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Supreme Court Of India judgments, 2013

1,277 judgments · page 50 of 64

Supreme Court21 Mar 2013Disposed Of

State of Maharashtra Vs Fazal Rehman Abdul

Supreme Court Of India · (2013) 2 ALT(Cri) 388 : (2013) 2 Crimes 255 : (2013) 5 JT 479 : (2013) 2 MLJ(Cri) 404 : (2013) 4 SCALE 401

Arms Act, 1959 — Section 25(1A)(1B), 25(1B), 25(IA), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Customs Act, 1962 — Section 111, 135
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Supreme Court21 Mar 2013Disposed Of

Sanjay Dutt (A-117) Vs The State of Maharashtra The State of Maharashtra Vs Ajai Yash Prakash Marwah (A-120) Samir Ahmed Hingora (A-53) Vs The State of Maharashtra, thro. Superinten

Supreme Court Of India · (2013) 4 ABR 1187 : AIR 2013 SC 2687 : (2013) AIRSCW 3715 : (2013) ALLMR(Cri) 1498 : (2013) 2 ALT(Cri) 85 : (2013) 2 ALT(Cri) 129 : (2013) 2 BomCR(Cri) 289 : (2013) CriLJ 3538 : (2013) 2 Crimes 21 : (2013) 5 JT 1 : (2013) 2 MLJ(Cri) 405 : (2013) 2 RCR(Cri

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 18, 209, 313, 360
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Supreme Court20 Mar 2013Dismissed

Shivdev Kaur (D) By L.Rs. and Others Vs R.S. Grewal

Supreme Court Of India · (2013) 4 AD 196 : AIR 2013 SC 1620 : (2013) AIRSCW 2228 : (2013) 2 AKR 596 : (2013) 4 ALD 55 : (2013) 2 ALLMR 948 : (2013) 98 ALR 247 : (2013) 3 ALT 1 : (2013) 3 AWC 2980 : (2013) 3 BLJ 493 : (2013) 2 CTC 587 : (2013) 8 JT 306 : (2013) 3 LW 301 : (2013) 5

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30
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Supreme Court19 Mar 2013Disposed Of

Subodh Nath and Another Vs State of Tripura

Supreme Court Of India · (2013) 2 ACR 2002 : (2013) 9 AD 242 : AIR 2013 SC 3726 : (2013) AIRSCW 2472 : (2013) 3 AJR 31 : (2013) 2 ALD(Cri) 436 : (2013) 82 ALLCC 45 : (2013) ALLMR(Cri) 1889 : (2013) 3 ALT(Cri) 273 : (2013) 3 CALLT 84 : (2013) CriLJ 2308 : (2013) 2 JCC 987 : (2013)

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 7A, 7A(1)
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Supreme Court19 Mar 2013Disposed Of

Babu and Another Vs State rep. by Inspector of Police, Chennai

Supreme Court Of India · (2013) 2 ACR 1675 : AIR 2013 SC 1769 : (2013) AIRSCW 2204 : (2013) 2 ALD(Cri) 248 : (2013) 81 ALLCC 901 : (2013) ALLMR(Cri) 1897 : (2013) CriLJ 2176 : (2013) 2 JCC 1340 : (2013) 1 NCC 864 : (2013) 4 SCALE 557 : (2013) 4 SCC 448 : (2013) 2 UC 971

Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300
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Supreme Court19 Mar 2013Dismissed

Sushil K. Chakravarty (D) thr. L.Rs. Vs Tej Properties Pvt. Ltd.

Supreme Court Of India · (2013) 4 AD 172 : AIR 2013 SC 1732 : (2013) AIRSCW 1942 : (2013) AIRSCW 4486 : (2013) 4 ALD 89 : (2013) 2 ALLMR 928 : (2013) 98 ALR 251 : (2013) 4 CDR 842 : (2013) 2 CTC 656 : (2013) 136 DRJ 4 : (2013) 135 DRJ 267 : (2013) 4 JT 580 : (2013) 3 LW 751 : (20

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(4), Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Section 5
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Supreme Court18 Mar 2013Allowed

State of Uttarakhand Vs Yogendra Nath Arora

Supreme Court Of India · (2013) 2 ACR 1672 : (2013) 4 AD 53 : AIR 2013 SC 1489 : (2013) AIRSCW 1887 : (2014) 1 ALD(Cri) 183 : (2013) 82 ALLCC 42 : (2013) 2 Crimes 79 : (2013) 4 JT 123 : (2013) 2 MLJ(Cri) 628 : (2013) 3 RCR(Criminal) 892 : (2013) 4 SCALE 531 : (2013) 14 SCC 299 :

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 163, 164, 165Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
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Supreme Court18 Mar 2013Disposed Of

Nirmala J. Jhala Vs State of Gujarat and Another

Supreme Court Of India · (2013) 4 AD 144 : AIR 2013 SC 1513 : (2013) AIRSCW 1800 : (2013) 2 AJR 469 : (2013) 2 AKR 386 : (2013) 2 ALLMR 960 : (2013) 3 CHN 167 : (2013) 138 FLR 227 : (2013) 3 GLR 2308 : (2013) 6 JT 407 : (2013) 5 KarLJ 447 : (2013) LabIC 2113 : (2013) 2 LLN 25 : (

Constitution of India, 1950 — Article 311, 311(2)Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6Penal Code, 1860 (IPC) — Section 406, 467, 471
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Supreme Court18 Mar 2013Allowed

Indrajit Sureshprasad Bind and Others Vs State of Gujarat

Supreme Court Of India · (2013) 2 ACR 1999 : (2013) 4 AD 605 : (2013) 81 ALLCC 931 : (2013) 3 BomCR(Cri) 269 : (2013) 116 CLT 577 : (2013) 2 DMC 1 : (2013) 2 JCC 1356 : (2013) 10 JT 459 : (2013) 2 MLJ(Cri) 542 : (2013) 2 OLR 109 : (2013) 3 RCR(Criminal) 225 : (2013) 4 SCALE 569 :

Penal Code, 1860 (IPC) — Section 114, 304B, 306, 498A
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Supreme Court15 Mar 2013Dismissed

Rajesh Patel Vs State of Jharkhand

Supreme Court Of India · (2013) 4 AD 83 : AIR 2013 SC 1497 : (2013) AIRSCW 1793 : (2013) 2 AJR 463 : (2013) 1 ALD(Cri) 985 : (2013) 81 ALLCC 1001 : (2013) 116 CLT 554 : (2013) CriLJ 2062 : (2013) 2 Crimes 83 : (2013) 2 JCC 1265 : (2013) 2 JLJR 183 : (2013) 4 JT 110 : (2013) 2 MLJ

Evidence Act, 1872 — Section 113A, 113B, 114APenal Code, 1860 (IPC) — Section 375, 376
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Supreme Court15 Mar 2013dismissed

Jitendra Raghuvanshi and Others Vs Babita Raghuvanshi and Another

Supreme Court Of India · (2013) 4 AD 59 : (2013) 4 ADJ 40 : (2013) AIRSCW 2349 : (2013) 2 ALD(Cri) 148 : (2013) 81 ALLCC 934 : (2013) 3 BomCR(Cri) 438 : (2013) 116 CLT 572 : (2013) 2 Crimes 90 : (2013) 3 GLR 1875 : (2013) 2 JCC 1365 : (2013) 2 JLJ 128 : (2013) 2 JLJR 225 : (2013)

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
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Supreme Court15 Mar 2013Dismissed

The Union of India (UOI) and Others Vs Anil Kumar Sarkar

Supreme Court Of India · (2013) 4 AD 93 : AIR 2013 SC 1661 : (2013) AIRSCW 2232 : (2013) 2 ALLMR 954 : (2013) 4 CHN 10 : (2013) 137 FLR 641 : (2013) 2 JLJR 164 : (2013) 4 JT 103 : (2013) LabIC 2395 : (2013) 3 MLJ 828 : (2013) 2 PLJR 289 : (2013) 3 SCALE 542 : (2013) 4 SCC 161 : (

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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