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Supreme Court Of India judgments

59,848 judgments · page 501 of 2,993

Supreme Court28 Aug 2017Allowed

Archana Mishra Vs State of UP and Anr.

Supreme Court Of India · (2017) 08 SC CK 0110

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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Supreme Court25 Aug 2017Allowed

Firaoz Gani Mujawar Vs State of Maharashtra

Supreme Court Of India · (2017) 08 SC CK 0107

Indian Penal Code, 1860, Section 302, Section 34, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murderBombay Police Act, 1951, Section 135, Section 37(1) - Penalty for contravention of rule or directions under sections 37, 39 or 40 - Power to prohibit certain acts for prevention of disorder
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Supreme Court25 Aug 2017Disposed Of

Vijay Kapoor Vs Anju Kapoor

Supreme Court Of India · (2017) 08 SC CK 0106

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcHindu Marriage Act, 1955, Section 13B - Divorce by mutual consent
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Supreme Court25 Aug 2017Dismissed

R.K. Barwal and Others Vs State of Himachal Pradesh and Others

Supreme Court Of India · 2018 AIR(SC) 403 : 2018 AIR(SCW) 403 : (2017) 9 SCR 671 : (2017) 16 SCC 803 : (2017) 10 Scale 274

Constitution of India, Article 16 -Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal Pradesh State Non-Technical Services) Rules, 1972, Rule 3(1), Rule 5(1)
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Supreme Court25 Aug 2017Allowed

Samir Sahay @ Sameer Sahay Vs State of U.P. and Another

Supreme Court Of India · AIR 2017 SC 5327 : 2017 AIR(SCW) 5327 : (2017) 9 SCR 731 : (2018) 14 SCC 233

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of property
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Supreme Court24 Aug 2017Allowed

Prabhsimran Singh Vs The State of Himchal Pradesh

Supreme Court Of India · (2017) 08 SC CK 0096

Indian Penal Code, 1860, Section 147, Section 307, Section 326, Section 148, Section 506, Section 149, Section 504 - Punishment for rioting - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peaceArms Act, 1959, Section 25 - Punishment for certain offences
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Supreme Court24 Aug 2017Allowed

Rakhi Mishra Vs State of Bihar & Ors.

Supreme Court Of India · AIR 2017 SC 4019 : AIR 2017 SC (CRI) 1440 : 2017 AIR(SCW) 4019 : (2017) 10 Scale 337 : (2017) 16 SCC 772 : (2017) 8 JT 154

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323, Section 498-A, Section 354-A(1), Section 354-B - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurtDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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Supreme Court23 Aug 2017Allowed

Kanailal & Ors. Vs Ram Chandra Singh & Ors.

Supreme Court Of India · AIR 2017 SC 5677 : 2017 AIR(SCW) 5677 : (2017) 11 Scale 163 : 2018 AIR(SC)(CIV) 463 : (2017) 7 SCR 602 : (2018) 13 SCC 715

Code of Civil Procedure, 1908, Section 100, Order 41Rule 11, Order 41Rule 31 - Second appeal
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