Supreme Court23 Oct 2018Allowed
Ajit Kr. Bhuyan And Others Vs Debajit Das And Others
Supreme Court Of India · (2018) 11 JT 17 : (2018) 14 Scale 168 : AIR 2019 SC 492 : (2018) 13 SCR 1012 : (2019) 12 SCC 275
COURT ARCHIVE
Supreme Court Of India judgments, 2018
1,052 judgments · page 9 of 53
Supreme Court23 Oct 2018Allowed
Transmission Corporation Of Andhra Pradesh Limited Vs Equipment Conductors And Cables Limited
Supreme Court Of India · (2018) 14 Scale 176 : (2018) 13 SCR 1067 : (2019) 12 SCC 697 : (2018) 12 JT 253
Arbitration and Conciliation Act, 1996 — Section 34, 37Insolvency and Bankruptcy Code, 2016 — Section 8(1), 9Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 21
Supreme Court23 Oct 2018Disposed Off
Supertech Ltd Vs Rajni Goyal
Supreme Court Of India · (2018) 10 JT 530 : (2018) 14 Scale 187 : AIR 2018 SC 5351
Consumer Protection Act, 1986 — Section 21(a)(i), 23
Supreme Court23 Oct 2018Dismissed
Rajendra Singh Vs State Of Uttar Pradesh
Supreme Court Of India · (2018) 14 Scale 190 : AIR 2018 SC 5127 : (2018) (10) JT 431
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25, 27
Supreme Court23 Oct 2018Allowed
Vice Chancellor, Ranchi University & Ors Vs Jharkhand State Housing Board & Ors
Supreme Court Of India · (2018) 11 JT 109 : (2018) 14 Scale 193 : AIR 2018 SC 5202 : (2018) SCR 1084
Supreme Court23 Oct 2018Dismissed
Govindammal (Dead) By Lrs. and Ors Vs Vaidiyanathan and Ors
Supreme Court Of India · (2018) 14 Scale 198 : (2018) SCR 1092
Code Of Civil Procedure, 1908 — Section 11
Supreme Court23 Oct 2018
Arjun Gopal And Others Vs Union Of India And Others
Supreme Court Of India · (2018) 10 JT 381 : (2018) 14 Scale 209 : AIR 2018 SC 5731 : (2018) 13 SCR 464 : (2019) 13 SCC 577
Constitution Of India, 1950 — Article 19(1)(g), 21, 25, 47, 48, 51A(g)Explosive Rules, 2008 — Rule 15, 84, 118Environment (Protection) Act, 1986 — Section 3(3)
Supreme Court12 Oct 2018Allowed
Income Tax Officer & Anr Vs Urban Improvement Trust & Ors
Supreme Court Of India · (2018) 10 JT 336 : (2018) 14 Scale 90 : AIR 2018 SC 5085 : (2018) SCR 847
Constitution of India, 1950 — Article 243(d), 243N, 243P, 243(p)(e), 243Q, 243ZFIncome Tax Act, 1961 — Section 10(20), 142(1), 148, 260AFinance Act, 2002 — Section 10(20), 10(20A)
Supreme Court12 Oct 2018Dismissed
ALD Automotive Pvt. Ltd Vs Commercial Tax Officer Now Upgraded As The Assistant Commissioner (Ct) & Ors
Supreme Court Of India · AIR 2018 SC 5235 : (2018) 13 Scale 725 : (2018) 13 SCR 217 : (2019) 13 SCC 225 : (2018) 12 JT 94
Tamil Nadu Value Added Tax Act, 2006 — Section 2(24), 3(1), 3(2), 3(3), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19(2), 19(11), 19(20), 20, 21, 22, 27Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4), 13(3), 13(4)Tamil Nadu Value Added Tax Act, 2016 — Section 3(2), 3(3), 19(20)
Supreme Court12 Oct 2018Dismissed
T VS Motor Company Ltd. Vs State Of Tamil Nadu And Others
Supreme Court Of India · AIR 2018 SC 5624 : (2018) 13 Scale 744 : (2018) 13 SCR 961 : (2019) 13 SCC 403
Constitution of India, 1950 — Article 14, 19(1)(g), 19(5)(c), 246, 256, 269, 301, 303(1)Tamil Nadu Value Added Tax Rules, 2007 — Rule 10(9)(a), 10(9)(c)Central Sales Tax Act, 1956 — Section 19(5)(c)
Supreme Court12 Oct 2018Allowed
Mohammed Imran Vs State Of Maharashtra And Others
Supreme Court Of India · AIR 2018 SC 4895 : (2018) 10 JT 15 : (2018) 14 Scale 28
Indian Penal Code , 1860 — Section 34, 294, 363, 366, 376, 504
Supreme Court12 Oct 2018Allowed
Sebastiani Lakra & Ors Vs National Insurance Company Ltd. & Anr
Supreme Court Of India · (2018) 10 JT 318 : (2018) 14 Scale 20 : AIR 2018 SC 5034 : (2018) SCR 1053
Motor Vehicles Act, 1988 — Section 168Haryana Compassionate Assistance to the Dependants of Deceased Government Employees Rules, 2006 — Rule 5, 5(1)
Supreme Court12 Oct 2018Allowed
Mallikarjun Kodagali (Dead) represented through Legal Representatives Vs State of Karnataka & Ors
Supreme Court Of India · AIR 2018 SC 5206 : (2018) 4 Crimes 123 : (2018) 4 KLT 682 : (2018) 4 RCR(Criminal) 781 : (2018) (14) Scale 32 : (2019 ) 2 SCC 752 : (2018) 13 SCR 1 : (2018) 12 JT 283
Constitution of India, 1950 — Article 136Code of Criminal Procedure, 1973 — Section 2(d), 2(wa), 156, 156(3), 173, 301(2), 357A, 372, 377, 378, 378(1)(b), 378(2)(b), 378(3), 378(4), 401(3)Indian Penal Code , 1860 — Section 306, 376, 498A
Supreme Court12 Oct 2018Disposed Off
Life Insurance Corporation of India Vs Kalappa M. Sankad (D) Thr. Lrs. & Ors
Supreme Court Of India · (2018) 10 JT 292 : (2018) 14 Scale 103
Supreme Court12 Oct 2018
Dahisar Saraswati Coop. Housing Society Ltd Vs State of Maharashtra & Others
Supreme Court Of India · AIR 2018 SC 4805 : (2018) 10 JT 14 : (2018) 10 Scale 106 : (2019) 11 SCC 443
Code of Criminal Procedure, 1973 — Section 378(4)
Supreme Court12 Oct 2018Allowed
Powai Panchsheel Coop Hsg. Society & Anr Vs Maharashtra Housing Area Development Authority (MHADA) & Ors
Supreme Court Of India · 2019 (2 ) SCC 294 : (2018) 10 JT 433 : (2018) 14 Scale 60 : (2018) 13 SCR 999
Constitution of India, 1950 — Article 12, 14
Supreme Court12 Oct 2018Allowed
Om Prakash Agarwal Since Deceased Thr. Lrs. & Ors Vs Vishan Dayal Rajpoot & Anr
Supreme Court Of India · (2018) 14 Scale 116 : AIR 2018 SC 5486 : (2018) 13 SCR 47 : (2019) 14 SCC 526
Civil Procedure Code, 1908 — Section 21, 21(2)Provincial Small Cause Courts Act, 1887 — Section 15, 15(1), 15(2), 15(3), 17, 25Bengal, Agra and Assam Civil Courts Act, 1887 — Section 3, 4, 19, 21, 25, 25(2)
Supreme Court12 Oct 2018Dismissed
Kamal Nath Vs Election Commission Of India And Others
Supreme Court Of India · (2019) 2 SCC 260 : (2018) 11 JT 288 : (2018) 13 Scale 822 : (2018) 12 SCR 842 : (2019) 2 SCC 260
Registration of Electors Rules, 1960 — Section 11(c), 22(c), 56(d)
Supreme Court11 Oct 2018Disposed Off
Mehboob & Anr Vs State Of Maharashtra
Supreme Court Of India · (2018) 10 JT 303 : (2018) 14 Scale 476 : (2018) 4 Crimes 119 : (2019) 15 SCC 677
Indian Penal Code , 1860 — Section 302, 304II
Supreme Court11 Oct 2018Allowed
Iqbal Vs State Of Uttar Pradesh
Supreme Court Of India · (2018) 10 JT 335 : (2018) 15 Scale 243 : (2018) 4 Crimes 120 : (2019) 14 SCC 580
Arms Act, 1959 — Section 25Indian Penal Code , 1860 — Section 399, 402