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Supreme Court Of India judgments, 2013

1,277 judgments · page 17 of 64

Supreme Court17 Sept 2013dismissed

Ajoy Acharya Vs State Bureau of Inv. against Eco. Offence

Supreme Court Of India · (2013) 10 AD 125 : (2013) CriLJ 4763 : (2014) 2 JLJR 76 : (2013) 13 JT 26 : (2014) 2 PLJR 177 : (2013) 4 RCR(Criminal) 443 : (2013) 11 SCALE 496 : (2013) 3 UC 1956

Companies Act, 1965 — Section 292Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 239Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141, 141(1), 141(2)
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Supreme Court17 Sept 2013dismissed

Kollam Chandra Sekhar Vs Kollam Padma Latha

Supreme Court Of India · (2013) 10 AD 146 : (2013) 6 ALD 131 : (2013) 6 ALLMR 428 : (2013) 5 ALT 51 : (2013) 6 AWC 6389 : (2013) 6 BomCR 1 : (2013) 4 CDR 905 : (2014) 117 CLT 425 : (2013) 5 CTC 665 : (2013) 3 DMC 444 : (2013) 4 JLJR 214 : (2013) 5 LW 393 : (2014) 3 MhLj 547 : (20

Hindu Marriage Act, 1955 — Section 13(1), 9
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Supreme Court17 Sept 2013Dismissed

Educare Charitable Trust Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 10 AD 485 : AIR 2014 SC 902 : (2013) 4 JLJR 291 : (2013) 14 JT 381 : (2013) 11 SCALE 569 : (2014) 2 SCJ 92 : (2013) 4 SCT 758 : (2014) 1 WBLR 860

Constitution of India, 1950 — Article 136Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006 &mdash
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Supreme Court17 Sept 2013Allowed

Escorts Limited Vs Rama Mukherjee

Supreme Court Of India · (2014) 1 ACR 420 : (2013) 10 AD 37 : (2013) 4 AKR 557 : (2013) 83 ALLCC 966 : (2013) ALLMR(Cri) 4060 : (2013) 3 ALT(Cri) 224 : (2013) 4 BC 191 : (2014) 1 BomCR 169 : (2013) 4 BomCR(Cri) 646 : (2013) 116 CLA 97 : (2013) 4 CompLJ 245 : (2013) 139 DRJ 1 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 178, 179, 482Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 141
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Supreme Court16 Sept 2013dismissed

Tata Iron and Steel Company Ltd. Vs State of Jharkhand and Others

Supreme Court Of India · (2014) 8 AD 156 : (2013) 6 AWC 6037 : (2013) 139 FLR 423 : (2013) 4 JLJR 401 : (2013) 4 LLJ 431 : (2013) 4 LLN 14 : (2013) LLR 1157 : (2014) 3 MhLj 697 : (2014) 3 MPLJ 439 : (2014) 1 PLJR 122 : (2013) 11 SCALE 467 : (2014) 1 SCC 536 : (2014) 1 SCC(L&S) 18

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 2, 25FF
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Supreme Court16 Sept 2013Allowed

Rajasthan State Road Transport Corporation and Others Vs Babu Lal Jangir

Supreme Court Of India · (2013) 10 AD 306 : AIR 2014 SC 142 : (2013) 6 AWC 6378 : (2013) 4 CDR 830 : (2013) 139 FLR 992 : (2014) 1 JLJR 242 : (2013) LabIC 4215 : (2013) 4 LLJ 493 : (2013) 4 LLN 1 : (2014) 1 PLJR 394 : (2013) 11 SCALE 475 : (2013) 10 SCC 551 : (2013) 4 SCT 438 : (

Motor Vehicles Act, 1988 — Section 118, 18Penal Code, 1860 (IPC) — Section 279, 304Rajasthan State Road Transport Workers and workshop Employees Standing Orders, 1965 — Rule 18, 18D(1)
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Supreme Court16 Sept 2013Allowed

State of Rajasthan and Another Vs Bal Kishan Mathur (D) through L.Rs. and Others

Supreme Court Of India · (2014) 1 ALD 19 : (2014) 102 ALR 250 : (2013) 6 AWC 6425 : (2013) 4 CDR 827 : (2013) 4 JLJR 549 : (2013) 4 LW 798 : (2014) 1 PLJR 85 : (2013) 4 RCR(Civil) 698 : (2014) 122 RD 138 : (2013) 11 SCALE 549 : (2014) 1 SCC 592 : (2014) 2 WBLR 6 : (2013) 4 WLN 42

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106, 111
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Supreme Court13 Sept 2013Allowed

Sagar Vs State of Haryana

Supreme Court Of India · (2013) 12 SCALE 138

Penal Code, 1860 (IPC) — Section 324, 325, 326Probation of Offenders Act, 1958 — Section 4
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