COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 562 of 2,993

Supreme Court04 Oct 2016Allowed

Raja Vs State of Karnataka

Supreme Court Of India · (2016) 97 ACrC 376 : (2016) 167 AIC 250 : (2017) 1 AICLR 699 : (2016) AIR(SCW) 4930 : (2017) 1 AirKarR 138 : (2016) AIRSC 4930 : (2016) AllSCRCrl 1671 : (2017) 1 ALTCrl 54 : (2017) 1 AndhLDCriminal 187 : (2016) 4 BLJud 230 : (2016) 4 BomCR(Cri) 633 : (201

Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 376(g)

Supreme Court04 Oct 2016Disposed Of

A. Ayyasamy Vs A. Paramasivam

Supreme Court Of India · (2016) 167 AIC 45 : (2016) AIR(SCW) 4675 : (2016) AIRSC 4675 : (2016) AllSCR 2147 : (2016) 6 AllWC 5633 : (2017) 120 ALR 235 : (2016) 6 ALT 19 : (2016) 3 ApexCourtJudgments(SC) 598 : (2016) 5 ArbiLR 326 : (2016) 3 ARC 539 : (2016) 5 CTC 746 : (2016) DNJ 8

Arbitration Act, 1940 — Section 20(4)Arbitration and Conciliation Act, 1996 — Section 8

Supreme Court04 Oct 2016Disposed Of

Sant Gurmeet Ram Rahim Singh Vs Central Bureau of Investigation

Supreme Court Of India · (2016) 4 RCRCriminal 599 : (2016) 5 RecentApexJudgments(RAJ) 668

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 165

Supreme Court04 Oct 2016Disposed Of

In Re Outrage As Parents End Life After Child''s Dengue Death

Supreme Court Of India · (2016) 9 Scale 548 : (2016) 10 SCC 709

Supreme Court04 Oct 2016Allowed

Vinay Kumar Lath - Appellant @HASH State of U.P and Others

Supreme Court Of India · (2016) AllSCRCrl 1894

Constitution of India, 1950 - Article 134

Supreme Court04 Oct 2016Disposed Of

Saquib Abdul Hamid Nachan Vs State of Maharashtra

Supreme Court Of India · (2016) 10 Scale 306

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Maharashtra Control of Organised Crime Act, 1999 — Section 21(2)(b)

Supreme Court04 Oct 2016Dismissed

State of Rajasthan Vs Union of India

Supreme Court Of India · (2016) 341 ELT 162 : (2016) 10 Scale 312

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Supreme Court03 Oct 2016Allowed

Hubli-Dharwad Urban Development Authority Vs Shekhargowda Chennabasannagowda Phakirgowdar

Supreme Court Of India · (2016) 168 AIC 129 : (2017) 2 ALLMR 911 : (2016) 6 AllWC 5450 : (2017) 1 JCR 332 : (2016) 9 JT 582 : (2017) 1 KantLJ 1 : (2016) 6 RecentApexJudgments(RAJ) 93 : (2016) 9 Scale 596 : (2016) 9 SCC 513

Karnataka Urban Development Authorities Act, 1987 — Section 17(3), 19(3)

Supreme Court03 Oct 2016Allowed

Syeda Rahimunnisa Vs Malan Bi (Dead)

Supreme Court Of India · (2016) 167 AIC 222 : (2016) AIR(SCW) 4653 : (2016) AIRSC 4653 : (2016) AllSCR 2041 : (2016) 6 AllWC 5454 : (2016) 119 ALR 485 : (2017) 1 AndhLD 8 : (2016) 3 ApexCourtJudgments(SC) 702 : (2016) 3 ARC 515 : (2016) 4 CivCC 842 : (2016) 5 CTC 862 : (2017) 123

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23-A, Order 41 Rule 25

Supreme Court03 Oct 2016Allowed

Jose @ Pappachan Vs Sub-Inspector of Police, Koyilandy

Supreme Court Of India · (2016) 97 ACrC 385 : (2016) 167 AIC 259 : (2016) 168 AIC 1 : (2017) 1 AICLR 440 : (2016) AIR(SCW) 4581 : (2016) AIRSC 4581 : (2016) AllSCRCrl 1682 : (2017) 1 ALTCrl 101 : (2017) 1 AndhLDCriminal 1 : (2016) 3 ApexCourtJudgments(SC) 724 : (2016) 4 BomCR(Cri

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

Supreme Court03 Oct 2016Dismissed

Saddik @ Lalo Gulam Hussein Shaikh Vs State of Gujarat

Supreme Court Of India · (2016) 97 ACrC 476 : (2016) 167 AIC 241 : (2016) AIR(SCW) 5101 : (2017) 1 AIRBomRCri 147 : (2016) AIRSC 5101 : (2016) AllSCRCrl 1712 : (2017) 1 ALTCrl 38 : (2017) 1 AndhLDCriminal 31 : (2016) 4 BomCR(Cri) 646 : (2017) 1 CGLJ 563 : (2017) 1 CriCC 32 : (201

Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(2)(5)

Supreme Court03 Oct 2016Disposed Of

Vikas Yadav Vs State of U.P.

Supreme Court Of India · (2016) 97 ACrC 957 : (2016) 168 AIC 158 : (2016) AIR(SCW) 4614 : (2016) AIRSC 4614 : (2016) 6 AllLJ 514 : (2016) AllSCRCrl 1620 : (2017) 1 ALTCrl 117 : (2016) 2 AndhLDCriminal 1010 : (2016) 4 BomCR(Cri) 770 : (2017) CriLJ 1111 : (2016) CriLR 1070 : (2016)

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302

Supreme Court03 Oct 2016Dismissed

Ashish Khetan Vs Union of India

Supreme Court Of India · (2016) 4 RCRCriminal 626 : (2016) 6 RecentApexJudgments(RAJ) 27

Penal Code, 1860 (IPC) — Section 295

Supreme Court03 Oct 2016Allowed

Benson Vs State of Kerala

Supreme Court Of India · (2016) 97 ACrC 492 : (2016) 168 AIC 121 : (2016) 167 AIC 39 : (2017) 1 AICLR 1 : (2016) AllSCRCrl 1741 : (2017) 1 ALTCrl 181 : (2016) 4 BomCR(Cri) 690 : (2016) 4 CalCriLR 519 : (2016) CriLR 1158 : (2017) 1 ECrC 1 : (2016) 10 JT 1 : (2016) 4 KLT 62 : (2016

Criminal Procedure Code, 1973 (CrPC) — Section 427

Supreme Court03 Oct 2016Allowed

Rajendra Kumar Meshram Vs Vanshmani Prasad Verma

Supreme Court Of India · (2016) 167 AIC 28 : (2016) AIR(SCW) 4700 : (2016) AIRSC 4700 : (2016) AllSCR 2230 : (2016) 6 AllWC 5446 : (2016) 6 AndhLD 168 : (2016) 6 BCR 680 : (2017) 1 GCD 158 : (2017) 2 HimLR 763 : (2016) 3 JabLJ 313 : (2017) 2 JLJR 135 : (2016) 9 JT 588 : (2017) 2

Representation of the People Act, 1951 — Section 100(1)(a), 33(4), 33(5)

Supreme Court03 Oct 2016Allowed

Workmen Rastriya Colliery Mazdoor Sangh Vs Bharat Coking Coal Ltd.

Supreme Court Of India · (2017) AllSCR 612 : (2016) 6 AllWC 5653 : (2016) 3 ApexCourtJudgments(SC) 656 : (2016) 3 CLR 1008 : (2016) 151 FLR 823 : (2017) 1 GCD 68 : (2016) 4 JCR 275 : (2016) 9 JT 626 : (2017) LabLR 448 : (2016) 4 LLJ 257 : (2016) 9 Scale 509 : (2016) 9 SCC 431 : (

Industrial Disputes Act, 1947 — Section 10(1)(d)

Supreme Court30 Sept 2016Disposed Of

Delhi Development Authority Vs Vivek

Supreme Court Of India · (2016) 11 JT 288

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

Supreme Court30 Sept 2016Dismissed

State of U.P. Vs Z.U. Ansari

Supreme Court Of India · (2017) 1 ESC 35 : (2016) 9 JT 608 : (2016) 9 Scale 520 : (2017) 1 SCT 123 : (2017) 1 SLJ 177

Bihar Land Reforms Act, 1950 — Section 3(1)Civil Services Regulations, 1975 — Regulation 351AConstitution of India, 1950 — Article 309

Supreme Court30 Sept 2016Allowed

Harish - Appellant @HASH State of U.P and Others

Supreme Court Of India · (2016) AllSCRCrl 1752

Constitution of India, 1950 - Article 134Criminal Procedure Code, 1973 (CrPC) - Section 482

Supreme Court30 Sept 2016Disposed Of

Sk. Rahaman @ Rahaman and Another - Appellants @HASH State of West Bengal

Supreme Court Of India · (2016) AllSCRCrl 1749

Penal Code, 1860 (IPC) - Section 307