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Supreme Court Of India judgments

59,848 judgments · page 615 of 2,993

Supreme Court06 Jan 2016Allowed

Prem Sagar Manocha Vs State (NCT of Delhi)

Supreme Court Of India · (2016) 92 ACrC 963 : (2016) 158 AIC 65 : (2016) 1 AICLR 527 : (2016) AIR(SCW) 290 : (2016) AIRSC 290 : (2016) AllSCRCrl 336 : (2016) 1 AndhLDCriminal 421 : (2016) 2 ApexCourtJudgments(SC) 502 : (2016) 1 BBCJ 127 : (2016) 1 BLJud 195 : (2016) 1 BomCR(Cri)

Criminal Procedure Code, 1898 (CrPC) - Section 479ACriminal Procedure Code, 1973 (CrPC) - Section 340Penal Code, 1860 (IPC) - Section 193, Section 195
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Supreme Court06 Jan 2016Disposed Of

State of Bihar and Others Vs Sanjay Kumar and Others

Supreme Court Of India · (2016) 4 ADJ 10 : (2016) AIR(SCW) 931 : (2016) AIRSC 931 : (2016) 2 ALLMR 451 : (2016) 1 BBCJ 190 : (2016) 1 BLJud 151 : (2016) 148 FLR 588 : (2016) 2 JBCJ 114 : (2016) 1 JT 84 : (2016) LIC 1407 : (2016) 1 LLN 542 : (2016) 1 Scale 209 : (2016) 3 SCC 33 :

Bihar Education District Council, Secondary and Higher Secondary Teachers (Employment/Services) Rules, 2006 - Rule 4Bihar Panchayat Raj Act, 2006 - Section 146, Section 73Constitution of India, 1950 - Article 14, Article 16
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Supreme Court06 Jan 2016Allowed

Tilak Raj Vs The State of Himachal Pradesh

Supreme Court Of India · (2016) 93 ACrC 454 : (2016) 158 AIC 227 : (2016) 2 AICLR 407 : (2016) AIR(SCW) 406 : (2016) AIRSC 406 : (2016) AllSCRCrl 352 : (2016) 1 AndhLDCriminal 356 : (2016) 1 ApexCourtJudgments(SC) 552 : (2016) 1 BBCJ 202 : (2016) 1 BomCR(Cri) 537 : (2016) 4 CalCr

Criminal Procedure Code, 1973 (CrPC) - Section 173Penal Code, 1860 (IPC) - Section 376, Section 415, Section 417, Section 503, Section 506Probation of Offenders Act, 1958 - Section 4
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Supreme Court06 Jan 2016Allowed

State of A.P. Vs Patchimala Vigneswarudu

Supreme Court Of India · (2016) 92 ACrC 977 : (2016) 158 AIC 232 : (2016) 4 AICLR 297 : (2016) AIR(SCW) 258 : (2016) AIRSC 258 : (2016) AllSCRCrl 308 : (2016) 1 AndhLDCriminal 416 : (2016) 1 ApexCourtJudgments(SC) 532 : (2016) 1 BBCJ 146 : (2016) 1 CriCC 680 : (2016) CriLR 22 : (

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302
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Supreme Court06 Jan 2016Partly Allowed

Sanjay and Others Vs State of Uttar Pradesh

Supreme Court Of India · (2016) 92 ACrC 973 : (2016) 158 AIC 204 : (2016) 2 AICLR 692 : (2016) AIR(SCW) 282 : (2016) AIRSC 282 : (2016) 2 AllLJ 125 : (2016) AllSCRCrl 297 : (2016) 1 ApexCourtJudgments(SC) 520 : (2016) 1 BBCJ 197 : (2016) 2 CalCriLR 302 : (2016) 1 CriCC 763 : (201

Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 307, Section 34, Section 452
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Supreme Court06 Jan 2016Allowed

Krishan Chander Vs State of Delhi

Supreme Court Of India · (2016) 92 ACrC 941 : (2016) 158 AIC 208 : (2016) 1 AICLR 646 : (2016) AIR(SCW) 298 : (2016) AIRSC 298 : (2016) AllSCRCrl 372 : (2016) 1 AndhLDCriminal 434 : (2016) 1 BLJud 212 : (2016) 2 BomCR(Cri) 756 : (2016) CriLJ 1079 : (2016) CriLR 1 : (2016) 1 Crime

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 161(1), Section 162, Section 162(1), Section 313Evidence Act, 1872 - Section 145, Section 154Penal Code, 1860 (IPC) - Section 279, Section 337
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Supreme Court06 Jan 2016Dismissed

Darshan Singh Vs State of Punjab

Supreme Court Of India · (2016) 92 ACrC 924 : (2016) 158 AIC 223 : (2016) AIR(SCW) 253 : (2016) AIRSC 253 : (2016) AllSCRCrl 389 : (2016) 1 AndhLDCriminal 788 : (2016) 1 ApexCourtJudgments(SC) 321 : (2016) 1 BBCJ 182 : (2016) 2 CalCriLR 24 : (2016) CriLR 27 : (2016) 1 Crimes 9 :

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 151, Section 313Evidence Act, 1872 - Section 11Penal Code, 1860 (IPC) - Section 148, Section 149, Section 201, Section 218, Section 302, Section 307, Section 324, Section 34
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Supreme Court06 Jan 2016Dismissed

Susanta Das and Others Vs State of Orissa

Supreme Court Of India · (2016) 94 ACrC 34 : (2016) 160 AIC 173 : (2016) AIR(SCW) 589 : (2016) 1 AIRJharR 858 : (2016) AIRSC 589 : (2016) AllSCRCrl 499 : (2016) 1 AndhLDCriminal 372 : (2016) 2 ApexCourtJudgments(SC) 678 : (2016) 4 CalCriLR 71 : (2016) 3 CriCC 399 : (2016) CriLR 3

Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 161, Section 302, Section 307, Section 326, Section 341
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Supreme Court05 Jan 2016Allowed

Sri Aurobindo Ashram Trust and Others Vs R. Ramanathan and Others

Supreme Court Of India · (2016) 158 AIC 1 : (2016) AIR(SCW) 237 : (2016) AIRSC 237 : (2016) AllSCR 673 : (2016) 3 AllWC 2508 : (2016) 114 ALR 861 : (2016) 2 AndhLD 109 : (2017) 1 ARC 254 : (2016) 1 BBCJ 171 : (2016) 3 CalHCN 234 : (2016) 121 CutLT 975 : (2016) 2 ICC 13 : (2016) 1

Civil Procedure Code, 1908 (CPC) - Section 92Constitution of India, 1950 - Article 19(1)Criminal Procedure Code, 1973 (CrPC) - Section 95, Section 95(1), Section 96
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Supreme Court05 Jan 2016Allowed

Malati Sardar Vs National Insurance Company Limited and Others

Supreme Court Of India · (2016) AAC 491 : (2016) 1 ACC 1 : (2016) ACJ 542 : (2016) 158 AIC 200 : (2016) AIR(SCW) 247 : (2016) AIRSC 247 : (2016) AllSCR 406 : (2016) 1 AllWC 972 : (2016) 114 ALR 701 : (2016) 2 AndhLD 99 : (2016) 1 ApexCourtJudgments(SC) 269 : (2016) 1 BBCJ 151 : (

Armed Forces Tribunals Act, 2007 - Section 3Civil Procedure Code, 1908 (CPC) - Section 21, Section 99Consumer Protection Act, 1986 - Section 2(1)
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Supreme Court05 Jan 2016Allowed

Kuldeep Kumar Pathak Vs State of U.P. and Others

Supreme Court Of India · (2016) 1 ADJ 673 : (2016) AIR(SCW) 251 : (2016) AIRSC 251 : (2016) 2 AllLJ 137 : (2016) AllSCR 390 : (2016) 1 ApexCourtJudgments(SC) 290 : (2016) 1 BBCJ 144 : (2016) 1 JT 1 : (2016) 1 LawHeraldSC 611 : (2016) 34 LCD 311 : (2016) 1 Scale 116 : (2016) 3 SCC

Constitution of India, 1950 - Article 226Supplementary Regulations, 1976 - Regulation 1
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Supreme Court05 Jan 2016Allowed

Damodar Lal Vs Sohan Devi and Others

Supreme Court Of India · (2016) 158 AIC 237 : (2016) AIR(SCW) 262 : (2017) 1 AIRJharR 382 : (2016) AIRSC 262 : (2016) AllSCR 379 : (2016) 1 AllWC 965 : (2016) 114 ALR 694 : (2016) 3 AndhLD 5 : (2017) 1 ApexCourtJudgments(SC) 303 : (2016) 1 ARC 434 : (2016) 1 BBCJ 140 : (2016) 1 B

Civil Procedure Code, 1908 (CPC) - Section 100, Section 103, Section 96
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Supreme Court04 Jan 2016Dismissed

Sulekhan Singh and Company and Others Vs State of U.P. and Others

Supreme Court Of India · (2016) 158 AIC 193 : (2016) AIR(SCW) 228 : (2016) AIRSC 228 : (2016) 2 AllLJ 114 : (2016) 2 AllWC 1102 : (2016) 1 BBCJ 156 : (2016) DNJ 68 : (2016) 6 FLT 169 : (2016) 1 JT 50 : (2016) 131 RD 20 : (2016) 4 RecentApexJudgments(RAJ) 141 : (2016) 1 RJ 3 : (20

Constitution of India, 1950 - Article 14Mines and Minerals (Development and Regulation) Act, 1957 - Section 15, Section 2Uttar Pradesh Minor Minerals Concession Rules, 1963 - Rule 23(1), Rule 8C
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Supreme Court04 Jan 2016Dismissed

Ramakant Dwivedi Vs Rafiq Ahmad and Others

Supreme Court Of India · (2016) 158 AIC 220 : (2016) AIR(SCW) 235 : (2016) AIRSC 235 : (2016) 2 AllWC 1100 : (2016) 114 ALR 698 : (2016) 1 BBCJ 154 : (2016) DNJ 61 : (2016) 1 JT 75 : (2016) 3 KCCR 284 : (2016) 131 RD 13 : (2016) 1 RJ 1 : (2016) 1 Scale 187 : (2016) 3 SCC 352 : (2

Minor Mineral Concession Rules, 1963 - Rule 23
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Supreme Court29 Dec 2015Disposed Of

Pegasus Assets Reconstruction P. Ltd. Vs Haryana Concast Limited and others

Supreme Court Of India · (2016) AIR (SC) 494 : (2016) 1 AWC 854 : (2016) 1 BC 389 : (2016) 130 CLA 135 : (2016) 194 CompCas 310 : (2016) 2 CTC 173 : (2016) 1 KLJ 324 : (2016) 1 MLJ 569 : (2016) 1 SCALE 1 : (2016) 133 SCL 491 : (2016) 4 SCC 47

Companies Act, 1956 - Section 529, 529A, 529A(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 13(9), 14(1)
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