COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 23 of 63

Supreme Court04 Sept 2014Disposed Of

State Of Nct Of Delhi Vs Sanjay

Supreme Court Of India · AIR 2015 SC 75 : (2015) 1 ALT(Cri) 34 : (2014) CriLJ 4854 : (2015) 147 DRJ 248 : (2015) 5 FLT 280 : (2014) 4 FLT 871 : (2015) 1 GLR 778 : (2014) 4 JLJR 136 : (2014) 4 KLJ 184 : (2014) 3 KLT 1033 : (2014) 2 NCC 385 : (2014) 4 PLJR 278 : (2014) 4 RCR(Crimin

Mines and Minerals (Development and Regulation) Act, 1957 — Section 2(c), 2(d), 2(h), 4, 4(1), 4(1A), 4(2), 21, 21(1), 21(2), 21(3), 21(4), 21(6), 22, 23(B), 23(C)(1)Indian Penal Code, 1860 — Section 34, 114, 120B, 177, 378, 379, 409, 419, 429, 447, 468, 471, 472 , 473,Code of Criminal Procedure, 1973 — Section 2, 4, 5, 41, 100, 149, 150, 151, 152, 156, 167, 167(2), 170, 173, 190, 190(1), 190(1)(d), 193, 195, 195(1), 195(1)(b)(ii), 195(3), 196, 197, 198, 199, 210, 378, 397, 482, 537

Supreme Court04 Sept 2014Dismissed

Narinder Singh Vs New India Assurance Company Ltd.

Supreme Court Of India · (2014) 6 ABR 79 : (2014) 3 ACC 890 : (2014) ACJ 2421 : AIR 2014 SC 3761 : (2014) 4 AJR 656 : (2014) 6 ALD 149 : (2014) 6 ALD(Cri) 149 : (2014) 107 ALR 726 : (2015) 1 AnWR 51 : (2014) 5 AWC 5122 : (2014) 5 BomCR 740 : (2015) 1 CDR 40 : (2014) 4 CGLJ 190 :

Consumer Protection Act, 1986 — Section 21Motor Vehicles Act, 1988 — Section 192, 3, 39, 40, 43

Supreme Court04 Sept 2014Dismissed

Tanua Rabidas Vs State of Assam

Supreme Court Of India · (2014) 3 ACR 2699 : AIR 2014 SC 3769 : (2014) 4 AJR 652 : (2015) 88 ALLCC 513 : (2014) 87 ALLCC 896 : (2015) 1 ALT(Cri) 254 : (2014) 4 CGLJ 146 : (2014) CriLJ 4514 : (2014) 4 Crimes 141 : (2014) 4 JCC 2950 : (2014) 2 NCC 511 : (2014) 4 RCR(Criminal) 639 :

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 326, 34

Supreme Court04 Sept 2014Allowed

Oil and Natural Gas Corporation Ltd. Vs Western Geco international Ltd.

Supreme Court Of India · (2014) 6 ABR 470 : AIR 2015 SC 363 : (2014) 107 ALR 333 : (2014) 4 ARBLR 102 : (2014) 6 AWC 5898 : (2015) 1 CHN 99 : (2014) 123 CLA 315 : (2015) 2 MLJ 108 : (2014) 10 SCALE 328 : (2014) 9 SCC 263 : (2015) 3 SCJ 151 : (2015) 3 WBLR 55

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3), 75, 81Constitution of India, 1950 — Article 226Municipal Corporation Act, 1882 — Section 191, 191(4)

Supreme Court04 Sept 2014Dismissed

Suku Vs Jagdish

Supreme Court Of India · (2014) 3 ACR 2857 : AIR 2015 SC 1006 : (2015) 1 AJR 843 : (2014) 87 ALLCC 279 : (2014) 4 BC 209 : (2014) 4 BomCR(Cri) 15 : (2014) 4 CHN 144 : (2014) 123 CLA 15 : (2015) 1 JCC 22 : (2014) 4 JLJR 131 : (2014) 4 PLJR 158 : (2015) 2 RCR(Criminal) 897 : (2014)

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court04 Sept 2014Allowed

Vinay Kumar Shailendra Vs Delhi High Court Legal Services Committee

Supreme Court Of India · (2014) 3 ACR 2854 : (2015) 2 AD (SC) 142 : (2015) 1 ALD 9 : (2015) 1 ALD(Cri) 341 : (2014) 87 ALLCC 899 : (2014) ALLMR(Cri) 4477 : (2014) 4 BC 225 : (2014) 5 BomCR 714 : (2014) 4 CHN 138 : (2014) 122 CLA 319 : (2015) CriLJ 166 : (2014) 4 Crimes 377 : (201

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Supreme Court04 Sept 2014Dismissed

Asis Kumar Samanta and Ors Vs State of West Bengal and Ors

Supreme Court Of India · (2015) 1 AWC 434 : (2014) 143 FLR 777 : (2014) 10 SCALE 625 : (2014) 10 SCC 357 : (2015) 1 SCC(L&S) 56 : (2014) 4 SCT 695 : (2015) 2 SLJ 18 : (2015) 1 WBLR 624

West Bengal Services (Determination of Seniority) Rules, 1981 — Rule 4(1), 6(2)

Supreme Court04 Sept 2014Allowed

H.A. Martin & Others Vs Moses Thambi Pillai & Others

Supreme Court Of India · (2015) 5 AD (SC) 499 : (2015) 1 LW 289 : (2014) 8 MLJ 250 : (2014) 4 RCR(Civil) 689 : (2014) 10 SCALE 197 : (2015) 2 SCC 121 : (2014) 9 SCJ 152

Societies Registration Act, 1860 — Section 6Tamil Nadu Societies Registration Act, 1975 — Section 14, 14(1), 15, 15(1), 15(3)(4)(5)

Supreme Court04 Sept 2014Dismissed

M/s Anand Brothers P. Ltd. TR. M.D. Vs Union of India & Ors(UOI)

Supreme Court Of India · AIR 2015 SC 125 : (2014) 107 ALR 903 : (2014) 3 ARBLR 470 : (2015) 124 CLA 1 : (2014) 4 CompLJ 269 : (2015) 2 LW 79 : (2015) 2 MhLj 1 : (2015) MPLJ 495 : (2014) 10 SCALE 313 : (2014) 9 SCC 212 : (2014) 2 SCC(L&S) 761 : (2014) 8 SCJ 161 : (2015) 130 SCL 53

Arbitration and Conciliation Act, 1996 — Section 31(3), 34

Supreme Court03 Sept 2014Allowed

Siva Vallabhaneni Vs State of Karnataka

Supreme Court Of India · (2015) ALLMR(Cri) 2892 : (2014) 4 Crimes 135 : (2015) 4 KarLJ 338 : (2014) 4 RCR(Criminal) 130 : (2014) 10 SCALE 75 : (2015) 2 SCC 90

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190, 190(2), 53APenal Code, 1860 (IPC) — Section 114, 120B, 201, 212, 295A

Supreme Court03 Sept 2014Allowed

Prempal Vs State of Haryana

Supreme Court Of India · (2014) 3 ACR 2702 : AIR 2014 SC 3785 : (2014) 4 AJR 638 : (2014) 87 ALLCC 310 : (2014) ALLMR(Cri) 3723 : (2015) 1 ALT(Cri) 118 : (2014) 4 CGLJ 90 : (2014) CriLJ 4420 : (2014) 4 Crimes 130 : (2014) 4 JCC 2935 : (2014) 2 NCC 500 : (2015) 1 NCC 276 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 354

Supreme Court03 Sept 2014Dismissed

Raghubir Singh Vs General Manager,Haryana Roadways

Supreme Court Of India · (2014) 4 ESC 560 : (2014) 143 FLR 469 : (2015) 1 JLJR 78 : (2014) LabIC 4266 : (2014) 4 LLJ 171 : (2014) 3 LLN 545 : (2014) LLR 1075 : (2015) 2 MhLj 107 : (2015) 2 MPHT 411 : (2015) MPLJ 632 : (2015) 1 PLJR 145 : (2014) 10 SCALE 135 : (2014) 10 SCC 301 :

Constitution of India, 1950 — Article 12, 136, 14, 16, 19Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7Industrial Disputes Act, 1947 — Section 10(1), 11A, 2

Supreme Court03 Sept 2014Disposed Of

Commissioner of Central Excise Vs Maruti Suzuki India Ltd.

Supreme Court Of India · (2014) 307 ELT 625 : (2014) 47 GST 772 : (2014) 29 GSTR 1 : (2014) 80 KarLJ 437 : (2014) 10 SCALE 221 : (2014) 75 VST 1

Central Excises and Salt Act, 1944 — Section 11A, 4, 4(3)Haryana General Sales Tax Act, 1973 — Section 13B, 15A, 25AHaryana General Sales Tax Rules, 1975 — Rule 28C, 28C(13), 28C(3), 28C(5), 28C(8)

Supreme Court02 Sept 2014Disposed Of

Abhay Kumar Singh Vs State of Bihar

Supreme Court Of India · (2015) 5 AD (SC) 291 : (2014) 6 ALLMR 939 : (2014) 6 AWC 5447 : (2014) 4 CGLJ 276 : (2015) 119 CLT 557 : (2014) 143 FLR 774 : (2014) 4 JLJR 77 : (2014) 2 OLR 871 : (2014) 4 PLJR 235 : (2014) 10 SCALE 323 : (2015) 1 SCC 90 : (2015) 1 SCC(L&S) 13 : (2015) 2

Constitution of India, 1950 — Article 14

Supreme Court02 Sept 2014Dismissed

Mohd. Arif Vs The Registrar,Supreme Court of India Sonu Sardar Vs Union of India (UOI) Sundar Vs State

Supreme Court Of India · (2014) 4 AKR 358 : (2014) 87 ALLCC 939 : (2015) 1 ALT(Cri) 87 : (2014) CriLJ 4598 : (2014) 4 MLJ(Cri) 344 : (2014) 2 NCC 335 : (2014) 2 NCC 324 : (2014) 4 RCR(Criminal) 103 : (2014) 10 SCALE 84 : (2014) 9 SCC 737 : (2014) 9 SCJ 589

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 13, 134, 134A, 136, 137Criminal Procedure Code, 1973 (CrPC) — Section 28, 29, 353, 354(3), 362

Supreme Court02 Sept 2014Disposed Of

State of U.P. Vs Pawan Kumar Divedi

Supreme Court Of India · (2014) 6 ALJ 307 : (2014) 106 ALR 805 : (2014) 6 AWC 6276 : (2014) 4 ESC 506 : (2014) LabIC 4203 : (2014) 6 MLJ 739 : (2014) 10 SCALE 27 : (2014) 9 SCC 692 : (2014) 2 SCC(L&S) 737 : (2014) 10 SCJ 297 : (2014) 4 SCT 302 : (2015) 2 UPLBEC 890

Constitution of India, 1950 — Article 21, 21A, 37, 41, 45Uttar Pradesh Basic Education Act, 1972 — Section 19(1), 2, 3, 4, 4(2)Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 2, 5

Supreme Court02 Sept 2014Allowed

Jai Bhagwan Goel Dal Mill Vs Delhi State Industrial and Infrastructure Development Corporation Ltd.

Supreme Court Of India · AIR 2014 SC 3764 : (2014) 4 AJR 368 : (2014) 4 RCR(Civil) 856 : (2014) 10 SCALE 45 : (2014) 3 UPLBEC 2353

Constitution of India, 1950 — Article 226

Supreme Court02 Sept 2014Allowed

Life Insurance Corporation of India Vs Triveni Sharan Mishra

Supreme Court Of India · (2014) 6 AWC 5636 : (2014) 4 CGLJ 44 : (2014) 4 ESC 497 : (2014) 143 FLR 464 : (2014) 3 JLJ 336 : (2014) 4 JLJR 112 : (2014) LabIC 4193 : (2014) 4 LLJ 257 : (2014) 4 LLN 302 : (2014) LLR 1094 : (2014) 4 PLJR 264 : (2014) 10 SCALE 57 : (2014) 10 SCC 346 :

Constitution of India, 1950 — Article 14Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 21, 24, 39(1)Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506B

Supreme Court02 Sept 2014Disposed Of

Kamaljit Singh Vs Sarabjit Singh

Supreme Court Of India · (2014) 5 ALLMR 911 : (2014) ALT(Rev) 216 : (2014) 5 CHN 201 : (2014) 4 RCR(Civil) 252 : (2014) 2 RCR(Rent) 249 : (2014) 10 SCALE 110 : (2014) 8 SCJ 7

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 13B(1), 13B(2), 13B(3)Evidence Act, 1872 — Section 116

Supreme Court02 Sept 2014Disposed Of

Narendra Vs State of Rajasthan

Supreme Court Of India · (2014) 3 ACR 3009 : (2015) 90 ALLCC 813 : (2014) 87 ALLCC 893 : (2014) ALLMR(Cri) 3760 : (2014) CriLJ 4396 : (2014) 2 NCC 475 : (2014) 10 SCALE 62 : (2014) 10 SCC 248 : (2014) 3 UC 1825

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 309