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Supreme Court Of India judgments, 2013

1,277 judgments · page 41 of 64

Supreme Court03 May 2013Dismissed

Madhao and Another Vs State of Maharashtra and Another

Supreme Court Of India · (2013) 9 AD 257 : (2013) AIRSCW 4502 : (2013) 82 ALLCC 378 : (2013) 3 ALT(Cri) 306 : (2013) 2 BomCR(Cri) 806 : (2013) 3 JLJR 126 : (2013) 9 JT 74 : (2013) 2 KHC 373 : (2013) 2 LW(Cri) 51 : (2013) 3 PLJR 187 : (2013) 2 RCR(Criminal) 975 : (2013) 6 SCALE 52

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 190(2), 200Penal Code, 1860 (IPC) — Section 34, 419, 420, 468
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Supreme Court03 May 2013Allowed

Ankush Shivaji Gaikwad Vs State of Maharashtra

Supreme Court Of India · (2013) 4 ABR 648 : (2013) 9 AD 294 : AIR 2013 SC 2454 : (2013) 3 AJR 795 : (2013) 82 ALLCC 311 : (2013) ALLMR(Cri) 2221 : (2013) 2 BomCR(Cri) 830 : (2013) CriLJ 3044 : (2013) 7 JT 26 : (2013) 4 MPHT 249 : (2013) 2 RCR(Criminal) 1036 : (2013) 6 SCALE 778 :

Constitution Of India, 1950 — Article 38, 41, 51AIndian Penal Code, 1860 — Section 34, 300, 302, 304, 304I, 304II, 323, 326, 376, 504Code Of Criminal Procedure, 1973 — Section 357, 357A, 357(1), 357(3)
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Supreme Court03 May 2013Allowed

M.B. Ramesh (D) by L.Rs. Vs K.M. Veeraje Urs (D) by L.Rs. and Others

Supreme Court Of India · (2013) 6 AD 488 : AIR 2013 SC 2088 : (2013) AIRSCW 2732 : (2013) 3 AJR 301 : (2013) 2 AKR 840 : (2013) 4 ALD 104 : (2013) 3 ALLMR 962 : (2013) 99 ALR 487 : (2013) 5 ALT 40 : (2013) 4 AWC 4027 : (2013) 3 BomCR 893 : (2013) 3 CDR 797 : (2013) 3 CTC 650 : (2

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 63, 68, 71, 90Succession Act, 1925 — Section 63
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Supreme Court03 May 2013Dismissed

Manga @ Man Singh Vs State of Uttarakhand

Supreme Court Of India · (2013) 5 AD 333 : (2013) 4 AJR 436 : (2014) 1 ALD(Cri) 88 : (2013) 4 ALJ 581 : (2013) CriLJ 3332 : (2013) 7 JT 75 : (2013) 1 NCC 808 : (2013) 3 RCR(Criminal) 16 : (2013) 6 SCALE 603 : (2013) 7 SCC 629 : (2013) 2 UC 1230

Indian Penal Code, 1860 — Section 40, 40(1), 40(3), 141, 144, 146, 147, 148, 149, 160, 176, 177, 201, 202, 212, 216, 302, 307, 378 to 462, 438, 441, 449, 450Code Of Criminal Procedure, 1973 — Section 40, 157, 159, 313
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Supreme Court03 May 2013Allowed

Vidya Dhar and Others Vs Multi Screen Media Pvt. Ltd.

Supreme Court Of India · (2013) 99 ALR 471 : (2013) 2 ALT(Cri) 309 : (2013) 4 AWC 3400 : (2013) 3 CDR 729 : (2013) 4 CHN 95 : (2013) 136 DRJ 504 : (2013) 3 JLJR 164 : (2013) 8 JT 566 : (2013) 2 KHC 631 : (2013) 3 PLJR 247 : (2014) 1 PLR 53 : (2013) 2 RCR(Civil) 930 : (2013) 6 SCA

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court01 May 2013Allowed

Sohan Lal Vs State of Haryana and Others

Supreme Court Of India · (2013) 5 AD 481 : AIR 2013 SC 1767 : (2013) 3 AWC 2758 : (2013) 137 FLR 904 : (2013) 8 JT 263 : (2013) 2 LLN 575 : (2013) LLR 673 : (2013) 6 SCALE 588 : (2013) 3 SCT 453 : (2014) 1 WBLR 177

Industrial Disputes Act, 1947 — Section 10(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
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Supreme Court01 May 2013Dismissed

Manohar Lal Sharma Vs Union of India and Another

Supreme Court Of India · (2013) 5 ABR 125 : (2013) 5 AD 528 : (2013) 4 AWC 4140 : (2013) 3 CDR 732 : (2013) 3 CompLJ 10 : (2013) 8 JT 266 : (2013) 3 RCR(Civil) 112 : (2013) 6 SCALE 776 : (2013) 6 SCC 616 : (2013) 120 SCL 69

Foreign Exchange Management Act, 1999 — Section 47, 6(3)
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Supreme Court01 May 2013Allowed

State of Rajasthan Vs Shravan Ram and Another

Supreme Court Of India · (2013) 2 ACR 1505 : (2013) 5 AD 387 : AIR 2013 SC 1890 : (2013) 82 ALLCC 462 : (2013) ALLMR(Cri) 2254 : (2013) 2 JLJR 471 : (2013) 9 JT 79 : (2013) 2 MLJ(Cri) 768 : (2013) 3 PLJR 116 : (2013) 2 RCR(Criminal) 942 : (2013) 2 RLW 1768 : (2013) 6 SCALE 484 :

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 106, 114, 8Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court01 May 2013Dismissed

Habib Vs State of Uttar Pradesh

Supreme Court Of India · (2013) 2 ACR 1530 : (2013) 6 AD 152 : AIR 2013 SC 1764 : (2013) 2 ALT(Cri) 461 : (2013) 3 CGLJ 59 : (2013) 2 KLJ 807 : (2013) 2 MLJ(Cri) 863 : (2013) 1 NCC 851 : (2013) 6 SCALE 551 : (2013) 12 SCC 568 : (2013) 2 UC 1151

Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court01 May 2013Disposed Of

Arunachal Pradesh Public Service Commission and Another Vs Tage Habung and Others

Supreme Court Of India · (2013) 5 AD 532 : AIR 2013 SC 1601 : (2013) 5 GLT 6 : (2013) 2 GLT 28 : (2013) 6 JT 476 : (2013) 4 MLJ 199 : (2013) 6 SCALE 502 : (2013) 7 SCC 737 : (2013) 2 SCC(L&S) 930 : (2013) 3 SCT 166

Arunachal Pradesh Public Service Combined Civil Service Examination Rules, 2001 — Rule 11, 11, 11, 12, 12Constitution of India, 1950 — Article 14, 309Constitution of Jammu and Kashmir, 1956 — Section 124, 133
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