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59,848 judgments · page 517 of 2,993

Supreme Court09 May 2017Disposed Of

Samir Vidyasagar Bhardwaj Vs Nandita Samir Bhardwaj

Supreme Court Of India · 2017 AIR(SCW) 2713 : AIR 2017 SC 2713 : (2017) 2 DMC 390 : (2017) 1 OriLawRev 1098 : (2017) 2 RCRCivil 1030 : (2017) 2 RCRCriminal 968 : (2017) 3 RecentApexJudgments(RAJ) 316 : (2017) 6 Scale 324 : (2017) 6 JT 508

Protection of Women From Domestic Violence Act, 2005 - Section 19(1)(c)
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Supreme Court09 May 2017Dismissed

Pawan Kumar Gupta Vs B.R. Gupta

Supreme Court Of India · AIR 2017 SC 2834 : (2017) 240 DLT 219 : (2017) 5 JT 509 : (2017) 1 RCRRent 550 : (2017) 3 RecentApexJudgments(RAJ) 670 : (2017) 6 Scale 304

Delhi Rent Control Act, 1958 - Section 14(1)(a)(b), Section 14(2), Section 15(1)
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Supreme Court09 May 2017Disposed Of

In Re: Sri Justice C.S. Karnan

Supreme Court Of India · (2017) 123 CutLT 1072 : (2017) 2 RCRCivil 934 : (2017) 2 RCRCriminal 878 : (2017) 3 RecentApexJudgments(RAJ) 225 : (2017) 6 Scale 123 : AIR 2017 SC 3191 : (2017) 7 SCC 1 : (2017) 6 JT 602

Contempt of Courts Act, 1971 - Section 12
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Supreme Court09 May 2017Allowed

Vaishali Abhimanyu Joshi Vs Nanasaheb Gopal Joshi

Supreme Court Of India · AIR 2017 SC 2926 : (2017) 2 RCRCivil 1021 : (2017) 2 RCRCriminal 957 : (2017) 3 RecentApexJudgments(RAJ) 306 : (2017) SCR 488 : (2017) 7 JT 272 : (2017) 6 Scale 478

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6AProtection of Women From Domestic Violence Act, 2005 - Section 17, Section 19, Section 26Provincial Small Cause Courts Act, 1887 - Section 15
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Supreme Court09 May 2017Dismissed

Kameng Dolo Vs Atum Welly

Supreme Court Of India · AIR 2017 SC 2859 : (2017) AllSCR 1049 : (2017) 3 ALT 60 : (2017) 5 JT 429 : (2017) 2 RCRCivil 1006 : (2017) 3 RecentApexJudgments(RAJ) 288 : (2017) 6 Scale 100 : (2017) 5 SCR 114 : (2017) 7 SCC 512

Representation of The People Act, 1951 - Section 100(1)(c), Section 100(1)(d), Section 37
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Supreme Court09 May 2017Disposed Of

Indu Devi Vs State of Bihar

Supreme Court Of India · (2017) 2 RCRCivil 932 : (2017) 2 RCRCriminal 876 : (2017) 3 RecentApexJudgments(RAJ) 223 : (2017) 6 Scale 121 : (2017) 14 SCC 525

Criminal Procedure Code, 1973 (CrPC) - Section 357AMedical Termination of Pregnancy Act, 1971 - Section 5Penal Code, 1860 (IPC) - Section 376
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Supreme Court08 May 2017Disposed Of

Dixit Kumar Vs Om Prakash Goel

Supreme Court Of India · AIR 2017 SC 2943 : (2017) 3 RCRCivil 241 : (2017) 3 RecentApexJudgments(RAJ) 419 : (2017) 15 SCC 546 : (2017) 6 Scale 406

Motor Vehicles Act, 1988 - Section 140, Section 166
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Supreme Court08 May 2017Allowed

State of Madhya Pradesh Vs Kallo Bai

Supreme Court Of India · 2017 AIR(SCW) 2516 : AIR 2017 SC 2516 : (2017) 3 RCRCriminal 86 : (2017) 3 RecentApexJudgments(RAJ) 693 : (2017) 6 Scale 311 : (2017) SCR 218

Forest Act, 1927 - Section 26, Section 41Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 - Section 15, Section 5
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Supreme Court08 May 2017Allowed

State of Jharkhand through Sp, CBI Vs Lalu Prasad @ Lalu Prasad Yadav

Supreme Court Of India · AIR 2017 SC 3389 (2017) 3 SCR 630 : (2017) 8 SCC 1 : (2017) 2 JBCJ 417 : (2017) 5 JT 396 : (2017) 2 PCCR 91 : (2017) 2 RCRCriminal 901 : (2017) 3 RecentApexJudgments(RAJ) 247 : (2017) 6 Scale 21

Constitution of India, 1950 - Article 20(2), Article 20(2)Criminal Procedure Code, 1973 (CrPC) - Section 177 to 182, Section 212, Section 219, Section 220, Section 221, Section 300Limitation Act, 1963 - Section 5
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