Supreme Court12 Nov 2014Disposed Of
Rashitriya Chemicals & Fertilizers Ltd. Vs General Employees Association and Others
Supreme Court Of India · (2015) 1 SCT 97
Contempt of Courts Act, 1971 — Section 19Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 698 of 2,993
Supreme Court12 Nov 2014Allowed
Muni Singh Vs Laxmi Rai
Supreme Court Of India · (2015) 1 RCR(Civil) 158 : (2014) 2 RCR(Rent) 506
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 9
Supreme Court12 Nov 2014Allowed
Indian Council of Medical Research Vs T.N. Sanikop
Supreme Court Of India · (2015) 1 AKR 531 : (2015) 109 ALR 247 : (2015) 1 KCCR 805 : (2015) 1 RCR(Civil) 419 : (2015) 127 RD 349
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 23, 4, 54, 6, 9
Supreme Court12 Nov 2014Partly Allowed
John Kennedy Vs Ranjana
Supreme Court Of India · (2014) 6 AWC 6025 : (2015) 3 RCR(Civil) 520
Supreme Court12 Nov 2014Allowed
Teeja Devi Vs State of Rajasthan
Supreme Court Of India · (2015) 1 ACR 564 : (2015) 1 RCR(Criminal) 118
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
Supreme Court12 Nov 2014Disposed Of
Union of India (UOI) Vs Agarwal Iron Industries
Supreme Court Of India · (2015) 1 AJR 491 : (2015) 1 ALJ 576 : (2014) 272 CTR 313 : (2014) 310 ELT 226 : (2015) 370 ITR 180 : (2014) 13 SCALE 138 : (2015) 229 TAXMAN 124
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 141Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 165Income Tax Act, 1961 — Section 132, 132(1), 132(13), 132(14), 132(1A)
Supreme Court12 Nov 2014Dismissed
Sharma Agro Industries Vs State of Haryana
Supreme Court Of India · (2015) 2 AJR 118 : (2015) 3 ALD 69 : (2015) 1 AWC 199 : (2015) 3 CALLT 1 : (2015) 5 MhLj 34 : (2015) 1 RCR(Civil) 266 : (2015) 3 SCC 341 : (2015) 3 WBLR 716
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 114(1), 114(2), 19(1), 19(7)
Supreme Court12 Nov 2014Allowed
Embassy Hotels Pvt. Ltd. Vs Gajaraj and Co.
Supreme Court Of India · (2014) 6 AWC 6029 : (2015) 1 RCR(Civil) 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, Order 34 Rule 5, 10Limitation Act, 1963 — Article 180Specific Relief Act, 1963 — Section 20
Supreme Court11 Nov 2014Allowed
Swami Achyutanand Tirth Vs Union of India
Supreme Court Of India · (2016) 9 SCC 699 : (2016) 3 SCCCri 785
Constitution of India, 1950 — Article 226
Supreme Court11 Nov 2014
Savelife Foundation Vs Union of India
Supreme Court Of India · (2016) 7 SCC 194 : (2016) 3 SCCCri 133
Supreme Court11 Nov 2014Disposed Of
Manjunatha Vs State of Karnataka and Others
Supreme Court Of India · (2015) 1 SCT 507
Administrative Tribunals Act, 1985 — Section 19Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 10, 20, 5, 5(7)Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 307
Supreme Court11 Nov 2014Disposed Of
Secretary Vs M. Radhakrishnan
Supreme Court Of India · 2015 (13 ) SCC 428 = 2014 (13 ) SCALE 80
Supreme Court11 Nov 2014Allowed
Morgan Signatures Towers Pvt. Ltd. Vs M.P. Nagar
Supreme Court Of India · (2015) 2 RCR(Civil) 19
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 391, 446, 446(1), 446(3)
Supreme Court11 Nov 2014Dismissed
Collector Singh Vs L.M.L. Ltd.
Supreme Court Of India · (2015) 1 ALJ 318 : (2014) 6 AWC 6405 : (2015) 1 ESC 83 : (2015) 144 FLR 447 : (2015) LabIC 707 : (2015) 1 LLJ 86 : (2015) 1 LLN 306 : (2015) 4 MhLj 1 : (2015) 1 OLR 225 : (2014) 4 PLJR 524 : (2014) 12 SCALE 616 : (2015) 2 SCC 410 : (2015) 1 SCC(L&S) 498 :
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11A
Supreme Court11 Nov 2014Allowed
O.M. Cherian Vs State of Kerala
Supreme Court Of India · (2015) 5 AD (SC) 423 : AIR 2015 SC 303 : (2015) 1 AJR 124 : (2015) 1 ALD(Cri) 644 : (2015) 89 ALLCC 62 : (2015) 1 BomCR(Cri) 24 : (2015) 119 CLT 373 : (2015) CriLJ 593 : (2014) 4 Crimes 262 : (2015) 1 JCC 109 : (2015) 1 JLJR 107 : (2014) 4 KLJ 535 : (2014
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 174, 31, 31(1), 31(2), 313Penal Code, 1860 (IPC) — Section 302, 306, 498A, 71
Supreme Court11 Nov 2014Dismissed
Nar Singh Vs State of Haryana
Supreme Court Of India · (2015) 1 ACR 577 : AIR 2015 SC 310 : (2015) 1 ALD(Cri) 497 : (2015) 88 ALLCC 680 : (2015) 1 ALT(Cri) 150 : (2015) CriLJ 576 : (2014) 4 Crimes 252 : (2015) 1 JCC 634 : (2015) 1 JLJR 36 : (2014) 4 MLJ(Cri) 596 : (2015) 1 PLJR 208 : (2014) 4 RCR(Criminal) 92
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 342, 342, 386Penal Code, 1860 (IPC) — Section 302
Supreme Court11 Nov 2014
H.D. Sailor Vs Bar Council of Gujarat
Supreme Court Of India · 2015 (13 ) SCC 427 = 2014 (13 ) SCALE 79
Constitution of India, 1950 — Article 19(1), 226
Supreme Court11 Nov 2014Allowed
Aarti Vs Aruna Gautam
Supreme Court Of India · (2015) 1 RCR(Civil) 160 : (2014) 2 RCR(Rent) 508
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(3)
Supreme Court11 Nov 2014Allowed
Joginder Singh Vs Union Territory of Chandigarh
Supreme Court Of India · (2015) 4 ALLMR 952 : (2014) 4 ESC 622 : (2015) 144 FLR 183 : (2015) 2 SCC 377 : (2015) 1 SCC(L&S) 490 : (2015) 1 SCT 87
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 325Punjab Police Rules, 1934 — Rule 12.12, 12.14, 12.18
Supreme Court10 Nov 2014Disposed Of
Charu Khurana Vs Union of India (UOI)
Supreme Court Of India · (2015) 1 ABR 722 : AIR 2015 SC 839 : (2015) 3 ALD 83 : (2015) LabIC 527 : (2015) 1 SCC 192 : (2015) 1 SCC(L&S) 161 : (2015) 2 SCT 819
Constitution of India, 1950 — Article 1, 11(1), 12, 14, 15Trade Unions Act, 1926 — Section 10, 21, 21(2), 21A, 5