CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2017

1,452 judgments · page 8 of 73

Supreme Court15 Nov 2017Allowed

Delhi Metro Rail Corporation Ltd Vs Tarun Pal Singh & Ors

Supreme Court Of India · (2018) 14 SCC 161 : (2018) 1 Scale 343

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(b), 24(2)Land Acquisition Act, 1894 — Section 4, 6, 11, 17(1), 17(4), 18
Read judgment
Supreme Court15 Nov 2017Partly Allowed

Dr. Kazimunnisa (Dead) By L.R. Vs Zakia Sultana (Dead) By L.R. & Ors.

Supreme Court Of India · AIR 2017 SC 5357 : 2017 AIR(SCW) 5357 : (2017) 11 SCR 1019 : (2018) 11 SCC 208 : (2017) 13 Scale 485

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 10, Order 2Rule 2, Order 2Rule 3 - Stay of suit
Read judgment
Supreme Court15 Nov 2017Allowed

Chirag M. Pathak & Ors. Etc.Etc. Vs Dollyben Kantilal & Ors.

Supreme Court Of India · AIR 2017 SC 5787 : 2017 AIR(SCW) 5787 : (2017) 14 SCR 424 : (2018) 1 SCC 330 : (2017) 11 JT 153 : (2017) 13 Scale 527

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 409, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Criminal breach of trust by public servant, or by banker, merchant of agent - Punishment for Criminal breach of trust
Read judgment
Supreme Court15 Nov 2017Allowed

Chhana Rani Saha Vs Mani Pal @ Kaltu Pal

Supreme Court Of India · (2017) 11 SC CK 0032

West Bengal Land Reforms Act, 1955, Section 8, Section 5(5) - Right of purchase by co-sharer or contiguous tenant - Transferability of 39[plot of land] of a raiyat
Read judgment
Supreme Court15 Nov 2017Disposed Of

Avtar Singh Vs Union of India and Ors.

Supreme Court Of India · (2018) 1 SCC 268 : (2017) 11 JT 255 : (2017) 13 Scale 551

Indian Penal Code, 1860, Section 34, Section 324, Section 323 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt
Read judgment
Supreme Court14 Nov 2017Dismissed

Kamini Jaiswal Vs Union of India & Anr.

Supreme Court Of India · AIR 2017 SC 5334 : 2017 AIR(SCW) 5334 : AIR 2018 SC(CRI) 146 : (2018) 1 SCC 156 : (2017) 13 Scale 417

Constitution of India, Article 32, Article 142, Article 144 - Remedies for enforcement of rights conferred by this Part - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc - Civil and judicial authorities to act in aid of the Supreme CourtIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 8 - Taking gratification, in order, by corrupt or illegal means, to influence public servant
Read judgment
Supreme Court14 Nov 2017Dismissed

Anil Kumar Yadav Vs State (NCT) of Delhi & Anr.

Supreme Court Of India · AIR 2017 SC 5398 : 2017 AIR(SCW) 5398 : AIR 2018 SC(CRI) 134 : (2017) 11 SCR 195 : (2018) 12 SCC 129 : (2017) 11 JT 522 : (2017) 13 Scale 448

Code of Criminal Procedure, 1973, Section 161, Section 164, Section 228 - Examination of witnesses by police - Recording of confessions and statements - Framing of chargeIndian Penal Code, 1860, Section 302, Section 201, Section 34, Section 307, Section 308 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Attempt to murder - Attempt to commit culpable homicide
Read judgment
Supreme Court14 Nov 2017Disposed Of

THE STATE OF TRIPURA & ORS. Vs JAYANTA CHAKRABORTY & ORS.

Supreme Court Of India · (2017) 11 SCR 247 : (2018) 1 SCC 146 : (2017) 13 Scale 524

Constitution of India, Article 342, Article 341, Article 16(4), Article 16(4A), Article 145(3), Article 16(4B) - Scheduled Tribes - Scheduled Castes - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Rules of Court, etc - Dissolution of a District or a Regional Council
Read judgment