CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 660 of 2,993

Supreme Court27 Apr 2015Allowed

D.T. Virupakshappa Vs C. Subash

Supreme Court Of India · (2015) 5 AD (SC) 462 : AIR 2015 SC 2022 : (2015) 4 AJR 624 : (2015) 2 AKR 755 : (2015) ALLMR(Cri) 2434 : (2015) 3 ALT(Cri) 143 : (2015) 2 CCR 350 : (2015) CriLJ 2589 : (2015) 4 Crimes 214 : (2015) GLH 2359 : (2015) 3 JLJR 123 : (2015) 2 MLJ(Cri) 637 : (

Criminal Procedure Code, 1973 (CrPC) - Section 197, 482Penal Code, 1860 (IPC) - Section 114, 120, 149, 323, 324
Read judgment
Supreme Court27 Apr 2015Allowed

K. Anbazhagan Vs State of Karnataka and Others

Supreme Court Of India · (2015) 7 AD (SC) 125 : (2015) 91 ALLCC 283 : (2015) 3 ALT(Cri) 242 : (2015) 2 CCR 411 : (2015) 4 Crimes 199 : (2015) 2 MLJ(Cri) 493 : (2015) 2 NCC 644 : (2015) 2 OLR 135 : (2015) 2 RCR(Criminal) 875 : (2015) 5 SCALE 577 : (2015) 6 SCC 158 : (2015) 9 SCJ

Constitution of India, 1950 - Article 164(1), 164(4), 21Criminal Procedure Code, 1898 (CrPC) - Section 492, 493, 494Criminal Procedure Code, 1973 (CrPC) - Section 2, 24, 24(1), 24(2), 24(3)
Read judgment
Supreme Court24 Apr 2015Dismissed

Ultra Tech Cement Ltd. Vs Rakesh Kumar Singh and Others

Supreme Court Of India · (2015) 3 ACR 2895 : AIR 2015 SC 2512 : (2015) 3 AKR 358 : (2015) ALLMR(Cri) 3670 : (2015) 3 ALT(Cri) 348 : (2015) 2 BC 596 : (2015) 3 BomCR 533 : (2015) 2 BomCR(Cri) 663 : (2015) 2 CCR 582 : (2015) 126 CLA 137 : (2015) CriLJ 3181 : (2015) 2 JKJ 6 : (201

Criminal Procedure Code, 1973 (CrPC) - Section 251Negotiable Instruments Act, 1881 (NI) - Section 138, 145(2)
Read judgment
Supreme Court24 Apr 2015Disposed Of

Vinod Kumar Subbiah Vs Saraswathi Palaniappan

Supreme Court Of India · (2015) 5 AD (SC) 449 : AIR 2015 SC 2504 : (2015) 3 AKR 355 : (2015) 4 ALD 176 : (2015) 4 ALLMR 984 : (2015) 111 ALR 253 : (2015) 4 ALT 53 : (2015) 3 AWC 2887 : (2015) 2 CDR 509 : (2015) 4 CHN 227 : (2015) 2 JLJR 555 : (2016) 1 LW 38 : (2016) 2 MhLj 1 :

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 2Hindu Marriage Act, 1955 - Section 13(1), 9
Read judgment
Supreme Court24 Apr 2015Dismissed

National Highways Authority of India Vs ITD. Cementation India Limited

Supreme Court Of India · (2015) 5 AD (SC) 633 : (2015) 5 ALLMR 484 : (2015) 111 ALR 490 : (2015) 3 ARBLR 109 : (2015) 5 SCALE 554 : (2015) 6 SCJ 313 : (2015) 14 SCC 21

Arbitration and Conciliation Act, 1996 — Section 28(1), 28(3), 31(3), 34, 34(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3
Read judgment
Supreme Court24 Apr 2015Dismissed

Vutukuru Lakshmaiah Vs State of Andhra Pradesh

Supreme Court Of India · (2015) 5 AD (SC) 529 : (2015) 2 ALD(Cri) 608 : (2015) 90 ALLCC 351 : (2015) 3 ALT(Cri) 263 : (2015) 2 CCR 359 : (2015) 2 Crimes 349 : (2015) 3 JLJR 74 : (2015) 2 NCC 1 : (2015) 2 RCR(Criminal) 1028 : (2015) 5 SCALE 478 : (2015) 9 SCJ 230 : (2015) 2 UC

Criminal Procedure Code, 1973 (CrPC) — Section 215, 216, 218, 221, 464Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
Read judgment
Supreme Court24 Apr 2015Disposed Of

Nanda Gopalan Vs State of Kerala

Supreme Court Of India · (2015) 5 AD (SC) 481 : (2015) 3 AJR 460 : (2015) 90 ALLCC 716 : (2015) 3 ALT(Cri) 331 : (2015) 2 CCR 353 : (2015) 3 Crimes 55 : (2015) 2 JLJR 557 : (2015) 2 NCC 141 : (2015) 3 PLJR 121 : (2015) 2 RCR(Criminal) 861 : (2015) 5 SCALE 545 : (2015) 9 SCJ 415

Criminal Procedure Code, 1973 (CrPC) - Section 320, 320(1), 320(2), 320(3), 320(4)Penal Code, 1860 (IPC) - Section 320, 323, 324, 325, 326
Read judgment
Supreme Court24 Apr 2015Partly Allowed

Fatehji and Company and Others Vs L.M. Nagpal and Others

Supreme Court Of India · (2015) 5 AD (SC) 476 : AIR 2015 SC 2301 : (2015) 3 AKR 350 : (2015) 4 ALD 183 : (2015) 111 ALR 515 : (2015) 4 ALT 57 : (2015) 4 AWC 3351 : (2015) 2 CDR 512 : (2015) 4 CHN 166 : (2015) 3 CTC 218 : (2015) 152 DRJ 22 : (2015) GLH 2345 : (2015) 3 JLJR 183 :

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Limitation Act, 1963 - Article 54
Read judgment
Supreme Court23 Apr 2015Allowed

Nirlon Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2015) 8 AD (SC) 105 : (2015) 320 ELT 22 : (2015) 51 GST 177 : (2015) 32 GSTR 319 : (2015) 6 SCALE 13 : (2015) 5 SCJ 339

Central Excise (Valuation) Rules, 1975 - Rule 6Central Excises and Salt Act, 1944 - Section 11A(1), 4, 4(1), 4(2)
Read judgment
Supreme Court23 Apr 2015Allowed

K. Devakimma and Others Vs Tirumala Tirupati Devasthanams and Others

Supreme Court Of India · (2015) 5 AD (SC) 357 : AIR 2015 SC 3375 : (2015) 6 ALD 7 : (2015) 4 ALLMR 967 : (2015) 111 ALR 241 : (2015) 5 AWC 5364 : (2015) 3 CDR 730 : (2015) 5 LW 577 : (2015) 2 RCR(Civil) 1001 : (2015) 128 RD 706 : (2015) 5 SCALE 454 : (2015) 5 SCJ 350

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 - Section 123Land Acquisition Act, 1894 - Section 18, 23, 4, 54, 6
Read judgment
Supreme Court23 Apr 2015Dismissed

K.R.C.D. (I) Pvt. Ltd. Vs Commissioner of Central Excise

Supreme Court Of India · (2015) 5 AD (SC) 566 : (2015) 319 ELT 364 : (2015) 32 GSTR 324 : (2015) 4 MLJ 610 : (2015) 5 SCALE 463 : (2015) 6 SCC 397 : (2015) 5 SCJ 383

Central Excise Rules, 1944 - Rule 6Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 - Rule 173C, Rule 6, Rule 9(1)Central Excises and Salt Act, 1944 - Section 14, 4(1)
Read judgment
Supreme Court23 Apr 2015Dismissed

Commissioner, Customs and Central Excise Vs Roofit Industries Ltd.

Supreme Court Of India · (2015) 4 ABR 699 : (2015) 5 AD (SC) 409 : (2015) 319 ELT 221 : (2015) 51 GST 350 : (2015) 32 GSTR 215 : (2015) 5 MLJ 91 : (2015) 5 SCALE 470 : (2015) 8 SCC 229 : (2015) 5 SCJ 489

Central Excise Rules, 1994 - Rule 9(1)Central Excise Tariff Act, 1985 - Section 35L, 4, 4(1)Central Excises and Salt Act, 1944 - Section 11A(1), 11AB, 11AC
Read judgment
Supreme Court23 Apr 2015Disposed Of

M.P. Steel Corporation Vs Commissioner of Central Excise

Supreme Court Of India · (2015) 6 AD (SC) 501 : (2015) 319 ELT 373 : (2015) 32 GSTR 260 : (2015) 3 KLJ 155 : (2015) 3 KLJ 147 : (2015) 2 KLT 996 : (2016) 1 MhLj 505 : (2015) 4 MLJ 225 : (2016) 1 MPLJ 279 : (2015) 3 RCR(Civil) 965 : (2015) 5 SCALE 505 : (2015) 7 SCC 58 : (2015)

Arbitration and Conciliation Act, 1996 - Section 34, 34(1), 34(3), 43, 43(4)Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 2, 26Constitution of India, 1950 - Article 114, 115, 116, 117, 118
Read judgment
Supreme Court23 Apr 2015Dismissed

Raj Singh and Others Vs State of Haryana and Others

Supreme Court Of India · (2015) 5 AD (SC) 321 : (2015) 3 AJR 542 : (2015) 2 ALD(Cri) 238 : (2015) 90 ALLCC 276 : (2016) 1 ALT(Cri) 43 : (2015) 2 CCR 323 : (2015) CriLJ 2803 : (2015) 2 Crimes 307 : (2015) 2 MLJ(Cri) 594 : (2015) 2 NCC 460 : (2015) 2 NCC 449 : (2015) 2 RCR(Crimin

Constitution of India, 1950 - Article 136Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 100, 101, 102, 103, 104
Read judgment