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Supreme Court Of India judgments, 2014

1,251 judgments · page 2 of 63

Supreme Court17 Dec 2014Allowed

Mahadeo Narayan More Vs State of Maharashtra

Supreme Court Of India · (2015) 89 ALLCC 274 : (2015) CriLJ 919 : (2015) 1 RCR(Criminal) 741 : (2014) 14 SCALE 157 : (2015) 2 SCJ 81

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Dec 2014Allowed

State Tr. Insp. of Police Vs A. Arun Kumar

Supreme Court Of India · (2015) 1 ACR 885 : (2015) 1 AD (SC) 161 : (2015) 89 ALLCC 301 : (2015) 2 ALT(Cri) 206 : (2015) CriLJ 914 : (2015) 320 ELT 184 : (2015) 1 JLJR 258 : (2015) 1 MLJ(Cri) 42 : (2015) 1 PLJR 375 : (2015) 1 RCR(Criminal) 295 : (2014) 14 SCALE 164 : (2015) 2 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 238, 239, 397Customs Act, 1962 — Section 132, 136, 32Penal Code, 1860 (IPC) — Section 120B, 201, 420, 467, 468
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Supreme Court17 Dec 2014Allowed

Shashikala Devi Vs Central Bank of India

Supreme Court Of India · (2015) 3 ABR 641 : (2015) 3 AD (SC) 213 : AIR 2015 SC 2434 : (2015) 4 ALD 125 : (2015) 2 AWC 1184 : (2015) 144 FLR 820 : (2015) LabIC 2338 : (2014) 14 SCALE 288 : (2015) 1 SCT 636

Central Bank of India (Employees) Pension Regulations, 1995 - Regulation 14, Regulation 16, Regulation 2(1), Regulation 2(2), Regulation 22Kerala Land Reforms Act, 1963 — Section 13A, 18, 28A, 7A, 7B
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Supreme Court17 Dec 2014Dismissed

Rajinder Singh Vs State of Haryana

Supreme Court Of India · (2015) 2 AD (SC) 510 : (2015) ALLMR(Cri) 2837 : (2015) CriLJ 1330 : (2015) 1 SCALE 95

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court17 Dec 2014Dismissed

Assam Sanmilita Mahasangha Vs Union of India (UOI)

Supreme Court Of India · (2015) 1 AD (SC) 466 : AIR 2015 SC 783 : (2015) 1 GLT 191 : (2015) 1 MLJ 219 : (2014) 14 SCALE 101 : (2015) 3 SCC 1 : (2015) 1 SCJ 701

Bombay Sales Tax Act, 1946 — Section 12A(4)Bombay Sales Tax Act, 1953 — Section 12A(4), 21, 21(4)Citizenship (Amendment) Act, 1985 — Section 18, 18(3), 5(1), 5(2), 6(3)
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Supreme Court17 Dec 2014Disposed Of

State of Punjab Vs Labh Singh

Supreme Court Of India · (2015) 1 ACR 882 : (2015) 2 AD (SC) 606 : (2015) 88 ALLCC 965 : (2015) 1 ALT(Cri) 501 : (2015) 1 CGLJ 259 : (2015) 1 JKJ 23 : (2015) 1 JLJR 263 : (2015) 1 MLJ(Cri) 112 : (2015) 1 NCC 134 : (2015) 1 PLJR 373 : (2015) 1 RCR(Criminal) 287 : (2015) 1 RLW 236

Criminal Procedure Code, 1973 (CrPC) — Section 173, 197Penal Code, 1860 (IPC) — Section 120B, 218, 409, 465, 467Prevention of Corruption Act, 1947 — Section 6(1)
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Supreme Court17 Dec 2014Partly Allowed

Pooja Ravinder Devidasani Vs State of Maharashtra

Supreme Court Of India · (2015) 1 ACR 892 : (2015) 2 AD (SC) 270 : AIR 2015 SC 675 : (2015) 1 AKR 641 : (2015) 88 ALLCC 613 : (2015) ALLMR(Cri) 419 : (2015) 1 ALT(Cri) 482 : (2015) 1 BC 208 : (2015) 1 BomCR 248 : (2015) 1 BomCR(Cri) 166 : (2015) 124 CLA 162 : (2015) 190 CompCas 1

Companies Act, 1956 — Section 159, 303(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 79
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Supreme Court16 Dec 2014

Mahesh Jogi Vs State of Rajasthan

Supreme Court Of India · (2015) 1 ACR 880 : (2015) 3 AD (SC) 482 : (2015) 89 ALLCC 264 : (2015) ALLMR(Cri) 1198 : (2015) 1 RCR(Criminal) 450 : (2015) 1 SCALE 117

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 64Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98
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Supreme Court16 Dec 2014Dismissed

Neeru Yadav Vs State of U.P.

Supreme Court Of India · (2015) 1 ACR 1 : (2015) 1 AD (SC) 29 : (2015) 2 ALJ 318 : (2015) 88 ALLCC 624 : (2015) 1 Crimes 40 : (2015) 1 GLH 118 : (2015) 1 GLT 235 : (2015) 1 JCC 451 : (2015) 1 NCC 169 : (2015) 1 RCR(Criminal) 311 : (2014) 14 SCALE 59

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 439
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Supreme Court16 Dec 2014Dismissed

Vijay Pal Singh Vs State of Uttarakhand

Supreme Court Of India · AIR 2015 SC 684 : (2015) 2 ALJ 289 : (2015) 89 ALLCC 322 : (2015) ALLMR(Cri) 2841 : (2015) CriLJ 1338 : (2015) 1 Crimes 167 : (2015) 1 DMC 55 : (2015) 1 JLJR 351 : (2015) 1 NCC 152 : (2015) 2 PLJR 109 : (2015) 1 RCR(Criminal) 393 : (2014) 14 SCALE 142 : (

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 235, 313, 378Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A, 113B
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Supreme Court16 Dec 2014Allowed

The Elder Lawyers'' Association Vs State of Bihar S. Seshachalam Vs Chairman, Bar Council of Tamil Nadu

Supreme Court Of India · (2015) 1 AD (SC) 453 : AIR 2015 SC 816 : (2015) 2 ALD 147 : (2015) 1 AWC 1030 : (2015) 1 CTC 227 : (2015) 1 GLH 127 : (2015) 1 JLJR 266 : (2015) 1 KLJ 402 : (2015) 1 KLT 192 : (2015) 2 LW 808 : (2015) 1 MLJ 113 : (2015) 1 OLR 555 : (2015) 1 PLJR 273 : (20

Advocates Act, 1961 — Section 17, 24, 24(1), 24(1A), 26AAdvocates Welfare Fund Act, 2001 — Section 19, 21, 24, 28Bihar Advocates Welfare Fund Act, 1983 — Section 1(2), 1(3)
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Supreme Court16 Dec 2014Dismissed

Harish Kumar Vs State of Haryana

Supreme Court Of India · (2015) 2 AJR 150 : (2015) 88 ALLCC 640 : (2015) 1 DMC 25 : (2015) 1 JCC 411 : (2015) 1 JLJR 363 : (2014) 2 NCC 881 : (2015) 2 PLJR 27 : (2015) 1 RCR(Criminal) 669 : (2015) 1 RLW 139 : (2014) 14 SCALE 66 : (2015) 2 SCC 601 : (2015) 4 SCJ 194 : (2015) 1 UC

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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Supreme Court16 Dec 2014Dismissed

Nand Kishore Vs State of M.P.

Supreme Court Of India · (2015) 1 ACR 891 : (2015) 2 RCR(Criminal) 295 : (2015) 1 SCALE 102

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 7A
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