CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2015

1,519 judgments · page 23 of 76

Supreme Court04 Sept 2015Dismissed

Sandu Vs Gulab and Others

Supreme Court Of India · (2015) 5 ALLMR 928 : (2015) 6 BomCR 33 : (2016) 1 JLJR 71 : (2015) 6 MLJ 708 : (2016) 1 PLJR 245 : (2015) 9 SCALE 521 : (2015) 9 SCC 405

Civil Procedure Code, 1908 (CPC) - Section 36(4), 36(5), 36(6), 36A(2), 36A(3)Limitation Act, 1963 - Section 12, 14, 14(1), 4, 5Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 - Section 2, 3(1), 3(3), 3(4), 4
Read judgment
Supreme Court04 Sept 2015Disposed Of

Lt. Governor of Delhi and Others Vs Matwal Chand and Others

Supreme Court Of India · AIR 2015 SC 3709 : (2015) 6 ALD 117 : (2015) 91 ALLCC 237 : (2015) 5 AWC 4956 : (2015) 4 CDR 974 : (2016) 154 DRJ 237 : (2015) 7 MLJ 85 : (2015) 4 RCR(Civil) 295 : (2015) 9 SCALE 540 : (2015) 9 SCJ 367

Administration of Evacuee Property Act, 1950 - Section 10, 8Displaced Persons (Compensation and Rehabilitation) Act, 1954 - Section 12, 12(1), 12(2), 12(4), 14Land Acquisition Act, 1894 - Section 10, 10(1), 4, 6, 7
Read judgment
Supreme Court04 Sept 2015Allowed

Nizam and Others Vs State of Rajasthan

Supreme Court Of India · (2015) 10 AD (SC) 5 : AIR 2015 SC 3430 : (2015) 4 AJR 511 : (2015) 2 ALD(Cri) 898 : (2015) 91 ALLCC 243 : (2015) ALLMR(Cri) 4087 : (2015) 4 CCR 1 : (2015) CriLJ 4655 : (2015) 4 Crimes 27 : (2015) 4 JLJR 126 : (2015) 4 MLJ(Cri) 79 : (2015) 3 NCC 373 :

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 182, 313Evidence Act, 1872 - Section 106
Read judgment
Supreme Court04 Sept 2015Dismissed

Smita Subhash Sawant Vs Jagdeeshwari Jagdish Amin and Others

Supreme Court Of India · (2015) 10 AD (SC) 79 : (2015) 5 ALLMR 962 : (2015) 6 BomCR 21 : (2015) 6 MLJ 748 : (2015) 9 SCALE 526 : (2015) 9 SCJ 468

Limitation Act, 1963 - Section 15Mumbai Municipal Corporation Act, 1888 - Section 10, 11, 12, 13, 14Municipal Corporation of Greater Mumbai Conduct of Election Rules, 2006 - Rule 103, Rule 104, Rule 2, Rule 3
Read judgment
Supreme Court04 Sept 2015Allowed

State of West Bengal and Others Vs R.K.B.K. Ltd. and Others

Supreme Court Of India · (2015) 10 AD (SC) 112 : AIR 2015 SC 3411 : (2015) 4 CALLT 1 : (2015) 5 CHN 144 : (2015) 7 MLJ 105 : (2015) 9 SCALE 550 : (2015) 10 SCC 369 : (2015) 9 SCJ 421

Central Excises and Salt Act, 1944 - Section 35Delhi Municipal Corporation Act, 1957 - Section 126(1), 126(4)Essential Commodities Act, 1955 - Section 3(1), 3(2), 7(1)
Read judgment
Supreme Court03 Sept 2015Disposed Of

Suman Kumar Vs State of Himachal Pradesh

Supreme Court Of India · (2016) 1 CCR 184 : (2015) 4 RCR(Criminal) 290

Constitution of India, 1950 - Article 20(1)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 409
Read judgment
Supreme Court02 Sept 2015Dismissed

Shantaram Somwanshi Vs State of Madhya Pradesh

Supreme Court Of India · (2016) 1 CCR 202 : (2015) 4 RCR(Criminal) 292

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)Penal Code, 1860 (IPC) - Section 120B, 161Prevention of Corruption Act, 1947 - Section 5(1), 5(2)
Read judgment