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Supreme Court Of India judgments

59,848 judgments · page 578 of 2,993

Supreme Court15 Jul 2016Dismissed

Securities and Exchange Board of India Vs Gaurav Varshney & Another

Supreme Court Of India · (2016) AllSCRCrl 1564 : (2016) 198 CompCas 86 : (2016) 3 CompLJ 321 : (2016) 3 Crimes 240 : (2016) 8 JT 287 : (2017) 1 MLJCriminal 170 : (2016) RajCriC 622 : (2016) 7 Scale 4 : (2016) 14 SCC 430 : (2016) 2 SCCriR 1023 : (2016) 137 SCL 35

Army Rules, 1954 — Rule 34Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 11(2)(C), 12(1B), 21, 24, 24(1), 26, 27, 30, 30(2), 32, 118Code Of Criminal Procedure, 1973 — Section 200, 201, 202, 203, 204, 251, 460, 461, 462, 463, 464, 465, 465(1), 465(2), 466, 468, 468(2)(d), 482
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Supreme Court15 Jul 2016Disposed Of

Meera Mydeen Etc. Etc. Vs State of Tamil Nadu

Supreme Court Of India · (2016) 96 ACrC 480 : (2016) 165 AIC 105 : (2016) AIR(SCW) 3759 : (2016) AIRSC 3759 : (2016) ALLMRCri 3587 : (2017) 2 ALTCrl 102 : (2016) 2 AndhLDCriminal 943 : (2016) 3 ApexCourtJudgments(SC) 48 : (2016) 3 BBCJ 113 : (2017) CriLJ 1569 : (2016) CriLR 790 :

Penal Code, 1860 (IPC) - Section 302
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Supreme Court15 Jul 2016Dismissed

Veerendra Kr. Gautam and others Vs Karuna Nidhan Upadhyay and others

Supreme Court Of India · (2016) AIR(SCW) 3373 : (2016) AIRSC 3373 : (2016) 5 AllLJ 617 : (2016) AllSCR 1519 : (2016) 118 ALR 344 : (2016) 3 ApexCourtJudgments(SC) 143 : (2016) 3 GujLH 263 : (2016) 7 JT 367 : (2016) 4 KCCR 447 : (2016) 6 MLJ 686 : (2016) 7 Scale 82 : (2016) 14 SCC

Penal Code, 1860 (IPC) - Section 147, 148, 149, 302Uttar Pradesh State Universities Act, 1973 - Section 50
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Supreme Court14 Jul 2016Partly Allowed

Illathody Beeran Vs State of Kerala & Anr.

Supreme Court Of India · (2017) CriLJ 730 : (2016) 4 Crimes 353 : (2017) 2 RCRCriminal 463 : (2017) 2 RecentApexJudgments(RAJ) 620 : (2016) 7 Scale 294 : (2016) 14 SCC 286

Penal Code, 1860 (IPC) - Section 307
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Supreme Court13 Jul 2016Allowed

M/s. Wexford Financial Inc. Panama Vs Bharat Heavy Electricals Ltd.

Supreme Court Of India · (2016) AIR(SCW) 3447 : (2016) 3 AIRJharR 720 : (2016) AIRSC 3447 : (2016) 5 ALLMR 472 : (2017) 1 AndhLD 28 : (2016) 3 ApexCourtJudgments(SC) 191 : (2016) 4 ArbiLR 156 : (2016) 5 BCR 555 : (2017) 1 CivilLJ 864 : (2016) 4 CompLJ 1 : (2016) DNJ 662 : (2016)

Arbitration and Conciliation Act, 1996 - Section 11(12), 11(5)
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Supreme Court13 Jul 2016Disposed Of

Nabam Rebia and Bamang Felix Vs Deputy Speaker and others

Supreme Court Of India · (2016) 3 BBCJ 219 : (2016) 5 GauLT 1 : (2016) 7 JT 64 : (2016) 3 KLT 77 : (2016) 3 RCRCivil 838 : (2016) 4 RecentApexJudgments(RAJ) 244 : (2016) 6 Scale 506 : (2016) 8 SCC 1

Constitution of India, 1950 - Article 102(2), 153, 154, 158, 161, 163, 163 (2), 163(1)(2), 163(2), 166, 168, 174, 174(1), 175, 176, 179, 179(1), 179(2), 179(c), 191(2), 226, 356, 85
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