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Supreme Court Of India judgments, 2013

1,277 judgments · page 38 of 64

Supreme Court24 May 2013Allowed

Rumi Bora Dutta Vs State of Assam

Supreme Court Of India · (2013) 6 AD 511 : AIR 2013 SC 2422 : (2013) AIRSCW 3517 : (2014) 1 ALD(Cri) 67 : (2013) 82 ALLCC 418 : (2013) CriLJ 3260 : (2013) 5 GLT 1 : (2013) 9 JT 296 : (2013) 7 SCALE 535 : (2013) 7 SCC 417 : (2013) 4 Supreme 488

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court22 May 2013Dismissed

Jose Thomas Vs State of Kerala

Supreme Court Of India · (2013) 6 AD 543 : AIR 2013 SC 2284 : (2013) 2 ALD(Cri) 598 : (2013) 82 ALLCC 351 : (2013) CriLJ 3232 : (2013) 9 JT 303 : (2013) 2 KHC 764 : (2013) 3 KLJ 96 : (2013) 3 KLT 106 : (2013) 3 RCR(Criminal) 288 : (2013) 7 SCALE 523 : (2013) 14 SCC 172

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court21 May 2013Allowed

State of Madhya Pradesh Vs Dal Singh and Others

Supreme Court Of India · (2013) 6 AD 475 : (2013) 5 ADJ 517 : AIR 2013 SC 2059 : (2014) 1 AJR 258 : (2013) 2 ALD(Cri) 348 : (2013) 82 ALLCC 443 : (2013) CriLJ 2983 : (2013) 3 JCC 2010 : (2013) 3 JLJ 175 : (2013) 8 JT 625 : (2013) 2 NCC 617 : (2013) 3 RCR(Criminal) 1 : (2013) 7 SC

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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Supreme Court21 May 2013Dismissed

Ram Swaroop Vs State (Govt. NCT) of Delhi

Supreme Court Of India · (2013) 6 AD 228 : AIR 2013 SC 2068 : (2014) 1 AJR 272 : (2013) 2 ALD(Cri) 410 : (2013) 82 ALLCC 415 : (2013) 3 ALT(Cri) 298 : (2013) CriLJ 2997 : (2013) 201 DLT 174 : (2013) 137 DRJ 519 : (2013) 3 JCC 129 : (2013) 2 NCC 395 : (2013) 3 RCR(Criminal) 946 :

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50, 50(1)
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Supreme Court20 May 2013Disposed Of

Deepak Gulati Vs State of Haryana

Supreme Court Of India · (2013) 3 ACR 2502 : (2013) 2 ACR 2308 : (2013) 6 AD 233 : AIR 2013 SC 2071 : (2014) 1 AJR 265 : (2013) 2 ALD(Cri) 492 : (2013) 82 ALLCC 345 : (2013) 3 ALT(Cri) 339 : (2013) CriLJ 2990 : (2013) 2 Crimes 311 : (2013) 3 CTC 567 : (2013) 4 JCC 2680 : (2013) 9

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114A, 3, 90Penal Code, 1860 (IPC) — Section 365, 366, 375, 376, 417
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Supreme Court20 May 2013Allowed

Samrendra Beura Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 4 ABR 855 : (2013) 2 ACR 2256 : (2013) 6 AD 134 : AIR 2013 SC 2414 : (2013) 82 ALLCC 474 : (2013) ALLMR(Cri) 4492 : (2013) 3 ALT(Cri) 335 : (2013) CriLJ 3040 : (2013) 7 JT 446 : (2013) 3 RCR(Criminal) 282 : (2013) 7 SCALE 378 : (2013) 14 SCC 672 :

Air Force Act, 1950 — Section 102, 103, 104, 107, 107(1)Army Act, 1950 — Section 167Constitution of India, 1950 — Article 32
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Supreme Court16 May 2013dismissed

State of M.P. and Others Vs Sanjay Nagayach and Others

Supreme Court Of India · (2013) 6 AD 185 : AIR 2013 SC 1921 : (2013) AIRSCW 2832 : (2013) 4 ALLMR 429 : (2013) 178 CompCas 502 : (2013) 4 CompLJ 30 : (2013) 8 JT 339 : (2013) 2 KLT 741 : (2013) 4 MLJ 590 : (2013) 4 MPHT 184 : (2013) 3 MPJR 1 : (2013) 4 MPLJ 586 : (2013) 7 SCALE 3

Banking Regulation Act, 1949 — Section 22, 35Constitution of India, 1950 — Article 226Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 2
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Supreme Court16 May 2013Allowed

Moti Lal Songara Vs Prem Prakash @ Pappu and Another

Supreme Court Of India · (2013) 6 AD 125 : AIR 2013 SC 2078 : (2013) 2 ALD(Cri) 414 : (2013) 82 ALLCC 382 : (2013) ALLMR(Cri) 2657 : (2013) 2 CGBCLJ 414 : (2013) CriLJ 2977 : (2013) 2 Crimes 328 : (2013) 3 JCC 1822 : (2013) 7 JT 376 : (2013) 3 MLJ(Cri) 50 : (2013) 3 RCR(Criminal)

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 209, 230Penal Code, 1860 (IPC) — Section 304, 307, 319, 323, 324
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Supreme Court16 May 2013Dismissed

Kashmiri Lal Vs State of Haryana

Supreme Court Of India · (2013) 6 AD 393 : (2013) 2 ALD(Cri) 404 : (2013) 82 ALLCC 356 : (2013) 3 ALT(Cri) 293 : (2013) CriLJ 3036 : (2013) 2 MLJ(Cri) 878 : (2013) 3 RCR(Criminal) 259 : (2013) 7 SCALE 411 : (2013) 6 SCC 595

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2, 41, 41(1)
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Supreme Court15 May 2013Dismissed

Shyam Narain Vs The State of NCT of Delhi

Supreme Court Of India · (2013) 6 AD 204 : AIR 2013 SC 2209 : (2013) AIRSCW 4130 : (2014) 1 AJR 318 : (2013) 2 ALD(Cri) 500 : (2013) 82 ALLCC 478 : (2013) CriLJ 3009 : (2013) 2 Crimes 342 : (2013) 9 JT 42 : (2013) 2 OLR 735 : (2013) 3 RCR(Criminal) 102 : (2013) 7 SCALE 392 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
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Supreme Court10 May 2013Dismissed

State of Haryana Vs Janak Singh and etc.

Supreme Court Of India · (2013) 6 AD 504 : AIR 2013 SC 3246 : (2013) AIRSCW 3530 : (2014) 1 ALD(Cri) 104 : (2013) CriLJ 3317 : (2013) 9 JT 51 : (2013) 3 MLJ(Cri) 45 : (2013) 3 RCR(Criminal) 347 : (2013) 9 SCALE 697 : (2013) 9 SCC 431

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 376, 376(1), 506, 511
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Supreme Court10 May 2013Allowed

Chairman, Rajasthan State Road Transport Corporation and Others Vs Smt. Santosh and Others

Supreme Court Of India · (2013) 2 ACC 501 : (2013) ACJ 1906 : (2013) 6 AD 140 : AIR 2013 SC 2150 : (2013) AIRSCW 2791 : (2013) 3 AJR 160 : (2013) 99 ALR 475 : (2013) 2 AnWR 64 : (2013) 1 AnWR 936 : (2013) 4 AWC 4058 : (2013) 3 BLJ 549 : (2013) 3 JLJR 167 : (2013) 7 JT 412 : (2013

Constitution of India, 1950 — Article 14, 141, 142, 144, 32Motor Vehicles Act, 1988 — Section 10, 10(2), 112, 133, 146
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Supreme Court10 May 2013Allowed

Markio Tado Vs Takam Sorang

Supreme Court Of India · (2013) 5 AD 661 : AIR 2013 SC 3202 : (2013) AIRSCW 3545 : (2013) 4 ALLMR 447 : (2013) 5 AWC 4960 : (2013) 5 GLT 18 : (2013) 7 JT 383 : (2013) 3 RCR(Civil) 274 : (2013) 7 SCALE 205 : (2013) 7 SCC 524 : (2013) 7 SCC(L&S) 778

Conduct of Elections Rules, 1961 — Rule 93Constitution of India, 1950 — Article 141Representation of the People Act, 1951 — Section 100(1), 116A, 123(8), 135A, 83(1)
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Supreme Court10 May 2013Dismissed

V.L.S. Finance Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 6 AD 1 : AIR 2013 SC 3182 : (2013) AIRSCW 3433 : (2013) 114 CLA 300 : (2013) 178 CompCas 348 : (2013) 3 CompLJ 1 : (2013) 3 CTC 541 : (2013) 136 DRJ 508 : (2013) 7 JT 405 : (2013) 5 LW 1 : (2014) 3 MhLj 501 : (2014) 3 MPLJ 390 : (2013) 171 PLR 734

Companies (Amendment) Act, 1988 — Section 621ACompanies Act, 1956 — Section 209(6), 211(7), 611(2), 621A, 621A(1)
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Supreme Court10 May 2013Dismissed

Antrix Corporation Ltd. Vs Devas Multimedia P. Ltd.

Supreme Court Of India · (2013) 4 ABR 176 : (2013) 6 AD 215 : (2013) AIRSCW 2781 : (2013) 3 AJR 152 : (2013) 99 ALR 507 : (2013) 4 ALT 26 : (2013) 2 ARBLR 226 : (2013) 5 AWC 5140 : (2013) 5 CHN 65 : (2013) 115 CLA 1 : (2013) 3 CTC 674 : (2013) 3 JLJR 155 : (2013) 7 JT 394 : (2013

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(10), 11(2), 11(3)
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