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Supreme Court Of India judgments, 2013

1,277 judgments · page 54 of 64

Supreme Court25 Feb 2013Disposed Of

Padmalayan and Another Vs Sarasan and Another

Supreme Court Of India · (2014) 3 AJR 570 : (2013) ALLMR(Cri) 2958 : (2014) CriLJ 1575 : (2014) 1 RCR(Criminal) 868

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 141, 142, 143, 148, 149
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Supreme Court22 Feb 2013dismissed

Ravindersingh @ Ravi Pavar Vs State of Gujarat

Supreme Court Of India · (2013) 3 ABR 349 : (2013) 2 ACR 1682 : (2013) 3 AD 144 : AIR 2013 SC 1915 : (2013) AIRSCW 1606 : (2013) 81 ALLCC 448 : (2013) CriLJ 1832 : (2013) 2 Crimes 7 : (2013) 9 JT 344 : (2013) 3 JT 201 : (2013) 3 RCR(Criminal) 11 : (2013) 2 SCALE 751 : (2013) 12 S

Bombay Prohibition Act, 1949 — Section 65, 66(1), 67(1A), 68, 72Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 109, 114, 120B, 201, 217
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Supreme Court22 Feb 2013Disposed Of

K. Srinivas Rao Vs D.A. Deepa

Supreme Court Of India · (2013) 3 AD 458 : AIR 2013 SC 2176 : (2013) AIRSCW 1396 : (2013) 3 ALD 11 : (2013) 97 ALR 732 : (2013) 3 AWC 2462 : (2013) 3 BLJ 379 : (2013) 3 BomCR 129 : (2013) 1 CDR 161 : (2013) 1 CG.L.R.W. 484 : (2013) 2 CHN 92 : (2013) 1 DMC 458 : (2013) 1 JLJR 443

Criminal Procedure Code, 1973 (CrPC) — Section 482Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13(1), 9
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Supreme Court22 Feb 2013Disposed Of

Som Raj @ Soma Vs State of H.P.

Supreme Court Of India · (2013) 2 ACR 1688 : (2013) 3 AD 218 : AIR 2013 SC 1649 : (2013) AIRSCW 2261 : (2013) 81 ALLCC 454 : (2013) CriLJ 2237 : (2013) 1 Crimes 305 : (2013) 2 JLJR 299 : (2013) 3 JT 387 : (2013) 2 MLJ(Cri) 92 : (2013) 4 RCR(Criminal) 211 : (2013) 2 SCALE 774 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
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Supreme Court22 Feb 2013Dismissed

State of Kerala and Others Vs Kandath Distilleries

Supreme Court Of India · (2013) 3 AD 565 : AIR 2013 SC 1812 : (2013) AIRSCW 1640 : (2013) 98 ALR 214 : (2013) 2 JLJR 64 : (2013) 3 JT 275 : (2013) 1 KHC 670 : (2013) 1 KLT 797 : (2013) 1 KLT 755 : (2013) 3 MLJ 118 : (2013) 3 RCR(Criminal) 494 : (2013) 2 SCALE 789 : (2013) 6 SCC 5

Constitution of India, 1950 — Article 136, 14, 19(1), 226, 47Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 3, 4, 5Kerala Abkari Act, 1077 — Section 14, 29
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Supreme Court22 Feb 2013Dismissed

State of Kerala and Others Vs Sneha Cheriyan and Another

Supreme Court Of India · (2013) 4 AD 1 : AIR 2013 SC 1753 : (2013) AIRSCW 2211 : (2013) 3 JT 265 : (2013) 1 KHC 660 : (2013) LabIC 2670 : (2013) 3 MLJ 179 : (2013) 2 SCALE 759 : (2013) 5 SCC 160 : (2013) 2 SCC(L&S) 381 : (2013) 2 SCT 677 : (2013) 2 SLJ 284

Kerala Education Act, 1958 — Section 11, 36, 51A, 9Kerala Education Rules, 1959 — Rule 1, 12B, 2A, 43, 49
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Supreme Court21 Feb 2013Disposed Of

Thomson Press (India) Ltd. Vs Nanak Builders and Investors P. Ltd. and Others

Supreme Court Of India · (2013) 10 AD 57 : AIR 2013 SC 2389 : (2013) AIRSCW 1617 : (2013) 3 ALD 129 : (2013) 3 ALLMR 408 : (2013) 98 ALR 280 : (2013) 3 AWC 2442 : (2013) 2 CDR 265 : (2013) 2 CHN 165 : (2013) 2 CTC 104 : (2013) 3 JT 289 : (2013) 2 LW 748 : (2013) 2 OLR 1 : (2013)

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 22 Rule 10(1), Order 39 Rule 2ACriminal Procedure Code, 1973 (CrPC) — Section 340Limitation Act, 1877 — Section 22
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Supreme Court21 Feb 2013Allowed

A.S. Motors Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 3 AD 620 : (2013) 3 AJR 765 : (2013) 3 AKR 505 : (2013) 5 ALD 106 : (2013) 2 AWC 1834 : (2013) 1 CDR 173 : (2013) 1 CGBCLJ 424 : (2013) 2 CHN 26 : (2013) 2 CTC 804 : (2013) 2 JLJ 163 : (2013) 3 JLJR 227 : (2013) 3 JT 316 : (2013) 2 MPJR 109 : (2013

Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 74
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Supreme Court21 Feb 2013Dismissed

The State of A.P. and Others Vs Star Bone Mill and Fertiliser Co.

Supreme Court Of India · (2013) 4 AD 115 : (2013) AIRSCW 1454 : (2013) 5 ALD 34 : (2013) 97 ALR 744 : (2013) 3 CDR 678 : (2013) 3 CHN 146 : (2013) 2 CTC 347 : (2013) 3 JT 401 : (2013) 120 RD 643 : (2013) 2 SCALE 728 : (2013) 9 SCC 319 : (2014) 1 WBLR 422 : (2013) 3 WLN 68

Evidence Act, 1872 — Section 90, 110, 114Specific Relief Act, 1963 — Section 6Code Of Criminal Procedure, 1973 — Section 145
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Supreme Court20 Feb 2013Allowed

Balmer Lawrie and Co. Ltd. and Others Vs Partha Sarathi Sen Roy and Others

Supreme Court Of India · (2013) 3 AD 197 : (2013) 3 AWC 2557 : (2013) 4 CALLT 80 : (2013) 4 CHN 124 : (2013) 114 CLA 312 : (2013) 178 CompCas 297 : (2013) 4 CompLJ 51 : (2013) 3 JT 129 : (2013) 3 JT 111 : (2013) LLR 337 : (2013) 4 LW 166 : (2013) 2 SCALE 696 : (2013) 8 SCC 345 :

Companies Act, 1956 — Section 255, 284, 617Constitution of India, 1950 — Article 10, 12, 14, 16, 226Contract Act, 1872 — Section 23
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Supreme Court20 Feb 2013Allowed

Mata Prasad Mathur (Dead) by L.Rs. Vs Jwala Prasad Mathur and Others

Supreme Court Of India · (2013) 5 ABR 383 : (2013) 3 AD 192 : (2013) AIRSCW 3782 : (2013) 3 AJR 730 : (2013) 3 AKR 324 : (2013) 97 ALR 719 : (2013) 2 ALT 43 : (2013) 3 AWC 2362 : (2013) 3 BomCR 94 : (2013) 1 CGBCLJ 415 : (2013) 3 CHN 85 : (2013) 2 CTC 217 : (2013) 2 JLJ 51 : (201

Civil Procedure Code Amendment Act, 1976 — Section 73Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 4(4)
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Supreme Court20 Feb 2013Dismissed

State of Assam Vs Ripa Sarma

Supreme Court Of India · (2013) 6 AD 27 : AIR 2013 SC 3588 : (2013) 2 ALLMR 926 : (2013) 3 AWC 2376 : (2013) 3 BomCR 109 : (2013) 3 CDR 647 : (2014) 2 CHN 169 : (2013) 3 LW 618 : (2013) 1 PLJR 335 : (2013) 2 RCR(Civil) 301 : (2013) 119 RD 734 : (2013) 3 SCALE 49 : (2013) 3 SCC 63

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7
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