CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 835 of 2,993

Supreme Court31 Aug 2012Allowed

State of N.C.T. of Delhi Vs Ajay Kumar Tyagi

Supreme Court Of India · (2012) 3 ACR 3466 : (2012) AIRSCW 4815 : (2012) 2 ALD 1001 : (2012) 2 ALD(Cri) 1001 : (2013) 115 CLT 806 : (2012) CriLJ 4489 : (2012) 192 DLT 478 : (2012) 8 JT 190 : (2012) 8 SCALE 424 : (2012) 9 SCC 685 : (2013) 1 SLJ 45 : (2012) 3 SLJ 420 : (2012) 6 Sup

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Prevention of Corruption Act, 1988 — Section 13, 7
Read judgment
Supreme Court31 Aug 2012Disposed Of

M.C. Gupta Vs Central Bureau of Investigation, Dehradun

Supreme Court Of India · (2012) ACR 3543 : (2012) AIRSCW 5198 : (2012) CriLJ 4681 : (2012) 4 JCC 2697 : (2013) 1 JLJR 100 : (2012) 9 JT 290 : (2012) 2 NCC 681 : (2013) 1 PLJR 118 : (2012) 8 SCALE 326 : (2012) 8 SCC 669 : (2012) 6 Supreme 347 : (2012) 3 UC 1802

Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 120B, 409
Read judgment
Supreme Court31 Aug 2012Allowed

Lavesh Vs State (NCT of Delhi)

Supreme Court Of India · (2012) ACR 3525 : (2012) 3 ALT(Cri) 509 : (2013) 1 BomCR(Cri) 325 : (2013) 115 CLT 354 : (2012) 132 DRJ 5 : (2013) 1 GLR 553 : (2012) 4 JCC 2330 : (2012) 8 JT 336 : (2012) 8 SCALE 303 : (2012) 8 SCC 730 : (2012) 3 UC 1808

Criminal Procedure Code, 1973 (CrPC) — Section 438, 82
Read judgment
Supreme Court30 Aug 2012Allowed

Krishi Upaj Mandi Samiti, Narsinghpur Vs Shiv Shakti Khansari Udyog and Others

Supreme Court Of India · AIR 2012 SC 3511 : (2012) AIRSCW 4885 : (2012) 8 JT 551 : (2012) 3 MPJR 220 : (2012) 8 SCALE 271 : (2012) 9 SCC 368 : (2012) 6 Supreme 270

Constitution of India, 1950 — Article 254, 254(2), 304, 31, 31(3)Essential Commodities Act, 1955 — Section 3, 6Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11, 11(1), 15, 16, 17
Read judgment
Supreme Court29 Aug 2012Partly Allowed

Salauddin Ahmed and Another Vs Samta Andolan

Supreme Court Of India · AIR 2013 SC 3891 : (2012) AIRSCW 5226 : (2013) 1 ALD 9 : (2012) 4 AWC 5171 : (2013) 1 CDR 123 : (2012) 8 JT 539 : (2012) 8 SCALE 56 : (2012) 10 SCC 235 : (2013) 1 SCT 168

Constitution of India, 1950 — Article 16, 16(4A), 16(4B), 309, 335Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes & Economically Backward Classes (Reservation of Seats in Educational Institutions
Read judgment
Supreme Court29 Aug 2012Allowed

State of M.P. Vs Ayub Khan

Supreme Court Of India · (2013) 1 JCC 38 : (2012) 3 JLJ 218 : (2012) 8 JT 1 : (2012) 4 RLW 3414 : (2012) 8 SCALE 43 : (2012) 8 SCC 676 : (2012) 3 UC 1821

Arms Act, 1959 — Section 11, 25(1), 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 428
Read judgment
Supreme Court29 Aug 2012Dismissed

Mohammed Ajmal Mohammad Amir Kasab @ Abu Mujahid Vs State of Maharashtra State of Maharashtra Vs Fahim Harshad Mohammad Yusuf Ansari and Another Radhakant Yadav Vs Union of India (U

Supreme Court Of India · AIR 2012 SC 3565 : (2012) AIRSCW 4942 : (2013) 1 ALT(Cri) 63 : (2013) 1 BomCR(Cri) 646 : (2012) CriLJ 4770 : (2012) 3 Crimes 209 : (2012) 4 JCC 2929 : (2012) 8 JT 4 : (2012) MLJ(Cri) 15 : (2012) 7 SCALE 553 : (2012) 9 SCC 1 : (2012) 6 Supreme 1

Constitution of India, 1950 — Article 10, 12, 14, 156, 157Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(2), 162, 162(1), 163Evidence Act, 1872 — Section 10, 145, 161, 162, 162(1)
Read judgment
Supreme Court29 Aug 2012Allowed

Vijay Singh Vs State of Delhi

Supreme Court Of India · (2012) 3 ACR 3458 : AIR 2012 SC 3437 : (2012) AIRSCW 4877 : (2012) 2 ALD 992 : (2012) 2 ALD(Cri) 992 : (2013) 1 BomCR(Cri) 354 : (2013) 115 CLT 795 : (2012) CriLJ 4527 : (2012) 132 DRJ 9 : (2012) 4 JCC 2523 : (2012) 8 JT 340 : (2012) 2 NCC 764 : (2013) 1

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(4), 12(5), 98Juvenile Justice Act, 1986 — Section 15, 15(1), 2, 20, 34Penal Code, 1860 (IPC) — Section 149, 302, 307
Read judgment
Supreme Court29 Aug 2012Allowed

Guru Basavaraj @ Benne Settappa Vs State of Karnataka

Supreme Court Of India · (2013) ACJ 216 : (2012) 2 ALD 982 : (2012) 2 ALD(Cri) 982 : (2012) CriLJ 4474 : (2012) 4 JCC 2515 : (2012) 8 JT 246 : (2013) 2 KarLJ 544 : (2012) 8 SCALE 47 : (2012) 3 UC 1849

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 353, 354, 389(1)Motor Vehicles Act, 1988 — Section 187
Read judgment
Supreme Court29 Aug 2012Allowed

Patasi Devi Vs State of Haryana and Others

Supreme Court Of India · AIR 2013 SC 856 : (2012) AIRSCW 5294 : (2013) 1 ALD 20 : (2012) 5 AWC 5324 : (2013) 1 RCR(Civil) 536 : (2012) 8 SCALE 416 : (2012) 9 SCC 503 : (2012) 6 Supreme 322

Land Acquisition Act, 1894 — Section 17(1), 17(3A), 36, 4, 4(1)
Read judgment
Supreme Court29 Aug 2012Allowed

Commissioner of Central Excise, Mumbai Vs Fiat India (P) Ltd. and Another

Supreme Court Of India · (2013) 1 ABR 154 : (2012) 5 ALLMR 923 : (2012) 193 ECR 157 : (2012) 283 ELT 161 : (2012) 8 JT 217 : (2012) 8 SCALE 241 : (2012) 9 SCC 332

Central Excise (Valuation) Rules, 1975 — Rule 2, 3, 4, 5, 57CCCentral Excise Rules, 1944 — Rule 173C, 173C(3), 173Q, 52A, 9Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 14, 14(1)
Read judgment