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Supreme Court Of India judgments, 2013

1,277 judgments · page 16 of 64

Supreme Court20 Sept 2013Allowed

Vyas Ram @ Vyas Kahar and Others Vs State of Bihar State of Bihar Vs Vyas Ram @ Vyas Kahar and Others

Supreme Court Of India · (2013) 10 AD 257 : (2014) CriLJ 50 : (2014) 1 JLJR 133 : (2013) 13 JT 401 : (2013) 4 MLJ(Cri) 409 : (2014) 1 PLJR 354 : (2013) 4 RCR(Criminal) 371 : (2013) 11 SCALE 645 : (2013) 12 SCC 349 : (2014) 1 SCJ 264 : (2013) 3 UC 2158

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 142, 147, 148, 149, 201Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 2, 20A, 20A(1), 3
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Supreme Court20 Sept 2013Allowed

Baldev Singh Vs State of Punjab

Supreme Court Of India · (2014) 1 ACR 607 : (2013) 10 AD 205 : (2014) 1 AJR 65 : (2013) 83 ALLCC 598 : (2013) ALLMR(Cri) 3682 : (2013) CriLJ 4874 : (2013) 4 JCC 2347 : (2013) 4 JLJR 225 : (2013) 4 MLJ(Cri) 226 : (2014) 1 RCR(Criminal) 212 : (2013) 11 SCALE 631 : (2014) 1 SCJ 407

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 220, 313Evidence Act, 1872 — Section 106, 108
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Supreme Court20 Sept 2013Allowed

Vimi Vinod Chopra Vs Vinod Gulshan Chopra

Supreme Court Of India · (2014) 3 RCR(Civil) 959 : (2013) 13 SCALE 142

Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 498A
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Supreme Court19 Sept 2013Disposed Of

Nagoor Pichai @ Badusha Vs State Tr. Sub-Inspector of Police

Supreme Court Of India · (2014) 1 ACR 629 : (2013) 10 AD 236 : AIR 2014 SC 1040 : (2014) 1 ALD(Cri) 171 : (2013) 83 ALLCC 1005 : (2013) ALLMR(Cri) 3726 : (2014) 1 CCR 369 : (2013) 4 RCR(Criminal) 380 : (2013) 11 SCALE 671 : (2013) 10 SCC 668 : (2013) 3 UC 2065

Criminal Procedure Code, 1973 (CrPC) — Section 110, 118Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16, 8Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Sept 2013Allowed

Kaini Rajan Vs State of Kerala

Supreme Court Of India · (2013) 10 AD 226 : (2014) 1 ALD(Cri) 294 : (2013) 83 ALLCC 989 : (2013) ALLMR(Cri) 3721 : (2013) 4 BomCR(Cri) 828 : (2013) CriLJ 4888 : (2013) 4 JCC 2358 : (2013) 4 JLJR 287 : (2013) 4 MLJ(Cri) 62 : (2013) 4 PLJR 414 : (2013) 4 RCR(Criminal) 365 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 417, 90
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Supreme Court19 Sept 2013Dispose Of

Deepak Rai Vs State of Bihar

Supreme Court Of India · (2014) 2 AD 496 : (2013) 83 ALLCC 612 : (2013) ALLMR(Cri) 3694 : (2013) 3 ALT(Cri) 471 : (2013) 4 JLJR 243 : (2013) 4 MLJ(Cri) 171 : (2013) 4 PLJR 369 : (2013) 4 RCR(Criminal) 924 : (2013) 11 SCALE 677 : (2013) 10 SCC 421 : (2013) 3 UC 2068

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 367(5), 377(3), 379Evidence Act, 1872 — Section 27
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Supreme Court19 Sept 2013Allowed

University Grants Commission and Another Vs Neha Anil Bobde (Gadekar)

Supreme Court Of India · (2013) 6 ABR 900 : (2013) 10 AD 174 : (2014) 2 AWC 1786 : (2014) 1 BomCR 35 : (2014) 1 JLJR 512 : (2013) 4 KLT 302 : (2013) 5 MhLj 934 : (2013) 7 MLJ 24 : (2013) 4 MPLJ 1 : (2013) 11 SCALE 593 : (2013) 10 SCC 519 : (2014) 1 SCC(L&S) 842 : (2014) 1 SCT 295

Constitution of India, 1950 — Article 14University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher
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Supreme Court19 Sept 2013Disposed Of

Monnet Ispat and Energy Limited Vs Jan Chetna and Others

Supreme Court Of India · (2013) 10 AD 220 : (2013) 139 DRJ 19 : (2013) 3 EFLT 842 : (2014) 1 RCR(Civil) 711 : (2013) 11 SCALE 612 : (2013) 10 SCC 574

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Delhi High Court Rules and Orders — Rule 1, 4
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Supreme Court18 Sept 2013Allowed

Dr. B.R. Ambedkar Medical College and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 10 AD 277 : (2013) 11 SCALE 585 : (2013) 10 SCC 280 : (2013) 4 SCT 752 : (2014) 1 WBLR 832

Constitution of India, 1950 — Article 129, 14, 32Enhancement of Annual Intake Capacity in Undergraduate Courses in Medical College for the Academic Session 2013 14 only Regulations, 2013 — Regulation 3, 4Indian Medical Co
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Supreme Court18 Sept 2013Allowed

U.P. Power Corporation Ltd. Vs N.T.P.C. Ltd. and Others

Supreme Court Of India · (2014) 2 AD 629 : AIR 2014 SC 152 : (2014) 1 AJR 78 : (2013) 6 ALJ 548 : (2014) 1 BomCR 101 : (2013) ELR 1307 : (2013) 13 JT 456 : (2014) 1 RCR(Civil) 743 : (2013) 11 SCALE 661 : (2014) 1 SCC 371 : (2014) 2 WBLR 852

Central Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2001 — Regulation 1.10, 1.9, 2.5Electricity (Supply) Act, 1948 — Section 15A(3), 28, 29, 30, 31Electricity Act, 200
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Supreme Court18 Sept 2013Dismissed

Gothamchand Jain Vs Arumugam @ Tamilarasan

Supreme Court Of India · (2013) 10 AD 366 : (2013) 101 ALR 241 : (2013) 5 LW 389 : (2013) 7 MLJ 199 : (2014) 1 RCR(Civil) 295 : (2013) 121 RD 691 : (2013) 11 SCALE 580 : (2013) 10 SCC 472

Limitation Act, 1963 — Article 54, 1, 29(2)Pondicherry (Administration) Act, 1962 — Section 4
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Supreme Court18 Sept 2013Allowed

Ranjeet Goswami Vs State of Jharkhand and Another

Supreme Court Of India · (2014) 1 ACR 428 : (2013) 10 AD 400 : (2014) 1 AJR 41 : (2013) 4 AKR 555 : (2014) 1 ALD(Cri) 315 : (2013) 83 ALLCC 975 : (2013) 4 BomCR(Cri) 820 : (2013) CriLJ 4895 : (2013) 4 JCC 2408 : (2013) 4 JLJR 329 : (2013) 4 PLJR 318 : (2013) 4 RCR(Criminal) 369 :

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2Penal Code, 1860 (IPC) — Section 201, 302, 376
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Supreme Court17 Sept 2013Dismissed

Dredging Corporation of India Ltd. Vs P.K. Bhattacherjee

Supreme Court Of India · (2013) 3 ACC 900 : (2013) ACJ 2638 : (2013) 10 AD 413 : (2013) 5 AWC 4933 : (2013) 4 CDR 822 : (2013) 139 FLR 429 : (2013) 4 JLJR 449 : (2013) 14 JT 378 : (2013) 6 KarLJ 278 : (2013) 5 LLN 444 : (2013) LLR 1121 : (2014) 2 MhLj 11 : (2014) MPLJ 527 : (2014

Employees Compensation Act, 1923 — Section 3
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