COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 802 of 2,993

Supreme Court13 Mar 2013Dismissed

Allahabad Bank Vs A.C. Aggarwal

Supreme Court Of India · (2013) 4 AD 346 : (2013) 3 ALJ 274 : (2013) 137 FLR 498 : (2013) 3 JLJR 1 : (2013) 4 JT 128 : (2013) LabIC 2620 : (2013) 3 LLJ 1 : (2013) 2 LLN 273 : (2013) 3 SCALE 516 : (2013) 4 SCC 141 : (2013) 2 SCC(L&S) 168 : (2013) 2 SCT 665 : (2013) 2 SLJ 362 : (20

Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 46Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19Constitution of India, 1950 — Article 14, 16, 21, 226

Supreme Court13 Mar 2013Allowed

Satya Pal Vs State of Haryana and Another

Supreme Court Of India · (2013) 4 AD 327 : AIR 2013 SC 2015 : (2013) AIRSCW 2807 : (2013) 3 AJR 205 : (2013) 82 ALLCC 11 : (2013) CriLJ 2731 : (2013) 2 Crimes 122 : (2013) 1 DMC 800 : (2013) 2 MLJ(Cri) 638 : (2013) 2 RCR(Criminal) 403 : (2013) 4 SCALE 527 : (2013) 2 Supreme 490

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34

Supreme Court12 Mar 2013Dismissed

P.G.F. Limited and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2013 SC 3702 : (2013) AIRSCW 2420 : (2013) 113 CLA 526 : (2013) 179 CompCas 352 : (2013) 2 CompLJ 1 : (2013) 4 JT 146 : (2013) 3 RCR(Civil) 2 : (2013) 3 SCALE 413 : (2014) 125 SCL 243 : (2013) 4 WBLR 355

Chit Funds Act, 1982 — Section 2Companies Act, 1956 — Section 58A, 620AConstitution of India, 1950 — Article 248

Supreme Court12 Mar 2013Dismissed

Ramswaroop and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 9 AD 132 : (2013) AIRSCW 2566 : (2013) 3 AJR 99 : (2013) 82 ALLCC 1 : (2013) CriLJ 2479 : (2013) 2 Crimes 125 : (2013) 2 JLJ 92 : (2013) 2 RCR(Criminal) 500 : (2013) 3 SCALE 323 : (2013) 4 SCC 64 : (2013) 2 Supreme 506

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325

Supreme Court12 Mar 2013Allowed

Garre Mallikharjuna Rao (D) by L.Rs. and Others Vs Nalabothu Punniah

Supreme Court Of India · (2013) 4 AD 241 : (2013) AIRSCW 2594 : (2013) 4 ALD 128 : (2013) 99 ALR 891 : (2013) 3 BLJ 351 : (2013) 4 CDR 892 : (2013) 2 CGBCLJ 61 : (2013) 9 JT 341 : (2013) 5 MhLj 181 : (2013) 3 MPLJ 581 : (2013) 2 RCR(Civil) 529 : (2013) 120 RD 155 : (2013) 3 SCALE

Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 20

Supreme Court12 Mar 2013Allowed

The Chief Executive Officer, Pondicherry Khadi and Village Industries Board and Another Vs K. Aroquia Radja and Others

Supreme Court Of India · (2013) 4 AD 294 : AIR 2013 SC 1805 : (2013) AIRSCW 1759 : (2013) 4 JT 137 : (2013) LabIC 2689 : (2013) 3 LLJ 167 : (2013) 1 LLN 567 : (2013) 2 LLN 290 : (2013) 3 MLJ 401 : (2013) 3 SCALE 461 : (2013) 3 SCC 780 : (2013) 1 SCC(L&S) 813 : (2013) 2 SCT 734 :

Constitution of India, 1950 — Article 14, 16Pondicherry Khadi and Village Industries Board Act, 1980 — Section 15, 3

Supreme Court12 Mar 2013Allowed

Bharat Bhushan and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 2 ACR 1955 : (2013) 81 ALLCC 907 : (2013) 2 BomCR(Cri) 743 : (2013) 3 CTC 125 : (2014) 1 DMC 582 : (2013) 2 MPJR 239 : (2013) 2 RCR(Criminal) 444 : (2013) 4 SCALE 524

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

Supreme Court12 Mar 2013Allowed

The Official Liquidator, U.P. and Uttarakhand Vs Allahabad Bank and Others

Supreme Court Of India · (2013) 4 AD 332 : AIR 2013 SC 1823 : (2013) AIRSCW 1766 : (2013) 2 AKR 303 : (2013) 3 ALJ 148 : (2013) 3 ALLMR 906 : (2013) 98 ALR 702 : (2013) 2 BC 191 : (2013) 2 BLJ 501 : (2013) 3 CHN 99 : (2013) 113 CLA 335 : (2013) 177 CompCas 433 : (2013) 177 CompCa

Companies Act, 1956 — Section 187, 19(19), 20, 21, 22Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(18), 19(19)

Supreme Court12 Mar 2013Disposed Of

Bakshish Ram and Another Vs State of Punjab

Supreme Court Of India · AIR 2013 SC 1484 : (2013) AIRSCW 1914 : (2013) 2 ALD(Cri) 190 : (2013) CriLJ 2052 : (2013) 2 DMC 779 : (2013) 2 JCC 1334 : (2013) 9 JT 129 : (2013) 2 NCC 1 : (2013) 3 RCR(Criminal) 924 : (2013) 3 RLW 2057 : (2013) 3 SCALE 370 : (2013) 4 SCC 131

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B, 60Penal Code, 1860 (IPC) — Section 304B, 34, 498A

Supreme Court12 Mar 2013Dismissed

Joseph John Peter Sandy Vs Veronica Thomas Rajkumar and Another

Supreme Court Of India · (2013) 7 AD 494 : AIR 2013 SC 2028 : (2013) AIRSCW 2604 : (2013) 3 AJR 133 : (2013) 5 ALD 22 : (2013) 3 BLJ 1 : (2013) 3 CHN 88 : (2013) 2 CTC 792 : (2013) 4 JT 9 : (2013) 2 LW 564 : (2013) 4 MhLj 1 : (2013) 3 MPLJ 6 : (2013) 2 RCR(Civil) 461 : (2013) 120

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 16Contract Act, 1872 — Section 16, 16(2), 16(3)Registration Act, 1908 — Section 17

Supreme Court11 Mar 2013Allowed

Centre for P.I.L. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 SCALE 338

Constitution of India, 1950 — Article 32

Supreme Court11 Mar 2013Dismissed

Budh Singh Vs State of Haryana and Another

Supreme Court Of India · (2013) 1 ACR 975 : AIR 2013 SC 2386 : (2013) AIRSCW 2664 : (2013) 2 ALD(Cri) 517 : (2013) 81 ALLCC 909 : (2013) 3 ALT(Cri) 154 : (2013) 2 BomCR(Cri) 733 : (2013) CriLJ 3061 : (2013) 2 JCC 75 : (2013) 10 JT 324 : (2013) 2 NCC 13 : (2013) 2 RCR(Criminal) 30

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 32ACode Of Criminal Procedure, 1973 — Section 401, 432, 433Representation of the People Act, 1951 — Section 7(b)

Supreme Court11 Mar 2013Disposed Of

State of Rajasthan and Others Vs Hindustan Zinc Ltd. and Another

Supreme Court Of India · AIR 2013 SC 1492 : (2013) AIRSCW 1920 : (2013) 98 ALR 263 : (2013) 4 CDR 877 : (2013) 2 CGBCLJ 40 : (2013) 2 CTC 672 : (2013) 3 EFLT 293 : (2013) 2 JLJR 130 : (2013) 4 JT 21 : (2013) 3 RLW 2083 : (2013) 3 SCALE 317 : (2013) 2 Supreme 129 : (2013) 3 WBLR 6

Mineral Concession Rules, 1960 — Rule 64, 64A, 64B, 64C, 64DMines and Minerals (Development and Regulation) Act, 1957 — Section 13, 9

Supreme Court11 Mar 2013Dismissed

Gambhirsinh R. Dekare Vs Falgunbhai Chimanbhai Patel and Another

Supreme Court Of India · (2013) 3 ABR 335 : (2013) 1 ACR 988 : (2013) 4 AD 29 : AIR 2013 SC 1590 : (2013) AIRSCW 1590 : (2013) 2 ALD(Cri) 107 : (2013) 81 ALLCC 913 : (2013) 6 ALT 58 : (2013) 3 ALT(Cri) 183 : (2013) 3 BLJ 511 : (2013) CriLJ 1757 : (2013) 2 Crimes 1 : (2013) 2 CTC

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 114, 500, 501, 502, 506Press and Registration of Books Act, 1867 — Section 1, 1(1), 3, 5, 5(1)

Supreme Court11 Mar 2013Allowed

Aresh @ Ashok J. Mehta (D) by Prop. L.Rs. Vs Spl. Tahsildar, Balgaum Karnataka and Another

Supreme Court Of India · (2013) 4 AD 490 : AIR 2013 SC 1527 : (2013) AIRSCW 1839 : (2013) 2 AKR 375 : (2013) ALT(Rev) 244 : (2013) 4 JT 87 : (2013) 4 KarLJ 433 : (2013) 3 MLJ 760 : (2013) 120 RD 136 : (2013) 3 SCALE 450 : (2013) 4 SCC 353 : (2013) 4 SCC 349

Karnataka Land Reforms Act, 1961 — Section 106, 15(6), 20, 44, 44(1)Land Acquisition Act, 1894 — Section 23(1)

Supreme Court11 Mar 2013Dismissed

State of U.P. Vs Hari Ram

Supreme Court Of India · (2013) 6 AD 266 : (2013) 4 ADJ 249 : AIR 2013 SC 1793 : (2013) AIRSCW 1683 : (2013) 3 ALJ 157 : (2013) 98 ALR 686 : (2013) ALT(Rev) 167 : (2013) 3 AWC 2595 : (2013) 3 BomCR 539 : (2013) 4 JT 275 : (2013) 2 LW 469 : (2013) 3 MLJ 408 : (2013) 2 RCR(Civil) 4

Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 226, 252, 252(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(2), 10(3), 10(5)

Supreme Court11 Mar 2013Disposed Of

Goudappa and Others Vs State of Karnataka

Supreme Court Of India · (2013) 1 ACR 979 : (2013) 4 AD 37 : AIR 2013 SC 1595 : (2013) AIRSCW 1600 : (2013) 2 AKR 290 : (2013) 81 ALLCC 918 : (2013) CriLJ 1762 : (2013) 1 Crimes 319 : (2013) 3 JCC 1802 : (2013) 3 JT 562 : (2013) 4 KarLJ 394 : (2013) 4 KCCR 2785 : (2013) 2 MLJ(Cri

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 143, 147, 148, 149

Supreme Court11 Mar 2013Allowed

Modinsab Kasimsab Kanchagar Vs State of Karnataka and Another

Supreme Court Of India · AIR 2013 SC 1504 : (2013) AIRSCW 1825 : (2013) 2 AKR 366 : (2013) 1 ALD(Cri) 971 : (2013) 81 ALLCC 978 : (2013) 2 BomCR(Cri) 638 : (2013) CriLJ 2056 : (2013) 2 JCC 992 : (2013) 4 JT 41 : (2013) 4 KarLJ 564 : (2013) 4 KCCR 2625 : (2013) 4 MPHT 416 : (2013)

Dowry Prohibition Act, 1961 — Section 2, 3, 3(1), 3(2), 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A

Supreme Court11 Mar 2013Dismissed

Debabrata Dash and Another Vs Jatindra Prasad Das and Others

Supreme Court Of India · (2013) 4 AD 101 : AIR 2013 SC 1700 : (2013) AIRSCW 1975 : (2013) 3 ALT 12 : (2013) 3 ALT 17 : (2013) 137 FLR 576 : (2013) 137 FLR 577 : (2013) 8 JT 384 : (2013) LabIC 2695 : (2013) 5 LLN 75 : (2013) 3 MLJ 347 : (2013) 3 MPHT 1 : (2013) 2 OLR 73 : (2013) 3

Constitution of India, 1950 — Article 233, 234, 309Delhi Higher Judicial Services Rules, 1970 — Rule 2Orissa Judicial Service (Special Scheme) Rules, 2001 — Rule 2, 3, 4, 5, 5(1)

Supreme Court08 Mar 2013Dismissed

G.M. Siddeshwar Vs Prasanna Kumar

Supreme Court Of India · AIR 2013 SC 1549 : (2013) AIRSCW 1777 : (2013) 2 AKR 349 : (2013) 4 ALD 131 : (2013) 3 CDR 701 : (2013) 2 CGBCLJ 21 : (2013) 2 CTC 444 : (2013) 2 JLJR 112 : (2013) 4 JT 47 : (2013) 3 KarLJ 665 : (2013) 2 KLT 20 : (2013) 4 LW 151 : (2013) 3 MLJ 333 : (2013

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 10