CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 53 of 64

Supreme Court06 Mar 2013Disposed Of

State of Orissa and Others Vs Mesco Steels Ltd. and Another

Supreme Court Of India · (2013) 98 ALR 207 : (2013) 4 CDR 869 : (2013) 3 EFLT 284 : (2013) 2 JLJR 228 : (2013) 3 JT 552 : (2013) 2 RCR(Civil) 318 : (2013) 119 RD 681 : (2013) 3 SCALE 225 : (2013) 4 SCC 340

Forest (Conservation) Act, 1980 — Section 2Mineral Concession Rules, 1960 — Rule 26(1), 27(3), 59Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
Read judgment
Supreme Court06 Mar 2013Dismissed

Ayurved Shastra Seva Mandal and Another Vs Union of India and Others

Supreme Court Of India · (2013) 3 ABR 227 : (2013) AIRSCW 1533 : (2013) 98 ALR 715 : (2013) 3 BomCR 525 : (2013) 2 JLJR 126 : (2013) 4 JT 64 : (2013) 2 PLJR 167 : (2013) 3 SCALE 213 : (2013) 2 SCT 675 : (2013) 3 SLJ 205

Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2003 — Regulation 6(1)Indian Medicine Central Council (Permission to Existin
Read judgment
Supreme Court06 Mar 2013Allowed

State of U.P. and Others Vs Mahesh Narain Etc.

Supreme Court Of India · AIR 2013 SC 1778 : (2013) AIRSCW 2297 : (2013) 3 ALJ 774 : (2013) 2 AWC 1776 : (2013) 2 CGBCLJ 47 : (2013) 137 FLR 316 : (2013) 2 JLJR 161 : (2013) 2 JLJR 158 : (2013) 3 JT 546 : (2013) LabIC 2181 : (2013) 3 SCALE 218 : (2013) 4 SCC 169 : (2013) 2 SCC(L&S

Uttar Pradesh Forensic Science Laboratories Technical Officers Service Rules, 1987 — Rule 16, 5
Read judgment
Supreme Court05 Mar 2013Dismissed

P. Radhakrishna Murthy Vs N.B.C.C. Ltd.

Supreme Court Of India · (2013) 5 AD 685 : AIR 2013 SC 1904 : (2013) AIRSCW 1515 : (2013) 2 AKR 256 : (2013) 1 ARBLR 562 : (2013) 2 AWC 1677 : (2013) 3 BLJ 91 : (2013) 3 JT 600 : (2013) 4 KarLJ 161 : (2013) LabIC 2655 : (2013) 4 MhLj 11 : (2013) 3 MPLJ 81 : (2013) 2 RCR(Civil) 35

Arbitration Act, 1940 — Section 15, 16, 17, 3, 30Civil Procedure Code, 1908 (CPC) — Section 34Karnataka High Court Rules, 1959 — Rule 7
Read judgment
Supreme Court04 Mar 2013Allowed

Voluntary Health Association of Punjab Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 1571 : (2013) AIRSCW 1460 : (2013) 3 ALD 144 : (2013) 99 ALR 882 : (2013) 2 AWC 1688 : (2013) 3 BomCR 555 : (2013) 4 CDR 882 : (2013) 3 JT 614 : (2013) 3 KarLJ 382 : (2013) 2 RCR(Civil) 287 : (2013) 3 SCALE 195 : (2013) 4 SCC 1

Constitution of India, 1950 — Article 15(2)Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 16A, 7Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex
Read judgment
Supreme Court01 Mar 2013Allowed

Laxman Lal (Dead) Through L.Rs. and Another Vs State of Rajasthan and Others

Supreme Court Of India · (2013) 7 AD 15 : AIR 2013 SC 1578 : (2013) AIRSCW 1494 : (2013) ALT(Rev) 192 : (2013) 2 JLJR 100 : (2013) 3 JT 457 : (2013) 2 PLJR 206 : (2013) 2 RCR(Civil) 331 : (2013) 2 RLW 1220 : (2013) 3 SCALE 180 : (2013) 3 SCC 764 : (2013) 3 WBLR 39

Constitution of India, 1950 — Article 300Land Acquisition Act, 1894 — Section 17(1), 17(3), 17(4), 4, 4(1)Rajasthan Land Acquisition (Amendment and Validation) Act, 1981 — Section 1(2), 17(4), 4(5), 5, 5(1)
Read judgment
Supreme Court01 Mar 2013Dismissed

K.S. Panduranga Vs State of Karnataka

Supreme Court Of India · (2013) 1 ACR 994 : (2013) 3 AD 414 : AIR 2013 SC 2164 : (2013) AIRSCW 1382 : (2013) 2 AKR 70 : (2013) 2 ALD(Cri) 520 : (2013) 81 ALLCC 957 : (2013) ALLMR(Cri) 1485 : (2013) 2 ALT(Cri) 70 : (2013) 116 CLT 669 : (2013) CriLJ 1665 : (2013) 3 CTC 631 : (2013)

Constitution of India, 1950 — Article 141, 142, 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386, 421, 423Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
Read judgment
Supreme Court01 Mar 2013Allowed

Mahalaxmi Co-operative Housing Society Ltd. and etc. Vs Ashabhai Atmaram Patel (D) Th. L.Rs. and Others

Supreme Court Of India · (2013) 4 AD 65 : AIR 2013 SC 961 : (2013) AIRSCW 1340 : (2013) 3 ALD 83 : (2013) 99 ALR 18 : (2013) 3 BLJ 471 : (2013) 3 CDR 688 : (2013) 3 GLR 2149 : (2013) 3 JT 530 : (2013) 4 MhLj 546 : (2013) 3 MPLJ 342 : (2013) 3 RCR(Civil) 435 : (2013) 120 RD 648 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 23 Rule 1, Order 23 Rule 3, Order 32 Rule 1, Order 32 Rule 10Constitution of India, 1950 — Article 136, 226, 227Contract Act, 1872 — Section 23
Read judgment
Supreme Court28 Feb 2013Partly Allowed

State of Andhra Pradesh Vs State of Maharashtra and Others

Supreme Court Of India · (2013) 3 AD 361 : (2013) AIRSCW 4019 : (2013) ALT(Rev) 139 : (2013) 3 JT 513 : (2013) 3 JT 482 : (2013) 3 SCALE 102 : (2013) 5 SCC 68 : (2013) 4 Supreme 354

Constitution of India, 1950 — Article 131, 262Inter State Water Disputes Act, 1956 — Section 11, 5(2), 5(3)Orissa Irrigation Act, 1959 — Section 28, 4
Read judgment
Supreme Court27 Feb 2013Dismissed

Esha Ekta Apartments Co-operative Housing Society Ltd. and Others Vs Municipal Corporation of Mumbai and Others

Supreme Court Of India · (2013) 3 ABR 55 : (2013) 3 AD 241 : AIR 2013 SC 1861 : (2013) AIRSCW 1537 : (2013) 2 ALLMR 901 : (2013) 3 BomCR 49 : (2013) 3 CHN 48 : (2013) 2 JLJR 29 : (2013) 3 JT 336 : (2013) 5 MhLj 30 : (2013) 2 PLJR 110 : (2013) 3 SCALE 63 : (2013) 5 SCC 357

Constitution of India, 1950 — Article 142Development Control Regulations for Greater Bombay, 1991 — Section 35(2)Development Control Rules for Greater Mumbai, 1967 — Rule 10(2), 9
Read judgment
Supreme Court26 Feb 2013Allowed

Ramesh Kumar Soni Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 AD 401 : AIR 2013 SC 1896 : (2013) AIRSCW 1568 : (2013) CriLJ 1738 : (2013) 2 JLJ 207 : (2013) 3 JT 375 : (2013) 2 RCR(Criminal) 271 : (2013) 3 SCALE 51 : (2013) 14 SCC 696

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 190, 190(1)General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110F, 110F(1), 110F(2)
Read judgment