Supreme Court10 Feb 2015Allowed
K.M. Mallaiah Vs State of Karnataka
Supreme Court Of India · (2015) 2 RCR(Criminal) 117
Prevention of Corruption Act, 1988 - Section 13(1), 13(2), 7
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Supreme Court Of India judgments
59,848 judgments · page 681 of 2,993
Supreme Court10 Feb 2015Allowed
Sharad Kumar Sanghi Vs Sangita Rane
Supreme Court Of India · (2015) 2 ACR 1457 : (2015) 89 ALLCC 702 : (2015) ALLMR(Cri) 2405 : (2015) 3 CCR 120 : (2015) 2 JCC 1277 : (2015) 2 RCR(Criminal) 120 : (2015) 3 SCALE 126
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) - Section 138, 141Penal Code, 1860 (IPC) - Section 420
Supreme Court10 Feb 2015Allowed
Bennet Coleman and Co. Ltd. Vs State of Bihar and Others
Supreme Court Of India · (2015) 1 ACR 1035 : (2015) 3 AD (SC) 527 : (2015) 4 AJR 410 : (2015) ALLMR(Cri) 1620 : (2015) 2 CCR 152 : (2015) 120 CLT 655 : (2015) 145 FLR 217 : (2015) 2 JLJR 76 : (2015) LabIC 3417 : (2015) 2 LLJ 590 : (2016) 1 NCC 377 : (2015) 2 PLJR 257 : (2015) 2
Criminal Procedure Code, 1973 (CrPC) - Section 482Industrial Disputes Act, 1947 - Section 10, 10A, 2, 25F, 25UWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 - Section 1, 10, 11, 11(1), 11(2)
Supreme Court10 Feb 2015Allowed
Kamlesh Aggarwal Vs Narain Singh Dabbas and Others
Supreme Court Of India · (2015) 5 AD (SC) 52 : (2015) 2 CHN 33 : (2015) 119 CLT 914 : (2015) 4 CPJ 1 : (2015) 2 RCR(Civil) 58 : (2015) 2 SCALE 410 : (2015) 4 WBLR 883 : (2015) 11 SCC 661
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Constitution of India, 1950 — Article 136, 142Consumer Protection Act, 1986 — Section 13(4), 13(6), 13(7), 21, 24
Supreme Court09 Feb 2015Dismissed
Khursheed Ahmad Khan Vs State of U.P. and Others
Supreme Court Of India · (2015) 3 AD (SC) 91 : AIR 2015 SC 1429 : (2015) 3 ALJ 458 : (2015) 2 ESC 258 : (2015) 145 FLR 229 : (2015) GLH 1528 : (2015) 2 JLJR 107 : (2015) LabIC 4222 : (2015) 5 LW 917 : (2015) 2 MLJ 237 : (2015) 2 PLJR 196 : (2015) 2 SCALE 229 : (2015) 8 SCC 439 :
Central Civil Services (Conduct) Rules, 1964 - Rule 21Constitution of India, 1950 - Article 14, 15, 15(1), 21, 25Uttar Pradesh Government Servants (Conduct) Rules, 1956 - Rule 27, Rule 29, Rule 29(1)
Supreme Court09 Feb 2015Dismissed
K. Mohana Pillai Vs The Secretary to The Govt. Rural Dev. Dep.
Supreme Court Of India · (2015) 2 SCALE 261 : (2015) 2 SCT 494
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 - Rule 16, Rule 8, Rule 9A
Supreme Court06 Feb 2015Dismissed
Indrajit Lankesh Vs K.T. Dhanu Kumar
Supreme Court Of India · (2016) 1 CCR 205 : (2015) 3 RCR(Criminal) 141
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 500Press and Registration of Books Act, 1867 - Section 5, 7
Supreme Court06 Feb 2015Dismissed
Rajiv Choudhrie HUF Vs Union of India (UOI) and Others
Supreme Court Of India · (2015) 3 SCALE 203
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
Supreme Court06 Feb 2015Dismissed
Ramesh Chandra Vs University of Delhi and Others
Supreme Court Of India · (2015) 2 AD (SC) 656 : (2015) 2 JLJR 255 : (2015) 4 LLN 293 : (2015) 2 MLJ 219 : (2015) 2 PLJR 366 : (2015) 2 SCALE 203 : (2015) 5 SCC 549 : (2015) 2 SCC(L&S) 207 : (2015) 2 SCJ 521 : (2015) 2 SCT 341
Delhi University Ordinances - Ordinance 11, Ordinance 20, Ordinance 20(6)Uttar Pradesh State Universities Act, 1973 - Section 12(10)
Supreme Court06 Feb 2015Dismissed
Laxmi Vs Union of India (UOI) and Others
Supreme Court Of India · (2015) 2 SCALE 223
Criminal Procedure Code, 1973 (CrPC) - Section 357C
Supreme Court05 Feb 2015Disposed Of
Shashi Shekar Vs National Capital Territory of Delhi
Supreme Court Of India · (2015) ALLMR(Cri) 3739 : (2015) 4 CCR 251 : (2015) 2 RCR(Criminal) 868
Criminal Procedure Code, 1973 (CrPC) - Section 122, 427, 427(1), 427(2), 428Penal Code, 1860 (IPC) - Section 302, 392, 397
Supreme Court05 Feb 2015Dismissed
Subrata Chattoraj Vs Union of India (UOI)and Others
Supreme Court Of India · (2015) 2 SCALE 403
Constitution of India, 1950 - Article 32
Supreme Court05 Feb 2015Dismissed
L. Laxmikanta Vs State by Superintendent of Police
Supreme Court Of India · (2015) 1 ACR 1111 : (2015) 2 AD (SC) 297 : (2015) 2 AJR 289 : (2015) 2 AKR 203 : (2015) 88 ALLCC 939 : (2015) 2 ALT(Cri) 1 : (2015) 1 BomCR(Cri) 609 : (2015) 1 CCR 418 : (2015) 1 CGLJ 578 : (2015) 3 Crimes 333 : (2015) 2 JLJR 1 : (2015) 2 KCCR 1425 : (20
Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13, 13(1), 13(2), 7
Supreme Court05 Feb 2015Disposed Of
Krishnamoorthy Vs Sivakumar and Others
Supreme Court Of India · (2015) 10 AD (SC) 376 : AIR 2015 SC 1921 : (2015) 5 ALD 62 : (2015) 2 MLJ 49 : (2015) 1 RCR(Civil) 921 : (2015) 2 SCALE 1 : (2015) 3 SCC 467
Conduct of Elections Rules, 1961 - Rule 26, Rule 39, Rule 41, Rule 41(2), Rule 41(3)Constitution of India, 1950 - Article 14, 145(3), 19(1), 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 190(1)
Supreme Court05 Feb 2015Dismissed
Vinod Vs State of M.P.
Supreme Court Of India · (2015) 2 SCALE 390
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302, 34, 394, 397
Supreme Court04 Feb 2015Allowed
Kandivali Cooperative Industrial Estate and Others Vs Municipal Corporation of Greater Mumbai and Others
Supreme Court Of India · (2015) 2 ABR 645 : (2015) 4 AD (SC) 45 : AIR 2015 SC 1434 : (2015) 3 ALLMR 481 : (2015) 2 BomCR 676 : (2015) 2 MLJ 365 : (2015) 2 SCALE 55 : (2015) 2 SCJ 719
Bombay Municipal Corporation Act, 1888 - Section 3Constitution of India, 1950 - Article 14, 19(1), 226Mumbai Municipal Corporation Act, 1888 - Section 142, 367, 368, 368(1), 368(2)
Supreme Court04 Feb 2015Dismissed
Vinod Bhandari Vs State of M.P.
Supreme Court Of India · (2015) 1 ACR 642 : (2015) 2 AD (SC) 245 : (2015) 2 AJR 556 : (2015) 1 ALD(Cri) 1039 : (2015) 88 ALLCC 1000 : (2015) ALLMR(Cri) 1236 : (2015) 1 CCR 399 : (2015) 1 CGLJ 491 : (2015) CriLJ 1547 : (2015) 1 Crimes 160 : (2015) 2 JCC 1127 : (2015) 1 JLJ 241 :
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 164Income Tax Act, 1961 - Section 65, 66
Supreme Court04 Feb 2015Dismissed
Bhavanbhai Bhayabhai Panella Vs State of Gujarat
Supreme Court Of India · (2015) 1 ACR 811 : (2015) 4 AJR 402 : (2015) 89 ALLCC 613 : (2015) 2 ALT(Cri) 178 : (2015) 2 BomCR(Cri) 286 : (2015) CriLJ 3402 : (2015) 1 RCR(Criminal) 896 : (2015) 2 SCALE 189 : (2015) 3 SCJ 112 : (2015) 1 UC 545
Penal Code, 1860 (IPC) - Section 357(3), 376(2)
Supreme Court04 Feb 2015Dismissed
Kanaklata Vs State of (NCT) of Delhi and Others
Supreme Court Of India · (2015) 2 AD (SC) 209 : (2015) ALLMR(Cri) 1247 : (2015) 109 ALR 706 : (2015) 2 ALT(Cri) 23 : (2015) 2 BomCR(Cri) 259 : (2015) 1 CCR 447 : (2015) 3 Crimes 330 : (2015) 1 MLJ(Cri) 609 : (2015) 1 RCR(Criminal) 897 : (2015) 127 RD 567 : (2015) 2 SCALE 182 : (
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, 34, 341, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
Supreme Court04 Feb 2015Dismissed
Vivek Rai and Others Vs High Court of Jharkhand and Others
Supreme Court Of India · (2015) 1 ACR 808 : (2015) 10 AD (SC) 88 : AIR 2015 SC 1088 : (2015) 2 AJR 157 : (2015) 88 ALLCC 997 : (2015) 2 ALT(Cri) 181 : (2015) 1 CCR 415 : (2015) CriLJ 1479 : (2015) 1 JLJR 398 : (2015) 1 MLJ(Cri) 508 : (2015) 1 PLJR 428 : (2015) 1 RCR(Criminal) 90
Constitution of India, 1950 - Article 14, 142, 145, 161, 21Criminal Procedure Code, 1973 (CrPC) - Section 389, 389(1), 389(3), 397, 401Dowry Prohibition Act, 1961 - Section 3, 4