COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 751 of 2,993

Supreme Court06 Jan 2014Allowed

State of Tamilnadu by Ins. of Police Vigilance and Anti Corruption Vs N. Suresh Rajan and Others State rep. by Deputy Supdt. of Police Vigilance and Anti Corruption Vs K. Ponmudi and Others

Supreme Court Of India · (2014) 1 ACR 1044 : (2014) 1 AD (SC) 505 : (2014) 84 ALLCC 656 : (2014) ALLMR(Cri) 781 : (2014) 2 ALT(Cri) 203 : (2014) CriLJ 1444 : (2014) 1 Crimes 1 : (2014) 1 GLH 250 : (2014) 1 JLJR 597 : (2014) 1 JT 394 : (2014) 1 LW(Cri) 781 : (2014) 1 MLJ(Cri) 315

Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 244, 245, 245(1)Penal Code, 1860 (IPC) — Section 109Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court06 Jan 2014Partly Allowed

Dr. Subramanian Swamy Vs State of Tamil Nadu and Others

Supreme Court Of India · (2014) 3 AD (SC) 636 : AIR 2015 SC 460 : (2015) 2 ALD 33 : (2015) 2 ALLMR 408 : (2014) 1 CTC 763 : (2014) 1 JT 590 : (2014) 2 LW 401 : (2014) 1 MLJ 622 : (2014) 1 SCALE 79 : (2014) 5 SCC 75 : (2015) 2 SCJ 47 : (2015) 1 WBLR 38

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 55Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11, 122, 125, 2(16)Constitution of India, 1950 — Article 132, 141, 22, 226, 25

Supreme Court03 Jan 2014Dismissed

JCDECAUX Advertising India Pvt. Ltd. Vs Times Innovative Media Ltd. and Others

Supreme Court Of India · 2014 (15 ) SCC 458 = 2014 (1 ) SCALE 121

Constitution of India, 1950 — Article 142, 3

Supreme Court03 Jan 2014Allowed

Kanpur Jal Sansthan and Another Vs Bapu Construction

Supreme Court Of India · (2014) 3 AD (SC) 358 : (2014) 103 ALR 270 : (2014) 1 ARBLR 134 : (2014) 2 AWC 1494 : (2014) 3 LW 182 : (2014) 2 RCR(Civil) 173 : (2014) 123 RD 116 : (2014) 1 SCALE 207 : (2015) 5 SCC 267 : (2015) 3 WBLR 750

Arbitration Act, 1940 — Section 15Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6), 16(2), 16(3), 17Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8A, Order 27 Rule 8B, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(1)

Supreme Court03 Jan 2014Allowed

Ishwar Chandra Jayaswal Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 3 AD (SC) 409 : (2014) 2 ALLMR 952 : (2014) 1 AWC 578 : (2014) 140 FLR 914 : (2014) 2 JLJR 1 : (2014) 1 LLN 286 : (2014) LLR 115 : (2014) 2 PLJR 225 : (2014) 1 SCALE 155 : (2014) 2 SCC 748 : (2014) 1 SCC(L&S) 377 : (2014) 3 SCJ 276 : (2014) 2 SCT 3

Supreme Court03 Jan 2014Allowed

Hem Raj Vs State of Haryana

Supreme Court Of India · (2014) 1 ACR 321 : (2014) 3 AD (SC) 546 : (2014) ALLMR(Cri) 1908 : (2014) 1 JCC 587 : (2014) 2 JT 399 : (2014) 1 RCR(Criminal) 887 : (2014) 1 SCALE 48 : (2014) 2 SCC 395

Penal Code, 1860 (IPC) — Section 376, 450

Supreme Court03 Jan 2014Dismissed

Praful Manohar Rele Vs Smt. Krishnabai Narayan Ghosalkar and Others

Supreme Court Of India · (2014) 1 AD (SC) 765 : (2014) 2 ALD 149 : (2014) 102 ALR 660 : (2014) 1 AWC 585 : (2014) 2 BomCR 100 : (2014) 1 CG.L.R.W. 160 : (2014) 3 CHN 57 : (2014) 1 CTC 402 : (2014) 1 JT 405 : (2014) 1 RCR(Civil) 851 : (2014) 1 RCR(Rent) 48 : (2014) 122 RD 528 : (2

Easements Act, 1882 — Section 60

Supreme Court03 Jan 2014Allowed

Shivshankar Gurgar Vs Dilip

Supreme Court Of India · (2014) 2 AD (SC) 1 : AIR 2014 SC 1182 : (2014) 3 ALLMR 983 : (2014) 103 ALR 232 : (2014) 1 CG.L.R.W. 169 : (2014) 4 CHN 57 : (2014) 2 JLJ 1 : (2014) 1 JT 611 : (2014) 3 MPHT 107 : (2014) 1 MPJR 238 : (2014) 2 MPLJ 663 : (2014) 1 RCR(Rent) 85 : (2014) 1 SC

Civil Procedure Code, 1908 (CPC) — Section 148Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13, 13(1)

Supreme Court03 Jan 2014Allowed

Smt. T.S. Shylaja Vs Oriental Insurance Co. and Another

Supreme Court Of India · (2014) 1 ACC 132 : (2014) ACJ 480 : (2014) 2 AD (SC) 17 : AIR 2014 SC 893 : (2014) 1 AKR 686 : (2014) 4 ALD 4 : (2014) 2 ALLMR 949 : (2014) 1 AWC 580 : (2014) 1 CG.L.R.W. 146 : (2014) 140 FLR 587 : (2014) 1 GLH 212 : (2014) 2 JLJR 6 : (2014) 1 JT 546 : (2

Employees Compensation Act, 1923 — Section 12(2), 30, 30(1), 4AMotor Vehicles Act, 1988 — Section 30(1)

Supreme Court02 Jan 2014Disposed Of

Saberabibi Yakubbhai Shaikh and Others Vs National Insurance Co. Ltd. and Others

Supreme Court Of India · (2014) 3 ABR 82 : (2014) 1 ACC 82 : (2014) ACJ 467 : (2014) 2 AD (SC) 179 : (2014) 3 AD (SC) 370 : AIR 2014 SC 1393 : (2014) 3 AJR 103 : (2014) 3 ALD 26 : (2014) 2 ALLMR 970 : (2014) 1 AnWR 621 : (2014) 1 AWC 583 : (2014) 2 BomCR 110 : (2014) 1 CDR 190` :

Supreme Court02 Jan 2014Disposed Of

Sandeep Thapar Vs SME Technologies Private Limited

Supreme Court Of India · (2014) 1 AD (SC) 790 : AIR 2014 SC 897 : (2014) 2 ALD 174 : (2014) 103 ALR 209 : (2014) 1 ALT 37 : (2014) 1 CTC 411 : (2014) 2 JLJR 2 : (2014) 1 JT 553 : (2014) 3 MhLj 242 : (2014) 4 MPHT 77 : (2014) 2 MPLJ 315 : (2014) 2 PLJR 284 : (2014) 1 RCR(Civil) 72

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 1

Supreme Court02 Jan 2014Dismissed

Savarala Sai Sree Vs Gurramkonda Vasudevarao and Others

Supreme Court Of India · (2014) 1 ACR 325 : (2014) 85 ALLCC 667 : (2014) CriLJ 1463 : (2015) 1 DMC 780 : (2014) 1 JCC 591 : (2014) 1 RCR(Criminal) 587 : (2014) 1 SCALE 157 : (2014) 2 SCC 485

Criminal Procedure Code, 1973 (CrPC) — Section 386, 401Dowry Prohibition Act, 1961 — Section 3, 4, 8APenal Code, 1860 (IPC) — Section 376, 498A

Supreme Court17 Dec 2013Allowed

Gulabrao Baburao Deokar Vs State of Maharashtra and Others

Supreme Court Of India · (2014) 1 ACR 908 : (2014) 1 AD 177 : (2014) 1 BomCR(Cri) 477 : (2014) CriLJ 845 : (2014) 2 JT 189 : (2014) 1 RCR(Criminal) 459 : (2013) 15 SCALE 484 : (2014) 2 SCJ 555

Criminal Procedure Code, 1973 (CrPC) — Section 160, 397(3), 439, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 109, 120B, 307, 34, 406Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court17 Dec 2013Disposed Of

Chhotan Sao and Another Vs State of Bihar

Supreme Court Of India · (2014) 1 ACR 328 : (2014) 1 AD 30 : AIR 2014 SC 907 : (2014) ALLMR(Cri) 397 : (2014) 1 CCR 71 : (2014) 1 DMC 177 : (2014) 1 MLJ(Cri) 208 : (2014) 1 RCR(Criminal) 474 : (2013) 15 SCALE 338 : (2014) 4 SCC 54 : (2014) 3 SCJ 598

Dowry Prohibition Act, 1961 — Section 2, 3, 5Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 328, 498A

Supreme Court17 Dec 2013Dismissed

Tummala Venkateswar Rao Vs The State of Andhra Pradesh

Supreme Court Of India · (2014) 2 AD 240 : AIR 2014 SC 889 : (2014) 2 AJR 538 : (2014) 84 ALLCC 691 : (2014) ALLMR(Cri) 382 : (2014) 1 CCR 114 : (2014) CriLJ 1641 : (2014) 1 Crimes 104 : (2014) 1 DMC 73 : (2014) 1 JCC 594 : (2014) 1 MLJ(Cri) 218 : (2014) 1 NCC 95 : (2014) 1 RCR(C

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 114

Supreme Court17 Dec 2013Dismissed

Yogendra Singh Tomar Vs Bar Council for Uttarakhand and Others

Supreme Court Of India · (2014) 1 AD 233 : AIR 2014 SC 884 : (2014) 102 ALR 463 : (2013) 15 SCALE 366 : (2014) 2 SCC 524 : (2014) 3 SCJ 88

Advocates Act, 1961 — Section 15, 15(2), 3(3)Bar Council of Uttarakhand Election Rules, 2009 — Rule 1, 2, 20, 22, 3

Supreme Court17 Dec 2013

Manohar Lal Sharma Vs The Principal Secretary and Others

Supreme Court Of India · (2014) 1 AD 73 : AIR 2014 SC 666 : (2014) 1 ALD(Cri) 218 : (2014) 1 CCR 196 : (2014) CriLJ 1015 : (2014) 1 Crimes 16 : (2014) 206 DLT 462 : (2014) 2 GLT 89 : (2014) 1 JCC 282 : (2014) 1 JT 105 : (2014) 1 RCR(Criminal) 370 : (2013) 15 SCALE 305 : (2014) 2

Central Vigilance Commission Act, 2003 — Section 8, 8(1), 8(2)Constitution of India, 1950 — Article 136, 14, 142, 142(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 173(2), 2

Supreme Court17 Dec 2013Disposed Of

Ashfaq Ahmed Quereshi and Another Vs Namrata Chopra and Others

Supreme Court Of India · (2014) 1 AD 21 : (2014) ALLMR(Cri) 390 : (2014) 2 JCC 1358 : (2014) 5 JT 142 : (2014) 1 NCC 318 : (2014) 1 RCR(Criminal) 528 : (2013) 15 SCALE 479 : (2014) 4 SCJ 83 : (2014) 1 UC 380

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 420

Supreme Court17 Dec 2013Disposed Of

State of Rajasthan Vs Bhagwan Das Agrawal and Others Girdhar and Others Vs State of Rajasthan and Another

Supreme Court Of India · (2014) 2 ACR 1334 : (2014) 1 AD 108 : (2014) 2 AJR 541 : (2014) 2 ALD(Cri) 145 : (2014) 84 ALLCC 675 : (2014) 1 CCR 95 : (2014) CriLJ 1006 : (2014) 1 JCC 372 : (2014) 1 JT 145 : (2014) 1 MLJ(Cri) 236 : (2014) 1 NCC 55 : (2014) 1 RCR(Criminal) 513 : (2014)

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 186, 300, 482Explosive Substances Act, 1908 — Section 4, 5, 5, 6

Supreme Court17 Dec 2013Allowed

Union of India (UOI) and Others Vs Maharaja Shree Umaid Mills

Supreme Court Of India · (2014) 1 AD 197 : (2014) 201 ECR 143 : (2013) 298 ELT 641 : (2014) 24 GSTR 1 : (2014) 1 JT 385 : (2013) 15 SCALE 466 : (2014) 2 SCJ 788

Central Excise Rules, 1944 — Rule 57(I), 57A, 57B, 57G(1), 57G(2)Finance Act, 2000 — Section 112, 112(1), 112(2), 11AA