Supreme Court14 Dec 2017Dismissed
Sunkamma (D) By Lrs. Vs S. Pushparaj (D) By Lrs.
Supreme Court Of India · (2017) 14 SCR 488 : (2018) 12 SCC 647 : (2017) 14 Scale 322
COURT ARCHIVE
Supreme Court Of India judgments, 2017
1,452 judgments · page 2 of 73
Supreme Court14 Dec 2017Allowed
A.V.G.V. Ramu Vs A.S.R. Bharathi
Supreme Court Of India · AIR 2018 SC 202 : 2018 AIR(SCW) 202 : (2018) 11 SCC 80 : (2017) 12 JT 231 : (2017) 14 Scale 316
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcHindu Marriage Act, 1955, Section 13-B
Supreme Court14 Dec 2017Partly Allowed
Joseph Vs State of Tamil Nadu
Supreme Court Of India · AIR 2018 SC 93 : 2018 AIR(SCW) 93 : (2017) 12 SCR 452 : (2018) 12 SCC 283 : (2017) 12 JT 237 : (2017) 14 Scale 265
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Section 324, Section 323, Section 148, Section 149, Section 341 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for wrongful restraint
Supreme Court14 Dec 2017Allowed
LMJ International Ltd. Vs Dankuni Steels Limited
Supreme Court Of India · (2018) 15 SCC 619 : (2017) 12 JT 465 : (2017) 14 Scale 325
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
Supreme Court14 Dec 2017Allowed
Madan Mohan Vs State of Rajasthan & Ors.
Supreme Court Of India · 2017 AIR(SCW) 5848 : (2018) 1 RCR(Cri) 614 : (2017) 12 SCR 222 : (2018) 12 SCC 30 : (2017) 12 JT 276 : (2017) 14 Scale 280
Code of Criminal Procedure, 1973, Section 193 - Cognizance of offences by Courts of SessionIndian Penal Code, 1860, Section 120B, Section 376, Section 363, Section 366, Section 368, Section 370(4) - Punishment of criminal conspiracy - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Wrongfully concealing or keeping in confinement kidnapped or abducted person - Buying or disposing of any person as a slave
Supreme Court14 Dec 2017Disposed Of
Samaj Parivartana Samudaya & Ors. Vs State of Karnataka & Ors.
Supreme Court Of India · (2017) 14 SCR 409 : (2018) 13 SCC 501 : (2017) 14 Scale 487
Supreme Court14 Dec 2017Dismissed
Royal Orchid Hotels Ltd. Vs Kamat Hotels (India) Ltd. & Ors.
Supreme Court Of India · (2017) 12 SCR 217 : (2018) 1 SCC 728 : (2017) 12 JT 462 : (2017) 14 Scale 261
Supreme Court14 Dec 2017Allowed
M/S HINDUSTAN PETROLEUM CORPORATION LIMITED Vs UNION OF INDIA
Supreme Court Of India · AIR 2018 SC 444 : 2018 AIR(SCW) 444
Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtRailways Act, 1989, Section 106(3), Section 78(b) - Notice of claim for compensation and refund of overcharge - Power to measure, weigh, etc
Supreme Court14 Dec 2017Allowed
M/s Sam Built Well Pvt. Ltd. Vs Deepak Builders & Ors.
Supreme Court Of India · AIR 2018 SC 44 : 2018 AIR(SCW) 44 : (2017) 14 SCR 479 : (2018) 2 SCC 176 : (2017) 12 JT 215 : (2017) 14 Scale 275
Supreme Court14 Dec 2017Disposed Of
State of Jharkhand & Ors. Vs M/s Hindustan Construction Co. Ltd.
Supreme Court Of India · (2017) 13 SCR 1009 : (2018) 2 SCC 602 : (2017) 12 JT 476 : (2017) 14 Scale 288 : 2018 AIR(SCW) 1 : AIR 2018 SC 1
Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtArbitration Act, 1940, Section 33, Section 30, Section 34, Section 14(2), Section 31(4), Section 2(c) - Arbitration agreement or award to be contested by application - Grounds for setting aside award - Power to stay legal proceedings where there is an arbitration agreement - Award to be signed and filed - Jurisdiction - DefinitionsArbitration and Conciliation Act, 1996, Section 42 - Jurisdiction
Supreme Court14 Dec 2017Allowed
Prem Giri Vs State of Rajasthan
Supreme Court Of India · (2017) 6 RAJ 453 : AIR 2018 SC 179 : 2018 AIR(SCW) 179 : (2017) 12 SCR 487 : (2018) 12 SCC 20 : (2017) 12 JT 472 : (2018) 1 Scale 13
Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
Supreme Court13 Dec 2017Allowed
Commissioner Of Income Tax -III,Pune Vs Rajasthan And Gujarati Charitable Foundation Poona
Supreme Court Of India · (2018) 7 SCC 810 : (2018) 300 CTR 1 : (2018) 402 ITR 441 : (2018) 253 Taxman 165
Income Tax Act, 1961 — Section 11, 11(1)(a), 11(6), 12A, 28, 29, 30, 32, 32(1), 34, 43C
Supreme Court13 Dec 2017Disposed Of
Manish Kathuria and Others Etc. Etc. Vs State of Punjab and Others Etc. Etc.
Supreme Court Of India · (2018) 1 JT 286
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
Supreme Court13 Dec 2017Disposed Of
Dr. Sabu Mathew George Vs Union of India and others
Supreme Court Of India · AIR 2018 SC 578 : 2018 AIR(SCW) 578 : (2017) 12 SCR 153 : (2018) (3 ) SCC 229 : (2017) 12 JT 505 : (2018) 1 Scale 16
Preconception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, Section 22, Section 22, Section 22 -Prenatal Techniques (Regulation and Prevention of Misuse) Act, 1994, Section 3, Section 3, Section 3
Supreme Court13 Dec 2017Allowed
Raj Kumari and another Vs Ravinder Kumar(Deceased) through Lrs. and others
Supreme Court Of India · (2018) 12 SCC 681 : (2017) 14 Scale 255
Supreme Court13 Dec 2017Allowed
Registrar Cooperative Societies, Punjab & Ors. Vs Tek Chand
Supreme Court Of India · (2018) 1 SCT 214 : (2017) 14 Scale 256 : (2018) 13 SCC 170 : (2018) 1 JT 332
Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State
Supreme Court13 Dec 2017Disposed Of
E.R. Kumar & Anr. Vs Union of India & Ors.
Supreme Court Of India · (2017) 12 SC CK 0014
Supreme Court12 Dec 2017Disposed Of
Malik Industry & Anr. Vs State of Haryana & Ors.
Supreme Court Of India · (2018) 13 SCC 85 : (2018) 1 JT 187
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24(2)
Supreme Court12 Dec 2017Disposed Of
S. Esabella Vs C. Thankarajan
Supreme Court Of India · (2018) 15 SCC 585 : (2018) 1 JT 186
Partition Act, 1893, Section 2 - Power of Court to order sale instead of division in partition suits
Supreme Court12 Dec 2017Disposed Of
Sudama Singh & Ors. Etc. Vs Deepak Mohan Spolia & Ors. Etc.
Supreme Court Of India · (2017) 12 SCR 540 : (2018) 14 SCC 756 : (2017) 12 JT 594 : (2018) 1 Scale 31
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writs