Supreme Court08 Sept 2016Partly Allowed

Rajesh Vs State Of Madhya Pradesh

Supreme Court Of India · (2017) AIR(SCW) 532 : (2017) AIRSC 532 : (2017) 3 RCRCriminal 322 : (2016) 8 Scale 687 : (2017) 4 SCC 386 : (2017) 2 SCCCri 365

Penal Code, 1860 (IPC) - Section 302, 376(2)(f), 377
Supreme Court07 Sept 2016Disposed Of

Youth Bar Association of India Vs Union of India

Supreme Court Of India · (2016) 4 AICLR 949 : (2016) AIR(SCW) 4136 : (2016) 3 AIRBomRCri 480 : (2016) 4 AIRJharR 438 : (2016) AIRSC 4136 : (2016) ALLMRCri 4957 : (2016) 2 AndhLDCriminal 892 : (2016) 3 ApexCourtJudgments(SC) 512 : (2016) 4 CalCriLR 513 : (2016) 4 CriCC 290 : (2017

Criminal Procedure Code, 1973 (CrPC) - Section 154, 207
Supreme Court07 Sept 2016Dismissed

Girish Raghunath Mehta Vs Inspector of Customs

Supreme Court Of India · (2016) 96 ACrC 966 : (2016) 166 AIC 124 : (2016) AIR(SCW) 4317 : (2016) 3 AIRBomRCri 641 : (2016) AIRSC 4317 : (2016) ALLMRCri 4472 : (2017) 1 ALTCrl 89 : (2016) 2 AndhLDCriminal 815 : (2016) CriLJ 5075 : (2016) CriLR 1118 : (2016) 3 Crimes 410 : (2017) s

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18, 42, 43, 67
Supreme Court06 Sept 2016Disposed Of

Dhariwal Industries Ltd. Vs Kishore Wadhwani

Supreme Court Of India · (2016) 4 AICLR 646 : (2016) AIR(SCW) 4369 : (2016) 3 AIRBomRCri 644 : (2016) AIRSC 4369 : (2016) ALLMRCri 4481 : (2016) 3 ALTCrl 191 : (2016) 2 AndhLDCriminal 901 : (2017) 1 CalCriLR 35 : (2017) 1 CriCC 379 : (2016) CriLJ 5078 : (2016) CriLR 1036 : (2016)

Criminal Procedure Code, 1973 (CrPC) - Section 301, 302
Supreme Court06 Sept 2016Allowed

Ludovico Sagrado Goveia Vs Cirila Rosa Maria Pinto

Supreme Court Of India · (2016) 166 AIC 111 : (2016) AIR(SCW) 4248 : (2016) 6 AIRBomR 194 : (2016) AIRSC 4248 : (2017) 1 ALLMR 457 : (2016) 5 AllWC 5124 : (2016) 118 ALR 864 : (2016) 6 AndhLD 78 : (2016) DNJ 741 : (2016) 3 GCD 2242 : (2016) 9 JT 26 : (2016) 4 KCCR 543 : (2017) 1

Multi-State Cooperative Societies Act, 1984 - Section 76Multi-State Cooperative Societies Act, 2002 - Section 126(6)
Supreme Court06 Sept 2016Dismissed

L. Narayana Swamy Vs State of Karnataka

Supreme Court Of India · (2016) 96 ACrC 990 : (2016) 166 AIC 1 : (2016) 4 AICLR 551 : (2016) AIR(SCW) 4125 : (2016) 4 AIRJharR 429 : (2016) 4 AirKarR 827 : (2016) AIRSC 4125 : (2016) AllSCRCrl 1502 : (2016) 3 ALTCrl 234 : (2016) 2 AndhLDCriminal 738 : (2016) 3 BBCJ 498 : (2016) 4

Constitution Of India, 1950 — Article 309, 311Prevention Of Corruption Act, 1947 — Section 5, 6, 6(1), 7, 10, 11, 13(1)(d), 13(2), 15, 19, 19(1), 19(1)(a)Indian Penal Code, 1860 — Section 34, 120(b), 161, 163, 164, 165, 427, 447, 506
Supreme Court05 Sept 2016Allowed

Prabhu Chawla Vs State of Rajasthan

Supreme Court Of India · (2016) 97 ACrC 936 : (2016) 167 AIC 125 : (2016) 4 AICLR 562 : (2016) AIR(SCW) 4245 : (2016) AIRSC 4245 : (2016) AllSCRCrl 1526 : (2016) 2 AndhLDCriminal 882 : (2016) 3 ApexCourtJudgments(SC) 479 : (2016) 3 BBCJ 495 : (2016) 4 BLJud 87 : (2016) 4 BomCR(Cr

Criminal Procedure Code, 1973 (CrPC) - Section 397, 482Penal Code, 1860 (IPC) - Section 228A
Supreme Court05 Sept 2016Disposed Of

Common Cause Vs Union of India

Supreme Court Of India · (2016) 4 RCRCriminal 768 : (2016) 6 RecentApexJudgments(RAJ) 133 : (2016) 8 Scale 601 : (2016) 15 SCC 269

Penal Code, 1860 (IPC) - Section 24A