CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 52 of 64

Supreme Court12 Mar 2013Dismissed

Joseph John Peter Sandy Vs Veronica Thomas Rajkumar and Another

Supreme Court Of India · (2013) 7 AD 494 : AIR 2013 SC 2028 : (2013) AIRSCW 2604 : (2013) 3 AJR 133 : (2013) 5 ALD 22 : (2013) 3 BLJ 1 : (2013) 3 CHN 88 : (2013) 2 CTC 792 : (2013) 4 JT 9 : (2013) 2 LW 564 : (2013) 4 MhLj 1 : (2013) 3 MPLJ 6 : (2013) 2 RCR(Civil) 461 : (2013) 120

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Contract Act, 1872 — Section 16, 16(2), 16(3)Registration Act, 1908 — Section 17
Read judgment
Supreme Court11 Mar 2013Dismissed

Budh Singh Vs State of Haryana and Another

Supreme Court Of India · (2013) 1 ACR 975 : AIR 2013 SC 2386 : (2013) AIRSCW 2664 : (2013) 2 ALD(Cri) 517 : (2013) 81 ALLCC 909 : (2013) 3 ALT(Cri) 154 : (2013) 2 BomCR(Cri) 733 : (2013) CriLJ 3061 : (2013) 2 JCC 75 : (2013) 10 JT 324 : (2013) 2 NCC 13 : (2013) 2 RCR(Criminal) 30

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 32ACode Of Criminal Procedure, 1973 — Section 401, 432, 433Representation of the People Act, 1951 — Section 7(b)
Read judgment
Supreme Court11 Mar 2013Disposed Of

State of Rajasthan and Others Vs Hindustan Zinc Ltd. and Another

Supreme Court Of India · AIR 2013 SC 1492 : (2013) AIRSCW 1920 : (2013) 98 ALR 263 : (2013) 4 CDR 877 : (2013) 2 CGBCLJ 40 : (2013) 2 CTC 672 : (2013) 3 EFLT 293 : (2013) 2 JLJR 130 : (2013) 4 JT 21 : (2013) 3 RLW 2083 : (2013) 3 SCALE 317 : (2013) 2 Supreme 129 : (2013) 3 WBLR 6

Mineral Concession Rules, 1960 — Rule 64, 64A, 64B, 64C, 64DMines and Minerals (Development and Regulation) Act, 1957 — Section 13, 9
Read judgment
Supreme Court11 Mar 2013Dismissed

Gambhirsinh R. Dekare Vs Falgunbhai Chimanbhai Patel and Another

Supreme Court Of India · (2013) 3 ABR 335 : (2013) 1 ACR 988 : (2013) 4 AD 29 : AIR 2013 SC 1590 : (2013) AIRSCW 1590 : (2013) 2 ALD(Cri) 107 : (2013) 81 ALLCC 913 : (2013) 6 ALT 58 : (2013) 3 ALT(Cri) 183 : (2013) 3 BLJ 511 : (2013) CriLJ 1757 : (2013) 2 Crimes 1 : (2013) 2 CTC

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 114, 500, 501, 502, 506Press and Registration of Books Act, 1867 — Section 1, 1(1), 3, 5, 5(1)
Read judgment
Supreme Court11 Mar 2013Allowed

Aresh @ Ashok J. Mehta (D) by Prop. L.Rs. Vs Spl. Tahsildar, Balgaum Karnataka and Another

Supreme Court Of India · (2013) 4 AD 490 : AIR 2013 SC 1527 : (2013) AIRSCW 1839 : (2013) 2 AKR 375 : (2013) ALT(Rev) 244 : (2013) 4 JT 87 : (2013) 4 KarLJ 433 : (2013) 3 MLJ 760 : (2013) 120 RD 136 : (2013) 3 SCALE 450 : (2013) 4 SCC 353 : (2013) 4 SCC 349

Karnataka Land Reforms Act, 1961 — Section 106, 15(6), 20, 44, 44(1)Land Acquisition Act, 1894 — Section 23(1)
Read judgment
Supreme Court11 Mar 2013Dismissed

State of U.P. Vs Hari Ram

Supreme Court Of India · (2013) 6 AD 266 : (2013) 4 ADJ 249 : AIR 2013 SC 1793 : (2013) AIRSCW 1683 : (2013) 3 ALJ 157 : (2013) 98 ALR 686 : (2013) ALT(Rev) 167 : (2013) 3 AWC 2595 : (2013) 3 BomCR 539 : (2013) 4 JT 275 : (2013) 2 LW 469 : (2013) 3 MLJ 408 : (2013) 2 RCR(Civil) 4

Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 226, 252, 252(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(2), 10(3), 10(5)
Read judgment
Supreme Court11 Mar 2013Disposed Of

Goudappa and Others Vs State of Karnataka

Supreme Court Of India · (2013) 1 ACR 979 : (2013) 4 AD 37 : AIR 2013 SC 1595 : (2013) AIRSCW 1600 : (2013) 2 AKR 290 : (2013) 81 ALLCC 918 : (2013) CriLJ 1762 : (2013) 1 Crimes 319 : (2013) 3 JCC 1802 : (2013) 3 JT 562 : (2013) 4 KarLJ 394 : (2013) 4 KCCR 2785 : (2013) 2 MLJ(Cri

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 143, 147, 148, 149
Read judgment
Supreme Court11 Mar 2013Allowed

Modinsab Kasimsab Kanchagar Vs State of Karnataka and Another

Supreme Court Of India · AIR 2013 SC 1504 : (2013) AIRSCW 1825 : (2013) 2 AKR 366 : (2013) 1 ALD(Cri) 971 : (2013) 81 ALLCC 978 : (2013) 2 BomCR(Cri) 638 : (2013) CriLJ 2056 : (2013) 2 JCC 992 : (2013) 4 JT 41 : (2013) 4 KarLJ 564 : (2013) 4 KCCR 2625 : (2013) 4 MPHT 416 : (2013)

Dowry Prohibition Act, 1961 — Section 2, 3, 3(1), 3(2), 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
Read judgment
Supreme Court11 Mar 2013Dismissed

Debabrata Dash and Another Vs Jatindra Prasad Das and Others

Supreme Court Of India · (2013) 4 AD 101 : AIR 2013 SC 1700 : (2013) AIRSCW 1975 : (2013) 3 ALT 12 : (2013) 3 ALT 17 : (2013) 137 FLR 576 : (2013) 137 FLR 577 : (2013) 8 JT 384 : (2013) LabIC 2695 : (2013) 5 LLN 75 : (2013) 3 MLJ 347 : (2013) 3 MPHT 1 : (2013) 2 OLR 73 : (2013) 3

Constitution of India, 1950 — Article 233, 234, 309Delhi Higher Judicial Services Rules, 1970 — Rule 2Orissa Judicial Service (Special Scheme) Rules, 2001 — Rule 2, 3, 4, 5, 5(1)
Read judgment
Supreme Court08 Mar 2013Dismissed

G.M. Siddeshwar Vs Prasanna Kumar

Supreme Court Of India · AIR 2013 SC 1549 : (2013) AIRSCW 1777 : (2013) 2 AKR 349 : (2013) 4 ALD 131 : (2013) 3 CDR 701 : (2013) 2 CGBCLJ 21 : (2013) 2 CTC 444 : (2013) 2 JLJR 112 : (2013) 4 JT 47 : (2013) 3 KarLJ 665 : (2013) 2 KLT 20 : (2013) 4 LW 151 : (2013) 3 MLJ 333 : (2013

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 10
Read judgment
Supreme Court07 Mar 2013Disposed Of

Indian Soaps and Toiletries Makers Association Vs Ozair Husain and Others

Supreme Court Of India · (2013) 3 ABR 230 : (2013) 6 AD 420 : AIR 2013 SC 1834 : (2013) AIRSCW 1578 : (2013) 99 ALR 870 : (2013) 2 AWC 1783 : (2013) 3 BomCR 603 : (2013) 3 CDR 716 : (2013) 2 CTC 464 : (2013) 2 JLJR 135 : (2013) 4 JT 27 : (2013) 4 MLJ 373 : (2013) 2 RCR(Civil) 307

Constitution of India, 1950 — Article 19(1), 19(2), 21, 226, 25Drugs and Cosmetics Act, 1940 — Section 16, 18A, 26A, 3, 33Drugs and Cosmetics Rules, 1945 — Rule 105, 105A, 148, 149A, 97
Read judgment
Supreme Court07 Mar 2013Allowed

Pournima Suryakant Pawar Vs State of Maharashtra and Others

Supreme Court Of India · (2013) 3 ABR 422 : (2013) 6 AD 22 : AIR 2013 SC 1508 : (2013) AIRSCW 1829 : (2013) 4 AWC 3779 : (2013) 3 BomCR 572 : (2013) 2 JLJR 90 : (2013) 3 JT 591 : (2013) 4 MhLj 33 : (2013) 2 PLJR 242 : (2013) 120 RD 543 : (2013) 3 SCALE 281 : (2013) 3 SCC 690 : (2

Read judgment
Supreme Court06 Mar 2013Allowed

Joydeb Patra and Others Vs State of West Bengal

Supreme Court Of India · (2013) 1 ACR 985 : AIR 2013 SC 2878 : (2013) AIRSCW 2744 : (2013) 3 AJR 310 : (2013) 81 ALLCC 938 : (2013) CriLJ 2729 : (2013) 3 JCC 1799 : (2013) 10 JT 463 : (2013) 2 LW(Cri) 276 : (2013) 2 RCR(Criminal) 338 : (2013) 3 SCALE 341 : (2014) 12 SCC 444

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court06 Mar 2013Allowed

Rajamani Vs State of Kerala

Supreme Court Of India · (2013) 9 AD 129 : (2013) AIRSCW 4757 : (2013) AIRSCW 2743 : (2013) CriLJ 2728 : (2013) 3 JT 408 : (2013) 1 KLT 865 : (2013) 3 MLJ(Cri) 127 : (2013) 2 PLJR 252 : (2013) 2 RCR(Criminal) 300 : (2013) 3 SCALE 211 : (2013) 4 SCC 139 : (2013) 6 Supreme 1 : (201

Kerala Abkari Act, 1077 — Section 55
Read judgment