CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 836 of 2,993

Supreme Court28 Aug 2012Allowed

Mangal Amusement Park (P) Ltd. and Another Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 2012 SC 3325 : (2012) AIRSCW 4831 : (2012) 4 AWC 5186 : (2013) 1 CDR 135 : (2012) 5 CTC 329 : (2012) 8 JT 350 : (2012) 4 MPJR 150 : (2012) 4 RCR(Civil) 562 : (2012) 2 RCR(Rent) 275 : (2012) 8 SCALE 19 : (2012) 11 SCC 713 : (2012) 6 Supreme 210

Easements Act, 1882 — Section 52Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 23, 39Madhya Pradesh Urban and Rural Act, 1973 — Section 23(A)2
Read judgment
Supreme Court28 Aug 2012Disposed Of

Narayan Manikrao Salgar Vs State of Maharashtra

Supreme Court Of India · (2012) 3 ACR 3449 : (2013) BomCR(Cri) 217 : (2012) 8 JT 363 : (2012) 2 NCC 817 : (2012) 8 SCALE 32 : (2012) 8 SCC 622 : (2012) 3 UC 1783

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Read judgment
Supreme Court27 Aug 2012Dismissed

Pooja Rana Vs State of Haryana and Others

Supreme Court Of India · (2013) 115 CLT 358 : (2012) 8 JT 373 : (2012) 8 SCALE 69 : (2012) 9 SCC 327 : (2012) 3 UC 1825

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 328, 363, 366, 504
Read judgment
Supreme Court27 Aug 2012Dismissed

I.T.C. Ltd. Vs Adarsh Co-operative Housing Soc. Ltd.

Supreme Court Of India · (2012) 5 AWC 5356 : (2013) 1 CDR 91 : (2012) 3 GLH 270 : (2012) 8 JT 183 : (2012) 7 MLJ 62 : (2012) 4 RCR(Civil) 291 : (2012) 8 SCALE 11

Civil Procedure Code, 1908 (CPC) — Section 115, 145Constitution of India, 1950 — Article 277Specific Relief Act, 1963 — Section 6, 6(2), 6(3), 6(4)
Read judgment
Supreme Court24 Aug 2012Dismissed

Subramanian Swamy Vs A. Raja

Supreme Court Of India · AIR 2012 SC 3336 : (2012) AIRSCW 4784 : (2012) 2 ALD 959 : (2012) 2 ALD(Cri) 959 : (2013) 1 ALT(Cri) 301 : (2013) 115 CLT 144 : (2012) CriLJ 4443 : (2012) 7 JT 609 : (2012) 7 SCALE 520 : (2012) 9 SCC 257 : (2012) 6 Supreme 177

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(3)
Read judgment
Supreme Court22 Aug 2012Dismissed

Kavita Vs Deepak and Others

Supreme Court Of India · (2012) ACJ 2161 : AIR 2012 SC 2893 : (2012) AIRSCW 4771 : (2012) 5 ALLMR 914 : (2012) 4 AWC 5046 : (2013) 1 BomCR(Cri) 371 : (2013) 1 JLJ 178 : (2012) 4 JLJR 320 : (2012) 7 JT 595 : (2012) 6 MhLj 748 : (2013) 1 MPHT 375 : (2012) 4 MPLJ 485 : (2013) 1 OLR

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 166
Read judgment
Supreme Court22 Aug 2012Allowed

Devinder Singh Narula Vs Meenakshi Nangia

Supreme Court Of India · (2012) 8 ADJ 393 : AIR 2012 SC 2890 : (2012) AIRSCW 1060 : (2012) AIRSCW 4739 : (2013) 1 ALD 145 : (2012) 5 ALLMR 895 : (2012) 5 ALT 33 : (2012) 4 AWC 5209 : (2012) 6 BomCR 113 : (2013) 1 CDR 64 : (2012) 5 CHN 65 : (2013) 115 CLT 774 : (2012) 5 CTC 251 :

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 12, 13, 13B, 13B(1), 13B(2)
Read judgment
Supreme Court22 Aug 2012Dismissed

S. Srinivasa Murthy Vs Karnataka Housing Board

Supreme Court Of India · (2013) 2 ABR 318 : AIR 2013 SC 990 : (2013) AIRSCW 365 : (2013) 1 AKR 742 : (2013) 2 ALD 50 : (2012) 5 ALT 46 : (2012) 4 AWC 5205 : (2013) 1 CDR 28 : (2012) 4 CompLJ 464 : (2012) 8 JT 256 : (2012) 7 MLJ 716 : (2012) 4 RCR(Civil) 295 : (2012) 7 SCALE 479 :

Consumer Protection Act, 1986 — Section 17
Read judgment