COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 33 of 64

Supreme Court05 Jul 2013Allowed

V.K. Bansal Vs State of Haryana and Others etc. etc.

Supreme Court Of India · (2013) 3 ACR 3188 : (2013) 8 AD 39 : AIR 2013 SC 3447 : (2013) AIRSCW 4585 : (2013) 1 BC 679 : (2013) 3 BLJ 524 : (2013) CriLJ 3986 : (2013) 4 JCC 185 : (2013) 4 JLJR 76 : (2013) 10 JT 4 : (2013) 9 JT 313 : (2013) 3 KHC 34 : (2013) 2 LW(Cri) 486 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 427(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 376

Supreme Court04 Jul 2013Disposed Of

Charanjit and Others Vs State of Punjab and Another

Supreme Court Of India · (2013) 3 ACR 3499 : AIR 2013 SC 2896 : (2013) AIRSCW 4105 : (2013) 2 ALD(Cri) 1031 : (2013) 3 BomCR(Cri) 791 : (2013) CriLJ 3728 : (2013) 10 JT 10 : (2013) 4 RCR(Criminal) 866 : (2013) 8 SCALE 301 : (2013) 11 SCC 163 : (2013) 3 UC 1617

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 145, 157, 35

Supreme Court04 Jul 2013Disposed Of

Mutha Associates and Others Vs State of Maharashtra and Others Pralhad Lokram Dodeja and Others Vs Agricultural Produce Market Committee and Others

Supreme Court Of India · (2013) ALT(Rev) 341 : (2014) 1 AWC 984 : (2013) 10 JT 328 : (2014) 1 RCR(Civil) 34 : (2014) 123 RD 184 : (2013) 8 SCALE 411 : (2013) 14 SCC 304

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 37, 4, 48, 48(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 26, 26(1), 26(2), 28, 31

Supreme Court04 Jul 2013Dismissed

Ranjit Singh Vs State of Punjab and Others

Supreme Court Of India · (2013) 3 ACR 3287 : (2013) 10 AD 524 : (2014) 1 AJR 145

Arms Act, 1959 — Section 25, 27, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 319Penal Code, 1860 (IPC) — Section 141, 142, 148, 149, 302, 307, 447, 379, 511

Supreme Court04 Jul 2013Dismissed

Ganga Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 ACR 3036 : (2013) 9 AD 91 : AIR 2013 SC 3008 : (2014) 1 ALD(Cri) 782 : (2013) ALLMR(Cri) 3020 : (2013) 3 BomCR(Cri) 803 : (2013) 3 CGLJ 320 : (2013) CriLJ 3966 : (2013) 3 JLJ 249 : (2013) 3 JLJR 392 : (2013) 2 LW(Cri) 581 : (2013) 8 SCALE 309 : (

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118, 146, 157

Supreme Court04 Jul 2013Allowed

S.P. Malhotra Vs Punjab National Bank and Others

Supreme Court Of India · (2013) 9 AD 205 : AIR 2013 SC 3739 : (2013) 4 ALLMR 943 : (2013) 4 AWC 3841 : (2013) 138 FLR 780 : (2013) 3 JLJR 288 : (2013) 14 JT 388 : (2013) 9 JT 309 : (2013) LabIC 4097 : (2013) LLR 897 : (2013) 3 PLJR 408 : (2013) 9 SCALE 113 : (2013) 7 SCC 251 : (2

Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 17, 18, 7(2)

Supreme Court04 Jul 2013Allowed

Rajaram Prasad Yadav Vs State of Bihar and Another

Supreme Court Of India · (2013) 8 AD 583 : AIR 2013 SC 3081 : (2013) AIRSCW 4179 : (2013) 4 BomCR(Cri) 35 : (2013) CriLJ 3777 : (2013) 3 JCC 2179 : (2013) 3 JLJR 447 : (2013) 11 JT 118 : (2013) 2 NCC 582 : (2013) 4 PLJR 34 : (2013) 3 RCR(Criminal) 726 : (2013) 8 SCALE 316 : (2013

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Evidence Act, 1872 — Section 138, 142, 145, 154

Supreme Court04 Jul 2013Allowed

Union of India (UOI) and Another Vs Swiss Garnier Life Sciences and Others

Supreme Court Of India · AIR 2013 SC 2885 : (2014) 1 ALLMR 933 : (2013) 5 CHN 34 : (2013) 4 LW 892 : (2013) 4 RCR(Criminal) 82 : (2013) 8 SCALE 329 : (2013) 8 SCC 615

Drugs and Cosmetics Act, 1940 — Section 16, 8Drugs and Cosmetics Rules, 1945 — Rule 122BEssential Commodities Act, 1955 — Section 3

Supreme Court03 Jul 2013Dismissed

Rajinder Singh Vs State of Haryana

Supreme Court Of India · AIR 2013 SC 2529 : (2013) AIRSCW 3848 : (2013) 2 ALD(Cri) 1017 : (2013) 83 ALLCC 706 : (2013) ALLMR(Cri) 2964 : (2013) 3 Crimes 14 : (2013) 2 DMC 564 : (2013) 3 JCC 2106 : (2013) 3 JLJR 263 : (2013) 13 JT 532 : (2013) 3 PLJR 375 : (2013) 3 RCR(Criminal) 7

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34, 498A

Supreme Court03 Jul 2013Dismissed

P. Sudhakar Rao and Others Vs U. Govinda Rao and Others

Supreme Court Of India · (2013) 8 AD 197 : AIR 2013 SC 2533 : (2013) 6 ALD 15 : (2013) 5 ALT 17 : (2013) 9 JT 591 : (2013) 3 LLN 37 : (2013) 8 SCALE 504 : (2013) 8 SCC 693 : (2014) 1 SCC(L&S) 690 : (2013) 4 SCT 185 : (2013) 3 SLJ 97

Andhra Pradesh Engineering Service Rules, 1966 — Rule 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10(1)Constitution of India, 1950 — Article 14, 16

Supreme Court03 Jul 2013Dismissed

S. Anil Kumar @ Anil Kumar Ganna Vs State of Karnataka

Supreme Court Of India · (2013) 7 AD 641 : (2014) 1 AKR 78 : (2014) 1 ALD(Cri) 372 : (2014) 2 ALD(Cri) 109 : (2013) ALLMR(Cri) 2959 : (2013) 3 Crimes 8 : (2013) 2 DMC 574 : (2013) 3 JLJR 268 : (2013) 5 KarLJ 245 : (2013) 9 SCALE 125 : (2013) 7 SCC 219 : (2013) 3 UC 1799

Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A

Supreme Court03 Jul 2013Dismissed

Swarn Kaur Vs Gurmukh Singh and Others

Supreme Court Of India · (2014) 1 ACR 137 : (2013) 8 AD 227 : AIR 2013 SC 3356 : (2013) AIRSCW 4556 : (2013) CriLJ 3991 : (2013) 3 JCC 2111 : (2013) 9 JT 439 : (2013) 8 SCALE 159 : (2013) 12 SCC 732 : (2013) 5 Supreme 111

Penal Code, 1860 (IPC) — Section 201, 302, 304, 313, 34

Supreme Court03 Jul 2013Allowed

C.V. Francis Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 4 AJR 241 : (2013) 5 AWC 5305 : (2013) 4 CHN 180 : (2013) 138 FLR 784 : (2013) 3 JLJR 409 : (2013) 11 JT 132 : (2013) LabIC 4094 : (2013) 4 LLN 457 : (2013) LLR 785 : (2013) 4 LW 912 : (2013) 4 PLJR 24 : (2013) 8 SCALE 383 : (2013) 14 SCC 486 : (20

Central Civil Services (Pension) Rules, 1972 — Rule 48A

Supreme Court03 Jul 2013Dismissed

Ranjit Singh Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 3276 : AIR 2013 SC 2991 : (2013) AIRSCW 4547 : (2013) 2 ALD(Cri) 1049 : (2013) 83 ALLCC 700 : (2013) CriLJ 3959 : (2013) 3 Crimes 19 : (2013) 2 DMC 600 : (2013) 3 JCC 2173 : (2013) 13 JT 598 : (2013) 2 NCC 603 : (2013) 9 SCALE 117 : (2013) 12

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 235Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

Supreme Court03 Jul 2013Partly Allowed

Maharshi Mahesh Yogi Vedic Vishwavidyalaya Vs State of M.P. and Others

Supreme Court Of India · (2013) 9 AD 137 : (2013) 4 ALLMR 872 : (2013) 10 JT 223 : (2013) 4 MPJR 203 : (2013) 8 SCALE 541

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 21AMadhya Pradesh Universities Act, 1973 — Section 12, 24, 25, 26, 39Maharshi Mahesh Yogi Vedic Vishwavidyalaya Adhiniyam, 1995 — Section 10, 11, 12, 13, 14

Supreme Court03 Jul 2013Dismissed

Swastik Gases P. Ltd. Vs Indian Oil Corporation Ltd.

Supreme Court Of India · (2014) 2 AD 325 : (2013) 5 ALLMR 885 : (2013) 3 ARBLR 161 : (2013) 4 AWC 4236 : (2013) 4 CHN 146 : (2013) 115 CLA 174 : (2013) 5 CTC 527 : (2013) 10 JT 35 : (2013) 5 LW 749 : (2013) 171 PLR 789 : (2014) 1 RCR(Civil) 52 : (2013) 8 SCALE 433 : (2013) 9 SCC

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(12), 11(4), 11(5)Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19

Supreme Court03 Jul 2013Dismissed

Nana Keshav Lagad Vs State of Maharashtra

Supreme Court Of India · (2013) 5 ABR 841 : (2013) 7 AD 664 : AIR 2013 SC 3510 : (2013) 2 ALD(Cri) 797 : (2013) 4 BomCR(Cri) 131 : (2013) CriLJ 4011 : (2013) 8 SCALE 131 : (2013) 12 SCC 721 : (2013) 3 UC 1805

Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 169, 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 300, 302, 324

Supreme Court03 Jul 2013Allowed

Kamlesh C. Shah and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2013) 5 ABR 929 : AIR 2013 SC 3501 : (2013) AIRSCW 4697 : (2013) 4 ALLMR 953 : (2013) 5 BomCR 7 : (2013) 10 JT 363 : (2013) 8 SCALE 149 : (2013) 7 SCC 510

Maharashtra Housing and Area Development (Second Amendment) Act, 1986 — Section 84(1)Maharashtra Housing and Area Development Act, 1976 — Section 103A, 103B, 103B(5A), 103B(6), 103B(7)

Supreme Court03 Jul 2013Allowed

Shri Lal Mahal Ltd. Vs Progetto Grano Spa

Supreme Court Of India · (2013) AIRSCW 4368 : (2013) 3 ARBLR 1 : (2013) 6 AWC 6137 : (2013) 5 CHN 48 : (2013) 115 CLA 193 : (2013) 4 CTC 636 : (2013) 137 DRJ 481 : (2013) 11 JT 84 : (2013) 4 LW 542 : (2013) 4 RCR(Civil) 105 : (2013) 8 SCALE 489 : (2014) 2 SCC 433

Arbitration (Protocol and Convention) Act, 1937 — Section 7(1)Arbitration and Conciliation Act, 1996 — Section 24, 28(2), 28(3), 34, 34(2)Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 7(1)

Supreme Court03 Jul 2013Dismissed

Kazi Akiloddin Sujaoddin Vs State of Maharashtra and Others

Supreme Court Of India · (2013) 5 ABR 55 : AIR 2013 SC 2903 : (2013) AIRSCW 4125 : (2013) 100 ALR 12 : (2013) 5 AWC 5130 : (2014) 2 CHN 201 : (2013) 3 RCR(Civil) 1016 : (2013) 120 RD 807 : (2013) 8 SCALE 699 : (2013) 14 SCC 8 : (2013) 4 Supreme 641

Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6