Supreme Court29 Jan 2013Allowed

Saraswati Devi (D) by L.Rs. Vs Delhi Devt. Authority and Others

Supreme Court Of India · (2013) 2 AD 603 : AIR 2013 SC 1717 : (2013) AIRSCW 1988 : (2013) 4 ALD 68 : (2013) 97 ALR 480 : (2013) 2 AWC 2118 : (2013) 2 CDR 486 : (2013) 1 CTC 812 : (2013) 197 DLT 81 : (2013) 135 DRJ 6 : (2013) 2 JT 335 : (2013) 2 RCR(Civil) 431 : (2013) 2 SCALE 61

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 20, 29Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 87, 90, 90(11), 90(12), 90(13)Evacuee Interest (Separation) Act,
Supreme Court29 Jan 2013Disposed Of

Noor Mohammed Vs Jethanand and Another

Supreme Court Of India · (2013) 2 ABR 869 : (2013) 2 AD 578 : AIR 2013 SC 1217 : (2013) AIRSCW 933 : (2013) 3 ALD 1 : (2013) 97 ALR 528 : (2013) 2 AWC 2101 : (2013) 2 CDR 502 : (2013) 1 CGBCLJ 235 : (2013) 2 JT 386 : (2013) 2 RCR(Civil) 538 : (2013) 2 SCALE 94 : (2013) 5 SCC 202

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 27, Order 8 Rule 1, 100, 100(5)Constitution of India, 1950 — Article 21
Supreme Court29 Jan 2013Dismissed

Laxmibai (Dead) thr. L.Rs. and Another Vs Bhagwantbuva (Dead) thr. L.Rs. and Others

Supreme Court Of India · (2013) 2 ABR 877 : (2013) 2 AD 377 : AIR 2013 SC 1204 : (2013) AIRSCW 949 : (2013) 2 AKR 206 : (2013) 2 ALD 145 : (2013) 2 ALLMR 420 : (2013) 97 ALR 506 : (2013) 3 AWC 2544 : (2013) 2 BomCR 30 : (2013) 2 CDR 512 : (2013) 2 JT 362 : (2013) 2 LW 825 : (2013

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Evidence Act, 1872 — Section 134, 138, 146, 57(1)Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11, 16, 3
Supreme Court29 Jan 2013Dismissed

State of Maharashtra and Others Vs Nowrosjee Wadia College and Others

Supreme Court Of India · (2013) 2 ABR 698 : (2013) 2 AD 457 : AIR 2013 SC 1192 : (2013) AIRSCW 970 : (2013) AIRSCW 3776 : (2013) 3 BomCR 421 : (2013) 2 JT 283 : (2013) LabIC 1307 : (2013) 1 LLN 577 : (2013) 2 SCALE 79 : (2013) 11 SCC 762 : (2013) 2 SCT 49 : (2013) 114 SLJ 277 : (

Maharashtra Civil Services (Leave) Rules, 1981 — Rule 50, 50(1), 52, 54, 54(1)Maharashtra Universities Act, 1994 — Section 115, 115(1), 115(2), 14, 14(5)
Supreme Court28 Jan 2013Allowed

Mohinder Singh Vs State of Punjab

Supreme Court Of India · (2013) 2 AD 636 : AIR 2013 SC 3622 : (2013) AIRSCW 1120 : (2013) 2 AJR 804 : (2013) 2 ALD(Cri) 131 : (2013) 81 ALLCC 366 : (2013) ALLMR(Cri) 1132 : (2013) CriLJ 1559 : (2013) 1 Crimes 184 : (2013) 2 JT 182 : (2013) 2 LW(Cri) 392 : (2013) 1 RCR(Criminal) 8

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 366, 366(1), 432, 432(1), 432(2)Penal Code, 1860 (IPC) — Section 302, 323, 324, 376, 506
Supreme Court24 Jan 2013Allowed

Mohd. Mehtab Khan and Others Vs Khushnuma Ibrahim and Others

Supreme Court Of India · (2013) 2 ABR 862 : (2013) 2 AD 428 : AIR 2013 SC 1099 : (2013) AIRSCW 877 : (2013) 2 AKR 136 : (2013) 3 ALD 64 : (2013) 97 ALR 520 : (2013) 2 AWC 2094 : (2013) 2 CDR 533 : (2013) 1 CTC 743 : (2013) 2 JT 522 : (2013) 2 LW 843 : (2014) 2 MhLj 150 : (2014) 2

Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 6, 6(3)
Supreme Court24 Jan 2013Allowed

Anil Sute and Another Vs State of Maharashtra

Supreme Court Of India · (2013) 4 ABR 527 : (2013) 2 AD 223 : (2013) AIRSCW 2179 : (2013) 81 ALLCC 341 : (2013) ALLMR(Cri) 1144 : (2013) 1 BomCR(Cri) 845 : (2013) CriLJ 2223 : (2013) 1 Crimes 301 : (2013) 1 JCC 707 : (2013) 8 JT 552 : (2013) 2 RCR(Criminal) 541 : (2013) 2 SCALE 1

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Supreme Court24 Jan 2013Dismissed

Atlas Cycle (Haryana) Ltd. Vs Kitab Singh

Supreme Court Of India · (2013) 4 AD 46 : AIR 2013 SC 1172 : (2013) AIRSCW 1016 : (2013) AIRSCW 2341 : (2013) AIRSCW 4535 : (2013) 2 AWC 1803 : (2013) 136 FLR 893 : (2013) 2 JT 253 : (2013) LabIC 1337 : (2013) 2 LLJ 289 : (2013) 1 LLN 561 : (2013) LLR 231 : (2013) 2 SCALE 49 : (2

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
Supreme Court23 Jan 2013Allowed

State of Haryana and Another Vs Polar Industries Ltd.

Supreme Court Of India · AIR 2013 SC 1845 : (2013) 76 KarLJ 65 : (2013) 4 PLR 765 : (2013) 4 RCR(Civil) 121 : (2013) 2 SCALE 545 : (2013) 14 SCC 763 : (2013) 60 VST 506

Haryana General Sales Tax Act, 1973 — Section 13B, 25A, 6Haryana General Sales Tax Rules, 1975 — Rule 28, 28A, 28A(11), 28A(2), 28B
Supreme Court23 Jan 2013Allowed

C.P. Subhash Vs Inspector of Police Chennai and Others

Supreme Court Of India · (2013) 2 AD 258 : (2013) AIRSCW 4014 : (2013) 81 ALLCC 337 : (2013) CriLJ 3684 : (2013) 1 Crimes 242 : (2013) 2 JT 270 : (2013) 1 LW(Cri) 415 : (2013) 4 RCR(Criminal) 535 : (2013) 2 SCALE 19 : (2013) 11 SCC 559 : (2013) 1 Supreme 603 : (2013) 1 UC 725

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 468, 471
Supreme Court23 Jan 2013Dismissed

Prashant Bharti Vs State of NCT of Delhi

Supreme Court Of India · (2013) 2 ACR 1461 : (2013) 2 AD 89 : AIR 2013 SC 2753 : (2013) AIRSCW 4428 : (2013) 4 AJR 469 : (2013) 81 ALLCC 414 : (2013) ALLMR(Cri) 1123 : (2013) CriLJ 3839 : (2013) 1 Crimes 195 : (2013) 135 DRJ 26 : (2013) 2 JT 240 : (2013) 3 RCR(Criminal) 399 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 328, 354, 376
Supreme Court23 Jan 2013Allowed

Rajiv Thapar and Others Vs Madan Lal Kapoor

Supreme Court Of India · (2013) 2 AD 69 : (2013) AIRSCW 784 : (2013) 81 ALLCC 387 : (2013) ALLMR(Cri) 1107 : (2013) 2 BomCR(Cri) 82 : (2013) 2 CALLT 48 : (2013) CriLJ 1272 : (2013) 1 Crimes 169 : (2014) 1 DMC 644 : (2013) 135 DRJ 280 : (2013) 2 JT 209 : (2013) 1 LW(Cri) 369 : (20

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 176, 202, 227, 228, 482Penal Code, 1860 (IPC) — Section 109, 120B, 304B, 406, 496