Supreme Court01 Jul 2013Dismissed

Pramod Kumar Vs State (GNCT) of Delhi

Supreme Court Of India · (2013) 2 ACR 2152 : (2013) 7 AD 215 : AIR 2013 SC 3344 : (2013) 83 ALLCC 184 : (2013) CriLJ 3680 : (2013) 4 RCR(Criminal) 55 : (2013) 7 SCALE 578 : (2013) 6 SCC 588

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 186, 302, 307, 332
Supreme Court01 Jul 2013Partly Allowed

State of U.P. Vs Gobardhan and Others

Supreme Court Of India · (2013) 3 ACR 3283 : (2013) 7 AD 308 : AIR 2013 SC 3033 : (2013) AIRSCW 4507 : (2013) 5 ALJ 625 : (2013) 83 ALLCC 724 : (2013) 13 JT 605 : (2013) 8 SCALE 109 : (2013) 14 SCC 751 : (2013) 4 Supreme 681 : (2013) 2 UC 1545

Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court01 Jul 2013Dismissed

Harivadan Babubhai Patel Vs State of Gujarat

Supreme Court Of India · (2013) 3 ACR 2817 : (2013) 7 AD 193 : (2013) 3 ALT(Cri) 395 : (2013) CriLJ 3944 : (2014) 2 GLR 1057 : (2013) 3 JCC 1958 : (2013) 9 JT 274 : (2014) 1 RCR(Criminal) 28 : (2013) 8 SCALE 17 : (2013) 7 SCC 45

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 342
Supreme Court01 Jul 2013Disposed Of

U.P. Power Corporation Ltd. and Others Vs Anis Ahmad

Supreme Court Of India · (2013) 5 ABR 494 : AIR 2013 SC 2766 : (2013) 4 AJR 519 : (2013) 5 ALD 130 : (2013) 100 ALR 736 : (2013) 5 AWC 5238 : (2013) 5 BomCR 76 : (2013) 4 CDR 1118 : (2013) 5 CHN 95 : (2014) 117 CLT 750 : (2013) 3 CompLJ 366 : (2013) 3 CPJ 1 : (2013) 10 JT 610 : (

Consumer Protection Act, 1986 — Section 2, 2(1), 3Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(3), 126(5)
Supreme Court01 Jul 2013Disposed Of

Jarnail Singh Vs State of Haryana

Supreme Court Of India · (2013) 7 AD 313 : AIR 2013 SC 3467 : (2013) 4 AJR 477 : (2013) 83 ALLCC 136 : (2013) ALLMR(Cri) 2946 : (2013) CriLJ 3976 : (2013) 9 JT 374 : (2013) 2 NCC 431 : (2013) 3 RCR(Criminal) 644 : (2013) 7 SCALE 764 : (2013) 7 SCC 263 : (2013) 2 UC 1430

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 68(1), 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 1
Supreme Court01 Jul 2013Dismissed

Taranjeet Singh Mohan Singh Sawhny and Others Vs District Deputy Registrar Cooperative Societies and Others

Supreme Court Of India · (2013) 6 ABR 148 : (2014) 2 ALLMR 400 : (2013) 100 ALR 6 : (2013) 120 RD 802 : (2013) 9 SCALE 156 : (2013) 10 SCC 402

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 11(3), 11(4), 11(5), 5AMaharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Manageme
Supreme Court01 Jul 2013Allowed

Sarabjit Singh Vs State of Punjab and Others

Supreme Court Of India · (2013) 2 ACR 2145 : (2013) 7 AD 301 : (2013) 4 JCC 2777 : (2013) 14 JT 606 : (2013) 3 MLJ(Cri) 326 : (2013) 4 RCR(Criminal) 463 : (2013) 7 SCALE 571 : (2013) 6 SCC 800 : (2013) 2 UC 1482

Criminal Procedure Code, 1973 (CrPC) — Section 173, 438, 482Penal Code, 1860 (IPC) — Section 148, 149, 379, 420, 427
Supreme Court01 Jul 2013Allowed

Mohit alias Sonu and Another Vs State of U.P. and Another

Supreme Court Of India · (2013) 3 ACR 2708 : (2013) 8 AD 631 : AIR 2013 SC 2248 : (2013) ALLMR(Cri) 3288 : (2013) 3 JCC 2250 : (2013) 9 JT 205 : (2014) 2 MPHT 271 : (2013) 2 NCC 523 : (2013) 3 RCR(Criminal) 673 : (2013) 7 SCALE 620 : (2013) 7 SCC 789 : (2013) 2 UC 1523

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 199(2), 200, 202
Supreme Court01 Jul 2013Disposed Of

Rajendra Nagar Adarsh Grah Nirman Sahkari Samiti Ltd. Vs State of Rajasthan and Others Yashmeen Abrar Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) ALT(Rev) 271 : (2013) 5 AWC 4507 : (2013) 4 CDR 999 : (2013) 5 CTC 748 : (2013) 9 JT 610 : (2014) 1 RCR(Civil) 411 : (2013) 7 SCALE 664 : (2013) 11 SCC 1

Constitution of India, 1950 — Article 14, 15, 154, 16, 162General Clauses Act, 1897 — Section 3(8)Government of India (Transaction of Business) Rules, 1961 — Rule 3, 4
Supreme Court01 Jul 2013Disposed Of

Mrs. Aparna A. Shah Vs Sheth Developers Pvt. Ltd. and Another

Supreme Court Of India · (2013) 5 ABR 119 : (2013) 2 ACR 2169 : (2013) 10 AD 505 : AIR 2013 SC 3210 : (2013) 3 AKR 560 : (2013) 2 ALD(Cri) 1023 : (2013) 83 ALLCC 576 : (2013) 3 ALT(Cri) 1 : (2013) 3 BC 491 : (2013) 4 BomCR 879 : (2013) 3 BomCR(Cri) 317 : (2014) 118 CLA 366 : (201

Companies Act, 1956 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3(42)
Supreme Court01 Jul 2013Dismissed

B. Raghuvir Acharya Vs Central Bureau of Investigation

Supreme Court Of India · (2013) 7 AD 381 : (2013) 3 BomCR(Cri) 289 : (2014) CriLJ 1380 : (2013) MLJ(Cri) 465 : (2013) 7 SCALE 722

Criminal Procedure Code, 1973 (CrPC) — Section 236, 237, 313, 386Evidence Act, 1872 — Section 45, 47Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 409
Supreme Court01 Jul 2013Allowed

Sharanjit Kaur and Another Vs State of Punjab

Supreme Court Of India · (2013) 2 ACR 2177 : AIR 2013 SC 2745 : (2013) 82 ALLCC 992 : (2013) 3 ALT(Cri) 346 : (2013) CriLJ 3859 : (2013) 9 JT 386 : (2013) 172 PLR 243 : (2013) 3 RCR(Civil) 989 : (2013) 3 RCR(Criminal) 965 : (2013) 8 SCALE 195 : (2013) 8 SCC 726 : (2013) 2 UC 1591

Constitution of India, 1950 — Article 243A, 243B, 243NCriminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 178, 179, 180Gram Nyayalayas Act, 2008 — Section 3(1), 3(3)
Supreme Court01 Jul 2013Disposed Of

Doliben Kantilal Patel Vs State of Gujarat and Another

Supreme Court Of India · (2013) 2 ACR 2163 : (2013) 7 AD 345 : AIR 2013 SC 2640 : (2013) CriLJ 3761 : (2014) 2 GLR 1577 : (2013) 14 JT 392 : (2013) 3 RCR(Criminal) 1045 : (2013) 7 SCALE 794 : (2013) 9 SCC 447 : (2013) 2 UC 1473

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 226Penal Code, 1860 (IPC) — Section 114, 120B, 174, 376, 406
Supreme Court01 Jul 2013Allowed

State of M.P. Vs Najab Khan and Others

Supreme Court Of India · (2013) 3 ACR 2605 : (2014) 2 AD 194 : AIR 2013 SC 2997 : (2014) 1 ALD(Cri) 873 : (2013) ALLMR(Cri) 2931 : (2013) 3 CGLJ 369 : (2013) CriLJ 3951 : (2014) 1 JLJ 61 : (2013) 8 SCALE 190 : (2013) 9 SCC 509

Penal Code, 1860 (IPC) — Section 307, 326, 34, 341
Supreme Court01 Jul 2013Disposed Of

State of Rajasthan Vs Shiv Charan and Others

Supreme Court Of India · AIR 2013 SC 2342 : (2013) AIRSCW 3901 : (2013) 4 AJR 127 : (2013) 82 ALLCC 987 : (2013) 9 JT 222 : (2013) 8 SCALE 102 : (2013) 12 SCC 76 : (2013) 5 Supreme 129 : (2013) 2 UC 1557

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149
Supreme Court01 Jul 2013Allowed

S. Manickam Vs Metropolitan Transport Corporation Ltd.

Supreme Court Of India · (2013) 4 ACC 264 : (2013) ACJ 1935 : (2013) 7 AD 567 : AIR 2013 SC 2629 : (2013) 5 ALD 116 : (2013) 5 ALLMR 477 : (2013) 100 ALR 1 : (2013) 2 AnWR 428 : (2013) 4 AWC 4258 : (2013) 4 BomCR 528 : (2013) 4 CDR 1151 : (2014) 117 CLT 88 : (2013) 3 KLT 248 : (2

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 168(1)
Supreme Court01 Jul 2013Dismissed

Darshan Gupta Vs Radhika Gupta

Supreme Court Of India · (2013) 6 ABR 879 : (2013) 7 AD 269 : (2014) 1 AJR 49 : (2013) 5 ALD 1 : (2013) 5 ALLMR 446 : (2013) 100 ALR 701 : (2013) 4 ALT 43 : (2013) 4 AWC 4214 : (2013) 4 BomCR 706 : (2013) 4 CALLT 23 : (2013) 4 CDR 969 : (2013) 116 CLT 995 : (2013) 6 CTC 560 : (20

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 9
Supreme Court01 Jul 2013Partly Allowed

P. Dharni and Others Vs Govt. of Tamil Nadu and Others

Supreme Court Of India · (2013) 7 AD 617 : (2013) 8 JT 602 : (2013) 3 LLN 449 : (2013) 5 MLJ 445 : (2013) 8 SCALE 25 : (2013) 7 SCC 289 : (2013) 7 SCC(L&S) 678 : (2013) 4 SCT 154 : (2013) 3 SLJ 175

Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 19, 2, 3, 36, 36ATamil Nadu Transport Subordinate Service — Section 28, 42
Supreme Court01 Jul 2013Allowed

Majendran Langeswaran Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2013) 7 AD 401 : AIR 2013 SC 2790 : (2013) 4 AJR 539 : (2013) CriLJ 3848 : (2013) 3 JCC 2199 : (2013) 9 JT 539 : (2013) 3 MLJ(Cri) 305 : (2013) 2 NCC 500 : (2013) 7 SCALE 649 : (2013) 7 SCC 192 : (2013) 2 UC 1501

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302