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Supreme Court Of India judgments

59,848 judgments · page 626 of 2,993

Supreme Court15 Oct 2015Dismissed

Khumbha Ram Vs State of Rajasthan and others

Supreme Court Of India · (2016) 1 ACR 1 : (2016) 1 ALD(Cri) 296 : (2016) 92 ALLCC 522 : (2015) ALLMR(Cri) 4533 : (2015) 4 CCR 163 : (2016) CriLJ 181 : (2015) 4 Crimes 316 : (2015) 4 JLJR 496 : (2015) 3 NCC 475 : (2016) 1 PLJR 13 : (2015) 4 RCR(Criminal) 950 : (2015) 11 SC

Criminal Procedure Code, 1973 (CrPC) - Section 378, 378(1), 378(2), 378(3), 378(5)Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 302, 304B, 498A
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Supreme Court15 Oct 2015Disposed Of

Sumer Builders Pvt. Ltd. Vs Narendra Gorani

Supreme Court Of India · (2015) 6 ABR 482 : (2015) 11 AD (SC) 589 : (2015) 6 ARBLR 66 : (2015) 6 BomCR 706 : (2015) 4 CompLJ 382 : (2015) 10 SCALE 752 : (2016) 2 SCC 582

Arbitration and Conciliation Act, 1996 - Section 36, 9Civil Procedure Code, 1908 (CPC) - Section 120, 16, 17, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13
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Supreme Court14 Oct 2015Dismissed

N. Sunkanna Vs State of Andhra Pradesh

Supreme Court Of India · (2015) 11 AD (SC) 526 : (2016) 1 ALD(Cri) 230 : (2016) 92 ALLCC 468 : (2015) ALLMR(Cri) 4551 : (2015) 4 BomCR(Cri) 780 : (2015) 4 CCR 173 : (2015) CriLJ 4927 : (2015) 4 Crimes 308 : (2015) 4 JLJR 329 : (2015) 3 NCC 407 : (2016) 1 OLR 8 : (2015) 4 PL

Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 20, 7
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Supreme Court13 Oct 2015Dismissed

Sanjiv Rajendra Bhatt Vs Union of India (UOI) and others

Supreme Court Of India · (2016) 1 ACR 199 : (2015) 11 AD (SC) 73 : (2016) 92 ALLCC 496 : (2016) 1 BomCR(Cri) 21 : (2015) 4 CCR 137 : (2016) CriLJ 185 : (2016) 1 NCC 61 : (2015) 10 SCALE 651 : (2016) 1 SCC 1 : (2016) 1 SCC(L&S) 1

Constitution of India, 1950 - Article 129, 20, 21, 32Contempt of Courts Act, 1971 - Section 2, 20Criminal Procedure Code, 1973 (CrPC) - Section 160, 161, 164, 173, 173(2)
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Supreme Court13 Oct 2015Dismissed

Ajithkumar P. and others Vs Remin K.R. and others

Supreme Court Of India · (2015) 11 AD (SC) 185 : (2016) 1 ALLMR 469 : (2015) 147 FLR 877 : (2015) 10 SCALE 684 : (2015) 4 SCT 702 : (2016) 1 SLJ 1

Constitution of India, 1950 - Article 14, 16, 309Kerala Public Service Commission Rules of Procedure, 1976 - Rule 2, 3, 4Kerala State and Subordinate Services Rules, 1958 - Rule 14
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Supreme Court12 Oct 2015Allowed

The Working Friends Coopertive House Building Society Ltd. Vs The State of Punjab and others

Supreme Court Of India · (2016) 1 ABR 117 : (2015) 11 AD (SC) 437 : (2016) 1 ALD 46 : (2015) 113 ALR 678 : (2016) 1 BomCR 108 : (2015) 4 JLJR 325 : (2016) 1 OLR 160 : (2015) 4 PLJR 490 : (2016) 1 RCR(Civil) 63 : (2016) 130 RD 419 : (2015) 10 SCALE 632

Land Acquisition Act, 1894 - Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
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