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Supreme Court Of India judgments

59,848 judgments · page 505 of 2,993

Supreme Court10 Aug 2017Allowed

Tapasya Umesh Pisal Vs Union of India and Ors

Supreme Court Of India · AIR 2017 SC 3931 : (2017) 5 AIRBomR 752 : (2017) 5 RAJ 81 : (2018) 12 SCC 57

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartMedical Termination of Pregnancy Act, 1971, Section 3(3)(b) - When pregnancies may be terminated by registered medical practitioners
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Supreme Court10 Aug 2017Allowed

K. Raveendranathan Nair Vs Commissioner of Income Tax & Anr.

Supreme Court Of India · (2017) 297 CTR 334 : (2017) 297 CurTR 334 : (2017) 8 Scale 712 : (2017) 11 SCR 389 : (2017) 9 SCC 355

Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A -Kerala Court Fees and Suit Valuation Act, 1959, Section 52A
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Supreme Court10 Aug 2017Dismissed

Dharam Pal Vs State of Haryana

Supreme Court Of India · AIR 2017 SC 3720 : 2017 AIR(SCW) 3720 : (2017) 3 AIRJharR 830 : (2017) 3 CRIMES(SC) 149 : (2017) 3 RCR(Cri) 1029 : (2017) 4 RAJ 708 : (2017) 8 JT 65 : (2017) 8 Scale 648 : 2018 AIR(SC)(CRI) 87

Indian Penal Code, 1860, Section 120B, Section 302, Section 218, Section 343 - Punishment of criminal conspiracy - Punishment for murder - Public servant framing incorrect record orriting with intent to save person from punishment or property from forfeiture - Wrongful confinement for three or more days
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Supreme Court10 Aug 2017Allowed

Binod Kumar @ Binod Kumar Bhagat Vs State of Bihar

Supreme Court Of India · (2018) 14 SCC 199

Indian Penal Code, 1860, Section 34, Section 272, Section 273 - Acts done by several persons in furtherance of common intention - Adulteration of food or drink intended for sale - Sale of noxious food or drinkNarcotic Drugs and Psychotropic Substances Act, 1985, Section 22(c) - Punishment for contravention in relation to psychotropic substancesDrugs and Cosmetics Act, 1940, Section 28, Section 27(B)(II), Section 36AC - Penalty for non-disclosure of the name of the manufacturer, etc - Penalty for manufacture, sale, etc., of drugs in contravention of this Chapter
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Supreme Court10 Aug 2017Partly Allowed

Union of India and Ors. Vs Ex LAC Nallam Shiva

Supreme Court Of India · AIR 2017 SC 3726 : 2017 AIR(SCW) 3726 : (2017) 8 Scale 643 : 2017 (7 ) SCR 530 : (2017) 15 SCC 270 : (2017) 7 JT 575

Air Force Act, 1950, Section 161(2) -Defence Services Regulations, 1962, Regulation 754(C)
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Supreme Court09 Aug 2017Allowed

Vithal Tukaram Kadam and Another Vs Vamanrao Sawalaram Bhosale and Others

Supreme Court Of India · AIR 2017 SC 3853 : 2017 AIR(SCW) 3853 : (2017) DNJ 789 : (2017) 124 ALR 603 : (2017) 137 RevDec 680 : (2017) 177 ALLINDCAS 120 : (2017) 2 LLR 764 : (2017) 2 ORISSALR 694 : (2017) 3 ACJ 323 : (2017) 3 ARC 43 : (2017) 3 HydLT 322 : (2017) 3 LawHerald(SC) 17

Transfer of Property Act, 1882, Section 58(c) - "Mortgage", "mortgagor", "mortgagee", "mortgage-money", and "mortgage- deed" defined
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Supreme Court09 Aug 2017Partly Allowed

SK. Jinnar Ali Vs State of West Bengal

Supreme Court Of India · 3 CRIMES(SC) 158

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 120B, Section 420, Section 34, Section 498A, Section 506, Section 109, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for criminal ,intimidation - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment for Criminal breach of trust
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Supreme Court09 Aug 2017

Santhini Vs Vijaya Venketesh

Supreme Court Of India · (2017) 11 SCR 547 : (2018) 1 SCC 62 : (2017) 12 Scale 118

Hindu Marriage Act, 1955, Section 23, Section 22, Section 26 - Decree in proceedings - Proceedings to be In camera and may not be printed or published - Custody of childrenFamily Courts Act, 1984, Section 9 - Duty of Family Court to make efforts for settlement
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