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Supreme Court Of India judgments

59,848 judgments · page 512 of 2,993

Supreme Court11 Jul 2017Disposed Of

P.N. MOHANAN NAIR Vs STATE OF KERALA

Supreme Court Of India · AIR 2017 SC 3238 : 2017 AIR (SC)(CRI) 1129 : 2017 AIR (SCW) 3238 : (2017) CriLJ 4319 : (2017) 2 ALT(Cri) 430 : (2017) 3 AIRJharR 552 : (2017) 3 RCR(Cri) 646 : (2017) 4 CRIMES(SC) 62 : (2017) 7 Scale 639 : (2017) 7 JT 11

Code of Criminal Procedure, 1973, Section 31, Section 427(1) - Sentence in cases of conviction of several offences at one trial - Sentence on offender already sentenced for another offenceIndian Penal Code, 1860, Section 471, Section 409, Section 465 - Using as genuine a forged document - Criminal breach of trust by public servant, or by banker, merchant of agent - Punishment for forgeryPrevention 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 Court11 Jul 2017Allowed

Manager, Corporate Educational Agency Vs James Mathew & Ors.

Supreme Court Of India · AIR 2017 SC 3762 : 2017 AIR (SC)(CIV) 2607 : 2017 AIR (SCW) 3762 : (2017) LabIC 3825 : (2017) 3 CPR 269 : (2017) 3 KLT 713 : (2017) 4 SCT 57 : (2017) 8 Scale 364 : (2017) 6 SCR 498 2017 15 SCC 595

Constitution of India, Article 30(1) - Right of minorities to establish and administer educational in-stitutionsNational Commission for Minority Educational Institutions Act, 2004, Section 2, Section 10, Section 11 - Definitions - Right to establish a Minority Educational Institution - Functions of Commission
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Supreme Court11 Jul 2017Dismissed

Kale (Dead) Rep. Thr. LRs. Vs Union of India

Supreme Court Of India · (2017) ALLSCR 1599 : (2017) 124 ALR 896 : (2017) 178 AIC 115 : (2017) 3 BLJ 190 : (2017) 4 JBCJ 220 : (2017) 4 RCR(Civ) 434 : (2017) 5 RAJ 316 : (2017) 8 Scale 277 : (2018) 12 SCC 215

Land Acquisition Act, 1894, Section 4, Section 6, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose - Reference to Court
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Supreme Court11 Jul 2017Dismissed

Institute of Chartered Accountants of India Vs M.S. Rathi

Supreme Court Of India · AIR 2017 SC 4471 : 2017 AIR (SCW) 4471 : (2017) 3 JCR 205 : (2017) 8 Scale 176 : (2017) 8 SCC 539 : (2017) 6 SCR 353

Chartered Accountants Act, 1949, Section 21, Section 22 - Procedure in inquiries relating to misconduct of members of Institute - Professional misconduct defined
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Supreme Court11 Jul 2017Disposed Of

PRAVAT KUMAR DASH Vs CENTRAL BUREAU OF INVESTIGATION

Supreme Court Of India · (2017) 8 SCC 453 : (2017) 7 JT 39

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 34, Section 406, Section 418, Section 417, Section 422 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Punishment for Criminal breach of trust - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect - Punishment for cheating - Dishonestly or fraudulently preventing debt being available for creditoisPrize Chits and Money Circulation Schemes (Banning) Act, 1978, Section 4, Section 6, Section 5 - Penalty for contravening the provisions of section 3 - Offences by companies - Penalty for other offences in connection with prize chits or money circulation schemes
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Supreme Court11 Jul 2017Allowed

Punjab State Civil Supplies Corporation Ltd. & Anr. Vs M/s Atwal Rice & General Mills Rep. by its Partners

Supreme Court Of India · AIR 2017 SC 3756 : (2017) 6 MadLJ 326 : (2017) 7 Scale 691 : (2017) 8 SCC 116 : 2018 1 MhLJ 506 : (2017) 8 SCR 198

Code of Civil Procedure, 1908, Section 47, Order 21Rule 1 - Questions to be determined by the Court executing decreeArbitration and Conciliation Act, 1996, Section 35, Section 36, Section 34 - Finality of arbitral awards - Enforcement - Application for setting aside arbitral award
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Supreme Court10 Jul 2017Dismissed

Mrigank Johri & Ors. Vs Union of India & Ors.

Supreme Court Of India · AIR 2017 SC 3240 : 2017 AIR (SC)(CIV) 2081 : 2017 AIR (SCW) 3240 : (2017) LabIC 3229 : (2017) 6 MadLJ 102 : (2017) 7 Scale 643 : (2017) 8 SCC 256 : (2017) 7 SCR 349

Constitution of India, Article 14, Article 309, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a Regional CouncilCentral Administrative Tribunal Act, 1985, Section 21, Section 19
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Supreme Court10 Jul 2017Allowed

Harpreet Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2017) 3 RCR(Cri) 727

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 448 -Arms Act, 1954, Section 25, Section 30
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