COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 57 of 64

Supreme Court11 Feb 2013Dismissed

T.P. Vishnu Kumar Vs Canara Bank P.N. Road, Tiruppur and Others

Supreme Court Of India · (2013) AIRSCW 4462 : (2013) 4 AJR 513 : (2013) 97 ALR 753 : (2013) 2 AWC 2116 : (2013) 114 CLA 330 : (2013) 3 JT 73 : (2013) 2 LW 575 : (2014) 2 MhLj 436 : (2014) MPLJ 626 : (2013) 2 SCALE 406 : (2013) 10 SCC 652 : (2013) 119 SCL 208

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 20

Supreme Court11 Feb 2013Dismissed

Lakshmibai Nat. Inst. of Phy. Edu. and Another Vs Shant Kumar Agrawal

Supreme Court Of India · AIR 2013 SC 1544 : (2013) AIRSCW 1834 : (2013) 3 ALT 5 : (2013) 2 AWC 1308 : (2013) 2 JLJ 242 : (2013) 7 JT 142 : (2013) 2 SCALE 388 : (2013) 11 SCC 595 : (2013) 2 SCT 224 : (2013) 2 SLJ 114 : (2013) 1 Supreme 679 : (2013) 3 UPLBEC 2091

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)

Supreme Court11 Feb 2013Allowed

Kum. Michael Vs Regl. Manager Oriental Ins. Co. Ltd. and Another

Supreme Court Of India · (2013) 3 ACC 381 : (2013) ACJ 1887 : (2013) AIRSCW 2747 : (2013) AIRSCW 4465 : (2013) 3 AJR 312 : (2013) 3 AKR 126 : (2013) 5 ALLMR 492 : (2013) 97 ALR 538 : (2013) 2 AnWR 338 : (2013) 2 AWC 1268 : (2013) 3 JT 311 : (2013) 3 JT 313 : (2013) 5 KarLJ 117 :

Supreme Court11 Feb 2013Dismissed

Rajya Sabha Secretariat and Others Vs Subhash Baloda and Others

Supreme Court Of India · (2013) 2 AD 495 : AIR 2013 SC 2193 : (2013) AIRSCW 1325 : (2013) 2 ALLMR 475 : (2013) 2 AWC 1089 : (2013) 137 FLR 247 : (2013) 3 JT 44 : (2013) LabIC 2612 : (2013) 1 LLN 592 : (2013) 2 SCALE 394 : (2013) 5 SCC 169 : (2013) 2 SCC(L&S) 390 : (2013) 2 SCT 34

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

Supreme Court11 Feb 2013Disposed Of

Vivek Coop House Building Society Limited Vs State of Haryana and Others

Supreme Court Of India · (2013) 2 SCALE 624 : (2013) 11 SCC 653

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(1), 5A(2)

Supreme Court11 Feb 2013Allowed

Balbir Singh Bedi Vs State of Punjab and Others

Supreme Court Of India · (2013) AIRSCW 1479 : (2013) 4 AJR 208 : (2013) 136 FLR 1050 : (2013) 3 JT 66 : (2013) LabIC 1807 : (2013) 3 MLJ 95 : (2013) 2 SCALE 381 : (2013) 11 SCC 746 : (2013) 2 SCT 203 : (2013) 2 SLJ 351 : (2013) 1 Supreme 673 : (2013) 3 WLN 113

Constitution of India, 1950 — Article 14, 16(1), 16(2)Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13, 7

Supreme Court08 Feb 2013Disposed Of

Pushpamalika Bhanuprasad Parikh Shah and Others - Petitioners @HASH State of Gujarat and Others

Supreme Court Of India · (2014) 304 ELT 643

Supreme Court08 Feb 2013Dismissed

Raj Kumar Luthra and Another Vs State of Punjab and Another

Supreme Court Of India · (2013) 02 SC CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court08 Feb 2013Disposed Of

Stephanie Joan Becker Vs State and Others

Supreme Court Of India · AIR 2013 SC 3495 : (2013) AIRSCW 4668 : (2013) 6 ALD 3 : (2013) 2 ALLMR 489 : (2013) 97 ALR 467 : (2013) 2 ALT 52 : (2013) 2 AWC 1119 : (2013) 2 BomCR 539 : (2013) 3 JT 76 : (2013) 2 LW 589 : (2013) 3 MLJ 327 : (2013) 2 RCR(Civil) 67 : (2013) 119 RD 240 :

Guardians and Wards Act, 1890 — Section 7, 26Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41(2), 41(3), 41(4)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 33(2), 33(3), 33(4)

Supreme Court08 Feb 2013Dismissed

Gopal Singh Vs State of Uttarakhand

Supreme Court Of India · (2013) 3 ACR 2986 : (2013) 10 AD 403 : AIR 2013 SC 3048 : (2013) AIRSCW 4455 : (2013) 4 AJR 507 : (2013) 5 ALJ 379 : (2013) 81 ALLCC 289 : (2013) 1 CGBCLJ 401 : (2013) 116 CLT 686 : (2013) CriLJ 3872 : (2013) 2 JCC 997 : (2013) 3 JT 444 : (2013) 1 NCC 485

Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 357(3)Penal Code, 1860 (IPC) — Section 124, 147, 148, 307, 308

Supreme Court08 Feb 2013Allowed

The Commissioner, Bangalore Development Authority and Another Vs Brijesh Reddy and Another

Supreme Court Of India · (2013) 6 AD 65 : (2013) AIRSCW 2378 : (2013) 4 AJR 277 : (2013) 2 AKR 714 : (2013) 97 ALR 474 : (2013) ALT(Rev) 111 : (2013) 2 BLJ 1 : (2013) 2 CDR 527 : (2013) 3 JT 150 : (2013) 4 KarLJ 66 : (2013) 2 LW 807 : (2013) 3 MhLj 880 : (2013) 2 MLJ 742 : (2013)

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 16, 17, 18, 19

Supreme Court08 Feb 2013Dismissed

Atmaram Rathod Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ACR 3004 : (2013) 81 ALLCC 345 : (2013) 3 ALT(Cri) 32 : (2013) 2 BomCR(Cri) 14 : (2013) 1 JCC 700 : (2013) 2 JT 505 : (2013) 1 NCC 643 : (2013) 2 RCR(Criminal) 514 : (2013) 2 SCALE 322 : (2013) 12 SCC 286 : (2013) 2 UC 801

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A

Supreme Court08 Feb 2013Dismissed

G. Muthuraj Vs State of Tamil Nadu and Another

Supreme Court Of India · (2013) 2 SCALE 553 : (2013) 11 SCC 648

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

Supreme Court07 Feb 2013Allowed

Exploitation of Children in Orphanage in State of T.N. Vs Union of India (UOI)

Supreme Court Of India · (2014) 2 SCT 611

Supreme Court07 Feb 2013Allowed

Exploi. of Chiln. Inj Orph. in St. of T.N. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 2 SCALE 620 : (2014) 2 SCC 193

Commission for Protection of Child Rights Act, 2005 — Section 17Protection of Children from Sexual Offences Act, 2012 — Section 28(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 38

Supreme Court07 Feb 2013Allowed

Sudish Prasad and Others Vs Babui Jonhia alias Manorma Devi and Others

Supreme Court Of India · (2013) 3 AD 497 : (2013) 3 ALLMR 426 : (2013) 97 ALR 454 : (2013) 3 ALT 31 : (2013) 3 ALT 33 : (2013) 2 AWC 1114 : (2013) 2 CDR 480 : (2013) 2 JT 584 : (2013) 2 LW 797 : (2014) 2 MhLj 114 : (2014) MPLJ 613 : (2013) 171 PLR 131 : (2013) 2 RCR(Civil) 512 :

Supreme Court07 Feb 2013Dismissed

Lakshmi alias Bhagyalakshmi and Another Vs E. Jayaram (D) by L.Rs.

Supreme Court Of India · (2013) 2 AD 374 : AIR 2013 SC 2939 : (2013) AIRSCW 1033 : (2013) AIRSCW 2668 : (2013) 2 AKR 16 : (2013) 4 ALD 1 : (2013) 2 ALLMR 468 : (2013) 99 ALR 728 : (2013) 2 AWC 1294 : (2013) 2 CDR 546 : (2013) 2 JT 466 : (2013) 3 KarLJ 439 : (2013) 4 KCCR 2631 : (

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 53A

Supreme Court07 Feb 2013Partly Allowed

Gurvail Singh @ Gala and Another Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 2996 : (2013) 2 AD 369 : AIR 2013 SC 1177 : (2013) AIRSCW 1001 : (2013) 2 ALD(Cri) 255 : (2013) 81 ALLCC 359 : (2013) ALLMR(Cri) 1464 : (2013) 1 CGBCLJ 437 : (2013) CriLJ 1460 : (2013) 2 JCC 1025 : (2013) 2 JT 436 : (2013) 1 NCC 691 : (2013)

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court07 Feb 2013Disposed Of

Vijay Vs Laxman and Another

Supreme Court Of India · (2013) 3 ACR 3042 : (2013) 5 AD 243 : (2014) 1 ALD(Cri) 342 : (2013) 81 ALLCC 483 : (2013) 1 BC 743 : (2013) 3 BLJ 339 : (2013) 2 BomCR 566 : (2013) 2 BomCR(Cri) 1 : (2013) 2 CALLT 82 : (2013) 113 CLA 347 : (2013) 2 CompLJ 107 : (2013) 2 JCC 103 : (2013)

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 118, 138, 139Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139<

Supreme Court07 Feb 2013Dismissed

Kalinga Mining Corporation Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 AD 580 : (2013) AIRSCW 1427 : (2013) 2 ALLMR 451 : (2013) 2 SCALE 286 : (2013) 5 SCC 252 : (2013) 4 WBLR 38

Constitution of India, 1950 — Article 14, 77, 136, 226Mineral Concession Rules, 1960 — Rule 25A, 54, 55, 58, 58(1), 59(1)Code of Civil Procedure, 1908 — Order 47 Rule 1