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Supreme Court Of India judgments, 2013

1,277 judgments · page 18 of 64

Supreme Court13 Sept 2013Allowed

Dr. P.B. Desai Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 4 ACC 68 : (2014) 1 ACR 918 : AIR 2014 SC 795 : (2014) 1 AJR 798 : (2014) 1 ALD(Cri) 456 : (2014) 1 ALD(Cri) 278 : (2013) ALLMR(Cri) 3647 : (2013) 4 BomCR(Cri) 408 : (2013) 4 CPJ 63 : (2014) CriLJ 385 : (2014) 1 JLJR 484 : (2013) 4 MLJ(Cri) 259 : (

Constitution of India, 1950 — Article 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 321Maharashtra Medical Council Act, 1965 — Section 22, 22(1)
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Supreme Court13 Sept 2013Disposed Of

A.C. Narayanan Vs State of Maharashtra and Another Shri G. Kamalakar Vs Surana Securities Ltd. and Another

Supreme Court Of India · AIR 2014 SC 630 : (2014) 1 AKR 314 : (2014) 1 ALD(Cri) 44 : (2014) 1 ALD(Cri) 649 : (2013) 83 ALLCC 583 : (2014) CriLJ 576 : (2013) 5 CTC 560 : (2013) 4 JCC(NI) 214 : (2014) 1 JLJR 48 : (2013) 3 KHC 885 : (2013) 4 KLJ 279 : (2013) 4 KLT 21 : (2014) 1 LW 6

Negotiable Instruments Act, 1881 — Section 138, 142, 142(a), 145Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002 — Section 145Power Of Attorney Act, 1882 — Section 2
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Supreme Court13 Sept 2013Dismissed

State of Andhra Pradesh Vs Md. Hussain @ Saleem Sadhwi Pragya Singh Thakur Vs National Investigation Agency

Supreme Court Of India · (2013) 6 ABR 670 : (2014) 3 AD 536 : (2014) 1 AJR 427 : (2014) 1 ALD(Cri) 175 : (2013) 4 BomCR(Cri) 534 : (2014) CriLJ 44 : (2014) 1 JLJR 105 : (2014) 1 PLJR 308 : (2013) 4 RCR(Criminal) 353 : (2013) 11 SCALE 408 : (2014) 1 SCC 258

Arms Act, 1959 — Section 25, 3, 5Criminal Procedure Code, 1973 (CrPC) — Section 378(3), 438, 439, 482Explosive Substances Act, 1908 — Section 3, 4, 5, 6
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Supreme Court13 Sept 2013Allowed

Standard Chartered Bank Vs Dharminder Bhohi and Others

Supreme Court Of India · (2013) 101 ALR 465 : (2013) 4 BC 407 : (2013) 117 CLA 589 : (2014) 1 JLJR 522 : (2013) 13 JT 69 : (2013) 4 KLJ 352 : (2013) 7 MLJ 171 : (2014) 2 PLJR 141 : (2013) 121 RD 732 : (2013) 12 SCALE 124 : (2013) 122 SCL 155 : (2014) 2 WBLR 723

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 19(25), 22, 34
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Supreme Court13 Sept 2013Allowed

A.S.V. Narayanan Rao Vs Ratnamala and Another

Supreme Court Of India · (2013) 3 ACC 857 : (2014) 1 ACR 510 : (2014) 2 AD 277 : (2013) 4 BomCR(Cri) 569 : (2013) CriLJ 4892 : (2013) 4 JLJR 457 : (2013) 15 JT 273 : (2013) 4 MLJ(Cri) 67 : (2013) 2 OLR 1001 : (2014) 1 PLJR 1 : (2013) 4 RCR(Criminal) 413 : (2013) 11 SCALE 390 : (2

Penal Code, 1860 (IPC) — Section 304A
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Supreme Court13 Sept 2013Disposed Of

Sumit Mehta Vs State of N.C.T. of Delhi

Supreme Court Of India · (2014) 1 ACR 601 : (2013) 83 ALLCC 985 : (2013) 4 BomCR(Cri) 589 : (2013) 203 DLT 59 : (2013) 4 JLJR 545 : (2013) 2 OLR 797 : (2014) 1 PLJR 102 : (2013) 4 RCR(Criminal) 416 : (2013) 11 SCALE 374 : (2014) 1 SCJ 190

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(3), 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
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Supreme Court13 Sept 2013Disposed Of

Resurgence India Vs Election Commission of India and Another

Supreme Court Of India · AIR 2014 SC 344 : (2013) 6 ALD 68 : (2013) 101 ALR 252 : (2014) 1 AWC 920 : (2014) 3 BomCR 180 : (2014) 117 CLT 774 : (2013) 5 CTC 897 : (2013) 4 JLJR 472 : (2013) 4 KLT 1 : (2013) 7 MLJ 14 : (2014) 1 OLR 102 : (2014) 1 PLJR 55 : (2013) 4 RCR(Civil) 392 :

Constitution of India, 1950 — Article 102, 173, 19(1), 191, 32Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1950 — Section 16
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Supreme Court12 Sept 2013Dismissed

Soma Suresh Kumar Vs Government of Andhra Pradesh and Others

Supreme Court Of India · (2013) 10 AD 82 : (2013) 6 ALD 155 : (2014) 1 ALT 20 : (2013) 4 BC 233 : (2013) 180 CompCas 277 : (2013) 4 CompLJ 478 : (2013) 11 SCALE 262 : (2013) 10 SCC 677

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 2, 3, 5, 8, 9Banking Regulation Act, 1949 — Section 35A, 5Companies Act, 1956 — Section 58A, 58AA
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Supreme Court12 Sept 2013

Manohar Lal Sharma Vs M.C.I. and Others

Supreme Court Of India · (2014) 2 ABR 67 : (2013) 5 LW 543 : (2013) 11 SCALE 294 : (2013) 10 SCC 60 : (2014) 1 SCJ 312 : (2013) 4 SCT 516 : (2014) 3 WBLR 65

Establishment of Medical College Regulations (Amendment) Rules, 2010 — Rule 8(3)(1)Establishment of Medical College Regulations, 1999 — Regulation 8Indian Medical Council (Amendment) Act, 2010 — Section 3B
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