Supreme Court22 Aug 2013Dismissed

In Re: Rameshwar Prasad Goyal, Advocate

Supreme Court Of India · (2014) 2 ABR 229 : (2014) 8 AD 147 : AIR 2014 SC 850 : (2014) 2 AJR 547 : (2014) 2 ALD 165 : (2013) 6 AWC 5744 : (2013) 11 JT 443 : (2013) 5 LW 193 : (2014) 3 MhLj 644 : (2014) 3 MPLJ 362 : (2013) 4 RCR(Civil) 99 : (2013) 4 RCR(Criminal) 134 : (2013) 10 S

Supreme Court Rules, 1966 — Order 4 Rule 5, Order 4 Rule 6, Order 4 Rule 8A
Supreme Court22 Aug 2013Dismissed

GM, Sri Siddeshwara Co-operative Bank Ltd. and Another Vs Sri Ikbal and Others

Supreme Court Of India · (2013) 5 ALLMR 969 : (2013) 6 AWC 5448 : (2013) 5 BomCR 516 : (2013) 4 CDR 989 : (2014) 1 CHN 94 : (2013) 116 CLA 110 : (2013) 5 CTC 200 : (2013) 11 JT 573 : (2013) 5 LW 120 : (2014) 3 MhLj 139 : (2013) 6 MLJ 571 : (2014) 3 MPLJ 67 : (2014) 122 RD 424 : (

Constitution of India, 1950 — Article 21, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(10), 13(12), 13(2), 13(4)Securitisation and Rec
Supreme Court22 Aug 2013Dismissed

Fiona Shrikhande Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2014 SC 957 : (2014) 2 ALD(Cri) 97 : (2014) 1 ALD(Cri) 358 : (2013) 4 BomCR(Cri) 788 : (2013) 4 CGLJ 46 : (2014) 1 LW(Cri) 305 : (2013) 4 RCR(Criminal) 195 : (2013) 10 SCALE 535 : (2013) 14 SCC 44 : (2013) 3 UC 1885

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 294, 298, 504
Supreme Court22 Aug 2013Dismissed

Standard Chartered Bank Vs V. Noble Kumar and Others Senior Manager, State Bank of India and Another Vs R. Shiva Subramaniyan and Another

Supreme Court Of India · (2013) 100 ALR 683 : (2013) 117 CLA 18 : (2013) 180 CompCas 137 : (2013) 4 CompLJ 417 : (2013) 6 CTC 683 : (2013) 4 KLT 531 : (2013) 5 LW 97 : (2014) 1 MhLj 627 : (2014) 1 MPLJ 396 : (2013) 121 RD 262 : (2013) 10 SCALE 540 : (2013) 9 SCC 620

Constitution Of India, 1950 — Article 226Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2)Code Of Civil Procedur, 1908 —, Order 40 Rule 1
Supreme Court22 Aug 2013Allowed

Popat Bahiru Govardhane etc. Vs Special Land Acquisition Officer and Another

Supreme Court Of India · (2014) 1 ABR 235 : (2014) 2 AD 607 : (2014) 1 ALD 140 : (2013) 5 ALLMR 907 : (2013) 100 ALR 657 : (2013) 6 AWC 5968 : (2013) 6 BomCR 57 : (2014) 1 CALLT 36 : (2014) 1 CDR 100 : (2013) 5 LW 700 : (2014) 2 MhLj 527 : (2013) 6 MhLj 950 : (2014) 2 MPLJ 3 : (2

Land Acquisition Act, 1894 — Section 11, 12(2), 18, 28A, 4Limitation Act, 1963 — Section 5
Supreme Court22 Aug 2013Dismissed

Young Achievers Vs IMS Learning Resources Pvt. Ltd.

Supreme Court Of India · (2014) 8 AD 467 : (2013) 5 ALLMR 931 : (2013) 101 ALR 277 : (2013) 3 ARBLR 299 : (2013) 6 AWC 5636 : (2013) 4 CDR 1101 : (2014) 118 CLA 180 : (2013) 4 CompLJ 217 : (2013) 13 JT 592 : (2013) 5 LW 200 : (2013) 10 SCALE 531 : (2013) 10 SCC 535 : (2014) 1 WBL

Arbitration and Conciliation Act, 1996 — Section 5, 8
Supreme Court22 Aug 2013Allowed

Dr. Subramanian Swamy and Others Vs Raju, through Member, Juvenile Justice Board and Another

Supreme Court Of India · (2014) 1 ACR 357 : (2014) 8 AD 461 : (2014) 2 ALD(Cri) 80 : (2014) 1 ALD(Cri) 377 : (2013) 83 ALLCC 718 : (2013) 4 BomCR(Cri) 301 : (2013) 5 CTC 106 : (2013) 4 JLJR 184 : (2013) 11 JT 433 : (2014) 2 LW 855 : (2014) 1 LW(Cri) 430 : (2013) 4 PLJR 140 : (201

Constitution of India, 1950 — Article 14, 21, 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 28Penal Code, 1860 (IPC) — Section 302
Supreme Court22 Aug 2013Allowed

Basawaraj and Others Vs The Spl. Land Acquisition Officer

Supreme Court Of India · AIR 2014 SC 746 : (2014) 1 AJR 141 : (2014) 1 AKR 128 : (2014) 1 ALD 33 : (2013) 5 ALLMR 934 : (2013) 100 ALR 697 : (2013) 6 ALT 43 : (2014) ALT(Rev) 4 : (2013) ALT(Rev) 356 : (2013) 6 AWC 5829 : (2014) 1 CDR 81 : (2013) 13 JT 469 : (2014) 1 KarLJ 34 : (2

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 18(1), 4(1), 54Limitation Act, 1963 — Section 5
Supreme Court21 Aug 2013Dismissed

Manjeet Singh Khera Vs State of Maharashtra

Supreme Court Of India · (2013) 6 ABR 521 : (2013) 3 ACR 3416 : (2013) 9 AD 210 : (2014) 1 ALD(Cri) 25 : (2013) 83 ALLCC 170 : (2013) 4 BomCR(Cri) 727 : (2013) CriLJ 4884 : (2013) 4 JCC 2773 : (2013) 4 JLJR 81 : (2013) 11 JT 465 : (2013) 3 KLJ 790 : (2013) 3 KLT 835 : (2014) 2 Mh

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173, 173(5)Penal Code, 1860 (IPC) — Section 109
Supreme Court21 Aug 2013Allowed

Sunita Jugalkishore Gilda Vs Ramanlal Udhoji Tanna (Dead) thr. L.Rs. and Others

Supreme Court Of India · (2013) 9 AD 217 : (2013) 5 ALLMR 919 : (2013) 100 ALR 415 : (2014) 1 ALT 15 : (2013) 6 AWC 5652 : (2013) 6 BomCR 45 : (2013) 4 CDR 861 : (2014) 117 CLT 400 : (2013) 5 CTC 99 : (2013) 11 JT 460 : (2013) 3 KLJ 799 : (2013) 5 LW 114 : (2014) 2 MhLj 6 : (2013

Civil Procedure Code, 1908 (CPC) — Section 65Transfer of Property Act, 1882 — Section 44, 52, 65, 65A
Supreme Court21 Aug 2013Dismissed

Prof. K.V. Rajendran Vs Superintendent of Police, CBCID South Zone, Chennai and Others

Supreme Court Of India · (2013) 9 AD 181 : (2013) 4 AJR 576 : (2014) 1 ALD(Cri) 187 : (2013) 82 ALLCC 958 : (2013) CriLJ 4464 : (2013) 5 CTC 310 : (2013) 4 JLJR 582 : (2014) 1 PLJR 40 : (2013) 4 RCR(Criminal) 745 : (2013) 10 SCALE 513 : (2013) 12 SCC 480

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 362, 482
Supreme Court21 Aug 2013Allowed

State of Uttar Pradesh and Others Vs Ashok Kumar Srivastava and Another

Supreme Court Of India · (2013) 9 AD 119 : (2013) 6 ALJ 355 : (2014) 1 AWC 140 : (2013) 4 JLJR 85 : (2013) 11 JT 451 : (2013) LabIC 4192 : (2013) 4 LLN 47 : (2013) 4 PLJR 229 : (2013) 10 SCALE 505 : (2013) 4 SCT 703 : (2013) 3 SLJ 456 : (2013) 4 UPLBEC 2746

Constitution of India, 1950 — Article 14, 16, 16(1)Uttar Pradesh Ayurvedic Aur Unani Mahavidyalaya Adhyapako Ki Seva Niyamavali, 1990 — Rule 18(3), 21
Supreme Court19 Aug 2013Dismissed

S. Govidaraju Vs State of Karnataka

Supreme Court Of India · (2013) 3 DMC 467 : (2013) 10 SCALE 454

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 106, 113