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Supreme Court Of India judgments

59,848 judgments · page 595 of 2,993

Supreme Court30 Mar 2016Dismissed

Raghavendra Swamy Mutt Vs Uttaradi Mutt

Supreme Court Of India · (2016) 161 AIC 43 : (2016) 161 AIC 265 : (2016) AIR(SCW) 1589 : (2017) 1 AIRJharR 691 : (2016) 2 AirKarR 653 : (2016) AIRSC 1589 : (2016) AllSCR 1322 : (2016) 116 ALR 464 : (2016) 3 ALT 7 : (2016) 3 AndhLD 199 : (2016) 2 ApexCourtJudgments(SC) 118 : (2016

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 3, Order 39 Rule 3A, Order 41 Rule 11, Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 5(3), Order 42 Rule 1, Order 42 Rule 2, Section 100, Section 101, Section 96
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Supreme Court30 Mar 2016Disposed Of

Purple India Holdings Ltd. Vs Drilling and Offshore Pte. Ltd.

Supreme Court Of India · (2016) AIR(SCW) 1747 : (2016) 2 AIRJharR 616 : (2016) AIRSC 1747 : (2016) 4 ALLMR 972 : (2016) 2 ApexCourtJudgments(SC) 117 : (2016) 2 ArbiLR 153 : (2016) DNJ 326 : (2016) 3 HimLR 1463 : (2016) 3 JT 383 : (2016) 2 KCCR 155 : (2016) 3 RAJ 256 : (2016) 3 RC

Arbitration and Conciliation Act, 1996 - Section 11(6)
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Supreme Court30 Mar 2016Allowed

Savelife Foundation and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2016) 2 ACC 1 : (2016) 161 AIC 1 : (2016) AIR(SCW) 1617 : (2016) AIRSC 1617 : (2016) 4 ALLMR 941 : (2016) 3 AllWC 3043 : (2016) 116 ALR 545 : (2016) 3 AndhLD 206 : (2016) 2 ApexCourtJudgments(SC) 125 : (2016) 3 BCR 515 : (2016) DNJ 533 : (2016) 2 GCD 149

Civil Law (Miscellaneous Provisions) Act, 2011 - Section 51DConstitution of India, 1950 - Article 12, Article 14, Article 141, Article 142, Article 144, Article 21, Article 32Criminal Procedure Code, 1973 (CrPC) - Section 284, Section 296
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Supreme Court29 Mar 2016Disposed Of

Casio India Company Pvt. Ltd. Vs State of Haryana

Supreme Court Of India · (2016) AIR(SCW) 1690 : (2016) AIRSC 1690 : (2016) 3 JT 393 : (2016) 3 MLJ 748 : (2016) 2 RecentApexJudgments(RAJ) 649 : (2016) 3 Scale 441 : (2016) 6 SCC 209 : (2016) 93 UPTC 211

Central Sales Tax Act, 1956 - Section 5, Section 6(1), Section 6(1A), Section 6(1A)(1), Section 6(2), Section 8(2), Section 8(2A), Section 8(5)Haryana General Sales Tax Rules, 1975 - Rule 28, Rule 28A, Rule 28A(1), Rule 28A(2), Rule 28A(2)(4), Rule 28A(4), Rule 28A(4)(2), Rule 28A(6), Rule 28A(7)
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Supreme Court29 Mar 2016Dismissed

Jabal C. Lashkari and Others Vs Official Liquidator and Others

Supreme Court Of India · (2016) AIR(SCW) 1601 : (2016) 3 AIRBomR 477 : (2016) AIRSC 1601 : (2016) 3 ALLMR 917 : (2016) 3 ARC 672 : (2016) 2 BBCJ 26 : (2016) 196 CompCas 486 : (2016) 2 GCD 1615 : (2016) 1 GujLH 775 : (2016) 2 JBCJ 267 : (2016) 2 JCR 260 : (2016) 3 JT 406 : (2016)

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 11(2), Section 11(3), Section 12, Section 12(2), Section 12(3), Section 13, Section 13(1), Section 13(2), Section 15, Section 15(1), Section 18, Section 19Companies Act, 1956 - Section 525Karnataka Rent Act, 1999 - Section 21, Section 21(1)
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Supreme Court29 Mar 2016Dismissed

Gyaneshwar Shyamal Vs State of West Bengal

Supreme Court Of India · (2016) 94 ACrC 490 : (2016) 161 AIC 55 : (2016) AIR(SCW) 1585 : (2016) AIRSC 1585 : (2016) AllSCRCrl 677 : (2016) 1 AndhLDCriminal 793 : (2016) 2 ApexCourtJudgments(SC) 70 : (2016) 1 BBCJ 617 : (2016) 2 BLJud 158 : (2016) 2 CalLJ 37 : (2016) 2 CriCC 309 :

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302, Section 307, Section 324, Section 364
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Supreme Court29 Mar 2016Dismissed

Goa Foundation and Others Vs State of Goa and Others

Supreme Court Of India · (2016) 161 AIC 91 : (2016) AIR(SCW) 1653 : (2016) 3 AIRBomR 486 : (2017) 2 AIRJharR 502 : (2016) AIRSC 1653 : (2016) AllSCR 1002 : (2016) 116 ALR 493 : (2016) 3 BCR 747 : (2016) sup HimLR 3190 : (2016) 3 JT 428 : (2016) 4 MLJ 137 : (2016) 132 RD 149 : (20

Constitution of India, 1950 - Article 254, Article 254(1), Article 254(2), Article 32Goa, Daman and Diu Reorganisation Act, 1987 - Section 45Goa, Daman and Diu Town and Country Planning Act, 1974 - Section 13, Section 44(1), Section 49(1)
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Supreme Court29 Mar 2016Disposed Of

C.I.T.-4, Mumbai Vs Kotak Securities Ltd.

Supreme Court Of India · (2016) AIR(SCW) 1596 : (2016) 3 AIRBomR 278 : (2017) 1 AIRJharR 696 : (2016) AIRSC 1596 : (2016) 3 BCR 618 : (2016) 285 CurTR 63 : (2016) 383 ITR 1 : (2016) 3 JT 387 : (2016) 3 MLJ 758 : (2016) 3 Scale 493 : (2016) 11 SCC 424

Income Tax Act, 1961 - Section 194J, Section 200(1), Section 28, Section 30, Section 31, Section 32, Section 33, Section 34, Section 35, Section 36, Section 37, Section 38, Section 40, Section 9(1)
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Supreme Court29 Mar 2016Dismissed

Punjab & Sind Bank Vs Punjab Breeders Ltd. & Another

Supreme Court Of India · (2016) ACD 995 : (2016) 162 AIC 77 : (2016) AIR(SCW) 1899 : (2016) 2 AIRJharR 775 : (2016) AIRSC 1899 : (2016) AllSCR 1277 : (2016) 117 ALR 261 : (2016) 2 ApexCourtJudgments(SC) 74 : (2016) 3 BankJ 321 : (2016) 3 CalHCN 4 : (2016) 196 CompCas 7 : (2016) 2

Constitution of India, 1950 — Article 133
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