Supreme Court08 Jul 2013Disposed Of
Mohammed Israfil Vs Raufunnessa Bibi (D) by Lrs. and Others
Supreme Court Of India · (2013) 8 SCALE 759 : (2014) 1 SCC 582
Evidence Act — Section 115 Essential Commodities Act, 1955
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 783 of 2,993
Supreme Court08 Jul 2013Allowed
Mohd. Jamal Vs Union of India (UOI) and Another
Supreme Court Of India · (2013) 8 AD 665 : (2013) 5 AWC 4894 : (2013) 10 JT 304 : (2013) 8 SCALE 762 : (2014) 1 SCC 201
Constitution of India, 1950 — Article 14, 142, 226, 32Evidence Act, 1872 — Section 115
Supreme Court08 Jul 2013Allowed
Threesiamma Jacob and Others Vs Geologist, Dptt. of Mining and Geology and Others
Supreme Court Of India · AIR 2013 SC 3251 : (2013) 3 AKR 566 : (2013) 4 CTC 744 : (2013) 3 EFLT 652 : (2013) 10 JT 470 : (2013) 3 KLJ 450 : (2013) 3 KLT 275 : (2013) 4 LW 677 : (2014) 1 RCR(Civil) 20 : (2013) 9 SCALE 1 : (2013) 9 SCC 725 : (2014) 2 WBLR 52
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2AAtomic Energy Act, 1962 — Section 21, 21(1), 5, 5(1), 5(2)Coal Bearing Areas (Acquisition and Development) Act, 1957 &mdash 7, 7(1)
Supreme Court05 Jul 2013Dismissed
S.D. Bandi Vs Divisional Traffic Officer, KSRTC and Others
Supreme Court Of India · (2013) 7 AD 650 : AIR 2013 SC 2507 : (2013) AIRSCW 3907 : (2013) 4 AJR 132 : (2013) 5 AWC 5291 : (2013) 5 BomCR 537 : (2014) 1 CDR 178 : (2013) 4 CHN 163 : (2014) 117 CLT 736 : (2013) 4 CTC 273 : (2013) 3 JLJR 273 : (2013) 10 JT 348 : (2013) 5 KarLJ 177 :
Companies Act, 1956 — Section 3Fundamental Rules — Rule 45, 45A, 45BPenal Code, 1860 (IPC) — Section 441
Supreme Court05 Jul 2013Allowed
Jai Bhagwan Vs Commr. of Police and Others
Supreme Court Of India · (2013) 7 AD 694 : AIR 2013 SC 2908 : (2013) 6 AWC 6051 : (2013) 138 DRJ 11 : (2013) 138 FLR 776 : (2013) 3 JLJR 284 : (2013) 9 JT 176 : (2013) LabIC 3139 : (2013) 3 PLJR 351 : (2013) 8 SCALE 392 : (2013) 11 SCC 187 : (2013) 4 SCT 607 : (2013) 3 SLJ 56 : (
Delhi Police Act, 1978 — Section 21
Supreme Court05 Jul 2013Allowed
Manoj and Another Vs State of Karnataka
Supreme Court Of India · (2013) 3 ACR 3106 : (2013) 7 AD 688 : (2014) 1 AJR 75 : (2013) 4 AKR 563 : (2014) CriLJ 60 : (2013) 5 KarLJ 353 : (2013) 8 SCALE 387 : (2013) 14 SCC 666 : (2013) 3 UC 1612
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 325, 34, 506
Supreme Court05 Jul 2013Dismissed
S. Subramaniam Balaji Vs The Government of Tamil Nadu and Others
Supreme Court Of India · (2013) 8 AD 1 : (2013) 4 ALLMR 908 : (2013) 6 AWC 5834 : (2013) 6 BomCR 247 : (2013) 4 CTC 290 : (2013) 10 JT 153 : (2013) 6 MLJ 307 : (2013) 3 RCR(Civil) 867 : (2013) 8 SCALE 249 : (2013) 9 SCC 659
Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 13, 15Constitution of India, 1950 — Article 114, 118, 12, 14, 141Representation of the People Act, 1951 — Section 123,
Supreme Court05 Jul 2013Disposed Of
The State of Karnataka and Another Vs The Associated Management of (Govt. Recognized unaided English medium) Primary and Secondary Schools and Others
Supreme Court Of India · (2013) 7 AD 675 : AIR 2013 SC 2930 : (2013) AIRSCW 4004 : (2013) 3 AKR 582 : (2013) 4 CTC 338 : (2013) 9 JT 579 : (2013) 4 KarLJ 337 : (2013) 5 MLJ 758 : (2013) 8 SCALE 290 : (2013) 11 SCC 72 : (2013) 4 SCT 173
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 29
Supreme Court05 Jul 2013Disposed Of
Ramanlal Deochand Shah Vs The State of Maharashtra and Another
Supreme Court Of India · (2013) 5 ABR 772 : AIR 2013 SC 3452 : (2013) AIRSCW 4591 : (2013) 5 ALD 159 : (2013) 5 ALLMR 482 : (2013) ALT(Rev) 328 : (2013) 5 AWC 5335 : (2013) 5 BomCR 668 : (2013) 11 JT 76 : (2013) 4 RCR(Civil) 635 : (2013) 8 SCALE 398 : (2013) 14 SCC 50
Land Acquisition Act, 1894 — Section 11, 12, 18, 18(2), 19, 23, 24
Supreme Court05 Jul 2013Allowed
V.K. Bansal Vs State of Haryana and Others etc. etc.
Supreme Court Of India · (2013) 3 ACR 3188 : (2013) 8 AD 39 : AIR 2013 SC 3447 : (2013) AIRSCW 4585 : (2013) 1 BC 679 : (2013) 3 BLJ 524 : (2013) CriLJ 3986 : (2013) 4 JCC 185 : (2013) 4 JLJR 76 : (2013) 10 JT 4 : (2013) 9 JT 313 : (2013) 3 KHC 34 : (2013) 2 LW(Cri) 486 : (2013)
Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 427(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 376
Supreme Court04 Jul 2013Disposed Of
Charanjit and Others Vs State of Punjab and Another
Supreme Court Of India · (2013) 3 ACR 3499 : AIR 2013 SC 2896 : (2013) AIRSCW 4105 : (2013) 2 ALD(Cri) 1031 : (2013) 3 BomCR(Cri) 791 : (2013) CriLJ 3728 : (2013) 10 JT 10 : (2013) 4 RCR(Criminal) 866 : (2013) 8 SCALE 301 : (2013) 11 SCC 163 : (2013) 3 UC 1617
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 145, 157, 35
Supreme Court04 Jul 2013Disposed Of
Mutha Associates and Others Vs State of Maharashtra and Others Pralhad Lokram Dodeja and Others Vs Agricultural Produce Market Committee and Others
Supreme Court Of India · (2013) ALT(Rev) 341 : (2014) 1 AWC 984 : (2013) 10 JT 328 : (2014) 1 RCR(Civil) 34 : (2014) 123 RD 184 : (2013) 8 SCALE 411 : (2013) 14 SCC 304
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12(2), 37, 4, 48, 48(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 26, 26(1), 26(2), 28, 31
Supreme Court04 Jul 2013Dismissed
Ranjit Singh Vs State of Punjab and Others
Supreme Court Of India · (2013) 3 ACR 3287 : (2013) 10 AD 524 : (2014) 1 AJR 145
Arms Act, 1959 — Section 25, 27, 54, 59Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 319Penal Code, 1860 (IPC) — Section 141, 142, 148, 149, 302, 307, 447, 379, 511
Supreme Court04 Jul 2013Dismissed
Ganga Singh Vs State of Madhya Pradesh
Supreme Court Of India · (2013) 3 ACR 3036 : (2013) 9 AD 91 : AIR 2013 SC 3008 : (2014) 1 ALD(Cri) 782 : (2013) ALLMR(Cri) 3020 : (2013) 3 BomCR(Cri) 803 : (2013) 3 CGLJ 320 : (2013) CriLJ 3966 : (2013) 3 JLJ 249 : (2013) 3 JLJR 392 : (2013) 2 LW(Cri) 581 : (2013) 8 SCALE 309 : (
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118, 146, 157
Supreme Court04 Jul 2013Allowed
S.P. Malhotra Vs Punjab National Bank and Others
Supreme Court Of India · (2013) 9 AD 205 : AIR 2013 SC 3739 : (2013) 4 ALLMR 943 : (2013) 4 AWC 3841 : (2013) 138 FLR 780 : (2013) 3 JLJR 288 : (2013) 14 JT 388 : (2013) 9 JT 309 : (2013) LabIC 4097 : (2013) LLR 897 : (2013) 3 PLJR 408 : (2013) 9 SCALE 113 : (2013) 7 SCC 251 : (2
Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 17, 18, 7(2)
Supreme Court04 Jul 2013Allowed
Rajaram Prasad Yadav Vs State of Bihar and Another
Supreme Court Of India · (2013) 8 AD 583 : AIR 2013 SC 3081 : (2013) AIRSCW 4179 : (2013) 4 BomCR(Cri) 35 : (2013) CriLJ 3777 : (2013) 3 JCC 2179 : (2013) 3 JLJR 447 : (2013) 11 JT 118 : (2013) 2 NCC 582 : (2013) 4 PLJR 34 : (2013) 3 RCR(Criminal) 726 : (2013) 8 SCALE 316 : (2013
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Evidence Act, 1872 — Section 138, 142, 145, 154
Supreme Court04 Jul 2013Allowed
Union of India (UOI) and Another Vs Swiss Garnier Life Sciences and Others
Supreme Court Of India · AIR 2013 SC 2885 : (2014) 1 ALLMR 933 : (2013) 5 CHN 34 : (2013) 4 LW 892 : (2013) 4 RCR(Criminal) 82 : (2013) 8 SCALE 329 : (2013) 8 SCC 615
Drugs and Cosmetics Act, 1940 — Section 16, 8Drugs and Cosmetics Rules, 1945 — Rule 122BEssential Commodities Act, 1955 — Section 3
Supreme Court03 Jul 2013Dismissed
Rajinder Singh Vs State of Haryana
Supreme Court Of India · AIR 2013 SC 2529 : (2013) AIRSCW 3848 : (2013) 2 ALD(Cri) 1017 : (2013) 83 ALLCC 706 : (2013) ALLMR(Cri) 2964 : (2013) 3 Crimes 14 : (2013) 2 DMC 564 : (2013) 3 JCC 2106 : (2013) 3 JLJR 263 : (2013) 13 JT 532 : (2013) 3 PLJR 375 : (2013) 3 RCR(Criminal) 7
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 113BPenal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
Supreme Court03 Jul 2013Dismissed
P. Sudhakar Rao and Others Vs U. Govinda Rao and Others
Supreme Court Of India · (2013) 8 AD 197 : AIR 2013 SC 2533 : (2013) 6 ALD 15 : (2013) 5 ALT 17 : (2013) 9 JT 591 : (2013) 3 LLN 37 : (2013) 8 SCALE 504 : (2013) 8 SCC 693 : (2014) 1 SCC(L&S) 690 : (2013) 4 SCT 185 : (2013) 3 SLJ 97
Andhra Pradesh Engineering Service Rules, 1966 — Rule 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10(1)Constitution of India, 1950 — Article 14, 16
Supreme Court03 Jul 2013Dismissed
S. Anil Kumar @ Anil Kumar Ganna Vs State of Karnataka
Supreme Court Of India · (2013) 7 AD 641 : (2014) 1 AKR 78 : (2014) 1 ALD(Cri) 372 : (2014) 2 ALD(Cri) 109 : (2013) ALLMR(Cri) 2959 : (2013) 3 Crimes 8 : (2013) 2 DMC 574 : (2013) 3 JLJR 268 : (2013) 5 KarLJ 245 : (2013) 9 SCALE 125 : (2013) 7 SCC 219 : (2013) 3 UC 1799
Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A