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Supreme Court Of India judgments

59,848 judgments · page 495 of 2,993

Supreme Court19 Sept 2017Dismissed

Commissioner of Trade Tax, U.P. Vs S/s International Electrodes

Supreme Court Of India · (2017) 09 SC CK 0060

Central Sales Tax Act, 1956, Section 14, Section 14(IV)(XV) - Certain goods to be of special importance in inter-State trade or commerce - Certain goods to be of special importance in inter-State trade or commerceUttar Pradesh Trade Tax Act, 1948, Section 2(e-1)
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Supreme Court18 Sept 2017Allowed

Rampratap Etc. Etc. Vs State of Rajasthan

Supreme Court Of India · (2018) 11 SCC 731 : (2017) 11 Scale 549 : (2017) 4 CRIMES(SC) 53

Indian Penal Code, 1860, Section 302, Section 323, Section 148, Section 149, Section 341 - Punishment for murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for wrongful restraint
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Supreme Court15 Sept 2017Partly Allowed

State of Uttarakhand & Ors. Vs Kumaon Stone Crusher

Supreme Court Of India · (2017) 11 SCR 591 : (2018) 14 SCC 537 : (2017) 11 JT 164 : (2017) 11 Scale 651

Indian Forest Act, 1927, Section 41, Section 2(4)(b) - Power to make rules to regulate transit of forest produce - Interpretation clause
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Supreme Court15 Sept 2017Disposed Of

Re-Inhuman Conditions in 1382 Prisons Vs NIL

Supreme Court Of India · (2017) 14 SCR 519 : (2017) 10 SCC 658 : (2017) 9 JT 114 : (2017) 11 Scale 493

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 176(1A) - Inquiry by Magistrate into cause of deathIndian Penal Code, 1860, Section 302 - Punishment for murder
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Supreme Court15 Sept 2017Allowed

Dr. Prakash Soni Vs Deepak Kumar and another

Supreme Court Of India · (2017) 9 SCC 332 : (2017) 11 JT 118 : (2017) 11 Scale 487 : (2017) 3 SLJ 117 : (2017) 4 CCC(SC) 81 : (2017) 4 RCR(Civ) 564 : (2017) 5 RAJ 427

Succession Act, 1925, Section 372 - Application for certificate
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Supreme Court15 Sept 2017Disposed Of

Ratanlal Vs Prahlad Jat & Ors.

Supreme Court Of India · AIR 2017 SC (CRI) 1576 : 2017 AIR 5006 : (2017) 8 SCR 682 : (2017) 9 SCC 340 : (2017) 11 JT 125 : (2017) 11 Scale 551 : (2017) 3 CRIMES(SC) 408 : (2017) 4 RCR(Cri) 410 : (2017) 5 RAJ 403

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 342 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for wrongful confinement
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Supreme Court15 Sept 2017Allowed

Municipal Corporation of Delhi Vs Dharma Properties Pvt. Ltd.

Supreme Court Of India · (2017) 12 SCR 1058 : (2018) 11 SCC 230 : (2017) 11 JT 105 : (2017) 11 Scale 725

Delhi Municipal Corporation Act, 1957, Section 126, Section 126(4), Section 444 - Amendment of assessment list - Amendment of assessment list - Service of notices, etc
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Supreme Court14 Sept 2017Allowed

Chrisomar Corporation Vs MJR Steels Private Limited

Supreme Court Of India · AIR 2017 SC 5530 : 2017 AIR(SCW) 5530 : (2017) 14 SCR 17 : (2018) 16 SCC 117 : (2017) 10 JT 475 : (2017) 11 Scale 453 : (2017) 4 CCC(SC) 55 : (2018) AIR(SC)(CIV) 497

Constitution of India, Article 372 - Continuance in force of existing laws and their adaptationCode of Civil Procedure, 1908, Section 12 - Bar to further suitContract Act, 1872, Section 62, Section 63 -
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Supreme Court14 Sept 2017Disposed Of

Karpagam Faculty of Medical Sciences and Research Vs Union of India and Ors.

Supreme Court Of India · (2017) 11 SCR 1074 : (2017) 16 SCC 568 : (2017) 11 Scale 435

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcMedical Council Act, 1956, Section 11(2), Section 10(a) - Recognition of medical qualifications granted by Universities or medical institutions in India - The Executive Committee
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Supreme Court14 Sept 2017Dismissed

All Escorts Employees Union Vs State of Haryana & Ors.

Supreme Court Of India · (2017) 16 SCC 336 : (2017) 11 JT 337 : (2017) 11 Scale 427

Constitution of India, Article 19(1)(c) - Protection of certain rights regarding freedom of speech, etcIndustrial Disputes Act, 1947, Section 22, Section 9A, Section 6(e), Section 2(h) - Prohibition of strikes and lock-outs - NOTICE OF CHANGE - Courts of Inquiry - Definitions
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