Supreme Court02 Nov 2012Allowed

The State of Maharashtra and Others Vs Saeed Sohail Sheikh etc. etc.

Supreme Court Of India · (2013) ACR 23 : AIR 2013 SC 168 : (2013) 2 ALT(Cri) 30 : (2013) 1 BomCR(Cri) 539 : (2013) CriLJ 214 : (2013) 1 JLJR 137 : (2013) 1 PLJR 123 : (2013) 1 RCR(Criminal) 200 : (2013) 2 RLW 1136 : (2012) 10 SCALE 660

Bombay Land Requisition Ordinance, 1947 — Section 3Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309
Supreme Court02 Nov 2012Allowed

Gwalior Sugar Company Ltd. and Another Vs Anil Gupta and Others

Supreme Court Of India · (2013) 2 CDR 371 : (2012) 8 MLJ 367 : (2012) 4 MPJR 208 : (2012) 10 SCALE 654 : (2012) 12 SCC 19

Madhya Bharat Land Revenue and Tenancy Act, 2007 — Section 1(2), 101, 101(1), 54Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 2007 — Section 101(1)Madhya Bharat Zamindari Abolition Act, 2
Supreme Court02 Nov 2012Allowed

Sathya Narayanan Vs State Rep. by Inspector of Police

Supreme Court Of India · (2013) ACR 13 : (2013) 1 AJR 108 : (2013) 1 ALD(Cri) 458 : (2012) MLJ(Cri) 694 : (2013) 1 NCC 232 : (2012) 10 SCALE 641 : (2012) 12 SCC 627

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
Supreme Court02 Nov 2012Dismissed

Tukaram Kana Joshi and Others thr. Power of Attorney Holder Vs M.I.D.C. and Others

Supreme Court Of India · (2013) 1 ABR 558 : AIR 2013 SC 565 : (2013) 2 ALD 7 : (2013) 1 AWC 10 : (2013) 3 BomCR 103 : (2013) 2 CTC 222 : (2012) 3 GLH 807 : (2013) 1 JLJR 229 : (2012) 8 MLJ 515 : (2013) 1 PLJR 289 : (2013) 1 RCR(Civil) 293 : (2012) 11 SCALE 4 : (2013) 1 SCC 353 :

Constitution of India, 1950 — Article 19, 21, 226, 300A, 31Land Acquisition Act, 1894 — Section 4, 6, 9
Supreme Court02 Nov 2012Disposed Of

Gurcharan Singh Vs Surjit Singh and Another

Supreme Court Of India · (2012) 6 ALLMR 968 : (2013) 1 ALT 10 : (2013) 1 AWC 7 : (2013) 2 CDR 459 : (2012) 4 CGLJ 506 : (2013) 1 CHN 55 : (2012) 3 GLH 770 : (2012) 4 KLT 572 : (2013) 1 LW 581 : (2012) 4 RCR(Civil) 936 : (2013) 2 RLW 1174 : (2012) 10 SCALE 638 : (2013) 2 WBLR 392

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 153Limitation Act, 1963 — Section 5Supreme Court Rules, 1966 — Order 16 Rule 8, Order 16 Rule 9
Supreme Court01 Nov 2012Allowed

National Council for Teacher Education and Another Vs Venus Public Education Society and Others

Supreme Court Of India · (2013) 1 ABR 233 : AIR 2013 SC 941 : (2013) 1 ALD 79 : (2013) 1 AWC 331 : (2013) 2 CHN 67 : (2012) 6 CTC 458 : (2013) 136 FLR 217 : (2013) 1 JLJR 87 : (2013) 1 LW 550 : (2013) 2 MhLj 565 : (2012) 8 MLJ 521 : (2013) 2 MPLJ 29 : (2013) 1 PLJR 105 : (2012) 1

National Council For Teacher Education Act, 1993 — Section 2(d), 12, 14, 14(3), 14(3)(a), 14(3)(b), 14(6), 15, 15(3), 15(3)(a), 16, 17, 17A, 18, 20, 29, 32National Council For Teachers Education (Recognition, Norms And Procedure) Regulations, 2005 — Regulation 3, 5, 7, 7(9), 7(10), 7(11), 8, 8(1), 8(10), 8(12)
Supreme Court01 Nov 2012Allowed

Subulaxmi Vs M.D., Tamil Nadu State Transport Corporation and Another

Supreme Court Of India · (2013) 1 ALD 68 : (2012) 6 ALLMR 954 : (2013) 1 AWC 3 : (2012) 4 CGLJ 607 : (2013) 2 LW 325 : (2013) 2 MhLj 20 : (2012) 8 MLJ 363 : (2013) 1 MPLJ 536 : (2012) 4 RCR(Civil) 945 : (2013) 1 RLW 128 : (2012) 10 SCALE 617 : (2012) 10 SCC 177 : (2013) 2 WBLR 38

Motor Vehicles Act, 1988 — Section 166, 171
Supreme Court31 Oct 2012Dismissed

Purushottam Das Bangur and Others Vs Dayanand Gupta

Supreme Court Of India · AIR 2013 SC 465 : (2013) AIRSCW 180 : (2013) 2 ALD 41 : (2012) 6 ALLMR 940 : (2013) 1 CALLT 45 : (2013) 2 CDR 401 : (2012) 6 CTC 344 : (2013) 3 JLJR 62 : (2012) 10 JT 648 : (2013) 1 LW 529 : (2013) 3 PLJR 191 : (2012) 4 RCR(Civil) 938 : (2012) 2 RCR(Rent)

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
Supreme Court30 Oct 2012Disposed Of

Union of India (UOI) and Others Vs Dinesh Prasad

Supreme Court Of India · (2012) 6 ALLMR 958 : (2013) 2 AWC 1253 : (2012) 135 FLR 919 : (2012) 10 JT 578 : (2013) 1 LW 564 : (2012) 10 SCALE 583 : (2012) 12 SCC 63 : (2013) 1 SLJ 37

Army Act, 1950 — Section 108, 116, 116(2), 139, 191Army Rules, 1954 — Rule 106, 107, 108, 109, 110Assam Rifles Act, 1941 — Section 6, 7, 8, 9
Supreme Court30 Oct 2012Dismissed

Ramachandran Vs State of Kerala

Supreme Court Of India · (2013) 1 ACR 914 : (2013) AIRSCW 294 : (2013) ALLMR(Cri) 796 : (2012) 10 JT 571 : (2012) MLJ(Cri) 608 : (2012) 4 RCR(Criminal) 951 : (2012) 10 SCALE 592 : (2012) 10 SCC 264

Constitution of India, 1950 — Article 136
Supreme Court30 Oct 2012Dismissed

Thakker Shipping P. Ltd. Vs Commissioner of Customs (General)

Supreme Court Of India · (2013) 1 ABR 213 : (2013) 195 ECR 18 : (2012) 285 ELT 321 : (2013) 2 LW 206 : (2012) 4 RCR(Civil) 895 : (2012) 10 SCALE 600 : (2012) 12 SCC 189 : (2012) 37 STT 664 : (2013) 2 WBLR 467

Central Excises and Salt Act, 1944 — Section 35, 35B, 35C, 35EE, 35GCustoms Act, 1962 — Section 108, 129, 129(B), 129A, 129A(1)Customs House Agents Licensing Regulations, 2004 — Regulation 23
Supreme Court30 Oct 2012Dismissed

Anup Sarmah Vs Bhola Nath Sharma and Others

Supreme Court Of India · (2013) 1 ACR 919 : (2013) ALLMR(Cri) 789 : (2013) 2 LW 990 : (2013) 1 LW(Cri) 546 : (2013) 2 MPHT 1 : (2012) 4 RCR(Civil) 1002 : (2013) 1 RCR(Criminal) 62 : (2012) 11 SCALE 1 : (2013) 1 SCC 400

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 12B, 34, 395, 465, 468
Supreme Court19 Oct 2012dismissed

Medha Kotwal Lele and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 93 : (2013) 2 ALD 26 : (2012) BomCR(Cri) 811 : (2013) 1 JLJR 22 : (2012) 10 JT 598 : (2013) 3 KarLJ 562 : (2013) LabIC 512 : (2013) 2 LW 554 : (2013) 1 LW(Cri) 396 : (2012) MLJ(Cri) 599 : (2013) 1 PLJR 40 : (2012) 4 RCR(Criminal) 972 : (2012)

Constitution of India, 1950 — Article 141
Supreme Court19 Oct 2012Allowed

The State of Maharashtra Vs Vishwanath Maranna Shetty

Supreme Court Of India · (2013) 1 ABR 204 : AIR 2013 SC 158 : (2013) CriLJ 205 : (2012) 10 JT 586 : (2012) 4 RCR(Criminal) 931 : (2012) 10 SCALE 554 : (2012) 10 SCC 561

Indian Penal Code, 1860 — Section 34, 120B, 279, 302, 452Arms Act, 1959 — Section 3, 25, 27Maharashtra Control Of Organised Crime Act, 1999 — Section 2, 2(1)(a), 3(1)(i), 3(2), 3(4), 4, 18, 20, 21(4), 21(4)(a), 21(4)(b), 23(2)
Supreme Court19 Oct 2012Dismissed

Sumit Tomar Vs The State of Punjab

Supreme Court Of India · (2012) 4 CGLJ 554 : (2013) 115 CLT 783 : (2013) 1 JCC 6 : (2013) 1 NCC 282 : (2012) 4 RCR(Criminal) 948 : (2012) 10 SCALE 507 : (2013) 1 SCC 395 : (2013) 1 UC 210

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 60, 61, 8