CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 597 of 2,993

Supreme Court16 Mar 2016Disposed Of

Union of India (UOI) Vs Ambica Construction

Supreme Court Of India · (2016) 163 AIC 177 : (2016) AIR(SCW) 1441 : (2016) AIRSC 1441 : (2017) 3 ALLMR 404 : (2016) 3 AllWC 2653 : (2016) 117 ALR 478 : (2016) 3 AndhLD 183 : (2016) 2 ApexCourtJudgments(SC) 201 : (2016) 2 ArbiLR 132 : (2016) 2 ARC 14 : (2016) 2 BBCJ 64 : (2016) 3

Arbitration Act, 1940 - Section 2, Section 20, Section 29, Section 3, Section 30, Section 33, Section 41Arbitration and Conciliation Act, 1996 - Section 31, Section 31(7)Civil Procedure Code, 1908 (CPC) - Section 34
Read judgment
Supreme Court15 Mar 2016Disposed Of

Dattatraya Baburao Walawalkar and Others Vs Siddhivinayak Construction Private Limited and Others

Supreme Court Of India · (2016) 161 AIC 50 : (2016) 3 ALLMR 962 : (2016) 3 AllWC 2204 : (2016) 116 ALR 486 : (2017) 2 ARC 160 : (2016) 3 BCR 536 : (2016) DNJ 564 : (2016) 3 JT 265 : (2016) 3 MLJ 85 : (2016) 132 RD 144 : (2016) 3 Scale 427 : (2016) 12 SCC 163 : (2016) 1 SCCriR 842

Bombay Public Trusts Act, 1950 - Section 22Development Control Regulations for Greater Bombay, 1991 - Regulation 33(7)
Read judgment
Supreme Court15 Mar 2016Dismissed

Ajay Arjun Singh Vs Sharadendu Tiwari and Others

Supreme Court Of India · (2016) AIR(SCW) 1417 : (2016) AIRSC 1417 : (2016) 6 ALLMR 450 : (2016) 3 AllWC 2637 : (2016) 2 ApexCourtJudgments(SC) 245 : (2017) 1 GCD 214 : (2016) 2 JabLJ 99 : (2016) 2 JBCJ 277 : (2016) 3 JT 164 : (2016) 2 KCCR 176 : (2016) 2 KLT 21 : (2016) 1 LawHera

Civil Procedure Code Amendment Act, 1976 - Order 41 Rule 22, Order 41 Rule 22(1)Civil Procedure Code, 1908 (CPC) - Order 6 Rule 15, Order 6 Rule 15(4), Order 7 Rule 11, Section 11Conduct of Elections Rules, 1961 - Rule 94A
Read judgment
Supreme Court14 Mar 2016Allowed

Siddharth Chaturvedi and Others Vs Securities and Exchange Board of India

Supreme Court Of India · (2016) 195 CompCas 516 : (2016) 3 HimLR 1729 : (2016) 3 JT 471 : (2016) 3 MLJ 75 : (2016) 3 RecentApexJudgments(RAJ) 1 : (2016) 3 Scale 417 : (2016) 12 SCC 119 : (2016) 135 SCL 106

Securities and Exchange Board of India (Amendment) Act, 2002 - Section 15ASecurities and Exchange Board of India (Procedure for Holding Inquiry and Imposing Penalties by Adjudicating Officer) Rules, 1995 - Rule 4(1)Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 1992 - Regulation 13, Regulation 13(4), Regulation 13(4A), Regulation 13(5)
Read judgment
Supreme Court11 Mar 2016Dismissed

Suresh Chand Gautam Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2016) 9 ADJ 13 : (2016) AIR(SCW) 1321 : (2016) AIRSC 1321 : (2016) 3 AllLJ 185 : (2016) 2 GujLH 568 : (2016) 2 ILRCuttack 1 : (2016) 3 JT 540 : (2016) 2 KCCR 127 : (2016) 1 LawHeraldSC 829 : (2016) LIC 2814 : (2016) 2 RSJ 157 : (2016) 3 Scale 246 : (2016

Constitution of India, 1950 - Article 12, Article 14, Article 15, Article 16, Article 16(1), Article 16(4), Article 16(4A), Article 16(4B), Article 21, Article 216, Article 226, Article 32, Article 330, Article 332, Article 334, Article 335, Article 338, Article 340, Article 341, Article 341(1), Article 342, Article 342(1), Article 366(22), Article 366(24), Article 366(25), Article 46Environment (Protection) Act, 1986 - Section 3(3)Protection of Human Rights Act, 1993 - Section 21, Section 21(1), Section 3(1)
Read judgment
Supreme Court11 Mar 2016Allowed

C. Muniappan and others Vs State of Tamil Nadu

Supreme Court Of India · (2016) ALLMRCri 2685 : (2016) 2 CriCC 732 : (2017) CriLJ 1100 : (2016) 3 LawHerald 2091 : (2016) 2 LawHeraldSC 1567 : (2016) 2 RCRCriminal 823 : (2016) 3 RecentApexJudgments(RAJ) 52 : (2016) 3 Scale 406 : (2016) 12 SCC 325

Criminal Procedure Code, 1973 (CrPC) — Section 354, 366, 368Penal Code, 1860 (IPC) — Section 302
Read judgment