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Supreme Court Of India judgments

59,848 judgments · page 684 of 2,993

Supreme Court28 Jan 2015Dismissed

Westarly Dkhar and Others Vs Sehekaya Lyngdoh

Supreme Court Of India · (2015) 2 AD (SC) 516 : (2015) 2 MLJ 121 : (2015) 1 SCALE 734 : (2015) 2 SCJ 194

Civil Procedure Code Amendment Act, 2002 - Section 1Civil Procedure Code, 1908 (CPC) - Order 17 Rule 3, Order 39 Rule 3A, Order 9 Rule 8Constitution of India, 1950 - Article 14, 21
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Supreme Court27 Jan 2015Partly Allowed

Union of India (UOI) Vs Sova Ispat Limited

Supreme Court Of India · (2015) 10 AD (SC) 98 : (2015) 2 RCR(Civil) 233 : (2015) 1 SCALE 688 : (2015) 2 SCJ 133

Coal Mines (Special Provisions) Second Ordinance, 2014 - Section 16, 3, 4Companies Act, 1956 - Section 8, 8(4)Constitution of India, 1950 - Article 300A
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Supreme Court27 Jan 2015Allowed

Zarif Ahmad and Others Vs Farooq

Supreme Court Of India · (2015) 2 AD (SC) 590 : AIR 2015 SC 1236 : (2015) 2 AJR 533 : (2015) 3 ALD 13 : (2015) 3 ALJ 463 : (2015) 110 ALR 239 : (2015) 2 AWC 2052 : (2015) 3 LW 358 : (2015) 1 RCR(Civil) 794 : (2015) 128 RD 144 : (2015) 1 SCALE 690 : (2015) 6 SCJ 53 : (2015) 2 WBLR

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Specific Relief Act, 1963 - Section 16, 38, 41
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Supreme Court22 Jan 2015Allowed

Karnail Kaur Vs State of Punjab

Supreme Court Of India · (2015) 2 AD (SC) 429 : AIR 2015 SC 2041 : (2015) 4 ALD 47 : (2015) 109 ALR 894 : (2015) ALT(Rev) 109 : (2015) 2 AWC 1963 : (2015) 2 BomCR 407 : (2015) 2 CDR 255 : (2015) 1 CTC 551 : (2015) 4 MhLj 616 : (2015) MPLJ 333 : (2015) 1 RCR(Civil) 786 : (2015) 12

Civil Procedure Code, 1908 (CPC) - Section 144General Clauses Act, 1897 - Section 6Land Acquisition Act, 1894 - Section 11, 11A, 23(1A), 4, 6
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Supreme Court21 Jan 2015Dismissed

Vinod Kumar Vs State of Punjab

Supreme Court Of India · (2015) 2 ACR 1431 : AIR 2015 SC 1206 : (2015) 1 CCR 331 : (2015) CriLJ 1442 : (2015) 3 Crimes 269 : (2015) 1 MLJ(Cri) 288 : (2015) 1 RCR(Criminal) 647 : (2015) 1 SCALE 542 : (2015) 3 SCC 220 : (2015) 1 SCC(L&S) 712 : AIR 2015 SC 1206

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 154, 156, 157, 161, 164Evidence Act, 1872 - Section 114, 138
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Supreme Court21 Jan 2015Dismissed

Pathubha Govindji Rathod Vs State of Gujarat

Supreme Court Of India · (2015) 2 ACR 1760 : AIR 2015 SC 1118 : (2015) 89 ALLCC 282 : (2015) 1 ALT(Cri) 471 : (2015) 1 CCR 372 : (2015) CriLJ 1413 : (2015) 3 Crimes 284 : (2015) GLH 1408 : (2015) 2 JCC 848 : (2015) 2 LW(Cri) 558 : (2015) 1 MLJ(Cri) 489 : (2015) 1 NCC 318 : (2015

Arms Act, 1959 - Section 25(1), 27Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313
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Supreme Court21 Jan 2015Allowed

Godrej and Boyce Manufacturing Co. Ltd. Vs State of Maharashtra

Supreme Court Of India · (2015) 2 ABR 297 : (2015) 2 AD (SC) 172 : (2015) 2 ALLMR 921 : (2015) 2 BomCR 354 : (2015) 2 MLJ 243 : (2015) 3 RCR(Civil) 668 : (2015) 1 SCALE 578 : (2015) 2 SCJ 246

Constitution of India, 1950 - Article 141Land Acquisition Act, 1894 - Section 4, 6Maharashtra Regional and Town Planning Act, 1966 - Section 126(2), 126(4), 127, 37, 37(1)
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Supreme Court21 Jan 2015Allowed

Kuldeep Kumar Dubey Vs Ramesh Chandra Goyal

Supreme Court Of India · (2015) 2 AD (SC) 240 : (2015) 1 ADJ 785 : AIR 2015 SC 1135 : (2015) 3 ALD 41 : (2015) 3 ALJ 495 : (2015) 2 ALLMR 896 : (2015) 109 ALR 634 : (2015) 2 ALT 48 : (2015) 2 AWC 1099 : (2015) 2 CDR 265 : (2015) 2 JLJR 158 : (2015) 3 LW 59 : (2015) 6 MhLj 29 : (2

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, 99Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 20(4), 3, 30(1)
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Supreme Court20 Jan 2015Dismissed

Asharam Bapu Vs State of Rajasthan

Supreme Court Of India · (2015) ALLMR(Cri) 4138 : (2015) 1 RCR(Criminal) 941

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 23, 26Penal Code, 1860 (IPC) - Section 120B, 34, 342, 354A, 370(4)Protection of Children from Sexual Offences Act, 2012 - Section 5(F), 5(G), 6, 7, 8
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Supreme Court20 Jan 2015Dismissed

Manik Taneja Vs State of Karnataka

Supreme Court Of India · (2015) 1 ACR 659 : (2015) 10 AD (SC) 32 : (2015) 2 AJR 278 : (2015) 2 AKR 176 : (2015) 89 ALLCC 255 : (2015) 1 CCR 327 : (2015) CriLJ 1483 : (2015) 2 JCC 926 : (2015) 2 JLJR 207 : (2015) 2 KCCR 1431 : (2015) 5 LW 355 : (2015) 1 NCC 287 : (2015) 2 PLJR 29

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 353, 503, 506
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Supreme Court20 Jan 2015Allowed

T.M. Sampath Vs Secretary, Ministry of Water Resources

Supreme Court Of India · (2015) 2 AD (SC) 409 : (2015) LabIC 1153 : (2015) 1 SCALE 527 : (2015) 5 SCC 333 : (2015) 2 SCC(L&S) 146 : (2015) 3 SCJ 135 : (2015) 2 SLJ 369

Constitution of India, 1950 - Article 12, 14, 16, 19, 21General Financial Rules, 2009 - Rule 209(6)National Water Development Agency Contributory Fund Rules, 1982 - Rule 10(2), Rule 11
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