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Supreme Court Of India judgments

59,848 judgments · page 514 of 2,993

Supreme Court04 Jul 2017Allowed

Roger Shashoua & Others Vs Mukesh Sharma & Others

Supreme Court Of India · AIR 2017 SC 3166 : 2017 AIR (SC)(CIV) 2288 : 2017 AIR (SCW) 3166 : (2017) 7 Scale 260 : (2017) 7 SCR 442 : (2017) 14 SCC 722

Arbitration and Conciliation Act, 1996, Section 11, Section 34, Section 48, Section 2(2) - Appointment of arbitrators - Application for setting aside arbitral award - Condition for enforcement of foreign awards - Definitions
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Supreme Court04 Jul 2017Dismissed

Union of India & Ors. Vs M/s. Margadarshi Chit Funds (P) Ltd. Etc.

Supreme Court Of India · AIR 2017 SC 3730 : 2017 AIR (SC)(CIV) 2467 : 2017 AIR (SCW) 3730 : (2017) 5 RAJ 32 : (2017) 62 GST 8 : (2017) 7 Scale 590 : (2017) 7 SCR 375 : (2017) 13 SCC 806

Finance Act, 1994, Section 65, Section 12, Section 65(12) - Definitions - . - DefinitionsChit Funds Act, 1982, Section 2(b) -Reserve Bank of India Act, 1954, Section 45-I
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Supreme Court04 Jul 2017Dismissed

ASSAM STATE ELECTRICITY BOARD AND ORS Vs BUILDWORTH PVT LTD

Supreme Court Of India · AIR 2017 SC 3336 : 2017 AIR (SC)(CIV) 2229 : 2017 AIR (SCW) 3336 : (2017) 4 ArbLR 254 : (2017) 5 MadLJ 631 : (2017) 7 JT 387 : (2017) 7 Scale 297 : (2017) 8 SCC 146 : 2018 1 MhLJ 496 : (2017) 7 SCR 123

Code of Civil Procedure, 1908, Section 34 - InterestArbitration Act, 1940, Section 29 - Interest on awardsContract Act, 1872, Section 56, Section 55 - Agreement to do Impossible act - Effect of failure to perform at fixed time, In contract In which time Is essential
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Supreme Court03 Jul 2017Dismissed

Muttaicose @ Subramani Vs State of Tamil Nadu Rep.

Supreme Court Of India · AIR 2017 SC 3117 : 2017 AIR (SC)(CRI) 1127 : 2017 AIR (SCW) 3117 : (2017) 3 CRIMES(SC) 63 : (2017) 3 MadLJ(Cri) 338 : (2017) 7 Scale 212 : (2017) 6 SCR 325 : (2017) 8 SCC 598 : (2017) 7 JT 76

Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 447, Section 307, Section 148, Section 149, Section 427, Section 448, Section 452 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for criminal trespass - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment for house-trespass - House -trespass after preparation for hurt, assault or wrongful restraint
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Supreme Court03 Jul 2017Allowed

TRF Ltd. Vs Energo Engineering Projects Ltd.

Supreme Court Of India · AIR 2017 SC 3889 : 2017 AIR (SCW) 3889 : (2017) 8 SCC 377 : (2017) 7 JT 17 : (2017) 7 Scale 162 : AIR 2017 SC 3889 : (2017) 7 SCR 409

Arbitration and Conciliation Act, 1996 — Section 11(6), 9, 11(5), 13, 13(3), 11, 42, 2(1), 11(8)Arbitration and Conciliation (Amendment) Act, 2015 — Section 12(5)
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Supreme Court03 Jul 2017

MUKUND DEWANGAN Vs ORIENTAL INSURANCE COMPANY LIMITED

Supreme Court Of India · AIR 2017 SC 3668 : 2017 AIR (SCW) 3668 : (2017) 3 ACC 360 : (2017) 5 AIRBomR 546 : (2017) 6 MadLJ 341 : (2017) 7 Scale 731 : (2017) 7 SCR 765 : (2017) 14 SCC 663

Companies Act, 1956, Section 621-A(1) -Motor Vehicles Act, 1939, Section 96(2) - Duty of insurers to satisfy judgments against persons insured in re- respect of third party risksMotor Vehicles Act, 1988, Section 3, Section 3, Section 10, Section 10, Section 2(15), Section 2(15), Section 2(17), Section 2(17), Section 2(21), Section 2(21), Section 2(10), Section 2(10), Section 2(24), Section 2(24), Section 10(1)(d), Section 10(1)(d), Section 2(48), Section 2(48), Section 10(2)(e), Section 10(2)(e), Section 10(1)(h), Section 10(1)(h) - Necessity for driving licence - Form and contents of licences to drive - Definitions - Definitions - Definitions - Definitions - Definitions - Form and contents of licences to drive - Definitions - Form and contents of licences to drive - Form and contents of licences to drive
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Supreme Court03 Jul 2017Dismissed

Indofil Industries Ltd. and Ors. Vs State of Punjab

Supreme Court Of India · AIR 2017 SC 3421 : 2017 AIR (SCW) 3421 : (2017) CriLJ 4548 : (2017) 3 Crimes 77 : (2017) 3 RCR(Cri) 618 : (2017) 4 RAJ 348 : (2017) 7 Scale 312 : (2017) 7 SCR 140 : (2017) 8 SCC 656

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtInsecticides Act, 1968, Section 21, Section 19, Section 33, Section 16, Section 30, Section 18, Section 29, Section 17, Section 33(1), Section 24(4), Section 24(3), Section 3(k)(i), Section 22(6)(ii) -Insecticide Rules, 1971, - Rule 27(5)
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Supreme Court03 Jul 2017Disposed Of

Ranjan Sinha & Anr. Vs Ajay Kumar Vishwakarma & Ors.

Supreme Court Of India · (2017) 4 RAJ 501 : (2017) 5 MadLJ 740 : (2017) 7 Scale 234 : (2017) SCR 194

Constitution of India, Article 3, Article 4, Article 2 - Amendment of Art. 102 - Addition of Eleventh Schedule - Admission or establishment of new StatesPharmacy Act, 1948, Section 32, Section 31, Section 30, Section 32(2), Section 30(4), Section 31(d) - Qualifications for subsequent registration - Qualifications for entry on first register - Preparation of first register - Qualifications for subsequent registration - Preparation of first register - Qualifications for entry on first register
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