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Supreme Court Of India judgments

59,848 judgments · page 526 of 2,993

Supreme Court10 Apr 2017Dismissed

Charandas Swami Vs State of Gujarat

Supreme Court Of India · 2017 AIR(SCW) 1761 : AIR 2017 SC 1761 : (2017) CriLJ 2904 : (2017) 2 Crimes 109 : (2017) 2 GCD 1173 : (2017) 5 JT 94 : (2017) 2 MLJCriminal 444 : (2017) 2 RCRCriminal 802 : (2017) 3 RecentApexJudgments(RAJ) 1 : (2017) 4 Scale 403 : (2017) 1 SCCriR 432 : (

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 120A, Section 302
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Supreme Court10 Apr 2017Allowed

Mrs. Hema Khattar Vs Shiv Khera

Supreme Court Of India · 2017 AIR(SCW) 1793 : AIR 2017 SC 1793 : (2017) 3 ArbiLR 76 : (2017) 3 BCR 405 : (2017) 3 CTC 94 : (2017) 2 JBCJ 326 : (2017) 4 JT 353 : (2017) 3 RAJ 1 : (2017) 3 RCRCivil 277 : (2017) 3 RecentApexJudgments(RAJ) 471 : (2017) 4 Scale 382 : (2017) 4 SCR 425

Arbitration and Conciliation Act, 1996 - Section 8
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Supreme Court10 Apr 2017Disposed Of

Surain Singh Vs State of Punjab

Supreme Court Of India · (2017) 99 ACrC 614 : (2017) 173 AIC 113 : 2017 AIR(SCW) 1904 : AIR 2017 SC 1904 : (2017) AllSCRCrl 835 : (2017) 2 BomCR(Cri) 621 : (2017) CriLR 386 : (2017) 2 Crimes 137 : (2017) 2 ECrC 217 : (2017) 2 JBCJ 385 : (2017) 2 JLJR 254 : (2017) 4 JT 6 : (2017)

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 151Penal Code, 1860 (IPC) - Section 302, Section 307, Section 324
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Supreme Court10 Apr 2017Allowed

Lovely Salhotra Vs State NCT of Delhi

Supreme Court Of India · 2017 AIR(SCW) 2595 : AIR 2017 SC 2595 : (2017) 2 KLT 424 : (2017) 3 RCRCriminal 85 : (2017) 3 RecentApexJudgments(RAJ) 685 : (2018) 12 SCC 391

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482
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Supreme Court07 Apr 2017Dismissed

National Insurance Co. Ltd. Vs Hindustan Safety Glass Works Ltd.

Supreme Court Of India · (2017) 173 AIC 99 : 2017 AIR(SCW) 1900 : (2017) 3 AIRBomR 655 : AIR 2017 SC 1900 : (2017) 3 ALLMR 451 : (2017) 2 AllWC 2115 : (2017) 3 ALT 8 : (2017) 2 ConLT 1 : (2017) 2 CPJ 1 : (2017) 2 CPR 1 : (2017) 3 CTC 826 : (2017) DNJ 277 : (2017) 2 KerLJ 468 : (2

Consumer Protection Act, 1986 - Section 24A
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Supreme Court07 Apr 2017Allowed

State of Maharashtra Vs Nisar Ramzan Sayyed

Supreme Court Of India · 2017 AIR(SCW) 2363 : (2017) 2 AIRBomRCri 622 : AIR 2017 SC 2363 : (2017) AllMRCri 2212 : (2017) 2 CGLJ 355 : (2017) CriLR 336 : (2017) 2 Crimes 70 : (2017) 2 Crimes 323 : (2017) 2 DMC 190 : (2017) 2 ECrC 291 : (2017) 2 JLJR 249 : (2017) 3 JT 620 : (2017)

Evidence Act, 1872 - Section 9Penal Code, 1860 (IPC) - Section 302
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Supreme Court06 Apr 2017Dismissed

Devendra Nath Srivastava Vs State of Uttar Pradesh

Supreme Court Of India · (2017) 99 ACrC 656 : (2017) 173 AIC 59 : 2017 AIR(SCW) 1812 : AIR 2017 SC 1812 : (2017) AllSCRCrl 815 : (2017) 2 CGLJ 314 : (2017) CriLR 349 : (2017) 2 Crimes 144 : (2017) 2 JLJR 244 : (2017) 3 JT 613 : (2017) 1 LawHeraldSC 772 : (2017) 2 RCRCriminal 510

Penal Code, 1860 (IPC) - Section 304
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Supreme Court06 Apr 2017Disposed Of

Dr. Sou Jayshree Ujwal Ingole Vs State of Maharashtra

Supreme Court Of India · (2017) 2 ACC 216 : (2017) ACJ 1433 : (2017) 99 ACrC 621 : (2017) 173 AIC 50 : (2017) 2 AICLR 583 : 2017 AIR(SCW) 2078 : (2017) 2 AIRBomRCri 542 : AIR 2017 SC 2078 : (2017) AllMRCri 2652 : (2017) CriLR 321 : (2017) 2 Crimes 149 : (2017) 3 CTC 107 : (2017)

Penal Code, 1860 (IPC) - Section 304A
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Supreme Court06 Apr 2017Allowed

Ram Nath Sao @ Ram Nath Sahu Since Deceased Thr. L.Rs. Vs Goberdhan Sao Since Deceased Thr. Lrs.

Supreme Court Of India · (2017) 173 AIC 105 : (2017) 2 AllWC 2119 : (2017) 122 ALR 459 : (2017) 3 ALT 1 : (2017) 2 ARC 20 : (2017) 3 BCR 592 : (2017) DNJ 262 : (2017) 2 JLJR 238 : (2017) 3 JT 627 : (2017) 1 LawHeraldSC 840 : (2017) 3 MLJ 748 : (2017) 3 RCRCivil 47 : (2017) 4 Scal

Hindu Succession Act, 1956 - Section 6Hindu Womens Right to Property Act, 1937 - Section 3(2)
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Supreme Court06 Apr 2017Dismissed

Harita Sunil Parab Vs R.D. Upadhay

Supreme Court Of India · (2017) 4 Scale 259 : (2017) 11 JT 549

Constitution of India, 1950 - Article 32Penal Code, 1860 (IPC) - Section 323, Section 354, Section 354A, Section 376, Section 506, Section 509
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Supreme Court06 Apr 2017Disposed Of

Deepa E.V. Vs Union of India

Supreme Court Of India · 2017 AIR(SCW) 1945 : AIR 2017 SC 1945 : (2017) 2 JLJR 234 : (2017) 4 JT 450 : (2017) 2 LawHeraldSC 932 : (2017) 2 PLJR 304 : (2017) 2 RLW 1079 : (2017) 2 RSJ 261 : (2017) 5 Scale 424 : (2017) 2 SCT 833 : (2017) 12 SCC 680

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Supreme Court06 Apr 2017Allowed

Ajitsinh Arjunsinh Gohil Vs Bar Council of Gujarat

Supreme Court Of India · (2017) 173 AIC 17 : 2017 AIR(SCW) 1927 : AIR 2017 SC 1927 : (2017) AllSCR 940 : (2017) 122 ALR 447 : (2017) 2 ALT 49 : (2017) 3 BCR 372 : (2017) 2 JBCJ 164 : (2017) 2 JLJR 200 : (2017) 3 JT 596 : (2017) 2 LawHerald 929 : (2017) 1 LawHeraldSC 854 : (2017)

Advocates Act, 1961 - Section 35, Section 36B(1), Section 37
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Supreme Court06 Apr 2017Disposed Of

V. Ganesan Vs Canara Bank

Supreme Court Of India · 2017 AIR(SCW) 1972 : AIR 2017 SC 1972 : (2018) 14 SCC 212

Constitution of India, 1950 - Article 136Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 - Rule 22Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 20
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