ANIL RAI Vs. STATE OF BIHAR
LAWS(SC)-2001-8-140
SUPREME COURT OF INDIA
Decided on August 06,2001

ANIL RAI Appellant
VERSUS
STATE OF BIHAR Respondents


Referred Judgements :-

MASALTI V. STATE OF U.P. [REFERRED . (PARA 41) 18.]
PALA SINGH VS. STATE OF PUNJAB [REFERRED . (PARA 31) 15.]
R C SHARMA VS. UNION OF INDIA [REFERRED . (PARA 7) 2.]
SARWAN SINGH VS. STATE OF PUNJAB [REFERRED . (PARA 31) 16.]
MADHAV HAYAWADANRAO HOSKOT VS. STATE OF MAHARASHTRA [REFERRED . (PARA 15) 3.]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED . (PARA 17) 8.]
HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED . (PARA 17) 9.]
PUNJAB SINGH KARNAIL SINGH VS. STATE OF HARYANA [REFERRED . (PARA 34) 17.]
LALJI VS. STATE OF UTTAR PRADESH [REFERRED . (PARA 42) 19.]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED . (PARA 17) 10.]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED . (PARA 17) 11.]
RAJA RAM VS. STATE OF MADHYA PRADESH [REFERRED . (PARA 45) 21.]
SHAMSHUL KANWAR VS. STATE OF UTTAR PRADESH [REFERRED . (PARA 43) 20.]
RAJ DEO SHARMA VS. STATE OF BIHAR [REFERRED . (PARA 17) 12.]
DANDU LAKSHMI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED]
RAJ DEO SHARMA VS. STATE OF BIHAR [REFERRED . (PARA 17) 13.]
BHAGWANDAS FATECHAND DASWANI VS. HPA INTERNATIONAL [REFERRED . (PARA 17) 7.]
AKHTARI BI VS. STATE OF MADHYA PRADESH [REFERRED . (PARA 17) 14.]
JAGARNATH SINGH VS. FRANCIS KHARIA [REFERRED . (PARA 16) 5.]
SURENDRA NATH SARKAR VS. EMPEROR [REFERRED . (PARA 16) 4.]



Cited Judgements :-

ASHOK KUMAR GUPTA VS. STATE [LAWS(ORI)-2015-6-23] [REFERRED TO]
K S SOMASHEKAR VS. KARNATAKA PUBLIC SERVICE COMMISSION, PARK HOUSE [LAWS(KAR)-2014-4-471] [REFERRED TO]
ABDUL SATHAR VS. PRINCIPAL SECRETARY TO GOVERNMENT, HOME DEPARTMENT AND ORS. [LAWS(MAD)-2021-2-283] [REFERRED TO]
RAJU SHARMA @ RAJENDRA VS. STATE OF M.P. [LAWS(MPH)-2017-2-33] [REFERRED TO]
VISHWA NATH SINGH AND OTHERS VS. THE CHANCELLOR UNIVERSITIES OF BIHAR AND OTHERS [LAWS(PAT)-2018-8-179] [REFERRED TO]
IN REFERENCE RECEIVED FROM 3RD ADDITIONAL SESSIONS JUDGE SINGROULI HEAD QUARTER WAIDHAN (M.P. VS. RAMJAG BIND [LAWS(MPH)-2022-12-175] [REFERRED TO]
RAMDEV VS. STATE OF RAJASTHAN [LAWS(RAJ)-2002-8-13] [REFERRED TO : (2001) 7 SCC 318 : AIR 2001 SC 3173 : 2001 AIR SCW 2833 : 2001 AIR - JHAR HCR 367 22]
SUKHRATI & 2 ORS. VS. STATE OF M.P. [LAWS(MPH)-2002-10-107] [REFERRED TO]
MUNNA VS. STATE OF M P [LAWS(MPH)-2002-4-77] [REFERRED TO]
M R NAGARAJAN VS. SYNDICATE BANK [LAWS(KAR)-2024-6-19] [REFERRED TO]
RABI RANJAN GUPTA D VS. JAYATI ROY [LAWS(SC)-2005-10-3] [REFERRED TO]
COMMISSIONER OF C. EX., BBSR-II VS. PRECICHEM INDIA [LAWS(CE)-2007-4-176] [FOLLOWED]
GOPI ALIAS GOPAL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2001-11-6] [REFERRED TO]
SAKHARI ALIAS SHAKUNTALA MUNDALA NAYAK VS. STATE OF MAHARASHTRA [LAWS(BOM)-2003-11-31] [REFERRED TO]
VIJAY SHANKAR SHIVARKAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2003-7-89] [REFERRED TO]
RAM CHARAN SINGH VS. STATE OF U.P. [LAWS(ALL)-2022-8-93] [REFERRED TO]
YUBRAJ ALIAS YOGRAJ VS. STATE OF H.P. [LAWS(HPH)-2010-3-197] [REFERRED TO]
VIKRAM SINGH, SON OF SH. ROSHAN LAL, RESIDENT OF VILLAGE MASSAL, POLICE STATION, KANGRA, DISTRICT KANGRA, HIMACHAL PRADESH VS. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (HOME), GOVERNMENT OF H.P., SHIMLA, H.P. [LAWS(HPH)-2012-9-150] [REFERRED TO]
MANISH KUMAR KHANNA VS. THE HONBLE DELHI HIGH COURT AND ORS. [LAWS(DLH)-2015-2-288] [REFERRED TO]
SALIK RAM VS. STATE OF U P [LAWS(ALL)-2018-2-496] [REFERRED TO]
MITHLESH AND ANOTHER VS. STATE OF U P [LAWS(ALL)-2018-5-571] [REFERRED TO]
RAMESH VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-5-195] [REFERRED TO]
HARISH CHANDRA VS. STATE OF U P [LAWS(ALL)-2019-2-223] [REFERRED TO]
SAMBHU NATH VS. STATE OF U.P. [LAWS(ALL)-2020-4-82] [REFERRED TO]
RAM AWADH AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2015-10-56] [REFERRED TO]
BWL LTD VS. UOI [LAWS(DLH)-2012-11-229] [REFERRED TO]
VASANT MAHADEO GUJAR AND ORS. VS. BAITULLA ISMAIL SHAIKH AND ORS. [LAWS(BOM)-2015-8-6] [REFERRED TO]
S2 INFOTECH PVT. LTD. VS. UNION OF INDIA [LAWS(BOM)-2015-8-235] [REFERRED TO]
MOHAMMED KHALID SHAIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-3-252] [REFERRED TO]
INTERNATIONAL ASSET RECONSTRUCTION COMPNY PVT LTD VS. REGISTRAR DEBTS RECOVERY TRIBUNAL MUMBAI [LAWS(BOM)-2011-11-84] [REFERRED TO]
CURRENT ADVERTISING PVT LTD VS. CEMENT CORPORATION OF INDIA LTD [LAWS(DLH)-2018-4-277] [REFERRED TO]
Surendra @ Chikna VS. State [LAWS(UTN)-2004-9-19] [REFERRED TO]
MADAN LAL AND OTHERS VS. STATE OF RAJASTHAN [LAWS(RAJ)-2002-9-81] [REFERRED TO]
MAHESH @ HARI VS. THE STATE OF RAJ. [LAWS(RAJ)-2008-3-153] [REFERRED TO]
RAM BALI VS. STATE OF UTTAR PRADESH [LAWS(SC)-2004-4-42] [REFERRED TO]
MADHAVI MANGARAJ VS. PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT [LAWS(ORI)-2022-10-16] [REFERRED TO]
SURESH SINGH VS. STATE OF BIHAR [LAWS(PAT)-2003-10-23] [REFERRED TO]
OMBIR SINGH VS. STATE OF UTTAR PRADESH [LAWS(SC)-2020-5-23] [REFERRED TO]
INDRAJEET YADAV VS. SANTOSH SINGH [LAWS(SC)-2022-4-52] [REFERRED TO]
VISHNU VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-4-263] [REFERRED TO]
GAURAV RANA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2016-11-102] [REFERRED TO]
AMIN KHAN AMANULLAH KHAN VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-3-10] [REFERRED TO]
PADUM SONI VS. NAKCHHED PRASAD [LAWS(CHH)-2009-4-29] [REFERRED TO]
ORGANON (INDIA) PRIVATE LIMITED VS. MARTIN & HARRIS PRIVATE LIMITED [LAWS(CAL)-2017-9-55] [REFERRED TO]
MOHD SHAHID VS. STATE OF DELHI [LAWS(DLH)-2018-5-482] [REFERRED TO]
SOUTH DELHI MUNICIPAL CORPORATION VS. SH HORAM [LAWS(DLH)-2021-10-65] [REFERRED TO]
EDIGA JAGANNADHA GOWD VS. STATE OF A P [LAWS(APH)-2004-3-157] [REFERRED TO]
DURGA DATTA SHARMA ALIAS DURGALAL SHARMAAND VS. STATE [LAWS(GAU)-2003-1-28] [REFERRED TO]
RAVI VS. STATE OF U.P. [LAWS(ALL)-2020-12-24] [REFERRED TO]
BINNU SRIVASTAVA @ PAWAN SRIVASTAVA VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-11-137] [REFERRED TO]
SHARP CARBON INDIA VS. COMMISSIONER OF CENTRAL EXCISE [LAWS(ALL)-2015-9-134] [REFERRED TO]
BRIGHT OUTDOOR MEDIA PVT. LTD. VS. UNION OF INDIA [LAWS(BOM)-2015-3-381] [REFERRED TO]
DHARAMBIR VS. STATE [LAWS(DLH)-2011-7-398] [REFERRED TO]
STATE VS. MITTALAL NAHAR [LAWS(MAD)-2002-2-89] [REFERRED TO]
ASTRAZENCECA U.K. LIMITED VS. NATCO PHARMA LIMITED & OTHERS [LAWS(IP)-2012-11-4] [REFERRED TO]
MAHADEVAPPA PARASAPPA TALI VS. STATE OF KARNATAKA [LAWS(KAR)-2017-2-260] [REFERRED TO]
MADVACHARYA VS. STATE OF KARNATAKA [LAWS(KAR)-2023-8-1070] [REFERRED TO]
UMESH KUMAR SINGH VS. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY [LAWS(PAT)-2019-4-1] [REFERRED TO]
DHARAMBIR VS. STATE OF HARYANA [LAWS(P&H)-2005-2-132] [REFERRED TO]
DHARAMBIR VS. STATE OF HARYANA [LAWS(P&H)-2005-2-132] [REFERRED TO]
JONES INVESTMENT CO. INC. VS. INTELLECTUAL PROPERTY APPELLATE BOARD (IPAB) [LAWS(MAD)-2015-7-158] [REFERRED TO]
SHAJI PURUSHOTHAMAN VS. UNION OF INDIA [LAWS(MAD)-2020-1-510] [REFERRED TO]
AKRAM VS. STATE [LAWS(RAJ)-2011-5-28] [REFERRED TO]
DR. JAGAT SINGH VS. U.O.I. THROUGH CBI [LAWS(RAJ)-2007-5-162] [REFERRED TO]
MANAGOBINDA MOHAPATRA VS. STATE OF ODISHA [LAWS(ORI)-2020-8-9] [REFERRED TO]
RAJESH KUMAR SINGH VS. STATE OF BIHAR [LAWS(PAT)-2005-10-37] [REFERRED TO]
STATE OF BIHAR VS. SHRILAL YADAV [LAWS(PAT)-2005-7-24] [REFERRED TO]
BACHAN SINGH VS. STATE OF BIHAR [LAWS(SC)-2008-9-73] [REFERRED TO]
SAHBUDDIN ALIAS SABU VS. STATE OF RAJASTHAN [LAWS(RAJ)-2005-1-65] [REFERRED TO]
OM PRAKASH GROVER VS. CANARA BANK [LAWS(DR)-2014-3-1] [REFERRED TO]
NARAYAN SAH VS. STATE OF BIHAR [LAWS(PAT)-2024-2-83] [REFERRED TO]
RATILAL JHAVERBHAI PARMAR VS. STATE OF GUJARAT [LAWS(SC)-2024-10-47] [REFERRED TO]
K. MADAN MOHAN RAO VS. BHEEMRAO BASWANTHRAO PATIL [LAWS(SC)-2022-9-129] [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [LAWS(SC)-2003-7-16] [REFERRED]
BIJOY SINGH VS. STATE OF BIHAR [LAWS(SC)-2002-4-47] [REFERRED]
ULTRATECH CEMENT LTD. VS. STATE OF M P [LAWS(MPH)-2014-8-81] [REFERRED TO]
RAKESH KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2017-12-10] [REFERRED TO]
MONU @ MOHAN SWAROOP VS. STATE OF M.P. [LAWS(MPH)-2017-2-16] [REFERRED TO]
MARISAA ADINARAYANA VS. STATE OF A.P. [LAWS(APH)-2020-5-58] [REFERRED TO]
AMARENDRA NATH BHANJA VS. PRADHAN TALGACHHARI II GRAM PANCHAYET [LAWS(CAL)-2010-11-20] [REFERRED TO]
RAJU VS. STATE OF U. P. [LAWS(ALL)-2023-12-96] [REFERRED TO]
SAHARA HOSPITALITY LIMITED VS. HOTEL CORPORATION OF INDIA LIMITED [LAWS(BOM)-2015-5-11] [REFERRED TO]
EMCO LTD. VS. UNION OF INDIA [LAWS(BOM)-2014-2-332] [REFERRED TO]
MAHENDRA VS. STATE OF U.P. [LAWS(ALL)-2019-9-298] [REFERRED TO]
AWADHESH VS. STATE OF U.P. [LAWS(ALL)-2020-5-16] [REFERRED TO]
ABDUL KARIM AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2020-3-132] [REFERRED TO]
MAHENDRA SINGH VS. STATE OF U.P. [LAWS(ALL)-2023-2-99] [REFERRED TO]
NARESH CHANDRA VS. STATE OF U.P. [LAWS(ALL)-2022-9-70] [REFERRED TO]
BALVINDER SINGH VS. STATE OF U. P. [LAWS(ALL)-2022-4-254] [REFERRED TO]
AKHILESH VS. STATE [LAWS(ALL)-2022-5-73] [REFERRED TO]
MANGALI AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2016-5-29] [REFERRED TO]
SURESH KUMAR MALLAH VS. STATE OF U.P. [LAWS(ALL)-2019-3-264] [REFERRED TO]
RAHUL VS. STATE OF U.P. [LAWS(ALL)-2019-12-256] [REFERRED TO]
AYODHYA PRASAD VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-12-244] [REFERRED TO]
ANIL THAKUR VS. ASHISH KUMAR [LAWS(HPH)-2004-10-9] [REFERRED TO]
HARI SINGH VS. STATE OF H.P. [LAWS(HPH)-2007-10-16] [REFERRED TO]
COAL INDIA LIMITED VS. HYDERABAD INDUSTRIES LTD. [LAWS(CAL)-2021-3-41] [REFERRED TO]
SHAKRABHAI VALABHAI PATEL VS. STATE OF GUJARAT [LAWS(GJH)-2003-8-9] [REFERRED]
MONIRUL MOLLA VS. STATE OF WEST BENGAL [LAWS(CAL)-2022-4-149] [REFERRED TO]
SAVITRI CHANDRAKESH PAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-4-188] [REFERRED TO]
PAWAN KUMAR PANDEY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-12-39] [REFERRED TO]
CHHATTU RAM URAON S/O BALDU RAM URAON VS. STATE OF C G THROUGH [LAWS(CHH)-2017-5-59] [REFERRED TO]
SANJAY VS. STATE OF CHHATTISGARH [LAWS(CHH)-2019-10-38] [REFERRED TO]
ANAND B SHIRWAIKAR VS. STATE THROUGH CBI PANAJI [LAWS(BOM)-2009-1-176] [REFERRED TO]
SAVITRI CHANDRAKESH PAL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2009-3-67] [REFERRED TO]
GUNNANA PENTAYYA VS. STATE OF A P [LAWS(APH)-2005-8-128] [REFERRED TO]
SUO MOTU ACTION TAKEN VS. SADHNA UPADHYAYA ADVOCATE DISTRICT ALLAHABAD [LAWS(ALL)-2009-4-220] [REFERRED TO]
SMT. PRABHATAI WD/O SHANKARRAO BODHANKAR VS. M/S. CHIMOTE & SONS [LAWS(BOM)-2016-8-115] [REFERRED TO]
MANORATH AND ORS. VS. STATE [LAWS(ALL)-2015-12-65] [REFERRED TO]
HARENDERA VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-10-238] [REFERRED TO]
MUNESH VS. STATE OF U P [LAWS(ALL)-2019-4-96] [REFERRED TO]
SUDARSHAN VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-5-132] [REFERRED TO]
SHIV BABU VS. STATE OF U.P. [LAWS(ALL)-2019-2-218] [REFERRED TO]
RAJESH ALIAS PILLU VS. STATE OF U.P. [LAWS(ALL)-2019-12-374] [REFERRED TO]
JAGDISH VS. STATE OF U. P. [LAWS(ALL)-2021-7-39] [REFERRED TO]
MUNNA VS. STATE OF U.P. [LAWS(ALL)-2022-10-41] [REFERRED TO]
ABHAY SHRENIKBHAI GANDHI VS. STATE OF GUJARAT [LAWS(GJH)-2017-1-115] [REFERRED TO]
CHAIRMAN/ SECRETARY VS. NARANPURA MAZDOOR KAMDAR SAHKARI MANDLI LTD [LAWS(GJH)-2015-10-295] [REFERRED]
SANDHYA SRIVASTAVA VS. NEELAM MISHRA [LAWS(DLH)-2021-2-149] [REFERRED TO]
MANISH GULATI VS. STATE OF NCT OF DELHI [LAWS(DLH)-2021-3-101] [REFERRED TO]
SANJAY BABAN PARVE VS. STATE OF MAHARASHTRA & ORS. [LAWS(BOM)-2018-7-257] [REFERRED TO]
ALAM DIN VS. STATE OF J & K. & ORS. [LAWS(J&K)-2010-5-13] [REFERRED TO]
HABIBULLAH SHORA VS. JALLA BANO [LAWS(J&K)-2001-11-1] [REFERRED TO]
RAJ KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2015-8-17] [REFERRED TO]
AMAR SINGH VS. STATE OF U. P. [LAWS(ALL)-2023-4-189] [REFERRED TO]
MADAN KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(MPH)-2018-3-215] [REFERRED TO]
NIYAMATHULLAH VS. JAKLUL BATCHA [LAWS(MAD)-2009-4-685] [REFERRED TO]
JOSHI N.THOMAS VS. STATE OF KERALA [LAWS(KER)-2020-12-102] [REFERRED TO]
PHORDAN MARBANIANG VS. P. TRELLY LYNGDOH AND ORS. [LAWS(MEGH)-2015-7-14] [REFERRED TO]
BRITISH AIRWAYS PLC. VS. DEPUTY COMMISSIONER OF INCOME TAX [LAWS(IT)-2006-3-40] [REFERRED TO]
M.P. ROAD DEVELOPMENT CORPORATION VS. JABALPUR CORRIDOR PVT. LTD. [LAWS(MPH)-2014-7-333] [REFERRED TO]
RAMADHIR SINGH VS. STATE JHARKHAND [LAWS(JHAR)-2023-9-101] [REFERRED TO]
KABALI VS. KRISHNAMOORTHY [LAWS(MAD)-2001-12-94] [REFERRED TO]
PANCHAM VS. STATE OF M.P. [LAWS(MPH)-2021-8-2] [REFERRED TO]
SJVNL VS. CCC HIM JV [LAWS(SC)-2021-2-48] [REFERRED TO]
ARAKHITA PRADHAN VS. STATE OF ORISSA AND OTHERS [LAWS(ORI)-2017-5-117] [REFERRED TO]
SHAJI PURUSHOTHAMAN VS. UNION OF INDIA AND ORS. [LAWS(MAD)-2020-3-186] [REFERRED TO]
RAHISH KHAN VS. STATE OF M.P. [LAWS(MPH)-2017-2-19] [REFERRED TO]
SHRI GANGA SYNDICATE VS. STATE OF M.P. AND ORS. [LAWS(MPH)-2019-1-324] [REFERRED TO]
MANSINGH VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-4-19] [REFERRED TO]
VAHAJI RAVAJI THAKORE VS. STATE OF GUJARAT [LAWS(GJH)-2003-5-22] [REFERRED TO]
RAJESH VS. STATE OF KERALA [LAWS(KER)-2020-9-378] [REFERRED TO]
TAHIR BHAYYAN AND PAPPU VS. STATE OF U. P. [LAWS(ALL)-2023-3-169] [REFERRED TO]
UMESH MAHTO VS. STATE OF U.P. [LAWS(ALL)-2022-9-91] [REFERRED TO]
GOPAL SINGH VS. STATE OF M P [LAWS(MPH)-2005-2-64] [REFERRED TO]
N.P.AMRUTESH VS. UNION OF INDIA [LAWS(KAR)-2023-5-255] [REFERRED TO]
RAVI SHANKAR NAYAK VS. RAJA BHAIYA PATEL & OTHERS [LAWS(MPH)-2014-2-215] [REFERRED]
CHACK ALIAS ANIYAN KUNJUS VS. STATE OF KERALA [LAWS(KER)-2002-10-52] [REFERRED TO]
MAHENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2003-5-41] [REFERRED TO]
DALBIR SINGH VS. SATISH CHAND [LAWS(DLH)-2020-7-173] [REFERRED TO]
ALAKUNTA SRINIVASULU VS. STATE OF A P [LAWS(APH)-2006-3-178] [REFERRED TO]
JALLI RADHA KRISHNA VS. STATE OF A P [LAWS(APH)-2017-11-90] [REFERRED TO]
SHAIKH MOHAMMED TAUSEEF VS. GOGO CONSTRUCTIONS [LAWS(BOM)-2022-10-78] [REFERRED TO]
RAJINDER KUMAR VS. STATE OF DELHI [LAWS(DLH)-2018-11-367] [REFERRED TO]
LIMO CORTEZ VS. CHIEF TOWN PLANNER [LAWS(BOM)-2013-2-155] [REFERRED TO]
TITAWI SUGAR COMPLEX VS. COMMR OF CUS AND C EX [LAWS(ALL)-2002-1-11] [REFERRED TO]
KHALID YUNUS PATEL VS. ASLAM ABDUL RAHIM PATEL AND ORS. [LAWS(BOM)-2010-7-275] [REFERRED TO]
CHUNMAN ALIAS AKASH VS. STATE OF NCT OF DELHI [LAWS(DLH)-2012-12-28] [REFERRED TO]
RAHUL S/O VIRENDRA DESHMUKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-5-72] [REFERRED TO]
INDU BHUSAN JANA VS. UNION OF INDIA [LAWS(CAL)-2008-9-28] [REFERRED TO]
PRABHU VS. STATE OF U.P. [LAWS(ALL)-2019-11-304] [REFERRED TO]
S K TIWARI VS. H M B SINHA [LAWS(ALL)-2019-10-76] [REFERRED TO]
ALAM VS. STATE OF U.P. [LAWS(ALL)-2022-5-113] [REFERRED TO]
RAM JEEVAN VS. STATE OF U.P. [LAWS(ALL)-2019-4-300] [REFERRED TO]
RAM KISHAN VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-9-126] [REFERRED TO]
GULMOHAR AREA SOCIETIES WELFARE GROUP VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [LAWS(BOM)-2017-7-109] [REFERRED TO]
THE REGISTRAR, SUPREME COURT OF INDIA VS. COMMODORE LOKESH K. BATRA [LAWS(DLH)-2014-12-30] [REFERRED TO]
DEVANG RASHIKLAL VORA VS. UNION OF INDIA [LAWS(BOM)-2003-8-93] [REFERRED TO]
SHAKEEL AHMED FATEH MOHD SUNDKE VS. AZIZ AHMED KHAN [LAWS(BOM)-2008-6-85] [REFERRED TO]
LAXMI SAHU VS. STATE OF ODISHA [LAWS(ORI)-2023-2-96] [REFERRED TO]
DEEP NARAYAN CHOURASIA VS. STATE OF BIHAR [LAWS(SC)-2019-2-130] [REFERRED TO]
N.VIJAYAKUMAR VS. STATE OF TAMIL NADU [LAWS(SC)-2021-2-7] [REFERRED TO]
SUDIPTA CHAKROBARTY VS. RANAGHAT S.D.HOSPITAL [LAWS(SC)-2021-2-85] [REFERRED TO]
BALAJI BALIRAM MUPADE AND ORS. VS. THE STATE OF MAHARASHTRA AND ORS. [LAWS(SC)-2020-10-49] [REFERRED TO]
STATE OF UTTAR PRADESH VS. AKHIL SHARDA [LAWS(SC)-2022-7-40] [REFERRED TO]
SURENDRA VS. STATE OF U.P. [LAWS(ALL)-2019-12-124] [REFERRED TO]
KHEMA VS. STATE OF U P [LAWS(ALL)-2019-4-166] [REFERRED TO]
CHANDI ALIAS DEVKINANDAN AND OTHERS VS. STATE OF U.P. [LAWS(ALL)-2018-3-457] [REFERRED TO]
MOHAN VS. STATE OF U.P. [LAWS(ALL)-2022-4-187] [REFERRED TO]
SARJEET VS. STATE OF U. P. [LAWS(ALL)-2022-12-65] [REFERRED TO]
MOOSA VS. STATE OF U. P. [LAWS(ALL)-2021-4-17] [REFERRED TO]
STATE OF WEST BENGAL VS. ANJAN DASGUPTA [LAWS(CAL)-2006-2-38] [REFERRED TO]
VIJAY SHANKAR SHIVARKAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2003-7-205] [REFERRED]
JITENDRA RAGHURAJ DESHPRABHU VS. VASUDEO RAJENDRA DESHPRABHU [LAWS(BOM)-2012-6-49] [REFERRED TO]
VALECHA ENGINEERING LIMITED AND ORS. VS. AIRPORTS AUTHORITY OF INDIA (I.A.D.) [LAWS(BOM)-2015-9-19] [REFERRED TO]
DHANSING S/O ANNASAHEB SONAVANE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2017-9-190] [REFERRED TO]
BARASAT KRISHNAGAR EXPRESSWAYS LTD VS. NATIONAL HIGHWAYS AUTHORITY OF INDIA [LAWS(DLH)-2023-1-232] [REFERRED TO]
TUKARAM VITTHAL DAUD VS. HON’BLE CHANCELLOR [LAWS(BOM)-2023-2-221] [REFERRED TO]
IN RE: HIGH COURT ON HIS OWN MOTION ( IN THE MATTER OF PENDING JUDGMENTS AND ORDERS PASSED BY AD-HOC SR. CIVIL JUDGE & J.M.F.C., "A" COURT, QUEPEM) VS. IN RE: HIGH COURT ON HIS OWN MOTION ( IN THE MATTER OF PENDING JUDGMENTS AND ORDERS PASSED BY AD-HOC SR. CIVIL JUDGE & J.M.F.C., "A" COURT, QUEPEM) [LAWS(BOM)-2023-1-329] [REFERRED TO]
UMESH MAHTO VS. STATE OF U. P. [LAWS(ALL)-2022-9-202] [REFERRED TO]
SENTHILUMAR VS. STATE [LAWS(MAD)-2022-9-195] [REFERRED TO]
UNIVERSITY GRANTS COMMISSION VS. ROOPAKALA PRASAD [LAWS(KER)-2013-10-206] [REFERRED]
RANVEER SINGH VS. STATE OF M.P. [LAWS(MPH)-2016-12-36] [REFERRED TO]
RAGHUWAR SINGH VS. STATE OF M.P. [LAWS(MPH)-2015-3-202] [REFERRED TO]
AKASHDEEP GOEL AND ORS. VS. RAMKRISHNA SOLVEX PVT. LTD. AND ORS. [LAWS(MPH)-2015-1-80] [REFERRED TO]
DIWAN SINGH VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2002-7-64] [REFERRED TO]
ATMA RAM SOHAN LAL AGENCIES (P.) LTD VS. UNION OF INDIA [LAWS(P&H)-2009-5-160] [REFERRED TO]
RAM KISHORE TIWARI, SON OF LATE LAXMI TIWARI VS. STATE OF BIHAR [LAWS(PAT)-2018-5-101] [REFERRED TO]
ASHOK SHARMA VS. RAMESH KUMAR JHUNJHUNWALA [LAWS(MEGH)-2021-4-18] [REFERRED TO]
ALLA CHINA APPARAO VS. STATE OF ANDHRA PRADESH [LAWS(SC)-2002-10-18] [REFERRED TO]
LAKHAN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2007-8-48] [REFERRED TO]
PAWAN KUMAR & ORS. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2008-3-165] [REFERRED TO]
YOGESH SINGH VS. MAHABEER SINGH & ORS. [LAWS(SC)-2016-10-41] [REFERRED TO]
ATARU VS. STATE OF UTTARANCHAL [LAWS(UTN)-2006-4-15] [REFERRED TO]
PRAVEEN KUMAR SRIVASTAVA VS. MADHURI SRIVASTAVA AND ANOTHER [LAWS(ALL)-2017-10-272] [REFERRED TO]
ATHAR VS. STATE OF U P [LAWS(ALL)-2019-5-225] [REFERRED TO]
STATE OF U. P. VS. SAHAB SINGH [LAWS(ALL)-2022-7-176] [REFERRED TO]
IRFAN VS. STATE OF U.P. [LAWS(ALL)-2020-1-189] [REFERRED TO]
RASHID SK VS. STATE OF WEST BENGAL [LAWS(CAL)-2004-10-27] [REFERRED TO]
JAI SINGH RAWAT VS. STATE OF NCT OF DELHI [LAWS(DLH)-2012-3-321] [REFERRED TO]
RAJIV SAHANI VS. PAVITRI DEVI [LAWS(ALL)-2009-4-215] [REFERRED TO]
KECHACHALA LACHI REDDY VS. P P , HYD [LAWS(APH)-2020-5-51] [REFERRED TO]
MOHD ASHRAF VS. ABDUL WAHID SIDDIQUE [LAWS(DLH)-2020-12-22] [REFERRED TO]
Y N GUPTA VS. M A RAMZANA [LAWS(DLH)-2019-12-175] [REFERRED TO]
ANZAR ALI ALIAS SADDAM VS. STATE OF NCT OF DELHI [LAWS(DLH)-2019-2-251] [REFERRED TO]
GULSHAN VS. STATE [LAWS(DLH)-2019-1-177] [REFERRED TO]
RAGHAVJI GALA VS. DIVISIONAL JOINT REGISTRAR [LAWS(BOM)-2013-1-180] [REFERRED TO]
ARUNACHALAM MUTHU VS. NAFAN BV, HAVING ITS REGISTERED OFFICE AT LOCATELLIKADE [LAWS(BOM)-2012-11-71] [REFERRED TO]
MAHARAJ MURMU VS. BHARAT PETROLEUM CORPORATION LTD. [LAWS(CAL)-2023-7-41] [REFERRED TO]
RAJINDER SINGH AND ANR. VS. STATE [LAWS(DLH)-2009-12-299] [REFERRED TO]
ABDUL MOTLEB VS. STATE OF ASSAM [LAWS(GAU)-2010-8-99] [REFERRED TO]
DAYALAL MEGHJI & COMPANY VS. UNITED INDIA INSURANCE COMPANY LIMITED [LAWS(CHHCDRC)-2009-10-1] [REFERRED TO]
MAXWORTH REALTY INDIA LTD. VS. M. K. VEERENDRA BABU [LAWS(KAR)-2019-9-33] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RANJEET RAM [LAWS(HPH)-2011-8-109] [REFERRED TO]
NAVEEN KUMAR AHUJA VS. STATE [LAWS(DLH)-2012-7-352] [REFERRED TO]
INFRA DREDGE SERVICES PVT. LTD. VS. UNION OF INDIA [LAWS(BOM)-2020-1-332] [REFERRED TO]
JHARI RANA VS. STATE OF JHARKHAND [LAWS(JHAR)-2021-10-14] [REFERRED TO]
STATE OF RAJASTHAN VS. NATHU [LAWS(SC)-2003-4-96] [REFERRED]
THAMAN KUMAR VS. STATE OF UNION TERRITORY OF CHANDIGARH [LAWS(SC)-2003-5-27] [REFERRED]
BOARD OF TRUSTEES OF CHENNAI PORT TRUST, REP. BY ITS CHAIRMAN, RAJAJI SALAI, CHENNAI VS. ENNORE PORT LTD., P.T. LEE CHENGALVARAYA NAICKER MAALIGAI, 1ST FLOOR, NO.23, RAJAJI SALAI, CHENNAI [LAWS(MAD)-2016-11-159] [REFERRED TO]
M. DEEPAK AND ORS. VS. THE STATE [LAWS(MAD)-2016-3-112] [REFERRED TO]
BAIJU VS. STATE OF M.P. [LAWS(MPH)-2021-10-23] [REFERRED TO]
MATHEW PHILIP VS. STATE OF KERALA [LAWS(KER)-2024-7-139] [REFERRED TO]
NAQUI HAIDER @ ROSHAN VS. STATE OF BIHAR [LAWS(PAT)-2017-11-3] [REFERRED TO]
MD. GULJAN @ MD. GULSHAN VS. THE STATE OF BIHAR [LAWS(PAT)-2016-10-14] [REFERRED TO]
RAMSWAROOP VS. STATE OF M P [LAWS(MPH)-2005-8-82] [REFERRED TO]
RAVI SHANKAR NAIK VS. STATE OF M P [LAWS(MPH)-2012-11-118] [REFERRED TO]
SUBODH YADAV VS. STATE OF BIHAR [LAWS(PAT)-2024-2-103] [REFERRED TO]
BRIJ BIHARI PRASAD SWARNKAR VS. ANAND KUMAR SWARNKAR [LAWS(PAT)-2007-9-153] [REFERRED]
LAXMAN AND ANOTHER VS. STATE OF RAJASTHAN [LAWS(RAJ)-2008-9-128] [REFERRED TO]
PANKAJ RANA KALU RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-3-34] [REFERRED TO]
UMESH RAI @ GORA RAI VS. STATE OF U.P. [LAWS(SC)-2023-5-107] [REFERRED TO]
SHRI GHANASHYAM CHETTRI VS. STATE OF SIKKIM [LAWS(SIK)-2011-9-4] [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RAJAN alias PAPPU YADAV [LAWS(SC)-2005-2-149] [RELIED ON]
MOHINDER SINGH VS. STATE OF PUNJAB [LAWS(SC)-2003-9-5] [REFERRED]
TELESTAR TRAVELS PVT. LTD VS. SPECIAL DIRECTOR OF ENFORCEMENT [LAWS(SC)-2013-2-39] [REFERRED TO]
THOMAS KURUVILLA VS. CANARA BANK AND ORS. [LAWS(MAD)-2015-7-128] [REFERRED TO]
KANNAN VS. STATE REP. BY THE INSPECTOR OF POLICE [LAWS(MAD)-2014-9-43] [REFERRED TO]
STATE VS. CHIKKARANGAIAH [LAWS(KAR)-2002-1-13] [REFERRED TO]
JAIMY VS. STATE OF KERALA [LAWS(KER)-2003-6-9] [REFERRED TO]
SANJEEV KUMAR RAI SON OF JAI PRAKASH RAI VS. STATE OF BIHAR [LAWS(PAT)-2012-2-41] [REFERRED TO]
RAVI SHANKAR NAYAK VS. RAJA BHAIYA PATEL [LAWS(MPH)-2014-3-103] [REFERRED TO]
SURESH CHAUDHARY VS. STATE OF BIHAR [LAWS(SC)-2003-3-73] [REFERRED]
STATE OF PUNJAB AND ORS VS. JARNAIL SINGH AND ORS [LAWS(P&H)-2006-10-600] [REFERRED]
SHRI ALLEN E. VALLES VS. THE RECOVERY SALES OFFICER [LAWS(BOM)-2016-5-114] [REFERRED TO]
T VENKATESHWARLU VS. SHO, ONGOLE II TOWN P. S. [LAWS(APH)-2020-7-32] [REFERRED TO]
BOMBAY DYEING & MANUFACTURING COMPANY LIMITED VS. ASHOK NARANG [LAWS(BOM)-2021-8-166] [REFERRED TO]
LINGU DHARMA MESHRAM VS. STATE OF MAHARASHTRA [LAWS(BOM)-2003-6-118] [REFERRED TO]
RAJAT ANEJA VS. M A RAMZANA [LAWS(DLH)-2019-12-211] [REFERRED TO]
COMMERZBANK AKTIENGESELLSCHAFT VS. STATE BANK OF INDIA, OVERSEAS BRANCH AND ORS. [LAWS(DLH)-2020-12-157] [REFERRED TO]
NAVEEN @ SANJU VS. STATE (NCT OF DELHI) [LAWS(DLH)-2017-4-124] [REFERRED TO]
RAMBEER SHOKEEN VS. STATE OF NCT OF DELHI [LAWS(DLH)-2017-5-268] [REFERRED TO]
M/S CURRENT ADVERTISING PVT. LTD. VS. M/S CEMENT CORPORATION OF INDIA LTD [LAWS(DLH)-2018-4-28] [REFERRED TO]
OIL INDIA LIMITED VS. ESSAR OIL LIMITED [LAWS(DLH)-2012-8-139] [REFERRED TO]
ARUN DATTATRAYA NARAKE AND ORS. VS. AUTHORIZED OFFICER, KOLHAPUR DISTRICT CENTRAL CO-OP. BANK LTD. AND ORS. [LAWS(BOM)-2015-3-16] [REFERRED TO]
MARIA WOLFANGO DSILVA VS. DATTA LAMGAONKAR [LAWS(BOM)-2011-11-178] [REFERRED TO]
STATE OF U.P VS. KRISHNA MURARI ALIAS MURLI [LAWS(ALL)-2022-2-46] [REFERRED TO]
SATENDRA KUMAR VS. STATE OF U.P. [LAWS(ALL)-2022-9-76] [REFERRED TO]
SHYAM BEHARI MISHRA VS. STATE OF U.P. [LAWS(ALL)-2023-3-50] [REFERRED TO]
MUKRAM VS. STATE NATIONAL CAPITAL TERRITORY OF DELHI [LAWS(DLH)-2001-9-172] [REFERRED]
DEVI SINGH AND OTHERS VS. STATE OF U.P. [LAWS(ALL)-2020-8-25] [REFERRED TO]
SATTAR VS. STATE OF U.P. [LAWS(ALL)-2019-4-304] [REFERRED TO]
RANVEER AND 3 OTHERS VS. STATE OF U.P. [LAWS(ALL)-2019-4-381] [REFERRED TO]
CHANDRA PAL SINGH & OTHERS VS. STATE OF U.P. [LAWS(ALL)-2017-1-220] [REFERRED TO]
RAM SINGH VS. STATE OF U P [LAWS(ALL)-2017-12-184] [REFERRED TO]
RAM NARESH VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2019-10-228] [REFERRED TO]
SALAUDDIN VS. STATE OF U.P. [LAWS(ALL)-2019-12-251] [REFERRED TO]
BHARAT SINGH VS. STATE OF M P [LAWS(MPH)-2002-5-32] [REFERRED TO]
REGISTRAR, SUPREME COURT OF INDIA VS. COMMODORE LOKESH K BATRA AND ORS [LAWS(DLH)-2014-12-475] [REFERRED]
DEEPAK KHOSLA VS. HON`BLE HIGH COURT OF DELHI [LAWS(DLH)-2014-1-281] [REFERRED TO]
JOGENDRO MAHKUL VS. STATE OF CHHATTISGARH THROUGH - STATION HOUSE OFFI [LAWS(CHH)-2017-5-62] [REFERRED TO]
MEHATTAR DAS @ GANGA MAHANT VS. STATE OF CHHATTISGARH [LAWS(CHH)-2017-9-75] [REFERRED TO]
JAI @ GUDDA JAISWAL VS. STATE OF CHHATTISGARH [LAWS(CHH)-2018-8-60] [REFERRED TO]
VESTAS WIND TECHNOLOGY INDIA PRIVATE LIMITED VS. INOX RENEWABLES LIMITED [LAWS(BOM)-2019-4-13] [REFERRED TO]
OMKAR CHAVDAS BHORTAKKE VS. PAPILABAI BABURAO PATIL [LAWS(BOM)-2021-2-258] [REFERRED TO]
ONIDA SAKA LIMITED VS. COMMISSIONER OF CENTRAL EXCISE, NOIDA [LAWS(CE)-2012-5-12] [REFERRED TO]
SUBHASH CHANDRA VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-9-2] [REFERRED TO]
KHEM CHAND ALIAS KHEMESH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2007-8-13] [REFERRED TO]


JUDGEMENT

- (1.)Before adverting to the merits of the appeal, I propose to deal with the shocking state of affairs prevalent in some High Courts as brought to our notice by the learned Counsel for the appellants. The dismal picture depicted before us on the basis of the facts of these appeals is that a few Judges in some High Courts, after conclusion of the arguments, keep the files withheld with them and do not pronounce judgments for periods spread over years. In the present appeals, the arguments were concluded and judgment was reserved by the High Court on 23-8-1995 which was pronounced on 14-8-1997.
(2.)The inordinate, unexplained and negligent delay in pronouncing the judgment is alleged to have actually negatived the right of appeal conferred upon the convicts under the provisions of the Code of Criminal Procedure. It is submitted that such a delay is not only against the provisions of law, but in fact infringes the right of personal liberty guaranteed by Art. 21 of the Constitution of India. Any procedure or course of action which does not ensure a reasonable quick adjudication has been termed to be unjust. Such a course is stated to be contrary to the maxim actus curiae neminem gravabit, that an act of the Court shall prejudice none.
(3.)The prevalence of such a practice and horrible situation in some of the High Courts in the country has necessitated the desirability of considering the effect of such delay on the rights of the litigant public. Though reluctantly, yet for preserving and strengthening the belief of the people in the institution of the judiciary, we have decided to consider this aspect and to give appropriate directions.


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