CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 537 of 2,993

Supreme Court21 Feb 2017Dismissed

Sher Singh Yadav Vs State of Haryana

Supreme Court Of India · 2017 AIR(SCW) 2076 : AIR 2017 SC 2076 : (2017) 3 RCRCivil 206 : (2017) 3 RecentApexJudgments(RAJ) 349 : (2018) 15 SCC 223

Punjab Village Common Lands (Regulation) Act, 1961 - Section 15Punjab Village Common Lands (Regulation) Rules, 1964 - Rule 5
Read judgment
Supreme Court21 Feb 2017Allowed

Jayakantham Vs Abaykumar

Supreme Court Of India · (2017) 172 AIC 258 : (2017) AllSCR 491 : (2017) 2 AllWC 1729 : (2017) 121 ALR 895 : (2017) 1 ARC 739 : (2017) 2 BLJud 36 : (2017) 2 CTC 647 : (2017) DNJ 293 : (2017) DNJ 210 : (2017) 1 HLT 339 : (2017) 2 ICC 1 : (2017) 2 JBCJ 129 : (2017) 2 JLJR 13 : (201

Specific Relief Act, 1963 - Section 20(1)
Read judgment
Supreme Court21 Feb 2017Allowed

Jayantilal Chimanlal Patel Vs Vadilal Purushottamdas Patel

Supreme Court Of India · 2017 AIR(SCW) 1157 : (2017) 3 AIRBomR 61 : (2017) 2 AIRJharR 364 : AIR 2017 SC 1157 : (2017) 3 AndhLD 57 : (2017) 1 ARC 736 : (2017) 2 CivCC 447 : (2017) 2 CTC 785 : (2017) 2 JLJR 29 : (2017) 2 KerLJ 243 : (2017) 3 MLJ 449 : (2017) 2 PLJR 121 : (2017) 1 R

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2
Read judgment
Supreme Court21 Feb 2017Disposed Of

Transparency International India Vs State of Jammu & Kashmir

Supreme Court Of India · 2017 AIR(SCW) 1333 : AIR 2017 SC 1333 : (2017) AllSCRCrl 513 : (2017) 2 ALTCrl 146 : (2017) CriLJ 2242 : (2017) CriLR 512 : (2017) 6 JT 203 : (2017) 2 RCRCriminal 250 : (2017) 2 RecentApexJudgments(RAJ) 295 : (2017) 3 Scale 342 : (2017) 4 SCC 748 : (2017)

Contempt of Courts Act, 1971 - Section 10, Section 15Jammu and Kashmir Contempt of Courts Act, 1997 - Section 10, Section 15
Read judgment
Supreme Court21 Feb 2017Allowed

Satish Kumar Gupta Vs State of Haryana

Supreme Court Of India · (2017) 172 AIC 104 : 2017 AIR(SCW) 1072 : AIR 2017 SC 1072 : (2017) AllSCR 833 : (2017) 2 AllWC 1734 : (2017) 122 ALR 19 : (2017) 3 AndhLD 45 : (2017) 1 ApexCourtJudgments(SC) 743 : (2017) 2 BLJud 62 : (2017) DNJ 177 : (2017) 2 JLJR 7 : (2017) 2 JT 477 :

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Section 27Land Acquisition Act, 1894 — Section 18, Section 3(f)<, 50, 54, 3(b)/li>Karnataka Industrial Areas Development Act , 1966 — Section 28(6), 28(7), 32(2), 41(2)(b)
Read judgment
Supreme Court21 Feb 2017Allowed

Manuara Khatun Vs Rajesh Kr. Singh

Supreme Court Of India · (2017) AAC 989 : (2017) 2 ACC 476 : (2017) ACJ 1031 : (2017) 172 AIC 23 : 2017 AIR(SCW) 1204 : AIR 2017 SC 1204 : (2017) AllSCR 599 : (2017) 2 AndhLD 65 : (2017) 3 BCR 18 : (2017) 2 BLJud 19 : (2017) DNJ 184 : (2017) 2 JBCJ 125 : (2017) 2 JLJR 18 : (2017)

Motor Vehicles Act, 1988 - Section 147, Section 166
Read judgment
Supreme Court21 Feb 2017Allowed

State of Rajasthan Vs Kiran Meena

Supreme Court Of India · 2017 AIR(SCW) 2432 : AIR 2017 SC 2432 : (2018) 12 SCC 503

Constitution of India, 1950 - Article 16, Article 309Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1999 - Rule 20 (2)
Read judgment
Supreme Court20 Feb 2017Disposed Of

Inder Kumar Vs Yogesh Kumar

Supreme Court Of India · (2017) 3 RCRCivil 363 : (2017) 1 RCRRent 643 : (2017) 3 RecentApexJudgments(RAJ) 702

Constitution of India, 1950 - Article 227
Read judgment
Supreme Court20 Feb 2017Allowed

Sk. Bhikan Vs Mehamoodabee

Supreme Court Of India · (2017) 172 AIC 28 : 2017 AIR(SCW) 1243 : (2017) 3 AIRBomR 240 : AIR 2017 SC 1243 : (2017) 3 ALLMR 910 : (2017) 3 AndhLD 100 : (2017) 1 ARC 733 : (2017) 1 BBCJ 500 : (2017) 3 BCR 467 : (2017) 2 CivCC 466 : (2017) DNJ 174 : (2017) 2 GauLT 38 : (2017) 2 JLJR

Civil Procedure Code, 1908 (CPC) - Section 100
Read judgment
Supreme Court20 Feb 2017Allowed

Prabhakara Adiga Vs Gowri

Supreme Court Of India · (2017) 172 AIC 36 : 2017 AIR(SCW) 1061 : AIR 2017 SC 1061 : (2017) 2 ALLMR 878 : (2017) 2 AllWC 1777 : (2017) 2 AndhLD 46 : (2017) 1 ApexCourtJudgments(SC) 751 : (2017) 1 ARC 721 : (2017) 2 BLJud 50 : (2017) 2 CivCC 284 : (2017) 2 CTC 208 : (2017) 2 HimLR

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 16, Section 146, Section 146, Section 32, Section 47, Section 47, Section 50, Section 50Specific Relief Act, 1963 - Section 34, Section 34
Read judgment
Supreme Court17 Feb 2017Allowed

Black Pearl Hotels (Pvt) Ltd. Vs M/s Planet M Retail Ltd.

Supreme Court Of India · 2017 AIR(SCW) 1974 : (2017) 3 AirKarR 19 : AIR 2017 SC 1974 : (2017) 2 CompLJ 196 : (2017) 3 MLJ 107 : (2017) 2 RAJ 467 : (2017) 2 RCRCivil 625 : (2017) 2 RecentApexJudgments(RAJ) 539 : (2017) 3 Scale 283 : (2017) 4 SCC 498 : (2017) 2 SCR 50

Karnataka Stamp Act, 1957 - Section 33, Section 37Stamp Act, 1899 - Section 38
Read judgment
Supreme Court17 Feb 2017Dismissed

Director of Income Tax (IT) - I Vs A.P. Moller Maersk A.S.

Supreme Court Of India · 2017 AIR(SCW) 1756 : (2017) 3 AIRBomR 596 : AIR 2017 SC 1756 : (2017) 293 CurTR 1 : (2017) 392 ITR 186 : (2017) 3 RecentApexJudgments(RAJ) 424 : (2017) 3 Scale 123 : (2017) 5 SCC 651 : (2017) 246 Taxman 309, (2017) 11 JT 300

Income Tax Act, 1961 - Section 115A
Read judgment
Supreme Court17 Feb 2017Disposed Of

Suja George Vs National Insurance Co. Ltd.

Supreme Court Of India · (2017) 67 OrissaCriR 64 : (2017) 3 RCRCivil 64 : (2017) 3 RecentApexJudgments(RAJ) 110 : (2017) 3 Scale 550 : (2017) 5 SCC 229 : (2017) 11 JT 534

Constitution of India, 1950 - Article 133Motor Vehicles Act, 1988 - Section 173
Read judgment
Supreme Court17 Feb 2017Disposed Of

Delhi Development Authority Vs Puneet Lakra

Supreme Court Of India · (2017) 3 Scale 314

Constitution of India, 1950 - Article 133Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
Read judgment
Supreme Court17 Feb 2017Allowed

Mehmooda Gulshan Vs Javaid Hussain Mungloo

Supreme Court Of India · (2017) 172 AIC 82 : 2017 AIR(SCW) 1047 : AIR 2017 SC 1047 : (2017) 1 ARC 573 : (2017) 1 BBCJ 260 : (2017) 2 BLJud 95 : (2017) DNJ 166 : (2017) 1 HLT 297 : (2017) 2 ICC 136 : (2017) 2 JBCJ 50 : (2017) 2 JT 452 : (2017) 1 KerLJ 856 : (2017) 1 LAR 237 : (201

East Punjab Urban Rent Restriction Act, 1949 - Section 13(3)(a)(ii)Jammu and Kashmir Houses and Shops Rent Control Act, 1966 - Section 11(1)(h)
Read judgment
Supreme Court16 Feb 2017Disposed Of

T.A. Kathiru Kunju Vs Jacob Mathai

Supreme Court Of India · (2017) 172 AIC 267 : 2017 AIR(SCW) 1041 : (2017) 2 AIRJharR 359 : AIR 2017 SC 1041 : (2017) 3 AndhLD 181 : (2017) 1 BBCJ 267 : (2017) 1 HLT 316 : (2017) 2 ICC 14 : (2017) 2 JBCJ 84 : (2017) 1 KerLJ 850 : (2017) 1 LawHerald 840 : (2017) 1 LawHeraldSC 484 :

Advocates Act, 1961 - Section 35, Section 38
Read judgment