Supreme Court15 Dec 2014
K.K. Sharma Vs High Court of Delhi
Supreme Court Of India · (2015) 1 AD (SC) 338 : (2015) 216 DLT 318 : (2014) 14 SCALE 50 : (2014) 10 SCJ 646 : (2015) 3 SCT 132
Constitution of India, 1950 — Article 136, 14, 16
COURT ARCHIVE
Supreme Court Of India judgments, 2014
1,251 judgments · page 3 of 63
Supreme Court12 Dec 2014Disposed Of
National Campaign Commit., C.L. Vs Union of India (UOI) and Others
Supreme Court Of India · (2015) 3 SCALE 146
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 3
Supreme Court12 Dec 2014Allowed
Mukesh Kumar Vs State of M.P.
Supreme Court Of India · (2015) 1 ACR 165 : (2015) ALLMR(Cri) 1626 : (2015) 1 ALT(Cri) 511 : (2015) 1 NCC 11 : (2015) 1 RCR(Criminal) 251 : (2014) 13 SCALE 749 : (2015) 1 SCJ 751 : (2015) 1 WLN 83
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(B)
Supreme Court12 Dec 2014Allowed
Amit Chanchal Jha Vs Registrar High Court of Delhi
Supreme Court Of India · (2015) 1 AD (SC) 233 : (2015) 109 ALR 672 : (2015) 147 DRJ 13 : (2015) 1 JKJ 38 : (2015) 1 RCR(Criminal) 452 : (2015) 127 RD 544 : (2014) 13 SCALE 750
Contempt of Courts Act, 1971 — Section 2
Supreme Court12 Dec 2014Allowed
Nova Ads Vs Metropolitan Transport Corporation
Supreme Court Of India · (2015) 1 AD (SC) 7 : AIR 2015 SC 1468 : (2015) 1 ALLMR 912 : (2015) 1 BC 250 : (2015) 1 CTC 308 : (2014) 13 SCALE 768 : (2015) 1 SCJ 16
Constitution of India, 1950 — Article 14, 226Madras City Municipal Corporation Act, 1919 — Section 2(6), 2(7), 203, 203(1), 203(2)Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 — Section 129A, 129B, 129C, 129D, 129E
Supreme Court12 Dec 2014Dismissed
S. Dinesh Kumar Vs State
Supreme Court Of India · (2015) 2 AD (SC) 348 : (2015) 2 AJR 125 : (2015) 1 AKR 688 : (2015) 89 ALLCC 299 : (2015) 1 ALT(Cri) 428 : (2015) 1 BomCR(Cri) 203 : (2015) 2 Crimes 23 : (2015) 2 JKJ 1 : (2015) 1 KCCR 961 : (2015) 1 RCR(Criminal) 285 : (2014) 13 SCALE 759 : (2015) 2 SCC
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Supreme Court12 Dec 2014Disposed Of
Ajay Kumar Pal Vs Union of India (UOI)
Supreme Court Of India · (2015) 1 AD (SC) 1 : AIR 2015 SC 715 : (2015) 1 AJR 612 : (2015) 88 ALLCC 629 : (2015) 2 ALT(Cri) 30 : (2015) CriLJ 1161 : (2015) 1 GLT 240 : (2015) 1 JLJR 435 : (2015) 1 OLR 419 : (2015) 1 RCR(Criminal) 281 : (2014) 13 SCALE 762 : (2015) 2 SCC 478 : (201
Constitution of India, 1950 — Article 161, 21, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Prisons Act, 1894 — Section 30, 30(2)
Supreme Court11 Dec 2014Allowed
Charan Singh and Others Etc. - Appellants @HASH Union of India and Another
Supreme Court Of India · (2016) 12 Scale 400
Land Acquisition Act, 1894 - Section 23, Section 4
Supreme Court11 Dec 2014
Prahallad Biswas and Others Vs State of Tripura
Supreme Court Of India · (2015) 2 RCR(Criminal) 56
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Evidence Act, 1872 - Section 113A — Penal Code, 1860 (IPC) - Section 304B, 306, 34, Section498A
Supreme Court11 Dec 2014Allowed
Velaxan Kumar Vs Union of India (UOI)
Supreme Court Of India · AIR 2015 SC 1462 : (2015) 2 AJR 143 : (2015) 2 ALD 171 : (2015) 109 ALR 242 : (2015) ALT(Rev) 89 : (2015) 1 AWC 194 : (2015) 1 BomCR 370 : (2015) 1 RCR(Civil) 404 : (2015) 127 RD 345 : (2014) 14 SCALE 37 : (2015) 4 SCC 325 : (2015) 1 SCJ 1 : (2015) 3 WLN
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 114(1), 114(2), 24, 24(2)
Supreme Court11 Dec 2014Allowed
Prabin Ram Phukan Vs State of Assam
Supreme Court Of India · (2015) 2 AD (SC) 254 : AIR 2015 SC 1252 : (2015) 1 ALLMR 934 : (2015) ALT(Rev) 76 : (2015) 2 GLT 85 : (2014) 14 SCALE 369 : (2015) 3 SCC 605 : (2014) 10 SCJ 713
Assam Land and Revenue Act, 1886 — Section 155, 3, 4, 65, 68Constitution of India, 1950 — Article 227, 300A
Supreme Court11 Dec 2014Allowed
Chandana Das Vs State of West Bengal
Supreme Court Of India · (2015) 1 AD (SC) 562 : (2014) 14 SCALE 1 : (2015) 1 SCT 557
Constitution of India, 1950 — Article 19, 26, 29, 29(1), 30Delhi School Education Rules, 1973 - Regulation 64(1), Regulation 64(2)Gujarat University Act, 1949 — Section 24
Supreme Court11 Dec 2014Disposed Of
Collector of Land Acquisition Vs Andaman Timber Industries
Supreme Court Of India · (2015) 1 AD (SC) 115 : (2014) 14 SCALE 42
Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Section 141, 142, 143, 144(1), 144(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 20Land Acquisition Act, 1894 — Section 14, 17(1), 17(4), 3, 4
Supreme Court11 Dec 2014Dismissed
Mithilesh Kumar Singh Vs State of Rajasthan
Supreme Court Of India · (2015) 1 AD (SC) 617 : (2015) 1 RCR(Criminal) 437 : (2014) 14 SCALE 25
Constitution of India, 1950 — Article 20, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 306
Supreme Court10 Dec 2014Allowed
Swami Achyutanand Tirth Vs Union of India
Supreme Court Of India · (2016) 9 SCC 699 : (2016) 3 SCCCri 785
Constitution of India, 1950 — Article 226
Supreme Court10 Dec 2014Allowed
Union of India Vs Ram Avtar
Supreme Court Of India · (2014) 12 SC CK 0103
Armed Forces Tribunal Act, 2007 — Section 31(1)
Supreme Court10 Dec 2014
Discovery Wel. Mangt. Ser. P. Ltd. Vs Padmini Engineering P. Ltd.
Supreme Court Of India · (2015) 125 CLA 188 : (2015) 188 CompCas 622 : (2015) 1 SCALE 105 : (2015) 129 SCL 565
Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 - Regulation 20(5)Securities Contracts (Regulation) Act, 1956 — Section 30Securities Contracts (Regulation) Rules, 1957 — Rule 1(2), 19(2)
Supreme Court10 Dec 2014Dismissed
Baluram Vs P. Chellathangam
Supreme Court Of India · AIR 2015 SC 1264 : (2015) 1 ALLMR 949 : (2015) 109 ALR 680 : (2015) 2 ALT 44 : (2015) 1 AWC 3 : (2014) 6 CTC 803 : (2015) 1 JLJR 178 : (2015) 2 LW 673 : (2015) 1 PLJR 316 : (2015) 1 RCR(Civil) 333 : (2015) 127 RD 552 : (2014) 13 SCALE 733 : (2015) 2 SCJ 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 — Article 227Trusts Act, 1882 — Section 49
Supreme Court10 Dec 2014Allowed
Pee Vee Textiles Ltd. Vs State of Maharashtra
Supreme Court Of India · (2015) 1 AD (SC) 142 : (2015) 1 BomCR 487 : (2015) 144 FLR 736 : (2015) 1 LLJ 420 : (2014) 4 LLN 545 : (2014) 13 SCALE 701 : (2015) 2 SCC 544 : (2015) 1 SCC(L&S) 535 : (2015) 1 SCJ 130 : (2015) 1 SCT 60
Bombay Industrial Relations Act, 1946 — Section 114(2), 28, 3(17), 42(2), 54Constitution of India, 1950 — Article 226, 227
Supreme Court10 Dec 2014Allowed
Rajiv Chowdhrie Huf Vs Union of India (UOI)
Supreme Court Of India · (2015) 1 AD (SC) 81 : AIR 2015 SC 614 : (2015) 109 ALR 224 : (2015) ALT(Rev) 70 : (2015) 1 AWC 668 : (2015) 1 CDR 1 : (2014) 6 CTC 808 : (2015) 2 JLJR 33 : (2015) 2 PLJR 302 : (2015) 1 RCR(Civil) 368 : (2015) 127 RD 289 : (2014) 13 SCALE 710 : (2015) 3 SC
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11(A), 16, 17(1), 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 114(2), 24, 24(2)