COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 850 of 2,993

Supreme Court13 Apr 2012Allowed

Vijay Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 2012 SC 2840 : (2012) AIRSCW 2604 : (2012) 3 AWC 3011 : (2012) 2 GLH 1 : (2012) 3 JCR 89 : (2012) 2 JLJR 408 : (2012) 4 MLJ 424 : (2012) 3 PLJR 17 : (2012) 4 SCALE 361 : (2012) 5 SCC 242 : (2012) 2 SLJ 347 : (2012) 3 Supreme 20 : (2013) 1 WLN 13

Criminal Procedure Code, 1973 (CrPC) — Section 2General Clauses Act, 1897 — Section 3(38)Penal Code, 1860 (IPC) — Section 40, 41, 42

Supreme Court13 Apr 2012Allowed

Advance Surfactants India Ltd. Vs Chief Commissioner of C. Ex.

Supreme Court Of India · (2013) 287 ELT 241

Central Excises and Salt Act, 1944 — Section 35L

Supreme Court12 Apr 2012Allowed

National Council for Tech. Edu. and Another Vs Vaishnav Inst. of Tech. and Mgt.

Supreme Court Of India · AIR 2012 SC 2232 : (2012) AIRSCW 2827 : (2012) 4 AWC 3472 : (2012) 4 JCR 69 : (2012) 2 JLJ 241 : (2012) 4 MLJ 415 : (2012) 5 SCC 139

National Council for Teacher Education Act, 1993 — Section 12, 13, 13(1), 13(2), 14National Council for Teachers Education Rules, 1997 — Rule 3, 4, 5, 6, 7

Supreme Court12 Apr 2012Allowed

Bhera Singh and Others Vs State of Rajasthan

Supreme Court Of India · (2012) 6 JT 26 : (2012) 4 SCALE 570

Penal Code, 1860 (IPC) — Section 120B, 144, 147, 148, 149

Supreme Court12 Apr 2012Disposed Of

Society for Un-aided Private Schools of Rajasthan Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2012 SC 3445 : (2012) AIRSCW 3400 : (2012) 4 AWC 4260 : (2012) 114 CLT 862 : (2012) 2 JLJR 324 : (2012) 3 KarLJ 177 : (2012) 3 MLJ 993 : (2012) 2 PLJR 439 : (2012) 4 SCALE 272 : (2012) 6 SCC 1 : (2012) 3 Supreme 305

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(3), 15(5), 16, 16(1), 16(4), 16(4A), 16(4B), 17, 19, 19(1)(a), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 19(6)(i), 19(6)(ii), 21, 21A, 23, 24, 25, 26, 26(a), 27, 28, 29, 29(1), 29(2), 30, 30(1), 31A, 31B, 31C, 37, 38, 39, 39(b), 39(c), 39(e), 39(f), 41, 43, 45, 46, 47, 48, 51A, 51A(k), 141Right Of Children To Free And Compulsory Education Act, 2009 — Section 2, 2(d), 2(e), 2(n)(iii), 2(n)(iv), 3, 3(1), 3(2), 4, 5, 6, 7, 8, 9, 10, 12(1)(b), 12(1)(c), 12(2), 13, 13(1), 14, 14(2), 15, 16, 17, 18, 18(3), 19, 19(2), 19(5), 21, 21(1), 22, 22(2), 23, 24, 25, 26, 27, 28, 29(1), 29(2), 30, 31, 32, 34, 35, 35(1), 38

Supreme Court11 Apr 2012Dismissed

Securities and Exchange Board of India Vs MCX Stock Exchange Ltd. and Others

Supreme Court Of India · (2012) 2 CompLJ 597

Manner of Increasing and Maintaining Public Shareholding in Recognized Stock Exchanges Regulations, 2006 — Regulation 8Securities Contracts (Regulation) Act, 1956 — Section 16(1), 18A

Supreme Court11 Apr 2012Disposed Of

Union of India Vs Mohanlal and Another

Supreme Court Of India · (2013) 1 RCR(Criminal) 845

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 29, 52A, 8

Supreme Court10 Apr 2012Dismissed

Ram Dhan Vs State of U.P. and Another

Supreme Court Of India · (2012) 2 ACR 1544 : AIR 2012 SC 2513 : (2012) AIRSCW 2500 : (2013) 2 AJR 629 : (2012) BomCR(Cri) 91 : (2012) CriLJ 2419 : (2012) 2 JCC 1400 : (2012) 2 JCR 267 : (2012) 2 JLJR 249 : (2012) 2 LW(Cri) 25 : (2012) MLJ(Cri) 714 : (2012) 2 NCC 70 : (2012) 2 PLJ

Criminal Procedure Code, 1973 (CrPC) — Section 195, 239, 340, 482Penal Code, 1860 (IPC) — Section 149, 177, 181, 182, 195

Supreme Court10 Apr 2012Dismissed

Karuna Singh Vs State of NCT of Delhi and Another

Supreme Court Of India · (2012) ACR 1835 : AIR 2012 SC 2814 : (2012) AIRSCW 2621 : (2013) 1 ALT(Cri) 495 : (2012) 4 BomCR 768 : (2012) BomCR(Cri) 356 : (2012) 5 CTC 570 : (2012) 189 DLT 268 : (2012) 130 DRJ 8 : (2012) 3 JCR 35 : (2012) MLJ(Cri) 816 : (2012) 2 NCC 58 : (2012) 4 SC

Constitution of India, 1950 — Article 20(3), 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138, 145(1), 145(2)

Supreme Court09 Apr 2012Dismissed

T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 4 SCALE 399

Forest Act, 1927 — Section 38

Supreme Court09 Apr 2012Allowed

Maniben Devraj Shah Vs Municipal Corporation of Brihan Mumbai

Supreme Court Of India · AIR 2012 SC 1629 : (2012) AIRSCW 2412 : (2012) 4 ALD 35 : (2012) 3 ALLMR 450 : (2012) 3 AWC 3027 : (2012) 3 BomCR 247 : (2012) 114 CLT 847 : (2012) 4 MLJ 317 : (2012) 3 RCR(Civil) 73 : (2012) 4 SCALE 248 : (2012) 5 SCC 157 : (2012) 2 Supreme 674

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5Mumbai Municipal Corporation Act, 1888 — Section 314, 527

Supreme Court09 Apr 2012Disposed Of

Mohammad Khalil Chisti Vs State of Rajasthan

Supreme Court Of India · (2013) 2 RCR(Criminal) 341 : (2012) 4 SCALE 568 : (2013) 2 SCC 563

Supreme Court09 Apr 2012Allowed

Delhi Administration and Others Vs Kaushilya Thakur and Another

Supreme Court Of India · AIR 2012 SC 2515 : (2012) AIRSCW 2517 : (2012) 3 ALT 25 : (2012) 3 AWC 3024 : (2012) 114 CLT 836 : (2012) 3 RCR(Civil) 273 : (2012) 4 SCALE 231 : (2012) 5 SCC 412 : (2012) 2 Supreme 694

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30, 31, 4(1), 6(1)

Supreme Court09 Apr 2012

Premji Nathu Vs State of Gujarat and Another

Supreme Court Of India · AIR 2012 SC 1624 : (2012) AIRSCW 2382 : (2013) 1 AJR 622 : (2012) 3 ALLMR 434 : (2012) 3 AWC 3017 : (2012) 114 CLT 840 : (2012) 2 JCR 227 : (2012) 2 JLJR 237 : (2012) 2 KLT 62 SN : (2012) 4 MLJ 335 : (2012) 2 PLJR 359 : (2012) 3 RCR(Civil) 31 : (2012) 4 S

Constitution of India, 1950 — Article 136, 142Land Acquisition Act, 1894 — Section 12, 12(1), 12(2), 18, 18(1)

Supreme Court09 Apr 2012Disposed Of

Municipal Corporation of Greater Mumbai Vs Thomas Mathew and Others

Supreme Court Of India · AIR 2012 SC 1617 : (2012) AIRSCW 2460 : (2012) 6 ALLMR 937 : (2012) 4 BomCR 715 : (2012) 3 CHN 180 : (2012) 114 CLT 858 : (2012) 4 SCALE 263 : (2012) 5 SCC 799

Mumbai Municipal Corporation Act, 1888 — Section 314, 354A

Supreme Court04 Apr 2012Dismissed

Maheshwari Prasad and Others Vs State of Jharkhand and Others

Supreme Court Of India · AIR 2012 SC 2824 : (2012) AIRSCW 2493 : (2012) 4 AWC 3487 : (2012) 133 FLR 524 : (2012) 2 JCR 232 : (2012) 2 JLJR 294 : (2012) 2 PLJR 413 : (2012) 4 SCALE 196 : (2012) 5 SCC 439 : (2012) 3 SLJ 7

Supreme Court04 Apr 2012Allowed

Amrit Bhanu Shali and Others Vs National Insurance Co. Ltd. and Others

Supreme Court Of India · (2012) ACJ 2002 : (2013) 2 AJR 661 : (2012) 5 ALLMR 890 : (2012) 4 AWC 4163 : (2012) 4 JCR 116 : (2012) 6 JT 301 : (2013) 2 LW 337 : (2012) 4 RCR(Civil) 343 : (2012) 3 RLW 2748 : (2012) 11 SCC 738

Motor Vehicles Act, 1988 — Section 166

Supreme Court04 Apr 2012Dismissed

Myla Venkateswarlu Vs The State of Andhra Pradesh

Supreme Court Of India · (2012) 2 ACR 1546 : AIR 2012 SC 1619 : (2012) AIRSCW 2471 : (2013) 2 AJR 607 : (2012) 1 ALD(Cri) 875 : (2013) 1 ALT(Cri) 385 : (2012) BomCR(Cri) 56 : (2012) CriLJ 2262 : (2012) MLJ(Cri) 675 : (2012) 1 NCC 703 : (2012) 4 SCALE 199 : (2012) 5 SCC 226 : (201

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 43

Supreme Court04 Apr 2012Dismissed

Bhushan Kumar and Another Vs State (NCT of Delhi) and Another

Supreme Court Of India · (2012) 2 ACR 1514 : AIR 2012 SC 1747 : (2012) AIRSCW 2476 : (2012) 3 ALT(Cri) 223 : (2012) BomCR(Cri) 138 : (2012) CriLJ 2286 : (2012) 189 DLT 252 : (2012) 130 DRJ 225 : (2012) 2 JCR 269 : (2012) 2 JLJR 307 : (2012) 2 LW(Cri) 33 : (2012) 2 PLJR 422 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 239, 251, 482Penal Code, 1860 (IPC) — Section 174, 420

Supreme Court04 Apr 2012Allowed

Chaugule Vs Bhagwat

Supreme Court Of India · AIR 2012 SC 1638 : (2012) AIRSCW 2388 : (2013) 1 AJR 628 : (2012) 4 ALD 84 : (2012) 4 BomCR 11 : (2012) 114 CLT 828 : (2012) 4 JCR 58 : (2012) 2 JLJR 320 : (2012) 2 PLJR 435 : (2012) 4 SCALE 223 : (2012) 5 SCC 127

Representation Of The People Act, 1951 — Section 2(1)(e), 78(b), 81, 81(1), 101, 101(1), 109, 110, 110(3)(c), 116