COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 20 of 63

Supreme Court16 Sept 2014Disposed Of

Srihari Vs Syed Maqdoom Shah

Supreme Court Of India · (2015) 1 ALD 70 : (2014) 107 ALR 368 : (2014) 6 AWC 6201 : (2015) 1 CDR 107 : (2014) 4 JLJR 316 : (2015) 2 LW 449 : (2015) 3 MhLj 582 : (2015) MPLJ 654 : (2014) 4 PLJR 397 : (2014) 4 RCR(Civil) 557 : (2015) 126 RD 245 : (2014) 10 SCALE 540 : (2015) 1 SCC

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (2), Section 151, 152, 153Criminal Procedure Code, 1973 (CrPC) — Section 145

Supreme Court16 Sept 2014Allowed

Kailash Chandra Agrawal Vs State of U.P.

Supreme Court Of India · (2014) 3 ACR 3024 : (2015) 1 AJR 206 : (2015) 1 ALJ 309 : (2015) 88 ALLCC 602 : (2014) ALLMR(Cri) 4134 : (2014) ALLMR(Cri) 4134 : (2015) 1 ALT(Cri) 229 : (2014) 4 Crimes 63 : (2014) 3 DMC 595 : (2014) 5 GLT 60 : (2015) 1 JCC 27 : (2014) 4 RCR(Criminal) 43

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 406

Supreme Court16 Sept 2014Allowed

State of M.P. Vs Shivshankar

Supreme Court Of India · (2014) 3 ACR 3035 : (2015) 1 AD (SC) 331 : (2015) 88 ALLCC 650 : (2014) ALLMR(Cri) 3768 : (2015) 1 ALT(Cri) 249 : (2015) CriLJ 155 : (2014) 4 Crimes 114 : (2014) 2 NCC 538 : (2014) 4 RCR(Criminal) 476 : (2014) 10 SCALE 608 : (2014) 10 SCC 366 : (2014) 10

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

Supreme Court16 Sept 2014Allowed

Munna Vs State of M.P.

Supreme Court Of India · (2014) 3 ACR 3026 : (2015) 1 AJR 219 : (2015) 1 ALD(Cri) 458 : (2014) 87 ALLCC 660 : (2014) 4 BomCR(Cri) 472 : (2014) 4 CGLJ 323 : (2014) 4 Crimes 144 : (2014) 3 JLJ 213 : (2014) 2 NCC 436 : (2014) 2 OLR 995 : (2015) 1 PLJR 42 : (2014) 4 RCR(Criminal) 377

Evidence Act, 1872 — Section 114, 114A, 118, 133, 59Penal Code, 1860 (IPC) — Section 376, 450

Supreme Court16 Sept 2014Disposed Of

Reliance Power Ltd. Vs Babu Singh

Supreme Court Of India · (2014) 107 ALR 894 : (2014) 6 AWC 6208 : (2015) 126 RD 561 : (2014) 10 SCALE 628 : (2014) 4 WLN 99

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A, 6

Supreme Court16 Sept 2014Dismissed

Shri Krishan Vs Union of India (UOI)

Supreme Court Of India · (2015) 5 ALLMR 401 : (2014) 6 AWC 6462 : (2014) 143 FLR 769 : (2015) 2 MhLj 170 : (2015) MPLJ 555 : (2014) 10 SCALE 599 : (2014) 10 SCC 415 : (2015) 1 SCC(L&S) 74 : (2014) 4 SCT 696

Constitution of India, 1950 — Article 136

Supreme Court16 Sept 2014Dismissed

Union of India (UOI) Vs U.P. State Bridge Corporation Ltd.

Supreme Court Of India · (2014) 3 ARBLR 538 : (2015) 125 CLA 177 : (2015) 119 CLT 351 : (2015) 3 RCR(Civil) 131 : (2014) 10 SCALE 561 : (2015) 2 SCC 52

Arbitration and Conciliation Act, 1996 — Section 1, 11, 11(6), 11(8), 12(3)Constitution of India, 1950 — Article 136

Supreme Court16 Sept 2014Allowed

Deva Prasad Sharma Vs Central Bureau of Investigation Edmund S. Lyngdoh Vs State of Meghalaya

Supreme Court Of India · (2014) 3 ACR 3014 : (2014) 87 ALLCC 672 : (2015) 1 ALT(Cri) 290 : (2014) 4 JCC 2738 : (2014) 4 JLJR 373 : (2014) 2 NCC 444 : (2014) 4 PLJR 454 : (2014) 4 RCR(Criminal) 239 : (2014) 10 SCALE 582 : (2014) 9 SCJ 742

Constitution of India, 1950 — Article 166, 166(2)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 120B, 420

Supreme Court16 Sept 2014Allowed

Chanda Singh Vs Ranbir Singh Dilawar Singh Vs State of Haryana State of Haryana Vs Balkar Singh

Supreme Court Of India · (2015) 2 ACR 1628 : (2015) 1 ALD(Cri) 64 : (2014) 87 ALLCC 686 : (2015) 1 ALT(Cri) 218 : (2014) CriLJ 4844 : (2014) 4 Crimes 1 : (2014) 4 JCC 2899 : (2014) 2 NCC 457 : (2014) 4 RCR(Criminal) 351 : (2014) 10 SCALE 548 : (2015) 1 SCC 737 : (2014) 10 SCJ 387

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 218, 302, 323

Supreme Court16 Sept 2014Allowed

K. Saravanan Karuppasamy Vs State of Tamilnadu

Supreme Court Of India · (2014) 3 ACR 3462 : AIR 2015 SC 214 : (2015) 1 CDR 82 : (2015) 2 CHN 205 : (2014) 10 SCALE 573 : (2014) 10 SCC 406 : (2014) 8 SCJ 396 : (2015) 1 WBLR 612

Constitution of India, 1950 — Article 14, 19, 20, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 341

Supreme Court15 Sept 2014Allowed

IVRCL-JL (JV) - Petitioner @HASH Commr. of C. Ex., Cus. and S.T., Hyderabad-II

Supreme Court Of India · (2015) 318 ELT 373 : (2015) 13 SCC 566

Supreme Court15 Sept 2014Dismissed

Abdul Basit Vs Abdul Kadir Choudhary

Supreme Court Of India · (2015) 2 ALT(Cri) 151 : (2014) 4 Crimes 561 : (2014) 4 JCC 2810 : (2014) 4 RCR(Criminal) 716 : (2014) 11 SCALE 96 : (2014) 10 SCC 754 : (2015) 3 SCJ 542

Arms Act, 1959 — Section 25(1B), 25(1B)(2), 25(1B)(3), 27Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(8), 362, 439Penal Code, 1860 (IPC) — Section 120B, 201, 302, 365

Supreme Court15 Sept 2014Disposed Of

Center for PIL Vs Union of India (UOI)

Supreme Court Of India · (2015) 2 SCC 362

Supreme Court Rules, 2013 — Order 9 Rule 13

Supreme Court15 Sept 2014Dismissed

Commissioner of Income Tax Vs Vatika Township Private Limited

Supreme Court Of India · (2014) 271 CTR 1 : (2014) 3 ITR 466 : (2014) 10 SCALE 510 : (2015) 1 SCC 1 : (2014) 9 SCJ 332 : (2014) 227 TAXMAN 121

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 269, 270, 271

Supreme Court15 Sept 2014Allowed

Bar Council of Andhra Pradesh Vs B. Narayan Swamy

Supreme Court Of India · (2015) 2 RCR(Civil) 414 : (2015) 2 SCJ 682 : (2015) 1 SCT 123

Advocates Act, 1961 — Section 2, 3, 35

Supreme Court15 Sept 2014Partly Allowed

IVRCL-JL (JV) Vs Commissioner of Central Excise

Supreme Court Of India · (2015) 318 ELT 373 : (2014) 48 GST 405

Supreme Court12 Sept 2014Allowed

Mohemmed Ali K. Vs M.P. Salim and Others

Supreme Court Of India · (2015) ALLMR(Cri) 1269 : (2015) 2 BC 162 : (2014) 4 Crimes 462

Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court12 Sept 2014

Sardar Tajender Singh Ghambhir Vs Sardar Gurpreet Singh

Supreme Court Of India · (2015) 2 AD (SC) 1 : AIR 2015 SC 242 : (2015) 1 ALJ 314 : (2014) 6 ALLMR 461 : (2015) 108 ALR 235 : (2015) 1 AWC 264 : (2015) 1 CDR 77 : (2015) 1 CHN 94 : (2014) 6 CTC 116 : (2015) 1 JLJR 291 : (2015) 2 LW 18 : (2015) 1 PLJR 395 : (2014) 4 RCR(Civil) 521

Civil Procedure Code, 1908 (CPC) — Section 149, 151Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 12, 24A, 6(1), 6(2), 6(3)

Supreme Court12 Sept 2014Dismissed

Orissa Manganese and Minerals Ltd. Vs Synergy Ispat Pvt. Ltd.

Supreme Court Of India · (2014) 3 ARBLR 596 : (2014) 6 AWC 5966 : (2015) 3 CALLT 55 : (2015) 1 CDR 142 : (2014) 4 CompLJ 320 : (2015) 1 RCR(Civil) 102 : (2014) 10 SCALE 487

Arbitration and Conciliation Act, 1996 — Section 37(1), 9Mineral Concession Rules, 1960 — Rule 37

Supreme Court11 Sept 2014Disposed Of

Sukhjit Singh Vs State of Punjab

Supreme Court Of India · (2014) 3 ACR 3177 : (2015) 1 AJR 142 : (2015) 1 ALD(Cri) 640 : (2015) 90 ALLCC 696 : (2014) 87 ALLCC 881 : (2014) ALLMR(Cri) 4480 : (2014) 4 CGLJ 369 : (2015) CriLJ 624 : (2015) 2 Crimes 357 : (2015) 2 Crimes 265 : (2015) 1 JCC 35 : (2014) 2 NCC 529 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 313, 313(1), 342Penal Code, 1860 (IPC) — Section 302, 364