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Supreme Court Of India judgments, 2014

1,251 judgments · page 19 of 63

Supreme Court18 Sept 2014Dismissed

Surinder Kaur Vs State of Haryana

Supreme Court Of India · (2015) ALLMR(Cri) 2924 : (2015) 1 JCC 586 : (2014) 4 RCR(Criminal) 819 : (2014) 10 SCALE 716

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 218, 466, 474Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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Supreme Court18 Sept 2014Allowed

Anvar P.V. Vs P.K. Basheer

Supreme Court Of India · (2014) 6 ABR 511 : AIR 2015 SC 180 : (2014) 4 AKR 580 : (2014) 6 ALD 203 : (2014) 6 ALD(Cri) 203 : (2014) 6 ALLMR 951 : (2015) 111 ALR 811 : (2015) 1 AWC 156 : (2014) 3 GLH 305 : (2014) 5 GLT 62 : (2015) 1 JCC 214 : (2015) 1 KarLJ 547 : (2014) 4 KLT 104 :

Evidence Act, 1872 — Section 22A, 3, 45A, 59, 62Information Technology Act, 2000 — Section 79APolice and Criminal Evidence Act, 1984 — Section 69
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Supreme Court18 Sept 2014Disposed Of

Shalu Ojha Vs Prashant Ojha

Supreme Court Of India · (2014) 3 ACR 3165 : AIR 2015 SC 170 : (2015) 1 ALD(Cri) 19 : (2014) 87 ALLCC 973 : (2015) 90 ALLCC 841 : (2014) ALLMR(Cri) 4150 : (2014) ALLMR(Cri) 4150 : (2014) 4 BomCR(Cri) 461 : (2015) 2 CALLT 79 : (2015) CriLJ 63 : (2014) 4 Crimes 507 : (2015) 2 Crime

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Hindu Marriage Act, 1955 — Section 13(1)
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Supreme Court18 Sept 2014Allowed

Juveria Abdul Majid Patni Vs Atif Iqbal Mansoori

Supreme Court Of India · (2015) ALLMR(Cri) 2912 : (2014) 107 ALR 310 : (2014) 4 Crimes 442 : (2015) 2 DMC 422 : (2014) 4 JCC 2826 : (2014) 4 RCR(Civil) 570 : (2014) 4 RCR(Criminal) 480 : (2014) 10 SCALE 738 : (2014) 10 SCC 736

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Hindu Marriage Act, 1955 — Section 13BMuslim Personal Law (Shariat) Application Act, 1937 — Section 2
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Supreme Court18 Sept 2014Allowed

Meena Chaudhary Vs Commissioner of Delhi Police

Supreme Court Of India · (2015) 119 CLT 724 : (2014) 4 Crimes 556 : (2015) 2 DMC 312 : (2015) 1 JCC 267 : (2015) 4 MhLj 107 : (2014) 4 RCR(Criminal) 712 : (2014) 11 SCALE 50 : (2015) 2 SCC 145 : (2015) 2 WBLR 406

Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22
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Supreme Court18 Sept 2014Allowed

Vivek Singh Vs Romani Singh

Supreme Court Of India · (2017) 4 SCC 573

Constitution of India, 1950 - Article 136Guardians And Wards Act, 1890 - Section 17, Section 7Hindu Minority and Guardianship Act, 1956 - Section 13, Section 6, Section 7
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Supreme Court17 Sept 2014

Bank of Rajasthan Ltd. Vs VCK Shares and Stock Broking Services Ltd.

Supreme Court Of India · (2015) 1 AD (SC) 632 : (2015) 108 ALR 211 : (2014) 6 AWC 5742 : (2015) 1 CDR 137 : (2015) 188 CompCas 101 : (2015) 1 CompLJ 1 : (2015) 2 LW 298 : (2014) 4 RCR(Civil) 779 : (2015) 126 RD 327 : (2014) 10 SCALE 643 : (2014) 9 SCJ 217 : (2015) 2 WBLR 50

Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(11), 19(6)
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Supreme Court17 Sept 2014Disposed Of

Vinita S. Rao Vs M/s. Essen Corporate Services Pvt. Ltd.

Supreme Court Of India · AIR 2015 SC 882 : (2014) 4 AKR 591 : (2015) 1 ALD(Cri) 1 : (2014) 87 ALLCC 959 : (2014) ALLMR(Cri) 4170 : (2014) ALLMR(Cri) 4170 : (2015) 2 BC 58 : (2014) 4 BomCR(Cri) 817 : (2015) 124 CLA 513 : (2015) 119 CLT 228 : (2015) CriLJ 147 : (2014) 4 Crimes 495

Criminal Procedure Code, 1973 (CrPC) — Section 200, 397(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145
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Supreme Court16 Sept 2014Dismissed

Dilawar Singh & Ors Vs State Of Haryana

Supreme Court Of India · (2014) 09 SC CK 0182

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 34, 148, 149, 218, 302, 323, 342, 376(2)(a), 376(2)(g), 504Code Of Criminal Procedure, 1973 — Section 313
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Supreme Court16 Sept 2014Allowed

Gul Singh Vs State of M.P.

Supreme Court Of India · (2014) 3 ACR 3032 : (2015) 88 ALLCC 358 : (2015) 1 ALT(Cri) 234 : (2014) 4 Crimes 164 : (2014) 2 NCC 471 : (2014) 4 RCR(Criminal) 829 : (2014) 10 SCALE 620 : (2014) 10 SCJ 458

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 307, 34, 366, 368
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