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Supreme Court Of India judgments, 2013

1,277 judgments · page 15 of 64

Supreme Court27 Sept 2013Disposed Off

Ranjit Singh Vs State of M.P. and Others

Supreme Court Of India · (2013) 83 ALLCC 977 : (2014) 1 BomCR(Cri) 391 : (2013) 4 RCR(Criminal) 600 : (2013) 12 SCALE 190 : (2014) 1 SCJ 357

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 44(2), 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court26 Sept 2013Disposed Of

Ganeshlal Vs Shyam

Supreme Court Of India · (2014) 3 CTC 526 : (2014) 1 JLJR 26 : (2014) 1 PLJR 194

Consumer Protection Act, 1986 — Section 11, 15, 2(1)
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Supreme Court26 Sept 2013Allowed

Kamlesh Kumar and Others Vs The State of Jharkhand and Others

Supreme Court Of India · (2013) 10 AD 491 : (2013) 4 AJR 589 : (2014) 1 ALD(Cri) 273 : (2014) 84 ALLCC 317 : (2014) 1 CCR 134 : (2014) CriLJ 22 : (2013) 4 JCC 2752 : (2014) 1 JLJR 411 : (2013) 13 JT 155 : (2014) 1 PLJR 497 : (2013) 4 RCR(Criminal) 754 : (2013) 12 SCALE 216 : (201

Constitution of India, 1950 — Article 14, 142, 19, 227, 235Criminal Law (Amendment) Act, 1952 — Section 6, 6(1), 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 406, 407, 407(1), 431, 435
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Supreme Court26 Sept 2013Allowed

Larsen and Toubro Limited and Another Vs State of Karnataka and Another

Supreme Court Of India · (2013) 12 AD 107 : (2013) 199 ECR 413 : (2014) 303 ELT 3 : (2013) 13 JT 82 : (2013) 77 KarLJ 177 : (2013) 12 SCALE 77 : (2014) 1 SCC 708 : (2014) 34 STR 481 : (2013) 65 VST 1

Andhra Pradesh General Sales Tax Act, 1957 — Section 2Australian Sales Tax Assessment Act, 1930 — Section 3(4)Central Sales Tax Act, 1956 — Section 3, 4, 5
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Supreme Court24 Sept 2013dismissed

Davalsab Husainsab Mulla Vs North West Karnataka Road Transport Corporation

Supreme Court Of India · (2014) 3 ALLMR 956 : (2014) 2 AWC 1166 : (2014) 140 FLR 756 : (2014) 1 JLJR 374 : (2013) 4 LLJ 446 : (2013) 4 LLN 411 : (2014) LLR 1 : (2014) 1 PLJR 476 : (2013) 12 SCALE 157 : (2013) 10 SCC 185 : (2013) 2 SCC(L&S) 850 : (2013) 4 SCT 826 : (2014) 1 WBLR 7

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6AIndustrial Disputes Act, 1947 — Section 11A
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Supreme Court24 Sept 2013Disposed Of

Sushila Devi Vs State of Rajasthan and Others

Supreme Court Of India · (2014) 2 AD 596 : (2013) ALLMR(Cri) 4077 : (2014) CriLJ 64 : (2013) 4 JLJR 356 : (2013) 4 PLJR 473 : (2013) 4 RCR(Criminal) 594 : (2013) 12 SCALE 62 : (2014) 1 SCC 269 : (2013) 3 UC 2111

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157(1), 173(1), 173(2), 173(8)Penal Code, 1860 (IPC) — Section 120B, 174A, 193, 201, 218
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Supreme Court23 Sept 2013Allowed

Yash Deep Trexim Private Limited Vs Namokar Vinimay Pvt. Ltd. and Others

Supreme Court Of India · (2014) 1 AD 190 : (2013) 116 CLA 230 : (2013) 181 CompCas 52 : (2013) 4 JLJR 552 : (2013) 13 JT 12 : (2013) 12 SCALE 13 : (2014) 1 SCC 545

Companies Act, 1956 — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 136Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(4), 19(3)
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Supreme Court23 Sept 2013Allowed

Eastern Coalfields Ltd. and Others Vs Bajrangi Rabidas

Supreme Court Of India · (2014) 140 FLR 732 : (2013) 4 JLJR 467 : (2013) 13 JT 62 : (2014) LabIC 1510 : (2014) 1 PLJR 15 : (2013) 12 SCALE 69 : (2014) 2 SCT 581 : (2014) 1 WBLR 895

Coal Mines Regulations, 1957 — Regulation 14, 14(1), 15(1), 15(2)Constitution of India, 1950 — Article 226
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Supreme Court23 Sept 2013Disposed Of

State of Rajasthan Vs A.N. Mathur and Others

Supreme Court Of India · (2013) 4 CDR 917 : (2013) 4 JLJR 460 : (2013) 4 LLJ 257 : (2014) 1 PLJR 78 : (2013) 12 SCALE 43 : (2013) 4 SCT 741 : (2014) 1 SLJ 148

Rajasthan Agricultural University, Udaipur Act, 2000 — Section 2, 36, 38, 39, 8
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Supreme Court23 Sept 2013Dismissed

Vinod Raghuvanshi Vs Ajay Arora and Others

Supreme Court Of India · (2014) 84 ALLCC 844 : (2013) 4 JCC 2782 : (2014) 1 JLJ 404 : (2014) 3 LLN 32 : (2014) 3 MPJR 158 : (2013) 4 RCR(Criminal) 704 : (2013) 12 SCALE 30 : (2013) 10 SCC 581 : (2014) 1 SCC(L&S) 679

Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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Supreme Court23 Sept 2013Dismissed

Delta Distilleries Limited Vs United Spirits Limited and Another

Supreme Court Of India · (2013) 6 ABR 925 : (2014) 2 AD 429 : AIR 2014 SC 113 : (2013) 4 ARBLR 47 : (2014) 2 AWC 1157 : (2014) 1 BomCR 54 : (2013) 116 CLA 219 : (2013) 6 CTC 406 : (2013) 13 JT 1 : (2014) 79 KarLJ 207 : (2013) 5 LW 405 : (2014) 1 RCR(Civil) 735 : (2013) 12 SCALE 5

Arbitration Act, 1940 — Section 42, 43Arbitration and Conciliation Act, 1996 — Section 23(1), 25, 27, 27(2)Bombay Sales Tax Act, 1959 — Section 64, 64(1)
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Supreme Court23 Sept 2013Disposed Of

Bheemraya Vs Suneetha

Supreme Court Of India · (2013) 6 ALLMR 967 : (2013) 101 ALR 719 : (2013) 6 AWC 5973 : (2014) 1 BomCR 132 : (2014) 1 CDR 211 : (2013) 4 JLJR 558 : (2013) 13 JT 590 : (2014) 1 PLJR 9 : (2013) 4 RCR(Civil) 632 : (2013) 12 SCALE 143 : (2013) 10 SCC 714

Hindu Marriage Act, 1955 — Section 5, 9Penal Code, 1860 (IPC) — Section 376
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Supreme Court20 Sept 2013Allowed

Kishorebhai Gandubhai Pethani Vs State of Gujarat and Another

Supreme Court Of India · (2013) 83 ALLCC 950 : (2014) 2 CCR 330 : (2013) 4 JCC 2669 : (2013) 4 RCR(Criminal) 950 : (2013) 12 SCALE 1

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 114, 294A, 307, 323, 324
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