CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2018

1,052 judgments · page 27 of 53

Supreme Court09 Jul 2018Dismissed

Mukesh Vs State Of Nct Of Delhi

Supreme Court Of India · (2018) 6 JT 546 : (2018) 8 Scale 557 : (2018) 8 SCC 149 : AIR 2018 SC 3220 : (2018) 7 SCR 898

Constitution of India, 1950 — Article 20(3), 21, 22(1), 22(2), 137, 145Code Of Criminal Procedure, 1973 — Section 313, 391Supreme Court Rules, 2013 — Order 47 Rule 1
Read judgment
Supreme Court06 Jul 2018Disposed Of

Shanti Bhushan Vs Supreme Court Of India Through Its Registrar And Another

Supreme Court Of India · (2018) 6 JT 454 : (2018) 8 Scale 585 : (2018) 8 SCC 396 : AIR 2018 SC 3287 : (2018) 12 SCR 972

Constitution Of India, 1950 — Article 32, 124, 124(1), 124(2), 124(3), 143, 145, 145(1), 146Government of India Act, 1935 — Section 200, 200(1), 214, 214(3)States Reorganisation Act, 1956 — Section 51(3)Supreme Court Rules, 1950 — Rule Order 3 Rule 7, 8, 54, 55, 73
Read judgment
Supreme Court04 Jul 2018

Government Of Nct Of Delhi Vs Union Of India & Another

Supreme Court Of India · (2018) 8 Scale 72 : (2018) 8 SCC 501

Constitution 14th Amendment Act, 1962 — Article 239AConstitution Of India — Article 1, 2, 16, 16(1), 32, 73, 73(1)(a), 74, 77(3), 102, 103, 105(2), 123, 136, 154, 162, 163, 166(3), 171, 172, 212, 213, 239, 239AA, 239AA(2), 239AA(4), 239AB, 243A, 243C(1), (5), 243D(4), 243D(6), 243F(1), 243G, 243H, 243I(2), 243J, 243K(2), 245(1), 246, 246(4), 289, 311(2), 324, 325, 326, 327, 329, 352(1), 356, 360, 367, 372Constitution (Sixty­ninth Amendment) Act, 1991 — Article 239AA, 366(22), 372(2)
Read judgment
Supreme Court04 Jul 2018Allowed

AMEER MINHAJ Vs DIERDRE ELIZABETH (WRIGHT) ISSAR AND ORS

Supreme Court Of India · (2018) 8 Scale 513 : (2018) 7 SCC 63 : (2018) 5 ALD 1 : (2018) (36) LCD 2480 : (2018) 2 OLR 697 : (2018) 3 RCR(Civil) 468 : (2018) 5 SCR 173

Registration Act, 1908 — Section 17(1A), 49Transfer of Property Act, 1882 — Section 53A
Read judgment
Supreme Court04 Jul 2018Dismissed

PRABHU DAYAL Vs STATE OF RAJASTHAN

Supreme Court Of India · (2018) 6 JT 395 : (2018) 8 Scale 520 : (2018) 8 SCC 127 : (2018) CriLJ 3901 : (2018) 3 RCR(Criminal) 700 : AIR 2018 SC 3199

Indian Penal Code, 1860 — Section 118, 120B, 147, 148, 149, 176, 302, 307, 459, 460Arms Act, 1959 — Section 3, 25Code Of Criminal Procedure, 1973 — Section 162
Read judgment
Supreme Court04 Jul 2018Disposed Of

HANSARAM Vs STATE OF CHHATTISGARH

Supreme Court Of India · (2018) 6 JT 311 : (2018) 8 Scale 532 : (2018) 4 BCR(Cri) 31 : (2018) 3 RCR(Criminal) 689 : AIR 2018 SC 3117 : (2018) 16 SCC 614

Indian Penal Code, 1860 — Section 302, 304II, 307
Read judgment
Supreme Court03 Jul 2018Partly Allowed

KALIM KHAN & OTHERS Vs FIMIDABEE & OTHERS

Supreme Court Of India · (2018) 7 JT 127 : (2018) 8 Scale 484 : (2018) 7 SCC 687 : (2018) ACJ 2025 : (2018) 5 ALD 8 : (2018) (36) LCD 2277 : (2018) 3 RCR(Civil) 457 : AIR 2018 SC 3209 : (2018) 6 SCR 56

Motor Vehicles Act, 1988 — Section 2(28), 2(44), 165, 166Motor Vehicles Act, 1939 — Section 92A, 92A(1), 110A, 110(1)Motor Vehicles (Amendment) Act, 1982 — Section 92A, 92E
Read judgment
Supreme Court03 Jul 2018Dismissed

STATE ELECTION COMMISSIONER, BIHAR PATNA & OTHERS Vs JANAKDHARI PRASAD AND OTHERS

Supreme Court Of India · AIR 2018 SC 3320 : (2018) 5 SCR 112 : (2018) 7 JT 375 : (2018) 8 Scale 497 : (2018) 8 SCC 1 : (2018) 5 AWC 4629 : (2018) 3 BLJ 152 : (2018) 3 JBCJ 298 : (2018) 3 JCR 303 : (2018) 3 JLJR 215 : (2018) 3 LawHerald(SC) 1806 : (2018) 7 MLJ 242 : (2018) 3 PLJR

Constitution of India, 1950 — Article 14, 19(1)(g), 58(2), 102(l)(a), 191, 226, 243F(1)(b)Bihar Panchayat Election Rules, 1995 — Rule 122Bihar Panchayat Raj Act, 1993 — Section 139, 139(1)(b), 139(1)(c), 139(1)(d)
Read judgment
Supreme Court03 Jul 2018Allowed

CHINTPURNI MEDICAL COLLEGE AND HOSPITAL & ANR Vs STATE OF PUNJAB & ORS

Supreme Court Of India · AIR 2018 SC 3119 : (2018) 5 SCR 147 : (2018) 15 SCC 1 : (2018) 8 Scale 469 : (2018) 5 AWC 5071 : (2018) 3 ESC 403 : (2018) 3 JBCJ 338 : (2018) 6 MLJ 679 : (2018) 3 SCT 480 : (2018) 3 UAD 591

Indian Medical Council Act, 1956 — Section 10A, 10A(4), 10(A), 11, 17, 18, 19, 33General Clauses Act, 1987 — Section 21Citizenship Act, 1955 — Section 5(1)(c)
Read judgment
Supreme Court03 Jul 2018Allowed

M/S RAVEECHEE AND CO Vs UNION OF INDIA

Supreme Court Of India · (2018) 6 JT 493 : (2018) 8 Scale 415 : (2018) 7 SCC 664 : (2018) 4 ALT 46 : (2018) 4 CTC 330 : (2018) 3 RCR(Civil) 465 : AIR 2018 SC 3109 : (2018) 5 SCR 138

Arbitration Act of 1940 — Section 17
Read judgment