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Supreme Court Of India judgments

59,848 judgments · page 494 of 2,993

Supreme Court21 Sept 2017Dismissed

M.D. Frozen Foods Exports Pvt. Ltd. & Ors. Vs Hero Fincorp Ltd

Supreme Court Of India · AIR 2017 SC 4481 : 2017 AIR(SCW) 4481 : (2017) 13 SCR 800 : (2017) 16 SCC 741 : (2017) 4 CCC(SC) 4 : (2018) ACD 63 : (2018) AIR(SC)(CIV) 211 : (2018) 1 AIRBomR 61 : (2017) 13 Scale 266

Transfer of Property Act, 1882, Section 69, Section 69A - Power of sale when valid - Appointment of receiverArbitration and Conciliation Act, 1996, Section 37(2)(b) - Appealable ordersSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 35, Section 37, Section 13(1), Section 13(2), Section 2(f), Section 31A, Section 2(1)(o), Section 2(1)(ZD), Section 2(1)(m), Section 2(1)(m)(iv), Section 13 to 19 - The provisions of this Act to override other laws - Application of other laws not barred - Enforcement of security interest - Enforcement of security interest - Definitions - Definitions - Definitions - Definitions - Definitions
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Supreme Court21 Sept 2017Allowed

Mobilox Innovations Private Limited Vs Kirusa Software Private Limited

Supreme Court Of India · 2017 AIR SC 4532 : (2017) 10 SCR 1006 : (2018) 1 SCC 353 : (2017) 10 JT 25 : (2017) 11 Scale 754

Companies Act, 2013, Section 271 -The Insolvency and Bankruptcy Code, 2016, - Section 8, Section 61, Section 9, Section 64, Section 62, Section 7, Section 8(1), Section 8(2), Section 5(4), Section 123(2), Section 9(3), Section 9(5), Section 5(6), Section 123(1)(a), Section 9(7), Section 86(1)(f), Section 9(3)(c), Section (9)(5)(ii)(a), Section (9)(5)(ii)(b), Section (9)(5)(ii)(c), Section (9)(5)(ii)(d), Section (9)(5)(ii)(e), Section (8)(2)(a), Section 271(2)(a), Section 123(1)(e), Section (8)(2)(b) -Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, - Rule 6, Rule 5, Rule 6(2)
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Supreme Court21 Sept 2017

M/s Shanti Fragrances Vs Union of India and Ors.

Supreme Court Of India · (2017) 8 SCR 711 : (2018) 11 SCC 305 : (2017) 13 Scale 135

Delhi Sales Tax Act, 1975, Section 3(1), Section 4, Section 8, Section 7 - Incidence of tax - Rates of tax - Certain sales and purchases not liable to tax - Tax free goods
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Supreme Court21 Sept 2017Disposed Of

Indian Centre for Advancement of Research and Education Haldia (ICARE) & Anr Vs Union of India & Anr.

Supreme Court Of India · (2017) 11 SCR 755 : (2017) 16 SCC 1 : (2017) 11 Scale 734

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartMedical Council Act, 1956, Section 3, Section 19A, Section 11(2), Section 10A, Section 10A(2), Section 10A(3), Section 10A(1), Section 10A(4), Section 10A(7) - Constitution and composition of the Council - Minimum standards of medical education - Recognition of medical qualifications granted by Universities or medical institutions in India - Permission for establishment of new medical college, new course of study etc - Permission for establishment of new medical college, new course of study etc - Permission for establishment of new medical college, new course of study etc - Permission for establishment of new medical college, new course of study etc - Permission for establishment of new medical college, new course of study etc - Permission for establishment of new medical college, new course of study etc
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Supreme Court20 Sept 2017Dismissed

SREI Infrastructure Finance Limited Vs Tuff Drilling Private Limited

Supreme Court Of India · (2017) 09 SC CK 0131

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 9 Rule 9, Order 9 Rule 13Arbitration and Conciliation Act, 1996 — Section 2, 8, 11, 18, 19, 19(1), 19(2), 23, 23(1), 24, 25, 25(a), 32(1), 32(2), 32(2)(a), 32(2)(b), 32(2)(c), 32(3), 32(3), 33, 34, 34(4), 37
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Supreme Court20 Sept 2017Dismissed

Yashchandra (D) By Lrs. Vs State of Madhya Pradesh & Ors.

Supreme Court Of India · AIR 2017 SC 4572 : (2017) 16 SCC 414 : (2017) 11 Scale 624 : (2017) 4 CCC(SC) 1 : (2017) 4 RCR(Civ) 679 : (2017) 5 RAJ 545 : (2018) AIR(SC)(CIV) 337

Madhya Pradesh Land Revenue Code, 1959, Section 169 -Madhya Pradesh Ceiling on Agriculture Holding Act, 1960, Section 4, Section 11, Section 5, Section 7, Section 4(2), Section 2(n)
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Supreme Court20 Sept 2017Partly Allowed

Securities And Exchange Board of India Vs Shri Kanaiyalal Baldevbhai Patel & Ors

Supreme Court Of India · (2017) 14 SCR 268 : (2017) 15 SCC 1 : (2017) 10 JT 253 : (2017) 11 Scale 600 : (2017) 4 RCR(Civ) 660 : (2017) 5 RAJ 526

Securities and Exchange Board of India Act, 1992, Section 12 -Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practice Relating to Securities Market) Regulations, 2003, Regulation 4, Regulation 6, Regulation 5, Regulation 2(1)(c), Regulation 3(d), Regulation 4(1), Regulation 3(b), Regulation 3(a), Regulation 3(c), Regulation 4(2)(q)
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Supreme Court20 Sept 2017Dismissed

Abdul Hamid & Ors Vs Union of India & Ors

Supreme Court Of India · (2017) 16 SCC 346 : (2017) 11 Scale 627 : (2017) 3 SLJ 151 : (2017) 4 SCT 530 : (2017) 8 JT 619

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a District or a Regional Council
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Supreme Court19 Sept 2017Allowed

Fekan Yadav Vs Satendra Yadav @ Boss Yadav @ Satendra Kumar And Ors

Supreme Court Of India · (2017) 16 SCC 775 : (2017) 11 Scale 632

Indian Penal Code, 1860, Section 34, Section 365, Section 363 - Acts done by several persons in furtherance of common intention - Kidnapping or abducting with intent secretly and wrongfully to confine person - Punishment for kidnapping
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Supreme Court19 Sept 2017Allowed

Ganpat Singh Vs The State of Madhya Pradesh

Supreme Court Of India · 2017 AIR 4839 : (2017) 9 SCR 706 : (2017) 16 SCC 353 : (2017) 10 JT 374 : (2017) 11 Scale 595 : (2017) 4 CRIMES(SC) 55 : AIR 2017 SC (CRI) 1572

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murder
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