Supreme Court07 Aug 2014Dismissed

Shaileshbhai Vs State of Gujarat

Supreme Court Of India · (2014) 3 ACR 3428 : (2015) 89 ALLCC 58 : (2014) ALLMR(Cri) 3764 : (2015) CriLJ 604 : (2014) 10 SCALE 301

Penal Code, 1860 (IPC) — Section 114, 302, 323, 332, 34
Supreme Court06 Aug 2014Allowed

H. Pukhraj Vs D. Parasmal

Supreme Court Of India · (2015) ALLMR(Cri) 1627 : (2015) 1 BC 599 : (2014) 4 Crimes 464 : (2014) 4 RCR(Civil) 649

Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court06 Aug 2014Dismissed

State of M.P. Vs Anshuman Shukla

Supreme Court Of India · AIR 2014 SC 3403 : (2015) 1 CGLJ 405 : (2014) 3 JLJ 173 : (2014) 4 JLJR 323 : (2014) 4 MPHT 119 : (2015) MPLJ 1 : (2014) 4 PLJR 404 : (2014) 9 SCALE 273 : (2014) 10 SCC 814 : (2014) 8 SCJ 183

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 10, 11, 12, 13, 14
Supreme Court06 Aug 2014Allowed

Hakkim Vs State

Supreme Court Of India · (2014) 3 ACR 3265 : (2015) 1 AJR 696 : (2014) ALLMR(Cri) 3728 : (2015) CriLJ 275 : (2014) 9 SCALE 226 : (2015) 5 SCJ 538

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Juvenile Justice Act, 1986 — Section 15, 64Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
Supreme Court06 Aug 2014Disposed Of

Manzoor Ali Khan Vs Union of India (UOI)

Supreme Court Of India · (2014) 3 ACR 2535 : AIR 2014 SC 3194 : (2014) 4 AJR 63 : (2014) 5 ALJ 433 : (2014) 87 ALLCC 333 : (2014) ALLMR(Cri) 3784 : (2014) 5 BomCR 543 : (2014) 4 CDR 910 : (2015) 2 CHN 194 : (2014) CriLJ 4257 : (2014) 4 JLJR 330 : (2015) 4 MhLj 86 : (2014) 6 MLJ 2

Companies Act, 1956 — Section 621Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 196, 197, 198Electricity (Supply) Act, 1948 — Section 77
Supreme Court05 Aug 2014Dismissed

Siddaiah Vs State of Karnataka

Supreme Court Of India · (2015) 2 AJR 147 : (2015) 1 KCCR 801 : (2015) 1 RCR(Criminal) 739

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
Supreme Court05 Aug 2014Dismissed

Sree Mahesh Stationeries Vs Indiabulls Financial Services Ltd.

Supreme Court Of India · (2014) 3 ACR 2743 : (2014) ALLMR(Cri) 3387 : (2014) 3 ALT(Cri) 213 : (2014) 3 BC 690 : (2014) 5 BomCR 286 : (2014) 3 BomCR(Cri) 625 : (2014) 3 CGLJ 548 : (2014) 121 CLA 531 : (2015) 119 CLT 119 : (2014) 4 CompLJ 7 : (2014) CriLJ 4853 : (2014) 4 Crimes 61

Criminal Procedure Code, 1973 (CrPC) — Section 406Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court05 Aug 2014Allowed

Mohinder Singh Vs State of Haryana

Supreme Court Of India · (2014) 107 ALR 712 : (2014) ALT(Rev) 214 : (2014) 5 AWC 5327 : (2014) 5 BomCR 578 : (2014) 4 CDR 873 : (2015) 1 MhLj 39 : (2015) MPLJ 50 : (2014) 4 RCR(Civil) 360 : (2015) 126 RD 450 : (2014) 9 SCALE 216 : (2014) 8 SCC 897 : (2014) 7 SCJ 732 : (2014) 3 WL

Land Acquisition Act, 1894 — Section 18, 4(1), 6
Supreme Court05 Aug 2014Allowed

Apex Distributors Vs Timex Group India Ltd.

Supreme Court Of India · (2014) 3 ACR 2378 : (2015) 1 ALD(Cri) 762 : (2014) ALLMR(Cri) 3758 : (2014) 3 ALT(Cri) 206 : (2014) 3 BC 695 : (2014) 6 BomCR 18 : (2014) 4 BomCR(Cri) 356 : (2014) 3 CGLJ 627 : (2014) 3 Crimes 435 : (2014) 145 DRJ 265 : (2014) 4 JLJR 29 : (2015) 1 LW(Cri)

Criminal Procedure Code, 1973 (CrPC) — Section 406Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court04 Aug 2014Disposed Of

Gorkha Security Services Vs Govt. of NCT of Delhi

Supreme Court Of India · AIR 2014 SC 3371 : (2014) 4 AJR 724 : (2014) 5 AWC 4545 : (2014) 146 DRJ 1 : (2014) 143 FLR 591 : (2014) 4 JLJR 305 : (2015) 1 LLN 17 : (2015) 2 LW 193 : (2014) 6 MLJ 756 : (2014) 4 PLJR 386 : (2014) 9 SCALE 148 : (2014) 9 SCC 105 : (2014) 7 SCJ 641

Constitution of India, 1950 — Article 14, 226, 298
Supreme Court04 Aug 2014Allowed

Babu Lal Vs M/s. Vijay Solvex Ltd.

Supreme Court Of India · (2014) 5 ALLMR 899 : (2014) 107 ALR 678 : (2014) 5 AWC 4359 : (2014) 4 CDR 902 : (2014) 4 JLJR 272 : (2015) 2 LW 265 : (2014) 4 PLJR 353 : (2015) 126 RD 446 : (2014) 9 SCALE 222 : (2014) 8 SCJ 191 : (2015) 2 WBLR 871 : (2014) 3 WLN 140

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
Supreme Court04 Aug 2014Allowed

Precious Jewels Vs Varun Gems

Supreme Court Of India · (2014) 5 AWC 4353 : (2014) 4 CDR 906 : (2014) 145 DRJ 527 : (2014) 60 PTC 465 : (2014) 9 SCALE 146 : (2015) 1 SCC 160 : (2014) 3 WLN 138

Trade Marks Act, 1999 — Section 35
Supreme Court04 Aug 2014Allowed

Y. Sleebachen Vs Superintending Engineer WRO/PWD

Supreme Court Of India · (2014) 6 ALD 157 : (2014) 6 ALD(Cri) 157 : (2015) 108 ALR 240 : (2014) 3 ARBLR 313 : (2014) 5 AWC 4737 : (2015) 2 CTC 452 : (2015) 1 LW 713 : (2015) 1 RCR(Civil) 89 : (2015) 126 RD 653 : (2014) 9 SCALE 166 : (2015) 5 SCC 747 : (2015) 2 WBLR 831

Arbitration and Conciliation Act, 1996 — Section 34, 37, 37(1)(b)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), Order 23 Rule 1(4), Order 23 Rule 3, Order 3 Rule 1, Order 3 Rule 4
Supreme Court04 Aug 2014Allowed

Amarendu Jyoti Vs State of Chattisgarh

Supreme Court Of India · (2014) 3 ACR 2740 : (2014) 87 ALLCC 344 : (2015) 1 DMC 126 : (2014) 4 JCC 2365 : (2014) 9 SCALE 162

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Penal Code, 1860 (IPC) — Section 498A