CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 510 of 2,993

Supreme Court20 Jul 2017Allowed

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

Supreme Court Of India · AIR 2017 SC 3878 : 2017 AIR (SC)(CRI) 1442 : 2017 AIR (SCW) 3878 : (2017) 8 Scale 70 : (2017) SCR 850 : (2017) 7 JT 466

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accused
Read judgment
Supreme Court19 Jul 2017Partly Allowed

NELATUR SAMPOORNAMMA Vs SPECIAL DEPUTY COLLECTOR & ANR.

Supreme Court Of India · (2017) 6 MadLJ 125 : (2017) 8 Scale 66 : (2017) 6 SCR 517 : (2017) 12 SCC 835

Land Acquisition Act, 1894, Section 6, Section 18, Section 54, Section 4(1) - Declaration that land is required for a public purpose - Reference to Court - Appeals in proceedings before Court - Publication of preliminary notification and powers of officers thereupon.
Read judgment
Supreme Court19 Jul 2017Partly Allowed

K. Subbarayudu and Others Vs Special Deputy Collector (Land Acquisition)

Supreme Court Of India · (2017) DNJ 928 : (2017) 3 LawHerald(SC) 2341 : (2017) 4 RCR(Civ) 428 : (2017) 5 RAJ 310 : (2017) 8 Scale 61 : (2017) 6 SCR 524 : (2017) 12 SCC 840

Land Acquisition Act, 1894, Section 18, Section 54, Section 4(1) - Reference to Court - Appeals in proceedings before Court - Publication of preliminary notification and powers of officers thereupon.
Read judgment
Supreme Court18 Jul 2017Allowed

Bhairon Sahai (D) Through Lrs. Vs Bishamber Dayal (D) Through Lrs. & Ors.

Supreme Court Of India · AIR 2017 SC 3353 : 2017 AIR (SCW) 3353 : (2017) 2 MadLW 680 : (2017) 2 RCR(Rent) 147 : (2017) 3 JBCJ 303 : (2017) 7 JT 195 : (2017) 8 Scale 40 : (2017) 8 SCC 492

Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or local usage.Delhi Rent Control Act, 1958, Section 14, Section 14(1)(b) -Delhi Rationing Order, 1964, Section 4
Read judgment
Supreme Court18 Jul 2017Dismissed

SONU @ AMAR Vs STATE OF HARYANA

Supreme Court Of India · AIR 2017 SC 3441 : 2017 AIR (SC)(CRI) 1170 : 2017 AIR (SCW) 3441 : (2017) CriLJ 4352 : (2017) 2 LawHerald(SC 1578 : (2017) 3 CRIMES(SC) 234 : (2017) 3 RCR(Cri) 786 : (2017) 4 RAJ 467 : (2017) 7 JT 362 : (2017) 8 Scale 45 : (2017) 8 SCR 151 : (2017) 8 SCC

Code of Criminal Procedure, 1973, Section 161, Section 294 - Examination of witnesses by police - No formal proof of certain documentsIndian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 328, Section 364A, Section 328A - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Causing hurt by means of poison, etc., with intent to commit an offence - Kidnapping for ransom, etcEvidence Act, 1872, Section 33, Section 65B, Section 65B(4) - Relevancy of certain evidence for proving, in subsequent proceeding, the truth of facts stated therein
Read judgment
Supreme Court17 Jul 2017Allowed

Lahu Shrirang Gatkal Vs State of Maharashtra

Supreme Court Of India · AIR 2017 SC 3770 : 2017 AIR (SCW) 3770 : (2017) AllMR(Cri) 4014 : (2017) 2 LawHerald(SC) 1576 : (2017) 3 AICLR 659 : (2017) 3 AIRBomR 400 : (2017) 7 JT 300 : (2017) 8 Scale 198 : 2018 AIR (SC)(CRI) 93 : 2018 CriLJ 499 : (2017) 6 SCR 389 : (2017) 13 SCC 51

Maharashtra Prevention of dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981, Section 3(1)
Read judgment