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AIROnline 2025 SC 763
Supreme Court Of IndiaHon'ble Judge(s): Vikram Nath, Sandeep Mehta , JJ
CIVIL APPEAL - 8558 of 2018 , decided on 19/08/2025
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AIROnline 2025 SC 760
Supreme Court Of IndiaHon'ble Judge(s): Vikram Nath, Sandeep Mehta , JJ
CRIMINAL APPEAL - 3605 of 2025 , (ARISING OUT OF SLP (CRL) NO. 16117 of 2024), , decided on 19/08/2025
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AIROnline 2025 SC 761
Supreme Court Of IndiaHon'ble Judge(s): Augustine George Masih , J
CONTEMPT PETITION (CIVIL) - 1002-1003 of 2023 , IN CIVIL APPEAL NOS.6732-6733 OF 2009, , decided on 19/08/2025
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AIROnline 2025 SC 764
Supreme Court Of IndiaHon'ble Judge(s): Dipankar Datta, Prashant Kumar Mishra , JJ
CIVIL APPEAL - 6599 of 2025 , [ARISING OUT OF SLP (CIVIL) NO. 6358 OF 2022],, decided on 19/08/2025
Constitution of India , Art.226— Regularisation - Rejection of claim - Legality - Appellants were engaged as daily wagers and continuously discharged duties of Class-III and Class-IV nature in U.P. Higher Education Serv...Read More
(A) Penal Code (45 of 1860) , S.411— Evidence Act (1 of 1872) , S.114 Illustration(a)— Dishonestly receiving stolen property - Reverse burden of proof - Legality - Accused had allegedly murdered deceased, stolen his cas...Read More
Contempt of Courts Act (70 of 1971) , S.2(b)— Civil contempt - Delayed compliance of court order - Whether willful disobidience - Direction issued to bank to release outstanding dues payable to Petitioner employee withi...Read More
(A) Banking Companies (Acquisition and Transfer of Undertakings) Act (40 of 1980) , S.19— Vijaya Bank Officer Employees Discipline and Appeal Regulations (1981) , Regn.6— Disciplinary proceedings - Non-furnishing of pre...Read More