CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 593 of 2,993

Supreme Court12 Apr 2016Allowed

Delhi Development Authority Vs M/s Anant Raj Agencies Pvt. Ltd.

Supreme Court Of India · (2016) 161 AIC 32 : (2016) AIR(SCW) 1806 : (2016) AIRSC 1806 : (2016) AllSCR 960 : (2016) 116 ALR 453 : (2016) 3 ARC 711 : (2016) 4 CalLT 75 : (2016) 122 CutLT 68 : (2016) 229 DLT 197 : (2016) DNJ 545 : (2016) 157 DRJ 21 : (2016) 2 JBCJ 388 : (2016) 3 JCR

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(e), 21(a), 3(ii), 3(ii), 5Transfer of Property Act, 1882 — Section 111, 116
Read judgment
Supreme Court12 Apr 2016Allowed

Kusum Harilal Soni Vs Chandrika Nandlal Mehta and Anr.

Supreme Court Of India · (2016) 162 AIC 269 : (2016) 162 AIC 164 : (2016) AIR(SCW) 2000 : (2016) 4 AIRBomR 94 : (2016) 3 AIRJharR 476 : (2016) AIRSC 2000 : (2016) AllSCR 1015 : (2016) 116 ALR 449 : (2016) 2 ApexCourtJudgments(SC) 564 : (2016) 2 ARC 239 : (2016) 2 BBCJ 103 : (2016

Bombay Rent Act, 1947 — Section 13A(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41, Order 21 Rule 42
Read judgment
Supreme Court12 Apr 2016Allowed

Hindustan Unilever Ltd. Vs State of Rajasthan and Anr.

Supreme Court Of India · (2016) 94 ACrC 1002 : (2016) 162 AIC 43 : (2016) 3 AICLR 15 : (2016) AIR(SCW) 2121 : (2016) AIRSC 2121 : (2016) AllSCRCrl 891 : (2016) 2 AndhLDCriminal 13 : (2016) 2 ApexCourtJudgments(SC) 215 : (2016) 2 BBCJ 616 : (2016) 4 CalCriLR 256 : (2016) 3 CalLJ 8

Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 13(3)
Read judgment
Supreme Court12 Apr 2016Allowed

V. Sejappa Vs State By Police Inspector Lokayukta, Chitradurga

Supreme Court Of India · (2016) 94 ACrC 984 : (2016) 162 AIC 88 : (2016) 3 AICLR 96 : (2016) AIR(SCW) 2045 : (2016) 3 AirKarR 29 : (2016) AIRSC 2045 : (2016) AllSCRCrl 902 : (2016) 1 AndhLDCriminal 922 : (2016) 2 ApexCourtJudgments(SC) 288 : (2016) 2 CriCC 719 : (2016) CriLJ 2589

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 20, 7
Read judgment
Supreme Court11 Apr 2016Allowed

K.S. Joseph Vs Philips Carbon Black Ltd. and another

Supreme Court Of India · (2016) ACD 917 : (2016) 95 ACrC 18 : (2016) 162 AIC 49 : (2016) 4 AICLR 1 : (2016) AIR(SCW) 2149 : (2016) AIRSC 2149 : (2016) AllSCRCrl 733 : (2016) 2 AndhLDCriminal 1 : (2016) 2 ApexCourtJudgments(SC) 198 : (2016) 2 BBCJ 452 : (2016) 3 BC 355 : (2016) 2

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Evidence Act, 1872 — Section 145Negotiable Instruments Act, 1881 (NI) —Section 138, 142
Read judgment
Supreme Court08 Apr 2016Disposed Of

Sunil Vs State of Madhya Pradesh

Supreme Court Of India · (2016) 4 Scale 570 : (2017) 4 SCC 393 : (2017) 2 SCCCri 372

Criminal Procedure Code, 1973 (CrPC) — Section 53APenal Code, 1860 (IPC) — Section 302, 363, 376, 376(2)(f)
Read judgment
Supreme Court08 Apr 2016Dismissed

State of Kerala & Ors. Vs M/s Kerala Rare Earth & Minerals Limited & Ors.

Supreme Court Of India · (2016) 162 AIC 214 : (2016) AIR(SCW) 1817 : (2016) AIRSC 1817 : (2016) AllSCR 1968 : (2016) 6 FLT 738 : (2016) 3 JCR 1 : (2016) 4 JT 143 : (2016) 2 KCCR 162 : (2016) 2 KLT 571 : (2016) 3 MLJ 486 : (2016) 1 PLJ 386 : (2016) 3 RecentApexJudgments(RAJ) 520 :

Constitution of India, 1950 — Article 14, 19(g)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(5), 17A, 17A, 2, 5(1)
Read judgment
Supreme Court07 Apr 2016Disposed Of

Manish Kumar Sureka Vs West Bengal Financial Corporation and Ors.

Supreme Court Of India · (2016) 162 AIC 181 : (2016) AIR(SCW) 1798 : (2016) 2 AIRJharR 631 : (2016) AIRSC 1798 : (2016) 4 ALLMR 954 : (2016) 116 ALR 446 : (2016) 2 ApexCourtJudgments(SC) 515 : (2016) 2 ARC 538 : (2016) 4 ICC 224 : (2016) 2 JCR 271 : (2016) 4 JT 114 : (2016) 2 KCC

Civil Procedure Code, 1908 (CPC) — Section 148, 157
Read judgment
Supreme Court06 Apr 2016Allowed

Ashok Kumar Vs State of U.P.

Supreme Court Of India · (2016) 4 Scale 465

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 2(l), 49, 7APenal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court06 Apr 2016Allowed

Standard Chartered Bank Vs State of Maharashtra and others Etc.

Supreme Court Of India · (2016) ACD 474 : (2016) 94 ACrC 973 : (2016) 162 AIC 203 : (2016) 2 AICLR 896 : (2016) AIR(SCW) 1750 : (2016) AIRSC 1750 : (2016) 2 ApexCourtJudgments(SC) 148 : (2016) 2 BBCJ 92 : (2016) 2 CivCC 838 : (2016) 4 CivilLJ 22 : (2016) 198 CompCas 177 : (2016)

Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138, 141
Read judgment