COURT ARCHIVE

Supreme Court Of India judgments, 2017

1,452 judgments · page 66 of 73

Supreme Court01 Feb 2017Allowed

Umarmiya Ismailmiya Saiyed @ Mamumiya Panju Miya Vs State of Gujarat

Supreme Court Of India · (2017) 98 ACrC 951 : (2017) 171 AIC 114 : 2017 AIR(SCW) 707 : AIR 2017 SC 707 : (2017) AllSCRCrl 532 : (2017) 2 BomCR(Cri) 136 : (2017) CriLR 160 : (2017) 2 ECrC 64 : (2017) 2 JT 54 : (2017) 2 MhLJCrl 432 : (2017) 1 PCCR 329 : (2017) 1 RCRCriminal 1011 :

Arms Act, 1959 - Section 25 (1A), Section 25(1AA), Section 25(1B)Explosives Act, 1884 - Section 9-BPenal Code, 1860 (IPC) - Section 120 B, Section 121, Section 122 B, Section 123, Section 34

Supreme Court01 Feb 2017Allowed

Umarmia Alias Mamumia Vs State of Gujarat

Supreme Court Of India · (2017) 98 ACrC 948 : (2017) 171 AIC 116 : 2017 AIR(SCW) 721 : AIR 2017 SC 721 : (2017) 2 BomCR(Cri) 120 : (2017) CriLR 162 : (2017) 1 Crimes 278 : (2017) 2 ECrC 33 : (2017) 2 JBCJ 90 : (2017) 2 JT 49 : (2017) 2 MhLJCrl 516 : (2017) 2 NCC 30 : (2017) 1 PCC

Arms Act, 1959 — Section 25 (1A), Section 25(1AA), Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 439, 154Explosives Act, 1884 — Section 9-B

Supreme Court01 Feb 2017Disposed Of

Gulam Mohammad Malik Vs State of Gujarat

Supreme Court Of India · 2017 AIR(SCW) 1465 : AIR 2017 SC 1465 : (2018) 14 SCC 473

Evidence Act, 1872 — Section 28Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), Section 20, Section 29, Section 29, Section 31, Section 8, Section 8(c)

Supreme Court01 Feb 2017Disposed Of

Kamrunnissa Vs Union of India

Supreme Court Of India · (2017) AAC 979 : 2017 AIR(SCW) 1436 : AIR 2017 SC 1436 : (2017) DNJ 389 : (2017) 3 RCRCivil 300 : (2017) 3 RecentApexJudgments(RAJ) 566

Railways Act, 1989 — Section 124, Section 124A

Supreme Court01 Feb 2017Disposed Of

Munshi Lal Vs Santosh

Supreme Court Of India · (2017) 172 AIC 263 : 2017 AIR(SCW) 1057 : AIR 2017 SC 1057 : (2017) 2 ARC 166 : (2017) DNJ 216 : (2017) 2 HLT 1 : (2017) 2 JLJR 368 : (2017) 3 JT 85 : (2017) 1 KerLJ 865 : (2017) 1 LAR 226 : (2017) 2 RCRCivil 141 : (2017) 1 RCRRent 262 : (2017) 2 RecentAp

Delhi Rent Control Act, 1958 — Section 14(1)(b), Section 14(4)

Supreme Court01 Feb 2017Disposed Of

Manish Sharma Vs Director, Department of Medical Education and Research

Supreme Court Of India · (2017) 2 JT 276 : (2017) 3 Scale 545 : (2017) 4 SCC 577

Constitution Of India, 1950 — Article 133

Supreme Court01 Feb 2017Disposed Of

Bithika Mazumdar Vs Sagar Pal

Supreme Court Of India · (2017) AAC 862 : (2017) 2 ACC 853 : (2017) ACJ 977 : (2017) 172 AIC 245 : 2017 AIR(SCW) 965 : AIR 2017 SC 965 : (2017) 121 ALR 873 : (2017) 3 AndhLD 35 : (2017) DNJ 249 : (2017) 3 HimLR 1305 : (2017) 2 JCR 7 : (2017) 2 JT 331 : (2017) 2 KerLJ 241 : (2017)

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166

Supreme Court01 Feb 2017Allowed

State of Gujarat Vs Maliben Nathubhai (D)

Supreme Court Of India · (2017) 171 AIC 93 : (2017) 121 ALR 447 : (2017) 2 AndhLD 90 : (2017) 1 HLR 563 : (2017) 2 ICC 429 : (2017) 3 JT 236 : (2017) 1 LawHeraldSC 524 : (2017) 2 RCRCivil 157 : (2017) 135 RD 429 : (2017) 2 RecentApexJudgments(RAJ) 282 : (2017) 2 Scale 107 : (2017

Hindu Succession Act, 1956 — Section 6Urban Land (Ceiling And Regulation) Act, 1976 — Section 10, Section 6(1)

Supreme Court31 Jan 2017Allowed

State of Bihar Vs Ramesh Prasad Verma (Dead) Thr. Lrs.

Supreme Court Of India · (2017) 171 AIC 71 : 2017 AIR(SCW) 734 : AIR 2017 SC 734 : (2017) 1 BLJud 250 : (2017) DNJ 204 : (2017) 7 FLT 249 : (2017) 2 JBCJ 139 : (2017) 1 JLJR 421 : (2017) 2 JT 14 : (2017) 1 PLJR 478 : (2017) 2 RecentApexJudgments(RAJ) 565 : (2017) 2 Scale 62 : (20

Supreme Court31 Jan 2017Allowed

Ajay Kumar Ghoshal Vs State of Bihar

Supreme Court Of India · (2017) 98 ACrC 928 : (2017) 171 AIC 77 : (2017) 2 AICLR 186 : 2017 AIR(SCW) 804 : AIR 2017 SC 804 : (2017) 1 AllCrlRulings 677 : 2017 AllSCRCrl 289 : (2017) 1 AndhLDCriminal 835 : (2017) 1 BLJud 244 : (2017) 1 CalLJ 193 : (2017) 1 CriCC 700 : (2017) CriLJ

Criminal Procedure Code, 1973 (CrPC) - Section 313Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302, Section 304B, Section 498A

Supreme Court31 Jan 2017Dismissed

Jagdamba Devi Vs Union of India

Supreme Court Of India · 2017 AIR(SCW) 674 : AIR 2017 SC 674 : (2017) 2 AllWC 1151 : (2017) 152 FLR 803 : (2017) 2 JCR 17 : (2017) 1 JLJR 388 : (2017) 2 JT 7 : (2017) 1 LawHeraldSC 280 : (2017) 2 PLJR 42 : (2017) 2 Scale 112 : (2017) 3 SCC 688 : (2017) 1 SCCLS 753 : (2017) 1 SCT

Supreme Court31 Jan 2017Dismissed

State of Haryana Vs Mohinder Singh

Supreme Court Of India · (2017) 1 ApexCourtJudgments(SC) 628 : (2017) 1 CLR 934 : (2017) 2 JT 267 : (2017) 3 Scale 143 : (2017) 4 SCC 587 : (2017) 2 SCT 185

Constitution of India, 1950 - Article 309

Supreme Court31 Jan 2017Dismissed

Ishwar Yadav Patil Vs State of Maharashtra

Supreme Court Of India · (2017) 99 ACrC 337 : (2017) 172 AIC 237 : (2017) 2 JT 273 : (2017) 66 OrissaCriR 997 : (2017) 2 Scale 245 : (2017) 11 SCC 79

Penal Code, 1860 (IPC) - Section 302, Section 34

Supreme Court31 Jan 2017Disposed Of

Central Bank of India Vs Husainy Fakhruddin

Supreme Court Of India · (2017) 1 ApexCourtJudgments(SC) 776 : (2017) 2 JT 321 : (2017) 66 OrissaCriR 1020 : (2017) 2 Scale 261 : (2017) 5 SCC 249

Supreme Court31 Jan 2017Disposed Of

General Manager, Apgenco Vs P. Ram Babu

Supreme Court Of India · (2017) 1 CLR 1087 : (2017) 153 FLR 616 : (2017) 2 JT 318 : (2017) 3 Scale 263 : (2017) 11 SCC 799

Constitution of India, 1950 - Article 133

Supreme Court31 Jan 2017Allowed

Ambadas Khanduji Shinde Vs Ashok Sadashiv Mamurkar

Supreme Court Of India · 2017 AIR(SCW) 2527 : AIR 2017 SC 2527 : (2017) 1 RCRRent 562 : (2017) 3 RecentApexJudgments(RAJ) 681 : (2017) 5 Scale 271 : (2017) SCR 966 : (2017) 6 JT 492

Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 133

Supreme Court31 Jan 2017Disposed Of

Ivy C.Da. Conceicao Vs State of Goa

Supreme Court Of India · 2017 AIR(SCW) 1834 : (2017) 3 AIRBomR 582 : AIR 2017 SC 1834 : (2017) 1 ApexCourtJudgments(SC) 735 : (2017) 2 CTC 667 : (2017) 1 JLJR 399 : (2017) 2 JT 34 : (2017) LIC 1937 : (2017) 1 LLN 273 : (2017) 2 MLJ 215 : (2017) 2 PLJR 52 : (2017) 2 Scale 173 : (2

Constitution of India, 1950 - Article 14, Article 16, Article 21, Article 226, Article 30Goa School Education Rules, 1986 - Rule 74, Rule 86

Supreme Court30 Jan 2017Disposed Of

Asha Ram s/o Thawar Dass @ Thaumal Vs State of Rajasthan through Chief Secretary

Supreme Court Of India · (2017) 1 BBCJ 407 : (2017) 1 CriCC 818 : (2017) 2 JT 21 : (2017) 1 PCCR 500 : (2017) 1 RCRCriminal 1016 : (2017) 1 RecentApexJudgments(RAJ) 491

Criminal Procedure Code, 1973 (CrPC) - Section 439

Supreme Court30 Jan 2017Disposed Of

Board of Control For Cricket Vs Cricket Association of Bihar

Supreme Court Of India · (2017) 2 Scale 94 : (2017) 6 SCC 744

Supreme Court30 Jan 2017Disposed Of

Anindita Vs Pranab Kumar Mukherjee

Supreme Court Of India · (2017) 2 Scale 76 : (2018) 15 SCC 628

Constitution of India, 1950 - Article 32