COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 617 of 2,993

Supreme Court16 Dec 2015Disposed Of

Shreya Vidyarthi Vs Ashok Vidyarthi and others

Supreme Court Of India · (2016) 1 ABR 559 : (2016) AIR (SC) 139 : (2016) 1 ALJ 523 : (2016) 1 CDR 1 : (2016) 1 LW 909 : (2016) 1 MLJ 449 : (2016) 1 RCR(Civil) 668 : (2015) 13 SCALE 643

Civil Procedure Code, 1908 (CPC) - Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 3, Order 7 Rule 11, Order 7 Rule 13Specific Relief Act, 1963 - Section 39, 6

Supreme Court16 Dec 2015Dismissed

Reserve Bank of India and others Vs Jayantilal N. Mistry and others

Supreme Court Of India · (2016) AIR (SC) 1 : (2016) 1 AKR 341 : (2016) 1 CTC 771 : (2016) 1 MLJ 55 : (2016) 1 RCR(Civil) 568 : (2015) 13 SCALE 680 : (2016) 133 SCL 447 : (2016) 1 UPLBEC 1 : (2016) 3 SCC 525 : (2015) 12 JT 426

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 - Section 13Banking Regulation Act, 1949 - Section 27, 28, 34A, 35, 35(5)Companies Act, 1956 - Section 295

Supreme Court15 Dec 2015Disposed Of

Master Tours and Travels Vs The Chairman, Shri Amarnath Ji Shrine Board and others

Supreme Court Of India · (2016) 1 RCR(Civil) 1014 : (2016) 1 SCALE 69

Supreme Court15 Dec 2015Allowed

Dr. Janet Jeyapaul Vs SRM University and others

Supreme Court Of India · (2016) AIR (SC) 73 : (2016) 1 ALLMR 971 : (2016) 1 CTC 240 : (2016) 1 ESC 31 : (2016) 1 JLJR 261 : (2016) 1 LW 865 : (2016) 1 MLJ 231 : (2015) 13 SCALE 622 : (2016) 1 SCT 326 : (2015) 4 UPLBEC 3176

Constitution of India, 1950 - Article 12, 226, 32Human Rights Act, 1998 - Section 6(3)University Grants Commission Act, 1956 - Section 3

Supreme Court15 Dec 2015Disposed Of

Commissioner of Central Excise, Mysore Vs TVS Motors Company Ltd.

Supreme Court Of India · (2016) 331 ELT 3 : (2016) 53 GST 359 : (2016) 36 GSTR 377 : (2015) 13 SCALE 652

Central Excise Tariff Act, 1985 - Section 4, 4(1), 4(3)Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 - Rule 6Finance Act, 2000 - Section 94

Supreme Court15 Dec 2015Partly Allowed

Lal Shah Baba Dargah Trust and others Vs Magnum Developers and others

Supreme Court Of India · (2016) 2 ABR 188 : (2016) AIR (SC) 381 : (2016) 1 ALLMR 934 : (2016) 1 BomCR 775 : (2016) 1 CTC 540 : (2016) 1 JLJR 240 : (2016) 1 LW 896 : (2016) 1 MLJ 330 : (2016) 1 RCR(Civil) 558 : (2015) 13 SCALE 629

Waqf Act, 1995 — Section 3(q), 6, 7, 83, 83(1), 83(1)(4), 83(4), 83(9), 84, 85, 90(1), 90(3), 113General Clauses Act, 1897 — Section 6(e)Code Of Civil Procedure, 1908 — Section 9(A), 89, Order 10 Rule 1A

Supreme Court11 Dec 2015Disposed Of

Shakti Kumar Gupta Vs State of Jammu and Kashmir and others

Supreme Court Of India · (2016) AIR (SC) 832 : (2016) 1 SCALE 174 : (2016) 1 SCT 532

Constitution of India, 1950 - Article 235Jammu and Kashmir Constitution Act, 1996 - Article 104

Supreme Court11 Dec 2015Allowed

Calcutta Stock Exchange Vs BLB Limited

Supreme Court Of India · (2016) 1 ALD 185 : (2015) 13 SCALE 602 : (2016) 133 SCL 357 : (2015) 4 WLN 214

Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, Order 43 Rule 1, 151Constitution of India, 1950 - Article 136Delhi High Court (Original Side) Rules, 1967 - Rule 4

Supreme Court10 Dec 2015Allowed

Bipinchandra Gamanlal Chokshi and others Vs State of Gujarat and others

Supreme Court Of India · (2016) AIR (SC) 267 : (2016) 92 ALLCC 906 : (2016) CriLJ 650 : (2016) 1 Crimes 126 : (2016) 1 RCR(Criminal) 418 : (2016) 1 SCALE 50

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 12A, 12A(2), 12A(3), 12A(5), 12A(6)Constitution of India, 1950 - Article 14, 19, 21, 22, 22(5)Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 3

Supreme Court10 Dec 2015Disposed Of

Assit. Commr. of I.T. Bangalore Vs Micro Labs Ltd.

Supreme Court Of India · (2016) 283 CTR 9 : (2016) 380 ITR 1 : (2015) 13 SCALE 460 : (2016) 237 TAXMAN 74

Income Tax Act, 1961 - Section 10A, 10B, 263, 28, 28(3)

Supreme Court10 Dec 2015Dismissed

Ramendra Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 13 SCALE 589

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Corruption Act, 1988 - Section 13(1), 15(3), 5

Supreme Court10 Dec 2015Partly Allowed

Balbhadra Parashar Vs State of Madhya Pradesh

Supreme Court Of India · (2016) 1 RCR(Criminal) 850 : (2015) 13 SCALE 591

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Corruption Act, 1988 - Section 13(1)

Supreme Court10 Dec 2015Partly Allowed

Yogendra Kumar Jaiswal and others Vs State of Bihar and others

Supreme Court Of India · (2016) 1 RCR(Criminal) 735 : (2015) 13 SCALE 508

Andhra Pradesh Forest Act, 1967 - Section 20, 29, 44(2), 44(2A)Bihar Special Courts Act, 2009 - Section 17(3), 19, 5, 6Bihar Special Courts Rules, 2010 - Rule 12, 13, 14, 2, 6

Supreme Court10 Dec 2015Dismissed

Rajbala and others Vs State of Haryana and others

Supreme Court Of India · (2016) AIR (SC) 33 : (2016) 1 AWC 775 : (2016) 1 JLJR 313 : (2016) 1 MLJ 351 : (2016) 1 RCR(Civil) 371 : (2015) 13 SCALE 424 : (2016) 2 SCC 445

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 11(1), 12(3), 5(10)Constitution of India, 1950 - Article 102, 102(1), 136, 14, 171Delhi Special Police Establishment Act, 1946 - Section 6A, 6A(1)

Supreme Court09 Dec 2015Dismissed

Gujarat Ambuja Exports Ltd. and others Vs State of Uttarakhand and others

Supreme Court Of India · (2016) AIR (SC) 394 : (2016) 1 ALJ 742 : (2016) 1 AWC 725 : (2015) 13 SCALE 410

Uttarakhand Agricultural Produce Marketing (Development And Regulation) Act, 2011 - Section 2, 27, 4Uttarakhand Agricultural Produce Marketing (Development and Regulation) Amendment Act, 2012 - Section 1(2)

Supreme Court09 Dec 2015Disposed Of

Indian Oil Corporation Ltd. Vs A.P. Industrial Infrastructure Corporation Ltd. and others

Supreme Court Of India · (2016) 1 ALD 123 : (2015) 13 SCALE 394

Andhra Pradesh (Andhra Area) District Boards Act, 1920 - Section 78Andhra Pradesh (Telangana Area) District Boards Act, 1955 - Section 135Andhra Pradesh Education Act, 1982 - Section 37

Supreme Court09 Dec 2015Allowed

Sat Parkash Vs State of Haryana and others

Supreme Court Of India · (2016) 1 ACR 389 : (2016) 92 ALLCC 970 : (2016) 1 BomCR(Cri) 367 : (2016) 1 CCR 36 : (2016) 1 CGLJ 394 : (2016) 1 JLJR 276 : (2015) 3 NCC 763 : (2016) 1 RCR(Criminal) 371 : (2015) 13 SCALE 773 : (2015) 3 UC 2391

Penal Code, 1860 (IPC) - Section 302, 34, 363, 366, 366A

Supreme Court09 Dec 2015Disposed Of

Ch. Narasimha Rao and others Vs Land Acquisition Officer, Eluru and others

Supreme Court Of India · (2016) 1 ALD 139 : (2016) 114 ALR 714 : (2016) 1 BomCR 796 : (2016) 1 CDR 108 : (2016) 1 RCR(Civil) 953 : (2015) 13 SCALE 406

Land Acquisition Act, 1894 - Section 18, 18(1), 31(2), 4, 5A

Supreme Court09 Dec 2015Dismissed

Ruchika Abbi and others Vs State of National Capital Territory of Delhi and others

Supreme Court Of India · (2016) 1 ACR 560 : (2016) AIR (SC) 351 : (2016) 1 AJR 382 : (2016) 114 ALR 704 : (2016) 1 CCR 62 : (2016) 226 DLT 456 : (2016) 1 RCR(Civil) 667 : (2015) 13 SCALE 777 : (2015) 3 UC 2394

Supreme Court09 Dec 2015Allowed

Sodexo SVC India Private Limited Vs State of Maharashtra and others

Supreme Court Of India · (2016) 1 ABR 730 : (2016) AIR (SC) 413 : (2016) 1 ALLMR 475 : (2016) 1 AWC 585 : (2016) 331 ELT 23 : (2016) 53 GST 293 : (2015) 13 SCALE 383 : (2016) 87 VST 528

Income Tax Act, 1961 - Section 17, 17(1)Income Tax Rules, 1962 - Rule 3, 3(7)Payment and Settlement Systems Act, 2007 - Section 127, 127(1), 127(2), 149, 149(1)