Supreme Court18 Nov 2014Dismissed
VIF College of Engineering & Technology Vs Jawaharlal Technological University (JNTU)
Supreme Court Of India · (2014) 4 ESC 734
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 697 of 2,993
Supreme Court18 Nov 2014Allowed
V. Kannapan Vs Additional Secy.
Supreme Court Of India · (2015) 1 AJR 860 : (2014) 4 ESC 715 : (2015) LabIC 2240 : (2015) 1 SLJ 251
Bank of Madura Employees Pension Regulations, 1995 - Regulation 2, Regulation 3(9), Regulation 35
Supreme Court18 Nov 2014Disposed Of
Sudarshan Rajpoot Vs U.P. State Road Transport Corporation
Supreme Court Of India · (2015) 1 ALLMR 485 : (2015) 1 AWC 745 : (2015) 1 ESC 109 : (2015) 144 FLR 7 : (2015) 1 LLN 292 : (2015) 2 SCC 317 : (2015) 1 SCC(L&S) 451 : (2015) 1 SCJ 74 : (2015) 1 SCT 101 : (2015) 1 SLJ 274 : (2015) 1 UPLBEC 355
Constitution of India, 1950 — Article 226, 227, 38, 39, 43Industrial Disputes Act, 1947 — Section 25F, 25H, 25T, 25UMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32
Supreme Court18 Nov 2014Disposed Of
Karuna Society for Animals & Nature Vs Union of India (UOI)
Supreme Court Of India · (2015) 2 SCC 355
Constitution of India, 1950 — Article 32Environment (Protection) Act, 1986 — Section 5
Supreme Court18 Nov 2014Disposed Of
R.G. D''Souza Vs Poona Employees Union
Supreme Court Of India · (2015) 2 ABR 278 : AIR 2015 SC 954 : (2015) 1 ALLMR 978 : (2014) 6 CTC 712 : (2015) 144 FLR 1 : (2014) 4 LLN 553 : (2015) 2 SCC 526 : (2015) 1 SCC(L&S) 517 : (2015) 1 SCJ 137 : (2015) 1 SCT 109
Bombay Trade Unions Regulations, 1927 — Rule 8(2)Central Trade Unions Regulations, 1938 — Section 5(1)Constitution of India, 1950 — Article 226
Supreme Court18 Nov 2014Allowed
Defence Research Education Society Vs Neeta Tuteja
Supreme Court Of India · (2015) 1 SCT 18
Supreme Court18 Nov 2014Allowed
Lata Baburao Mane Vs Ramchandra Balasaheb Mane
Supreme Court Of India · (2015) 108 ALR 732 : (2015) 1 AWC 83 : (2015) 127 RD 59 : (2015) 2 SCC 696
Supreme Court17 Nov 2014Dismissed
Balkar Singh Vs State of Haryana
Supreme Court Of India · (2015) 2 AJR 107 : (2015) ALLMR(Cri) 769 : (2015) CriLJ 901 : (2015) 1 JCC 479 : (2015) 1 RCR(Criminal) 383 : (2015) 2 SCC 746
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
Supreme Court17 Nov 2014Allowed
Prachi Singh Patil Vs Sri Rahul G. Patil
Supreme Court Of India · (2015) 1 RCR(Civil) 192 : (2015) 2 SCC 157
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B
Supreme Court14 Nov 2014Allowed
Board of Control for Cricket Vs Cricket Association of Bihar
Supreme Court Of India · 2014 (13 ) SCALE 84
Supreme Court14 Nov 2014Allowed
Krishna Vs State of Karnataka
Supreme Court Of India · (2014) 3 ACR 3339 : (2015) 1 AKR 543 : (2015) ALLMR(Cri) 354 : (2015) 1 ALT(Cri) 197 : (2015) 1 BomCR(Cri) 40 : (2014) 4 Crimes 249 : (2014) 2 NCC 843 : (2014) 4 RCR(Criminal) 995 : (2014) 12 SCALE 723 : (2014) 10 SCJ 320 : (2015) 1 UC 42
Indian Penal Code, 1860 — Section 341, 376, 511
Supreme Court14 Nov 2014Allowed
Ratna Vs State of Rajasthan
Supreme Court Of India · (2014) 3 ACR 3503 : (2015) 1 ALT(Cri) 148 : (2015) 1 RCR(Criminal) 413 : (2014) 10 SCJ 323
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 454
Supreme Court14 Nov 2014Allowed
Abdul Azeez P.V. Vs National Investigation Agency
Supreme Court Of India · (2014) 3 ACR 3335 : (2015) 1 AJR 171 : (2015) ALLMR(Cri) 431 : (2015) 1 ALT(Cri) 171 : (2015) 1 BomCR(Cri) 247 : (2014) 4 Crimes 326 : (2015) 1 RCR(Criminal) 239 : (2014) 10 SCJ 426 : (2015) 1 UC 29
Arms Act, 1959 — Section 25(1), 5(1)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(2), 173(8)Explosive Substances Act, 1908 — Section 4, 5, 7
Supreme Court14 Nov 2014Dismissed
Antony Cardoza Vs State of Kerala
Supreme Court Of India · (2014) 3 ACR 3336 : (2015) 1 ALT(Cri) 231 : (2014) 4 Crimes 324 : (2015) 1 KHC 109 : (2014) 4 RCR(Criminal) 997 : (2014) 12 SCALE 727 : (2014) 10 SCJ 489 : (2015) 1 UC 95
Penal Code, 1860 (IPC) — Section 109, 120B, 381, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
Supreme Court14 Nov 2014Partly Allowed
Naresh Kumar Vs State of Haryana
Supreme Court Of India · (2014) 3 ACR 3495 : (2015) 88 ALLCC 677 : (2015) ALLMR(Cri) 428 : (2015) 1 ALT(Cri) 244 : (2015) 1 BomCR(Cri) 51 : (2014) 4 Crimes 310 : (2014) 3 DMC 761 : (2015) 1 JLJR 156 : (2015) 1 PLJR 294 : (2014) 4 RCR(Criminal) 992 : (2014) 13 SCALE 58 : (2015) 1
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
Supreme Court14 Nov 2014Allowed
Balaji Steel Re-Rolling Mills Vs C.C.E. and Customs
Supreme Court Of India · (2015) 2 ABR 32 : (2014) 272 CTR 205 : (2014) 310 ELT 209 : (2015) 49 GST 1 : (2014) 29 GSTR 502 : (2015) 3 LW 159 : (2015) 1 RCR(Civil) 436 : (2014) 13 SCALE 48
Appellate Tribunal Rules, 1946 — Rule 24Central Excises and Salt Act, 1944 — Section 31, 35C, 35C(1), 66Customs, Excise Service Tax Appellate Tribunal (Procedure) Rules, 1982 — Rule 20
Supreme Court13 Nov 2014
Bachpan Bachao Andolan Vs Union of India (UOI)
Supreme Court Of India · 2014 (13 ) SCALE 82
Supreme Court13 Nov 2014Allowed
K. Subramani Vs K. Damodara Naidu
Supreme Court Of India · (2014) 3 ACR 3341 : (2015) 5 AD (SC) 226 : (2015) 1 AKR 655 : (2015) ALLMR(Cri) 789 : (2015) 1 ALT(Cri) 179 : (2015) 1 BC 244 : (2015) 119 CLT 1 : (2015) CriLJ 912 : (2015) 1 Crimes 48 : (2015) 1 JCC 23 : (2015) 1 JLJR 117 : (2015) 4 KarLJ 118 : (2014) 4
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
Supreme Court13 Nov 2014Partly Allowed
Ghanshyam Sarda Vs Shiv Shankar Trading Company
Supreme Court Of India · (2015) 7 AD (SC) 525 : AIR 2015 SC 403 : (2015) 1 ALLMR 421 : (2014) 4 BC 711 : (2014) 123 CLA 445 : (2015) 188 CompCas 268 : (2015) 1 CompLJ 565 : (2015) 4 MhLj 157 : (2015) 1 MLJ 497 : (2015) MPLJ 34 : (2014) 12 SCALE 732 : (2015) 1 SCC 298 : (2014) 10
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 17(1), 18(3), 20(4)
Supreme Court13 Nov 2014Disposed Of
State of Madhya Pradesh Vs Surendra Singh
Supreme Court Of India · (2014) 3 ACR 3499 : (2015) 5 AD (SC) 315 : AIR 2015 SC 398 : (2015) 1 ALD(Cri) 652 : (2015) 90 ALLCC 832 : (2015) CriLJ 600 : (2015) 1 Crimes 45 : (2015) 1 JCC 652 : (2015) 1 JLJ 1 : (2015) 1 JLJR 32 : (2014) 4 MLJ(Cri) 591 : (2015) 2 MPJR 171 : (2015) 1
Penal Code, 1860 (IPC) — Section 279, 304A, 337