COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 846 of 2,993

Supreme Court10 May 2012Allowed

Common Cause Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 2240 : (2013) AIRSCW 817 : (2012) AIRSCW 2745 : (2012) 4 ALT 45 : (2012) 4 AWC 3612 : (2012) 3 JCR 100 : (2012) 6 KarLJ 567 : (2013) 2 LW 145 : (2012) 267 MLJ 148 : (2012) 3 PLJR 244 : (2012) 3 RCR(Civil) 287 : (2012) 5 SCALE 241 : (2012) 11 S

Constitution of India, 1950 — Article 32Protection of Human Rights Act, 1993 — Section 5, 5(2), 5(3)

Supreme Court10 May 2012Allowed

Para Seenaiah and Another Vs State of Andhra Pradesh and Another Damineni Rathnamma Vs Para Veeraiah and Others

Supreme Court Of India · (2012) 3 ACR 3238 : AIR 2012 SC 2875 : (2012) AIRSCW 3529 : (2013) 2 AJR 646 : (2012) CriLJ 3309 : (2012) 2 JCC 1410 : (2012) 5 SCALE 323 : (2012) 6 SCC 800 : (2012) 3 Supreme 621

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

Supreme Court09 May 2012Disposed Of

Sinnamani and Another Vs G. Vettivel and Others

Supreme Court Of India · AIR 2012 SC 2372 : (2012) AIRSCW 3488 : (2012) 3 ALLMR 981 : (2012) 4 AWC 3415 : (2012) 3 CTC 571 : (2012) 3 JCR 86 : (2012) 3 JLJR 294 : (2012) 5 LW 749 : (2012) 3 PLJR 286 : (2012) 3 RCR(Civil) 235 : (2012) 5 SCALE 235 : (2012) 5 SCC 759

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 3, Order 6 Rule 5Succession Act, 1925 — Section 295Trusts Act, 1882 — Section 49, 59, 61, 62, 65

Supreme Court08 May 2012Dismissed

Chandigarh Administration and another Vs Manohar Singh

Supreme Court Of India · (2012) 254 CTR 228 : (2013) 352 ITR 480 : (2012) 210 TAXMAN 248

Supreme Court08 May 2012Dismissed

A.B.N.A. and Others Vs The Managing Director, U.P.S.I.D.C. Limited, Kanpur and Another

Supreme Court Of India · AIR 2012 SC 2007 : (2012) AIRSCW 3047 : (2012) 110 CLA 384 : (2012) 3 CompLJ 256 : (2012) 2 CPJ 1 : (2013) 1 LW 228 : (2012) 3 RCR(Civil) 682 : (2012) 5 SCALE 256 : (2012) 12 SCC 618

Constitution of India, 1950 — Article 136Monopolies and Restrictive Trade Practices Act, 1969 — Section 13(2)

Supreme Court08 May 2012Allowed

Munna Kumar Upadhyaya @ Munna Upadhyaya Vs The State of Andhra Pradesh Through Public Prosecutor, Hyderabad, Andhra Pradesh

Supreme Court Of India · (2012) ACR 2878 : AIR 2012 SC 2470 : (2012) AIRSCW 3060 : (2012) 2 ALD(Cri) 838 : (2012) CriLJ 3068 : (2012) 3 JLJR 165 : (2012) MLJ(Cri) 233 : (2012) 3 PLJR 267 : (2012) 2 RCR(Criminal) 962 : (2012) 5 SCALE 501 : (2012) 6 SCC 174

Arms Act, 1959 — Section 25(1), 27, 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 313(4), 342, 428Evidence Act, 1872 — Section 24, 27, 9

Supreme Court08 May 2012Disposed Off

AL Jazeera Steel Products Company SAOG Vs MID India Power and Steel Ltd.

Supreme Court Of India · AIR 2012 SC 2854 : (2012) AIRSCW 3166 : (2012) 3 ARBLR 134 : (2012) 4 AWC 3410 : (2013) 1 CHN 153 : (2012) 3 JCR 115 : (2012) 3 RCR(Civil) 679 : (2012) 5 SCALE 432 : (2012) 11 SCC 458

Arbitration and Conciliation Act, 1996 — Section 11(5), 11(9)

Supreme Court08 May 2012Allowed

State of Kerala and Others Vs Mar Appraem Kuri Company Ltd. and Another

Supreme Court Of India · AIR 2012 SC 2375 : (2012) AIRSCW 3498 : (2012) 174 CompCas 339 : (2012) 2 KLJ 596 : (2012) 2 KLT 639 : (2012) 5 SCALE 266 : (2012) 7 SCC 106 : (2012) 114 SCL 47

Chit Funds Act, 1982 — Section 1(2), 1(3), 20, 4, 4(1)Constitution of India, 1950 — Article 107, 108, 109, 111, 13(3)East Punjab Refugees (Registration of Land Claims) Act, 1948 — Section 7

Supreme Court08 May 2012Dismissed

Chhanga Singh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2012 SC 2879 : (2012) AIRSCW 3549 : (2012) 6 ALLMR 473 : (2012) 4 AWC 3610 : (2012) 4 BomCR 638 : (2012) 130 DRJ 1 : (2012) 3 JLJR 184 : (2012) 3 PLJR 247 : (2012) 5 SCALE 260 : (2012) 5 SCC 763 : (2013) 1 WBLR 140

Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 11, 18, 4, 6

Supreme Court08 May 2012Allowed

Jitender Kumar Vs State of Haryana

Supreme Court Of India · (2012) ACR 2308 : AIR 2012 SC 2488 : (2012) AIRSCW 3285 : (2012) 2 ALD(Cri) 345 : (2012) 3 ALT(Cri) 456 : (2012) CriLJ 3085 : (2012) 3 JLJR 104 : (2012) 5 SCALE 606 : (2012) 6 SCC 204

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 120B, 149, 302, 323

Supreme Court08 May 2012Dismissed

Alagupandi @ Alagupandian Vs State of Tamil Nadu

Supreme Court Of India · (2012) 2 ACR 1751 : AIR 2012 SC 2405 : (2012) AIRSCW 3479 : (2012) CriLJ 3363 : (2012) 3 JLJR 76 : (2012) 2 KLJ 717 : (2012) MLJ(Cri) 680 : (2012) 2 NCC 181 : (2012) 5 SCALE 595 : (2012) 10 SCC 451

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 302, 448

Supreme Court08 May 2012Allowed

Union of India (UOI) and Others Vs Rafique Shaikh Bhikan and Another Rafique Sheikh Bhikan Etc. Vs Government of India and Others Mohammad Shams Rabbani Vs Union of India (UOI) and

Supreme Court Of India · AIR 2012 SC 2453 : (2012) AIRSCW 3222 : (2012) 5 SCALE 217

Constitution of India, 1950 — Article 14, 32

Supreme Court08 May 2012Allowed

Best Sellers Retail (India) Pvt. Ltd. Vs Aditya Birla Nuvo Ltd. and Others

Supreme Court Of India · AIR 2012 SC 2448 : (2012) AIRSCW 3200 : (2012) 4 AWC 4052 : (2012) 4 CHN 53 : (2013) 1 KarLJ 197 : (2013) 1 LW 238 : (2012) 5 MLJ 435 : (2012) 4 RCR(Civil) 857 : (2012) 5 SCALE 437 : (2012) 6 SCC 792 : (2013) 1 WBLR 392

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 14, 14(1), 37, 41, 42

Supreme Court08 May 2012Dismissed

Kathi Bharat Vajsur and Another Vs State of Gujarat

Supreme Court Of India · (2012) 3 ACR 3224 : AIR 2012 SC 2163 : (2012) AIRSCW 2902 : (2012) 2 ALD(Cri) 748 : (2012) CriLJ 2717 : (2012) 5 SCALE 207 : (2012) 5 SCC 724

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court08 May 2012Disposed Of

Shaleen Kabra Vs Shiwani Kabra

Supreme Court Of India · AIR 2012 SC 2467 : (2012) AIRSCW 3219 : (2012) 5 ALD 77 : (2012) 3 ALT 57 : (2012) 4 AWC 3445 : (2012) 5 BomCR 60 : (2012) 131 DRJ 15 : (2012) 3 JCR 4 : (2012) 5 SCALE 193 : (2012) 5 SCC 355 : (2012) 2 WLN 72

Hindu Marriage Act, 1955 — Section 13(1), 13(1A)

Supreme Court08 May 2012Disposed Of

Bipromasz Bipron Trading SA Vs Bharat Electronics Limited (BEL)

Supreme Court Of India · (2012) 3 ARBLR 1 : (2012) 4 AWC 3977 : (2012) 4 CHN 60 : (2012) 110 CLA 388 : (2012) 5 SCALE 545 : (2012) 6 SCC 384

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(8), 3Central Excises and Salt Act, 1944 — Section 35

Supreme Court08 May 2012Dismissed

Narinderjit Singh Vs North Star Estate Promoters Ltd.

Supreme Court Of India · AIR 2012 SC 2035 : (2012) AIRSCW 2999 : (2012) 4 AWC 3993 : (2012) 5 MLJ 151 : (2012) 3 RCR(Civil) 168 : (2012) 5 SCALE 197 : (2012) 5 SCC 712

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 34ASpecific Relief Act, 1963 — Section 16, 20, 20(2)

Supreme Court08 May 2012Dismissed

Nagesh Vs State of Karnataka

Supreme Court Of India · (2012) 2 ACR 1776 : AIR 2012 SC 1965 : (2012) AIRSCW 3051 : (2012) 2 ALD(Cri) 828 : (2012) CriLJ 2927 : (2012) 3 JCC 1896 : (2012) 3 JLJR 205 : (2013) 1 KarLJ 1 : (2012) 2 NCC 416 : (2012) 3 PLJR 258 : (2012) 5 SCALE 584 : (2012) 6 SCC 477

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 342Penal Code, 1860 (IPC) — Section 201, 202, 302, 34

Supreme Court08 May 2012Disposed Of

Priya Gupta Vs State of Chhatishgarh and Others

Supreme Court Of India · AIR 2012 SC 2413 : (2012) AIRSCW 3354 : (2012) 6 AWC 6299 Supp : (2012) 6 AWC 6299 : (2012) 4 JLJR 108 : (2012) 3 MPJR 70 : (2012) 4 PLJR 57 : (2012) 5 SCALE 328 : (2012) 7 SCC 433

Chhattishgarh Medical and Dental Graduate Examination Rules, 2006 — Rule 4(1), 4(2)Constitution of India, 1950 — Article 129, 141, 142, 226

Supreme Court08 May 2012Dismissed

Ismail Vs Police Sub Inspector, Hospet

Supreme Court Of India · (2013) 1 RCR(Criminal) 826

Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338