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Supreme Court Of India judgments, 2013

1,277 judgments · page 14 of 64

Supreme Court03 Oct 2013Dismissed

U.P. Power Corporation Ltd. and Another Vs Virendra Lal (Dead) through L.Rs.

Supreme Court Of India · (2013) 10 AD 598 : (2013) 6 ALJ 538 : (2013) 6 ALLMR 987 : (2014) 2 AWC 1309 : (2014) 140 FLR 531 : (2013) 4 JLJR 451 : (2013) 13 JT 394 : (2013) LabIC 4442 : (2013) LLR 1233 : (2014) 1 PLJR 128 : (2013) 12 SCALE 390 : (2013) 10 SCC 39 : (2014) 2 SCJ 404

Constitution of India, 1950 — Article 14, 311Uttar Pradesh State Electricity Board (Officers and Servants) (Conditions of Service) Regulations, 1975 — Regulation 6, 6(4), 6(5)
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Supreme Court01 Oct 2013Disposed Of

Kishan Ram and Others Vs State of Uttarakhand

Supreme Court Of India · (2013) 83 ALLCC 672 : (2013) 13 JT 439 : (2013) 12 SCALE 367

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 326
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Supreme Court01 Oct 2013Allowed

Anil Kumar and Others Vs M.K. Aiyappa and Another

Supreme Court Of India · (2013) 6 ABR 895 : (2013) 10 AD 386 : (2014) 1 AJR 37 : (2014) 1 ALD(Cri) 317 : (2014) 84 ALLCC 695 : (2013) 4 BomCR(Cri) 296 : (2014) CriLJ 1 : (2013) 4 JLJR 601 : (2013) 13 JT 127 : (2013) 6 KarLJ 1 : (2013) 4 KLJ 370 : (2013) 4 KLT 125 : (2014) 1 PLJR

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 197, 200, 202Penal Code, 1860 (IPC) — Section 120B, 149, 406, 409, 420Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13, 13(1)
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Supreme Court01 Oct 2013Dismissed

Central Bureau of Investigation Vs Jagjit Singh

Supreme Court Of India · (2014) 1 ACR 179 : (2014) 2 AD 422 : (2013) 83 ALLCC 608 : (2013) 4 CGLJ 519 : (2013) 4 JCC 2729 : (2013) 4 JLJR 568 : (2014) 1 PLJR 10 : (2013) 4 RCR(Criminal) 607 : (2013) 12 SCALE 299 : (2013) 10 SCC 686 : (2014) 2 SCC(L&S) 154 : (2014) 1 SCJ 153

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court30 Sept 2013Disposed Of

Selvi J. Jayalalithaa and Others Vs State of Karnataka and Others

Supreme Court Of India · (2013) 10 AD 244 : (2013) 4 AKR 638 : (2014) 84 ALLCC 766 : (2014) CriLJ 9 : (2014) 1 JLJR 380 : (2013) 13 JT 176 : (2014) 1 LW(Cri) 43 : (2013) 4 MLJ(Cri) 139 : (2014) 1 PLJR 531 : (2013) 12 SCALE 234 : (2014) 2 SCC 401 : (2014) 2 SCJ 290 : (2013) 4 SCT

Constitution of India, 1950 — Article 14, 142, 21, 233, 234Criminal Procedure Code, 1973 (CrPC) — Section 234, 301(2), 309, 311, 313General Clauses Act, 1897 — Section 21
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Supreme Court30 Sept 2013Disposed Of

Girraj Prasad Meena Vs State of Rajasthan and Others

Supreme Court Of India · (2013) 10 AD 393 : (2013) 83 ALLCC 958 : (2013) 4 JCC 2519 : (2013) 4 JLJR 578 : (2013) 13 JT 170 : (2014) 1 PLJR 36 : (2013) 4 RCR(Criminal) 583 : (2013) 12 SCALE 275 : (2014) 2 SCJ 173

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 164, 216, 217, 228, 251Penal Code, 1860 (IPC) — Section 323, 34, 343, 365Probation of Offenders Act, 1958 — Section 12, 3
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Supreme Court30 Sept 2013Dismissed

Vinodkumar M. Malavia etc. Vs Maganlal Mangaldas Gameti and Others

Supreme Court Of India · (2013) 6 ABR 763 : (2013) 12 AD 89 : (2014) 1 ALLMR 959 : (2013) 13 JT 188 : (2013) 12 SCALE 259

Bombay Public Trusts Act, 1950 — Section 17, 18, 18(7), 19, 21Constitution of India, 1950 — Article 19(1), 25, 25(2), 254, 26Societies Registration Act, 1860 — Section 12, 13, 20, 5
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Supreme Court30 Sept 2013Disposed Of

Gudda @ Dwarikendra Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 1 ACR 503 : (2013) 10 AD 477 : (2014) 1 AJR 415 : (2014) 84 ALLCC 283 : (2014) 1 JLJR 293 : (2013) 13 JT 446 : (2014) 1 PLJR 482 : (2013) 4 RCR(Criminal) 615 : (2013) 12 SCALE 290 : (2014) 1 SCJ 390

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court27 Sept 2013Dismissed

Poongodi and Another Vs Thangavel

Supreme Court Of India · (2013) 6 ABR 775 : (2014) 7 AD 511 : AIR 2014 SC 24 : (2014) 1 ALD(Cri) 299 : (2013) 83 ALLCC 973 : (2013) 4 BomCR(Cri) 794 : (2013) CriLJ 5006 : (2013) 6 CTC 338 : (2013) 3 DMC 460 : (2013) 4 JLJR 575 : (2014) 1 LW(Cri) 69 : (2013) 2 NCC 840 : (2014) 1 P

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
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Supreme Court27 Sept 2013Disposed Of

State of Rajasthan Vs Jamil Khan

Supreme Court Of India · (2013) 6 ABR 982 : (2013) 10 AD 287 : (2013) 4 BomCR(Cri) 734 : (2013) 4 JLJR 436 : (2013) 13 JT 46 : (2013) 4 MLJ(Cri) 324 : (2014) 1 PLJR 88 : (2013) 4 RCR(Criminal) 484 : (2013) 12 SCALE 200 : (2013) 10 SCC 721 : (2014) 1 SCJ 321

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 366, 367, 368Penal Code, 1860 (IPC) — Section 201, 302, 376, 53
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Supreme Court27 Sept 2013Disposed Of

People''s Union for Civil Liberties and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 6 ABR 910 : (2013) 4 AKR 566 : (2013) 5 ALD 173 : (2013) 101 ALR 476 : (2014) 3 AWC 2652 : (2014) 1 BomCR 642 : (2013) 202 DLT 677 : (2013) 13 JT 133 : (2013) 5 KarLJ 545 : (2013) 4 KLT 104 : (2013) 7 MLJ 537 : (2013) 4 RCR(Civil) 669 : (2013) 12 S

Conduct of Elections Rules, 1961 — Rule 38, 38(1), 38(2), 39, 39(1)Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Representation of the People Act, 1951 — Section 128, 2, 62, 62(1), 79
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