COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 789 of 2,993

Supreme Court15 May 2013Dismissed

Shyam Narain Vs The State of NCT of Delhi

Supreme Court Of India · (2013) 6 AD 204 : AIR 2013 SC 2209 : (2013) AIRSCW 4130 : (2014) 1 AJR 318 : (2013) 2 ALD(Cri) 500 : (2013) 82 ALLCC 478 : (2013) CriLJ 3009 : (2013) 2 Crimes 342 : (2013) 9 JT 42 : (2013) 2 OLR 735 : (2013) 3 RCR(Criminal) 102 : (2013) 7 SCALE 392 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)

Supreme Court13 May 2013Allowed

Christian Medical College Vellore and Others Vs Union of India and Others

Supreme Court Of India · (2013) 6 AD 263 : AIR 2013 SC 3777 : (2013) 3 AJR 725 : (2013) 4 CDR 967 : (2013) 8 JT 207 : (2013) 7 SCALE 79 : (2013) 14 SCC 539 : (2013) 3 SCT 256

Indian Medical Council Act, 1956 — Section 3

Supreme Court10 May 2013Dismissed

State of Haryana Vs Janak Singh and etc.

Supreme Court Of India · (2013) 6 AD 504 : AIR 2013 SC 3246 : (2013) AIRSCW 3530 : (2014) 1 ALD(Cri) 104 : (2013) CriLJ 3317 : (2013) 9 JT 51 : (2013) 3 MLJ(Cri) 45 : (2013) 3 RCR(Criminal) 347 : (2013) 9 SCALE 697 : (2013) 9 SCC 431

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 376, 376(1), 506, 511

Supreme Court10 May 2013Dismissed

Bachpan Bachao Andolan Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 7 SCALE 509

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 63

Supreme Court10 May 2013Allowed

Chairman, Rajasthan State Road Transport Corporation and Others Vs Smt. Santosh and Others

Supreme Court Of India · (2013) 2 ACC 501 : (2013) ACJ 1906 : (2013) 6 AD 140 : AIR 2013 SC 2150 : (2013) AIRSCW 2791 : (2013) 3 AJR 160 : (2013) 99 ALR 475 : (2013) 2 AnWR 64 : (2013) 1 AnWR 936 : (2013) 4 AWC 4058 : (2013) 3 BLJ 549 : (2013) 3 JLJR 167 : (2013) 7 JT 412 : (2013

Constitution of India, 1950 — Article 14, 141, 142, 144, 32Motor Vehicles Act, 1988 — Section 10, 10(2), 112, 133, 146

Supreme Court10 May 2013Allowed

Markio Tado Vs Takam Sorang

Supreme Court Of India · (2013) 5 AD 661 : AIR 2013 SC 3202 : (2013) AIRSCW 3545 : (2013) 4 ALLMR 447 : (2013) 5 AWC 4960 : (2013) 5 GLT 18 : (2013) 7 JT 383 : (2013) 3 RCR(Civil) 274 : (2013) 7 SCALE 205 : (2013) 7 SCC 524 : (2013) 7 SCC(L&S) 778

Conduct of Elections Rules, 1961 — Rule 93Constitution of India, 1950 — Article 141Representation of the People Act, 1951 — Section 100(1), 116A, 123(8), 135A, 83(1)

Supreme Court10 May 2013Allowed

Today Homes and Infrastructure Pvt. Ltd. Vs Ludhiana Improvement Trust and Another

Supreme Court Of India · (2013) 5 AD 565 : (2013) 4 AJR 639 : (2013) 6 ALD 31 : (2013) 4 ALLMR 442 : (2013) 4 ALT 4 : (2013) 2 ARBLR 241 : (2013) 4 AWC 3872 : (2013) 3 BC 261 : (2013) 4 CDR 956 : (2013) 114 CLA 471 : (2013) 3 CompLJ 322 : (2013) 3 CTC 559 : (2013) 8 JT 13 : (2013

Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(1)

Supreme Court10 May 2013Dismissed

V.L.S. Finance Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 6 AD 1 : AIR 2013 SC 3182 : (2013) AIRSCW 3433 : (2013) 114 CLA 300 : (2013) 178 CompCas 348 : (2013) 3 CompLJ 1 : (2013) 3 CTC 541 : (2013) 136 DRJ 508 : (2013) 7 JT 405 : (2013) 5 LW 1 : (2014) 3 MhLj 501 : (2014) 3 MPLJ 390 : (2013) 171 PLR 734

Companies (Amendment) Act, 1988 — Section 621ACompanies Act, 1956 — Section 209(6), 211(7), 611(2), 621A, 621A(1)

Supreme Court10 May 2013Dismissed

Antrix Corporation Ltd. Vs Devas Multimedia P. Ltd.

Supreme Court Of India · (2013) 4 ABR 176 : (2013) 6 AD 215 : (2013) AIRSCW 2781 : (2013) 3 AJR 152 : (2013) 99 ALR 507 : (2013) 4 ALT 26 : (2013) 2 ARBLR 226 : (2013) 5 AWC 5140 : (2013) 5 CHN 65 : (2013) 115 CLA 1 : (2013) 3 CTC 674 : (2013) 3 JLJR 155 : (2013) 7 JT 394 : (2013

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(10), 11(2), 11(3)

Supreme Court10 May 2013Partly Allowed

Gurnaib Singh Vs State of Punjab

Supreme Court Of India · (2013) AIRSCW 4956 : (2013) 2 ALD(Cri) 585 : (2013) ALLMR(Cri) 2936 : (2013) CriLJ 3212 : (2013) 3 JCC 1775 : (2013) 8 JT 1 : (2013) 3 RCR(Criminal) 407 : (2013) 7 SCALE 89 : (2013) 7 SCC 108

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 231, 309, 313Dowry Prohibition Act, 1961 — Section 2

Supreme Court10 May 2013Allowed

Geomin Minerals and Marketing (P) Ltd. Vs State of Orissa and Others State of Orissa Vs Geomin Minerals and Marketing (P) Ltd. and Others

Supreme Court Of India · (2013) 5 AD 625 : AIR 2013 SC 2438 : (2013) 2 CG.L.R.W. 4 : (2013) 3 JLJR 176 : (2013) 7 JT 156 : (2013) 7 SCALE 243 : (2013) 7 SCC 571

Companies Act, 1956 — Section 3(1)Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 12(1), 22(3), 24(3), 59, 59(1)

Supreme Court09 May 2013Allowed

Mahipal Singh Tomar Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2013) 12 SCALE 304

Constitution of India, 1950 — Article 12, 14Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(1), 13, 13(2), 13(3), 13(4)

Supreme Court09 May 2013Disposed Of

Nirma Industries Ltd. and Another Vs Securities and Exchange Board of India

Supreme Court Of India · (2013) 6 AD 349 : AIR 2013 SC 2360 : (2013) AIRSCW 3489 : (2013) 115 CLA 13 : (2013) 178 CompCas 423 : (2013) 3 CompLJ 275 : (2013) 7 JT 185 : (2013) 7 SCALE 261 : (2013) 8 SCC 20 : (2013) 121 SCL 149

Companies Act, 1956 — Section 205Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 17(1), 17(4), 5A, 5A(2)

Supreme Court09 May 2013Disposed Of

P. Ramaswamy Vs State (U.T.) of Andaman and Nicobar Islands

Supreme Court Of India · (2013) 3 ACR 2499 : (2013) 2 ACR 2306 : (2013) 6 AD 389 : (2013) 82 ALLCC 399 : (2013) 9 JT 113 : (2013) 3 RCR(Criminal) 760 : (2013) 7 SCALE 375 : (2013) 14 SCC 577

Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Supreme Court09 May 2013Disposed Of

Arun Kumar Agrawal Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 9 AD 57 : AIR 2013 SC 3127 : (2013) AIRSCW 4804 : (2013) AIRSCW 2814 : (2013) 7 JT 218 : (2014) 78 KarLJ 503 : (2013) 7 SCALE 333 : (2013) 7 SCC 1 : (2013) 6 Supreme 14

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 10, 13, 16, 26Constitution of India, 1950 — Article 149, 151(1), 151(2), 32

Supreme Court09 May 2013Allowed

Nimmagadda Prasad Vs Central Bureau of Investigation

Supreme Court Of India · (2013) 5 AD 549 : AIR 2013 SC 2821 : (2013) AIRSCW 3795 : (2013) 3 AJR 755 : (2013) 2 ALD(Cri) 1011 : (2013) 82 ALLCC 393 : (2013) CriLJ 3449 : (2013) 8 JT 18 : (2013) 2 NCC 228 : (2013) 3 RCR(Criminal) 175 : (2013) 7 SCALE 25 : (2013) 7 SCC 466 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court09 May 2013Allowed

Anamika Roy Vs Jatindra Chowrasiya and Others

Supreme Court Of India · (2013) 6 AD 118 : AIR 2013 SC 2159 : (2013) 99 ALR 498 : (2013) 4 CDR 942 : (2013) 4 CHN 77 : (2013) 3 CTC 875 : (2013) 8 JT 35 : (2013) 2 RCR(Rent) 24 : (2013) 7 SCALE 1 : (2013) 6 SCC 270 : (2013) 4 WBLR 766

Constitution of India, 1950 — Article 136West Bengal Premises Tenancy Act, 1956 — Section 13(4)

Supreme Court09 May 2013Allowed

Central Bureau of Investigation Vs V. Vijay Sai Reddy

Supreme Court Of India · (2013) 5 AD 460 : AIR 2013 SC 2216 : (2014) 1 AJR 328 : (2013) 2 ALD(Cri) 271 : (2013) CriLJ 3016 : (2013) 3 JLJR 99 : (2013) 8 JT 25 : (2013) 2 NCC 164 : (2013) 3 PLJR 140 : (2013) 3 RCR(Criminal) 252 : (2013) 7 SCALE 15 : (2013) 7 SCC 452 : (2013) 2 UC

Criminal Procedure Code, 1973 (CrPC) — Section 437, 91Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 9

Supreme Court09 May 2013Dismissed

Kumar Vs State of Tamil Nadu

Supreme Court Of India · (2013) 3 ACR 3194 : (2013) 5 AD 471 : AIR 2013 SC 2802 : (2013) AIRSCW 3708 : (2013) CriLJ 3443 : (2013) 2 Crimes 334 : (2013) 2 DMC 495 : (2013) 3 JLJR 255 : (2013) 7 JT 175 : (2013) 3 MLJ(Cri) 187 : (2013) 3 PLJR 356 : (2013) 7 SCALE 32 : (2013) 12 SCC

Penal Code, 1860 (IPC) — Section 201, 302, 304B, 376, 498A

Supreme Court09 May 2013Allowed

Schlumberger Asia Services Ltd. Vs Oil and Natural Gas Corporation Ltd.

Supreme Court Of India · (2013) 6 ABR 251 : (2013) 6 AD 8 : AIR 2013 SC 3778 : (2013) 6 ALD 123 : (2013) 2 ARBLR 217 : (2013) 5 AWC 4371 : (2013) 4 CDR 925 : (2013) 116 CLA 18 : (2013) 3 CompLJ 392 : (2013) 8 JT 583 : (2013) 3 RCR(Civil) 331 : (2013) 7 SCALE 198 : (2013) 7 SCC 56

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 21, 3, 43, 43(2)