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Supreme Court Of India judgments, 2013

1,277 judgments · page 6 of 64

Supreme Court22 Nov 2013Allowed

State Bank of India Vs Gracure Pharmaceuticals Ltd.

Supreme Court Of India · AIR 2014 SC 731 : (2014) 2 ALD 113 : (2014) 102 ALR 223 : (2014) 1 ALT 25 : (2014) 1 AWC 915 : (2014) 2 CHN 101 : (2014) 118 CLT 59 : (2013) 6 CTC 789 : (2014) 140 DRJ 6 : (2014) 1 JLJR 613 : (2013) 15 JT 316 : (2014) 1 LW 1 : (2014) 4 MhLj 20 : (2013) 8

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 11Constitution of India, 1950 — Article 136
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Supreme Court22 Nov 2013Dismissed

C.B.I. Vs Ashok Kumar Aggarwal

Supreme Court Of India · (2014) 2 ACR 1492 : AIR 2014 SC 827 : (2014) 84 ALLCC 252 : (2014) 2 CCR 561 : (2014) CriLJ 930 : (2014) 1 JLJR 359 : (2014) 1 PLJR 442 : (2014) 2 RCR(Criminal) 213 : (2013) 14 SCALE 280

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 340, 397Evidence Act, 1872 — Section 91, 92
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Supreme Court22 Nov 2013Dismissed

C.B.I. Vs Ashok Kumar Aggarwal and Another

Supreme Court Of India · (2014) 2 ACR 1324 : (2014) 84 ALLCC 265 : (2014) 2 JLJR 25 : (2014) 2 PLJR 195 : (2013) 14 SCALE 299

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 166A, 306, 337Evidence Act, 1872 — Section 114, 133Hindu Succession Act, 1956 — Section 25
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Supreme Court22 Nov 2013Disposed Of

Ashok Kumar Aggarwal Vs Neeraj Kumar and Another

Supreme Court Of India · (2014) 1 ACR 297 : (2014) 1 ALD(Cri) 302 : (2014) 102 ALR 265 : (2014) 2 CCR 5 : (2014) 141 DRJ 1 : (2014) 1 JCC 449 : (2014) 1 JT 359 : (2013) 14 SCALE 317 : (2014) 3 SCC 602 : (2014) 1 SCJ 773

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 195, 340
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Supreme Court22 Nov 2013Disposed Of

State of Jharkhand and Another Vs Harihar Yadav and Others

Supreme Court Of India · (2014) 3 AD 279 : (2014) 1 AJR 436 : (2014) 2 ALD 29 : (2014) 1 JLJR 169 : (2013) 15 JT 218 : (2014) 1 PLJR 321 : (2013) 14 SCALE 133 : (2014) 2 SCC 114 : (2014) 1 SCC(L&S) 321 : (2014) 1 SCJ 420 : (2014) 2 SCT 44

Bihar Reorganisation Act, 2000 — Section 47, 47(1), 56, 65, 65(1)Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 12, 14, 16, 21, 32
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Supreme Court21 Nov 2013Allowed

Subhasish Mondal @ Bijoy Vs State of West Bengal

Supreme Court Of India · (2014) 2 ACR 1384 : (2014) 84 ALLCC 355 : (2014) 1 CCR 33 : (2014) CriLJ 1824 : (2013) 15 JT 437 : (2013) 14 SCALE 166 : (2014) 4 SCC 180

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court21 Nov 2013Allowed

E.S.I.C. Medical Officer''s Association Vs E.S.I.C. and Another

Supreme Court Of India · (2014) 2 ABR 608 : AIR 2014 SC 1259 : (2014) 3 ALD 138 : (2014) 2 AWC 1173 : (2014) 140 FLR 191 : (2014) 2 JLJR 202 : (2014) 1 KLT 249 : (2014) LabIC 1322 : (2014) 1 LLJ 1 : (2013) 5 LLN 420 : (2014) LLR 53 : (2014) 1 LW 681 : (2014) 2 PLJR 479 : (2014) 1

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25F
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Supreme Court21 Nov 2013Allowed

Duddilla Srinivasa Sharma and Others Vs V. Chrysolite

Supreme Court Of India · (2013) 12 AD 616 : AIR 2014 SC 558 : (2014) 2 ALD 83 : (2014) 1 ALT 30 : (2014) 140 FLR 544 : (2014) 1 JLJR 584 : (2014) LabIC 1195 : (2014) 2 PLJR 36 : (2013) 14 SCALE 192 : (2014) 1 SCJ 179 : (2014) 2 SCT 38 : (2014) 1 SLJ 386 : (2014) 1 WLN 46

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 8Andhra Pradesh Public Service Commission Rules, 1963 — Rule 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22A
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Supreme Court21 Nov 2013Disposed Of

B. Chandrika Vs Santhosh and Another

Supreme Court Of India · (2014) 1 ACR 184 : (2013) ALLMR(Cri) 4418 : (2014) 1 CCR 461 : (2014) CriLJ 1090 : (2014) 1 LW(Cri) 773 : (2013) 14 SCALE 209 : (2014) 3 SCJ 18

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190(1)Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 34, 420
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Supreme Court21 Nov 2013Dismissed

Haryana Wakf Board Vs Mahesh Kumar

Supreme Court Of India · (2014) 1 AD 63 : AIR 2014 SC 501 : (2014) 102 ALR 261 : (2014) 2 AWC 1148 : (2014) 2 CHN 153 Supp : (2014) 1 RCR(Civil) 311 : (2014) 122 RD 382 : (2013) 14 SCALE 199 : (2014) 3 SCJ 159 : (2014) 3 WBLR 211 : (2014) 1 WLN 32

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 100, 96Haryana Waqf Act, 1995 — Section 6(1), 6(91), 7, 7(1), 7(5)Waqf Act, 1954 — Section 5(2)
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Supreme Court21 Nov 2013Allowed

Manti Devi (D) L.Rs. Vs State of Bihar and Others

Supreme Court Of India · (2014) 2 ALLMR 934 : (2014) 2 AWC 1152 : (2014) 1 JLJR 241 : (2014) 3 MhLj 628 : (2014) 3 MPLJ 438 : (2014) 1 PLJR 393 : (2013) 14 SCALE 207 : (2014) 1 SCC 514 : (2014) 2 SCT 80 : (2014) 2 SLJ 173

Bihar Service Code, 1952 — Rule 74
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Supreme Court20 Nov 2013Disposed Of

Tamil Nadu Mercantile Bank Ltd. Vs State Through Deputy Superintendent of Police and Another

Supreme Court Of India · (2014) 1 ACR 175 : (2014) 1 ALD(Cri) 346 : (2013) ALLMR(Cri) 4440 : (2014) 1 CCR 24 : (2014) 1 LW(Cri) 58 : (2013) 4 MLJ(Cri) 754 : (2014) 1 RCR(Criminal) 454 : (2013) 14 SCALE 161 : (2014) 3 SCC 755 : (2014) 4 SCJ 337

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120, 406, 409, 420
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