COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 847 of 2,993

Supreme Court08 May 2012Allowed

Sahadevan and another Vs State of Tamil Nadu

Supreme Court Of India · (2012) ACR 2295 : AIR 2012 SC 2435 : (2012) AIRSCW 3206 : (2012) 2 ALD(Cri) 397 : (2012) 3 ALT(Cri) 482 : (2012) CriLJ 3014 : (2012) 3 JCC 1756 : (2012) 3 JLJR 13 : (2012) 1 NCC 854 : (2012) 2 RCR(Criminal) 899 : (2012) 5 SCALE 415 : (2012) 6 SCC 403

Constitution of India, 1950 — Article 136, 142, 21Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 27

Supreme Court07 May 2012Disposed Of

Neel Kumar @ Anil Kumar Vs The State of Haryana

Supreme Court Of India · (2012) 2 ACR 1744 : (2012) AIRSCW 3766 : (2012) 2 ALD(Cri) 646 : (2012) 3 JLJR 135 : (2012) 3 PLJR 165 : (2012) 2 RCR(Criminal) 941 : (2012) 3 RLW 2009 : (2012) 5 SCALE 185 : (2012) 5 SCC 766

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2)(f)

Supreme Court07 May 2012Disposed Of

Supreme Court Bar Association and Others Vs B.D. Kaushik

Supreme Court Of India · (2012) AIRSCW 3301 : (2012) 6 AWC 5805 : (2012) 3 CompLJ 1 : (2012) 5 SCALE 161 : (2012) 6 SCC 152

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 173(2)Constitution of India, 1950 — Article 129, 137, 141, 142

Supreme Court07 May 2012Dismissed

Manohar Lal Sharma Vs Union of India (UOI)

Supreme Court Of India · (2012) AIRSCW 4110 : (2012) 5 SCALE 239 : (2012) 11 SCC 604 : (2013) 1 SCC(L&S) 133 : (2012) 4 Supreme 353

Constitution of India, 1950 — Article 317, 32, 74Protection of Human Rights Act, 1993 — Section 5(2), 5(3)

Supreme Court04 May 2012Allowed

Dal Chand and Others - Petitioners @HASH State of U.P.

Supreme Court Of India · (2012) 1 ACR 329 : AIR 2012 SC 890 : (2013) AIRSCW 209 : (2012) AIRSCW 677 : (2012) 2 ALT(Cri) 14 : (2012) 1 AWC 233 : (2012) BomCR(Cri) 325 : (2012) CriLJ 1334 : (2012) 3 JCR 126 : (2012) 1 JT 1 : (2012) 1 RCR(Civil) 863 : (2012) 1 SCALE 53 : (2012) 2 SC

Criminal Procedure Code, 1973 (CrPC) - Section 439(2)

Supreme Court04 May 2012Disposed Of

Khaja Educational Society and Ors. Vs E. Veesha Yadav and Anr.

Supreme Court Of India · (2013) 2 ALT 27 : (2013) 4 AWC 3793 : (2013) 1 JT 42 : (2012) 12 SCALE 480 : (2013) 2 SCT 1 : (2013) 1 SLJ 201

Supreme Court04 May 2012Dismissed

Tejas Constructions and Infrastructure Pvt. Ltd. Vs Municipal Council, Sendhwa and Another

Supreme Court Of India · (2012) 5 AWC 4596 : (2012) 3 BC 74 : (2012) 4 JCR 95 : (2012) 2 JLJ 364 : (2012) 3 MPJR 14 : (2012) 5 SCALE 113 : (2012) 6 SCC 464 : (2013) 1 WBLR 760

Companies Act, 1956 — Section 159, 163Constitution of India, 1950 — Article 226

Supreme Court04 May 2012Disposed Of

Meenakshi Khandelwal Vs Shailesh Khandelwal

Supreme Court Of India · (2012) 3 ALT 52 : (2012) 4 AWC 3290 : (2012) 4 BomCR 632 : (2012) 2 DMC 319 : (2012) 4 JCR 94 : (2012) 5 SCALE 85 : (2012) 11 SCC 798

Supreme Court04 May 2012

Super Cassettes Industries Ltd. Vs Music Broadcast Pvt. Ltd.

Supreme Court Of India · AIR 2012 SC 2144 : (2012) AIRSCW 2915 : (2012) 4 AWC 3275 : (2012) 4 BomCR 258 : (2012) 109 CLA 1 : (2012) 5 LW 753 : (2012) 50 PTC 225 : (2012) 4 RLW 3110 : (2012) 5 SCALE 142 : (2012) 5 SCC 488

Armed Forces Tribunals Act, 2007 — Section 41(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 300A

Supreme Court04 May 2012Dismissed

Chairman and Chief Executive Officer, NOIDA and Another and Dr. Anupama Bisaria and Others Vs Mange Ram Sharma (D) through L.Rs. and Others R.K. Mittal and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2012 SC 2115 : (2012) AIRSCW 2939 : (2012) 4 AWC 3265 : (2012) 3 RCR(Civil) 608 : (2012) 5 SCALE 180 : (2012) 7 SCC 65

Supreme Court04 May 2012Disposed Of

Rashmi Rekha Thatoi and Another Vs State of Orissa and Others

Supreme Court Of India · (2012) 2 ACR 1766 : (2012) 3 ALT(Cri) 408 : (2012) BomCR(Cri) 386 : (2012) 2 JLJR 432 : (2012) 3 PLJR 40 : (2012) 2 RCR(Criminal) 870 : (2012) 3 RLW 2398 : (2012) 5 SCALE 123 : (2012) 5 SCC 690

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 438, 438(1), 439Penal Code, 1860 (IPC) — Section 294, 302, 34, 341, 506

Supreme Court03 May 2012Allowed

Arjun Vs State of Maharashtra

Supreme Court Of India · (2012) 2 ACR 1761 : AIR 2012 SC 2181 : (2012) AIRSCW 2887 : (2012) 2 ALD(Cri) 757 : (2012) BomCR(Cri) 614 : (2012) CriLJ 2641 : (2012) 3 JLJR 8 : (2012) MLJ(Cri) 275 : (2012) 3 PLJR 128 : (2012) 2 RCR(Criminal) 850 : (2012) 4 RLW 3236 : (2012) 5 SCALE 52

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court03 May 2012Dismissed

Union of India (UOI) Vs Vimal Bhai and Others

Supreme Court Of India · (2012) 05 SC CK 0008

Supreme Court03 May 2012Dismissed

Ishwardas Rohani Vs Alok Mishra and Others

Supreme Court Of India · (2012) 4 RCR(Civil) 952 : (2012) 5 SCALE 90 : (2012) 7 SCC 309

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4), Order 6 Rule 16, Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 94(A)Representation of the People Act, 1950 — Secti

Supreme Court02 May 2012Allowed

M.T. Enrica Lexie and Another Vs Doramma and Others

Supreme Court Of India · AIR 2012 SC 2134 : (2012) AIRSCW 2932 : (2012) 2 ALD(Cri) 797 : (2012) CriLJ 2845 : (2012) 2 KLJ 756 : (2012) 5 SCALE 138 : (2012) 6 SCC 760 : (2012) 3 Supreme 561

Constitution of India, 1950 — Article 142, 32Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 457, 458Merchant Shipping Act, 1958 — Section 358, 359

Supreme Court01 May 2012Disposed Of

Vineet Handa Vs State of Haryana and Others

Supreme Court Of India · (2012) 4 RCR(Criminal) 984

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 120E, 34, 406, 409

Supreme Court01 May 2012Dismissed

L.K. Venkat Vs Union of India (UOI) and Others Javid Iqbal and Others Vs V. Sriharan @ Murugan and Others

Supreme Court Of India · (2012) 2 ACR 1741 : AIR 2012 SC 2503 : (2012) AIRSCW 2681 : (2012) CriLJ 2522 : (2012) 2 RCR(Criminal) 883 : (2012) 5 SCALE 35 : (2012) 5 SCC 292 : (2012) 3 Supreme 439

Constitution of India, 1950 — Article 139A, 139A(1), 72Penal Code, 1860 (IPC) — Section 120B, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3, 4

Supreme Court01 May 2012Disposed Of

Poonam Rani @ Poonam Vs State of Haryana and Another

Supreme Court Of India · AIR 2012 SC 1811 : (2012) 5 AWC 4589 : (2012) 114 CLT 528 : (2012) 3 JCR 107 : (2013) 1 JLJR 1 : (2013) 1 PLJR 19 : (2012) 5 SCALE 39 : (2012) 6 SCC 596 : (2012) 2 SLJ 299

Supreme Court01 May 2012Dismissed

DSR Steel (P) Ltd. Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2012 SC 1602 : (2012) 3 ALLMR 965 : (2012) 4 AWC 3268 : (2012) ELR 657 : (2012) 3 JLJR 322 : (2012) 5 LW 741 : (2012) 3 PLJR 294 : (2012) 5 SCALE 16 : (2012) 6 SCC 782

Civil Procedure Code, 1908 (CPC) — Section 100Electricity Act, 2003 — Section 125, 62, 64, 94(1)

Supreme Court01 May 2012Allowed

General Officer Commanding Vs CBI and Another Additional Director General Vs Central Bureau Investigation

Supreme Court Of India · (2012) 3 ACR 3201 : AIR 2012 SC 1890 : (2012) 2 ALT(Cri) 489 : (2012) BomCR(Cri) 623 : (2012) 2 Crimes 178 : (2012) 3 JLJR 54 : (2012) 2 RCR(Criminal) 818 : (2012) 5 SCALE 58 : (2012) 6 SCC 228

Armed Forces (Jammu and Kashmir) Special Powers Act, 1990 — Section 4, 6, 7Armed Forces (Special Powers) Act, 1958 — Section 4, 6Army Act, 1950 — Section 125, 126, 25, 3(7), 7