Supreme Court01 May 2012Dismissed
All India Judges Asson. and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 8 SCALE 438
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 848 of 2,993
Supreme Court30 Apr 2012Disposed Of
Deepak Khinchi Vs State of Rajasthan
Supreme Court Of India · (2012) 3 ACR 3324 : (2012) 3 ALT(Cri) 476 : (2012) 3 JCC 1821 : (2012) 2 JLJR 427 : (2012) 1 NCC 820 : (2012) 3 PLJR 35 : (2012) 2 RCR(Criminal) 878 : (2012) 5 SCALE 4 : (2012) 5 SCC 284 : (2012) 2 UC 1025
Explosive Substances Act, 1908 — Section 3, 4, 5, 6, 7Indian Penal Code, 1860 — Section 285, 286, 304, 323, 324Code Of Criminal Procedure, 1973 — Section 311
Supreme Court27 Apr 2012Disposed Of
U.P. Power Corporation Ltd. Vs Rajesh Kumar and Others State of U.P. Vs Brij Bhushan Sharma and Another
Supreme Court Of India · (2012) 5 ADJ 19 : AIR 2012 SC 2728 : (2012) AIRSCW 2791 : (2012) 4 AWC 4136 : (2012) 134 FLR 692 : (2012) 2 JLJR 454 : (2012) 4 KarLJ 87 : (2012) 3 PLJR 55 : (2012) 4 SCALE 687 : (2012) 7 SCC 1 : (2012) 2 SLJ 307 : (2012) 3 Supreme 386
Constitution of India, 1950 — Article 10(3), 12, 14, 15, 16Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 6, 7, 8, 8AUttar Pradesh Government Servants Seniority (Second Amendment) Rules, 2005 — Rul
Supreme Court27 Apr 2012Dismissed
Sri Marcel Martins Vs M. Printer and Others
Supreme Court Of India · AIR 2012 SC 1987 : (2012) AIRSCW 3007 : (2012) 4 AWC 3614 : (2012) 3 CHN 99 Supp : (2012) 3 CTC 416 : (2012) 4 JCR 120 : (2013) 2 KarLJ 101 : (2013) 169 PLR 168 : (2012) 4 SCALE 633 : (2012) 5 SCC 342 : (2012) 3 Supreme 481 : (2012) 207 TAXMAN 103
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4, 4(1), 4(2)Transfer of Property Act, 1882 — Section 45
Supreme Court27 Apr 2012Allowed
Aneeta Hada Vs Godfather Travels and Tours Pvt. Ltd. Avnish Bajaj Vs State Ebay India Pvt. Ltd. Vs State and Another
Supreme Court Of India · AIR 2012 SC 2795 : (2012) AIRSCW 2693 : (2012) 3 ALT(Cri) 44 : (2012) 2 BC 638 : (2012) 3 BomCR 481 : (2012) BomCR(Cri) 593 : (2012) 108 CLA 480 : (2012) 172 CompCas 76 : (2012) 2 CompLJ 433 : (2012) CriLJ 2525 : (2012) 5 CTC 101 : (2012) 2 JCC 113 : (201
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 10(1), 7Information Technology Act, 2000 — Section 67, 85
Supreme Court27 Apr 2012Allowed
Avishek Goenka Vs Union of India (UOI) and Another
Supreme Court Of India · (2012) AIRSCW 4578 : (2012) AIRSCW 2837 : (2012) 4 ALLMR 455 : (2012) 3 AWC 3053 : (2012) 4 AWC 3455 : (2012) 5 BomCR 851 : (2012) 4 CTC 761 : (2012) 3 JCR 94 : (2012) 2 JLJR 441 : (2012) 3 KarLJ 413 : (2012) 2 KLT 577 : (2012) 3 PLJR 289 : (2012) 3 PLJR
Central Motor Vehicles Rules, 1989 — Rule 100, 100(2), 104, 104A, 106Constitution of India, 1950 — Article 21, 32Motor Vehicles Act, 1988 — Section 190, 52, 53
Supreme Court27 Apr 2012Dismissed
A. Shanmugam Vs Ariya Kshatriya Rajakula Vamsathu Madalaya Nandhavana Paripalanai Sangam Represented by Its President etc.
Supreme Court Of India · AIR 2012 SC 2010 : (2012) AIRSCW 3017 : (2012) 3 ALLMR 946 : (2012) 4 ALT 5 : (2012) 3 RCR(Civil) 1 : (2012) 4 SCALE 666 : (2012) 6 SCC 430 : (2012) 3 Supreme 460
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2(3), 144, 30Constitution of India, 1950 — Article 142(1), 226Specific Relief Act, 1963 — Section 6
Supreme Court27 Apr 2012Disposed Of
Emmanuel Eric Vs State of Haryana Through Secretary
Supreme Court Of India · (2012) 12 SCC 376
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)
Supreme Court27 Apr 2012Allowed
Ramlal Motiramji Tayade Vs Spl. Laq Officer and Others
Supreme Court Of India · (2012) 5 SCALE 86
Land Acquisition Act, 1894 — Section 11, 4, 4(1), 5A, 5A(1)
Supreme Court27 Apr 2012Allowed
P.A. Mohammed Riyas Vs M.K. Raghavan and Others
Supreme Court Of India · AIR 2012 SC 2784 : (2012) AIRSCW 2685 : (2012) 4 ALLMR 447 : (2012) 4 JCR 103 : (2012) 2 JLJR 479 : (2012) 2 KLT 567 : (2012) 3 PLJR 79 : (2012) 4 SCALE 618 : (2012) 5 SCC 511 : (2012) 3 Supreme 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(4), Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 101, 117, 123
Supreme Court27 Apr 2012Allowed
Mehrawal Khewaji Trust (Regd.), Faridkot and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 2012 SC 2721 : (2012) AIRSCW 2822 : (2012) 4 ALLMR 470 : (2012) 4 AWC 3431 : (2012) 3 CHN 84 Supp : (2012) 114 CLT 696 : (2012) 3 CTC 396 : (2012) 2 GLH 318 : (2012) 3 JCR 47 : (2012) 2 KLT 542 : (2012) 4 SCALE 628 : (2012) 5 SCC 432 : (2012) 4 Suprem
Land Acquisition Act, 1894 — Section 18, 28, 4, 4(1), 6
Supreme Court27 Apr 2012Allowed
Sunil Kohli Vs Union of India (UOI)
Supreme Court Of India · (2012) 285 ELT 481
Customs Act, 1962 — Section 146(1), 146(2)Customs House Agents Licensing Regulations, 1984 — Regulation 10, 10(1), 11, 14, 20Customs House Agents Licensing Regulations, 2004 — Regulation 6, 8, 8(8)
Supreme Court26 Apr 2012Allowed
Kodakara Farmers Service Co-operative Bank Ltd. Vs Neena
Supreme Court Of India · (2013) 1 KLJ 604 : (2013) 1 KLT 344
Supreme Court26 Apr 2012Dismissed
Union of India (UOI) and Others Vs Madhu E.V. and Another
Supreme Court Of India · (2012) AIRSCW 4806 : (2012) AIRSCW 3269 : (2012) 4 AWC 3451 : (2012) 3 JCR 103 : (2012) 2 KLT 558 : (2012) 5 SCALE 11 : (2012) 2 SLJ 290 : (2012) 3 Supreme 492 : (2012) 6 Supreme 247 : (2013) 1 WBLR 144
Border Security Force Act, 1968 — Section 8Border Security Force Rules, 1969 — Rule 182, 19Central Civil Services (Pension) Rules, 1972 — Rule 26, 35, 36, 48, 48A
Supreme Court25 Apr 2012Allowed
Vijay Sajnani Vs Union of India
Supreme Court Of India · (2012) 211 TAXMAN 45
Supreme Court25 Apr 2012Allowed
Rashtriya Ispat Nigam Ltd. Vs Dewan Chand Ram Saran
Supreme Court Of India · AIR 2012 SC 2829 : (2012) AIRSCW 2713 : (2012) 3 ALLMR 972 : (2012) 2 ARBLR 171 : (2012) 4 AWC 3462 : (2012) 3 BomCR 608 : (2013) 1 CDR 68 : (2012) 3 CHN 73 Supp : (2012) 191 ECR 269 : (2012) 3 JCR 70 : (2012) 3 RCR(Civil) 720 : (2012) 4 SCALE 588 : (2012
Service Tax Rules, 1994 — Rule 2(xii), 2(xvii)Finance Act, 1994 — Section 65, 65(5), 65(28), 65(41), 66, 66(3), 68, 68(1A), 69Finance Act, 2000 — Section 116
Supreme Court24 Apr 2012Dismissed
Shankar Mahadev Bidari Vs State of Karnataka and Others
Supreme Court Of India · (2012) AIRSCW 5598 : (2012) 5 SCALE 32
Supreme Court24 Apr 2012Disposed Of
Sukhlal Sarkar Vs Union of India (UOI) Ors.
Supreme Court Of India · (2012) 2 ACR 1518 : (2012) AIRSCW 3398 : (2012) 2 ALD(Cri) 639 : (2013) ALLMR(Cri) 384 : (2012) CriLJ 3032 : (2012) 4 RCR(Civil) 233 : (2012) 4 SCALE 599 : (2012) 5 SCC 703
Penal Code, 1860 (IPC) — Section 300, 302, 304I, 307
Supreme Court24 Apr 2012Allowed
Ishtikhar Vs State of U.P.
Supreme Court Of India · (2012) 5 SCALE 47 : (2012) 12 SCC 307
Arms Act, 1959 — Section 25, 7A, 7A(2)Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court23 Apr 2012Dismissed
C.N. Ramappa Gowda Vs C.C. Chandregowda (Dead) by L.Rs. and Another
Supreme Court Of India · AIR 2012 SC 2528 : (2012) AIRSCW 2510 : (2013) 2 AJR 638 : (2012) 3 AWC 3040 : (2012) 3 BomCR 640 : (2012) 3 CHN 110 Supp : (2013) 4 CTC 865 : (2012) 3 JCR 41 : (2012) 2 JLJR 414 : (2012) 6 KarLJ 1 : (2012) 3 LW 326 : (2012) 3 PLJR 22 : (2012) 3 RCR(Civil
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5(2)Constitution of India, 1950 — Article 136