Supreme Court28 Jan 2016Allowed

Vipinchandra Vadilal Bavishi and Others Vs State of Gujarat and Others

Supreme Court Of India · (2016) 160 AIC 223 : (2016) AIR(SCW) 626 : (2016) 2 AIRJharR 344 : (2016) AIRSC 626 : (2016) AllSCR 1165 : (2016) 2 AllWC 1543 : (2016) 116 ALR 12 : (2016) 3 AndhLD 143 : (2016) 1 BBCJ 323 : (2016) 2 CalHCN 183 : (2016) 1 CalLJ 192 : (2016) 3 CalLT 66 : (

Constitution of India, 1950 - Article 136General Clauses Act, 1897 - Section 21Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, Section 10(1), Section 10(3), Section 10(5), Section 10(6), Section 11, Section 11(5), Section 11(6), Section 45, Section 6, Section 8, Section 9
Supreme Court28 Jan 2016Allowed

Bihar State Electricity Board and Others Vs Bhola Ram Steel Pvt. Ltd. and Others

Supreme Court Of India · (2016) 160 AIC 267 : (2016) AIR(SCW) 660 : (2016) 2 AIRJharR 371 : (2016) AIRSC 660 : (2016) AllSCR 435 : (2016) 2 AllWC 2024 : (2016) 1 ApexCourtJudgments(SC) 614 : (2016) 1 BBCJ 302 : (2016) 2 BLJud 1 : (2016) 3 CalHCN 197 : (2016) 2 CivCC 491 : (2016)

Electricity (Supply) Act, 1948 - Section 49, Section 78Electricity Act, 1910 - Section 26(7)
Supreme Court27 Jan 2016Disposed Of

Indian Machinery Company Vs Ansal Housing and Construction Ltd.

Supreme Court Of India · (2016) 166 AIC 65 : (2016) AIR(SCW) 2209 : (2016) 4 AIRBomR 267 : (2016) 3 AIRJharR 404 : (2016) AIRSC 2209 : (2016) 2 ALLMR 974 : (2016) 2 AllWC 1532 : (2016) 1 ApexCourtJudgments(SC) 538 : (2016) 2 CalHCN 320 : (2016) 2 CalLT 65 : (2016) 2 CivCC 209 : (

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 8, Order 9 Rule 9(1)Consumer Protection Act, 1986 - Section 30(1)Tamil Nadu Consumer Protection Rules, 1987 - Rule 15(6), Rule 4(8), Rule 8(8), Rule 9(6)
Supreme Court27 Jan 2016Allowed

The Manager, VKNM Vocational Higher Secondary School Vs The State of Kerala and Others

Supreme Court Of India · (2016) 4 ADJ 28 : (2016) AIR(SCW) 1031 : (2016) AIRSC 1031 : (2016) AllSCR 1334 : (2016) 2 AllWC 1951 : (2016) 3 JT 51 : (2016) 3 KCCR 291 : (2016) 1 KHC 430 : (2016) 1 KLT 489 : (2016) LIC 2531 : (2016) 1 MLJ 818 : (2017) 1 RajdhaniLR 108 : (2016) 2 RSJ

Constitution of India, 1950 - Article 136Kerala Education Act, 1958 - Section 36, Section 51AKerala Education Rules, 1959 - Rule 1, Rule 1(4), Rule 2A, Rule 43, Rule 49, Rule 51A, Rule 52, Rule 53, Rule 7(3), Rule 7A, Rule 7A(3)
Supreme Court22 Jan 2016Dismissed

Bussa Overseas and Properties (P) Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2016) AIR(SCW) 938 : (2016) 2 AIRBomR 571 : (2016) AIRSC 938 : (2016) 332 ELT 197 : (2016) 2 JT 262 : (2016) 3 KCCR 326 : (2016) 1 LawHeraldSC 667 : (2016) 6 MhLJ 694 : (2016) 4 MPLJ 509 : (2016) 1 RCRCivil 955 : (2016) 1 RecentApexJudgments(RAJ) 491 : (

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 7Constitution of India, 1950 - Article 136, Article 329Customs Act, 1962 - Section 18(2), Section 2(2), Section 27, Section 27(2)
Supreme Court21 Jan 2016Allowed

Dhiren Dave Vs Surat Dyes and Others

Supreme Court Of India · (2016) 1 ApexCourtJudgments(SC) 712 : (2016) CriLR 312 : (2016) 1 JT 476 : (2016) 2 Scale 557 : (2016) 6 SCC 253 : (2016) 2 SCCCri 523 : (2016) 1 WLN 190

Company Secretaries Act, 1980 - Section 21Criminal Procedure Code, 1973 (CrPC) - Section 195
Supreme Court21 Jan 2016Allowed

Satish Kumar Vs Karan Singh and Others

Supreme Court Of India · (2016) 160 AIC 257 : (2016) AIR(SCW) 737 : (2016) AIRSC 737 : (2016) AllSCR 421 : (2016) 2 AllWC 1615 : (2016) 116 ALR 558 : (2016) 2 AndhLD 188 : (2016) 1 ApexCourtJudgments(SC) 585 : (2016) 2 ARC 509 : (2016) 1 BBCJ 290 : (2016) 2 CalHCN 1 : (2016) 2 Ca

Specific Relief Act, 1963 - Section 20
Supreme Court21 Jan 2016Dismissed

Raju Vs State of M.P.

Supreme Court Of India · (2016) 01 SC CK 0026

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302