COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 3 of 64

Supreme Court10 Dec 2013Dismissed

Veer Singh and Others Vs State of U.P.

Supreme Court Of India · (2014) 1 ACR 333 : (2013) 12 AD 528 : (2014) 2 ALJ 44 : (2014) 84 ALLCC 681 : (2014) 1 CCR 102 : (2014) CriLJ 1083 : (2014) 1 MLJ(Cri) 45 : (2014) 1 RCR(Criminal) 863 : (2013) 15 SCALE 162 : (2014) 2 SCC 455 : (2014) 3 SCJ 718

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 134, 155, 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court10 Dec 2013Disposed Of

Oswal Agro Mills Ltd. Vs Hindustan Petroleum Corporation Ltd. and Others

Supreme Court Of India · (2014) 2 ABR 19 : (2014) 1 AD 37 : (2014) 3 ALLMR 934 : (2014) ALT(Rev) 45 : (2013) 15 JT 622 : (2013) 15 SCALE 171 : (2014) 2 SCC 491 : (2014) 2 SCJ 590

Development Control Regulations for Greater Bombay, 1991 — Regulation 16, 29, 57, 57(4), 64Maharashtra Regional and Town Planning Act, 1966 — Section 37, 37(1AA), 46, 64

Supreme Court10 Dec 2013Allowed

Chatterjee Petrochem Co. and Another Vs Haldia Petrochemicals Ltd. and Others

Supreme Court Of India · (2013) 4 ARBLR 456 : (2014) 2 AWC 1646 : (2014) 1 CALLT 83 : (2014) 120 CLA 51 : (2014) 184 CompCas 1 : (2014) 1 CompLJ 24 : (2014) 1 JT 93 : (2013) 15 SCALE 45 : (2014) 3 SCJ 475 : (2014) 124 SCL 93

Arbitration and Conciliation Act, 1996 — Section 16, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Companies Act, 1956 — Section 10F, 397, 402

Supreme Court10 Dec 2013Allowed

Sebastiao Luis Fernandes (Dead) Through L.Rs. and Others Vs K.V.P. Shastri (Dead) Through L.Rs. and Others

Supreme Court Of India · (2014) 1 ABR 760 : (2014) 1 AD 1 : (2014) 2 ALD 103 : (2014) 102 ALR 871 : (2014) 1 ALT 51 : (2014) 2 AWC 1570 : (2014) 2 CDR 345 : (2014) 1 GLH 344 : (2014) 1 JLJR 300 : (2014) 1 JT 496 : (2014) 2 LW 512 : (2014) 1 PLJR 520 : (2014) 1 RCR(Civil) 607 : (2

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14, 100Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 101, 102, 167

Supreme Court10 Dec 2013Allowed

Abhay Singh Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2014) 1 AD 327 : AIR 2014 SC 427 : (2014) 2 ALD 50 : (2014) 1 ALJ 561 : (2014) 103 ALR 248 : (2014) 1 AnWR 357 : (2014) 1 AWC 1 : (2014) 2 CDR 359 : (2014) 4 CTC 53 : (2014) 1 JLJR 186 : (2013) 15 JT 465 : (2014) 2 LW 698 : (2014) 1 PLJR 151 : (2014) 1 R

Central Motor Vehicles Rules, 1989 — Rule 108, 108(1), 108A, 119, 119(2)Constitution of India, 1950 — Article 136, 14, 18, 21, 38Motor Vehicles Act, 1939 — Section 70

Supreme Court10 Dec 2013Allowed

DLF Limited Vs Manmohan Lowe and Others

Supreme Court Of India · (2014) 1 AD 255 : (2014) 1 JLJR 449 : (2013) 15 JT 443 : (2014) 1 RCR(Civil) 387 : (2013) 14 SCALE 738 : (2014) 2 SCJ 144

Development Rules, 1976 — Rule 11, 2, 5Haryana Apartment Ownership Act, 1983 — Section 11, 11(2), 12, 13, 14Haryana Development and Regulation of Urban Areas Act, 1975 — Section 2, 3, 3(1), 3(2), 3(3)

Supreme Court09 Dec 2013Allowed

Puttamma and Others Vs K.L. Narayana Reddy and Another

Supreme Court Of India · (2014) 1 ACC 3 : (2014) ACJ 526 : AIR 2014 SC 706 : (2014) 1 AKR 658 : (2014) 3 AWC 2245 : (2014) 1 CDR 256 : (2014) 2 JT 201 : (2014) 1 KLJ 777 : (2014) 1 KLT 738 : (2014) 1 MLJ 739 : (2014) 1 RCR(Civil) 443 : (2014) 1 RLW 244 : (2013) 15 SCALE 437

Arbitration and Conciliation Act, 1996 — Section 31(7)Central Motor Vehicles Rules, 1989 — Rule 150Civil Procedure Code, 1908 (CPC) — Section 34

Supreme Court09 Dec 2013Allowed

Rajeshwar Singh Vs Subrata Roy Sahara and Others

Supreme Court Of India · (2014) 1 AD 277 : AIR 2014 SC 476 : (2014) 1 ALD 128 : (2014) 1 ALLMR 910 : (2014) 1 AWC 197 : (2013) 15 JT 485 : (2014) 1 RCR(Criminal) 445 : (2013) 14 SCALE 707 : (2014) 1 SCJ 551

Central Vigilance Commission Act, 2003 — Section 8Constitution of India, 1950 — Article 129, 136, 142, 145, 215Contempt of Courts Act, 1971 — Section 12, 15, 2, 23

Supreme Court09 Dec 2013Allowed

Mary Pappa Jebamani Vs Ganesan and Others

Supreme Court Of India · (2014) 1 ACR 5 : (2014) 1 AD 314 : (2014) 2 AJR 559 : (2014) 2 ALD(Cri) 140 : (2014) 84 ALLCC 668 : (2014) ALLMR(Cri) 364 : (2014) 1 CCR 118 : (2014) CriLJ 1012 : (2014) 1 Crimes 74 : (2013) 15 JT 379 : (2014) 1 LW(Cri) 688 : (2014) 1 RCR(Criminal) 367 :

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 294, 323

Supreme Court09 Dec 2013Partly Allowed

Manoj @ Panu Vs State of Haryana

Supreme Court Of India · (2014) 1 ACR 1 : (2014) 1 AD 321 : AIR 2014 SC 644 : (2014) 1 CCR 131 : (2014) 1 Crimes 81 : (2014) 1 JCC 737 : (2013) 15 JT 384 : (2014) 1 RCR(Criminal) 525 : (2013) 15 SCALE 149 : (2014) 2 SCC 153

Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 173, 31Penal Code, 1860 (IPC) — Section 307

Supreme Court09 Dec 2013Dismissed

GlaxoSmithKline Pharmaceuticals Limited (Formerly known as SmithKline Beecham Pharmaceuticals (India) Limited) Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 AD 291 : AIR 2014 SC 410 : (2014) 1 AKR 433 : (2014) 102 ALR 694 : (2014) 2 AWC 1553 : (2013) 15 JT 497 : (2014) 1 RCR(Civil) 339 : (2013) 14 SCALE 720 : (2014) 2 SCC 753 : (2014) 1 SCJ 779

Central Excises and Salt Act, 1944 — Section 37BDrugs (Prices Control) Order, 1995 — Section 25Drugs and Cosmetics Act, 1940 — Section 3

Supreme Court06 Dec 2013Dismissed

Lakshmana Rao Yadavalli and Another Vs The State of Andhra Pradesh and Others

Supreme Court Of India · AIR 2014 SC 1302 : (2014) 140 FLR 401 : (2014) 1 JT 222 : (2014) LabIC 1248 : (2013) 14 SCALE 636 : (2014) 1 SCT 661 : (2014) 1 SLJ 290

Constitution of India, 1950 — Article 233(2)

Supreme Court06 Dec 2013Allowed

Bharat Sanchar Nigam Limited Vs Telecom Regulatory Authority of India and Others

Supreme Court Of India · (2013) 12 AD 457 : (2014) 1 CompLJ 229 : (2013) 15 JT 516 : (2013) 14 SCALE 643 : (2014) 3 SCC 222 : (2014) 2 SCJ 301

Administrative Tribunals Act, 1985 — Section 14Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 323A, 323B

Supreme Court06 Dec 2013Dismissed

Madan and Another Vs State of Maharashtra

Supreme Court Of India · (2014) 2 ABR 63 : AIR 2014 SC 846 : (2014) 2 AJR 563 : (2014) 4 ALD 8 : (2014) 84 ALLCC 337 : (2014) 1 ALLMR 921 : (2014) 102 ALR 672 : (2014) ALT(Rev) 24 : (2014) 1 AWC 797 : (2014) 1 BomCR 264 : (2014) 1 CDR 1 : (2014) 1 GLH 300 : (2013) 15 JT 407 : (20

Bihar Land Reforms Act, 1950 — Section 3Land Acquisition Act, 1894 — Section 11, 12(2), 16, 18, 18(2)

Supreme Court06 Dec 2013Dismissed

State of Rajasthan and Others Vs Basant Agrotech (India) Ltd.

Supreme Court Of India · (2014) 1 AD 127 : AIR 2014 SC 487 : (2014) 302 ELT 3 : (2013) 15 JT 388 : (2014) 1 RLW 604 : (2013) 15 SCALE 1 : (2014) 1 SCJ 476

Constitution of India, 1950 — Article 14, 19(1), 21, 32Electricity (Supply) Act, 1948 — Section 49, 79General Clauses Act, 1897 — Section 14, 21, 6

Supreme Court06 Dec 2013Allowed

State of Madhya Pradesh Vs Pradeep Sharma

Supreme Court Of India · (2014) 1 AD 382 : AIR 2014 SC 626 : (2014) 84 ALLCC 415 : (2014) 1 CCR 13 : (2014) 1 CGLJ 166 : (2014) 1 Crimes 70 : (2014) 1 JLJ 365 : (2013) 15 JT 366 : (2014) 2 LW(Cri) 66 : (2014) 1 MLJ(Cri) 89 : (2014) 1 RCR(Criminal) 269 : (2013) 14 SCALE 626 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82Penal Code, 1860 (IPC) — Section 120B, 302, 34

Supreme Court06 Dec 2013Allowed

Alsia Pardhi Vs State of M.P. and Others

Supreme Court Of India · (2014) 1 AD 373 : AIR 2014 SC 877 : (2014) 1 AJR 654 : (2014) 84 ALLCC 237 : (2014) ALLMR(Cri) 357 : (2014) 1 CCR 43 : (2014) 1 Crimes 59 : (2014) 1 JLJ 246 : (2014) 1 JT 204 : (2014) 1 MLJ(Cri) 51 : (2014) 1 MPHT 225 : (2013) 14 SCALE 617 : (2014) 2 SCC

Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 164Special Police Act — Section 6

Supreme Court05 Dec 2013Dismissed

Sister Mina Lalita Baruwa Vs State of Orissa and Others

Supreme Court Of India · AIR 2014 SC 782 : (2014) 1 ALD(Cri) 806 : (2014) 84 ALLCC 404 : (2014) ALLMR(Cri) 368 : (2014) 1 CCR 75 : (2014) CriLJ 671 : (2014) 1 JT 190 : (2014) 1 OLR 478 : (2014) 1 RCR(Criminal) 257 : (2013) 14 SCALE 600 : (2014) 2 SCJ 759

Criminal Procedure Code, 1973 (CrPC) — Section 225, 301, 301(2), 302, 311Evidence Act, 1872 — Section 138, 165

Supreme Court05 Dec 2013Disposed Of

John K. Abraham Vs Simon C. Abraham and Another

Supreme Court Of India · (2014) 1 ACR 15 : (2014) 2 ALD(Cri) 61 : (2014) 84 ALLCC 309 : (2014) ALLMR(Cri) 379 : (2014) 102 ALR 732 : (2014) 1 BC 3 : (2014) 1 BomCR 141 : (2014) 1 BomCR(Cri) 257 : (2014) 1 CCR 90 : (2014) 118 CLA 4 : (2014) CriLJ 2304 : (2014) 1 Crimes 66 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

Supreme Court05 Dec 2013Allowed

Sasidhar Reddy Sura Vs The State of Andhra Pradesh and Others

Supreme Court Of India · (2013) 12 AD 537 : AIR 2014 SC 444 : (2014) 1 ALD 122 : (2014) 3 ALT 12 : (2014) 140 FLR 396 : (2014) 1 JT 215 : (2014) 1 KLJ 616 : (2014) LabIC 1585 : (2014) 1 MLJ 250 : (2014) 1 OLR 411 : (2013) 14 SCALE 593 : (2014) 2 SCC 158 : (2014) 1 SCC(L&S) 347 :

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 6(10), 6(4)Constitution of India, 1950 — Article 233, 309