Supreme Court01 Feb 2016Allowed

Khursida Begum and Others Vs Mohammad Farooq and Others

Supreme Court Of India · (2016) 159 AIC 27 : (2016) AIR(SCW) 694 : (2016) 1 AIRJharR 715 : (2016) AIRSC 694 : (2016) 2 ALLMR 958 : (2016) 2 AllWC 1680 : (2016) 115 ALR 433 : (2016) 3 AndhLD 139 : (2016) 1 ApexCourtJudgments(SC) 469 : (2016) 1 ARC 510 : (2016) 2 BCR 252 : (2016) 2

Supreme Court01 Feb 2016Dismissed

Educational Society and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2016) 4 ADJ 17 : (2016) AIR(SCW) 1700 : (2016) 3 AIRBomR 587 : (2016) AIRSC 1700 : (2016) 2 ALLMR 947 : (2016) 2 ApexCourtJudgments(SC) 136 : (2016) 2 BCR 244 : (2016) 1 CLR 872 : (2016) 148 FLR 964 : (2016) 1 JBCJ 449 : (2016) 2 JCR 61 : (2016) 1 JT 530

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
Supreme Court29 Jan 2016Dismissed

Madras Petrochem Ltd. and Others Vs BIFR and Others

Supreme Court Of India · (2016) ACD 660 : (2016) 159 AIC 56 : (2016) AIR(SCW) 898 : (2016) AIRSC 898 : (2016) AllSCR 588 : (2016) 115 ALR 477 : (2017) 1 BC 638 : (2016) 194 CompCas 594 : (2016) 2 CompLJ 209 : (2016) 2 CTC 780 : (2017) 1 DCR 738 : (2016) 1 DRTC 619 : (2016) 2 JT 5

Arbitration and Conciliation Act, 1996 - Section 5Banking Regulation Act, 1949 - Section 36(2), Section 9, Section 9(4), Section 9(5A)Companies Act, 1956 - Section 16, Section 17, Section 18, Section 22, Section 22(1), Section 22(4), Section 253, Section 254, Section 255, Section 256, Section 257, Section 258, Section 259, Section 260, Section 261, Section 262, Section 263, Section 264, Section 265, Section 266, Section 267, Section 268, Section 269, Section 424A, Section 424B, Section 424C, Section 424D, Section 424E, Section 424F, Section 424G, Section 424H, Section 4A, Section 4A(1), Section 529(1), Section 529A, Section 529A(2), Section 529A(4)
Supreme Court29 Jan 2016Allowed

Mohan Lal Vs Mohan Lal and Others

Supreme Court Of India · (2016) 1 BBCJ 624 : (2016) 2 BLJud 23 : (2016) DNJ 339 : (2016) 2 JBCJ 316 : (2016) 3 JT 361 : (2016) 2 Scale 571 : (2016) 13 SCC 90 : (2016) 3 WLN 184

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
Supreme Court29 Jan 2016Allowed

Dharam Pal Vs State of Haryana and Others

Supreme Court Of India · (2016) 93 ACrC 977 : (2016) 160 AIC 161 : (2016) 2 AICLR 321 : (2016) AIR(SCW) 618 : (2016) AIRSC 618 : (2016) AllSCRCrl 559 : (2016) CriLR 321 : (2016) 1 Crimes 146 : (2016) 121 CutLT 879 : (2016) 2 ECrC 193 : (2016) 2 JBCJ 323 : (2016) 1 JCC 425 : (2016

Civil Procedure Code, 1908 (CPC) - Section 173, Section 173(2), Section 173(8), Section 482Constitution of India, 1950 - Article 21, Article 226, Article 32Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 34, Section 363, Section 365, Section 366A, Section 376, Section 376(2), Section 376(2)G, Section 506
Supreme Court29 Jan 2016Allowed

Union of India (UOI) and Others Vs Saleena

Supreme Court Of India · (2016) AIR(SCW) 641 : (2016) 2 AIRJharR 354 : (2016) AIRSC 641 : (2016) AllSCRCrl 516 : (2016) CriLJ 1189 : (2016) CriLR 337 : (2016) 1 Crimes 191 : (2016) sup2 CutLTCriminal 200 : (2016) 2 GCD 1200 : (2016) 1 JCC 470 : (2016) 2 JLJR 102 : (2016) 2 JT 424

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 11, Section 13, Section 3, Section 3(1), Section 3(3), Section 8, Section 8(1)Constitution of India, 1950 - Article 19, Article 22, Article 22(5), Article 226, Article 32Foreign Exchange Regulation Act, 1973 - Section 35
Supreme Court29 Jan 2016Dismissed

Senior Divisional Commercial Manager and Others Vs S.C.R. Caterers, Dry Fruits, Fruit Juice Stalls Welfare Association and Others

Supreme Court Of India · (2016) 162 AIC 101 : (2016) AIR(SCW) 668 : (2016) AIRSC 668 : (2016) AllSCR 1077 : (2016) 2 AllWC 1784 : (2016) 3 AndhLD 40 : (2016) 1 JT 557 : (2016) 1 MLJ 884 : (2016) 4 RecentApexJudgments(RAJ) 33 : (2016) 2 Scale 38 : (2016) 3 SCC 582

Constitution of India, 1950 - Article 14, Article 19(1), Article 21, Article 37, Article 38, Article 39, Article 41
Supreme Court29 Jan 2016Dismissed

Commissioner of Commercial Taxes, Thiruvananthapuram, Kerala Vs K.T.C. Automobiles

Supreme Court Of India · (2016) AAC 769 : (2016) 1 ACC 720 : (2015) 3 AICJ 589 : (2016) AIR(SCW) 805 : (2016) AIRSC 805 : (2016) 1 ApexCourtJudgments(SC) 775 : (2016) 1 JT 499 : (2016) 1 KLT 710 : (2016) 2 LawHeraldSC 1041 : (2016) 1 MLJ 687 : (2016) 2 RCRCivil 204 : (2016) 2 Rec

Central Motor Vehicles Rules, 1989 - Rule 33, Rule 34, Rule 40, Rule 41, Rule 42, Rule 46, Rule 47Central Sales Tax Act, 1956 - Section 4, Section 4(2)Constitution of India, 1950 - Article 286(2)
Supreme Court29 Jan 2016Dismissed

Kothari Industrial Corporation Ltd. Vs Tamil Nadu Electricity Board and Others

Supreme Court Of India · (2016) AIR(SCW) 637 : (2016) AIRSC 637 : (2016) AllSCR 417 : (2016) 3 AllWC 2344 : (2016) 1 ApexCourtJudgments(SC) 517 : (2016) 2 CalHCN 156 : (2016) 2 CivCC 182 : (2016) 1 CWC 470 : (2016) DNJ 723 : (2016) 1 JLJR 462 : (2016) 1 JT 577 : (2016) 1 MLJ 696

Electricity (Supply) Act, 1948 - Section 48, Section 49General Clauses Act, 1897 - Section 21Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 - Section 2, Section 3, Section 4
Supreme Court28 Jan 2016Disposed Of

Sachchidanand Gupta "Sachchey" Vs State of U.P. and Others

Supreme Court Of India · (2016) AllSCR 687 : (2016) 2 JCR 30 : (2016) 1 JT 571 : (2016) 1 LawHeraldSC 764 : (2016) 1 RCRCivil 1011 : (2016) 1 RecentApexJudgments(RAJ) 666 : (2016) 2 RSJ 47 : (2016) 1 Scale 615 : (2016) 13 SCC 750 : (2016) 1 SCT 594

Constitution of India, 1950 - Article 142, Article 32
Supreme Court28 Jan 2016Allowed

Tmt. Kasthuri Radhakrishnan and Others Vs M. Chinniyan and Others

Supreme Court Of India · (2016) 164 AIC 47 : (2016) AIR(SCW) 609 : (2016) AIRSC 609 : (2016) AllSCR 569 : (2016) 2 AllWC 1943 : (2016) 117 ALR 874 : (2016) 3 AndhLD 69 : (2016) 1 ARC 515 : (2016) 3 CalHCN 31 : (2016) 2 CalLT 86 : (2016) 121 CutLT 516 : (2016) DNJ 160 : (2016) 2 I

Powers of Attorney Act, 1882 - Section 1A, Section 2Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 10(2), Section 10(3), Section 8(5)West Bengal Premises Tenancy Act, 1956 - Section 13(1)
Supreme Court28 Jan 2016Allowed

Don Ayengia Vs The State of Assam and Others

Supreme Court Of India · (2016) ACD 348 : (2016) 94 ACrC 480 : (2016) 160 AIC 157 : (2016) 1 AICLR 941 : (2016) AIR(SCW) 740 : (2016) AIRSC 740 : (2016) ALLMRCri 888 : (2016) 1 AndhLDCriminal 689 : (2016) 1 ApexCourtJudgments(SC) 508 : (2016) 2 BankJ 1 : (2016) 1 BBCJ 330 : (2016

Negotiable Instruments Act, 1881 (NI) - Section 138
Supreme Court28 Jan 2016Dismissed

Bharat Aluminium Company Vs Kaiser Aluminium Technical Services Inc.

Supreme Court Of India · (2016) AIR(SCW) 1285 : (2016) AIRSC 1285 : (2016) AllSCR 429 : (2016) 3 AndhLD 133 : (2016) 1 ApexCourtJudgments(SC) 635 : (2016) 1 ArbiLR 424 : (2016) 4 CalHCN 68 : (2016) 2 CompLJ 503 : (2016) 121 CutLT 632 : (2016) DNJ 433 : (2016) 2 ICC 123 : (2016) 2

Arbitration and Conciliation Act, 1996 - Section 34Constitution of India, 1950 - Article 142
Supreme Court28 Jan 2016Allowed

State of Rajasthan Vs Ram Kailash

Supreme Court Of India · (2016) 93 ACrC 926 : (2016) 160 AIC 180 : (2016) AIR(SCW) 634 : (2016) 2 AIRJharR 351 : (2016) AIRSC 634 : (2016) ALLMRCri 892 : (2016) 2 ApexCourtJudgments(SC) 79 : (2016) 3 BLJud 137 : (2016) 2 CalLJ 22 : (2016) 2 CriCC 192 : (2016) CriLJ 1205 : (2016)

Arms Act, 1959 - Section 25, Section 27, Section 3Civil Procedure Code, 1908 (CPC) - Section 313Evidence Act, 1872 - Section 27