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Supreme Court Of India judgments

59,848 judgments · page 502 of 2,993

Supreme Court23 Aug 2017Dismissed

Girish Sharma & Ors. Vs The State of Chhattisgarh & Ors.

Supreme Court Of India · 2018 AIR(SC)(CRI) 130 : 2018 CriLJ 492 : AIR 2017 SC 4973 : (2017) 7 SCR 582 : (2018) 15 SCC 192 : (2017) 11 Scale 234

Code of Criminal Procedure, 1973, Section 161, Section 164, Section 319, Section 306 - Examination of witnesses by police - Recording of confessions and statements - Power to proceed against other persons appearing to be guilty of offence - Tender of pardon to accomplice
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Supreme Court22 Aug 2017Allowed

Shayara Bano Vs Union Of India & Ors.

Supreme Court Of India · AIR 2017 SC 4609 : (2017) 7 SCR 797 : (2017) 3 DMC 1 : (2017) 6 MadLJ 378 : (2017) 9 Scale 178 : (2017) 9 SCC 1 : (2017) 8 JT 313 : (2017) 9 Scale 178

Muslim Personal Law (Shariat) Application Act, 1937-Section 2, 3, 5Constitution of India-Article 13, 13(3)(b), 14, 15, 20(1), 21, 25, 25(1), 26, 26(b), 29, 31(2), 32, 226, 300-A, 329-A(4), 329-A(5), 366(25), 372Code of Civil Procedure, 1908-Section 25
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Supreme Court22 Aug 2017Allowed

Ramathal Vs Maruthathal & Ors.

Supreme Court Of India · (2017) 9 Scale 575 : 2018 AIR(SC) 340 : 2018 AIR(SCW) 340 : (2017) SCR 613

Code of Civil Procedure, 1908, Section 100, Section 103 - Second appeal - Power of High Court to determine issue of factSpecific Relief Act, 1963, Section 20, Section 16, Section 16(1)(c) - Discretion as to decreeing specific performance - Personal bars to relief - Personal bars to relief
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Supreme Court22 Aug 2017Disposed Of

Union of India Vs Board of Control For Cricket In India & Ors.

Supreme Court Of India · (2017) 9 Scale 400 : (2017) 7 SCR 483 : (2018) 11 SCC 700

Cable Television Networks (Regulation) Act, 1995, Section 8 - Compulsory transmission of Doordarshan channelsPrasar Bharati (Broadcasting Corporation of India) Act, 1990, Section 3 - Establishment and composition of CorporationSports Broadcasting Signals (Mandatory Sharing with Prasar Bharati) Act, 2007, Section 3, Section 3
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Supreme Court21 Aug 2017Disposed Of

Sejal Glass Ltd. Vs Navilan Merchants Pvt. Ltd.

Supreme Court Of India · 2018 AIR(SC)(CIV) 415 : 2018 1 AIRDelR 480 : AIR 2017 SC 4477 : (2017) 7 SCR 557 : (2018) 11 SCC 780 : (2017) 11 Scale 238

Code of Civil Procedure, 1908, Order 7Rule 11, Order 14Rule 2, Order 6Rule 16
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Supreme Court21 Aug 2017Allowed

Lt. Col. Prasad Shrikant Purohit Vs State of Maharashtra

Supreme Court Of India · AIR 2017 SC 3986 : AIR 2017 SC (CRI) 1418 : 2017 AIR(SCW) 3986 : (2017) 3 AIRBomR(Cri) 365 : (2017) 9 Scale 442 : (2017) 8 SCR 253 : (2018) 11 SCC 458

Indian Penal Code, 1860, Section 302, Section 324, Section 307, Section 326, Section 427, Section 153A, Section 120-B - Punishment for murder - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Mischief causing damage to the amount of fifty rupees - Promoting enmity between different groups on grounds of religion race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony.Arms Act, 1959, Section 3, Section 25, Section 5 - Licence for a acquisition and possessionof firearms and ammunition.- - Punishment for certain offences - Licence for manufacture; sale, etc., of arms and ammunitionExplosive Substances Act, 1908, Section 3, Section 4, Section 6, Section 5 - Punishment for causing explosion likely to endanger life or property - Punishment for attempt to cause explosion, or for making or keeping explosive with intent to endanger life or property - Punishment of abettors - Punishment for making or possessing explosives under suspicious circumstances
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Supreme Court21 Aug 2017Disposed Of

Securities and Exchange Board of India Vs Classic Credit Ltd.

Supreme Court Of India · 2017 2 Bankmann 76 : (2017) 9 Scale 458 : (2017) 13 SCR 559 : (2018) 13 SCC 1 : (2017) 9 JT 558

Code of Criminal Procedure, 1973, Section 374, Section 374(2), Section 2(x) - Appeals from convictions - Appeals from convictions - DefinitionsIndian Penal Code, 1860, Section 308 - Attempt to commit culpable homicideSecurities and Exchange Board of India Act, 1992, Section 24, Section 26, Section 26A, Section 26(2), Section 26E - Offences - Cognizance of offences by Courts - Cognizance of offences by Courts
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Supreme Court18 Aug 2017Allowed

Athul Rao Vs State of Karnataka & Anr.

Supreme Court Of India · AIR 2017 SC 4021 : AIR 2017 SC (CRI) 1411 : 2017 AIR(SCW) 4021 : (2017) 9 Scale 161 : (2018) 14 SCC 298 : (2017) 8 JT 137

Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 468, Section 471, Section 465, Section 417 - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for forgery - Punishment for cheating
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Supreme Court18 Aug 2017Disposed Of

Directorate of Revenue Intelligence Vs Pushpa Lekhumal Tolani

Supreme Court Of India · 2017 9 Scale 170 : 2018 AIR(SC) 438 : 2018 AIR(SCW) 438 : (2017) 7 SCR 711 : (2017) 16 SCC 93

Customs Act, 1962, Section 102 - Persons to be searched may require to be taken before gazetted officer of customs or magistrateBaggage Rules, 1998, Rule 7
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Supreme Court18 Aug 2017Allowed

R.A.H. Siguran Vs Shankare Gowda @ Shankara & Anr.

Supreme Court Of India · AIR 2017 SC 5141 : 2017 AIR(SCW) 5141 : 2018 AIR(SC)(CRI) 20 : (2017) 7 SCR 754 : (2017) 16 SCC 126

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 366A, Section 372 - Acts done by several persons in furtherance of common intention - Procuration of minor girl - Selling mor for purposes of prostitution, etcImmoral Traffic (Prevention) Act, 1956, Section 3, Section 4, Section 6, Section 8, Section 13, Section 9, Section 5, Section 7 - Punishment for keeping a brothel or allowing premises to be used as a brothel - Punishment for living on the earnings of prostitution - Detaining a person in premises where prostitution is carried on - Seducing or soliciting for purpose of prostitution - Special police officer and advisory body - Seduction of a person in custody - Procuring, inducing or taking person for the sake of prostitution - Prostitution in or in the vicinity of public places
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Supreme Court18 Aug 2017Allowed

Dr. Raj Saini Vs State of Haryana And Anr. Etc.

Supreme Court Of India · (2017) 08 SC CK 0062

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 506, Section 149 - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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