Supreme Court16 Jan 2012Allowed
Deepak Kumar etc. Vs State of Haryana and Others etc.
Supreme Court Of India · (2012) 1 SCALE 723
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 863 of 2,993
Supreme Court16 Jan 2012Allowed
Rajiv Saxena and Others Vs State (NCT of Delhi) and Another
Supreme Court Of India · (2013) 1 AJR 166 : (2013) 3 RCR(Criminal) 275 : (2012) 5 SCC 627
Penal Code, 1860 (IPC) — Section 34, 496, 498A
Supreme Court16 Jan 2012Allowed
State of Jammu and Kashmir Vs Vinod Kumar Verma and Another
Supreme Court Of India · (2012) 3 JCR 13 : (2012) 1 SCALE 337 : (2012) 2 SCC 325
Contempt of Courts Act, 1971 — Section 19(1)
Supreme Court16 Jan 2012Allowed
C. Shakunthala and Others Vs H.P. Udayakumar and Another
Supreme Court Of India · (2012) ACR 2063 : (2012) 3 ALT 1 : (2012) BomCR(Cri) 757 : (2012) 1 CALLT 23 : (2012) 1 Crimes 220 : (2013) 1 JLJR 194 : (2012) 1 JT 158 : (2013) 1 PLJR 168 : (2012) 1 SCALE 343 : (2012) 2 SCC 294
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 9, Order 21 Rule 97, Order 21 Rule 98Contempt of Courts Act, 1971 — Section 11(2), 15(1), 2Contempt of Courts Rules, 1980 — Rule
Supreme Court16 Jan 2012Partly Allowed
Archaeological Survey of India and Others Vs Narender Anand and Another Narender Anand and Another Vs Archaeological Survey of India and Others
Supreme Court Of India · (2012) 3 AWC 2735 : (2012) 187 DLT 763 : (2012) 1 JT 386 : (2012) 2 SCC 562
Ancient Monuments and Archaeological Sites and Remains (Amendment and Validation) Act, 2010 — Section 20A, 20A(1), 20A(3), 20B, 20CAncient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19, 2, 3, 38, 38(1)
Supreme Court16 Jan 2012Allowed
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2013) 1 RCR(Civil) 954 : (2012) 1 SCALE 730
Wild Life (Protection) Act, 1972 — Section 18, 19, 20, 21, 22
Supreme Court16 Jan 2012Allowed
Jaswindhr Singh and Another Vs Santokh Nursing Home and Others etc.
Supreme Court Of India · (2012) 4 SCALE 170
Consumer Protection Act, 1986 — Section 17
Supreme Court13 Jan 2012Allowed
Union of India (UOI) and Others Vs M.C. Sharma
Supreme Court Of India · (2012) 5 SCC 633
Supreme Court13 Jan 2012Dismissed
Madhu Vs State of Kerala
Supreme Court Of India · (2012) ACR 2043 : AIR 2012 SC 664 : (2012) AIRSCW 782 : (2012) 1 ALD(Cri) 999 : (2012) CriLJ 1230 : (2012) 1 Crimes 148 : (2012) 1 JCC 620 : (2012) 1 JLJR 321 : (2012) 1 JT 181 : (2012) 1 NCC 353 : (2012) 1 PLJR 384 : (2012) 3 RLW 2481 : (2012) 1 SCALE 22
Constitution of India, 1950 — Article 136, 142, 21Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 114, 25, 26, 27
Supreme Court13 Jan 2012Dismissed
Flex Engineering Limited Vs Commissioner of Central Excise, U.P.
Supreme Court Of India · AIR 2012 SC 1219 : (2012) AIRSCW 1228 : (2012) 189 ECR 138 : (2012) 276 ELT 153 : (2012) 1 JT 273 : (2012) 3 RCR(Civil) 622 : (2012) 1 SCALE 255 : (2012) 5 SCC 609 : (2012) 1 Supreme 227 : (2012) 34 TAXMAN 512 : (2012) 1 UJ 303
Central Excise Rules, 1944 — Rule 57A, 57C, 57QCentral Excise Tariff Act, 1985 — Section 3, 4Central Excises and Salt Act, 1944 — Section 2, 35H
Supreme Court13 Jan 2012Dismissed
Food Corporation of India and Others Vs Bhartiya Khadya Nigam Karmchari Sangh and Another
Supreme Court Of India · AIR 2012 SC 703 : (2012) AIRSCW 693 : (2012) 5 AWC 4635 : (2012) 132 FLR 698 : (2012) 2 JCR 110 : (2012) 1 JLJR 354 : (2012) 1 JT 139 : (2012) 2 MLJ 803 : (2012) 1 PLJR 417 : (2012) 1 SCALE 276 : (2012) 2 SCC 307 : (2012) 1 Supreme 250
Constitution of India, 1950 — Article 14, 16Food Corporations Act, 1964 — Section 45
Supreme Court13 Jan 2012Disposed Of
Indian Oil Corporation Ltd. Vs Commissioner of Central Excise, Vadodara
Supreme Court Of India · (2012) AIRSCW 666 : (2012) 2 ALLMR 86 : (2012) 189 ECR 150 : (2012) 276 ELT 145 : (2012) 1 JT 265 : (2013) 3 RCR(Civil) 726 : (2012) 1 SCALE 292 : (2012) 1 UJ 315
Central Excise (Removal of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2001 — Rule 3(1)Central Excise Rules, 1944 — Rule 192, 193, 194, 195, 196Central Excises and Salt Act, 1944 —
Supreme Court13 Jan 2012Allowed
Commissioner of Central Excise, Bangalore-II Vs Osnar Chemical Pvt. Ltd.
Supreme Court Of India · (2013) AIRSCW 2613 : (2012) AIRSCW 857 : (2012) 189 ECR 158 : (2012) 276 ELT 162 : (2012) 1 JT 284 : (2012) 1 SCALE 266 : (2012) 2 SCC 282 : (2012) 4 Supreme 530 : (2012) 1 Supreme 239 : (2012) 1 UJ 323
Central Excises and Salt Act, 1944 — Section 2, 35L
Supreme Court13 Jan 2012Allowed
Om Prakash Asati Vs State of U.P. and Others
Supreme Court Of India · AIR 2012 SC 655 : (2012) AIRSCW 802 : (2012) 5 AWC 4604 : (2011) 5 AWC 4956 : (2012) 132 FLR 704 : (2012) 1 JLJR 599 : (2012) 1 JT 132 : (2012) 1 SCALE 249 : (2012) 5 SCC 552 : (2012) 1 Supreme 365
Supreme Court13 Jan 2012Disposed Of
Punjab and Sind Bank Vs C.S. Company and Others
Supreme Court Of India · (2012) AIRSCW 1079 : (2012) 1 CALLT 51 : (2012) 5 CHN 249 : (2012) 1 JT 294 : (2012) 3 RCR(Civil) 338 : (2012) 1 SCALE 301 : (2012) 2 SCC 743
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14Evidence Act, 1872 — Section 65, 91
Supreme Court12 Jan 2012Allowed
Chandrakala Trivedi Vs State of Rajasthan and Others
Supreme Court Of India · (2012) AIRSCW 3237 : (2012) 3 AWC 2752 : (2012) 6 JT 232 : (2012) 1 RLW 856 : (2012) 1 SCALE 634 : (2012) 3 SCC 129 : (2012) 4 Supreme 1
Supreme Court12 Jan 2012Allowed
Jile Singh Vs State of U.P. and Another
Supreme Court Of India · (2012) AIRSCW 1390 : (2012) 2 ALT(Cri) 242 : (2012) CriLJ 1603 : (2012) 1 KLJ 712 : (2012) 1 LW(Cri) 258 : (2012) 1 RCR(Criminal) 583 : (2012) 1 SCALE 452 : (2012) 3 SCC 383 : (2012) 1 UC 608
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 202, 204, 204(1)
Supreme Court12 Jan 2012Dismissed
Azija Begum Vs State of Maharashtra and Another
Supreme Court Of India · (2012) 2 ALT(Cri) 255 : (2012) BomCR(Cri) 427 : (2012) 2 JCC 815 : (2012) 1 JLJR 342 : (2012) 1 JT 167 : (2012) 1 LW(Cri) 485 : (2012) 1 NCC 329 : (2012) 1 PLJR 405 : (2012) 1 RLW 835 : (2012) 1 SCALE 328 : (2012) 3 SCC 126 : (2012) 1 UC 605
Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
Supreme Court12 Jan 2012Dismissed
Alister Anthony Pareira Vs State of Maharashtra
Supreme Court Of India · AIR 2013 SC 3802 : (2012) AIRSCW 930 : (2012) BomCR(Cri) 609 : (2012) CriLJ 1160 : (2012) 1 Crimes 76 : (2012) 1 GLH 405 : (2012) 1 JCC 641 : (2012) 1 JLJR 360 : (2012) 1 JT 100 : (2012) 1 MLJ 627 : (2012) 1 PLJR 290 : (2012) 1 RCR(Criminal) 524 : (2012)
Bombay Prohibition Act, 1949 — Section 66(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 357, 357(3), 378(3)Motor Vehicles Act, 1988 — Section 185
Supreme Court11 Jan 2012Disposed Of
Medical Council of India Vs JSS Medical College and Another
Supreme Court Of India · AIR 2012 SC 726 : (2012) AIRSCW 644 : (2012) 2 AWC 1850 : (2012) 1 CALLT 17 : (2012) 2 JCR 116 : (2012) 1 JLJR 285 : (2012) 1 JT 127 : (2013) 2 KarLJ 275 : (2012) 2 MLJ 570 : (2012) 1 PLJR 348 : (2012) 1 SCALE 140 : (2012) 5 SCC 628 : (2013) 1 SLJ 149
Constitution of India, 1950 — Article 226, 227Indian Medical Council Act, 1956 — Section 10A