Supreme Court06 Jan 2012Disposed Of
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 1 SCALE 224
Mineral Concession Act — Section 24(6)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 865 of 2,993
Supreme Court06 Jan 2012Allowed
Sri. Chaitanya Educational Committee Vs Commissioner of Central Excise, Guntur
Supreme Court Of India · (2012) 25 STR 513 : (2012) 34 STT 484
Finance Act, 1994 — Section 86
Supreme Court05 Jan 2012Disposed Of
Y. Nagaraj Vs Smt. Jalajakshi and others
Supreme Court Of India · (2012) AIRSCW 807 : (2012) AIRSCW 4422 : (2012) 3 ALD 164 : (2012) 2 ALT 25 : (2012) 2 AWC 1459 : (2012) 5 CHN 158 : (2012) 2 JCR 169 : (2012) 1 JT 146 : (2012) 2 KarLJ 185 : (2012) 3 MhLj 497 : (2012) 1 SCALE 34 : (2012) 2 SCC 161 : (2012) 1 Supreme 75 :
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
Supreme Court05 Jan 2012Allowed
Mohd. Ayub and Another Vs Mukesh Chand
Supreme Court Of India · AIR 2012 SC 881 : (2012) AIRSCW 673 : (2012) AIRSCW 4822 : (2012) 2 ALLMR 940 : (2012) 2 AWC 1450 : (2012) 1 JT 4 : (2012) 2 MLJ 565 : (2012) 1 RCR(Rent) 56 : (2012) 2 RLW 1565 : (2012) 1 SCALE 47 : (2012) 2 SCC 155 : (2012) 1 Supreme 62 : (2012) 6 Suprem
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
Supreme Court05 Jan 2012Disposed Of
Munagala Yadamma Vs State of A.P. and Others
Supreme Court Of India · (2012) 1 ACR 338 : (2012) AIRSCW 1443 : (2012) 2 ALD(Cri) 435 : (2012) 2 ALT(Cri) 385 : (2012) 1 AWC 234 : (2012) CriLJ 1662 : (2012) 1 JT 69 : (2012) 1 LW(Cri) 494 : (2012) 1 MLJ 830 : (2012) 1 RCR(Criminal) 937 : (2012) 1 SCALE 132 : (2012) 2 SCC 386 :
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 2A, 2B, 3(1)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8(C)
Supreme Court04 Jan 2012Dismissed
Rushikesh Tanaji Bhoite Vs State of Maharashtra and Others
Supreme Court Of India · (2012) 1 ACR 329 : AIR 2012 SC 890 : (2013) AIRSCW 209 : (2012) AIRSCW 677 : (2012) 2 ALT(Cri) 14 : (2012) 1 AWC 233 : (2012) BomCR(Cri) 325 : (2012) CriLJ 1334 : (2012) 3 JCR 126 : (2012) 1 JT 1 : (2012) 1 RCR(Civil) 863 : (2012) 1 SCALE 53 : (2012) 2 SC
Bombay Police Act, 1951 — Section 135, 37(1)(3)Criminal Law (Amendment) Act, 1932 — Section 7Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 —
Supreme Court04 Jan 2012Allowed
Yumman Ongbi Lembi Leima Vs State of Manipur and Others
Supreme Court Of India · (2012) 1 ACR 321 : AIR 2012 SC 321 : (2012) 2 ALT(Cri) 61 : (2012) 1 AWC 232 : (2012) BomCR(Cri) 315 : (2012) 4 CGLJ 358 : (2013) 115 CLT 392 : (2012) 2 GLD 488 : (2012) 1 JCC 531 : (2012) 1 JLJR 271 : (2012) 1 JT 11 : (2013) 1 KCCR 29 : (2012) 1 LW(Cri)
Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167National Security Act, 1980 — Section 3, 3(2), 3(4), 8
Supreme Court04 Jan 2012Dismissed
Coal Mines P.F. Commr. thr. Board of Trustee Vs Ramesh Chandra Jha
Supreme Court Of India · AIR 2012 SC 408 : (2012) 2 ALT 46 : (2012) 2 AWC 1470 : (2012) 1 BomCR 707 : (2012) 132 FLR 709 : (2012) 2 JCR 41 : (2012) 1 JLJR 281 : (2012) 1 JT 16 : (2012) 2 LW 1 : (2012) 1 PLJR 344 : (2012) 1 SCALE 30 : (2012) 2 SCC 67 : (2012) 1 SLJ 375
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 2(17), 79, 80Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3Constitution of India, 1950 — Article 141, 311
Supreme Court03 Jan 2012Disposed Of
Darshan Lal Nagpal (dead) by L.Rs. Vs Government of NCT of Delhi and Others
Supreme Court Of India · AIR 2012 SC 412 : (2012) 2 AWC 1474 : (2012) 1 BomCR 712 : (2012) 186 DLT 243 : (2012) 1 JT 20 : (2013) 1 KCCR 1 : (2012) 1 LW 889 : (2012) 4 MhLj 17 : (2012) 2 MLJ 574 : (2012) 2 RLW 1525 : (2012) 1 SCALE 8 : (2012) 2 SCC 327
Constitution of India, 1950 — Article 14, 19, 300AIndustries (Development and Regulation) Act, 1951 — Section 18AALand Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(3A), 17(4)
Supreme Court03 Jan 2012Disposed Of
Suresh Ram Goswami Vs Suremana Devi and Another
Supreme Court Of India · (2012) 2 JLJR 3
Criminal Procedure Code, 1973 (CrPC) — Section 127
Supreme Court03 Jan 2012Allowed
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 1 SCALE 729 : (2012) 11 SCC 758
Supreme Court02 Jan 2012Disposed Of
Jigyasa Kancal Vs Harsh Kancal
Supreme Court Of India · (2012) 1 DMC 758 : (2012) 2 JCC 1137
Criminal Procedure Code, 1973 (CrPC) — Section 125, 498A
Supreme Court02 Jan 2012Disposed Of
M. Mani Vs Divisional Manager, New India Assurance Company Ltd. and Another
Supreme Court Of India · (2012) 4 SCALE 164
Motor Vehicles Act, 1988 — Section 166, 173(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
Supreme Court16 Dec 2011Allowed
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 1 SCALE 219
Environment (Protection) Act, 1986 — Section 3, 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
Supreme Court16 Dec 2011Allowed
Allied Motors Ltd. Vs Bharat Petroleum Corporation Ltd.
Supreme Court Of India · AIR 2012 SC 709 : (2012) AIRSCW 513 : (2012) 3 AWC 2458 : (2012) 2 JLJR 19 : (2012) 3 MLJ 123 : (2012) 2 SCC 1
Constitution of India, 1950 — Article 14
Supreme Court16 Dec 2011Dismissed
P. Mahalingam Vs Monica Kumar and Another Monica Kumar and Another Vs State of U.P. and Others
Supreme Court Of India · (2012) 1 ACR 1157 : (2011) 13 SCALE 594 : (2012) 1 SCC 694
Constitution of India, 1950 — Article 136, 226, 311(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200
Supreme Court16 Dec 2011Dismissed
Gaytri Bajaj Vs Jiten Bhalla
Supreme Court Of India · AIR 2012 SC 541 : (2012) AIRSCW 291 : (2012) 1 ALT 19 : (2012) 2 AWC 1863 : (2012) 1 CHN 193 Supp : (2012) 1 DMC 19 : (2012) 1 JCR 177 : (2012) 1 JLJR 572 : (2012) 1 PLJR 478 : (2012) 1 RCR(Civil) 574 : (2011) 13 SCALE 527 : (2011) 8 Supreme 457 : (2012)
Hindu Marriage Act, 1955 — Section 13B(1), 28
Supreme Court16 Dec 2011Disposed Of
Jetha Bhaya Odedara Vs Ganga Maldebhai Odedara and Another
Supreme Court Of India · (2012) 1 ACR 1147 : AIR 2012 SC 775 : (2012) AIRSCW 509 : (2012) 3 ALT(Cri) 24 : (2012) CriLJ 998 : (2012) 1 Crimes 22 : (2012) 1 GLH 601 : (2012) 2 GLR 921 : (2011) 14 JT 173 : (2012) 2 RCR(Criminal) 920 : (2011) 13 SCALE 531 : (2012) 2 SCC 150 : (2011)
Arms Act, 1959 — Section 25(1), 25(1)(D), 25(1)A, 25(1)BA, 25(1B)Bombay Police Act, 1951 — Section 110, 117, 122C, 135, 135BCriminal Procedure Code, 1973 (CrPC) — Section 439
Supreme Court16 Dec 2011Dismissed
Helios and Matheson Information Technology Ltd. and Others Vs Rajeev Sawhney and Another
Supreme Court Of India · (2012) 1 ACR 1152 : AIR 2012 SC 660 : (2012) BomCR(Cri) 727 : (2012) CriLJ 1248 : (2012) 1 JCC 513 : (2011) 14 JT 293 : (2012) 1 KLJ 331 : (2012) MLJ(Cri) 831 : (2012) 1 PLJR 179 : (2012) 1 RCR(Criminal) 354 : (2012) 2 RLW 1669 : (2011) 13 SCALE 536 : (20
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 227, 239, 240Penal Code, 1860 (IPC) — Section 120B, 417, 420, 465, 467
Supreme Court16 Dec 2011Dismissed
Shri Morvi Sarvajanik Kelavni Mandal Sanchalit MSKM B.Ed. College Vs National Council for Teachers Education and Others
Supreme Court Of India · (2012) 3 AWC 2671 : (2012) 2 BomCR 621 : (2012) 2 GLR 1195 : (2012) 1 JCR 179 : (2011) 14 JT 285 : (2012) 2 LW 769 : (2012) 3 MhLj 510 : (2012) 3 MLJ 134 : (2012) 2 MPLJ 490 : (2011) 13 SCALE 598 : (2012) 2 SCC 16 : (2012) 2 SLJ 134 : (2012) 1 UJ 271
Constitution of India, 1950 — Article 226, 32National Council for Teacher Education Act, 1993 — Section 14(3), 17