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59,848 judgments · page 529 of 2,993

Supreme Court28 Mar 2017Allowed

Himachal Pradesh Financial Corporation Vs Anil Garg

Supreme Court Of India · 2017 AIR(SCW) 1953 : AIR 2017 SC 1953 : (2017) 2 JBCJ 377 : (2017) 2 JLJR 165 : (2017) 3 JT 396 : (2017) LatestHLJ(HP) 539 : (2017) 1 LawHeraldSC 830 : (2017) 2 RecentApexJudgments(RAJ) 645 : (2017) 4 Scale 95 : (2017) 2 WLN 76

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973 - Section 85Sate Financial Corporation Act, 1951 - Section 29
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Supreme Court28 Mar 2017Dismissed

M/s Berger Paints India Ltd. Vs C.I.T., Delhi-V

Supreme Court Of India · 2017 AIR(SCW) 1665 : AIR 2017 SC 1665 : (2017) 294 CurTR 18 : (2017) 393 ITR 113 : (2017) 3 JT 401 : (2017) 3 RecentApexJudgments(RAJ) 514 : (2017) 4 Scale 36 : (2017) 247 Taxman 1 : (2017) 4 SCR 735 : (2017) 13 SCC 726

Companies Act, 1956 - Section 78Income Tax Act, 1961 - Section 143 (1B)
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Supreme Court28 Mar 2017Allowed

Krishnegowda Vs State of Karnataka By Arkalgud Police

Supreme Court Of India · (2017) 99 ACrC 691 : (2017) 173 AIC 178 : (2017) 2 AICLR 574 : 2017 AIR(SCW) 1657 : (2017) 2 AIRJharR 603 : (2017) 2 AirKarR 796 : AIR 2017 SC 1657 : (2017) AllSCRCrl 805 : (2017) 2 BLJud 179 : (2017) 2 BomCR(Cri) 407 : (2017) CriLJ 2830 : (2017) 2 Crimes

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302
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Supreme Court28 Mar 2017Dismissed

Virupakshappa Gouda Vs State of Karnataka

Supreme Court Of India · 2017 AIR(SCW) 1685 : (2017) 2 AirKarR 789 : AIR 2017 SC 1685 : (2017) AllSCRCrl 843 : (2017) 1 AndhLDCriminal 1028 : (2017) 2 BomCR(Cri) 465 : (2017) CriLJ 2769 : (2017) 2 Crimes 56 : (2017) 2 JLJR 177 : (2017) 1 LawHeraldSC 808 : (2017) 67 OrissaCriR 221

Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 114, Section 143, Section 147, Section 148, Section 149, Section 302, Section 323, Section 504
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Supreme Court28 Mar 2017Allowed

Karunakaran Vs V. Padmini

Supreme Court Of India · 2017 AIR(SCW) 2056 : AIR 2017 SC 2056 : (2017) 2 RecentApexJudgments(RAJ) 643 : (2017) 4 Scale 119 : (2017) 7 JT 8

Kerala Land Reforms (Ceiling) Rules, 1970 - Rule 29(8)
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Supreme Court27 Mar 2017

Satpal Singh Vs State Of Punjab

Supreme Court Of India · (2017) 03 SC CK 0191

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22, 29, 37Code of Criminal Procedure, 1973 — Section 173(2), 438, 439
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Supreme Court27 Mar 2017Allowed

Karunanidhi Vs Seetharama Naidu

Supreme Court Of India · (2017) 173 AIC 196 : 2017 AIR(SCW) 1632 : (2017) 2 AIRJharR 662 : AIR 2017 SC 1632 : (2017) 1 ARC 867 : (2017) 3 BCR 31 : (2017) 2 BLJud 189 : (2017) DNJ 241 : (2017) 2 GauLT 41 : (2017) 2 GujLH 188 : (2017) 2 JBCJ 233 : (2017) 6 JT 82 : (2017) 5 SCC 483

Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 15(2), Section 8
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Supreme Court27 Mar 2017Dismissed

Union of India Vs BESCO Ltd.

Supreme Court Of India · 2017 AIR(SCW) 1628 : AIR 2017 SC 1628 : (2017) 3 ArbiLR 14 : (2017) 2 LawHeraldSC 950 : (2017) 3 RAJ 36 : (2017) 2 RCRCivil 829 : (2017) 4 Scale 31

Arbitration and Conciliation Act, 1996 - Section 11(6)
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Supreme Court27 Mar 2017Disposed Of

A.T. Sivaperumal Vs Mohammed Hyath (D) By Lrs.

Supreme Court Of India · (2017) 2 AICLR 426 : (2017) 3 BCR 346 : (2017) 2 BomCR(Cri) 419 : (2017) CriLR 393 : (2017) 2 DCR 1 : (2017) 1 LawHeraldSC 806 : (2017) 1 NIJ 697 : (2017) 2 PCCR 1 : (2017) 2 RCRCivil 672 : (2017) 2 RCRCriminal 453 : (2017) 2 RecentApexJudgments(RAJ) 610

Negotiable Instruments Act, 1881 (NI) - Section 138
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