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Supreme Court Of India judgments

59,848 judgments · page 603 of 2,993

Supreme Court23 Feb 2016Allowed

Hina Vs Union of India (UOI) and Others

Supreme Court Of India · (2016) 161 AIC 124 : (2016) AIR(SCW) 1207 : (2016) 2 AIRJharR 141 : (2016) AIRSC 1207 : (2016) 5 ALLMR 441 : (2016) 3 AllWC 2506 : (2016) 116 ALR 504 : (2016) 1 ApexCourtJudgments(SC) 783 : (2016) 3 BCR 441 : (2016) 121 CutLT 601 : (2016) DNJ 253 : (2016)

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Supreme Court23 Feb 2016Dismissed

Securities and Exchange Board of India Vs Kishore R. Ajmera

Supreme Court Of India · (2016) AIR(SCW) 1079 : (2016) AIRSC 1079 : (2016) AllSCR 764 : (2016) 2 BCR 713 : (2016) 196 CompCas 181 : (2016) 3 CompLJ 198 : (2016) 2 JT 530 : (2016) 2 RecentApexJudgments(RAJ) 114 : (2016) 2 Scale 511 : (2016) 6 SCC 368 : (2016) 134 SCL 481 : (2016)

Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 1995 - Regulation 4, Regulation 4(1), Regulation 4(2)Securities and Exchange Board of India (Procedure for Holding Enquiry by Enquiry Officer and Imposing Penalty) Regulations, 2002 - Regulation 13(4)Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices relating to Securities Markets) Regulations, 2003 - Regulation 12, Regulation 3, Regulation 4, Regulation 9
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Supreme Court23 Feb 2016Allowed

Hemant Vimalnath Narichania and Others Vs Anand Darshan C.H.S. Ltd. and Others

Supreme Court Of India · (2016) AIR(SCW) 1103 : (2016) 2 AIRBomR 712 : (2016) AIRSC 1103 : (2016) 2 ALLMR 981 : (2016) 2 BCR 534 : (2016) 2 JT 408 : (2016) 6 MhLJ 40 : (2016) 2 RecentApexJudgments(RAJ) 382 : (2016) 2 Scale 618 : (2016) 6 SCC 142

Maharashtra Co-operative Societies Act, 1960 - Section 17(1), Section 17(2), Section 17(3), Section 17(4), Section 18, Section 18(1), Section 18(2), Section 18(I), Section 21, Section 9(1)Maharashtra Co-operative Societies Rules, 1961 - Rule 16(7), Rule 17, Rule 17(1), Rule 17(2)
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Supreme Court22 Feb 2016Dismissed

Sayyed Ratanbhai Sayeed and Others Vs Shirdi Nagar Panchayat and Others

Supreme Court Of India · (2016) AIR(SCW) 1042 : (2016) 2 AIRBomR 613 : (2017) 2 AIRJharR 678 : (2016) AIRSC 1042 : (2016) 6 ALLMR 414 : (2016) 2 BCR 758 : (2016) 2 JT 377 : (2016) 2 MLJ 590 : (2016) 2 RecentApexJudgments(RAJ) 298 : (2016) 2 RJ 941 : (2016) 2 Scale 486 : (2016) 4

Bombay Highways Act, 1955 - Section 2, Section 3, Section 7, Section 73, Section 9Constitution of India, 1950 - Article 136, Article 14, Article 19, Article 21, Article 243Q, Article 300AMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 1(3), Section 179, Section 180, Section 187, Section 189, Section 2(20), Section 2(24), Section 2(25A), Section 2(42), Section 2(47A), Section 2(6), Section 3(2), Section 341A, Section 341D, Section 349, Section 40, Section 49, Section 7, Section 8
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Supreme Court22 Feb 2016Dismissed

Collector of Land Acquisition and Others Vs Andaman Timber Industries and Others

Supreme Court Of India · (2016) 161 AIC 147 : (2016) AIR(SCW) 1025 : (2016) AIRSC 1025 : (2016) AllSCR 918 : (2016) 116 ALR 475 : (2016) 2 BCR 735 : (2016) 3 JT 214 : (2016) 1 LawHeraldSC 507 : (2016) 2 RCRCivil 212 : (2016) 132 RD 115 : (2016) 2 RecentApexJudgments(RAJ) 104 : (2

Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 - Section 141, Section 142, Section 143, Section 144, Section 145, Section 146, Section 161, Section 162, Section 164, Section 38Companies Act, 1956 - Section 549ADisplaced Persons (Compensation and Rehabilitation) Act, 1954 - Section 12
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Supreme Court22 Feb 2016Allowed

Shaji K. Joseph Vs V. Viswanath and Others

Supreme Court Of India · (2016) 161 AIC 154 : (2016) AIR(SCW) 1094 : (2016) AIRSC 1094 : (2016) AllSCR 821 : (2016) 3 AllWC 2718 : (2016) 117 ALR 5 : (2016) 2 ApexCourtJudgments(SC) 296 : (2016) 2 BBCJ 17 : (2017) 1 BBCJ 218 : (2016) 3 BCR 322 : (2016) 121 CutLT 715 : (2016) DNJ

Dental Council (Election) Regulations, 1952 - Regulation 20, Regulation 3(1)Dentists Act, 1948 - Section 3, Section 5
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Supreme Court19 Feb 2016Disposed Of

Kathuria Public Schools and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2016) AIR(SCW) 1664 : (2016) AIRSC 1664 : (2016) 3 AndhLD 175 : (2016) 2 ApexCourtJudgments(SC) 468 : (2016) DNJ 251 : (2016) 3 HimLR 1725 : (2016) 2 JCR 172 : (2016) 2 JT 307 : (2016) 3 KCCR 2209 : (2016) 2 Scale 466 : (2016) 4 SCC 732

Land Acquisition Act, 1894 - Section 4, Section 6
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Supreme Court18 Feb 2016Disposed Of

A.K. Saxena Vs State Bank of Patiala and Others

Supreme Court Of India · (2016) 9 ADJ 9 : (2016) AIR(SCW) 1208 : (2016) 2 AIRJharR 142 : (2016) AIRSC 1208 : (2016) AllSCR 1675 : (2016) 2 ApexCourtJudgments(SC) 159 : (2016) 2 CLR 384 : (2016) 149 FLR 143 : (2016) 3 JT 91 : (2016) LabLR 485 : (2016) LIC 2046 : (2016) 4 RLW 2781

Industrial Disputes Act, 1947 - Section 17B
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Supreme Court18 Feb 2016Disposed Of

Delhi Devt. Authority Vs Prithi Pal Singh and Others

Supreme Court Of India · (2016) 161 AIC 119 : (2016) AllSCR 887 : (2016) 116 ALR 482 : (2016) 1 ApexCourtJudgments(SC) 745 : (2016) 3 HimLR 1714 : (2016) 2 JCR 185 : (2016) 2 JT 313 : (2016) 2 LawHeraldSC 1627 : (2016) 2 RCRCivil 458 : (2016) 132 RD 140 : (2016) 2 RecentApexJudgm

Constitution of India, 1950 - Article 142Land Acquisition Act, 1894 - Section 48
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