CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2012

1,010 judgments · page 19 of 51

Supreme Court10 Sept 2012Disposed Of

Vilas Pandurang Pawar and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2013) ACR 113 : AIR 2012 SC 3316 : (2012) AIRSCW 4852 : (2013) 1 ALD(Cri) 19 : (2012) BomCR(Cri) 408 : (2012) 3 CG.L.R.W. 1 : (2012) CriLJ 4520 : (2012) 5 CTC 460 : (2012) 3 GLH 258 : (2013) 1 GLR 512 : (2012) 4 JLJR 345 : (2012) 9 JT 390 : (2013) 1 LW(C

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
Read judgment
Supreme Court10 Sept 2012Disposed Of

M/s. Real Estate Agencies Vs Govt. of Goa and Others

Supreme Court Of India · AIR 2013 SC 3948 : (2012) 6 BomCR 248 : (2013) 1 CDR 151 : (2013) 3 CHN 126 : (2012) 5 CTC 561 : (2012) 4 JLJR 353 : (2012) 9 JT 277 : (2013) 1 LW 193 : (2012) 4 PLJR 251 : (2012) 4 RCR(Civil) 496 : (2012) 8 SCALE 581

Constitution of India, 1950 — Article 226, 26Land Acquisition Act, 1894 — Section 18, 4
Read judgment
Supreme Court10 Sept 2012Allowed

Bharat Sewak Samaj Vs LT. Governor and Others

Supreme Court Of India · (2012) 9 SCALE 3 : (2012) 12 SCC 675

Constitution of India, 1950 — Article 13, 14, 19, 300AIndustries (Development and Regulation) Act, 1951 — Section 18AALand Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 17(1)A
Read judgment
Supreme Court07 Sept 2012Disposed Of

Maruti Nivrutti Navale Vs State of Maharashtra and Another

Supreme Court Of India · (2012) 3 ACR 3116 : (2012) BomCR(Cri) 367 : (2013) 1 GLR 816 : (2012) 4 JCC 2703 : (2012) 9 JT 285 : (2013) 1 LW(Cri) 205 : (2013) 3 RCR(Criminal) 235 : (2012) 8 SCALE 572 : (2012) 9 SCC 235 : (2012) 3 UC 1871

Bombay Public Trusts Act, 1950 — Section 41ECriminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
Read judgment
Supreme Court07 Sept 2012Partly Allowed

Shyam Babu Vs State of U.P.

Supreme Court Of India · (2013) ACR 107 : AIR 2012 SC 3311 : (2012) AIRSCW 4846 : (2013) 1 ALD(Cri) 23 : (2012) CriLJ 4550 : (2012) 8 JT 377 : (2012) 4 RCR(Criminal) 963 : (2012) 8 SCALE 535 : (2012) 8 SCC 651 : (2012) 6 Supreme 571 : (2012) 3 UC 1864

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Read judgment
Supreme Court07 Sept 2012Allowed

Salora International Ltd. Vs Commissioner of Central Excise, New Delhi

Supreme Court Of India · AIR 2013 SC 3906 : (2012) 193 ECR 303 : (2012) 284 ELT 3 : (2013) 19 GSTR 221 : (2012) 8 JT 593 : (2012) 8 SCALE 527 : (2012) 9 SCC 662

Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 35E(2)Rules for Interpretation of the Tariff — Rule 1, 2
Read judgment
Supreme Court07 Sept 2012Allowed

Virgo Industries (Eng.) P. Ltd. Vs Venturetech Solutions P. Ltd.

Supreme Court Of India · (2012) 5 ALT 57 : (2012) 6 AWC 6191 Supp : (2012) 6 AWC 5479 : (2013) 1 CDR 1 : (2012) 5 CTC 359 : (2012) 8 JT 600 : (2013) 1 LW 31 : (2013) 2 MhLj 535 : (2013) 2 MPLJ 22 : (2013) 169 PLR 163 : (2012) 4 RCR(Civil) 372 : (2012) 8 SCALE 565 : (2013) 1 SCC 6

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 11Constitution of India, 1950 — Article 227
Read judgment
Supreme Court06 Sept 2012Allowed

Bharat Aluminium Company and Others Vs Kaiser Aluminium Technical Service, Inc. and Others etc. etc.

Supreme Court Of India · (2012) 3 ARBLR 515 : (2013) 1 AWC 463 : (2012) 110 CLA 293 : (2012) 4 CompLJ 345 : (2012) 5 CTC 615 : (2012) 9 JT 27 : (2012) 9 JT 105 : (2013) 1 RCR(Civil) 1 : (2012) 8 SCALE 333 : (2012) 9 SCC 552

Arbitration Act, 1940 — Section 16, 30, 34Arbitration and Conciliation Act, 1996 — Section 1, 1(2), 10, 11, 11(12)Civil Jurisdiction and Judgments Act, 1982 — Section 25
Read judgment
Supreme Court06 Sept 2012Dismissed

Faiza Choudhary Vs State of Jammu and Kashmir and Another

Supreme Court Of India · AIR 2013 SC 1115 : (2012) AIRSCW 5440 : (2012) 10 JT 554 : (2013) 1 LW 881 : (2013) 1 MPHT 369 : (2012) 8 SCALE 481 : (2012) 10 SCC 149 : (2012) 6 Supreme 552 : (2013) 1 WBLR 373

Constitution of India, 1950 — Article 141Indian Medical Council Act, 1956 — Section 10A, 11(2)Jammu and Kashmir Reservation Act, 2004 — Section 9
Read judgment
Supreme Court05 Sept 2012Disposed Of

Bhawna Garg and Another Vs University of Delhi and Others

Supreme Court Of India · AIR 2012 SC 3299 : (2012) AIRSCW 4865 : (2012) 6 AWC 6321 Supp : (2012) 6 AWC 6321 : (2012) 4 JLJR 155 : (2012) 8 JT 618 : (2012) 8 SCALE 504

Constitution of India, 1950 — Article 14, 142, 15, 19(1)Graduate Medical Education Regulations, 1997 — Regulation 5, 5(2), 5(4)
Read judgment