapons or means - Punishment for wrongful confinement
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