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Supreme Court Of India judgments

59,848 judgments · page 507 of 2,993

Supreme Court03 Aug 2017Disposed Of

Rustom Kerawalla Foundation Vs State of Maharashtra and Ors.

Supreme Court Of India · (2017) 8 Scale 493 : (2017) 13 SCR 330 : (2017) 15 SCC 276 : (2017) 8 JT 45

Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987, Section 3, Section 4, Section 6, Section 7 - Collection of capitation fee prohibited - Regulation of fees - Power to enter and inspect - Penalties
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Supreme Court03 Aug 2017Allowed

Hyundai Corporation & Anr. Vs Oil and Natural Gas Corporation Ltd.

Supreme Court Of India · (2017) 9 SCR 490 : (2018) 12 SCC 386 : (2017) 9 Scale 81

Income Tax Act, 1961, Section 9, Section 9, Section 9, Section 9, Section 5, Section 5, Section 5, Section 5, Section 148, Section 148, Section 148, Section 148, Section 44BB, Section 44BB, Section 44BB, Section 44BB - Income deemed to accrue or arise in India - Scope of total income - Issue of notice where income has escaped assessment - Special provision for computing profits and gains in connection with the business of exploration, etc., of mineral oils
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Supreme Court02 Aug 2017Allowed

Neera Yadav Vs Central Bureau of Investigation

Supreme Court Of India · AIR 2017 SC 3791 : 2017 AIR(SCW) 3791 : (2017) 8 Scale 403 : (2017) 8 SCR 498 : (2017) 8 SCC 757 : (2017) 7 JT 593

Code of Criminal Procedure, 1973, Section 31, Section 218, Section 223, Section 427(1) - Sentence in cases of conviction of several offences at one trial - Separate charges for charges distinct offence - What persons may be charged jointly - Sentence on offender already sentenced for another offencePrevention of Corruption Act, 1988, Section 19(1), Section 13(2), Section 13(1)(d) - Previous sanction necessary for prosecution - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court02 Aug 2017Allowed

Rajiv Kumar Vs State of U.P. and Anr.

Supreme Court Of India · AIR 2017 SC 3772 : AIR 2017 SC (CRI) 1606 : 2017 AIR(SCW) 3772 : (2017) CriLJ 4734 : (2017) 8 Scale 430 : (2017) 9 SCR 594 : (2017) 8 SCC 791 : (2017) 7 JT 624

Indian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i) - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servantUttar Pradesh Industrial Area Development Act, 1976, Section 13(1)(d)
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Supreme Court02 Aug 2017Disposed Of

Common Cause Vs Union of India and Ors.

Supreme Court Of India · (2017) 7 JT 513 : (2017) 8 Scale 528 : (2017) 13 SCR 361 : (2017) 9 SCC 499

Constitution of India, 1950 — Article 32Commissions of Inquiry Act, 1952 — Section 8C, Section 8BMineral Concession Rules, 1960 — Rule 24A, Rule 24A(6)
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Supreme Court01 Aug 2017Dismissed

Tilly Gifford Vs Michael Floyd Eshwar & Anr

Supreme Court Of India · AIR 2017 SC 3823 : 2017 AIR(SCW) 3823 : (2018) 11 SCC 205

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 409, Section 403, Section 464 - Cheating and dishonestly inducing delivery of property - Criminal breach of trust by public servant, or by banker, merchant of agent - Dishonest misappropriation of property - Making a false document
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Supreme Court01 Aug 2017Dismissed

BIBI FATIMA & ORS. Vs M. AHAMED HUSSAIN & ORS.

Supreme Court Of India · 2017 DNJ 648 : (2017) 125 ALR 176 : (2017) 179 AIC 149 : (2017) 3 BBCJ 371 : (2017) 3 BLJ 207 : (2017) 3 JLJR 395 : (2017) 3 LawHerald(SC) 2437 : (2017) 4 CgLJ 26 : (2017) 4 HLR 2506 : (2017) 4 ICC 676 : (2017) 4 JBCJ 202 : (2017) 4 PLJR 10 : (2017) 4 RCR

Transfer of Property Act, 1882, Section 58(c) - "Mortgage", "mortgagor", "mortgagee", "mortgage-money", and "mortgage- deed" defined
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