CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 4 of 64

Supreme Court02 Dec 2013Disposed Of

K.N. Aswathnarayana Setty (D) Tr. L.Rs. and Others Vs State of Karnataka and Others

Supreme Court Of India · (2014) 1 AD 461 : AIR 2014 SC 279 : (2014) 4 ALLMR 901 : (2014) 102 ALR 281 : (2014) ALT(Rev) 12 : (2014) 1 AWC 217 : (2014) 1 CGLJ 113 : (2014) 2 CTC 86 : (2013) 15 JT 194 : (2014) 2 KarLJ 1 : (2014) 1 LW 369 : (2014) 1 RCR(Civil) 533 : (2014) 122 RD 395

Land Acquisition Act, 1894 — Section 16, 17, 4, 4(1), 48(1)Transfer of Property Act, 1882 — Section 52
Read judgment
Supreme Court02 Dec 2013Allowed

N. Anantha Reddy Vs Anshu Kathuria and Others

Supreme Court Of India · (2014) 2 ABR 527 : (2014) 105 ALR 153 : (2014) 1 AWC 775 : (2014) 2 CDR 356 : (2014) 117 CLT 954 : (2014) 1 LW 116 : (2014) 1 OLR 642 : (2014) 1 OLR 364 : (2013) 14 SCALE 585 : (2014) 3 SCJ 534 : (2014) 1 ShimLC 367 : (2014) 1 WLN 86

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Hyderabad Municipal Corporation Act, 1955 — Section 452
Read judgment
Supreme Court29 Nov 2013Partly Allowed

Paragon Rubber Industries Vs Pragati Rubber Mills and Others Pragathi Rubber Mills and Others Vs Paragon Rubber Industries

Supreme Court Of India · (2013) 12 AD 544 : (2014) 103 ALR 235 : (2014) 102 ALR 235 : (2014) 1 AWC 805 : (2014) 118 CLA 8 : (2013) 15 JT 330 : (2014) 1 LW 188 : (2013) 8 MLJ 761 : (2014) 57 PTC 1 : (2014) 2 RCR(Civil) 767 : (2013) 14 SCALE 273

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 7 Rule 11, 20Copyright Act, 1957 — Section 62(2)Trade Marks Act, 1999 — Section 134, 134(2), 159(4), 3
Read judgment
Supreme Court29 Nov 2013Dismissed

Purushotham Vs State of Karnataka and Others Mrs. Ramadevi Vs Bangalore Development Authority and Others Bharat Petroleum Corporation Limited Vs Subramanya and Others

Supreme Court Of India · (2013) 12 AD 557 : AIR 2014 SC 1430 : (2014) 2 AKR 26 : (2014) 1 ALLMR 945 : (2013) 15 JT 647 : (2013) 14 SCALE 515 : (2014) 3 SCC 721

Bangalore Development Authority (Civic Amenity Site) Allotment Rules, 1989 — Rule 3, 3(1)Bangalore Development Authority Act, 1976 — Section 2, 38(2), 38A, 38A(1), 38A(2)
Read judgment
Supreme Court28 Nov 2013Allowed

State of West Bengal and Others Vs Sankar Ghosh

Supreme Court Of India · (2013) 12 AD 599 : AIR 2014 SC 405 : (2014) 3 ALLMR 435 : (2014) 1 AWC 604 : (2014) 2 CHN 76 : (2014) 140 FLR 525 : (2013) 15 JT 360 : (2014) LabIC 1579 : (2014) 2 LLN 331 : (2014) LLR 319 : (2013) 14 SCALE 245 : (2014) 3 SCC 610 : (2014) 1 SCC(L&S) 619 :

Arms Act, 1959 — Section 25, 25(1), 27, 35Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 392, 395, 412
Read judgment
Supreme Court28 Nov 2013Dismissed

State of Rajasthan Vs Shambhu Kewat and Another

Supreme Court Of India · (2014) 1 ACR 939 : (2014) 84 ALLCC 400 : (2014) ALLMR(Cri) 386 : (2014) CriLJ 609 : (2014) 1 RCR(Criminal) 199 : (2013) 14 SCALE 235 : (2014) 4 SCC 149 : (2014) 3 SCJ 83

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 428, 482Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 427
Read judgment
Supreme Court28 Nov 2013Dismissed

Madhu @ Madhuranatha and Another Vs State of Karnataka

Supreme Court Of India · (2013) 12 AD 587 : AIR 2014 SC 394 : (2014) 3 AJR 489 : (2014) 1 AKR 305 : (2014) 1 ALD(Cri) 699 : (2014) 84 ALLCC 329 : (2014) 1 JCC 809 : (2013) 15 JT 58 : (2014) 2 KarLJ 158 : (2014) 2 KCCR 985 : (2014) 1 NCC 346 : (2014) 1 RCR(Criminal) 203 : (2013) 1

Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(1), 176, 176(3), 313Evidence Act, 1872 — Section 138, 146Penal Code, 1860 (IPC) — Section 120A, 120B, 201, 302, 34
Read judgment