COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 51 of 64

Supreme Court15 Mar 2013Allowed

Kamlendra Singh @ Pappu Singh Vs State of M.P.

Supreme Court Of India · (2013) 3 ACR 2396 : AIR 2013 SC 1783 : (2013) AIRSCW 1965 : (2013) 2 AJR 863 : (2013) 1 ALD(Cri) 957 : (2013) CriLJ 2151 : (2013) 2 JLJ 408 : (2013) 2 MLJ(Cri) 739 : (2013) 2 MPJR 224 : (2013) 2 NCC 27 : (2013) 2 RCR(Criminal) 426 : (2013) 3 SCALE 559 : (

Penal Code, 1860 (IPC) — Section 294, 307, 34, 341

Supreme Court15 Mar 2013Dismissed

Niranjan Hemchandra Sashittal and Another Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ABR 802 : (2013) 2 ACR 1663 : (2013) 2 ACR 1665 : (2013) 4 AD 13 : AIR 2013 SC 1682 : (2013) AIRSCW 1966 : (2013) 81 ALLCC 983 : (2013) 3 ALT(Cri) 264 : (2013) 3 BomCR(Cri) 272 : (2013) CriLJ 2143 : (2013) 6 JT 632 : (2013) 2 RCR(Criminal) 690 :

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 294Prevention of Corruption Act, 1947 — Section 5(2)

Supreme Court15 Mar 2013Dismissed

Nagendrappa Natikar Vs Neelamma

Supreme Court Of India · (2013) 3 ABR 420 : AIR 2013 SC 1541 : (2013) AIRSCW 1822 : (2013) 2 AJR 487 : (2013) 2 AKR 370 : (2013) 4 ALD 59 : (2013) 2 ALLMR 952 : (2013) 98 ALR 699 : (2013) 2 ALT 61 : (2013) 3 BomCR 616 : (2013) 3 CALLT 1 : (2013) 4 CDR 901 : (2013) 3 CHN 189 : (20

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

Supreme Court14 Mar 2013Allowed

State of Maharashtra Vs Kamal Ahmed Mohammed Vakil Ansari and Others

Supreme Court Of India · (2013) 3 ABR 289 : (2013) 4 AD 206 : AIR 2013 SC 1441 : (2013) AIRSCW 1652 : (2013) ALLMR(Cri) 2590 : (2013) 2 BomCR(Cri) 748 : (2013) CriLJ 2069 : (2013) 2 Crimes 94 : (2013) 4 JT 296 : (2013) 2 RCR(Criminal) 450 : (2013) 3 SCALE 470 : (2013) 12 SCC 17 :

Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 10, 11, 12, 13, 132Explosive Substances Act, 1908 — Section 3, 4, 5, 6

Supreme Court14 Mar 2013dismissed

State of Gujarat and Another Vs Hon''ble Mr. Justice (Retd.) Ramesh Amritlal Mehta and Others

Supreme Court Of India · (2013) 4 AD 311 : AIR 2013 SC 1563 : (2013) AIRSCW 1752 : (2013) 2 AKR 343 : (2013) 2 ALLMR 944 : (2013) 4 CHN 106 : (2013) 8 JT 399 : (2013) 3 SCALE 531 : (2013) 4 SCC 47 : (2013) 2 SCC(L&S) 161 : (2013) 4 SCT 252 : (2013) 2 Supreme 473 : (2013) 2 WBLR 7

Constitution of India, 1950 — Article 356Gujarat Lokayukta Act, 1986 — Section 3(1)Karnataka Lokayukta Act, 1984 — Section 3, 3(2)

Supreme Court14 Mar 2013Dismissed

National Commission for Women Vs Bhaskar Lal Sharma

Supreme Court Of India · (2014) 4 SCC 252

Supreme Court13 Mar 2013Disposed Of

Vipin Jaiswal (A-I) Vs State of A.P. rep. by Pub. Prosecutor

Supreme Court Of India · (2013) 4 AD 275 : AIR 2013 SC 1567 : (2013) AIRSCW 1746 : (2013) 2 AKR 339 : (2013) 1 ALD(Cri) 967 : (2013) 82 ALLCC 61 : (2013) 2 ALT(Cri) 457 : (2013) 3 BLJ 531 : (2013) 116 CLT 563 : (2013) CriLJ 2095 : (2013) 1 DMC 700 : (2013) 3 GLR 2510 : (2013) 2 J

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 45, 73Penal Code, 1860 (IPC) — Section 304B, 498A

Supreme Court13 Mar 2013Allowed

New India Assurance Company Limited Vs Prabha Devi and Others

Supreme Court Of India · (2013) 5 ABR 381 : (2013) ACJ 1382 : (2013) 3 AJR 727 : (2013) 5 ALD 128 : (2013) 4 ALJ 721 : (2013) 4 ALLMR 962 : (2013) 171 PLR 397 : (2013) 4 RCR(Civil) 633 : (2013) 3 RLW 2251 : (2013) 14 SCC 719

Motor Vehicles Act, 1988 — Section 147, 166, 173

Supreme Court13 Mar 2013

Escorts Ltd. Vs Universal Tractor Holding LLC

Supreme Court Of India · (2013) 114 CLA 308 : (2013) 177 CompCas 523 : (2013) 3 CompLJ 64 : (2013) 136 DRJ 18 : (2014) 2 MhLj 524 : (2014) 2 MPLJ 31 : (2014) 1 SCALE 44 : (2013) 10 SCC 717 : (2013) 120 SCL 214 : (2013) 3 UC 2127 : (2013) 3 WBLR 411

Arbitration and Conciliation Act, 1996 — Section 48(1)Federal Arbitration Act — Section 10, 11, 2, 9

Supreme Court13 Mar 2013Allowed

Arindam Chattopadhyay and Others Vs State of West Bengal and Others

Supreme Court Of India · (2013) 4 AD 388 : AIR 2013 SC 1535 : (2013) AIRSCW 1815 : (2013) 2 AJR 482 : (2013) 2 ALLMR 938 : (2013) LabIC 1919 : (2013) 2 LLN 1 : (2013) 3 SCALE 508 : (2013) 4 SCC 152 : (2013) 2 SCC(L&S) 178 : (2013) 2 SCT 651 : (2013) 2 Supreme 478 : (2013) 4 WBLR

Constitution of India, 1950 — Article 14, 16, 309, 39

Supreme Court13 Mar 2013Allowed

Rajesh Kumar and Others etc. Vs State of Bihar and Others etc.

Supreme Court Of India · AIR 2013 SC 2652 : (2013) AIRSCW 4309 : (2013) 4 AWC 3772 : (2013) 2 CGBCLJ 54 : (2013) 137 FLR 507 : (2013) 4 JLJR 271 : (2013) 4 JT 1 : (2013) LabIC 3246 : (2013) 3 MLJ 635 : (2013) 4 PLJR 398 : (2013) 3 SCALE 393 : (2013) 4 SCC 690 : (2013) 2 SCC(L&S)

Supreme Court13 Mar 2013Dismissed

Allahabad Bank Vs A.C. Aggarwal

Supreme Court Of India · (2013) 4 AD 346 : (2013) 3 ALJ 274 : (2013) 137 FLR 498 : (2013) 3 JLJR 1 : (2013) 4 JT 128 : (2013) LabIC 2620 : (2013) 3 LLJ 1 : (2013) 2 LLN 273 : (2013) 3 SCALE 516 : (2013) 4 SCC 141 : (2013) 2 SCC(L&S) 168 : (2013) 2 SCT 665 : (2013) 2 SLJ 362 : (20

Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 46Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Constitution of India, 1950 — Article 14, 16, 21, 226

Supreme Court13 Mar 2013Allowed

Satya Pal Vs State of Haryana and Another

Supreme Court Of India · (2013) 4 AD 327 : AIR 2013 SC 2015 : (2013) AIRSCW 2807 : (2013) 3 AJR 205 : (2013) 82 ALLCC 11 : (2013) CriLJ 2731 : (2013) 2 Crimes 122 : (2013) 1 DMC 800 : (2013) 2 MLJ(Cri) 638 : (2013) 2 RCR(Criminal) 403 : (2013) 4 SCALE 527 : (2013) 2 Supreme 490

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34

Supreme Court12 Mar 2013Dismissed

P.G.F. Limited and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2013 SC 3702 : (2013) AIRSCW 2420 : (2013) 113 CLA 526 : (2013) 179 CompCas 352 : (2013) 2 CompLJ 1 : (2013) 4 JT 146 : (2013) 3 RCR(Civil) 2 : (2013) 3 SCALE 413 : (2014) 125 SCL 243 : (2013) 4 WBLR 355

Chit Funds Act, 1982 — Section 2Companies Act, 1956 — Section 58A, 620AConstitution of India, 1950 — Article 248

Supreme Court12 Mar 2013Dismissed

Ramswaroop and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 9 AD 132 : (2013) AIRSCW 2566 : (2013) 3 AJR 99 : (2013) 82 ALLCC 1 : (2013) CriLJ 2479 : (2013) 2 Crimes 125 : (2013) 2 JLJ 92 : (2013) 2 RCR(Criminal) 500 : (2013) 3 SCALE 323 : (2013) 4 SCC 64 : (2013) 2 Supreme 506

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325

Supreme Court12 Mar 2013Allowed

Garre Mallikharjuna Rao (D) by L.Rs. and Others Vs Nalabothu Punniah

Supreme Court Of India · (2013) 4 AD 241 : (2013) AIRSCW 2594 : (2013) 4 ALD 128 : (2013) 99 ALR 891 : (2013) 3 BLJ 351 : (2013) 4 CDR 892 : (2013) 2 CGBCLJ 61 : (2013) 9 JT 341 : (2013) 5 MhLj 181 : (2013) 3 MPLJ 581 : (2013) 2 RCR(Civil) 529 : (2013) 120 RD 155 : (2013) 3 SCALE

Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 20

Supreme Court12 Mar 2013Allowed

The Chief Executive Officer, Pondicherry Khadi and Village Industries Board and Another Vs K. Aroquia Radja and Others

Supreme Court Of India · (2013) 4 AD 294 : AIR 2013 SC 1805 : (2013) AIRSCW 1759 : (2013) 4 JT 137 : (2013) LabIC 2689 : (2013) 3 LLJ 167 : (2013) 1 LLN 567 : (2013) 2 LLN 290 : (2013) 3 MLJ 401 : (2013) 3 SCALE 461 : (2013) 3 SCC 780 : (2013) 1 SCC(L&S) 813 : (2013) 2 SCT 734 :

Constitution of India, 1950 — Article 14, 16Pondicherry Khadi and Village Industries Board Act, 1980 — Section 15, 3

Supreme Court12 Mar 2013Allowed

Bharat Bhushan and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 2 ACR 1955 : (2013) 81 ALLCC 907 : (2013) 2 BomCR(Cri) 743 : (2013) 3 CTC 125 : (2014) 1 DMC 582 : (2013) 2 MPJR 239 : (2013) 2 RCR(Criminal) 444 : (2013) 4 SCALE 524

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

Supreme Court12 Mar 2013Allowed

The Official Liquidator, U.P. and Uttarakhand Vs Allahabad Bank and Others

Supreme Court Of India · (2013) 4 AD 332 : AIR 2013 SC 1823 : (2013) AIRSCW 1766 : (2013) 2 AKR 303 : (2013) 3 ALJ 148 : (2013) 3 ALLMR 906 : (2013) 98 ALR 702 : (2013) 2 BC 191 : (2013) 2 BLJ 501 : (2013) 3 CHN 99 : (2013) 113 CLA 335 : (2013) 177 CompCas 433 : (2013) 177 CompCa

Companies Act, 1956 — Section 187, 19(19), 20, 21, 22Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(18), 19(19)

Supreme Court12 Mar 2013Disposed Of

Bakshish Ram and Another Vs State of Punjab

Supreme Court Of India · AIR 2013 SC 1484 : (2013) AIRSCW 1914 : (2013) 2 ALD(Cri) 190 : (2013) CriLJ 2052 : (2013) 2 DMC 779 : (2013) 2 JCC 1334 : (2013) 9 JT 129 : (2013) 2 NCC 1 : (2013) 3 RCR(Criminal) 924 : (2013) 3 RLW 2057 : (2013) 3 SCALE 370 : (2013) 4 SCC 131

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 60Penal Code, 1860 (IPC) — Section 304B, 34, 498A