CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2015

1,519 judgments · page 33 of 76

Supreme Court30 Jul 2015Disposed Of

Peerappa Hanmantha Harijan and Others Vs State of Karnataka and Others

Supreme Court Of India · (2015) 9 AD (SC) 261 : AIR 2015 SC 2908 : (2015) 4 AKR 53 : (2015) 6 MLJ 216 : (2015) 8 SCALE 569 : (2015) 10 SCC 469 : (2015) 8 SCJ 328

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Constitution of India, 1950 - Article 21, 226, 227Karnataka Industrial Area Development Board Regulations, 1969 - Regulation 10, 14, 4, 5, 7
Read judgment
Supreme Court30 Jul 2015Allowed

Yakub Abdul Razak Memon Vs State of Maharashtra and Others

Supreme Court Of India · (2015) 3 ACR 2549 : (2015) 8 AD (SC) 249 : (2015) 4 AJR 277 : (2015) 3 ALT(Cri) 231 : (2015) 3 BomCR(Cri) 605 : (2015) 3 CCR 250 : (2015) 4 JCC 2556 : (2015) 3 NCC 49 : (2015) 3 RCR(Criminal) 927 : (2015) 8 SCALE 354 : (2015) 9 SCC 552 : (2015) 7 SCJ 325

Constitution of India, 1950 - Article 72, 72(1)
Read judgment
Supreme Court29 Jul 2015Allowed

Shabina Abraham and Others Vs Collector of Central Excise and Customs

Supreme Court Of India · (2015) 5 ABR 399 : (2015) 8 AD (SC) 510 : (2015) 322 ELT 372 : (2015) 52 GST 30 : (2015) 34 GSTR 146 : (2016) 1 LW 385 : (2015) 8 SCALE 314 : (2015) 10 SCC 770 : (2015) 9 SCJ 330 : (2015) 83 VST 450

Bombay Sales Tax Act, 1953 - Section 14, 14(3), 15, 15(1), 35Central Excise Rules, 1944 - Rule 2(3), Rule 7, Rule 7AACentral Excises and Salt Act, 1944 - Section 11, 11A, 2, 3, 4(3)
Read judgment
Supreme Court29 Jul 2015Allowed

Rajendra Shankar Shukla and Others Vs State of Chhattisgarh and Others

Supreme Court Of India · (2015) 10 AD (SC) 280 : AIR 2015 SC 3147 : (2015) 4 JLJR 375 : (2015) 7 MLJ 578 : (2015) 4 PLJR 426 : (2015) 8 SCALE 384 : (2015) 10 SCC 400 : (2015) 8 SCJ 269

Chhattisgarh Zila Yojna Samiti Act, 1995 - Section 3, 7Companies Act, 1956 - Section 289Constitution of India, 1950 - Article 136, 243, 243B, 243G, 243G(1)
Read judgment
Supreme Court29 Jul 2015Allowed

Union of India and Others Vs N.S. Rathnam and Sons

Supreme Court Of India · (2015) 9 AD (SC) 225 : (2015) 322 ELT 353 : (2015) 51 GST 852 : (2015) 34 GSTR 38 : (2015) 6 MLJ 204 : (2015) 8 SCALE 301 : (2015) 10 SCC 681 : (2015) 7 SCJ 370

Central Excise Rules, 1944 - Rule 8(1)Central Excises and Salt Act, 1944 - Section 11AConstitution of India, 1950 - Article 13(2), 14, 15, 31(2)
Read judgment
Supreme Court29 Jul 2015Allowed

Dharam Chand Vs Chairman, New Delhi Municipal Council and Others

Supreme Court Of India · (2015) 8 AD (SC) 288 : AIR 2015 SC 2819 : (2015) 4 AJR 96 : (2015) 5 AWC 5412 : (2015) 152 DRJ 504 : (2015) 3 JLJR 451 : (2015) 6 MLJ 702 : (2015) 4 PLJR 104 : (2015) 4 RCR(Civil) 368 : (2015) 8 SCALE 295 : (2015) 10 SCC 612 : (2015) 8 SCJ 117

Constitution of India, 1950 - Article 12, 13, 19, 19(1), 19(2)New Delhi Municipal Council Act, 1994 - Section 388(D)(5)Police Act, 1861 - Section 12
Read judgment
Supreme Court29 Jul 2015Partly Allowed

Yakub Abdul Razak Memon Vs State of Maharashtra and Others

Supreme Court Of India · (2015) 3 ACR 3111 : (2015) 8 AD (SC) 255 : (2015) 4 AJR 267 : (2015) 3 CCR 239 : (2015) 3 Crimes 205 : (2015) 3 KLJ 770 : (2015) 3 KLT 473 : (2015) 3 MLJ(Cri) 372 : (2015) 3 RCR(Criminal) 916 : (2015) 8 SCALE 339

Civil Procedure Code, 1908 (CPC) - Section 2Constitution of India, 1950 - Article 129, 141, 142, 161, 21Criminal Procedure Code, 1973 (CrPC) - Section 413, 414
Read judgment
Supreme Court28 Jul 2015Allowed

Rajan Vs Soly Sebastian and Others

Supreme Court Of India · (2016) 1 ACC 438 : (2015) ACJ 2418 : (2015) 6 ALLMR 467 : (2015) 5 AWC 4894 : (2015) 3 RCR(Civil) 962 : (2015) 8 SCALE 290 : (2015) 10 SCC 506 : (2016) 1 SCC(L&S) 114

Motor Vehicles Act, 1988 - Section 166
Read judgment
Supreme Court28 Jul 2015Dismissed

Yakub Abdul Razak Memon Vs State of Maharashtra and Others

Supreme Court Of India · (2015) 3 ALT(Cri) 177 : (2015) 3 BomCR(Cri) 593 : (2015) 4 RCR(Criminal) 451 : (2015) 8 SCALE 335 : (2015) 7 SCJ 368

Constitution of India, 1950 - Article 14, 142, 21, 32Supreme Court Rules, 2013 - Rule 2 Order 1, Rule 4 Order 48, Rule 4(1) Order 48, Rule 4(2) Order 48
Read judgment
Supreme Court28 Jul 2015Disposed Of

V.K. Mishra and Others Vs State of Uttarakhand and Others

Supreme Court Of India · (2015) 3 ACR 3328 : (2015) 8 AD (SC) 585 : AIR 2015 SC 3043 : (2015) 2 ALD(Cri) 533 : (2015) 90 ALLCC 997 : (2015) ALLMR(Cri) 3298 : (2016) 1 ALT(Cri) 107 : (2015) 4 BomCR(Cri) 22 : (2015) 3 CCR 254 : (2015) 120 CLT 743 : (2015) CriLJ 4021 : (2015) 3 C

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 161, 161(1), 162, 162(1), 313Dowry Prohibition Act, 1961 - Section 3, 4
Read judgment