Supreme Court13 Sept 2012Dismissed

Ashwani Kumar Saxena Vs State of M.P.

Supreme Court Of India · AIR 2013 SC 553 : (2012) AIRSCW 5377 : (2013) 1 ALT(Cri) 398 : (2012) BomCR(Cri) 319 : (2012) CriLJ 4731 : (2013) 1 JLJ 69 : (2013) 1 JLJR 182 : (2012) 10 JT 529 : (2013) 1 LW(Cri) 190 : (2013) 1 MPHT 109 : (2013) 1 MPJR 65 : (2013) 1 PLJR 156 : (2012) 9

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Evidence Act, 1872 — Section 35
Supreme Court13 Sept 2012Dismissed

Amit Kapoor Vs Ramesh Chander and Another

Supreme Court Of India · (2013) ACR 258 : (2012) 4 JCC 2885 : (2012) 9 JT 329 : (2012) 9 JT 312 : (2012) 9 SCALE 58 : (2012) 9 SCC 460 : (2012) 2 UC 2124 : (2013) 1 WLN 34

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 226, 227, 228, 313Penal Code, 1860 (IPC) — Section 107, 108, 109, 304, 306
Supreme Court13 Sept 2012Dismissed

Namit Sharma Vs Union of India (UOI)

Supreme Court Of India · (2013) 1 ABR 10 : (2013) 1 AKR 57 : (2013) 1 AWC 701 : (2012) 6 BomCR 380 : (2012) 9 JT 209 : (2012) 9 JT 166 : (2013) 2 LW 1 : (2012) 4 RCR(Civil) 903 : (2012) 8 SCALE 593 : (2013) 1 SCC 745

Civil Procedure Code, 1908 (CPC) — Section 128(2)Constitution of India, 1950 — Article 13, 14, 141, 143, 16Evidence Act, 1872 — Section 74, 75, 76, 77, 78
Supreme Court13 Sept 2012Dismissed

Kuria and Another Vs State of Rajasthan

Supreme Court Of India · (2013) ACR 161 : AIR 2013 SC 1085 : (2012) AIRSCW 5259 : (2012) CriLJ 4707 : (2012) 4 JCC 2644 : (2012) 9 JT 296 : (2013) 2 RCR(Criminal) 108 : (2012) 9 SCALE 42 : (2012) 10 SCC 433

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
Supreme Court13 Sept 2012Dismissed

Gajoo Vs State of Uttarakhand

Supreme Court Of India · (2012) 3 ACR 3133 : (2013) CriLJ 88 : (2012) 4 JCC 2658 : (2012) 9 JT 10 : (2012) 4 RCR(Criminal) 921 : (2012) 9 SCALE 32 : (2012) 9 SCC 532 : (2012) 2 UC 2142

Criminal Procedure Code, 1973 (CrPC) — Section 172(3)Penal Code, 1860 (IPC) — Section 302
Supreme Court12 Sept 2012Disposed Of

Kunal Majumdar Vs State of Rajasthan

Supreme Court Of India · (2013) ACR 117 : (2013) 1 CALLT 1 : (2012) CriLJ 4635 : (2012) 4 JLJR 389 : (2012) 8 JT 586 : (2012) 4 RLW 3333 : (2012) 8 SCALE 641 : (2012) 9 SCC 320 : (2012) 2 UC 2103

Criminal Procedure Code, 1973 (CrPC) — Section 361, 366, 366(1), 367, 368Penal Code, 1860 (IPC) — Section 302, 376, 511
Supreme Court12 Sept 2012Dismissed

Darbara Singh Vs State of Punjab

Supreme Court Of India · (2012) 3 ACR 3127 : AIR 2013 SC 840 : (2012) AIRSCW 5301 : (2012) CriLJ 4757 : (2012) 8 JT 530 : (2012) 8 SCALE 649 : (2012) 10 SCC 476 : (2012) 6 Supreme 584 : (2012) 3 UC 1875

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 464, 465Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court11 Sept 2012Dismissed

Sahara India Real Estate Corporation Ltd. and Others Vs Securities and Exchange Board of India and Another

Supreme Court Of India · (2012) 4 CompLJ 197 : (2012) CriLJ 4584 : (2012) 9 JT 123 : (2013) 1 LW 1 : (2012) 6 MLJ 772 : (2012) 4 RCR(Civil) 801 : (2012) 8 SCALE 541 : (2012) 10 SCC 603 : (2013) 1 SCC(L&S) 76 : (2012) 116 SCL 160

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 129, 136, 14, 141, 142Contempt of Courts Act, 1971 — Section 13, 2, 2, 3, 4
Supreme Court11 Sept 2012Dismissed

Dr. Prem Lata Vs Govt. of NCT Delhi and Others

Supreme Court Of India · (2012) AIRSCW 5424 : (2012) AIRSCW 5136 : (2013) 1 ALD 6 : (2012) 6 AWC 5453 Supp : (2012) 6 AWC 5453 : (2012) 132 DRJ 1 : (2012) 9 JT 387 : (2012) 4 RCR(Civil) 393 : (2012) 8 SCALE 589 : (2012) 9 SCC 490 : (2012) 6 Supreme 609 : (2013) 2 WBLR 62 : (2012)

Consumer Protection Act, 1986 — Section 10(1A)
Supreme Court11 Sept 2012Dismissed

State of U.P. and Another Vs Ram Ashrey and Another

Supreme Court Of India · (2012) 9 SCALE 664 : (2012) 12 SCC 219

Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules,