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Supreme Court Of India judgments

59,848 judgments · page 555 of 2,993

Supreme Court22 Nov 2016Dismissed

Ramesh Vs State of Haryana

Supreme Court Of India · (2017) 98 ACrC 295 : (2017) 169 AIC 244 : (2017) 1 AICLR 513 : (2016) AIR(SCW) 5554 : (2017) 1 AIRBomRCri 227 : (2016) AIRSC 5554 : (2017) 1 AllCrlRulings 227 : (2016) ALLMRCri 5348 : (2017) 1 AndhLDCriminal 387 : (2017) 1 ApexCourtJudgments(SC) 157 : (20

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
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Supreme Court21 Nov 2016Disposed Of

Lok Prahari thr. Its Gnrl. Secy, S.N. Shukla Vs State of U.P.

Supreme Court Of India · (2016) AIR(SCW) 5593 : (2016) AIRSC 5593 : (2017) 1 AllLJ 355 : (2017) 1 ALLMR 901 : (2016) 6 AllWC 6403 : (2016) 11 JT 177 : (2016) 4 LawHeraldSC 3344 : (2016) 8 MLJ 659 : (2016) 4 RecentApexJudgments(RAJ) 462 : (2016) 12 Scale 195 : (2017) 1 SCC 244

Constitution of India, 1950 — Article 243ZD
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Supreme Court21 Nov 2016Disposed Of

State of U.P. Vs All U.P. Consumer Protection Bar Association

Supreme Court Of India · (2017) 169 AIC 87 : (2016) AIR(SCW) 5368 : (2016) AIRSC 5368 : (2017) 1 AllLJ 138 : (2017) AllSCR 107 : (2016) 6 AllWC 6412 : (2017) 120 ALR 304 : (2017) 1 AndhLD 65 : (2016) 4 CPJ 15 : (2016) 4 CPR 528 : (2017) 347 ELT 193 : (2017) 1 JCR 91 : (2016) 11 J

Consumer Protection Act, 1986 — Section 24, 24B, 30
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Supreme Court21 Nov 2016Dismissed

Harpal Singh @ Chhota Vs State of Punjab

Supreme Court Of India · (2017) 98 ACrC 352 : (2017) 169 AIC 113 : (2016) AIR(SCW) 5389 : (2016) AIRSC 5389 : (2016) AllSCRCrl 1823 : (2017) 1 AndhLDCriminal 199 : (2017) 2 CalCriLR 52 : (2017) 1 CriCC 850 : (2017) CriLJ 551 : (2016) CriLR 1242 : (2016) 4 Crimes 154 : (2017) sup1

Evidence Act, 1872 — Section 27, 3, 65(B)(4)Penal Code, 1860 (IPC) — Section 120B, 364A, 364A
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Supreme Court21 Nov 2016Allowed

Rashtriya Colliery Mazdoor Sangh, Dhanbad Vs Employers in Relation to Management of Kenduadih Colliery of M/s BCCL

Supreme Court Of India · (2017) 1 CLR 364 : (2016) 151 FLR 1039 : (2017) 1 JBCJ 92 : (2017) 1 JCR 114 : (2017) 1 JLJR 183 : (2016) 11 JT 147 : (2017) 1 LLJ 157 : (2017) 2 LLN 14 : (2017) 1 PLJR 343 : (2016) 12 Scale 163 : (2017) 1 SCC 264 : (2017) 1 SCCLS 174 : (2017) 1 SCT 81 :

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10
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Supreme Court18 Nov 2016Partly Allowed

H.P. State Electricity Board Ltd. Vs Mahesh Dahiya

Supreme Court Of India · (2016) AIR(SCW) 5341 : (2016) AIRSC 5341 : (2017) AllSCR 119 : (2017) 2 AndhLD 166 : (2017) 1 ApexCourtJudgments(SC) 54 : (2017) 1 CLR 353 : (2017) 123 CutLT 110 : (2017) 152 FLR 1 : (2017) 1 JCR 62 : (2017) 1 JLJR 121 : (2016) 11 JT 126 : (2017) LatestHL

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 7
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Supreme Court18 Nov 2016Disposed Of

Baijnath Vs State of Madhya Pradesh

Supreme Court Of India · (2017) 98 ACrC 333 : (2017) 169 AIC 187 : (2017) 1 AICLR 304 : (2016) AIR(SCW) 5313 : (2016) AIRSC 5313 : (2017) AllSCRCrl 104 : (2017) 1 AndhLDCriminal 23 : (2017) 1 ApexCourtJudgments(SC) 180 : (2017) 1 BLJud 51 : (2017) 1 BomCR(Cri) 186 : (2017) 1 CriC

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court18 Nov 2016Disposed Of

Ghanshyam Sarda Vs Sashikant Jha, Director, M/s JK Jute Mills Co. Ltd.

Supreme Court Of India · (2017) 169 AIC 45 : (2017) 2 AndhLD 19 : (2017) 1 ApexCourtJudgments(SC) 205 : (2017) 200 CompCas 101 : (2016) 11 JT 482 : (2017) 3 MhLJ 19 : (2017) 66 OrissaCriR 357 : (2017) 1 RCRCivil 1 : (2016) 4 RCRCriminal 895 : (2016) 6 RecentApexJudgments(RAJ) 552

Contempt of Courts Act, 1971 — Section 12, 2(b)Transfer of Property Act, 1882 — Section 54
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Supreme Court18 Nov 2016Disposed Of

Delhi Development Authority Vs Suresh Kr. Goel

Supreme Court Of India · (2016) 11 JT 288 : (2016) 12 Scale 482

Constitution of India, 1950 — Article 133Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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Supreme Court18 Nov 2016Allowed

Jayant Vasantrao Hiwarkar Vs Anoop Ganpatrao Bobde

Supreme Court Of India · (2017) AIR(SCW) 335 : (2017) 2 AIRBomR 306 : (2017) AIRSC 335 : (2017) 3 ALLMR 430 : (2017) 1 ApexCourtJudgments(SC) 749 : (2017) LIC 904

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 11 (2)(e)
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Supreme Court17 Nov 2016Disposed Of

P.M. Abubakar Vs State of Karnataka

Supreme Court Of India · (2017) 169 AIC 217 : (2016) AIR(SCW) 5602 : (2017) 1 AirKarR 337 : (2016) AIRSC 5602 : (2016) AllSCR 2311 : (2017) 120 ALR 281 : (2017) 1 ARC 452 : (2017) 1 BC 3 : (2017) 1 ICC 768 : (2017) 1 JBCJ 61 : (2017) 1 JCR 101 : (2016) 11 JT 151 : (2016) 4 LawHer

Karnataka Co-operative Societies Act, 1959 — Section 89AKarnataka Co-operative Societies Rules, 1960 — Rule 38
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Supreme Court17 Nov 2016Dismissed

E. Subbulakshmi Vs Secretary to Government

Supreme Court Of India · (2017) 98 ACrC 340 : (2017) 169 AIC 203 : (2016) AIR(SCW) 5410 : (2016) AIRSC 5410 : (2016) AllSCRCrl 1884 : (2017) 2 ALTCrl 155 : (2017) 1 BomCR(Cri) 1 : (2017) CriLJ 1006 : (2017) 1 ECrC 97 : (2017) 2 JT 127 : (2017) 1 NCC 37 : (2017) 1 RCRCriminal 125

Penal Code, 1860 (IPC) — Section 294(b), 323, 341, 384, 506(II)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
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