Supreme Court09 Dec 2013Allowed

Mary Pappa Jebamani Vs Ganesan and Others

Supreme Court Of India · (2014) 1 ACR 5 : (2014) 1 AD 314 : (2014) 2 AJR 559 : (2014) 2 ALD(Cri) 140 : (2014) 84 ALLCC 668 : (2014) ALLMR(Cri) 364 : (2014) 1 CCR 118 : (2014) CriLJ 1012 : (2014) 1 Crimes 74 : (2013) 15 JT 379 : (2014) 1 LW(Cri) 688 : (2014) 1 RCR(Criminal) 367 :

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 294, 323
Supreme Court09 Dec 2013Partly Allowed

Manoj @ Panu Vs State of Haryana

Supreme Court Of India · (2014) 1 ACR 1 : (2014) 1 AD 321 : AIR 2014 SC 644 : (2014) 1 CCR 131 : (2014) 1 Crimes 81 : (2014) 1 JCC 737 : (2013) 15 JT 384 : (2014) 1 RCR(Criminal) 525 : (2013) 15 SCALE 149 : (2014) 2 SCC 153

Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 173, 31Penal Code, 1860 (IPC) — Section 307
Supreme Court09 Dec 2013Dismissed

GlaxoSmithKline Pharmaceuticals Limited (Formerly known as SmithKline Beecham Pharmaceuticals (India) Limited) Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 AD 291 : AIR 2014 SC 410 : (2014) 1 AKR 433 : (2014) 102 ALR 694 : (2014) 2 AWC 1553 : (2013) 15 JT 497 : (2014) 1 RCR(Civil) 339 : (2013) 14 SCALE 720 : (2014) 2 SCC 753 : (2014) 1 SCJ 779

Central Excises and Salt Act, 1944 — Section 37BDrugs (Prices Control) Order, 1995 — Section 25Drugs and Cosmetics Act, 1940 — Section 3
Supreme Court06 Dec 2013Dismissed

Madan and Another Vs State of Maharashtra

Supreme Court Of India · (2014) 2 ABR 63 : AIR 2014 SC 846 : (2014) 2 AJR 563 : (2014) 4 ALD 8 : (2014) 84 ALLCC 337 : (2014) 1 ALLMR 921 : (2014) 102 ALR 672 : (2014) ALT(Rev) 24 : (2014) 1 AWC 797 : (2014) 1 BomCR 264 : (2014) 1 CDR 1 : (2014) 1 GLH 300 : (2013) 15 JT 407 : (20

Bihar Land Reforms Act, 1950 — Section 3Land Acquisition Act, 1894 — Section 11, 12(2), 16, 18, 18(2)
Supreme Court06 Dec 2013Dismissed

State of Rajasthan and Others Vs Basant Agrotech (India) Ltd.

Supreme Court Of India · (2014) 1 AD 127 : AIR 2014 SC 487 : (2014) 302 ELT 3 : (2013) 15 JT 388 : (2014) 1 RLW 604 : (2013) 15 SCALE 1 : (2014) 1 SCJ 476

Constitution of India, 1950 — Article 14, 19(1), 21, 32Electricity (Supply) Act, 1948 — Section 49, 79General Clauses Act, 1897 — Section 14, 21, 6
Supreme Court06 Dec 2013Allowed

State of Madhya Pradesh Vs Pradeep Sharma

Supreme Court Of India · (2014) 1 AD 382 : AIR 2014 SC 626 : (2014) 84 ALLCC 415 : (2014) 1 CCR 13 : (2014) 1 CGLJ 166 : (2014) 1 Crimes 70 : (2014) 1 JLJ 365 : (2013) 15 JT 366 : (2014) 2 LW(Cri) 66 : (2014) 1 MLJ(Cri) 89 : (2014) 1 RCR(Criminal) 269 : (2013) 14 SCALE 626 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82Penal Code, 1860 (IPC) — Section 120B, 302, 34
Supreme Court06 Dec 2013Allowed

Alsia Pardhi Vs State of M.P. and Others

Supreme Court Of India · (2014) 1 AD 373 : AIR 2014 SC 877 : (2014) 1 AJR 654 : (2014) 84 ALLCC 237 : (2014) ALLMR(Cri) 357 : (2014) 1 CCR 43 : (2014) 1 Crimes 59 : (2014) 1 JLJ 246 : (2014) 1 JT 204 : (2014) 1 MLJ(Cri) 51 : (2014) 1 MPHT 225 : (2013) 14 SCALE 617 : (2014) 2 SCC

Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 164Special Police Act — Section 6
Supreme Court05 Dec 2013Dismissed

Sister Mina Lalita Baruwa Vs State of Orissa and Others

Supreme Court Of India · AIR 2014 SC 782 : (2014) 1 ALD(Cri) 806 : (2014) 84 ALLCC 404 : (2014) ALLMR(Cri) 368 : (2014) 1 CCR 75 : (2014) CriLJ 671 : (2014) 1 JT 190 : (2014) 1 OLR 478 : (2014) 1 RCR(Criminal) 257 : (2013) 14 SCALE 600 : (2014) 2 SCJ 759

Criminal Procedure Code, 1973 (CrPC) — Section 225, 301, 301(2), 302, 311Evidence Act, 1872 — Section 138, 165
Supreme Court05 Dec 2013Disposed Of

John K. Abraham Vs Simon C. Abraham and Another

Supreme Court Of India · (2014) 1 ACR 15 : (2014) 2 ALD(Cri) 61 : (2014) 84 ALLCC 309 : (2014) ALLMR(Cri) 379 : (2014) 102 ALR 732 : (2014) 1 BC 3 : (2014) 1 BomCR 141 : (2014) 1 BomCR(Cri) 257 : (2014) 1 CCR 90 : (2014) 118 CLA 4 : (2014) CriLJ 2304 : (2014) 1 Crimes 66 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 357(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
Supreme Court05 Dec 2013Allowed

Sasidhar Reddy Sura Vs The State of Andhra Pradesh and Others

Supreme Court Of India · (2013) 12 AD 537 : AIR 2014 SC 444 : (2014) 1 ALD 122 : (2014) 3 ALT 12 : (2014) 140 FLR 396 : (2014) 1 JT 215 : (2014) 1 KLJ 616 : (2014) LabIC 1585 : (2014) 1 MLJ 250 : (2014) 1 OLR 411 : (2013) 14 SCALE 593 : (2014) 2 SCC 158 : (2014) 1 SCC(L&S) 347 :

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 6(10), 6(4)Constitution of India, 1950 — Article 233, 309
Supreme Court02 Dec 2013Disposed Of

K.N. Aswathnarayana Setty (D) Tr. L.Rs. and Others Vs State of Karnataka and Others

Supreme Court Of India · (2014) 1 AD 461 : AIR 2014 SC 279 : (2014) 4 ALLMR 901 : (2014) 102 ALR 281 : (2014) ALT(Rev) 12 : (2014) 1 AWC 217 : (2014) 1 CGLJ 113 : (2014) 2 CTC 86 : (2013) 15 JT 194 : (2014) 2 KarLJ 1 : (2014) 1 LW 369 : (2014) 1 RCR(Civil) 533 : (2014) 122 RD 395

Land Acquisition Act, 1894 — Section 16, 17, 4, 4(1), 48(1)Transfer of Property Act, 1882 — Section 52
Supreme Court02 Dec 2013Allowed

N. Anantha Reddy Vs Anshu Kathuria and Others

Supreme Court Of India · (2014) 2 ABR 527 : (2014) 105 ALR 153 : (2014) 1 AWC 775 : (2014) 2 CDR 356 : (2014) 117 CLT 954 : (2014) 1 LW 116 : (2014) 1 OLR 642 : (2014) 1 OLR 364 : (2013) 14 SCALE 585 : (2014) 3 SCJ 534 : (2014) 1 ShimLC 367 : (2014) 1 WLN 86

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Hyderabad Municipal Corporation Act, 1955 — Section 452