CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 601 of 2,993

Supreme Court29 Feb 2016Disposed Of

Royal Western India Turf Club Ltd. Vs E.S.I. Corporation and Others

Supreme Court Of India · (2016) AIR(SCW) 1143 : (2016) 2 AIRBomR 826 : (2016) AIRSC 1143 : (2016) AllSCR 867 : (2016) 3 AllWC 2448 : (2016) 2 ApexCourtJudgments(SC) 22 : (2016) 3 BCR 289 : (2016) 1 CLR 1054 : (2016) 121 CutLT 1098 : (2016) DNJ 359 : (2016) 149 FLR 136 : (2016) 2

Employees State Insurance (Central) Rules, 1950 - Rule 2(2A), Rule 2AEmployees State Insurance (General) Regulations, 1950 - Regulation 26, Regulation 27, Regulation 28, Regulation 29, Regulation 30, Regulation 31, Regulation 31A, Regulation 36Employees State Insurance Act, 1948 - Section 2(22), Section 2(23), Section 2(9), Section 39, Section 39(4), Section 39(5), Section 42, Section 42(2), Section 42(3), Section 45C, Section 45D, Section 45E, Section 45F, Section 45G, Section 45H, Section 45I, Section 51
Read judgment
Supreme Court29 Feb 2016Allowed

V.K. Bhat Vs G. Ravi Kishore and another

Supreme Court Of India · (2016) 4 AICLR 230 : (2016) ALLMRCri 2677 : (2016) 2 CivCC 717 : (2016) 3 LawHerald 2095 : (2016) 2 LawHeraldSC 1575 : (2016) 2 NIJ 41 : (2016) 2 RajdhaniLR 267 : (2016) 2 RCRCriminal 793 : (2016) 2 RecentApexJudgments(RAJ) 685 : (2016) 3 Scale 273 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
Supreme Court29 Feb 2016Allowed

Shaiwal Gupta Vs State of Punjab

Supreme Court Of India · (2016) 02 SC CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 177, 199, 200, 419, 420, 465, 468, 471
Read judgment
Supreme Court26 Feb 2016Allowed

Nashik Workers Union Vs Hindustan Aeronautics Limited

Supreme Court Of India · (2016) AIR(SCW) 1108 : (2016) 2 AIRBomR 702 : (2016) AIRSC 1108 : (2016) 3 JT 291 : (2016) 1 LawHeraldSC 521 : (2016) LIC 1622 : (2016) 2 LLN 289 : (2016) 2 RecentApexJudgments(RAJ) 497 : (2016) 2 RSJ 575 : (2016) 2 Scale 661 : (2016) 6 SCC 224 : (2016) 2

Constitution of India, 1950 - Article 12Contract Labour (Regulation and Abolition) Act, 1970 - Section 2, Section 2(1)Industrial Disputes Act, 1947 - Section 10, Section 10(1), Section 2, Section 2(1)
Read judgment
Supreme Court26 Feb 2016Disposed Of

Electro Optics (P) Ltd. Vs State of Tamil Nadu

Supreme Court Of India · (2016) AIR(SCW) 1156 : (2016) AIRSC 1156 : (2016) 334 ELT 4 : (2016) 3 JT 75 : (2016) 2 MLJ 420 : (2016) 2 RecentApexJudgments(RAJ) 315 : (2016) 2 Scale 655 : (2016) 12 SCC 654 : (2016) 92 UPTC 212

Tamil Nadu General Sales Tax Act, 1959 - Section 12
Read judgment
Supreme Court26 Feb 2016Allowed

State of Rajasthan and Others Vs Deep Jyoti Company and Others

Supreme Court Of India · (2016) AIR(SCW) 1152 : (2016) AIRSC 1152 : (2016) AllSCR 825 : (2016) 3 AllWC 2455 : (2016) DNJ 242 : (2016) 6 FLT 246 : (2016) 2 JCR 219 : (2016) 2 JLJR 161 : (2016) 2 JT 510 : (2016) 2 KCCR 116 : (2016) 2 MLJ 289 : (2016) 2 PLJR 289 : (2016) 2 RecentApe

Read judgment
Supreme Court26 Feb 2016Allowed

Sadhu Saran Singh Vs State of U.P. and Others

Supreme Court Of India · (2016) 94 ACrC 15 : (2016) 160 AIC 105 : (2016) AIR(SCW) 1160 : (2016) AIRSC 1160 : (2016) AllSCRCrl 536 : (2016) 2 ALTCrl 14 : (2016) 1 AndhLDCriminal 822 : (2016) 1 BBCJ 587 : (2016) 2 BLJud 72 : (2017) 1 CalCriLR 44 : (2016) CriLJ 1908 : (2016) CriLR 2

Constitution of India, 1950 - Article 136Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307, Section 504
Read judgment
Supreme Court26 Feb 2016Allowed

Nashik Municipal Corporation Vs R.M. Bhandari and Others

Supreme Court Of India · (2016) 161 AIC 142 : (2016) AIR(SCW) 1090 : (2016) 2 AIRBomR 698 : (2017) 2 AIRJharR 5 : (2016) AIRSC 1090 : (2016) 2 ALLMR 987 : (2016) 3 AllWC 2444 : (2016) 116 ALR 513 : (2016) 3 AndhLD 87 : (2016) 1 ApexCourtJudgments(SC) 727 : (2016) 3 ARC 232 : (201

Civil Procedure Code, 1908 (CPC) - Section 148, Section 151
Read judgment
Supreme Court26 Feb 2016Disposed Of

Nagabhushanammal Vs C. Chandikeswaralingam

Supreme Court Of India · (2016) 161 AIC 26 : (2016) AIR(SCW) 1134 : (2017) 2 AIRJharR 257 : (2016) AIRSC 1134 : (2016) AllSCR 902 : (2016) 3 AllWC 2721 : (2016) 116 ALR 508 : (2016) 3 AndhLD 92 : (2016) 2 ApexCourtJudgments(SC) 51 : (2016) 2 ARC 8 : (2016) 1 BBCJ 551 : (2016) 2 B

Civil Procedure Code, 1908 (CPC) - Section 11
Read judgment
Supreme Court26 Feb 2016Dismissed

Gajanan Dashrath Kharate Vs State of Maharashtra

Supreme Court Of India · (2016) 94 ACrC 486 : (2016) 161 AIC 209 : (2016) AIR(SCW) 1255 : (2016) 2 AIRBomRCri 24 : (2016) AIRSC 1255 : (2016) ALLMRCri 1317 : (2016) 1 AndhLDCriminal 777 : (2016) 2 ApexCourtJudgments(SC) 33 : (2016) 1 BBCJ 498 : (2016) 2 BLJud 56 : (2016) 2 BomCR(

Civil Procedure Code, 1908 (CPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
Read judgment