COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 543 of 2,993

Supreme Court23 Jan 2017Disposed Of

Agyapaul Singh Vs State Bank of India (SAMB)

Supreme Court Of India · (2017) 172 AIC 251 : (2017) 121 ALR 872 : (2017) 1 ApexCourtJudgments(SC) 774 : (2017) DNJ 125 : (2017) 1 ICC 1026 : (2017) 2 JT 317 : (2017) 1 LawHeraldSC 336 : (2017) 66 OrissaCriR 988 : (2017) 2 Scale 16 : (2017) 5 SCC 235 : (2017) 2 WLN 22

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14

Supreme Court23 Jan 2017Dismissed

S. Sreedhar Reddy Vs Government of Andhra Pradesh

Supreme Court Of India · 2017 AIR(SCW) 626 : AIR 2017 SC 626 : 2017 AllSCR 1000 : (2017) 2 ALT 7 : (2017) 2 AndhLD 83 : (2017) 1 ApexCourtJudgments(SC) 674 : (2017) 1 ESC 140 : (2017) 1 JT 527 : (2017) 1 LawHeraldSC 458 : (2017) LIC 900 : (2017) 2 LLN 292 : (2017) 1 Scale 647 : (

Andhra Pradesh State and Subordinate Service Rules, 1996 - Rule 16(h)

Supreme Court20 Jan 2017Disposed Of

Board of Control for Cricket Vs Cricket Association of Bihar

Supreme Court Of India · (2017) 1 Scale 630 : (2017) 3 SCC 696

Constitution of India, 1950 - Article 226

Supreme Court20 Jan 2017Disposed Of

Vodafone Mobile Services Ltd (Formerly Known As Vodafone South Ltd) Vs Lalit K. Gupta

Supreme Court Of India · (2017) 2 JT 247 : (2017) 66 OrissaCriR 762 : (2017) 2 Scale 5

Supreme Court20 Jan 2017Partly Allowed

Raj Kumar @ Raju Vs State (NCT of Delhi)

Supreme Court Of India · (2017) 98 ACrC 982 : (2017) 171 AIC 156 : (2017) 2 AICLR 1 : 2017 AIR(SCW) 614 : AIR 2017 SC 614 : (2017) 1 AllCrlRulings 740 : 2017 AllSCRCrl 296 : (2017) 1 ALTCrl 283 : (2017) 1 AndhLDCriminal 883 : (2017) 1 BBCJ 160 : (2017) 1 BLJud 188 : (2017) 1 CriC

Penal Code, 1860 (IPC) - Section 302, Section 392

Supreme Court20 Jan 2017Dismissed

Haridas Vs Director State Project, U.P. Education For All Project (Sarv Siksha Abhyan)

Supreme Court Of India · (2017) 2 JT 246 : (2017) 2 Scale 9 : (2017) 15 SCC 252

Supreme Court20 Jan 2017Disposed Of

K. M. Pratap Vs K. M. Gourish

Supreme Court Of India · (2017) 172 AIC 250 : (2017) 121 ALR 900 : (2017) 2 AndhLD 88 : (2017) 1 ApexCourtJudgments(SC) 705 : (2017) 2 CivCC 19 : (2017) 2 ICC 597 : (2017) 2 JT 320 : (2017) 2 Scale 7 : (2017) 2 WLN 24 : (2017) 11 SCC 103

Supreme Court20 Jan 2017Disposed Of

Dr. Umesh Kumar Vs State of U.P.

Supreme Court Of India · (2017) 2 Scale 8

Supreme Court20 Jan 2017Disposed Of

Labhudan Manubhai Gadhvi Vs Gujarat State Road Transport Corporation

Supreme Court Of India · (2017) 153 FLR 499 : (2017) 1 LLJ 513 : (2018) 12 SCC 508

Industrial Disputes Act, 1947 - Section 25FMotor Vehicles Act, 1988 - Section 177, Section 188Penal Code, 1860 (IPC) - Section 279, Section 304(A)

Supreme Court20 Jan 2017Allowed

Guruvamma Vs State of Karnataka

Supreme Court Of India · 2017 AIR(SCW) 1731 : AIR 2017 SC 1731 : (2018) 12 SCC 733

Constitution of India, 1950 - Article 14

Supreme Court20 Jan 2017Dismissed

State of Tripura Vs Nikhil Ranjan Chakraborty

Supreme Court Of India · 2017 AIR(SCW) 697 : AIR 2017 SC 697 : 2017 AllSCR 1076 : (2017) 1 ApexCourtJudgments(SC) 761 : (2017) 1 ESC 144 : (2017) 153 FLR 329 : (2017) 2 JLJR 1 : (2017) 1 JT 435 : (2017) LIC 912 : (2017) 2 PLJR 161 : (2017) 1 Scale 599 : (2017) 3 SCC 646 : (2017)

Constitution of India, 1950 - Article 14, Article 16

Supreme Court19 Jan 2017Allowed

Ajikumar @ Aji Vs State of Kerala

Supreme Court Of India · 2017 AIR(SCW) 695 : AIR 2017 SC 695 : (2017) CriLJ 1452 : (2017) 66 OrissaCriR 995

Penal Code, 1860 (IPC) - Section 120B, Section 143, Section 147, Section 148, Section 149, Section 302, Section 307, Section 324, Section 427, Section 436, Section 452

Supreme Court19 Jan 2017Dismissed

Gopal Neogi Vs State Of West Bengal

Supreme Court Of India · 2017 AIR(SCW) 1344 : AIR 2017 SC 1344 : (2017) CriLR 463 : (2017) 3 RecentApexJudgments(RAJ) 554

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302

Supreme Court19 Jan 2017Disposed Of

Ultratech Cement Limited Vs Rajasthan Rajya Vidyut Utpadan Nigam Limited

Supreme Court Of India · (2017) 2 RAJ 62 : (2017) 2 Scale 96 : (2018) 15 SCC 210

Arbitration and Conciliation Act, 1996 - Section 34, Section 36, Section 9

Supreme Court19 Jan 2017Dismissed

S. Krishna Sradha Vs State of Andhra Pradesh

Supreme Court Of India · (2017) 3 JT 51 : (2017) 1 LawHeraldSC 226 : (2017) 2 Scale 78 : (2017) 4 SCC 516 : (2017) 2 SCT 140

Constitution of India, 1950 - Article 136, Article 226, Article 32

Supreme Court19 Jan 2017Disposed Of

Clarence Pais Vs Union of India

Supreme Court Of India · (2017) 2 RCRCivil 144 : (2017) 2 RecentApexJudgments(RAJ) 281

Supreme Court18 Jan 2017Disposed Of

Safety Retreading Company (P) Ltd. Vs Commissioner of Central Excise, Salem

Supreme Court Of India · 2017 AIR(SCW) 703 : AIR 2017 SC 703 : (2017) 60 GST 94 : (2017) 1 JT 461 : (2017) 2 Scale 21 : (2017) 3 SCC 640 : (2017) 4 SCR 714

Finance Act, 1994 - Section 65(105)(zzg), Section 65(64)

Supreme Court18 Jan 2017Disposed Of

Jan Sahyog Sewa Samiti Vs State of Uttarakhand

Supreme Court Of India · (2017) 01 SC CK 0148

Supreme Court18 Jan 2017Allowed

Killer Thiayagu @ Thiyagu Vs State Rep. By Inspector of Police Station

Supreme Court Of India · 2017 AIR(SCW) 612 : AIR 2017 SC 612 : 2017 AllSCRCrl 433 : (2018) 16 SCC 207

Penal Code, 1860 (IPC) - Section 302, Section 34

Supreme Court18 Jan 2017Allowed

M/s. Southern Motors Vs State of Karnataka

Supreme Court Of India · 2017 AIR(SCW) 476 : AIR 2017 SC 476 : (2017) 59 GST 502 : (2017) 1 JT 346 : (2017) 1 Scale 604 : (2017) 3 SCC 467 : (2017) 95 UPTC 241

Central Excises and Salt Act, 1944 - Section 11BKerala General Sales Tax Rules, 1963 - Rule 9 (a)Tamil Nadu Value Added Tax Act, 2006 - Section 19(20)