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Supreme Court Of India judgments, 2013

1,277 judgments · page 29 of 64

Supreme Court22 Jul 2013Dismissed

Md. Iqbal and Another Vs State of Jharkhand

Supreme Court Of India · (2013) 3 ACR 2829 : AIR 2013 SC 3077 : (2013) AIRSCW 4524 : (2014) 1 ALD(Cri) 402 : (2013) 5 ALJ 617 : (2013) ALLMR(Cri) 3319 : (2013) 4 BomCR(Cri) 51 : (2013) 4 JLJR 31 : (2013) 10 JT 53 : (2013) 4 PLJR 175 : (2013) 3 RCR(Criminal) 895 : (2014) 1 RLW 299

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(2)
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Supreme Court22 Jul 2013Allowed

Gurbinder Kaur Brar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2013 SC 3028 : (2013) 5 AWC 4807 : (2013) 3 RCR(Civil) 963 : (2013) 9 SCALE 529 : (2013) 11 SCC 228 : (2014) 1 WBLR 622

Chandigarh (Delegation of Powers) Act, 1987 — Section 3(1)Constitution of India, 1950 — Article 239, 239(1)Land Acquisition Act, 1894 — Section 4(1), 5A, 5A(1), 5A(2), 6(1)
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Supreme Court22 Jul 2013Dismissed

Health for Millions Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 10 SCALE 1

Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Rules, 2004 — Rule 2(3), 2(C), 4, 5(3), 5(4)Constitution of India, 1950 — Article 226
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Supreme Court18 Jul 2013Allowed

Ketankumar Gopalbhai Tandel Vs State of Gujarat

Supreme Court Of India · (2013) 3 ACR 3203 : (2013) 4 BomCR(Cri) 56 : (2013) 3 JLJR 334 : (2013) 9 JT 554 : (2013) 3 RCR(Criminal) 1005 : (2013) 3 RLW 2560 : (2013) 9 SCALE 487

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 302, 324
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Supreme Court18 Jul 2013dismissed

Faculty Association of AIIMS Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 5 ALLMR 952 : (2013) 6 AWC 5640 : (2013) 10 JT 526 : (2013) 5 MLJ 833 : (2013) 3 RLW 2484 : (2013) 9 SCALE 198 : (2013) 11 SCC 246 : (2013) 3 SCT 812 : (2013) 3 SLJ 437

Constitution of India, 1950 — Article 141, 15, 15(4), 16, 16(4)Indian Medical Council Act, 1933 — Section 13, 14, 5Post-Graduate Institute of Medical Education and Research, Chandigarh Regulations, 1967 — Regulation
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Supreme Court18 Jul 2013Dismissed

Dharam Pal and Others Vs State of Haryana and Another

Supreme Court Of India · (2014) 1 ACR 412 : (2013) 7 AD 581 : AIR 2013 SC 3018 : (2013) 3 AKR 718 : (2013) 82 ALLCC 963 : (2013) ALLMR(Cri) 3266 : (2013) 3 ALT(Cri) 403 : (2013) 3 BomCR(Cri) 593 : (2013) CriLJ 3900 : (2013) 3 JLJR 342 : (2013) 10 JT 572 : (2013) 3 KHC 221 : (2013

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 169, 173(3), 190, 190(1), 190(2)Penal Code, 1860 (IPC) — Section 307, 323, 34
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Supreme Court18 Jul 2013Dismissed

Sant Longowal Instt. of Engg. and Tech. and Another Vs Suresh Chandra Verma

Supreme Court Of India · (2014) 2 AD 124 : AIR 2013 SC 3311 : (2013) 4 AJR 534 : (2013) 4 JLJR 178 : (2013) 9 JT 572 : (2013) LabIC 3312 : (2013) 3 LLN 432 : (2013) 4 PLJR 312 : (2013) 9 SCALE 489 : (2013) 10 SCC 411 : (2014) 1 SCC(L&S) 738 : (2013) 4 SCT 1

Central Civil Services (Leave) Rules, 1972 — Rule 53(1), 53(5), 63
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Supreme Court18 Jul 2013Dismissed

Christian Medical College Vellore and Others Vs Union of India and Others

Supreme Court Of India · (2013) 12 AD 311 : (2013) 9 SCALE 226 : (2014) 2 SCC 305 : (2014) 1 SCT 390

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 5, 6Constitution of India, 1950 — Article 14, 15(5), 19, 19(1), 19(6)Dentists Act, 1948 — Secti
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Supreme Court17 Jul 2013Disposed Of

Nagappan Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · (2013) 3 ACR 2867 : AIR 2013 SC 3298 : (2013) 4 AJR 515 : (2013) 83 ALLCC 180 : (2013) CriLJ 3878 : (2013) 4 JCC 2555 : (2014) 1 JT 331 : (2013) 9 SCALE 363 : (2013) 3 WLN 157

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Jul 2013Dismissed

Arshad Hussain Vs State of Rajasthan

Supreme Court Of India · (2013) 3 ACR 2878 : AIR 2013 SC 3001 : (2014) 1 ALD(Cri) 789 : (2013) ALLMR(Cri) 2973 : (2014) 2 CGLJ 104 : (2014) 117 CLT 419 : (2013) CriLJ 3955 : (2013) 4 JCC 2559 : (2013) 2 OLR 1024 : (2013) 3 RCR(Criminal) 962 : (2013) 3 RLW 2527 : (2013) 9 SCALE 35

Arms Act, 1959 — Section 30National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 34, 341
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Supreme Court17 Jul 2013Allowed

Jagdish Prasad Sharma Vs State of Bihar and Others

Supreme Court Of India · (2014) 7 AD 629 : (2013) 3 JLJR 367 : (2013) 3 LLN 401 : (2013) 3 PLJR 278 : (2013) 9 SCALE 459 : (2013) 8 SCC 633 : (2014) 1 SCC(L&S) 290

Bihar State Universities Act, 1976 — Section 67Constitution of India, 1950 — Article 14, 162, 254(1), 309Kerala Public Service Commission Act, 1968 — Section 2
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