Supreme Court19 Mar 2012Allowed
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 4 SCALE 391
Forest (Conservation) Act, 1980 — Section 2
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 853 of 2,993
Supreme Court19 Mar 2012Dismissed
State of Orissa and Others Vs Ujjal Kumar Burdhan
Supreme Court Of India · (2012) ACR 1185 : (2013) 2 AJR 395 : (2012) 2 ALD(Cri) 365 : (2012) CriLJ 2015 : (2012) 2 Crimes 141 : (2012) 1 GLH 875 : (2012) 2 JCC 1218 : (2012) 2 KLT 63 SN : (2012) MLJ(Cri) 782 : (2012) 3 SCALE 508 : (2012) 4 SCC 547
Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court19 Mar 2012Dismissed
N. Suresh Vs Yusuf Shariff and Another
Supreme Court Of India · (2013) 1 ACC 243 : (2012) ACJ 2572 : AIR 2012 SC 3431 : (2012) AIRSCW 4193 : (2012) 4 AWC 4169 : (2012) 4 JCR 110 : (2012) 6 JT 306 : (2013) 1 KarLJ 311 : (2013) 2 LW 331 : (2012) 4 RCR(Civil) 472 : (2013) 2 RLW 1332 : (2012) 7 SCALE 205 : (2012) 11 SCC 2
Motor Vehicles Act, 1988 — Section 166
Supreme Court16 Mar 2012Disposed Of
State of Andhra Pradesh Vs Younus Bin Omer Yafai alias Younus Bhai and Another
Supreme Court Of India · (2013) 3 RCR(Criminal) 234
Supreme Court16 Mar 2012Dismissed
People''s Union For Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 4 SCALE 245
Supreme Court16 Mar 2012Allowed
Head Master, Lawrence School Lovedale Vs Jayanthi Raghu and Another
Supreme Court Of India · AIR 2012 SC 1571 : (2012) AIRSCW 2043 : (2012) 3 ALLMR 422 : (2012) 1 GLH 882 : (2012) 2 JCR 147 : (2012) 2 KLT 67 SN : (2012) LLR 514 : (2012) 267 MLJ 128 : (2012) 3 SCALE 491 : (2012) 4 SCC 793 : (2012) 2 SLJ 124 : (2012) 2 Supreme 621
Central Sales Tax Act, 1956 — Section 10A(1), 8(2)Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 159
Supreme Court16 Mar 2012Allowed
Hardeep Kaur Vs Malkiat Kaur
Supreme Court Of India · (2012) AIRSCW 2028 : (2012) 3 ALLMR 407 : (2012) 3 ALT 29 : (2012) 3 AWC 2220 : (2012) 5 BomCR 185 : (2012) 114 CLT 347 : (2012) 2 JCR 180 : (2012) 3 LW 303 : (2012) 4 MhLj 498 : (2012) 3 RLW 2228 : (2012) 3 SCALE 501 : (2012) 4 SCC 344 : (2012) 2 Supreme
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 101, 103, 96Specific Relief Act, 1963 — Section 20
Supreme Court16 Mar 2012Dismissed
State of Andhra Pradesh Vs Awad Bin Younus Yafai
Supreme Court Of India · (2013) 3 RCR(Criminal) 233
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court15 Mar 2012Allowed
N.K. Bajpai Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 2012 SC 1310 : (2012) AIRSCW 1974 : (2012) 3 AWC 2184 : (2012) 2 CTC 449 : (2012) 130 DRJ 231 : (2012) 190 ECR 159 : (2012) 1 GLH 827 : (2012) 2 KLT 13 SN : (2012) 3 RCR(Civil) 459 : (2012) 3 SCALE 452 : (2012) 4 SCC 653 : (2012) 2 Supreme 417
Advocates Act, 1961 — Section 29, 30, 33, 49Bar Council of India Rules, 1975 — Rule 2, 7, 7ABar Councils Act, 1926 — Section 14
Supreme Court15 Mar 2012Allowed
Bhajju @ Karan Singh Vs State of M.P.
Supreme Court Of India · (2012) ACR 1217 : (2012) AIRSCW 1963 : (2013) 2 AJR 149 : (2012) 3 ALT(Cri) 229 : (2012) CriLJ 1926 : (2012) 2 JCC 1192 : (2012) MLJ(Cri) 261 : (2012) 2 NCC 1 : (2012) 3 SCALE 438 : (2012) 4 SCC 327 : (2012) 2 Supreme 439 : (2012) 1 UC 787
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 154, 32Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court15 Mar 2012Allowed
Govindaraju @ Govinda Vs State by Sriramapuram P.S. and Another
Supreme Court Of India · (2012) ACR 1838 : AIR 2012 SC 1292 : (2012) AIRSCW 1994 : (2012) 2 ALD(Cri) 580 : (2012) 2 ALT(Cri) 171 : (2012) 4 CALLT 20 : (2012) CriLJ 1991 : (2012) 3 JCC 1714 : (2012) MLJ(Cri) 644 : (2012) 3 SCALE 414 : (2012) 4 SCC 722 : (2012) 2 UC 801
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 378, 378(1), 378(2)Evidence Act, 1872 — Section 27
Supreme Court15 Mar 2012Dismissed
Goodyear India Limited Vs Norton Intech Rubbers (P) Ltd. and Another
Supreme Court Of India · (2012) 2 CTC 829
Arbitration and Conciliation Act, 1996 — Section 34Micro, Small and Medium Enterprises Development Act, 2006 — Section 19
Supreme Court14 Mar 2012Disposed Of
Ram Naresh Singh Vs State of Bihar and Others
Supreme Court Of India · (2013) 1 AJR 813
Supreme Court14 Mar 2012Dismissed
Jai Prakash Singh Vs State of Bihar and Another etc.
Supreme Court Of India · (2012) ACR 1204 : AIR 2012 SC 1676 : (2012) AIRSCW 2081 : (2013) 1 AJR 656 : (2012) 3 ALT(Cri) 320 : (2012) BomCR(Cri) 513 : (2012) CriLJ 2101 : (2012) 3 JCC 1630 : (2012) 2 NCC 41 : (2012) 4 SCC 379
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court14 Mar 2012Allowed
Ashok Sadarangani and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) ACR 1211 : AIR 2012 SC 1563 : (2012) AIRSCW 1899 : (2013) 2 AJR 192 : (2012) 3 ALT(Cri) 73 : (2012) BomCR(Cri) 141 : (2012) CriLJ 1850 : (2012) 2 JCC 1140 : (2012) 3 SCALE 404 : (2012) 11 SCC 321 : (2012) 1 UC 759
Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Evidence Act, 1872 — Section 43
Supreme Court14 Mar 2012Allowed
Bhushan Power and Steel Ltd. and Others Vs State of Orissa and Another
Supreme Court Of India · AIR 2012 SC 1329 : (2012) AIRSCW 5113 : (2012) AIRSCW 2014 : (2012) 114 CLT 818 : (2012) 3 JCR 172 : (2012) 3 SCALE 475 : (2012) 4 SCC 246 : (2012) 6 Supreme 546
Mineral Concession Rules, 1960 — Rule 59, 59(1), 59(2)
Supreme Court13 Mar 2012Disposed Of
Akhil Bhartiya Vidyarthi Parishad Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 3 SCALE 530
Supreme Court13 Mar 2012Disposed Of
Hyder Consulting (Uk) Ltd. Vs Governer State of Orissa Tr. Chief Eng.
Supreme Court Of India · (2013) 2 RCR(Civil) 537 : (2012) 3 SCALE 526 : (2013) 2 SCC 719
Arbitration and Conciliation Act, 1996 — Section 31(7)
Supreme Court13 Mar 2012Disposed Of
Mahesh Kumar (Dead) By L.Rs. Vs Vinod Kumar and Others
Supreme Court Of India · (2012) AIRSCW 2347 : (2013) 2 AJR 534 : (2012) 4 ALD 71 : (2012) 3 ALLMR 470 : (2012) 3 AWC 2203 : (2012) 5 BomCR 144 : (2012) 114 CLT 375 : (2012) 4 MhLj 482 : (2012) 2 MPJR 272 : (2012) 3 SCALE 388 : (2012) 4 SCC 387 : (2012) 2 Supreme 467
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 96Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 45, 47, 67, 68
Supreme Court13 Mar 2012Allowed
Sukhwant Singh Vs Union of India (UOI) through the Secretary, Ministry of Defence and Others
Supreme Court Of India · (2012) 4 SCALE 220 : (2012) 12 SCC 228
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 12, 173Pension Regulations for Army, 1961 — Regulation 173