CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 740 of 2,993

Supreme Court04 Mar 2014Disposed Of

Ashok Debbarma @ Achak Debbarma Vs State of Tripura

Supreme Court Of India · (2014) 2 ACR 1952 : (2014) 3 AD (SC) 434 : (2014) 1 ALD(Cri) 883 : (2014) 85 ALLCC 277 : (2014) 2 ALT(Cri) 400 : (2014) CriLJ 1830 : (2014) 2 Crimes 11 : (2014) 2 GLD 482 : (2014) 2 GLD 23 : (2014) 2 GLT 121 : (2014) 2 JCC 1132 : (2014) 3 JT 644 : (2014)

Arms Act, 1959 — Section 27, 27(3)Constitution of India, 1950 — Article 14, 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 175, 189, 232, 304
Read judgment
Supreme Court04 Mar 2014Partly Allowed

C.B.I. Vs Karimullah Osan Khan

Supreme Court Of India · (2014) 2 ACR 1203 : (2014) 3 AD (SC) 661 : AIR 2014 SC 2234 : (2014) 2 ALD(Cri) 332 : (2014) 85 ALLCC 290 : (2014) 2 ALT(Cri) 73 : (2014) 2 BomCR(Cri) 451 : (2014) CriLJ 1870 : (2014) 2 Crimes 4 : (2014) 7 JT 259 : (2014) 1 LW(Cri) 670 : (2014) 2 MLJ(Cri)

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216, 216(2), 216(3), 216(4)Explosive Substances Act, 1908 — Section 3, 4, 5, 6
Read judgment
Supreme Court04 Mar 2014Dismissed

Lalitkumar V. Sanghavi (D) Th. L.Rs. Neeta Lalit Kumar Sanghavi and Another Vs Dharamdas V. Sanghavi and Others

Supreme Court Of India · (2014) 3 ABR 208 : (2014) 4 AD (SC) 101 : (2014) 2 AJR 450 : (2014) 3 ALD 153 : (2014) 104 ALR 276 : (2014) 1 ARBLR 568 : (2014) 3 AWC 2564 : (2014) 3 BomCR 1 : (2014) 2 CDR 307 : (2014) 4 CHN 222 : (2015) 124 CLA 357 : (2014) 2 JLJR 375 : (2014) 3 JT 526

Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 14, 14(1), 14(2)Constitution of India, 1950 — Article 226, 227
Read judgment
Supreme Court04 Mar 2014Allowed

Rupak Kumar Vs State of Bihar and Another

Supreme Court Of India · (2014) 1 ACR 984 : (2014) 4 AD (SC) 117 : AIR 2014 SC 1390 : (2014) 3 AJR 105 : (2014) 85 ALLCC 301 : (2014) 2 BomCR(Cri) 458 : (2014) 2 Crimes 41 : (2014) FAJ 417 : (2014) 2 JLJR 298 : (2014) 3 JT 523 : (2014) 2 KLJ 109 : (2014) 1 LW(Cri) 659 : (2014) 2

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 16, 16(1)
Read judgment
Supreme Court04 Mar 2014Dismissed

Chet Ram Vs State of Uttarakhand

Supreme Court Of India · (2014) 85 ALLCC 304 : (2014) ALLMR(Cri) 4190 : (2014) ALLMR(Cri) 4190 : (2014) CriLJ 3535 : (2014) 4 RCR(Criminal) 745 : (2014) 3 SCALE 397

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court03 Mar 2014Allowed

Union of India (UOI) Vs Concrete Products and Const. Co. Etc.

Supreme Court Of India · (2014) 4 AD (SC) 615 : AIR 2014 SC 1914 : (2014) 3 ALD 174 : (2014) 104 ALR 280 : (2014) 1 ARBLR 448 : (2014) 3 AWC 2527 : (2014) 2 CDR 300 : (2014) 4 CompLJ 244 : (2014) 5 JT 164 : (2014) 5 MhLj 87 : (2014) 3 MPLJ 481 : (2014) 4 RCR(Civil) 582 : (2014) 3

Arbitration and Conciliation Act, 1996 — Section 31(7), 33, 37(1)
Read judgment
Supreme Court03 Mar 2014Dismissed

State Bank of Patiala and Another Vs Ram Niwas Bansal (Dead) through L.Rs.

Supreme Court Of India · (2014) 3 AD (SC) 469 : AIR 2014 SC 1264 : (2014) 3 ALLMR 480 : (2014) 141 FLR 271 : (2014) 2 JLJR 178 : (2014) 3 JT 545 : (2014) 3 LLJ 191 : (2014) 2 PLJR 458 : (2014) 3 SCALE 314 : (2014) 3 SCJ 617 : (2014) 2 SCT 373

Industrial Disputes Act, 1947 — Section 10, 10A, 11A, 17B, 33Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule 29Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 20(3)
Read judgment
Supreme Court03 Mar 2014Dismissed

Phula Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2014) 1 ACR 981 : (2014) 5 AD (SC) 497 : AIR 2014 SC 1256 : (2014) 3 AJR 89 : (2014) 1 ALD(Cri) 900 : (2014) 85 ALLCC 310 : (2014) 3 ALT(Cri) 161 : (2014) 2 Crimes 38 : (2014) 2 JLJR 131 : (2014) 3 JT 542 : (2014) 2 KLJ 102 : (2014) 2 MLJ(Cri) 121 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2), 20, 7
Read judgment
Supreme Court03 Mar 2014Disposed Of

Public Service Commission, Uttaranchal Vs Jagdish Chandra Singh Bora and Another Etc.

Supreme Court Of India · (2014) 3 AD (SC) 609 : (2014) 1 ESC 119 : (2014) 141 FLR 966 : (2014) 3 JT 566 : (2014) LabIC 1628 : (2014) 3 LLJ 502 : (2014) 3 SCALE 380 : (2014) 8 SCC 644 : (2014) 2 SCC(L&S) 630 : (2014) 4 SCJ 678 : (2014) 2 SCT 357 : (2014) 2 SLJ 1

Apprentices Act, 1961 — Section 4(11)Constitution of India, 1950 — Article 14, 309Uttaranchal Subordinate Engineering Service (Emergency Direct Recruitment) Rules, 2001 — Rule 4, 5, 5(4), 6
Read judgment
Supreme Court28 Feb 2014Partly Allowed

Nisha Devi Vs State of H.P. and Others

Supreme Court Of India · (2014) 3 ALLMR 445 : (2014) 4 AWC 3825 : (2014) 3 CDR 700 : (2014) 141 FLR 622 : (2014) LabIC 1398 : (2014) 3 SCALE 132 : (2014) 5 SCJ 535 : (2014) 2 SCT 331 : (2014) 2 ShimLC 1095 : (2014) 2 SLJ 142 : (2014) 4 WLN 118

Read judgment
Supreme Court28 Feb 2014Allowed

Commissioner of Central Excise, Jaipur-II Vs Super Synotex (India) Ltd. and Others

Supreme Court Of India · (2014) 4 AD (SC) 81 : (2014) 202 ECR 1 : (2014) 301 ELT 273 : (2014) 44 GST 240 : (2014) 25 GSTR 199 : (2014) 6 JT 604 : (2014) 3 JT 494 : (2014) 78 KarLJ 594 : (2014) 3 SCALE 142 : (2014) 69 VST 1

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 35L, 4Customs Tariff Act, 1975 — Section 3
Read judgment
Supreme Court28 Feb 2014Dismissed

State of Rajasthan Vs Parmanand and Another

Supreme Court Of India · (2014) 1 ACR 1134 : (2014) 3 AD (SC) 218 : AIR 2014 SC 1384 : (2014) 3 AJR 98 : (2014) 1 ALD(Cri) 900 : (2014) 85 ALLCC 662 : (2014) 2 BomCR(Cri) 195 : (2014) CriLJ 1756 : (2014) 1 Crimes 324 : (2014) 2 JCC 66 : (2014) 5 JT 271 : (2014) 1 KLT 1030 : (2014

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 28, 29, 42, 42(1)
Read judgment
Supreme Court28 Feb 2014Allowed

Municipal Corporation of Greater Mumbai Vs Anil Shantaram Khoje and Others

Supreme Court Of India · (2014) 3 ABR 65 : (2014) 5 AD (SC) 31 : (2014) 3 ALLMR 423 : (2014) 2 BomCR(Cri) 436 : (2014) 7 JT 266 : (2014) 3 SCALE 169 : (2014) 6 SCJ 70 : (2014) 4 SCT 200 : (2014) 2 SLJ 131

Bombay General Clauses Act, 1904 — Section 23Evidence Act, 1872 — Section 83Mumbai Municipal Corporation Act, 1888 — Section 55, 80B, 80B(4), 80B(5)
Read judgment
Supreme Court28 Feb 2014Dismissed

Jharkhand State Elect. Board and Others Vs Laxmi Business and Cement Co. P. Ltd. and Another

Supreme Court Of India · (2014) 4 AD (SC) 66 : AIR 2014 SC 1820 : (2014) 2 AJR 165 : (2014) 4 AWC 3279 : (2014) 2 JLJR 103 : (2014) 3 JT 507 : (2014) 2 PLJR 236 : (2014) 2 RCR(Civil) 236 : (2014) 3 SCALE 155 : (2014) 5 SCC 236 : (2014) 4 SCJ 689

Electricity (Supply) Act, 1948 — Section 49, 49(1)Electricity Act, 2003 — Section 111, 185, 185(2), 2(1), 29Electricity Regulatory Commission Act, 1998 — Section 17, 22, 22(1)
Read judgment
Supreme Court28 Feb 2014Dismissed

CBI, ACB, Mumbai Vs Narendra Lal Jain and Others

Supreme Court Of India · (2014) 1 ACR 1125 : (2014) 3 AD (SC) 301 : (2014) 85 ALLCC 346 : (2014) 2 ALT(Cri) 453 : (2014) 2 BomCR(Cri) 394 : (2014) 2 Crimes 1 : (2014) 2 GLH 1 : (2014) 2 MLJ(Cri) 124 : (2014) 2 RCR(Criminal) 15 : (2014) 3 SCALE 137 : (2014) 5 SCC 364 : (2014) 6 SC

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
Read judgment