CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 694 of 2,993

Supreme Court03 Dec 2014Allowed

Sushil Kumar Dey Biswas Vs Anil Kumar Dey Biswas

Supreme Court Of India · (2015) 108 ALR 484 : (2015) 1 AWC 397 : (2015) 3 CALLT 61 : (2015) 5 MhLj 43 : (2015) 1 RCR(Rent) 41 : (2015) 3 SCC 461 : (2015) 3 WBLR 846 : (2015) 1 WLN 152

Civil Procedure Code, 1908 (CPC) — Section 151
Read judgment
Supreme Court03 Dec 2014Disposed Of

Forbes Forbes Campbell & Co. Ltd. Vs Board of Trustees

Supreme Court Of India · (2015) 2 ABR 767 : AIR 2015 SC 1150 : (2015) 1 AJR 488 : (2015) 108 ALR 457 : (2015) 1 BomCR 18 : (2014) 310 ELT 625 : (2015) 1 SCC 228 : (2015) 1 SCJ 450

Contract Act, 1872 — Section 148, 151, 152, 161Major Port Trusts Act, 1963 — Section 2, 39, 40, 42, 42(2)
Read judgment
Supreme Court03 Dec 2014Dismissed

Prafulla C. Dave Vs Municipal Commissioner

Supreme Court Of India · (2015) 1 ABR 466 : AIR 2015 SC 426 : (2015) 2 ALLMR 400 : (2015) 1 BomCR 88 : (2015) 2 SCJ 33

Land Acquisition Act, 1894 — Section 6, 6(4)Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(4), 127, 127(2), 14
Read judgment
Supreme Court03 Dec 2014Allowed

Noushad @ Noushad Pasha And Others Vs State Of Karnataka

Supreme Court Of India · (2015) 1 ACR 387 : (2015) 5 AD (SC) 433 : (2015) 1 AKR 406 : (2015) 1 ALT(Cri) 301 : (2015) CriLJ 794 : (2015) 1 Crimes 32 : (2015) 3 KCCR 2465 : (2014) 4 MLJ(Cri) 730 : (2014) 2 NCC 890 : (2015) 2 RCR(Criminal) 37 : (2015) 2 SCC 513 : (2015) 1 SCJ 487 :

Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 153B, 302, 448
Read judgment
Supreme Court03 Dec 2014Allowed

Hasmukhrai V. Mehta Vs State of Maharashtra

Supreme Court Of India · (2015) 1 ABR 802 : (2015) 4 AD (SC) 90 : (2015) 3 ALLMR 967 : (2015) 4 MhLj 554 : (2015) 3 SCC 154

Land Acquisition Act, 1894 — Section 6Maharashtra Municipalities Act, 1965 — Section 89(4)Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(2), 126(4), 127, 44
Read judgment
Supreme Court02 Dec 2014Allowed

Vinayak Narayan Deosthali Vs C.B.I.

Supreme Court Of India · (2015) 1 ACR 397 : (2015) ALLMR(Cri) 381 : (2015) 1 RCR(Criminal) 372 : (2015) 2 SCC 553

Penal Code, 1860 (IPC) — Section 120B, 405, 409, 411, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10
Read judgment
Supreme Court01 Dec 2014Allowed

HDFC Bank Ltd. Vs Kumari Reshma

Supreme Court Of India · (2014) 4 ACC 929 : (2015) ACJ 1 : (2015) 7 AD (SC) 189 : AIR 2015 SC 290 : (2015) 1 AJR 412 : (2015) 2 ALD 1 : (2015) 108 ALR 461 : (2015) 1 AnWR 287 : (2015) 1 AWC 599 : (2015) 1 BomCR 1 : (2015) 1 JKJ 10 : (2015) 1 JLJ 318 : (2015) 2 JLJR 9 : (2015) 3 L

Motor Vehicles Act, 1939 — Section 2(19)Motor Vehicles Act, 1988 — Section 103, 103(1A), 146, 147, 149
Read judgment
Supreme Court01 Dec 2014Disposed Of

State of M.P. Vs Parvez Khan

Supreme Court Of India · AIR 2015 SC 602 : (2015) 1 AJR 428 : (2015) 1 AWC 735 : (2015) 1 CGLJ 216 : (2014) 4 ESC 708 : (2015) 1 JKJ 1 : (2015) 1 JLJ 79 : (2015) 1 JLJR 171 : (2015) LabIC 1565 : (2015) 5 MhLj 26 : (2015) 1 MPHT 1 : (2015) 1 MPJR 218 : (2015) 1 PLJR 309 : (2015) 2

Constitution of India, 1950 — Article 14Eve teasing Act — Section 4Penal Code, 1860 (IPC) — Section 143, 147, 294, 304, 307
Read judgment
Supreme Court01 Dec 2014Dismissed

Union of India (UOI) Vs T. Nathamuni

Supreme Court Of India · (2015) 1 ACR 6 : (2015) 90 ALLCC 895 : (2015) ALLMR(Cri) 338 : (2015) 2 ALT(Cri) 165 : (2015) 1 JLJR 181 : (2015) 1 LW(Cri) 625 : (2015) 1 PLJR 319 : (2015) 1 RCR(Criminal) 207 : (2015) 2 SCJ 281 : (2015) 229 TAXMAN 129 : (2015) 1 UC 138

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 13(1), 482, 8(1)Delhi Special Police Establishment Act, 1946 — Section 5(3)
Read judgment
Supreme Court28 Nov 2014Dismissed

S. Bhaskar Reddy Vs Superintendent of Police

Supreme Court Of India · (2015) 7 AD (SC) 27 : (2015) 1 ALT 52 : (2014) 4 ESC 633 : (2015) LabIC 2054 : (2015) 1 LLN 273 : (2015) 2 SCC 365 : (2015) 1 SCC(L&S) 478 : (2014) 10 SCJ 428 : (2015) 1 SCT 91 : (2015) 1 SLJ 265

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 10, 14(2), 16, 30, 34(1)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 302, 307, 34
Read judgment
Supreme Court28 Nov 2014Dismissed

K. Ravi Kumar Vs State of Karnataka

Supreme Court Of India · (2015) 5 AD (SC) 467 : (2015) 1 AKR 415 : (2015) 1 ALD(Cri) 609 : (2015) 1 ALT(Cri) 282 : (2015) CriLJ 553 : (2015) 1 Crimes 7 : (2015) 1 DMC 159 : (2015) 1 JCC 430 : (2015) 4 KarLJ 489 : (2015) 3 KCCR 2305 : (2015) 1 NCC 410 : (2015) 1 RCR(Criminal) 189

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 498A
Read judgment
Supreme Court28 Nov 2014Disposed Of

Suresh Vs State of Haryana

Supreme Court Of India · (2015) 1 ACR 724 : (2015) 5 AD (SC) 390 : AIR 2015 SC 518 : (2015) 1 AJR 467 : (2015) 1 ALD(Cri) 522 : (2015) 1 ALT(Cri) 263 : (2015) CriLJ 661 : (2014) 4 Crimes 363 : (2015) 1 JLJR 125 : (2015) 1 NCC 35 : (2015) 1 OLR 322 : (2015) 1 PLJR 104 : (2015) 1 R

Constitution of India, 1950 — Article 21, 38, 39A, 41, 51ACriminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 357Evidence Act, 1872 — Section 106, 27
Read judgment
Supreme Court27 Nov 2014Partly Allowed

M.P. Singh Bargoti Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 1 AD (SC) 224 : AIR 2015 SC 556 : (2015) 2 AWC 2125 : (2014) 4 ESC 630 : (2015) 1 JLJ 42 : (2015) 1 JLJR 141 : (2015) 1 LLN 10 : (2015) 1 SCJ 228 : (2015) 1 SCT 98 : (2015) 1 SLJ 236

Read judgment
Supreme Court27 Nov 2014Dismissed

State of Assam Vs Bhaskar Jyoti Sarma

Supreme Court Of India · (2015) ALT(Rev) 60 : (2015) 2 AWC 2118 : (2015) 1 RCR(Civil) 578 : (2015) 5 SCC 321 : (2014) 10 SCJ 603

Constitution of India, 1950 — Article 226, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 2, 3
Read judgment