COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 496 of 2,993

Supreme Court14 Sept 2017Dismissed

Lal Bahadur Vs State of Uttar Pradesh & Ors

Supreme Court Of India · 2018 AIR(SC) 220 : (2018) AIR(SCW) 220 : (2018) 15 SCC 407

Constitution of India, Article 21, Article 48A, Article 51A(g) - Amendment of the Schedule - Protection and improvement of environment and safe-guarding of forests and wild life - Fundamental dutiesUttar Pradesh Urban Planning and Development Act, 1973, Section 11. -Land Acquisition Act, 1894,, Section 4, Section 6, Section 17(4), Section 17(1), Section 4(1)

Supreme Court13 Sept 2017Partly Allowed

Manoj Kumar Etc. Etc Vs State Of Haryana And Others Etc. Etc

Supreme Court Of India · (2017) 8 SCR 997 : (2018) 13 SCC 96 : (2017) 12 Scale 731

Code Of Civil Procedure, 1908 — Order 41 Rule 27Land Acquisition Act, 1894 — Section 4, 6, 9, 18Evidence Act, 1872 — Section 11, 13, 40, 41, 42, 43

Supreme Court13 Sept 2017Dismissed

Dharampal(Dead) Thr. LRs. Vs Punjab Wakf Board & Ors.

Supreme Court Of India · (2017) 8 SCR 316 : (2018) 11 SCC 449 : (2017) 11 Scale 399

Code of Civil Procedure, 1908, Order 9Rule 9, Order 9Rule 8, Order 8Rule 6A(4), Order 9Rule 3 -Waqf Act, 1954, Section 55-C

Supreme Court13 Sept 2017Allowed

The State Represented by The Deputy Superintendent of Police, Salem Vs Nirmala Etc. Etc.

Supreme Court Of India · (2017) 4 RCR(Cri) 667

Indian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentPrevention of Corruption Act, 1988, Section 4(3), Section 4(3) - Cases triable by special Judges - Cases triable by special Judges

Supreme Court13 Sept 2017

Karan Singh Vs Delhi Transport Corporation & Anr.

Supreme Court Of India · (2017) 8 SCR 675 : (2017) 16 SCC 72 : (2017) 11 Scale 584 : (2017) 4 SCT 314

Central Civil Services (Pension) Rules, 1965, Rule 21

Supreme Court13 Sept 2017

Samaj Parivartana Samudaya & Ors. Vs State of Karnataka & Ors.

Supreme Court Of India · (2017) 09 SC CK 0034

Supreme Court13 Sept 2017Allowed

D. Sarojakumari Vs R. Helen Thilakom & Ors.

Supreme Court Of India · 2017 AIR 4582 : (2017) 9 SCR 512 : (2017) 9 SCC 478 : (2017) 9 JT 89 : (2017) LabIC 4554 : (2017) 11 Scale 366

Kerala Education Rules, 1958, Rule 43

Supreme Court13 Sept 2017Allowed

Parveen Gera Vs Haryana State Electricity Board & Ors.

Supreme Court Of India · (2017) 09 SC CK 0032

Punjab State Electricity Board of Service of Engineers (civil) Recruitment Regulations, 1965, Regulation 9

Supreme Court13 Sept 2017Dismissed

Atma Singh Vs Gurmej Kaur (D) & Ors.

Supreme Court Of India · AIR 2017 SC 4604 : 2017 AIR(SCW) 4604 : (2017) 8 SCR 904 : (2017) 9 SCC 325 : 2018 AIR(SC)(CIV) 333

Hindu Widows Remarriage Act, 1856, Section 2 - Rights of widow in deceased husbands property to cease on her re-marriageHindu Succession Act, 1956, Section 4, Section 8 - Overriding effect of Act - General rules of succession in the case of males

Supreme Court12 Sept 2017Disposed Of

Amardeep Singh Vs Harveen Kaur

Supreme Court Of India · 2017 AIR 4417 : (2017) 8 SCR 925 : (2017) 8 SCC 746 : (2017) 9 JT 106 : (2017) 11 Scale 258 : 2018 AIR(SC)(CIV) 41 : (2018) 1 AIRDelR 655

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Civil Procedure, 1908, Order 32Rule 3 -Hindu Marriage Act, 1955, Section 13B(2) - Divorce by mutual consent

Supreme Court12 Sept 2017Disposed Of

Dr. Vishesh Malhotra Vs Dr. Alka Malhotra

Supreme Court Of India · (2017) 10 JT 24 : (2017) 12 Scale 343

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcHindu Marriage Act, 1955, Section 13B - Divorce by mutual consent

Supreme Court12 Sept 2017Allowed

Union of India and Another Vs Raj Kumar Jha and Others

Supreme Court Of India · (2017) 8 SCR 664 : (2017) 16 SCC 64 : (2017) 11 Scale 359

Supreme Court12 Sept 2017Allowed

Gunamma (D) By L.R. Vs Shevantibai (D) By L.R. & Ors.

Supreme Court Of India · AIR 2017 SC 5097 : 2017 AIR(SCW) 5097 : 2018 AIR(SC)(CIV) 240 : 2018 15 SCC 599

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtMotor Vehicles Act, 1988, Section 166, Section 166, Section 2 (30), Section 2 (30) - Application for compensation - DefinitionsHindu Adoptions and Maintenance Act, 1956, Section 12(c) - Effects of adoption

Supreme Court12 Sept 2017Disposed Of

Varunarjun Trust and Anr. Vs Union of India and Ors.

Supreme Court Of India · AIR 2017 SC 4150 : 2017 AIR(SCW) 4150 : (2017) 12 SCR 753 : (2017) 16 SCC 588 : (2017) 11 Scale 242

Medical Council Act, 1956, Section 10A - Permission for establishment of new medical college, new course of study etc

Supreme Court12 Sept 2017Allowed

Kinny Kapur & Anr. Vs Gunveer Kapur & Ors.

Supreme Court Of India · (2017) 09 SC CK 0025

Court Fees Act, 1870, Section 7(IV) - Computation of fees payable in certain suits

Supreme Court12 Sept 2017Disposed Of

Royal Medical Trust and Another Vs Union of India and Another

Supreme Court Of India · (2017) 10 SCR 390 : (2017) 16 SCC 605 : (2017) 10 JT 419 : (2017) 11 Scale 307

Constitution of India, Article 14, Article 141, Article 142 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Law declared by Supreme Court to be binding on all courts - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcMedical Council Act, 1956, Section 10A - Permission for establishment of new medical college, new course of study etc

Supreme Court12 Sept 2017Disposed Of

Arjun Gopal and Ors. Vs Union of India and Ors.

Supreme Court Of India · (2017) 11 SCR 821 : (2017) 16 SCC 280 : (2017) 9 JT 1 : (2017) 11 Scale 283

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartExplosives Act, 1884, Section 4, Section 4(c) -Delhi Police Act, 1987, Section 146

Supreme Court12 Sept 2017Allowed

Chandpaklal Ramanlal Shah And Anr. Vs Reliance Industries Ltd.

Supreme Court Of India · 2017 AIR 4964 : (2017) 14 SCR 554 : (2017) 9 SCC 309 : (2017) 9 JT 30 : (2017) 11 Scale 256 : 2018 AIR(SC)(CRI) 132 : (2018) CriLJ 490

Central Excise Rules, 1944, Rule 9(2), Rule 173G, Rule 56A, Rule 52A, Rule 173(q) -Finance Act, 2001, Section 132 -Central Excises and Salt Act, 1944, Section 9

Supreme Court12 Sept 2017Disposed Of

Major S.D. Singh Medical College and Hospital & Anr. Vs Union of India and Ors.

Supreme Court Of India · (2017) 9 SCR 429 : (2017) 15 SCC 780 : (2017) 11 Scale 372

Medical Council Act, 1956, Section 10-A -Medical Council of India of Medical College Regulations, 1999, Regulation 8(3)(1)(c)

Supreme Court12 Sept 2017Dismissed

KARA BHAI Vs STATE OF GUJARAT

Supreme Court Of India · AIR 2017 SC 5413 : 2017 AIR(SCW) 5413 : (2018) AIR(SC)(CRI) 192

Indian Penal Code, 1860, Section 302, Section 302, Section 34, Section 34 - Punishment for murder - Punishment for murder - Acts done by several persons in furtherance of common intention - Acts done by several persons in furtherance of common intention