COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 582 of 2,993

Supreme Court29 Jun 2016Dismissed

M/s. Madura Coats Limited Vs M/s. Modi Rubber Ltd. and another.

Supreme Court Of India · (2016) 165 AIC 163 : (2016) AIR(SCW) 3072 : (2016) AIRSC 3072 : (2017) 1 AllLJ 132 : (2016) AllSCR 2258 : (2016) 118 ALR 232 : (2016) 3 BankJ 137 : (2016) 3 BC 374 : (2016) 197 CompCas 261 : (2016) 2 DRTC 337 : (2016) 9 JT 417 : (2016) 4 KCCR 368 : (2016)

Companies Act, 1956 — Section 433(e), 481Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

Supreme Court29 Jun 2016Disposed Of

Surendra Kumar Gupta and Others Vs State of U.P. and another

Supreme Court Of India · (2016) DNJ 569 : (2016) 6 JT 305

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

Supreme Court29 Jun 2016Disposed Of

Divisional Manager and Others Vs Vinayak Chintaman Gawande and Others

Supreme Court Of India · (2016) 151 FLR 613 : (2016) 6 JT 289 : (2016) 6 Scale 705

Supreme Court29 Jun 2016Disposed Of

M/s Babu Ram Ashok Kumar Vs Mushtaq Ali and Others

Supreme Court Of India · (2016) 7 JT 36 : (2016) 3 WLN 214

Specific Relief Act, 1963 — Section 13

Supreme Court29 Jun 2016Disposed Of

Ram Venuprasad Vs Shilpa Pillai

Supreme Court Of India · (2016) 6 JT 255 : (2016) 6 Scale 707 : (2016) 14 SCC 316

Supreme Court29 Jun 2016Dismissed

State of Haryana Vs Hussain

Supreme Court Of India · (2016) 96 ACrC 537 : (2016) 165 AIC 187 : (2016) 4 AICLR 262 : (2016) AllSCRCrl 1328 : (2016) 4 CriCC 532 : (2016) 3 JCC 2193 : (2016) 6 JT 248 : (2016) 3 LawHeraldSC 2406 : (2016) 3 RCRCriminal 523 : (2016) 4 RecentApexJudgments(RAJ) 114 : (2016) 6 Scale

Penal Code, 1860 (IPC) — Section 380, 457, 460

Supreme Court29 Jun 2016Dismissed

Mahiman Singh Vs State of Uttrakhand

Supreme Court Of India · (2016) 96 ACrC 467 : (2016) 165 AIC 134 : (2016) 4 AICLR 953 : (2016) AIR(SCW) 3775 : (2016) AIRSC 3775 : (2016) AllSCRCrl 1101 : (2017) 2 ALTCrl 23 : (2016) 2 AndhLDCriminal 695 : (2016) 2 BBCJ 481 : (2016) 3 BLJud 165 : (2016) 4 CriCC 448 : (2016) CriLJ

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 42, 43, 50Code Of Criminal Procedure, 1973 — Section 313

Supreme Court29 Jun 2016Dismissed

Jagat Singh Vs State of Uttarakhand

Supreme Court Of India · (2016) 96 ACrC 453 : (2016) 165 AIC 138 : (2017) 1 AICLR 171 : (2016) AIR(SCW) 3397 : (2016) 4 AIRJharR 171 : (2016) AIRSC 3397 : (2016) ALLMRCri 3131 : (2016) 2 AndhLDCriminal 563 : (2016) 3 BomCR(Cri) 732 : (2016) 4 CriCC 400 : (2016) CriLJ 3678 : (2016

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 42, 43, 50

Supreme Court29 Jun 2016Dismissed

Sekhar Suman Verma Vs The Superintendent of N.C.B. and another.

Supreme Court Of India · (2016) 95 ACrC 985 : (2016) 164 AIC 43 : (2016) AIR(SCW) 3193 : (2016) AIRSC 3193 : (2016) AllSCRCrl 1092 : (2017) 1 ALTCrl 206 : (2016) 2 AndhLDCriminal 388 : (2016) 3 ApexCourtJudgments(SC) 164 : (2016) 2 BBCJ 470 : (2016) 3 BomCR(Cri) 709 : (2016) 2 Ca

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21

Supreme Court29 Jun 2016Disposed Of

Jagdish Vs State of Haryana

Supreme Court Of India · (2016) 95 ACrC 972 : (2016) 164 AIC 206 : (2016) AIR(SCW) 3190 : (2016) AIRSC 3190 : (2016) AllSCRCrl 1097 : (2016) 3 ApexCourtJudgments(SC) 35 : (2016) 2 BBCJ 512 : (2016) sup2 CutLTCriminal 779 : (2016) 3 JBCJ 232 : (2016) 3 JCR 312 : (2016) 6 JT 256 :

Penal Code, 1860 (IPC) — Section 323

Supreme Court29 Jun 2016Disposed Of

State of Gujarat and another. Vs Lal Singh @ Manjit Singh and Others

Supreme Court Of India · (2016) 96 ACrC 562 : (2016) 164 AIC 261 : (2016) AIR(SCW) 3197 : (2016) AIRSC 3197 : (2016) AllSCRCrl 1175 : (2016) 3 ALTCrl 1 : (2016) 2 AndhLDCriminal 477 : (2016) 2 BBCJ 603 : (2016) 4 BLJud 20 : (2016) 3 BomCR(Cri) 325 : (2016) 3 Crimes 96 : (2016) su

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 53, 55

Supreme Court29 Jun 2016Dismissed

Tara Singh and Others Vs Union of India and Others

Supreme Court Of India · (2016) 164 AIC 184 : (2017) 1 AICLR 8 : (2016) AIR(SCW) 3058 : (2016) 3 AIRBomRCri 338 : (2016) AIRSC 3058 : (2016) 3 ALTCrl 15 : (2016) 2 AndhLDCriminal 356 : (2016) 2 BBCJ 549 : (2016) 4 BLJud 43 : (2016) 3 BomCR(Cri) 679 : (2016) 4 CriCC 326 : (2016) C

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 32ACode Of Criminal Procedure, 1973 — Section 432, 433AIndian Penal Code, 1860 — Section 302

Supreme Court29 Jun 2016Dismissed

M/s. Sundaram Finance Limited Vs Noorjahan Beevi and another

Supreme Court Of India · (2016) 164 AIC 216 : (2016) AIR(SCW) 3183 : (2016) AIRSC 3183 : (2016) 5 AllWC 4367 : (2016) 117 ALR 702 : (2016) 5 ALT 30 : (2016) 5 AndhLD 73 : (2016) 2 ApexCourtJudgments(SC) 753 : (2016) 2 ARC 731 : (2016) 2 BBCJ 473 : (2016) 3 BC 474 : (2016) 5 BCR 4

Limitation Act, 1963 — Article 113, 55State Financial Corporations Act, 1951 — Section 29, 30

Supreme Court29 Jun 2016Disposed Of

Greater Noida Ind. Dev. Authority Vs Savitri Mohan and Others

Supreme Court Of India · (2016) 164 AIC 97 : (2016) AIR(SCW) 4823 : (2016) AIRSC 4823 : (2017) 1 AllLJ 558 : (2016) AllSCR 1916 : (2016) 5 AllWC 4415 : (2016) 117 ALR 868 : (2017) 2 AndhLD 2 : (2016) 3 ApexCourtJudgments(SC) 329 : (2017) 2 CalLT 5 : (2016) 122 CutLT 817 : (2016)

Land Acquisition Act, 1894 — Section 17(4), 4(1)

Supreme Court29 Jun 2016Dismissed

Haryana State and another. Vs Gram Panchayat Village Kalehri

Supreme Court Of India · (2016) 165 AIC 129 : (2016) AllSCR 1936 : (2016) 5 AllWC 5279 : (2016) 5 ALT 1 : (2016) 3 ApexCourtJudgments(SC) 357 : (2016) 3 ARC 237 : (2016) 3 BBCJ 473 : (2016) 4 CalHCN 51 : (2016) 3 CalLJ 19 : (2017) 2 CalLT 1 : (2016) 4 CivCC 141 : (2016) 4 CTC 526

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court29 Jun 2016Dismissed

Raju Devade Vs State of Maharashtra

Supreme Court Of India · (2016) 96 ACrC 523 : (2016) 165 AIC 141 : (2016) 3 AICLR 738 : (2016) AIR(SCW) 3209 : (2016) 2 AIRBomRCri 843 : (2016) AIRSC 3209 : (2016) ALLMRCri 3134 : (2016) 3 ALTCrl 24 : (2016) 3 ApexCourtJudgments(SC) 168 : (2016) 2 BBCJ 492 : (2016) 3 BLJud 194 :

Criminal Procedure Code, 1973 (CrPC) — Section 302Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302

Supreme Court29 Jun 2016Dismissed

Committee of Management Anuragi Devi Degree College and another. Vs State of U.P. and another.

Supreme Court Of India · (2016) AIR(SCW) 3831 : (2016) 4 AIRJharR 526 : (2016) AIRSC 3831 : (2017) 2 AllLJ 613 : (2016) AllSCR 2301 : (2016) 117 ALR 574 : (2016) 2 ApexCourtJudgments(SC) 610 : (2016) 3 BBCJ 476 : (2016) 3 JCR 285 : (2016) 3 JLJR 224 : (2016) 8 JT 133 : (2016) 4 K

Constitution of India, 1950 — Article 14, 226

Supreme Court29 Jun 2016Allowed

Punjab State Warehousing Corp. Vs Bhushan Chander and another.

Supreme Court Of India · (2016) 96 ACrC 506 : (2016) 164 AIC 111 : (2016) 3 AICLR 862 : (2016) AIR(SCW) 3014 : (2016) 3 AIRBomRCri 362 : (2016) AIRSC 3014 : (2016) AllSCRCrl 1164 : (2017) 2 ALTCrl 12 : (2016) 2 AndhLDCriminal 365 : (2016) 2 ApexCourtJudgments(SC) 744 : (2016) 4 B

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409, 467, 468, 471

Supreme Court29 Jun 2016Disposed Of

Union of India Vs K.V. Lakshman and Others

Supreme Court Of India · (2016) 164 AIC 56 : (2016) AIR(SCW) 3139 : (2016) 3 AirKarR 519 : (2016) AIRSC 3139 : (2016) 6 ALLMR 969 : (2016) 5 AllWC 4693 : (2016) 117 ALR 904 : (2016) 5 ALT 9 : (2016) 5 AndhLD 38 : (2016) 3 ApexCourtJudgments(SC) 1 : (2016) 3 ARC 3 : (2016) 4 CalHC

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96

Supreme Court29 Jun 2016Dismissed

State of Kerala Vs P. Muhammed Noushad

Supreme Court Of India · (2016) 96 ACrC 560 : (2016) 165 AIC 132 : (2016) 3 AICLR 652 : (2016) ALLMRCri 3101 : (2016) 3 ApexCourtJudgments(SC) 547 : (2016) 4 CriCC 468 : (2017) 1 Crimes 173 : (2016) sup2 CutLTCriminal 749 : (2016) 4 ECrC 132 : (2016) 3 JCC 2196 : (2016) 6 JT 260

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7