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Supreme Court Of India judgments

59,848 judgments · page 606 of 2,993

Supreme Court12 Feb 2016Partly Allowed

U.P.S.R.T.C. Vs Mamta and Others

Supreme Court Of India · (2016) AAC 855 : (2016) 1 ACC 707 : (2016) ACJ 699 : (2016) 161 AIC 134 : (2016) AIR(SCW) 948 : (2016) AIRSC 948 : (2016) 2 AllLJ 645 : (2016) AllSCR 802 : (2016) 116 ALR 562 : (2016) 2 AndhLD 136 : (2016) 1 ApexCourtJudgments(SC) 683 : (2016) 1 BBCJ 610

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4(2), Order 41 Rule 31, Section 96Motor Vehicles Act, 1988 - Section 140, Section 166, Section 173
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Supreme Court12 Feb 2016Dismissed

Pepsico India Holding P. Ltd. and Others Vs Grocery Market and Shops Board and Others

Supreme Court Of India · (2016) AIR(SCW) 841 : (2016) 2 AIRBomR 521 : (2016) AIRSC 841 : (2016) 3 ALLMR 412 : (2016) 3 AllWC 2277 : (2016) 1 CLR 855 : (2016) 150 FLR 129 : (2016) 2 JT 217 : (2016) LIC 1221 : (2016) 2 LLJ 185 : (2016) 2 LLN 304 : (2016) 2 RecentApexJudgments(RAJ)

Bombay General Clauses Act, 1904 - Section 24, Section 24(1)Constitution of India, 1950 - Article 226, Article 254Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 - Section 1(4A), Section 13, Section 14, Section 2(11), Section 2(12), Section 2(3), Section 2(4), Section 2(7), Section 3, Section 3(1), Section 4, Section 4(1), Section 5, Section 6
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Supreme Court12 Feb 2016Dismissed

State of Maharashtra Vs Syed Umar Sayed Abbas and Others

Supreme Court Of India · (2016) 94 ACrC 24 : (2016) 160 AIC 101 : (2016) 2 AICLR 156 : (2016) AIR(SCW) 863 : (2016) 1 AIRBomRCri 748 : (2016) AIRSC 863 : (2016) ALLMRCri 1345 : (2016) 4 CalCriLR 1 : (2016) 2 CriCC 119 : (2016) CriLJ 1445 : (2016) CriLR 264 : (2016) 1 Crimes 231 :

Arms Act, 1959 - Section 25, Section 27, Section 29Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 307, Section 34
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Supreme Court11 Feb 2016Dismissed

Tekan Vs State of Madhya Pradesh (Now Chhattisgarh)

Supreme Court Of India · (2016) 93 ACrC 941 : (2016) 160 AIC 184 : (2016) AIR(SCW) 817 : (2016) 1 AIRBomRCri 742 : (2016) AIRSC 817 : (2016) AllSCRCrl 415 : (2016) 2 ALTCrl 36 : (2016) 1 ApexCourtJudgments(SC) 653 : (2016) 1 BBCJ 317 : (2016) 2 BLJud 27 : (2016) 4 CalCriLR 53 : (

Criminal Procedure Code, 1973 (CrPC) - Section 357, Section 357APenal Code, 1860 (IPC) - Section 376
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Supreme Court11 Feb 2016Disposed Of

Mukund Dewangan Vs Oriental Insurance Co. Ltd.

Supreme Court Of India · (2016) ACJ 1008 : (2016) 160 AIC 16 : (2016) 116 ALR 20 : (2016) 2 BBCJ 623 : (2016) 2 ConLT 2 : (2016) DNJ 174 : (2016) 4 JKJ 64 : (2016) 2 JT 174 : (2016) 1 LAR 227 : (2016) 2 PLR 801 : (2016) 5 RCRCivil 34 : (2016) 2 RecentApexJudgments(RAJ) 197 : (201

Central Motor Vehicles Rules, 1989 - Rule 11(2), Rule 126, Rule 126A, Rule 14, Rule 14(1), Rule 15, Rule 16, Rule 16(1), Rule 17, Rule 17(1), Rule 3, Rule 31, Rule 32, Rule 34, Rule 34(2), Rule 6, Rule 75, Rule 8, Rule 81Motor Vehicles (Amendment) Act, 1994 - Section 10, Section 10(1), Section 10(2)Motor Vehicles Act, 1988 - Section 10, Section 10(1), Section 10(2), Section 110, Section 12, Section 12(1), Section 14(2), Section 145, Section 147(3), Section 149, Section 149(2), Section 149(4), Section 149(5), Section 149(7), Section 163A, Section 165, Section 166, Section 168, Section 168(3), Section 168(4), Section 168(5), Section 174, Section 18, Section 2, Section 2(10), Section 2(11), Section 2(14), Section 2(15), Section 2(16), Section 2(17), Section 2(21), Section 2(23), Section 2(24), Section 2(26), Section 2(28), Section 2(29), Section 2(33), Section 2(35), Section 2(41), Section 2(44), Section 2(47), Section 2(48), Section 27, Section 3, Section 3(2), Section 4(3), Section 41, Section 41(4), Section 66, Section 75(1), Section 75(2), Section 8(3), Section 84, Section 9, Section 9(1), Section 9(3), Section 9(4), Section 94, Section 96, Section 96(1), Section 96(2)
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Supreme Court11 Feb 2016Disposed Of

Vatsala Srinivasan Vs Shyamala Raghunathan

Supreme Court Of India · (2016) 163 AIC 118 : (2016) 117 ALR 440 : (2016) 3 ApexCourtJudgments(SC) 76 : (2016) 3 HLR 341 : (2016) 4 ICC 364 : (2016) 5 JT 495 : (2016) 4 LawHerald 3006 : (2016) 3 LawHeraldSC 2376 : (2016) 3 RCRCivil 750 : (2016) 132 RD 611 : (2016) 4 RecentApexJud

Succession Act, 1925 — Section 232
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Supreme Court10 Feb 2016Disposed Of

Ghanshyam and Others Vs State of M.P. and Others

Supreme Court Of India · (2016) 3 JT 69 : (2016) 9 Scale 383 : (2016) 13 SCC 404

Land Acquisition Act, 1894 - Section 48, Section 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
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Supreme Court10 Feb 2016Partly Allowed

Hamant Yashwant Dhage Vs State of Maharashtra and Others

Supreme Court Of India · (2016) 94 ACrC 494 : (2016) 161 AIC 246 : (2016) 2 AICLR 412 : (2016) AIR(SCW) 814 : (2016) 1 AIRBomRCri 708 : (2016) AIRSC 814 : (2016) ALLMRCri 1360 : (2016) AllSCRCrl 493 : (2016) 1 ApexCourtJudgments(SC) 773 : (2016) 1 BBCJ 334 : (2016) 3 CalCriLR 273

Civil Procedure Code, 1908 (CPC) - Section 156, Section 156(3)
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Supreme Court09 Feb 2016Disposed Of

Bharamappa Gogi Vs Praveen Murthy and Others

Supreme Court Of India · (2016) 93 ACrC 479 : (2016) 97 ACrC 404 : (2016) 159 AIC 12 : (2016) 167 AIC 135 : (2016) 2 AICLR 1 : (2016) AIR(SCW) 791 : (2016) 1 AIRBomRCri 706 : (2016) 2 AIRJharR 411 : (2016) AIRSC 791 : (2016) AllSCRCrl 434 : (2016) 1 AndhLDCriminal 694 : (2016) 2

Civil Procedure Code, 1908 (CPC) - Section 386, Section 401Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 34, Section 380, Section 390, Section 392, Section 394, Section 397, Section 457
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