CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 586 of 2,993

Supreme Court11 May 2016Allowed

Estate Officer UT Chandigarh & Ors. Vs M/s. Esys Information Technologies Pvt. Ltd.

Supreme Court Of India · (2016) AIR(SCW) 2834 : (2016) AIRSC 2834 : (2016) AllSCR 1552 : (2016) 4 AllWC 3346 : (2016) 2 ApexCourtJudgments(SC) 541 : (2017) 200 CompCas 1 : (2016) 5 JT 82 : (2016) 2 LAR 182 : (2016) 2 LawHeraldSC 1664 : (2016) 5 MLJ 498 : (2016) 3 RCRCivil 204 : (

Allotment of Small Campus Site in Chandigarh Information Services Park, 2002 — Rule 9Capital of Punjab (Development and Regulation) Act, 1952 — Section 10(1)
Read judgment
Supreme Court11 May 2016Disposed Of

Swaraj Abhiyan - (I) Vs Union of India & Ors.

Supreme Court Of India · (2016) AIR(SCW) 2929 : (2016) AIRSC 2929 : (2016) 4 BCR 728 : (2016) 5 JT 420 : (2016) 2 KCCR 179 : (2016) 4 RecentApexJudgments(RAJ) 13 : (2016) 5 Scale 85 : (2016) 7 SCC 498

Read judgment
Supreme Court11 May 2016Disposed Of

Commissioner of Income Tax, Mumbai Vs Amitabh Bachchan

Supreme Court Of India · (2016) AIR(SCW) 2257 : (2016) 3 AIRJharR 854 : (2016) AIRSC 2257 : (2016) 3 AllWC 3146 : (2016) 286 CurTR 113 : (2016) 384 ITR 200 : (2016) 5 JT 65 : (2016) 4 KCCR 444 : (2016) 3 KLT 4 : (2016) 5 MLJ 336 : (2016) 5 Scale 73 : (2016) 11 SCC 748

Read judgment
Supreme Court11 May 2016Disposed Of

Mohd. Jalees Ansari and Others Vs Central Bureau of Investigation

Supreme Court Of India · (2016) 95 ACrC 495 : (2016) 163 AIC 1 : (2016) 4 AICLR 79 : (2016) AIR(SCW) 2461 : (2016) 2 AIRBomRCri 419 : (2016) AIRSC 2461 : (2016) AllSCRCrl 983 : (2016) 3 ALTCrl 50 : (2016) CriLJ 2879 : (2016) CriLR 512 : (2016) 3 Crimes 1 : (2016) 4 JT 577 : (2016

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20-A (1)
Read judgment
Supreme Court10 May 2016Dismissed

D.D.A. Vs Raman Grover and Ors.

Supreme Court Of India · (2016) AllSCR 1633 : (2016) 5 JT 196 : (2016) 5 Scale 700 : (2016) 14 SCC 101

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24
Read judgment
Supreme Court10 May 2016Allowed

Vohra Sadikbhai Rajakbhai & Ors. Vs State of Gujarat & Ors.

Supreme Court Of India · (2016) 164 AIC 87 : (2016) AIR(SCW) 2429 : (2016) 3 AIRJharR 522 : (2016) AIRSC 2429 : (2016) AllSCR 1584 : (2016) 3 AllWC 3137 : (2016) 117 ALR 889 : (2016) 4 ALT 18 : (2016) 4 AndhLD 119 : (2016) 2 ApexCourtJudgments(SC) 518 : (2016) 2 ARC 305 : (2016)

Read judgment
Supreme Court10 May 2016Allowed

A. Sivaprakash Vs State of Kerala

Supreme Court Of India · (2016) 94 ACrC 954 : (2016) 162 AIC 116 : (2016) 164 AIC 145 : (2016) 3 AICLR 655 : (2016) AIR(SCW) 2287 : (2016) AIRSC 2287 : (2016) AllSCRCrl 885 : (2016) 2 ALTCrl 341 : (2016) 2 AndhLDCriminal 407 : (2016) 2 ApexCourtJudgments(SC) 739 : (2016) 3 BLJud

Prevention of Corruption Act, 1988 — Section 13(1)(d)(ii)
Read judgment
Supreme Court10 May 2016Dismissed

Balveer Singh and Anr. Vs State of Rajasthan and Anr.

Supreme Court Of India · (2016) 94 ACrC 991 : (2016) 162 AIC 19 : (2016) AIR(SCW) 2266 : (2016) AIRSC 2266 : (2016) AllSCRCrl 922 : (2016) 2 ALTCrl 328 : (2016) 2 AndhLDCriminal 36 : (2016) 2 ApexCourtJudgments(SC) 262 : (2016) 3 BomCR(Cri) 155 : (2016) CriLR 455 : (2016) 2 Crime

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193Penal Code, 1860 (IPC) — Section 304B, 498A
Read judgment
Supreme Court10 May 2016Allowed

Mukul Sharma Vs Orion India (P.) Ltd. through its Managing Director

Supreme Court Of India · (2016) 164 AIC 129 : (2016) AIR(SCW) 2822 : (2016) AIRSC 2822 : (2016) 5 ALLMR 438 : (2016) 117 ALR 698 : (2016) 4 AndhLD 113 : (2016) 2 ApexCourtJudgments(SC) 601 : (2016) 3 CalHCN 176 : (2016) 3 CivCC 325 : (2016) 4 CivilLJ 801 : (2016) 122 CutLT 907 :

Contract Act, 1872 — Section 5
Read judgment
Supreme Court09 May 2016Disposed Of

Medical & Dental College and Anr. Vs Union of India & Ors.

Supreme Court Of India · (2016) 11 ADJ 5 : (2016) AIR(SCW) 2861 : (2016) AIRSC 2861 : (2016) 2 CalLJ 137 : (2016) 3 JCR 206 : (2016) 5 JT 121 : (2016) 3 KCCR 328 : (2016) 4 MLJ 544 : (2016) 5 Scale 602 : (2016) 3 SCT 113 : (2016) 4 SLR 658 : (2016) 4 UPLBEC 2657

Read judgment
Supreme Court09 May 2016Disposed Of

Manoj Anslem Rebeiro Vs Candace Elizebath Rebeiro

Supreme Court Of India · (2016) AllSCR 1679 : (2016) 4 CivCC 41 : (2016) 3 HLR 295 : (2016) 4 ICC 12 : (2016) 5 JT 489 : (2016) 3 LAR 683 : (2016) 3 LawHeraldSC 2362 : (2016) 3 RCRCivil 946 : (2016) 4 RecentApexJudgments(RAJ) 538 : (2016) 5 Scale 638 : (2016) 2 WLN 197

Constitution of India, 1950 — Article 133
Read judgment