COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 567 of 2,993

Supreme Court15 Sept 2016Disposed Of

R. Rajashekar Vs Trinity House Building Co-Operative Society

Supreme Court Of India · (2016) 167 AIC 105 : (2016) AIR(SCW) 4329 : (2016) 4 AirKarR 628 : (2016) AIRSC 4329 : (2016) AllSCR 1857 : (2016) 5 AllWC 5315 : (2016) 119 ALR 505 : (2016) 6 AndhLD 17 : (2017) 1 ApexCourtJudgments(SC) 29 : (2016) DNJ 927 : (2016) 9 JT 178 : (2016) 3 LA

Karnataka Co-operative Societies Act, 1959 - Section 64Land Acquisition Act, 1894 - Section 4(1), 6(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(1)(a)

Supreme Court15 Sept 2016Allowed

R. Mahalakshmi Vs A. Kanchana

Supreme Court Of India · (2016) 11 ADJ 279 : (2016) 167 AIC 185 : (2016) DNJ 860 : (2016) 6 RecentApexJudgments(RAJ) 8 : (2016) 8 Scale 805 : (2016) 4 WLN 177

Hindu Succession (Tamil Nadu Amendment) Act, 1989 - Section 29-A

Supreme Court15 Sept 2016Disposed Of

Shiromani Gurdwara Prabandhak Committee Vs Sehajdhari Sikh Fedn.

Supreme Court Of India · (2016) 4 RCRCivil 566 : (2016) 5 RecentApexJudgments(RAJ) 515

Sikh Gurdwaras Act, 1925 - Section 45, 92

Supreme Court15 Sept 2016Allowed

Afcons Infrastructure Ltd. Vs Nagpur Metro Rail Corporation Ltd.

Supreme Court Of India · (2016) AIR(SCW) 4305 : (2016) 6 AIRBomR 235 : (2016) AIRSC 4305 : (2017) 1 ALLMR 448 : (2016) 6 AllWC 5533 : (2016) 4 JLJR 166 : (2016) 9 JT 165 : (2016) 4 KLT 6 : (2016) 7 MLJ 172 : (2016) 8 Scale 765 : (2016) 16 SCC 818

Constitution of India, 1950 - Article 14, 226Metro Railways (Operation and Maintenance) Act, 2002 - Section 2(i)

Supreme Court15 Sept 2016Disposed Of

Global Cement Ltd Vs Deputy Registrar, High Court of Gujarat At Ahmedabad

Supreme Court Of India · (2016) 9 JT 313

Constitution of India, 1950 - Article 133

Supreme Court15 Sept 2016Partly Allowed

Govindaswamy Vs State of Kerala

Supreme Court Of India · (2017) 98 ACrC 347 : (2016) 97 ACrC 420 : (2016) 167 AIC 99 : (2017) 169 AIC 231 : (2016) AIR(SCW) 4299 : (2016) AIRSC 4299 : (2016) AllSCRCrl 1475 : (2016) 3 ALTCrl 155 : (2016) 2 AndhLDCriminal 886 : (2016) 4 BomCR(Cri) 289 : (2017) CriLJ 428 : (2016) C

Criminal Procedure Code, 1973 (CrPC) - Section 360Penal Code, 1860 (IPC) - Section 302, 376

Supreme Court14 Sept 2016Disposed Of

Devika Biswas Vs Union of India

Supreme Court Of India · (2016) AIR(SCW) 4405 : (2016) AIRSC 4405 : (2017) 2 AllWC 1219 : (2016) 10 JT 613 : (2016) 4 RCRCivil 461 : (2016) 5 RecentApexJudgments(RAJ) 490 : (2016) 8 Scale 707 : (2016) 10 SCC 726

Constitution of India, 1950 - Article 21

Supreme Court14 Sept 2016Dismissed

M/s. APJ Laboratories Pvt. Ltd. Vs Union of India

Supreme Court Of India · (2016) 9 JT 293 : (2017) 1 SCC 80

Constitution of India, 1950 - Article 32

Supreme Court14 Sept 2016Disposed Of

Bhagirathi Sahoo Vs Manager, The Oriental Insurance Company Limited

Supreme Court Of India · (2016) 09 SC CK 0066

Workmens Compensation Act, 1923 - Section 4A(3)

Supreme Court14 Sept 2016Disposed Of

Bava Karshan Patel Since Deceased Thr Heirs Vs State of Gujarat

Supreme Court Of India · (2016) 8 Scale 748

Constitution of India, 1950 - Article 133

Supreme Court14 Sept 2016Dismissed

Manohar Lal Sharma, Advocate Vs Union Of India

Supreme Court Of India · (2016) 8 Scale 707 : (2016) 13 SCC 710

Constitution of India, 1950 - Article 32

Supreme Court14 Sept 2016Disposed Of

Jagarnath Singh - Appellant @HASH State of Jharkhand

Supreme Court Of India · (2016) AllSCRCrl 1710

Criminal Procedure Code, 1973 (CrPC) - Section 439

Supreme Court12 Sept 2016Disposed Of

State of Tamil Nadu Vs State of Karnataka

Supreme Court Of India · (2016) 4 RCRCivil 422 : (2016) 5 RecentApexJudgments(RAJ) 362 : (2016) 8 Scale 701 : (2016) 10 SCC 617

Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1

Supreme Court09 Sept 2016Dismissed

Delhi Development Authority Vs Sukhbir Singh

Supreme Court Of India · (2016) 166 AIC 12 : (2016) AIR(SCW) 4275 : (2016) AIRSC 4275 : (2016) AllSCR 1948 : (2016) 5 AllWC 4932 : (2016) 118 ALR 883 : (2017) 1 ALT 1 : (2016) 6 AndhLD 98 : (2016) 3 ApexCourtJudgments(SC) 457 : (2016) 6 CTC 624 : (2016) DNJ 811 : (2016) 9 JT 65 :

Land Acquisition Act, 1894 — Section 11, 11, 12, 12, 16, 31, 31, 34Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)

Supreme Court09 Sept 2016Allowed

P. Shravan Kumar Vs State of Karnataka

Supreme Court Of India · (2016) ALLMRCri 4492

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 406, 420

Supreme Court09 Sept 2016Allowed

Pankaj Vs State of Rajasthan

Supreme Court Of India · (2016) 96 ACrC 1004 : (2016) 166 AIC 268 : (2016) 4 AICLR 652 : (2016) AIR(SCW) 4150 : (2016) 4 AIRJharR 539 : (2016) AIRSC 4150 : (2016) AllSCRCrl 1518 : (2016) 3 ALTCrl 205 : (2016) 2 AndhLDCriminal 753 : (2016) 4 BLJud 121 : (2016) 4 BomCR(Cri) 383 : (

Evidence Act, 1872 - Section 32, 8Penal Code, 1860 (IPC) - Section 302

Supreme Court09 Sept 2016Disposed Of

Rashmi Kumari - Appellant @HASH State of Bihar And Another

Supreme Court Of India · (2016) AllSCRCrl 1748

Constitution of India, 1950 - Article 134

Supreme Court08 Sept 2016Disposed Of

Government of NCT of Delhi Vs Satish Kumar Aggarwal

Supreme Court Of India · (2016) 9 JT 262 : (2016) 9 Scale 720

Constitution of India, 1950 - Article 133

Supreme Court08 Sept 2016Dismissed

M/s Harish Chandra & Company Vs State of U.P. Thr. Superintending Engineer

Supreme Court Of India · (2016) 166 AIC 44 : (2016) AIR(SCW) 4257 : (2016) AIRSC 4257 : (2017) 2 AllLJ 583 : (2016) 5 AllWC 5133 : (2016) 3 ApexCourtJudgments(SC) 688 : (2016) 6 ArbiLR 246 : (2017) 1 CivilLJ 706 : (2016) 4 CivilLJ 564 : (2016) DNJ 846 : (2016) 4 JLJR 69 : (2016)

Arbitration Act, 1940 - Section 30, 33

Supreme Court08 Sept 2016Disposed Of

State of Rajasthan Vs LBS B.Ed. College

Supreme Court Of India · (2016) AIR(SCW) 4428 : (2016) AIRSC 4428 : (2016) 6 AndhLD 173 : (2016) 3 CalLJ 104 : (2017) 1 JT 411 : (2017) 1 PLR 10 : (2017) 1 RecentApexJudgments(RAJ) 602 : (2016) 8 Scale 757 : (2016) 4 SCT 349

National Council for Teacher Education Act, 1993 - Section 14