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Supreme Court Of India judgments

59,848 judgments · page 686 of 2,993

Supreme Court15 Jan 2015Disposed Of

State of Punjab Vs Bawa Singh

Supreme Court Of India · (2015) 1 ACR 654 : (2015) 2 AD (SC) 108 : (2015) 88 ALLCC 946 : (2015) 1 ALT(Cri) 257 : (2015) 1 BomCR(Cri) 691 : (2015) 1 CCR 292 : (2015) CriLJ 1701 : (2015) 3 Crimes 258 : (2015) 2 JCC 843 : (2015) 1 MLJ(Cri) 374 : (2015) 1 NCC 186 : (2015) 1 RCR(Crim

Penal Code, 1860 (IPC) - Section 323, 326, 34
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Supreme Court15 Jan 2015Dismissed

Narendra Kumar Amin Vs CBI

Supreme Court Of India · (2015) 1 ACR 514 : (2015) 2 AD (SC) 319 : AIR 2015 SC 1002 : (2015) 89 ALLCC 648 : (2015) 1 BomCR(Cri) 729 : (2015) 1 CCR 422 : (2015) CriLJ 1334 : (2015) 2 Crimes 28 : (2015) GLH 19 : (2015) 3 JCC 1730 : (2015) 1 NCC 194 : (2015) 1 RCR(Criminal) 566 : (

Arms Act, 1959 - Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 170, 173(2), 173(4)Penal Code, 1860 (IPC) - Section 120B, 201, 203, 204, 217
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Supreme Court15 Jan 2015Dismissed

Mansoor Alam Vs State of U.P.

Supreme Court Of India · (2015) 1 ACR 828 : (2015) 3 AJR 804 : (2015) 5 ALJ 249 : (2015) 89 ALLCC 637 : (2015) ALLMR(Cri) 1229 : (2015) 1 CCR 266 : (2015) CriLJ 3967 : (2015) 3 Crimes 256 : (2016) 1 NCC 295 : (2015) 2 RCR(Criminal) 154 : (2015) 1 SCALE 416 : (2015) 4 SCC 731 :

Criminal Procedure Code, 1973 (CrPC) - Section 110Penal Code, 1860 (IPC) - Section 120B, 302, 307, 323, 34Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 - Section 3(1)
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Supreme Court15 Jan 2015Dismissed

Mahesh Kumar Joshi Vs Madan Singh Negi

Supreme Court Of India · (2015) 10 AD (SC) 454 : AIR 2015 SC 974 : (2015) 2 AJR 227 : (2015) 109 ALR 642 : (2015) 5 ALT 4 : (2015) 2 AWC 2059 : (2015) 2 CDR 537 : (2015) 5 CHN 211 : (2015) 1 RCR(Civil) 673 : (2015) 127 RD 533 : (2015) 1 SCALE 418 : (2015) 5 SCJ 329 : (2015) 3 WB

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4Negotiable Instruments Act, 1881 (NI) - Section 118
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Supreme Court14 Jan 2015Allowed

Rajinder Vs State of Haryana

Supreme Court Of India · (2015) 1 ACR 499 : (2015) 2 AD (SC) 223 : (2015) 2 AJR 543 : (2015) 2 ALD(Cri) 9 : (2015) 89 ALLCC 655 : (2015) 1 CCR 315 : (2015) CriLJ 1560 : (2015) 1 DMC 239 : (2015) 2 JCC 1049 : (2015) 2 RCR(Criminal) 155 : (2015) 1 SCALE 354 : (2015) 4 SCC 215

Criminal Procedure Code, 1973 (CrPC) - Section 161Dowry Prohibition Act, 1961 - Section 2Evidence Act, 1872 - Section 113B
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Supreme Court14 Jan 2015Disposed Of

K.V.S. Ram Vs Bangalore Metropolitan Transport Corpn.

Supreme Court Of India · (2015) 2 AD (SC) 202 : AIR 2015 SC 998 : (2015) 2 AJR 236 : (2015) 1 AKR 857 : (2015) 2 AWC 1565 : (2015) 144 FLR 994 : (2015) 1 JLJR 402 : (2015) 2 KCCR 1272 : (2015) 1 LLJ 257 : (2015) 2 PLJR 43 : (2015) 1 SCALE 436 : (2015) 6 SCJ 7 : (2015) 2 SCT 81 :

Constitution of India, 1950 - Article 226, 227, 38, 39, 43Industrial Disputes Act, 1947 - Section 11A
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Supreme Court14 Jan 2015Dismissed

State of Rajasthan Vs Salman Khan

Supreme Court Of India · (2015) 2 ACR 1814 : AIR 2015 SC 2443 : (2015) 3 AJR 323 : (2015) 2 ALD(Cri) 357 : (2015) 1 CCR 288 : (2015) CriLJ 2843 : (2015) 2 JCC 908 : (2015) 1 RCR(Criminal) 550 : (2015) 1 SCALE 348

Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 19(1)Criminal Procedure Code, 1973 (CrPC) - Section 389(1), 391(1), 397, 401
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Supreme Court14 Jan 2015Disposed Of

Vijaya Ukarda Athor (Athawale) Vs State of Maharashtra

Supreme Court Of India · (2015) 3 ABR 353 : (2015) 2 AD (SC) 29 : (2015) 2 AJR 275 : (2015) 2 AWC 1233 : (2015) 2 BomCR 47 : (2015) 1 CDR 159 : (2015) 1 MLJ 765 : (2015) 1 SCALE 432 : (2015) 3 SCC 399 : (2015) 1 SCC(L&S) 603 : (2015) 5 SCJ 301 : (2015) 2 SCT 391 : (2015) 1 SLJ 39

Succession Act, 1925 - Section 372
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Supreme Court14 Jan 2015Dismissed

Sunil Vs Sakshi

Supreme Court Of India · (2015) 2 AD (SC) 146 : (2015) 110 ALR 231 : (2015) 4 ALT 48 : (2015) 2 AWC 1095 : (2015) 2 BomCR 25 : (2015) 1 CDR 163 : (2015) 2 CHN 113 Suppl. : (2015) 119 CLT 617 : (2015) 1 CTC 674 : (2015) 2 JLJR 4 : (2015) 2 KCCR 1265 : (2015) 1 MLJ 621 : (2015) 2 P

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7Family Courts Act, 1984 - Section 13Hindu Marriage Act, 1955 - Section 13(1)
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Supreme Court14 Jan 2015Dismissed

Dilip Kumar Mondal Vs State of West Bengal

Supreme Court Of India · (2015) 1 ACR 493 : (2015) 2 AD (SC) 34 : (2015) 89 ALLCC 249 : (2015) 1 CALLT 19 : (2015) 1 CCR 309 : (2015) CriLJ 1321 : (2015) 2 JCC 876 : (2015) 2 LW(Cri) 629 : (2015) 1 MLJ(Cri) 482 : (2015) 1 NCC 177 : (2015) 1 SCALE 441 : (2015) 3 SCC 433 : (2015)

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 300, 302, 304, 326, 34
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Supreme Court14 Jan 2015Disposed Of

Mumtaz Vs State of U.P.

Supreme Court Of India · (2016) 11 SCC 797 : (2017) 1 SCCCri 621

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7APenal Code, 1860 (IPC) - Section 302, Section 34
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Supreme Court13 Jan 2015Dismissed

State of U.P. Vs Om Prakash

Supreme Court Of India · (2015) 2 AJR 547 : (2015) 2 ALD(Cri) 50 : (2015) 2 ALJ 589 : (2015) 88 ALLCC 968 : (2015) ALLMR(Cri) 2025 : (2015) 1 CCR 278 : (2015) CriLJ 1706 : (2015) 2 Crimes 226 : (2015) 2 Crimes 160 : (2015) 1 RCR(Criminal) 814 : (2015) 1 SCALE 380 : (2015) 4 SCC

Arms Act, 1959 - Section 25, 4Criminal Law (Amendment) Act, 2013 - Section 7Criminal Procedure Code, 1973 (CrPC) - Section 161
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Supreme Court13 Jan 2015Disposed Of

Surinder Pal Kaur Vs Satpal

Supreme Court Of India · AIR 2015 SC 2739 : (2015) 89 ALLCC 246 : (2015) 109 ALR 717 : (2015) CriLJ 3821 : (2015) 3 LW 455 : (2015) 1 RCR(Civil) 915 : (2015) 1 RCR(Criminal) 920 : (2015) 1 RCR(Rent) 136 : (2015) 1 SCALE 376

Criminal Procedure Code, 1973 (CrPC) - Section 145, 145(1), 146(1)Haryana Urban (Control of Rent and Eviction) Act, 1973 - Section 13
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