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59,848 judgments · page 530 of 2,993

Supreme Court24 Mar 2017Allowed

Manju Devi Vs Onkarjit Singh Ahluwalia @ Omkarjeet Singh

Supreme Court Of India · 2017 AIR(SCW) 1583 : AIR 2017 SC 1583 : (2017) CriLJ 2879 : (2017) 2 RCRCriminal 421 : (2017) 2 RecentApexJudgments(RAJ) 509 : (2017) 3 Scale 699 : (2017) 2 SCR 703 : (2017) 13 SCC 439

Constitution of India, 1950 - Article 17Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 354, Section 376
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Supreme Court24 Mar 2017Disposed Of

Union of India Vs Rakesh Kumar

Supreme Court Of India · 2017 AIR(SCW) 1691 : AIR 2017 SC 1691 : (2017) 2 CLR 172 : (2017) 153 FLR 397 : (2017) 3 JT 380 : (2017) LIC 1863 : (2017) 2 LLJ 686 : (2017) 4 Scale 16 : (2017) 2 SCT 525 : (2017) 2 SLJ 82 : (2017) 3 SCR 783 : (2017) 13 SCC 388

Railway Services (Pension) Rules, 1993 - Rule 20
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Supreme Court24 Mar 2017Disposed Of

Govt. of NCT of Delhi Vs Anoop Singh

Supreme Court Of India · (2017) 3 RCRCivil 5 : (2017) 3 RecentApexJudgments(RAJ) 276 : (2017) 4 Scale 521 : (2017) 4 Scale 521

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
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Supreme Court24 Mar 2017Disposed Of

M/s. Bhuwalka Steel Industries Ltd. Vs Union of India

Supreme Court Of India · (2017) 61 GST 150 : (2017) 3 RecentApexJudgments(RAJ) 626 : (2017) 3 Scale 707 : (2017) 5 SCC 598

Central Excises and Salt Act, 1944 - Section 3Customs Tariff Act, 1975 - Section 3Finance Act, 1997 - Section 3A
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Supreme Court23 Mar 2017Allowed

State of Bihar Vs Anil Kumar

Supreme Court Of India · 2017 AIR(SCW) 2716 : AIR 2017 SC 2716 : (2017) 6 JT 111 : (2017) 2 MLJCriminal 534 : (2017) 67 OrissaCriR 408 : (2017) 2 RCRCriminal 727 : (2017) 3 RecentApexJudgments(RAJ) 92 : (2017) 4 Scale 704 : (2017) SCR 711

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 23, Section 3(2), Section 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 - Rule 7
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Supreme Court23 Mar 2017Disposed Of

Manti Devi Vs Kishun Sah @ Kishun Deo Sao

Supreme Court Of India · (2017) 173 AIC 86 : 2017 AIR(SCW) 2002 : AIR 2017 SC 2002 : (2017) 1 BBCJ 450 : (2017) 2 BLJud 212 : (2017) DNJ 288 : (2017) 2 GauLT 53 : (2017) 2 JBCJ 241 : (2017) 2 JLJR 289 : (2017) 2 KerLJ 655 : (2017) 2 PLJR 314 : (2017) 3 RCRCivil 22 : (2017) 1 RCRR

Civil Procedure Code, 1908 (CPC) - Section 141, Section 99
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Supreme Court23 Mar 2017Dismissed

Soyebbhai Yusufbhai Bharania Vs State of Gujarat

Supreme Court Of India · 2017 AIR(SCW) 1606 : AIR 2017 SC 1606 : (2017) AllSCRCrl 908 : (2017) 2 Crimes 28 : (2017) 67 OrissaCriR 401 : (2017) 2 RCRCriminal 385 : (2017) 2 RecentApexJudgments(RAJ) 490 : (2017) 2 WLN 47 : (2017) 2 SCR 716 : (2017) 13 SCC 342 : (2017) 6 JT 381 : (2

Criminal Procedure Code, 1973 (CrPC) - Section 173Penal Code, 1860 (IPC) - Section 302
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Supreme Court22 Mar 2017Dismissed

Ved Prakash Arya @ Ramjee Vs Panna Lal

Supreme Court Of India · (2017) 4 Scale 521

Constitution of India, 1950 - Article 133Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(a)
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Supreme Court22 Mar 2017Allowed

Hakeem Khan Vs State of M.P.

Supreme Court Of India · (2017) 2 AICLR 570 : 2017 AIR(SCW) 1723 : AIR 2017 SC 1723 : (2017) CriLR 331 : (2017) 2 Crimes 66 : (2017) 2 ECrC 232 : (2017) 2 JabLJ 1 : (2017) 1 LawHeraldSC 814 : (2017) 67 OrissaCriR 364 : (2017) 3 RecentApexJudgments(RAJ) 101 : (2017) 1 SCCriR 346 :

Penal Code, 1860 (IPC) - Section 149, Section 302
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