Supreme Court Of India Judgments

Supreme Court21 Mar 2017Allowed

Palanisamy Vs K. Dhanpalan

Supreme Court Of India · (2017) 173 AIC 265 : (2017) DNJ 251 : (2017) 3 JT 298 : (2017) 2 RCRCivil 599 : (2017) 2 RecentApexJudgments(RAJ) 514 : (2017) 3 Scale 596 : (2017) 4 SCC 713 : (2017) 2 SCCCri 463 : (2017) 2 WLN 90

Advocates Act, 1961 - Section 35, Section 38

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Supreme Court20 Mar 2017Disposed Of

Mahesh Singh Kishor Singh Vs Chief General Manager Nagpur Area, W.C.L., Kasturba Nagar

Supreme Court Of India · (2017) 03 SC CK 0086

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Supreme Court20 Mar 2017Disposed Of

Delhi Development Authority Vs Manish

Supreme Court Of India · (2017) 4 Scale 95

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)

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Supreme Court20 Mar 2017Dismissed

Ashwini Kumar Upadhyay Vs Union of India

Supreme Court Of India · (2017) 4 Scale 73 : (2017) 2 SCT 786

Constitution of India, 1950 - Article 32

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Supreme Court14 Mar 2017Disposed Of

Chandrakant Kavlekar Vs Union of India Through Its Secretary

Supreme Court Of India · 2017 AIR(SCW) 1435 : AIR 2017 SC 1435 : (2017) 3 Scale 599 : (2017) 3 SCC 758

Constitution of India, 1950 - Article 32

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Supreme Court10 Mar 2017Allowed

Budha Ram Vs State of Rajasthan

Supreme Court Of India · 2017 AIR(SCW) 1472 : AIR 2017 SC 1472

Arms Act, 1959 - Section 25(1-b)(a)Penal Code, 1860 (IPC) - Section 307

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Supreme Court10 Mar 2017Disposed Of

Jalbir Singh Vs State of Haryana

Supreme Court Of India · 2017 AIR(SCW) 1464 : AIR 2017 SC 1464 : (2018) 16 SCC 294

Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302, Section 34

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Supreme Court10 Mar 2017Disposed Of

Sandeep @ Raja Acharya Vs State of Orissa

Supreme Court Of India · 2017 AIR(SCW) 1568 : AIR 2017 SC 1568 : (2018) 11 SCC 715

Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302, Section 34

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Supreme Court10 Mar 2017Disposed Of

Commissioner of Income Tax Vs M/s. Pheroza Framroze and Co.

Supreme Court Of India · (2017) 295 CurTR 459 : (2017) 392 ITR 626 : (2017) 247 Taxman 100 : (2017) 11 SCC 730

Income Tax Act, 1961 - Section 260

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Supreme Court10 Mar 2017Disposed Of

Laxman Vs State of U.P.

Supreme Court Of India · 2017 AIR(SCW) 2064 : AIR 2017 SC 2064

Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 498A

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Supreme Court10 Mar 2017Disposed Of

Delhi Development Authority Vs Gaurav Sahni

Supreme Court Of India · (2017) 5 Scale 316

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)

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Supreme Court10 Mar 2017Dismissed

Ram Singh Vs Jammu Development Authority

Supreme Court Of India · (2017) 2 RCRCivil 621 : (2017) 2 RecentApexJudgments(RAJ) 535 : (2017) 3 Scale 505 : (2017) 13 SCC 474

Jammu and Kashmir Land Acquisition Act, 1990 - Section 9, Section 9ALand Acquisition Act, 1894 - Section 16, Section 4, Section 9

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Supreme Court10 Mar 2017Disposed Of

Bindu Philips Represented By her Power of Attorney P.T. Philipose Vs Sunil Jacob

Supreme Court Of India · 2017 AIR(SCW) 1522 : AIR 2017 SC 1522 : (2017) 3 AndhLD 126 : (2017) 2 RCRCivil 736 : (2017) 2 RecentApexJudgments(RAJ) 689 : (2017) 3 Scale 456 : (2017) 3 SCC 758

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Supreme Court10 Mar 2017Disposed Of

In Re : Hon''ble Mr Justice C.S. Karnan

Supreme Court Of India · (2017) 3 Scale 455 : (2017) 3 SCC 715 : (2017) 2 SCCCri 251

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Supreme Court10 Mar 2017Allowed

Imax Corporation Vs E-City Entertainment (I) Pvt. Ltd.

Supreme Court Of India · (2017) 173 AIC 68 : 2017 AIR(SCW) 1372 : (2017) 3 AIRBomR 283 : AIR 2017 SC 1372 : (2017) 3 AndhLD 166 : (2017) 3 ArbiLR 102 : (2017) 3 BCR 201 : (2017) 3 CTC 189 : (2017) DNJ 358 : (2017) 2 GCD 1026 : (2017) 2 HLT 12 : (2017) 3 JT 107 : (2017) 1 LawHeral

Arbitration and Conciliation Act, 1996 - Section 34

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Supreme Court10 Mar 2017Disposed Of

Om Prakash Bhatnagar Vs Madhya Pradesh Electricity Board

Supreme Court Of India · 2017 AIR(SCW) 2564 : AIR 2017 SC 2564

Constitution of India, 1950 - Article 133, Article 311

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Supreme Court09 Mar 2017Dismissed

Bharat Gurjar Vs State of Rajasthan

Supreme Court Of India · (2017) 3 RecentApexJudgments(RAJ) 584

Criminal Procedure Code, 1973 (CrPC) - Section 306Penal Code, 1860 (IPC) - Section 302, Section 364

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Supreme Court09 Mar 2017Allowed

Yeshwant Gramin Shikshan Sanstha Vs Assistant Provident Fund Commissioner

Supreme Court Of India · 2017 AIR(SCW) 1403 : (2017) 3 AIRBomR 273 : AIR 2017 SC 1403 : (2017) 2 CLR 1 : (2017) DNJ 445 : (2017) 1 GujLH 743 : (2017) 3 JT 515 : (2017) LIC 1986 : (2017) 2 LLJ 257 : (2017) 3 Scale 441 : (2017) 5 SCC 579 : (2017) 2 SCT 619 : (2017) 3 SCR 939

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 20

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Supreme Court09 Mar 2017Dismissed

Nagaland Public Service Commission Vs State of Nagaland

Supreme Court Of India · (2017) 153 FLR 498 : (2017) 4 Scale 275 : (2017) 13 SCC 498

Constitution of India, 1950 - Article 133

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Supreme Court09 Mar 2017Allowed

Prassanna Venkardari Agrahar Vs State of Maharashtra

Supreme Court Of India · (2017) 99 ACrC 699 : (2017) 173 AIC 271 : (2017) 2 AICLR 360 : 2017 AIR(SCW) 1439 : AIR 2017 SC 1439 : (2017) AllMRCri 2210 : (2017) 1 BBCJ 503 : (2017) 2 BomCR(Cri) 353 : (2017) CriLR 327 : (2017) 2 Crimes 19 : (2017) 2 ECrC 152 : (2017) 3 JT 197 : (2017

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