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Supreme Court Of India judgments

59,848 judgments · page 676 of 2,993

Supreme Court27 Feb 2015Dismissed

Akbar Vs Ashok Sahu and Others

Supreme Court Of India · (2015) 3 AD (SC) 659 : (2015) 3 AJR 845 : (2015) 5 ALD 44 : (2015) 110 ALR 220 : (2015) 3 AWC 2671 : (2015) 119 CLT 844 : (2015) 2 RCR(Civil) 222 : (2015) 3 SCALE 107 : (2015) 3 SCJ 609 : (2015) 3 WLN 26

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of the People Act, 1951 - Section 86(7)
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Supreme Court27 Feb 2015Allowed

Shyam Lal Vs Deepa Dass Chela Ram Chela Garib Dass

Supreme Court Of India · (2015) 3 AD (SC) 316 : (2015) ALT(Rev) 133 : (2015) 3 CHN 123 Suppl. : (2015) 2 MLJ 711 : (2015) 2 RCR(Civil) 198 : (2015) 3 SCALE 132 : (2015) 3 SCJ 571

Constitution of India, 1950 - Article 136Orissa Tenancy Act, 1913 - Section 3(23), 5(2)Punjab Security of Land Tenures Act, 1953 - Section 10, 14, 14A, 17, 18
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Supreme Court27 Feb 2015Allowed

Govt. of NCT of Delhi and Others Vs Jagjit Singh and Others

Supreme Court Of India · (2015) 4 ABR 698 : AIR 2015 SC 2683 : (2015) 4 AJR 403 : (2015) 3 AKR 484 : (2015) 109 ALR 893 : (2015) ALT(Rev) 127 : (2015) 2 AWC 2043 : (2015) 3 CDR 592 : (2015) 2 CGLJ 181 : (2015) 2 KarLJ 547 : (2015) 2 KLT 180 : (2015) 2 RCR(Civil) 674 : (2015) 127

Land Acquisition Act, 1894 - Section 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(2)
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Supreme Court27 Feb 2015Disposed Of

Sudha Mishra Vs Surya Chandra Mishra

Supreme Court Of India · (2015) 02 SC CK 0004

Constitution of India, 1950 - Article 142Hindu Marriage Act, 1955 - Section 13BPenal Code, 1860 (IPC) - Section 323, 324, 341, 354, 498A
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Supreme Court26 Feb 2015Allowed

Abdul Karim Vs State of Assam

Supreme Court Of India · (2015) 4 SCALE 547

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 147, 148, 149, 247, 302
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Supreme Court26 Feb 2015Disposed Of

Omniplast Pvt. Ltd. Vs Standard Chartered Bank and Others

Supreme Court Of India · (2015) ALLMR(Cri) 3691 : (2015) 4 CCR 279 : (2015) 2 RCR(Civil) 493 : (2015) 3 RCR(Criminal) 984 : (2015) 2 RCR(Criminal) 362 : (2015) 5 SCALE 29

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 136, 138, 5, 6
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Supreme Court26 Feb 2015Dismissed

Johnson Alexander Vs State by C.B.I., A.C.B.

Supreme Court Of India · (2015) 3 CCR 237 : (2015) 2 RCR(Civil) 495 : (2015) 2 RCR(Criminal) 364

Criminal Procedure Code, 1973 (CrPC) - Section 468, 468(2), 473Penal Code, 1860 (IPC) - Section 120B, 120B(2)Prevention of Corruption Act, 1988 - Section 10, 13(1), 13(2), 8, 9
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Supreme Court26 Feb 2015Allowed

H.L. Gulati Vs Union of India (UOI) and Others

Supreme Court Of India · (2015) 4 AD (SC) 517 : (2015) 6 AWC 6121 : (2015) LabIC 2971 : (2015) 4 SCALE 353 : (2015) 2 SCT 610 : (2015) 2 SLJ 280

Central Civil Services (Conduct) Rules, 1964 - Rule 3(1), Rule 3(2), Rule 33(1)Central Civil Services (Pension) Rules, 1972 - Rule 9, Rule 9(1), Rule 9(2)Constitution of India, 1950 - Article 142
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Supreme Court26 Feb 2015Dismissed

Competent Automobiles Co. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2015) 4 ABR 696 : AIR 2015 SC 3186 : (2015) 3 AKR 431 : (2015) ALT(Rev) 130 : (2015) 2 AWC 2049 : (2015) 2 CHN 157 Suppl. : (2015) 3 SCALE 205 : (2015) 3 SCJ 538 : (2015) 3 WBLR 1

Land Acquisition Act, 1894 - Section 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, 24(2)
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Supreme Court26 Feb 2015Allowed

Badru Ram and Others Vs State of Rajasthan

Supreme Court Of India · (2015) 2 ACR 1402 : (2015) 3 AD (SC) 523 : (2015) 4 AJR 861 : (2015) 89 ALLCC 334 : (2015) ALLMR(Cri) 1644 : (2015) 2 ALT(Cri) 174 : (2015) 1 CCR 490 : (2015) 120 CLT 650 : (2015) 1 NCC 509 : (2015) 4 RCR(Criminal) 550 : (2015) 3 SCALE 195 : (2015) 3 SCJ

Penal Code, 1860 (IPC) - Section 149, 302, 304
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Supreme Court26 Feb 2015Dismissed

Amrutlal Liladharbhai Kotak and Others Vs State of Gujarat

Supreme Court Of India · (2015) 2 ACR 1341 : (2015) 3 AD (SC) 663 : AIR 2015 SC 1355 : (2015) 4 AJR 858 : (2015) 1 ALD(Cri) 1047 : (2015) 89 ALLCC 603 : (2015) ALLMR(Cri) 1656 : (2015) 1 CCR 502 : (2015) CriLJ 1951 : (2015) 1 DMC 807 : (2015) 2 JCC 1148 : (2015) 1 MLJ(Cri) 715 :

Criminal Procedure Code, 1973 (CrPC) - Section 374, 70Evidence Act, 1872 - Section 113A, 113BPenal Code, 1860 (IPC) - Section 113B, 114, 304B, 306, 498A
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Supreme Court26 Feb 2015Dismissed

Dhirendra Kumar Vs State of Uttarakhand

Supreme Court Of India · (2015) 2 ACR 1315 : (2015) 89 ALLCC 623 : (2015) ALLMR(Cri) 1648 : (2015) 2 ALT(Cri) 160 : (2015) 1 CCR 463 : (2015) 1 MLJ(Cri) 632 : (2015) 1 NCC 457 : (2015) 2 RCR(Criminal) 581 : (2015) 3 SCALE 30 : (2015) 3 SCJ 19

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 300, 302, 304
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Supreme Court26 Feb 2015Dismissed

K.P. Manu Vs Chairman, Scrutiny Committee for Verification of Community Certificate

Supreme Court Of India · (2015) 3 AD (SC) 269 : AIR 2015 SC 1402 : (2016) 1 AJR 158 : (2015) 2 AKR 313 : (2015) 3 ALD 155 : (2015) 3 ALLMR 443 : (2015) 119 CLT 874 : (2015) GLH 113 : (2015) 2 KLJ 422 : (2015) 2 KLT 237 : (2015) 2 MLJ 460 : (2015) 2 RCR(Civil) 168 : (2015) 3 SCAL

Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 13, 14, 341(1), 342, 342(1)Criminal Procedure Code, 1973 (CrPC) - Section 438, 482
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Supreme Court26 Feb 2015Disposed Of

Union of India (UOI) and Others Vs Dileep Kumar Singh

Supreme Court Of India · (2015) 3 AD (SC) 647 : AIR 2015 SC 1420 : (2015) 4 AJR 673 : (2015) 3 ALD 173 : (2015) 3 ALJ 390 : (2015) 2 CTC 804 : (2015) 3 ESC 484 : (2015) 145 FLR 205 : (2015) 2 JLJR 129 : (2015) 2 KLT 387 : (2015) LabIC 2080 : (2015) 2 LLN 24 : (2015) 3 LW 684 : (2

Central Civil Services (Leave) Rules, 1972 - Rule 20(2)Central Civil Services (Pension) Rules, 1972 - Rule 38Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2, 27, 30, 33, 38(1)
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Supreme Court26 Feb 2015Dismissed

Tejram Patil Vs State of Maharashtra

Supreme Court Of India · (2015) 2 ACR 1333 : (2015) 3 AD (SC) 465 : (2015) 4 AJR 663 : (2015) 2 ALD(Cri) 15 : (2015) 89 ALLCC 365 : (2015) 1 CCR 466 : (2015) CriLJ 1829 : (2015) 3 JCC 2053 : (2015) 2 JLJR 303 : (2015) 2 LW(Cri) 514 : (2015) 1 MLJ(Cri) 585 : (2015) 1 NCC 480 : (2

Evidence Act, 1872 - Section 32, 32(1), 6Penal Code, 1860 (IPC) - Section 302, 313
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Supreme Court26 Feb 2015Allowed

Ravindra Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 2 ACR 1311 : (2015) 3 AD (SC) 640 : AIR 2015 SC 1369 : (2016) 1 AJR 282 : (2015) 1 ALD(Cri) 1051 : (2015) 89 ALLCC 361 : (2015) 2 ALT(Cri) 361 : (2015) 1 CCR 498 : (2015) 2 CGLJ 142 : (2015) CriLJ 1943 : (2015) 2 JCC 1152 : (2016) 1 JLJ 123 : (2

Penal Code, 1860 (IPC) - Section 376, 376(1), 376(2)
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Supreme Court26 Feb 2015Dismissed

Radhey Shyam and Others Vs Chhabi Nath and Others

Supreme Court Of India · (2015) 3 ABR 387 : (2015) 3 AD (SC) 73 : (2015) 3 ADJ 210 : AIR 2015 SC 3269 : (2015) 2 RCR(Civil) 606 : (2015) 3 SCALE 88 : (2015) 5 SCC 423 : (2015) 3 SCJ 552

Civil Procedure Code Amendment Act, 1999 - Section 149(2)Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 132(1), 136, 137, 14, 142
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