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Supreme Court Of India judgments

59,848 judgments · page 520 of 2,993

Supreme Court28 Apr 2017Allowed

Ajit Singh Vs State of Chhattisgarh

Supreme Court Of India · 2017 AIR(SCW) 2474 : AIR 2017 SC 2474 : (2017) AllMRCri 2220 : (2017) CriLR 457 : (2017) 4 JT 540 : (2017) 2 LawHeraldSC 1024 : (2017) 2 RCRCriminal 838 : (2017) 3 RecentApexJudgments(RAJ) 195 : (2017) 6 Scale 160 : (2017) 1 SCCriR 575 : (2018) 14 SCC 286

Penal Code, 1860 (IPC) - Section 366, Section 376(2)(g)
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Supreme Court28 Apr 2017Dismissed

Pawan Kumar Vs State of H.P.

Supreme Court Of India · 2017 AIR(SCW) 2459 : AIR 2017 SC 2459 : (2017) AllSCRCrl 878 : (2017) CriLR 542 : (2017) 2 JLJR 408 : (2017) 4 JT 555 : (2017) 2 LawHerald 1303 : (2017) 2 LawHeraldSC 911 : (2017) 67 OrissaCriR 464 : (2017) 2 RCRCriminal 777 : (2017) 3 RecentApexJudgments

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 306
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Supreme Court27 Apr 2017Allowed

Gurnam Singh(D) Thr. Lrs. Vs Gurbachan Kaur(D) By Lrs.

Supreme Court Of India · 2017 AIR(SCW) 2419 : AIR 2017 SC 2419 : (2017) AllSCR 1185 : (2017) 2 ARC 211 : (2017) DNJ 415 : (2017) 2 JabLJ 166 : (2017) 2 JLJR 354 : (2017) 2 LawHeraldSC 967 : (2017) 3 RCRCivil 128 : (2017) 3 RecentApexJudgments(RAJ) 169 : (2017) 5 Scale 348 : (2017

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 9, Section 100
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Supreme Court27 Apr 2017Allowed

Common Cause : A Registered Society Vs Union of India

Supreme Court Of India · (2017) 4 MLJ 245 : (2017) 2 RCRCivil 898 : (2017) 3 RecentApexJudgments(RAJ) 213 : (2017) 5 Scale 333 : AIR 2017 SC 3084 (2017) 3 SCR 291 : (2017) 7 SCC 158

Bihar Legislature (Leader of Opposition Salary and Allowances) Act, 1977 - Section 2Search Committee (Constitution, Terms and Conditions of Appointment of Members and the Manner of Selection of Panel of Names for Appointment of Chairperson and Members of Lokpal) Rules, 2014 - Rule 10(1), Rule 10(4)(i)
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Supreme Court27 Apr 2017Allowed

Brijendra Singh Vs State of Rajasthan

Supreme Court Of India · (2017) AllSCRCrl 974 : (2017) 2 BLJud 229 : (2017) CriLR 465 : (2017) 2 JLJR 357 : (2017) 4 JT 530 : (2017) 2 LawHerald 1296 : (2017) 2 LawHeraldSC 903 : (2017) 67 OrissaCriR 392 : (2017) 3 RecentApexJudgments(RAJ) 547 : (2017) 5 Scale 370 : (2017) 1 SCCr

Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 149, Section 302, Section 323, Section 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 3(2)(V)
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Supreme Court27 Apr 2017Dismissed

Just Society Vs Union of India

Supreme Court Of India · 2017 AIR(SCW) 2428 : AIR 2017 SC 2428 : (2017) 2 RCRCivil 910 : (2017) 3 RecentApexJudgments(RAJ) 212 : (2017) 5 Scale 346 : (2017) 3 SCR 335 : (2017) 7 SCC 802

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Supreme Court27 Apr 2017Allowed

Seeni Nainar Mohammed Vs State Rep. By Deputy Superintendent of Police

Supreme Court Of India · (2017) AllSCRCrl 942 : (2017) CriLR 482 : (2017) 4 JT 541 : (2017) 2 LawHeraldSC 992 : (2017) 2 MLJCriminal 547 : (2017) 2 RCRCriminal 1048 : (2017) 3 RecentApexJudgments(RAJ) 441 : (2017) 5 Scale 392 : (2017) 1 SCCriR 531 : (2017) 3 SCR 312 : (2017) 13 S

Penal Code, 1860 (IPC) - Section 120(B), Section 147, Section 148, Section 149, Section 302Terrorist and Disruptive Activities (Prevention) Act, 1987 - Section 3(2), Section 3(3), Section 3(4)
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Supreme Court27 Apr 2017Dismissed

Venu Vs Ponnusamy Reddiar (Dead) Thr. Lrs

Supreme Court Of India · 2017 AIR(SCW) 2447 : AIR 2017 SC 2447 : (2017) AllSCR 1073 : (2017) DNJ 425 : (2017) 2 KerLJ 652 : (2017) 2 LawHeraldSC 984 : (2017) 1 OJR 834

Limitation Act, 1963 - Article 137
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