COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 34 of 64

Supreme Court03 Jul 2013Allowed

State of Himachal Pradesh Vs Jai Chand

Supreme Court Of India · AIR 2013 SC 3349 : (2014) 1 ALD(Cri) 406 : (2013) 82 ALLCC 975 : (2013) CriLJ 4001 : (2013) 2 DMC 613 : (2013) 3 JCC 2191 : (2013) 3 JLJR 413 : (2013) 9 JT 409 : (2013) 3 MLJ(Cri) 318 : (2013) 2 NCC 564 : (2013) 4 PLJR 45 : (2014) 1 RLW 505 : (2013) 8 SCA

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 45Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A

Supreme Court03 Jul 2013Allowed

Kashi Vishwanath Vs State of Karnataka

Supreme Court Of India · (2013) 3 AJR 843 : (2013) 3 AKR 408 : (2014) 1 ALD(Cri) 21 : (2013) 83 ALLCC 146 : (2013) 4 BomCR(Cri) 68 : (2013) CriLJ 3655 : (2013) 2 DMC 583 : (2013) 3 JCC 2076 : (2013) 3 JLJR 457 : (2013) 11 JT 136 : (2013) 4 KarLJ 497 : (2013) 2 NCC 484 : (2013) 4

Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 235(2)Penal Code, 1860 (IPC) — Section 302, 34, 498A

Supreme Court02 Jul 2013Allowed

Vishwanath Pandey Vs State of Bihar and Others

Supreme Court Of India · (2013) 3 PLJR 305 : (2013) 9 SCALE 645 : (2013) 10 SCC 545 : (2014) 1 SCC(L&S) 733

Supreme Court02 Jul 2013Partly Allowed

Geetaben Ratilal Patel Vs District Primary Education Officer

Supreme Court Of India · (2013) 8 AD 276 : AIR 2013 SC 3092 : (2013) 5 AWC 4886 : (2013) 3 BLJ 537 : (2013) 5 BomCR 37 : (2013) 9 JT 158 : (2013) LabIC 3174 : (2013) 4 LW 836 : (2013) 6 MhLj 88 : (2013) 6 MLJ 73 : (2013) 4 MPLJ 312 : (2013) 8 SCALE 171 : (2013) 7 SCC 182 : (2013)

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1), 58, 61, 62Primary Education Act — Section 24

Supreme Court02 Jul 2013Dismissed

Majjal Vs State of Haryana

Supreme Court Of India · (2013) 3 ACR 2865 : (2013) AIRSCW 4961 : (2013) AIRSCW 4583 : (2013) 100 ALR 221 : (2013) CriLJ 3999 : (2013) 4 JCC 2796 : (2013) 3 KHC 44 : (2013) 4 RCR(Criminal) 474 : (2013) 8 SCALE 129 : (2013) 6 SCC 798

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307

Supreme Court02 Jul 2013Dismissed

Commissioner of Police, New Delhi and Another Vs Mehar Singh

Supreme Court Of India · (2013) 7 AD 352 : AIR 2013 SC 2861 : (2013) 5 ALLMR 465 : (2013) 5 CHN 1 : (2013) 9 JT 470 : (2013) LabIC 3207 : (2013) 4 LLN 461 : (2013) 5 MLJ 593 : (2013) 9 SCALE 444 : (2013) 7 SCC 685 : (2013) 2 SCC(L&S) 910 : (2013) 4 SCT 311 : (2014) 1 WBLR 92

Constitution of India, 1950 — Article 14Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 6Eve teasing Act — Section 4

Supreme Court02 Jul 2013Dismissed

Rafique @ Rauf and Others Vs State of U.P.

Supreme Court Of India · (2013) 3 ACR 3263 : (2013) 7 AD 239 : AIR 2013 SC 2272 : (2014) 1 ALD(Cri) 54 : (2013) 83 ALLCC 689 : (2013) 11 JT 415 : (2014) 2 RCR(Criminal) 757 : (2013) 7 SCALE 708 : (2013) 12 SCC 121 : (2013) 3 UC 1686

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2), 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

Supreme Court02 Jul 2013Allowed

Vathsala Manickavasagam and Others Vs N. Ganesan and Another

Supreme Court Of India · (2013) 7 AD 327 : (2013) 6 ALLMR 926 : (2014) 102 ALR 881 : (2013) 5 AWC 5230 : (2013) 5 CHN 15 : (2013) 116 CLT 1051 : (2013) 5 CTC 884 : (2013) 3 JLJR 247 : (2013) 9 JT 483 : (2013) 4 LW 651 : (2013) 3 PLJR 412 : (2013) 4 PLR 655 : (2013) 4 RCR(Civil) 2

Evidence Act, 1872 — Section 17Transfer of Property Act, 1882 — Section 122

Supreme Court02 Jul 2013Dismissed

Premwati Vs Union of India (UOI) and Others Rajinder Singh (D) by L.Rs. Vs Delhi College of Engineering

Supreme Court Of India · (2013) 7 AD 265 : (2014) 2 ALD 21 : (2013) 6 ALLMR 459 : (2013) 100 ALR 223 : (2013) ALT(Rev) 309 : (2013) 4 AWC 4233 : (2013) 3 CGLJ 430 : (2013) 4 CHN 176 : (2013) 138 DRJ 17 : (2013) 3 RCR(Civil) 1020 : (2013) 8 SCALE 372 : (2013) 7 SCC 57 : (2013) 3 U

Land Acquisition Act, 1894 — Section 17(1), 4, 6

Supreme Court02 Jul 2013Dismissed

State of Uttar Pradesh Vs Dayanand Chakrawarty and Others

Supreme Court Of India · (2013) 7 AD 469 : AIR 2013 SC 3066 : (2013) AIRSCW 4374 : (2013) 5 ALJ 385 : (2013) 6 AWC 6123 : (2013) 139 FLR 272 : (2013) 3 JLJR 308 : (2013) 9 JT 494 : (2013) 8 SCALE 74 : (2013) 7 SCC 595 : (2013) 7 SCC(L&S) 791 : (2013) 4 SCT 145 : (2013) 3 SLJ 1 :

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Fundamental (Amendment) Rules, 2002 — Rule 3Uttar Pradesh Fundamental Rules — Rule 56

Supreme Court02 Jul 2013Allowed

Jiju Kuruvila and Others Vs Kunjujamma Mohan and Others The Oriental Insurance Company Ltd. Vs Smt. Chinnamma Joy and Others

Supreme Court Of India · (2013) 3 ACC 49 : (2013) ACJ 2141 : (2013) 7 AD 484 : AIR 2013 SC 2293 : (2013) AIRSCW 3881 : (2013) 4 AJR 120 : (2013) 5 ALD 165 : (2013) 4 ALLMR 946 : (2013) 2 AnWR 539 : (2013) 4 AWC 4050 : (2013) 4 BomCR 481 : (2013) 4 CTC 252 : (2013) 4 JLJR 128 : (2

Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 — Section 3Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 304A, 337

Supreme Court02 Jul 2013Allowed

M.P. State Mining Corporation Ltd. Vs Sanjeev Bhaskar and Others

Supreme Court Of India · (2013) 7 AD 417 : (2013) 5 AWC 4821 : (2013) 3 CGLJ 525 : (2013) 8 SCALE 706 : (2013) 12 SCC 326 : (2013) 3 WLN 129

Mineral Concession Rules, 1960 — Rule 25A, 27(1), 27(5), 31(1), 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 25A, 30Motor Vehicles Act, 1988 — Section 61(2)

Supreme Court02 Jul 2013Allowed

Association for Environment Protection Vs State of Kerala and Others

Supreme Court Of India · (2013) 7 AD 425 : AIR 2013 SC 2500 : (2013) AIRSCW 3840 : (2013) 4 CHN 115 : (2013) 116 CLT 1062 : (2013) 3 EFLT 598 : (2013) 10 JT 57 : (2013) 3 KLJ 155 : (2013) 3 KLT 201 : (2013) 5 MLJ 604 : (2014) 1 RCR(Civil) 14 : (2013) 8 SCALE 532 : (2013) 7 SCC 22

Constitution of India, 1950 — Article 21, 48A, 51A

Supreme Court02 Jul 2013Allowed

Haryana State Industrial Development Corporation Ltd. Vs Udal and Others etc. etc.

Supreme Court Of India · (2013) 7 AD 548 : AIR 2013 SC 3111 : (2013) AIRSCW 4469 : (2013) ALT(Rev) 312 : (2013) 5 AWC 4790 : (2013) 116 CLT 1072 : (2013) 9 JT 451 : (2013) 3 RCR(Civil) 896 : (2013) 8 SCALE 601 : (2013) 14 SCC 506

Land Acquisition Act, 1894 — Section 18, 3, 4, 54, 6

Supreme Court02 Jul 2013Allowed

Jasvinder Saini and Others Vs State (Govt. of NCT of Delhi)

Supreme Court Of India · (2013) 7 AD 367 : AIR 2014 SC 841 : (2013) 83 ALLCC 132 : (2013) ALLMR(Cri) 3006 : (2013) 3 ALT(Cri) 311 : (2014) 117 CLT 514 : (2013) 202 DLT 61 : (2013) 3 DMC 39 : (2013) 137 DRJ 498 : (2013) 3 JCC 2168 : (2013) 4 JLJR 6 : (2014) 1 JT 373 : (2013) 2 LW(

Criminal Procedure Code, 1973 (CrPC) — Section 216, 216(2), 216(3), 216(4), 216(5)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 406, 498A

Supreme Court02 Jul 2013Allowed

Veer Pal Singh Vs Secretary, Ministry of Defence

Supreme Court Of India · (2013) 5 ABR 798 : (2014) 2 AD 160 : AIR 2013 SC 2827 : (2013) AIRSCW 4393 : (2013) 5 AWC 5322 : (2013) 10 JT 71 : (2013) LabIC 3276 : (2013) 6 MhLj 876 : (2013) 5 MLJ 841 : (2013) 4 MPLJ 493 : (2013) 8 SCALE 686 : (2013) 8 SCC 83 : (2014) 1 SCC(L&S) 69 :

Pension Regulations For The Army, 1961 — Regulation 173, 423

Supreme Court02 Jul 2013Disposed Of

Anil Kumar Mahajan Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 8 AD 241 : (2013) 4 ALLMR 967 : (2013) 5 AWC 4581 : (2013) 3 BLJ 517 : (2013) 3 JLJR 404 : (2013) 5 LW 765 : (2013) 6 MhLj 113 : (2013) 4 MPLJ 286 : (2013) 4 PLJR 18 : (2014) 173 PLR 678 : (2013) 8 SCALE 366 : (2013) 7 SCC 243 : (2013) 2 SCC(L&S) 6

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

Supreme Court02 Jul 2013

K.C. Bajaj and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 7 AD 647 : (2013) 8 SCALE 599 : (2013) 14 SCC 533 : (2013) 4 SCT 171

Government of India (Transaction of Business) Rules, 1961 — Rule 12

Supreme Court02 Jul 2013Dismissed

Babu @ Balasubramaniam and Another Vs The State of Tamil Nadu

Supreme Court Of India · (2013) 7 AD 292 : (2013) 3 AJR 849 : (2013) 2 ALD(Cri) 627 : (2013) CriLJ 3649 : (2013) 9 JT 148 : (2013) 3 RCR(Criminal) 736 : (2013) 8 SCALE 48 : (2013) 8 SCC 60 : (2013) 3 UC 1698

Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 109, 302, 304, 34, 498A

Supreme Court02 Jul 2013Allowed

Dharamvir Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 7 AD 451 : AIR 2013 SC 2840 : (2013) AIRSCW 4236 : (2013) 5 AWC 5308 : (2013) LabIC 3218 : (2013) 3 LLN 57 : (2013) 8 SCALE 58 : (2013) 7 SCC 316 : (2013) 7 SCC(L&S) 706 : (2013) 3 SCT 778 : (2013) 4 Supreme 687 : (2013) 4 WBLR 680

Entitlement for Casualty, Pension any Award for Armed Forces Personals Rules, 1982 — Rule 14Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 14, 17, 423, 5, 6Guide to Medical Officers (Military Pensions) Rule