Supreme Court22 Apr 2013Dismissed
Awadhesh Kumar Sharma Vs U.P.S.R.T.C. and Others
Supreme Court Of India · (2013) 5 ALLMR 884 : (2013) 2 UPLBEC 1490
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 794 of 2,993
Supreme Court22 Apr 2013Disposed Of
Kanhaiya Lal and Others Vs State of Rajasthan State of Rajasthan Vs Mangi Lal
Supreme Court Of India · (2013) 5 AD 101 : AIR 2013 SC 1940 : (2013) AIRSCW 2892 : (2013) 3 AJR 416 : (2013) 2 ALD(Cri) 204 : (2013) 81 ALLCC 940 : (2013) 3 ALT(Cri) 369 : (2013) 116 CLT 979 : (2013) CriLJ 2921 : (2013) 6 JT 497 : (2013) 3 RCR(Criminal) 215 : (2013) 6 SCALE 242 :
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
Supreme Court18 Apr 2013Allowed
Jehal Tanti and Others Vs Nageshwar Singh (dead) through L.Rs.
Supreme Court Of India · (2013) 7 AD 95 : AIR 2013 SC 2235 : (2013) AIRSCW 2854 : (2013) AIRSCW 3663 : (2013) 3 AJR 349 : (2013) 4 AJR 653 : (2013) 4 ALD 117 : (2013) 100 ALR 842 : (2013) 3 AWC 3140 : (2013) 3 JLJR 85 : (2013) 6 JT 513 : (2013) 3 PLJR 171 : (2013) 2 RCR(Civil) 96
Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 9ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 100(1)Contract Act, 1872 — Section 23
Supreme Court18 Apr 2013dismissed
Mashyak Grihnirman Sahakari Sanstha Maryadit Vs Usman Habib Dhuka and Others
Supreme Court Of India · (2013) 4 ABR 886 : (2013) 5 AD 449 : AIR 2013 SC 3188 : (2013) AIRSCW 3430 : (2013) 4 ALD 175 : (2014) 2 ALLMR 910 : (2013) 4 ALT 1 : (2013) 3 AWC 3137 : (2013) 4 BomCR 109 : (2013) 116 CLT 357 : (2013) 2 JLJR 324 : (2013) 9 JT 98 : (2014) 1 MhLj 597 : (2
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Constitution of India, 1950 — Article 227
Supreme Court18 Apr 2013Dismissed
Mariappan Vs State of Tamil Nadu
Supreme Court Of India · (2013) 5 AD 165 : (2013) AIRSCW 4565 : (2013) 4 AJR 301 : (2013) 2 ALT(Cri) 356 : (2013) CriLJ 2334 : (2013) 3 JCC 1579 : (2013) 2 JLJR 318 : (2013) 8 JT 522 : (2013) 1 LW(Cri) 703 : (2013) 2 RCR(Criminal) 839 : (2013) 6 SCALE 185 : (2013) 12 SCC 270 : (2
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 299, 302, 449, 84
Supreme Court18 Apr 2013Allowed
Hazara Singh Vs Raj Kumar and Others
Supreme Court Of India · (2014) 2 AD 137 : AIR 2013 SC 3273 : (2013) 3 AJR 9 : (2013) 2 ALT(Cri) 464 : (2013) CriLJ 2299 : (2013) 2 JLJR 277 : (2013) 6 JT 529 : (2013) 2 PLJR 337 : (2013) 2 RCR(Criminal) 851 : (2013) 6 SCALE 142 : (2013) 9 SCC 516 : (2013) 2 UC 1162
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 114, 148, 149, 307, 323
Supreme Court18 Apr 2013dismissed
Rattiram and Others Vs State of M.P. Through Inspector of Police
Supreme Court Of India · (2013) 6 AD 550 : (2013) AIRSCW 2456 : (2013) 3 AJR 18 : (2013) 3 ALT(Cri) 203 : (2013) 2 CG.L.R.W. 61 : (2013) CriLJ 2353 : (2013) 3 JCC 1572 : (2013) 3 JLJ 213 : (2013) 3 JLJR 149 : (2013) 8 JT 502 : (2013) 3 PLJR 219 : (2013) 3 RCR(Criminal) 276 : (201
Criminal Procedure Code, 1973 (CrPC) — Section 157, 433APenal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
Supreme Court18 Apr 2013Dismissed
Sahib Hussain @ Sahib Jan Vs State of Rajasthan
Supreme Court Of India · (2013) 5 AD 138 : (2013) 2 ALT(Cri) 476 : (2013) 116 CLT 965 : (2013) CriLJ 2359 : (2013) 2 JLJR 267 : (2013) 2 PLJR 327 : (2013) 3 RCR(Criminal) 159 : (2013) 6 SCALE 219 : (2013) 9 SCC 778 : (2013) 2 UC 1174
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 401, 432, 433Penal Code, 1860 (IPC) — Section 302, 57Prisons Act, 1894 — Section 59
Supreme Court18 Apr 2013Allowed
U.P. Avas Evam Vikas Parishad and Others Vs Om Prakash Sharma
Supreme Court Of India · (2013) 11 AD 297 : (2013) 3 ALJ 762 : (2013) 5 AWC 4566 : (2013) 2 JLJR 327 : (2013) 5 JT 548 : (2013) 2 PLJR 359 : (2013) 6 SCALE 202 : (2013) 5 SCC 182 : (2013) 3 UPLBEC 1806
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 14, 19(1)Contract Act, 1872 — Section 3, 4
Supreme Court18 Apr 2013Dismissed
S. Malla Reddy Vs Future Builders Co-operative Housing Society and Others
Supreme Court Of India · (2013) 5 AD 270 : AIR 2013 SC 3693 : (2013) AIRSCW 2405 : (2013) 4 AJR 289 : (2013) 4 ALD 40 : (2013) 4 ALD 49 : (2013) 3 ALLMR 922 : (2013) 4 AWC 3845 : (2013) 3 CTC 343 : (2013) 2 JLJR 394 : (2013) 3 LW 262 : (2014) 1 MhLj 771 : (2014) 1 MPLJ 318 : (201
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 5, Order 8 Rule 1, Order 8 Rule 9Constitution of India, 1950 — Article 227
Supreme Court18 Apr 2013Disposed Of
Samaj Parivartana Samudaya and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2013 SC 3217 : (2013) 3 EFLT 885 : (2013) 6 JT 425 : (2013) 6 SCALE 90 : (2013) 8 SCC 154
Constitution of India, 1950 — Article 14, 142, 21, 32, 48AEnvironment (Protection) Act, 1986 — Section 3(2), 3(3)Karnataka (Prevention of Illegal Mining, Transportation and Storage of Minerals) Rules, 2011 — Rule 2<
Supreme Court18 Apr 2013Dismissed
Hansa V. Gandhi Vs Deep Shankar Roy and Others
Supreme Court Of India · (2013) 3 ABR 1413 : (2013) 5 AD 369 : AIR 2013 SC 2873 : (2013) AIRSCW 2560 : (2013) 3 ALLMR 947 : (2013) 4 BomCR 123 : (2013) 116 CLT 457 : (2013) 3 JLJR 221 : (2013) 8 JT 410 : (2013) 3 PLJR 339 : (2013) 6 SCALE 163 : (2013) 12 SCC 776
Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 4(1)
Supreme Court18 Apr 2013Dismissed
Orissa Mining Corporation Ltd. Vs Ministry of Environment and Forest and Others
Supreme Court Of India · (2013) 5 AD 289 : (2013) AIRSCW 2508 : (2013) 3 EFLT 560 : (2013) 5 JT 565 : (2013) 6 SCALE 57 : (2013) 6 SCC 476
Biological Diversity Act, 2002 — Section 2Constitution of India, 1950 — Article 243B, 243C, 243M, 244, 244(1)Forest (Conservation) Act, 1980 — Section 2, 3
Supreme Court18 Apr 2013Dismissed
Sasi Vs State of Kerala
Supreme Court Of India · (2013) ALLMR(Cri) 2957 : (2013) 2 JLJR 476 : (2013) 3 PLJR 121
Kerala Forest Act, 1961 — Section 27(1)
Supreme Court17 Apr 2013Allowed
Commissioner of Income Tax Vs Mitsu Pvt. Ltd.
Supreme Court Of India · (2013) 259 CTR 418 : (2013) 354 ITR 89
Income Tax Act, 1961 — Section 143(3), 145A, 260A, 43B, 80HHC
Supreme Court17 Apr 2013Allowed
Britannia Industries Limited Vs Punjab National Bank and Others
Supreme Court Of India · (2014) 2 AD 132 : (2013) 100 ALR 839 : (2013) 4 ALT 9 : (2013) 3 AWC 2581 : (2013) 2 BC 545 : (2013) 116 CLT 453 : (2013) 9 JT 102 : (2014) 2 MhLj 515 : (2014) 2 MPLJ 14 : (2013) 120 RD 776 : (2013) 6 SCALE 5 : (2013) 10 SCC 642 : (2013) 3 WLN 23
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 64
Supreme Court17 Apr 2013Dismissed
Safi Mohd. Vs State of Rajasthan
Supreme Court Of India · (2013) 2 ACR 2320 : (2013) 5 AD 151 : AIR 2013 SC 2519 : (2013) AIRSCW 2498 : (2013) 3 AJR 57 : (2013) 2 ALD(Cri) 442 : (2013) ALLMR(Cri) 2648 : (2013) 2 ALT(Cri) 516 : (2013) 6 JT 550 : (2013) 2 RCR(Criminal) 902 : (2013) 2 RLW 1623 : (2013) 6 SCALE 191
Evidence Act, 1872 — Section 45Official Secrets Act, 1923 — Section 3, 3(1), 5, 9Penal Code, 1860 (IPC) — Section 120B
Supreme Court17 Apr 2013Dismissed
Jatya Pal Singh and Others Vs Union of India (UOI) and Others Vijay Thakur Vs VSNL and Another
Supreme Court Of India · (2013) 4 ABR 102 : (2013) 11 AD 24 : (2013) AIRSCW 2545 : (2013) 5 AWC 4378 : (2013) 138 FLR 987 : (2013) 3 JLJR 425 : (2013) 6 JT 376 : (2013) 2 LLN 545 : (2013) 6 SCALE 125 : (2013) 6 SCC 452 : (2013) 2 SCC(L&S) 617 : (2013) 3 SCT 154 : (2013) 2 UPLBEC
Constitution Of India, 1950 — Article 12, 19(1)(a), 21(1)(a), 21A, 32, 226Indian Telegraph Act, 1885 — Section 4Indian Telegraph Act, 1948 — Section 4
Supreme Court17 Apr 2013Allowed
Ram Bharosey Lal Gupta (D) by L.Rs. and Others Vs Hindustan Petroleum Corp. Ltd. and Another
Supreme Court Of India · (2013) 5 AD 129 : (2013) AIRSCW 2477 : (2013) 3 AJR 51 : (2013) 3 ALJ 757 : (2013) 4 ALLMR 409 : (2013) 98 ALR 679 : (2013) 4 AWC 3865 : (2013) 3 CTC 248 : (2013) 2 JLJR 424 : (2013) 6 JT 542 : (2013) 4 LW 643 : (2014) 1 MhLj 617 : (2014) 1 MPLJ 257 : (20
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 11, 5(2), 7(3)Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Secti
Supreme Court17 Apr 2013Allowed
Harnek Singh Vs Pritam Singh and Others
Supreme Court Of India · AIR 2013 SC 3789 : (2013) AIRSCW 3682 : (2013) 5 ALD 73 : (2013) 3 AWC 2955 : (2013) 116 CLT 362 : (2013) 4 CTC 875 : (2013) 3 JLJR 89 : (2013) 4 JT 451 : (2013) 3 LW 517 : (2013) 3 PLJR 162 : (2014) 1 PLR 56 : (2013) 2 RCR(Civil) 870 : (2013) 6 SCALE 34
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 11