Supreme Court22 Dec 2017Allowed
Jagtar Singh @ Jagdev Singh Vs Sanjeev Kumar and Others
Supreme Court Of India · (2018) 15 SCC 189 : (2018) 1 Scale 3
COURT ARCHIVE
Supreme Court Of India judgments, 2017
1,452 judgments · page 1 of 73
Supreme Court15 Dec 2017Allowed
Vijendra Kumar & Ors. Vs Commissioner, A.P. Charitable & Religious Institutions & Endowment Department & Anr.
Supreme Court Of India · AIR 2018 SC 473 : 2018 AIR(SCW) 473 : (2017) 12 SCR 246 : (2018) 2 SCC 555 : (2017) 12 JT 327 : (2017) 14 Scale 386
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeEvidence Act, 1872, Section 114(e) -Andhra Pradesh Hindu Charitable and Religious Institutions and Endowment Act, 1966, Section 78, Section 77
Supreme Court15 Dec 2017Disposed Of
Disabled Rights Group & Anr. Vs Union of India & Ors.
Supreme Court Of India · (2017) 12 SCR 988 : (2018) 2 SCC 397 : (2017) 14 Scale 496
Rights of Persons with Disabilities Act, 2016, Section 32, Section 89 -Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation Act) 1995, Section 39
Supreme Court15 Dec 2017Allowed
Halappa Vs Malik Sab
Supreme Court Of India · (2017) 14 SCR 500 : (2018) 12 SCC 15 : (2017) 12 JT 233 : (2017) 14 Scale 331
Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others
Supreme Court15 Dec 2017
Justice K.S. Puttaswamy (Retd) and Anr. Vs Union of India and Ors
Supreme Court Of India · (2017) (10 ) SCR 1000 : (2018) 1 SCC 809 : (2017) 14 Scale 375
Income Tax Act, 1961 — Section 139AA
Supreme Court15 Dec 2017Disposed Of
M.C. Mehta Vs Union of India & Ors.
Supreme Court Of India · (2017) 12 SCR 467 : (2018) 2 SCC 144 : (2017) 14 Scale 460
Supreme Court15 Dec 2017Disposed Of
Rajive Raturi Vs Union of India And Others
Supreme Court Of India · (2017) 12 SCR 827 : (2018) 2 SCC 413 : (2018) 1 JT 1 : (2017) 14 Scale 412
Constitution of India, Article 21, Article 19(1)(c) -Companies Act, 2013, — Section 2, Section 2(k), Section 2(v), Section 2(zd), Section 2(ze)
Supreme Court15 Dec 2017Allowed
Dinesh Kumar. J. @ Dinesh J Vs National Insurance Co. Ltd & Ors.
Supreme Court Of India · (2017) 12 SCR 499 : (2018) 1 SCC 750 : (2017) 12 JT 283 : (2017) 14 Scale 364
Supreme Court15 Dec 2017Dismissed
Teesta Atul Setalvad Vs State of Gujarat
Supreme Court Of India · AIR 2018 SC 27 : 2018 AIR(SCW) 27 : (2017) 12 SCR 774 : (2018) 2 SCC 372 : (2017) 12 JT 390 : (2017) 14 Scale 336
Code of Criminal Procedure, 1973, Section 102 - Power of police officer to seize certain propertyIndian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trustInformation Technology Act, 2000, Section 72A
Supreme Court15 Dec 2017
State of U.P. Through Principal Secretary & Ors Vs All U. P. Consumer Protection Bar Association
Supreme Court Of India · (2017) 12 SCR 492 : (2018) 2 SCC 225 : (2017) 14 Scale 372
Consumer Protection Act, 1986, Section 30, Section 10(3), Section 16(2), Section 10(1)(b), Section 16(1)(b), Section 30A, Section 20(1)(b) - Power to make rules. - Composition of the District Forum - Composition of the State Commission - Composition of the District Forum - Composition of the State Commission - Power of the National Commission to make regulations. - Composition of the National Commission
Supreme Court15 Dec 2017Disposed Of
Union of India and Anr. Vs Pfizer Limited and Ors.
Supreme Court Of India · AIR 2018 SC 265 : 2018 AIR(SCW) 265 : (2017) 12 SCR 179 : (2018) 2 SCC 39 : (2017) 12 JT 424 : (2018) 1 Scale 54
Drugs and Cosmetics Act, 1940, Section 35, Section 5, Section 29, Section 5(5), Section 7A, Section 26A, Section 33P - Publication of sentences passed under this Act - Drugs Technical Advisory Board - Penalty for use of Government Analysts report for advertising - Drugs Technical Advisory Board - Sections 5 and 7 not to apply to [Ayurvedic, Siddha or Unani] drugs - Power of Central Government to prohibit manufacture, etc., of drug and cosmetic in public interest - Power to give directions
Supreme Court15 Dec 2017Allowed
Raj Kumar Bhatia Vs Subhash Chander Bhatia
Supreme Court Of India · 2018 AIR(SCW) 100 : AIR 2018 SC 100 : (2017) 12 SCR 531 : (2018) 2 SCC 87 : (2017) 12 JT 451 : (2017) 14 Scale 355
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17, Order 47Rule 1
Supreme Court15 Dec 2017Allowed
Macquarie Bank Limited Vs Shilpi Cable Technologies Ltd.
Supreme Court Of India · (2017) 12 JT 352 : AIR 2018 SC 498 : 2018 AIR(SCW) 498 : (2017) 13 SCR 751 : (2018) 2 SCC 674 : (2017) 12 JT 352 : (2017) 14 Scale 509
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Criminal Procedure, 1973, Section 164, Section 364 - Recording of confessions and statements - Judgment when to be translatedCompanies Act, 1956, Section 434, Section 433, Section 434(2) - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribunal - Company when deemed unable to pay its debts.
Supreme Court15 Dec 2017Allowed
State by the Inspector of Police, Chennai Vs S. Selvi and another
Supreme Court Of India · AIR 2018 SC 81 : 2018 AIR(SCW) 81 : (2018) 13 SCC 455 : (2018) 1 JT 320 : (2018) 1 Scale 5
Code of Criminal Procedure, 1973, Section 482, Section 227, Section 228 - Saving of inherent powers of High Court - Discharge - Framing of chargeIndian Penal Code, 1860, Section 420, Section 406, Section 506(i) - Cheating and dishonestly inducing delivery of property - Punishment for Criminal breach of trust - Punishment for criminal ,intimidation
Supreme Court15 Dec 2017Disposed Of
Tata Iron and Steel Co. Ltd. & Another Vs State of Bihar & Others
Supreme Court Of India · (2017) 12 SCR 517 : (2018) 12 SCC 107 : (2018) 1 JT 166 : (2017) 14 Scale 377
Constitution of India, Article 14, Article 19(1)(g), Article 265 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of certain rights regarding freedom of speech, etc - Taxes not to be imposed save by authority of law
Supreme Court15 Dec 2017Allowed
Indian Oil Corporation Ltd. & Ors. Vs Shashi Prabha Shukla & Anr.
Supreme Court Of India · (2017) 12 JT 336 : (2018) 12 SCC 85 : (2017) 12 JT 336 : (2017) 14 Scale 395
Constitution of India, Article 14, Article 19(1)(g), Article 300A - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of certain rights regarding freedom of speech, etc - Persons not to be deprived of property save by authority of law
Supreme Court15 Dec 2017Dismissed
Harpal Singh Vs Ashok Kumar & Anr.
Supreme Court Of India · AIR 2017 SC 5852 : 2017 AIR(SCW) 5852 : (2017) 12 JT 272 : (2018) 1 AIRDelR 716 : (2017) SCR 107 : (2017) 14 Scale 367
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtSpecific Relief Act, 1963, Section 6 -Delhi Land Reforms Act, 1954, Section 185, Section 3(13)
Supreme Court15 Dec 2017Allowed
State Bank of India & Ors. Vs B.R. Saini
Supreme Court Of India · (2018) 11 SCC 83 : (2017) 12 JT 280 : (2017) 14 Scale 361
Constitution of India, Article 311(2) -State Bank of India Officers Service Rules, 1992, Rule 68(3), Rule 68(2)(II), Rule 66(3)(iii)
Supreme Court14 Dec 2017Dismissed
Toyota Jidosha Kabushiki Kaisha Vs M/S Prius Auto Industries Ltd. & Ors
Supreme Court Of India · AIR 2018 SC 167 : (2018) 2 SCC 1 : (2017) 12 JT 563 : (2017) 14 Scale 472
Trade Marks Act, 1999 — Section 2(1)(zg), 11(6), 11(9), 30
Supreme Court14 Dec 2017Dismissed
Toyoto Jidosha Kabushiki Kaisha Vs M/s Prius Auto Industries Ltd. & Ors.
Supreme Court Of India · 2018 AIR(SCW) 167 : AIR 2018 SC 167 : (2017) 12 SCR 805 : (2018) 2 SCC 1 : (2017) 12 JT 563 : (2017) 14 Scale 472
Trade Marks Act, 1999, Section 30, Section 11(6), Section 11(9), Section 2(1)(zg) - Limits on effect of registered trade mark - Relative grounds for refusal of registration - Relative grounds for refusal of registration - Definitions and interpretation