CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 703 of 2,993

Supreme Court13 Oct 2014

State of Rajasthan Vs Mohammad Muslim Tagala

Supreme Court Of India · (2014) 3 ACR 3370 : (2015) 2 AD (SC) 24 : (2015) 90 ALLCC 830 : (2014) 87 ALLCC 918 : (2015) 1 ALT(Cri) 166 : (2015) CriLJ 252 : (2015) 1 Crimes 51 : (2014) 4 Crimes 381 : (2014) 4 KHC 448 : (2014) 4 MLJ(Cri) 428 : (2014) 2 OLR 1066 : (2014) 4 RCR(Crimina

Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 109, 307, 363, 366, 366A
Read judgment
Supreme Court13 Oct 2014Allowed

Guttikonda Venkataramaiah Vs Godavarthy Venkateswarlu

Supreme Court Of India · (2015) 1 AD (SC) 185 : (2015) 1 ALD 1 : (2014) 107 ALR 738 : (2015) 2 AWC 2044 : (2015) 1 CDR 220 : (2015) 4 MhLj 96 : (2014) 4 RCR(Civil) 953 : (2014) 12 SCALE 24 : (2015) 2 SCC 46 : (2014) 4 WLN 156

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90
Read judgment
Supreme Court10 Oct 2014Disposed Of

State of Madhya Pradesh Vs Ramanand Pandey

Supreme Court Of India · (2015) 2 AD (SC) 17 : (2015) 1 AJR 328 : (2014) 4 CGLJ 581 : (2015) 1 CHN 142 : (2014) 4 ESC 552 : (2014) 3 JLJ 373 : (2015) 2 JLJR 28 : (2015) LabIC 571 : (2015) 2 MhLj 275 : (2015) 2 MPJR 223 : (2015) MPLJ 482 : (2015) 2 PLJR 330 : (2014) 11 SCALE 735 :

Constitution of India, 1950 — Article 14, 16
Read judgment
Supreme Court10 Oct 2014Disposed Of

A. Tajudeen Vs Union of India (UOI)

Supreme Court Of India · (2015) 1 ABR 291 : (2015) 317 ELT 177 : (2014) 8 MLJ 371 : (2014) 4 RCR(Criminal) 402 : (2014) 11 SCALE 754 : (2015) 4 SCC 435 : (2014) 9 SCJ 677

Evidence Act, 1872 — Section 24Foreign Exchange Regulation Act, 1973 — Section 50, 54, 9(1)
Read judgment
Supreme Court10 Oct 2014Allowed

Rasheeda Khatoon Vs Ashiq Ali

Supreme Court Of India · (2015) 1 ABR 49 : (2015) 1 AJR 321 : (2014) 6 ALD 89 : (2014) 6 ALLMR 900 : (2014) 107 ALR 359 : (2015) 1 ALT 17 : (2015) 1 AWC 85 : (2015) 1 CHN 124 : (2014) 5 CTC 778 : (2014) 4 KLJ 322 : (2015) 2 LW 302 : (2015) 2 MhLj 96 : (2015) MPLJ 522 : (2015) 1 P

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 145Registration Act, 1908 — Section 17
Read judgment
Supreme Court10 Oct 2014Disposed Of

Bhagwati Vanaspati Traders Vs Senior Superintendent of Post Offices

Supreme Court Of India · AIR 2015 SC 901 : (2015) 3 ALJ 188 : (2014) 6 ALLMR 915 : (2014) 107 ALR 302 : (2014) 6 AWC 6235 : (2015) 1 CHN 81 : (2015) 119 CLT 503 : (2015) 2 LW 255 : (2014) 2 OLR 1083 : (2014) 4 RCR(Civil) 938 : (2014) 11 SCALE 712 : (2015) 1 SCC 617 : (2015) 5 SCJ

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 4Constitution of India, 1950 — Article 142Consumer Protection Act, 1986 — Section 2(1)
Read judgment
Supreme Court10 Oct 2014Dismissed

Basappa Vs T. Ramesh

Supreme Court Of India · (2014) 4 ACC 240 : (2014) ACJ 2743 : (2015) 1 AKR 558 : (2014) 107 ALR 295 : (2014) 2 AnWR 906 : (2014) 6 AWC 6047 : (2015) 2 CDR 314 : (2015) 2 MhLj 663 : (2014) 7 MLJ 867 : (2015) MPLJ 24 : (2014) 4 RCR(Civil) 662 : (2014) 11 SCALE 742 : (2014) 10 SCC 7

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 334Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
Read judgment
Supreme Court09 Oct 2014Disposed Of

Gangai Vinayagar Temple Vs Meenakshi Ammal

Supreme Court Of India · (2014) 6 AWC 6082 : (2014) 4 CALLT 48 : (2015) 1 CHN 163 : (2015) 1 LW 1 : (2014) 4 RCR(Civil) 920 : (2014) 11 SCALE 654 : (2015) 3 SCC 624 : (2015) 5 SCJ 558 : (2015) 2 WLN 124

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 2 Rule 2, 11, 151, 96Constitution of India, 1950 — Article 133(1)Evidence Act, 1872 — Section 115, 116, 117
Read judgment
Supreme Court09 Oct 2014Dismissed

Board of Trustees of the Port of Kolkata Vs Kalipada Bhakat

Supreme Court Of India · (2015) 1 AD (SC) 628 : (2014) 107 ALR 292 : (2015) 1 CHN 66 : (2015) 2 LW 355 : (2015) 2 MhLj 254 : (2015) MPLJ 504 : (2015) 1 PLJR 18 : (2015) 1 RCR(Civil) 79 : (2014) 2 RCR(Rent) 499 : (2015) 126 RD 216 : (2014) 11 SCALE 647 : (2014) 10 SCC 573 : (2014)

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2)
Read judgment
Supreme Court09 Oct 2014Allowed

Lalitha Theresa Sequeria Vs Dolfy A Pias

Supreme Court Of India · (2015) 108 ALR 573 : (2014) 6 AWC 6421 : (2015) 1 RCR(Civil) 106 : (2014) 2 RCR(Rent) 503 : (2014) 11 SCALE 685 : (2014) 10 SCC 731 : (2015) 1 WBLR 753 : (2014) 4 WLN 89

Read judgment
Supreme Court09 Oct 2014Allowed

Shanti Devi Vs Rajesh Kumar Jain

Supreme Court Of India · (2014) 145 DRJ 519 : (2014) 2 RCR(Rent) 498 : (2014) 11 SCALE 640 : (2015) 2 SCC 158 : (2014) 4 WLN 97

Civil Procedure Code, 1908 (CPC) — Section 151Delhi Rent Control Act, 1958 — Section 14(1), 25B(5), 25B(8)
Read judgment
Supreme Court09 Oct 2014Allowed

Pune Municipal Corporation Vs Kausarbag Coop. Housing Society

Supreme Court Of India · (2015) 3 ABR 531 : (2015) 2 ALLMR 942 : (2015) ALT(Rev) 43 : (2015) 3 RCR(Civil) 675 : (2014) 9 SCJ 625

Land Acquisition Act, 1894 — Section 113A, 18, 4, 5A, 6Maharashtra Regional and Town Planning Act, 1966 — Section 126, 126(1), 154, 37, 37(1)
Read judgment
Supreme Court09 Oct 2014Dismissed

State of Orissa Vs Fakir Charan Sethi

Supreme Court Of India · AIR 2015 SC 246 : (2015) ALT(Rev) 52 : (2015) 1 CHN 135 : (2014) 7 MLJ 754 : (2014) 11 SCALE 729 : (2015) 1 SCC 466 : (2014) 9 SCJ 654 : (2014) 4 WLN 111

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Orissa Estates Abolition Act, 1951 — Section 8, 8(1)Orissa Tenancy Act, 1913 — Section 2, 5(2)
Read judgment
Supreme Court09 Oct 2014Dismissed

Mofil Khan Vs State of Jharkhand

Supreme Court Of India · (2015) 88 ALLCC 283 : (2014) 4 Crimes 529 : (2014) 4 RCR(Criminal) 683 : (2014) 11 SCALE 623 : (2015) 1 SCC 67

Criminal Procedure Code, 1973 (CrPC) — Section 164, 354(3), 43Penal Code, 1860 (IPC) — Section 302, 304B, 34, 449
Read judgment
Supreme Court09 Oct 2014Allowed

General Motors (India) Private Limited Vs Ashok Ramnik Lal Tolat

Supreme Court Of India · (2015) 1 ABR 309 : AIR 2015 SC 562 : (2015) 1 AKR 545 : (2015) 1 ALD 163 : (2015) 1 ALJ 629 : (2014) 6 ALLMR 908 : (2014) 6 AWC 6414 : (2015) 1 CHN 25 : (2015) 124 CLA 478 : (2014) 4 CPJ 1 : (2015) 2 LW 442 : (2015) 3 MhLj 539 : (2014) 8 MLJ 107 : (2015)

Consumer Protection Act, 1986 — Section 12, 14(1), 2, 2(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 36A
Read judgment