Supreme Court16 Dec 2014Dismissed

Vijay Pal Singh Vs State of Uttarakhand

Supreme Court Of India · AIR 2015 SC 684 : (2015) 2 ALJ 289 : (2015) 89 ALLCC 322 : (2015) ALLMR(Cri) 2841 : (2015) CriLJ 1338 : (2015) 1 Crimes 167 : (2015) 1 DMC 55 : (2015) 1 JLJR 351 : (2015) 1 NCC 152 : (2015) 2 PLJR 109 : (2015) 1 RCR(Criminal) 393 : (2014) 14 SCALE 142 : (

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 235, 313, 378Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A, 113B
Supreme Court16 Dec 2014Allowed

The Elder Lawyers'' Association Vs State of Bihar S. Seshachalam Vs Chairman, Bar Council of Tamil Nadu

Supreme Court Of India · (2015) 1 AD (SC) 453 : AIR 2015 SC 816 : (2015) 2 ALD 147 : (2015) 1 AWC 1030 : (2015) 1 CTC 227 : (2015) 1 GLH 127 : (2015) 1 JLJR 266 : (2015) 1 KLJ 402 : (2015) 1 KLT 192 : (2015) 2 LW 808 : (2015) 1 MLJ 113 : (2015) 1 OLR 555 : (2015) 1 PLJR 273 : (20

Advocates Act, 1961 — Section 17, 24, 24(1), 24(1A), 26AAdvocates Welfare Fund Act, 2001 — Section 19, 21, 24, 28Bihar Advocates Welfare Fund Act, 1983 — Section 1(2), 1(3)
Supreme Court16 Dec 2014Dismissed

Harish Kumar Vs State of Haryana

Supreme Court Of India · (2015) 2 AJR 150 : (2015) 88 ALLCC 640 : (2015) 1 DMC 25 : (2015) 1 JCC 411 : (2015) 1 JLJR 363 : (2014) 2 NCC 881 : (2015) 2 PLJR 27 : (2015) 1 RCR(Criminal) 669 : (2015) 1 RLW 139 : (2014) 14 SCALE 66 : (2015) 2 SCC 601 : (2015) 4 SCJ 194 : (2015) 1 UC

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
Supreme Court16 Dec 2014Dismissed

Nand Kishore Vs State of M.P.

Supreme Court Of India · (2015) 1 ACR 891 : (2015) 2 RCR(Criminal) 295 : (2015) 1 SCALE 102

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 7A
Supreme Court15 Dec 2014

K.K. Sharma Vs High Court of Delhi

Supreme Court Of India · (2015) 1 AD (SC) 338 : (2015) 216 DLT 318 : (2014) 14 SCALE 50 : (2014) 10 SCJ 646 : (2015) 3 SCT 132

Constitution of India, 1950 — Article 136, 14, 16
Supreme Court12 Dec 2014Allowed

Mukesh Kumar Vs State of M.P.

Supreme Court Of India · (2015) 1 ACR 165 : (2015) ALLMR(Cri) 1626 : (2015) 1 ALT(Cri) 511 : (2015) 1 NCC 11 : (2015) 1 RCR(Criminal) 251 : (2014) 13 SCALE 749 : (2015) 1 SCJ 751 : (2015) 1 WLN 83

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(B)
Supreme Court12 Dec 2014Dismissed

S. Dinesh Kumar Vs State

Supreme Court Of India · (2015) 2 AD (SC) 348 : (2015) 2 AJR 125 : (2015) 1 AKR 688 : (2015) 89 ALLCC 299 : (2015) 1 ALT(Cri) 428 : (2015) 1 BomCR(Cri) 203 : (2015) 2 Crimes 23 : (2015) 2 JKJ 1 : (2015) 1 KCCR 961 : (2015) 1 RCR(Criminal) 285 : (2014) 13 SCALE 759 : (2015) 2 SCC

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Supreme Court12 Dec 2014Disposed Of

Ajay Kumar Pal Vs Union of India (UOI)

Supreme Court Of India · (2015) 1 AD (SC) 1 : AIR 2015 SC 715 : (2015) 1 AJR 612 : (2015) 88 ALLCC 629 : (2015) 2 ALT(Cri) 30 : (2015) CriLJ 1161 : (2015) 1 GLT 240 : (2015) 1 JLJR 435 : (2015) 1 OLR 419 : (2015) 1 RCR(Criminal) 281 : (2014) 13 SCALE 762 : (2015) 2 SCC 478 : (201

Constitution of India, 1950 — Article 161, 21, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Prisons Act, 1894 — Section 30, 30(2)
Supreme Court11 Dec 2014Allowed

Velaxan Kumar Vs Union of India (UOI)

Supreme Court Of India · AIR 2015 SC 1462 : (2015) 2 AJR 143 : (2015) 2 ALD 171 : (2015) 109 ALR 242 : (2015) ALT(Rev) 89 : (2015) 1 AWC 194 : (2015) 1 BomCR 370 : (2015) 1 RCR(Civil) 404 : (2015) 127 RD 345 : (2014) 14 SCALE 37 : (2015) 4 SCC 325 : (2015) 1 SCJ 1 : (2015) 3 WLN

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 114(1), 114(2), 24, 24(2)
Supreme Court11 Dec 2014Allowed

Prabin Ram Phukan Vs State of Assam

Supreme Court Of India · (2015) 2 AD (SC) 254 : AIR 2015 SC 1252 : (2015) 1 ALLMR 934 : (2015) ALT(Rev) 76 : (2015) 2 GLT 85 : (2014) 14 SCALE 369 : (2015) 3 SCC 605 : (2014) 10 SCJ 713

Assam Land and Revenue Act, 1886 — Section 155, 3, 4, 65, 68Constitution of India, 1950 — Article 227, 300A
Supreme Court11 Dec 2014Allowed

Chandana Das Vs State of West Bengal

Supreme Court Of India · (2015) 1 AD (SC) 562 : (2014) 14 SCALE 1 : (2015) 1 SCT 557

Constitution of India, 1950 — Article 19, 26, 29, 29(1), 30Delhi School Education Rules, 1973 - Regulation 64(1), Regulation 64(2)Gujarat University Act, 1949 — Section 24