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Supreme Court Of India judgments, 2014

1,251 judgments · page 14 of 63

Supreme Court15 Oct 2014Disposed Of

Sarjeet Singh Vs Hari Singh

Supreme Court Of India · (2015) 5 AD (SC) 295 : AIR 2015 SC 1458 : (2015) 108 ALR 655 : (2015) ALT(Rev) 28 : (2014) 4 RCR(Civil) 758 : (2014) 125 RD 468 : (2014) 12 SCALE 143 : (2015) 1 SCC 760 : (2014) 9 SCJ 729

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 23APunjab Gram Panchayat Act, 1952 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13, 2, 7, 7(1)
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Supreme Court15 Oct 2014Disposed Of

Deo Kalya Patil Vs Nagindas Shamjibhai Shah

Supreme Court Of India · (2015) 1 ABR 436 : AIR 2015 SC 1453 : (2015) 1 AJR 151 : (2015) 1 ALD 61 : (2015) 1 CDR 205 : (2015) 1 RCR(Civil) 561

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32GCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
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Supreme Court14 Oct 2014Allowed

State of Karnataka Vs Suvarnnamma

Supreme Court Of India · (2015) 1 AKR 213 : (2014) 3 DMC 825 : (2014) 3 UC 2088

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 342Dowry Prohibition Act, 1961 — Section 3, 4, 6
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Supreme Court14 Oct 2014Allowed

Om Prakash Vs State of Haryana

Supreme Court Of India · (2015) 1 AJR 116 : (2015) 1 ALD(Cri) 635 : (2014) 87 ALLCC 914 : (2015) CriLJ 586 : (2015) 2 Crimes 25 : (2014) 4 Crimes 452 : (2014) 4 RCR(Criminal) 751 : (2014) 12 SCALE 68 : (2015) 2 SCC 84

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 107, 109, 34, 342, 376
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Supreme Court14 Oct 2014Allowed

Raunaq Education Foundation Vs State of Haryana

Supreme Court Of India · (2015) 1 AJR 313 : (2014) ALT(Rev) 227 : (2015) 2 AWC 2036 : (2015) 1 CHN 204 : (2015) 1 JLJR 227 : (2015) 4 MhLj 100 : (2015) 1 PLJR 255 : (2014) 4 RCR(Civil) 837 : (2014) 12 SCALE 176 : (2015) 1 SCC 767 : (2014) 9 SCJ 261

Constitution of India, 1950 — Article 14, 226, 39Forest (Conservation) Act, 1980 — Section 2Land Acquisition Act, 1894 — Section 4, 6
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Supreme Court14 Oct 2014

A.K. Devaiah Vs State of Karnataka

Supreme Court Of India · (2015) 5 AD (SC) 239 : (2015) 1 AKR 537 : (2015) 1 ALT(Cri) 15 : (2014) 4 BomCR(Cri) 804 : (2015) 1 Crimes 53 : (2014) 4 Crimes 384 : (2014) 3 DMC 513 : (2015) 4 KarLJ 197 : (2014) 4 MLJ(Cri) 452 : (2014) 4 RCR(Criminal) 670 : (2014) 12 SCALE 163 : (2015)

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 378(3), 421, 422Dowry Prohibition Act, 1961 — Section 2, 3, 4, 6Evidence Act, 1872 — Section 113A, 113B
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Supreme Court14 Oct 2014Allowed

Ananda Poojary Vs State of Karnataka

Supreme Court Of India · (2015) 1 ACR 62 : (2015) 1 AKR 227 : (2015) 1 ALD(Cri) 464 : (2015) 88 ALLCC 231 : (2014) 4 Crimes 409 : (2014) 4 Crimes 314 : (2015) 3 KarLJ 591 : (2014) 4 MLJ(Cri) 460 : (2014) 2 NCC 770 : (2014) 4 RCR(Criminal) 660 : (2014) 12 SCALE 73 : (2015) 1 SCC 2

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court14 Oct 2014Allowed

Sameer Singh Vs Abdul Rab

Supreme Court Of India · (2015) 1 AD (SC) 174 : AIR 2015 SC 591 : (2015) 1 AJR 745 : (2014) 6 ALD 100 : (2015) 1 ALLMR 450 : (2015) 110 ALR 516 : (2015) 1 ALT 27 : (2015) 1 AWC 321 : (2015) 1 CDR 192 : (2015) 1 CHN 57 : (2014) 6 CTC 98 : (2015) 1 LW 280 : (2015) 3 MhLj 489 : (201

Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 63Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Constitution of India, 1950 — Article 227
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Supreme Court14 Oct 2014Disposed Of

Thakar Singh Vs Mula Singh

Supreme Court Of India · AIR 2015 SC 1 : (2015) 1 AKR 236 : (2015) 1 ALD 77 : (2015) 3 AWC 2313 : (2015) 1 CDR 224 : (2015) 1 CHN 33 : (2014) 4 KLJ 831 : (2015) 2 LW 244 : (2015) 1 PLJR 71 : (2014) 4 RCR(Civil) 825 : (2014) 2 RCR(Rent) 371 : (2014) 12 SCALE 36 : (2015) 5 SCC 209

Bihar Tenancy Act, 1885 — Section 20, 21Transfer of Property Act, 1882 — Section 111, 60, 62, 72, 76
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Supreme Court14 Oct 2014Allowed

Rajni Rani Vs Khairati Lal

Supreme Court Of India · (2015) 1 ABR 56 : (2015) 1 AJR 236 : (2015) 1 AKR 648 : (2015) 1 ALD 13 : (2014) 6 ALLMR 895 : (2014) 107 ALR 729 : (2015) 1 ALT 11 : (2015) 1 AWC 329 : (2015) 2 CDR 309 : (2014) 4 CGLJ 624 : (2015) 1 CHN 69 : (2014) 6 CTC 122 : (2014) 4 KLJ 527 : (2014)

Civil Procedure Code Amendment Act, 1976 — Section 144Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 84, Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6A(3)Constitution of India, 1950 — Article 136, 227
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Supreme Court14 Oct 2014Dismissed

R.N. Agarwal Vs R.C. Bansal

Supreme Court Of India · (2015) 5 AD (SC) 18 : (2015) 1 AJR 190 : (2015) 2 ALD(Cri) 61 : (2014) 87 ALLCC 927 : (2015) 1 ALT(Cri) 1 : (2014) 4 Crimes 220 : (2015) 1 JCC 95 : (2015) 1 JLJR 95 : (2014) 4 MLJ(Cri) 414 : (2014) 2 NCC 739 : (2015) 1 PLJR 162 : (2014) 4 RCR(Criminal) 64

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 167, 173Penal Code, 1860 (IPC) — Section 120B, 217, 420, 468, 471
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Supreme Court14 Oct 2014Allowed

Rajib Ranjan Vs R. Vijaykumar

Supreme Court Of India · (2015) 5 AD (SC) 344 : (2015) 88 ALLCC 332 : (2015) CriLJ 267 : (2014) 4 Crimes 328 : (2015) 1 JCC 42 : (2015) 1 MLJ(Cri) 64 : (2014) 2 NCC 756 : (2015) 1 OLR 22 : (2014) 4 RCR(Criminal) 723 : (2014) 12 SCALE 150 : (2015) 1 SCC 513 : (2014) 10 SCJ 153 : (

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 8, Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 197, 197(1), 250Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 468
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Supreme Court14 Oct 2014Disposed Of

P.S. Meherhomji Vs K.T. Vijay Kumar

Supreme Court Of India · (2015) 1 ACR 206 : (2014) 87 ALLCC 921 : (2014) ALLMR(Cri) 4494 : (2014) 4 Crimes 521 : (2014) 4 RCR(Criminal) 731 : (2014) 12 SCALE 104 : (2015) 1 SCC 788 : (2015) 5 SCJ 441

Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 34, 403, 405, 406, 408
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Supreme Court13 Oct 2014Allowed

Vinod Kumar Vs Gangadhar

Supreme Court Of India · (2015) 4 AD (SC) 664 : (2015) 108 ALR 224 : (2015) 1 ALT 38 : (2014) 6 AWC 6409 : (2015) 1 CDR 200 : (2015) 1 CGLJ 373 : (2015) 1 CHN 112 : (2014) 3 JLJ 306 : (2015) 3 MhLj 547 : (2014) 5 MPHT 226 : (2015) 2 MPJR 165 : (2015) MPLJ 588 : (2015) 1 PLJR 79 :

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96
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Supreme Court13 Oct 2014

State of Rajasthan Vs Mohammad Muslim Tagala

Supreme Court Of India · (2014) 3 ACR 3370 : (2015) 2 AD (SC) 24 : (2015) 90 ALLCC 830 : (2014) 87 ALLCC 918 : (2015) 1 ALT(Cri) 166 : (2015) CriLJ 252 : (2015) 1 Crimes 51 : (2014) 4 Crimes 381 : (2014) 4 KHC 448 : (2014) 4 MLJ(Cri) 428 : (2014) 2 OLR 1066 : (2014) 4 RCR(Crimina

Criminal Procedure Code, 1973 (CrPC) — Section 433Penal Code, 1860 (IPC) — Section 109, 307, 363, 366, 366A
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Supreme Court13 Oct 2014Allowed

Guttikonda Venkataramaiah Vs Godavarthy Venkateswarlu

Supreme Court Of India · (2015) 1 AD (SC) 185 : (2015) 1 ALD 1 : (2014) 107 ALR 738 : (2015) 2 AWC 2044 : (2015) 1 CDR 220 : (2015) 4 MhLj 96 : (2014) 4 RCR(Civil) 953 : (2014) 12 SCALE 24 : (2015) 2 SCC 46 : (2014) 4 WLN 156

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 90
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Supreme Court10 Oct 2014Disposed Of

State of Madhya Pradesh Vs Ramanand Pandey

Supreme Court Of India · (2015) 2 AD (SC) 17 : (2015) 1 AJR 328 : (2014) 4 CGLJ 581 : (2015) 1 CHN 142 : (2014) 4 ESC 552 : (2014) 3 JLJ 373 : (2015) 2 JLJR 28 : (2015) LabIC 571 : (2015) 2 MhLj 275 : (2015) 2 MPJR 223 : (2015) MPLJ 482 : (2015) 2 PLJR 330 : (2014) 11 SCALE 735 :

Constitution of India, 1950 — Article 14, 16
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