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Supreme Court Of India judgments

59,848 judgments · page 631 of 2,993

Supreme Court29 Sept 2015Disposed Of

The City Municipal Council Bhalki Vs Gurappa and Others

Supreme Court Of India · (2015) 11 AD (SC) 292 : AIR 2015 SC 3826 : (2016) 1 AJR 565 : (2015) 4 AKR 579 : (2015) 6 ALD 146 : (2015) 6 ALLMR 476 : (2015) 113 ALR 720 : (2015) 4 JLJR 253 : (2016) 1 KarLJ 466 : (2015) 4 PLJR 362 : (2015) 4 RCR(Civil) 637 : (2016) 130 RD 447 :

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 11, 80Karnataka Land Revenue Act, 1964 - Section 133Karnataka Municipalities Act, 1964 - Section 284(1)
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Supreme Court29 Sept 2015Allowed

Essar Teleholdings Ltd. Vs Central Bureau of Investigation

Supreme Court Of India · (2016) 1 ACR 275 : (2015) 10 AD (SC) 237 : (2015) 91 ALLCC 974 : (2015) 4 CCR 86 : (2015) 4 Crimes 95 : (2015) 4 JLJR 295 : (2015) 3 NCC 154 : (2015) 4 PLJR 371 : (2015) 4 RCR(Criminal) 931 : (2016) 1 RLW 510 : (2015) 10 SCALE 257 : (2015) 10 SCC 562

Constitution of India, 1950 - Article 14, 233, 234Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 194, 220, 223, 233Penal Code, 1860 (IPC) - Section 120B, 420
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Supreme Court29 Sept 2015Dismissed

Neeru Yadav Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2015) 3 ACR 3470 : (2015) 10 AD (SC) 265 : AIR 2015 SC 3703 : (2015) 91 ALLCC 596 : (2015) 4 CCR 80 : (2015) CriLJ 4862 : (2015) 4 Crimes 101 : (2015) 4 JCC 2668 : (2015) 4 JLJR 262 : (2015) 3 NCC 133 : (2015) 4 PLJR 420 : (2015) 4 RCR(Criminal) 545

Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, 147, 148, 149, 201
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Supreme Court28 Sept 2015Disposed Of

Samar Pal Singh Vs Chitranjan Singh

Supreme Court Of India · (2015) 10 AD (SC) 225 : (2016) 1 ADJ 623 : AIR 2015 SC 3793 : (2015) 6 ALJ 415 : (2015) 113 ALR 402 : (2015) 6 AWC 6342 : (2015) 6 AWC 5725 : (2015) 2 RCR(Rent) 414 : (2015) 10 SCALE 225 : (2016) 1 SCC 626 : (2016) 1 SCJ 78 : (2015) 4 WLN 237

Provincial Small Cause Courts Act, 1887 - Section 25Transfer of Property Act, 1882 - Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 20(2), 20(4), 30(1)
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Supreme Court28 Sept 2015Allowed

Chintaman Namdev Patil Vs Sukhdev Namdev Patil and Others

Supreme Court Of India · (2015) 6 ABR 354 : (2015) 10 AD (SC) 272 : AIR 2015 SC 3773 : (2016) 1 AJR 328 : (2015) 6 ALD 136 : (2015) 113 ALR 729 : (2016) 1 ALT 20 : (2015) 6 AWC 5915 : (2015) 4 CDR 955 : (2015) 5 CHN 197 : (2015) 4 JLJR 231 : (2015) 4 PLJR 359 : (2015) 4 RC

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 4(2), Order 20 Rule 5, Order 41 Rule 31, 100
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Supreme Court28 Sept 2015Dismissed

K.P. Singh Vs State of N.C.T. of Delhi

Supreme Court Of India · (2016) 1 ACR 18 : (2015) 11 AD (SC) 559 : (2015) 11 AD (SC) 27 : (2015) 91 ALLCC 627 : (2015) 4 CCR 49 : (2016) CriLJ 358 : (2015) 4 Crimes 107 : (2015) 4 JCC 2651 : (2015) 4 JLJR 279 : (2015) 3 NCC 143 : (2016) 1 OLR 98 : (2015) 4 PLJR 393 : (2015)

Penal Code, 1860 (IPC) - Section 161, 165A, 342Prevention of Corruption Act, 1947 - Section 5(1), 5(2)Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 7, 7(2), 8
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Supreme Court24 Sept 2015Dismissed

Tata Steel Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · (2015) 10 SCALE 35

Bihar and Orissa Municipal Act, 1922 - Section 196, 197, 198, 199, 200Bihar Industrial Area Development Authority Act, 1974 - Section 2, 3, 3(1), 3(2), 4Bihar Restriction of Uses of Land Act, 1948 - Section 3(1)
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