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Supreme Court Of India judgments, 2013

1,277 judgments · page 8 of 64

Supreme Court13 Nov 2013Dismissed

Tribhuvanshankar Vs Amrutlal

Supreme Court Of India · (2013) 11 AD 414 : (2014) 1 ALLMR 421 : (2014) 106 ALR 160 : (2014) 1 ALT 1 : (2014) 2 JLJ 244 : (2013) 14 JT 491 : (2014) 1 LW 451 : (2014) 2 MPLJ 648 : (2014) 1 RCR(Civil) 206 : (2013) 2 RCR(Rent) 700 : (2014) 124 RD 379 : (2013) 13 SCALE 627 : (2014) 2

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 142Limitation Act, 1963 — Section 28
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Supreme Court12 Nov 2013Allowed

Premlata Joshi Vs Chief Secretary, State of Uttarakhand and Others

Supreme Court Of India · (2014) 140 FLR 1 : (2013) 15 JT 429 : (2014) 1 LLN 9 : (2013) 13 SCALE 703

Constitution of India, 1950 — Article 226, 309Uttar Pradesh Medical Health (Group A) Service Rules, 1990 — Rule 8Uttar Pradesh Public Service Commission (reservation for schedule caste, schedule tribe and other backward caste) Act, 1994 — Section 3
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Supreme Court12 Nov 2013Allowed

Sukhwinder Singh Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 3354 : (2013) 12 AD 198 : (2014) 1 ALD(Cri) 501 : (2014) 1 ALD(Cri) 330 : (2014) 1 BomCR(Cri) 418 : (2014) CriLJ 446 : (2014) 1 DMC 89 : (2013) 14 JT 352 : (2014) 1 RCR(Criminal) 21 : (2013) 13 SCALE 603 : (2014) 2 SCJ 629

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
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Supreme Court12 Nov 2013Disposed Of

Lalita Kumari Vs Govt. of U.P. and Others

Supreme Court Of India · (2013) 12 AD 209 : AIR 2014 SC 187 : (2014) 1 ALD(Cri) 159 : (2014) 1 ALD(Cri) 100 : (2014) 84 ALLCC 719 : (2013) ALLMR(Cri) 4444 : (2013) 4 BomCR(Cri) 680 : (2014) 2 CHN 7 : (2014) CriLJ 470 : (2013) 6 CTC 353 : (2014) 2 GLT 1 : (2014) 1 JCC 1 : (2013) 4

Constitution of India, 1950 — Article 14, 19, 21, 254(1), 32Criminal Law (Amendment) Act, 2013 — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 151, 154, 154
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Supreme Court12 Nov 2013Disposed Of

Anjanappa Vs State of Karnataka

Supreme Court Of India · (2013) 3 ACR 3346 : (2013) 12 AD 255 : (2014) 1 AKR 218 : (2014) 1 ALD(Cri) 505 : (2014) 1 BomCR(Cri) 382 : (2014) CriLJ 368 : (2014) 1 DMC 112 : (2013) 14 JT 340 : (2014) 1 KarLJ 545 : (2014) 1 RCR(Criminal) 9 : (2013) 13 SCALE 608 : (2014) 2 SCC 776 : (

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Dowry Prohibition Act, 1961 — Section 3, 6Penal Code, 1860 (IPC) — Section 300, 302, 304, 498A
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Supreme Court11 Nov 2013Allowed

Suresh Kumar Vs State of Haryana

Supreme Court Of India · (2014) 84 ALLCC 360 : (2014) CriLJ 551 : (2014) 2 JT 404 : (2013) 14 SCALE 90

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386, 428Dowry Prohibition Act, 1961 — Section 2, 8AEvidence Act, 1872 — Section 113A, 113B, 4
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Supreme Court11 Nov 2013Disposed Of

Bhupendra Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 ACR 3493 : (2013) 11 AD 237 : AIR 2014 SC 378 : (2014) 1 ALD(Cri) 642 : (2014) 1 ALD(Cri) 267 : (2013) 83 ALLCC 940 : (2014) 117 CLT 967 : (2014) CriLJ 546 : (2013) 3 DMC 726 : (2014) 1 JCC 107 : (2014) 2 JLJ 44 : (2013) 14 JT 506 : (2013) 4 MLJ(

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court11 Nov 2013Dismissed

Bhola Ram Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 3439 : (2013) 11 AD 245 : AIR 2014 SC 241 : (2014) 1 AJR 422 : (2013) 83 ALLCC 935 : (2013) 3 ALT(Cri) 454 : (2014) 117 CLT 998 : (2014) 1 DMC 557 : (2014) 1 JCC 101 : (2013) 14 JT 512 : (2013) 4 MLJ(Cri) 570 : (2013) 4 RCR(Criminal) 1042 : (

Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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