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Supreme Court Of India judgments

59,848 judgments · page 592 of 2,993

Supreme Court18 Apr 2016Dismissed

National Highways Authority of India Vs M/s JSC Centrodorstroy

Supreme Court Of India · (2016) 162 AIC 184 : (2016) AIR(SCW) 1965 : (2016) 2 AIRJharR 825 : (2016) AIRSC 1965 : (2016) 5 ALLMR 477 : (2016) 3 ApexCourtJudgments(SC) 360 : (2016) 3 ArbiLR 1 : (2016) 158 DRJ 21 : (2016) 3 HimLR 1451 : (2016) 3 JCR 76 : (2016) 4 JT 124 : (2016) 2 K

Arbitration and Conciliation Act, 1996 — Section 34
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Supreme Court18 Apr 2016Allowed

Medical Council of India Vs V.N. Public Health & Educational Trust & Ors.

Supreme Court Of India · (2016) 6 ADJ 5 : (2016) 162 AIC 174 : (2016) AIR(SCW) 1892 : (2016) 3 AIRJharR 287 : (2016) AIRSC 1892 : (2016) 3 ALLMR 955 : (2016) 2 ApexCourtJudgments(SC) 548 : (2016) 4 CalLT 53 : (2016) 121 CutLT 1144 : (2016) 3 JLJR 37 : (2016) 4 JT 135 : (2016) 2 L

Indian Medical Council Act, 1956 — Section 10A
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Supreme Court13 Apr 2016Allowed

Rishabh Chand Jain & Another Vs Ginesh Chandra Jain

Supreme Court Of India · (2016) 163 AIC 123 : (2016) 164 AIC 237 : (2016) AIR(SCW) 2143 : (2017) 1 AIRJharR 20 : (2016) AIRSC 2143 : (2016) AllSCR 1044 : (2016) 117 ALR 447 : (2016) 118 ALR 470 : (2016) 3 ALT 56 : (2016) 4 AndhLD 71 : (2016) 2 ApexCourtJudgments(SC) 242 : (2016)

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 1, Order 41 Rule 2, Order 7 Rule 11, 2(2)
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Supreme Court13 Apr 2016Allowed

Raj Kumar Vs Director of Education & Ors.

Supreme Court Of India · (2016) 9 ADJ 9 : (2016) AIR(SCW) 1855 : (2016) AIRSC 1855 : (2016) AllSCR 1048 : (2016) 2 ApexCourtJudgments(SC) 351 : (2016) 2 BBCJ 176 : (2016) 2 CLR 353 : (2016) 229 DLT 66 : (2016) 158 DRJ 1 : (2016) 149 FLR 941 : (2016) 3 JBCJ 95 : (2016) 3 JLJR 146

Delhi School Education Act, 1973 — Section 10, 2(h), 8(2)Industrial Disputes (Central) Rules, 1957 — Rule 76Industrial Disputes Act, 1947 — Section 2(s), 25F(a), 25F(b), 25F(c)
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Supreme Court13 Apr 2016Disposed Of

Pallav Sheth Vs Canara Bank

Supreme Court Of India · (2016) 96 ACrC 310 : (2016) 162 AIC 188 : (2016) AIR(SCW) 1883 : (2016) 2 AIRBomRCri 196 : (2016) 3 AIRJharR 279 : (2016) AIRSC 1883 : (2016) AllSCRCrl 705 : (2016) 1 AndhLDCriminal 910 : (2016) 2 BLJud 207 : (2016) 2 BomCR(Cri) 593 : (2016) CriLJ 2337 :

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 409
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Supreme Court13 Apr 2016Dismissed

Eveready Industries India Ltd. Vs State of Karnataka

Supreme Court Of India · (2016) AIR(SCW) 1850 : (2016) 2 AirKarR 664 : (2016) AIRSC 1850 : (2016) 4 JT 78 : (2016) 2 KCCR 125 : (2016) 3 RecentApexJudgments(RAJ) 205 : (2016) 4 Scale 113 : (2016) 12 SCC 551 : (2016) 93 UPTC 231

Karnataka Tax on Entry of Goods Act, 1979 — Section 15A
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Supreme Court13 Apr 2016Disposed Of

Sheikh Sintha Madhar @ Jaffer @ Sintha Etc. Vs State Rep. By Inspector of Police

Supreme Court Of India · (2016) 94 ACrC 968 : (2016) 162 AIC 197 : (2016) 3 AICLR 147 : (2016) AIR(SCW) 1844 : (2016) AIRSC 1844 : (2016) AllSCRCrl 695 : (2016) 1 AndhLDCriminal 903 : (2016) 2 ApexCourtJudgments(SC) 275 : (2016) 2 BLJud 190 : (2016) 2 BomCR(Cri) 665 : (2016) 2 Ca

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 120A, 302
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Supreme Court13 Apr 2016Allowed

T. Kocha Vs State of Kerala & Ors.

Supreme Court Of India · (2016) 6 ADJ 12 : (2016) AIR(SCW) 1801 : (2016) 2 AIRJharR 634 : (2016) AIRSC 1801 : (2016) AllSCR 1639 : (2016) 3 AllWC 2372 : (2016) 4 ALT 48 : (2016) 149 FLR 603 : (2016) 3 JCR 44 : (2016) 4 JT 106 : (2016) 2 KCCR 130 : (2016) 2 KerLJ 576 : (2016) 2 KH

Constitution of India, 1950 — Article 341, 366(24)
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Supreme Court12 Apr 2016Allowed

Kedar Mishra Vs State of Bihar & Ors.

Supreme Court Of India · (2016) 162 AIC 96 : (2016) AIR(SCW) 2110 : (2016) AIRSC 2110 : (2016) 4 ALLMR 963 : (2016) 117 ALR 263 : (2016) 3 ApexCourtJudgments(SC) 8 : (2016) 2 BBCJ 618 : (2016) 3 CalHCN 90 : (2016) 4 JCR 141 : (2016) 2 JLJR 468 : (2016) 4 JT 403 : (2016) 2 LawHera

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Supreme Court12 Apr 2016Disposed Of

Sau. Jayashri Bhaskar Gosavi Vs Vishwanath Krishnath Panke & Ors.

Supreme Court Of India · (2016) 162 AIC 195 : (2016) 4 ALLMR 984 : (2016) 2 BBCJ 161 : (2016) 3 BCR 789 : (2016) 3 BLJud 1 : (2016) 3 JBCJ 159 : (2016) 4 JT 179 : (2016) 2 KerLJ 780 : (2016) 2 KHC 862 : (2016) 4 Scale 169 : (2016) 13 SCC 312 : (2016) 2 WLN 67

Constitution of India, 1950 — Article 133
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Supreme Court12 Apr 2016Allowed

Amanullah and Anr. Vs State of Bihar and Ors.

Supreme Court Of India · (2016) 162 AIC 129 : (2016) 3 AICLR 17 : (2016) AIR(SCW) 1871 : (2016) 3 AIRJharR 269 : (2016) AIRSC 1871 : (2016) AllSCRCrl 763 : (2016) 1 AndhLDCriminal 943 : (2016) 2 ApexCourtJudgments(SC) 187 : (2016) 2 BLJud 165 : (2016) 2 BomCR(Cri) 653 : (2017) 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 378, 482Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 Apr 2016Disposed Of

Prahlad Dubey & Ors. Etc. Vs State of Bihar

Supreme Court Of India · (2016) 162 AIC 46 : (2016) 116 ALR 904 : (2016) 3 ApexCourtJudgments(SC) 348 : (2016) 5 JT 500 : (2016) 4 LawHeraldSC 2895 : (2016) 3 RCRCivil 947 : (2016) 132 RD 516 : (2016) 4 RecentApexJudgments(RAJ) 539 : (2016) 4 Scale 326 : (2016) 13 SCC 394

Land Acquisition Act, 1894 — Section 18
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