COURT ARCHIVE

Supreme Court Of India judgments, 2013

1,277 judgments · page 61 of 64

Supreme Court18 Jan 2013Dismissed

Gopal and Another Vs State of Rajasthan

Supreme Court Of India · (2013) 1 ACR 1084 : (2013) 2 AD 546 : (2013) AIRSCW 889 : (2013) CriLJ 1297 : (2013) 1 Crimes 205 : (2013) 1 JT 639 : (2013) 1 MLJ(Cri) 617 : (2013) 2 RCR(Criminal) 279 : (2013) 1 SCALE 445 : (2013) 2 SCC 188 : (2013) 1 Supreme 523

Evidence Act, 1872 — Section 100, 101, 105, 97Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

Supreme Court18 Jan 2013Allowed

Republic of Italy thr. Ambassador and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) AIRSCW 836 : (2013) 2 JT 1 : (2013) 1 KLT 367 : (2013) 1 SCALE 462 : (2013) 4 SCC 721 : (2014) 1 WBLR 526

Anti-Hijacking Act, 1982 — Section 3(16)Constitution (Fortieth Amendment) Act, 1976 — Article 297Constitution of India, 1950 — Article 1, 14, 143(1), 21, 226

Supreme Court17 Jan 2013Disposed Of

Export Credit Guarantee Corpn. of India Ltd. Vs Garg Sons International

Supreme Court Of India · (2013) 4 AD 122 : (2013) 97 ALR 195 : (2013) 1 ALT 56 : (2013) 2 AWC 1541 : (2013) 2 CDR 580 : (2013) 116 CLT 395 : (2013) 178 CompCas 341 : (2013) 2 CPJ 1 : (2013) 2 RCR(Civil) 428 : (2013) 1 SCALE 410 : (2014) 1 SCC 686

Consumer Protection Act, 1986 — Section 19

Supreme Court17 Jan 2013Allowed

Speaker, Orissa Legislative Assembly Vs Utkal Keshari Parida

Supreme Court Of India · (2013) 2 AD 1 : AIR 2013 SC 1181 : (2013) AIRSCW 983 : (2013) 2 AWC 1934 : (2013) 116 CLT 269 : (2013) 1 CTC 606 : (2013) 1 JT 390 : (2013) 1 SCALE 403 : (2013) 11 SCC 794

Constitution of India, 1950 — Article 191Members of Orissa Legislative Assembly (Disqualification on Ground of Defection) Rules, 1987 — Rule 6, 6(1), 6(2), 7, 7(3)

Supreme Court17 Jan 2013Disposed Of

Kallakkurichi Taluk Retired Official Association, Tamilnadu and Others etc. etc Vs State of Tamilnadu and Others etc. etc

Supreme Court Of India · (2013) 2 AD 133 : (2013) 136 FLR 764 : (2013) 2 JT 42 : (2013) 2 LLJ 9 : (2013) 1 LLN 360 : (2013) 1 MLJ 729 : (2013) 1 SCALE 424 : (2013) 2 SCC 775 : (2013) 2 SCC(L&S) 452 : (2013) 1 SCT 780 : (2013) 1 SLJ 413

Constitution of India, 1950 — Article 14, 16Tamil Nadu Pension Rules, 1978 — Rule 30

Supreme Court16 Jan 2013Allowed

State of Rajasthan Vs Shobha Ram Shri Ram Vs State of Rajasthan

Supreme Court Of India · (2013) 2 AD 157 : AIR 2013 SC 1760 : (2013) AIRSCW 2175 : (2013) 81 ALLCC 466 : (2013) CriLJ 2227 : (2013) 2 JT 278 : (2013) 2 SCALE 10 : (2013) 14 SCC 732

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

Supreme Court16 Jan 2013Disposed Of

Devasmita Chakraborty and Others Vs State of West Bengal and Others

Supreme Court Of India · (2013) 2 SCALE 40

Supreme Court16 Jan 2013Allowed

United Engineers and Contractors Vs Secretary to Govt. A.P. and Others

Supreme Court Of India · AIR 2013 SC 2239 : (2013) 3 AJR 207 : (2013) 5 ALD 31 : (2013) 3 RCR(Civil) 824 : (2013) 1 SCALE 530

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 79, 96

Supreme Court15 Jan 2013Dismissed

Delhi Administration Vs Narain Singh and Another

Supreme Court Of India · (2013) 1 SCALE 527

Constitution of India, 1950 — Article 136Delhi Panchayat Raj Rules, 1959 — Rule 178

Supreme Court15 Jan 2013Disposed Of

Abbas Ali Vs State of Punjab

Supreme Court Of India · (2013) 7 AD 154 : (2013) ALLMR(Cri) 1458 : (2013) 1 BomCR(Cri) 640 : (2013) 2 RCR(Criminal) 353 : (2013) 1 SCALE 562 : (2013) 2 SCC 195

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 60(3)

Supreme Court15 Jan 2013Allowed

Amar Kumar Vs State of Bihar and Others

Supreme Court Of India · (2013) 4 JLJR 136 : (2013) 4 PLJR 269

Constitution of India, 1950 — Article 14, 311(2)Police Service (Probation) Rules, 1954 — Rule 12(b)

Supreme Court14 Jan 2013Allowed

Asit Kanaiyalal Parikh Vs Praful Kumar Ambalal Sikligar

Supreme Court Of India · (2013) 4 KHC 491

Supreme Court14 Jan 2013Disposed Of

Nission Edu. Consultants Rep. Mng. Dir. Vs M. Sangeetha

Supreme Court Of India · (2013) 14 SCALE 615

Supreme Court14 Jan 2013dismissed

Dream Land Promoters and Consultants Vs Pramod Kumar

Supreme Court Of India · (2013) 14 SCALE 538

Supreme Court14 Jan 2013Dismissed

Bangalore Club Vs Commissioner of Income Tax and Another

Supreme Court Of India · (2013) 2 AD 162 : (2013) AIRSCW 545 : (2013) 1 AKR 522 : (2013) 255 CTR 465 : (2013) 350 ITR 509 : (2013) 1 JT 428 : (2013) 76 KarLJ 475 : (2013) 1 SCALE 365 : (2013) 5 SCC 509 : (2013) 1 Supreme 225 : (2013) 212 TAXMAN 566 : (2013) 4 WBLR 455

Income Tax Act, 1961 — Section 10, 2(24), 260A

Supreme Court14 Jan 2013Allowed

The Assistant Commissioner of Income Tax, Chennai Vs A.R. Enterprises

Supreme Court Of India · (2013) 2 AD 21 : (2013) 256 CTR 1 : (2013) 350 ITR 489 : (2013) 1 JT 442 : (2013) 2 MLJ 555 : (2013) 1 SCALE 326 : (2013) 3 SCC 196 : (2013) 212 TAXMAN 531

Income Tax Act, 1961 — Section 115J, 132, 132A, 139, 139(1)

Supreme Court14 Jan 2013Dismissed

State Bank of India and Others Vs Narendra Kumar Pandey

Supreme Court Of India · (2013) 2 ABR 787 : (2013) 2 AD 8 : AIR 2013 SC 904 : (2013) 2 ALJ 335 : (2013) 2 AWC 1926 : (2013) 136 FLR 704 : (2013) 1 JLJR 378 : (2013) 1 JT 409 : (2013) LabIC 957 : (2013) 2 LLJ 1 : (2013) 1 LLN 349 : (2013) LLR 211 : (2013) 2 PLJR 68 : (2013) 1 SCAL

Constitution of India, 1950 — Article 226State Bank of India (Officers Service) Rules, 1992 — Rule 50(3), 50(4), 50(9), 60(2), 67State Bank of India Act, 1955 — Section 43(1)

Supreme Court14 Jan 2013Dismissed

I.C.D.S. Ltd. Vs Commissioner of Income Tax, Mysore and Another

Supreme Court Of India · (2013) 2 AD 326 : AIR 2013 SC 3037 : (2013) AIRSCW 4512 : (2013) 255 CTR 449 : (2013) 350 ITR 527 : (2013) 1 JT 396 : (2013) 77 KarLJ 142 : (2013) 1 SCALE 342 : (2013) 3 SCC 541 : (2013) 1 Supreme 239 : (2013) 212 TAXMAN 550

Contract Act, 1872 — Section 148Income Tax Act, 1961 — Section 2(13), 2(24), 260A, 32, 32(1)Motor Vehicles Act, 1988 — Section 2(30), 51(4), 51(5)

Supreme Court14 Jan 2013Disposed Of

Commissioner of Central Excise, Chennai-II Commissionerate, Chennai Vs Australian Foods India (P) Ltd., Chennai

Supreme Court Of India · (2013) 3 AD 173 : AIR 2013 SC 1057 : (2013) AIRSCW 620 : (2013) 195 ECR 213 : (2013) 287 ELT 385 : (2013) 18 GSTR 376 : (2013) 1 JT 419 : (2013) 77 KarLJ 354 : (2013) 2 MLJ 748 : (2013) 1 SCALE 355 : (2013) 12 SCC 468 : (2013) 1 Supreme 302

Central Excises and Salt Act, 1944 — Section 35L

Supreme Court11 Jan 2013Allowed

Mr. Justice Chandrashekaraiah (Retd.) Vs Janekere C. Krishna and Others etc.

Supreme Court Of India · (2013) 2 AD 265 : AIR 2013 SC 726 : (2013) AIRSCW 706 : (2013) 1 AKR 801 : (2013) 2 JT 65 : (2013) 2 JT 105 : (2013) 2 KarLJ 377 : (2013) 2 MLJ 568 : (2013) 1 SCALE 255 : (2013) 3 SCC 117 : (2013) 1 SCC(L&S) 826 : (2013) 1 Supreme 161

Administrative Tribunals Act, 1985 — Section 6(7)All India Services Act, 1951 — Section 2, 3(1)Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 3(2)