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Supreme Court Of India judgments, 2014

1,251 judgments · page 21 of 63

Supreme Court11 Sept 2014Dismissed

C.P. John Vs Babu M. Palissery

Supreme Court Of India · (2015) 1 AD (SC) 429 : AIR 2015 SC 16 : (2015) 1 AWC 940 : (2015) 2 MhLj 233 : (2015) MPLJ 533 : (2014) 4 RCR(Civil) 489 : (2014) 10 SCALE 439 : (2014) 10 SCC 547 : (2014) 9 SCJ 190

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94AConduct of Elections Rules, 1968 — Rule 94
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Supreme Court11 Sept 2014Allowed

Kumari Kiran Vs Sajjan Singh

Supreme Court Of India · (2014) 4 ACC 197 : (2014) ACJ 2550 : (2015) 4 AD (SC) 652 : (2015) 1 AJR 678 : (2015) 1 ALD 105 : (2014) 107 ALR 669 : (2014) 6 AWC 5675 : (2015) 3 MhLj 626 : (2015) MPLJ 662 : (2014) 4 RCR(Civil) 362 : (2014) 10 SCALE 462 : (2015) 1 SCC 539

Penal Code, 1860 (IPC) — Section 279, 337, 338
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Supreme Court10 Sept 2014Disposed Of

State of Jharkhand Vs Bhadey Munda

Supreme Court Of India · (2014) 4 LLN 273 : (2014) 10 SCALE 473 : (2014) 10 SCC 398 : (2015) 1 SCC(L&S) 66 : (2015) 2 SCJ 739 : (2014) 4 SCT 690

Bihar Reorganization Act, 2000 — Section 72, 73States Reorganisation Act, 1956 — Section 115(7)Uttar Pradesh Reorganisation Act, 2000 — Section 73, 74
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Supreme Court10 Sept 2014Allowed

State of West Bengal Vs Associated Contractors

Supreme Court Of India · AIR 2015 SC 260 : (2015) 1 AJR 687 : (2015) 1 ALD 181 : (2015) 1 ALLMR 458 : (2014) 3 ARBLR 568 : (2014) 4 CALLT 22 : (2014) 4 CHN 181 : (2014) 123 CLA 1 : (2014) 4 CompLJ 226 : (2015) 1 CTC 775 : (2014) 4 KLT 91 : (2015) 1 LW 481 : (2015) 3 MhLj 9 : (201

Arbitration Act, 1940 — Section 11, 2, 2(1), 21, 31(4)Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(12), 11(4), 11(5)Civil Procedure Code, 1908 (CPC) — Section 15
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Supreme Court10 Sept 2014Allowed

State of Madhya Pradesh Vs Deepak

Supreme Court Of India · (2014) 3 ACR 3189 : AIR 2014 SC 3747 : (2014) 87 ALLCC 627 : (2015) 1 ALT(Cri) 238 : (2014) CriLJ 4509 : (2014) 4 Crimes 167 : (2015) 1 JLJ 166 : (2014) 2 NCC 517 : (2014) 4 RCR(Criminal) 202 : (2015) 1 RLW 697 : (2014) 10 SCALE 427 : (2014) 10 SCC 285 :

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 161, 307, 34
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Supreme Court10 Sept 2014Dismissed

Mahamadkhan Nathekhan Vs State of Gujarat

Supreme Court Of India · (2014) 3 ACR 2860 : (2014) 87 ALLCC 655 : (2014) 10 SCALE 480 : (2015) 4 SCJ 86

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 114, 120(B), 201, 302, 34
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Supreme Court10 Sept 2014Disposed Of

Sree Balaji Nagar Residential Association Vs State of Tamil Nadu

Supreme Court Of India · (2014) 6 ALLMR 414 : (2014) 106 ALR 685 : (2015) ALT(Rev) 39 : (2014) 5 CTC 857 : (2014) 3 GLH 370 : (2014) 4 JLJR 177 : (2015) 1 LW 501 : (2015) 5 MhLj 20 : (2014) 8 MLJ 621 : (2014) 4 PLJR 318 : (2015) 1 RCR(Civil) 263 : (2014) 125 RD 723 : (2014) 10 SC

Land Acquisition (Amendment) Act, 1984 — Section 11A, 6Land Acquisition Act, 1894 — Section 11, 31, 4, 4(1), 6(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 19(1), 19(7), 24, 24(2), 69(2)
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Supreme Court10 Sept 2014Allowed

Sangili Vs State of Tamil Nadu

Supreme Court Of India · (2014) 3 ACR 3172 : AIR 2014 SC 3756 : (2014) 87 ALLCC 632 : (2014) CriLJ 4519 : (2014) 4 MLJ(Cri) 252 : (2014) 2 NCC 632 : (2014) 2 OLR 925 : (2015) 1 RLW 739 : (2014) 10 SCALE 433 : (2014) 10 SCC 264 : (2014) 9 SCJ 724 : (2014) 3 UC 1908

Penal Code, 1860 (IPC) — Section 302
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Supreme Court10 Sept 2014Disposed Of

Madhya Pradesh State Legal Services Authority Vs Prateek Jain

Supreme Court Of India · (2015) 2 AD (SC) 6 : (2014) 87 ALLCC 902 : (2014) 4 ARBLR 179 : (2014) 4 BC 392 : (2014) 5 BomCR 756 : (2015) 1 CDR 44 : (2014) 4 CHN 146 : (2014) 3 JLJ 243 : (2014) 4 JLJR 164 : (2014) 4 KHC 115 : (2014) 4 KLJ 212 : (2014) 3 KLT 1102 : (2015) 2 LW 289 :

Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 141, 142, 227, 39ACriminal Procedure Code, 1973 (CrPC) — Section 320
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Supreme Court10 Sept 2014Dismissed

Vadodara Municipal Corporation Vs Purshottam V. Murjani AND ORS

Supreme Court Of India · (2014) 6 ABR 576 : (2015) 1 ABR 44 : (2014) 3 ACC 912 : (2014) ACJ 2566 : AIR 2015 SC 321 : (2015) 1 ALD 4 : (2014) 6 ALLMR 928 : (2014) 107 ALR 389 : (2014) 5 AWC 4934 : (2015) 1 CDR 53 : (2014) 3 GLH 415 : (2015) 2 LW 385 : (2014) 7 MLJ 629 : (2014) 4 R

Bombay Provincial Municipal Corporations Act, 1949 — Section 62, 63, 66Human Rights Act, 1998 — Section 6
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Supreme Court09 Sept 2014Allowed

State of Rajasthan Vs Chandgi Ram

Supreme Court Of India · (2015) 1 ALT(Cri) 65 : (2014) CriLJ 4571 : (2014) 4 Crimes 42 : (2015) 1 LW(Cri) 33 : (2014) 4 MLJ(Cri) 611 : (2014) 2 NCC 423 : (2014) 10 SCALE 352 : (2014) 9 SCJ 692

Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 5Penal Code, 1860 (IPC) — Section 302, 34, 452
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Supreme Court09 Sept 2014Disposed Of

Gaurav Kumar Bansal Vs Union of India (UOI)

Supreme Court Of India · (2015) 3 ABR 380 : (2015) 5 AD (SC) 379 : AIR 2015 SC 2062 : (2014) 6 ALLMR 425 : (2014) 7 MLJ 242 : (2014) 10 SCALE 372 : (2015) 2 SCC 130 : (2014) 9 SCJ 34

Constitution of India, 1950 — Article 101, 38, 39, 39A
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Supreme Court09 Sept 2014Disposed Of

State of Rajasthan Vs Chandagiram

Supreme Court Of India · (2014) 87 ALLCC 618 : (2014) 4 JCC 2940 : (2014) 3 UC 1888

Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 5Penal Code, 1860 (IPC) — Section 302, 34, 452
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