Supreme Court10 Apr 2015Dismissed

State of Rajasthan Vs Surja Ram

Supreme Court Of India · (2015) 7 AD (SC) 299 : (2015) 90 ALLCC 36 : (2015) ALLMR(Cri) 2061 : (2016) 1 ALT(Cri) 72 : (2015) CriLJ 3289 : (2015) 2 Crimes 245 : (2015) 3 JCC 1789 : (2016) 1 NCC 149 : (2015) 4 SCALE 488 : (2015) 9 SCJ 199 : (2015) 2 UC 827

Penal Code, 1860 (IPC) - Section 120B, 147, 149, 201, 302
Supreme Court10 Apr 2015Dismissed

State of Rajasthan Vs Sampat Ram and Others

Supreme Court Of India · (2015) 5 AD (SC) 577 : (2015) 90 ALLCC 732 : (2015) ALLMR(Cri) 2053 : (2015) 2 CCR 284 : (2015) 2 Crimes 224 : (2015) 4 SCALE 496 : (2015) 9 SCJ 437

Penal Code, 1860 (IPC) - Section 120B, 147, 148, 149, 302
Supreme Court10 Apr 2015Allowed

Rang Nath Mishra Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2015) 5 AD (SC) 89 : AIR 2015 SC 3381 : (2015) 6 ALJ 331 : (2015) 4 ALLMR 944 : (2015) 110 ALR 389 : (2015) 2 ESC 271 : (2015) 4 SCALE 511 : (2015) 8 SCC 117 : (2015) 6 SCJ 171

Prevention of Corruption Act, 1988 - Section 13(1), 13(2)Uttar Pradesh Lokayukta and Up-Lokayuktas (Complaint) Rules, 1977 - Rule 5Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975 - Section 10(1), 10(3), 19, 2, 2(1)
Supreme Court10 Apr 2015Allowed

Payal Chawla Singh Vs The Coca-Cola Company and Others

Supreme Court Of India · (2015) 7 AD (SC) 449 : (2015) 4 AJR 389 : (2015) 5 ALD 189 : (2015) 110 ALR 907 : (2015) 5 ALT 15 : (2015) 3 ARBLR 132 : (2015) 3 AWC 2377 : (2015) 127 CLA 1 : (2015) 2 CompLJ 443 : (2015) 2 RCR(Civil) 1041 : (2015) 4 SCALE 507 : (2015) 6 SCJ 164 : (2015)

Arbitration and Conciliation Act, 1996 - Section 11(6), 7
Supreme Court10 Apr 2015Allowed

Raja Vs State of Haryana

Supreme Court Of India · (2015) 2 ACR 1834 : (2015) 4 AD (SC) 408 : (2015) 3 AJR 249 : (2015) ALLMR(Cri) 2055 : (2016) 1 ALT(Cri) 5 : (2015) 2 CCR 286 : (2015) 2 Crimes 260 : (2015) 3 JLJR 388 : (2015) 2 MLJ(Cri) 341 : (2015) 2 RCR(Criminal) 1006 : (2015) 4 SCALE 498 : (2015) 9

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 25, 26, 27Penal Code, 1860 (IPC) - Section 201, 302, 34
Supreme Court10 Apr 2015Disposed Of

State of Maharashtra and Others Vs Pravin Mahadeo Gadekar

Supreme Court Of India · (2015) 3 ACR 2465 : (2015) 5 AD (SC) 670 : (2015) 90 ALLCC 33 : (2015) ALLMR(Cri) 2035 : (2016) 1 ALT(Cri) 38 : (2015) 3 BomCR(Cri) 204 : (2015) 2 Crimes 343 : (2015) 3 RCR(Criminal) 675 : (2015) 4 SCALE 491 : (2015) 8 SCC 489 : (2015) 9 SCJ 588 : (2015

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, 307, 34, 354, 498A
Supreme Court10 Apr 2015Dismissed

Satwantin Bai Vs Sunil Kumar and Others

Supreme Court Of India · (2015) 2 ACR 1185 : (2015) 5 AD (SC) 114 : (2015) 2 ALD(Cri) 248 : (2015) 90 ALLCC 39 : (2015) 90 ALLCC 708 : (2015) ALLMR(Cri) 2001 : (2016) 1 ALT(Cri) 32 : (2015) 2 BomCR(Cri) 800 : (2015) 2 CGLJ 461 : (2015) 2 Crimes 234 : (2015) 3 JLJR 160 : (2015) 2

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 228A, 376, 376(1), 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)
Supreme Court10 Apr 2015Disposed Of

Laxmi Vs Union of India and Others

Supreme Court Of India · (2015) 2 ACR 2004 : (2015) 7 AD (SC) 118 : AIR 2015 SC 3662 : (2015) 4 AJR 495 : (2015) 4 AKR 320 : (2015) 5 ALD 179 : (2015) 2 ALD(Cri) 529 : (2015) 6 ALJ 323 : (2015) ALLMR(Cri) 2012 : (2016) 1 ALT(Cri) 27 : (2015) 3 BomCR(Cri) 187 : (2015) 4 JKJ 4 :

Criminal Procedure Code, 1973 (CrPC) - Section 357C
Supreme Court09 Apr 2015Allowed

P. Pramila and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 2015 SC 2495 : (2015) 3 AKR 359 : (2015) ALLMR(Cri) 2015 : (2015) 2 CCR 278 : (2015) 2 Crimes 322 : (2015) 5 FLT 471 : (2015) 3 JCC 1574 : (2015) 2 JLJR 531 : (2015) 4 KarLJ 1 : (2015) 4 KCCR 3655 : (2015) 2 MLJ(Cri) 620 : (2015) 2 NCC 268 : (2015)

Air (Prevention and control of Pollution) Act, 1981 - Section 15, 22, 23, 37, 43Criminal Procedure Code, 1973 (CrPC) - Section 482Water (Prevention and Control of Pollution) Act, 1974 - Section 25, 26, 32(1)
Supreme Court09 Apr 2015Allowed

Election Commission of India and Others Vs Bajrang Bahadur Singh and Others

Supreme Court Of India · (2015) 8 AD (SC) 17 : (2015) 6 AWC 6191 : (2015) 3 JLJR 224 : (2015) 3 MLJ 848 : (2015) 3 PLJR 394 : (2015) 2 RCR(Civil) 795 : (2015) 5 SCALE 225 : (2015) 6 SCJ 402

Constitution of India, 1950 - Article 101, 102, 102(1), 103, 136Prevention of Corruption Act, 1988 - Section 2Representation of the People Act, 1951 - Section 10, 10A, 11, 147, 149