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Supreme Court Of India judgments

59,848 judgments · page 511 of 2,993

Supreme Court17 Jul 2017Partly Allowed

PADMINI MAHENDRABHAI GADDA Vs STATE OF GUJARAT

Supreme Court Of India · (2017) 3 RCR(Cri) 714 : (2017) 8 Scale 20 : (2017) SCR 825 : (2017) 7 JT 225

Code of Criminal Procedure, 1973, Section 313, Section 377 - Power to examine the accused - Appeal by the State Government against sentenceIndian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 511, Section 120(b) - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Concealing design to commit offence punishable with imprisonmentBombay Police Act, 1951, Section 135(1) - Penalty for contravention of rule or directions under sections 37, 39 or 40
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Supreme Court17 Jul 2017Allowed

Hameed Kunju Vs Nazim

Supreme Court Of India · AIR 2017 SC 3376 : 2017 AIR (SC)(CIV) 2237 : 2017 AIR (SCW) 3376 : (2017) 2 RCR(Rent) 150 : (2017) 8 Scale 11 : (2017) 6 SCR 375 : (2017) 8 SCC 611

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtKerala Buildings (Lease and Rent Control) Act, 1965, Section 11(3), Section 11(2)(b)
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Supreme Court17 Jul 2017Disposed Of

RAM NARESH YADAV Vs THE STATE OF JHARKHAND & ANR.

Supreme Court Of India · 2017 8 Scale 178

Code of Criminal Procedure, 1973, Section 438, Section 173(2) - Direction for grant of bail to person apprehending arrest - Report of police officer on completion of Investigation
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Supreme Court14 Jul 2017Allowed

FIRDAUS Vs ORIENTAL INSURANCE CO. LTD. & ORS.

Supreme Court Of India · (2017) AAC 2149 : 2017 AIR (SC) 3572 : 2017 AIR (SCW) 3572 : (2017) 4 TAC 698 : (2017) 8 Scale 301 : (2017) 6 SCR 462 : (2017) 15 SCC 674 : (2017) 7 JT 244

Motor Vehicles Act, 1988, Section 146, Section 146, Section 157, Section 157, Section 147, Section 147 - Necessity for insurance against third party risk - Transfer of certificate of insurance - Requirements of policies and limits of liability
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Supreme Court14 Jul 2017Allowed

Manmohan Attavar Vs Neelam Manmohan Attavar

Supreme Court Of India · AIR 2017 SC 3345 : 2017 AIR (SC)(CRI) 1189 : 2017 AIR (SCW) 3345 : (2017) CriLJ 4315 : (2017) 3 RCR(Civ) 916 : (2017) 3 RCR(Cri) 686 : (2017) 4 CRIMES(SC) 70 : (2017) 7 Scale 710 : (2017) 6 SCR 356 : (2017) 8 SCC 550 : (2017) 7 JT 266

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section 407, Section 410, Section 327 - Saving of inherent powers of High Court - Power of High Court to transfer cases and appeals - Withdrawal of cases by Judicial Magistrates - Court to be openProtection of Women From Domestic Violence Act, 2005, Section 29, Section 12, Section 2(s), Section 2(f) - Appeal - Application to Magistrate. - Definitions - Definitions
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Supreme Court14 Jul 2017Allowed

MUKHTIAR SINGH (SINCE DECEASED) THROUGH HIS L.R. Vs STATE OF PUNJAB

Supreme Court Of India · AIR 2017 SC 3382 : 2017 AIR (SC)(CRI) 1121 : 2017 AIR (SCW) 3382 : (2017) 3 RCR(Cri) 694 : (2017) 4 CRIMES(SC) 64 : (2017) 7 Scale 702 : (2017) 8 SCC 136 : (2017) 8 SCR 109 : (2017) 7 JT 257

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for Criminal breach of trustPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d)(i), Section 13(1)(d)(II) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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Supreme Court13 Jul 2017Dismissed

Girish Kumar Suneja Vs C.B.I.

Supreme Court Of India · AIR 2017 SC 3620 : 2017 AIR (SC)(CRI) 1387 : 2017 AIR (SCW) 3620 : (2017) CriLJ 4980 : (2017) 3 CRIMES(SC) 96 : (2017) 3 MadLJ(Cri) 616 : (2017) 3 RCR(Cri) 665 : (2017) 4 RAJ 367 : (2017) 7 Scale 661 : (2017) SCR 544

Code of Criminal Procedure, 1973, Section 397(3) - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 420, Section 409 - Cheating and dishonestly inducing delivery of property - Criminal breach of trust by public servant, or by banker, merchant of agentPrevention of Corruption Act, 1988, Section 13(1)(c), Section 13(1)(d) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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