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Supreme Court Of India judgments

59,848 judgments · page 497 of 2,993

Supreme Court12 Sept 2017Disposed Of

Aravali Power Company Pvt. Ltd. Vs M/s. Era Infra Engineering Ltd.

Supreme Court Of India · 2017 AIR 4450 : (2017) 11 SCR 497 : (2017) 15 SCC 32 : (2017) 11 Scale 265 : 2018 AIR(SC)(CIV) 166 : (2018) 1 AIRDelR 467

Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 14, Section 13, Section 12, Section 11(8), 11(6)Arbitration and Conciliation (Amendment) Act, 2015 — Section 1(2)
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Supreme Court11 Sept 2017Allowed

Narendra & Ors. Vs State of Uttar Pradesh & Ors.

Supreme Court Of India · (2017) 11 SCR 540 : (2017) 9 SCC 426 : (2017) 9 JT 98 : (2017) 11 Scale 337

Land Acquisition Act, 1894, Section 4(1), Section 6(1) - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose
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Supreme Court11 Sept 2017Dismissed

Mihir Kumar Hazara Choudhury Vs Life Insurance Corpn. & Anr.

Supreme Court Of India · AIR 2017 SC 4145 : 2017 AIR(SCW) 4145 : (2017) 9 SCR 418 : (2017) 9 SCC 404 : (2017) 9 JT 24 : (2017) 11 Scale 210 : (2017) LabIC 4192

Industrial Disputes Act, 1947, Section 10, Regulation 39 - Reference of disputes to Boards, Courts or Tribunals
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Supreme Court08 Sept 2017Dismissed

Anwar @ Addha Vs State NCT of Delhi

Supreme Court Of India · (2017) 5 RAJ 424

Code of Criminal Procedure, 1973, Section 313, Section 82, Section 83 - Power to examine the accused - Proclamation for person absconding - Attachment of property of person abscondingIndian Penal Code, 1860, Section 302, Section 34, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murderEvidence Act, 1872, Section 9 - Facts necessary to explain or introduce relevant facts
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Supreme Court08 Sept 2017Dismissed

Mahavir & Ors. Vs Union of India & Anr.

Supreme Court Of India · (2017) 11 SCR 553 : (2018) (3 ) SCC 588 : (2018) 1 Scale 174 : (2017) 4 RCR(Civ) 567 : (2017) 5 RAJ 430

Land Acquisition Act, 1894 — Section 6, 11, 31,31(2), 31(1), 34, 12, 28, 12(2), 18(3)(b)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Settlement Act, 2013 — Section 24, Section 24(2)
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Supreme Court08 Sept 2017Dismissed

Vijay Singh Vs Shanti Devi and Anr.

Supreme Court Of India · AIR 2017 SC 5672 : 2017 AIR(SCW) 5672 : (2017) 11 Scale 197 : (2017) 9 SCR 442 : (2017) 8 SCC 83

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Civil Procedure, 1908, Order 9Rule 13 -Punjab Pre-Emption Act, 1913, Section 15 - Person in whom right of Pre-emption vests in respect of agricultural land and village immovable property
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Supreme Court07 Sept 2017Allowed

Bharvagi Constructions & Anr. Vs Kothakapu Muthyam Reddy & Ors.

Supreme Court Of India · (2017) 9 SCR 380 : (2018) 13 SCC 480 : (2017) 8 JT 586 : AIR 2017 SC (CIV) 3016

Constitution of India, Article 226, Article 227, Article 141 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Law declared by Supreme Court to be binding on all courtsCode of Civil Procedure, 1908, Order 7Rule 11(d) -Legal Services Authorities Act, 1987, Section 21 - Award to Lok Adalat
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