COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 852 of 2,993

Supreme Court27 Mar 2012Allowed

Sunil Kumar Vs State of Haryana

Supreme Court Of India · (2012) ACR 1875 : AIR 2012 SC 1754 : (2012) AIRSCW 2127 : (2013) 1 AJR 478 : (2012) BomCR(Cri) 82 : (2012) CriLJ 2093 : (2012) 2 JCC 1392 : (2012) 2 JCR 156 : (2012) 2 JLJR 278 : (2012) 2 PLJR 398 : (2012) 4 RLW 3055 : (2012) 4 SCALE 21 : (2012) 5 SCC 398

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 360, 362Essential Commodities Act, 1955 — Section 7

Supreme Court27 Mar 2012Dismissed

Mulchand Khanumal Khatri Vs State of Gujarat and Others

Supreme Court Of India · AIR 2012 SC 2525 : (2012) AIRSCW 2497 : (2013) 2 AJR 625 : (2012) 4 AWC 3641 : (2012) 2 JCR 239 : (2012) 2 JLJR 243 : (2012) 4 MLJ 331 : (2012) 2 PLJR 365 : (2012) 5 SCC 365

Land Acquisition Act, 1894 — Section 11, 11A, 11A(1), 28A, 28A(1)Limitation Act, 1963 — Section 12

Supreme Court27 Mar 2012Dismissed

R.K. Bansal Vs Jag Pravesh Sharma

Supreme Court Of India · (2012) 2 JLJR 425 : (2012) 3 PLJR 33 : (2012) 4 RCR(Civil) 395 : (2012) 2 RCR(Rent) 203

Civil Procedure Code, 1908 (CPC) — Order 48 Rule 1Delhi Rent Control Act, 1958 — Section 14

Supreme Court26 Mar 2012Disposed Of

Karur Vyasa Bank Ltd. Vs Karur-Vyasa Bank Employees Union and Others

Supreme Court Of India · (2012) 4 SCALE 379

Supreme Court26 Mar 2012Allowed

Saroj Screens Pvt. Ltd. Vs Ghanshyam and Others

Supreme Court Of India · AIR 2012 SC 1649 : (2012) AIRSCW 2131 : (2013) 1 AJR 491 : (2012) 3 BomCR 565 : (2012) 4 SCALE 25 : (2012) 11 SCC 434

City of Nagpur Corporation Act, 1948 — Section 397(3), 411, 70, 70(2), 70(3)Constitution of India, 1950 — Article 136, 14, 226Transfer of Property Act, 1882 — Section 116

Supreme Court23 Mar 2012Allowed

Union of India (UOI) and Others Vs Brigadier P.S. Gill Krite Kumar Awasthi Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) ACR 1869 : AIR 2012 SC 1280 : (2012) AIRSCW 2021 : (2012) 2 ALD(Cri) 602 : (2012) 4 CALLT 43 : (2012) 133 FLR 403 : (2012) 4 SCALE 1 : (2012) 4 SCC 463 : (2012) 2 SLJ 340

Armed Forces Tribunals Act, 2007 — Section 19, 30, 30(1), 30(2), 31, 31(1), 31(2), 31(3)Code Of Civil Procedure, 1908 — Section 100Constitution Of India, 1950 — Article 309

Supreme Court23 Mar 2012Allowed

State of Rajasthan Vs Mohan Lal and Others

Supreme Court Of India · (2012) ACR 1194 : AIR 2012 SC 1595 : (2012) AIRSCW 2052 : (2013) 115 CLT 399 : (2012) CriLJ 2084 : (2012) 3 JCC 1734 : (2012) 2 JCR 301 : (2012) 3 SCALE 590 : (2012) 4 SCC 564 : (2012) 2 Supreme 542

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court23 Mar 2012Dismissed

Krishi Utpadan Mandi Samiti and Another Vs Ved Ram

Supreme Court Of India · (2012) 5 ADJ 129 : AIR 2012 SC 1797 : (2012) AIRSCW 2180 : (2012) 3 AWC 2177 : (2012) 3 CHN 144 : (2012) 277 ELT 299 : (2012) 4 SCC 496 : (2012) 2 Supreme 533

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 32

Supreme Court23 Mar 2012Allowed

Heinz India Pvt. Ltd. and Another Vs State of U.P. and Others

Supreme Court Of India · (2012) AIRSCW 2059 : (2012) 4 AWC 3662 : (2012) 2 KLT 64 SN : (2012) 3 SCALE 607 : (2012) 5 SCC 443 : (2012) 2 Supreme 649 : (2012) 50 VST 13

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 3Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 226

Supreme Court23 Mar 2012Allowed

Ushaben Vs Kishorbhai Chunilal Talpada and Others

Supreme Court Of India · (2012) ACR 1859 : (2012) AIRSCW 2398 : (2012) 1 ALD(Cri) 880 : (2012) BomCR(Cri) 42 : (2012) CriLJ 2234 : (2012) 5 CTC 354 : (2012) 1 DMC 836 : (2012) 3 SCALE 594 : (2012) 6 SCC 353 : (2012) 2 Supreme 597 : (2012) 2 UC 1237 : (2012) 2 WLN 68

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 190(2), 198, 198(1)Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 114, 417, 493, 494, 495

Supreme Court23 Mar 2012Dismissed

Budhadev Karmaskar Vs State of West Bengal

Supreme Court Of India · (2012) 2 ALT(Cri) 248 : (2012) 4 SCALE 566

Supreme Court22 Mar 2012Allowed

Ram Prakash Vs Dev Raj

Supreme Court Of India · (2012) 4 SCALE 367

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 11, 13, 15(6)

Supreme Court22 Mar 2012Allowed

Chaluvegowda and Others Vs State By Circle Inspector of Police

Supreme Court Of India · (2012) 4 SCALE 382

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 390, 417General (Criminal) Rules, 1980 — Rule 21, 228

Supreme Court22 Mar 2012Allowed

Rajendra Prataprao Mane and Others Vs Sadashivrao Mandalik K.T.S.S.K. Ltd. and Others

Supreme Court Of India · AIR 2012 SC 1714 : (2012) AIRSCW 2087 : (2012) 3 BomCR 553 : (2012) 3 CHN 47 Supp : (2012) 3 SCALE 572 : (2012) 4 SCC 781

Constitution of India, 1950 — Article 166(2), 166(3)Maharashtra Co-operative Societies Act, 1960 — Section 11, 11A, 152, 25AMaharashtra Co-operative Societies Rules, 1961 — Rule 10, 6, 6A

Supreme Court22 Mar 2012Allowed

Sayed Darain Ahsan @ Darain Vs State of West Bengal and Another

Supreme Court Of India · (2012) ACR 1863 : AIR 2012 SC 1286 : (2012) AIRSCW 5419 : (2012) AIRSCW 2036 : (2012) 2 ALD(Cri) 173 : (2012) 3 ALT(Cri) 497 : (2012) CriLJ 1980 : (2012) 2 KLT 60 SN : (2012) 2 NCC 81 : (2012) 3 SCALE 582 : (2012) 4 SCC 352 : (2012) 2 Supreme 571 : (2012)

Arms Act, 1959 — Section 25(1B), 27Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313

Supreme Court22 Mar 2012Disposed Of

Promode Dey Vs State of West Bengal

Supreme Court Of India · (2012) ACR 1190 : AIR 2012 SC 1598 : (2013) AIRSCW 101 : (2012) AIRSCW 2055 : (2012) 3 ALT(Cri) 505 : (2012) CriLJ 2086 : (2012) 2 KLT 59 SN : (2012) MLJ(Cri) 285 : (2012) 3 RLW 2220 : (2012) 3 SCALE 577 : (2012) 4 SCC 559 : (2012) 2 Supreme 545

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302

Supreme Court21 Mar 2012Allowed

Maria Margarida Sequeria Fernandes and Others Vs Erasmo Jack de Sequeria (Dead) through L. Rs.

Supreme Court Of India · AIR 2012 SC 1727 : (2012) AIRSCW 2162 : (2012) 4 ALD 1 : (2012) 3 ALT 518 : (2012) 4 AWC 3645 : (2012) 4 BomCR 75 : (2012) 3 CHN 1 Supp : (2012) 3 SCALE 550 : (2012) 5 SCC 370 : (2012) 2 Supreme 602

Civil Procedure Code, 1908 (CPC) — Section 30Specific Relief Act, 1963 — Section 41, 6, 6

Supreme Court21 Mar 2012Allowed

Suresh Kumar Kantilal Patel Vs Balkrishna Laxmidas Kothari

Supreme Court Of India · (2012) 114 CLT 740 : (2012) 12 SCC 461

Supreme Court21 Mar 2012Dismissed

Ram Dhari Jindal Memorial Trust Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2012 SC 1878 : (2012) AIRSCW 2609 : (2013) 1 AJR 397 : (2012) 4 ALD 55 : (2012) 4 AWC 3435 : (2012) 188 DLT 345 : (2012) 4 SCALE 101 : (2012) 11 SCC 370

Constitution of India, 1950 — Article 14, 19Delhi Rent Control Act, 1958 — Section 25BLand Acquisition Act, 1894 — Section 11, 16, 17, 17(1), 17(2)

Supreme Court20 Mar 2012Dismissed

Surender Kumar Arora and another Vs Dr. Manoj Bisla and Others

Supreme Court Of India · (2012) ACJ 1305 : AIR 2013 SC 1918 : (2013) 2 AJR 146 : (2012) 6 ALLMR 471 : (2012) 4 SCC 552 : (2012) 3 TAC 353

Motor Vehicles Act, 1988 — Section 140, 163A, 166