Supreme Court13 Aug 2013Allowed

Lalu Prasad @ Lalu Prasad Yadav Vs State of Jharkhand

Supreme Court Of India · (2013) 3 ACR 2385 : (2013) 9 AD 102 : (2014) 1 ALD(Cri) 39 : (2013) 4 BomCR(Cri) 555 : (2013) 3 JLJR 576 : (2013) 11 JT 146 : (2013) 4 PLJR 76 : (2013) 3 RCR(Criminal) 1049 : (2013) 10 SCALE 236 : (2013) 8 SCC 593 : (2014) 1 SCC(L&S) 137

Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 467Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
Supreme Court13 Aug 2013Dismissed

Alaknanda Hydro Power Company Ltd. Vs Anuj Joshi and Others

Supreme Court Of India · (2014) 2 AD 289 : (2013) 3 EFLT 765 : (2013) 11 JT 246 : (2013) 6 MLJ 579 : (2013) 10 SCALE 261 : (2014) 1 SCC 769

Constitution of India, 1950 — Article 21, 25, 26Electricity (Supply) Act, 1948 — Section 29Environment (Protection) Act, 1986 — Section 5
Supreme Court13 Aug 2013Disposed Of

Buddhadeb Ruidas and Others Vs State of West Bengal and Others

Supreme Court Of India · (2013) 9 AD 32 : (2013) 139 FLR 487 : (2013) 11 JT 370 : (2013) LabIC 4021 : (2013) 10 SCALE 306 : (2013) 12 SCC 221 : (2013) 4 SCT 714 : (2013) 114 SLJ 357 : (2014) 2 WBLR 46

Constitution of India, 1950 — Article 14, 16West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999 &mdas
Supreme Court13 Aug 2013Dismissed

Prabhudas Damodar Kotecha and Others Vs Manhabala Jeram Damodar and Another

Supreme Court Of India · (2013) 5 ABR 1081 : AIR 2013 SC 2959 : (2013) 6 ALLMR 399 : (2013) 100 ALR 378 : (2013) 6 BomCR 147 : (2013) 11 JT 208 : (2013) 2 RCR(Rent) 599 : (2013) 10 SCALE 242

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15A, 28, 5(11), 5(4A)Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 52
Supreme Court13 Aug 2013Dismissed

Raj Rishi Mehra and Others Vs State of Punjab and Another

Supreme Court Of India · (2014) 1 AD 494 : AIR 2013 SC 3580 : (2013) AIRSCW 4883 : (2013) 11 JT 359 : (2013) LabIC 4074 : (2014) 1 RLW 425 : (2013) 10 SCALE 292 : (2013) 12 SCC 243 : (2013) 4 SCT 476 : (2013) 114 SLJ 361 : (2014) 2 WBLR 279

Constitution of India, 1950 — Article 14, 16(1), 32Punjab Civil Services (Judicial Branch) Rules, 1951 — Rule 10, 8
Supreme Court12 Aug 2013Allowed

Dharminder Singh @ Vijay Singh Vs State

Supreme Court Of India · (2013) 3 ACR 2374 : AIR 2013 SC 3390 : (2013) AIRSCW 4761 : (2013) 4 AJR 42 : (2013) CriLJ 4054 : (2013) 11 JT 381 : (2013) 3 MLJ(Cri) 612 : (2013) 2 NCC 417 : (2013) 4 RCR(Criminal) 257 : (2013) 10 SCALE 217 : (2013) 12 SCC 263

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 364, 413, 414
Supreme Court12 Aug 2013Disposed Of

Manoj Manu and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 AJR 741 : (2014) 2 CHN 106 : (2013) 139 FLR 475 : (2013) 3 JLJR 570 : (2013) 11 JT 374 : (2014) LabIC 1075 : (2013) 4 LLN 21 : (2013) 4 PLJR 88 : (2013) 10 SCALE 204 : (2013) 12 SCC 171 : (2013) 4 SCT 532 : (2013) 114 SLJ 351 : (2013) 4 UPLBEC 27

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16
Supreme Court12 Aug 2013Disposed Of

State of Punjab Vs Madan Mohan Lal Verma

Supreme Court Of India · (2013) 3 ACR 2380 : AIR 2013 SC 3368 : (2013) 4 AJR 32 : (2014) 1 ALD(Cri) 35 : (2013) 2 ALD(Cri) 792 : (2013) CriLJ 4050 : (2013) 3 JLJR 580 : (2013) 3 MLJ(Cri) 565 : (2013) 4 PLJR 109 : (2013) 3 RCR(Criminal) 972 : (2014) 1 RLW 438 : (2013) 10 SCALE 211

Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 148Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
Supreme Court12 Aug 2013Allowed

Deepali Gundu Surwase Vs Kranti Junior Adhyapak Mahavidyalaya (D. Ed.) and Others

Supreme Court Of India · (2013) 6 ABR 304 : (2013) 10 AD 89 : (2013) 6 ALLMR 903 : (2013) 139 FLR 541 : (2013) LabIC 4249 : (2013) 4 LLN 417 : (2014) 2 MhLj 480 : (2013) 11 SCALE 268 : (2013) 10 SCC 324 : (2013) 4 SCT 716

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 136, 14, 16, 226, 311(2)Evidence Act, 1872 — Section 106
Supreme Court12 Aug 2013Allowed

FIL Industries Limited Vs Imtiyaz Ahmed Bhat

Supreme Court Of India · (2013) 4 CompLJ 256 : (2014) 3 MhLj 298 : (2014) 2 MPLJ 320 : (2014) 9 SCALE 132 : (2014) 2 SCC 266

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 178, 561ANegotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court12 Aug 2013Allowed

State of M.P. Vs Babulal and Others

Supreme Court Of India · (2013) 3 ACR 2369 : (2013) 9 AD 8 : (2013) 82 ALLCC 1000 : (2013) 3 ALT(Cri) 427 : (2013) 4 JCC 2363 : (2013) 4 JLJR 1 : (2013) 4 PLJR 145 : (2013) 4 RCR(Criminal) 92 : (2013) 10 SCALE 230 : (2013) 12 SCC 308

Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 323
Supreme Court08 Aug 2013Dismissed

Tirupati Developers Vs State of Uttarakhand and Others

Supreme Court Of India · (2013) 6 ALT 38 : (2013) ALT(Rev) 365 : (2013) 6 AWC 6435 : (2013) 5 CTC 194 : (2014) 1 JT 365 : (2013) 4 RCR(Civil) 57 : (2013) 10 SCALE 157 : (2013) 9 SCC 332

Constitution of India, 1950 — Article 136Stamp Act, 1899 — Article 5, 10, 2, 28, 3