Supreme Court13 Dec 2012Disposed Of
National Board of Examinations Vs Ami Rajesh Shah and Others
Supreme Court Of India · (2013) 1 JLJR 300 : (2013) 1 PLJR 334
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 816 of 2,993
Supreme Court13 Dec 2012dismissed
The Secretary, Ministry of Health and Family Welfare, Government of Maharashtra Vs S.C. Malte and Others
Supreme Court Of India · (2013) 2 ALT 27 : (2013) 4 AWC 3793 : (2013) 1 JT 42 : (2012) 12 SCALE 480 : (2013) 2 SCT 1 : (2013) 1 SLJ 201
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1Constitution of India, 1950 — Article 112(3), 113(1), 136, 202(3), 217High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23A, 23D, 23D(1), 23
Supreme Court13 Dec 2012dismissed
Manohar Anchule Vs State of Maharashtra and Another
Supreme Court Of India · (2013) 2 ABR 272 : (2013) 2 AD 54 : AIR 2013 SC 681 : (2013) AIRSCW 750 : (2013) 2 AKR 37 : (2013) 2 ALD 162 : (2013) 1 ALLMR 420 : (2013) 2 AWC 1446 : (2013) 2 CALLT 28 : (2013) 1 JT 175 : (2013) 1 KLT 73 : (2013) 2 LW 311 : (2013) 1 RCR(Civil) 918 : (20
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19(1), 20, 20(1), 20(2), 5
Supreme Court13 Dec 2012Disposed Of
State of Punjab Vs Gian Chand and Others
Supreme Court Of India · AIR 2013 SC 599 : (2013) AIRSCW 188 : (2013) 136 FLR 328 : (2013) 1 JT 357 : (2013) 1 LLJ 225 : (2013) 1 MLJ 391 : (2012) 12 SCALE 499 : (2013) 2 SCT 20 : (2013) 1 SLJ 237
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79Punjab Civil Services Rules — Rule 11.5, 11.5(1), 11.5(2)
Supreme Court13 Dec 2012Disposed Of
Yanab Sheikh @ Gagu Vs State of West Bengal
Supreme Court Of India · (2013) 1 AD 189 : (2013) ALLMR(Cri) 747 : (2012) 12 JT 533 : (2013) 1 MLJ(Cri) 224 : (2013) 3 RCR(Criminal) 899 : (2012) 12 SCALE 730 : (2013) 6 SCC 428
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 148, 149, 302, 304II, 324, 326, 410Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156, 156(3), 157(1), 161, 162, 167(2), 173, 173(2), 173(8), 190, 235(1), 482
Supreme Court13 Dec 2012Allowed
Kishan Chand Vs State of Haryana
Supreme Court Of India · (2013) 1 ACR 1105 : (2013) 1 AD 39 : AIR 2013 SC 357 : (2013) AIRSCW 210 : (2013) 1 ALD(Cri) 475 : (2013) ALLMR(Cri) 774 : (2013) 116 CLT 476 : (2013) CriLJ 723 : (2013) 1 JT 222 : (2013) 1 KLT 634 : (2013) 2 RCR(Criminal) 67 : (2012) 12 SCALE 429 : (2013
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(1), 42(2), 50
Supreme Court13 Dec 2012Dismissed
Radhakrishna Nagesh Vs State of Andhra Pradesh
Supreme Court Of India · (2013) 1 AD 308 : (2013) ALLMR(Cri) 711 : (2013) 1 Crimes 325 : (2013) 4 JT 68 : (2012) 12 JT 616 : (2013) 1 LW(Cri) 353 : (2013) 1 RCR(Criminal) 659 : (2012) 12 SCALE 506
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 162, 173(2)Evidence Act, 1872 — Section 114, 118
Supreme Court13 Dec 2012Disposed Of
State of U.P. and Others Vs Ashok Kumar Nigam
Supreme Court Of India · (2013) 1 AD 50 : (2012) AIRSCW 1644 : (2013) 1 ALLMR 488 : (2013) 2 AWC 1427 : (2013) 1 JT 153 : (2013) 1 MLJ 538 : (2012) 12 SCALE 551 : (2013) 3 SCC 372 : (2013) 2 SCT 42 : (2013) 2 SLJ 424
Constitution of India, 1950 — Article 12, 14, 16, 311(2)
Supreme Court13 Dec 2012Disposed Of
Director General of Posts and Others Vs K. Chandrashekar Rao
Supreme Court Of India · (2013) 1 AD 284 : (2013) 1 ALLMR 476 : (2013) 4 AWC 3783 : (2013) 1 JT 163 : (2012) 12 SCALE 538 : (2013) 3 SCC 310 : (2013) 2 SCT 36 : (2013) 1 SLJ 218 : (2013) 2 WBLR 659
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 14, 16, 226
Supreme Court13 Dec 2012Dismissed
Bihar Public Service Commission Vs Saiyed Hussain Abbas Rizwi and Another
Supreme Court Of India · (2013) 1 AD 364 : (2013) 1 ALLMR 444 : (2013) 3 AWC 2483 : (2013) 113 CLA 174 : (2013) 116 CLT 78 : (2013) 1 JLJR 170 : (2012) 12 JT 552 : (2013) 1 KLT 516 : (2013) 2 LW 293 : (2013) 1 MLJ 747 : (2013) 1 PLJR 145 : (2013) 1 RLW 550 : (2012) 12 SCALE 525 :
Constitution of India, 1950 — Article 21, 315Right to Information Act, 2005 — Section 10, 11, 2, 24, 3
Supreme Court13 Dec 2012Allowed
Parshavanath Charitable Trust and Others Vs All India Council for Tech. Edu and Others
Supreme Court Of India · (2013) 1 AD 1 : (2013) 1 JT 557 : (2013) 3 MhLj 915 : (2013) 3 MPLJ 291 : (2012) 12 SCALE 219 : (2013) 3 SCC 385 : (2013) 2 SCT 163
All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 8(
Supreme Court13 Dec 2012Disposed Of
Court on its Own Motion Vs Union of India (UOI) and Others
Supreme Court Of India · (2013) 1 AD 65 : (2013) 2 AWC 2035 : (2012) 12 JT 503 : (2013) 1 MLJ 639 : (2012) 12 SCALE 307
Constitution of India, 1950 — Article 14, 141, 142, 144, 15Universal Declaration of Human Rights, 1948 — Article 1, 25(2)
Supreme Court13 Dec 2012Dismissed
Haradhan Das Vs State of West Bengal
Supreme Court Of India · (2013) 1 ACR 1162 : (2013) 1 AD 221 : (2013) ALLMR(Cri) 737 : (2013) 1 Crimes 340 : (2012) 12 JT 490 : (2013) 1 MLJ(Cri) 214 : (2013) 1 RCR(Criminal) 755 : (2012) 12 SCALE 416 : (2013) 2 SCC 197
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1), 313Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
Supreme Court13 Dec 2012Dismissed
Krishan Vs State of Haryana
Supreme Court Of India · (2013) 1 AD 388 : (2013) ALLMR(Cri) 727 : (2013) MLJ(Cri) 694 : (2013) 2 RCR(Criminal) 88 : (2012) 12 SCALE 381 : (2013) 3 SCC 280
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 109, 302, 307, 34, 498A
Supreme Court13 Dec 2012Disposed Of
Budhi Singh Vs State of H.P.
Supreme Court Of India · (2013) 1 AD 145 : (2013) 1 ALD(Cri) 702 : (2013) CriLJ 962 : (2012) 12 JT 460 : (2012) 12 SCALE 393
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
Supreme Court13 Dec 2012Dismissed
Jeewan and Others Vs State of Uttarakhand
Supreme Court Of India · (2013) 3 AD 474 : (2013) 2 ALT(Cri) 228 : (2012) 12 JT 473 : (2012) 12 SCALE 661
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Dec 2012Allowed
Sandesh @ Sainath Kailash Abhang Vs State of Maharashtra
Supreme Court Of India · (2013) 2 ABR 79 : (2013) 1 AD 101 : (2013) AIRSCW 108 : (2013) 2 AJR 587 : (2013) 1 ALD(Cri) 850 : (2013) CriLJ 651 : (2013) 1 JT 578 : (2013) 1 MLJ(Cri) 423 : (2013) 1 RCR(Criminal) 678 : (2012) 12 SCALE 407 : (2013) 2 SCC 479
Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164, 354(3)
Supreme Court13 Dec 2012Dismissed
Anju Chaudhary Vs State of U.P. and Another
Supreme Court Of India · (2013) AIRSCW 245 : (2013) 1 ALD(Cri) 497 : (2013) 1 ALD(Cri) 486 : (2013) 2 ALJ 232 : (2013) CriLJ 776 : (2013) 1 CTC 714 : (2012) 12 JT 582 : (2013) 1 KLJ 636 : (2013) 1 KLT 549 : (2013) 1 MLJ(Cri) 176 : (2013) 1 RCR(Criminal) 686 : (2012) 12 SCALE 619
Constitution of India, 1950 — Article 226, 227Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 144, 151, 154, 154(1), 154(3)
Supreme Court13 Dec 2012Allowed
Ashok Kumar Vs State of Uttarakhand and Others
Supreme Court Of India · (2013) 7 AD 123 : (2013) 2 MPHT 362 : (2013) 1 RCR(Criminal) 961 : (2012) 12 SCALE 338 : (2013) 3 SCC 366 : (2013) 2 WBLR 426 : (2013) 1 WLN 93
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
Supreme Court13 Dec 2012Allowed
State of Madhya Pradesh and Others Vs Ku. Sandhya Tomar and Another
Supreme Court Of India · (2013) 1 ALLMR 485 : (2013) 3 AWC 2540 : (2013) 136 FLR 300 : (2013) 3 JLJ 99 : (2013) 2 KLJ 183 : (2013) 1 LLN 397 : (2013) 1 LW 724 : (2012) 12 SCALE 561 : (2013) 1 SLJ 295
Constitution of India, 1950 — Article 14, 16