CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 821 of 2,993

Supreme Court22 Nov 2012Dismissed

Indra Kumar Patodia and Another Vs Reliance Industries Ltd. and Others

Supreme Court Of India · (2013) 2 ABR 294 : (2013) 2 ACR 1443 : AIR 2013 SC 426 : (2013) 1 ALD(Cri) 738 : (2013) 1 ALT(Cri) 330 : (2013) 1 BC 206 : (2013) 1 BomCR 861 : (2013) 1 BomCR(Cri) 481 : (2013) CriLJ 1179 : (2013) 1 Crimes 84 : (2013) 1 CTC 230 : (2012) 3 GLH 727 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 190, 192, 2General Clauses Act, 1897 — Section 3(56), 3(65)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
Read judgment
Supreme Court22 Nov 2012Dismissed

Busi Koteswara Rao and Others Vs State of A.P.

Supreme Court Of India · (2013) 1 ACR 910 : AIR 2013 SC 515 : (2013) 1 AJR 810 : (2013) 1 ALD(Cri) 440 : (2013) ALLMR(Cri) 355 : (2013) CriLJ 418 : (2013) 1 Crimes 47 : (2013) 1 RCR(Criminal) 216 : (2012) 11 SCALE 266 : (2012) 12 SCC 711

Penal Code, 1860 (IPC) — Section 147, 148, 149, 435, 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
Read judgment
Supreme Court22 Nov 2012Allowed

Rakesh Kapoor Vs State of Himachal Pradesh

Supreme Court Of India · (2013) 2 ACR 1311 : (2013) ALLMR(Cri) 324 : (2013) 1 BomCR(Cri) 797 : (2013) 1 Crimes 92 : (2013) 1 Crimes 379 : (2013) 1 RCR(Criminal) 211 : (2012) 11 SCALE 255

Constitution of India, 1950 — Article 136Kerala Abkari Act, 1077 — Section 57Penal Code, 1860 (IPC) — Section 109, 149, 161, 272, 302
Read judgment
Supreme Court22 Nov 2012Dismissed

Vadlakonda Lenin Vs State of Andhra Pradesh

Supreme Court Of India · (2013) 1 ACR 586 : (2013) 1 Crimes 72 : (2012) MLJ(Cri) 684 : (2013) 2 RCR(Criminal) 82 : (2012) 11 SCALE 237 : (2012) 12 SCC 260

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304B, 498A
Read judgment
Supreme Court22 Nov 2012Allowed

Suresh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 2 ACR 1303 : (2013) 3 AD 517 : (2013) 2 AJR 351 : (2013) 1 ALD(Cri) 748 : (2013) 1 BomCR(Cri) 522 : (2013) CriLJ 474 : (2013) 1 Crimes 51 : (2013) 1 JCC 17 : (2013) 1 JLJ 217 : (2013) 1 LW(Cri) 337 : (2013) 1 RCR(Criminal) 229 : (2012) 11 SCALE 281

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
Supreme Court22 Nov 2012Dismissed

Satish Mehra Vs State of N.C.T. of Delhi and Another

Supreme Court Of India · (2013) 1 ACR 591 : AIR 2013 SC 506 : (2013) CriLJ 411 : (2013) 1 Crimes 59 : (2013) 2 RCR(Criminal) 883 : (2012) 11 SCALE 193

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 227, 482, 561APenal Code, 1860 (IPC) — Section 120B, 420, 464, 467, 468
Read judgment
Supreme Court22 Nov 2012Allowed

Bharat Soni etc. Vs State of Chhatisgarh

Supreme Court Of India · (2013) 2 ACR 1317 : (2013) 1 AJR 859 : (2013) 1 CG.L.R.W. 65 : (2013) CriLJ 486 : (2013) 1 Crimes 66 : (2013) 1 JCC 579 : (2013) MLJ(Cri) 94 : (2013) 2 RCR(Criminal) 388 : (2013) 1 RLW 209 : (2012) 11 SCALE 185 : (2012) 12 SCC 657 : (2013) 1 UC 203

Penal Code, 1860 (IPC) — Section 141, 143, 144, 145, 146
Read judgment
Supreme Court22 Nov 2012Allowed

Ram Singh Vs State of Rajasthan

Supreme Court Of India · (2013) 1 ACR 573 : (2013) ALLMR(Cri) 386 : (2013) 1 Crimes 76 : (2013) 1 RLW 170 : (2012) 11 SCALE 181 : (2012) 12 SCC 339 : (2013) 1 UC 199

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Read judgment
Supreme Court21 Nov 2012Allowed

Mathai Samuel and Others Vs Eapen Eapen (dead) by LRs. and Others

Supreme Court Of India · AIR 2013 SC 532 : (2013) 1 AJR 749 : (2013) 1 ALD 116 : (2013) 1 ALT 1 : (2013) 1 AWC 740 : (2013) 2 CDR 387 : (2013) 1 CHN 96 : (2012) 4 KLT 743 : (2013) 1 LW 330 : (2013) 1 RCR(Civil) 829 : (2012) 11 SCALE 167 : (2013) 2 WBLR 368

Registration Act, 1908 — Section 17, 17(1)Succession Act, 1925 — Section 2Transfer of Property Act, 1882 — Section 122
Read judgment
Supreme Court21 Nov 2012Allowed

Kunjumon @ Unni Vs State of Kerala

Supreme Court Of India · (2013) 2 ACR 1324 : (2013) ALLMR(Cri) 329 : (2013) 1 RCR(Criminal) 182 : (2012) 11 SCALE 212 : (2013) 1 UC 194

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 397, 411, 449
Read judgment
Supreme Court21 Nov 2012Dismissed

Surinder Kumar Vs State of Punjab

Supreme Court Of India · (2013) 1 ACR 565 : (2013) 2 AD 488 : (2013) 1 RCR(Criminal) 191 : (2012) 11 SCALE 219 : (2012) 12 SCC 120

Penal Code, 1860 (IPC) — Section 304B, 498A
Read judgment
Supreme Court21 Nov 2012Disposed Of

J. Jayalalithaa Vs C. Kuppusamy and Others

Supreme Court Of India · (2013) CriLJ 839 : (2013) 2 RCR(Criminal) 433 : (2012) 11 SCALE 432

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 177Representation of the People Act, 1951 — Section 33(7)
Read judgment
Supreme Court21 Nov 2012Dismissed

Gurmail Singh Vs State of Punjab and Another

Supreme Court Of India · (2013) 2 ACR 2111 : (2013) 1 AD 632 : (2012) 11 SCALE 224 : (2013) 4 SCC 228

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 300, 302
Read judgment
Supreme Court21 Nov 2012Allowed

R.K. Anand Vs Registrar, Delhi High Court

Supreme Court Of India · (2013) 1 ACR 569 : AIR 2013 SC 670 : (2013) 1 ALD(Cri) 444 : (2013) CriLJ 399 : (2013) 1 Crimes 360 : (2012) 6 CTC 475 : (2013) 2 MhLj 556 : (2013) 2 MPLJ 45 : (2013) 1 OLR 712 : (2013) 1 RCR(Civil) 322 : (2013) 1 RCR(Criminal) 197 : (2012) 11 SCALE 206 :

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 19(1), 2Penal Code, 1860 (IPC) — Section 304, 304A
Read judgment