COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 509 of 2,993

Supreme Court26 Jul 2017Allowed

The Greater Bombay Co-operative Bank Limited Vs Mr. Nagraj Ganeshmal Jain & Ors.

Supreme Court Of India · AIR 2017 SC 3548 : 2017 AIR (SC)(CIV) 2460 : 2017 AIR (SCW) 3548 : (2017) DNJ 675 : (2017) 124 ALR 580 : (2017) 137 RevDec 662 : (2017) 177 ALLINDCAS 206 : (2017) 2 RCR(Rent) 97 : (2017) 204 CompCas 54 : (2017) 3 HydLT 130 : (2017) 3 RCR(Civ) 964 : (2017)

Transfer of Property Act, 1882, Section 54, Section 55 -Maharashtra Cooperative Societies Rules, 1961, Rule 107(19)(c)

Supreme Court26 Jul 2017Disposed Of

Rajiv Dawar Vs High Court of Delhi

Supreme Court Of India · (2017) 8 Scale 385 : (2017) AllMR(Cri) 3542 : (2017) 6 SCR 411 : (2018) 12 SCC 437

Constitution of India, Article 215 - High Courts to be Courts of recordContempt of Courts Act, 1971, Section 15, Section 10, Section 2(c) - Cognizance of criminal contempt in other cases - Power of High Court to punish contempts of subordinate courts - Definitions

Supreme Court26 Jul 2017Allowed

Bimolangshu Roy (Dead) Through LRs Vs State of Assam & Another

Supreme Court Of India · AIR 2017 SC 3552 : 2017 AIR (SCW) 3552 : (2017) 2 SLJ 337 : (2017) 3 HydLT 134 : (2017) 4 AWC 3743 : (2017) 4 SCT 542 : (2017) 5 RAJ 618 : (2017) 6 AllMR 443 : (2017) 7 MhLJ 539 : (2017) 8 Scale 279 : (2017) 13 SCR 301 : (2018) 14 SCC 408

Constitution of India, Article 164, Article 164, Article 75 - Other provisions as to Ministers - Other provisions as to Ministers - Other provisions as to MinistersAssam Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous Provisions) Act, 2004, Section 4, Section 7, Section 2(c)

Supreme Court26 Jul 2017Allowed

State of Rajasthan Vs Hazi Khan & Ors

Supreme Court Of India · AIR 2017 SC 4001 : 2017 AIR (SC)(CRI) 1466 : 2017 AIR (SCW) 4001 : (2018) 15 SCC 328

Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 307, Section 323, Section 326, Section 148, Section 149 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object

Supreme Court25 Jul 2017Disposed Of

State of U.P. and Ors. Etc. Etc. Vs Shiv Kumar Pathak and Ors.Etc. Etc.

Supreme Court Of India · AIR 2017 SC 3612 : (2017) 7 JT 352 : (2017) 8 Scale 202 : (2017) 7 SCR 905 : (2018) 12 SCC 595

Constitution of India, Article 21A, Article 254 - Right to education. - Inconsistency between laws made by Parliament and laws made by the Legislatures of StatesNational Council for Teachers Education Act, 1993, Section 12A, Section 12(d), Section 16(3)(d) -Uttar Pradesh Basic Education (Teachers) Service Rules, 1981, Rule 14 -

Supreme Court25 Jul 2017Dismissed

Ram Gopal Dwivedi and another Vs M/s. Kanpur Electricity Supply Co. Ltd.

Supreme Court Of India · (2017) LLR 1189 : (2017) 155 FLR 251 : (2017) 3 LLN 545 : (2017) 4 LLJ 147 : (2017) 4 SCT 397 : (2017) 8 Scale 691 : (2017) SCR 414

Industrial Disputes Act, 1947, Section 25-F -Electricity (Supply) Act, 1948, Section 78(c)

Supreme Court25 Jul 2017Dismissed

SGT Chaman Lal Vs Union of India and Others

Supreme Court Of India · AIR 2017 SC 3533 : 2017 AIR (SCW) 3533 : (2017) LabIC 3334 : (2017) 8 Scale 253 : (2017) 8 SCR 476 : (2018) 14 SCC 455

Persons with Disabilities (Equal Opportunities Protection of Right and Full Participation) Act, 1995, Section 47, Section 47, Section 47(2), Section 47(2)

Supreme Court25 Jul 2017Disposed Of

Neeraj Kumar Rai and ors. Vs State of U.P. & Others

Supreme Court Of India · AIR 2017 SC 3545 : 2017 AIR (SCW) 3545 : (2017) LabIC 3771 : (2017) 5 BCR 348 : (2017) 8 Scale 211 : (2017) SCR 444 : (2017) 7 JT 289

Right Of Children To Free And Compulsory Education Act, 2009, Section 23, Section 23(1)

Supreme Court25 Jul 2017Dismissed

Parminder Singh Vs Gurpreet Singh

Supreme Court Of India · AIR 2017 SC 3601 : 2017 AIR (SCW) 3601 : (2017) 3 RCR(Civ) 1020 : (2017) 8 Scale 382 : (2017) 6 SCR 419 : (2018) 13 SCC 352

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtSpecific Relief Act, 1963, Section 20, Section 16(c) - Discretion as to decreeing specific performance - Personal bars to relief

Supreme Court25 Jul 2017Allowed

Ram Kumar Patel & Ors. etc. Vs State of U.P. & Ors. etc.

Supreme Court Of India · (2017) 8 Scale 249 : (2017) 6 SCR 430 : (2018) 13 SCC 175 : (2017) 7 JT 302

Uttar Pradesh Basic Education (Teachers) Service Rules, 1981, Rule 8, Rule 14(3)(a) -Uttar Pradesh Basic Education Act, 1972, Section 19 -Right to Education Act, 2009, Section 23

Supreme Court25 Jul 2017Allowed

Public Trust Shri Geeta Satsang Bhawan Vs Nand Lal & Ors.

Supreme Court Of India · AIR 2017 SC 3603 : 2017 AIR (SC)(CIV) 2454 : 2017 AIR (SCW) 3603 : (2017) 8 Scale 453 : (2017) 8 SCR 329 : (2018) 12 SCC 222

Transfer of Property Act, 1882, Section 106, Section 106, Section 106 -Rajasthan Public Trust Act, 1959, Section 29, Section 29, Section 29

Supreme Court25 Jul 2017Disposed Of

State of U.P. & Anr. etc. Vs Anand Kumar Yadav & Ors. etc.

Supreme Court Of India · (2017) 8 ADJ 173 : (2017) 8 Scale 220 : (2017) 10 SCR 428 : (2018) 13 SCC 560 : (2017) 7 JT 321

Constitution of India, Article 14, Article 21A, Article 142, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Right to education. - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc - Dissolution of a District or a Regional CouncilCode of Civil Procedure, 1908, Order 1Rule 8 -Uttar Pradesh Basic Education (Teachers) Service Rules, 1981, Rule 14 (6)(a) -

Supreme Court24 Jul 2017Allowed

Smt. P. CHANDRAKALA Vs K. NARENDER & ANR.

Supreme Court Of India · (2017) ACD 1010 : 2017 AIR (SC) 3530 : 2017 AIR (SCW) 3530 : (2017) 8 Scale 200 : 2018 AIR (SC)(CRI) 81 : (2018) 15 SCC 252 : (2017) 7 JT 287

Code of Criminal Procedure, 1973, Section 357(3) - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

Supreme Court21 Jul 2017Allowed

Ms. Eera through Dr. Manjula Krippendorf Vs State (Govt. of NCT of Delhi) & Anr.

Supreme Court Of India · AIR 2017 SC 3457 : 2017 AIR (SCW) 3457 : (2017) 3 BCR(Cri) 593 : (2017) 3 MadLJ(Cri) 452 : (2017) 3 RCR(Cri) 734 : (2017) 4 RAJ 418 : (2017) 8 Scale 112 : 2018 CriLJ 186 : (2017) 7 SCR 924 : (2017) 15 SCC 133 : (2017) 7 JT 398

Constitution of India, Article 14, Article 245, Article 141, Article 15 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Extent of laws made by Parliament and by the Legislatures of States - Law declared by Supreme Court to be binding on all courts - Annulment or suspension of acts and resolutions of District and Regional CouncilsCode of Criminal Procedure, 1973, Section 31, Section 482, Section 164 - Sentence in cases of conviction of several offences at one trial - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860, Section 376(2)(1) - Punishment for rape

Supreme Court21 Jul 2017

Swaraj Abhiyan (V) Vs Union of India & Ors.

Supreme Court Of India · AIR 2017 SC 3016 : 2017 AIR (SCW) 3016 : (2017) 5 AIRBomR 488 : (2017) 6 MadLJ 240 : (2017) 8 Scale 97 : (2017) 8 SCR 338 : (2018) 12 SCC 181

National Food Security Act, 2013, Section 15, Section 16, Section 28, Section 29

Supreme Court21 Jul 2017Allowed

Jaswant Singh & Ors. Vs Parkash Kaur & Anr.

Supreme Court Of India · AIR 2017 SC 5275 : 2017 AIR (SCW) 5275 : (2017) 10 JT 218 : (2017) 4 RCR(Civ) 298 : (2017) 5 RAJ 173 : (2017) 9 Scale 123 : 2018 AIR (SC)(CIV) 194 : (2017) 8 SCR 731 : (2018) 12 SCC 249

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 13, Section 104, Order 43Rule 1, Order 9Rule 9, Order 43Rule 1(c), Order 43Rule 1(d) - Orders from which appeal lies

Supreme Court21 Jul 2017Disposed Of

Girish Sangappa Jaggal Vs Union of India

Supreme Court Of India · (2017) 3 CRIMES(SC) 96 : (2017) 8 Scale 589

Supreme Court21 Jul 2017Allowed

Union of India Vs Varinder Singh @ Raja & Anr.

Supreme Court Of India · (2017) 4 RAJ 559

Prevention of Money-Laundering Act, 2002, Section 45

Supreme Court21 Jul 2017Allowed

State represented by Deputy Superintendent of Police Vs K.N. Nehru etc.

Supreme Court Of India · AIR 2017 SC 3766 : 2017 AIR (SC)(CRI) 1628 : (2017) RCR(Cri) 731 : (2017) 3 MadLJ(Cri) 364 : (2017) 4 RAJ 416 : (2017) 8 Scale 216 : (2017) 6 SCR 472 : (2018) 12 SCC 69

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 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant

Supreme Court20 Jul 2017Allowed

SATWANT SINGH Vs MALKEET SINGH

Supreme Court Of India · AIR 2017 SC 3607 : 2017 AIR (SC)(CRI) 1632 : 2017 AIR (SCW) 3607 : (2017) 5 BCR 382 : (2017) 6 SCR 488 : (2018) 11 SCC 616

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 307 - Attempt to murderContempt of Courts Act, 1971, Section 2(b) - Definitions