Supreme Court29 Oct 2013Dismissed

Manish Trivedi Vs State of Rajasthan

Supreme Court Of India · (2013) 11 AD 363 : AIR 2014 SC 648 : (2014) 2 ALD(Cri) 24 : (2014) 84 ALLCC 341 : (2014) CriLJ 429 : (2014) 1 JCC 83 : (2013) 14 JT 181 : (2013) 4 MLJ(Cri) 539 : (2013) 4 RCR(Criminal) 1031 : (2013) 13 SCALE 328 : (2014) 3 SCJ 104

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 482Penal Code, 1860 (IPC) — Section 21
Supreme Court29 Oct 2013Allowed

State of Bihar and Another Vs Lalu Singh

Supreme Court Of India · (2013) 12 AD 204 : (2013) 6 CTC 796 : (2013) 4 JLJR 501 : (2013) 15 JT 180 : (2013) 4 PLJR 500 : (2013) 4 RCR(Criminal) 888 : (2013) 13 SCALE 336 : (2014) 1 SCC 663 : (2014) 3 SCJ 191

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(2), 36Penal Code, 1860 (IPC) — Section 302, 34, 376, 376A, 376B
Supreme Court29 Oct 2013

United India Insurance Company Ltd. Vs Sunil Kumar and Another

Supreme Court Of India · (2013) 4 ACC 482 : (2013) ACJ 2856 : (2013) 12 AD 295 : (2014) 1 AnWR 432 : (2013) 6 AWC 6210 : (2014) 1 BomCR 191 : (2013) 6 CTC 891 : (2013) 14 JT 190 : (2013) 4 KLJ 382 : (2013) 4 KLT 488 : (2014) 1 LW 556 : (2013) 8 MLJ 136 : (2014) 173 PLR 631 : (201

Motor Vehicles Act, 1988 — Section 140, 140(2), 140(3), 140(4), 142
Supreme Court29 Oct 2013Allowed

State of Haryana and Others Vs Sita Ram and Others Etc. Etc.

Supreme Court Of India · (2014) 2 AD 22 : (2013) 14 JT 637 : (2013) 13 SCALE 379 : (2014) 1 SCT 515

Constitution of India, 1950 — Article 162, 309Haryana Civil Services (Assured Career Progression) Rules, 1998 — Rule 1, 3, 4(1), 4(2), 5Punjab Civil Services Rules — Rule 3.17
Supreme Court28 Oct 2013Disposed Of

Sukumar DE Vs Bimala Auddy and Others

Supreme Court Of India · (2013) 11 AD 130 : AIR 2014 SC 1000 : (2014) 102 ALR 677 : (2014) 2 ALT 17 : (2013) 6 AWC 6422 : (2014) 1 CHN 90 : (2013) 14 JT 147 : (2014) 4 MhLj 501 : (2013) 8 MLJ 112 : (2014) 3 MPLJ 290 : (2014) 1 OLR 310 : (2014) 2 RCR(Civil) 480 : (2014) 122 RD 445

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1), 115Constitution of India, 1950 — Article 136Stamp Act, 1899 — Section 54
Supreme Court28 Oct 2013Allowed

Gurjant Singh @ Janta Vs State of Punjab

Supreme Court Of India · (2013) 12 AD 64 : (2014) 1 AJR 361 : (2014) 1 ALD(Cri) 363 : (2014) 2 ALD(Cri) 101 : (2013) 4 BomCR(Cri) 593 : (2014) 2 CCR 510 : (2014) 1 JLJR 335 : (2014) 1 JT 257 : (2014) 1 LW(Cri) 764 : (2013) 4 MLJ(Cri) 499 : (2013) 2 NCC 719 : (2014) 1 OLR 278 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50, 50(1)
Supreme Court28 Oct 2013Disposed Of

State of Orissa Vs Kanhu Charan Majhi

Supreme Court Of India · (2014) 140 FLR 11 : (2013) 13 SCALE 289 : (2014) 1 SCC 156 : (2014) 1 SCC(L&S) 45 : (2014) 1 SCT 309 : (2014) 2 SLJ 296

Government of Orissa Business Rules — Rule 11, 12Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15, 18, 31, 32
Supreme Court28 Oct 2013Allowed

Shree Mahavir Carbon Ltd. Vs Om Prakash Jalan (Financer) and Another

Supreme Court Of India · (2013) 11 AD 125 : (2014) 84 ALLCC 840 : (2013) 4 JCC 2988 : (2014) 2 JLJR 198 : (2013) 14 JT 195 : (2013) 4 MLJ(Cri) 507 : (2014) 1 OLR 295 : (2014) 2 PLJR 475 : (2013) 4 RCR(Criminal) 1051 : (2013) 13 SCALE 503 : (2014) 3 SCJ 221

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 419, 420, 468, 471
Supreme Court25 Oct 2013Dismissed

T.C. Gupta Vs Bimal Kumar Dutta and Others

Supreme Court Of India · (2013) 11 AD 283 : (2014) 1 ALLMR 433 : (2014) 1 AWC 687 : (2014) 2 CDR 341 : (2013) 14 JT 251 : (2013) 4 RCR(Civil) 1043 : (2013) 4 RCR(Criminal) 1028 : (2013) 13 SCALE 265 : (2014) 2 SCJ 442

Contempt of Courts Act, 1971 — Section 12
Supreme Court25 Oct 2013Disposed Of

Sudam Charan Dash Vs State of Orissa and Another

Supreme Court Of India · (2013) 12 AD 265 : (2014) 1 ALD(Cri) 1038 : (2013) 83 ALLCC 945 : (2013) 4 JCC 2807 : (2014) 1 JLJR 409 : (2013) 14 JT 200 : (2013) 4 KHC 462 : (2014) 1 LW(Cri) 662 : (2013) 4 MLJ(Cri) 532 : (2014) 1 NCC 127 : (2013) 2 OLR 936 : (2014) 1 PLJR 551 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
Supreme Court25 Oct 2013Disposed Off

P. Dasaratharama Reddy Complex Vs Government of Karnataka and Another

Supreme Court Of India · (2013) 11 AD 258 : AIR 2014 SC 168 : (2014) 1 AKR 111 : (2014) 2 ALLMR 448 : (2013) 4 ARBLR 113 : (2014) 2 AWC 1412 : (2014) 1 CDR 221 : (2014) 1 CHN 130 : (2014) 119 CLA 14 : (2013) 14 JT 228 : (2013) 13 SCALE 179 : (2014) 2 SCC 201 : (2014) 1 SCJ 367

Arbitration Act, 1940 — Section 16, 16(2), 16(3), 2, 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 34Civil Procedure Code, 1908 (CPC) — Section 47
Supreme Court24 Oct 2013Disposed Of

Sita Ram Vs Balbir @ Bali and Another

Supreme Court Of India · (2014) 1 ACR 487 : (2013) ALLMR(Cri) 4421 : (2014) 1 CCR 88 : (2014) 117 CLT 985 : (2014) 1 NCC 312 : (2013) 4 RCR(Criminal) 1055 : (2013) 13 SCALE 263 : (2014) 1 UC 63

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 114, 148, 149, 302
Supreme Court24 Oct 2013Disposed Of

Dr. Balram Prasad Vs Dr. Kunal Saha and Others Dr. Kunal Saha Vs Dr. Sukumar Mukherjee and Others

Supreme Court Of India · (2013) 4 ACC 378 : (2013) 11 AD 169 : (2014) 1 AWC 385 : (2014) 1 BomCR 397 : (2013) 4 CDR 1041 : (2013) 4 CPJ 1 : (2013) 14 JT 47 : (2013) 6 KarLJ 161 : (2013) 7 MLJ 781 : (2013) 4 RCR(Civil) 946 : (2013) 13 SCALE 1 : (2014) 1 SCC 384 : (2014) 1 UC 225

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 27Constitution of India, 1950 — Article 136, 21Consumer Protection Act, 1986 — Section 12, 13, 23
Supreme Court24 Oct 2013dismissed

Vinod Kumar Vs State of Haryana and Others

Supreme Court Of India · (2013) 11 AD 68 : AIR 2014 SC 33 : (2014) 1 CHN 191 : (2013) 14 JT 207 : (2014) LabIC 1525 : (2013) 5 LLN 6 : (2013) 13 SCALE 161 : (2014) 1 SCJ 339 : (2014) 1 SCT 312 : (2014) 1 SLJ 155

Penal Code, 1860 (IPC) — Section 279, 304APunjab Police Rules, 1934 — Rule 12.38(1), 13.17, 14.7, 16, 16.24
Supreme Court24 Oct 2013Dismissed

L. Krishna Reddy Vs State by Station House Officer and Others

Supreme Court Of India · (2013) 83 ALLCC 947 : (2013) 4 BomCR(Cri) 608 : (2014) 1 CCR 9 : (2014) 117 CLT 975 : (2014) 1 DMC 107 : (2014) 1 JLJR 75 : (2013) 14 JT 543 : (2013) 4 MLJ(Cri) 535 : (2014) 1 NCC 280 : (2014) 1 OLR 323 : (2014) 1 PLJR 305 : (2014) 1 RCR(Criminal) 140 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 227Penal Code, 1860 (IPC) — Section 302, 34, 498A