COURT ARCHIVE

Supreme Court Of India judgments, 2018

1,052 judgments · page 1 of 53

Supreme Court14 Dec 2018Dismissed

Deepu Vs State Of Madhya Pradesh

Supreme Court Of India · AIR 2019 SC 265 : (2019) 106 ACC 626 : (2019) CriLJ 1294 : (2018) 4 Crimes 505 (SC) : (2019) 2 JCC 1307 : (2019) 1 OLR 411 : (2019) 2 RLW 1318 (SC) : (2019) 1 Scale 294 : (2019) 2 SCC 393 : (2019) 1 SCJ 618 : (2019) 1 UC 74

Indian Penal Code, 1860 — Section 302, 397, 394, 460Arms Act, 1959 — Section 25(1B)(a), 27Code of Criminal Procedure, 1973 — Section 161, 319, 398

Supreme Court14 Dec 2018Dismissed

Urvashiben & Anr. Vs Krishnakant Manuprasad Trivedi

Supreme Court Of India · (2018) 12 JT 217 : (2019) 1 Scale 29 : (2018) 13 SCR 1242 : (2019) 13 SCC 372

Code of Civil Procedure, 1908 — Order 7 Rule 11(d)Limitation Act, 1963 — Article 54

Supreme Court14 Dec 2018Disposed Off

H.K. Singla Vs Avtar Singh Saini & Ors.

Supreme Court Of India · AIR 2019 SC 187 : (2019) 1 JT 256 : (2019) 1 Scale 26 : (2018) SCR 1223

Consumer Protection Act, 1986 — Section 27

Supreme Court14 Dec 2018Allowed

Gupteswar Behera Vs State of Odisha and Another

Supreme Court Of India · AIR 2019 SC 96 : (2019) 1 JT 259 : (2018) 14 SCR 1209 : (2019) 15 SCC 511

Indian Penal Code, 1860 — Section 148, 149, 302Code of Criminal Procedure, 1973 — Section 161

Supreme Court14 Dec 2018Dismissed

Prakash Chand Daga Vs Saveta Sharma & Ors.

Supreme Court Of India · AIR 2019 SC 66 : (2019) 2 SCC 747 : (2019) 1 Scale 22 : (2018) 13 SCR 936

Motor Vehicles Act, 1988 — Section 2(30), 50, 50(1)(b), 50(3), 177

Supreme Court14 Dec 2018Disposed Off

Gangappa And Anr. Vs Fakkirappa

Supreme Court Of India · AIR 2019 SC 90 : (2019) (3 ) SCC 788 : (2018) 12 JT 224 : ( (2019) 1 Scale 1 : (2018) 13 SCR 603

Karnataka Stamp Act, 1957 — Section 2(dd), 33, 33(1), 34, 34(1), 35, 36, 37(1), 38, 39, 39(1), 39(1)(b), 58

Supreme Court14 Dec 2018Disposed Off

Akhil Bhartvarshiya Marwari Agarwal Jatiya Kosh & Ors Vs Brijlal Tibrewal & Ors

Supreme Court Of India · (2019) 2 SCC 684 : (2019) 1 JT 27 : (2019) 1 Scale 8 : (2018) 14 SCR 870

Mumbai Municipal Corporation Act 1888 — Section 527Maharashtra Ownership of Flat Act, 1963 — Section 4, 5A

Supreme Court14 Dec 2018

Vasant Ganpat Padave (D) By Lrs. & Ors. Vs Anant Mahadev Sawant (Dead) Thru Lrs. & Ors.

Supreme Court Of India · (2019) 2 SCC 788 : (2018) 12 JT 170 : (2018) 15 Scale 968 : (2018) 14 SCR 1273

Maharashtra Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(3), 31(3), 32(1), 32, 32G, 32F, 32F(1A), 32P, 74

Supreme Court14 Dec 2018Partly Allowed

Jan Mohamad Vs State of Haryana

Supreme Court Of India · (2019) 3 SCC 201 : (2018) 12 JT 90 : (2018) 15 Scale 936

Indian Penal Code, 1860 — Section 120B, 409, 420

Supreme Court14 Dec 2018Dismissed

Jamila Begum (D) Thr. Lrs. Vs Shami Mohd. (D) Thr. Lrs. & Another

Supreme Court Of India · AIR 2019 SC 72 : (2019) 2 SCC 727 : (2018) 15 Scale 921 : (2018) 13 SCR 1253

Contract Act, 1872 — Section 16(1)Transfer of Property Act, 1888 — Section 60Code of Civil Procedure, 1908 — Order 34 Rule 7, Order 34 Rule 8

Supreme Court14 Dec 2018Dismissed

Manohar Lal Sharma Vs Narendra Damodardas Modi & Ors.

Supreme Court Of India · (2019) 3 SCC 25 : (2018) 15 Scale 956 : (2019) (1) MLJ 529 : (2018) 14 SCR 840

Constitution of India, 1950 — Article 32

Supreme Court14 Dec 2018Dismissed

Hukum Chandra (D) Thr. Lrs. Vs Nemi Chand Jain & Ors.

Supreme Court Of India · AIR 2019 SC 60 : (2018) 15 Scale 914 : (2018) 13 SCR 909 : (2019) 13 SCC 363

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f), 12 (1)(a)Code of Civil Procedure, 1908 — Order 41 Rule 27

Supreme Court14 Dec 2018Allowed

V. Ravi Kumar Vs State Rep. by Inspector of Police

Supreme Court Of India · (2018) 12 JT 163 : (2018) 15 Scale 907 : (2018) 14 SCR 828 : (2019) 14 SCC 568

Code of Criminal Procedure, 1973 — Section 156(1), 155(2), 156(3), 202, 203, 482Indian Penal Code, 1860 — Section 34, 120(b), 409, 420, 468, 471

Supreme Court14 Dec 2018Dismissed

Janhit Manch Through Its President Bhagvanji Raiyani & Anr. Vs State Of Maharashtra & Ors.

Supreme Court Of India · AIR 2019 SC 986 : (2019) 2 ABR537 : (2019) 1 ALLMR 460 : (2019) 1 BCR 900 : (2019) 1 LW 895 : (2018) 15 Scale 949 ( : 2019) 2 SCC 505 : (2018) 14 SCR 860

Maharashtra Regional and Town Planning Act, 1966 — Section 2(9A), 9(a), 126Constitution of India, 1950 — Article 14, 21

Supreme Court14 Dec 2018Dismissed

M/S. Tata Motors Limited Vs State Of Jharkhand And Others

Supreme Court Of India · AIR 2019 SC 176 : (2018) SCR 1241 : (2018) 15 Scale 937

Bihar Motor Vehicles Taxation Act, 1994 — Section 4, 5, 6, 7(4)Motor Vehicles Act, 1988 — Section 2(8), 23, 39, 43, 43(2)Central Motor Vehicles Rules 1989 — Rule 4, 33

Supreme Court13 Dec 2018Allowed

Naman Singh Alias Naman Pratap Singh And Another Vs State Of Uttar Pradesh And Others

Supreme Court Of India · (2019) 2 SCC 344 : (2018) 12 JT 92 : (2018) 15 Scale 870

Indian Penal Code, 1860 — Section 34, 406, 420, 467, 468, 471, 504, 506Code of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 190, 200, 482

Supreme Court13 Dec 2018Disposed Off

Re : Inhuman Conditions In 1382 Prisons Vs State Of Assam

Supreme Court Of India · (2019) 2 SCC 435 : (2018) 13 Scale 52 : (2018) 12 JT 159 : (2018) 14 SCR 1230

Prisons Act, 1894 — Section 30Constitution of India, 1950 — Article 14, 19, 21, 32

Supreme Court13 Dec 2018

Dr. Ashwani Kumar Vs Union Of India & Ors.

Supreme Court Of India · (2019) 2 SCC 636 : (2018) 15 Scale 873 : (2018) 13 SCR 1286

Indian Penal Code, 1860 — Section 309Married Women's Property Act, 1882 — Section 19, 20, 21, 30, 31Constitution of India, 1950 — Article 21, 32, 39, 41, 42

Supreme Court12 Dec 2018Allowed

Jaipur Metals And Electricals Employees Organization Vs Jaipur Metals And Electricals Ltd. And Ors.

Supreme Court Of India · (2019) 133 ALR 269 : (2019) 1 BomCR 801 : (2019) 148 CLA 143 (SC) : (2019) 213 CompCas 25 (SC) : (2019) 1 CTC 587 : (2019) 1 RCR(Civil) 358 : (2019) 143 RD 590 : (2018) 15 Scale 836 : (2019) 4 SCC 227 : (2019) 5 SCJ 249 : (2019) 151 SCL 196 (SC) : (2019)

Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 9, 14, 238, 239, 255Companies Act, 2013 — Section 434, 434(1)(c)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20

Supreme Court12 Dec 2018

Bijay Kumar Manish Kumar Huf Vs Ashwin Desai

Supreme Court Of India · (2019) 1 CHN (SC) 231 : (2019) 193 PLR 207 : (2019) 1 RCR (Rent) 95 : (2019) 2 SCC 334 : (2019) 5 SCJ 685 : (2019) 1 WBLR(SC) 422

Code Of Civil Procedure, 1908 — Order 7 Rule 11West Bengal Tenancy Act, 1997 — Section 6(4)