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Supreme Court Of India judgments, 2013

1,277 judgments · page 11 of 64

Supreme Court24 Oct 2013Allowed

Joginder Singh Vs State of Haryana

Supreme Court Of India · (2013) 10 AD 641 : (2014) 84 ALLCC 710 : (2013) ALLMR(Cri) 4104 : (2014) 1 JCC 113 : (2013) 14 JT 151 : (2013) 2 NCC 874 : (2014) 1 RCR(Criminal) 248 : (2013) 13 SCALE 247 : (2014) 2 SCJ 537

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313, 379, 417
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Supreme Court23 Oct 2013Allowed

Urmila Devi Vs Yudhvir Singh

Supreme Court Of India · (2013) 14 JT 262 : (2013) 4 RCR(Criminal) 899

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 103, 107, 197, 197(1), 198(1)Penal Code, 1860 (IPC) — Section 120B, 323, 34, 354, 389
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Supreme Court23 Oct 2013Allowed

Shobha Sinha Vs The State of Bihar and Others

Supreme Court Of India · AIR 2014 SC 862 : (2014) 1 AJR 179 : (2014) 4 AWC 3826 : (2014) 2 CHN 192 : (2014) 1 JLJR 144 : (2013) 14 JT 164 : (2014) LabIC 94 : (2013) 5 LLN 26 : (2014) 1 PLJR 136 : (2013) 13 SCALE 220 : (2014) 1 SCT 346 : (2014) 1 SLJ 119 : (2014) 2 WLN 1

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 17, 23, 24, 24(2)Constitution of India, 1950 — Article 311(2)
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Supreme Court22 Oct 2013Allowed

Centre for Public Interest Litigation Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 12 AD 426 : AIR 2014 SC 49 : (2014) 1 AKR 103 : (2013) 6 ALLMR 955 : (2014) 1 AWC 690 : (2014) 1 CDR 286 : (2014) 1 JLJR 350 : (2013) 14 JT 1 : (2013) 4 KHC 383 : (2013) 13 SCALE 210

Constitution of India, 1950 — Article 21, 32, 39, 47Food Safety and Standards Act, 2006 — Section 13, 13(4), 14, 16, 19Food Safety and the Standards (Food Products Standards and Food Additives) Regulations, 2011 — R
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Supreme Court22 Oct 2013Disposed Of

Mary Vs State of Kerala and Others

Supreme Court Of India · (2013) 12 AD 76 : AIR 2014 SC 1 : (2014) 1 ALD 1 : (2014) 1 ALLMR 471 : (2014) 1 BC 180 : (2014) 1 CDR 202 : (2014) 1 CHN 13 : (2013) 13 JT 538 : (2013) 4 KHC 372 : (2013) 4 KLJ 417 : (2013) 4 KLT 466 : (2014) 1 RCR(Civil) 288 : (2013) 13 SCALE 151

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23, 56Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 2, 5(10), 5(15), 5(16), 5(19)
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Supreme Court22 Oct 2013Dismissed

Registrar General High Court of Gujarat and Another Vs Jayshree Chamanlal Buddhbhatti

Supreme Court Of India · (2013) 12 AD 438 : (2014) 1 AJR 118 : (2014) 4 AWC 3509 : (2014) 140 FLR 130 : (2014) 1 JLJR 1 : (2013) 14 JT 297 : (2014) LabIC 1567 : (2013) 5 LLN 47 : (2014) 1 OLR 244 : (2014) 1 PLJR 169 : (2013) 13 SCALE 230 : (2014) 1 SCT 325 : (2014) 1 SLJ 130 : (2

Constitution of India, 1950 — Article 311(2)Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 114, 302, 306, 498A
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Supreme Court22 Oct 2013Partly Allowed

State of Rajasthan Vs Ucchab Lal Chhanwal

Supreme Court Of India · (2013) 11 AD 253 : (2014) 1 JLJR 159 : (2013) 14 JT 255 : (2013) 5 LLN 1 : (2014) 1 PLJR 350 : (2013) 13 SCALE 272 : (2014) 1 SCC 144 : (2014) 1 SCC(L&S) 34 : (2014) 1 SCT 342 : (2014) 1 SLJ 232 : (2014) 1 WLN 5

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Section 141
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Supreme Court21 Oct 2013Allowed

Dr. S. Rajaseekaran Vs Union of India

Supreme Court Of India · (2014) 1 ACC 3 : (2014) ACJ 526 : AIR 2014 SC 706 : (2014) 1 AKR 658 : (2014) 3 AWC 2245 : (2014) 1 CDR 256 : (2014) 2 JT 201 : (2014) 1 KLJ 777 : (2014) 1 KLT 738 : (2014) 1 MLJ 739 : (2014) 1 RCR(Civil) 443 : (2014) 1 RLW 244 : (2013) 15 SCALE 437

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Supreme Court21 Oct 2013Disposed Of

State of Maharashtra and Another Vs Sarva Shramik Sangh, Sangli and Others Sarva Shramik Sangh, Sangli Vs State of Maharashtra and Others

Supreme Court Of India · (2014) 1 ABR 38 : AIR 2014 SC 61 : (2014) 140 FLR 311 : (2014) 1 JLJR 221 : (2013) 14 JT 12 : (2014) LabIC 61 : (2013) 4 LLJ 513 : (2013) 5 LLN 120 : (2014) 1 PLJR 339 : (2013) 13 SCALE 70 : (2014) 1 SCT 273

Constitution of India, 1950 — Article 136, 142, 227Factories Act, 1948 — Section 2(j), 2(k), 2(m)Industrial Disputes Act, 1947 — Section 17B, 2, 2(oo), 25A, 25N, 25F, 25FF
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Supreme Court18 Oct 2013Dismissed

B. Amrutha Lakshmi Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 2014 SC 751 : (2014) 1 ALD 102 : (2014) 1 JLJR 203 : (2013) 13 JT 548 : (2014) LabIC 1499 : (2013) 7 MLJ 845 : (2014) 1 PLJR 250 : (2013) 13 SCALE 128 : (2014) 2 SCJ 119 : (2014) 1 SCT 506 : (2014) 2 WLN 86

Administrative Service (Appointment by Selection) Regulations, 1997 — Regulation 3, 4, 4(1)Administrative Service (Promotion by Appointment) Regulations, 1955 — Regulation 3, 4, 9Constitution of India, 1950 — Articl
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Supreme Court18 Oct 2013Dismissed

State of U.P. and Others Vs Jaiprakash Associates Ltd. State of U.P and Another Vs Century Textile and Industries Ltd. and Others

Supreme Court Of India · (2013) 11 AD 45 : (2014) 201 ECR 1 : (2013) 13 JT 493 : (2013) 77 KarLJ 520 : (2013) 12 SCALE 704 : (2014) 4 SCC 720 : (2014) 1 SCJ 276 : (2013) 65 VST 423

Constitution of India, 1950 — Article 14, 301, 302, 303, 304Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16Uttar Pradesh General Clauses Act, 1904 — Section 21
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Supreme Court18 Oct 2013Dismissed

Badshah Vs Sou. Urmila Badshah Godse and Another

Supreme Court Of India · (2013) 3 ACR 3010 : (2013) 11 AD 9 : AIR 2014 SC 869 : (2013) 101 ALR 704 : (2013) 4 BomCR(Cri) 616 : (2014) CriLJ 1076 : (2013) 3 DMC 518 : (2014) 1 GLH 273 : (2013) 4 JCC 2765 : (2014) 1 JLJR 78 : (2013) 13 JT 570 : (2013) 4 KLT 367 : (2014) 2 LW 936 :

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Marriage Act, 1955 — Section 5(1), 7(1)Penal Code, 1860 (IPC) — Section 494
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Supreme Court18 Oct 2013Disposed Of

Punjab National Bank and Others Vs Ram Kishan

Supreme Court Of India · (2013) 10 AD 637 : AIR 2014 SC 27 : (2013) 4 AKR 699 : (2013) 6 AWC 5618 : (2013) 13 JT 580 : (2014) LabIC 1589 : (2013) 12 SCALE 726 : (2014) 1 SCT 241 : (2014) 1 SLJ 127 : (2014) 3 WBLR 60 : (2013) 4 WLN 165

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Punjab National Bank (Employees) Pension Regulations, 1995 — Regulation 14, 28, 29, 32
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Supreme Court18 Oct 2013Allowed

Arcot Textile Mills Ltd. Vs The Regional Provident Fund Commissioner and Others

Supreme Court Of India · AIR 2014 SC 295 : (2014) 140 FLR 233 : (2014) 1 JLJR 211 : (2013) 14 JT 285 : (2014) LabIC 189 : (2013) 4 LLJ 550 : (2013) 5 LLN 35 : (2014) LLR 89 : (2014) 1 LW 26 : (2014) 1 PLJR 240 : (2013) 13 SCALE 277 : (2014) 1 SCT 335

Constitution of India, 1950 — Article 14, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(4), 11, 11(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1
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Supreme Court18 Oct 2013Allowed

Putchalapalli Naresh Reddy Vs State of A.P. and etc.

Supreme Court Of India · (2013) 11 AD 89 : (2014) 1 ALD(Cri) 793 : (2014) 84 ALLCC 755 : (2013) ALLMR(Cri) 4117 : (2014) CriLJ 743 : (2013) 13 JT 557 : (2014) 1 NCC 291 : (2014) 1 RCR(Criminal) 613 : (2013) 12 SCALE 691 : (2014) 2 SCJ 446

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 235(2)Evidence Act, 1872 — Section 155, 157, 164, 32Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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