CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 713 of 2,993

Supreme Court27 Aug 2014Disposed Of

Manoj Narula Vs Union of India (UOI)

Supreme Court Of India · (2015) 3 ABR 43 : (2015) 2 ALD 84 : (2014) 6 AWC 5552 : (2014) 4 RCR(Civil) 198 : (2014) 9 SCALE 600 : (2014) 9 SCC 1 : (2014) 8 SCJ 425

Delhi Special Police Establishment Act, 1946 — Section 6APenal Code, 1860 (IPC) — Section 120B, 307, 363, 409Places of Worship (Special Provisions) Act, 1991 — Section 6
Read judgment
Supreme Court27 Aug 2014Allowed

Surjit Singh Vs Gurwant Kaur

Supreme Court Of India · AIR 2014 SC 3679 : (2014) 4 AJR 631 : (2014) 4 AKR 194 : (2014) 6 ALD 108 : (2014) 107 ALR 376 : (2014) 6 ALT 47 : (2014) 6 AWC 5970 : (2015) 4 MhLj 148 : (2014) 9 SCALE 768 : (2015) 1 SCC 665 : (2014) 7 SCJ 716 : (2015) 3 WBLR 189

Arms Act, 1959 — Section 25Calcutta Thika Tenancy Act, 1949 — Section 28Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 9 Rule 13, Order 9 Rule 7, 11
Read judgment
Supreme Court27 Aug 2014Allowed

Deny Bora Vs State of Assam

Supreme Court Of India · (2014) 3 ACR 3432 : (2014) 87 ALLCC 681 : (2015) CriLJ 68 : (2015) 2 Crimes 40 : (2014) 4 Crimes 503 : (2014) 4 JCC 2678 : (2014) 4 RCR(Criminal) 172 : (2014) 10 SCALE 208 : (2014) 3 UC 1817

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court26 Aug 2014Allowed

Neeraj Jain Vs State of U.P. and Others

Supreme Court Of India · (2015) 109 ALR 713 : (2015) 2 RCR(Civil) 695 : (2015) 127 RD 571

Constitution of India, 1950 - Article 226 — Uttar Pradesh Zamindari Abolition (Amendment) Act, 1951 - Section 143 — Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 143
Read judgment
Supreme Court26 Aug 2014Disposed Of

Suresh Kumar Dagla Vs Sarwan

Supreme Court Of India · (2014) 107 ALR 383 : (2015) 1 RCR(Civil) 161 : (2015) 126 RD 260 : (2014) 9 SCALE 675

Chhattisgarh Land Revenue Code, 1957 — Section 257Chhattisgarh Land Revenue Code, 1959 — Section 257Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
Read judgment
Supreme Court26 Aug 2014Dismissed

Ghanshyam Sharma Vs Surendra Kumar Sharma

Supreme Court Of India · (2014) 3 ACR 3200 : (2015) 1 ALJ 313 : (2014) 87 ALLCC 669 : (2015) CriLJ 241 : (2015) 2 Crimes 99 : (2014) 4 JCC 2932 : (2014) 4 JLJR 227 : (2015) 1 NCC 271 : (2014) 4 PLJR 480 : (2014) 4 RCR(Criminal) 135 : (2014) 9 SCALE 777 : (2014) 9 SCJ 538

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 406, 420
Read judgment
Supreme Court26 Aug 2014Allowed

Navodaya Mass Entertainment Ltd. Vs J.M. Combines

Supreme Court Of India · (2014) 5 ALLMR 938 : (2014) 3 ARBLR 460 : (2014) 6 AWC 5740 : (2015) 1 CDR 37 : (2015) 1 CTC 797 : (2015) 1 LW 498 : (2014) 9 SCALE 687 : (2015) 5 SCC 698 : (2015) 3 WBLR 184

Arbitration and Conciliation Act, 1996 — Section 34
Read judgment
Supreme Court26 Aug 2014Disposed Of

Balwan Vs State of Haryana

Supreme Court Of India · (2014) 3 ACR 3195 : AIR 2014 SC 3644 : (2014) 87 ALLCC 697 : (2015) 1 ALT(Cri) 124 : (2014) CriLJ 4321 : (2014) 4 Crimes 199 : (2014) 2 NCC 490 : (2014) 4 RCR(Criminal) 71 : (2014) 3 RLW 2619 : (2014) 9 SCALE 594 : (2014) 9 SCJ 514

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 216, 302, 307
Read judgment
Supreme Court26 Aug 2014Allowed

State of Madhya Pradesh Vs Bablu

Supreme Court Of India · AIR 2015 SC 102 : (2014) 4 AJR 378 : (2014) 87 ALLCC 613 : (2014) CriLJ 4565 : (2014) 4 JCC 2683 : (2014) 3 JLJ 429 : (2015) 1 RCR(Criminal) 761 : (2015) 2 RLW 1150 : (2014) 9 SCALE 678 : (2014) 9 SCC 281 : (2015) 5 SCJ 377

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 354
Read judgment
Supreme Court26 Aug 2014Dismissed

Arup Bhuyan Vs State of Assam

Supreme Court Of India · 2015 (12 ) SCC 702 = 2014 (10 ) SCALE 243

Constitution of India, 1950 — Article 19, 19(1), 19(4), 21Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 124A, 20, 21, 22, 3Terrorist and Disruptive Activities (Prevention) Rules, 1987 — Rule 11, 12
Read judgment
Supreme Court26 Aug 2014Allowed

Bishan Dass Vs State of Punjab

Supreme Court Of India · (2014) 3 ACR 3426 : (2014) 87 ALLCC 695 : (2015) CriLJ 281 : (2014) 4 Crimes 181 : (2014) 4 RCR(Criminal) 34 : (2014) 9 SCALE 690 : (2014) 3 UC 1661

Penal Code, 1860 (IPC) — Section 120B, 177, 420, 465, 467
Read judgment
Supreme Court25 Aug 2014Dismissed

Balwant Rai Saluja Vs Air India Ltd.

Supreme Court Of India · (2015) 1 ABR 112 : AIR 2015 SC 375 : (2014) 122 CLA 453 : (2015) 1 ESC 11 : (2014) 143 FLR 1 : (2014) 3 GLH 109 : (2014) 4 JLJR 193 : (2015) LabIC 298 : (2014) 3 LLN 568 : (2014) LLR 1009 : (2014) 4 RLW 2789 : (2014) 9 SCALE 567 : (2014) 9 SCC 407 : (2014

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14)Companies Act, 1956 — Section 2(47), 4, 4(3)Constitution of India, 1950 — Article 141
Read judgment
Supreme Court25 Aug 2014Dismissed

Manohar Lal Sharma Vs The Principal Secretary

Supreme Court Of India · (2014) 3 ALT(Cri) 397 : (2014) 7 MLJ 315 : (2014) 9 SCALE 693 : (2014) 9 SCC 516 : (2014) 8 SCJ 23

Coal Mines (Nationalisation) Act, 1973 — Section 1A, 1A(1), 1A(2), 3, 3(2)Coal Mines (Nationalisation) Amendment Act, 1976 — Section 1A, 3, 3(3), 3(4), 4Constitution of India, 1950 — Article 14, 143(1), 162, 37, 39
Read judgment
Supreme Court22 Aug 2014Allowed

Tolya Vs State of M.P.

Supreme Court Of India · AIR 2014 SC 3474 : (2014) ALT(Rev) 223 : (2014) 4 MPJR 230 : (2014) 125 RD 24 : (2014) 9 SCALE 523 : (2014) 8 SCJ 207

Constitution of India, 1950 — Article 366Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 12, 35, 36Madhya Pradesh Land Revenue Code, 1959 — Section 158, 158(3), 202, 250, 250A
Read judgment
Supreme Court22 Aug 2014Disposed Of

Pulsive Technologies P. Ltd. Vs State of Gujarat

Supreme Court Of India · AIR 2015 SC 910 : (2014) 87 ALLCC 322 : (2014) ALLMR(Cri) 4131 : (2014) ALLMR(Cri) 4131 : (2014) 6 BomCR 39 : (2014) 4 BomCR(Cri) 383 : (2014) 123 CLA 241 : (2014) 4 CompLJ 263 : (2015) CriLJ 283 : (2014) 4 Crimes 246 : (2014) 4 JCC 217 : (2014) 4 RCR(Cri

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
Read judgment
Supreme Court21 Aug 2014Dismissed

Gurdev Singh Vs Surinder Singh

Supreme Court Of India · (2015) 3 SCC 773

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 399Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
Read judgment
Supreme Court21 Aug 2014Disposed Of

Gira Enterprises Vs Commissioner of Customs

Supreme Court Of India · (2014) 203 ECR 1 : (2014) 307 ELT 209 : (2014) 47 GST 585 : (2014) 28 GSTR 243 : (2014) 9 SCALE 561 : (2014) 8 SCJ 18

Customs Act, 1962 — Section 111, 112, 114A, 12, 130(E)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2, 3, 4, 4(1), 4(2)
Read judgment