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Supreme Court Of India judgments, 2014

1,251 judgments · page 22 of 63

Supreme Court08 Sept 2014Dismissed

Leela Rajagopal Vs Kamala Menon Cocharan

Supreme Court Of India · AIR 2015 SC 107 : (2014) 12 AJR 804 : (2014) 4 AKR 315 : (2015) 2 ALD 78 : (2014) 6 ALLMR 419 : (2014) 107 ALR 328 : (2014) 6 ALT 58 : (2014) 6 AWC 5450 : (2015) 1 CDR 89 : (2014) 6 CTC 80 : (2015) 1 LW 522 : (2015) 126 RD 218 : (2014) 10 SCALE 307 : (201

Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 281, 282
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Supreme Court08 Sept 2014Allowed

Gold Quest International Private Limited Vs The State of Tamil Nadu

Supreme Court Of India · (2014) 3 ACR 2849 : (2015) 1 AJR 202 : (2014) 87 ALLCC 910 : (2014) ALLMR(Cri) 4504 : (2015) CriLJ 589 : (2014) 4 JLJR 132 : (2014) 4 PLJR 150 : (2014) 4 RCR(Criminal) 206 : (2014) 10 SCALE 343 : (2014) 9 SCJ 212 : (2014) 4 WLN 190

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 420, 498A
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Supreme Court08 Sept 2014Dismissed

Telikicherla Sesibhushan Vs Kalli Raja Rao

Supreme Court Of India · (2015) 1 ALD 66 : (2014) 107 ALR 735 : (2014) 106 ALR 690 : (2014) 6 AWC 5441 : (2014) 4 BC 245 : (2015) 1 CDR 58 : (2015) 1 CHN 90 : (2014) 4 JLJR 189 : (2014) 4 PLJR 330 : (2014) 125 RD 728 : (2014) 10 SCALE 348 : (2014) 8 SCJ 204

Specific Relief Act, 1963 — Section 16
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Supreme Court05 Sept 2014Dismissed

Harsha Constructions Vs Union of India (UOI)

Supreme Court Of India · AIR 2015 SC 270 : (2015) 1 ALD 47 : (2014) 6 ALLMR 432 : (2014) 3 ARBLR 482 : (2014) 6 AWC 5456 : (2015) 2 CHN 24 : (2014) 123 CLA 236 : (2014) 4 CompLJ 256 : (2015) 2 LW 415 : (2015) 1 MhLj 566 : (2014) 7 MLJ 636 : (2015) 2 MPHT 141 : (2015) 1 MPLJ 275 :

Arbitration and Conciliation Act, 1996 — Section 34, 7(3)
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Supreme Court05 Sept 2014

K.K. Dixit Vs Rajasthan Housing Board

Supreme Court Of India · (2015) 7 AD (SC) 55 : (2015) 1 CDR 24 : (2014) 4 ESC 576 : (2014) 4 JLJR 360 : (2014) LabIC 4254 : (2014) 4 PLJR 441 : (2014) 10 SCALE 255 : (2015) 1 SCC 474 : (2015) 1 SCC(L&S) 844 : (2015) 3 SCJ 208 : (2014) 4 SCT 219 : (2015) 1 UPLBEC 386

Constitution of India, 1950 — Article 14, 16Rajasthan Housing Board Act, 1970 — Section 53
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Supreme Court05 Sept 2014Dismissed

Pargan Singh Vs State of Punjab

Supreme Court Of India · (2014) 3 ACR 2690 : AIR 2014 SC 3790 : (2014) 4 AJR 643 : (2014) 87 ALLCC 648 : (2014) ALLMR(Cri) 3775 : (2014) 3 ALT(Cri) 302 : (2014) CriLJ 4413 : (2014) 4 Crimes 10 : (2014) 4 MLJ(Cri) 244 : (2015) 1 NCC 536 : (2014) 4 RCR(Criminal) 165 : (2014) 10 SCA

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 397
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Supreme Court05 Sept 2014Disposed Of

NTPC Kahalagaon Vs Nakul Das

Supreme Court Of India · (2014) 4 ESC 703 : (2015) 145 FLR 793 : (2014) LabIC 4482 : (2014) 10 SCALE 249 : (2014) 9 SCC 385 : (2014) 2 SCC(L&S) 797 : (2014) 4 SCT 216 : (2014) 3 SLJ 232

Constitution of India, 1950 — Article 14, 16
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Supreme Court04 Sept 2014Allowed

State of M.P. Vs Ajab Singh

Supreme Court Of India · (2014) 4 RCR(Criminal) 999 : (2014) 12 SCALE 52

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 34, 366, 376
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Supreme Court04 Sept 2014Disposed Of

Hindustan Coco-Cola Beverage (P) Ltd. Vs Union of India (UOI)

Supreme Court Of India · (2014) 308 ELT 433 : (2014) 48 GST 95 : (2014) 28 GSTR 342 : (2014) 10 SCALE 495

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excises and Salt Act, 1944 — Section 35, 5A, 5A(1)
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Supreme Court04 Sept 2014Allowed

Commr. of Income Tax Vs Govindbhai Mamaiya

Supreme Court Of India · (2014) 271 CTR 31 : (2014) 3 ITR 498 : (2014) 10 SCALE 505 : (2015) 229 TAXMAN 138

Income Tax Act, 1922 — Section 3, 45(5), 9(3)Income Tax Act, 1961 — Section 155(16), 23(1A), 23(2), 45(5)Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 34
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Supreme Court04 Sept 2014Allowed

V.K. Vasantha Kumari Vs R. Sudhakar

Supreme Court Of India · (2014) 6 ALLMR 436 : (2014) 106 ALR 700 : (2014) 6 ALT 55 : (2014) 6 AWC 5444 : (2014) 5 BomCR 746 : (2015) 1 CDR 61 : (2014) 4 CHN 309 : (2014) 4 RCR(Civil) 270 : (2014) 10 SCALE 205 : (2014) 8 SCJ 1

Hindu Marriage Act, 1955 — Section 24
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Supreme Court04 Sept 2014Allowed

Kailash Ramkishan Gupta Vs State of Gujarat

Supreme Court Of India · 2014 (10 ) SCALE 418

Forward Contracts (Regulation) Act, 1952 — Section 3(1), 4Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408, 409Prevention of Money-Laundering Act, 2002 — Section 5
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Supreme Court04 Sept 2014Partly Allowed

Times Business Solution Limited Vs Databyte

Supreme Court Of India · (2014) 3 ACR 2865 : AIR 2015 SC 1138 : (2015) 1 ALD(Cri) 1055 : (2015) 2 ALT(Cri) 342 : (2014) 4 BC 199 : (2014) 4 BomCR(Cri) 68 : (2014) 4 CHN 142 : (2014) 122 CLA 451 : (2015) CriLJ 1412 : (2014) 4 Crimes 379 : (2014) 4 JLJR 130 : (2014) 4 PLJR 157 : (2

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court04 Sept 2014Allowed

K.K. Polycolor India Ltd. Vs Global Trade Fin. Ltd.

Supreme Court Of India · (2014) 4 BC 206 : (2014) 4 BomCR(Cri) 61 : (2014) 4 CHN 143 : (2014) 123 CLA 13 : (2014) 4 Crimes 380 : (2014) 4 JLJR 130 : (2015) 1 MhLj 570 : (2015) 1 MPLJ 258 : (2014) 4 PLJR 158 : (2014) 10 SCALE 297 : (2014) 9 SCC 225 : (2015) 5 SCJ 740

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court04 Sept 2014Disposed Of

U.P. Hindi Sahitya Sammelan Vs State of U.P.

Supreme Court Of India · AIR 2015 SC 1154 : (2014) 6 ALJ 321 : (2015) 1 ALLMR 401 : (2014) 106 ALR 879 : (2014) 6 AWC 5830 : (2014) 6 MLJ 624 : (2014) 4 RCR(Civil) 350 : (2014) 10 SCALE 119 : (2014) 9 SCC 716 : (2014) 9 SCJ 130 : (2014) 3 UPLBEC 2360

Constitution of India, 1950 — Article 213, 343, 343(1), 344, 344(2)General Clauses Act, 1897 — Section 14Uttar Pradesh Official Language (Amendment) Act, 1989 — Section 3
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