Supreme Court14 Dec 2012Dismissed
Rajasthan Housing Board & Ors. Vs Sandeep Kumar Sharma
Supreme Court Of India · (2012) 254 CTR 110 : (2012) 349 ITR 697 : (2012) 210 TAXMAN 252
COURT ARCHIVE
Supreme Court Of India judgments, 2012
1,010 judgments · page 1 of 51
Supreme Court14 Dec 2012Allowed
Kumar Vs Karnataka Industrial Corporation Bank Ltd. and Another
Supreme Court Of India · (2013) 2 AD 569 : (2013) 1 JCC 731 : (2013) 1 JT 208 : (2013) 1 MLJ(Cri) 409 : (2013) 2 RCR(Criminal) 530 : (2012) 12 SCALE 695 : (2013) 1 UC 162 : (2013) 1 WLN 72
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 34, 406, 420
Supreme Court14 Dec 2012Partly Allowed
Pradip Kumar Vs Union of India (UOI) and Others
Supreme Court Of India · (2013) 1 AD 181 : (2013) 3 ALLMR 431 : (2013) 2 AWC 1965 : (2012) 286 ELT 641 : (2013) 136 FLR 1079 : (2013) 1 JT 199 : (2013) 1 LLN 23 : (2013) 1 MLJ 857 : (2012) 12 SCALE 592 : (2013) 2 SCT 24 : (2013) 1 SLJ 228 : (2013) 1 UPLBEC 1
Constitution of India, 1950 — Article 14, 311(2)Customs, Excise and Service Tax Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1987 — Rule 8, 8(1), 8(2), 8(3), 9
Supreme Court14 Dec 2012Allowed
Sr. Divisional Retail Sales Manager, Indian Oil Corporation Ltd. through Poa Holder and Others Vs Ashok Shankarlal Gwalani
Supreme Court Of India · (2013) 2 ABR 100 : (2013) 1 ALLMR 469 : (2013) 2 AWC 1458 : (2013) 2 MLJ 219 : (2013) 2 OLR 31 : (2012) 12 SCALE 577 : (2013) 2 SCT 622
Constitution of India, 1950 — Article 226
Supreme Court14 Dec 2012dismissed
Soman Vs State of Kerala
Supreme Court Of India · (2013) 1 AD 233 : (2013) 2 JT 512 : (2013) 1 KLT 55 : (2013) 1 MLJ(Cri) 412 : (2013) 3 RCR(Criminal) 503 : (2012) 12 SCALE 719 : (2013) 1 UC 143
Kerala Abkari Act, 1077 — Section 55, 57(2), 57A, 57A(2), 57BPenal Code, 1860 (IPC) — Section 201, 320
Supreme Court14 Dec 2012dismissed
Lahu Kamlakar Patil and Another Vs State of Maharashtra
Supreme Court Of India · (2013) 1 ABR 633 : (2013) 1 AD 464 : (2013) AIRSCW 26 : (2013) 2 AJR 232 : (2013) 1 ALD(Cri) 841 : (2013) 1 BomCR(Cri) 631 : (2013) 1 CGBCLJ 39 : (2013) CriLJ 603 : (2013) 1 Crimes 386 : (2012) 12 JT 607 : (2013) 1 MLJ(Cri) 354 : (2013) 1 RCR(Criminal) 39
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452
Supreme Court14 Dec 2012Allowed
Mst. Param Pal Singh through Father Vs National Insurance Company and Another
Supreme Court Of India · (2013) 1 ACC 637 : (2013) ACJ 526 : (2013) 1 AD 610 : AIR 2013 SC 974 : (2013) AIRSCW 283 : (2013) 1 AKR 692 : (2013) 2 ALD 61 : (2013) 1 ALLMR 456 : (2013) 1 AWC 789 : (2013) 116 CLT 65 : (2013) 136 FLR 848 : (2013) 137 FLR 1 : (2013) 1 JT 140 : (2013) 1
Registration Act, 1908 — Section 17, 17(1), 17(3)Workmens Compensation Act, 1923 — Section 3, 3(1), 4(4)
Supreme Court14 Dec 2012Disposed Of
Ram Viswas Vs The State of Madhya Pradesh
Supreme Court Of India · (2013) 2 AD 573 : (2013) ALLMR(Cri) 794 : (2013) 1 JLJ 141 : (2012) 12 JT 429 : (2013) 2 RCR(Criminal) 86 : (2012) 12 SCALE 674 : (2013) 1 UC 158
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court14 Dec 2012Allowed
Chandradhoja Sahoo Vs State of Orissa and Others
Supreme Court Of India · (2013) 1 AD 653 : AIR 2013 SC 367 : (2013) AIRSCW 194 : (2013) 2 ALD 36 : (2013) 116 CLT 57 : (2013) 1 JT 192 : (2013) 2 MLJ 71 : (2013) 3 RCR(Civil) 60 : (2012) 12 SCALE 584
Madras Estates Land Act, 1908 — Section 3Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948 — Section 2, 4
Supreme Court14 Dec 2012Disposed Of
Chandralekha and Others Vs State of Rajasthan and Another
Supreme Court Of India · (2013) 2 AD 565 : (2013) 1 BomCR(Cri) 577 : (2013) 1 DMC 1 : (2012) 12 JT 390 : (2013) 1 RCR(Criminal) 959 : (2012) 12 SCALE 692 : (2013) 1 UC 155
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
Supreme Court14 Dec 2012Allowed
Paramjeet Batra Vs State of Uttarakhand and Others
Supreme Court Of India · (2012) 12 JT 393 : (2013) 2 KLJ 217 : (2012) 12 SCALE 688 : (2013) 1 UC 152 : (2013) 1 WLN 68
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 447, 448
Supreme Court14 Dec 2012Partly Allowed
Attar Singh Vs State of Maharashtra
Supreme Court Of India · (2013) 1 AD 92 : (2012) 12 JT 450 : (2013) 2 RCR(Criminal) 294 : (2012) 12 SCALE 678 : (2013) 1 UC 166
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 498A
Supreme Court14 Dec 2012Allowed
Y.K. Singla Vs Punjab National Bank and Others
Supreme Court Of India · (2013) 7 AD 109 : (2013) 2 AWC 1436 : (2013) 136 FLR 1087 : (2013) 1 JT 363 : (2013) 2 LLJ 417 : (2013) 1 LLN 44 : (2013) 1 LW 756 : (2012) 12 SCALE 646 : (2013) 3 SCC 472 : (2013) 3 SCT 663 : (2013) 1 SLJ 299 : (2013) 3 WBLR 76
Payment of Gratuity Act, 1972 — Section 14, 4, 4(1), 4(2), 4(3)Penal Code, 1860 (IPC) — Section 120B, 193, 196, 228Prevention of Corruption Act, 1988 — Section 13(1), 5(2)
Supreme Court13 Dec 2012Allowed
Gusani Steels (Pvt.) Ltd. and Others Vs Shantha Bai and Others
Supreme Court Of India · (2012) 12 SC CK 0094
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7, 8Constitution of India, 1950 — Article 226
Supreme Court13 Dec 2012Disposed Of
Suryabhan Vs State of Maharashtra
Supreme Court Of India · (2012) 12 SC CK 0093
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Dec 2012Disposed Of
National Board of Examinations Vs Ami Rajesh Shah and Others
Supreme Court Of India · (2013) 1 JLJR 300 : (2013) 1 PLJR 334
Supreme Court13 Dec 2012dismissed
The Secretary, Ministry of Health and Family Welfare, Government of Maharashtra Vs S.C. Malte and Others
Supreme Court Of India · (2013) 2 ALT 27 : (2013) 4 AWC 3793 : (2013) 1 JT 42 : (2012) 12 SCALE 480 : (2013) 2 SCT 1 : (2013) 1 SLJ 201
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1Constitution of India, 1950 — Article 112(3), 113(1), 136, 202(3), 217High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23A, 23D, 23D(1), 23
Supreme Court13 Dec 2012dismissed
Manohar Anchule Vs State of Maharashtra and Another
Supreme Court Of India · (2013) 2 ABR 272 : (2013) 2 AD 54 : AIR 2013 SC 681 : (2013) AIRSCW 750 : (2013) 2 AKR 37 : (2013) 2 ALD 162 : (2013) 1 ALLMR 420 : (2013) 2 AWC 1446 : (2013) 2 CALLT 28 : (2013) 1 JT 175 : (2013) 1 KLT 73 : (2013) 2 LW 311 : (2013) 1 RCR(Civil) 918 : (20
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19(1), 20, 20(1), 20(2), 5
Supreme Court13 Dec 2012Disposed Of
State of Punjab Vs Gian Chand and Others
Supreme Court Of India · AIR 2013 SC 599 : (2013) AIRSCW 188 : (2013) 136 FLR 328 : (2013) 1 JT 357 : (2013) 1 LLJ 225 : (2013) 1 MLJ 391 : (2012) 12 SCALE 499 : (2013) 2 SCT 20 : (2013) 1 SLJ 237
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79Punjab Civil Services Rules — Rule 11.5, 11.5(1), 11.5(2)
Supreme Court13 Dec 2012Disposed Of
Yanab Sheikh @ Gagu Vs State of West Bengal
Supreme Court Of India · (2013) 1 AD 189 : (2013) ALLMR(Cri) 747 : (2012) 12 JT 533 : (2013) 1 MLJ(Cri) 224 : (2013) 3 RCR(Criminal) 899 : (2012) 12 SCALE 730 : (2013) 6 SCC 428
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 148, 149, 302, 304II, 324, 326, 410Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156, 156(3), 157(1), 161, 162, 167(2), 173, 173(2), 173(8), 190, 235(1), 482