COURT ARCHIVE

Supreme Court Of India judgments, 2012

1,010 judgments · page 2 of 51

Supreme Court13 Dec 2012Allowed

Kishan Chand Vs State of Haryana

Supreme Court Of India · (2013) 1 ACR 1105 : (2013) 1 AD 39 : AIR 2013 SC 357 : (2013) AIRSCW 210 : (2013) 1 ALD(Cri) 475 : (2013) ALLMR(Cri) 774 : (2013) 116 CLT 476 : (2013) CriLJ 723 : (2013) 1 JT 222 : (2013) 1 KLT 634 : (2013) 2 RCR(Criminal) 67 : (2012) 12 SCALE 429 : (2013

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(1), 42(2), 50

Supreme Court13 Dec 2012Dismissed

Radhakrishna Nagesh Vs State of Andhra Pradesh

Supreme Court Of India · (2013) 1 AD 308 : (2013) ALLMR(Cri) 711 : (2013) 1 Crimes 325 : (2013) 4 JT 68 : (2012) 12 JT 616 : (2013) 1 LW(Cri) 353 : (2013) 1 RCR(Criminal) 659 : (2012) 12 SCALE 506

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 173(2)Evidence Act, 1872 — Section 114, 118

Supreme Court13 Dec 2012Disposed Of

State of U.P. and Others Vs Ashok Kumar Nigam

Supreme Court Of India · (2013) 1 AD 50 : (2012) AIRSCW 1644 : (2013) 1 ALLMR 488 : (2013) 2 AWC 1427 : (2013) 1 JT 153 : (2013) 1 MLJ 538 : (2012) 12 SCALE 551 : (2013) 3 SCC 372 : (2013) 2 SCT 42 : (2013) 2 SLJ 424

Constitution of India, 1950 — Article 12, 14, 16, 311(2)

Supreme Court13 Dec 2012Disposed Of

Director General of Posts and Others Vs K. Chandrashekar Rao

Supreme Court Of India · (2013) 1 AD 284 : (2013) 1 ALLMR 476 : (2013) 4 AWC 3783 : (2013) 1 JT 163 : (2012) 12 SCALE 538 : (2013) 3 SCC 310 : (2013) 2 SCT 36 : (2013) 1 SLJ 218 : (2013) 2 WBLR 659

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 14, 16, 226

Supreme Court13 Dec 2012Dismissed

Bihar Public Service Commission Vs Saiyed Hussain Abbas Rizwi and Another

Supreme Court Of India · (2013) 1 AD 364 : (2013) 1 ALLMR 444 : (2013) 3 AWC 2483 : (2013) 113 CLA 174 : (2013) 116 CLT 78 : (2013) 1 JLJR 170 : (2012) 12 JT 552 : (2013) 1 KLT 516 : (2013) 2 LW 293 : (2013) 1 MLJ 747 : (2013) 1 PLJR 145 : (2013) 1 RLW 550 : (2012) 12 SCALE 525 :

Constitution of India, 1950 — Article 21, 315Right to Information Act, 2005 — Section 10, 11, 2, 24, 3

Supreme Court13 Dec 2012Allowed

Parshavanath Charitable Trust and Others Vs All India Council for Tech. Edu and Others

Supreme Court Of India · (2013) 1 AD 1 : (2013) 1 JT 557 : (2013) 3 MhLj 915 : (2013) 3 MPLJ 291 : (2012) 12 SCALE 219 : (2013) 3 SCC 385 : (2013) 2 SCT 163

All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 8(

Supreme Court13 Dec 2012Disposed Of

Court on its Own Motion Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 1 AD 65 : (2013) 2 AWC 2035 : (2012) 12 JT 503 : (2013) 1 MLJ 639 : (2012) 12 SCALE 307

Constitution of India, 1950 — Article 14, 141, 142, 144, 15Universal Declaration of Human Rights, 1948 — Article 1, 25(2)

Supreme Court13 Dec 2012Dismissed

Haradhan Das Vs State of West Bengal

Supreme Court Of India · (2013) 1 ACR 1162 : (2013) 1 AD 221 : (2013) ALLMR(Cri) 737 : (2013) 1 Crimes 340 : (2012) 12 JT 490 : (2013) 1 MLJ(Cri) 214 : (2013) 1 RCR(Criminal) 755 : (2012) 12 SCALE 416 : (2013) 2 SCC 197

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1), 313Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

Supreme Court13 Dec 2012Dismissed

Krishan Vs State of Haryana

Supreme Court Of India · (2013) 1 AD 388 : (2013) ALLMR(Cri) 727 : (2013) MLJ(Cri) 694 : (2013) 2 RCR(Criminal) 88 : (2012) 12 SCALE 381 : (2013) 3 SCC 280

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 109, 302, 307, 34, 498A

Supreme Court13 Dec 2012Disposed Of

Budhi Singh Vs State of H.P.

Supreme Court Of India · (2013) 1 AD 145 : (2013) 1 ALD(Cri) 702 : (2013) CriLJ 962 : (2012) 12 JT 460 : (2012) 12 SCALE 393

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

Supreme Court13 Dec 2012Dismissed

Jeewan and Others Vs State of Uttarakhand

Supreme Court Of India · (2013) 3 AD 474 : (2013) 2 ALT(Cri) 228 : (2012) 12 JT 473 : (2012) 12 SCALE 661

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court13 Dec 2012Allowed

Sandesh @ Sainath Kailash Abhang Vs State of Maharashtra

Supreme Court Of India · (2013) 2 ABR 79 : (2013) 1 AD 101 : (2013) AIRSCW 108 : (2013) 2 AJR 587 : (2013) 1 ALD(Cri) 850 : (2013) CriLJ 651 : (2013) 1 JT 578 : (2013) 1 MLJ(Cri) 423 : (2013) 1 RCR(Criminal) 678 : (2012) 12 SCALE 407 : (2013) 2 SCC 479

Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 354(3)

Supreme Court13 Dec 2012Dismissed

Anju Chaudhary Vs State of U.P. and Another

Supreme Court Of India · (2013) AIRSCW 245 : (2013) 1 ALD(Cri) 497 : (2013) 1 ALD(Cri) 486 : (2013) 2 ALJ 232 : (2013) CriLJ 776 : (2013) 1 CTC 714 : (2012) 12 JT 582 : (2013) 1 KLJ 636 : (2013) 1 KLT 549 : (2013) 1 MLJ(Cri) 176 : (2013) 1 RCR(Criminal) 686 : (2012) 12 SCALE 619

Constitution of India, 1950 — Article 226, 227Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 144, 151, 154, 154(1), 154(3)

Supreme Court13 Dec 2012Allowed

Ashok Kumar Vs State of Uttarakhand and Others

Supreme Court Of India · (2013) 7 AD 123 : (2013) 2 MPHT 362 : (2013) 1 RCR(Criminal) 961 : (2012) 12 SCALE 338 : (2013) 3 SCC 366 : (2013) 2 WBLR 426 : (2013) 1 WLN 93

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)

Supreme Court13 Dec 2012Allowed

State of Madhya Pradesh and Others Vs Ku. Sandhya Tomar and Another

Supreme Court Of India · (2013) 1 ALLMR 485 : (2013) 3 AWC 2540 : (2013) 136 FLR 300 : (2013) 3 JLJ 99 : (2013) 2 KLJ 183 : (2013) 1 LLN 397 : (2013) 1 LW 724 : (2012) 12 SCALE 561 : (2013) 1 SLJ 295

Constitution of India, 1950 — Article 14, 16

Supreme Court13 Dec 2012Disposed Of

Akhilesh Yadav Vs Vishwanath Chaturvedi and Others

Supreme Court Of India · (2013) 3 ABR 429 : (2013) 1 AD 297 : (2013) 2 ALJ 729 : (2013) 2 ALT 15 : (2013) 2 AWC 1418 : (2013) CriLJ 1636 : (2013) 1 JLJR 204 : (2012) 12 JT 565 : (2013) 1 PLJR 178 : (2013) 1 RCR(Criminal) 321 : (2012) 12 SCALE 371 : (2013) 2 SCC 1 : (2013) 2 WBLR

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 142, 142(1), 21, 226, 239AADelhi Police Special Establishment Act, 1946 — Section 5, 6

Supreme Court13 Dec 2012Dismissed

Sahabuddin and Another Vs State of Assam

Supreme Court Of India · (2013) 1 ACR 1173 : (2013) 1 AD 254 : (2013) 1 BomCR(Cri) 583 : (2013) CriLJ 1252 : (2012) 12 JT 436 : (2013) 1 RCR(Criminal) 817 : (2012) 12 SCALE 241

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(B), 34

Supreme Court13 Dec 2012

Vinay Tyagi Vs Irshad Ali @ Deepak and Others

Supreme Court Of India · (2013) 2 ABR 36 : (2013) 1 AD 157 : (2013) 1 AKR 655 : (2013) 1 ALD(Cri) 519 : (2013) CriLJ 754 : (2013) 1 JT 97 : (2013) 1 OLR 953 : (2013) 2 RCR(Criminal) 197 : (2012) 12 SCALE 343 : (2013) 5 SCC 762

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136, 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 156(1), 156(3), 157

Supreme Court13 Dec 2012Disposed Off

Maa Vaishno Devi Mahila Mahavidyalaya Vs State of U.P. and Others

Supreme Court Of India · (2013) 1 AD 428 : (2013) 3 MhLj 97 : (2013) 1 MLJ 864 : (2013) 2 MPLJ 472 : (2012) 12 SCALE 440 : (2013) 2 SCC 617

All India Council for Technical Education Act, 1987 — Section 10, 10K, 53(10)Constitution of India, 1950 — Article 15(4), 245, 246, 246(2), 254Indian Medical Council Act, 1956 — Section 10A, 10B, 10C, 33

Supreme Court13 Dec 2012Allowed

Sukhdev Singh Vs State of Haryana

Supreme Court Of India · (2013) 1 ACR 1095 : (2013) 1 AD 29 : AIR 2013 SC 953 : (2013) AIRSCW 312 : (2013) 2 ALD(Cri) 261 : (2013) ALLMR(Cri) 764 : (2013) CriLJ 841 : (2013) 2 JCC 41 : (2013) 1 JT 212 : (2013) 1 MLJ(Cri) 395 : (2013) 2 RCR(Criminal) 232 : (2012) 12 SCALE 699 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Article 21, 15, 16, 21, 42