COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 24 of 63

Supreme Court02 Sept 2014Allowed

Kusha Laxman Waghmare Vs State of Maharashtra

Supreme Court Of India · (2014) 3 ACR 2858 : AIR 2014 SC 3839 : (2014) 4 AJR 626 : (2014) 87 ALLCC 665 : (2014) 3 ALT(Cri) 539 : (2014) 4 BomCR(Cri) 1 : (2014) CriLJ 4394 : (2014) 4 Crimes 113 : (2014) 2 NCC 485 : (2015) 1 RLW 870 : (2014) 10 SCALE 49 : (2014) 10 SCC 298 : (2014)

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

Supreme Court02 Sept 2014Dismissed

Vireshwar Singh Vs Municipal Corporation of Delhi

Supreme Court Of India · (2014) 6 AWC 5641 : (2014) 4 ESC 502 : (2014) 143 FLR 603 : (2014) 4 LLN 574 : (2014) 10 SCALE 52 : (2014) 10 SCC 360 : (2015) 1 SCC(L&S) 60 : (2014) 9 SCJ 162 : (2014) 4 SCT 209 : (2014) 3 SLJ 214 : (2014) 3 UPLBEC 2376

Constitution of India, 1950 — Article 14, 16, 32

Supreme Court01 Sept 2014Dismissed

Davinder Kaur Vs Harvinder Singh

Supreme Court Of India · (2014) 4 RCR(Civil) 835

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 9

Supreme Court01 Sept 2014Allowed

State of Himachal Pradesh Vs Tilak Raj

Supreme Court Of India · (2015) 1 AJR 762 : (2014) 4 LLJ 484 : (2014) 11 SCALE 690 : (2014) 4 SCT 474 : (2015) 1 SLJ 300

Supreme Court01 Sept 2014Dismissed

Kerala State Toddy Shop Contractors Association Vs T.N. Prathapan

Supreme Court Of India · (2014) 4 KHC 146 : (2014) 4 KLT 705 : (2014) 10 SCALE 686

Constitution of India, 1950 — Article 14, 16, 226Foreign Liquor (Compounding, Blending and Bottling) Rules, 1975 — Rule 28AKerala Abkari Act, 1077 — Section 3(8), 71

Supreme Court01 Sept 2014Disposed Of

Manohar Lal Sharma Vs The Principle Secretary

Supreme Court Of India · 2014 (10 ) SCALE 300

Supreme Court01 Sept 2014Dismissed

Chandigarh Administration Vs Jasmine Kaur Jessica Rehsi Vs Chandigarh Administration

Supreme Court Of India · AIR 2015 SC 34 : (2014) 6 AWC 6293 : (2014) 4 ESC 660 : (2014) 7 MLJ(Cri) 111 : (2014) 10 SCALE 1 : (2014) 10 SCC 521 : (2014) 8 SCJ 504 : (2014) 4 SCT 290

Supreme Court01 Sept 2014Allowed

Bharat Heavy Electricals Ltd. Vs Tata Projects Ltd.

Supreme Court Of India · (2014) 106 ALR 876 : (2014) 3 ARBLR 464 : (2015) 2 CHN 213 : (2014) 4 CompLJ 327 : (2014) 4 RCR(Civil) 651 : (2014) 10 SCALE 23 : (2015) 5 SCC 682 : (2014) 8 SCJ 99

Arbitration and Conciliation Act, 1996 — Section 31(7), 34

Supreme Court01 Sept 2014Disposed Of

Birwati Vs State (NCT of Delhi)

Supreme Court Of India · (2014) 3 JCC 2179

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 467, 468, 471

Supreme Court01 Sept 2014Dismissed

The West Bengal Joint Entrance Examination Board and Others Vs Sarit Chakraborty and Others

Supreme Court Of India · (2015) 1 CALLT 38 : (2015) 2 SCALE 162 : (2015) 2 SCT 505

Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007 — Rule 24

Supreme Court29 Aug 2014Allowed

Ram Bahadur Pandey Vs The State of Uttrakhand

Supreme Court Of India · (2014) 6 ALJ 648 : (2014) 4 ESC 676 : (2014) LabIC 4506 : (2014) 11 SCALE 579 : (2015) 2 SCC 142 : (2015) 1 SCC(L&S) 326 : (2014) 4 SCT 479 : (2015) 1 SLJ 304

Constitution of India, 1950 — Article 30(1)Uttar Pradesh Recognized Basic School (Recruitment and Conditions of Service of Teachers and Other Conditions) Rules, 1975 — Rule 11, 9

Supreme Court29 Aug 2014Allowed

Punjab State Electricity Board Vs Raj Kumar Goel

Supreme Court Of India · AIR 2015 SC 533 : (2015) 3 ALLMR 436 : (2014) 3 ESC 402 : (2014) 143 FLR 788 : (2015) LabIC 874 : (2014) 11 SCALE 477 : (2015) 2 SCJ 598 : (2014) 4 SCT 439

Supreme Court29 Aug 2014Dismissed

Ashraf Kokkur Vs K.V. Abdul Khader

Supreme Court Of India · AIR 2015 SC 147 : (2014) 4 AKR 178 : (2014) 5 ALLMR 880 : (2014) 6 AWC 5977 : (2014) 3 KLT 1091 : (2014) 4 RCR(Civil) 236 : (2014) 9 SCALE 780 : (2015) 1 SCC 129 : (2014) 8 SCJ 224

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 191, 191(1)Representation of the People Act, 1951 — Section 100, 123, 81, 81(3), 83

Supreme Court28 Aug 2014Allowed

M.I. Kunjukunju Vs State of Kerala

Supreme Court Of India · (2015) 2 SCT 786

Constitution of India, 1950 — Article 14, 16, 16(1), 309Kerala Industrial Subordinate Service Rules, 1958 — Rule 31Kerala Industries Subordinate Service Rules, 2001 — Rule 1, 1(2)

Supreme Court28 Aug 2014Dismissed

Yerramma Vs G. Krishnamurthy

Supreme Court Of India · (2014) 3 ACC 874 : (2014) ACJ 2161 : AIR 2015 SC 1145 : (2015) 1 AJR 608 : (2015) 1 AKR 636 : (2014) 107 ALR 401 : (2014) 6 AWC 5684 : (2014) 4 RCR(Civil) 266 : (2014) 10 SCALE 213

Supreme Court28 Aug 2014Allowed

Pangu Vs Narayani

Supreme Court Of India · (2014) 107 ALR 345 : (2014) 4 RCR(Civil) 667 : (2015) 126 RD 223 : (2014) 10 SCALE 272

Kerala Court Fees and Suits Valuation Act, 1959 — Section 30, 37, 37(2)Kerala Land Reforms Act, 1963 — Section 10, 100, 101, 102, 103Limitation Act, 1963 — Article 65, 27

Supreme Court27 Aug 2014Partly Allowed

Pankajakshi(Dead) Through L.Rs. and others Vs Chandrika and others

Supreme Court Of India · (2016) 6 SCC 207

Constitution of India, 1950 - Article 133, 136

Supreme Court27 Aug 2014Allowed

Commissioner of Central Excise Vs Mahindra and Mahindra Ltd.

Supreme Court Of India · (2015) 315 ELT 161 : (2015) 51 GST 712

Supreme Court27 Aug 2014Dismissed

Hindustan Petroleum Corporation Ltd. Vs Dilbahar Singh

Supreme Court Of India · (2014) 6 ABR 285 : AIR 2014 SC 3708 : (2014) 5 ALLMR 941 : (2014) 107 ALR 697 : (2014) 5 CTC 217 : (2015) 1 JLJR 47 : (2014) 4 KLT 182 : (2014) 4 LW 753 : (2014) 6 MLJ 597 : (2015) 1 PLJR 187 : (2014) 4 RCR(Civil) 162 : (2014) 2 RCR(Rent) 210 : (2014) 9 S

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 397Delhi Rent Control Act, 1958 — Section 25B, 25B(8)

Supreme Court27 Aug 2014Disposed Of

Manoj Narula Vs Union of India (UOI)

Supreme Court Of India · (2015) 3 ABR 43 : (2015) 2 ALD 84 : (2014) 6 AWC 5552 : (2014) 4 RCR(Civil) 198 : (2014) 9 SCALE 600 : (2014) 9 SCC 1 : (2014) 8 SCJ 425

Delhi Special Police Establishment Act, 1946 — Section 6APenal Code, 1860 (IPC) — Section 120B, 307, 363, 409Places of Worship (Special Provisions) Act, 1991 — Section 6