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59,848 judgments · page 503 of 2,993

Supreme Court18 Aug 2017Dismissed

State of Punjab & Ors. Vs Senior Vocational Staff Masters Association & Ors.

Supreme Court Of India · AIR 2017 SC 4072 : AIR 2017 SC (CIV) 3003 : 2017 AIR(SCW) 4072 : (2017) LabIC 4203 : (2017) 9 Scale 143 : (2017) 9 SCR 650 : (2017) 9 SCC 379 : (2017) 10 JT 103

Constitution of India, Article 14, Section 309, Article 18 -Punjab Civil Services (revised pay)(first amendment) Rules, 1998, Section 309
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Supreme Court18 Aug 2017Allowed

Gaurav Pradhan & Ors. Vs State of Rajasthan & Ors.

Supreme Court Of India · (2017) 8 SCR 951 : (2018) 11 SCC 352 : (2017) 9 JT 501 : (2017) 9 Scale 584

Rajasthan Police Subordinate Service Rules, 1989, Rule 7, Rule 7(1) -Export Inspection Agency (Recruitment) Rules, 1980, Rule 9 -Uttar Pradesh Public Services (Reservation for Scheduled Casts, Scheduled Tribes and Other Backward Classes) Act, 1994, Section 3
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Supreme Court18 Aug 2017Allowed

State of Goa Vs Jose Maria Albert Vales @ Robert Vales

Supreme Court Of India · 2018 AIR(SC) 140 : 2018 AIR(SCW) 140 : (2017) 14 SCR 163 : (2018) 11 SCC 659 : (2017) 11 JT 311 : (2017) 9 Scale 527

Code of Criminal Procedure, 1973, Section 482, Section 244, Section 244, Section 164, Section 340(1), Section 195, Section 340, Section 343, Section 238, Section 243, Section 343(1), Section 476-B - Saving of inherent powers of High Court - Evidence for prosecution - Evidence for prosecution - Recording of confessions and statements - Procedure in cases mentioned in Section 195 - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Procedure in cases mentioned in Section 195 - Procedure of Magistrate taking cognizance - Compliance with Section 207 - Evidence for defence - Procedure of Magistrate taking cognizanceIndian Penal Code, 1860, Section 120B, Section 302, Section 193 - Punishment of criminal conspiracy - Punishment for murder - Punishment for false evidenceArms Act, 1959, Section 25 - Punishment for certain offences
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Supreme Court17 Aug 2017Allowed

Enforcement Officer Vs Mohammed Akram

Supreme Court Of India · AIR 2017 SC 3833 : 2017 AIR(SCW) 3833 : (2017) CriLJ 4894 : (2017) 3 RCR(Cri) 934 : (2017) 9 Scale 116 : 2018 AIR(SC)(CRI) 85 : (2017) 15 SCC 224 : (2017) 8 JT 134

Code of Criminal Procedure, 1973, Section 65 - Procedure when service cannot be effected as before providedForeign Exchange Regulation Act, 1973, Section 56(1)(ii) - Offences and prosecutions
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Supreme Court17 Aug 2017Allowed

Ms. Z Vs The State of Bihar and Others

Supreme Court Of India · AIR 2017 SC 3908 : AIR 2017 SC (CRI) 1586 : 2017 AIR(SCW) 3908 : (2017) 8 SCR 212 : (2018) 11 SCC 572 : (2017) 8 JT 282 (2017) 9 Scale 85

National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999, Section 2(g)
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Supreme Court17 Aug 2017Disposed Of

Bir Wati & Ors. Vs Union of India & Anr.

Supreme Court Of India · AIR 2017 SC 4069 : AIR 2017 SC (CIV) 2995 : 2017 AIR(SCW) 4096 : (2017) 9 Scale 427 : (2017) 7 SCR 647 : (2017) 16 SCC 548

Land Acquisition Act, 1894, Section 4, Section 10, Section 9, Section 18, Section 54, Section 28A, Section 12(c) - Publication of preliminary notification and powers of officers thereupon. - Power to require and enforce the making of statements as to names and interests - Notice to persons interested - Reference to Court - Appeals in proceedings before Court - Re-determination of the amount of compensation on the basis of the award of the Court - Award of Collector when to be final
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Supreme Court17 Aug 2017Allowed

Domnic Alex Fernandes (D) Through Lrs. & Ors. Vs Union of India and Ors.

Supreme Court Of India · AIR 2017 SC 4007 : 2017 AIR(SCW) 4007 : (2017) CriLJ 4794 : (2017) 3 AIRBomR(Cri) 485 : (2017) 9 Scale 434 : 2018 AIR(SC)(CRI) 52 : (2017) 7 SCR 617 : (2017) 9 SCC 489

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, Section 3(1) -West Bengal Government Premises (Tenancy Regulation) Act, 1976, Section 6A
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Supreme Court17 Aug 2017Disposed Of

Sharad T. Kabra Vs Union of India

Supreme Court Of India · (2018) 14 SCC 493

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
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Supreme Court17 Aug 2017Disposed Of

Smt. Bharati Reddy Vs The State of Karnataka and Ors.

Supreme Court Of India · 2017 9 Scale 156 : (2017) 8 SCR 859 : (2018) 12 SCC 61

Constitution of India, Article 226, Article 227, Article 368 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Power of Parliament to amend the Constitution and procedure thereforPresidential and Vice-Presidential Elections Act, 1952, Section 14A -Karnataka Gram Swaraj and Panchayat Raj Act, 1993, Section 177 -
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Supreme Court16 Aug 2017Disposed Of

M/s Misra and Co. Vs Damodar Valley Corporation

Supreme Court Of India · (2017) 8 SCR 852 : (2018) 11 SCC 269 : (2017) 10 JT 154 : (2017) 9 Scale 1

Code of Civil Procedure, 1908, Section 47, Section 151, Order 20Rule 6A - Questions to be determined by the Court executing decree - Saving of Inherent powers of CourtLimitation Act, 1963, Article 136
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