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Supreme Court Of India judgments, 2013

1,277 judgments · page 55 of 64

Supreme Court20 Feb 2013Allowed

Sunil Mehta and Another Vs State of Gujarat and Another

Supreme Court Of India · (2013) 2 ACR 2122 : (2013) 3 AD 134 : (2013) AIRSCW 3814 : (2013) 81 ALLCC 295 : (2013) 3 ALT(Cri) 47 : (2013) 2 BomCR(Cri) 335 : (2013) 2 JCC 1155 : (2013) 3 JT 328 : (2013) 1 KCCR 785 : (2013) 1 LW(Cri) 523 : (2013) 3 RCR(Criminal) 238 : (2013) 2 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 200, 201, 202Evidence Act, 1872 — Section 137, 138, 3Penal Code, 1860 (IPC) — Section 114, 34, 406, 420
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Supreme Court19 Feb 2013Allowed

The Government of Andhra Pradesh and Others Vs Ch. Gandhi

Supreme Court Of India · (2013) 3 AD 437 : AIR 2013 SC 2113 : (2013) AIRSCW 1409 : (2013) 3 ALD 32 : (2013) 137 FLR 143 : (2013) 3 JT 131 : (2013) LabIC 1652 : (2013) 2 SCALE 646 : (2013) 5 SCC 111 : (2013) 2 SCT 208 : (2013) 2 Supreme 33

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 11(27), 2, 5, 9Constitution of India, 1950 — Article 14, 16, 19(1), 20, 20(1)Income Tax Act, 1922 — Section 28
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Supreme Court19 Feb 2013Disposed Of

State of Rajasthan Vs Sanjay

Supreme Court Of India · (2013) ALLMR(Cri) 1930

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Feb 2013Dismissed

Securities and Exchange Board of India Vs Informatics Valuation and Rating Pvt. Ltd.

Supreme Court Of India · (2013) 5 ABR 17 : (2013) 3 AD 273 : (2013) AIRSCW 3979 : (2013) 113 CLA 160 : (2013) 2 CompLJ 38 : (2013) 3 JT 577 : (2013) 4 LW 280 : (2013) 2 SCALE 715 : (2013) 9 SCC 532 : (2013) 118 SCL 378

Companies Act, 1956 — Section 4, 4ASecurities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999 — Regulation 11(1), 2, 3, 3(1), 3(3)Securities and Exchange Board of India (Criteria for Fit and Proper
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Supreme Court19 Feb 2013Disposed Of

R. Kuppusamy Vs State Rep. by Inspector of Police, Ambeiligai

Supreme Court Of India · (2013) 3 ACR 2598 : (2013) 3 AD 51 : AIR 2013 SC 3608 : (2013) AIRSCW 1293 : (2013) 2 ALD(Cri) 94 : (2013) 81 ALLCC 995 : (2013) CriLJ 1513 : (2013) 1 Crimes 286 : (2013) 2 JCC 1040 : (2013) 2 JLJR 13 : (2013) 3 JT 85 : (2013) 3 MLJ(Cri) 109 : (2013) 1 NC

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Feb 2013Allowed

State of Madhya Pradesh Vs Giriraj Dubey

Supreme Court Of India · (2013) 2 ACR 2130 : (2013) 3 AD 47 : (2013) AIRSCW 1354 : (2013) AIRSCW 3449 : (2013) 97 ALR 750 : (2013) CriLJ 1676 : (2013) 1 Crimes 282 : (2013) 2 JCC 1257 : (2013) 2 JLJ 315 : (2013) 2 JLJR 25 : (2013) 3 JT 198 : (2013) 2 MPJR 214 : (2013) 2 PLJR 256

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 294, 436
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Supreme Court18 Feb 2013Dismissed

Smt. K. Vijaya Lakshmi Vs Govt. of Andhra Pradesh Represented by its Secretary Home (Courts C1) Department and Another

Supreme Court Of India · (2013) 3 AD 117 : AIR 2013 SC 3589 : (2013) AIRSCW 1258 : (2013) 3 ALD 97 : (2013) 2 JLJR 75 : (2013) 3 JT 178 : (2013) LabIC 2358 : (2013) 3 LLN 21 : (2013) 2 PLJR 194 : (2013) 2 SCALE 557 : (2013) 5 SCC 489 : (2013) 2 SCC(L&S) 68 : (2013) 2 SCT 176 : (2

Administrative Tribunals Act, 1985 — Section 6(3)Advocates Act, 1961 — Section 49Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 1, 10, 11, 12, 13
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Supreme Court15 Feb 2013Disposed Of

Kailash Paliwal Vs Subhash Chandra Agrawal

Supreme Court Of India · AIR 2013 SC 2923 : (2013) 4 AJR 145 : (2013) 3 AKR 524 : (2013) 5 ALD 54 : (2013) 3 JLJ 407 : (2013) 2 RCR(Civil) 422 : (2013) 1 RCR(Rent) 361 : (2014) 1 RLW 387 : (2013) 9 SCC 372 : (2013) 2 WLN 55

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Supreme Court15 Feb 2013Allowed

Sanaullah Khan Vs State of Bihar

Supreme Court Of India · (2013) 2 ACR 2134 : (2013) 3 AD 1 : (2013) AIRSCW 1159 : (2013) 2 ALD(Cri) 122 : (2013) 81 ALLCC 302 : (2013) CriLJ 1527 : (2013) 2 Crimes 13 : (2013) 2 JCC 1029 : (2013) 2 JLJR 403 : (2013) 3 JT 55 : (2013) 3 JT 54 : (2013) 1 NCC 710 : (2013) 3 PLJR 55 :

Criminal Procedure Code, 1973 (CrPC) — Section 31, 31(1), 313, 354(3), 391Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 300, 302, 34
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Supreme Court15 Feb 2013Disposed Of

State of Punjab Vs Salil Sabhlok and Others

Supreme Court Of India · (2013) 3 AD 301 : (2013) AIRSCW 1697 : (2013) 3 JT 214 : (2013) LabIC 1769 : (2013) 2 SCALE 573 : (2013) 5 SCC 1 : (2013) 2 SCC(L&S) 1 : (2013) 2 SCT 555 : (2013) 2 Supreme 135

Administrative Tribunals Act, 1985 — Section 3Central Vigilance Commission Act, 2003 — Section 4(1)Constitution of India, 1950 — Article 14, 145, 16, 163(3), 219
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