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Supreme Court Of India judgments

59,848 judgments · page 677 of 2,993

Supreme Court26 Feb 2015Dismissed

Rajinder Singh Vs State of Punjab

Supreme Court Of India · (2015) 2 ACR 1301 : (2015) 3 AD (SC) 553 : AIR 2015 SC 1359 : (2015) 2 ALD(Cri) 32 : (2015) 89 ALLCC 352 : (2015) 1 CCR 477 : (2015) CriLJ 1934 : (2015) 2 Crimes 90 : (2015) 2 JCC 1293 : (2015) 2 LW(Cri) 490 : (2015) 1 MLJ(Cri) 737 : (2015) 2 RCR(Crimina

Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113B, 114Income Tax Act, 1961 - Section 276B, 278B
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Supreme Court25 Feb 2015Dismissed

Subhash and Others Vs State of Haryana

Supreme Court Of India · (2015) 2 ACR 1406 : (2015) 6 AD (SC) 686 : (2015) 4 AJR 394 : (2015) 89 ALLCC 711 : (2015) 2 ALT(Cri) 179 : (2015) 2 CCR 134 : (2015) 1 OLR 797 : (2015) 2 RCR(Criminal) 122 : (2015) 3 RLW 2219 : (2015) 2 SCALE 670 : (2015) 3 SCJ 133 : (2015) 1 UC 695

Arms Act, 1959 - Section 25Penal Code, 1860 (IPC) - Section 120, 120B, 392, 397
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Supreme Court25 Feb 2015Dismissed

Mackinon Mackenzie and Company Ltd. Vs Mackinnon Employees Union

Supreme Court Of India · (2015) 3 ABR 98 : (2015) 9 AD (SC) 433 : AIR 2015 SC 1373 : (2016) 1 AJR 175 : (2015) 145 FLR 184 : (2015) LabIC 1645 : (2015) 2 LLJ 151 : (2015) 2 LLN 279 : (2015) LLR 337 : (2015) 2 SCALE 707 : (2015) 4 SCC 544 : (2015) 2 SCC(L&S) 66 : (2015) 3 SCJ 512

Industrial Disputes (Bombay) Rules, 1957 - Rule 81Industrial Disputes Act, 1947 - Section 2, 25F, 25FFA, 25FFF(1), 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
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Supreme Court24 Feb 2015Dismissed

Charanjit Pal Jindal Vs L.N. Metalics

Supreme Court Of India · (2015) ALLMR(Cri) 4072 : (2015) 3 CCR 232 : (2015) 2 JCC 137 : (2015) 3 RCR(Civil) 621 : (2015) 3 RCR(Criminal) 526 : (2015) 5 SCALE 16

Essential Commodities Act, 1955 - Section 10, 3Limitation Act, 1963 - Section 14Negotiable Instruments Act, 1881 (NI) - Section 138, 141
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Supreme Court24 Feb 2015Allowed

Ajit Balse Vs Ranga Karkere

Supreme Court Of India · (2015) ALLMR(Cri) 2401 : (2015) 3 BC 1 : (2015) 2 CCR 447 : (2015) 3 JCC(Narcotics) 175 : (2015) 2 RCR(Civil) 501 : (2015) 2 RCR(Criminal) 369 : (2015) 5 SCALE 245

Criminal Procedure Code, 1973 (CrPC) - Section 357(3)Negotiable Instruments Act, 1881 (NI) - Section 138, 141
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Supreme Court24 Feb 2015Disposed Of

Noorunissa Begum Vs Brij Kishore Sanghi

Supreme Court Of India · AIR 2015 SC 2322 : (2015) 4 ALD 155 : (2015) 5 LW 480 : (2015) 2 RCR(Rent) 327 : (2015) 3 SCALE 211

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 2005 - Section 3, 32Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 - Section 10, 10(1), 12, 13, 13(1)Assam Non-Agricultural Urban Areas Tenancy Act, 1955 - Section 5, 5(1)
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Supreme Court24 Feb 2015Dismissed

Nanjappan Vs Ramasamy and Others

Supreme Court Of India · (2015) 3 AD (SC) 25 : (2016) 1 AJR 286 : (2015) 4 ALD 135 : (2015) 3 ALLMR 408 : (2015) 111 ALR 212 : (2015) 2 AWC 1707 : (2015) 2 CDR 532 : (2015) 2 CHN 160 Suppl. : (2015) 119 CLT 903 : (2015) 2 CTC 178 : (2015) 2 JLJR 320 : (2015) 2 LW 801 : (2015) 1

Evidence Act, 1872 - Section 92Specific Relief Act, 1963 - Section 16, 20
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Supreme Court24 Feb 2015Allowed

Union of India (UOI) and Others Vs Angad Singh Titaria

Supreme Court Of India · (2015) 3 ABR 263 : (2015) 3 AD (SC) 156 : AIR 2015 SC 1898 : (2015) 2 AJR 725 : (2015) 145 FLR 413 : (2015) LabIC 2747 : (2015) 3 LLN 311 : (2015) 2 SCALE 640 : (2015) 3 SCJ 367 : (2015) 2 SCT 393 : (2015) 2 SLJ 38

Entitlement Rules for Casualty Pensionary Awards, 1982 - Rule 14, Rule 15, Rule 4, Rule 5, Rule 9Pension Regulations for the Air Force Act, 1961 - Regulation 153Regulations for the Medical Services of the Armed Forces, 1983 - Regulation 423
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Supreme Court24 Feb 2015Dismissed

Ramchander Vs Ananta

Supreme Court Of India · (2015) 3 AD (SC) 104 : (2015) 3 ALLMR 493 : (2015) 110 ALR 512 : (2015) 3 ALT 38 : (2015) 2 AWC 1953 : (2015) 3 CDR 583 : (2015) 2 CHN 152 Suppl. : (2015) 120 CLT 663 : (2015) 2 DMC 34 : (2015) 2 JLJR 316 : (2015) 2 PLJR 416 : (2015) 2 RCR(Civil) 1 : (201

Hindu Marriage Act, 1955 - Section 13(1)Penal Code, 1860 (IPC) - Section 498A
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Supreme Court24 Feb 2015Disposed Of

Nemai Chandra Kumar and Others Vs Mani Square Ltd. and Others

Supreme Court Of India · AIR 2015 SC 2955 : (2015) 3 CALLT 12 : (2015) 3 CHN 81 Suppl. : (2015) 1 RCR(Rent) 506 : (2015) 2 SCALE 657 : (2015) 2 WBLR 321

Calcutta Municipal Act, 1923 - Section 3Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 - Section 3(7), 3(8)Calcutta Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 1993 - Section 6
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Supreme Court24 Feb 2015Dismissed

S. Perumal Vs K. Ambika and Others

Supreme Court Of India · (2015) 2 ACC 71 : (2015) ACJ 1117 : (2015) 3 AD (SC) 121 : (2015) 4 AJR 670 : (2015) 4 ALD 39 : (2015) 3 ALLMR 440 : (2015) 110 ALR 524 : (2015) 2 AWC 1862 : (2015) 119 CLT 909 : (2015) 2 RCR(Civil) 228 : (2015) 2 RLW 1526 : (2015) 2 SCALE 646 : (2015) 3

Constitution of India, 1950 - Article 136
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Supreme Court24 Feb 2015Allowed

Vinod Chandra Semwal Vs Special Police Establishment

Supreme Court Of India · (2015) 2 ACR 1240 : (2015) ALLMR(Cri) 3276 : (2015) 2 CCR 128 : (2015) CriLJ 3606 : (2015) 1 NCC 606 : (2015) 2 RCR(Criminal) 242 : (2015) 3 SCALE 537 : (2015) 8 SCC 383

Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Town Improvement Trust Act, 1960 — Section 25(1), 25(2), 31Madhya Pradesh Town Improvement Trust Act, 1961 — Section 16, 19, 25(1), 25(1)(2), 25(2)
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Supreme Court23 Feb 2015Allowed

Om Aggarwal Vs Haryana Financial Corporation and Others

Supreme Court Of India · (2015) 3 AD (SC) 164 : AIR 2015 SC 1288 : (2015) 119 CLT 921 : (2015) 2 JLJR 210 : (2016) 1 LW 922 : (2015) 6 MhLj 496 : (2015) 2 MLJ 506 : (2015) MPLJ 495 : (2015) 2 PLJR 296 : (2015) 2 RCR(Civil) 913 : (2015) 2 SCALE 627 : (2015) 4 SCC 371 : (2015) 3 S

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Order 7 Rule 11, 21Haryana Public Moneys (Recovery of Dues) Act, 1979 - Section 2, 3, 3(1), 3(2), 3(4)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 34(2)
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