COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 856 of 2,993

Supreme Court27 Feb 2012Allowed

Bimal Kumar and Another Vs Shakuntala Debi and Others

Supreme Court Of India · AIR 2012 SC 1586 : (2012) AIRSCW 2091 : (2013) 1 AJR 223 : (2012) 2 ALLMR 981 : (2012) 3 AWC 2661 : (2012) 2 CHN 151 Supp : (2012) 2 CTC 881 : (2012) 2 JCR 243 : (2012) 2 JLJR 66 : (2012) 2 KLT 18 SN : (2012) 2 PLJR 151 : (2012) 3 RLW 2168 : (2012) 3 SCAL

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, 115Constitution of India, 1950 — Article 136

Supreme Court27 Feb 2012Dismissed

Smt. K. Lakshmi Vs State of Kerala and Others

Supreme Court Of India · (2012) AIRSCW 5157 : (2012) AIRSCW 1825 : (2012) 133 FLR 154 : (2012) 2 JCR 261 : (2012) 2 JLJR 297 : (2012) 2 PLJR 416 : (2012) 3 SCALE 3 : (2012) 4 SCC 115 : (2012) 2 SLJ 27 : (2012) 5 Supreme 581 : (2012) 2 Supreme 453

Constitution of India, 1950 — Article 14, 16(1)Kerala State and Subordinate Services Rules, 1958 — Rule 15, 39Kerala State Higher Judicial Services (Amendment) Rules — Rule 8

Supreme Court27 Feb 2012Allowed

IFB Industries Ltd. Vs State of Kerala The India Cements Ltd. Vs The Assistant Commissioner and Others

Supreme Court Of India · AIR 2012 SC 1468 : (2012) AIRSCW 1734 : (2012) 192 ECR 327 : (2013) 295 ELT 186 : (2012) 3 SCALE 12 : (2012) 4 SCC 618 : (2012) 2 Supreme 225 : (2012) 49 VST 1

Kerala General Sales Tax Act, 1963 — Section 2(xxvii)Kerala General Sales Tax Rules, 1963 — Rule 9

Supreme Court27 Feb 2012Dismissed

Deepak Kumar etc. Vs State of Haryana and Others etc.

Supreme Court Of India · AIR 2012 SC 1386 : (2012) AIRSCW 1954 : (2013) 2 AJR 158 : (2012) 114 CLT 7 : (2012) 2 JCR 251 : (2012) 4 KLJ 289 : (2012) 3 SCALE 96 : (2012) 4 SCC 629 : (2012) 2 Supreme 385

Constitution of India, 1950 — Article 21, 48A, 51AMineral Concession Rules, 1960 — Rule 70Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1A), 3

Supreme Court24 Feb 2012Disposed Of

K.B. Nagur M.D. (Ayu.) Vs Union of India (UOI)

Supreme Court Of India · AIR 2012 SC 1774 : (2012) AIRSCW 2196 : (2012) 3 AWC 2396 : (2012) 2 CGBCLJ 20 : (2012) 2 JCR 119 : (2012) 3 LW 292 : (2012) 2 SCALE 792 : (2012) 4 SCC 483 : (2012) 2 Supreme 234

Constitution of India, 1950 — Article 14, 16, 243U, 32Dental Council (Election) Regulations, 1952 — Regulation 23Indian Medicine Central Council Act, 1970 — Section 3, 3(1), 4, 6, 6(1)

Supreme Court24 Feb 2012Dismissed

Margret Almeida and Others, Vs Bombay Catholic Coop. Housing Society Limited and Others

Supreme Court Of India · AIR 2012 SC 1438 : (2012) AIRSCW 1626 : (2012) 3 JCR 57 : (2012) 3 RCR(Civil) 311 : (2012) 3 RLW 2126 : (2012) 3 SCALE 25 : (2012) 5 SCC 642 : (2012) 2 Supreme 265

Maharashtra Co-operative Societies Act, 1960 — Section 91

Supreme Court24 Feb 2012Disposed Of

Krishan Lal Vs Food Corporation of India and Others

Supreme Court Of India · (2012) AIRSCW 1621 : (2012) 2 AWC 2133 : (2012) 2 CGBCLJ 12 : (2012) 2 JCR 138 : (2012) 5 MLJ 430 : (2012) 3 SCALE 27 : (2012) 4 SCC 786 : (2012) 2 Supreme 260

Supreme Court24 Feb 2012Dismissed

Daji Raoji Patil (D) th. L.Rs. and Others Vs Bajirao Raoji Patil (D) th. L.Rs. and Others

Supreme Court Of India · (2012) 5 SCC 583

Supreme Court24 Feb 2012Dismissed

K. Thippanna @ Thippeswamy Vs Varalakshmi and Another

Supreme Court Of India · (2012) 4 ALT 52 : (2012) 114 CLT 1 : (2012) 4 CTC 671 : (2012) 3 JCR 19 : (2012) 3 SCALE 34 : (2012) 3 SCC 576

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54

Supreme Court24 Feb 2012Dismissed

Office of The Chief Post Master General and Others Vs Living Media India Ltd. and Another

Supreme Court Of India · AIR 2012 SC 1506 : (2012) AIRSCW 1812 : (2012) 3 AWC 2651 : (2012) 3 CALLT 65 : (2012) 3 CHN 20 Supp : (2012) 113 CLT 1066 : (2012) 174 CompCas 387 : (2012) 2 CTC 240 : (2012) 277 ELT 289 : (2012) 1 GLH 670 : (2012) 348 ITR 7 : (2012) 3 JCR 59 : (2012) 2

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 5

Supreme Court24 Feb 2012Dismissed

Union of India (UOI) and Others Vs Rafique Shaikh Bhikan and Another

Supreme Court Of India · (2012) 4 SCALE 569

Supreme Court23 Feb 2012dismissed

Ladli Construction Company (P) Ltd. Vs Punjab Police Housing Corporation Ltd. and Others

Supreme Court Of India · AIR 2012 SC 1580 : (2012) AIRSCW 1858 : (2013) 2 AJR 281 : (2012) 3 ALLMR 443 : (2012) 1 ARBLR 530 : (2012) 2 AWC 2126 : (2012) 2 CHN 188 Supp : (2012) 108 CLA 358 : (2012) 113 CLT 1103 : (2012) 3 CTC 839 : (2012) 2 JCR 185 : (2012) 3 MPLJ 509 : (2012) 3

Arbitration Act, 1940 — Section 11, 12, 30, 4, 5Constitution of India, 1950 — Article 136

Supreme Court23 Feb 2012Disposed Of

Amit Vs State of Uttar Pradesh

Supreme Court Of India · (2012) ACR 1372 : AIR 2012 SC 1433 : (2012) AIRSCW 1628 : (2012) 1 ALD(Cri) 981 : (2012) 3 ALT(Cri) 402 : (2012) 4 CALLT 13 : (2012) CriLJ 1791 : (2012) 2 JCR 103 : (2012) 4 JLJR 328 : (2012) 2 SCALE 675 : (2012) 4 SCC 107 : (2012) 1 UC 741

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

Supreme Court23 Feb 2012Dismissed

Sonu Sardar Vs State of Chhattisgarh

Supreme Court Of India · (2012) ACR 1360 : AIR 2012 SC 1480 : (2012) AIRSCW 1806 : (2012) 3 ALT(Cri) 418 : (2012) CriLJ 1759 : (2012) 2 JLJR 312 : (2012) 1 NCC 591 : (2012) 2 PLJR 427 : (2012) 2 SCALE 657 : (2012) 4 SCC 97

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 354(3)Penal Code, 1860 (IPC) — Section 396

Supreme Court23 Feb 2012Disposed Of

Zunaid Enterprises and Others Vs State of Chhattisgarh and Others

Supreme Court Of India · (2012) 50 VST 7

Central Sales Tax Act, 1956 — Section 3, 6Constitution of India, 1950 — Article 226, 227

Supreme Court23 Feb 2012Allowed

Ashoka Mitra Vs Swapan Kumar Mitra

Supreme Court Of India · (2012) 1 DMC 787

Hindu Marriage Act, 1955 — Section 25

Supreme Court23 Feb 2012Disposed Of

Ramlila Maidan Incident Vs Home Secretary, Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 3660 : (2012) 3 ALT(Cri) 91 : (2012) CriLJ 3516 : (2012) 1 Crimes 241 : (2012) 2 JLJR 91 : (2012) 2 MLJ 32 : (2012) 2 PLJR 217 : (2012) 2 SCALE 682 : (2012) 5 SCC 1 : (2012) 2 Supreme 36

Constitution Of India, 1950 — Article 13, 13(1), 14, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(f), 19(2), 19(3), 19(4), 19(5), 19(6), 21, 37, 38, 38(1), 51A, 239AA(3)(a), 355Punjab Police Rules Volume 1 — Rule 14.56Bombay Police Rules — Rule 7

Supreme Court22 Feb 2012Disposed Of

Commnr. of Central Excise, Kolkata Vs Plaxair India Pvt. Ltd.

Supreme Court Of India · (2012) 190 ECR 180 : (2012) 278 ELT 579 : (2012) 3 SCALE 57 : (2012) 5 SCC 523

Central Excises and Salt Act, 1944 — Section 11AC

Supreme Court22 Feb 2012Allowed

Mohamed Ibrahim and Others Vs Vinayaka Mission University and Others Vinayak Mission University Vs National Board of Examinations and Others

Supreme Court Of India · AIR 2012 SC 1795 : (2012) AIRSCW 2273 : (2012) 4 ALD 63 : (2012) 2 JLJR 78 : (2012) 3 SCALE 147 : (2012) 4 SCC 190 : (2012) 2 Supreme 379

Screening Test Regulations, 2002 — Regulation 2, 4, 4(1)University Grants Commission Act, 1956 — Section 3

Supreme Court22 Feb 2012Dismissed

Commnr. of Central Excise Vs Wockhardt Life Sciences Ltd.

Supreme Court Of India · AIR 2012 SC 1681 : (2012) 191 ECR 139 : (2012) 5 SCC 585

Central Excise Rules, 1944 — Rule 173B, 173Q, 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 11AB, 11AC