CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 842 of 2,993

Supreme Court10 Jul 2012Allowed

Bable @ Gurdeep Singh Vs State of Chattisgarh Tr.P.S.O.P. Kursipur

Supreme Court Of India · (2012) ACR 2792 : AIR 2012 SC 2621 : (2012) AIRSCW 3962 : (2012) 2 ALD 952 : (2012) 2 ALD(Cri) 952 : (2012) 3 CGLJ 559 : (2012) CriLJ 3676 : (2012) 3 JCC 1910 : (2012) 4 JLJR 102 : (2012) 6 JT 254 : (2012) 6 SCALE 305 : (2012) 11 SCC 181 : (2012) 4 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court10 Jul 2012Allowed

Nitin Gunwant Shah Vs Indian Bank and Others

Supreme Court Of India · AIR 2012 SC 2610 : (2013) 2 AJR 762 : (2013) 3 CHN 8 : (2012) 6 JT 532 : (2012) 4 RCR(Civil) 362 : (2012) 6 SCALE 350 : (2012) 8 SCC 305 : (2013) 1 WBLR 738

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1(4), 51Constitution of India, 1950 — Article 136Income Tax (Certificate Proceedings) Rules, 1962 — Rule 39,
Read judgment
Supreme Court10 Jul 2012Dismissed

Anand Mohan Vs State of Bihar

Supreme Court Of India · (2012) ACR 2809 : (2013) CriLJ 2644 : (2012) 3 Crimes 121 : (2012) 3 JLJR 242 : (2012) 6 JT 263 : (2012) 3 PLJR 190 : (2012) 6 SCALE 266 : (2012) 7 SCC 225 : (2012) 2 UC 1515

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 161, 313Evidence Act, 1872 — Section 103
Read judgment
Supreme Court10 Jul 2012Dismissed

Purbanchal Cables and Conductors Pvt. Ltd. Vs Assam State Electricity Board and Another Assam State Electricity Board and Others Vs Shanti Conductors Pvt. Ltd. and Another

Supreme Court Of India · AIR 2012 SC 3167 : (2012) AIRSCW 4358 : (2012) 4 ALLMR 541 : (2012) 4 CTC 524 : (2012) 5 GLT 1 : (2012) 4 JCR 183 : (2012) 3 JLJR 389 : (2012) 6 JT 327 : (2012) 4 MPLJ 282 : (2012) 3 PLJR 301 : (2012) 4 RCR(Civil) 6 : (2012) 6 SCALE 314 : (2012) 7 SCC 462

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 62
Read judgment
Supreme Court10 Jul 2012Disposed Of

Subhash Popatlal Dave Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) ACR 2781 : AIR 2012 SC 3370 : (2012) AIRSCW 4267 : (2012) CriLJ 3848 : (2012) 281 ELT 641 : (2012) 6 JT 314 : (2012) 3 KLJ 705 : (2012) 6 SCALE 367 : (2012) 7 SCC 533

Constitution of India, 1950 — Article 14, 19, 20, 21, 22Official Secrets Act, 1923 — Section 8(1)Protection of Human Rights Act, 1993 — Section 2
Read judgment
Supreme Court06 Jul 2012Disposed Of

Ponnala Lakshmaiah Vs Kommuri Pratap Reddy and Others

Supreme Court Of India · AIR 2012 SC 2638 : (2012) AIRSCW 3824 : (2012) 4 ALLMR 531 : (2012) 4 JLJR 34 : (2012) 6 JT 356 : (2012) 3 RCR(Civil) 770 : (2012) 7 SCC 788 : (2012) 4 Supreme 246

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 6 Rule 16, Order 7 Rule 11, 139Conduct of Elections Rules, 1961 — Rule 94(A)Constitution of India, 1950 — Article 136
Read judgment
Supreme Court06 Jul 2012Dismissed

Ms. Mayawati Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) ACR 2697 : AIR 2013 SC 3765 : (2013) 2 ALT(Cri) 216 : (2012) CriLJ 4282 : (2012) 3 JCC 1955 : (2012) 3 JLJR 297 : (2012) 6 JT 49 : (2012) 8 SCC 106 : (2012) 2 UC 1495

Constitution of India, 1950 — Article 136, 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157Delhi Police Special Establishment Act, 1946 — Section 6
Read judgment
Supreme Court06 Jul 2012Allowed

Ms. Mayawati Vs Union of India and Others

Supreme Court Of India · (2012) 4 CTC 322

Constitution of India, 1950 — Article 136, 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157Delhi Police Special Establishment Act, 1946 — Section 6
Read judgment
Supreme Court06 Jul 2012Allowed

Research Foundation for Science, Technology and Natural Resource Policy Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 2627 : (2012) AIRSCW 3847 : (2012) 6 AWC 6194 Supp : (2012) 5 AWC 4853 : (2012) 2 EFLT 691 : (2012) 282 ELT 321 : (2012) 3 JLJR 231 : (2012) 6 JT 234 : (2013) 1 RCR(Civil) 718 : (2012) 6 SCALE 253 : (2012) 4 Supreme 233

Constitution of India, 1950 — Article 13, 14, 21, 3, 39Customs Act, 1962 — Section 11, 11(2)Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 11, 19, 20, 5, 5(4)
Read judgment
Supreme Court05 Jul 2012Disposed Of

New India Assurance Company Ltd. Vs Gopali and Others

Supreme Court Of India · (2012) ACJ 2131 : AIR 2012 SC 3381 : (2012) AIRSCW 4330 : (2012) 5 AWC 4807 : (2013) 1 JLJR 217 : (2012) 6 JT 625 : (2012) 4 PLR 593 : (2012) 6 SCALE 534 : (2012) 12 SCC 198

Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 142, 39AMotor Vehicles Act, 1988 — Section 163A, 166, 173
Read judgment
Supreme Court04 Jul 2012Disposed Of

Medical Council of India Vs Rama Medical College Hospital and Research Centre, Kanpur and Another

Supreme Court Of India · AIR 2012 SC 3063 : (2012) AIRSCW 4641 : (2012) 5 AWC 4830 : (2012) 5 BomCR 511 : (2012) 3 JLJR 214 : (2012) 6 JT 124 : (2012) 3 PLJR 227 : (2012) 8 SCC 80 : (2012) 4 Supreme 259

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of India, 1950 — Article 19(1), 21Establishment of Medical College Regulations, 1999 — Regulation 4, 5, 6, 7, 8
Read judgment
Supreme Court04 Jul 2012Allowed

Vishwanath Agrawal Vs Sau. Sarla Vishwanath Agrawal

Supreme Court Of India · AIR 2012 SC 2586 : (2012) AIRSCW 4300 : (2012) 4 ALLMR 506 : (2012) 5 ALT 1 : (2012) 4 AWC 5026 : (2012) 4 BomCR 501 : (2012) 5 CHN 112 : (2013) 115 CLT 201 : (2012) 4 CTC 839 : (2012) 192 DLT 672 : (2012) 4 JCR 1 : (2012) 4 JLJR 1 : (2012) 6 JT 62 : (201

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 10, 13(1)
Read judgment
Supreme Court03 Jul 2012Dismissed

O.M. Baby (Dead) by L.Rs. Vs State of Kerala

Supreme Court Of India · (2012) ACR 2676 : (2012) CriLJ 3794 : (2012) 3 JCC 1949 : (2012) 6 JT 117 : (2012) 2 NCC 322 : (2012) 11 SCC 362 : (2012) 2 UC 1467

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 342, 376, 506
Read judgment