COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 39 of 64

Supreme Court10 May 2013Partly Allowed

Gurnaib Singh Vs State of Punjab

Supreme Court Of India · (2013) AIRSCW 4956 : (2013) 2 ALD(Cri) 585 : (2013) ALLMR(Cri) 2936 : (2013) CriLJ 3212 : (2013) 3 JCC 1775 : (2013) 8 JT 1 : (2013) 3 RCR(Criminal) 407 : (2013) 7 SCALE 89 : (2013) 7 SCC 108

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 231, 309, 313Dowry Prohibition Act, 1961 — Section 2

Supreme Court10 May 2013Allowed

Geomin Minerals and Marketing (P) Ltd. Vs State of Orissa and Others State of Orissa Vs Geomin Minerals and Marketing (P) Ltd. and Others

Supreme Court Of India · (2013) 5 AD 625 : AIR 2013 SC 2438 : (2013) 2 CG.L.R.W. 4 : (2013) 3 JLJR 176 : (2013) 7 JT 156 : (2013) 7 SCALE 243 : (2013) 7 SCC 571

Companies Act, 1956 — Section 3(1)Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 12(1), 22(3), 24(3), 59, 59(1)

Supreme Court09 May 2013Allowed

Mahipal Singh Tomar Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2013) 12 SCALE 304

Constitution of India, 1950 — Article 12, 14Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(1), 13, 13(2), 13(3), 13(4)

Supreme Court09 May 2013Disposed Of

Nirma Industries Ltd. and Another Vs Securities and Exchange Board of India

Supreme Court Of India · (2013) 6 AD 349 : AIR 2013 SC 2360 : (2013) AIRSCW 3489 : (2013) 115 CLA 13 : (2013) 178 CompCas 423 : (2013) 3 CompLJ 275 : (2013) 7 JT 185 : (2013) 7 SCALE 261 : (2013) 8 SCC 20 : (2013) 121 SCL 149

Companies Act, 1956 — Section 205Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 17(1), 17(4), 5A, 5A(2)

Supreme Court09 May 2013Disposed Of

P. Ramaswamy Vs State (U.T.) of Andaman and Nicobar Islands

Supreme Court Of India · (2013) 3 ACR 2499 : (2013) 2 ACR 2306 : (2013) 6 AD 389 : (2013) 82 ALLCC 399 : (2013) 9 JT 113 : (2013) 3 RCR(Criminal) 760 : (2013) 7 SCALE 375 : (2013) 14 SCC 577

Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Supreme Court09 May 2013Disposed Of

Arun Kumar Agrawal Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 9 AD 57 : AIR 2013 SC 3127 : (2013) AIRSCW 4804 : (2013) AIRSCW 2814 : (2013) 7 JT 218 : (2014) 78 KarLJ 503 : (2013) 7 SCALE 333 : (2013) 7 SCC 1 : (2013) 6 Supreme 14

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 10, 13, 16, 26Constitution of India, 1950 — Article 149, 151(1), 151(2), 32

Supreme Court09 May 2013Allowed

Nimmagadda Prasad Vs Central Bureau of Investigation

Supreme Court Of India · (2013) 5 AD 549 : AIR 2013 SC 2821 : (2013) AIRSCW 3795 : (2013) 3 AJR 755 : (2013) 2 ALD(Cri) 1011 : (2013) 82 ALLCC 393 : (2013) CriLJ 3449 : (2013) 8 JT 18 : (2013) 2 NCC 228 : (2013) 3 RCR(Criminal) 175 : (2013) 7 SCALE 25 : (2013) 7 SCC 466 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court09 May 2013Allowed

Anamika Roy Vs Jatindra Chowrasiya and Others

Supreme Court Of India · (2013) 6 AD 118 : AIR 2013 SC 2159 : (2013) 99 ALR 498 : (2013) 4 CDR 942 : (2013) 4 CHN 77 : (2013) 3 CTC 875 : (2013) 8 JT 35 : (2013) 2 RCR(Rent) 24 : (2013) 7 SCALE 1 : (2013) 6 SCC 270 : (2013) 4 WBLR 766

Constitution of India, 1950 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 13(4)

Supreme Court09 May 2013Allowed

Central Bureau of Investigation Vs V. Vijay Sai Reddy

Supreme Court Of India · (2013) 5 AD 460 : AIR 2013 SC 2216 : (2014) 1 AJR 328 : (2013) 2 ALD(Cri) 271 : (2013) CriLJ 3016 : (2013) 3 JLJR 99 : (2013) 8 JT 25 : (2013) 2 NCC 164 : (2013) 3 PLJR 140 : (2013) 3 RCR(Criminal) 252 : (2013) 7 SCALE 15 : (2013) 7 SCC 452 : (2013) 2 UC

Criminal Procedure Code, 1973 (CrPC) — Section 437, 91Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 9

Supreme Court09 May 2013Dismissed

Kumar Vs State of Tamil Nadu

Supreme Court Of India · (2013) 3 ACR 3194 : (2013) 5 AD 471 : AIR 2013 SC 2802 : (2013) AIRSCW 3708 : (2013) CriLJ 3443 : (2013) 2 Crimes 334 : (2013) 2 DMC 495 : (2013) 3 JLJR 255 : (2013) 7 JT 175 : (2013) 3 MLJ(Cri) 187 : (2013) 3 PLJR 356 : (2013) 7 SCALE 32 : (2013) 12 SCC

Penal Code, 1860 (IPC) — Section 201, 302, 304B, 376, 498A

Supreme Court09 May 2013Allowed

Schlumberger Asia Services Ltd. Vs Oil and Natural Gas Corporation Ltd.

Supreme Court Of India · (2013) 6 ABR 251 : (2013) 6 AD 8 : AIR 2013 SC 3778 : (2013) 6 ALD 123 : (2013) 2 ARBLR 217 : (2013) 5 AWC 4371 : (2013) 4 CDR 925 : (2013) 116 CLA 18 : (2013) 3 CompLJ 392 : (2013) 8 JT 583 : (2013) 3 RCR(Civil) 331 : (2013) 7 SCALE 198 : (2013) 7 SCC 56

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 21, 3, 43, 43(2)

Supreme Court09 May 2013Dismissed

Y.S. Jagan Mohan Reddy Vs Central Bureau of Investigation

Supreme Court Of India · (2013) 2 ACR 2244 : (2013) 5 AD 674 : AIR 2013 SC 1933 : (2013) 3 AJR 168 : (2013) 2 ALD(Cri) 509 : (2013) 3 ALT(Cri) 114 : (2013) CriLJ 2734 : (2013) 2 JLJR 454 : (2013) 8 JT 449 : (2013) 3 PLJR 99 : (2013) 3 RCR(Criminal) 108 : (2013) 7 SCALE 7 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 167, 437Penal Code, 1860 (IPC) — Section 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court09 May 2013Disposed Of

Chandran Ratnaswami Vs K.C. Palanisamy and Others K.C. Palanisamy Vs The State and Another etc. etc. Paul Rivett Vs The State and Another

Supreme Court Of India · (2013) 4 ABR 500 : (2013) 5 AD 485 : AIR 2013 SC 1952 : (2013) AIRSCW 2918 : (2013) CriLJ 2938 : (2013) 3 CTC 512 : (2013) 8 JT 42 : (2013) 7 SCALE 50 : (2013) 6 SCC 740 : (2013) 121 SCL 123

Constitution Of India, 1950 — Article 21, 226Companies Act, 1956 — Section 397, 398, 402Indian Penal Code, 1860 — Section 109, 120B, 169, 389, 405, 406, 408, 409, 420, 467, 471

Supreme Court08 May 2013Dismissed

Manohar Lal Sharma Vs The Principle Secretary and Others

Supreme Court Of India · (2013) 6 SCALE 771 : (2014) 2 SCC 703

Supreme Court08 May 2013Allowed

Palwinder Singh Vs State of Punjab

Supreme Court Of India · (2013) 2 ACR 1848 : (2013) 5 AD 427 : (2013) AIRSCW 3623 : (2013) ALLMR(Cri) 2637 : (2013) CriLJ 3454 : (2013) 8 JT 211 : (2013) 3 MLJ(Cri) 218 : (2013) 6 SCALE 742 : (2013) 5 SCC 715 : (2013) 4 Supreme 63

Penal Code, 1860 (IPC) — Section 302, 313, 34, 392

Supreme Court08 May 2013Allowed

Natasha Singh Vs CBI (State)

Supreme Court Of India · (2013) 3 ACR 2622 : (2013) 5 AD 418 : (2013) AIRSCW 3554 : (2013) 4 AJR 425 : (2013) 82 ALLCC 387 : (2013) 3 BomCR(Cri) 13 : (2013) 2 CGBCLJ 406 : (2013) CriLJ 3346 : (2013) 136 DRJ 489 : (2013) 3 JCC 1808 : (2013) 3 JLJR 397 : (2013) 9 JT 57 : (2013) 2 L

Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 311, 313Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)

Supreme Court08 May 2013Dismissed

Manoj Giri Vs State of Chhatisgarh

Supreme Court Of India · (2013) 2 ACR 2252 : (2013) 5 AD 515 : (2014) 1 AJR 324 : (2013) 2 ALD(Cri) 488 : (2013) 82 ALLCC 370 : (2013) 2 CGBCLJ 458 : (2013) CriLJ 3024 : (2013) 2 Crimes 348 : (2013) 3 JLJR 320 : (2013) 9 JT 65 : (2013) 3 PLJR 364 : (2013) 3 RCR(Criminal) 72 : (20

Penal Code, 1860 (IPC) — Section 376(2), 395, 396, 397, 398

Supreme Court08 May 2013Disposed Of

Satya Jain (D) and Others Vs Anis Ahmed Rushdie (D) th. L.Rs. and Others

Supreme Court Of India · (2013) 6 AD 30 : AIR 2013 SC 3784 : (2013) AIRSCW 3785 : (2013) 5 ALD 121 : (2013) 98 ALR 910 : (2013) 4 AWC 4022 : (2013) 2 CGBCLJ 399 : (2013) 136 DRJ 497 : (2013) 7 JT 422 : (2013) 3 RCR(Civil) 281 : (2013) 6 SCALE 765 : (2013) 8 SCC 147

Supreme Court07 May 2013Disposed Of

Saket Housing Ltd. Vs Patna Regional Development Auth. and Another

Supreme Court Of India · (2013) 3 PLJR 126

Supreme Court07 May 2013Disposed Of

S. Sivaguru Vs State of Tamil Nadu and Others etc. etc.

Supreme Court Of India · (2013) 6 AD 81 : (2013) 7 JT 238 : (2013) LabIC 2748 : (2013) 7 SCALE 293 : (2013) 7 SCC 335 : (2013) 7 SCC(L&S) 725 : (2014) 1 SCT 81

Constitution of India, 1950 — Article 14, 16, 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 48, 5