CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2018

1,052 judgments · page 26 of 53

Supreme Court17 Jul 2018Allowed

State Of Gujarat Vs Navinbhai Chandrakant Joshi Etc

Supreme Court Of India · (2018) 7 JT 72 : (2018) 9 Scale 34 : (2018) 9 SCC 242 : (2018) 2 ALD (Cri) 477 : (2018) CriLJ 3733 : (2018) 3 JLJR 341 : (2018) 2 OLR 714 : (2018) 3 PLJR 365 : (2018) 3 RCR(Criminal) 793 : (2018) 3 SCC(Cri) 730 : AIR 2018 SC 3345 : (2018) 9 SCR 329

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 20
Read judgment
Supreme Court17 Jul 2018Dismissed

Indian Oil Corporation Ltd. & Anr Vs T. Natarajan

Supreme Court Of India · (2018) 7 JT 30 : (2018) 9 Scale 29 : (2018) 9 SCC 235 : (2018) 3 JLJR 435 : (2018) 4 PLJR 24 : AIR 2018 SC 3349 : (2018) 6 SCR 582

Constitution of India 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 34
Read judgment
Supreme Court17 Jul 2018

Tehseen S. Poonawalla Vs Union Of India And Others

Supreme Court Of India · (2018) 7 JT 9 : (2018) 9 Scale 4 : (2018) 3 RCR(Civil) 725 : AIR 2018 SC 3354 : (2018) 9 SCR 291 : (2018) 9 SCC 501

Gujarat Animal Prevention Act, 1954 — Section 12, 13Maharashtra Animal Prevention Act, 1976 — Section 15Code of Criminal Procedure 1973 — Section 41A, 129, 357A
Read judgment
Supreme Court16 Jul 2018Disposed Of

Udita Nabha Vs Ranjeet Nabha

Supreme Court Of India · (2018) 7 JT 1 : (2018) 9 Scale 1 : (2018) 4 ALT 51 : (2018) 4 RCR(Civil) 237 : (2018) 17 SCC 1

Special Marriage Act, 1954 — Section 27(1)(d)
Read judgment
Supreme Court13 Jul 2018Allowed

M. Aamira Fathima And Others Vs Annamalai University And Others

Supreme Court Of India · (2018) 8 Scale 728 : (2018) 9 SCC 171 : AIR 2018 SC 3336 : (2018) 12 SCR 1027

Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992 — Section 2(b), 2(e), 3(b), 4, 4(2A)Annamalai University Act, 2013 — Section 3(1), 4(13), 20(1)(m), 20(1)(ab)Hindu Succession Act, 1956 — Section 6
Read judgment
Supreme Court12 Jul 2018Dismissed

Parakh Vanijya Private Limited Vs Baroma Agro Product

Supreme Court Of India · AIR 2018 SC 3334 : (2018) 6 SCR 967 : (2018) 16 SCC 632 : (2018) 7 JT 399 : (2018) 8 Scale 725 : (2018) 4 ALT 57 : : (2018) 3 ACJ 167 : (2018) 3 HLT 71 : (2018) 76 PTC 1 : (2018) 4 RAJ 36 : (2018) 3 RCR(Civil) 840 : (2018) 6 SCJ 360

Read judgment
Supreme Court11 Jul 2018Disposed Off

Om Prakash Singh Vs State Of Bihar

Supreme Court Of India · (2018) 9 SCC 440 : (2018) 6 JT 507 : (2018) 8 Scale 720 : (2018) CriLJ 3909 : (2018) 3 PLJR 346 : (2018) 3 SCC(Cri) 749

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307, 379, 384, 386, 406, 420, 427, 448, 506
Read judgment
Supreme Court11 Jul 2018Allowed

N.N. Godfred Vs Union Of India And Ors

Supreme Court Of India · AIR 2018 SC 3272 : (2018) 9 SCR 281 : (2018) 9 SCC 666 : (2018) 7 JT 492 : (2018) 8 Scale 714 : : (2018) 2 CWC 251 : (2018) 159 FLR 1 : (2018) 4 JCR 1 : (2018) LIC 3656 : (2018) 3 LLN 13 : (2018) 2 SCC(L&S) 593 : (2018) 7 SCJ 306 : (2018) 3 SCT 546 : (201

Armed Forces Tribunal Act, 2007 — Section 30Navy (Pension) Regulations, 1964 — Section 84, 86
Read judgment
Supreme Court09 Jul 2018Allowed

Union Of India Vs Mool Chand Khairati Ram Trust

Supreme Court Of India · (2018) 7 JT 557 : (2018) 8 Scale 648 : (2018) 8 SCC 321 : AIR 2018 SC 5426 : (2018) 7 SCR 939

Constitution of India, 1950 — Article 13, 14, 19(1), 19(1)(g), 19(2), 19(6), 21, 25, 25(1), 29(2), 38, 47, 51A(h), 73, 154, 162, 226, 298, 301, 304, 358Charitable Endowments Act, 1890 — Section 2Income Tax Act, 1961 — Section 2(15)
Read judgment
Supreme Court09 Jul 2018Dismissed

Vinay Sharma & Anr Vs State Of Nct Of Delhi & Ors

Supreme Court Of India · (2018) 6 JT 561 : (2018) 8 Scale 571 : (2018) 8 SCC 186 : AIR 2018 SC : 3231 : (2018) 7 SCR 919

Constitution of India, 1950 — Article 19, 21, 137, 145Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 235(2), 354(3)
Read judgment