CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 18 of 63

Supreme Court22 Sept 2014Allowed

Kalyan Singh Vs State of Uttarakhand

Supreme Court Of India · (2015) ALLMR(Cri) 795 : (2014) 4 Crimes 458 : (2014) 4 JCC 210 : (2014) 4 RCR(Criminal) 742

Kerala Abkari Act, 1077 — Section 8(1), 8(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20Penal Code, 1860 (IPC) — Section 63, 64, 65, 66, 67
Read judgment
Supreme Court22 Sept 2014Disposed Of

Swan Gold Mining Ltd. Vs Hindustan Copper Ltd.

Supreme Court Of India · (2014) 6 ALLMR 971 : (2014) 4 ARBLR 1 : (2014) 6 AWC 5915 : (2014) 4 CALLT 77 : (2015) 1 CDR 132 : (2014) 122 CLA 444 : (2015) 1 CompLJ 447 : (2014) 3 GLH 356 : (2015) 1 RCR(Civil) 565 : (2014) 11 SCALE 33 : (2015) 5 SCC 739 : (2014) 9 SCJ 533

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Contract Act, 1872 — Section 23
Read judgment
Supreme Court22 Sept 2014Allowed

Vijay Shankar Pandey Vs Union of India (UOI)

Supreme Court Of India · (2015) 1 AD (SC) 639 : AIR 2015 SC 326 : (2014) 6 ALJ 650 : (2014) 3 ESC 439 : (2014) 143 FLR 578 : (2014) LabIC 4508 : (2014) 11 SCALE 18 : (2014) 10 SCC 589 : (2015) 1 SCC(L&S) 129 : (2014) 9 SCJ 369 : (2014) 4 SCT 368 : (2015) 1 SLJ 1 : (2014) 4 UPLBEC

All India Services (Conduct) Rules, 1968 — Rule 13, 17, 3, 3(1), 7All India Services (Discipline and Appeal) Rules, 1969 — Rule 10, 17, 20, 3(1), 6Central Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 15, 15(1), 9
Read judgment
Supreme Court22 Sept 2014Dismissed

State of Uttar Pradesh Vs Narendra

Supreme Court Of India · (2014) 3 ACR 3180 : (2015) 1 ALJ 753 : (2014) 87 ALLCC 646 : (2015) 1 ALT(Cri) 447 : (2015) 2 Crimes 49 : (2014) 4 RCR(Criminal) 438 : (2014) 11 SCALE 47 : (2014) 10 SCC 261 : (2015) 1 SCJ 437

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 452
Read judgment
Supreme Court22 Sept 2014Disposed Of

K. Prakash Vs B.R. Sampath Kumar

Supreme Court Of India · (2015) 5 AD (SC) 306 : AIR 2015 SC 9 : (2014) 4 AKR 574 : (2014) 6 ALD 196 : (2014) 6 ALD(Cri) 196 : (2014) 6 ALLMR 933 : (2014) 107 ALR 896 : (2014) 6 AWC 6193 : (2015) 1 CDR 118 : (2015) 119 CLT 548 : (2014) 6 CTC 88 : (2014) 4 JLJR 338 : (2015) 4 KarLJ

Specific Relief Act, 1963 — Section 16, 20
Read judgment
Supreme Court22 Sept 2014

Gulf Goans Hotels Company Ltd. Vs Union of India (UOI)

Supreme Court Of India · (2015) 3 ABR 371 : AIR 2015 SC 2032 : (2014) 4 FLT 922 : (2015) 1 KLJ 162 : (2014) 4 KLT 862 : (2014) 10 SCC 673 : (2014) 9 SCJ 613

Air Corporations Act, 1953 — Section 34Constitution of India, 1950 — Article 13(3), 136, 166(1), 166(2), 21Environment (Protection) Act, 1986 — Section 3, 5, 6
Read judgment
Supreme Court22 Sept 2014Allowed

Vidhya Viswanathan Vs Kartik Balakrishnan

Supreme Court Of India · AIR 2015 SC 285 : (2014) 6 ALD 187 : (2014) 6 ALD(Cri) 187 : (2014) 6 ALLMR 922 : (2014) 107 ALR 394 : (2014) 6 ALT 31 : (2014) 6 AWC 5909 : (2014) 6 BomCR 154 : (2015) 1 CDR 126 : (2015) 119 CLT 532 : (2014) 3 DMC 669 : (2014) 4 JLJR 299 : (2014) 2 OLR 9

Family Courts Act, 1986 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 25
Read judgment
Supreme Court19 Sept 2014Dismissed

Sri Chand Vs State of Punjab

Supreme Court Of India · (2015) 1 ALD(Cri) 75 : (2015) 88 ALLCC 667 : (2015) 1 ALT(Cri) 455 : (2014) CriLJ 4896 : (2015) 2 Crimes 194 : (2014) 3 DMC 646 : (2015) 2 JLJR 565 : (2015) 3 PLJR 129 : (2014) 4 RCR(Criminal) 332 : (2014) 11 SCALE 78 : (2014) 10 SCC 293 : (2015) 1 SCJ 44

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 304B, 498A
Read judgment
Supreme Court19 Sept 2014

Yogendra Pratap Singh Vs Savitri Pandey

Supreme Court Of India · (2014) 3 ACR 3482 : AIR 2015 SC 157 : (2014) 4 AKR 562 : (2015) 1 ALD(Cri) 26 : (2014) 87 ALLCC 602 : (2014) ALLMR(Cri) 4137 : (2014) ALLMR(Cri) 4137 : (2014) 6 ALT 1 : (2014) 3 ALT(Cri) 367 : (2015) 2 BC 1 : (2014) 6 BomCR 47 : (2014) 4 BomCR(Cri) 407 :

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 190(2), 2, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
Read judgment
Supreme Court19 Sept 2014Disposed Of

State of Maharashtra Vs Vikram Anantrai Doshi

Supreme Court Of India · (2014) 87 ALLCC 637 : (2014) ALLMR(Cri) 3736 : (2015) 1 ALT(Cri) 319 : (2014) 4 BomCR(Cri) 388 : (2014) CriLJ 4879 : (2015) 2 Crimes 237 : (2015) 3 JLJR 9 : (2015) 1 JLJR 341 : (2014) 2 NCC 547 : (2015) 3 PLJR 314 : (2015) 2 PLJR 99 : (2014) 4 RCR(Crimina

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 239, 307, 482Penal Code, 1860 (IPC) — Section 120B, 20, 406, 420, 467
Read judgment
Supreme Court19 Sept 2014Disposed Of

Institute of Law Vs Neeraj Sharma

Supreme Court Of India · (2015) 1 AWC 254 : (2015) 1 ESC 1 : (2015) 1 PLJR 32 : (2014) 4 RCR(Civil) 548 : (2014) 11 SCALE 5 : (2015) 1 SCC 720 : (2014) 9 SCJ 312

Constitution of India, 1950 — Article 14, 19, 226
Read judgment
Supreme Court19 Sept 2014

Vijay Thakur Vs State of Himachal Pradesh

Supreme Court Of India · (2014) 3 ACR 3182 : (2014) 12 AJR 810 : (2014) 87 ALLCC 967 : (2014) ALLMR(Cri) 4159 : (2014) ALLMR(Cri) 4159 : (2015) 119 CLT 35 : (2014) CriLJ 4906 : (2015) 2 Crimes 254 : (2014) 2 NCC 652 : (2014) 4 RCR(Criminal) 389 : (2014) 11 SCALE 63 : (2014) 3 UC

Criminal Procedure Code, 1973 (CrPC) — Section 102, 154, 313Penal Code, 1860 (IPC) — Section 302, 34, 392
Read judgment
Supreme Court18 Sept 2014Dismissed

Union of India (UOI) and Others Vs Surendra Pandey

Supreme Court Of India · (2015) 2 SCALE 361 : (2015) 2 SCT 497 : (2015) 13 SCC 625

Entitlement Rules For Casualty Pensionary Awards, 1982 — Rule 12, 173Pension Regulations For The Army, 1961 — Regulation 12Armed Forces Tribunal Act, 2007 — Section 31
Read judgment