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Supreme Court Of India judgments, 2014

1,251 judgments · page 13 of 63

Supreme Court27 Oct 2014Disposed Of

KSL & Industries Ltd. Vs Arihant Threads Ltd.

Supreme Court Of India · (2015) 1 ABR 442 : AIR 2015 SC 498 : (2015) 2 ALD 15 : (2015) 108 ALR 250 : (2014) 4 BC 596 : (2015) 1 CDR 179 : (2014) 123 CLA 198 : (2015) 190 CompCas 328 : (2015) 1 CompLJ 241 : (2014) 6 CTC 693 : (2014) 4 KLT 471 : (2015) 1 LW 657 : (2015) 3 MhLj 413

Delhi Rent Control Act, 1958 — Section 14AIncome Tax Act, 1961 — Section 72ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 2, 20, 25
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Supreme Court17 Oct 2014Dismissed

Kuldeep Kaur Vs State of Uttarakhand

Supreme Court Of India · (2014) 3 ACR 3520 : (2015) 1 AD (SC) 531 : (2015) 88 ALLCC 280 : (2014) 4 BomCR(Cri) 696 : (2014) 4 CALLT 84 : (2015) 1 Crimes 1 : (2014) 3 DMC 779 : (2015) 1 JCC 620 : (2014) 4 MLJ(Cri) 509 : (2014) 2 NCC 714 : (2015) 1 OLR 104 : (2015) 2 RLW 974 : (2014

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 113B, 304B, 306, 498A
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Supreme Court17 Oct 2014Allowed

State of Uttar Pradesh Vs Arvind Kumar Srivastava

Supreme Court Of India · (2015) 1 AD (SC) 348 : (2015) 1 AJR 155 : (2015) 1 ALJ 322 : (2015) 1 ESC 89 : (2015) 1 JLJR 159 : (2015) LabIC 482 : (2014) 7 MLJ 885 : (2015) 1 PLJR 297 : (2014) 12 SCALE 234 : (2015) 1 SCC 347 : (2015) 1 SCC(L&S) 191 : (2014) 9 SCJ 439 : (2014) 4 SCT 6

Constitution of India, 1950 — Article 14, 226, 32Industrial Disputes Act, 1947 — Section 25G
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Supreme Court17 Oct 2014Allowed

Maj. Gen. Kapil Mehra Vs Union of India (UOI)

Supreme Court Of India · (2015) 4 AD (SC) 592 : (2015) 1 ALD 85 : (2015) ALT(Rev) 7 : (2015) 2 AWC 2132 : (2014) 145 DRJ 497 : (2015) 2 JLJR 237 : (2015) 2 LW 512 : (2015) 4 MhLj 40 : (2015) 1 MLJ 341 : (2015) MPLJ 3 : (2015) 2 PLJR 349 : (2015) 2 RCR(Civil) 4 : (2014) 12 SCALE 2

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153, 35Land Acquisition Act, 1894 — Section 11, 17, 18, 23, 23(1)
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Supreme Court17 Oct 2014Allowed

Pradeep Kumar Maskara Vs State of West Bengal

Supreme Court Of India · (2015) ALT(Rev) 1 : (2014) ALT(Rev) 234 : (2014) 4 CALLT 68 : (2015) 1 CHN 6 : (2015) 2 SCC 653 : (2014) 9 SCJ 472 : (2015) 2 WBLR 5

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1West Bengal Land Reforms (Amendment) Act, 1971 — Section 1(2), 1(3)West Bengal Land Reforms (Amendment) Act, 1972 — Section 13
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Supreme Court17 Oct 2014Dismissed

Gunmala Sales Private Ltd. Vs Anu Mehta

Supreme Court Of India · AIR 2015 SC 1072 : (2014) ALLMR(Cri) 4446 : (2015) 1 ALT(Cri) 129 : (2014) 4 BC 540 : (2014) 6 BomCR 722 : (2014) 4 BomCR(Cri) 620 : (2014) 123 CLA 214 : (2015) 190 CompCas 77 : (2015) 1 CompLJ 307 : (2015) CriLJ 285 : (2014) 4 Crimes 204 : (2014) 145 DRJ

Companies Act, 1956 — Section 2(24), 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Evidence Act, 1872 — Section 74(2)
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Supreme Court17 Oct 2014Allowed

N. Soundaram Vs P.K. Pounraj

Supreme Court Of India · (2015) 88 ALLCC 305 : (2015) 1 JCC 562 : (2015) 1 RCR(Criminal) 459 : (2014) 10 SCC 616 : (2015) 3 SCJ 335

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 147, 342, 395, 447, 450
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Supreme Court16 Oct 2014

Varun Saini Vs Guru Gobind Singh Indraprastha University

Supreme Court Of India · (2015) 1 AJR 224 : (2015) 1 ESC 121 : (2014) 8 MLJ 626 : (2014) 12 SCALE 184 : (2014) 10 SCJ 133 : (2014) 4 SCT 671

All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 - Regulation 8(15)All India Council for Technical Education Act, 1987 — Section 10, 11, 12, 2Constitution of India, 1950 — Article 32, 51A
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Supreme Court16 Oct 2014Dismissed

State of Uttaranchal Vs C.S.R.K.S. Medical Health Services

Supreme Court Of India · (2014) 4 ESC 465 : (2015) 144 FLR 228 : (2015) 1 LLJ 12 : (2014) 12 SCALE 346 : (2015) 5 SCJ 735 : (2014) 4 SCT 667 : (2014) 4 UPLBEC 2940

Constitution of India, 1950 — Article 309Uttaranchal Government Servants (Criterion for Recruitment by Promotion) Rules, 2004 — Rule 1, 1(3), 2, 4
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Supreme Court16 Oct 2014Allowed

J.V. Baharuni Vs State of Gujarat Giriraj Proteins Pvt. Ltd. Vs D.M. Finance Baldevbhai Ramjibhai Patel Vs Vishnubhai Hargovindas Patel

Supreme Court Of India · (2015) 88 ALLCC 259 : (2015) ALLMR(Cri) 357 : (2015) 2 ALT(Cri) 89 : (2015) 124 CLA 457 : (2014) 4 Crimes 541 : (2015) 1 CTC 284 : (2015) 1 JCC 43 : (2014) 4 KHC 476 : (2015) 4 MhLj 192 : (2015) MPLJ 490 : (2014) 4 RCR(Civil) 763 : (2014) 4 RCR(Criminal)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 251, 254, 255(1), 260, 262Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
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Supreme Court16 Oct 2014Dismissed

Bijender Vs State of Haryana

Supreme Court Of India · (2015) 1 DMC 296 : (2014) 4 RCR(Criminal) 977

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B, 498A
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Supreme Court15 Oct 2014Dismissed

Abdul Jabbar Vs State of Haryana

Supreme Court Of India · (2015) ALLMR(Cri) 1214 : (2015) 1 RCR(Criminal) 91

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 34, 498A
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Supreme Court15 Oct 2014Partly Allowed

State of West Bengal Vs Pronab Chakraborty

Supreme Court Of India · AIR 2015 SC 1278 : (2014) 6 ALLMR 942 : (2015) 1 CHN 76 : (2014) 4 ESC 532 : (2014) 143 FLR 1034 : (2015) LabIC 685 : (2014) 12 SCALE 339 : (2015) 2 SCC 496 : (2015) 1 SCC(L&S) 512 : (2014) 9 SCJ 719 : (2014) 4 SCT 683 : (2015) 2 SLJ 13 : (2014) 3 SLJ 302

West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10, 10(1)
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Supreme Court15 Oct 2014Dismissed

Dipanwita Roy Vs Ronobroto Roy

Supreme Court Of India · (2015) 1 ABR 231 : AIR 2015 SC 418 : (2015) 1 AJR 131 : (2015) 1 AKR 389 : (2015) 1 ALD 51 : (2015) 1 ALJ 333 : (2014) 6 ALLMR 983 : (2014) 107 ALR 682 : (2015) 1 ALT 1 : (2014) 6 AWC 6073 : (2014) 6 BomCR 517 : (2014) 4 CALLT 36 : (2015) 1 CDR 210 : (201

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 112, 114Hindu Marriage Act, 1955 — Section 13, 13(1)
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