Supreme Court15 Apr 2013Disposed Of

Centre for Environment Law, WWF-I Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 ABR 1089 : (2013) 11 AD 135 : (2013) 4 ALD 9 : (2013) 4 ALLMR 464 : (2013) 3 EFLT 672 : (2013) 7 JT 450 : (2013) 5 MLJ 169 : (2013) 5 SCALE 710 : (2013) 8 SCC 234

Constitution of India, 1950 — Article 21, 48, 48A, 51AForest (Conservation) Act, 1980 — Section 2Wild Life (Protection) Act, 1972 — Section 11, 12, 2(36), 2(37), 40
Supreme Court15 Apr 2013Allowed

Shakuntla Devi Vs Baljinder Singh

Supreme Court Of India · (2013) 3 BomCR(Cri) 184 : (2013) 2 RCR(Criminal) 882

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 354, 388, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
Supreme Court15 Apr 2013Dismissed

Ashok Kumar Jain Vs Sumati Jain

Supreme Court Of India · AIR 2013 SC 2916 : (2013) 3 AJR 830 : (2013) 4 ALD 146 : (2013) 6 ALLMR 937 : (2013) 3 ALT 36 : (2013) 4 AWC 3292 : (2013) 4 BomCR 1 : (2013) 3 CALLT 5 : (2013) 5 CHN 81 : (2014) 117 CLT 94 : (2013) 3 CTC 120 : (2013) 2 DMC 213 : (2013) 2 JLJR 501 : (2013

Hindu Marriage Act, 1955 — Section 13, 15, 23, 23(1)
Supreme Court15 Apr 2013Dismissed

Arvind Kumar Sharma Vs Vineeta Sharma and Another

Supreme Court Of India · (2013) 116 CLT 475 : (2013) 2 DMC 227 : (2013) 2 JLJR 384 : (2013) 9 JT 324 : (2013) 2 OLR 511 : (2013) 3 PLJR 36 : (2014) 1 RCR(Civil) 898 : (2013) 6 SCALE 330 : (2013) 10 SCC 541 : (2013) 2 WLN 67

Supreme Court12 Apr 2013Disposed Of

Smt. Neena Vikram Verma Vs Balmukund Singh Gautam and Others

Supreme Court Of India · (2013) 5 AD 37 : AIR 2013 SC 1632 : (2013) AIRSCW 2243 : (2013) 4 ALLMR 486 : (2013) 98 ALR 897 : (2013) 3 BLJ 498 : (2013) 3 CTC 105 : (2013) 2 JLJ 365 : (2013) 2 JLJR 288 : (2013) 6 JT 572 : (2013) 5 MhLj 526 : (2013) 3 MPJR 69 : (2013) 4 MPLJ 14 : (201

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2A, Order 12 Rule 4, Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 63, 94ARepresentation of the People Act, 1951 — Section
Supreme Court12 Apr 2013Allowed

Devender Pal Singh Bhullar Vs State of N.C.T. of Delhi

Supreme Court Of India · (2013) 4 ABR 800 : (2013) 7 AD 29 : AIR 2013 SC 1975 : (2013) AIRSCW 2939 : (2013) 2 ALT(Cri) 151 : (2013) CriLJ 2888 : (2014) 2 GLT 37 : (2013) 5 JT 598 : (2013) 2 KLT 353 : (2013) 2 LW(Cri) 1 : (2013) 2 MLJ(Cri) 591 : (2013) 2 RCR(Criminal) 647 : (2013)

Constitution of India, 1950 — Article 134, 14, 161, 19, 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 306, 354(3), 366, 401Extradition Act, 1962 — Section 34C
Supreme Court12 Apr 2013Allowed

Rajesh and Others Vs Rajbir Singh and Others

Supreme Court Of India · (2013) 2 ACC 841 : (2013) ACJ 1403 : (2013) 4 ALT 35 : (2013) 2 AnWR 101 : (2013) 2 AnWR 360 : (2013) 3 AWC 3164 : (2013) 3 CTC 883 : (2013) 8 JT 288 : (2013) 3 KHC 212 : (2013) 3 KLJ 177 : (2013) 3 KLT 89 : (2013) 3 LW 737 : (2014) 1 MhLj 79 : (2014) 1 M

Motor Vehicles Act, 1988 — Section 158(6), 166, 166(4), 168
Supreme Court11 Apr 2013Disposed Of

Ashrafi and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 2013 SC 3654 : (2013) 99 ALR 45 : (2013) ALT(Rev) 220 : (2013) 116 CLT 369 : (2013) 4 CTC 228 : (2013) 5 JT 643 : (2013) 2 RCR(Civil) 856 : (2014) 124 RD 557 : (2013) 5 SCALE 686 : (2013) 5 SCC 527

Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 4
Supreme Court11 Apr 2013Allowed

Mohan Lal and Another Vs State of Punjab

Supreme Court Of India · (2013) 2 ACR 1992 : AIR 2013 SC 2408 : (2013) AIRSCW 3523 : (2014) 1 ALD(Cri) 81 : (2013) ALLMR(Cri) 1860 : (2013) 2 ALT(Cri) 362 : (2013) CriLJ 3265 : (2013) 3 JCC 1584 : (2013) 2 JLJR 374 : (2013) 10 JT 384 : (2013) 3 PLJR 26 : (2013) 2 RCR(Criminal) 79

Constitution of India, 1950 — Article 21, 51ACriminal Procedure Code, 1973 (CrPC) — Section 309, 309(1)Evidence Act, 1872 — Section 114A
Supreme Court11 Apr 2013Dismissed

Tejinder Singh @ Kaka Vs State of Punjab

Supreme Court Of India · (2013) 2 ACR 1212 : (2013) 5 AD 1 : (2013) 3 AJR 636 : (2013) 2 ALT(Cri) 313 : (2013) CriLJ 3130 : (2013) 2 Crimes 159 : (2013) 3 JCC 1561 : (2013) 3 JLJR 236 : (2013) 6 JT 585 : (2013) 2 NCC 109 : (2013) 2 OLR 419 : (2013) 3 RCR(Criminal) 572 : (2013) 5

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 148, 201, 302, 34, 376(2)
Supreme Court11 Apr 2013Allowed

New Okhla Industrial Development Authority Vs Sarvpriya Sehkari Avas Samiti Ltd. and Another

Supreme Court Of India · (2013) 5 AD 65 : AIR 2013 SC 3143 : (2013) 4 ALJ 273 : (2013) 3 ALLMR 940 : (2013) 3 CDR 790 : (2013) 6 JT 368 : (2013) 5 SCALE 527 : (2013) 11 SCC 288 : (2013) 3 UPLBEC 2140

Constitution of India, 1950 — Article 136Uttar Pradesh Industrial Area Development Act, 1976 — Section 12, 2, 3, 4, 41Uttar Pradesh Urban Planning and Development Act, 1973 — Section 30, 32, 40, 41, 42
Supreme Court11 Apr 2013Dismissed

Ramji Gupta and Another Vs Gopi Krishan Agrawal (D) and Others Ram Prakash Agarwal and Another Vs Gopi Krishan (Dead through L.Rs.) and Others

Supreme Court Of India · (2014) 2 AD 188 : AIR 2013 SC 3099 : (2013) 4 ALD 178 : (2013) 4 ALJ 466 : (2013) 99 ALR 66 : (2013) 5 ALT 12 : (2013) 3 AWC 2782 : (2013) 116 CLT 447 : (2013) 3 CTC 98 : (2013) 2 JLJR 341 : (2013) 10 JT 443 : (2013) 3 LW 305 : (2013) 3 PLJR 1 : (2013) 2

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, 146Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30Land Acquisition Act, 1894 — Section 18, 30, 4, 9
Supreme Court11 Apr 2013Allowed

Ram Deo Prasad Vs State of Bihar

Supreme Court Of India · (2013) 4 AD 586 : (2013) AIRSCW 2463 : (2013) AIRSCW 4810 : (2013) 3 AJR 24 : (2013) 2 ALD(Cri) 420 : (2013) 82 ALLCC 423 : (2013) ALLMR(Cri) 1876 : (2013) 2 ALT(Cri) 369 : (2013) CriLJ 2369 : (2013) 2 JLJR 416 : (2013) 7 JT 428 : (2013) 2 NCC 37 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 366A, 367, 376
Supreme Court11 Apr 2013Disposed Of

Rajendra Singh Vs State of Uttaranchal

Supreme Court Of India · (2013) 3 ACR 2811 : (2013) 5 AD 21 : (2013) 3 AJR 436 : (2013) 4 ALJ 378 : (2013) ALLMR(Cri) 1870 : (2013) CriLJ 3172 : (2013) 2 Crimes 194 : (2013) 7 JT 438 : (2013) 5 SCALE 568 : (2013) 4 SCC 713

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302