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Supreme Court Of India judgments, 2014

1,251 judgments · page 16 of 63

Supreme Court26 Sept 2014

Sultan Singh Vs State of Haryana

Supreme Court Of India · (2015) 1 ACR 196 : (2015) 1 AJR 207 : (2015) 1 ALD(Cri) 475 : (2015) 88 ALLCC 655 : (2014) ALLMR(Cri) 4468 : (2015) CriLJ 259 : (2015) 1 Crimes 59 : (2014) 3 DMC 626 : (2015) 1 JCC 506 : (2015) 3 JLJR 1 : (2014) 4 MLJ(Cri) 375 : (2014) 2 NCC 595 : (2014)

Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court26 Sept 2014Disposed Of

Liyakat Vs State of Rajasthan

Supreme Court Of India · (2015) 88 ALLCC 372 : (2015) ALLMR(Cri) 1256 : (2015) 1 ALT(Cri) 24 : (2014) 4 Crimes 271 : (2015) 1 JCC 624 : (2014) 4 JLJR 290 : (2014) 4 MLJ(Cri) 365 : (2014) 2 NCC 785 : (2014) 4 PLJR 371 : (2014) 4 RCR(Criminal) 676 : (2014) 11 SCALE 541 : (2014) 10

Criminal Procedure Code, 1973 (CrPC) — Section 174, 299, 313, 313(1), 342Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
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Supreme Court26 Sept 2014Dismissed

Patel Maheshbhai Ranchodbhai Vs State of Gujarat

Supreme Court Of India · (2015) 88 ALLCC 646 : (2015) 1 ALT(Cri) 379 : (2015) 1 Crimes 17 : (2014) 4 Crimes 405 : (2014) 3 DMC 244 : (2015) 1 JCC 646 : (2014) 4 JLJR 345 : (2014) 4 PLJR 426 : (2014) 4 RCR(Criminal) 765 : (2014) 11 SCALE 526 : (2015) 1 SCJ 174

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 114, 201, 306, 498A
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Supreme Court26 Sept 2014Dismissed

Anup Lal Yadav Vs State of Bihar

Supreme Court Of India · (2015) 1 AJR 5 : (2015) 1 AJR 21 : (2015) 88 ALLCC 365 : (2014) 4 Crimes 280 : (2014) 2 NCC 582 : (2014) 4 RCR(Criminal) 939 : (2014) 11 SCALE 532 : (2014) 10 SCC 275 : (2014) 10 SCJ 289

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 145, 147, 149, 302
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Supreme Court25 Sept 2014Allowed

Madras Bar Association Vs Union of India (UOI)

Supreme Court Of India · (2015) 6 AD (SC) 182 : AIR 2015 SC 1571 : (2014) 187 CompCas 426 : (2014) 271 CTR 257 : (2014) 308 ELT 209 : (2014) 29 GSTR 12 : (2014) 368 ITR 42 : (2014) 11 SCALE 166 : (2014) 10 SCC 1 : (2014) 8 SCJ 553 : (2015) 1 SCT 225 : (2014) 227 TAXMAN 151 : (201

Administrative Tribunals Act, 1985 — Section 5(6)Bombay Industrial Relations Act, 1946 — Section 9, 9(2)Bombay Sales Tax Act, 1959 — Section 20
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Supreme Court25 Sept 2014Disposed Of

The Stock Exchange Vs V.S. Kandalgaonkar

Supreme Court Of India · (2015) 2 ABR 771 : AIR 2015 SC 193 : (2014) 4 BC 677 : (2015) 124 CLA 487 : (2014) 187 CompCas 143 : (2014) 271 CTR 192 : (2014) 368 ITR 296 : (2015) 2 LW 214 : (2014) 7 MLJ 489 : (2014) 11 SCALE 442 : (2015) 2 SCC 1 : (2014) 9 SCJ 541 : (2015) 129 SCL 4

Civil Procedure Code, 1908 (CPC) — Section 51, 73(3)Companies Act, 1856 — Section 446Constitution of India, 1950 — Article 226, 372
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Supreme Court25 Sept 2014

Murlidhar Shivram Patekar Vs State of Maharashtra

Supreme Court Of India · (2015) 1 ACR 74 : (2015) 88 ALLCC 350 : (2015) 1 ALT(Cri) 209 : (2015) CriLJ 139 : (2014) 4 Crimes 233 : (2015) 1 JCC 593 : (2015) 1 NCC 399 : (2014) 2 OLR 892 : (2015) 1 SCC 694 : (2014) 10 SCJ 352

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
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Supreme Court25 Sept 2014Allowed

Mukesh Vs State of Chhattisgarh

Supreme Court Of India · (2015) 88 ALLCC 344 : (2014) CriLJ 4900 : (2014) 4 Crimes 299 : (2014) 4 RCR(Criminal) 447 : (2014) 11 SCALE 418 : (2014) 10 SCC 327

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
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Supreme Court25 Sept 2014Allowed

Ashvinbhai Jayantilal Modi Vs Ramkaran Ramchandra Sharma

Supreme Court Of India · (2014) 4 ACC 1 : (2014) ACJ 2648 : (2015) 1 AJR 145 : (2015) 1 ALD 131 : (2014) 6 AWC 6134 : (2015) 1 CDR 103 : (2015) 2 GLR 1175 : (2015) 4 MhLj 36 : (2014) 4 RCR(Civil) 543 : (2014) 11 SCALE 427 : (2015) 2 SCC 180 : (2015) 2 WBLR 16 : (2014) 4 WLN 176

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Supreme Court25 Sept 2014Disposed Of

Rungta Engineering College Vs Chhattisgarh Swami Vivekanand Technical University

Supreme Court Of India · (2014) 6 AWC 6367 : (2014) 4 ESC 542 : (2014) 4 JLJR 350 : (2014) 4 PLJR 431 : (2014) 11 SCALE 582 : (2014) 9 SCJ 425 : (2014) 4 SCT 444

All India Council for Technical Education Act, 1987 — Section 10, 2, 2(26), 3, 4All India Council for Technical Education Regulations — Regulation 8(4)Chhattisgarh Swami Vivekanand Technical University Act, 2004 — Section 14(4), 14(6), 22, 23, 23(12)
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Supreme Court24 Sept 2014Allowed

Anju Garg Vs Vikas Garg

Supreme Court Of India · (2015) 2 RCR(Civil) 524

Constitution of India, 1950 - Article 142 — Criminal Procedure Code, 1973 (CrPC) - Section 125 — Hindu Marriage Act, 1955 - Section 13B — Protection of Women From Domestic Violence Act, 2005 - Section 12
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Supreme Court24 Sept 2014Disposed Of

State of Punjab Vs Anita

Supreme Court Of India · (2014) 4 ESC 536 : (2015) LabIC 780 : (2015) 2 SCC 170 : (2015) 1 SCC(L&S) 329 : (2014) 4 SCT 699 : (2014) 3 SLJ 294

Punjab Privately Managed Recongnised Schools Employees (Security of Service) Rules, 1981 — Rule 10, 6, 7
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Supreme Court24 Sept 2014Allowed

George Bhaktan Vs Rabindra Lele

Supreme Court Of India · (2015) 2 ACR 1638 : (2015) 1 AJR 166 : (2015) 1 ALD(Cri) 657 : (2015) 88 ALLCC 360 : (2014) 4 CGLJ 446 : (2015) 2 CHN 381 : (2015) 1 Crimes 99 : (2014) 4 Crimes 481 : (2014) 4 Crimes 389 : (2015) 1 JCC 29 : (2014) 2 OLR 1055 : (2014) 4 PLJR 464 : (2014) 4

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 200, 202, 340Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 425, 468, 471
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