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Supreme Court Of India judgments, 2013

1,277 judgments · page 37 of 64

Supreme Court20 Jun 2013Dismissed

Vijay Jain Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 ACR 3183 : (2013) 15 JT 189 : (2013) 4 RCR(Criminal) 58 : (2013) 9 SCALE 439 : (2013) 14 SCC 527

Constitution of India, 1950 — Article 136Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 52A, 52A(2), 8
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Supreme Court20 Jun 2013Disposed Of

Hamza Vs Muhammadkutty @ Mani and Others

Supreme Court Of India · AIR 2013 SC 3173 : (2013) 2 ALD(Cri) 1039 : (2013) 83 ALLCC 122 : (2014) ALLMR(Cri) 1108 : (2013) 3 DMC 566 : (2013) 8 SCALE 6 : (2013) 11 SCC 150

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 118, 157Penal Code, 1860 (IPC) — Section 201, 202, 302, 306, 34
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Supreme Court20 Jun 2013Dismissed

Sucha Singh Vs State of Haryana

Supreme Court Of India · (2013) 82 ALLCC 982 : (2013) 9 JT 284 : (2013) 8 SCALE 1 : (2013) 14 SCC 552

Penal Code, 1860 (IPC) — Section 27, 302, 394
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Supreme Court18 Jun 2013Dismissed

Roop Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 1 CCR 242 : (2013) 3 JLJ 364 : (2013) 4 RCR(Criminal) 100 : (2013) 7 SCALE 761 : (2013) 7 SCC 89

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 450
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Supreme Court29 May 2013Partly Allowed

Arun Kumar Yadav Vs State of U.P. Thru Dist. Judge

Supreme Court Of India · (2013) 3 ACR 2585 : (2013) 2 ACR 2316 : (2013) ALLMR(Cri) 2969 : (2013) 99 ALR 517 : (2013) 3 ALT(Cri) 284 : (2013) 3 CGBCLJ 41 : (2013) 3 CTC 907 : (2013) 9 JT 556 : (2013) 2 KHC 754 : (2013) 3 RCR(Civil) 390 : (2013) 3 RCR(Criminal) 351 : (2013) 7 SCALE

Contempt of Courts Act, 1971 — Section 12, 19Criminal Procedure Code, 1973 (CrPC) — Section 82
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Supreme Court29 May 2013Dismissed

Engineering Export Promotion Council Vs Usha Anand and Another

Supreme Court Of India · (2013) 3 ACR 3433 : (2013) 6 AD 534 : AIR 2013 SC 2548 : (2013) AIRSCW 3591 : (2013) 3 CGBCLJ 8 : (2013) CriLJ 3327 : (2013) 137 DRJ 511 : (2013) 9 JT 290 : (2013) 7 SCALE 528 : (2013) 12 SCC 620

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 561APenal Code, 1860 (IPC) — Section 420, 468, 471
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Supreme Court29 May 2013Allowed

Rohtash Kumar Vs State of Haryana

Supreme Court Of India · (2013) 6 AD 580 : (2013) 3 AJR 566 : (2013) 2 ALD(Cri) 806 : (2013) 82 ALLCC 401 : (2013) ALLMR(Cri) 2620 : (2013) CriLJ 3183 : (2013) 8 JT 181 : (2013) 3 KLJ 210 : (2013) 3 MLJ(Cri) 31 : (2013) 3 RCR(Criminal) 355 : (2013) 7 SCALE 472 : (2013) 14 SCC 434

Criminal Procedure Code, 1973 (CrPC) — Section 226, 231, 311, 313, 540Evidence Act, 1872 — Section 114, 134Hindu Marriage Act, 1955 — Section 13B
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Supreme Court29 May 2013Dismissed

G. Jayalal Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 7 AD 1 : (2013) AIRSCW 2826 : (2013) 3 AJR 561 : (2013) 4 ALT 18 : (2013) 3 CGBCLJ 25 : (2013) 138 FLR 384 : (2013) 9 JT 7 : (2013) LabIC 2588 : (2013) 5 MLJ 69 : (2013) 7 SCALE 464 : (2013) 7 SCC 150 : (2013) 2 SCC(L&S) 643 : (2013) 3 SCT 338 : (2

Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 10(1), 4, 4(1), 4(2)Prasar Bharati (Broadcasting Corporation of India) Director General (Akashvani) and Director General (Doordarshan) (Recruitment) Regulations, 200
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Supreme Court29 May 2013Disposed Of

Sambhavana Vs University of Delhi

Supreme Court Of India · (2013) 6 AD 561 : AIR 2013 SC 3825 : (2013) 3 AJR 532 : (2013) 4 ALT 12 : (2013) 137 DRJ 504 : (2013) 9 JT 1 : (2013) 3 LLN 15 : (2013) 5 LW 289 : (2013) 4 MLJ 695 : (2013) 7 SCALE 488 : (2013) 14 SCC 781 : (2013) 3 SCT 672 : (2013) 3 SLJ 385 : (2013) 2 U

Constitution of India, 1950 — Article 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 30, 31
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Supreme Court28 May 2013Dismissed

State of Rajasthan Vs Bheru Lal

Supreme Court Of India · (2013) 6 AD 598 : AIR 2013 SC 2288 : (2013) AIRSCW 3414 : (2013) 2 ALD(Cri) 767 : (2013) 82 ALLCC 458 : (2013) 3 CGBCLJ 54 : (2013) CriLJ 3223 : (2013) 3 JCC 124 : (2013) 2 NCC 265 : (2013) 3 RCR(Criminal) 292 : (2013) 7 SCALE 428 : (2013) 11 SCC 730

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41(2), 42, 42(1), 42(2)
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Supreme Court28 May 2013Allowed

State of Maharashtra Through C.B.I. Vs Mahesh G. Jain

Supreme Court Of India · (2013) 4 ABR 686 : (2013) 6 AD 458 : (2013) 3 AJR 812 : (2014) 1 ALD(Cri) 46 : (2013) 82 ALLCC 451 : (2013) 3 ALT(Cri) 433 : (2013) 3 BomCR(Cri) 378 : (2013) 3 CGBCLJ 46 : (2013) CriLJ 3092 : (2013) 9 JT 15 : (2013) 3 MLJ(Cri) 115 : (2013) 3 RCR(Criminal)

Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1947 — Section 5, 6(1)Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
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Supreme Court28 May 2013Disposed Of

Karan Singh Vs State of Haryana and Another

Supreme Court Of India · (2013) 6 AD 400 : AIR 2013 SC 2348 : (2013) 2 ALD(Cri) 578 : (2013) 3 CGBCLJ 33 : (2013) CriLJ 3227 : (2013) 9 JT 23 : (2013) 3 MLJ(Cri) 103 : (2013) 4 RCR(Criminal) 205 : (2013) 7 SCALE 435 : (2013) 12 SCC 529

Constitution of India, 1950 — Article 19, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court28 May 2013Allowed

Kusti Mallaiah Vs The State of Andhra Pradesh

Supreme Court Of India · (2013) 6 AD 254 : (2013) AIRSCW 4929 : (2013) 3 AJR 818 : (2013) 2 ALD(Cri) 603 : (2013) CriLJ 3098 : (2013) 8 JT 166 : (2013) 3 MLJ(Cri) 223 : (2013) 7 SCALE 442 : (2013) 12 SCC 680

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 302, 34, 404
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Supreme Court28 May 2013Disposed Of

S.R. Tewari Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 6 AD 444 : (2013) 138 FLR 375 : (2013) 9 JT 31 : (2013) LabIC 2810 : (2013) 2 LLN 563 : (2013) 7 SCALE 417 : (2013) 6 SCC 602 : (2013) 2 SCC(L&S) 893 : (2013) 3 SCT 461 : (2013) 3 UPLBEC 1822

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 8Constitution of India, 1950 — Article 14
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Supreme Court28 May 2013dismissed

Ravirala Laxmaiah Vs State of A.P.

Supreme Court Of India · (2013) 6 AD 410 : (2013) 3 AJR 536 : (2013) 2 ALD(Cri) 610 : (2013) ALLMR(Cri) 2663 : (2013) CriLJ 3147 : (2013) 8 JT 557 : (2013) 3 RCR(Criminal) 341 : (2013) 7 SCALE 450 : (2013) 9 SCC 283

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 404
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Supreme Court28 May 2013Dismissed

Sujit Biswas Vs State of Assam

Supreme Court Of India · (2013) 6 AD 243 : AIR 2013 SC 3817 : (2013) 3 AJR 543 : (2013) 2 ALD(Cri) 618 : (2013) 82 ALLCC 467 : (2013) 3 ALT(Cri) 316 : (2013) 3 BomCR(Cri) 352 : (2013) 3 CGBCLJ 16 : (2013) CriLJ 3140 : (2013) 3 JCC 1887 : (2013) 8 JT 570 : (2013) 2 MLJ(Cri) 871 :

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 432, 433AEvidence Act, 1872 — Section 11, 3
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