CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2017

1,452 judgments · page 6 of 73

Supreme Court28 Nov 2017Disposed Of

Koshy Jacob Vs Union of India & Ors.

Supreme Court Of India · (2018) 12 SCC 692 : (2017) 11 JT 399 : (2017) 13 Scale 704

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this Part
Read judgment
Supreme Court28 Nov 2017Disposed Of

Devendra Pratap Singh Vs Manoj Kumar Tiwari & Anr.

Supreme Court Of India · (2017) 11 SC CK 0081

Indian Penal Code, 1860, Section 120B, Section 34, Section 364 - Punishment of criminal conspiracy - Acts done by several persons in furtherance of common intention - Kidnapping or abducting in order to inurder
Read judgment
Supreme Court28 Nov 2017Dismissed

Common Cause Vs Union of India and Others

Supreme Court Of India · AIR 2017 SC 5599 : 2017 AIR(SCW) 5599 : 2018 LabIC 405 : (2017) 11 SCR 154 : (2018) 12 SCC 377 : (2017) 11 JT 429 : (2017) 13 Scale 710

Delhi Special Police Establishment Act, 1946, Section 4C
Read judgment
Supreme Court28 Nov 2017Dismissed

MANOHAR LAL SHARMA Vs SANJAY LEELA BHANSALI & ORS.

Supreme Court Of India · AIR 2018 SC 86 : 2018 AIR(SCW) 86 : (2017) SCR 111 : (2017) 13 Scale 776

Constitution Of India, 1950 — Article 32Cinematograph Act, 1952 — Section 7Indian Penal Code, 1860 — Section 153A, 295, 295A, 499, 500
Read judgment
Supreme Court27 Nov 2017Dismissed

Agarwal Tracom Pvt. Ltd. Vs Punjab National Bank & Ors.

Supreme Court Of India · AIR 2017 SC 5562 : 2017 AIR(SCW) 5562 : AIR 2018 SC(CIV) 451 : 2018 1 AIRDelR 347 : (2017) 11 SCR 164 : (2018) 1 SCC 626 : (2017) 11 JT 416 : (2017) 13 Scale 664

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 17(1), Section 17(1), Section 17, Section 17, Section 13(4), Section 13(4) -Security Interest (Enforcement), Rules 2002, Rule 9(5)
Read judgment
Supreme Court24 Nov 2017Dismissed

Commissioner of Income Tax II Vs M/s Modipon Ltd.

Supreme Court Of India · (2017) 13 Scale 656 : (2017) 299 CurTR 306 : AIR 2018 SC 182 : 2018 AIR(SCW) 182 : (2017) 11 SCR 84 : (2018) 13 SCC 426

Central Excise Act, 1944, Section 3 - duties Specified in First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 to be levieCentral Excise Rules, 1944, Rule 21 -Income Tax Act, 1961, Section 43B, Section 43B, Section 43B, Section 43B - Certain deductions to be only on actual payment
Read judgment
Supreme Court23 Nov 2017Dismissed

Smt.Bayanabai Kaware Vs Rajendra S/o Baburao Dhote

Supreme Court Of India · AIR 2017 SC 5559 : 2017 AIR(SCW) 5559 : AIR 2018 SC(CIV) 494 : 2018 1 AIRBomR 547 : (2017) 11 SCR 1029 : (2018) 1 SCC 585 : (2017) 11 JT 296 : (2017) 13 Scale 644

Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 123 - Transfer how effectedMaharashtra Co-operative Societies Act, 1960, Section 91, Section 163(1) - Disputes - Bar of jurisdictionof Courts
Read judgment