Supreme Court Judgments/Orders on Disability and Mental Health
Note: Supreme Court Judgments are Available at http://www.judis.nic.in
SUPREME COURT/HIGH COURTS CASES
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All Kerala Parents Association Vs. State of Kerala
2002 (3) KLT 423 (SC)
Amita Vs. Union of India
Writ Petition (C) No. 31 of 2001, Decided on Aug 11, 2005
(2005) 13 SCC 721
B R Kapoor Vs. Union of India
Writ Petition (Crim) No.1777-78 & 2848 of 1983, Decided on May 09,1989
AIR 1990 SC 752; 1989 (3) SCC 387
Bhagwan Dass Vs. Punjab State Electricity Board
C A No. 8 of 2008, Decided Jan 04 2008
(2008) 1 SCC 579; AIR 2008 SC 990
Chandan Kumar Banik Vs. State of West Bengal
Writ Petition (Crl) 365 of 1988, Decided on April 25, 1990
1995 Supp (4) SCC 505
D. Sai Baba Vs. Bar Council of India
Writ Petition (C) No. 528 of 2002, Decided on May 06, 2003
(2003) 6 SCC 186;AIR 2003 SC 2502
Death of 25 Chained Inmates in Asylum Fire in T. Nadu, In Re
Vs.
Union of India
Writ Petition (C) No. 334 of 2001, Decided on Feb 05 2002
(2002) 3 SCC 31
District Rehabilitation Officers Vs. Jai Kishore Maity
CA No. 7999 of 2002, Decided on Nov 10, 2006
(2006) 12 SCC 380
Indra Swhney Vs Union of India
Writ Petition (C) No. 930 of 1990, Decided on Nov 16, 1992
1992 Supp (3) SCC 217
Jagdish Saran (Dr) Vs. Union of India
Writ Petition 214 of 1979, Decided on Jan 28, 1980
1980 (2) SCC 768; AIR 1980 SC 820
Javed Abidi Vs. Union of India
Writ Petition (C) No. 326 of 1997, Decided on Dec 17, 1998
1999 (1) SCC 467; AIR 1999 SC 512
Kunal Singh Vs. Union of India
Civil Appeal No. 1789 of 2000, Decided on Feb 13, 2003
2003 (4) SCC 524;AIR 2003 SC 1623
Nand Kumar Narayan Rao Godmare Vs. State of Maharashtra
Civil Appeal No. 9856 of 1995, Decided on Oct 30, 1995
1995 (6) SCC 720
Narendra Kumar Chandla Vs. State of Haryana of Ors.
Civil Appeal No. 874 of 1994, Decided on Feb 04, 1994
1994 (4) SCC 460;AIR 1995 SC 519
National Federation of Blind Vs. Union Public Service Commission
Writ Petition (C) 655 of 1991, Decided on March 23, 1997
1993(2) SCC 411; AIR 1993 SCC 1916
Prabhas Chandra Jana & Ors Vs. Union of India
IA No. 175 -88 in CMP No 437 of 1988, Decided on Feb 10, 02 2003
(2005) 9 SCC 648
Prajwala Vs. Union of India & Ors.
Writ Petition (C) No.56 of 2004 with 57 of 2004 & 580 & 212 of 2003, Decided on
March 04, 2009
(2009) 4 SCC 798
Pushkar Singh Vs. University of Delhi
2001 (90) DLT 36
Rajbir Singh Vs. Delhi Transport Corporation
2002 (97) DLT 1
Rakesh Chander Naryan Vs. State of Bihar
Writ Petition (C) 339 of 1986, 901 of 1993 & 448 of 1994, Decided on Nov 11, 1997
2004 (10) SCC 200
Raman Khanna Vs. University of Delhi
2003 (106) DLT 97
Sheela Barse Vs. Union of India
Writ Petition (Crl) 237 of 1989, Decided on Aug 17, 1993
1993 (4) SCC 204
Social Jurist, A Lawyer’s Group Vs. Government of N. C.T of Delhi and Anr.
CWP No. 4400 of 2003 of Delhi High Court, Decided on Sept 02, 2003 (Not Reported)
[B. C. Patel, C J and A. K. Sikri, J.]
Suchita Srivastava & Ors. Vs. Chandigarh Administration
Civil Appeal No. 5845 of 2009, Decided on Aug 28, 2009
(2009) 9 SCC 1
Union of India Vs. Sanjay Kumar Jain
CA No. 5178 of 2004, Decided on Aug 11, 2004
(2004) 6 SCC 708
Upendra Baxi Vs State of Uttar Pradesh
Writ Petition (Crim) No. 1900 of 1981, Decided on Nov 11, 1997
1998 (9) SCC 388 , See also 1983 (2) SCC 308; 1986 (4) SCC 106
Veena Sethi Vs. State of Bihar & Ors.
Writ Petition (Crim) No. 73 of 1982, Decided on May 11, 1982
1982 (2) SCC 583