Supreme Court11 May 2018Dismissed
DTC SECURITY STAFF UNION (REGD.) Vs DTC
Supreme Court Of India · (2018) 4 JT 633 : (2018) 7 Scale 323 : (2018) 16 SCC 619
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947
COURT ARCHIVE
Supreme Court Of India judgments, 2018
1,052 judgments · page 31 of 53
Supreme Court11 May 2018Disposed Of
DR. RACHIT SINHA Vs UNION OF INDIA
Supreme Court Of India · (2018) 7 Scale 322 : (2018) 16 SCC 660
Supreme Court11 May 2018Dismissed
SURESH SINGH Vs THE STATE OF MADHYA PRADESH
Supreme Court Of India · AIR 2018 SC 2383 : (2018) 103 AllCC 992 : (2018) 5 JT 131 : (2018) 3 RCR(Criminal) 1 : (2018) 7 Scale 327 : (2018) 7 SCC 381
Indian Penal Code, 1860 — Section 307, 147, 323, 148, 325, 149, 302Constituition Of India, 1950 — Article 136
Supreme Court11 May 2018Allowed
VIJAY . Vs NANA .
Supreme Court Of India · AIR 2018 SC 2625 : (2018) 4 BCR442 : (2018) 4 CTC 290 : (2018) 5 JT 257 : (2018) 3 RCR(Civil) 1 : (2018) 7 Scale 331 : (2018) 6 SCC 727 : (2018) 4 SCR 452
Code of Civil Procedure, 1908 — sec 100, 100(1), 100(4), 100(5)
Supreme Court11 May 2018Allowed
ASHOK KUMAR AND ORS. Vs THE STATE OF JHARKHAND AND ORS
Supreme Court Of India · AIR 2018 SC 2386 : (2018) 103 AllCC 969 : (2018) 3 BCR(Cri) 121 : (2018) 3 MLJ (Cri) 148 : (2018) 7 Scale 337 : (2018) 7 SCR 755 : (2018) 7 SCC 296
Constitution of India, 1950 — Article 234, 309, 235Jharkhand Judicial Service (Recruitment) Rules, 2004 — rule 22, 27, 21Bihar Reorganisation Act, 2000 — sec 84, 85
Supreme Court11 May 2018Allowed
MAHESH CHANDRA VERMA Vs THE STATE OF JHARKHAND STATE OF JHARKHAND AND ORS. THROUGH ITS CHIEF SECRETARY
Supreme Court Of India · AIR 2018 SC 2924 : (2018) 7 Scale 343 : (2018) 5 SCR 719 : (2018) 7 SCC 270
Police Act, 1861 — sec 17Constitution of India, 1950 — Article 275, 142
Supreme Court09 May 2018Disposed Of
UNION OF INDIA Vs RINA DEVI
Supreme Court Of India · AIR 2018 SC 2362 : (2018) 4 ALT 28 : (2018) 3 BCR729 : (2018) 2 KLT 1060 : (2018) 3 RCR(Civil) 40 : (2018) 7 Scale 274 : (2018) 4 SLT 44 : (2019 ) 3 SCC 572 : (2018) 4 SCR 417
Railways Act, 1989 — Section 55, 123(c), 124, 124(A), 124(A)(b), 129, 137Wealth Tax Act, 1957 — Section 2(m)Motor Vehicles Act, 1988 — Section 163(A)
Supreme Court09 May 2018Allowed
MEENAL BHARGAVA Vs NAVEEN SHARMA
Supreme Court Of India · AIR 2018 SC 2839 : (2018) 5 ALD 20 : (2018) 7 Scale 288 : (2018) 4 SLT 155 : (2018) 4 SCR 521 : (2018) 15 SCC 23 = (2018) 6 JT 142
Indian Penal Code, 1860 — sec 498-ACode of Criminal Procedure, 1973 — sec 482Contempt of Courts Act, 1971 — sec 12(1), 12(3)
Supreme Court09 May 2018Dismissed
PRAMOD LAXMAN GUDADHE Vs ELECTION COMMISSION OF INDIA
Supreme Court Of India · AIR 2018 SC 2356 : (2018) 7 Scale 298 : (2018) 4 SCR 397 : (2018) 7 SCC 550
Constitution of India — Article 190(3)(b)Representation of the People (Amendment) Act, 1996 — Section 147, 149, 150, 151, 151ARepresentation of the People Act, 1951— Section 84, 98©
Supreme Court09 May 2018Disposed Of
SARASAMMA @ SARASWATHIYAMMA Vs THE STATE REP. BY DEPUTY SUPERINTENDENT OF POLICE
Supreme Court Of India · AIR 2018 SC 2287 : (2018) 5 JT 125 : (2018) 7 Scale 304 : (2018) 7 SCC 339
Indian Penal Code, 1860 — sec 307, 302, 47, 148, 341, 120(B)Code of Criminal Procedure, 1973 — sec 482,407Arms Act, 1959 — sec 25(1)(B)
Supreme Court09 May 2018Allowed
MANOHARAN Vs THE STATE OF TAMIL NADU
Supreme Court Of India · AIR 2018 SC 2322 : (2018) 5 JT 122 : (2018) 4 SLT 224 : (2018) 3 RCR(Criminal) 291 : (2018) 7 Scale 310 : (2018) 16 SCC 113
Indian Penal Code, 1860 — sec 498A, 302, 34Tamil Nadu Prohibition of Harassment of Women Act, 1998 — sec 4-A(1)(2)(i)
Supreme Court09 May 2018
KALPANA MEHTA AND ORS. Vs UNION OF INDIA AND ORS.
Supreme Court Of India · AIR 2018 SC 2493 : (2018) 7 SCC 1 : (2018) 7 Scale 106 : (2018) 4 SCR 1
Indian Evidence Act 1872 — sec 57(4), 57, 74Constitution (Forty-fourth Amendment) Act, 1978 — Section 15Parliamentary Privileges, Act 1987 — sec 16(3)
Supreme Court08 May 2018Dismissed
BASANTI DEVI(D) BY LRS. Vs RATI RAM
Supreme Court Of India · AIR 2018 SC 2336 : (2018) 4 ALT 1 : (2018) 5 JT 245 : (2018) 3 RCR(Civil) 62 : (2018) 6 SCR 1029 : (2018) 16 SCC 608 : (2018) 7 Scale 269
Hindu Succession Act, 1956 — sec 14(1), 14(2)
Supreme Court08 May 2018Allowed
B.C. SINGH (D) BY LRS. Vs J.M. UTARID (D) BY LRS.
Supreme Court Of India · AIR 2018 SC 2374 : (2018) 4 ALT 17 : (2018) 3 RCR(Civil) 49 : (2018) 7 SCR 747 : (2018) 16 SCC 585 : (2018) 7 Scale 264
Indian Succession Act, 1925 — sec 24, 25, 26, 29, 32, 33(b), 33A, 35, 42, 48, 47
Supreme Court08 May 2018Dismissed
EX NAVY DIRECT ENTRY ARTIFICERS ASSO. Vs THE UNION OF INDIA MINISTRY OF DEFENCE REPRESENTED BY THE SECRETARY
Supreme Court Of India · AIR 2018 SC 2340 : (2018) 7 SCC 386 : JT (2018) 5 SC 38 : (2018) 7 Scale 73 : (2018) 4 SCR 373
Armed Forces Tribunal Act, 2007 — Section 30Navy Act, 1957 — Section 16, 184, 184AConstitution Of India, 1950 — Article 14
Supreme Court08 May 2018Allowed
M/S GEOMYSORE SERVICES(I) PVT. LTD.&ANR. Vs M/S HUTTI GOLDMINES CO. LTD. .
Supreme Court Of India · AIR 2018 SC 2305 : (2018) 5 JT 158 : (2018) 6 SCC 791 : (2018) 7 Scale 43 : (2018) 6 SCR 533
Mines and Minerals (Development and Regulation) Act, 1957 — sec 17A(2), 11(1), 11, 3, 3(h), 3(g), 3(c), 3(d), 17A, 2, 17, 18, 11(3), 10A, 10B
Supreme Court08 May 2018Partly Allowed
GURWINDER SINGH @ SONU Vs STATE OF PUNJAB
Supreme Court Of India · AIR 2018 SC 2277 : (2018) 3 BCR(Cri) 57 : (2018) CriLJ 2974 : (2018) 2 JKJ 162 : (2018) 5 JT 30 : (2018) 2 MPWN 148 : (2018) 2 RCR(Criminal) 980 : (2018) 4 SLT 73 : (2018) 4 SCR 362 : (2018) 16 SCC 525 : (2018) 7 Scale 21
Indian Penal Code, 1860 — sec 302, 34, 307, 300, 304Criminal Procedure Code, 1973 — sec 313
Supreme Court07 May 2018Allowed
ATCOM TECHNOLOGIES LTD Vs Y.A. CHUNAWALA AND CO.
Supreme Court Of India · (2018) 4 BCR452 : (2018) 7 Scale 35 : (2018) 6 SCC 639 : (2018) 2 RCR(Civil) 1001
Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 37 Rule 2, Order 8 Rule 10
Supreme Court07 May 2018Allowed
UNITED AIR TRAVEL SERVICES THROUGH ITS PROPRIETOR A.D.M. ANWAR KHAN Vs UNION OF INDIA MINISTRY OF EXTERNAL AFFAIRS THROUGH SECRETARY
Supreme Court Of India · AIR 2018 SC 2264 : (2018) 5 JT 17 : (2018) 7 Scale 1 : (2018) 5 SCR 698 : (2018) 8 SCC 141
Constitution of India 1950 — Article 14, 32, 226
Supreme Court07 May 2018Allowed
Lok Prahari Through Its General Secretary Vs The State Of Uttar Pradesh
Supreme Court Of India · AIR 2018 SC 2209 : (2018) 5 JT 1 : (2018) 7 Scale 8 : (2018) 6 SCC 1 : (2018) 6 SCR 1076
Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981 — sec 4(3), 4, 4(2)(a), 4(1), 4-A, 4(1-A)Constitution Of India, 1950 — Article 32, 14, 162, 291, 362, 366A, 363A, 366, 39, 38, 16Uttar Pradesh Ministers and State Legislature, Officers and Members Amenities Laws (Amendment) Act, 1997 — Section 4A