Supreme Court13 Feb 2017Disposed Of
Mukesh Vs State For Nct of Delhi
Supreme Court Of India · (2017) 3 SCC 724 : (2017) 2 SCCCri 253
Constitution of India, 1950 - Article 136
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 539 of 2,993
Supreme Court13 Feb 2017Disposed Of
Harkesh Chand Vs Krishan Gopal Mehta
Supreme Court Of India · (2017) 172 AIC 183 : 2017 AIR(SCW) 969 : AIR 2017 SC 969 : (2017) 121 ALR 877 : (2017) 1 ARC 582 : (2017) 1 BBCJ 325 : (2017) DNJ 159 : (2017) 2 JT 419 : (2017) 3 MLJ 44 : (2017) 1 RCRRent 218 : (2017) 2 RecentApexJudgments(RAJ) 589 : (2017) 1 RJ 290 : (2
Transfer of Property Act, 1882 - Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 - Section 1(2), Section 1(3), Section 1(4)Uttar Pradesh General Clauses Act, 1904 - Section 24
Supreme Court13 Feb 2017Dismissed
In Re : Sri Justice C.S. Karnan
Supreme Court Of India · (2017) 2 RCRCivil 24 : (2017) 1 RCRCriminal 1070 : (2017) 1 RecentApexJudgments(RAJ) 653 : (2017) 2 Scale 679 : (2017) 2 SCC 757
Contempt of Courts Act, 1971 - Section 12, Section 16
Supreme Court13 Feb 2017Disposed Of
Nidhi Kaim Vs State of Madhya Pradesh
Supreme Court Of India · 2017 AIR(SCW) 986 : AIR 2017 SC 986 : (2017) 2 AllWC 1554 : (2017) 1 HLT 161 : (2017) 2 JT 337 : (2017) 2 MLJ 412 : (2017) 2 RSJ 41 : (2017) 2 Scale 626 : (2017) 4 SCC 1 : (2017) 2 SCT 150 : (2017) 2 SCR 527
Constitution of India, 1950 - Article 142, Article 145(5)
Supreme Court10 Feb 2017Dismissed
M/s. Voestalpine Schienen Gmbh Vs Delhi Metro Rail Corporation Ltd.
Supreme Court Of India · (2017) 173 AIC 129 : 2017 AIR(SCW) 939 : AIR 2017 SC 939 : (2017) 1 ApexCourtJudgments(SC) 650 : (2017) 2 ArbiLR 1 : (2017) 3 MLJ 153 : (2017) 2 RAJ 1 : (2017) 2 RCRCivil 815 : (2017) 2 Scale 335 : (2017) 4 SCC 665 : (2017) 5 JT 626
Arbitration and Conciliation Act, 1996 - Section 12
Supreme Court10 Feb 2017Dismissed
M/s. Sharma & Associates Contract (P) Ltd. Vs Progressive Constructions Ltd.
Supreme Court Of India · (2017) 172 AIC 75 : 2017 AIR(SCW) 847 : AIR 2017 SC 847 : (2017) 1 ApexCourtJudgments(SC) 621 : (2017) 2 ArbiLR 26 : (2017) 3 JT 256 : (2017) 2 RAJ 109 : (2017) 2 RecentApexJudgments(RAJ) 670 : (2017) 2 Scale 326 : (2017) 5 SCC 743
Arbitration Act, 1940 - Section 20
Supreme Court10 Feb 2017Disposed Of
M. Waseeq Cafetaria Vs Union of India
Supreme Court Of India · (2017) 172 AIC 252 : (2017) 121 ALR 904 : (2017) 3 Scale 262 : (2017) 5 SCC 227 : (2017) 11 JT 565
Constitution of India, 1950 - Article 32
Supreme Court10 Feb 2017Allowed
M/s Chakreshwari Construction Pvt. Ltd. Vs Manohar Lal
Supreme Court Of India · (2017) 172 AIC 31 : (2017) 1 ApexCourtJudgments(SC) 614 : (2017) 2 CivCC 469 : (2017) 3 CTC 89 : (2017) 2 ICC 561 : (2017) 1 RCRRent 259 : (2017) 2 RecentApexJudgments(RAJ) 288 : (2017) 3 Scale 47 : (2017) 5 SCC 212 : (2017) 7 JT 315
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 7 Rule 14 (3)Rajasthan Rent Control Act, 2001 - Section 21
Supreme Court10 Feb 2017Allowed
Executive Officer, Arulmigu Chokkanatha Swamy Koil Trust Virudhunagar Vs Chandran
Supreme Court Of India · (2017) 172 AIC 129 : 2017 AIR(SCW) 1034 : (2017) 2 AIRJharR 353 : AIR 2017 SC 1034 : (2017) AllSCR 604 : (2017) 122 ALR 46 : (2017) 3 AndhLD 37 : (2017) 1 ARC 535 : (2017) 2 CivCC 48 : (2017) 2 CTC 678 : (2017) 123 CutLT 833 : (2017) DNJ 145 : (2017) 1 HL
Specific Relief Act, 1963 — Section 34
Supreme Court09 Feb 2017Allowed
M/s. Purohit and Company Vs Khatoonbee
Supreme Court Of India · (2017) AAC 1240 : (2017) ACJ 1255 : 2017 AIR(SCW) 1612 : (2017) 2 AIRJharR 843 : AIR 2017 SC 1612 : (2017) 1 ApexCourtJudgments(SC) 691 : (2017) 1 BBCJ 457 : (2017) DNJ 314 : (2017) 6 JT 214 : (2017) 2 KerLJ 260 : (2017) 1 LAR 191 : (2017) 67 OrissaCriR 1
Limitation Act, 1963 - Section 5Motor Vehicles Act, 1988 - Section 166(3)
Supreme Court09 Feb 2017Dismissed
Association of Victims of Uphaar Tragedy Vs Sushil Ansal
Supreme Court Of India · (2017) 99 ACrC 648 : (2017) 172 AIC 136 : (2017) 2 AICLR 240 : 2017 AIR(SCW) 976 : AIR 2017 SC 976 : (2017) AllSCRCrl 392 : (2017) 1 BBCJ 273 : (2017) CriLJ 1821 : (2017) CriLR 166 : (2017) 1 Crimes 106 : (2017) 1 Crimes 308 : (2017) 2 ECrC 38 : (2017) 2
Criminal Procedure Code, 1973 (CrPC) - Section 357Penal Code, 1860 (IPC) - Section 304A
Supreme Court09 Feb 2017Allowed
B.K. Pavitra Vs Union of India
Supreme Court Of India · 2017 AIR(SCW) 820 : (2017) 2 AirKarR 155 : AIR 2017 SC 820 : (2017) AllSCR 669 : (2017) 1 ApexCourtJudgments(SC) 677 : (2017) 1 ESC 169 : (2017) 2 JT 277 : (2017) 2 KantLJ 369 : (2017) 1 LawHeraldSC 471 : (2017) LIC 1075 : (2017) 2 LLN 273 : (2017) 1 RSJ
Supreme Court09 Feb 2017Disposed Of
P. Eknath Vs Y. Amaranatha Reddy @ Babu
Supreme Court Of India · (2017) 99 ACrC 352 : (2017) 172 AIC 60 : 2017 AIR(SCW) 1160 : AIR 2017 SC 1160 : (2017) AllSCRCrl 328 : (2017) 1 ALTCrl 224 : (2017) 1 AndhLDCriminal 625 : (2017) CriLR 269 : (2017) 1 Crimes 339 : (2017) 1 HLT(Crl) 257 : (2017) 2 JBCJ 76 : (2017) 3 JT 17
Penal Code, 1860 (IPC) - Section 302
Supreme Court09 Feb 2017Allowed
Purohit and Company Vs Khatoonbee
Supreme Court Of India · (2017) AAC 1240 : (2017) ACJ 1255 : 2017 AIR(SCW) 1612 : (2017) 2 AIRJharR 843 : AIR 2017 SC 1612 : (2017) 1 ApexCourtJudgments(SC) 691 : (2017) 1 BBCJ 457 : (2017) DNJ 314 : (2017) 6 JT 214 : (2017) 2 KerLJ 260 : (2017) 1 LAR 191 : (2017) 67 OrissaCriR 1
Limitation Act, 1963 - Section 5Motor Vehicles Act, 1988 - Section 166(3)
Supreme Court08 Feb 2017Disposed Of
Narmada Bachao Andolan Vs Union of India
Supreme Court Of India · (2017) 2 HLT 7 : (2017) 2 RecentApexJudgments(RAJ) 315 : (2017) 3 Scale 268 : (2018) 14 SCC 506
Constitution of India, 1950 - Article 142
Supreme Court08 Feb 2017Disposed Of
Sushila Kumari Vs Col. Satish Chander
Supreme Court Of India · (2017) 173 AIC 161 : 2017 AIR(SCW) 1751 : AIR 2017 SC 1751 : (2017) AllSCRCrl 366 : (2017) CriLR 196 : (2017) 2 JCR 63 : (2017) 2 RCRCivil 25 : (2017) 2 RCRCriminal 117 : (2017) 1 RecentApexJudgments(RAJ) 663 : (2017) 3 Scale 44 : (2017) 3 SCC 257 : (2017
Criminal Procedure Code, 1973 (CrPC) - Section 127
Supreme Court08 Feb 2017Allowed
Tarun Tyagi Vs Central Bureau of Investigation
Supreme Court Of India · (2017) 99 ACrC 360 : (2017) 172 AIC 111 : 2017 AIR(SCW) 1136 : AIR 2017 SC 1136 : (2017) 1 AndhLDCriminal 632 : (2017) 2 JCC 990 : (2017) 3 JT 229 : (2017) 2 RCRCriminal 85 : (2017) 1 RecentApexJudgments(RAJ) 631 : (2017) 2 Scale 368 : (2017) 4 SCC 490 :
Copyright Act, 1957 - Section 63, Section 63BCriminal Procedure Code, 1973 (CrPC) - Section 207, Section 238Information Technology Act, 2000 - Section 66
Supreme Court08 Feb 2017Allowed
State of Himachal Pradesh Vs Satpal Saini
Supreme Court Of India · (2017) 172 AIC 121 : 2017 AIR(SCW) 810 : AIR 2017 SC 810 : (2017) DNJ 200 : (2017) LatestHLJ(HP) 146 : (2017) 1 PLJ 470 : (2017) 1 RCRRent 215 : (2017) 2 RecentApexJudgments(RAJ) 586 : (2017) 2 Scale 292 : (2017) 1 SimLC 488 : (2017) 1 SCR 658 : (2017) 11
Constitution of India, 1950 - Article 226Himachal Pradesh Tenancy and Land Reforms Act, 1972 - Section 118
Supreme Court07 Feb 2017Dismissed
State of Tamil Nadu, Represented by Chief Secretary Vs Union of India
Supreme Court Of India · (2017) 2 AICLR 631 : (2017) 2 CriCC 65 : (2017) 1 RCRCriminal 1069 : (2017) 1 RecentApexJudgments(RAJ) 613
Criminal Procedure Code, 1973 (CrPC) - Section 362
Supreme Court07 Feb 2017Allowed
Nidhi Vs Ram Kripal Sharma (D) Through Lrs.
Supreme Court Of India · (2017) 172 AIC 152 : 2017 AIR(SCW) 814 : AIR 2017 SC 814 : (2017) 2 AllLJ 765 : (2017) 121 ALR 905 : (2017) 1 ARC 568 : (2017) 2 CTC 90 : (2017) DNJ 133 : (2017) 1 HLT 310 : (2017) 2 JT 231 : (2017) 1 KerLJ 708 : (2017) 1 KLT 690 : (2017) 1 LAR 336 : (201
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(1)(a)