Supreme Court24 Jul 2013Dismissed

Anuj Kumar Gupta @ Sethi Gupta Vs State of Bihar

Supreme Court Of India · AIR 2013 SC 3013 : (2013) ALLMR(Cri) 3314 : (2013) CriLJ 3895 : (2013) 4 JLJR 21 : (2013) 10 JT 424 : (2013) 4 PLJR 165 : (2013) 9 SCALE 535 : (2013) 12 SCC 383

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 364(A)
Supreme Court23 Jul 2013Dismissed

C. Keshavamurthy Vs H.K. Abdul Zabbar

Supreme Court Of India · (2013) 3 ACR 2858 : (2013) 4 BC 183 : (2013) 575 CLA 520 : (2013) 139 DRJ 33 : (2013) 4 JCC(NI) 185 : (2014) 1 JT 370 : (2014) 1 JT 182 : (2013) 3 KHC 389 : (2013) 4 LW 640 : (2013) 2 LW(Cri) 414 : (2013) 2 NCC 689 : (2013) 4 RCR(Civil) 15 : (2013) 3 RCR(

Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139
Supreme Court23 Jul 2013Allowed

Kaliya Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 ACR 2871 : (2013) 83 ALLCC 160 : (2013) 3 ALT(Cri) 302 : (2013) 3 DMC 405 : (2014) 1 JLJ 86 : (2013) 3 JLJR 470 : (2013) 10 JT 414 : (2013) 4 PLJR 1 : (2013) 3 RCR(Criminal) 958 : (2013) 9 SCALE 661 : (2013) 10 SCC 758

Evidence Act, 1872 — Section 63, 65Penal Code, 1860 (IPC) — Section 302, 498A
Supreme Court23 Jul 2013Dismissed

Akkode Jumayath Palli Paripalana Committee Vs P.V. Ibrahim Haji and Others

Supreme Court Of India · (2013) 9 AD 341 : AIR 2013 SC 3530 : (2013) AIRSCW 4729 : (2013) 4 AKR 56 : (2013) 6 ALD 1 : (2013) 6 ALLMR 423 : (2013) 5 ALT 10 : (2013) 5 AWC 4684 : (2013) 5 CHN 85 : (2013) 3 JLJR 493 : (2013) 13 JT 596 : (2013) 3 KHC 386 : (2013) 3 KLT 521 : (2013) 5

Civil Procedure Code, 1908 (CPC) — Section 9Waqf Act, 1995 — Section 83, 83(9)
Supreme Court23 Jul 2013Dismissed

Mahadeo Maske Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 3 RCR(Criminal) 932 : (2013) 9 SCALE 568 : (2013) 11 SCC 637

Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Penal Code, 1860 (IPC) — Section 363, 376, 506
Supreme Court23 Jul 2013Dismissed

Gian Chand and Others Vs State of Haryana

Supreme Court Of India · AIR 2013 SC 3395 : (2014) 1 ALD(Cri) 11 : (2013) 3 ALT(Cri) 158 : (2013) 3 BomCR(Cri) 687 : (2013) CriLJ 4058 : (2013) 4 JCC 137 : (2013) 3 JLJR 476 : (2013) 10 JT 515 : (2013) 2 NCC 670 : (2013) 4 PLJR 7 : (2013) 3 RCR(Criminal) 916 : (2013) 3 RLW 2663 :

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 106, 114, 138, 146Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 35, 54
Supreme Court22 Jul 2013Dismissed

Md. Iqbal and Another Vs State of Jharkhand

Supreme Court Of India · (2013) 3 ACR 2829 : AIR 2013 SC 3077 : (2013) AIRSCW 4524 : (2014) 1 ALD(Cri) 402 : (2013) 5 ALJ 617 : (2013) ALLMR(Cri) 3319 : (2013) 4 BomCR(Cri) 51 : (2013) 4 JLJR 31 : (2013) 10 JT 53 : (2013) 4 PLJR 175 : (2013) 3 RCR(Criminal) 895 : (2014) 1 RLW 299

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(2)
Supreme Court22 Jul 2013Allowed

Gurbinder Kaur Brar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 3028 : (2013) 5 AWC 4807 : (2013) 3 RCR(Civil) 963 : (2013) 9 SCALE 529 : (2013) 11 SCC 228 : (2014) 1 WBLR 622

Chandigarh (Delegation of Powers) Act, 1987 — Section 3(1)Constitution of India, 1950 — Article 239, 239(1)Land Acquisition Act, 1894 — Section 4(1), 5A, 5A(1), 5A(2), 6(1)
Supreme Court22 Jul 2013Dismissed

Health for Millions Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 10 SCALE 1

Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Rules, 2004 — Rule 2(3), 2(C), 4, 5(3), 5(4)Constitution of India, 1950 — Article 226
Supreme Court18 Jul 2013Allowed

Ketankumar Gopalbhai Tandel Vs State of Gujarat

Supreme Court Of India · (2013) 3 ACR 3203 : (2013) 4 BomCR(Cri) 56 : (2013) 3 JLJR 334 : (2013) 9 JT 554 : (2013) 3 RCR(Criminal) 1005 : (2013) 3 RLW 2560 : (2013) 9 SCALE 487

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 302, 324
Supreme Court18 Jul 2013dismissed

Faculty Association of AIIMS Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 5 ALLMR 952 : (2013) 6 AWC 5640 : (2013) 10 JT 526 : (2013) 5 MLJ 833 : (2013) 3 RLW 2484 : (2013) 9 SCALE 198 : (2013) 11 SCC 246 : (2013) 3 SCT 812 : (2013) 3 SLJ 437

Constitution of India, 1950 — Article 141, 15, 15(4), 16, 16(4)Indian Medical Council Act, 1933 — Section 13, 14, 5Post-Graduate Institute of Medical Education and Research, Chandigarh Regulations, 1967 — Regulation
Supreme Court18 Jul 2013Dismissed

Dharam Pal and Others Vs State of Haryana and Another

Supreme Court Of India · (2014) 1 ACR 412 : (2013) 7 AD 581 : AIR 2013 SC 3018 : (2013) 3 AKR 718 : (2013) 82 ALLCC 963 : (2013) ALLMR(Cri) 3266 : (2013) 3 ALT(Cri) 403 : (2013) 3 BomCR(Cri) 593 : (2013) CriLJ 3900 : (2013) 3 JLJR 342 : (2013) 10 JT 572 : (2013) 3 KHC 221 : (2013

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 169, 173(3), 190, 190(1), 190(2)Penal Code, 1860 (IPC) — Section 307, 323, 34