COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 763 of 2,993

Supreme Court08 Oct 2013Dismissed

Dr. Rajesh Talwar and Another Vs C.B.I. and Another

Supreme Court Of India · (2013) 3 ACR 3022 : (2013) 12 AD 305 : (2013) 6 ALJ 595 : (2013) 4 JCC 2734 : (2013) 4 JLJR 481 : (2014) 1 LW(Cri) 54 : (2013) 4 MLJ(Cri) 362 : (2013) 4 RCR(Criminal) 687 : (2013) 12 SCALE 464 : (2014) 1 SCC 628 : (2014) 2 SCJ 796

Constitution of India, 1950 — Article 14, 20, 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3), 311, 313, 482Evidence Act, 1872 — Section 21

Supreme Court08 Oct 2013Disposed Of

Union of India (UOI) and Another Vs National Federation of the Blind and Others

Supreme Court Of India · (2013) 10 AD 613 : (2014) 1 AWC 700 : (2014) 1 BomCR 527 : (2014) 1 CDR 29 : (2013) 139 FLR 811 : (2013) 4 JLJR 310 : (2013) 13 JT 364 : (2013) LabIC 4447 : (2014) 2 LLN 19 : (2013) 4 PLJR 427 : (2013) 12 SCALE 588 : (2013) 10 SCC 772 : (2013) 4 SCT 807 :

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 16, 16(1), 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 32, 33, 36,

Supreme Court08 Oct 2013Dismissed

Sushil Sharma Vs The State of N.C.T. of Delhi

Supreme Court Of India · (2013) 10 AD 321 : (2013) 203 DLT 81 : (2013) 13 JT 259 : (2013) 4 MLJ(Cri) 421 : (2013) 2 NCC 772 : (2013) 4 RCR(Criminal) 653 : (2013) 12 SCALE 622 : (2014) 4 SCC 317 : (2014) 1 SCJ 575

Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 165(4), 165(5), 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 201, 212, 302, 376

Supreme Court08 Oct 2013Dismissed

Bharati Tamang Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 11 AD 339 : (2014) 1 CCR 54 : (2014) CriLJ 156 : (2014) 1 JLJR 467 : (2014) 2 PLJR 94 : (2014) 3 RCR(Criminal) 347 : (2013) 13 SCALE 108

Constitution of India, 1950 — Article 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8), 319, 319(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

Supreme Court08 Oct 2013Partly Allowed

Commissioner of Income Tax Vs Essar Projects Ltd.

Supreme Court Of India · (2014) 365 ITR 363 : (2014) 223 TAXMAN 344

Income-tax Act, 1961— Section 37(1)

Supreme Court08 Oct 2013Disposed Of

Tofan Singh Vs State of Tamil Nadu

Supreme Court Of India · (2014) 1 ACR 187 : (2013) 10 AD 440 : (2013) 4 AJR 680 : (2014) 1 ALD(Cri) 323 : (2014) 1 BomCR(Cri) 323 : (2014) 117 CLT 363 : (2013) CriLJ 4990 : (2014) 1 Crimes 42 : (2013) 4 JCC(Narcotics) 146 : (2013) 13 JT 344 : (2013) 4 RCR(Criminal) 631 : (2013) 4

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 27A, 28, 29, 30, 42, 50, 52, 52(3), 53, 53(2), 57, 58, 63, 67, 67(c)Customs Act, 1962 — Section 108, 108(4)Central Excise Act, 1944 — Section 14, 14(3)

Supreme Court08 Oct 2013Allowed

Dulcina Fernandes and Others Vs Joaquim Xavier Cruz and Another

Supreme Court Of India · (2013) 4 ACC 293 : (2013) ACJ 2712 : (2013) 10 AD 513 : AIR 2014 SC 58 : (2013) 6 ALD 152 : (2014) 1 AnWR 132 : (2013) 6 AWC 5485 : (2014) 1 BomCR 213 : (2014) 1 CDR 77 : (2013) 4 CGLJ 477 : (2013) 13 JT 217 : (2014) 2 MhLj 510 : (2014) 2 MPLJ 679 : (2013

Constitution of India, 1950 — Article 136Motor Vehicles Act, 1988 — Section 166

Supreme Court08 Oct 2013Allowed

T.C. Gupta and Another Vs Hari Om Prakash and Others

Supreme Court Of India · (2013) 10 AD 470 : (2013) 101 ALR 730 : (2013) 6 AWC 5613 : (2013) 4 JLJR 559 : (2013) 7 MLJ 402 : (2014) 1 PLJR 117 : (2014) 1 RCR(Criminal) 164 : (2014) 122 RD 470 : (2013) 12 SCALE 616 : (2013) 10 SCC 658 : (2014) 2 SCJ 167

Constitution of India, 1950 — Article 143(1)Contempt of Courts Act, 1971 — Section 12(1)Land Acquisition Act, 1894 — Section 5A, 6

Supreme Court07 Oct 2013Dismissed

Mohammed Kannu Abdul Rasheed Vs Nazarudeen

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

Constitution Of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), Section 11(4)(iv)Limitation Act, 1963 — Section 4

Supreme Court07 Oct 2013Allowed

Mohammed Kannu Abdul Rasheed Vs Nazarudeen and Others

Supreme Court Of India · (2013) 4 KHC 491

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 10Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2)(b), 11(4)(iv)

Supreme Court07 Oct 2013Disposed Of

Somdev Kapoor Vs State of West Bengal and Others

Supreme Court Of India · (2014) 1 CDR 68 : (2013) 4 CGLJ 612 : (2013) 200 ECR 139 : (2013) 4 JLJR 238 : (2013) 12 SCALE 434 : (2014) 2 SCJ 773 : (2014) 3 WBLR 31

West Bengal Excise (Selection of New Sites and Grant of License for Retail Sale of Liquor and Certain other Intoxicants) Rules, 2003 — Rule 8, 9West Bengal Excise Act, 1909 — Section 30, 31, 36, 37, 37AWest Bengal Excise

Supreme Court07 Oct 2013Allowed

Omprakash Vs Laxminarayan and Others

Supreme Court Of India · (2013) 6 ABR 742 : (2013) 10 AD 607 : (2014) 1 ALD 83 : (2013) 6 ALLMR 941 : (2013) 101 ALR 224 : (2014) 1 AWC 325 : (2014) 1 CDR 90 : (2014) 1 CHN 1 : (2013) 6 CTC 227 : (2014) 2 JLJ 391 : (2014) 1 JLJR 231 : (2013) 13 JT 206 : (2014) 123 RD 736 : (2013)

Constitution of India, 1950 — Article 227Stamp (Madhya Pradesh Second Amendment) Act, 1990 — Section 6Stamp Act, 1899 — Section 2(10), 3, 33, 35, 38

Supreme Court07 Oct 2013Dismissed

Harsha V. Rai Vs State of Karnataka and Another

Supreme Court Of India · (2013) 4 AKR 634 : (2014) ALT(Rev) 1 : (2013) 6 KarLJ 337 : (2013) 4 KCCR 3425 : (2013) 12 SCALE 447 : (2013) 10 SCC 484

Karnataka Land Reforms (Amendment) Act, 1973 — Section 34, 44, 45Karnataka Land Reforms Act, 1961 — Section 2(11), 2(18), 2(34), 48A, 77Karnataka Tenants (Temporary Protection from Eviction) Act, 1961 — Section 4, 5

Supreme Court07 Oct 2013Dismissed

Somnath Sarkar Vs Utpal Basu Mallick and Another

Supreme Court Of India · AIR 2014 SC 771 : (2014) 1 AKR 86 : (2014) 1 ALD(Cri) 145 : (2014) ALLMR(Cri) 1096 : (2013) 4 BC 434 : (2014) 1 BomCR 25 : (2014) 1 BomCR(Cri) 14 : (2013) 117 CLA 1 : (2014) CriLJ 179 : (2013) 139 DRJ 31 : (2013) 4 JCC 209 : (2013) 4 KHC 163 : (2013) 4 KL

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court07 Oct 2013Allowed

ONGC Ltd. Vs Modern Construction and Company

Supreme Court Of India · (2013) 10 AD 517 : AIR 2014 SC 83 : (2014) 104 ALR 36 : (2013) 6 AWC 6429 : (2014) 1 CDR 55 : (2013) 4 JLJR 340 : (2013) 4 KLT 193 : (2014) 1 LW 177 : (2013) 4 PLJR 456 : (2014) 1 RCR(Civil) 217 : (2014) 123 RD 645 : (2014) 122 RD 436 : (2013) 12 SCALE 52

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 152, 24Limitation Act, 1963 — Section 14

Supreme Court07 Oct 2013Dismissed

Gulam Sarbar Vs State of Bihar (Now Jharkhand)

Supreme Court Of India · (2014) 1 ACR 24 : (2013) 4 AJR 583 : (2014) 84 ALLCC 703 : (2014) CriLJ 34 : (2013) 4 JLJR 302 : (2013) 4 PLJR 419 : (2013) 12 SCALE 504 : (2014) 3 SCC 401 : (2014) 2 SCJ 677

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134, 138, 146

Supreme Court07 Oct 2013Dismissed

State of Haryana and Others Vs Navir Singh and Another State of Punjab and Others Vs Pagro Foods Ltd. and Others

Supreme Court Of India · (2014) 2 AD 441 : AIR 2014 SC 339 : (2014) 1 AJR 157 : (2014) 1 AKR 82 : (2014) 1 ALD 13 : (2013) 6 ALLMR 945 : (2013) 101 ALR 205 : (2013) 6 AWC 5607 : (2014) 1 CDR 95 : (2014) 1 CHN 7 : (2013) 6 CTC 234 : (2013) 4 JLJR 297 : (2013) 4 KLT 207 : (2014) 1

Registration Act, 1908 — Section 17, 17(1)Transfer of Property Act, 1882 — Section 58, 59

Supreme Court07 Oct 2013Allowed

G.L. Batra Vs State of Haryana and Others

Supreme Court Of India · (2014) 1 ALLMR 413 : (2014) 1 AWC 310 : (2014) 1 CHN 70 : (2013) 4 JLJR 276 : (2014) LabIC 45 : (2013) 4 LLN 444 : (2013) 4 PLJR 404 : (2013) 12 SCALE 451 : (2014) 3 SCJ 269 : (2013) 4 SCT 776 : (2014) 1 SLJ 236 : (2014) 1 WLN 41

Constitution of India, 1950 — Article 14, 16, 316, 316(1A), 318Haryana Public Service Commission (Conditions of Service) Regulations, 1972 — Regulation 6, 6(1), 6(2), 9(1)

Supreme Court07 Oct 2013Allowed

Thalappalam Ser. Coop. Bank Ltd. and Others Vs State of Kerala and Others

Supreme Court Of India · (2014) 1 ALLMR 451 : (2013) 6 AWC 6215 : (2014) 1 CHN 44 : (2013) 117 CLA 558 : (2014) 1 CompLJ 319 : (2013) 4 JLJR 362 : (2013) 4 KHC 131 : (2013) 4 KLT 232 : (2014) 1 LW 273 : (2013) 7 MLJ 407 : (2013) 4 PLJR 479 : (2013) 4 RCR(Civil) 912 : (2013) 12 SC

Banking Regulation Act, 1949 — Section 5City of Nagpur Corporation Act, 1948 — Section 59(3)Constitution of India, 1950 — Article 12, 19(1), 19(2), 21, 226

Supreme Court07 Oct 2013Dismissed

Surya Baksh Singh Vs State of Uttar Pradesh

Supreme Court Of India · (2013) 10 AD 565 : (2014) 85 ALLCC 678 : (2014) 84 ALLCC 379 : (2014) 1 BomCR(Cri) 26 : (2013) 4 KLT 493 : (2013) 4 RCR(Criminal) 880 : (2013) 12 SCALE 492

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, 151Criminal Procedure Code, 1973 (CrPC) — Section 368, 372, 374(2), 378, 383