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Supreme Court Of India judgments

59,848 judgments · page 561 of 2,993

Supreme Court07 Oct 2016Disposed Of

Asikali Akbarali Gilani Vs Nasirhusain Mahebubbhai Chauhan

Supreme Court Of India · (2017) 169 AIC 236 : (2016) AIR(SCW) 4766 : (2016) AIRSC 4766 : (2017) 2 ALLMR 917 : (2017) 123 CutLT 271 : (2016) 10 JT 44 : (2016) 6 RecentApexJudgments(RAJ) 341 : (2016) 10 Scale 206 : (2016) 10 SCC 799 : (2016) 4 WLN 203

Gujarat Municipalities Act, 1963 — Section 65
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Supreme Court07 Oct 2016Disposed Of

Madurai Corporation Vs P. Kayalvizhi

Supreme Court Of India · (2016) 168 AIC 27 : (2016) AIR(SCW) 4820 : (2016) AIRSC 4820 : (2017) 1 JCR 329 : (2016) 10 JT 30 : (2016) 6 RecentApexJudgments(RAJ) 329 : (2016) 10 Scale 202 : (2016) 10 SCC 722 : (2016) 4 WLN 140

Constitution of India, 1950 — Article 226
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Supreme Court06 Oct 2016Disposed Of

Hiral P. Harsora Vs Kusum Narottamdas Harsora

Supreme Court Of India · (2016) 97 ACrC 425 : (2016) 10 ADJ 293 : (2016) 167 AIC 5 : (2016) 4 AICLR 502 : (2016) AIR(SCW) 4774 : (2016) AIRSC 4774 : (2016) ALLMRCri 4930 : (2016) AllSCR 2009 : (2016) 6 AllWC 5830 : (2016) 119 ALR 462 : (2017) 2 ALTCrl 217 : (2017) 2 AndhLD 95 : (

Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 19(1)(c), 2(q), 20
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Supreme Court06 Oct 2016Allowed

Narendra Vs K. Meena

Supreme Court Of India · (2016) 10 ADJ 275 : (2016) 167 AIC 217 : (2016) AIR(SCW) 4599 : (2016) 4 AirKarR 822 : (2016) AIRSC 4599 : (2016) AllSCR 2113 : (2016) 6 AllWC 5441 : (2016) 119 ALR 494 : (2016) 6 ALT 1 : (2016) 3 ALTCrl 184 : (2017) 1 AndhLD 1 : (2016) 3 ApexCourtJudgmen

Hindu Marriage Act, 1955 — Section 13(1)(ia)
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Supreme Court06 Oct 2016Disposed Of

Randhir @ Randhir Pal Vs State of Haryana

Supreme Court Of India · (2017) 170 AIC 109 : (2016) 4 Crimes 321 : (2017) 2 ECrC 236 : (2017) 1 HLT(Crl) 314 : (2017) 66 OrissaCriR 720 : (2017) 2 RCRCriminal 36 : (2017) 1 RecentApexJudgments(RAJ) 498 : (2017) 1 Scale 500

Penal Code, 1860 (IPC) - Section 302
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Supreme Court05 Oct 2016Disposed Of

Sheela Hirba Naik Gaunekar Vs Apollo Hospitals Ltd.

Supreme Court Of India · (2016) 3 ApexCourtJudgments(SC) 696 : (2017) 1 CivCC 115 : (2017) 1 CPJ 1 : (2017) 1 ICC 765 : (2016) 4 LawHeraldSC 3072 : (2016) 4 RCRCivil 879 : (2016) 6 RecentApexJudgments(RAJ) 62 : (2016) 10 Scale 18

Consumer Protection Act, 1986 — Section 12
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Supreme Court05 Oct 2016Disposed Of

Laljibhai Kadvabhai Savaliya Vs State of Gujarat

Supreme Court Of India · (2016) 168 AIC 242 : (2016) AIR(SCW) 4715 : (2016) AIRSC 4715 : (2017) 2 ALLMR 460 : (2017) 2 AndhLD 118 : (2017) 1 GLR 758 : (2017) 2 JCR 97 : (2016) 10 JT 149 : (2016) 6 RecentApexJudgments(RAJ) 79 : (2016) 9 Scale 649 : (2016) 9 SCC 791

Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 3(1), 7, 9
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Supreme Court05 Oct 2016Dismissed

Anurag Kumar Singh Vs State of Uttarakhand

Supreme Court Of India · (2016) 11 ADJ 2 : (2016) AIR(SCW) 4542 : (2016) AIRSC 4542 : (2017) AllSCR 789 : (2017) 1 ApexCourtJudgments(SC) 26 : (2017) 1 BLJud 19 : (2016) 151 FLR 826 : (2017) 1 JBCJ 297 : (2016) LIC 4547 : (2016) 4 RSJ 467 : (2016) 9 Scale 639 : (2016) 9 SCC 426 :

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Supreme Court05 Oct 2016Dismissed

Governing Body, L.P. Shahi College, Patna Vs Seema Mishra

Supreme Court Of India · (2016) 11 ADJ 2 : (2016) AIR(SCW) 4595 : (2016) AIRSC 4595 : (2017) AllSCR 793 : (2016) 3 ApexCourtJudgments(SC) 664 : (2016) 151 FLR 815 : (2016) 4 JLJR 431 : (2016) LIC 4550 : (2016) 4 LLN 70 : (2016) 4 PLJR 393 : (2016) 4 RSJ 511 : (2016) 9 Scale 644 :

Bihar College Service Commission Act, 1976 — Section 2(10)Bihar State Universities Act, 1976 — Section 57A
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Supreme Court04 Oct 2016Partly Allowed

Bhagwan Jagannath Markad Vs State of Maharashtra

Supreme Court Of India · (2016) 97 ACrC 410 : (2016) 167 AIC 231 : (2017) 2 AICLR 109 : (2016) AIR(SCW) 4531 : (2016) 3 AIRBomRCri 753 : (2016) 4 AIRJharR 704 : (2016) AIRSC 4531 : (2016) AllSCRCrl 1659 : (2017) 1 ALTCrl 169 : (2016) 2 AndhLDCriminal 834 : (2016) 4 BomCR(Cri) 662

Criminal Procedure Code, 1973 (CrPC) — Section 154, 377, 386Evidence Act, 1872 — Section 3, 3Penal Code, 1860 (IPC) — Section 148, 149, 302
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