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Supreme Court Of India judgments, 2013

1,277 judgments · page 28 of 64

Supreme Court26 Jul 2013Disposed Of

State of Bihar and Others Vs Arbind

Supreme Court Of India · (2013) 11 AD 117 : AIR 2013 SC 3329 : (2013) 139 FLR 304 : (2014) 1 JLJR 85 : (2013) LabIC 4086 : (2014) 1 PLJR 316 : (2014) 1 RLW 538 : (2013) 10 SCALE 89 : (2013) 4 SCT 465 : (2014) 1 SLJ 487

Bihar Service Code, 1952 — Rule 96(2)Penal Code, 1860 (IPC) — Section 33(3), 409, 420
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Supreme Court25 Jul 2013Disposed Of

State of U.P. and Others Vs Pankaj Kumar Vishnoi

Supreme Court Of India · (2013) 6 ALJ 270 : (2013) 5 AWC 5062 : (2013) 11 JT 408 : (2013) LabIC 4284 : (2013) 10 SCALE 422 : (2013) 11 SCC 178 : (2013) 4 SCT 434 : (2014) 1 SLJ 81

Constitution of India, 1950 — Article 14, 16Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 5, 8, 8(2)
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Supreme Court25 Jul 2013Allowed

Barku Bhavrao Bhaskar Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ACR 2824 : AIR 2013 SC 3564 : (2013) ALLMR(Cri) 3323 : (2013) 3 BomCR(Cri) 677 : (2013) CriLJ 4221 : (2013) 10 JT 407 : (2013) 4 RCR(Criminal) 1 : (2013) 9 SCALE 554 : (2013) 14 SCC 745

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 354, 364
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Supreme Court25 Jul 2013Dismissed

Union of India (UOI) and Others Vs Rajesh Kumar Gond

Supreme Court Of India · (2013) 6 ALLMR 397 : (2013) 5 AWC 4813 : (2013) 139 FLR 809 : (2013) 3 JLJR 474 : (2013) 15 JT 186 : (2013) 4 PLJR 5 : (2013) 9 SCALE 749 : (2013) 4 SCT 123

Constitution of India, 1950 — Article 14, 16, 39
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Supreme Court25 Jul 2013Disposed Of

Kantilal Martaji Pandor Vs State of Gujarat and Another

Supreme Court Of India · AIR 2013 SC 3055 : (2013) 4 AJR 502 : (2013) ALLMR(Cri) 3327 : (2013) 3 ALT(Cri) 421 : (2013) CriLJ 3866 : (2013) 3 DMC 281 : (2014) 1 GLR 516 : (2013) 4 JCC 2573 : (2013) 4 JLJR 15 : (2013) 10 JT 508 : (2014) 1 OLR 174 : (2013) 4 PLJR 159 : (2013) 3 RCR(

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 32(1)
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Supreme Court24 Jul 2013Disposed Of

Kailash Vs State of M.P.

Supreme Court Of India · (2013) 3 ACR 2855 : AIR 2013 SC 3005 : (2014) 1 ALD(Cri) 414 : (2013) ALLMR(Cri) 3303 : (2013) 3 BomCR(Cri) 711 : (2013) CriLJ 3964 : (2013) 3 JLJ 123 : (2013) 10 JT 121 : (2013) 3 RCR(Criminal) 941 : (2013) 9 SCALE 591 : (2013) 14 SCC 558

Penal Code, 1860 (IPC) — Section 306, 376(1), 376(2)
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Supreme Court24 Jul 2013Dismissed

Anuj Kumar Gupta @ Sethi Gupta Vs State of Bihar

Supreme Court Of India · AIR 2013 SC 3013 : (2013) ALLMR(Cri) 3314 : (2013) CriLJ 3895 : (2013) 4 JLJR 21 : (2013) 10 JT 424 : (2013) 4 PLJR 165 : (2013) 9 SCALE 535 : (2013) 12 SCC 383

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 364(A)
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Supreme Court23 Jul 2013Dismissed

C. Keshavamurthy Vs H.K. Abdul Zabbar

Supreme Court Of India · (2013) 3 ACR 2858 : (2013) 4 BC 183 : (2013) 575 CLA 520 : (2013) 139 DRJ 33 : (2013) 4 JCC(NI) 185 : (2014) 1 JT 370 : (2014) 1 JT 182 : (2013) 3 KHC 389 : (2013) 4 LW 640 : (2013) 2 LW(Cri) 414 : (2013) 2 NCC 689 : (2013) 4 RCR(Civil) 15 : (2013) 3 RCR(

Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139
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Supreme Court23 Jul 2013Allowed

Kaliya Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 ACR 2871 : (2013) 83 ALLCC 160 : (2013) 3 ALT(Cri) 302 : (2013) 3 DMC 405 : (2014) 1 JLJ 86 : (2013) 3 JLJR 470 : (2013) 10 JT 414 : (2013) 4 PLJR 1 : (2013) 3 RCR(Criminal) 958 : (2013) 9 SCALE 661 : (2013) 10 SCC 758

Evidence Act, 1872 — Section 63, 65Penal Code, 1860 (IPC) — Section 302, 498A
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Supreme Court23 Jul 2013Dismissed

Akkode Jumayath Palli Paripalana Committee Vs P.V. Ibrahim Haji and Others

Supreme Court Of India · (2013) 9 AD 341 : AIR 2013 SC 3530 : (2013) AIRSCW 4729 : (2013) 4 AKR 56 : (2013) 6 ALD 1 : (2013) 6 ALLMR 423 : (2013) 5 ALT 10 : (2013) 5 AWC 4684 : (2013) 5 CHN 85 : (2013) 3 JLJR 493 : (2013) 13 JT 596 : (2013) 3 KHC 386 : (2013) 3 KLT 521 : (2013) 5

Civil Procedure Code, 1908 (CPC) — Section 9Waqf Act, 1995 — Section 83, 83(9)
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Supreme Court23 Jul 2013Dismissed

Mahadeo Maske Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 3 RCR(Criminal) 932 : (2013) 9 SCALE 568 : (2013) 11 SCC 637

Constitution of India, 1950 — Article 21Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Penal Code, 1860 (IPC) — Section 363, 376, 506
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Supreme Court23 Jul 2013Dismissed

Gian Chand and Others Vs State of Haryana

Supreme Court Of India · AIR 2013 SC 3395 : (2014) 1 ALD(Cri) 11 : (2013) 3 ALT(Cri) 158 : (2013) 3 BomCR(Cri) 687 : (2013) CriLJ 4058 : (2013) 4 JCC 137 : (2013) 3 JLJR 476 : (2013) 10 JT 515 : (2013) 2 NCC 670 : (2013) 4 PLJR 7 : (2013) 3 RCR(Criminal) 916 : (2013) 3 RLW 2663 :

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 106, 114, 138, 146Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 35, 54
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