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Supreme Court Of India judgments

59,848 judgments · page 500 of 2,993

Supreme Court31 Aug 2017Dismissed

M/s. Innoventive Industries Ltd. Vs ICICI Bank & Anr.

Supreme Court Of India · AIR 2017 SC 4084 : AIR 2017 SC (CIV) 3027 : 2017 AIR(SCW) 4084 : (2017) 11 Scale 4 : (2017) 8 SCR 33 : (2018) 1 SCC 407 : (2017) 9 JT 440

Constitution of India, Article 254 - Inconsistency between laws made by Parliament and laws made by the Legislatures of StatesGovernment of India Act, 1935, Section 107 - Inconsistency between Federal laws and Provincial or State laws
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Supreme Court31 Aug 2017Disposed Of

Canara Bank Rep. by its Deputy Gen. Manager Vs C.S. Shyam & Anr.

Supreme Court Of India · AIR 2017 SC 4040 : AIR 2017 SC (CIV) 2980 : 2017 AIR(SCW) 4040 : (2017) 11 Scale 1 : (2017) 7 SCR 741 : (2018) 11 SCC 426

Right to Information Act, 2005, Section 6, Section 8(1)(j), Section 8(j) - Request for obtaining information - Exemption from disclosure of information - Exemption from disclosure of information
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Supreme Court31 Aug 2017Allowed

Mrs. A Vs Union of India and Ors

Supreme Court Of India · AIR 2017 SC 4037 : (2018) 14 SCC 75

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this Part
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Supreme Court31 Aug 2017Allowed

Parmanand Singh (D) Th. Lrs. Vs Union of India and Anr.

Supreme Court Of India · (2017) 11 Scale 387 : (2017) 14 SCR 582 : (2018) 11 SCC 801

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, Section 122B -Uttar Pradesh Tenancy Act, 1939, Section 180 -Public Premises (Eviction Of Unauthorised Occupants) Act, 1971, Section 4, Section 5(1), Section 5
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Supreme Court30 Aug 2017Dismissed

Prem Prakash Vs Santosh Kumar Jain & Sons (HUF) and Another

Supreme Court Of India · AIR 2017 SC 4060 : AIR 2017 SC (CIV) 3022 : 2017 AIR(SCW) 4060 : (2017) 10 Scale 428 : (2017) 9 SCR 408 : (2018) 12 SCC 637 : (2017) 8 JT 606

Delhi Rent Control Act, 1958, Section 14, Section 14(1)(a), Section 14(1)(b) - Protection of tenant against eviction - Protection of tenant against eviction - Protection of tenant against eviction
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Supreme Court30 Aug 2017Allowed

Dr. Jagat Narain Subharti Charitable Trust and Anr. Vs Union of India and Ors.

Supreme Court Of India · AIR 2017 SC 5461 : 2017 AIR(SCW) 5461 : 2018 AIR(SC)(CIV) 481 : (2017) 8 SCR 291 : (2017) 16 SCC 666 : (2017) 10 JT 1 : (2017) 10 Scale 308

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcMedical Council Act, 1956, Section 10A, Section 10A(4) -Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1951, Section 143
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Supreme Court30 Aug 2017Allowed

N. Harihara Krishnan Vs J. Thomas

Supreme Court Of India · 2017 ACD 1002 : AIR 2017 SC 4125 : AIR 2017 SC (CRI) 1509 : 2017 AIR(SCW) 4125 : (2017) 10 Scale 417 : 2018 CriLJ 72 : (2017) 9 SCR 324 : (2018) 13 SCC 663

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceNegotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
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Supreme Court30 Aug 2017Disposed Of

Kanachur Islamic Education Trust (R) Vs Union of India and Another

Supreme Court Of India · (2017) 11 SCR 1042 : (2017) 15 SCC 702 : (2017) 10 JT 142 : (2017) 10 Scale 321

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartMedical Council Act, 1956, Section 10A(4) -Establishment of Medical College Regulations, 1999, Regulation 8(3)(1)(d)
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Supreme Court29 Aug 2017Dismissed

Commissioner of Income Tax-III, Pune Vs Sinhgad Technical Education Society

Supreme Court Of India · (2017) 8 SCR 463 : (2018) 11 SCC 490 : (2017) 10 Scale 434

Income Tax Act, 1961, Section 11, Section 11, Section 11, Section 11, Section 132, Section 132, Section 132, Section 132, Section 12, Section 12, Section 12, Section 12, Section 142(2A), Section 142(2A), Section 142(2A), Section 142(2A), Section 153C, Section 153C, Section 153C, Section 153C, Section 153C, Section 153C, Section 153C, Section 153C, Section 12AA, Section 12AA, Section 12AA, Section 12AA - Income from property held for charitable or religious purposes - Search and seizure - Income of trusts or institutions from contributions - Inquiry before assessment - Assessment of income of any other person.- - Assessment of income of any other person.- - Procedure for registration
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Supreme Court29 Aug 2017Dismissed

Ahsan Vs State of U.P.

Supreme Court Of India · AIR 2017 SC 4066 : AIR 2017 SC (CRI) 1518 : 2017 AIR(SCW) 4066 : (2017) 10 Scale 333 : (2018) CriLJ 95 : (2017) 7 SCR 658 : (2018) 13 SCC 420 : (2017) 8 JT 249

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 34, Section 307, Section 452, Section 504, Section 316 - Acts done by several persons in furtherance of common intention - Attempt to murder - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Causing death of quick unborn child by act amounting to culpable homicide
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Supreme Court29 Aug 2017Disposed Of

State of Gujarat and Another Vs The I.R.C.G. and Others

Supreme Court Of India · (2017) 10 Scale 395 : (2017) 11 SCR 787 : (2018) 13 SCC 687 : (2017) 8 JT 260

Constitution of India, Article 226, Article 25, Article 26, Article 28, Article 27 - Power of High Courts to Issue certain writs - Freedom of conscience and free profession, practice and prop-agation of religion - Freedom to manage religious affairs - Freedom as to attendance at religious instruction or religious worship in certain educational institutions - Freedom as to payment of taxes for promotion of any particular religionProtection of Human Rights Act, 1993, Section 20 - Annual and special reports of the Commission
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