CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 769 of 2,993

Supreme Court13 Sept 2013Disposed Of

Resurgence India Vs Election Commission of India and Another

Supreme Court Of India · AIR 2014 SC 344 : (2013) 6 ALD 68 : (2013) 101 ALR 252 : (2014) 1 AWC 920 : (2014) 3 BomCR 180 : (2014) 117 CLT 774 : (2013) 5 CTC 897 : (2013) 4 JLJR 472 : (2013) 4 KLT 1 : (2013) 7 MLJ 14 : (2014) 1 OLR 102 : (2014) 1 PLJR 55 : (2013) 4 RCR(Civil) 392 :

Constitution of India, 1950 — Article 102, 173, 19(1), 191, 32Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1950 — Section 16
Read judgment
Supreme Court12 Sept 2013Dismissed

Soma Suresh Kumar Vs Government of Andhra Pradesh and Others

Supreme Court Of India · (2013) 10 AD 82 : (2013) 6 ALD 155 : (2014) 1 ALT 20 : (2013) 4 BC 233 : (2013) 180 CompCas 277 : (2013) 4 CompLJ 478 : (2013) 11 SCALE 262 : (2013) 10 SCC 677

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 2, 3, 5, 8, 9Banking Regulation Act, 1949 — Section 35A, 5Companies Act, 1956 — Section 58A, 58AA
Read judgment
Supreme Court12 Sept 2013

Manohar Lal Sharma Vs M.C.I. and Others

Supreme Court Of India · (2014) 2 ABR 67 : (2013) 5 LW 543 : (2013) 11 SCALE 294 : (2013) 10 SCC 60 : (2014) 1 SCJ 312 : (2013) 4 SCT 516 : (2014) 3 WBLR 65

Establishment of Medical College Regulations (Amendment) Rules, 2010 — Rule 8(3)(1)Establishment of Medical College Regulations, 1999 — Regulation 8Indian Medical Council (Amendment) Act, 2010 — Section 3B
Read judgment
Supreme Court11 Sept 2013Dismissed

Hill Properties Ltd. Vs Union Bank of India and Others

Supreme Court Of India · (2014) 3 AD 411 : (2014) 102 ALR 813 : (2014) 1 BomCR 293 : (2014) 1 CDR 85 : (2014) 1 RCR(Civil) 84 : (2014) 122 RD 63 : (2013) 11 SCALE 255 : (2014) 1 SCC 635 : (2014) 1 SCJ 204 : (2013) 122 SCL 173 : (2014) 2 WBLR 451

Maharashtra Cooperative Societies Act, 1960Companies Act, 1956Registration of Cooperative Societies Act
Read judgment
Supreme Court10 Sept 2013Disposed Of

Lafarge Aggregates and Concrete India P. Ld. Vs Sukarsh Azad and Another

Supreme Court Of India · (2014) 1 ACR 172 : (2014) 2 BC 268 : (2014) 118 CLA 362 : (2014) 182 CompCas 141 : (2013) 15 JT 54 : (2013) 4 KHC 894 : (2014) 1 LW(Cri) 655 : (2014) 1 RCR(Civil) 732 : (2014) 1 RCR(Criminal) 611 : (2013) 14 SCALE 77

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
Read judgment
Supreme Court10 Sept 2013Dismissed

MSR Leathers Vs S. Palaniappan and Another

Supreme Court Of India · (2013) 6 ABR 1100 : (2013) 3 ACR 2699 : AIR 2014 SC 642 : (2013) 83 ALLCC 678 : (2013) 4 BC 504 : (2014) 1 BomCR 85 : (2014) 1 BomCR(Cri) 54 : (2013) 116 CLA 106 : (2013) 5 CTC 660 : (2013) 3 JCC 180 : (2013) 4 JLJR 433 : (2013) 2 NCC 642 : (2014) 1 OLR 9

Negotiable Instruments Act, 1881 (NI) — Section 138, 142
Read judgment
Supreme Court10 Sept 2013Allowed

Sunil Damodar Gaikwad Vs State of Maharashtra

Supreme Court Of India · (2014) 1 ACR 340 : (2014) 2 AD 485 : (2013) 4 BomCR(Cri) 660 : (2014) 1 JLJR 283 : (2013) 4 MLJ(Cri) 160 : (2013) 4 RCR(Criminal) 261 : (2013) 11 SCALE 232 : (2014) 1 SCC 129 : (2014) 2 SCJ 230

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 367(5), 433APenal Code, 1860 (IPC) — Section 149, 302, 307
Read judgment
Supreme Court10 Sept 2013Dismissed

Moumita Kar Nee Halder Vs Subrata Kar

Supreme Court Of India · (2013) 4 CDR 824 : (2013) 4 RCR(Civil) 837 : (2013) 12 SCALE 123

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13B
Read judgment
Supreme Court10 Sept 2013Allowed

Londhe Prakash Bhagwan Vs Dattatraya Eknath Mane and Others

Supreme Court Of India · (2013) 6 ALLMR 425 : (2014) 1 BomCR 312 : (2013) 139 FLR 301 : (2013) 4 JLJR 606 : (2014) 2 MhLj 520 : (2014) 1 PLJR 49 : (2013) 11 SCALE 383 : (2013) 10 SCC 627 : (2014) 1 SCC(L&S) 838 : (2013) 4 SCT 530

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8, 9, 9(1)
Read judgment