COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 800 of 2,993

Supreme Court22 Mar 2013Allowed

GHCL Employees Stock Option Trust Vs India Infoline Ltd.

Supreme Court Of India · (2013) 2 ACR 1947 : (2013) 4 AD 186 : AIR 2013 SC 1433 : (2013) AIRSCW 1906 : (2013) 81 ALLCC 924 : (2013) ALLMR(Cri) 4423 : (2013) 114 CLA 245 : (2013) 177 CompCas 527 : (2013) CriLJ 2044 : (2013) 2 Crimes 233 : (2013) 135 DRJ 257 : (2013) 2 JCC 1347 : (

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 109, 114, 120B, 34, 405

Supreme Court22 Mar 2013Allowed

Umesh Singh Vs State of Bihar

Supreme Court Of India · (2013) 4 AD 129 : AIR 2013 SC 1743 : (2013) AIRSCW 4953 : (2013) 2 AJR 830 : (2013) 82 ALLCC 51 : (2013) 1 CG.L.R.W. 500 : (2013) CriLJ 2116 : (2013) 2 JLJR 235 : (2013) 4 JT 485 : (2013) 7 JT 130 : (2013) 3 MLJ(Cri) 201 : (2013) 2 PLJR 316 : (2013) 3 RCR

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 156, 157Evidence Act, 1872 — Section 114

Supreme Court22 Mar 2013Allowed

Margaret Almeida and Others etc. Vs Bombay Catholic Co-operative Housing Society Ltd. and Others

Supreme Court Of India · (2013) 3 ABR 545 : (2013) 5 AD 180 : AIR 2013 SC 1398 : (2013) AIRSCW 1864 : (2013) 8 JT 119 : (2013) 5 SCALE 133 : (2013) 6 SCC 538

Constitution of India, 1950 — Article 10, 14, 226Maharashtra Co-operative Societies Act, 1960 — Section 164, 18, 18(1), 21, 35Maharashtra Co-operative Societies Rules, 1961 — Rule 17, 17(2)

Supreme Court22 Mar 2013Allowed

Narinder Singh Rao Vs AVM Mahinder Singh Rao and Others

Supreme Court Of India · (2013) 4 AD 201 : AIR 2013 SC 1470 : (2013) AIRSCW 1896 : (2013) 2 AKR 404 : (2013) 4 ALD 85 : (2013) 99 ALR 41 : (2013) 3 AWC 2778 : (2014) 1 CALLT 24 : (2013) 3 CDR 652 : (2013) 8 JT 364 : (2013) 3 KCCR 2097 : (2013) 2 PLR 766 : (2013) 2 RCR(Civil) 679

Indian Registration Act, 1908 —Hindu Succession Act, 1956 —Benami Transfer (Prohibition) Act, 1988 &mdash

Supreme Court22 Mar 2013Disposed Of

Prakash Vs State of Rajasthan

Supreme Court Of India · (2013) 2 ACR 1836 : (2013) 4 AD 252 : AIR 2013 SC 1474 : (2013) AIRSCW 1900 : (2013) 1 ALD(Cri) 958 : (2013) 81 ALLCC 991 : (2013) CriLJ 2040 : (2013) 2 Crimes 245 : (2013) 2 RCR(Criminal) 526 : (2013) 4 SCALE 613 : (2013) 4 SCC 668 : (2013) 3 Supreme 494

Penal Code, 1860 (IPC) — Section 120B, 302, 364

Supreme Court22 Mar 2013Disposed Of

Amlendu Kumar Bera and Others Vs The State of West Bengal

Supreme Court Of India · (2013) 4 AD 289 : (2013) 98 ALR 719 : (2013) 3 AWC 2951 : (2013) 2 BLJ 481 : (2013) 3 CDR 649 : (2013) 3 CHN 185 : (2013) 2 JLJR 451 : (2013) 3 LW 744 : (2013) 4 MhLj 117 : (2013) 3 MLJ 600 : (2013) 3 MPLJ 1 : (2013) 2 PLJR 397 : (2013) 2 RCR(Civil) 534 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 47Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

Supreme Court22 Mar 2013Disposed Of

Sardari Lal Vs Chairman, Mangaing Committee, Mehar Chand Polytechnic and Others

Supreme Court Of India · (2013) 5 ALLMR 883 : (2013) 6 MhLj 918 : (2014) 3 MPLJ 359

Supreme Court21 Mar 2013Disposed Of

State of Maharashtra Vs Ahmad Shah Khan @ Salim Durani and Another Yusuf Khan @ Kayum Kasam Khan Vs State of Maharashtra Aziz Ahmed Md. Ahmed Shaikh Vs State of Maharashtra @RESPOND

Supreme Court Of India · (2013) 7 JT 477 : (2013) 2 MLJ(Cri) 403 : (2013) 3 SCALE 272

Arms Act, 1959 — Section 25, 25(1B), 25(IA), 25A, 3Constitution of India, 1950 — Article 243B, 243C, 243DCriminal Procedure Code, 1973 (CrPC) — Section 162(1), 313, 457

Supreme Court21 Mar 2013Allowed

Ibrahim Musa Chauhan @ Baba Chauhan Vs State of Maharashtra Altaf Ali Sayed Vs State of Maharashtra

Supreme Court Of India · (2013) AIRSCW 4491 : (2013) 5 JT 68 : (2013) 2 MLJ(Cri) 402 : (2013) 3 SCALE 207 : (2013) 5 Supreme 553

Arms Act, 1959 — Section 25(1A)(1B), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 17, 18, 19, 20, 21

Supreme Court21 Mar 2013Disposed Of

State of Maharashtra Vs Fazal Rehman Abdul

Supreme Court Of India · (2013) 2 ALT(Cri) 388 : (2013) 2 Crimes 255 : (2013) 5 JT 479 : (2013) 2 MLJ(Cri) 404 : (2013) 4 SCALE 401

Arms Act, 1959 — Section 25(1A)(1B), 25(1B), 25(IA), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Customs Act, 1962 — Section 111, 135

Supreme Court21 Mar 2013Disposed Of

Essa @ Anjum Abdul Razak Memon (A-3) and Others Vs The State of Maharashtra, through STF, CBI Mumbai and Others

Supreme Court Of India · (2013) 6 JT 1 : (2013) 2 MLJ(Cri) 401 : (2013) 3 SCALE 1

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 529, 529(1), 529A, 529A(1)

Supreme Court21 Mar 2013Disposed Of

Yakub Abdul Razak Memon Vs State of Maharashtra State of Maharashtra Vs Yakub Abdul Razak Memon and Others

Supreme Court Of India · (2013) 5 JT 142 : (2013) 2 MLJ 129 : (2013) 2 MLJ(Cri) 129 : (2013) 4 SCALE 565

Arms Act, 1959 — Section 20, 25(1A), 25(1B), 3, 7Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1(1)(2), Order 20 Rule 5, 2(9)Coast Guard Act, 1978 — Section 14

Supreme Court21 Mar 2013Allowed

J. Sundramma Vs State of Karnataka and Another

Supreme Court Of India · (2013) 98 ALR 712 : (2013) 3 AWC 2776 : (2013) 116 CLT 392 : (2013) 4 RCR(Civil) 903 : (2013) 5 SCALE 394 : (2013) 2 WLN 42

Constitution of India, 1950 — Article 142, 226, 227

Supreme Court21 Mar 2013Dismissed

Secretary to Government of India Vs Sawinder Kaur and Another

Supreme Court Of India · (2013) 4 JT 576 : (2013) 9 JT 330 : (2013) 2 LLN 20 : (2013) 3 MLJ 597 : (2013) 4 SCALE 619 : (2013) 14 SCC 789 : (2013) 3 SCT 253 : (2013) 2 UPLBEC 913 : (2013) 4 WBLR 1

Constitution of India, 1950 — Article 136

Supreme Court21 Mar 2013Disposed Of

Sanjay Dutt (A-117) Vs The State of Maharashtra The State of Maharashtra Vs Ajai Yash Prakash Marwah (A-120) Samir Ahmed Hingora (A-53) Vs The State of Maharashtra, thro. Superinten

Supreme Court Of India · (2013) 4 ABR 1187 : AIR 2013 SC 2687 : (2013) AIRSCW 3715 : (2013) ALLMR(Cri) 1498 : (2013) 2 ALT(Cri) 85 : (2013) 2 ALT(Cri) 129 : (2013) 2 BomCR(Cri) 289 : (2013) CriLJ 3538 : (2013) 2 Crimes 21 : (2013) 5 JT 1 : (2013) 2 MLJ(Cri) 405 : (2013) 2 RCR(Cri

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 18, 209, 313, 360

Supreme Court20 Mar 2013Dismissed

Tej Prakash Pathak and Others Vs Rajasthan High Court and Others

Supreme Court Of India · (2013) 8 JT 498 : (2013) 2 KLT 83 : (2013) 5 SCALE 1 : (2013) 4 SCC 540 : (2013) 2 SCC(L&S) 353 : (2013) 2 SCT 699 : (2013) 2 SLJ 139

Constitution of India, 1950 — Article 14, 16, 309

Supreme Court20 Mar 2013Dismissed

Shivdev Kaur (D) By L.Rs. and Others Vs R.S. Grewal

Supreme Court Of India · (2013) 4 AD 196 : AIR 2013 SC 1620 : (2013) AIRSCW 2228 : (2013) 2 AKR 596 : (2013) 4 ALD 55 : (2013) 2 ALLMR 948 : (2013) 98 ALR 247 : (2013) 3 ALT 1 : (2013) 3 AWC 2980 : (2013) 3 BLJ 493 : (2013) 2 CTC 587 : (2013) 8 JT 306 : (2013) 3 LW 301 : (2013) 5

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30

Supreme Court19 Mar 2013Dismissed

Ram Chandra Verma Vs State of Uttarakhand

Supreme Court Of India · (2013) 03 SC CK 0079

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302

Supreme Court19 Mar 2013Disposed Of

Subodh Nath and Another Vs State of Tripura

Supreme Court Of India · (2013) 2 ACR 2002 : (2013) 9 AD 242 : AIR 2013 SC 3726 : (2013) AIRSCW 2472 : (2013) 3 AJR 31 : (2013) 2 ALD(Cri) 436 : (2013) 82 ALLCC 45 : (2013) ALLMR(Cri) 1889 : (2013) 3 ALT(Cri) 273 : (2013) 3 CALLT 84 : (2013) CriLJ 2308 : (2013) 2 JCC 987 : (2013)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 7A, 7A(1)

Supreme Court19 Mar 2013Disposed Of

Babu and Another Vs State rep. by Inspector of Police, Chennai

Supreme Court Of India · (2013) 2 ACR 1675 : AIR 2013 SC 1769 : (2013) AIRSCW 2204 : (2013) 2 ALD(Cri) 248 : (2013) 81 ALLCC 901 : (2013) ALLMR(Cri) 1897 : (2013) CriLJ 2176 : (2013) 2 JCC 1340 : (2013) 1 NCC 864 : (2013) 4 SCALE 557 : (2013) 4 SCC 448 : (2013) 2 UC 971

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300