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Supreme Court Of India judgments

59,848 judgments · page 508 of 2,993

Supreme Court01 Aug 2017Allowed

Lok Nath Pandey Vs The State of Uttar Pradesh & Anr

Supreme Court Of India · AIR 2017 SC 3866 : AIR 2017 SC (CRI) 1455 : 2017 AIR(SCW) 3866 : 2018 CriLJ 400 : (2018) 13 SCC 382

Indian Penal Code, 1860 — Section 302Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, Rule 12(3)(a)(ii)
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Supreme Court01 Aug 2017Dismissed

IQ City Foundation & Anr. Vs Union of India & Ors.

Supreme Court Of India · 2017 3 SCT 634 : (2017) 5 BCR 242 : (2017) 8 Scale 369 : (2017) 9 SCR 303 : (2017) 16 SCC 249

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartMedical Council Act, 1956, Section 10A, Section 10A(4) - Permission for establishment of new medical college, new course of study etc - Permission for establishment of new medical college, new course of study etc
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Supreme Court01 Aug 2017Allowed

Managing Director, NEKRTC Karnataka Vs Shivasharanappa

Supreme Court Of India · (2017) 16 SCC 540

Industrial Disputes Act, 1947, Section 33A, Section 33(2)(b) - Special provision for adjudication as to whether conditions of service, etc.,changed during pendency of proceedings - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings
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Supreme Court01 Aug 2017Allowed

CENTRAL BUREAU OF INVESTIGATION Vs M. SIVAMANI

Supreme Court Of India · AIR 2017 SC 3583 : AIR 2017 SC (CRI) 1436 : 2017 AIR(SCW) 3583 : (2017) 2 ALT(Cri) 419 : (2017) 3 MadLJ(Cri) 611 : (2017) 8 Scale 398 : 2018 CriLJ 80 : (2017) SCR 509 : (2017) 7 JT 378

Code of Criminal Procedure, 1973, Section 195, Section 195(1) (a)(i), Section 195(1)(a)(iii), Section 195(1)(a)(ii) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidenceIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 468, Section 471, Section 511, Section 182 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - False information with intent to cause public servant to use his lawful power to the injury of another personPrevention of Corruption Act, 1988, Section 13(2), Section 13(i)(d) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court01 Aug 2017Disposed Of

R. Madhusudhan Vs State of Karnataka & Anr.

Supreme Court Of India · (2017) 08 SC CK 0003

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 18 - Section 438 of the Code not to apply to persons committing an offence under the Act
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Supreme Court01 Aug 2017Dismissed

P.N. Sukumaran Vs State of Kerala

Supreme Court Of India · AIR 2017 SC 4028 : AIR 2017 SC (CRI) 1452 : 2017 AIR(SCW) 4028 : (2018) 15 SCC 337

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(c), Section 13(1)(d) - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court01 Aug 2017Allowed

RAJKISHORE PUROHIT Vs STATE OF MADHYA PRADESH AND OTHERS

Supreme Court Of India · AIR 2017 SC 3588 : AIR 2017 SC (CRI) 1471 : 2017 AIR(SCW) 3588 : (2017) AllMR(Cri) 3543 : (2017) 2 ALT(Cri) 415 : (2017) 7 JT 383 : (2017) 8 Scale 465 : (2017) 7 SCR 501 : (2017) 9 SCC 483

Indian Penal Code, 1860 — Section 302, Section 34
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Supreme Court28 Jul 2017Disposed Of

Union of India Vs Niyazuddin S.k. & Anr.

Supreme Court Of India · AIR 2017 SC 3932 : (2017) 6 SCR 513 : (2018) 13 SCC 738 : (2017) 11 JT 546

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 23, Section 37, Section 22 - Punishment for illegal import into India, export from India or transhipment of narcotic drugs and psychotropic substances - Offences to be cognizable and non-bailable - Punishment for contravention in relation to psychotropic substances
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Supreme Court27 Jul 2017

Rajesh Sharma & ors. Vs State of U.P. & Anr.

Supreme Court Of India · AIR 2017 SC 3869 : 2017 AIR (SC)(CRI) 1458 : 2017 AIR (SCW) 3869 : (2017) AllMR(Cri) 3526 : (2017) 2 ALT(Cri) 393 : (2017) 2 DMC 747 : (2017) 3 BCR(Cri) 677 : (2017) 3 CCR 211 : (2017) 3 GLR 2430 : (2017) 3 MadLJ(Cri) 602 : (2017) 3 PLJR(SC) 240 : (2017)

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurtDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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Supreme Court27 Jul 2017Allowed

NARESH KUMAR alias NITU Vs STATE OF HIMACHAL PRADESH

Supreme Court Of India · AIR 2017 SC 3859 : 2017 AIR (SCW) 3859 : (2017) AllMR(Cri) 3522 : (2017) LLJ 935 : (2017) 3 RCD 222 : (2017) 3 RCR(Cri) 852 : (2017) 3 UC 1751 : (2017) 8 Scale 324 : 2018 AIR (SC)(CRI) 49 : (2017) 6 SCR 424 : (2017) 15 SCC 684

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 61 - Punishment for contravention in relation to cannabis plant and cannabis - Confiscation of goods used. for concealing illicit drugs or substances
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Supreme Court27 Jul 2017Disposed Of

Mumbai Port Trust Vs M/s. Shri Lakshmi Steels and Ors. etc.

Supreme Court Of India · (2017) 8 Scale 331 : (2017) 11 SCR 470 : (2018) 14 SCC 317 : (2017) 8 JT 13

Customs Act, 1962, Section 18, Section 160(9) - Provisional assessment of duty. - Repeal and savings.Major Port Trusts Act, 1963, Section 3, Section 59, Section 45, Section 48, Section 58, Section 53, Section 47A -Handling of Cargo in Customs Areas Regulations, 2009, Regulation 6(1)
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Supreme Court27 Jul 2017Disposed Of

Altab Gharami @ Atlab SK & Anr. Vs The State of West Bengal

Supreme Court Of India · AIR 2017 SC 3570 : 2017 AIR (SCW) 3570 : (2017) AllMR(Cri) 3547 : (2017) 3 UC 1702 : (2017) 8 Scale 322 : 2018 AIR (SC)(CRI) 95 : (2018) 13 SCC 512 : (2017) 11 JT 335

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 34, Section 307, Section 427, Section 456 - Acts done by several persons in furtherance of common intention - Attempt to murder - Mischief causing damage to the amount of fifty rupees - Punishment for lurking house-trespass or house-breaking by night
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