Justice M.R. Shah – Supreme Court Judge Profile

Justice M. R. Shah

Supreme Court Of India

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190502 - Civil Procedure Code and Indian Limitation Act - Fifth Sem - SU

190502 - Civil...

4033 Competition Law

4033 Competition Law

901 - Land Laws Including Ceiling and other Local Laws - Ninth Sem - KUK

Abuse Of Discretion

Abuse Of Discretion

Additional Affidavit

Additional Affidavit

Admissibility Of Electronic Records

Admissibility Of Electronic...

Aggravated Assualt

Aggravated Assualt

Along With Future Interest

Along With Future...

Assault And Battery

Assault And Battery

Assumption Of Risk

Assumption Of Risk

Best of Right to Private Defence

Best of Right...

Cestui Que Trust

Cestui Que Trust

Civil Procedure Code and Limitation Act - Fifth Sem - Meerut University

Civil Procedure Code...

Civil Procedure Code and Limitation Act (Ninth Semester) SRMU

Civil Procedure Code...

Civil Procedure Code and Limitation Act (Sixth Semester) MRU

Civil Procedure Code...

Civil Procedure Code and Limitation Act Ninth Sem - AKNU

Civil Procedure Code...

Constructive Fraud

Constructive Fraud

Contributory Negligence

Contributory Negligence

Cruelty To Animals

Cruelty To Animals

Equal Protection Of The Law

Equal Protection Of...

Family Law - II (Mohammedan Law) (Fourth Sem) PPU

Family Law -...

Family Law – II - Third Sem - Meerut University

Family Law –...

Family Law-II (Fourth Sem) GITAM

Family Law-II (Fourth...

Family Law-II (LL.B. II Term) DU

Family Law-II (LL.B....

Fiduciary Relationship

Fiduciary Relationship

Forfeiture Of Gratuity

Forfeiture Of Gratuity

IL - 408 - Land Laws - Eight Sem - Gujarat University

Interpretation of Statutes and Principle of Legislation

Interpretation of Statutes...

Issuance of false financial statements

Issuance of false...

Kidnapping & Abduction (Section: 359-374)

Kidnapping & Abduction...

Land Law - Fifth Sem - MGKVP

Land Law Including Ceiling and any other Local law (Fourth Sem) PPU

Land Law Including...

Land Law including Tenure and Tenancy Law (Ninth Sem) UTU

Land Law including...

Land Laws - Fifth Sem - Meerut University

Land Laws (Eight Semester) OU

Land Laws (Eight...

Land Laws (Ninth Sem) DSNLU

Land Laws (Ninth...

Land Laws (Ninth Sem) SPPU

Land Laws (Ninth...

Land Laws (Ninth Semester)

Land Laws (Ninth...

Land Laws (Ninth Semester) JMIU

Land Laws (Ninth...

Land Laws (Seventh Sem) Amity

Land Laws (Seventh...

Land Laws (Seventh Semester) MRU

Land Laws (Seventh...

Land Laws (Tenth Semester)

Land Laws (Tenth...

Land Laws (Term XIV) IIMU

Land Laws (Term...

Land laws & Local Laws - I (Seventh Sem) LU

Land Laws And Rent Laws (Eighth Sem) PU

Land Laws And...

Land Laws Including Ceiling and Other Local Laws - Sixth Sem - HPU

Land Laws Including...

Land Laws including Ceiling and other Local Laws (Fourth Semester) UOC

Land Laws including...

Land Laws Including Tenure & Tenancy System (Seventh Sem) Punjabi University

Land Laws Including...

Land Laws Including Tenure And Tenancy System (Seventh Sem) PRSU

Land Laws Including...

Land Laws, Tenancy & Panchayat Laws (Tenth Sem) MDU

Land Laws, Tenancy...

LB - 302 - Civil Procedure & Limitation (LL.B. III Term) DU

Medical Negligence and Culpable Homicide: Cases where death occurs due to medical negligence and whether it can amount to culpable homicide.

Medical Negligence and...

Mutual consent divorce

Mutual consent divorce

Nominal Damages

Nominal Damages

Optional-VI- Land Law - Tenth Sem - KSLU

Optional-VI- Land Law...

Paper –XXXVII - Civil Procedure Code and Limitation Act - Ninth Sem - SVU

Paper –XXXVII -...

Paper-XXXVI - Land Law Including Tenure and Tenancy System (Optional - III) - Eight Sem - SVU

Paper-XXXVI - Land...

Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc. (violates constitutional principles of equality and fraternity)

Promoting enmity between...

Remove The Encroachment

Remove The Encroachment

Sandhya Suraksha Yojana (SSY)

Sandhya Suraksha Yojana...

Section 10 (Powers and Functions of NEC) The Disaster Management Act, 2005

Section 10 (Powers...

Section 12 (Guidelines for minimum standards of relief) The Disaster Management Act, 2005

Section 12 (Guidelines...

Section 14 & 25 (Establishment of SDMA & DDMA) The Disaster Management Act, 2005

Section 14 &...

Section 2(1)(c): Definition of "Commercial Dispute" The Commercial Courts Act, 2015.

Section 2(1)(c): Definition...

Section 3 & 6 (Establishment & Powers of NDMA) The Disaster Management Act, 2005

Section 3: Levy and collection of cess & Section 6: Establishment of Central Road and Infrastructure Fund The Central Road and Infrastructure Fund Act, 2000

Section 3: Levy...

Section 4A: Transmission of programmes through digital addressable systems, etc. The Cable Television Networks (Regulation) Act, 1995

Section 4A: Transmission...

Section 51 & 54 (Punishment for obstruction/false warning) The Disaster Management Act, 2005

Section 51 &...

Section 51, 55 & 63 (Infringement & Remedies) The Copyright Act, 1957

Section 51, 55...

Section 72 (Act to have overriding effect) The Disaster Management Act, 2005

Section 72 (Act...

Section 9C: Offences by companies The Explosives Act, 1884

Section 9C: Offences...

Sections 7, 9, & 15: Scope, Levy, and Value of Supply The Central Goods and Services Tax Act, 2017 (CGST Act).

Sections 7, 9,...

Smt. Durgi Devi (since deceased) through her LRs:-Jagdish Guleria & others Vs Sh. Jaswant Singh & others

Smt. Durgi Devi...

Special Damages

Special Damages

TH-101901 - Civil Procedure Code and Limitation Act - Ninth Sem - AU

TH-101901 - Civil...

The Surrogacy (Regulation) Act, 2021

The Surrogacy (Regulation)...

Theft -Section 378

Theft -Section 378

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