COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 753 of 2,993

Supreme Court12 Dec 2013Dismissed

Fakhruzamma Vs State of Jharkhand and Another

Supreme Court Of India · (2014) 1 ACR 9 : (2014) 1 AJR 433 : (2014) 2 ALD(Cri) 165 : (2014) 84 ALLCC 700 : (2014) ALLMR(Cri) 354 : (2014) 1 CCR 147 : (2014) CriLJ 681 : (2014) 1 Crimes 78 : (2014) 2 JLJR 9 : (2013) 15 JT 371 : (2014) 2 PLJR 218 : (2014) 1 RCR(Criminal) 364 : (201

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Jharkhand Police Manual — Rule 824, 825

Supreme Court12 Dec 2013Dismissed

Deaf Employees Welfare Association and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 12 AD 519 : (2014) 1 ALLMR 925 : (2014) 2 AWC 1432 : (2014) 140 FLR 387 : (2014) 2 JLJR 68 : (2014) 1 JT 17 : (2014) 1 KLT 416 : (2014) 2 LLN 582 : (2014) 4 MhLj 572 : (2014) 1 MLJ 376 : (2014) 3 MPLJ 300 : (2014) 1 RCR(Civil) 377 : (2013) 15 SCALE

Constitution of India, 1950 — Article 14, 2, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 38, 39

Supreme Court12 Dec 2013Disposed Of

Shalini Vs New English High Sch. Assn. and Others

Supreme Court Of India · (2014) 1 ALLMR 904 : (2014) 3 BomCR 113 : (2014) 1 JT 296 : (2014) 2 MhLj 913 : (2014) 1 MLJ 731 : (2013) 15 SCALE 273 : (2014) 3 SCJ 144 : (2014) 1 SCT 605 : (2014) 1 ShimLC 561 : (2014) 1 SLJ 398 : (2014) 1 UPLBEC 627

Constitution of India, 1950 — Article 142, 311, 341, 342Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 2a

Supreme Court12 Dec 2013Dismissed

Ghanshyam Vs State of Rajasthan

Supreme Court Of India · (2014) 1 ACR 12 : (2014) 5 AD 201 : (2014) 84 ALLCC 280 : (2014) 1 CCR 128 : (2014) 1 Crimes 100 : (2014) 1 JT 226 : (2014) 1 MLJ(Cri) 226 : (2014) 1 RCR(Criminal) 457 : (2013) 15 SCALE 281 : (2014) 2 SCC 683

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190, 482Penal Code, 1860 (IPC) — Section 405, 406, 407, 408, 409

Supreme Court12 Dec 2013Allowed

Chairman-Cum-Managing Director and Others Vs Bharat Chandra Behera and Another

Supreme Court Of India · (2014) 2 AWC 1640 : (2014) 140 FLR 537 : (2014) 1 JT 182 : (2013) 15 SCALE 249

Constitution of India, 1950 — Article 14

Supreme Court11 Dec 2013Allowed

Manohar Prajapat Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 3 SCJ 649

Penal Code, 1860 (IPC) — Section 294, 307, 34

Supreme Court11 Dec 2013Dismissed

Suresh Kumar Koushal and Another Vs NAZ Foundation and Others

Supreme Court Of India · (2014) 1 AD 549 : AIR 2014 SC 563 : (2014) 84 ALLCC 774 : (2014) CriLJ 784 : (2013) 204 DLT 533 : (2014) 1 JT 27 : (2014) 3 KarLJ 10 : (2014) 1 KLJ 120 : (2014) 1 MLJ 68 : (2014) 1 RCR(Criminal) 286 : (2013) 15 SCALE 55 : (2014) 1 SCC 1 : (2014) 1 SCJ 1 :

Central Provinces and Berar Goondas Act, 1946 — Section 4, 4AConstitution of India, 1950 — Article 13, 13(1), 14, 15, 15(1)Criminal Law (India) Act, 1828 — Section 125, 63

Supreme Court11 Dec 2013Allowed

Samta Aandolan Samiti and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 AD 479 : (2014) 1 ALLMR 892 : (2014) 1 ALT 49 : (2014) 1 AWC 592 : (2013) 15 JT 598 : (2013) 15 SCALE 118 : (2014) 1 SCJ 513 : (2014) 2 SCT 96

Civil Services Examination Rules — Rule 16(1), 16(2), 16(3), 16(4), 16(5)Constitution of India, 1950 — Article 14, 15(4), 16, 16(1), 16(4)

Supreme Court11 Dec 2013Dismissed

B.S.N.L. Vs Bhurumal

Supreme Court Of India · (2014) 2 ABR 235 : (2014) 1 AD 467 : AIR 2014 SC 1188 : (2014) 2 AJR 410 : (2014) 4 AWC 3833 : (2014) 140 FLR 901 : (2014) 1 JLJR 62 : (2013) 15 JT 611 : (2014) LabIC 1093 : (2014) 1 LLJ 260 : (2014) 1 PLJR 230 : (2013) 15 SCALE 131 : (2014) 3 SCJ 195 : (

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 25F

Supreme Court11 Dec 2013Dismissed

Bank of Baroda Vs S.K. Kool (D) Through L.Rs. and Another

Supreme Court Of India · AIR 2014 SC 915 : (2014) 2 AWC 1581 : (2014) 1 CDR 6 : (2014) 140 FLR 910 : (2014) 1 GLH 321 : (2013) 15 JT 375 : (2014) LabIC 1341 : (2014) 1 LLJ 373 : (2013) 15 SCALE 197 : (2014) 2 SCC 715 : (2014) 1 SCC(L&S) 372 : (2014) 3 SCJ 73 : (2014) 1 SLJ 426

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19

Supreme Court11 Dec 2013Dismissed

Kamlesh Kumar Vs State of Bihar and Another

Supreme Court Of India · (2014) 1 ACR 18 : (2014) 1 AD 448 : AIR 2014 SC 660 : (2014) 1 ALD(Cri) 287 : (2014) 84 ALLCC 311 : (2014) ALLMR(Cri) 348 : (2014) 2 CALLT 1 : (2014) 1 CCR 108 : (2014) 118 CLA 468 : (2014) 118 CLT 47 : (2014) CriLJ 1071 : (2014) 1 Crimes 108 : (2014) 1 C

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Supreme Court11 Dec 2013Dismissed

S.E.B.I. Vs Sahara India Real. Estate Corpn. Ltd. and Others

Supreme Court Of India · (2014) 2 SCALE 569

Supreme Court10 Dec 2013Dismissed

Veer Singh and Others Vs State of U.P.

Supreme Court Of India · (2014) 1 ACR 333 : (2013) 12 AD 528 : (2014) 2 ALJ 44 : (2014) 84 ALLCC 681 : (2014) 1 CCR 102 : (2014) CriLJ 1083 : (2014) 1 MLJ(Cri) 45 : (2014) 1 RCR(Criminal) 863 : (2013) 15 SCALE 162 : (2014) 2 SCC 455 : (2014) 3 SCJ 718

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 134, 155, 157Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court10 Dec 2013Disposed Of

Oswal Agro Mills Ltd. Vs Hindustan Petroleum Corporation Ltd. and Others

Supreme Court Of India · (2014) 2 ABR 19 : (2014) 1 AD 37 : (2014) 3 ALLMR 934 : (2014) ALT(Rev) 45 : (2013) 15 JT 622 : (2013) 15 SCALE 171 : (2014) 2 SCC 491 : (2014) 2 SCJ 590

Development Control Regulations for Greater Bombay, 1991 — Regulation 16, 29, 57, 57(4), 64Maharashtra Regional and Town Planning Act, 1966 — Section 37, 37(1AA), 46, 64

Supreme Court10 Dec 2013Allowed

Chatterjee Petrochem Co. and Another Vs Haldia Petrochemicals Ltd. and Others

Supreme Court Of India · (2013) 4 ARBLR 456 : (2014) 2 AWC 1646 : (2014) 1 CALLT 83 : (2014) 120 CLA 51 : (2014) 184 CompCas 1 : (2014) 1 CompLJ 24 : (2014) 1 JT 93 : (2013) 15 SCALE 45 : (2014) 3 SCJ 475 : (2014) 124 SCL 93

Arbitration and Conciliation Act, 1996 — Section 16, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Companies Act, 1956 — Section 10F, 397, 402

Supreme Court10 Dec 2013Allowed

Sebastiao Luis Fernandes (Dead) Through L.Rs. and Others Vs K.V.P. Shastri (Dead) Through L.Rs. and Others

Supreme Court Of India · (2014) 1 ABR 760 : (2014) 1 AD 1 : (2014) 2 ALD 103 : (2014) 102 ALR 871 : (2014) 1 ALT 51 : (2014) 2 AWC 1570 : (2014) 2 CDR 345 : (2014) 1 GLH 344 : (2014) 1 JLJR 300 : (2014) 1 JT 496 : (2014) 2 LW 512 : (2014) 1 PLJR 520 : (2014) 1 RCR(Civil) 607 : (2

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14, 100Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 101, 102, 167

Supreme Court10 Dec 2013Allowed

Abhay Singh Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2014) 1 AD 327 : AIR 2014 SC 427 : (2014) 2 ALD 50 : (2014) 1 ALJ 561 : (2014) 103 ALR 248 : (2014) 1 AnWR 357 : (2014) 1 AWC 1 : (2014) 2 CDR 359 : (2014) 4 CTC 53 : (2014) 1 JLJR 186 : (2013) 15 JT 465 : (2014) 2 LW 698 : (2014) 1 PLJR 151 : (2014) 1 R

Central Motor Vehicles Rules, 1989 — Rule 108, 108(1), 108A, 119, 119(2)Constitution of India, 1950 — Article 136, 14, 18, 21, 38Motor Vehicles Act, 1939 — Section 70

Supreme Court10 Dec 2013Allowed

DLF Limited Vs Manmohan Lowe and Others

Supreme Court Of India · (2014) 1 AD 255 : (2014) 1 JLJR 449 : (2013) 15 JT 443 : (2014) 1 RCR(Civil) 387 : (2013) 14 SCALE 738 : (2014) 2 SCJ 144

Development Rules, 1976 — Rule 11, 2, 5Haryana Apartment Ownership Act, 1983 — Section 11, 11(2), 12, 13, 14Haryana Development and Regulation of Urban Areas Act, 1975 — Section 2, 3, 3(1), 3(2), 3(3)

Supreme Court09 Dec 2013Allowed

Puttamma and Others Vs K.L. Narayana Reddy and Another

Supreme Court Of India · (2014) 1 ACC 3 : (2014) ACJ 526 : AIR 2014 SC 706 : (2014) 1 AKR 658 : (2014) 3 AWC 2245 : (2014) 1 CDR 256 : (2014) 2 JT 201 : (2014) 1 KLJ 777 : (2014) 1 KLT 738 : (2014) 1 MLJ 739 : (2014) 1 RCR(Civil) 443 : (2014) 1 RLW 244 : (2013) 15 SCALE 437

Arbitration and Conciliation Act, 1996 — Section 31(7)Central Motor Vehicles Rules, 1989 — Rule 150Civil Procedure Code, 1908 (CPC) — Section 34

Supreme Court09 Dec 2013Allowed

Rajeshwar Singh Vs Subrata Roy Sahara and Others

Supreme Court Of India · (2014) 1 AD 277 : AIR 2014 SC 476 : (2014) 1 ALD 128 : (2014) 1 ALLMR 910 : (2014) 1 AWC 197 : (2013) 15 JT 485 : (2014) 1 RCR(Criminal) 445 : (2013) 14 SCALE 707 : (2014) 1 SCJ 551

Central Vigilance Commission Act, 2003 — Section 8Constitution of India, 1950 — Article 129, 136, 142, 145, 215Contempt of Courts Act, 1971 — Section 12, 15, 2, 23