Supreme Court07 Aug 2015Allowed

Ram Narain Vs State of Uttar Pradesh

Supreme Court Of India · (2015) 3 ACR 2542 : AIR 2015 SC 3135 : (2015) 4 AJR 374 : (2015) 2 ALD(Cri) 526 : (2015) 6 ALJ 318 : (2015) 90 ALLCC 975 : (2015) ALLMR(Cri) 3742 : (2015) 4 BomCR(Cri) 45 : (2015) 3 CCR 339 : (2015) 4 CGLJ 77 : (2016) 121 CLT 126 : (2015) CriLJ 4367 : (

Criminal Procedure Code, 1973 (CrPC) - Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, 2, 7(A)Juvenile Justice Model Rules, 2007 - Rule 12, Rule 98
Supreme Court07 Aug 2015Allowed

Laxmi Fibres Ltd. Vs A.P. Industrial Dev. Corpn. Ltd. and Others

Supreme Court Of India · (2015) 9 AD (SC) 129 : AIR 2015 SC 3289 : (2015) 4 AKR 191 : (2015) 112 ALR 651 : (2015) 4 BC 195 : (2015) 127 CLA 456 : (2015) 192 CompCas 84 : (2015) 3 CompLJ 433 : (2015) 3 JLJR 461 : (2015) 4 PLJR 113 : (2015) 4 RCR(Civil) 596 : (2015) 129 RD 593 : (2

Companies Act, 1956 - Section 445, 529(1), 529AState Financial Corporations Act, 1951 - Section 29, 31, 46
Supreme Court06 Aug 2015Allowed

Tamil Nadu News Print and Papers Ltd. Vs D. Karunakar and Others

Supreme Court Of India · (2015) 3 ACR 2538 : AIR 2015 SC 3683 : (2015) 2 ALD(Cri) 568 : (2015) 91 ALLCC 990 : (2015) ALLMR(Cri) 3689 : (2015) 4 BC 231 : (2015) 5 BomCR 529 : (2015) 4 BomCR(Cri) 39 : (2015) 3 CCR 465 : (2015) 129 CLA 315 : (2016) 194 CompCas 169 : (2015) CriLJ 4

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, 141, 141(1)
Supreme Court06 Aug 2015Allowed

Sree Balaji Medical College and Hospital and Others Vs Union of India and Others

Supreme Court Of India · (2015) 5 ABR 520 : (2015) 10 AD (SC) 257 : AIR 2015 SC 3076 : (2015) 112 ALR 640 : (2015) 5 AWC 5135 : (2015) 3 ESC 479 : (2015) 3 JLJR 440 : (2015) 3 KLT 733 : (2015) 6 MLJ 372 : (2015) 3 PLJR 551 : (2015) 8 SCALE 524 : (2016) 1 SCC 434 : (2015) 8 SCJ

Constitution of India, 1950 - Article 32Indian Medical Council Act, 1956 - Section 10A, 10A(1), 10B, 11, 11(2)
Supreme Court06 Aug 2015Allowed

Jayaswal Neco Ltd. Vs Commissioner of Central Excise, Raipur

Supreme Court Of India · (2015) 9 AD (SC) 73 : (2015) 322 ELT 587 : (2015) 52 GST 330 : (2015) 34 GSTR 294 : (2015) 6 MLJ 248 : (2015) 8 SCALE 550 : (2015) 10 SCC 651 : (2015) 9 SCJ 190

Central Excise Rules, 1944 - Rule 173G, Rule 173G(1), Rule 47, Rule 49, Rule 52ACentral Excise Rules, 2002 - Rule 3A, Rule 8, Rule 8(3A)Central Excises and Salt Act, 1944 - Section 11A, 11AA, 173G(1)
Supreme Court06 Aug 2015Allowed

Tata Chemicals Ltd. Vs Collector of Central Excise, Ahmedabad

Supreme Court Of India · (2015) 9 AD (SC) 109 : (2015) 326 ELT 432 : (2015) 52 GST 153 : (2015) 8 SCALE 531 : (2016) 1 SCC 263 : (2015) 9 SCJ 28

Central Excises and Salt Act, 1944 - Section 4, 4(4), 4(4)Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 - Rule 23
Supreme Court05 Aug 2015Dismissed

Indian Rare Earths Ltd. Vs Unique Builders Ltd.

Supreme Court Of India · AIR 2015 SC 3137 : (2015) 6 ARBLR 112 : (2015) 3 CDR 773 : (2015) 4 CGLJ 138 : (2015) 4 RCR(Civil) 275 : (2015) 8 SCALE 617 : (2016) 1 SCC 700 : (2015) 4 WLN 121

Arbitration Act, 1940 - Section 20, 21, 30, 33, 34
Supreme Court05 Aug 2015Dismissed

Baleshwar Dayal Jaiswal Vs Bank of India and Others

Supreme Court Of India · (2015) 5 ABR 505 : (2015) 8 AD (SC) 645 : AIR 2015 SC 2881 : (2015) 4 AJR 261 : (2015) 5 ALD 162 : (2015) 112 ALR 645 : (2015) 5 AWC 4361 : (2015) 4 BC 182 : (2015) 3 CDR 671 : (2015) 4 CHN 197 : (2015) 127 CLA 461 : (2016) 121 CLT 26 : (2015) 192 Comp

Civil Procedure Code, 1908 (CPC) - Section 24Contract Act, 1872 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 195