Corporate Archives - Page 21 of 28 - Supreme Court of India Judgements

April 8, 2026 6:00 pm

Public Premises—Eviction Notice—Where the public premises in question is situated, proceedings can be initiated at place within local limits specified in the notification issued under S.3 of the Act and not at any other place

Dec 28, 2018 sclaw

2018(4) Law Herald (SC) 3258 : 2018 LawHerald.org 1784 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mr. Justice Sanjay Kishan Kaul Civil Appeal…

Corporate

Advocates—For holding election of a member of Bar Council of India to be elected by State Bar Council, notice and agenda for the same has to be issued by the Secretary of the State Bar Council

Dec 23, 2018 sclaw

2018(4) Law Herald (SC) 3054 : 2018 LawHerald.org 1779 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice Ashok Bhushan Civil Appeal Nos. 8172,8173…

Corporate

SARFAESI—Borrower/debtor can approach the Debts Recovery Tribunal under section 17 of the Act at the stage of the possession notice referred to in rule 8(1) and 8(2) of the 2002 Rules—Borrower need not to wait unless he loses actual (physical) possession of the secured assets.

Dec 23, 2018 sclaw

2018(4) Law Herald (SC) 3020 : 2018 LawHerald.org 1778 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R.F. Nariman Hon’ble Mr. Justice Navin Sinha Civil Appeal No. 10873…

Corporate

SARFESAI— Practise of High Courts in granting interim reliefs to persons declared as NPAs deprecated

Dec 17, 2018 sclaw

2018(4) Law Herald (SC) 2848 : 2018 LawHerald.Org 1747 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Pali Nariman Hon’ble Mr. Justice Navin Sinha Civil Appeal Nos.…

Corporate

Proceedings before the DRT, Hyderabad, should be transferred to the DRT, Delhi, since all the other proceedings are being heard by the Delhi High Court–It is the Delhi High Court which is the appellate forum against an order of the DRT, Delhi–Transfer Petition allowed.

Dec 13, 2018 sclaw

2010(1) LAW HERALD (SC) 701 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Altamas Kabir The Hon’ble Mr. Justice Aftab Alam The Hon’ble Mr. Justice Surinder Singh…

Corporate

SEBI–De-recognition of Stock Exchanges–Whether in the absence of publication of the Rules and Bye-laws of the BSE, which had been framed prior to its recognition in 1956 under the Act, its activities could be said to be without authority–Held , No.

Nov 23, 2018 sclaw

2010(1) LAW HERALD (SC) 467 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Altamas Kabir The Hon’ble Mr. Justice Cyriac Joseph Special Leave Petition (Civil) No. 21686…

Corporate

Attachment of Assets–Bank can simultaneously proceed against borrow and guarantor

Nov 20, 2018 sclaw

2010(1) LAW HERALD (SC) 342 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dalveer Bhandari The Hon’ble Mr. Justice H.L. Dattu Civil Appeal No. 4613 of 2000…

Corporate

Food Adulteration—Red Chilli Powder—Sample were taken from a eating joint—Food article were kept for cooking/preparation of food and to be served thereafter—Owner of the eating joint held to be rightly convicted.

Oct 28, 2018 sclaw

2018(3) Law Herald (SC) 2308 : 2018 LawHerald.Org 1517 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Ranjan Gogol Hon’ble Mr. Justice Navin Sinha Hon’ble Mr.…

Corporate

Insolvency—Limited period of moratorium would not apply to a personal guarantor of a corporate debtor.

Oct 21, 2018 sclaw

2018(3) Law Herald (SC) 2122 : 2018 LawHerald.Org 1424 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R.F. Nariman Hon’ble Mrs. Justice Indu Malhotra Civil Appeal No. 3595…

Corporate

SARFAESI—Security Interest—Mere classification of a property in the revenue record as agriculture does not render it agriculture land.

Sep 18, 2018 sclaw

2018(3) Law Herald (SC) 1909 : 2018 LawHerald.Org 1404 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Dipak Misra Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice…

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Acquittal

Criminal Procedure Code, 1973 (CrPC) — Section 374 — Appeal against dismissal of criminal appeal by High Court — Conviction under Section 302 IPC and Section 27 Arms Act — Prosecution case based entirely on circumstantial evidence — No eyewitnesses — Reliability of prosecution witnesses critically examined — Admission by key witness regarding darkness and identification by voice only, materially undermining credibility — Evidence found insufficient to meet standard of proof in criminal law and exclude reasonable hypotheses of innocence — Conviction set aside and appellant acquitted.

Apr 7, 2026 sclaw

I P C

Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Apr 7, 2026 sclaw

Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — Medical negligence — Consent for surgery — Allegation of interpolation in consent form for Orchidectomy — Medical Board’s opinion that Orchidectomy was an appropriate procedure in cases of undescended testicle and that consent should have been obtained — No evidence of interpolation in consent form (different ink or handwriting) — Consent form indicated both Orchidopexy and Orchidectomy as options. Held, continuance of criminal proceedings would be an abuse of process of court and liable to be quashed. Appeals allowed, impugned High Court judgment set aside, and proceedings quashed

Apr 7, 2026 sclaw

Constitution

Extraordinary Jurisdiction of Supreme Court (Article 136) — Equitable relief — Not granted to litigants whose conduct is callous, lackadaisical, and in clear violation of applicable rules and regulations — Commercial decisions of State Government not substituted by court.

Apr 7, 2026 sclaw

Category: Corporate

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