COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 849 of 2,993

Supreme Court23 Apr 2012Allowed

Prakash Chandra Vs Narayan

Supreme Court Of India · AIR 2012 SC 2826 : (2012) AIRSCW 2674 : (2012) 3 AWC 3007 : (2012) 3 BomCR 681 : (2012) 3 CHN 140 : (2012) 3 JCR 78 : (2012) 2 JLJR 385 : (2012) 3 LW 315 : (2012) 3 PLJR 1 : (2012) 3 RCR(Civil) 335 : (2012) 4 SCALE 583 : (2012) 5 SCC 403 : (2012) 3 Suprem

Specific Relief Act, 1963 — Section 20(2)

Supreme Court23 Apr 2012Allowed

Santosh Devi Vs National Insurance Company Ltd. and Others

Supreme Court Of India · (2012) ACJ 1428 : AIR 2012 SC 2185 : (2012) AIRSCW 2892 : (2012) 4 AWC 3636 : (2012) 3 BomCR 698 : (2012) 3 JCR 81 : (2012) 2 JLJR 420 : (2013) 2 KarLJ 673 : (2012) 3 LW 320 : (2012) 3 PLJR 28 : (2012) 3 RLW 2023 : (2012) 4 SCALE 559 : (2012) 6 SCC 421 :

Motor Vehicles Act, 1988 — Section 163A, 166, 168

Supreme Court23 Apr 2012Allowed

Sangeetaben Mahendrabhai Patel Vs State of Gujarat and Another

Supreme Court Of India · (2012) 2 ACR 1526 : AIR 2012 SC 2844 : (2012) AIRSCW 2664 : (2012) AIRSCW 4243 : (2013) ALLMR(Cri) 358 : (2012) 2 ALT(Cri) 479 : (2012) 3 BomCR 537 : (2012) BomCR(Cri) 651 : (2012) CriLJ 2432 : (2012) 2 Crimes 203 : (2012) 2 GLH 145 : (2012) 2 JLJR 392 :

Army Act, 1950 — Section 71Constitution of India, 1950 — Article 20, 20(2), 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 300, 300(1), 403

Supreme Court20 Apr 2012Allowed

Union of India (UOI) and Another Vs Talwinder Singh

Supreme Court Of India · AIR 2012 SC 2725 : (2012) AIRSCW 2817 : (2012) 4 AWC 3448 : (2012) 3 JCR 39 : (2012) 5 SCALE 1 : (2012) 5 SCC 480 : (2012) 2 SLJ 295 : (2012) 3 Supreme 579

Pension Regulations for Army, 1961 — Regulation 179

Supreme Court19 Apr 2012Allowed

Brij Mohan Lal Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 3906 : (2012) 2 KLT 71 SN : (2012) 4 SCALE 450 : (2012) 6 SCC 502

Andhra Pradesh State Higher Judicial Service Special Rules for Adhoc Appointments Rules, 2011 — Rule 2, 2, 2(4), 7, 7(1)Andhra Pradesh State Higher Judicial Service Special Rules, 1958 — Rule 2, 3Bar Council of India Rule

Supreme Court19 Apr 2012Dismissed

State of Haryana Vs Shakuntla and Others

Supreme Court Of India · (2012) 3 ACR 3246 : AIR 2012 SC 2123 : (2012) AIRSCW 2952 : (2012) 3 ALT(Cri) 1 : (2012) CriLJ 2850 : (2012) 2 Crimes 167 : (2012) 2 RCR(Criminal) 839 : (2012) 4 SCALE 526 : (2012) 5 SCC 171 : (2012) 3 Supreme 113

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 134

Supreme Court19 Apr 2012Dismissed

Chandrika Chunilal Shah Vs Orbit Finance Pvt. Ltd. and Others

Supreme Court Of India · (2012) 4 BomCR 17 : (2012) 3 JCR 67 : (2012) 5 SCC 416

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

Supreme Court19 Apr 2012Dismissed

Raja Mechanical Company (P) Ltd. Vs Commnr. of Central Excise, Delhi-I

Supreme Court Of India · (2012) 5 ALLMR 909 : (2012) 191 ECR 281 : (2012) 279 ELT 481 : (2012) 345 ITR 356 : (2012) 5 SCALE 27 : (2012) 12 SCC 613 : (2013) 29 STR 81 : (2012) 35 STT 580 : (2012) 51 VST 447

Central Excise Rules, 1944 — Rule 173Q, 57G, 57T, 57T(1)Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11ACLimitation Act, 1963 — Section 5

Supreme Court18 Apr 2012Dismissed

Desiya Murpokku Dravida Kazhagam and Another Vs The Election Commission of India

Supreme Court Of India · AIR 2012 SC 2191 : (2012) AIRSCW 2843 : (2012) 6 AWC 5772 Supp : (2012) 6 AWC 5772 : (2012) 2 KLT 76 SN : (2012) 4 SCALE 416 : (2012) 7 SCC 340

Conduct of Elections Rules, 1961 — Rule 10, 4, 5, 5(1)Constitution of India, 1950 — Article 102, 136, 14, 168, 170Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 5<

Supreme Court18 Apr 2012Allowed

Vinod Kulshreshtha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 3202 : (2012) 134 FLR 689 : (2013) LabIC 508 : (2012) 5 SCALE 785 : (2012) 11 SCC 557 : (2013) 1 SCC(L&S) 113 : (2012) 2 SLJ 335

Constitution of India, 1950 — Article 226, 227

Supreme Court18 Apr 2012Dismissed

Budhadev Karmaskar Vs State of West Bengal

Supreme Court Of India · (2012) AIRSCW 4410 : (2012) 4 SCALE 567 : (2013) 1 SCC 294 : (2012) 5 Supreme 1

Supreme Court17 Apr 2012Disposed Of

State of Gujarat and Another Vs Gyanaba Dilavarsinh Jadega

Supreme Court Of India · (2012) 4 SCALE 580

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 11, 12, 13Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1)

Supreme Court17 Apr 2012dismissed

United India Insurance Co. Ltd. Vs Laxmamma and Others

Supreme Court Of India · (2012) ACJ 1307 : AIR 2012 SC 2817 : (2012) AIRSCW 2657 : (2012) 3 AWC 3046 : (2012) 3 JCR 7 : (2012) 6 KarLJ 529 : (2012) 2 KLT 79 SN : (2012) 4 MLJ 429 : (2012) 4 SCALE 409 : (2012) 3 Supreme 105

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 25, 51, 52, 54, 65Insurance Act, 1938 — Section 64VB

Supreme Court17 Apr 2012Allowed

Kulsum R. Nadiadwala Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2012 SC 2718 : (2012) 5 ALD 70 : (2012) 4 ALLMR 464 : (2012) 5 BomCR 802 : (2012) 114 CLT 741 : (2012) 3 JCR 32 : (2012) 7 SCALE 212 : (2012) 6 SCC 348

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 16, 4, 4(1), 48, 6

Supreme Court17 Apr 2012Allowed

Hiralal Pandey and Others Vs State of U.P.

Supreme Court Of India · (2012) 2 ACR 1536 : AIR 2012 SC 2541 : (2012) AIRSCW 2503 : (2013) 2 AJR 631 : (2012) CriLJ 2421 : (2012) 2 Crimes 106 : (2012) 2 GLH 122 : (2012) 3 JCC 1671 : (2012) 2 JLJR 401 : (2012) 4 SCALE 369 : (2012) 5 SCC 216 : (2012) 3 Supreme 1 : (2012) 2 UC 10

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 302, 323, 325, 34

Supreme Court16 Apr 2012Allowed

Ghisalal M. Agrawal (D) Thr. L.Rs. and Others Vs Rameshwar @ Ramu Jawaharlal and Another

Supreme Court Of India · (2012) 5 SCC 758

Supreme Court13 Apr 2012Dismissed

Chatrapati Shivaji Shikshan Prasarak Mandal and Others Vs Dattatraya Rupa Pagar and Others

Supreme Court Of India · (2012) 6 JT 22 : (2012) 4 SCALE 576

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(3), 5(4), 9Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9

Supreme Court13 Apr 2012Partly Allowed

Govt. of A.P. and Others Vs Obulapuram Mining. Company P. Ltd. and Others etc.

Supreme Court Of India · (2012) 4 SCALE 402

Supreme Court13 Apr 2012Allowed

Bandekar Brothers Private Ltd. etc. Vs V.G. Quenim and Others

Supreme Court Of India · AIR 2012 SC 2791 : (2012) AIRSCW 2677 : (2012) 116 RD 243 : (2012) 4 SCALE 405 : (2012) 5 SCC 259 : (2012) 3 Supreme 263

Supreme Court13 Apr 2012Disposed Of

Om Prakash Vs State of Rajasthan and Another

Supreme Court Of India · (2012) ACR 1825 : AIR 2012 SC 1608 : (2013) 2 AJR 672 : (2012) 1 ALD(Cri) 884 : (2012) BomCR(Cri) 345 : (2012) 4 CALLT 52 : (2012) CriLJ 2266 : (2012) 2 Crimes 113 : (2012) 2 GLH 31 : (2012) 3 JCC 1747 : (2012) 2 JLJR 285 : (2012) 2 KLT 80 SN : (2012) 1 N

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49Penal Code, 1860 (IPC) — Section 323, 363, 365, 366, 376