COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 49 of 64

Supreme Court01 Apr 2013Disposed Of

Bangalore Development Authority Vs Vijaya Leasing Ltd. and Others

Supreme Court Of India · (2013) 5 AD 393 : AIR 2013 SC 2417 : (2013) AIRSCW 3463 : (2013) 3 AKR 250 : (2013) 99 ALR 76 : (2013) ALT(Rev) 360 : (2013) 4 AWC 3394 : (2013) 8 JT 417 : (2013) 4 KarLJ 572 : (2013) 3 RCR(Civil) 55 : (2013) 5 SCALE 651 : (2013) 14 SCC 737 : (2013) 3 WLN

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 48(1), 6

Supreme Court01 Apr 2013Allowed

Shrirampur Municipal Council, Shrirampur Vs Satyabhamabai Bhimaji Dawkher and Others

Supreme Court Of India · (2013) 3 ABR 1154 : (2013) 4 AD 361 : AIR 2013 SC 3757 : (2013) AIRSCW 2384 : (2013) 3 ALLMR 477 : (2013) 3 BomCR 481 : (2013) 2 JLJR 246 : (2013) 4 JT 594 : (2013) 5 MhLj 492 : (2013) 5 SCALE 179 : (2013) 5 SCC 627 : (2013) 2 Supreme 732

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 11A, 16, 17, 23Maharashtra Regional and Town Planning (Second Amendment) Act, 1972 — Section 40(1), 40(2), 40(3)

Supreme Court01 Apr 2013Allowed

Novartis AG Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 1311 : (2013) 4 AWC 3611 : (2013) 4 JT 195 : (2013) 3 LW 449 : (2013) 3 MLJ 421 : (2013) 54 PTC 1 : (2013) 2 RCR(Civil) 685 : (2013) 5 SCALE 12 : (2013) 6 SCC 1 : (2013) 119 SCL 217

Constitution Of India, 1950 — Article 14, 136Patent Rules, 2003 — Rule 55Patents Act, 1970 — Section 2(1), 2(1)(j), 2(1)(ja), 2(1)(l), 2(1)(ta), 2(1)(ac), 3, 3(d), 4, 5, 10, 10(4), 10(5), 25, 25(1), 63, 64, 64(1)(e), 64(1)(f), 65, 83, 84, 85, 133

Supreme Court01 Apr 2013Allowed

K.R.J. Sarma Vs R.V. Surya Rao and Another The Public Prosecutor, High Court of Andhra Pradesh Vs R.V. Surya Rao

Supreme Court Of India · (2013) 2 ACR 1185 : (2013) 7 AD 189 : (2013) AIRSCW 2126 : (2013) 4 AJR 239 : (2013) 2 ALD(Cri) 71 : (2013) ALLMR(Cri) 1920 : (2013) CriLJ 2189 : (2013) 2 DMC 760 : (2013) 2 JCC 979 : (2013) 2 RCR(Criminal) 930 : (2013) 5 SCALE 391 : (2013) 4 SCC 118

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 306, 498A

Supreme Court01 Apr 2013Dismissed

Institute of Chartered Accountants of India Vs K. Bhagavatheeswaran

Supreme Court Of India · (2013) 217 TAXMAN 330

Supreme Court22 Mar 2013Dismissed

Dayanand Anglo Vedic (DAV) College Trust and Management Society Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 3 ABR 570 : (2013) 9 AD 223 : (2013) 6 AD 103 : AIR 2013 SC 1420 : (2013) AIRSCW 1925 : (2013) 3 AWC 2608 : (2013) 4 CHN 17 : (2013) 8 JT 102 : (2013) 4 SCALE 624 : (2013) 4 SCC 14 : (2013) 2 SCT 627 : (2013) 3 Supreme 161 : (2013) 2 WBLR 794

Constitution of India, 1950 — Article 14, 19, 19(1), 29, 29(2)

Supreme Court22 Mar 2013Dismissed

Madhavi Amma and Others Vs S. Prasannakumari and Others

Supreme Court Of India · (2013) 5 AD 352 : AIR 2013 SC 1384 : (2013) AIRSCW 1849 : (2013) ALT(Rev) 179 : (2013) 3 CHN 110 : (2013) 8 JT 85 : (2013) 2 KLT 114 : (2014) 2 RCR(Civil) 181 : (2014) 1 RCR(Rent) 244 : (2013) 4 SCALE 644 : (2013) 4 SCC 77 : (2013) 3 Supreme 424

Kerala Land Reforms Act, 1963 — Section 10, 100, 101, 101, 102

Supreme Court22 Mar 2013Allowed

Rukmini Amma and Others Vs Rajeswary Dead through L.Rs. and Others

Supreme Court Of India · AIR 2013 SC 2428 : (2013) 3 AKR 155 : (2013) 5 ALD 40 : (2013) 98 ALR 728 : (2013) 3 AWC 2584 : (2013) 8 JT 147 : (2013) 3 KLT 119 : (2013) 3 LW 317 : (2014) 1 MhLj 68 : (2014) 1 MPLJ 30 : (2013) 2 RCR(Civil) 640 : (2013) 5 SCALE 352 : (2013) 9 SCC 121 :

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Madras Plantations Agricultural Income Tax Act, 1955 — Section 3, 4, 4(2)Transfer of Property Act, 1882 — Section 76

Supreme Court22 Mar 2013dismissed

Deep Trading Company Vs Indian Oil Corporation and Others

Supreme Court Of India · (2013) 4 AD 281 : AIR 2013 SC 1479 : (2013) AIRSCW 1891 : (2013) 98 ALR 722 : (2013) 2 ARBLR 105 : (2013) 3 AWC 2984 : (2013) 2 BLJ 513 : (2013) 114 CLA 18 : (2013) 177 CompCas 475 : (2013) 2 CompLJ 271 : (2013) 2 CTC 888 : (2013) 8 JT 159 : (2013) 3 LW 3

Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(2), 11(3), 11(4)

Supreme Court22 Mar 2013Allowed

Rakesh and Another Vs State of Haryana

Supreme Court Of India · (2013) 4 AD 165 : (2013) 81 ALLCC 1007 : (2013) 2 Crimes 250 : (2013) 2 JLJR 216 : (2013) 8 JT 456 : (2013) 3 MLJ(Cri) 121 : (2013) 3 RCR(Criminal) 568 : (2013) 4 SCALE 607 : (2013) 4 SCC 69

Penal Code, 1860 (IPC) — Section 302, 303, 304, 34, 498A

Supreme Court22 Mar 2013Dismissed

A.P. Public Service Commission Vs S. Narasimha Kumar

Supreme Court Of India · (2013) 03 SC CK 0052

Penal Code, 1860 (IPC) — Section 120, 120B, 381, 411, 414

Supreme Court22 Mar 2013Allowed

GHCL Employees Stock Option Trust Vs India Infoline Ltd.

Supreme Court Of India · (2013) 2 ACR 1947 : (2013) 4 AD 186 : AIR 2013 SC 1433 : (2013) AIRSCW 1906 : (2013) 81 ALLCC 924 : (2013) ALLMR(Cri) 4423 : (2013) 114 CLA 245 : (2013) 177 CompCas 527 : (2013) CriLJ 2044 : (2013) 2 Crimes 233 : (2013) 135 DRJ 257 : (2013) 2 JCC 1347 : (

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 109, 114, 120B, 34, 405

Supreme Court22 Mar 2013Allowed

Umesh Singh Vs State of Bihar

Supreme Court Of India · (2013) 4 AD 129 : AIR 2013 SC 1743 : (2013) AIRSCW 4953 : (2013) 2 AJR 830 : (2013) 82 ALLCC 51 : (2013) 1 CG.L.R.W. 500 : (2013) CriLJ 2116 : (2013) 2 JLJR 235 : (2013) 4 JT 485 : (2013) 7 JT 130 : (2013) 3 MLJ(Cri) 201 : (2013) 2 PLJR 316 : (2013) 3 RCR

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 156, 157Evidence Act, 1872 — Section 114

Supreme Court22 Mar 2013Allowed

Margaret Almeida and Others etc. Vs Bombay Catholic Co-operative Housing Society Ltd. and Others

Supreme Court Of India · (2013) 3 ABR 545 : (2013) 5 AD 180 : AIR 2013 SC 1398 : (2013) AIRSCW 1864 : (2013) 8 JT 119 : (2013) 5 SCALE 133 : (2013) 6 SCC 538

Constitution of India, 1950 — Article 10, 14, 226Maharashtra Co-operative Societies Act, 1960 — Section 164, 18, 18(1), 21, 35Maharashtra Co-operative Societies Rules, 1961 — Rule 17, 17(2)

Supreme Court22 Mar 2013Allowed

Narinder Singh Rao Vs AVM Mahinder Singh Rao and Others

Supreme Court Of India · (2013) 4 AD 201 : AIR 2013 SC 1470 : (2013) AIRSCW 1896 : (2013) 2 AKR 404 : (2013) 4 ALD 85 : (2013) 99 ALR 41 : (2013) 3 AWC 2778 : (2014) 1 CALLT 24 : (2013) 3 CDR 652 : (2013) 8 JT 364 : (2013) 3 KCCR 2097 : (2013) 2 PLR 766 : (2013) 2 RCR(Civil) 679

Indian Registration Act, 1908 —Hindu Succession Act, 1956 —Benami Transfer (Prohibition) Act, 1988 &mdash

Supreme Court22 Mar 2013Disposed Of

Prakash Vs State of Rajasthan

Supreme Court Of India · (2013) 2 ACR 1836 : (2013) 4 AD 252 : AIR 2013 SC 1474 : (2013) AIRSCW 1900 : (2013) 1 ALD(Cri) 958 : (2013) 81 ALLCC 991 : (2013) CriLJ 2040 : (2013) 2 Crimes 245 : (2013) 2 RCR(Criminal) 526 : (2013) 4 SCALE 613 : (2013) 4 SCC 668 : (2013) 3 Supreme 494

Penal Code, 1860 (IPC) — Section 120B, 302, 364

Supreme Court22 Mar 2013Disposed Of

Amlendu Kumar Bera and Others Vs The State of West Bengal

Supreme Court Of India · (2013) 4 AD 289 : (2013) 98 ALR 719 : (2013) 3 AWC 2951 : (2013) 2 BLJ 481 : (2013) 3 CDR 649 : (2013) 3 CHN 185 : (2013) 2 JLJR 451 : (2013) 3 LW 744 : (2013) 4 MhLj 117 : (2013) 3 MLJ 600 : (2013) 3 MPLJ 1 : (2013) 2 PLJR 397 : (2013) 2 RCR(Civil) 534 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

Supreme Court22 Mar 2013Disposed Of

Sardari Lal Vs Chairman, Mangaing Committee, Mehar Chand Polytechnic and Others

Supreme Court Of India · (2013) 5 ALLMR 883 : (2013) 6 MhLj 918 : (2014) 3 MPLJ 359

Supreme Court21 Mar 2013Disposed Of

State of Maharashtra Vs Ahmad Shah Khan @ Salim Durani and Another Yusuf Khan @ Kayum Kasam Khan Vs State of Maharashtra Aziz Ahmed Md. Ahmed Shaikh Vs State of Maharashtra @RESPOND

Supreme Court Of India · (2013) 7 JT 477 : (2013) 2 MLJ(Cri) 403 : (2013) 3 SCALE 272

Arms Act, 1959 — Section 25, 25(1B), 25(IA), 25A, 3Constitution of India, 1950 — Article 243B, 243C, 243DCriminal Procedure Code, 1973 (CrPC) — Section 162(1), 313, 457

Supreme Court21 Mar 2013Allowed

Ibrahim Musa Chauhan @ Baba Chauhan Vs State of Maharashtra Altaf Ali Sayed Vs State of Maharashtra

Supreme Court Of India · (2013) AIRSCW 4491 : (2013) 5 JT 68 : (2013) 2 MLJ(Cri) 402 : (2013) 3 SCALE 207 : (2013) 5 Supreme 553

Arms Act, 1959 — Section 25(1A)(1B), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 17, 18, 19, 20, 21