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Supreme Court Of India judgments, 2014

1,251 judgments · page 17 of 63

Supreme Court24 Sept 2014Allowed

Somabhai Gopalbhai Patel Vs State of Gujarat

Supreme Court Of India · (2015) 88 ALLCC 670 : (2014) ALLMR(Cri) 4487 : (2015) 2 ALT(Cri) 392 : (2015) CriLJ 255 : (2015) 2 Crimes 36 : (2014) 4 Crimes 394 : (2015) 1 JCC 501 : (2015) 1 JLJR 309 : (2015) 1 LW(Cri) 50 : (2015) 1 NCC 517 : (2014) 4 RCR(Criminal) 441 : (2014) 11 SCA

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 7
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Supreme Court24 Sept 2014Dismissed

M.R. Purushotham Vs State of Karnataka

Supreme Court Of India · (2015) 7 AD (SC) 181 : (2014) 4 AKR 599 : (2015) 88 ALLCC 341 : (2014) 4 BomCR(Cri) 424 : (2015) CriLJ 72 : (2015) 2 Crimes 101 : (2014) 4 Crimes 398 : (2014) 6 KarLJ 32 : (2015) 1 NCC 528 : (2014) 4 RCR(Criminal) 444 : (2014) 11 SCALE 467 : (2015) 3 SCC

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court24 Sept 2014Allowed

Union of India (UOI) Vs Atul Shukla

Supreme Court Of India · (2015) 3 ABR 486 : (2015) 1 AD (SC) 380 : AIR 2015 SC 1777 : (2015) 2 AKR 614 : (2014) 3 ESC 405 : (2015) LabIC 1820 : (2014) 11 SCALE 370 : (2014) 10 SCC 432 : (2015) 1 SCC(L&S) 81 : (2014) 9 SCJ 395 : (2015) 1 SCT 173

Constitution of India, 1950 — Article 14, 16Prevention of Corruption Act, 1988 — Section 6A, 6A(1)
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Supreme Court23 Sept 2014Allowed

N. Padmamma Vs S. Ramakrishna Reddy

Supreme Court Of India · (2014) 4 RCR(Civil) 981 : (2014) 11 SCALE 486 : (2015) 1 SCC 417

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 2, 24, 29, 3Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 10, 37, 4, 4(1), 5
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Supreme Court23 Sept 2014Allowed

State of Haryana Vs Vinod Oil and General Mills

Supreme Court Of India · (2014) 6 AWC 6466 : (2014) 4 CALLT 89

Constitution of India, 1950 — Article 136, 226, 32Land Acquisition Act, 1894 — Section 4, 5A, 6, 9Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(1), 24(2)
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Supreme Court23 Sept 2014Dismissed

Donesh Rajpoot Vs Pradeep Kumar Shukla

Supreme Court Of India · (2014) 6 AWC 6476 : (2015) 1 ESC 43 : (2014) 143 FLR 1024 : (2014) 11 SCALE 495 : (2015) 1 SCC 628 : (2015) 1 SCC(L&S) 214 : (2014) 4 SCT 640

Uttar Pradesh Pharmacists Service Rules, 1980 — Rule 14, 15, 6
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Supreme Court23 Sept 2014Allowed

Rajendra Kumar Agrawal Vs State of U.P.

Supreme Court Of India · (2015) 7 AD (SC) 167 : AIR 2015 SC 1322 : (2015) 3 ALJ 361 : (2014) 107 ALR 24 : (2015) 3 AWC 2233 : (2015) 2 ESC 361 : (2015) 145 FLR 55 : (2015) LabIC 1594 : (2014) 11 SCALE 136 : (2015) 1 SCC 642 : (2015) 1 SCC(L&S) 228 : (2015) 1 SCT 487

Uttar Pradesh Avas Evam Vikas Prishad (Appointment and Conditions of Service of Chief Engineer) Regulations, 1990 - Regulation 20, Regulation 20(2), Regulation 5Uttar Pradesh Government Servants Relaxation in Qualifying Service for Promotion Rules, 2006 — Rule 20, 22, 4
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Supreme Court23 Sept 2014Allowed

People''s Union for Civil Liberties Vs State of Maharashtra

Supreme Court Of India · (2015) 1 ACR 788 : (2015) 2 ALT(Cri) 130 : (2015) CriLJ 610 : (2014) 4 JLJR 275 : (2014) 2 OLR 964 : (2014) 4 PLJR 356 : (2014) 4 RCR(Criminal) 423 : (2014) 11 SCALE 119 : (2014) 10 SCC 635 : (2015) 3 SCJ 584

Constitution of India, 1950 — Article 14, 141, 20, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 157(1), 158, 161Penal Code, 1860 (IPC) — Section 300, 302, 34
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Supreme Court23 Sept 2014Disposed Of

S. Mahaboob Basha Vs The State of Karnataka

Supreme Court Of India · (2015) 88 ALLCC 664 : (2014) 4 Crimes 518 : (2015) 1 DMC 536 : (2015) 1 JCC 38 : (2014) 4 RCR(Criminal) 769 : (2014) 11 SCALE 516 : (2014) 10 SCC 244 : (2015) 5 SCJ 717

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 34, 498A, 504, 506
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Supreme Court23 Sept 2014Allowed

Sobran Singh Vs State of U.P.

Supreme Court Of India · (2015) 108 ALR 651 : (2014) 6 AWC 6458 : (2015) 3 BC 64 : (2014) 4 RCR(Civil) 933 : (2014) 125 RD 608 : (2014) 11 SCALE 520 : (2014) 10 SCC 799

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 4, 4(2)
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Supreme Court23 Sept 2014Allowed

Govt. of U.P. Vs Preetam Singh

Supreme Court Of India · AIR 2015 SC 481 : (2015) 1 ALJ 569 : (2014) 107 ALR 460 : (2014) 6 AWC 6358 : (2014) 4 ESC 477 : (2015) 144 FLR 438 : (2014) 4 LLJ 513 : (2014) 12 SCALE 11 : (2015) 5 SCJ 637 : (2014) 4 SCT 661 : (2015) 1 UPLBEC 15

Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 15, 3, 59(2), 7, 7(2)Uttar Pradesh State Control Over Public Corporations Act, 1975 — Section 2(1)
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Supreme Court23 Sept 2014Allowed

Prem Kumar Gulati Vs State of Haryana

Supreme Court Of India · (2015) 1 ALD(Cri) 10 : (2015) 88 ALLCC 517 : (2014) 87 ALLCC 885 : (2015) 1 ALT(Cri) 200 : (2015) CriLJ 159 : (2015) 2 Crimes 247 : (2014) 4 JCC 2818 : (2015) 1 NCC 253 : (2014) 4 RCR(Criminal) 469 : (2014) 11 SCALE 393 : (2014) 10 SCJ 213 : (2014) 3 UC 2

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34, 498A
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