COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 554 of 2,993

Supreme Court28 Nov 2016Dismissed

Dilbagh Singh Vs State of Punjab

Supreme Court Of India · (2017) 98 ACrC 686 : (2017) 170 AIC 189 : (2017) 170 AIC 212 : (2017) 1 AICLR 657 : (2017) AllSCRCrl 113 : (2017) 2 ALTCrl 6 : (2017) 1 BLJud 91 : (2017) 1 BomCR(Cri) 25 : (2017) 1 CriCC 85 : (2016) CriLR 1213 : (2016) 4 Crimes 328 : (2017) sup1 CutLTCrim

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 57, 25, 41, 42Code Of Criminal Procedure, 1973 — Section 313, 100

Supreme Court28 Nov 2016Disposed Of

Asha Ranjan Vs State of Bihar

Supreme Court Of India · (2017) 66 OrissaCriR 150 : (2016) 6 RecentApexJudgments(RAJ) 588 : (2016) 12 Scale 333

Supreme Court25 Nov 2016Disposed Of

Manbhar Devi Agarwal Vs State of Rajasthan

Supreme Court Of India · (2017) 169 AIC 78 : (2016) AIR(SCW) 5422 : (2016) AIRSC 5422 : (2017) AllSCR 155 : (2017) 7 FLT 11 : (2017) 1 JCR 72 : (2017) 1 LAR 170 : (2017) 1 RCRCivil 208 : (2016) 6 RecentApexJudgments(RAJ) 537 : (2016) 12 Scale 321 : (2017) 2 SCC 82

Mines and Minerals (Development and Regulation) Act, 1957 — Section 2

Supreme Court25 Nov 2016Allowed

UCO Bank Vs Dipak Debbarma

Supreme Court Of India · (2017) 169 AIC 195 : (2016) AIR(SCW) 5502 : (2016) AIRSC 5502 : (2017) 120 ALR 475 : (2017) 1 DRTC 153 : (2017) 1 JLJR 222 : (2016) 11 JT 251 : (2017) 1 MLJ 275 : (2017) 1 NIJ 249 : (2017) 1 PLJR 359 : (2017) 134 RD 696 : (2016) 4 RecentApexJudgments(RAJ)

Constitution of India, 1950 — Article 246, 254Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13Tripura Land Revenue and Land Reforms Act, 1960 — Section 187

Supreme Court25 Nov 2016Dismissed

Anjan Dasgupta Vs State of West Bengal

Supreme Court Of India · (2017) 98 ACrC 668 : (2017) 169 AIC 69 : (2017) 2 AICLR 5 : (2016) AIR(SCW) 5510 : (2016) AIRSC 5510 : (2016) AllSCRCrl 1875 : (2017) 2 ALTCrl 193 : (2017) 1 AndhLDCriminal 511 : (2017) 1 BLJud 161 : (2017) 1 BomCR(Cri) 142 : (2017) 1 CriCC 228 : (2017) C

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Penal Code, 1860 (IPC) — Section 302

Supreme Court25 Nov 2016Disposed Of

Magus Metals (P) Ltd. Vs P.E. Prasad Regional Manager Inc.

Supreme Court Of India · (2017) 345 ELT 321

Supreme Court24 Nov 2016Disposed Of

Mahanagar Telephone Nigam Ltd. Vs M/s. Applied Electronics Ltd.

Supreme Court Of India · (2017) 170 AIC 254 : (2017) 1 ApexCourtJudgments(SC) 318 : (2017) 1 ArbiLR 9 : (2017) 2 CTC 440 : (2017) 123 CutLT 616 : (2016) 12 JT 390 : (2017) 1 RAJ 433 : (2017) 1 RCRCivil 729 : (2017) 1 RecentApexJudgments(RAJ) 289 : (2017) 1 RJ 165 : (2017) 1 Scale

Arbitration and Conciliation Act, 1996 — Section 34, Section 37, Section 5, Section 50, Section 50(1)(b), Section 9, Section 11Civil Procedure Code, 1908 (CPC) — Section 115, Order 41 Rule 22

Supreme Court24 Nov 2016Allowed

Ashok Prapann Sharma Vs Commr. of Income Tax and Another

Supreme Court Of India · (2016) 290 CurTR 481 : (2016) 389 ITR 462

Income Tax Act, 1961 - Section 55(2)

Supreme Court24 Nov 2016Allowed

Narinderpal Singh Vs State of Punjab

Supreme Court Of India · (2017) AIR(SCW) 399 : (2017) AIRSC 399

Penal Code, 1860 (IPC) - Section 148, Section 302, Section 324

Supreme Court24 Nov 2016Partly Allowed

Vijender @ Bijjo Vs State

Supreme Court Of India · (2017) 2 AICLR 663 : (2017) AIR(SCW) 701 : (2017) AIRSC 701 : (2017) 2 CriCC 86

Penal Code, 1860 (IPC) - Section 302

Supreme Court23 Nov 2016Disposed Of

Govt. of NCT of Delhi Through Secreatary, Land and Building Department Vs Rathi Steels Ltd.

Supreme Court Of India · (2017) 1 Scale 499

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

Supreme Court23 Nov 2016Disposed Of

Delhi Development Authority Vs Maharaj Singh

Supreme Court Of India · (2016) 11 SC CK 0090

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

Supreme Court23 Nov 2016Dismissed

Amarsang Nathaji as Himself and as Karta and Manager Vs Hardik Harshadbhai Patel

Supreme Court Of India · (2017) 98 ACrC 675 : (2017) 169 AIC 65 : (2017) 1 AICLR 343 : (2016) AIR(SCW) 5384 : (2016) AIRSC 5384 : (2017) AllSCRCrl 141 : (2017) 1 AndhLDCriminal 407 : (2017) 1 ApexCourtJudgments(SC) 74 : (2017) 1 BCR 265 : (2017) 1 CriCC 550 : (2017) CriLJ 758 : (

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 199, 200.

Supreme Court23 Nov 2016Disposed Of

Govt. of NCT of Delhi Through Secretary Land and Building Department Vs Vikas Gupta

Supreme Court Of India · (2017) 1 Scale 500

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24 (2)

Supreme Court23 Nov 2016Allowed

Golla Rajanna Vs Divisional Manager

Supreme Court Of India · (2017) AAC 247 : (2016) 4 ACC 795 : (2017) ACJ 1 : (2016) AIR(SCW) 5382 : (2017) 1 AirKarR 330 : (2016) AIRSC 5382 : (2017) 2 AndhLD 14 : (2016) 2 AnWR 746 : (2017) 1 ApexCourtJudgments(SC) 48 : (2017) 1 BCR 317 : (2017) 2 BLJud 14 : (2017) 1 CLR 1 : (201

Workmens Compensation Act, 1923 — Section 30(1)

Supreme Court22 Nov 2016Disposed Of

M. Sanjeeva Shetty Vs Hilary Mascarenhas (D) By Lrs.

Supreme Court Of India · (2016) 11 SC CK 0131

Karnataka Rent Control Act, 1961 — Section 21(1)(a)(h), Section 3(n)

Supreme Court22 Nov 2016Dismissed

State through Lokayukta Police, Raichur Vs C.N. Manjunath

Supreme Court Of India · (2017) 1 Crimes 258 : (2017) 2 JT 220 : (2017) 66 OrissaCriR 989 : (2017) 2 RecentApexJudgments(RAJ) 285 : (2017) 2 Scale 219

Karnataka Land Revenue Act, 1964 - Section 18APrevention of Corruption Act, 1988 - Section 2(c)

Supreme Court22 Nov 2016Disposed Of

Reena Kumari Vs Praveen Kumar

Supreme Court Of India · (2016) 11 SC CK 0092

Constitution of India, 1950 — Article 133

Supreme Court22 Nov 2016Disposed Of

M/s Gujarat State Fertilizers & Chemicals Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2017) 59 GST 240 : (2017) 1 Scale 143 : (2017) 5 SCC 198

Finance Act, 1994 — Section 65

Supreme Court22 Nov 2016Allowed

K.V. Prakash Babu Vs State of Karnataka

Supreme Court Of India · (2017) 98 ACrC 321 : (2017) 169 AIC 211 : (2017) 1 AICLR 317 : (2016) AIR(SCW) 5430 : (2017) 1 AirKarR 160 : (2016) AIRSC 5430 : (2017) 1 AllCrlRulings 221 : (2016) AllSCRCrl 1840 : (2017) 1 ALTCrl 330 : (2017) 1 AndhLDCriminal 171 : (2017) 1 ApexCourtJud

Penal Code, 1860 (IPC) — Section 306, 498A