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59,848 judgments · page 513 of 2,993

Supreme Court07 Jul 2017Dismissed

VIKRAM SINGH @ VICKY WALIA AND ANR. Vs STATE OF PUNJAB AND ANR.

Supreme Court Of India · AIR 2017 SC 3227 : 2017 AIR (SC)(CRI) 1194 : 2017 AIR (SCW) 3227 : (2017) CriLJ 4305 : (2017) RajCriC 624 : (2017) 2 ACR 1545 : (2017) 2 ILR(Cut) 236 : (2017) 2 LW(Cri) 434 : (2017) 2 PCCR 228 : (2017) 2 SCC(Cri) 816 : (2017) 2 SCCriR 921 : (2017) 3 AIRJh

Constitution of India, Article 137, Article 145 - Review of judgments or orders by the Supreme Court - Rules of Court, etcCode of Civil Procedure, 1908, Order 47Rule 1 -Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 364A - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Kidnapping for ransom, etc
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Supreme Court07 Jul 2017Allowed

D.B. Negandhi Vs Registrar of Companies

Supreme Court Of India · (2017) 142 SCL 662 : (2017) 3 RCR(Cri) 693 : (2017) 4 CRIMES(SC) 61 : (2017) 4 RAJ 394 : (2017) 68 OCR 89 : (2017) 7 Scale 615 : (2017) 15 SCC 66

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtCompanies Act, 1956, Section 210(1), Section 210(3) - Annual accounts and balance sheet. - Annual accounts and balance sheet.
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Supreme Court07 Jul 2017Allowed

Managing Director M/s. Castrol India Limited Vs State of Karnataka

Supreme Court Of India · (2017) 4 CRIMES(SC) 59

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtStandards of Weights and Measures (Packaged Commodities) Rules, 1977, Rule 4, Rule 6, Rule 8, Rule 23(1) -Standards of Weights and Measures Act, 1976, Section 39, Section 74 - Quantities and origin of commodities in packaged form to be declared - Offences by companies and power of Court to publish name, place of business, etc. of companies convicted
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Supreme Court07 Jul 2017Allowed

Vithal Rao & Anr. Etc. Vs The Special Land Acquisition Officer

Supreme Court Of India · AIR 2017 SC 3330 : 2017 AIR (SC)(CIV) 2401 : 2017 AIR (SCW) 3330 : (2017) 3 CCC(SC) 69 : (2017) 3 JBCJ 244 : (2017) 3 RCR(Civ) 1033 : (2017) 5 RAJ 49 : (2017) 6 MadLJ 227 : (2017) 7 Scale 582 : (2017) 6 SCR 335 : (2017) 8 SCC 558

Land Acquisition Act, 1894, Section 4, Section 23, Section 4(1), Section 6(1) - Publication of preliminary notification and powers of officers thereupon. - Matters to be considered In determining compensation - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose
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Supreme Court06 Jul 2017Dismissed

S. SUBBULAXMI Vs KUMARASAMY & ORS.

Supreme Court Of India · AIR 2017 SC 3322 : 2017 AIR (SC)(CRI) 1244 : 2017 AIR (SCW) 3322 : (2017) 2 Acquittal 110 : (2017) 3 CRIMES(SC) 71 : (2017) 3 MadLJ(Cri) 555 : (2017) 3 RCR(Cri) 965 : (2017) 7 Scale 622 : (2017) 8 SCC 125 : (2017) 7 SCR 238 : (2017) 7 JT 214

Indian Penal Code, 1860, Section 302, Section 34, Section 506 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation
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Supreme Court06 Jul 2017Allowed

Alka Chandewar Vs Shamshul Ishrar Khan

Supreme Court Of India · 2017 8 Scale 91 : (2017) 6 SCR 533 : (2017) 16 SCC 119

Arbitration and Conciliation Act, 1996, Section 9, Section 27, Section 17, Section 17(2), Section 27(5) - Interim measures, etc., by Court - Court assistance in taking evidence - Interim measures ordered by arbitral Tribunal - Interim measures ordered by arbitral Tribunal - Court assistance in taking evidence
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Supreme Court05 Jul 2017Allowed

State of Madhya Pradesh Vs Ravindra Singh Chauhan & Anr.

Supreme Court Of India · (2017) 3 RCR(Cri) 724 : (2017) 4 RAJ 409

Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 420, Section 468, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc
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Supreme Court04 Jul 2017Disposed Of

In Re: Honble Shri Justice C.S. Karnan Vs NIL

Supreme Court Of India · 2017 AIR SC) 3191 : 2017 AIR (SCW) 3191 : (2017) 3 ILR(SC) 257 : (2017) 5 MadLJ 347 : (2017) 7 Scale 324 : (2017) SCR 212

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtJudges (Inquiry) Act, 1968, Section 3(1) - Investigation into misbehaviour or incapacity of Judgeby Committee
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