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Supreme Court Of India judgments

59,848 judgments · page 492 of 2,993

Supreme Court09 Oct 2017Allowed

Sukhendu Das Vs Rita Mukherjee

Supreme Court Of India · 2017 AIR(SC) 5092 : 2017 AIR(SCW) 5092 : (2017) 9 SCC 632 : (2017) 10 JT 22 : 2018 AIR(SC)(CIV) 129

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcSpecial Marriage Act, 1954, Section 27 - Divorce
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Supreme Court09 Oct 2017Dismissed

Plastiblends India Limited Vs Addl. Commissioner of Income Tax, Mumbai & Anr.

Supreme Court Of India · 2017 AIR(SC) 5633 : 2017 AIR(SCW) 5633 : (2017) 10 SCR 104 : (2017) 9 SCC 685 : (2018) 1 JT 62 : (2017) 12 Scale 386

Income Tax Act, 1961, Section 28, Section 28, Section 28, Section 28, Section 143(1)(a), Section 143(1)(a), Section 143(1)(a), Section 143(1)(a), Section 43D, Section 43D, Section 43D, Section 43D, Section 80-IA, Section 80-IA, Section 80-IA, Section 80-IA - Profits and gains of business or profession - Assessment - Special provision in case of income of public financial Institutions, public companies, etc.Finance Act, 2001, Section 32 - Insertion of new section 54ED
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Supreme Court09 Oct 2017Disposed Of

State (NCT of Delhi) Vs Brijesh Singh @ Arun Kumar and Anr.

Supreme Court Of India · 2017 AIR(SC) 4888,2017 AIR(SC)(CRI) 1541,2017 AIR(SCW) 4888,2017 0 AllMR(Cri) 4838 : 2017 (11 ) SCR 899 : 2017 10 SCC 779,2017 101 ACrC 965,2017 12 SCALE 410,2017 180 AIC 135,2017 3 ACR 3233,2017 3 AIRBomR(Cri) 818,2017 3 LawHerald(SC) 2524,2017 4 BCR 3

Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 471, Section 34, Section 506, Section 419, Section 417, Section 384, Section 387 - Using as genuine a forged document - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Punishment for cheating by personation - Punishment for cheating - Punishment for extortion - Putting person in fear of death or of grievous hurt in order to commit extortionMaharashtra Control Of Organised Crime Act, 1999, Section 3, Section 4
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Supreme Court09 Oct 2017Disposed Of

Santhini Vs Vijaya Venketesh

Supreme Court Of India · 2017 AIR(SC) 5745 : 2017 AIR(SCW) 5745 : (2017) 12 SCR 557 : (2018) 1 SCC 1 : (2017) 10 JT 346 : (2017) 12 Scale 359

Constitution Of India, 1950 — Article 14, 15, 15(3), 19(1)(g), 21, 51A, 51A(e), 139A(2), 142, 243D, 243TCode Of Civil Procedure, 1908 — Section 25, Order 32A Rule 2, Order 32A Rule 3, Order 32A Rule 4, Order 47 Rule 5Supreme Court Rules, 2013 — Order 41 Rule 2
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Supreme Court06 Oct 2017Dismissed

Birbal Choudhary @ Mukhiya Jee Vs State of Bihar

Supreme Court Of India · AIR 2017 SC 4866 : AIR 2017 SC(CRI) 1521 : 2017 AIR(SCW) 4866 : (2018) 12 SCC 440 : (2017) 10 JT 393 : (2017) 10 JT 393 : (2017) 12 Scale 317 : (2017) 4 CRIMES(SC) 89

Code of Criminal Procedure, 1973, Section 173, Section 401, Section 313, Section 386 - Report of police officer on completion of Investigation - High Courts powers of revision - Power to examine the accused - Power of the Appellate CourtIndian Penal Code, 1860, Section 120B, Section 34, Section 412, Section 395, Section 364A - Punishment of criminal conspiracy - Acts done by several persons in furtherance of common intention - Dishonestly receiving property stolen in the commission of a dacoity - Punishment for dacoity - Kidnapping for ransom, etcEvidence Act, 1872, Section 63(b) - Secondary evidence
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Supreme Court06 Oct 2017Disposed Of

Rishi Malhotra Vs Union of India

Supreme Court Of India · (2017) 4 CRIMES(SC) 74 : (2017) 4 RCR(Cri) 587

Constitution of India, Article 21, Article 32 - Amendment of the Schedule - Remedies for enforcement of rights conferred by this PartCode of Criminal Procedure, 1973, Section 354(5) - Language and contents of Judgment
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Supreme Court05 Oct 2017Partly Allowed

Nabha Power Limited (NPL) Vs Punjab State Power Corporation Limited (PSPCL) & Anr.

Supreme Court Of India · (2017) 14 SCR 301 : (2018) 11 SCC 508 : (2017) 12 Scale 241

Land Acquisition Act, 1894, Section 4, Section 6 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purposeElectricity Act, 2003, Section 63 - Determination of tariff by bidding process
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Supreme Court05 Oct 2017Dismissed

Teka (Dead) Th. Lrs. Vs State of Haryana & Ors.

Supreme Court Of India · (2017) 10 SC CK 0071

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24 -Land Acquisition Act, 1984, Section 4, Section 5A
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Supreme Court05 Oct 2017Dismissed

Ravi Sinha & Ors. Vs State of Jharkhand

Supreme Court Of India · AIR 2017 SC 5443 : 2017 AIR(SCW) 5443 : (2017) 12 SCR 913 : (2018) 11 SCC 242 : (2017) 12 Scale 398 : (2017) 5 RAJ 453 : AIR 2018 SC(CRI) 164

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 409, Section 472 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Making or possessing counterfeit seal, etc. with intent to commit forgery punishable under Sec. 467Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(c), Section 13(1)(d) -Criminal Law Amendment Ordinance, 1944, Section 13, Section 12
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Supreme Court05 Oct 2017Disposed Of

M/s. Meters and Instruments Private Limited & Anr Vs Kanchan Mehta

Supreme Court Of India · AIR 2017 SC 4594 : AIR 2017 SC(CRI) 1563 : 2017 AIR(SCW) 4594 : (2017) 10 SCR 66 : (2018) 1 SCC 560 : (2017) 10 JT 91 : (2017) 2 Bankmann 108 : (2017) 4 CRIMES(SC) 1 : (2017) 4 RCR(Cri) 476

Constitution of India, Article 21, Article 39A - Amendment of the Schedule - Equal justice and free legal aidCode of Criminal Procedure, 1973, Section 205, Section 317, Section 251, Section 357(3), Section 357(3), Section 258, Section 273, Section 431 - Corresponding old law.-Section 204 of the Code (V of 1898) - Provision for inquiries and trial being held in the absence of accused in certain cases - Substance of accusation to be stated - Order to pay compensation - Order to pay compensation - Power to stop proceedings in certain cases - Evidence to be taken In presence of accused - Money ordered to be paid recoverable as a fineNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
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Supreme Court04 Oct 2017Allowed

Om Prakash Vs Reliance General Insurance and Anr.

Supreme Court Of India · AIR 2017 SC 4836 : 2017 AIR(SCW) 4836 : (2017) 11 SCR 893 : (2017) 9 SCC 724 : (2017) 4 CCC(SC) 23 : (2017) 4 CPR 21 : AIR 2018 SC(CIV) 220

Indian Penal Code, 1860, Section 379 - Punishment for theftConsumer Protection Act, 1986, Section 12 - Manner in which complaint shall be made.
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Supreme Court04 Oct 2017Allowed

Kodendera K. Uthaiah (D) By Lr. Vs P.M. Medappa and Others

Supreme Court Of India · AIR 2017 SC 4833 : 2017 AIR(SCW) 4833 : (2017) 16 SCC 331 : (2017) 12 Scale 169 : AIR 2018 SC(CIV) 222

Partnership Act, 1932, Section 37, Section 42(c) - Right of outgoing partner in certain cases to share subsequent profits - Dissolution on the happening of certain contingencies
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