COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 2 of 64

Supreme Court13 Dec 2013Dismissed

Inderjeet Arya and Another Vs ICICI Bank Limited

Supreme Court Of India · (2014) 2 AD 200 : (2014) 1 ALLMR 974 : (2014) 102 ALR 212 : (2014) 1 BC 111 : (2014) 118 CLA 1 : (2014) 184 CompCas 165 : (2014) 183 CompCas 165 : (2014) 1 CompLJ 574 : (2014) 302 ELT 28 : (2014) 3 MhLj 255 : (2014) 2 MPLJ 332 : (2013) 15 SCALE 302 : (201

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(1)

Supreme Court13 Dec 2013Allowed

Kashmir Singh Vs State of Haryana and Others

Supreme Court Of India · (2014) 102 ALR 469 : (2014) ALT(Rev) 35 : (2014) 1 AWC 208 : (2014) 3 MhLj 232 : (2014) 2 MPLJ 310 : (2014) 1 RCR(Civil) 512 : (2014) 122 RD 405 : (2013) 15 SCALE 291 : (2014) 2 SCC 165 : (2014) 3 SCJ 588

Land Acquisition Act, 1894 — Section 18, 23(1A), 4

Supreme Court13 Dec 2013Dismissed

Management of Sundaram Industries Ltd. Vs Sundaram Industries Employees Union

Supreme Court Of India · (2014) 1 AD 117 : (2014) 1 ALLMR 954 : (2014) 2 AWC 1585 : (2014) 1 CDR 106 : (2014) 140 FLR 297 : (2014) 2 JLJR 62 : (2014) LLR 121 : (2014) 1 MPHT 241 : (2013) 15 SCALE 264 : (2014) 2 SCC 600 : (2014) 1 SCC(L&S) 364 : (2014) 3 SCJ 244 : (2014) 1 SCT 600

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Constitution of India, 1950 — Article 136, 142, 226Industrial Disputes Act, 1947 — Section 9A

Supreme Court13 Dec 2013Dismissed

PRP Exports and Etc. Vs The Chief Secretary, Government of Tamil Nadu and Others

Supreme Court Of India · (2014) 1 AD 403 : (2014) 4 EFLT 84 : (2014) 1 JT 177 : (2013) 15 SCALE 285 : (2014) 3 SCJ 593 : (2014) 1 ShimLC 555

Granite Conservation and Development Rules, 1999 — Rule 15, 18, 18(2), 18(3), 19(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5), 4(1), 4(1A)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(4), 36(2)

Supreme Court12 Dec 2013Allowed

Koothattukulam Liquors Vs Deputy Commissioner of Sales Tax

Supreme Court Of India · (2014) 72 VST 353

Central excise act,1944 — Section 3-a(4)

Supreme Court12 Dec 2013Disposed Of

GUI-ATI and Company Vs The Commissioner of Sales Tax, U.P., Lucknow

Supreme Court Of India · (2014) 1 SCALE 32

Essential Supplies (Temporary Powers) Act, 1946 — Section 2(a)Uttar Pradesh General Clauses Act, 1904 — Section 21

Supreme Court12 Dec 2013Dismissed

Arasmeta Captive Power Company Private Limited and Another Vs Lafarge India Private Limited

Supreme Court Of India · AIR 2014 SC 525 : (2014) 2 ALD 89 : (2014) 102 ALR 680 : (2014) 2 ALT 41 : (2013) 4 ARBLR 439 : (2014) 2 AWC 1441 : (2014) 2 CDR 328 : (2014) 118 CLA 328 : (2014) 182 CompCas 115 : (2014) 1 CompLJ 209 : (2014) 1 CTC 415 : (2014) 1 JT 1 : (2014) 2 KLT 1053

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)

Supreme Court12 Dec 2013Dismissed

Erach Boman Khavar Vs Tukaram Shridhar Bhat and Another

Supreme Court Of India · (2014) 1 ABR 677 : (2014) 1 AD 207 : AIR 2014 SC 544 : (2014) 1 AJR 660 : (2014) 1 BomCR 624 : (2014) 2 CDR 387 : (2014) 118 CLA 344 : (2014) 182 CompCas 84 : (2014) 1 CompLJ 1 : (2013) 15 JT 581 : (2014) 1 RCR(Rent) 90 : (2013) 15 SCALE 224 : (2014) 1 SC

Bombay Rent Act, 1947 — Section 28, 3(1)Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2), 28Calcutta Thika Tenancy Act, 1949 — Section 28

Supreme Court12 Dec 2013Dismissed

Fakhruzamma Vs State of Jharkhand and Another

Supreme Court Of India · (2014) 1 ACR 9 : (2014) 1 AJR 433 : (2014) 2 ALD(Cri) 165 : (2014) 84 ALLCC 700 : (2014) ALLMR(Cri) 354 : (2014) 1 CCR 147 : (2014) CriLJ 681 : (2014) 1 Crimes 78 : (2014) 2 JLJR 9 : (2013) 15 JT 371 : (2014) 2 PLJR 218 : (2014) 1 RCR(Criminal) 364 : (201

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Jharkhand Police Manual — Rule 824, 825

Supreme Court12 Dec 2013Dismissed

Deaf Employees Welfare Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 12 AD 519 : (2014) 1 ALLMR 925 : (2014) 2 AWC 1432 : (2014) 140 FLR 387 : (2014) 2 JLJR 68 : (2014) 1 JT 17 : (2014) 1 KLT 416 : (2014) 2 LLN 582 : (2014) 4 MhLj 572 : (2014) 1 MLJ 376 : (2014) 3 MPLJ 300 : (2014) 1 RCR(Civil) 377 : (2013) 15 SCALE

Constitution of India, 1950 — Article 14, 2, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 38, 39

Supreme Court12 Dec 2013Disposed Of

Shalini Vs New English High Sch. Assn. and Others

Supreme Court Of India · (2014) 1 ALLMR 904 : (2014) 3 BomCR 113 : (2014) 1 JT 296 : (2014) 2 MhLj 913 : (2014) 1 MLJ 731 : (2013) 15 SCALE 273 : (2014) 3 SCJ 144 : (2014) 1 SCT 605 : (2014) 1 ShimLC 561 : (2014) 1 SLJ 398 : (2014) 1 UPLBEC 627

Constitution of India, 1950 — Article 142, 311, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 2a

Supreme Court12 Dec 2013Dismissed

Ghanshyam Vs State of Rajasthan

Supreme Court Of India · (2014) 1 ACR 12 : (2014) 5 AD 201 : (2014) 84 ALLCC 280 : (2014) 1 CCR 128 : (2014) 1 Crimes 100 : (2014) 1 JT 226 : (2014) 1 MLJ(Cri) 226 : (2014) 1 RCR(Criminal) 457 : (2013) 15 SCALE 281 : (2014) 2 SCC 683

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190, 482Penal Code, 1860 (IPC) — Section 405, 406, 407, 408, 409

Supreme Court12 Dec 2013Allowed

Chairman-Cum-Managing Director and Others Vs Bharat Chandra Behera and Another

Supreme Court Of India · (2014) 2 AWC 1640 : (2014) 140 FLR 537 : (2014) 1 JT 182 : (2013) 15 SCALE 249

Constitution of India, 1950 — Article 14

Supreme Court11 Dec 2013Allowed

Manohar Prajapat Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 3 SCJ 649

Penal Code, 1860 (IPC) — Section 294, 307, 34

Supreme Court11 Dec 2013Dismissed

Suresh Kumar Koushal and Another Vs NAZ Foundation and Others

Supreme Court Of India · (2014) 1 AD 549 : AIR 2014 SC 563 : (2014) 84 ALLCC 774 : (2014) CriLJ 784 : (2013) 204 DLT 533 : (2014) 1 JT 27 : (2014) 3 KarLJ 10 : (2014) 1 KLJ 120 : (2014) 1 MLJ 68 : (2014) 1 RCR(Criminal) 286 : (2013) 15 SCALE 55 : (2014) 1 SCC 1 : (2014) 1 SCJ 1 :

Central Provinces and Berar Goondas Act, 1946 — Section 4, 4AConstitution of India, 1950 — Article 13, 13(1), 14, 15, 15(1)Criminal Law (India) Act, 1828 — Section 125, 63

Supreme Court11 Dec 2013Allowed

Samta Aandolan Samiti and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 AD 479 : (2014) 1 ALLMR 892 : (2014) 1 ALT 49 : (2014) 1 AWC 592 : (2013) 15 JT 598 : (2013) 15 SCALE 118 : (2014) 1 SCJ 513 : (2014) 2 SCT 96

Civil Services Examination Rules — Rule 16(1), 16(2), 16(3), 16(4), 16(5)Constitution of India, 1950 — Article 14, 15(4), 16, 16(1), 16(4)

Supreme Court11 Dec 2013Dismissed

B.S.N.L. Vs Bhurumal

Supreme Court Of India · (2014) 2 ABR 235 : (2014) 1 AD 467 : AIR 2014 SC 1188 : (2014) 2 AJR 410 : (2014) 4 AWC 3833 : (2014) 140 FLR 901 : (2014) 1 JLJR 62 : (2013) 15 JT 611 : (2014) LabIC 1093 : (2014) 1 LLJ 260 : (2014) 1 PLJR 230 : (2013) 15 SCALE 131 : (2014) 3 SCJ 195 : (

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 25F

Supreme Court11 Dec 2013Dismissed

Bank of Baroda Vs S.K. Kool (D) Through L.Rs. and Another

Supreme Court Of India · AIR 2014 SC 915 : (2014) 2 AWC 1581 : (2014) 1 CDR 6 : (2014) 140 FLR 910 : (2014) 1 GLH 321 : (2013) 15 JT 375 : (2014) LabIC 1341 : (2014) 1 LLJ 373 : (2013) 15 SCALE 197 : (2014) 2 SCC 715 : (2014) 1 SCC(L&S) 372 : (2014) 3 SCJ 73 : (2014) 1 SLJ 426

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19

Supreme Court11 Dec 2013Dismissed

Kamlesh Kumar Vs State of Bihar and Another

Supreme Court Of India · (2014) 1 ACR 18 : (2014) 1 AD 448 : AIR 2014 SC 660 : (2014) 1 ALD(Cri) 287 : (2014) 84 ALLCC 311 : (2014) ALLMR(Cri) 348 : (2014) 2 CALLT 1 : (2014) 1 CCR 108 : (2014) 118 CLA 468 : (2014) 118 CLT 47 : (2014) CriLJ 1071 : (2014) 1 Crimes 108 : (2014) 1 C

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Supreme Court11 Dec 2013Dismissed

S.E.B.I. Vs Sahara India Real. Estate Corpn. Ltd. and Others

Supreme Court Of India · (2014) 2 SCALE 569