COURT ARCHIVE

Supreme Court Of India judgments, 2017

1,452 judgments · page 71 of 73

Supreme Court09 Jan 2017Disposed Of

Baleshwar Mahto Vs State of Bihar

Supreme Court Of India · (2017) 99 ACrC 311 : (2017) 172 AIC 67 : (2017) 2 AICLR 488 : 2017 AIR(SCW) 873 : AIR 2017 SC 873 : (2017) 1 AndhLDCriminal 639 : (2017) 2 CalCriLR 117 : (2017) 2 CriCC 45 : (2017) CriLR 260 : (2017) 1 Crimes 26 : (2017) sup1 CutLTCriminal 754 : (2017) 1

Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302

Supreme Court09 Jan 2017Dismissed

Umesh Manan Vs State of M.P. Through Special Police Establishment Lokayukta Office

Supreme Court Of India · (2017) 173 AIC 156 : 2017 AllSCRCrl 283 : (2017) 1 ApexCourtJudgments(SC) 558 : (2017) 1 Crimes 34 : (2017) 1 JT 399 : (2017) 66 OrissaCriR 732 : (2017) 1 RCRCriminal 581 : (2017) 1 RecentApexJudgments(RAJ) 244 : (2017) 1 Scale 439 : (2017) 3 SCC 608 : (2

Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(e), Section 7

Supreme Court09 Jan 2017Allowed

Daljit Kaur Gorwara Vs State of Himachal Pradesh

Supreme Court Of India · 2017 AllSCRCrl 444

Constitution of India, 1950 - Article 134Criminal Procedure Code, 1973 (CrPC) - Section 439(2)Penal Code, 1860 (IPC) - Section 420, Section 468, Section 471

Supreme Court09 Jan 2017Allowed

Devendri Vs State of Uttar Pradesh

Supreme Court Of India · 2017 AllSCRCrl 411

Constitution of India, 1950 - Article 134Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 407, Section 420, Section 506

Supreme Court09 Jan 2017Allowed

Director General, Youth Services And Sports Department Vs Sanjay Gupta

Supreme Court Of India · 2017 AIR(SCW) 565 : AIR 2017 SC 565 : (2017) 4 SCC 571 : (2017) 1 SCCLS 884

Contempt of Courts Act, 1971 - Section 10

Supreme Court06 Jan 2017Disposed Of

Keshav Arjun Charania Vs Indira Keshav Charania

Supreme Court Of India · (2017) 2 JT 154 : (2017) 2 Scale 38 : (2017) 1 SCCriR 274 : (2017) 11 SCC 171

Constitution of India, 1950 - Article 133

Supreme Court06 Jan 2017Allowed

Md. Sajjad @ Raju @ Salim Vs State of West Bengal

Supreme Court Of India · (2017) 98 ACrC 621 : (2017) 170 AIC 1 : (2017) 2 AICLR 533 : 2017 AIR(SCW) 642 : AIR 2017 SC 642 : (2017) 1 AllCrlRulings 551 : 2017 AllSCRCrl 161 : (2017) 1 ALTCrl 287 : (2017) 1 ApexCourtJudgments(SC) 485 : (2017) 1 BBCJ 141 : (2017) 1 BLJud 216 : (2017

Criminal Procedure Code, 1973 (CrPC) - Section 374, Section 377Evidence Act, 1872 - Section 9Penal Code, 1860 (IPC) - Section 300, Section 302

Supreme Court06 Jan 2017Disposed Of

Behram Tejani Vs Azeem Jagani

Supreme Court Of India · (2017) 170 AIC 47 : 2017 AIR(SCW) 273 : (2017) 1 AIRBomR 828 : (2017) 2 AIRJharR 11 : AIR 2017 SC 273 : (2017) 1 ALLMR 925 : (2017) 1 AllWC 805 : (2017) 120 ALR 702 : (2017) 3 AndhLD 1 : (2017) 1 ApexCourtJudgments(SC) 247 : (2017) 1 ARC 212 : (2017) 1 BB

Supreme Court06 Jan 2017Disposed Of

State of Telangana Vs Habib Abdullah Jeelani

Supreme Court Of India · (2017) 98 ACrC 605 : (2017) 170 AIC 20 : (2017) 1 AICLR 929 : 2017 AIR(SCW) 373 : AIR 2017 SC 373 : (2017) 1 AllCrlRulings 894 : 2017 AllSCRCrl 250 : (2017) 1 ALTCrl 158 : (2017) 1 AndhLDCriminal 372 : (2017) 1 ApexCourtJudgments(SC) 764 : (2017) 1 BBCJ 1

Criminal Procedure Code, 1973 (CrPC) - Section 438, Section 482

Supreme Court06 Jan 2017Dismissed

Ajay Singh Vs State of Chhattisgarh

Supreme Court Of India · (2017) 98 ACrC 934 : (2017) 171 AIC 251 : (2017) 1 AICLR 968 : 2017 AIR(SCW) 310 : AIR 2017 SC 310 : (2017) 1 AllCrlRulings 353 : 2017 AllSCRCrl 222 : (2017) 1 AndhLDCriminal 911 : (2017) 1 BBCJ 121 : (2017) 1 BomCR(Cri) 680 : (2017) CriLR 18 : (2017) 1 C

Criminal Procedure Code, 1973 (CrPC) — Section 353, Section 363, Section 228, 229, 230, 231, 227, 194, 362, 482, 465Indian Penal Code, 1860 — Section 45, 306

Supreme Court06 Jan 2017Allowed

Sri Ganesh Vs State of Tamil Nadu

Supreme Court Of India · (2017) 99 ACrC 1 : (2017) 171 AIC 176 : (2017) 2 AICLR 199 : 2017 AIR(SCW) 537 : AIR 2017 SC 537 : (2017) 1 AllCrlRulings 458 : 2017 AllSCRCrl 178 : (2017) 1 ApexCourtJudgments(SC) 481 : (2017) 1 BBCJ 117 : (2017) 1 BLJud 156 : (2017) 1 BomCR(Cri) 716 : (

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 7A

Supreme Court06 Jan 2017Disposed Of

State of West Bengal Vs Tuhin Sultan Mallick

Supreme Court Of India · (2017) 1 ESC 119 : (2017) 1 JT 398 : (2017) 2 Scale 35 : (2017) 3 SCC 603 : (2017) 1 SCCLS 692

Supreme Court06 Jan 2017Disposed Of

Center for PIL Vs Union of India

Supreme Court Of India · (2017) 3 SCC 570 : (2017) 2 SCCCri 209

Supreme Court06 Jan 2017Allowed

Babbu Miyan Vs New India Assurance Co. Ltd.

Supreme Court Of India · (2017) ACJ 721 : (2017) 2 CLR 244 : (2017) 153 FLR 600 : (2017) LabLR 338 : (2018) 12 SCC 591

Supreme Court06 Jan 2017Dismissed

Jadav @ Jatin Bhagvanbhai Prajapati Vs State of Gujarat

Supreme Court Of India · 2017 AllSCRCrl 530

Dowry Prohibition Act, 1961 - Section 3Penal Code, 1860 (IPC) - Section 114, Section 304B, Section 306, Section 498A

Supreme Court05 Jan 2017Dismissed

Government of NCT of Delhi Through Secretary, Land & Building Department Vs Gautam Chopra

Supreme Court Of India · (2017) 5 JT 533 : (2017) 2 JT 89 : (2017) 2 Scale 313

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)

Supreme Court05 Jan 2017Allowed

Commissioner Central Excise, Bangalore Vs United Spirits Ltd.

Supreme Court Of India · 2017 AIR(SCW) 1266 : AIR 2017 SC 1266 : (2017) 345 ELT 417 : (2017) 3 JT 90 : (2017) 1 RecentApexJudgments(RAJ) 683 : (2017) 1 Scale 350 : (2017) 3 SCC 166 : (2017) 1 SCCriR 115 : (2017) 1 SCR 54

Central Excise Rules, 2002 - Rule 26

Supreme Court05 Jan 2017Allowed

Sucha Singh Langah Vs State of Punjab

Supreme Court Of India · 2017 AIR(SCW) 2160 : AIR 2017 SC 2160

Supreme Court05 Jan 2017Dismissed

Secretary Mahatama Gandhi Mission Vs Bhartiya Kamgar Sena

Supreme Court Of India · 2017 AIR(SCW) 505 : (2017) 2 AIRBomR 85 : AIR 2017 SC 505 : (2017) 1 ALLMR 947 : (2017) 2 GCD 1038 : (2017) 1 JT 569 : (2017) 1 LawHeraldSC 202 : (2017) LIC 717 : (2017) 1 LLN 545 : (2017) 1 Scale 325 : (2017) 4 SCC 449 : (2017) 1 SCCLS 842 : (2017) 2 SCT

Constitution of India, 1950 - Article 14Maharashtra Universities Act, 1994 - Section 14(8), Section 8(3)

Supreme Court05 Jan 2017Disposed Of

Deepak Vs State of Chhattisgarh

Supreme Court Of India · 2017 AllSCRCrl 319

Penal Code, 1860 (IPC) - Section 306, Section 498A