Supreme Court22 Aug 2013Allowed

Basawaraj and Others Vs The Spl. Land Acquisition Officer

Supreme Court Of India · AIR 2014 SC 746 : (2014) 1 AJR 141 : (2014) 1 AKR 128 : (2014) 1 ALD 33 : (2013) 5 ALLMR 934 : (2013) 100 ALR 697 : (2013) 6 ALT 43 : (2014) ALT(Rev) 4 : (2013) ALT(Rev) 356 : (2013) 6 AWC 5829 : (2014) 1 CDR 81 : (2013) 13 JT 469 : (2014) 1 KarLJ 34 : (2

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 18(1), 4(1), 54Limitation Act, 1963 — Section 5
Supreme Court21 Aug 2013Dismissed

Manjeet Singh Khera Vs State of Maharashtra

Supreme Court Of India · (2013) 6 ABR 521 : (2013) 3 ACR 3416 : (2013) 9 AD 210 : (2014) 1 ALD(Cri) 25 : (2013) 83 ALLCC 170 : (2013) 4 BomCR(Cri) 727 : (2013) CriLJ 4884 : (2013) 4 JCC 2773 : (2013) 4 JLJR 81 : (2013) 11 JT 465 : (2013) 3 KLJ 790 : (2013) 3 KLT 835 : (2014) 2 Mh

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173, 173(5)Penal Code, 1860 (IPC) — Section 109
Supreme Court21 Aug 2013Allowed

Sunita Jugalkishore Gilda Vs Ramanlal Udhoji Tanna (Dead) thr. L.Rs. and Others

Supreme Court Of India · (2013) 9 AD 217 : (2013) 5 ALLMR 919 : (2013) 100 ALR 415 : (2014) 1 ALT 15 : (2013) 6 AWC 5652 : (2013) 6 BomCR 45 : (2013) 4 CDR 861 : (2014) 117 CLT 400 : (2013) 5 CTC 99 : (2013) 11 JT 460 : (2013) 3 KLJ 799 : (2013) 5 LW 114 : (2014) 2 MhLj 6 : (2013

Civil Procedure Code, 1908 (CPC) — Section 65Transfer of Property Act, 1882 — Section 44, 52, 65, 65A
Supreme Court21 Aug 2013Dismissed

Prof. K.V. Rajendran Vs Superintendent of Police, CBCID South Zone, Chennai and Others

Supreme Court Of India · (2013) 9 AD 181 : (2013) 4 AJR 576 : (2014) 1 ALD(Cri) 187 : (2013) 82 ALLCC 958 : (2013) CriLJ 4464 : (2013) 5 CTC 310 : (2013) 4 JLJR 582 : (2014) 1 PLJR 40 : (2013) 4 RCR(Criminal) 745 : (2013) 10 SCALE 513 : (2013) 12 SCC 480

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 362, 482
Supreme Court21 Aug 2013Allowed

State of Uttar Pradesh and Others Vs Ashok Kumar Srivastava and Another

Supreme Court Of India · (2013) 9 AD 119 : (2013) 6 ALJ 355 : (2014) 1 AWC 140 : (2013) 4 JLJR 85 : (2013) 11 JT 451 : (2013) LabIC 4192 : (2013) 4 LLN 47 : (2013) 4 PLJR 229 : (2013) 10 SCALE 505 : (2013) 4 SCT 703 : (2013) 3 SLJ 456 : (2013) 4 UPLBEC 2746

Constitution of India, 1950 — Article 14, 16, 16(1)Uttar Pradesh Ayurvedic Aur Unani Mahavidyalaya Adhyapako Ki Seva Niyamavali, 1990 — Rule 18(3), 21
Supreme Court19 Aug 2013Dismissed

S. Govidaraju Vs State of Karnataka

Supreme Court Of India · (2013) 3 DMC 467 : (2013) 10 SCALE 454

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 106, 113
Supreme Court19 Aug 2013Allowed

Venkatesan Vs Rani and Another

Supreme Court Of India · (2014) 1 ACR 352 : (2013) 9 AD 14 : AIR 2013 SC 3320 : (2013) 4 BomCR(Cri) 637 : (2014) 2 CGLJ 142 : (2013) CriLJ 4208 : (2013) 5 CTC 439 : (2013) 3 DMC 474 : (2013) 4 JCC 2550 : (2013) 4 JLJR 10 : (2013) 11 JT 328 : (2013) 3 KLJ 693 : (2014) 1 LW(Cri) 42

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 401(3)Penal Code, 1860 (IPC) — Section 302, 304B, 498A
Supreme Court19 Aug 2013Allowed

Dr. Ram Tawakya Singh Vs State of Bihar and Others State of Bihar and Others Vs Dr. Ram Tawakya Singh and Others

Supreme Court Of India · (2013) 9 AD 441 : (2013) 3 JLJR 501 : (2013) 11 JT 470 : (2013) 3 PLJR 421 : (2013) 10 SCALE 462 : (2013) 4 SCT 779

Bihar State Universities Act, 1976 — Section 10, 10(1), 10(2), 12, 12(1)Constitution of India, 1950 — Article 14, 222, 222(1), 233, 233(1)Nalanda Open University Act, 1995 — Section 11, 11(1), 11(2), 13
Supreme Court16 Aug 2013Allowed

Yogesh Yadav Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 5 ABR 1042 : AIR 2013 SC 3372 : (2013) 4 AJR 79 : (2013) 6 AWC 5676 : (2013) 4 CGLJ 180 : (2013) 139 FLR 481 : (2013) 3 JLJR 559 : (2013) 11 JT 178 : (2013) LabIC 3854 : (2013) 4 PLJR 121 : (2013) 10 SCALE 333 : (2013) 14 SCC 623 : (2013) 122 SCL 9

Punjab Civil Services (Judicial Branch) Rules, 1951 — Rule 10, 8
Supreme Court16 Aug 2013Dismissed

Rana Girders Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 3 AD 26 : AIR 2013 SC 3422 : (2013) AIRSCW 4835 : (2014) 1 BomCR 332 : (2013) 295 ELT 12 : (2013) 23 GSTR 321 : (2013) 3 JLJR 544 : (2013) 11 JT 226 : (2014) 78 KarLJ 323 : (2013) 4 PLJR 101 : (2013) 4 PLR 721 : (2013) 4 RCR(Civil) 410 : (2013) 10

Central Excise Rules, 1944 — Rule 230, 230(2)Central Excises and Salt Act, 1944 — Section 11, 11AConstitution of India, 1950 — Article 372(1)
Supreme Court16 Aug 2013Disposed Of

Assistant Engineer, Rajasthan State Agriculture Marketing Board, Sub-Division, Kota Vs Mohan Lal

Supreme Court Of India · (2013) AIRSCW 4877 : (2013) 5 AWC 5156 : (2014) 1 CDR 49 : (2013) 139 FLR 125 : (2013) 3 JLJR 564 : (2013) 11 JT 343 : (2013) LabIC 4081 : (2013) 4 LLJ 105 : (2013) LLR 1009 : (2013) 4 PLJR 65 : (2013) 10 SCALE 431 : (2013) 14 SCC 543 : (2013) 4 SCT 460

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
Supreme Court16 Aug 2013Allowed

V.K.M. Kattha Industries Pvt. Ltd. Vs State of Haryana and Others

Supreme Court Of India · (2013) 9 AD 81 : AIR 2013 SC 3557 : (2013) 100 ALR 407 : (2013) 5 AWC 5053 : (2014) 1 CALLT 7 : (2014) 1 CDR 115 : (2013) 6 CTC 216 : (2013) 3 JLJR 552 : (2013) 11 JT 334 : (2013) 5 LW 415 : (2014) 1 MhLj 762 : (2014) MPLJ 498 : (2013) 4 PLJR 113 : (2013)

Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 5A, 5A(2)
Supreme Court16 Aug 2013Dismissed

Vikas Vs State of Rajasthan

Supreme Court Of India · (2013) 3 ACR 3510 : (2014) 7 AD 731 : (2014) 1 AJR 161 : (2014) CriLJ 183 : (2014) 1 LW(Cri) 436 : (2013) 4 RCR(Criminal) 948 : (2013) 4 RLW 3462 : (2013) 11 SCALE 23 : (2014) 3 SCC 321 : (2013) 3 UC 1860

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 120B, 363, 366, 366(A), 376
Supreme Court14 Aug 2013Dismissed

State of Jharkhand and Others Vs Jitendra Kumar Srivastava and Another

Supreme Court Of India · (2013) 9 AD 48 : AIR 2013 SC 3383 : (2013) AIRSCW 4749 : (2013) 4 AJR 26 : (2014) 1 AWC 159 : (2014) 117 CLT 945 : (2013) 139 FLR 74 : (2013) 3 JLJR 537 : (2013) 11 JT 351 : (2013) 3 KLT 782 : (2013) LabIC 3674 : (2013) 5 LLN 91 : (2013) 4 LLN 56 : (2013)

Bihar Pension Rules, 1950 — Rule 43Constitution of India, 1950 — Article 19(1), 19(5), 300A, 31(1), 32West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10(1)