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Supreme Court Of India judgments

59,848 judgments · page 493 of 2,993

Supreme Court04 Oct 2017Allowed

S. Mohammed Ispahani Vs Yogendra Chandak and Others

Supreme Court Of India · AIR 2017 SC 4994 : 2017 AIR(SCW) 4994 : (2017) 10 SCR 29 : (2017) 16 SCC 226 : (2017) 10 JT 240 : AIR 2018 SC(CRI) 26

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 319 - Calling for records to exercise powers of revision - High Courts powers of revision - Examination of witnesses by police - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 379, Section 427, Section 341, Section 34 - -Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992, Section 3(1)
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Supreme Court04 Oct 2017Dismissed

Commissioner of Income Tax Vs Balbir Singh Maini

Supreme Court Of India · (2017) 10 SCR 1073 : (2018) 12 SCC 354 : (2017) 11 JT 358 : (2017) 12 Scale 287

Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A -Transfer of Property Act, 1982, Section 53A, Section 2(47)(v)
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Supreme Court04 Oct 2017Dismissed

KSB Ali Vs State of Andhra Pradesh & Ors.

Supreme Court Of India · (2017) 12 SCR 698 : (2018) 11 SCC 277 : (2017) 12 Scale 271

Constitution of India, Article 166(1), Article 323B, Article 323B - Conduct of business of the Government of a State - Tribunals for other matters - Tribunals for other mattersHyderabad Atiyat Inquiries Act, 1952, Section 15(b) -Land Revenue Act, 1317, Section 1(2)
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Supreme Court04 Oct 2017Allowed

Dushyant N. Dalal and Another Vs Securities and Exchange Board of India

Supreme Court Of India · (2017) 11 SCR 448 : (2017) 9 SCC 660 : (2017) 12 Scale 203 : AIR 2018 SC 447 : 2018 AIR(SCW) 447

Income Tax Act, 1961, Section 220, Section 220, Section 220, Section 220, Section 28A, Section 28A, Section 28A, Section 28A - When tax payable and when assessee deemed in defaultSecurities and Exchange Board of India Act, 1992, Section 28A, Section 12A(a), Section 12A(c), Section 12A(b) - Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control. - Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control. - Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control.Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices Relating to Securities Markets) Regulations, 2003, Regulation 3, Regulation 3(d), Regulation 4(1), Regulation 4(1), Regulation 3(a), Regulation 4(2)(a)
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Supreme Court03 Oct 2017Allowed

Pankajbhai Rameshbhai Zalavadia Vs Jethabhai Kalabhai Zalavadiya

Supreme Court Of India · (2018) AIR 490 : (2017) 12 SCR 1028 : (2017) 9 SCC 700 : (2017) 0 DNJ 947 : (2017) 12 Scale 134 : (2017) 4 RCR(Civ) 777 : (2017) 5 RAJ 658 : (2017) 9 JT 429 : AIR 2018 SC 490 : 2018 AIR(SCW) 490

Code of Civil Procedure, 1908, Order 1Rule 10, Section 151, Section 153, Order 22Rule 4, Order 1Rule 10(2) - Saving of Inherent powers of Court - General power to amendLimitation Act, 1963, Section 21 - Effect of substituting or adding new plaintiff or defendant
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Supreme Court03 Oct 2017Partly Allowed

Sri Chittaranjan Maity Vs Union of India

Supreme Court Of India · AIR 2017 SC 4588 : 2017 AIR(SCW) 4588 : (2017) 11 SCR 722 : (2017) 9 SCC 611 : (2017) 0 DNJ 941 : (2017) 12 Scale 216 : (2017) 9 JT 423 : AIR 2018 SC(CIV) 440

Arbitration and Conciliation Act, 1996, Section 34, Section 11(6), Section 31(7)(a) - Application for setting aside arbitral award - Appointment of arbitrators - Form and contents of arbitral award
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Supreme Court22 Sept 2017Disposed Of

Somnath Jagannath Deokar Vs State of Maharashtra

Supreme Court Of India · (2017) 09 SC CK 0081

Indian Penal Code, 1860, Section 34, Section 436 - Acts done by several persons in furtherance of common intention - Mischief by fire or explosive substance with intent to destroy house, etcScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(iv) - Punishments for offences of atrocities
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Supreme Court22 Sept 2017Dismissed

SHANTANU SITARAM @ ANIL DIVEKAR Vs THE STATE OF MAHARASHTRA

Supreme Court Of India · AIR 2017 SC 4970 : 2017 AIR(SCW) 4970 : (2017) 8 SCR 944 : (2017) 16 SCC 48 : (2017) 10 JT 444

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 394 - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt in committing robbery
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