COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 862 of 2,993

Supreme Court20 Jan 2012Allowed

Vodafone International Holdings B.V. Vs Union of India (UOI) and Another

Supreme Court Of India · (2012) 107 CLA 63 : (2012) 170 CompCas 369 : (2012) 1 CompLJ 225 : (2012) 247 CTR 1 : (2012) 341 ITR 1 : (2012) 1 JT 410 : (2012) 2 MLJ 913 : (2012) 1 SCALE 530 : (2012) 6 SCC 613 : (2012) 204 TAXMAN 408 : (2012) 1 UJ 334

Capital Cost Allowance Act, 1990 — Section 24(1)Companies Act, 1956 — Section 2(47)Constitution of India, 1950 — Article 10, 10(1), 10(2), 13, 13(4)

Supreme Court19 Jan 2012Disposed Of

Assam Urban Water Supply and Sew. Board Vs Subash Projects and Marketing Ltd.

Supreme Court Of India · (2012) AIRSCW 1395 : (2012) 4 ALD 105 : (2012) 1 ARBLR 222 : (2012) 2 AWC 1843 : (2012) 4 CHN 1 Supp : (2012) 107 CLA 466 : (2012) 114 CLT 166 : (2012) 2 CTC 364 : (2012) 2 GLD 481 : (2012) 2 JCR 166 : (2012) 1 JT 362 : (2012) 4 MhLj 14 : (2012) 1 SCALE 6

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 34(1), 34(3)Limitation Act, 1963 — Section 2, 29(2), 4, 5

Supreme Court19 Jan 2012Allowed

Shanmughan Vs State of Kerala

Supreme Court Of India · AIR 2012 SC 1142 : (2012) AIRSCW 1173 : (2012) CriLJ 1489 : (2012) 1 JLJR 492 : (2012) 2 JT 35 : (2012) 1 KLJ 559 : (2012) 1 LW(Cri) 524 : (2012) 1 SCALE 636 : (2012) 1 UC 484

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323

Supreme Court19 Jan 2012Dismissed

Sudevanand Vs State

Supreme Court Of India · (2012) AIRSCW 953 : (2012) CriLJ 1320 : (2012) 1 Crimes 137 : (2012) 128 DRJ 1 : (2012) 1 JLJR 480 : (2012) 2 JT 40 : (2012) 1 KLJ 685 : (2012) 1 LW(Cri) 512 : (2012) 1 NCC 618 : (2012) 2 PLJR 64 : (2012) 1 RCR(Criminal) 662 : (2012) 1 SCALE 462 : (2012)

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 311, 391Evidence Act, 1872 — Section 145, 80Explosive Substances Act, 1908 — Section 4

Supreme Court19 Jan 2012dismissed

Ramdas Bansal (D) Vs Kharag Singh Baid and Others

Supreme Court Of India · (2012) AIRSCW 1949 : (2012) AIRSCW 1426 : (2012) 3 CALLT 88 : (2012) 1 CHN 170 Supp : (2012) 114 CLT 170 : (2012) 2 JT 270 : (2012) 1 SCALE 508 : (2012) 2 SCC 548 : (2012) 3 Supreme 72 : (2012) 1 Supreme 501

Calcutta Thika and Other Tenancies and Lands (Acquisition and Regulation) Act, 1981 — Section 3(1), 3(8), 5Calcutta Thika Tenancy Act, 1949 — Section 2(5)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Supreme Court19 Jan 2012dismissed

Jagan Singh (Dead) through L.Rs. Vs Dhanwanti and Another

Supreme Court Of India · (2012) 2 ADJ 454 : (2012) AIRSCW 893 : (2012) 2 AWC 1931 : (2012) 1 JLJR 555 : (2012) 1 JT 369 : (2012) 1 LW 917 : (2012) 2 PLJR 92 : (2012) 1 SCALE 497 : (2012) 2 SCC 628 : (2012) 1 Supreme 262 : (2013) 1 UC 339

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2Constitution of India, 1950 — Article 136Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

Supreme Court19 Jan 2012Allowed

Sharanamma and Others Vs M.D., Divisional Contr. Nekrtc

Supreme Court Of India · (2013) AIRSCW 421 : (2012) 4 SCALE 173

Motor Vehicles Act, 1939 — Section 173

Supreme Court18 Jan 2012Dismissed

Burdwan Central Cooperative Bank Ltd. and Another Vs Asim Chatterjee and Others

Supreme Court Of India · (2013) AIRSCW 597 : (2012) AIRSCW 1496 : (2012) 1 CALLT 36 : (2012) 4 CHN 21 Supp : (2012) 132 FLR 713 : (2012) 1 JLJR 442 : (2012) 1 JT 404 : (2012) 2 LLJ 548 : (2012) 2 PLJR 26 : (2012) 1 SCALE 455 : (2012) 2 SCC 641 : (2012) 7 Supreme 68 : (2012) 1 Sup

Constitution of India, 1950 — Article 311(2)West Bengal Co-operative Societies Rules, 1987 — Rule 69(2)

Supreme Court18 Jan 2012Disposed Of

Onkar and Another Vs State of U.P.

Supreme Court Of India · (2012) ACR 2075 : (2012) AIRSCW 998 : (2012) 2 ALT(Cri) 193 : (2012) 1 CALLT 43 : (2012) CriLJ 1446 : (2012) 1 Crimes 233 : (2012) 1 JLJR 497 : (2012) 1 JT 205 : (2012) 2 MLJ 364 : (2012) 1 NCC 559 : (2012) 1 RCR(Criminal) 606 : (2012) 1 SCALE 413 : (2012

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 395Uttar Pradesh Children Act, 1951 — Section 2(4)

Supreme Court18 Jan 2012Disposed Of

Regional Provident Fund Commissioner Vs The Hooghly Mills Company Ltd. and Others

Supreme Court Of India · (2012) AIRSCW 902 : (2012) 2 AWC 1920 : (2012) 3 CALLT 34 : (2012) 132 FLR 734 : (2012) 1 JLJR 447 : (2012) 2 JT 51 : (2012) 2 LLJ 1 : (2012) 4 MhLj 52 : (2012) 2 PLJR 31 : (2012) 1 SCALE 422 : (2013) 1 SLJ 53

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(2A), 14B, 15(2), 17Factories Act, 1948 — Section 7(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4

Supreme Court18 Jan 2012Allowed

Rameshbhai Dabhai Naika Vs State of Gujarat and Others

Supreme Court Of India · (2012) AIRSCW 913 : (2012) AIRSCW 4204 : (2012) 2 ALLMR 70 : (2012) 3 AWC 2380 : (2012) 3 BomCR 139 : (2012) 113 CLT 983 : (2012) 1 GLH 448 : (2012) 2 JCR 62 : (2012) 1 JLJR 391 : (2012) 1 KLJ 563 : (2012) 1 PLJR 430 : (2012) 1 SCALE 434 : (2012) 3 SCC 40

Constitution of India, 1950 — Article 13, 14, 15, 15(3), 15(4)Evidence Act, 1872 — Section 114, 50Penal Code, 1860 (IPC) — Section 34, 406, 494, 498A

Supreme Court17 Jan 2012Disposed Of

Ranbir Talib @ Ranbir Satwant Singh Vs Bhatia Gas

Supreme Court Of India · (2012) 11 SCC 314

East Punjab Urban Rent Restriction Act, 1949 — Section 13

Supreme Court17 Jan 2012Dismissed

West Uttar Pradesh Sugar Mills Association and Others etc. etc. Vs State of Uttar Pradesh and Others etc. etc.

Supreme Court Of India · (2012) 3 AWC 2731 : (2012) 1 JT 380 : (2012) 1 SCALE 491 : (2012) 2 SCC 773

Constitution of India, 1950 — Article 14, 19(1), 246, 254Essential Commodities Act, 1955 — Section 3(2)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 16

Supreme Court17 Jan 2012Allowed

State of Gujarat and Others Vs Essar Oil Limited and Another

Supreme Court Of India · AIR 2012 SC 1146 : (2012) AIRSCW 1008 : (2012) 189 ECR 121 : (2012) 2 MLJ 810 : (2012) 3 RCR(Civil) 667 : (2012) 1 SCALE 397 : (2012) 3 SCC 522 : (2012) 34 STT 629 : (2012) 1 UJ 285 : (2012) 48 VST 1

Civil Procedure Code, 1908 (CPC) — Section 144Criminal Law (Amendment) Act, 1952 — Section 6, 7Forest (Conservation) Act, 1980 — Section 2

Supreme Court17 Jan 2012Dismissed

Vasanti Dubey Vs State of Madhya Pradesh

Supreme Court Of India · (2012) ACR 2068 : (2012) AIRSCW 962 : (2012) CriLJ 1309 : (2012) 2 JLJ 296 : (2012) 1 JLJR 459 : (2012) 1 JT 321 : (2012) 1 LW(Cri) 501 : (2012) 2 MLJ 402 : (2012) 2 MPJR 217 : (2012) 2 PLJR 43 : (2012) 1 RCR(Criminal) 588 : (2012) 1 SCALE 355 : (2012) 2

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 169, 173, 173(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(2), 7

Supreme Court17 Jan 2012Dismissed

A.V.M. Sales Corporation Vs Anuradha Chemicals Pvt. Ltd.

Supreme Court Of India · (2012) AIRSCW 1028 : (2012) 2 BomCR 572 : (2012) 3 CHN 67 Supp : (2012) 1 CTC 867 : (2012) 2 JCR 37 : (2012) 1 JLJR 472 : (2012) 1 JT 175 : (2012) 1 LW 1004 : (2012) 2 PLJR 56 : (2012) 1 RCR(Civil) 859 : (2012) 1 SCALE 349 : (2012) 2 SCC 315 : (2012) 1 Su

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 23, 28

Supreme Court16 Jan 2012Dismissed

National Seeds Corporation Ltd. Vs M. Madhusudhan Reddy and Another

Supreme Court Of India · AIR 2012 SC 1160 : (2012) AIRSCW 1191 : (2012) 3 ALD 136 : (2012) 2 AWC 2138 : (2012) 106 CLA 449 : (2012) 1 CPJ 1 : (2012) 1 JLJR 417 : (2012) 1 JT 330 : (2012) 1 LW 977 : (2012) 4 MhLj 118 : (2012) 3 MLJ 166 : (2012) 2 PLJR 1 : (2012) 1 RCR(Civil) 838 :

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 34, 9Consumer Protection (Amendment) Act, 1993 — Section 2

Supreme Court16 Jan 2012

People''s Union for Civil Liberties Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 1 SCALE 732

Supreme Court16 Jan 2012Disposed Of

J. Samuel and Others Vs Gattu Mahesh and Others

Supreme Court Of India · (2012) AIRSCW 1035 : (2012) 2 ALT 40 : (2012) 2 AWC 1854 : (2012) 5 BomCR 90 : (2012) 1 CALLT 29 : (2012) 2 CTC 94 : (2012) 1 JLJR 349 : (2012) 1 JT 169 : (2012) 1 LW 910 : (2012) 4 MhLj 40 : (2012) 3 MLJ 159 : (2012) 1 PLJR 412 : (2012) 167 PLR 93 : (201

Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18Specific Relief Act, 1963 — Section 16

Supreme Court16 Jan 2012Dismissed

Maulana Mohd. Amir Rashadi Vs State of U.P. and Another

Supreme Court Of India · (2012) 1 ACR 1182 : (2012) 2 ADJ 409 : (2012) AIRSCW 1048 : (2012) 2 ALT(Cri) 258 : (2012) CriLJ 1444 : (2012) 1 Crimes 145 : (2012) 2 JCC 818 : (2012) 1 JT 159 : (2012) 1 NCC 385 : (2012) 1 RCR(Criminal) 586 : (2012) 1 SCALE 340 : (2012) 2 SCC 382 : (201

Penal Code, 1860 (IPC) — Section 302, 307, 325, 34