COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 36 of 64

Supreme Court01 Jul 2013Disposed Of

Mrs. Aparna A. Shah Vs Sheth Developers Pvt. Ltd. and Another

Supreme Court Of India · (2013) 5 ABR 119 : (2013) 2 ACR 2169 : (2013) 10 AD 505 : AIR 2013 SC 3210 : (2013) 3 AKR 560 : (2013) 2 ALD(Cri) 1023 : (2013) 83 ALLCC 576 : (2013) 3 ALT(Cri) 1 : (2013) 3 BC 491 : (2013) 4 BomCR 879 : (2013) 3 BomCR(Cri) 317 : (2014) 118 CLA 366 : (201

Companies Act, 1956 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3(42)

Supreme Court01 Jul 2013Dismissed

B. Raghuvir Acharya Vs Central Bureau of Investigation

Supreme Court Of India · (2013) 7 AD 381 : (2013) 3 BomCR(Cri) 289 : (2014) CriLJ 1380 : (2013) MLJ(Cri) 465 : (2013) 7 SCALE 722

Criminal Procedure Code, 1973 (CrPC) — Section 236, 237, 313, 386Evidence Act, 1872 — Section 45, 47Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 409

Supreme Court01 Jul 2013Allowed

Sharanjit Kaur and Another Vs State of Punjab

Supreme Court Of India · (2013) 2 ACR 2177 : AIR 2013 SC 2745 : (2013) 82 ALLCC 992 : (2013) 3 ALT(Cri) 346 : (2013) CriLJ 3859 : (2013) 9 JT 386 : (2013) 172 PLR 243 : (2013) 3 RCR(Civil) 989 : (2013) 3 RCR(Criminal) 965 : (2013) 8 SCALE 195 : (2013) 8 SCC 726 : (2013) 2 UC 1591

Constitution of India, 1950 — Article 243A, 243B, 243NCriminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 178, 179, 180Gram Nyayalayas Act, 2008 — Section 3(1), 3(3)

Supreme Court01 Jul 2013Disposed Of

Doliben Kantilal Patel Vs State of Gujarat and Another

Supreme Court Of India · (2013) 2 ACR 2163 : (2013) 7 AD 345 : AIR 2013 SC 2640 : (2013) CriLJ 3761 : (2014) 2 GLR 1577 : (2013) 14 JT 392 : (2013) 3 RCR(Criminal) 1045 : (2013) 7 SCALE 794 : (2013) 9 SCC 447 : (2013) 2 UC 1473

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 226Penal Code, 1860 (IPC) — Section 114, 120B, 174, 376, 406

Supreme Court01 Jul 2013Allowed

State of M.P. Vs Najab Khan and Others

Supreme Court Of India · (2013) 3 ACR 2605 : (2014) 2 AD 194 : AIR 2013 SC 2997 : (2014) 1 ALD(Cri) 873 : (2013) ALLMR(Cri) 2931 : (2013) 3 CGLJ 369 : (2013) CriLJ 3951 : (2014) 1 JLJ 61 : (2013) 8 SCALE 190 : (2013) 9 SCC 509

Penal Code, 1860 (IPC) — Section 307, 326, 34, 341

Supreme Court01 Jul 2013Disposed Of

State of Rajasthan Vs Shiv Charan and Others

Supreme Court Of India · AIR 2013 SC 2342 : (2013) AIRSCW 3901 : (2013) 4 AJR 127 : (2013) 82 ALLCC 987 : (2013) 9 JT 222 : (2013) 8 SCALE 102 : (2013) 12 SCC 76 : (2013) 5 Supreme 129 : (2013) 2 UC 1557

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149

Supreme Court01 Jul 2013Dismissed

National Textile Corpn. (UP) Ltd. Vs Raja Ram Jaipuria and Others

Supreme Court Of India · AIR 2013 SC 2783 : (2013) 5 ALJ 256 : (2013) 9 JT 249 : (2013) 8 SCALE 120 : (2013) 7 SCC 406

Industries (Development and Regulation) Act, 1951 — Section 18AAPublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 7, 9

Supreme Court01 Jul 2013Allowed

S. Manickam Vs Metropolitan Transport Corporation Ltd.

Supreme Court Of India · (2013) 4 ACC 264 : (2013) ACJ 1935 : (2013) 7 AD 567 : AIR 2013 SC 2629 : (2013) 5 ALD 116 : (2013) 5 ALLMR 477 : (2013) 100 ALR 1 : (2013) 2 AnWR 428 : (2013) 4 AWC 4258 : (2013) 4 BomCR 528 : (2013) 4 CDR 1151 : (2014) 117 CLT 88 : (2013) 3 KLT 248 : (2

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 168(1)

Supreme Court01 Jul 2013Dismissed

Darshan Gupta Vs Radhika Gupta

Supreme Court Of India · (2013) 6 ABR 879 : (2013) 7 AD 269 : (2014) 1 AJR 49 : (2013) 5 ALD 1 : (2013) 5 ALLMR 446 : (2013) 100 ALR 701 : (2013) 4 ALT 43 : (2013) 4 AWC 4214 : (2013) 4 BomCR 706 : (2013) 4 CALLT 23 : (2013) 4 CDR 969 : (2013) 116 CLT 995 : (2013) 6 CTC 560 : (20

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 9

Supreme Court01 Jul 2013Partly Allowed

P. Dharni and Others Vs Govt. of Tamil Nadu and Others

Supreme Court Of India · (2013) 7 AD 617 : (2013) 8 JT 602 : (2013) 3 LLN 449 : (2013) 5 MLJ 445 : (2013) 8 SCALE 25 : (2013) 7 SCC 289 : (2013) 7 SCC(L&S) 678 : (2013) 4 SCT 154 : (2013) 3 SLJ 175

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 19, 2, 3, 36, 36ATamil Nadu Transport Subordinate Service — Section 28, 42

Supreme Court01 Jul 2013Allowed

Majendran Langeswaran Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2013) 7 AD 401 : AIR 2013 SC 2790 : (2013) 4 AJR 539 : (2013) CriLJ 3848 : (2013) 3 JCC 2199 : (2013) 9 JT 539 : (2013) 3 MLJ(Cri) 305 : (2013) 2 NCC 500 : (2013) 7 SCALE 649 : (2013) 7 SCC 192 : (2013) 2 UC 1501

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

Supreme Court01 Jul 2013Dismissed

Essar Teleholdings Ltd. Vs Registrar General, Delhi High Court and Others

Supreme Court Of India · (2013) 8 AD 650 : AIR 2013 SC 2300 : (2013) AIRSCW 4904 : (2013) 9 JT 236 : (2013) 2 LW(Cri) 569 : (2013) 3 MLJ(Cri) 332 : (2013) 3 RCR(Criminal) 709 : (2013) 7 SCALE 739 : (2013) 8 SCC 1 : (2014) 1 SCC(L&S) 51

Constitution of India, 1950 — Article 136, 14, 142, 233, 234Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 193, 194, 212(2), 219(1)Penal Code, 1860 (IPC) — Section 120B, 420, 71

Supreme Court01 Jul 2013Dismissed

Nishant Aggarwal Vs Kailash Kumar Sharma

Supreme Court Of India · (2013) 2 ACR 2156 : (2013) 8 AD 218 : AIR 2013 SC 2634 : (2013) 83 ALLCC 174 : (2013) 2 ALT(Cri) 509 : (2013) 3 BC 391 : (2013) 3 BomCR(Cri) 307 : (2013) 3 CompLJ 264 : (2013) CriLJ 3771 : (2013) 201 DLT 573 : (2013) 3 JCC 158 : (2013) 9 JT 188 : (2013) 3

Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 178, 179, 190Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 379, 381, 411, 420

Supreme Court01 Jul 2013Dismissed

Makarand Dattatreya Sugavkar Vs Municipal Corporation of Greater Mumbai and Others

Supreme Court Of India · (2014) 2 AD 216 : (2013) 9 JT 395 : (2013) 8 SCALE 236 : (2013) 9 SCC 136

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 3, 312, 314, 315, 315(1)

Supreme Court01 Jul 2013Allowed

S. Iyyapan Vs United India Insurance Company Ltd. and Another

Supreme Court Of India · (2013) 5 ABR 385 : (2013) 3 ACC 19 : (2013) ACJ 1944 : (2013) 7 AD 202 : AIR 2013 SC 2262 : (2013) 3 AJR 833 : (2013) 5 ALD 62 : (2013) 100 ALR 663 : (2013) 2 AnWR 291 : (2013) 4 AWC 4039 : (2013) 5 BomCR 102 : (2013) 10 JT 85 : (2013) 3 KLJ 306 : (2013)

Civil Procedure Code, 1908 (CPC) — Section 13Motor Vehicles Act, 1939 — Section 94, 96Motor Vehicles Act, 1988 — Section 145, 146, 147, 147(1), 147(3)

Supreme Court01 Jul 2013Allowed

Ahsanul Hoda Vs State of Bihar

Supreme Court Of India · AIR 2013 SC 3463 : (2013) 6 ALD 10 : (2013) 5 ALLMR 488 : (2013) 99 ALR 895 : (2013) ALT(Rev) 254 : (2013) 4 AWC 4263 : (2013) 4 CDR 1156 : (2013) 116 CLT 1092 : (2013) 4 JLJR 188 : (2013) 13 JT 616 : (2013) 4 PLJR 135 : (2013) 3 RCR(Civil) 1013 : (2013)

Land Acquisition Act, 1894 — Section 4

Supreme Court01 Jul 2013Allowed

Neerupam Mohan Mathur Vs New India Assurance Co.

Supreme Court Of India · (2013) 3 ACC 1 : (2013) ACJ 2122 : (2013) 7 AD 374 : AIR 2013 SC 3378 : (2013) 5 ALLMR 441 : (2013) 99 ALR 864 : (2013) 2 AnWR 280 : (2013) 4 AWC 4252 : (2013) 4 BomCR 509 : (2013) 4 CDR 1145 : (2013) 13 JT 610 : (2013) 172 PLR 238 : (2013) 4 RCR(Civil) 2

Motor Vehicles Act, 1988 — Section 110APersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2

Supreme Court01 Jul 2013Allowed

N. Sengodan Vs Secretary to Government, Home (Prohibition and Excise) Department, Chennai and Others

Supreme Court Of India · (2013) 8 AD 248 : (2013) 9 JT 516 : (2013) 4 LW 558 : (2013) 2 LW(Cri) 361 : (2013) 2 OLR 1056 : (2013) 3 RCR(Criminal) 988 : (2013) 8 SCALE 213 : (2013) 8 SCC 664 : (2013) 3 SLJ 131

Indian Penal Code, 1860 — Section 505, 505(1)(b)Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders And Slumgrabbers Act, 1982 — Section 2(a), 2(f), 2(a)(f), 3(2), 8(2), 10, 12(2)Police (Incitement To Disaffection) Act, 1922 — Section 3

Supreme Court01 Jul 2013

K. Guruprasad Rao Vs State of Karnataka and Others

Supreme Court Of India · (2013) 11 AD 511 : (2013) 4 AKR 295 : (2013) 8 SCALE 629 : (2013) 8 SCC 418

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2, 2(4), 3(3), 38, 38(1)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 10, 2, 31, 32, 33Constitution of India, 1950 &md

Supreme Court27 Jun 2013Dismissed

Kalpana Dilip Bahirat Vs Pune Municipal Corporation and Others

Supreme Court Of India · (2013) 9 SCALE 690

Bombay Provincial Municipal Corporations Act, 1949 — Section 16, 5BConstitution of India, 1950 — Article 136, 226, 243ZGMaharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, O