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Supreme Court Of India judgments, 2013

1,277 judgments · page 20 of 64

Supreme Court06 Sept 2013Allowed

Nagar Panchayat, Kurwai and Another Vs Mahesh Kumar Singhal and Others

Supreme Court Of India · (2013) 10 AD 1 : (2013) 3 JLJ 274 : (2013) 4 JLJR 163 : (2013) 4 PLJR 297 : (2013) 4 RCR(Civil) 317 : (2013) 11 SCALE 51 : (2013) 12 SCC 342 : (2014) 1 SCJ 169 : (2014) 2 WBLR 460

Central Motor Vehicles Rules, 1989 — Rule 203, 204Constitution of India, 1950 — Article 243P, 243Q, 243W, 243W(1)(4)Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 127(1), 6
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Supreme Court06 Sept 2013Dismissed

Devendra Patel Vs Ram Pal Singh and Others

Supreme Court Of India · (2014) 1 ABR 556 : AIR 2014 SC 404 : (2014) 2 ALD 49 : (2014) 102 ALR 242 : (2013) 6 AWC 5457 : (2014) 1 JLJ 121 : (2013) 4 JLJR 383 : (2014) 1 LW 847 : (2014) 2 MhLj 532 : (2014) 2 MPLJ 1 : (2014) 2 PLR 341 : (2013) 4 RCR(Civil) 902 : (2013) 11 SCALE 545

Representation of the People Act, 1951 — Section 79, 82
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Supreme Court06 Sept 2013Disposed Of

Umesh Kumar Vs State of Andhra Pradesh

Supreme Court Of India · (2013) 9 AD 581 : AIR 2014 SC 1106 : (2014) 1 AJR 350 : (2014) 1 ALD(Cri) 479 : (2014) 1 ALD(Cri) 304 : (2014) 84 ALLCC 850 : (2013) 4 JLJR 151 : (2013) 4 KLJ 334 : (2013) 4 PLJR 284 : (2013) 11 SCALE 28 : (2013) 10 SCC 591 : (2014) 2 SCJ 209 : (2013) 3 U

Civil Procedure Code, 1908 (CPC) — Section 139Constitution of India, 1950 — Article 19, 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(8), 190, 209
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Supreme Court05 Sept 2013Dismissed

Union of India (UOI) and Others Vs B.V. Gopinath Union of India (UOI) Vs K.K. Kapila

Supreme Court Of India · (2013) 9 AD 546 : AIR 2014 SC 88 : (2013) 6 ALLMR 462 : (2013) 139 FLR 831 : (2013) 4 JLJR 139 : (2013) LabIC 4175 : (2013) 4 PLJR 272 : (2013) 11 SCALE 162 : (2014) 1 SCC 351 : (2014) 1 SCC(L&S) 161 : (2013) 4 SCT 507 : (2014) 1 SLJ 1 : (2014) 2 WBLR 382

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2), 14(3), 14(4), 15Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 311, 311(1), 31
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Supreme Court04 Sept 2013Allowed

Gangabhavani Vs Rayapati Venkat Reddy and Others

Supreme Court Of India · (2014) 1 ACR 147 : (2013) 9 AD 493 : AIR 2013 SC 3681 : (2013) 4 AJR 605 : (2014) 2 ALD(Cri) 85 : (2014) 1 ALD(Cri) 383 : (2013) CriLJ 4618 : (2013) 4 JLJR 201 : (2013) 3 MLJ(Cri) 708 : (2013) 4 PLJR 345 : (2013) 4 RCR(Criminal) 853 : (2013) 11 SCALE 132

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 138, 146Explosive Substances Act, 1908 — Section 3, 5, 6
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Supreme Court03 Sept 2013Dismissed

Tarabai (Dead) through L.Rs. Vs Govt. of Karnataka and Others

Supreme Court Of India · (2014) 2 AD 640 : AIR 2013 SC 2881 : (2013) 4 AKR 149 : (2013) 6 ALD 54 : (2013) 5 AWC 4934 : (2013) 6 KarLJ 48 : (2014) 3 MhLj 236 : (2014) 2 MPLJ 323 : (2013) 11 SCALE 127 : (2014) 2 SCC 145

Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 48
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Supreme Court03 Sept 2013Allowed

Gurdip Singh Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 2702 : (2013) 9 AD 289 : (2013) 4 AKR 702 : (2013) 83 ALLCC 954 : (2013) ALLMR(Cri) 3667 : (2013) 3 DMC 333 : (2013) 4 JCC 2738 : (2014) 1 JLJR 236 : (2013) 3 MLJ(Cri) 720 : (2013) 4 RCR(Criminal) 500 : (2013) 11 SCALE 122 : (2013) 10 SCC 395

Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court03 Sept 2013Dismissed

Shahid Balwa Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 6 ABR 171 : (2013) 9 AD 507 : (2013) 5 ALLMR 960 : (2014) 1 JLJR 399 : (2013) 3 MLJ(Cri) 725 : (2014) 1 PLJR 542 : (2013) 11 SCALE 75 : (2014) 2 SCC 687

Central Vigilance Commission Act, 2003 — Section 8Constitution of India, 1950 — Article 136, 139A, 14, 142, 149Criminal Procedure Code, 1973 (CrPC) — Section 309, 482
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Supreme Court03 Sept 2013Disposed Of

Union of India (UOI) Vs Namit Sharma

Supreme Court Of India · (2014) 7 AD 572 : AIR 2014 SC 122 : (2013) 6 ALD 88 : (2013) 6 ALT 6 : (2013) 6 AWC 5974 : (2014) 1 CDR 156 : (2013) 116 CLA 237 : (2013) 4 CompLJ 447 : (2014) 1 JLJR 28 : (2013) LabIC 4231 : (2013) 5 LW 677 : (2014) 1 PLJR 196 : (2013) 4 RCR(Civil) 223 :

Central Vigilance Commission Act, 2003 — Section 3(3)Constitution of India, 1950 — Article 137, 14, 141, 21, 32Right to Information Act, 2005 — Section 11, 11(1), 11(2), 12, 12(3)
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Supreme Court02 Sept 2013Allowed

Prem Singh Vs State of Haryana

Supreme Court Of India · (2014) 1 AJR 45 : (2014) 1 ALD(Cri) 30 : (2013) 83 ALLCC 685 : (2013) ALLMR(Cri) 3675 : (2013) 4 BomCR(Cri) 27 : (2014) 117 CLT 979 : (2013) 4 JLJR 111 : (2013) 4 PLJR 249 : (2013) 11 SCALE 65 : (2013) 14 SCC 88

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 34
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