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Supreme Court Of India judgments

59,848 judgments · page 628 of 2,993

Supreme Court08 Oct 2015Allowed

NRC Limited Vs Union of India (UOI) and others

Supreme Court Of India · (2015) 325 ELT 474 : (2016) 36 GSTR 194 : (2015) 12 SCALE 346

Constitution of India, 1950 - Article 226Finance Act, 1988 - Section 88Kar Vivad Samadhan Scheme, 1998 - Section 87, 88, 95
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Supreme Court07 Oct 2015Dismissed

State of Haryana and others Vs Northern Indian Glass Industries Ltd.

Supreme Court Of India · (2015) 6 ALLMR 951 : (2015) 113 ALR 682 : (2015) 6 AWC 6025 : (2015) 4 RCR(Civil) 962 : (2016) 130 RD 424 : (2015) 10 SCALE 518

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11Land Acquisition (Companies) Rules, 1963 - Rule 5(2)Land Acquisition Act, 1894 - Section 18, 4, 41, 44A, 6
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Supreme Court07 Oct 2015Partly Allowed

Star Industries Vs Commissioner of Customs (Imports) Raigad

Supreme Court Of India · (2015) 12 AD (SC) 239 : (2015) 324 ELT 656 : (2015) 52 GST 922 : (2015) 35 GSTR 402 : (2015) 10 SCALE 529 : (2016) 2 SCC 362

Central Excise Tariff Act, 1985 - Section 5A(1)Customs Act, 1962 - Section 108, 110, 111, 112, 114ACustoms Tariff Act, 1975 - Section 2, 3, 3(1)
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Supreme Court07 Oct 2015Dismissed

D. Thamodaran Vs Kandasamy and others

Supreme Court Of India · (2016) 1 ACR 410 : (2015) 11 AD (SC) 1 : (2016) 1 ALD(Cri) 300 : (2016) 92 ALLCC 921 : (2015) ALLMR(Cri) 4507 : (2015) 4 CCR 121 : (2015) 4 Crimes 135 : (2014) 4 JCC 2623 : (2015) 3 NCC 402 : (2015) 10 SCALE 500 : (2015) 3 UC 1990

Penal Code, 1860 (IPC) - Section 147, 148, 302, 304, 323
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Supreme Court07 Oct 2015Disposed Of

Commissioner of Customs and Central Excise, Nagpur Vs Ispat Industries Ltd.

Supreme Court Of India · (2015) 11 AD (SC) 487 : (2015) 324 ELT 670 : (2015) 52 GST 889 : (2015) 35 GSTR 465 : (2015) 10 SCALE 544 : (2016) 1 SCC 631

Central Excise Rules, 1944 - Rule 173Q, 5, 9(2)Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 - Rule 5, 7Central Excises and Salt Act, 1944 - Section 11A, 11AB, 11AC, 3(2), 38A
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Supreme Court07 Oct 2015Allowed

Rajni Kant Ojha Vs State of Bihar

Supreme Court Of India · (2015) 4 JLJR 516 : (2016) 1 PLJR 33 : (2015) 10 SCALE 780 : (2016) 1 SCT 9 : (2016) 1 SLJ 10

Supply Inspector Cadre Recruitment Rules, 1993 - Rule 11, 13(3), 18, 21
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Supreme Court07 Oct 2015Allowed

Gulsher Mohd. Vs State of Himachal Pradesh

Supreme Court Of India · (2016) 1 JCC 67 : (2016) 1 RCR(Criminal) 71 : (2015) 12 SCALE 1

Criminal Procedure Code, 1973 (CrPC) - Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 42, 42(1), 50, 50(5)
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Supreme Court07 Oct 2015Dismissed

State of Karnataka Vs F. Nataraj

Supreme Court Of India · (2016) 1 ACR 500 : (2015) 4 AKR 654 : (2016) 1 ALD(Cri) 283 : (2015) 91 ALLCC 983 : (2015) 4 BomCR(Cri) 322 : (2015) 4 CCR 117 : (2015) 4 Crimes 131 : (2016) 1 JCC 202 : (2015) 6 KarLJ 545 : (2015) 3 NCC 430 : (2015) 4 RCR(Criminal) 641 : (2015) 10

Penal Code, 1860 (IPC) - Section 366A, 376
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Supreme Court06 Oct 2015Allowed

Dinesh Lal Vs State of Uttarakhand

Supreme Court Of India · (2016) 1 ACR 11 : (2016) 92 ALLCC 526 : (2015) ALLMR(Cri) 4499 : (2015) 4 CCR 114 : (2015) 4 Crimes 129 : (2015) 3 NCC 441 : (2015) 10 SCALE 451 : (2016) 1 SCC 590 : (2015) 3 UC 2022

Arms Act, 1959 - Section 25, 4Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 309
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