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Supreme Court Of India judgments

59,848 judgments · page 498 of 2,993

Supreme Court07 Sept 2017Allowed

State of Maharashtra Vs Avinash

Supreme Court Of India · AIR 2017 SC (CRI) 1582 : 2017 AIR 4852 : (2017) 8 SCR 896 : (2017) 16 SCC 735 : (2017) 11 Scale 179

Code of Criminal Procedure, 1973, Section 102 - Power of police officer to seize certain propertyIndian Penal Code, 1860, Section 120B, Section 420, Section 506, Section 406 -Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999, Section 3
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Supreme Court07 Sept 2017Allowed

State through Central Bureau of Investigation, Special Crime Branch, Mumbai, Maharashtra Vs Sanvlo Naik & Anr

Supreme Court Of India · AIR 2017 SC 4976 : 2017 AIR(SCW) 4976 : (2017) 10 JT 116 : (2017) 11 Scale 572 : (2017) 4 RCR(Cri) 152 : (2017) 5 RAJ 280 : (2017) 8 SCR 913 : (2017) 16 SCC 54 : (2017) 10 JT 116

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Criminal Procedure, 1973, Section 386 - Power of the Appellate CourtIndian Penal Code, 1860, Section 302, Section 304, Section 34 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention
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Supreme Court06 Sept 2017Allowed

Alchemist Asset Reconstruction Company Ltd. Vs M/s Miladi Fashions Pvt. Ltd. & Ors.

Supreme Court Of India · (2017) 09 SC CK 0109

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 17, Section 13(4) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Right to appeal - Enforcement of security interest
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Supreme Court06 Sept 2017Allowed

Sunil Kumar Sharma Vs State of Rajasthan & Ors.

Supreme Court Of India · (2017) 09 SC CK 0107

Indian Penal Code, 1860, Section 302, Section 365, Section 363 - Punishment for murder - Kidnapping or abducting with intent secretly and wrongfully to confine person - Punishment for kidnapping
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Supreme Court05 Sept 2017Disposed Of

Samar Kumar Roy (D) Through Lr (Mother) Vs Jharna Bera

Supreme Court Of India · 2018 AIR SC 334 : (2017) 8 SCR 269 : (2017) 9 SCC 591 : (2017) 11 Scale 559 : (2018) AIR(SC) 334 : (2018) AIR(SCW) 334

Code of Civil Procedure, 1908, Order 22Rule 3 -Specific Relief Act, 1963, Section 34, Section 38 - Discretion of court as to declaration of status or right - Perpetual injunction when grantedLimitation Act, 1963, Section 16(1), Article 58 - Effect of death on or before the accrual of the right to sue
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Supreme Court05 Sept 2017Allowed

Maharaja Amrinder Singh Vs The Commissioner of Wealth Tax

Supreme Court Of India · AIR 2017 SC 4142 : AIR 2017 SC (CIV) 2997 : 2017 AIR(SCW) 4142 : (2017) 11 Scale 101 : (2017) SCR 590 : (2017) 8 JT 580

Code of Civil Procedure, 1908, Section 100 - Second appealWealth Tax Act, 1957, Section 27A - Appeal to High Court
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