CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 739 of 2,993

Supreme Court07 Mar 2014Allowed

Ranjit Kumar Bose and Another Vs Anannya Chowdhury and Another

Supreme Court Of India · (2014) 4 AD (SC) 273 : AIR 2014 SC 1534 : (2014) 3 ALLMR 440 : (2014) 103 ALR 669 : (2014) 2 ARBLR 19 : (2014) 2 CDR 321 : (2014) 5 CHN 57 : (2014) 3 JT 536 : (2014) 2 KLJ 112 : (2014) 1 RCR(Rent) 504 : (2014) 3 SCALE 469 : (2014) 6 SCJ 184 : (2014) 2 WBL

Arbitration Act, 1940 — Section 33, 8Arbitration and Conciliation Act, 1996 — Section 16, 2(3), 8, 8(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1)
Read judgment
Supreme Court07 Mar 2014Allowed

Director, Printing and Stationary Department, U.P. Government Press and Others Vs Moti Lal and Others Girendra Singh and Others Vs State of U.P. and Others

Supreme Court Of India · (2014) 5 AD (SC) 195 : (2014) 3 ALJ 270 : (2014) 3 AWC 2373 : (2014) 1 ESC 115 : (2014) 142 FLR 11 : (2014) 7 JT 253 : (2014) LabIC 1432 : (2014) 2 LLJ 645 : (2014) 3 LLN 26 : (2014) 3 SCALE 452 : (2015) 1 SCJ 158 : (2014) 2 SCT 369 : (2014) 2 UPLBEC 1193

Uttar Pradesh Regularization of Daily Wages Appointments on Group D Posts Rules, 2001 — Rule 4
Read judgment
Supreme Court07 Mar 2014Disposed Of

K. Gunavathi Vs V. Sangeeth Kumar and Others

Supreme Court Of India · AIR 2014 SC 3562 : (2014) 4 AJR 453 : (2014) 1 ESC 129 : (2014) 141 FLR 574 : (2014) 4 JT 516 : (2014) LabIC 4157 : (2014) 3 MLJ 247 : (2014) 3 SCALE 458 : (2014) 5 SCJ 37 : (2014) 2 SCT 363 : (2014) 2 SLJ 77

Read judgment
Supreme Court07 Mar 2014Disposed Of

Shiv Chander More and Others Vs Lietenant Governor and Others

Supreme Court Of India · (2014) 5 AD (SC) 59 : AIR 2014 SC 2669 : (2014) 2 CALLT 67 : (2014) 4 JT 143 : (2014) 3 SCALE 663 : (2014) 4 WBLR 462

Andaman and Nicobar Islands (Land Tenure) Regulation, 1926 — Regulation 4(1)Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966 — Regulation 141, 142, 143, 144, 144(1)Civil Procedure Code, 1908 (CPC) — Section 11, 146, 146(1), 146(2)
Read judgment
Supreme Court06 Mar 2014Disposed Of

Union of India (UOI) and Others Vs Major S.P. Sharma and Others

Supreme Court Of India · (2014) 3 AD (SC) 557 : (2014) 4 AWC 3319 : (2014) 2 ESC 154 : (2014) 2 JLJR 134 : (2014) 3 JT 611 : (2014) 1 LLN 576 : (2014) 3 SCALE 484 : (2014) 6 SCC 351 : (2014) 3 SCJ 327 : (2014) 2 SCT 335

Army Act, 1950 — Section 18, 19, 21Army Rules, 1954 — Rule 14Constitution of India, 1950 — Article 123(4), 136, 14, 141, 15
Read judgment
Supreme Court06 Mar 2014Partly Allowed

G.N. Verma Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2014 SC 3549 : (2014) 4 AJR 394 : (2014) 4 FLT 376 : (2014) 7 JT 373 : (2014) 3 SCALE 444 : (2014) 4 SCC 282 : (2015) 5 SCJ 107

Coal Mines Regulations, 1957 — Regulation 8ACriminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 18, 18(2), 18(5), 2, 22(1A)
Read judgment
Supreme Court05 Mar 2014Disposed Of

Central Bank of India Vs National Rayon Corporation Ltd.

Supreme Court Of India · 2014 (13) SCC 291, 2014 (104) AllLR 503, 2014 (6) SCJ 110, 2015 (1) AD(SC) 156, 2014 (3) AllMR 401, 2014 (3) AWC 2524, 2014 (4) WLN(SC) 105, 2014 (3) SCR 604, 2014 (3) Scale 480

Constitution Of India—Art 254Transfer Of Property Act, 1882—Sec 108(l)Contempt Of Courts Act,1971—Sec 2(b)Public Premises (Eviction Of Unauthorised Occupants) Act, 1971—Sec 1,4,3
Read judgment
Supreme Court05 Mar 2014Disposed Of

Sushil Ansal Vs State State Vs Sushil Ansal and Others etc. Association of Victims of Uphaar Tragedy Vs Sushil Ansal and Another

Supreme Court Of India · (2014) 4 AD (SC) 373 : (2015) 1 GLT 79 : (2014) 4 JT 1 : (2014) 3 SCALE 174 : (2014) 6 SCC 173 : (2014) 6 SCJ 418

Cinematograph Act, 1952 — Section 10, 12, 14, 16, 5AConstitution of India, 1950 — Article 136, 21, 226, 240, 243Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 211, 215, 313, 319
Read judgment
Supreme Court05 Mar 2014Allowed

State of H.P. Vs Sunil Kumar

Supreme Court Of India · (2014) 1 ACR 977 : AIR 2014 SC 2564 : (2014) 85 ALLCC 307 : (2014) ALLMR(Cri) 3363 : (2014) CriLJ 3532 : (2014) 4 JT 236 : (2014) 2 LW(Cri) 541 : (2014) 4 MPHT 383 : (2014) 2 RCR(Criminal) 139 : (2014) 4 RLW 2937 : (2014) 3 SCALE 407 : (2014) 4 SCC 780 :

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50
Read judgment
Supreme Court05 Mar 2014Dismissed

Central Bank of India Vs N.R.C. Limited

Supreme Court Of India · (2015) 1 AD (SC) 156 : (2014) 3 ALLMR 401 : (2014) 104 ALR 503 : (2014) 3 AWC 2524 : (2015) 1 RCR(Rent) 503 : (2014) 3 SCALE 480 : (2014) 6 SCJ 110 : (2014) 4 WLN 105

Constitution of India, 1950 — Article 254(1), 254(2)Maharashtra Rent Control Act, 1999 — Section 3(1)
Read judgment
Supreme Court05 Mar 2014Disposed Of

State of Kerala and Others Vs B. Surendra Das Etc.

Supreme Court Of India · AIR 2014 SC 2762 : (2014) 1 KLT 948 : (2014) 3 SCALE 421

Bombay Police Act, 1951 — Section 33, 33A, 33BCAGs (Duties, Powers and Conditions of Service) Act, 1971 — Section 16Constitution of India, 1950 — Article 14, 151(2), 19, 19(1), 19(6)
Read judgment
Supreme Court05 Mar 2014Dismissed

In Re: Ink Throwing Incident

Supreme Court Of India · 2014 (3 ) SCALE 517

Constitution of India, 1950 — Article 129Contempt of Courts Act, 1971 — Section 12, 2
Read judgment
Supreme Court05 Mar 2014Allowed

State of Kerala and Others Vs Cochin Seaport Hotel

Supreme Court Of India · (2014) 1 KLJ 859

Bombay Police Act, 1951 — Section 33A, 33BComptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 16Constitution of India, 1950 — Article 14, 151(2), 19, 19(1), 19(2)
Read judgment
Supreme Court05 Mar 2014Dsposed Of

Registrar General, High Court of Madras Vs R. Gandhi and Others

Supreme Court Of India · (2014) 3 AD (SC) 505 : (2014) 3 AWC 2571 : (2014) 2 JLJR 162 : (2014) 4 JT 261 : (2014) 2 LW 419 : (2014) 2 MLJ 621 : (2014) 2 PLJR 262 : (2014) 2 RCR(Civil) 275 : (2014) 3 SCALE 412 : (2014) 11 SCC 547 : (2014) 3 SCJ 575 : (2014) 2 SCT 86 : (2014) 2 WLN

Constitution of India, 1950 — Article 217(1), 217(2)
Read judgment
Supreme Court04 Mar 2014Disposed Of

Panchraj Tiwari Vs M.P. State Electricity Board and Others

Supreme Court Of India · (2014) 4 AD (SC) 121 : (2014) 3 ALLMR 430 : (2014) 3 AWC 2386 : (2014) 1 ESC 110 : (2014) 141 FLR 288 : (2014) LabIC 2660 : (2014) 3 LLN 310 : (2014) 2 MLJ 764 : (2014) 3 MPHT 117 : (2014) 2 MPJR 178 : (2014) 3 SCALE 401 : (2014) 5 SCC 101 : (2014) 2 SCC(

Constitution of India, 1950 — Article 14, 16
Read judgment