Supreme Court02 Feb 2012Disposed Of
Commissioner of Central Excise, Delhi Vs Minimax Industries
Supreme Court Of India · (2012) 3 SCC 177
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 860 of 2,993
Supreme Court02 Feb 2012Allowed
Allottee''s Ser. Mangr. T. Nadu Hng. BD. and Others Vs R. Chinnathambi
Supreme Court Of India · (2012) 2 SCALE 627
Supreme Court02 Feb 2012Disposed Of
Centre for Public Interest Litigation and Others Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2013 SC 3725 : (2012) AIRSCW 3569 : (2012) 1 CompLJ 497 : (2012) 2 JT 154 : (2012) 2 MLJ 111 : (2012) 2 SCALE 180 : (2012) 3 SCC 1 : (2012) 1 Supreme 513
Constitution of India, 1950 — Article 14, 38, 39, 48, 48ATelecom Regulatory Authority of India Act, 1997 — Section 11, 11(1), 12(4), 13
Supreme Court02 Feb 2012Disposed Of
Commnr. of Central Excise, Bhopal Vs Minwool Rock Fibers Ltd.
Supreme Court Of India · (2012) 191 ECR 425 : (2012) 278 ELT 581 : (2012) 3 SCALE 37 : (2012) 3 SCC 518
Central Excise Rules, 1944 — Rule 173B, 173Q, 9(2)
Supreme Court02 Feb 2012Allowed
Vijay Ramkrishan Gaikwad Vs State of Maharashtra and Another
Supreme Court Of India · (2012) 2 SCALE 631 : (2012) 11 SCC 592
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Supreme Court02 Feb 2012Allowed
CPIL and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 1 CGBCLJ 209
Constitution of India, 1950 — Article 14, 38, 39, 48, 48ATelecom Regulatory Authority of India Act, 1997 — Section 11, 11(1), 12(4), 13
Supreme Court01 Feb 2012Allowed
Bhubaneswar Development Authority and Another Vs Adikanda Biswal and Others
Supreme Court Of India · (2012) 6 JT 35 : (2012) 11 SCC 731
Constitution of India, 1950 — Article 226
Supreme Court01 Feb 2012Dismissed
Nand Kumar Verma Vs State of Jharkhand and Others
Supreme Court Of India · (2012) AIRSCW 1791 : (2012) 3 ALLMR 13 : (2012) 2 AWC 2026 : (2012) 4 CALLT 1 : (2012) 133 FLR 13 : (2012) 2 GLH 158 : (2012) 4 JCR 129 : (2012) 4 JLJR 213 : (2012) 5 MLJ 133 : (2012) 4 PLJR 126 : (2012) 2 SCALE 663 : (2012) 3 SCC 592 : (2012) 3 SCC 580 :
Constitution of India, 1950 — Article 226, 235, 32Penal Code, 1860 (IPC) — Section 302, 437
Supreme Court01 Feb 2012Disposed Of
Roy Fernandes Vs State of Goa and Others
Supreme Court Of India · AIR 2012 SC 1030 : (2012) AIRSCW 1238 : (2012) 2 ALD(Cri) 160 : (2012) 2 ALT(Cri) 1 : (2012) BomCR(Cri) 666 : (2012) CriLJ 1542 : (2012) 1 Crimes 167 : (2012) 1 NCC 721 : (2012) 1 RCR(Criminal) 943 : (2012) 2 SCALE 68 : (2012) 3 SCC 221 : (2012) 1 Supreme
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 545Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
Supreme Court01 Feb 2012Allowed
Mangani Lal Mandal Vs Bishnu Deo Bhandari
Supreme Court Of India · AIR 2012 SC 1094 : (2012) AIRSCW 1486 : (2012) 114 CLT 91 : (2012) 2 JT 370 : (2012) 3 SCC 314
Constitution of India, 1950 — Article 19(1)Representation of the People Act, 1951 — Section 100, 100(1), 116A, 83
Supreme Court01 Feb 2012Allowed
State of Punjab Vs Dalbir Singh
Supreme Court Of India · (2012) ACR 1377 : AIR 2012 SC 1040 : (2012) AIRSCW 1356 : (2012) 3 ALT(Cri) 177 : (2012) CriLJ 1579 : (2012) 1 Crimes 181 : (2012) 2 JCC 1053 : (2012) 2 JT 300 : (2012) 2 MLJ 118 : (2012) 1 RCR(Criminal) 699 : (2012) 2 SCALE 126 : (2012) 3 SCC 346 : (2012
Arms Act, 1959 — Section 2, 27, 27(1), 27(2), 27(3)Arms Rules, 1962 — Rule 3, 4Constitution of India, 1950 — Article 126, 13, 13(2), 136, 14
Supreme Court01 Feb 2012Disposed Of
State of Madhya Pradesh and Another Vs Bheru Singh and Others Bheru Singh and Others Vs State of Madhya Pradesh and Another
Supreme Court Of India · AIR 2012 SC 1062 : (2012) AIRSCW 1398 : (2012) 2 AWC 2008 : (2013) 1 JLJ 288 : (2012) 2 JT 326 : (2012) 2 MLJ 785 : (2012) 2 SCALE 297 : (2012) 3 SCC 287 : (2012) 2 Supreme 1
Constitution of India, 1950 — Article 136, 14, 21, 226Land Acquisition Act, 1894 — Section 23, 4
Supreme Court01 Feb 2012Dismissed
Imtiyaz Ahmad Vs State of Uttar Pradesh and Others
Supreme Court Of India · (2012) ACR 1972 : AIR 2012 SC 642 : (2012) 2 ALT(Cri) 155 : (2012) 2 JCR 289 : (2012) 2 JT 282 : (2012) 2 SCALE 81 : (2012) 2 SCC 688
Constitution of India, 1950 — Article 21, 226, 227, 235Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
Supreme Court01 Feb 2012Allowed
Lee Kun Hee and Others Vs State of U.P. and Others
Supreme Court Of India · (2012) 2 ACR 1608 : AIR 2012 SC 1007 : (2012) AIRSCW 1316 : (2012) 2 ALT(Cri) 260 : (2012) BomCR(Cri) 401 : (2012) CriLJ 1551 : (2012) 2 JT 237 : (2012) 1 RCR(Criminal) 884 : (2012) 2 SCALE 152 : (2012) 3 SCC 132
Constitution of India, 1950 — Article 226, 227, 361(2)Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 178, 179, 181Penal Code, 1860 (IPC) — Section 108A, 120B, 177, 2, 203
Supreme Court01 Feb 2012Dismissed
JIK Industries Limited and Others Vs Amarlal V. Jumani and Another
Supreme Court Of India · AIR 2012 SC 1079 : (2012) AIRSCW 1501 : (2012) 2 ALD(Cri) 441 : (2013) 1 ALT(Cri) 240 : (2012) 1 BC 646 : (2012) BomCR(Cri) 593 : (2012) 107 CLA 192 : (2012) 2 CompLJ 46 : (2012) CriLJ 1649 : (2012) 1 Crimes 204 : (2012) 3 CTC 428 : (2012) 2 JCR 277 : (20
Companies Act, 1956 — Section 391, 392, 491Constitution of India, 1950 — Article 136, 142, 363Criminal Procedure Code, 1973 (CrPC) — Section 188, 188, 320, 320(4), 320(9)
Supreme Court31 Jan 2012Allowed
Yograj Infras. Ltd. Vs Ssang Yong Eng. and Constrn. Co. Ltd. and Another
Supreme Court Of India · (2012) AIRSCW 1658 : (2012) 1 ARBLR 227 : (2012) 2 AWC 1833 : (2012) 114 CLT 183 : (2012) 3 JCR 154 : (2012) 2 JT 17 : (2012) 2 SCALE 58 : (2012) 1 Supreme 710
Arbitration and Conciliation Act, 1996 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court31 Jan 2012Partly Allowed
Sharad Vs The State of Maharashtra
Supreme Court Of India · AIR 2012 SC 1818 : (2012) AIRSCW 2255 : (2012) 2 ALD(Cri) 430 : (2012) 2 ALT(Cri) 17 : (2012) BomCR(Cri) 465 : (2012) 3 CALLT 25 : (2012) CriLJ 2170 : (2012) 1 Crimes 179 : (2012) 1 DMC 553 : (2012) 1 GLH 396 : (2012) 2 JCC 976 : (2012) 2 JT 26 : (2012) 1
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
Supreme Court31 Jan 2012Allowed
Dr. Subramanian Swamy Vs Dr. Manmohan Singh and Another
Supreme Court Of India · AIR 2012 SC 1185 : (2012) AIRSCW 1249 : (2012) 4 ALD 109 : (2012) 2 ALLMR 1 : (2012) 2 BomCR 495 : (2012) 1 CGBCLJ 181 : (2012) 1 CGBCLJ 202 : (2012) CriLJ 1519 : (2012) 1 JLJR 574 : (2012) 2 JT 203 : (2012) 1 LW(Cri) 225 : (2012) 1 MLJ 484 : (2012) 2 PLJ
Central Vigilance Commission Act, 2003 — Section 8Companies Act, 1956 — Section 621Constitution of India, 1950 — Article 14, 22
Supreme Court31 Jan 2012Allowed
Jeevan Chandrabhan Idnani and Another Vs Divisional Commissioner, Konkan Bhavan and Others
Supreme Court Of India · AIR 2012 SC 1210 : (2012) AIRSCW 1299 : (2012) 3 ALLMR 464 : (2012) 5 BomCR 446 : (2012) 2 JT 133 : (2012) 4 MhLj 1 : (2012) 3 RCR(Civil) 715 : (2012) 2 SCALE 48 : (2012) 2 SCC 794 : (2012) 1 Supreme 622
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(10), 2(8), 20, 20(3), 24Constitution of India, 1950 — Article 243QMaharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3, 3(1), 3
Supreme Court31 Jan 2012Disposed Of
Joshna Gouda Vs Brundaban Gouda and Another
Supreme Court Of India · (2012) 2 ALLMR 59 : (2012) 114 CLT 753 : (2012) 2 JT 21 : (2012) 2 SCALE 62 : (2012) 5 SCC 634
Evidence Act, 1872 — Section 101, 35Gram Panchayat Act, 1964 — Section 11, 2, 31, 34, 38(4)