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59,848 judgments · page 596 of 2,993

Supreme Court28 Mar 2016Allowed

Sahyadri Co-operative Credit Society Ltd. Vs The State of Maharashtra and Others

Supreme Court Of India · (2016) AIR(SCW) 1580 : (2016) 3 AIRBomR 274 : (2016) AIRSC 1580 : (2016) 3 ALLMR 481 : (2016) 3 AllWC 3038 : (2016) 2 ApexCourtJudgments(SC) 408 : (2016) 3 BCR 547 : (2016) 3 CivCC 481 : (2016) DNJ 328 : (2016) 3 HimLR 1475 : (2016) 3 JT 353 : (2016) 2 KC

Maharashtra Land Revenue Code, 1966 - Section 218, Section 218(1)
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Supreme Court28 Mar 2016Allowed

D. Sudhakar Vs State of A.P. and Others

Supreme Court Of India · (2016) 4 ADJ 28 : (2016) 149 FLR 746 : (2016) 2 JCR 257 : (2016) 3 JT 348 : (2016) 2 LawHeraldSC 988 : (2016) 4 RSJ 376 : (2016) 3 Scale 423 : (2016) 12 SCC 370 : (2017) 1 SCCLS 406 : (2016) 2 SCT 349 : (2016) 3 SLR 738

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 33;
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Supreme Court18 Mar 2016Allowed

Andhra Pradesh State Council of Higher Education Vs Union of India (UOI) and Others

Supreme Court Of India · (2016) 4 ADJ 31 : (2016) AIR(SCW) 1566 : (2016) AIRSC 1566 : (2017) 3 ALLMR 470 : (2016) 3 AllWC 2192 : (2016) 3 ALT 26 : (2016) 3 AndhLD 98 : (2016) 3 JT 251 : (2016) 3 MLJ 135 : (2016) 3 Scale 393 : (2016) 6 SCC 635 : (2016) 2 SCT 323 : (2016) 6 SLR 214

Andhra Pradesh Reorganisation Act, 2014 - Section 101, Section 2, Section 47, Section 48, Section 49, Section 5, Section 50, Section 51, Section 52, Section 52(4), Section 53, Section 54, Section 55, Section 56, Section 57, Section 58, Section 59, Section 60, Section 61, Section 62, Section 63, Section 64, Section 65, Section 66, Section 67, Section 75, Section 75(1)Andhra Pradesh State Council of Higher Education Act, 1988 - Section 3Constitution of India, 1950 - Article 1, Article 2, Article 245, Article 246, Article 246(2), Article 246(3), Article 247, Article 248, Article 249, Article 250, Article 251, Article 252, Article 253, Article 254, Article 3, Article 4
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Supreme Court18 Mar 2016Disposed Of

Joint Secretary, Political Department, Government of Meghalaya, Main Secretariat, Shillong Vs High Court of Meghalaya through its Registrar, Shillong

Supreme Court Of India · (2016) 4 ADJ 29 : (2016) 161 AIC 12 : (2016) AIR(SCW) 1467 : (2016) AIRSC 1467 : (2016) AllSCR 934 : (2016) 3 AllWC 2209 : (2016) 2 JLJR 379 : (2016) 3 JT 203 : (2016) 2 KCCR 182 : (2016) 2 KLT 33 : (2016) 3 MLJ 42 : (2016) 3 PLJR 28 : (2016) 2 RecentApex

Constitution of India, 1950 - Article 14, Article 16, Article 21, Article 226Meghalaya Lokayukta Act, 2014 - Section 14, Section 3, Section 3(2), Section 3(3), Section 4Prevention of Food Adulteration Rules, 1955 - Rule 5
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Supreme Court18 Mar 2016Disposed Of

Moser Baer Photo Voltaic Ltd. Vs Photon Energy Systems Ltd. and Others

Supreme Court Of India · (2017) ACD 73 : (2016) 94 ACrC 498 : (2016) 161 AIC 254 : (2016) 4 AICLR 830 : (2016) AIR(SCW) 4555 : (2016) AIRSC 4555 : (2017) AllSCRCrl 522 : (2017) 1 AndhLDCriminal 16 : (2016) 2 BC 503 : (2016) 3 CivCC 354 : (2016) CriLR 334 : (2016) 2 Crimes 12 : (2

Civil Procedure Code, 1908 (CPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141, Section 142
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Supreme Court18 Mar 2016Partly Allowed

Pareshbhai Annabhai Sonvane Vs State of Gujarat and Others

Supreme Court Of India · (2016) 94 ACrC 500 : (2016) 161 AIC 251 : (2016) 3 AICLR 538 : (2016) AIR(SCW) 1432 : (2017) 1 AIRJharR 678 : (2016) AIRSC 1432 : (2016) AllSCRCrl 606 : (2016) 2 CriCC 661 : (2016) CriLJ 2076 : (2016) CriLR 336 : (2016) 2 Crimes 6 : (2016) sup2 CutLTCrimi

Civil Procedure Code, 1908 (CPC) - Section 377Penal Code, 1860 (IPC) - Section 395, Section 397, Section 504
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Supreme Court18 Mar 2016Disposed Of

Paul Kuriakose Vs The Excise Inspector and Others

Supreme Court Of India · (2016) AIR(SCW) 1564 : (2016) AIRSC 1564 : (2016) AllSCRCrl 609 : (2016) CriLR 333 : (2016) sup HimLR 3183 : (2016) 3 JT 200 : (2016) 3 Scale 358 : (2016) 11 SCC 214 : (2017) 1 SCCCri 288 : (2016) 1 SCCriR 546

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