COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 768 of 2,993

Supreme Court16 Sept 2013dismissed

Tata Iron and Steel Company Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · (2014) 8 AD 156 : (2013) 6 AWC 6037 : (2013) 139 FLR 423 : (2013) 4 JLJR 401 : (2013) 4 LLJ 431 : (2013) 4 LLN 14 : (2013) LLR 1157 : (2014) 3 MhLj 697 : (2014) 3 MPLJ 439 : (2014) 1 PLJR 122 : (2013) 11 SCALE 467 : (2014) 1 SCC 536 : (2014) 1 SCC(L&S) 18

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 2, 25FF

Supreme Court16 Sept 2013Allowed

Rajasthan State Road Transport Corporation and Others Vs Babu Lal Jangir

Supreme Court Of India · (2013) 10 AD 306 : AIR 2014 SC 142 : (2013) 6 AWC 6378 : (2013) 4 CDR 830 : (2013) 139 FLR 992 : (2014) 1 JLJR 242 : (2013) LabIC 4215 : (2013) 4 LLJ 493 : (2013) 4 LLN 1 : (2014) 1 PLJR 394 : (2013) 11 SCALE 475 : (2013) 10 SCC 551 : (2013) 4 SCT 438 : (

Motor Vehicles Act, 1988 — Section 118, 18Penal Code, 1860 (IPC) — Section 279, 304Rajasthan State Road Transport Workers and workshop Employees Standing Orders, 1965 — Rule 18, 18D(1)

Supreme Court16 Sept 2013Allowed

State of Rajasthan and Another Vs Bal Kishan Mathur (D) through L.Rs. and Others

Supreme Court Of India · (2014) 1 ALD 19 : (2014) 102 ALR 250 : (2013) 6 AWC 6425 : (2013) 4 CDR 827 : (2013) 4 JLJR 549 : (2013) 4 LW 798 : (2014) 1 PLJR 85 : (2013) 4 RCR(Civil) 698 : (2014) 122 RD 138 : (2013) 11 SCALE 549 : (2014) 1 SCC 592 : (2014) 2 WBLR 6 : (2013) 4 WLN 42

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 111

Supreme Court16 Sept 2013Disposed Of

Gurudwara Sahib Vs Gram Panchayat Village Sirthala and Another

Supreme Court Of India · (2014) 2 AD 364 : (2014) 2 ALD 3 : (2013) 5 AWC 4939 : (2013) 4 CDR 853 : (2014) 4 MhLj 74 : (2014) 3 MPLJ 36 : (2013) 4 RCR(Civil) 703 : (2014) 122 RD 193 : (2013) 11 SCALE 564 : (2014) 1 SCC 669 : (2013) 4 WLN 46

Supreme Court13 Sept 2013

State of Orissa Vs Government of India and Another

Supreme Court Of India · (2013) 13 SCALE 500

Supreme Court13 Sept 2013Allowed

Sagar Vs State of Haryana

Supreme Court Of India · (2013) 12 SCALE 138

Penal Code, 1860 (IPC) — Section 324, 325, 326Probation of Offenders Act, 1958 — Section 4

Supreme Court13 Sept 2013Dismissed

Assistant Commercial Taxes Officer Vs Parekh Enterprises

Supreme Court Of India · (2013) 42 GST 6 : (2013) 77 KarLJ 275 : (2013) 12 SCALE 121 : (2013) 65 VST 541

Rajasthan Sales Tax Act, 1994 — Section 78(2), 78(4), 78(5)

Supreme Court13 Sept 2013Allowed

Ravindra @ Bala Jagariath Patil and Others Vs State of Maharashtra

Supreme Court Of India · (2013) ALLMR(Cri) 4059 : (2014) 1 RCR(Criminal) 986 : (2014) 1 SCC 696

Penal Code, 1860 (IPC) — Section 120B, 336, 400, 412

Supreme Court13 Sept 2013Disposed Of

Bhasha Construction and Industrial Projects Pvt. Ltd. Vs Shining Vyapar Pvt. Ltd.

Supreme Court Of India · (2013) 12 SCALE 120 : (2013) 10 SCC 543 : (2013) 122 SCL 179

Supreme Court13 Sept 2013Allowed

Dr. P.B. Desai Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 4 ACC 68 : (2014) 1 ACR 918 : AIR 2014 SC 795 : (2014) 1 AJR 798 : (2014) 1 ALD(Cri) 456 : (2014) 1 ALD(Cri) 278 : (2013) ALLMR(Cri) 3647 : (2013) 4 BomCR(Cri) 408 : (2013) 4 CPJ 63 : (2014) CriLJ 385 : (2014) 1 JLJR 484 : (2013) 4 MLJ(Cri) 259 : (

Constitution of India, 1950 — Article 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 321Maharashtra Medical Council Act, 1965 — Section 22, 22(1)

Supreme Court13 Sept 2013Disposed Of

A.C. Narayanan Vs State of Maharashtra and Another Shri G. Kamalakar Vs Surana Securities Ltd. and Another

Supreme Court Of India · AIR 2014 SC 630 : (2014) 1 AKR 314 : (2014) 1 ALD(Cri) 44 : (2014) 1 ALD(Cri) 649 : (2013) 83 ALLCC 583 : (2014) CriLJ 576 : (2013) 5 CTC 560 : (2013) 4 JCC(NI) 214 : (2014) 1 JLJR 48 : (2013) 3 KHC 885 : (2013) 4 KLJ 279 : (2013) 4 KLT 21 : (2014) 1 LW 6

Negotiable Instruments Act, 1881 — Section 138, 142, 142(a), 145Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002 — Section 145Power Of Attorney Act, 1882 — Section 2

Supreme Court13 Sept 2013Dismissed

State of Andhra Pradesh Vs Md. Hussain @ Saleem Sadhwi Pragya Singh Thakur Vs National Investigation Agency

Supreme Court Of India · (2013) 6 ABR 670 : (2014) 3 AD 536 : (2014) 1 AJR 427 : (2014) 1 ALD(Cri) 175 : (2013) 4 BomCR(Cri) 534 : (2014) CriLJ 44 : (2014) 1 JLJR 105 : (2014) 1 PLJR 308 : (2013) 4 RCR(Criminal) 353 : (2013) 11 SCALE 408 : (2014) 1 SCC 258

Arms Act, 1959 — Section 25, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 378(3), 438, 439, 482Explosive Substances Act, 1908 — Section 3, 4, 5, 6

Supreme Court13 Sept 2013Allowed

Karnataka State K.V. Industries Board Vs Punjab National Bank and Others

Supreme Court Of India · (2013) 101 ALR 245 : (2013) 4 BC 271 : (2013) 4 CDR 898 : (2013) 6 KarLJ 63 : (2013) 4 KCCR 3105 : (2013) 11 SCALE 561 : (2014) 1 SCC 625

Supreme Court13 Sept 2013Allowed

H.P. Scheduled Tribes Employees Federation and Another Vs Himachal Pradesh S.V.K.K. and Others

Supreme Court Of India · (2013) 14 JT 314 : (2013) LabIC 4207 : (2013) 11 SCALE 455 : (2013) 10 SCC 308 : (2014) 1 SCC(L&S) 816 : (2013) 4 SCT 522

Constitution of India, 1950 — Article 15(4), 16, 16(1), 16(4), 16(4A)

Supreme Court13 Sept 2013Allowed

Standard Chartered Bank Vs Dharminder Bhohi and Others

Supreme Court Of India · (2013) 101 ALR 465 : (2013) 4 BC 407 : (2013) 117 CLA 589 : (2014) 1 JLJR 522 : (2013) 13 JT 69 : (2013) 4 KLJ 352 : (2013) 7 MLJ 171 : (2014) 2 PLJR 141 : (2013) 121 RD 732 : (2013) 12 SCALE 124 : (2013) 122 SCL 155 : (2014) 2 WBLR 723

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 19(25), 22, 34

Supreme Court13 Sept 2013Allowed

Prabhawati and Others Vs State of Bihar and Others

Supreme Court Of India · (2013) 12 SCALE 149

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 12(2), 17, 17(1), 17(2), 17(4)

Supreme Court13 Sept 2013Allowed

A.S.V. Narayanan Rao Vs Ratnamala and Another

Supreme Court Of India · (2013) 3 ACC 857 : (2014) 1 ACR 510 : (2014) 2 AD 277 : (2013) 4 BomCR(Cri) 569 : (2013) CriLJ 4892 : (2013) 4 JLJR 457 : (2013) 15 JT 273 : (2013) 4 MLJ(Cri) 67 : (2013) 2 OLR 1001 : (2014) 1 PLJR 1 : (2013) 4 RCR(Criminal) 413 : (2013) 11 SCALE 390 : (2

Penal Code, 1860 (IPC) — Section 304A

Supreme Court13 Sept 2013Allowed

Esha Bhattacharjee Vs Managing Committee of Raghunathpur Nafar Academy and Others

Supreme Court Of India · (2014) 1 ALD 21 : (2014) 2 AWC 1655 : (2014) 1 CALLT 42 : (2013) 5 CTC 547 : (2014) 1 JLJR 96 : (2013) 5 LW 20 : (2014) 1 PLJR 290 : (2013) 4 RCR(Civil) 785 : (2013) 11 SCALE 418 : (2013) 12 SCC 649 : (2014) 1 SLJ 20 : (2014) 1 WBLR 381

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

Supreme Court13 Sept 2013Disposed Of

Sumit Mehta Vs State of N.C.T. of Delhi

Supreme Court Of India · (2014) 1 ACR 601 : (2013) 83 ALLCC 985 : (2013) 4 BomCR(Cri) 589 : (2013) 203 DLT 59 : (2013) 4 JLJR 545 : (2013) 2 OLR 797 : (2014) 1 PLJR 102 : (2013) 4 RCR(Criminal) 416 : (2013) 11 SCALE 374 : (2014) 1 SCJ 190

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(3), 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

Supreme Court13 Sept 2013Dismissed

Manjit Singh and Another Vs State of Punjab and Another Amarjot Singh Vs Manjit Singh and Others etc. etc.

Supreme Court Of India · (2014) 1 AJR 339 : (2014) 1 ALD(Cri) 151 : (2013) 4 JLJR 485 : (2013) 4 MLJ(Cri) 200 : (2013) 11 SCALE 394 : (2013) 12 SCC 746 : (2014) 1 SCJ 135

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 109, 148, 302, 307, 34