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Supreme Court Of India judgments, 2014

1,251 judgments · page 10 of 63

Supreme Court12 Nov 2014Dismissed

Sharma Agro Industries Vs State of Haryana

Supreme Court Of India · (2015) 2 AJR 118 : (2015) 3 ALD 69 : (2015) 1 AWC 199 : (2015) 3 CALLT 1 : (2015) 5 MhLj 34 : (2015) 1 RCR(Civil) 266 : (2015) 3 SCC 341 : (2015) 3 WBLR 716

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 114(1), 114(2), 19(1), 19(7)
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Supreme Court12 Nov 2014Allowed

Embassy Hotels Pvt. Ltd. Vs Gajaraj and Co.

Supreme Court Of India · (2014) 6 AWC 6029 : (2015) 1 RCR(Civil) 310

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, Order 34 Rule 5, 10Limitation Act, 1963 — Article 180Specific Relief Act, 1963 — Section 20
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Supreme Court11 Nov 2014Disposed Of

Manjunatha Vs State of Karnataka and Others

Supreme Court Of India · (2015) 1 SCT 507

Administrative Tribunals Act, 1985 — Section 19Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 10, 20, 5, 5(7)Penal Code, 1860 (IPC) — Section 143, 147, 148, 302, 307
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Supreme Court11 Nov 2014Dismissed

Collector Singh Vs L.M.L. Ltd.

Supreme Court Of India · (2015) 1 ALJ 318 : (2014) 6 AWC 6405 : (2015) 1 ESC 83 : (2015) 144 FLR 447 : (2015) LabIC 707 : (2015) 1 LLJ 86 : (2015) 1 LLN 306 : (2015) 4 MhLj 1 : (2015) 1 OLR 225 : (2014) 4 PLJR 524 : (2014) 12 SCALE 616 : (2015) 2 SCC 410 : (2015) 1 SCC(L&S) 498 :

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11A
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Supreme Court11 Nov 2014Allowed

O.M. Cherian Vs State of Kerala

Supreme Court Of India · (2015) 5 AD (SC) 423 : AIR 2015 SC 303 : (2015) 1 AJR 124 : (2015) 1 ALD(Cri) 644 : (2015) 89 ALLCC 62 : (2015) 1 BomCR(Cri) 24 : (2015) 119 CLT 373 : (2015) CriLJ 593 : (2014) 4 Crimes 262 : (2015) 1 JCC 109 : (2015) 1 JLJR 107 : (2014) 4 KLJ 535 : (2014

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 174, 31, 31(1), 31(2), 313Penal Code, 1860 (IPC) — Section 302, 306, 498A, 71
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Supreme Court11 Nov 2014Dismissed

Nar Singh Vs State of Haryana

Supreme Court Of India · (2015) 1 ACR 577 : AIR 2015 SC 310 : (2015) 1 ALD(Cri) 497 : (2015) 88 ALLCC 680 : (2015) 1 ALT(Cri) 150 : (2015) CriLJ 576 : (2014) 4 Crimes 252 : (2015) 1 JCC 634 : (2015) 1 JLJR 36 : (2014) 4 MLJ(Cri) 596 : (2015) 1 PLJR 208 : (2014) 4 RCR(Criminal) 92

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 342, 342, 386Penal Code, 1860 (IPC) — Section 302
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Supreme Court11 Nov 2014Allowed

Aarti Vs Aruna Gautam

Supreme Court Of India · (2015) 1 RCR(Civil) 160 : (2014) 2 RCR(Rent) 508

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(3)
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Supreme Court11 Nov 2014Allowed

Joginder Singh Vs Union Territory of Chandigarh

Supreme Court Of India · (2015) 4 ALLMR 952 : (2014) 4 ESC 622 : (2015) 144 FLR 183 : (2015) 2 SCC 377 : (2015) 1 SCC(L&S) 490 : (2015) 1 SCT 87

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 325Punjab Police Rules, 1934 — Rule 12.12, 12.14, 12.18
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Supreme Court10 Nov 2014Disposed Of

Charu Khurana Vs Union of India (UOI)

Supreme Court Of India · (2015) 1 ABR 722 : AIR 2015 SC 839 : (2015) 3 ALD 83 : (2015) LabIC 527 : (2015) 1 SCC 192 : (2015) 1 SCC(L&S) 161 : (2015) 2 SCT 819

Constitution of India, 1950 — Article 1, 11(1), 12, 14, 15Trade Unions Act, 1926 — Section 10, 21, 21(2), 21A, 5
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Supreme Court10 Nov 2014Disposed Of

Sau Shaila Balasaheb Kadam Vs Balasaheb Hindurao Kadam

Supreme Court Of India · (2015) 110 ALR 406 : (2015) 1 ALT 44 : (2014) 6 AWC 6027 : (2015) 1 BomCR 113 : (2015) 1 DMC 758 : (2015) 1 JLJR 6 : (2015) 4 MhLj 173 : (2015) 1 PLJR 232 : (2014) 4 RCR(Civil) 1024 : (2014) 4 RCR(Criminal) 947 : (2015) 128 RD 286 : (2014) 12 SCALE 646 :

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)
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Supreme Court07 Nov 2014Allowed

Balwant Singh Vs Commissioner of Police

Supreme Court Of India · (2015) 1 CHN 224 : (2015) 5 FLT 208 : (2015) 5 FLT 1 : (2015) 3 LW 744 : (2014) 4 RCR(Civil) 1006 : (2014) 12 SCALE 580 : (2015) 4 SCC 801 : (2014) 10 SCJ 205 : (2015) 3 WBLR 466

Constitution of India, 1950 — Article 141, 142, 19(1), 21, 226Noise Pollution (Regulation and Control) Rules, 2000 — Rule 3
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Supreme Court07 Nov 2014Allowed

Census Commissioner Vs R. Krishnamurthy

Supreme Court Of India · (2015) 6 AD (SC) 397 : (2015) 1 AWC 757 : (2015) 1 CHN 212 : (2015) 2 LW 978 : (2014) 8 MLJ 241 : (2014) 4 RCR(Civil) 991 : (2014) 12 SCALE 549 : (2015) 2 SCC 796 : (2015) 1 SCC(L&S) 589 : (2014) 10 SCJ 222

Constitution of India, 1950 — Article 14, 342
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Supreme Court07 Nov 2014Disposed Of

E. Bapanaiah Vs K.S. Raju

Supreme Court Of India · (2014) 87 ALLCC 872 : (2015) 1 ALT(Cri) 460 : (2014) 4 BC 644 : (2015) 124 CLA 445 : (2015) 191 CompCas 246 : (2015) CriLJ 567 : (2015) 2 JCC 898 : (2015) 1 JLJR 187 : (2015) 1 PLJR 325 : (2014) 4 RCR(Civil) 998 : (2014) 4 RCR(Criminal) 914 : (2014) 12 SC

Companies Act, 1956 — Section 10, 10F, 111, 58A, 58A(10)Constitution of India, 1950 — Article 136, 142, 215, 235Contempt of Courts Act, 1971 — Section 10, 12, 12(4)
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