Supreme Court21 Oct 2013Dismissed
Dr. Nagendra Rai Vs Om Prakash Singh and Others
Supreme Court Of India · (2013) 14 SCALE 129
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 762 of 2,993
Supreme Court21 Oct 2013Disposed Of
State of Maharashtra and Another Vs Sarva Shramik Sangh, Sangli and Others Sarva Shramik Sangh, Sangli Vs State of Maharashtra and Others
Supreme Court Of India · (2014) 1 ABR 38 : AIR 2014 SC 61 : (2014) 140 FLR 311 : (2014) 1 JLJR 221 : (2013) 14 JT 12 : (2014) LabIC 61 : (2013) 4 LLJ 513 : (2013) 5 LLN 120 : (2014) 1 PLJR 339 : (2013) 13 SCALE 70 : (2014) 1 SCT 273
Constitution of India, 1950 — Article 136, 142, 227Factories Act, 1948 — Section 2(j), 2(k), 2(m)Industrial Disputes Act, 1947 — Section 17B, 2, 2(oo), 25A, 25N, 25F, 25FF
Supreme Court18 Oct 2013Allowed
Union of India (UOI) and Others Vs Sanjay Jethi and Another
Supreme Court Of India · (2013) 14 JT 23 : (2013) 13 SCALE 82 : (2014) 1 SCT 281
Armed Forces Rules, 1954 — Rule 177, 179, 180, 182, 184Armed Forces Tribunals Act, 2007 — Section 14, 14(5), 22, 130Army Rules, 1954 — Rule 22, 23, 24, 25, 37, 180, 184
Supreme Court18 Oct 2013Dismissed
B. Amrutha Lakshmi Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 2014 SC 751 : (2014) 1 ALD 102 : (2014) 1 JLJR 203 : (2013) 13 JT 548 : (2014) LabIC 1499 : (2013) 7 MLJ 845 : (2014) 1 PLJR 250 : (2013) 13 SCALE 128 : (2014) 2 SCJ 119 : (2014) 1 SCT 506 : (2014) 2 WLN 86
Administrative Service (Appointment by Selection) Regulations, 1997 — Regulation 3, 4, 4(1)Administrative Service (Promotion by Appointment) Regulations, 1955 — Regulation 3, 4, 9Constitution of India, 1950 — Articl
Supreme Court18 Oct 2013Dismissed
State of U.P. and Others Vs Jaiprakash Associates Ltd. State of U.P and Another Vs Century Textile and Industries Ltd. and Others
Supreme Court Of India · (2013) 11 AD 45 : (2014) 201 ECR 1 : (2013) 13 JT 493 : (2013) 77 KarLJ 520 : (2013) 12 SCALE 704 : (2014) 4 SCC 720 : (2014) 1 SCJ 276 : (2013) 65 VST 423
Constitution of India, 1950 — Article 14, 301, 302, 303, 304Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16Uttar Pradesh General Clauses Act, 1904 — Section 21
Supreme Court18 Oct 2013Dismissed
Badshah Vs Sou. Urmila Badshah Godse and Another
Supreme Court Of India · (2013) 3 ACR 3010 : (2013) 11 AD 9 : AIR 2014 SC 869 : (2013) 101 ALR 704 : (2013) 4 BomCR(Cri) 616 : (2014) CriLJ 1076 : (2013) 3 DMC 518 : (2014) 1 GLH 273 : (2013) 4 JCC 2765 : (2014) 1 JLJR 78 : (2013) 13 JT 570 : (2013) 4 KLT 367 : (2014) 2 LW 936 :
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Marriage Act, 1955 — Section 5(1), 7(1)Penal Code, 1860 (IPC) — Section 494
Supreme Court18 Oct 2013Disposed Of
Punjab National Bank and Others Vs Ram Kishan
Supreme Court Of India · (2013) 10 AD 637 : AIR 2014 SC 27 : (2013) 4 AKR 699 : (2013) 6 AWC 5618 : (2013) 13 JT 580 : (2014) LabIC 1589 : (2013) 12 SCALE 726 : (2014) 1 SCT 241 : (2014) 1 SLJ 127 : (2014) 3 WBLR 60 : (2013) 4 WLN 165
Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Punjab National Bank (Employees) Pension Regulations, 1995 — Regulation 14, 28, 29, 32
Supreme Court18 Oct 2013Allowed
Arcot Textile Mills Ltd. Vs The Regional Provident Fund Commissioner and Others
Supreme Court Of India · AIR 2014 SC 295 : (2014) 140 FLR 233 : (2014) 1 JLJR 211 : (2013) 14 JT 285 : (2014) LabIC 189 : (2013) 4 LLJ 550 : (2013) 5 LLN 35 : (2014) LLR 89 : (2014) 1 LW 26 : (2014) 1 PLJR 240 : (2013) 13 SCALE 277 : (2014) 1 SCT 335
Constitution of India, 1950 — Article 14, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 11, 11(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1
Supreme Court18 Oct 2013Allowed
Putchalapalli Naresh Reddy Vs State of A.P. and etc.
Supreme Court Of India · (2013) 11 AD 89 : (2014) 1 ALD(Cri) 793 : (2014) 84 ALLCC 755 : (2013) ALLMR(Cri) 4117 : (2014) CriLJ 743 : (2013) 13 JT 557 : (2014) 1 NCC 291 : (2014) 1 RCR(Criminal) 613 : (2013) 12 SCALE 691 : (2014) 2 SCJ 446
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 235(2)Evidence Act, 1872 — Section 155, 157, 164, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court18 Oct 2013Dismissed
State of Orissa Vs Government of India and Another
Supreme Court Of India · (2013) 13 SCALE 502
Supreme Court17 Oct 2013Dismissed
A.K. Singhania Vs Gujarat State Fertilizer Company Ltd. and Another Gujarat State Fertilizer Company Ltd. Vs Vikram Prakash and Another
Supreme Court Of India · (2013) 3 ACR 3030 : (2013) 11 AD 1 : AIR 2014 SC 71 : (2014) 1 ALD(Cri) 164 : (2014) 1 ALD(Cri) 317 : (2014) 84 ALLCC 1 : (2013) ALLMR(Cri) 4098 : (2013) 4 BC 623 : (2014) 1 BomCR 771 : (2014) 1 BomCR(Cri) 411 : (2014) 118 CLA 172 : (2014) 117 CLT 385 : (
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141
Supreme Court17 Oct 2013Allowed
Ratan N. Tata Vs Union of India (UOI) and Others
Supreme Court Of India · (2013) 13 SCALE 201 : (2014) 1 SCC 93
Constitution of India, 1950 — Article 32
Supreme Court08 Oct 2013Dismissed
Manguben Rajabhai Bambhania Vs Machhaganbhai Rajabhai Bambhania and Others
Supreme Court Of India · (2013) 10 SC CK 0093
Supreme Court08 Oct 2013Dismissed
Cricket Ass. of Bihar Vs Board of Cont. for Ckt. in India and Others
Supreme Court Of India · (2014) 3 RCR(Criminal) 412 : (2013) 12 SCALE 671
Supreme Court08 Oct 2013Disposed Of
Sheila Kaul through Ms. Deepa Kaul Vs State through C.B.I.
Supreme Court Of India · (2013) 3 ACR 3018 : (2013) 11 AD 372 : (2014) 84 ALLCC 10 : (2013) 4 JCC 2727 : (2013) 4 JLJR 572 : (2013) 4 RCR(Criminal) 810 : (2013) 13 SCALE 138 : (2014) 1 UC 56
Criminal Procedure Code, 1973 (CrPC) — Section 318, 329, 482Penal Code, 1860 (IPC) — Section 120B, 384Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7, 9
Supreme Court08 Oct 2013Dismissed
Commissioner of Income Tax Vs Excel Industries Ltd.
Supreme Court Of India · (2013) 11 AD 289 : (2013) 262 CTR 261 : (2013) 358 ITR 295 : (2013) 12 SCALE 582 : (2013) 219 TAXMAN 379
Income Tax Act, 1961 — Section 260A, 28
Supreme Court08 Oct 2013Disposed Of
Atmaram Vs State of U.P. and Another
Supreme Court Of India · (2014) 1 ACR 617 : (2014) 1 ALD(Cri) 312 : (2013) ALLMR(Cri) 4088 : (2014) 1 CCR 338 : (2013) 4 CGLJ 566 : (2014) 2 CHN 1 : (2013) 15 JT 269 : (2014) 1 LW(Cri) 643 : (2014) 2 RCR(Criminal) 405 : (2013) 12 SCALE 572
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
Supreme Court08 Oct 2013Allowed
Dr. Subramanian Swamy Vs Election Commission of India
Supreme Court Of India · (2013) 10 AD 461 : AIR 2014 SC 18 : (2013) 6 ALLMR 898 : (2014) ALT(Rev) 39 : (2013) 6 AWC 6241 : (2014) 1 CHN 76 : (2013) 139 DRJ 11 : (2013) 13 JT 312 : (2013) 6 KarLJ 435 : (2013) 4 KLT 216 : (2013) 4 RCR(Civil) 793 : (2013) 12 SCALE 575 : (2013) 10 SC
Conduct of Elections Rules, 1961 — Rule 49A, 49B, 49C, 49D, 49EConstitution of India, 1950 — Article 32Representation of the People Act, 1951 — Section 61A
Supreme Court08 Oct 2013Allowed
Sunil Dutt Sharma Vs State (Govt. of NCT of Delhi)
Supreme Court Of India · (2013) 10 AD 541 : (2013) 83 ALLCC 997 : (2013) ALLMR(Cri) 4068 : (2013) 204 DLT 221 : (2013) 3 DMC 497 : (2014) 141 DRJ 8 : (2013) 4 JCC 2718 : (2013) 4 JLJR 406 : (2013) 13 JT 320 : (2013) 4 MLJ(Cri) 399 : (2014) 1 PLJR 107 : (2013) 4 RCR(Criminal) 694
Constitution of India, 1950 — Article 136, 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 306(2), 309(2), 354(2), 354(3)Penal Code, 1860 (IPC) — Section 235(2), 302, 303, 304B, 304B(1)
Supreme Court08 Oct 2013Allowed
Kunwar Pal Vs State of Uttarakhand
Supreme Court Of India · (2013) 3 ACR 3026 : (2013) ALLMR(Cri) 4090 : (2014) CriLJ 6 : (2013) 4 JLJR 425 : (2013) 2 NCC 740 : (2014) 1 PLJR 46 : (2013) 4 RCR(Criminal) 646 : (2013) 12 SCALE 469 : (2014) 3 SCJ 613 : (2014) 1 UC 24
Penal Code, 1860 (IPC) — Section 120B, 299, 304, 304A