CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 499 of 2,993

Supreme Court05 Sept 2017Disposed Of

Arawali Power Company Pvt Ltd. Vs Joginder Singh Tokash & Ors.

Supreme Court Of India · (2017) 4 RCR(Civ) 577 : (2017) 5 RAJ 442

Land Acquisition Act, 1894, Section 4, Section 6, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose - Reference to Court
Read judgment
Supreme Court05 Sept 2017Disposed Of

Siba Bisoyi Vs State of Odisha

Supreme Court Of India · (2017) 5 RAJ 402 : (2017) 5 RAJ 476

Juvenile Justice (Care and Protection of Children) Act, 2000, Section 2(1), Section 7-A - DefinitionsJuvenile Justice (Care and Protection of Children) Rules, 2007, Rule 12
Read judgment
Supreme Court05 Sept 2017Allowed

Varala Bharath Kumar and another Vs State of Telangana and another

Supreme Court Of India · (2017) 11 Scale 131 : (2018) AIR(SC)(CRI) 59 : (2018) CriLJ 431

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 205, Section 482, Section 70(2) - Corresponding old law.-Section 204 of the Code (V of 1898) - Saving of inherent powers of High Court - Form of warrant of arrest and durationIndian Penal Code, 1860, Section 498A, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for Criminal breach of trust
Read judgment
Supreme Court04 Sept 2017Allowed

Purvi Mukesh Gada Vs Mukesh Popatlal Gada & Anr.

Supreme Court Of India · AIR 2017 SC 5407 : 2017 AIR(SCW) 5407 : (2017) AllMR(Cri) 4430 : (2017) CriLR 1135 : (2017) DNJ 810 : (2017) 11 Scale 93 : (2017) 178 AIC 180 : (2017) 3 AllCriR 2397 : (2017) 3 ALT(Cri) 265 : (2017) 3 DMC 595 : (2017) 3 LawHerald(SC) 2032 : (2017) 4 BLJ 1

Code of Criminal Procedure, 1973, Section 498A
Read judgment
Supreme Court04 Sept 2017Disposed Of

Shalu Ojha Vs Prashant Ojha

Supreme Court Of India · (2017) 8 SCR 642 : (2017) 9 SCC 457 : (2017) 11 Scale 88

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 12 - Application to Magistrate.
Read judgment
Supreme Court31 Aug 2017Allowed

Amit Vashistha Vs Suresh and Another

Supreme Court Of India · AIR 2017 SC 4469 : (2017) 7 SCR 736 : (2018) 15 SCC 240 : (2017) 8 JT 308 : (2017) 10 Scale 368

Code of Criminal Procedure, 1973, Section 195(1)(B)(i), Section 195(1)(B)(i) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidenceIndian Penal Code, 1860, Section 228 - Intentional insult or interruption to public servant sitting in judicial proceedingEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A, Section 7A - Determination of moneys due from employers
Read judgment