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Supreme Court Of India judgments, 2014

1,251 judgments · page 1 of 63

Supreme Court18 Dec 2014Disposed Of

Jagmohan Bahl Vs State (NCT of Delhi)

Supreme Court Of India · (2015) 1 ACR 902 : (2015) 3 AD (SC) 19 : (2015) 88 ALLCC 475 : (2015) 147 DRJ 7 : (2015) 1 GLH 6 : (2015) 1 RCR(Criminal) 291 : (2014) 14 SCALE 224

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Penal Code, 1860 (IPC) — Section 34, 420
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Supreme Court18 Dec 2014Allowed

Sudershan Kumar Vs State of H.P.

Supreme Court Of India · (2015) 1 ACR 953 : (2015) 88 ALLCC 956 : (2015) 2 JLJR 19 : (2015) 1 RCR(Criminal) 496 : (2014) 14 SCALE 276 : (2015) 2 SCJ 573

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 207, 313Penal Code, 1860 (IPC) — Section 120B, 218, 408, 409, 420Prevention of Corruption Act, 1988 — Section 13(2)
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Supreme Court18 Dec 2014Allowed

State of U.P. Vs Parmanand Shukla

Supreme Court Of India · (2015) 2 AWC 2114 : (2015) 1 ESC 53 : (2015) 145 FLR 213 : (2015) 1 RCR(Civil) 362 : (2014) 14 SCALE 349 : (2014) 10 SCJ 627 : (2015) 1 SCT 58

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Supreme Court18 Dec 2014Disposed Of

Banarsi Dass Vs State of Haryana

Supreme Court Of India · (2015) 1 AD (SC) 125 : (2015) 88 ALLCC 594 : (2015) 2 ALT(Cri) 197 : (2015) 2 Crimes 11 : (2015) 1 DMC 1 : (2015) 1 GLT 245 : (2015) 2 JLJR 217 : (2015) 1 MLJ(Cri) 339 : (2015) 1 OLR 492 : (2015) 3 PLJR 148 : (2015) 1 RCR(Criminal) 363 : (2014) 14 SCALE 3

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 304B, 323, 34, 498, 498A
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Supreme Court18 Dec 2014

Anil Vs Rajendra

Supreme Court Of India · (2015) 2 ABR 35 : (2015) 1 AD (SC) 190 : (2015) 2 ALD 62 : (2015) 1 ALLMR 907 : (2015) 1 ARBLR 6 : (2015) 2 AWC 1227 : (2015) 1 CDR 8 : (2015) 1 CGLJ 303 : (2015) 124 CLA 351 : (2015) 2 CompLJ 25 : (2015) 2 CTC 185 : (2015) 1 JLJR 202 : (2015) 3 LW 609 :

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 8, 8(1), 8(3)Civil Procedure Code, 1908 (CPC) — Section 11, 9A
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Supreme Court18 Dec 2014Allowed

B.A. Linga Reddy Vs Karnataka State Transport Authority

Supreme Court Of India · (2015) 1 ACC 148 : (2015) 9 AD (SC) 393 : AIR 2015 SC 767 : (2015) 1 AKR 516 : (2015) 2 ALD 207 : (2015) 1 AnWR 346 : (2015) 2 AWC 1426 : (2015) 1 MLJ 361 : (2015) 1 RCR(Civil) 336 : (2014) 14 SCALE 314 : (2015) 4 SCC 515 : (2015) 1 SCJ 233

Constitution of India, 1950 — Article 14, 141, 21, 215Motor Vehicles Act, 1939 — Section 2(28A), 68C, 68D, 68D(1), 68D(2)Motor Vehicles Act, 1988 — Section 100, 102, 102(1), 102(2), 25N(2)
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Supreme Court18 Dec 2014Disposed Of

Kumod Kumar Vs State of Jharkhand

Supreme Court Of India · (2015) 1 AD (SC) 90 : AIR 2015 SC 732 : (2015) 1 AJR 663 : (2015) 1 ESC 57 : (2015) 1 JLJR 369 : (2015) LabIC 753 : (2015) 2 PLJR 48 : (2014) 14 SCALE 205 : (2015) 4 SCC 646 : (2015) 2 SCC(L&S) 95 : (2015) 1 SCJ 580 : (2015) 1 SCT 470

Constitution of India, 1950 — Article 320(1)Police Act, 1861 — Section 12, 7
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Supreme Court18 Dec 2014Disposed Of

K.K. Saksena Vs International Commission on Irrigation and Drainage

Supreme Court Of India · (2015) 3 AD (SC) 336 : (2015) 109 ALR 255 : (2015) 3 CTC 554 : (2015) 1 JLJR 207 : (2015) 1 PLJR 238 : (2014) 14 SCALE 384 : (2015) 4 SCC 670 : (2015) 2 SCC(L&S) 119 : (2015) 2 SCJ 480 : (2015) 2 SCT 453 : (2015) 1 SLJ 413

Constitution of India, 1950 — Article 12, 14, 226, 31, 32Industrial Disputes Act, 1947 — Section 2International Commission on Irrigation and Drainage Employees Conduct Rules, 1967 — Rule 33
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Supreme Court18 Dec 2014Allowed

Additional District and Sessions Judge ''X'' Vs Registrar General, High Court of Madhya Pradesh

Supreme Court Of India · (2015) 1 AD (SC) 39 : AIR 2015 SC 645 : (2015) 1 AKR 657 : (2015) 1 ALD(Cri) 725 : (2015) 2 AWC 1580 : (2015) 119 CLT 306 : (2015) LabIC 627 : (2015) 1 MLJ 188 : (2015) 1 RCR(Criminal) 983 : (2014) 14 SCALE 238 : (2015) 4 SCC 91 : (2015) 1 SCC(L&S) 799 :

Constitution of India, 1950 — Article 124, 124(4), 217(1), 218Criminal Procedure Code, 1973 (CrPC) — Section 408, 409, 9(3)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 6(2)
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Supreme Court18 Dec 2014Disposed Of

Satendra Singh Vs Vinod Kumar Bhalotia

Supreme Court Of India · (2015) 1 AD (SC) 135 : (2015) 109 ALR 362 : (2015) 2 AWC 1341 : (2015) 1 JLJR 223 : (2015) 1 PLJR 345 : (2015) 1 RCR(Rent) 44 : (2014) 14 SCALE 188 : (2015) 5 SCJ 290 : (2015) 1 WLN 148

Constitution of India, 1950 — Article 142Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
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Supreme Court18 Dec 2014

State of Punjab Vs Rafiq Masih

Supreme Court Of India · AIR 2015 SC 696 : (2015) 1 ALLMR 957 : (2015) 2 AWC 1570 : (2015) 145 FLR 234 : (2015) 1 JLJR 323 : (2015) 1 KLT 429 : (2015) LabIC 1743 : (2015) 1 LLJ 455 : (2015) 3 LW 724 : (2015) 1 MPHT 130 : (2015) 1 PLJR 261 : (2014) 14 SCALE 300 : (2015) 4 SCC 334

Constitution of India, 1950 — Article 136, 14, 142, 15, 16
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Supreme Court17 Dec 2014Dismissed

State of Punjab Vs Jagga Singh

Supreme Court Of India · (2015) 2 AD (SC) 441 : (2015) 88 ALLCC 951 : (2015) 2 ALT(Cri) 190 : (2015) 1 CGLJ 338 : (2015) 2 Crimes 18 : (2015) 2 RCR(Criminal) 262 : (2014) 14 SCALE 182 : (2015) 2 SCC 471 : (2015) 3 SCJ 727 : (2015) 1 UC 411

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Identification of Prisoners Act, 1920 — Section 5
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Supreme Court17 Dec 2014Allowed

Raman Vs Uttar Haryana Bijli Vitran Nigam Ltd.

Supreme Court Of India · (2015) 1 ACC 88 : (2015) ACJ 484 : (2015) 1 AD (SC) 588 : (2015) 2 ALD 135 : (2015) 1 ALLMR 896 : (2015) 109 ALR 230 : (2015) 1 AWC 656 : (2015) 2 CDR 297 : (2015) 1 JLJR 295 : (2015) 1 OLR 461 : (2015) 1 PLJR 399 : (2015) 1 RCR(Civil) 353 : (2014) 14 SCA

Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 68Electricity Rules, 1956 — Rule 29, 44, 46, 91
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Supreme Court17 Dec 2014Allowed

International Amusement Limited Vs India Trade Promotion Organisation

Supreme Court Of India · AIR 2015 SC 749 : (2015) 2 ALD 159 : (2015) 2 ALT 31 : (2015) 1 ARBLR 14 : (2015) 1 AWC 1041 : (2015) 2 CDR 278 : (2015) 119 CLT 363 : (2015) 2 JLJR 225 : (2015) 3 PLJR 156 : (2015) 1 RCR(Civil) 413 : (2014) 14 SCALE 196 : (2015) 1 SCJ 689 : (2015) 12 SCC

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 16, 2(3)Civil Procedure Code, 1908 (CPC) — Section 9Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 3, 4A, 5
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Supreme Court17 Dec 2014Disposed Of

Ram Barai Singh Vs State of Bihar

Supreme Court Of India · (2015) 109 ALR 216 : (2015) 1 ARBLR 1 : (2015) 2 AWC 1195 : (2015) 2 CDR 275 : (2015) 2 CHN 39 : (2015) 119 CLT 302 : (2015) 1 JLJR 307 : (2015) 1 PLJR 270 : (2015) 1 RCR(Civil) 408 : (2014) 14 SCALE 230 : (2015) 1 SCJ 571 : (2015) 1 WLN 97

Constitution of India, 1950 — Article 226
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Supreme Court17 Dec 2014Partly Allowed

State of Punjab Vs Nokia India Pvt. Ltd.

Supreme Court Of India · (2015) 2 AD (SC) 196 : AIR 2015 SC 1068 : (2015) 1 ALLMR 984 : (2015) 315 ELT 162 : (2015) 49 GST 277 : (2015) 1 MLJ 124 : (2015) 1 RCR(Civil) 569 : (2014) 14 SCALE 233 : (2015) 1 SCJ 673 : (2015) 77 VST 427

Punjab Value Added Tax Act, 2005 — Section 26, 32(1), 53, 62(1), 63(1)Punjab Value Added Tax Rules, 2005 — Rule 3, 36, 43
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