CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 12 of 64

Supreme Court17 Oct 2013Dismissed

A.K. Singhania Vs Gujarat State Fertilizer Company Ltd. and Another Gujarat State Fertilizer Company Ltd. Vs Vikram Prakash and Another

Supreme Court Of India · (2013) 3 ACR 3030 : (2013) 11 AD 1 : AIR 2014 SC 71 : (2014) 1 ALD(Cri) 164 : (2014) 1 ALD(Cri) 317 : (2014) 84 ALLCC 1 : (2013) ALLMR(Cri) 4098 : (2013) 4 BC 623 : (2014) 1 BomCR 771 : (2014) 1 BomCR(Cri) 411 : (2014) 118 CLA 172 : (2014) 117 CLT 385 : (

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141
Read judgment
Supreme Court08 Oct 2013Disposed Of

Sheila Kaul through Ms. Deepa Kaul Vs State through C.B.I.

Supreme Court Of India · (2013) 3 ACR 3018 : (2013) 11 AD 372 : (2014) 84 ALLCC 10 : (2013) 4 JCC 2727 : (2013) 4 JLJR 572 : (2013) 4 RCR(Criminal) 810 : (2013) 13 SCALE 138 : (2014) 1 UC 56

Criminal Procedure Code, 1973 (CrPC) — Section 318, 329, 482Penal Code, 1860 (IPC) — Section 120B, 384Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7, 9
Read judgment
Supreme Court08 Oct 2013Disposed Of

Atmaram Vs State of U.P. and Another

Supreme Court Of India · (2014) 1 ACR 617 : (2014) 1 ALD(Cri) 312 : (2013) ALLMR(Cri) 4088 : (2014) 1 CCR 338 : (2013) 4 CGLJ 566 : (2014) 2 CHN 1 : (2013) 15 JT 269 : (2014) 1 LW(Cri) 643 : (2014) 2 RCR(Criminal) 405 : (2013) 12 SCALE 572

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Read judgment
Supreme Court08 Oct 2013Allowed

Dr. Subramanian Swamy Vs Election Commission of India

Supreme Court Of India · (2013) 10 AD 461 : AIR 2014 SC 18 : (2013) 6 ALLMR 898 : (2014) ALT(Rev) 39 : (2013) 6 AWC 6241 : (2014) 1 CHN 76 : (2013) 139 DRJ 11 : (2013) 13 JT 312 : (2013) 6 KarLJ 435 : (2013) 4 KLT 216 : (2013) 4 RCR(Civil) 793 : (2013) 12 SCALE 575 : (2013) 10 SC

Conduct of Elections Rules, 1961 — Rule 49A, 49B, 49C, 49D, 49EConstitution of India, 1950 — Article 32Representation of the People Act, 1951 — Section 61A
Read judgment
Supreme Court08 Oct 2013Allowed

Sunil Dutt Sharma Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2013) 10 AD 541 : (2013) 83 ALLCC 997 : (2013) ALLMR(Cri) 4068 : (2013) 204 DLT 221 : (2013) 3 DMC 497 : (2014) 141 DRJ 8 : (2013) 4 JCC 2718 : (2013) 4 JLJR 406 : (2013) 13 JT 320 : (2013) 4 MLJ(Cri) 399 : (2014) 1 PLJR 107 : (2013) 4 RCR(Criminal) 694

Constitution of India, 1950 — Article 136, 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 306(2), 309(2), 354(2), 354(3)Penal Code, 1860 (IPC) — Section 235(2), 302, 303, 304B, 304B(1)
Read judgment
Supreme Court08 Oct 2013Allowed

Kunwar Pal Vs State of Uttarakhand

Supreme Court Of India · (2013) 3 ACR 3026 : (2013) ALLMR(Cri) 4090 : (2014) CriLJ 6 : (2013) 4 JLJR 425 : (2013) 2 NCC 740 : (2014) 1 PLJR 46 : (2013) 4 RCR(Criminal) 646 : (2013) 12 SCALE 469 : (2014) 3 SCJ 613 : (2014) 1 UC 24

Penal Code, 1860 (IPC) — Section 120B, 299, 304, 304A
Read judgment
Supreme Court08 Oct 2013Dismissed

Dr. Rajesh Talwar and Another Vs C.B.I. and Another

Supreme Court Of India · (2013) 3 ACR 3022 : (2013) 12 AD 305 : (2013) 6 ALJ 595 : (2013) 4 JCC 2734 : (2013) 4 JLJR 481 : (2014) 1 LW(Cri) 54 : (2013) 4 MLJ(Cri) 362 : (2013) 4 RCR(Criminal) 687 : (2013) 12 SCALE 464 : (2014) 1 SCC 628 : (2014) 2 SCJ 796

Constitution of India, 1950 — Article 14, 20, 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3), 311, 313, 482Evidence Act, 1872 — Section 21
Read judgment
Supreme Court08 Oct 2013Disposed Of

Union of India (UOI) and Another Vs National Federation of the Blind and Others

Supreme Court Of India · (2013) 10 AD 613 : (2014) 1 AWC 700 : (2014) 1 BomCR 527 : (2014) 1 CDR 29 : (2013) 139 FLR 811 : (2013) 4 JLJR 310 : (2013) 13 JT 364 : (2013) LabIC 4447 : (2014) 2 LLN 19 : (2013) 4 PLJR 427 : (2013) 12 SCALE 588 : (2013) 10 SCC 772 : (2013) 4 SCT 807 :

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 16, 16(1), 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 36,
Read judgment
Supreme Court08 Oct 2013Dismissed

Sushil Sharma Vs The State of N.C.T. of Delhi

Supreme Court Of India · (2013) 10 AD 321 : (2013) 203 DLT 81 : (2013) 13 JT 259 : (2013) 4 MLJ(Cri) 421 : (2013) 2 NCC 772 : (2013) 4 RCR(Criminal) 653 : (2013) 12 SCALE 622 : (2014) 4 SCC 317 : (2014) 1 SCJ 575

Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 165(4), 165(5), 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 201, 212, 302, 376
Read judgment
Supreme Court08 Oct 2013Dismissed

Bharati Tamang Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 11 AD 339 : (2014) 1 CCR 54 : (2014) CriLJ 156 : (2014) 1 JLJR 467 : (2014) 2 PLJR 94 : (2014) 3 RCR(Criminal) 347 : (2013) 13 SCALE 108

Constitution of India, 1950 — Article 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8), 319, 319(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
Read judgment
Supreme Court08 Oct 2013Disposed Of

Tofan Singh Vs State of Tamil Nadu

Supreme Court Of India · (2014) 1 ACR 187 : (2013) 10 AD 440 : (2013) 4 AJR 680 : (2014) 1 ALD(Cri) 323 : (2014) 1 BomCR(Cri) 323 : (2014) 117 CLT 363 : (2013) CriLJ 4990 : (2014) 1 Crimes 42 : (2013) 4 JCC(Narcotics) 146 : (2013) 13 JT 344 : (2013) 4 RCR(Criminal) 631 : (2013) 4

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 27A, 28, 29, 30, 42, 50, 52, 52(3), 53, 53(2), 57, 58, 63, 67, 67(c)Customs Act, 1962 — Section 108, 108(4)Central Excise Act, 1944 — Section 14, 14(3)
Read judgment
Supreme Court08 Oct 2013Allowed

Dulcina Fernandes and Others Vs Joaquim Xavier Cruz and Another

Supreme Court Of India · (2013) 4 ACC 293 : (2013) ACJ 2712 : (2013) 10 AD 513 : AIR 2014 SC 58 : (2013) 6 ALD 152 : (2014) 1 AnWR 132 : (2013) 6 AWC 5485 : (2014) 1 BomCR 213 : (2014) 1 CDR 77 : (2013) 4 CGLJ 477 : (2013) 13 JT 217 : (2014) 2 MhLj 510 : (2014) 2 MPLJ 679 : (2013

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 166
Read judgment
Supreme Court08 Oct 2013Allowed

T.C. Gupta and Another Vs Hari Om Prakash and Others

Supreme Court Of India · (2013) 10 AD 470 : (2013) 101 ALR 730 : (2013) 6 AWC 5613 : (2013) 4 JLJR 559 : (2013) 7 MLJ 402 : (2014) 1 PLJR 117 : (2014) 1 RCR(Criminal) 164 : (2014) 122 RD 470 : (2013) 12 SCALE 616 : (2013) 10 SCC 658 : (2014) 2 SCJ 167

Constitution of India, 1950 — Article 143(1)Contempt of Courts Act, 1971 — Section 12(1)Land Acquisition Act, 1894 — Section 5A, 6
Read judgment
Supreme Court07 Oct 2013Dismissed

Mohammed Kannu Abdul Rasheed Vs Nazarudeen

Supreme Court Of India · (2014) 1 ACR 908 : (2014) 1 AD 177 : (2014) 1 BomCR(Cri) 477 : (2014) CriLJ 845 : (2014) 2 JT 189 : (2014) 1 RCR(Criminal) 459 : (2013) 15 SCALE 484 : (2014) 2 SCJ 555

Constitution Of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), Section 11(4)(iv)Limitation Act, 1963 — Section 4
Read judgment