Supreme Court Of India Judgments 2012 — Page 5

Supreme Court04 Dec 2012Allowed

Jayesh Dhanesh Goragandhi Vs Municipal Corporation of Greater Mumbai and Others

Supreme Court Of India · (2013) 1 ABR 751 : AIR 2013 SC 882 : (2013) 1 ALLMR 892 : (2013) 1 BomCR 316 : (2012) 12 JT 220 : (2012) 11 SCALE 645

Bombay Town Planning Act, 1954 — Section 165, 165(3), 53, 67, 68Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 14, 31, 31(2)

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Supreme Court04 Dec 2012Disposed Of

Gudu Ram Vs State of Himachal Pradesh

Supreme Court Of India · (2013) ACR 45 : (2013) 1 AJR 839 : (2013) ALLMR(Cri) 315 : (2013) 1 BomCR(Cri) 291 : (2013) CriLJ 481 : (2013) 1 Crimes 364 : (2013) 1 JCC 225 : (2012) 1 JCC 225 : (2012) 12 JT 1 : (2013) 1 MLJ(Cri) 312 : (2013) 1 RCR(Criminal) 354 : (2012) 11 SCALE 637

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court04 Dec 2012Allowed

State of Gujarat and Another Vs Manoharsinhji Pradyumansinhji Jadeja

Supreme Court Of India · (2012) 12 JT 156 : (2013) 1 RLW 449 : (2012) 11 SCALE 670 : (2013) 2 SCC 300

Civil Procedure Code, 1908 (CPC) — Section 11Constitution Act — Section 213, 3Constitution of India, 1950 — Article 252, 252(1), 252(2), 366, 366(22)

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Supreme Court03 Dec 2012Allowed

National Bank of Oman Vs Barakara Abdul Aziz and Another

Supreme Court Of India · (2013) 2 ACR 1643 : (2012) 12 JT 432 : (2013) 1 LW(Cri) 241 : (2012) 12 SCALE 168 : (2013) 2 SCC 488

Criminal Procedure Code, 1973 (CrPC) — Section 156, 188, 202, 202(1)Penal Code, 1860 (IPC) — Section 418, 420

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Supreme Court03 Dec 2012Allowed

Jodhbir Singh Vs State of Punjab

Supreme Court Of India · (2013) ACR 38 : AIR 2013 SC 1 : (2013) 2 AJR 339 : (2013) 1 ALD(Cri) 448 : (2013) BomCR(Cri) 105 : (2013) 1 Crimes 79 : (2013) 1 JCC 514 : (2012) 1 JCC 514 : (2013) 2 KLJ 219 : (2013) 1 LW(Cri) 321 : (2013) 1 MLJ(Cri) 350 : (2013) 1 OLR 777 : (2013) 1 RCR

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 25, 29, 49, 61, 85Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7AJuvenile Justice Rules, 2007 — Rule 12, 13(3), 12(5)

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Supreme Court03 Dec 2012Allowed

Satya Jain (D) Thr. L.Rs. and Others Vs Anis Ahmed Rushdie (D) Thr. L.Rs. and Others

Supreme Court Of India · AIR 2013 SC 434 : (2013) 1 ALD 148 : (2013) 1 ALLMR 433 : (2013) 1 AWC 625 : (2013) 2 CHN 13 : (2012) 195 DLT 373 : (2012) 12 JT 30 : (2013) 1 LW 471 : (2013) 1 RCR(Civil) 369 : (2012) 11 SCALE 570 : (2013) 8 SCC 131

Limitation Act, 1908 — Section 13Limitation Act, 1963 — Section 15(5)Specific Relief Act, 1963 — Section 20

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Supreme Court03 Dec 2012Dismissed

State Bank of India and Another Vs Ms. Minshu Saxena and Another

Supreme Court Of India · (2012) 11 SCALE 569

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Supreme Court03 Dec 2012Dismissed

N.V. Subba Rao Vs State, through Inspector of Police, CBI/SPE, Visakhapatnam, A.P.

Supreme Court Of India · (2013) 1 ACR 333 : (2013) 1 ALD(Cri) 600 : (2013) 1 ALT(Cri) 456 : (2013) 115 CLT 1153 : (2013) CriLJ 953 : (2013) 1 Crimes 350 : (2013) 1 JCC 235 : (2012) 1 JCC 235 : (2012) 12 JT 245 : (2013) 1 MLJ(Cri) 325 : (2013) 1 RCR(Criminal) 606 : (2012) 11 SCALE

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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Supreme Court03 Dec 2012Allowed

Salaha Begaum, etc. Vs Special Land Acquisition Officer

Supreme Court Of India · (2013) 1 ALLMR 466 : (2013) 1 ALT 61 : (2013) 1 AWC 385 : (2013) 2 CDR 417 : (2013) 1 RCR(Civil) 607 : (2012) 11 SCALE 730 : (2013) 1 WLN 30

Land Acquisition Act, 1894 — Section 18, 4(1), 54

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Supreme Court03 Dec 2012Allowed

State Bank of India and Others Vs Palak Modi and Another etc.

Supreme Court Of India · (2013) 2 AJR 260 : (2013) 2 ALJ 127 : (2013) 2 AWC 1939 : (2013) 136 FLR 303 : (2013) 1 JLJR 476 : (2012) 12 JT 321 : (2013) 2 PLJR 77 : (2012) 11 SCALE 542 : (2013) 3 SCC 607 : (2013) 1 SCT 387 : (2013) 1 SLJ 264

Constitution of India, 1950 — Article 14, 16, 311, 311(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 9Maharashtra Employees of Private Schools (Conditions of Servi

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Supreme Court03 Dec 2012Disposed Of

Krishan Lal Vs State of Rajasthan and Another

Supreme Court Of India · (2013) 1 ACR 424 : AIR 2013 SC 411 : (2013) ALLMR(Cri) 351 : (2013) CriLJ 567 : (2013) MLJ(Cri) 69 : (2013) 1 RCR(Criminal) 343 : (2013) 1 RLW 597 : (2012) 11 SCALE 609

Criminal Procedure Code, 1973 (CrPC) — Section 2, 401, 401(6)Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 10, 10A, 3, 4, 5

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Supreme Court03 Dec 2012Dismissed

Pravin Gada and Another Vs Central Bank of India and Others

Supreme Court Of India · AIR 2013 SC 4 : (2013) 2 AJR 124 : (2013) 1 AWC 17 : (2013) 1 BC 3 : (2013) 1 BomCR 299 : (2013) 3 CDR 602 : (2013) 176 CompCas 101 : (2013) 1 CompLJ 1 : (2013) 1 CTC 340 : (2013) 2 GLR 1567 : (2012) 12 JT 17 : (2012) 11 SCALE 746 : (2013) 2 SCC 101 : (20

Industrial Disputes Act, 1947 — Section 10Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)

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Supreme Court03 Dec 2012Dismissed

Ram Karan Gupta Vs J.S. Exim Ltd. and Others

Supreme Court Of India · AIR 2013 SC 24 : (2013) 1 ALT 35 : (2013) 1 AWC 929 : (2013) 2 CDR 410 : (2013) 1 CHN 132 : (2012) 6 CTC 710 : (2013) 1 LW 456 : (2013) 1 RCR(Civil) 837 : (2013) 1 RLW 855 : (2012) 11 SCALE 599

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 89(4)Limitation Act, 1963 — Article 127

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Supreme Court30 Nov 2012Allowed

The Chief Commissioner, Central Excise and Customs, Lucknow and Others Vs Prabhat Singh

Supreme Court Of India · (2013) 2 CHN 158 : (2013) 287 ELT 393 : (2013) 136 FLR 858 : (2013) 1 JT 494 : (2013) 2 LW 122 : (2013) 1 SCALE 506 : (2013) 2 SCT 58 : (2013) 1 SLJ 315

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Supreme Court30 Nov 2012Partly Allowed

Pramod Bhanudas Soundankar Vs State of Maharashtra

Supreme Court Of India · (2013) ACR 51 : (2013) ALLMR(Cri) 334 : (2013) 1 BomCR(Cri) 813 : (2013) 1 LW(Cri) 347 : (2013) 1 MLJ(Cri) 404 : (2013) 1 RCR(Criminal) 507 : (2012) 11 SCALE 490 : (2013) 1 SCC 635

Penal Code, 1860 (IPC) — Section 411, 412

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Supreme Court30 Nov 2012Allowed

The Deputy Inspector General of Police and Another Vs S. Samuthiram

Supreme Court Of India · AIR 2013 SC 14 : (2013) 1 AJR 850 : (2013) 1 BomCR 733 : (2013) 1 BomCR(Cri) 391 : (2013) 3 CDR 623 : (2013) 1 CTC 931 : (2013) 136 FLR 99 : (2013) LabIC 446 : (2013) 1 LW 319 : (2013) 1 RCR(Criminal) 329 : (2012) 11 SCALE 420 : (2013) 1 SCC 598 : (2013)

Constitution of India, 1950 — Article 14, 15, 21, 226Penal Code, 1860 (IPC) — Section 294, 509Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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Supreme Court30 Nov 2012Dismissed

Bhupendra Nath Hazarika and Another Vs State of Assam and Others

Supreme Court Of India · AIR 2013 SC 234 : (2013) AIRSCW 401 : (2013) 136 FLR 161 : (2013) 2 GLT 17 : (2013) 2 GLT 1 : (2012) 12 JT 44 : (2013) LabIC 1375 : (2013) 1 LLN 1 : (2012) 11 SCALE 469 : (2013) 2 SCC 516 : (2013) 2 SCT 306 : (2012) 8 Supreme 235 : (2013) 2 WBLR 436

Assam Administrative Tribunal Act, 1977 — Section 4(2)Assam Police Service Rules, 1966 — Rule 10, 18, 18(1), 2, 23Bihar Superior Judicial Service Rules, 1946 — Rule 11, 6

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Supreme Court30 Nov 2012Disposed Of