Supreme Court08 Jul 2015Allowed
Sita Ram Vs Balbir @ Bali
Supreme Court Of India · (2017) 2 SCC 456 : (2017) 2 SCCCri 88
Contempt of Courts Act, 1971 - Section 2(a)
COURT ARCHIVE
Supreme Court Of India judgments, 2015
1,519 judgments · page 37 of 76
Supreme Court07 Jul 2015Allowed
BHS Industries Vs Export Credit Guarantee Corporation and Others
Supreme Court Of India · AIR 2015 SC 2824 : (2015) 5 ALD 12 : (2015) 6 ALLMR 908 : (2016) 1 CDR 73 : (2015) 3 CPJ 1 : (2016) 1 LW 673 : (2015) 5 MLJ 754 : (2015) 3 RCR(Civil) 714 : (2015) 7 SCALE 538 : (2015) 9 SCC 414 : (2015) 8 SCJ 392 : (2015) 4 WLN 67
Constitution of India, 1950 - Article 12, 14, 226
Supreme Court07 Jul 2015Allowed
Riju Prasad Sarma and Others Vs State of Assam and Others
Supreme Court Of India · (2015) 12 AD (SC) 431 : (2015) 3 GLT 6 : (2015) 5 MLJ 727 : (2015) 7 SCALE 602 : (2015) 9 SCC 461 : (2015) 8 SCJ 69
Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature (Amendment) Act, 1987 - Section 25AAssam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature (Election of Managing Committee of Sri Sri Maa Kamakhya Temple) Rules, 2012 - Rule 2, Rule 3, Rule 6Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 - Section 18, 2, 25, 25A, 3(2)
Supreme Court07 Jul 2015Disposed Of
Chandra Babu Vs State and Others
Supreme Court Of India · (2015) 8 AD (SC) 363 : AIR 2015 SC 3566 : (2015) 2 ALD(Cri) 825 : (2015) 91 ALLCC 259 : (2016) 1 ALT(Cri) 194 : (2015) 3 CCR 197 : (2015) CriLJ 4538 : (2015) 3 Crimes 145 : (2015) 5 CTC 214 : (2015) 4 JCC 2400 : (2015) 3 JLJR 275 : (2016) 1 LW(Cri) 12
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154(2), 156(3), 157(2), 167(2), 173Penal Code, 1860 (IPC) - Section 147, 148, 307, 323, 324
Supreme Court06 Jul 2015Allowed
Bihar Legislative Council Vs Union of India (UOI) and others
Supreme Court Of India · (2015) 9 SCC 292
Supreme Court06 Jul 2015Disposed Of
Sirajul and Others Vs The State of Uttar Pradesh and Others
Supreme Court Of India · (2015) 2 ACR 2305 : (2015) 8 AD (SC) 295 : (2015) 11 AD (SC) 119 : (2015) 5 ALJ 124 : (2015) 90 ALLCC 671 : (2016) 1 ALT(Cri) 101 : (2015) 3 CCR 181 : (2015) 3 Crimes 225 : (2015) 3 JLJR 470 : (2015) 3 MLJ(Cri) 366 : (2015) 3 NCC 74 : (2015) 4 PLJR 142
Constitution of India, 1950 - Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 173, 197, 258, 309, 311Penal Code, 1860 (IPC) - Section 307, 324, 34
Supreme Court06 Jul 2015Disposed Of
Jogendrasinhji Vijaysinghji Vs State of Gujarat and Others
Supreme Court Of India · (2015) 5 ABR 787 : (2015) 8 AD (SC) 109 : AIR 2015 SC 3623 : (2015) 5 BomCR 370 : (2015) GLH 2584 : (2015) 3 JLJR 283 : (2015) 3 KLT 240 : (2015) 5 LW 789 : (2015) 5 MLJ 592 : (2015) 2 OLR 509 : (2015) 3 PLJR 453 : (2015) 3 RCR(Civil) 801 : (2015) 7 SCAL
Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 136, 14, 19(1), 21, 225Government of India Act, 1915 - Section 107, 149(2)
Supreme Court06 Jul 2015Allowed
ABC Vs The State (NCT of Delhi)
Supreme Court Of India · (2015) 4 ABR 763 : (2015) 7 AD (SC) 389 : AIR 2015 SC 2569 : (2015) 3 AKR 570 : (2015) 5 ALD 1 : (2015) 5 ALJ 115 : (2015) 5 ALLMR 418 : (2015) 111 ALR 726 : (2015) 5 ALT 45 : (2015) 4 AWC 3265 : (2015) 5 BomCR 330 : (2015) 4 CHN 52 : (2015) 5 CTC 547 :
Guardians and Wards Act, 1890 - Section 10, 10(1), 10(2), 11, 19Guardianship of Infants Act, 1964 - Section 6(4)Hindu Minority and Guardianship Act, 1956 - Section 6
Supreme Court06 Jul 2015Disposed Of
Mainuddin Abdul Sattar Shaikh Vs Vijay D. Salvi
Supreme Court Of India · (2015) 2 ACR 2310 : (2015) 8 AD (SC) 332 : AIR 2015 SC 2579 : (2015) 3 AKR 765 : (2015) 2 ALD(Cri) 599 : (2015) 90 ALLCC 686 : (2015) ALLMR(Cri) 4914 : (2015) 3 ALT(Cri) 124 : (2015) 3 BC 348 : (2015) 5 BomCR 1 : (2015) 3 BomCR(Cri) 660 : (2015) 3 CCR 178
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378, 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138, 141
Supreme Court06 Jul 2015Dismissed
State of M.P. Vs Manish and Others
Supreme Court Of India · (2015) 3 ACR 2617 : (2015) 4 AJR 50 : (2015) 91 ALLCC 254 : (2015) 3 ALT(Cri) 228 : (2015) 3 BomCR(Cri) 685 : (2015) 3 CCR 224 : (2015) CriLJ 3982 : (2015) 4 Crimes 115 : (2015) GLH 2791 : (2015) 3 JLJ 49 : (2015) 2 LW(Cri) 722 : (2015) 3 MLJ(Cri) 363
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 294, 307, 34
Supreme Court06 Jul 2015Disposed Of
Securities and Exchange Board of India Vs Pan Asia Advisors Ltd. and Others
Supreme Court Of India · AIR 2015 SC 2782 : (2015) 3 BC 513 : (2015) 127 CLA 306 : (2015) 191 CompCas 410 : (2015) 3 CompLJ 241 : (2015) 7 SCALE 694 : (2015) 8 SCJ 437
Companies Act, 1956 - Section 55A, 77(2)Constitution of India, 1950 - Article 245, 245(2), 73Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2000 - Regulation 4, 5, 5(1), 5(2), 5.1
Supreme Court03 Jul 2015Disposed Of
Naseem Ahmed Vs State of Uttar Pradesh and Others
Supreme Court Of India · (2015) 07 SC CK 0078
Supreme Court03 Jul 2015Allowed
State of Madhya Pradesh Vs Anoop Singh
Supreme Court Of India · (2015) 2 ACR 2318 : (2015) 8 AD (SC) 409 : (2015) 2 ALD(Cri) 595 : (2016) 1 ALT(Cri) 203 : (2015) 3 BomCR(Cri) 640 : (2015) 3 CCR 174 : (2015) 3 CGLJ 408 : (2015) 3 Crimes 319 : (2015) 4 JCC 2450 : (2015) 3 JLJ 102 : (2015) 3 JLJR 307 : (2016) 1 LW(Cri)
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Juvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12(3)Penal Code, 1860 (IPC) - Section 363, 366, 376
Supreme Court03 Jul 2015Allowed
Basisth Narayan Yadav Vs Kailash Rai and Others
Supreme Court Of India · (2015) 2 ACR 2148 : (2015) 7 AD (SC) 600 : (2015) 3 AJR 786 : (2015) 90 ALLCC 659 : (2015) ALLMR(Cri) 3286 : (2015) 3 CCR 186 : (2015) CriLJ 3792 : (2015) 3 Crimes 315 : (2015) 3 JCC 2153 : (2015) 3 JLJR 400 : (2015) 3 MLJ(Cri) 482 : (2015) 3 NCC 86 : (2
Dowry Prohibition Act, 1961 - Section 3, 4Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304B, 494, 498A
Supreme Court03 Jul 2015Disposed Of
Laxmi Devi Vs State of Bihar and Others
Supreme Court Of India · (2015) 7 AD (SC) 657 : AIR 2015 SC 2710 : (2015) 3 AJR 790 : (2015) 112 ALR 490 : (2015) 4 AWC 3866 : (2016) 1 CDR 52 : (2015) 4 JLJR 359 : (2015) 3 KLT 590 : (2015) 5 LW 836 : (2015) 5 MLJ 575 : (2015) 4 PLJR 399 : (2015) 129 RD 537 : (2015) 7 SCALE 5
Land Acquisition Act, 1894 - Section 10, 11, 11A, 16, 17
Supreme Court03 Jul 2015Allowed
State of Madhya Pradesh Vs Keshar Singh
Supreme Court Of India · (2015) 2 ACR 2145 : (2015) 8 AD (SC) 424 : (2015) 3 AJR 810 : (2015) 90 ALLCC 675 : (2015) ALLMR(Cri) 3292 : (2016) 1 ALT(Cri) 68 : (2015) 3 BomCR(Cri) 650 : (2015) 3 CCR 190 : (2015) 4 Crimes 117 : (2015) 4 JCC 2233 : (2015) 2 JLJ 388 : (2015) 3 JLJR
Penal Code, 1860 (IPC) - Section 376
Supreme Court02 Jul 2015Partly Allowed
Zuari Cement Ltd. Vs Regional Director E.S.I.C. Hyderabad and Others
Supreme Court Of India · (2015) 7 AD (SC) 432 : AIR 2015 SC 2764 : (2015) 3 AJR 812 : (2015) 5 ALD 25 : (2015) 4 AWC 3881 : (2015) 146 FLR 897 : (2015) 3 KLT 700 : (2015) LabIC 3198 : (2015) 3 LLJ 257 : (2015) 3 LLN 568 : (2016) 1 LW 783 : (2016) 1 MhLj 617 : (2016) 1 MPLJ 313
Constitution of India, 1950 - Article 226Employees State Insurance Act, 1948 - Section 74, 75, 75(1), 75(2A), 87
Supreme Court02 Jul 2015Dismissed
Shakuntala Bai and Others Vs Mahaveer Prasad
Supreme Court Of India · (2015) 8 AD (SC) 402 : AIR 2015 SC 2769 : (2015) 3 AJR 817 : (2015) 5 ALD 39 : (2015) 5 ALLMR 414 : (2015) 112 ALR 667 : (2015) 6 ALT 8 : (2015) 5 BomCR 80 : (2016) 1 CDR 68 : (2015) 4 CHN 69 : (2016) 1 LW 417 : (2015) 5 MLJ 468 : (2015) 3 RCR(Civil) 7
Succession Act, 1925 - Section 372
Supreme Court02 Jul 2015Disposed Of
N.K. Rajendra Mohan Vs Thirvamadi Rubber Co. Ltd. and Others
Supreme Court Of India · (2015) 8 AD (SC) 269 : AIR 2015 SC 2556 : (2015) 4 KLT 6 : (2015) 128 RD 693 : (2015) 7 SCALE 421 : (2015) 9 SCC 326 : (2015) 7 SCJ 1
Constitution of India, 1950 - Article 136, 14, 19, 31, 31AKerala Agrarian Relations Act, 1961 - Section 132, 3(1)Kerala Land Reforms Act, 1963 - Section 13, 13(1), 14, 15, 16
Supreme Court02 Jul 2015Disposed Of
Union of India Vs M/s. Bright Power Projects (I) P. Ltd.
Supreme Court Of India · (2015) 154 AIC 244 : (2015) AIR(SCW) 4089 : (2015) 5 AIRBomR 78 : (2015) AIRSC 2749 : (2015) 5 ALLMR 471 : (2015) 4 AllWC 3862 : (2015) 3 ApexCourtJudgments(SC) 290 : (2015) 4 ArbiLR 10 : (2015) 4 CalHCN 230 : (2015) 3 CalLJ 51 : (2016) 3 CivilLJ 241 : (2
Arbitration and Conciliation Act, 1996 - Section 31(7)