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Supreme Court Of India judgments

59,848 judgments · page 634 of 2,993

Supreme Court16 Sept 2015Disposed Of

Jitendra Vora Vs Bhavana Y. Shah and Others

Supreme Court Of India · (2016) 1 ACR 282 : (2016) 1 ALD(Cri) 14 : (2015) 91 ALLCC 708 : (2015) ALLMR(Cri) 4081 : (2015) 6 BomCR 481 : (2015) 4 BomCR(Cri) 593 : (2015) 4 CCR 21 : (2016) 121 CLT 313 : (2015) 193 CompCas 86 : (2015) CriLJ 4764 : (2015) 4 Crimes 56 : (2015) 4

Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138, 141, 141(1), 141(2)

Supreme Court16 Sept 2015Dismissed

State Vs Nitin Gunwant Shah and Others

Supreme Court Of India · (2016) 1 ACR 286 : (2015) 91 ALLCC 960 : (2016) 1 ALT(Cri) 154 : (2015) 4 CCR 28 : (2016) 121 CLT 272 : (2015) CriLJ 4759 : (2015) 4 Crimes 51 : (2016) 154 DRJ 246 : (2015) 4 JLJR 286 : (2015) 4 MLJ(Cri) 239 : (2015) 3 NCC 126 : (2015) 9 SCALE 761 :

Criminal Procedure Code, 1973 (CrPC) - Section 195, 317(2), 340Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 120B, 302, 34

Supreme Court16 Sept 2015Disposed Of

Sunil Kumar Wadhwa and Others Vs State of Punjab and Others

Supreme Court Of India · (2015) 4 RCR(Civil) 612 : (2015) 9 SCALE 774

Supreme Court16 Sept 2015Allowed

Soni Kumari Vs Deepak Kumar

Supreme Court Of India · (2015) 6 ABR 581 : (2016) 1 ALD 180 : (2016) 1 RCR(Civil) 52

Constitution of India, 1950 - Article 142Hindu Marriage Act, 1955 - Section 13, 13B, 13B(1), 13B(2)

Supreme Court16 Sept 2015Allowed

Bharat Sanchar Nigam Ltd. Vs Pawan Kumar Gupta

Supreme Court Of India · (2015) 10 AD (SC) 353 : (2015) 4 AKR 668 : (2016) 1 ALD 31 : (2016) 114 ALR 209 : (2015) 10 SCALE 337 : (2016) 1 SCC 363

Civil Procedure Code, 1908 (CPC) - Section 100, 152Companies Act, 2013 - Section 133Constitution of India, 1950 - Article 239, 243, 258

Supreme Court16 Sept 2015Dismissed

Commissioner of Central Excise, Delhi - Appellant @HASH GTC Industries Ltd.

Supreme Court Of India · (2015) 324 ELT 236

Supreme Court16 Sept 2015Dismissed

Caprihans India Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2015) 325 ELT 632

Supreme Court15 Sept 2015Dismissed

Lainan Vs State of Kerala

Supreme Court Of India · (2016) ALLMR(Cri) 451 : (2016) 1 CCR 102 : (2015) 4 RCR(Criminal) 410

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)Kerala Abkari Act, 1077 - Section 55

Supreme Court15 Sept 2015Dismissed

H.L. Khanna Vs State of Rajasthan

Supreme Court Of India · (2016) ALLMR(Cri) 403 : (2015) 4 RCR(Criminal) 381

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 161Prevention of Corruption Act, 1947 - Section 5(1), 5(2)

Supreme Court15 Sept 2015Dismissed

State of Maharashtra and others Vs Tara Ashwin Patel and others

Supreme Court Of India · (2015) 10 SCALE 57

Supreme Court15 Sept 2015Partly Allowed

State of U.P. Vs Om Pal Singh

Supreme Court Of India · (2015) 10 SCALE 786

Uttar Pradesh Industrial Disputes Act, 1947 - Section 17B, 4K

Supreme Court15 Sept 2015Disposed Of

Kishanrao Bhujangrao Bhalerao Vs State of Maharashtra and others

Supreme Court Of India · (2015) 4 RCR(Criminal) 520

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Food Adulteration Act, 1954 - Section 16(1), 2, 20, 7, 7(1)Prevention of Food Adulteration Rules, 1955 - Rule 17, 18, 7(3)

Supreme Court15 Sept 2015Allowed

State Vs R. Vasanthi Stanley and Others

Supreme Court Of India · (2015) 3 ACR 3540 : AIR 2015 SC 3691 : (2016) 1 ALD(Cri) 18 : (2015) 91 ALLCC 696 : (2015) ALLMR(Cri) 4960 : (2015) 4 CALLT 20 : (2015) 4 CCR 69 : (2015) CriLJ 4767 : (2015) 4 Crimes 32 : (2015) 4 RCR(Criminal) 435 : (2015) 9 SCALE 752 : (2016) 1 SCC

Constitution of India, 1950 - Article 136, 226Criminal Procedure Code, 1973 (CrPC) - Section 437, 482Penal Code, 1860 (IPC) - Section 120B, 406, 420, 467, 468

Supreme Court15 Sept 2015Disposed Of

Edara Haribabu and Others Vs Tulluri Venkata Narasimham and Others

Supreme Court Of India · (2015) 12 AD (SC) 558 : (2016) AIR (SC) 597 : (2016) 1 ALT 24 : (2015) 6 AWC 6512 : (2015) 7 MLJ 120 : (2015) 9 SCALE 832 : (2015) 10 SCJ 649

Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Parishad and Member (Co-opted), Chairperson and Vice-Chairperson of Zilla Parishad Rules, 2006 - Rule 21, Rule 22, Rule 22(1)Andhra Pradesh Panchayat Raj Act, 1994 - Section 181A, 22(5), 22ACivil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5

Supreme Court15 Sept 2015Allowed

C. Sembiam Sivakumar Vs V. Sivachitra Devi

Supreme Court Of India · (2016) 114 ALR 216 : (2015) 6 AWC 5912 : (2016) 1 DMC 194 : (2015) 4 RCR(Civil) 610 : (2015) 10 SCALE 109 : (2016) 1 WLN 166

Hindu Marriage Act, 1955 - Section 13(1)

Supreme Court14 Sept 2015Disposed Of

U.P. State Electricity Board and Others Vs Hydro Electric Employees Union and Others

Supreme Court Of India · (2015) 10 SCALE 108

Supreme Court14 Sept 2015Allowed

P. Satyanarayana Murthy Vs The Dist. Inspector of Police and Others

Supreme Court Of India · (2016) 1 ACR 474 : (2015) 10 AD (SC) 369 : AIR 2015 SC 3549 : (2015) 2 ALD(Cri) 883 : (2015) 91 ALLCC 655 : (2016) 1 ALT(Cri) 160 : (2015) 4 BomCR(Cri) 523 : (2015) 4 CCR 57 : (2015) CriLJ 4670 : (2015) 4 Crimes 60 : (2015) 4 JCC 2674 : (2015) 3 NCC

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13, 13(1), 13(2), 20, 7

Supreme Court14 Sept 2015Dismissed

Periyar and Pareekanni Rubbers Ltd. Vs State of Kerala

Supreme Court Of India · (2015) 12 AD (SC) 174 : (2015) 113 ALR 271 : (2015) 6 BomCR 1 : (2016) 1 RCR(Civil) 119 : (2016) 130 RD 243 : (2015) 9 SCALE 732 : (2016) 1 SCC 294 : (2016) 1 SCJ 292

Civil Procedure Code, 1908 (CPC) - Section 60(1)Constitution of India, 1950 - Article 141, 142, 363, 366(22)Land Acquisition (Amendment and Validation) Act, 1967 - Section 4(3)

Supreme Court14 Sept 2015Allowed

Bhanuben and Others Vs State of Gujarat

Supreme Court Of India · (2015) 3 ACR 3476 : (2015) 11 AD (SC) 35 : AIR 2015 SC 3405 : (2015) 2 ALD(Cri) 891 : (2015) 91 ALLCC 702 : (2016) 1 ALT(Cri) 186 : (2015) 4 BomCR(Cri) 399 : (2015) 4 CCR 15 : (2015) CriLJ 4664 : (2015) 4 Crimes 39 : (2015) 4 JCC 2617 : (2015) 4 JL

Dowry Prohibition Act, 1961 - Section 3, 4, 7Evidence Act, 1872 - Section 113(A)Penal Code, 1860 (IPC) - Section 114, 304B, 306, 498A, 506(2)

Supreme Court11 Sept 2015Dismissed

Indore Development Authority Vs Atul Tiwari and others

Supreme Court Of India · (2015) 12 SCALE 288