COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 843 of 2,993

Supreme Court03 Jul 2012Partly Allowed

Union of India (UOI) Vs Mohanlal and Another

Supreme Court Of India · (2012) ACR 2671 : AIR 2012 SC 2653 : (2012) AIRSCW 3893 : (2013) 2 AJR 652 : (2012) 2 ALD 947 : (2012) 2 ALD(Cri) 947 : (2012) BomCR(Cri) 302 : (2012) CriLJ 3644 : (2012) 3 JLJ 36 : (2012) 3 JLJR 267 : (2012) 6 JT 144 : (2012) 3 PLJR 215 : (2013) 1 RCR(Cr

Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 52A, 8

Supreme Court03 Jul 2012Dismissed

Shreejith L. Vs Deputy Director (Education) Kerala and Others

Supreme Court Of India · AIR 2012 SC 2665 : (2012) AIRSCW 3835 : (2012) 134 FLR 680 : (2012) 3 JCR 248 : (2012) 4 JLJR 15 : (2012) 6 JT 94 : (2012) 3 KLT 214 : (2012) 4 PLJR 15 : (2012) 7 SCC 248 : (2012) 3 SLJ 263 : (2012) 4 Supreme 279

Constitution of India, 1950 — Article 136Kerala Education Rules, 1959 — Rule 51B, 9A

Supreme Court03 Jul 2012Allowed

Shambhu Prasad Sharma Vs Shri Charandas Mahant and Others

Supreme Court Of India · AIR 2012 SC 2648 : (2012) AIRSCW 3981 : (2013) 2 AJR 773 : (2012) 4 JLJR 88 : (2012) 6 JT 87 : (2012) 3 RCR(Civil) 761 : (2012) 11 SCC 390 : (2012) 4 Supreme 342

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 19(1), 324Representation of the People Act, 1951 — Section 100(1)D(I)(N), 33A, 33A, 33A(2), 33B

Supreme Court03 Jul 2012Disposed Of

Brijesh Mavi Vs State of NCT of Delhi

Supreme Court Of India · (2012) ACR 2682 : AIR 2012 SC 2657 : (2012) AIRSCW 3858 : (2012) 2 ALD 865 : (2012) 2 ALD(Cri) 865 : (2012) CriLJ 3616 : (2012) 3 JCC 1999 : (2012) 6 JT 108 : (2012) 2 NCC 461 : (2012) 7 SCC 45 : (2012) 4 Supreme 299 : (2012) 3 UC 1648

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 460

Supreme Court03 Jul 2012Disposed Of

The Church of Christ Charitable Trust and Educational, Charitable Society, represented by its Chairman Vs M/s. Ponniamman Educational Trust represented by its Chairperson/Managing Trustee

Supreme Court Of India · (2012) 4 MPLJ 578

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2)Powers of Attorney Act, 1882 — Section 1A, 2Specific Relief Act, 1963 — Section 20

Supreme Court03 Jul 2012Allowed

The Church of Christ Charitable Trust and Educational Charitable Society, represented by its Chairman Vs Ponniamman Educational Trust represented by its Chairperson/Managing Trustee

Supreme Court Of India · AIR 2013 SC 3912 : (2012) 4 ALT 55 : (2012) 4 AWC 3883 : (2012) 3 CGLJ 499 : (2012) 5 CHN 149 : (2013) 115 CLT 220 : (2012) 4 CTC 308 : (2012) 2 GLH 713 : (2012) 3 JCR 239 : (2012) 6 JT 149 : (2012) 3 KLJ 127 : (2012) 3 KLT 43 SN : (2012) 6 MhLj 738 : (20

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 6Powers of Attorney Act, 1882 — Section 1A, 2Specific Relief Act, 1963 — Section 20

Supreme Court03 Jul 2012Dismissed

B. Madhuri Goud Vs B. Damodar Reddy

Supreme Court Of India · (2012) 7 SCALE 230 : (2012) 12 SCC 693

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, 96Limitation Act, 1963 — Section 5

Supreme Court03 Jul 2012Dismissed

R. Mohan Vs A.K. Vijaya Kumar A.K. Vijaya Kumar Vs R. Mohan

Supreme Court Of India · (2012) ACR 2691 : (2012) 4 BomCR 535 : (2012) BomCR(Cri) 307 : (2012) 4 CALLT 73 : (2012) 110 CLA 186 : (2012) 3 CompLJ 481 : (2012) CriLJ 3953 : (2012) 4 CTC 680 : (2012) 2 GLH 668 : (2013) 1 GLR 222 : (2012) 3 JLJR 272 : (2012) 6 JT 80 : (2012) 3 KLT 46

Criminal Procedure Code, 1973 (CrPC) — Section 200, 29(2), 357, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 133, 138Penal Code, 1860 (IPC) — Section 148, 149, 323, 325, 64

Supreme Court03 Jul 2012Allowed

A. Nawab John and Others Vs V.N. Subramaniyam

Supreme Court Of India · (2012) 4 ALLMR 481 : (2012) 5 AWC 4817 : (2012) 5 CHN 35 : (2012) 4 CTC 206 : (2012) 2 GLH 693 : (2012) 6 JT 450 : (2012) 3 KLJ 114 : (2013) 1 MhLj 1 : (2012) 168 PLR 634 : (2012) 3 RCR(Civil) 749 : (2012) 7 SCC 738

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 7 Rule 11, Order 7 Rule 13, Order 7 Rule 6, 115Court Fees Act, 1870 — Section 10, 10(1), 12, 12(1), 12(2)Limitation Act, 1963 — Section 5

Supreme Court02 Jul 2012Disposed Of

Haryana State Industrial Development Corporation Ltd. and Others Vs Mawasi and Others etc. etc.

Supreme Court Of India · AIR 2013 SC 3874 : (2013) AIRSCW 1612 : (2012) AIRSCW 4222 : (2012) 4 AWC 3843 : (2012) 4 CTC 554 : (2012) 2 GLH 619 : (2012) 3 JLJR 278 : (2012) 6 JT 211 : (2012) 6 SCALE 60 : (2012) 7 SCC 200 : (2012) 8 Supreme 600

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 226Land Acquisition Act, 1894 — Section 18, 22(3), 25, 4, 4(1)

Supreme Court02 Jul 2012Allowed

Dropti Devi and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) ACR 2507 : AIR 2012 SC 2550 : (2012) 3 ALT(Cri) 347 : (2012) 4 CTC 858 : (2012) 4 JLJR 45 : (2012) 6 JT 159 : (2012) 6 SCALE 80 : (2012) 7 SCC 499

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 1, 2, 3, 3(1)Constitution of India, 1950 — Article 12, 13, 13(2), 14, 19Customs Act, 1962 — Section 111, 113, 135, 135A, 2<

Supreme Court02 Jul 2012Allowed

P. Sanjeeva Rao Vs The State of A.P.

Supreme Court Of India · (2012) ACR 2501 : AIR 2012 SC 2242 : (2013) AIRSCW 492 : (2013) 1 ALD(Cri) 593 : (2013) 1 ALT(Cri) 323 : (2013) BomCR(Cri) 235 : (2012) 3 JCC 1867 : (2012) 3 JLJR 309 : (2012) 6 JT 3 : (2012) 2 NCC 500 : (2012) 3 RLW 2635 : (2012) 6 SCALE 9 : (2012) 7 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 242, 311, 313Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(D), 7

Supreme Court02 Jul 2012Allowed

Khela Banerjee and Another Vs City Montessori School and Others

Supreme Court Of India · (2012) AIRSCW 4150 : (2012) 4 AWC 3871 : (2012) 6 JT 369 : (2012) 6 SCALE 19 : (2012) 7 SCC 261 : (2012) 4 Supreme 467

Constitution of India, 1950 — Article 14, 226Nazul Manual and the provisions Rules, 2009 — Rule 50A, 51, 52

Supreme Court02 Jul 2012Allowed

LG, Andaman and Nicobar Islands and Others Vs Bare Foot Inns and Leisure Pvt. Ltd.

Supreme Court Of India · AIR 2012 SC 2548 : (2013) AIRSCW 490 : (2012) 6 SCALE 17 : (2012) 11 SCC 705 : (2012) 4 Supreme 213

Andaman and Nicobar Islands (Protection of Aboriginal Tribes) Regulations, 1956 — Section 3(1)

Supreme Court02 Jul 2012Allowed

Sabhia Mohammed Yusuf Abdul Hamid Mulla (D) by L.Rs. and Others Vs Special Land Acquisition Officer and Others

Supreme Court Of India · AIR 2012 SC 2709 : (2012) AIRSCW 3986 : (2013) 2 AJR 777 : (2012) 4 AWC 3860 : (2012) 4 BomCR 519 : (2012) 4 JCR 44 : (2012) 6 JT 185 : (2012) 3 KLT 45 SN : (2012) 6 MhLj 510 : (2012) 4 MPLJ 589 : (2012) 6 SCALE 34 : (2012) 7 SCC 595 : (2012) 4 Supreme 32

Evidence Act, 1872 — Section 56Land Acquisition Act, 1894 — Section 18, 23, 23(1), 24, 28A(1)

Supreme Court02 Jul 2012Allowed

Village Panchayat, Calangute Vs The Additional Director of Panchayat-II and Others

Supreme Court Of India · AIR 2012 SC 2697 : (2012) AIRSCW 3811 : (2012) 4 ALLMR 494 : (2012) 4 BomCR 481 : (2012) 3 CGBCLJ 9 : (2012) 6 JT 197 : (2012) 3 KLT 46 SN : (2012) 6 SCALE 45 : (2012) 7 SCC 550 : (2012) 4 Supreme 308

Constitution of India, 1950 — Article 136, 226, 227, 243, 243AGoa Village Panchayat Raj Act, 1994 — Section 104, 105, 178, 178(1), 178(2)

Supreme Court02 Jul 2012Allowed

Bishnupada Sarkar and Another Vs State of West Bengal

Supreme Court Of India · (2012) ACR 2876 : AIR 2012 SC 2248 : (2013) AIRSCW 488 : (2012) 4 CALLT 83 : (2012) 4 CGLJ 149 : (2012) 3 JCC 1947 : (2012) 4 JLJR 86 : (2012) 6 JT 1 : (2012) MLJ(Cri) 860 : (2012) 3 RLW 2705 : (2012) 6 SCALE 7 : (2012) 11 SCC 597 : (2012) 4 Supreme 210 :

Penal Code, 1860 (IPC) — Section 304, 34

Supreme Court11 Jun 2012Dismissed

ACC Limited (Formerly known as the Associated Cement Company Ltd). Vs Global Cements Ltd.

Supreme Court Of India · AIR 2013 SC 3824 : (2012) AIRSCW 3635 : (2012) 4 ALLMR 475 : (2012) 3 ARBLR 329 : (2012) 4 AWC 3971 : (2012) 3 CompLJ 56 : (2012) 3 CTC 871 : (2012) 6 JT 41 : (2012) 3 KLT 13 SN : (2012) 4 MPLJ 311 : (2013) 1 RCR(Civil) 248 : (2012) 5 SCALE 778 : (2012) 7

Arbitration And Conciliation Act, 1996 — Section 7, 11, 11(6), 14, 15, 15(2)Chota Nagpur Tenancy Act, 1908 — Section 71A, 71BAndhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Act, 1950 — Section 50B, 50B(4)

Supreme Court07 Jun 2012Dismissed

Nupur Talwar Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2013) 2 ABR 345 : (2012) ACR 2908 : AIR 2012 SC 1921 : (2013) AIRSCW 369 : (2013) 2 ALJ 295 : (2012) 4 CTC 422 : (2012) MLJ(Cri) 799 : (2012) 5 SCALE 744 : (2012) 4 SCC 217 : (2012) 4 Supreme 158

Criminal Procedure Code, 1973 (CrPC) — Section 133, 143, 156(3), 161, 164Penal Code, 1860 (IPC) — Section 174, 201, 302, 307, 324

Supreme Court29 May 2012Allowed

The Secretary, Min. of Defence and Others Vs Prabhash Chandra Mirdha

Supreme Court Of India · AIR 2012 SC 2250 : (2012) AIRSCW 3470 : (2012) 4 AWC 3989 : (2012) 134 FLR 1 : (2012) 5 SCALE 734 : (2012) 11 SCC 565 : (2013) 1 SCC(L&S) 121

Constitution of India, 1950 — Article 311