COURT ARCHIVE

Supreme Court Of India judgments, 2015

1,519 judgments · page 1 of 76

Supreme Court29 Dec 2015Disposed Of

Pegasus Assets Reconstruction P. Ltd. Vs Haryana Concast Limited and others

Supreme Court Of India · (2016) AIR (SC) 494 : (2016) 1 AWC 854 : (2016) 1 BC 389 : (2016) 130 CLA 135 : (2016) 194 CompCas 310 : (2016) 2 CTC 173 : (2016) 1 KLJ 324 : (2016) 1 MLJ 569 : (2016) 1 SCALE 1 : (2016) 133 SCL 491 : (2016) 4 SCC 47

Companies Act, 1956 - Section 529, 529A, 529A(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 13(9), 14(1)

Supreme Court29 Dec 2015Allowed

Pramod Vs State of Maharashtra and others

Supreme Court Of India · (2016) 1 ABR 738 : (2016) AIR (SC) 204 : (2016) 1 ALLMR 957 : (2016) 148 FLR 555 : (2016) LabIC 481 : (2016) 1 MLJ 403 : (2016) 1 SCALE 42

All India Council for Technical Education Act, 1987 - Section 10, 23(1)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 2(24), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 3, 3(1), 3(3), 3(5)

Supreme Court29 Dec 2015Disposed Of

S.K.L. Co. Vs Chief Commercial Officer and others

Supreme Court Of India · (2016) AIR (SC) 193 : (2016) 1 AKR 491 : (2016) 1 AWC 911 : (2016) 1 BC 454 : (2016) 1 MLJ 473 : (2016) 1 SCALE 16

Constitution of India, 1950 - Article 12, 14, 19(1), 73Railways Act, 1890 - Section 27, 28, 41, 70, 71Railways Act, 1989 - Section 27A, 28, 30, 31, 32

Supreme Court29 Dec 2015Dismissed

Central Bank of India Vs Virudhunagar Steel Rolling Mills Ltd. and others

Supreme Court Of India · (2016) AIR (SC) 191 : (2016) 1 ALT 56 : (2016) 1 BC 508 : (2016) 1 MLJ 342 : (2016) 1 SCALE 29 : (2015) 16 SCC 207

Supreme Court29 Dec 2015Allowed

LIC of India Vs Insure Policy Plus Services Pvt. Ltd. and others

Supreme Court Of India · (2016) 1 ABR 743 : (2016) AIR (SC) 182 : (2016) 1 MLJ 416 : (2016) 1 RCR(Civil) 716 : (2016) 1 SCALE 32 : (2016) 2 SCC 507 : (2016) 134 SCL 1

Civil Procedure Code, 1908 (CPC) - Section 60General Clauses Act, 1897 - Section 6Income Tax Act, 1961 - Section 80C

Supreme Court29 Dec 2015Dismissed

The Kerala Bar Hotels Association and others Vs State of Kerala and others

Supreme Court Of India · AIR (2016) SC 163 : (2016) 2 CTC 192 : (2016) 1 ILR (Ker) 227 : (2016) 1 KLJ 95 : (2016) 1 KLT 134 : (2016) 1 MLJ 202 : (2016) 1 RCR(Civil) 681 : (2016) 1 SCALE 70 : 2015 SCR 256 : 2015 (12) JT 626

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 19(3)Foreign Liquor Rules — Rule 13(3)Kerala Abkari Act, 1077 — Section 10, 15C, 24, 25, 26

Supreme Court16 Dec 2015

Nestle India Ltd Vs Union Of India

Supreme Court Of India · (2015) 13 Scale 793

Supreme Court16 Dec 2015Allowed

Mohd. Feroz Khan @ Feroz Vs State Of Andhra Pradesh

Supreme Court Of India · (2015) SCR 147 : (2016) 3 JT 519 : (2015) 13 Scale 834

Constitution Of India, 1950 — Article 32Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Indian Penal Code, 1860 — Section 109, 120B, 302, 396

Supreme Court16 Dec 2015Disposed Of

Supreme Court Advocates-on-Record Association and others Vs Union of India (UOI)

Supreme Court Of India · (2016) AIR (SC) 117 : (2016) 1 CALLT 45 : (2016) 121 CLT 446 : (2016) 1 KLT 193 : (2016) LabIC 537 : (2016) 1 MLJ 324 : (2016) 1 RCR(Civil) 663 : (2015) 13 SCALE 782 : (2016) 1 SCT 312

Supreme Court16 Dec 2015Allowed

M.C. Mehta Vs Union of India (UOI) and others

Supreme Court Of India · (2015) 225 DLT 549 : (2016) 1 MLJ 410 : (2016) 1 RCR(Civil) 646 : (2015) 13 SCALE 736

Supreme Court16 Dec 2015Dismissed

Nand Kishore Vs State of M.P.

Supreme Court Of India · (2015) 2 LW(Cri) 640

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2, 302, 7A

Supreme Court16 Dec 2015Dismissed

Sri Jagannath Temple Managing Committee Vs Siddha Math and others

Supreme Court Of India · (2016) AIR (SC) 564 : (2016) 121 CLT 201 : (2016) 1 MLJ 425 : (2015) 13 SCALE 874

Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 141, 142, 246Electricity (Supply) Act, 1948 - Section 79

Supreme Court16 Dec 2015Dismissed

State of Maharashtra Vs Hemant Kawadu Chauriwal and others

Supreme Court Of India · (2016) 1 ACR 543 : (2016) AIR (SC) 287 : (2016) 1 BomCR(Cri) 370 : (2016) 1 CCR 60 : (2016) CriLJ 663 : (2016) 1 Crimes 91 : (2016) 1 DMC 125 : (2016) 1 JLJR 268 : (2016) 1 MLJ(Cri) 231 : (2016) 1 NCC 196 : (2016) 1 RCR(Criminal) 628 : (2015) 13

Penal Code, 1860 (IPC) - Section 302, 304B, 34, 498A

Supreme Court16 Dec 2015Allowed

Narender Kumar Vs State of NCT of Delhi

Supreme Court Of India · (2016) 1 ACR 537 : (2016) AIR (SC) 150 : (2016) 92 ALLCC 957 : (2016) 1 CCR 64 : (2016) CriLJ 623 : (2016) 1 Crimes 84 : (2016) 1 JLJR 302 : (2016) 1 MLJ(Cri) 224 : (2016) 1 RCR(Criminal) 666 : (2015) 13 SCALE 821 : (2016) 1 UC 72

Delhi Police Act, 1978 - Section 112, 117Penal Code, 1860 (IPC) - Section 302, 307, 309, 330, 34

Supreme Court16 Dec 2015Allowed

Adi Saiva Sivachariyargal Nala Sangam and others Vs The Government of Tamil Nadu and others

Supreme Court Of India · (2016) AIR (SC) 209 : (2016) 1 AWC 1018 : (2016) 2 CTC 217 : (2016) 1 MLJ 110 : (2015) 13 SCALE 714

Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956 - Section 3Constitution of India, 1950 - Article 13, 13(3), 14, 16, 16(5)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 21, 27, 28, 55, 55(1)

Supreme Court16 Dec 2015Dismissed

Rajiv Singh Vs State of Bihar and others

Supreme Court Of India · (2016) 1 ACR 510 : (2016) 1 CCR 70 : (2016) 1 Crimes 107 : (2016) 1 DMC 24 : (2016) 1 MLJ(Cri) 235 : (2016) 1 RCR(Criminal) 640 : (2015) 13 SCALE 901 : (2016) 1 UC 1

Criminal Procedure Code, 1973 (CrPC) - Section 293, 313, 323Dowry Prohibition Act, 1961 - Section 3, 4Evidence Act, 1872 - Section 113B

Supreme Court16 Dec 2015Disposed Of

State of Punjab Vs Bittu and others

Supreme Court Of India · (2016) 1 ACR 546 : (2016) AIR (SC) 146 : (2016) 1 CCR 90 : (2016) 1 MLJ(Cri) 362 : (2016) 1 NCC 174 : (2016) 1 RCR(Criminal) 1043 : (2015) 13 SCALE 794 : (2015) 3 UC 2396

Penal Code, 1860 (IPC) - Section 120B, 201, 302, 364

Supreme Court16 Dec 2015Dismissed

Gautam Kundu Vs Manoj Kumar, Assistant Director, Eastern Region, Directorate of Enforcement (Prevention of Money Laundering Act) Govt. of India

Supreme Court Of India · (2016) 1 ACR 550 : (2016) AIR (SC) 106 : (2016) 92 ALLCC 931 : (2016) ALLMR(Cri) 453 : (2016) 1 CCR 39 : (2016) CriLJ 666 : (2016) 1 JLJR 291 : (2016) 1 MLJ(Cri) 200 : (2016) 1 RCR(Criminal) 398 : (2015) 13 SCALE 808 : (2016) 133 SCL 341

Companies Act, 1956 - Section 117A, 56, 67(3)Criminal Procedure Code, 1973 (CrPC) - Section 439, 5Penal Code, 1860 (IPC) - Section 405

Supreme Court16 Dec 2015Allowed

Bimla Devi and others Vs Rajesh Singh and others

Supreme Court Of India · (2016) 1 ACR 506 : (2016) AIR (SC) 158 : (2016) 92 ALLCC 902 : (2016) ALLMR(Cri) 405 : (2016) 1 CCR 48 : (2016) 1 Crimes 213 : (2016) 1 JLJR 252 : (2016) 1 MLJ(Cri) 189 : (2016) 1 RCR(Criminal) 844 : (2015) 13 SCALE 748 : (2016) 1 UC 33

Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 174Penal Code, 1860 (IPC) - Section 147, 148, 149, 152, 201

Supreme Court16 Dec 2015Disposed Of

K.B. Ramachandra Raje Urs and others Vs State of Karnataka and others

Supreme Court Of India · (2016) 1 AKR 482 : (2016) 1 ALLMR 997 : (2016) 2 KarLJ 77 : (2016) 1 MLJ 484 : (2015) 13 SCALE 665

City of Mysore Improvement Act, 1903 - Section 14, 15, 16, 16(1), 16(2)Constitution of India, 1950 - Article 136, 226Land Acquisition Act, 1894 - Section 10, 16, 4, 9