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Supreme Court Of India judgments

59,848 judgments · page 504 of 2,993

Supreme Court16 Aug 2017Allowed

Terapalli Dyvasahata Kumar Vs S.M. Kantha Raju (Dead) Thr. Lrs. & Anr.

Supreme Court Of India · AIR 2017 SC 4055 : 2017 AIR(SCW) 4055 : (2017) 9 Scale 452 : 2018 AIR(SC)(CIV) 61 : (2017) 7 SCR 676 : (2018) 11 SCC 769 : (2017) 10 JT 167

Trade Marks Act, 1940, Section 76(1) -Societies Registration Act, 1860, Section 13 - Provision for dissolution of societies and adjustment of their affairsAndhra Pradesh Societies Registration Act, 2001, Section 23 - Dispute regarding management
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Supreme Court16 Aug 2017

Rakesh Kumar Paul Vs State of Assam

Supreme Court Of India · AIR 2017 SC 3948 : AIR 2017 SC (CRI) 1475 : 2017 AIR(SCW) 3948 : (2017) 3 RCR(Cri) 996 : (2017) 9 Scale 24 : 2018 CriLJ 155 : (2017) 8 SCR 785 : (2017) 15 SCC 67 : (2017) 10 JT 173

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursPrevention of Corruption Act, 1988, Section 7, Section 13(1)(B)(2) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant
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Supreme Court16 Aug 2017Disposed Of

G. Ravi Vs State of Karnataka & Anr.

Supreme Court Of India · (2018) 11 SCC 194

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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Supreme Court14 Aug 2017Disposed Of

Jasdeep Kaur Chadha Vs State (NCT of Delhi) & Ors.

Supreme Court Of India · (2017) 08 SC CK 0033

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsEvidence Act, 1872, Section 145 - Cross-examination as to previous statements in writing
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Supreme Court14 Aug 2017Allowed

Madhavan & Ors. Vs State of Tamil Nadu

Supreme Court Of India · AIR 2017 SC 3847 : 2017 AIR(SCW) 3847 : (2017) 3 RCR(Cri) 1033 : (2017) 9 Scale 17 : 2018 AIR(SC)(CRI) 71 : (2017) 15 SCC 582 : (2017) 8 JT 38

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Section 324, Section 324, Section 149, Section 355, Section 506(ii) - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing hurt by dangerous weapons or means - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Assault or criminal force with intent to dishonour person, otherwise than on grave provocation - Punishment for criminal ,intimidation
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Supreme Court11 Aug 2017Dismissed

SURAJ PAL (D) THR. LR. Vs RAM MANORATH & ORS.

Supreme Court Of India · AIR 2017 SC 3825 : 2017 AIR(SCW) 3825 : (2017) 8 Scale 672 : (2017) SCR 595 : (2017) 7 JT 573

Uttar Pradesh Consolidation of Holdings Act, 1954, Section 5(c), Section 5(c)(ii)
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Supreme Court11 Aug 2017Disposed Of

Suresh Chandra Jana Vs State of West Bengal & Ors.

Supreme Court Of India · 2017 3 CRIMES(SC) 137 : (2017) 4 RAJ 722 : (2017) 8 JT 119 : (2017) 8 Scale 697 : (2017) 13 SCR 1 : (2017) 16 SCC 466

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 215, Section 366 - Power to examine the accused - Recording of confessions and statements - Effect of errors - Sentence of death to be submitted by Court of Session for confirmationIndian Penal Code, 1860, Section 302 - Punishment for murder
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Supreme Court11 Aug 2017Allowed

Saljan Vs State of Kerala

Supreme Court Of India · (2017) 08 SC CK 0028

Indian Penal Code, 1860, Section 324 - Voluntarily causing hurt by dangerous weapons or means
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Supreme Court10 Aug 2017Allowed

M/s. Shoeline Vs Commissioner of Service Tax & Ors.

Supreme Court Of India · 2017 63 GST 343 : (2017) 8 Scale 718 : (2017) 8 SCR 582 : (2017) 16 SCC 104

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartFinance Act, 1994, Section 66A - Charge of service tax on services received from outside India
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