Supreme Court08 Feb 2013Dismissed

Atmaram Rathod Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ACR 3004 : (2013) 81 ALLCC 345 : (2013) 3 ALT(Cri) 32 : (2013) 2 BomCR(Cri) 14 : (2013) 1 JCC 700 : (2013) 2 JT 505 : (2013) 1 NCC 643 : (2013) 2 RCR(Criminal) 514 : (2013) 2 SCALE 322 : (2013) 12 SCC 286 : (2013) 2 UC 801

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A
Supreme Court07 Feb 2013Dismissed

Lakshmi alias Bhagyalakshmi and Another Vs E. Jayaram (D) by L.Rs.

Supreme Court Of India · (2013) 2 AD 374 : AIR 2013 SC 2939 : (2013) AIRSCW 1033 : (2013) AIRSCW 2668 : (2013) 2 AKR 16 : (2013) 4 ALD 1 : (2013) 2 ALLMR 468 : (2013) 99 ALR 728 : (2013) 2 AWC 1294 : (2013) 2 CDR 546 : (2013) 2 JT 466 : (2013) 3 KarLJ 439 : (2013) 4 KCCR 2631 : (

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 53A
Supreme Court07 Feb 2013Partly Allowed

Gurvail Singh @ Gala and Another Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 2996 : (2013) 2 AD 369 : AIR 2013 SC 1177 : (2013) AIRSCW 1001 : (2013) 2 ALD(Cri) 255 : (2013) 81 ALLCC 359 : (2013) ALLMR(Cri) 1464 : (2013) 1 CGBCLJ 437 : (2013) CriLJ 1460 : (2013) 2 JCC 1025 : (2013) 2 JT 436 : (2013) 1 NCC 691 : (2013)

Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court07 Feb 2013Disposed Of

Vijay Vs Laxman and Another

Supreme Court Of India · (2013) 3 ACR 3042 : (2013) 5 AD 243 : (2014) 1 ALD(Cri) 342 : (2013) 81 ALLCC 483 : (2013) 1 BC 743 : (2013) 3 BLJ 339 : (2013) 2 BomCR 566 : (2013) 2 BomCR(Cri) 1 : (2013) 2 CALLT 82 : (2013) 113 CLA 347 : (2013) 2 CompLJ 107 : (2013) 2 JCC 103 : (2013)

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 118, 138, 139Evidence Act, 1872 — Section 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139<
Supreme Court07 Feb 2013Dismissed

Kalinga Mining Corporation Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 AD 580 : (2013) AIRSCW 1427 : (2013) 2 ALLMR 451 : (2013) 2 SCALE 286 : (2013) 5 SCC 252 : (2013) 4 WBLR 38

Constitution of India, 1950 — Article 14, 77, 136, 226Mineral Concession Rules, 1960 — Rule 25A, 54, 55, 58, 58(1), 59(1)Code of Civil Procedure, 1908 — Order 47 Rule 1
Supreme Court06 Feb 2013Allowed

IRIS Computers Ltd. Vs Askari Infotech Pvt. Ltd. and Others

Supreme Court Of India · (2014) ALLMR(Cri) 1129 : (2014) 2 BC 253 : (2014) 1 CCR 662 : (2013) 3 KCCR 1777 : (2014) 1 RCR(Criminal) 468 : (2013) 3 SCALE 207

Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 201(1), 202, 203Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court05 Feb 2013Disposed Of

Oriental Insurance Company Ltd. Vs Dyamavva and Others

Supreme Court Of India · (2013) 3 ABR 327 : (2013) 1 ACC 424 : (2013) ACJ 709 : (2013) 3 AD 505 : AIR 2013 SC 1853 : (2013) AIRSCW 1506 : (2013) 3 ALD 156 : (2013) 2 ALLMR 399 : (2013) 1 AnWR 449 : (2013) 3 AWC 2473 : (2013) 2 BomCR 508 : (2013) 2 CALLT 69 : (2013) 2 CDR 353 : (2

Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144Workmens Compensation Act, 1923 — Section 10, 10(1), 3(2), 31, 8
Supreme Court05 Feb 2013Allowed

University of Rajasthan and Another Vs Prem Lata Agarwal University of Rajasthan Vs Dr. B.K. Joshi

Supreme Court Of India · (2013) 2 AD 473 : AIR 2013 SC 1265 : (2013) AIRSCW 989 : (2013) 1 JLJR 431 : (2013) 2 JT 549 : (2013) LabIC 1718 : (2013) 2 MLJ 730 : (2013) 2 SCALE 225 : (2013) 3 SCC 705 : (2013) 1 SCC(L&S) 776 : (2013) 2 SCT 255 : (2013) 114 SLJ 302 : (2013) 1 Supreme

Constitution of India, 1950 — Article 309Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 — Section 3, 3(1), 3(2), 3(3), 4University Pension Regulations, 1990 — Regulation 2, 22, 23
Supreme Court05 Feb 2013Dismissed

Sunder @ Sundararajan Vs State by Inspector of Police

Supreme Court Of India · (2013) 3 ACR 2966 : (2013) 2 AD 405 : AIR 2013 SC 777 : (2013) AIRSCW 1058 : (2013) 2 ALD(Cri) 172 : (2013) 1 Crimes 265 : (2013) 2 JT 483 : (2013) 1 LW(Cri) 709 : (2013) 1 RCR(Criminal) 943 : (2013) 2 SCALE 204 : (2013) 3 SCC 215 : (2013) 1 Supreme 641 :

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 43Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 201, 302, 364A, 366
Supreme Court05 Feb 2013Allowed

Lucknow Development Authority Vs Shyam Kapoor

Supreme Court Of India · (2013) 2 AD 450 : (2013) 4 ADJ 438 : (2013) 2 AWC 1283 : (2013) 2 BLJ 81 : (2013) 2 CDR 575 : (2013) 1 CPJ 1 : (2013) 2 JT 442 : (2013) 3 MhLj 1 : (2013) 3 MPHT 488 : (2013) 2 MPLJ 246 : (2013) 2 RCR(Civil) 352 : (2013) 2 SCALE 239 : (2013) 2 SCC 754 : (2

Constitution of India, 1950 — Article 12Consumer Protection Act, 1986 — Section 22, 22A, 27
Supreme Court05 Feb 2013Allowed

State of Jammu & Kashmir and Others Vs Sat Pal

Supreme Court Of India · AIR 2013 SC 1258 : (2013) AIRSCW 1026 : (2013) 3 ALLMR 401 : (2014) 1 JKJ 25 : (2013) 1 JLJR 454 : (2013) 2 JT 530 : (2013) LabIC 1125 : (2013) 2 PLJR 160 : (2013) 2 SCALE 256 : (2013) 11 SCC 737 : (2013) 2 SCT 250 : (2013) 114 SLJ 341 : (2013) 1 Supreme

Constitution of India, 1950 — Article 136, 142
Supreme Court04 Feb 2013Dismissed

M. Manohar Reddy and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 ABR 240 : (2013) 5 AD 576 : AIR 2013 SC 795 : (2013) AIRSCW 1045 : (2013) AIRSCW 4135 : (2013) 3 ALD 131 : (2013) 2 ALLMR 408 : (2013) 2 ALT 1 : (2013) 2 AWC 1296 : (2013) 2 JT 469 : (2013) LabIC 1642 : (2013) 1 LLN 331 : (2013) 2 SCALE 171 : (20

Central Vigilance Commission Act, 2003 — Section 4Constitution of India, 1950 — Article 124(4), 217, 217(1), 217(2), 219Criminal Procedure Code, 1973 (CrPC) — Section 161, 251, 299, 313, 321
Supreme Court04 Feb 2013Allowed

R. Shaji Vs State of Kerala

Supreme Court Of India · AIR 2013 SC 651 : (2013) AIRSCW 1095 : (2013) 2 ALD(Cri) 153 : (2013) ALLMR(Cri) 1469 : (2013) 1 Crimes 217 : (2013) 1 JLJR 499 : (2013) 2 JT 447 : (2013) 1 KLJ 620 : (2013) 1 KLT 493 : (2013) 2 PLJR 145 : (2013) 1 RCR(Criminal) 964 : (2013) 2 SCALE 186 :

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 313Evidence Act, 1872 — Section 134, 157, 27, 3, 8Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
Supreme Court01 Feb 2013Allowed

Rajkumar Mishra Vs Jalagaon Municipal Corporation

Supreme Court Of India · (2013) 2 ALLMR 438 : (2013) 3 BomCR 245 : (2013) 2 CGLJ 194 : (2013) 4 CHN 33 : (2013) 2 JLJR 1 : (2013) 2 JT 276 : (2013) 2 LLJ 821 : (2013) 1 LLN 346 : (2013) LLR 305 : (2013) 2 PLJR 254 : (2013) 2 SCALE 169 : (2013) 2 SCC 751 : (2013) 1 SCC(L&S) 471 :