COURT ARCHIVE

Supreme Court Of India judgments, 2012

1,010 judgments · page 47 of 51

Supreme Court30 Jan 2012Allowed

Margret Almeida and Others Vs The Bombay Catholic Co-operative Housing Society Ltd. and Others etc. etc.

Supreme Court Of India · (2012) AIRSCW 4085 : (2012) AIRSCW 1446 : (2013) 1 ALLMR 914 : (2012) 1 GLH 471 : (2012) 2 JT 142 : (2012) 2 SCALE 113 : (2012) 1 Supreme 686 : (2012) 4 Supreme 335

Civil Procedure Code, 1908 (CPC) — Section 9, 9AConstitution of India, 1950 — Article 14Maharashtra Co-operative Societies Act, 1960 — Section 163, 163(1), 164, 18, 2(10)

Supreme Court27 Jan 2012Disposed Of

Mohd. Asif Vs State of Maharashtra and Others

Supreme Court Of India · (2012) AIRSCW 1421 : (2012) 5 BomCR 137 : (2012) 2 JCR 86 : (2012) 2 SCALE 6 : (2012) 2 SCC 785 : (2012) 2 Supreme 147

Supreme Court27 Jan 2012Dismissed

Arup Das and Others Vs State of Assam and Others

Supreme Court Of India · (2012) AIRSCW 1311 : (2012) 2 ALLMR 54 : (2012) 2 AWC 1940 : (2012) 132 FLR 895 : (2012) 1 GLD 398 : (2012) 3 MLJ 529 : (2012) 2 SCALE 336 : (2012) 5 SCC 559 : (2012) 2 Supreme 141

Constitution of India, 1950 — Article 14, 16

Supreme Court27 Jan 2012Dismissed

A.V. Padma and Others Vs R. Venugopal and Others

Supreme Court Of India · (2012) ACJ 698 : (2012) AIRSCW 3901 : (2012) AIRSCW 4340 : (2012) 2 AWC 1270 : (2012) 1 CGBCLJ 178 : (2012) 2 CGLJ 322 : (2012) 2 CTC 251 : (2012) 1 GLH 442 : (2012) 2 JCR 163 : (2012) 1 JLJR 477 : (2012) 1 KLJ 709 : (2012) 1 LW 932 : (2012) 2 PLJR 61 : (

Supreme Court25 Jan 2012Allowed

B.G. Verghese Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 2 SCALE 457

Constitution of India, 1950 — Article 32

Supreme Court25 Jan 2012Dismissed

Deepa Thomas and Others Vs Medical Council of India and Others

Supreme Court Of India · (2012) 5 AWC 4610 : (2012) 1 JLJR 408 : (2012) 1 PLJR 446 : (2012) 1 SCALE 738 : (2012) 3 SCC 430 : (2012) 3 SLJ 11 : (2013) 1 WBLR 402

Constitution of India, 1950 — Article 142Indian Medical Council Regulations, 2000 — Regulation 4, 4(2), 5, 5(2), 5(5)Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, of Admission, Fixation of N

Supreme Court25 Jan 2012Dismissed

D. Sudhakar and Others Vs D.N. Jeevaraju and Others

Supreme Court Of India · (2012) 5 AWC 4618 : (2012) 3 CALLT 1 : (2012) 1 JLJR 540 : (2013) 4 KarLJ 74 : (2012) 2 PLJR 76 : (2012) 1 SCALE 704

Constitution of India, 1950 — Article 122, 136, 212, 226, 227Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 3, 4, 5, 6, 7

Supreme Court25 Jan 2012Allowed

Amar Singh and Others Vs Dalip Singh (D) By L.Rs. and Others

Supreme Court Of India · (2012) 4 SCALE 177

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(3), 100(5)Punjab Courts Act, 1918 — Section 41

Supreme Court24 Jan 2012Dismissed

Bhim Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 4188 : (2012) 2 SCALE 442 : (2012) 4 Supreme 561

Constitution of India, 1950 — Article 21

Supreme Court24 Jan 2012Allowed

Bangalore Development Authority Vs The Air Craft Employees Cooperative Society Ltd. and Others

Supreme Court Of India · (2012) AIRSCW 2534 : (2012) 1 JLJR 503 : (2012) 5 KarLJ 214 : (2012) 3 MLJ 84 : (2012) 1 SCALE 646

Bangalore Development Authority Act, 1976 — Section 12(1), 13(4), 14, 15, 15(3)Bangalore Water Supply and Sewerage Act, 1964 — Section 16Constitution of India, 1950 — Article 14, 265, 266, 300A

Supreme Court24 Jan 2012Dismissed

M.P. Rural Road Development Authority and Another Vs L.G. Chaudhary Engineers and Cont.

Supreme Court Of India · AIR 2012 SC 1228 : (2012) AIRSCW 1344 : (2012) 2 ARBLR 65 : (2012) 2 JLJ 329 : (2012) 1 MPHT 338 : (2012) 1 SCALE 688 : (2012) 3 SCC 495 : (2012) 2 Supreme 22

Arbitration Act, 1940 — Section 12, 36, 37, 46, 6Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 115

Supreme Court23 Jan 2012Dismissed

Deepak Kumar etc. Vs State of Haryana and Others etc.

Supreme Court Of India · (2012) 2 SCALE 443

Supreme Court23 Jan 2012Disposed Of

People''s Union for Civil Liberties Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 1 SCALE 735

Constitution of India, 1950 — Article 21

Supreme Court20 Jan 2012Dismissed

State of U.P. and Others Vs Ambrish Tandon and Another

Supreme Court Of India · (2012) 2 ADJ 545 : AIR 2012 SC 1140 : (2012) AIRSCW 1185 : (2012) 2 AWC 1836 : (2012) 2 CHN 9 : (2012) 114 CLT 759 : (2012) 1 CTC 556 : (2012) 1 JLJR 466 : (2012) 2 PLJR 50 : (2012) 1 RCR(Civil) 865 : (2012) 1 SCALE 631 : (2012) 5 SCC 566 : (2012) 1 Supre

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 47A

Supreme Court20 Jan 2012Disposed Of

H.D.F.C. Vs Gautam Kumar Nag and Others

Supreme Court Of India · (2012) AIRSCW 993 : (2012) 2 AWC 1847 : (2012) 2 BomCR 565 : (2012) 1 CHN 189 Supp : (2012) 114 CLT 745 : (2012) 1 CTC 862 : (2012) 128 DRJ 12 : (2012) 2 JCR 34 : (2012) 1 JLJR 469 : (2012) 1 LW 1013 : (2012) 3 MPLJ 506 : (2012) 2 PLJR 53 : (2012) 167 PLR

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Contract Act, 1872 — Section 139

Supreme Court20 Jan 2012Allowed

B. Chandramathi Vs N. Prakash

Supreme Court Of India · AIR 2012 SC 1138 : (2012) AIRSCW 1128 : (2012) 2 ALT(Cri) 12 : (2012) BomCR(Cri) 375 : (2012) 1 Crimes 135 : (2012) 1 CTC 548 : (2012) 1 JT 320 : (2012) 4 MhLj 10 : (2012) 1 NCC 343 : (2012) 167 PLR 98 : (2012) 3 RLW 1985 : (2012) 1 SCALE 523 : (2012) 2 S

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court20 Jan 2012Dismissed

Horil Vs Keshav and Another

Supreme Court Of India · (2012) 3 ADJ 183 : AIR 2012 SC 1262 : (2012) AIRSCW 1307 : (2012) AIRSCW 4092 : (2012) 4 ALD 88 : (2012) 2 AWC 1839 : (2012) 114 CLT 748 : (2012) 1 CTC 550 : (2012) 1 JLJR 489 : (2012) 1 LW 927 : (2012) 5 MLJ 419 : (2012) 2 PLJR 73 : (2012) 167 PLR 114 :

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, Order 43 Rule 1A, 9Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 1

Supreme Court20 Jan 2012Allowed

Vodafone International Holdings B.V. Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) 107 CLA 63 : (2012) 170 CompCas 369 : (2012) 1 CompLJ 225 : (2012) 247 CTR 1 : (2012) 341 ITR 1 : (2012) 1 JT 410 : (2012) 2 MLJ 913 : (2012) 1 SCALE 530 : (2012) 6 SCC 613 : (2012) 204 TAXMAN 408 : (2012) 1 UJ 334

Capital Cost Allowance Act, 1990 — Section 24(1)Companies Act, 1956 — Section 2(47)Constitution of India, 1950 — Article 10, 10(1), 10(2), 13, 13(4)

Supreme Court19 Jan 2012Disposed Of

Assam Urban Water Supply and Sew. Board Vs Subash Projects and Marketing Ltd.

Supreme Court Of India · (2012) AIRSCW 1395 : (2012) 4 ALD 105 : (2012) 1 ARBLR 222 : (2012) 2 AWC 1843 : (2012) 4 CHN 1 Supp : (2012) 107 CLA 466 : (2012) 114 CLT 166 : (2012) 2 CTC 364 : (2012) 2 GLD 481 : (2012) 2 JCR 166 : (2012) 1 JT 362 : (2012) 4 MhLj 14 : (2012) 1 SCALE 6

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 34(1), 34(3)Limitation Act, 1963 — Section 2, 29(2), 4, 5

Supreme Court19 Jan 2012Allowed

Shanmughan Vs State of Kerala

Supreme Court Of India · AIR 2012 SC 1142 : (2012) AIRSCW 1173 : (2012) CriLJ 1489 : (2012) 1 JLJR 492 : (2012) 2 JT 35 : (2012) 1 KLJ 559 : (2012) 1 LW(Cri) 524 : (2012) 1 SCALE 636 : (2012) 1 UC 484

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323