Supreme Court12 Oct 2017Disposed Of
Kusum Agarwal & Anr. Vs M/s Harsha Associates Pvt. Ltd.
Supreme Court Of India · (2017) 9 SCC 806 : (2017) 10 JT 74 : (2017) 12 Scale 562
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 491 of 2,993
Supreme Court12 Oct 2017Dismissed
P. Karupaiah (D) Thr. Lrs Vs General Manager Thruuvalluvar Transport Corporation Ltd
Supreme Court Of India · AIR 2017 SC 5681 : 2017 AIR(SCW) 5681 : (2017) 10 SCR 557 : (2018) 12 SCC 663 : (2017) 13 Scale 277 : (2017) 4 JLJR 308 : (2017) 4 PLJR 320 : (2018) 0 LabIC 197 : (2018) 1 SCT 2
Industrial Disputes Act, 1947, Section 17(b) - Publication of reports and awards
Supreme Court12 Oct 2017Dismissed
Himangni Enterprises Vs Kamaljeet Singh Ahluwalia
Supreme Court Of India · AIR 2017 SC 5137 : 2017 AIR(SCW) 5137 (2017) 10 SCR 139 : (2017) 10 SCC 706 : (2017) 10 JT 75 : (2017) 12 Scale 565 : AIR 2018 SC(CIV) 329
Arbitration And Conciliation Act, 1996 — Section 3, 3(c), 8Arbitration Act, 1940 — Section 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28
Supreme Court12 Oct 2017Allowed
Commissioner of Central Excise & Service Tax, Bangalore Vs M/s Karnataka Soaps & Detergents Ltd.
Supreme Court Of India · (2017) 10 SCR 148 : (2017) 9 SCC 718 : (2017) 12 Scale 605
Central Excise Act, 1944, Section 11A, Section 11AC, Section 11AB - Recovery of duties not levied or not paid or short levied or short-paid or erroneously refunded. - Penalty for short-levy or non-levy of duty in certain cases - Interest on delayed payment of duty.
Supreme Court12 Oct 2017Disposed Of
Bharat Deep Sethi Vs Sonia Takkar
Supreme Court Of India · (2017) 10 SCR 531 : (2018) 11 SCC 499 : (2017) 13 Scale 62
Supreme Court12 Oct 2017Disposed Of
Jupudi Anand Gupta Vs State of Andhra Pradesh and Ors.
Supreme Court Of India · (2017) 10 SC CK 0012
Code of Criminal Procedure, 1973, Section 252, Section 243 - Conviction on plea of guilty - Evidence for defenceAndhra Pradesh Gaming Act, 1974, Section 9(1) - Penalty for gaming or setting birds or animals to fight in a public street or place
Supreme Court12 Oct 2017Dismissed
Natha Singh & Ors. Vs State of Haryana
Supreme Court Of India · (2017) 10 SC CK 0011
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 42, Section 15(c) - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to poppy straw
Supreme Court11 Oct 2017Dismissed
Rajesh Rekwar Vs State (NCT of Delhi)
Supreme Court Of India · (2017) 10 SC CK 0010
Indian Penal Code, 1860, Section 302, Section 34, Section 380 - Punishment for murder - Acts done by several persons in furtherance of common intention - Theft in dwelling-house, etc.
Supreme Court11 Oct 2017Allowed
Shaikh Matin Vs State of Maharashtra & Anr.
Supreme Court Of India · (2017) 10 SC CK 0009
Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder
Supreme Court11 Oct 2017Dismissed
Eastern Coalfields Ltd. & Ors. Vs Prativa Biswas & Ors.
Supreme Court Of India · (2018) AIR 301 : (2018) 14 SCC 435 : (2018) 1 Scale 44 : 2018 AIR(SCW) 301 : AIR 2018 SC 301
Supreme Court11 Oct 2017Allowed
Independent Thought Vs Union of India and Anr.
Supreme Court Of India · AIR 2017 SC 4904 : 2017 AIR(SCW) 4904 : (2017) (13 ) SCR 821 : (2018) 1 JT 208 : (2017) 10 SCC 800 : (2017) 4 CRIMES(SC) 108 : (2018) AIR(SC)(CRI) 229
Constitution Of India, 1950 — Article 9(2), 14, 15, 15(3), 16, 21, 23, 32, 39, 226, 329A(4), 329A(5)Indian Penal Code, 1860 — Section 5, 10, 41, 323, 324, 325, 354, 354, 354A, 354B, 354C, 354D, 375, 376, 376(1), 376(2), 497Prohibition Of Child Marriage Act, 2006 — Section 3, 3(1), 3(1A), 9, 10, 11, 13, 14
Supreme Court10 Oct 2017Dismissed
Nagar Palika Raisinghnagar Vs Rameshwar Lal & Anr.
Supreme Court Of India · AIR 2017 SC 5094 : 2017 AIR(SCW) 5094 : (2017) 10 SCR 133 : (2017) 9 SCC 618 : (2017) 10 JT 71 : AIR 2018 SC(CIV) 143
Supreme Court10 Oct 2017Disposed Of
Jasmine Charaniya Vs Ahmed Charaniya
Supreme Court Of India · (2017) 13 Scale 64
Special Marriage Act, 1954, Section 28 - Divorce by mutual consent
Supreme Court10 Oct 2017Disposed Of
Amar Nath Neogi Vs State of Jharkhand
Supreme Court Of India · (2018) 11 SCC 797
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
Supreme Court10 Oct 2017Disposed Of
M/s. Duro Felguera, S.A. Vs M/s. Gangavaram Port Limited
Supreme Court Of India · AIR 2017 SC 5070 : 2017 AIR(SCW) 5070 : (2017) 10 SCR 285 : (2017) 9 SCC 729 : (2017) 9 SCC 729 : AIR 2018 SC(CIV) 145
Arbitration and Conciliation Act, 1996 — Section 11(6)(a), Sectiion 11(12)(a), 34(2A), 7(5), 11(8), 34, 16, 11, 11(6)Constitution of India, 1950 — Article 136
Supreme Court10 Oct 2017Dismissed
Municipal Corporation of Delhi through its Commissioner Vs M.G. Jain
Supreme Court Of India · (2018) 14 SCC 215 : (2017) 12 Scale 527
Delhi Municipal Corporation Act, 1957, Section 126, Section 116(1), Section 116G - Amendment of assessment list - Determination of rateable value of lands and buildings assessable to property taxes
Supreme Court10 Oct 2017Disposed Of
Santosh S/o Dwarkadas Fafat Vs The State of Maharashtra
Supreme Court Of India · (2017) 10 SCR 129 : (2017) 9 SCC 714 : (2017) 11 JT 551 : (2017) 12 Scale 524
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 408 - Criminal breach of trust by clerk or servantEssential Commodities Act, 1955, Section 3, Section 7 - Powers to control production, supply, distribution, etc., of essential commodities - Penalties
Supreme Court09 Oct 2017Disposed Of
Manohar Lal Sharma Vs Centralbureau of Investigation & Ors.
Supreme Court Of India · (2017) 10 SCR 562 : (2017) 16 SCC 442 : (2017) 11 JT 293 : (2017) 12 Scale 70
Unlawful Activities (Prevention) Act, 1967, Section 51A
Supreme Court09 Oct 2017Disposed Of
Arjun Gopal and Others Vs Union of India and Others
Supreme Court Of India · (2017) 10 SCR 86 : (2017) 16 SCC 267 : (2017) 10 JT 80 : (2017) 12 Scale 348
Petroleum Act, 1934, Section 154(2) -Petroleum Rules, 2002, - Rule 150
Supreme Court09 Oct 2017Disposed Of
Nadiminti Suryanarayan Murthy(Dead) through LRs. Vs Kothurthi Krishna Bhaskara Rao & Ors.
Supreme Court Of India · 2017 AIR(SC) 5052 : 2017 AIR(SCW) 5052 : (2017) 11 SCR 435 : (2017) 9 SCC 622 : (2017) 11 JT 404 : (2017) 12 Scale 425 : 2018 0 AIR(SC)(CIV) 323
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcSpecific Relief Act, 1877, Section 16(c)