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Supreme Court Of India judgments, 2013

1,277 judgments · page 43 of 64

Supreme Court26 Apr 2013Dismissed

N. Narayanan Vs Adjudicating Officer, SEBI

Supreme Court Of India · (2013) 4 ABR 889 : (2013) 7 AD 162 : AIR 2013 SC 3191 : (2013) AIRSCW 3418 : (2013) 3 ALLMR 973 : (2013) 4 BomCR 61 : (2013) 114 CLA 232 : (2013) 178 CompCas 390 : (2013) 3 CompLJ 45 : (2013) 6 JT 250 : (2013) 3 LW 723 : (2013) 3 RCR(Civil) 68 : (2013) 6

Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 4(1)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 11(4), 12A, 15HA, 15I, 15J, 15Z, 19Companies Act, 1956 — Section 55A, 209, 210
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Supreme Court26 Apr 2013Dismissed

Bharat Bhushan Vs State of Himachal Pradesh

Supreme Court Of India · (2013) 7 AD 101 : AIR 2013 SC 2018 : (2013) AIRSCW 2911 : (2013) 2 ALD(Cri) 196 : (2013) ALLMR(Cri) 2199 : (2013) CriLJ 2932 : (2013) 2 Crimes 318 : (2013) 3 JLJR 18 : (2013) 7 JT 628 : (2013) 2 MLJ(Cri) 773 : (2013) 2 NCC 339 : (2013) 3 PLJR 133 : (2013)

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 376
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Supreme Court25 Apr 2013Dismissed

Shankar Kisanrao Khade Vs State of Maharashtra

Supreme Court Of India · (2013) 4 ABR 567 : (2013) 6 AD 286 : (2013) 2 ALD(Cri) 636 : (2013) 2 ALT(Cri) 240 : (2013) 3 BomCR(Cri) 72 : (2013) CriLJ 2595 : (2013) 6 JT 315 : (2013) 3 RCR(Criminal) 588 : (2013) 6 SCALE 277 : (2013) 5 SCC 546

Constitution of India, 1950 — Article 142, 15(3), 161, 3(2), 34Criminal Procedure Code, 1973 (CrPC) — Section 253(2), 313, 354(3), 375, 376Penal Code, 1860 (IPC) — Section 201, 302, 304, 316, 34
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Supreme Court25 Apr 2013Dismissed

Prem Kaur Vs State of Punjab and Others

Supreme Court Of India · (2013) 3 ACR 2390 : AIR 2013 SC 2083 : (2014) 1 AJR 313 : (2013) ALLMR(Cri) 3011 : (2013) CriLJ 2973 : (2013) 3 JCC 1953 : (2013) 8 JT 516 : (2013) 3 RCR(Criminal) 76 : (2013) 6 SCALE 474 : (2013) 14 SCC 653

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354Penal Code, 1860 (IPC) — Section 148, 149, 323, 342, 363
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Supreme Court25 Apr 2013Allowed

State of Jammu & Kashmir Vs Lakhwinder Kumar and Others Ghulam Mohammad Sheikh Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2013) 4 ABR 922 : (2013) 5 AD 74 : AIR 2013 SC 3163 : (2013) AIRSCW 3534 : (2013) CriLJ 3307 : (2014) 2 JKJ 26 : (2013) 6 JT 264 : (2013) 3 RCR(Criminal) 180 : (2013) 6 SCALE 332 : (2013) 6 SCC 333 : (2013) 2 SCC(L&S) 527

Border Security Force Act, 1968 — Section 13, 141, 141(1), 141(2), 15Constitution of India, 1950 — Article 136Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 4
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Supreme Court25 Apr 2013Allowed

Association of Management of Private Colleges Vs All India Council for Technical Education and Others

Supreme Court Of India · (2013) 5 AD 209 : AIR 2013 SC 2310 : (2013) 4 AWC 3934 : (2013) 4 JLJR 40 : (2013) 6 JT 277 : (2013) 3 LW 545 : (2013) 5 MLJ 76 : (2013) 4 PLJR 184 : (2013) 2 RLW 1681 : (2013) 2 RLW 1677 : (2013) 6 SCALE 349 : (2013) 8 SCC 271 : (2013) 3 SCT 195 : (2014)

Constitution Of India, 1950 — Article 254, 254(2), 372All India Council For Technical Education Act, 1987 — Section 2(f), 2(g), 2(h), 2(i), 10, 10(1)(c), 10(1)(g), 10(1)(o), 10(1)(p), 10(1)(t), 10(k), 10(1)(k), 11, 12, 13, 22, 22(2)(b), 23, 24Bharathidasan University Act, 1981 — Section 8, 33(xvii), 33(xviii), 39, 63
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Supreme Court23 Apr 2013Dismissed

Union of India (UOI) Vs Sandur Manganese and Iron Ores Ltd. and Others

Supreme Court Of India · (2013) 4 ABR 1116 : (2013) 5 AD 94 : (2013) AIRSCW 2905 : (2013) 3 AKR 140 : (2013) 4 AWC 3403 : (2013) 8 JT 275 : (2013) 6 SCALE 257 : (2013) 8 SCC 337

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1)Constitution of India, 1950 — Article 137, 145Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(1), 11(2), 11(3), 11(4)
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Supreme Court23 Apr 2013Dismissed

Sukhdev Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 4 ABR 1138 : (2014) 1 AD 227 : AIR 2013 SC 2741 : (2013) AIRSCW 3801 : (2013) 3 AJR 760 : (2013) 3 AKR 316 : (2013) 3 AWC 3148 : (2013) 137 FLR 907 : (2013) 2 JLJR 435 : (2013) 8 JT 270 : (2013) 3 KLT 80 : (2013) LabIC 2925 : (2013) 2 LLN 578 : (20

Constitution of India, 1950 — Article 14
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Supreme Court22 Apr 2013Disposed Of

Kanhaiya Lal and Others Vs State of Rajasthan State of Rajasthan Vs Mangi Lal

Supreme Court Of India · (2013) 5 AD 101 : AIR 2013 SC 1940 : (2013) AIRSCW 2892 : (2013) 3 AJR 416 : (2013) 2 ALD(Cri) 204 : (2013) 81 ALLCC 940 : (2013) 3 ALT(Cri) 369 : (2013) 116 CLT 979 : (2013) CriLJ 2921 : (2013) 6 JT 497 : (2013) 3 RCR(Criminal) 215 : (2013) 6 SCALE 242 :

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
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Supreme Court18 Apr 2013Allowed

Jehal Tanti and Others Vs Nageshwar Singh (dead) through L.Rs.

Supreme Court Of India · (2013) 7 AD 95 : AIR 2013 SC 2235 : (2013) AIRSCW 2854 : (2013) AIRSCW 3663 : (2013) 3 AJR 349 : (2013) 4 AJR 653 : (2013) 4 ALD 117 : (2013) 100 ALR 842 : (2013) 3 AWC 3140 : (2013) 3 JLJR 85 : (2013) 6 JT 513 : (2013) 3 PLJR 171 : (2013) 2 RCR(Civil) 96

Civil Procedure (Maharashtra Amendment) Act, 1977 — Section 9ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 100(1)Contract Act, 1872 — Section 23
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Supreme Court18 Apr 2013dismissed

Mashyak Grihnirman Sahakari Sanstha Maryadit Vs Usman Habib Dhuka and Others

Supreme Court Of India · (2013) 4 ABR 886 : (2013) 5 AD 449 : AIR 2013 SC 3188 : (2013) AIRSCW 3430 : (2013) 4 ALD 175 : (2014) 2 ALLMR 910 : (2013) 4 ALT 1 : (2013) 3 AWC 3137 : (2013) 4 BomCR 109 : (2013) 116 CLT 357 : (2013) 2 JLJR 324 : (2013) 9 JT 98 : (2014) 1 MhLj 597 : (2

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17Constitution of India, 1950 — Article 227
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Supreme Court18 Apr 2013Dismissed

Mariappan Vs State of Tamil Nadu

Supreme Court Of India · (2013) 5 AD 165 : (2013) AIRSCW 4565 : (2013) 4 AJR 301 : (2013) 2 ALT(Cri) 356 : (2013) CriLJ 2334 : (2013) 3 JCC 1579 : (2013) 2 JLJR 318 : (2013) 8 JT 522 : (2013) 1 LW(Cri) 703 : (2013) 2 RCR(Criminal) 839 : (2013) 6 SCALE 185 : (2013) 12 SCC 270 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 299, 302, 449, 84
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Supreme Court18 Apr 2013Allowed

Hazara Singh Vs Raj Kumar and Others

Supreme Court Of India · (2014) 2 AD 137 : AIR 2013 SC 3273 : (2013) 3 AJR 9 : (2013) 2 ALT(Cri) 464 : (2013) CriLJ 2299 : (2013) 2 JLJR 277 : (2013) 6 JT 529 : (2013) 2 PLJR 337 : (2013) 2 RCR(Criminal) 851 : (2013) 6 SCALE 142 : (2013) 9 SCC 516 : (2013) 2 UC 1162

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 114, 148, 149, 307, 323
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Supreme Court18 Apr 2013dismissed

Rattiram and Others Vs State of M.P. Through Inspector of Police

Supreme Court Of India · (2013) 6 AD 550 : (2013) AIRSCW 2456 : (2013) 3 AJR 18 : (2013) 3 ALT(Cri) 203 : (2013) 2 CG.L.R.W. 61 : (2013) CriLJ 2353 : (2013) 3 JCC 1572 : (2013) 3 JLJ 213 : (2013) 3 JLJR 149 : (2013) 8 JT 502 : (2013) 3 PLJR 219 : (2013) 3 RCR(Criminal) 276 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 157, 433APenal Code, 1860 (IPC) — Section 141, 142, 147, 148, 149Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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Supreme Court18 Apr 2013Dismissed

Sahib Hussain @ Sahib Jan Vs State of Rajasthan

Supreme Court Of India · (2013) 5 AD 138 : (2013) 2 ALT(Cri) 476 : (2013) 116 CLT 965 : (2013) CriLJ 2359 : (2013) 2 JLJR 267 : (2013) 2 PLJR 327 : (2013) 3 RCR(Criminal) 159 : (2013) 6 SCALE 219 : (2013) 9 SCC 778 : (2013) 2 UC 1174

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 401, 432, 433Penal Code, 1860 (IPC) — Section 302, 57Prisons Act, 1894 — Section 59
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Supreme Court18 Apr 2013Allowed

U.P. Avas Evam Vikas Parishad and Others Vs Om Prakash Sharma

Supreme Court Of India · (2013) 11 AD 297 : (2013) 3 ALJ 762 : (2013) 5 AWC 4566 : (2013) 2 JLJR 327 : (2013) 5 JT 548 : (2013) 2 PLJR 359 : (2013) 6 SCALE 202 : (2013) 5 SCC 182 : (2013) 3 UPLBEC 1806

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 14, 19(1)Contract Act, 1872 — Section 3, 4
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