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Supreme Court Of India judgments, 2014

1,251 judgments · page 26 of 63

Supreme Court21 Aug 2014Allowed

Singh Ram Vs Sheo Ram

Supreme Court Of India · (2014) 6 ABR 36 : AIR 2014 SC 3447 : (2014) 4 AKR 132 : (2014) 6 ALD 167 : (2014) 6 ALD(Cri) 167 : (2014) 107 ALR 177 : (2014) 5 AWC 5129 : (2014) 5 BomCR 507 : (2015) 2 CHN 1 : (2015) 3 CTC 197 : (2014) 4 JLJR 44 : (2014) 4 KLT 71 : (2015) 2 LW 1 : (2015

Limitation Act, 1908 — Article 148, 27, 28Limitation Act, 1963 — Article 137, 61Transfer of Property Act, 1882 — Section 58, 60, 62, 67, 8
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Supreme Court21 Aug 2014Dismissed

Subhransu Sekhar Padhi Vs Gunamani Swain

Supreme Court Of India · AIR 2015 SC 542 : (2015) 2 AKR 128 : (2015) 2 ALD 12 : (2014) 107 ALR 386 : (2014) 4 JLJR 66 : (2014) 4 PLJR 224 : (2014) 4 RCR(Civil) 854 : (2015) 126 RD 262 : (2014) 9 SCALE 494

State Financial Corporations Act, 1951 — Section 29, 29(4), 3, 31
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Supreme Court21 Aug 2014Allowed

V. Sreeramachandra Avadhani (D) Vs Shaik Abdul Rahim

Supreme Court Of India · AIR 2014 SC 3464 : (2014) 4 AJR 399 : (2014) 6 ALD 123 : (2014) 6 ALD(Cri) 123 : (2014) 5 ALLMR 929 : (2014) 107 ALR 203 : (2014) 5 AWC 5308 : (2015) 119 CLT 135 : (2014) 4 JLJR 117 : (2015) 1 LW 118 : (2015) 1 MhLj 553 : (2015) 1 MPLJ 262 : (2014) 2 OLR

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Supreme Court20 Aug 2014Dismissed

India Yamaha Motor Pvt. Ltd. Vs Dharam Singh

Supreme Court Of India · (2015) 1 AD (SC) 536 : (2015) 1 ALJ 561 : (2015) 4 ALLMR 958 : (2014) 143 FLR 488 : (2015) LabIC 59 : (2014) 4 LLN 280 : (2015) 2 LW 279 : (2014) 11 SCALE 402 : (2015) 2 SCC 108 : (2015) 1 SCC(L&S) 313 : (2015) 1 SCT 80

Advocates Act, 1961 — Section 29, 32, 33Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 23 Rule 1(2), Order 23 Rule 1(3)Penal Code, 1860 (IPC) — Section 193, 228
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Supreme Court20 Aug 2014Partly Allowed

Satvir Singh Vs State of Delhi

Supreme Court Of India · (2015) 1 AD (SC) 243 : AIR 2014 SC 3798 : (2015) 1 ALD(Cri) 48 : (2014) 3 ALT(Cri) 477 : (2014) CriLJ 4399 : (2014) 3 Crimes 420 : (2014) 4 JCC 2586 : (2014) 2 NCC 356 : (2014) 4 RCR(Criminal) 40 : (2015) 1 RLW 453 : (2014) 9 SCALE 528 : (2014) 8 SCJ 479

Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313, 379, 417Evidence Act, 1872 — Section 114, 4
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Supreme Court20 Aug 2014Dismissed

H. Dohil Constructions Co. P. Ltd. Vs Nahar Exports Ltd.

Supreme Court Of India · (2014) 107 ALR 168 : (2014) 4 RCR(Civil) 653 : (2015) 126 RD 48 : (2014) 9 SCALE 503 : (2015) 1 SCC 680 : (2015) 2 WBLR 370

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 3A(1), 149
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Supreme Court20 Aug 2014Dismissed

I.P. Holding Asia Singapore P. Ltd. Vs Securities and Exch. Board of India

Supreme Court Of India · AIR 2015 SC 274 : (2014) 4 AKR 553 : (2014) 122 CLA 481 : (2015) 188 CompCas 1 : (2014) 9 SCALE 399 : (2015) 2 SCC 68 : (2015) 3 SCJ 323 : (2015) 2 WBLR 848

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 14(1), 14(5), 20(4), 20(5)Securities and Exchange Board of India Act, 1992 — Section 15T, 15T(1), 15T(2), 15Z
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Supreme Court20 Aug 2014Dismissed

Akalakunnam Village Service Co-op. Bank Ltd. Vs Binu N.

Supreme Court Of India · AIR 2015 SC 1115 : (2014) 4 LLJ 469 : (2014) 4 LLN 579 : (2014) 9 SCALE 473 : (2014) 9 SCC 294 : (2014) 2 SCC(L&S) 783 : (2014) 7 SCJ 747 : (2014) 4 SCT 182 : (2014) 3 SLJ 247

Kerala Co-operative Societies Act, 1969 — Section 69, 70A, 80(1), 80(3)(A), 80BKerala Co-operative Societies Rules, 1969 — Rule 182(5)
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Supreme Court20 Aug 2014Allowed

Krishna Kumar Rastogi Vs Sumitra Devi

Supreme Court Of India · AIR 2014 SC 3635 : (2014) 6 ALJ 75 : (2014) 5 ALLMR 917 : (2014) 107 ALR 323 : (2014) 5 AWC 5318 : (2014) 4 JLJR 216 : (2014) 4 PLJR 482 : (2014) 2 RCR(Rent) 245 : (2014) 9 SCALE 498 : (2014) 9 SCC 309 : (2014) 8 SCJ 134

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 24, 34(8), 8Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
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Supreme Court20 Aug 2014Allowed

Pemmada Prabhakar Vs Youngmen''s Vysya Association

Supreme Court Of India · (2014) 5 ALLMR 921 : (2014) 106 ALR 893 : (2014) 6 ALT 38 : (2015) 2 AWC 1173 : (2014) 4 CHN 194 : (2015) 3 CTC 229 : (2014) 4 JLJR 87 : (2015) 2 LW 30 : (2014) 4 PLJR 245 : (2014) 4 RCR(Civil) 245 : (2014) 9 SCALE 545 : (2015) 5 SCC 355 : (2014) 7 SCJ 46

Hindu Succession Act, 1956 — Section 8Specific Relief Act, 1963 — Section 17, 20(2), 22
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Supreme Court20 Aug 2014Dismissed

Shivgiri Associates Vs Metso Mineral (India) Pvt. Ltd.

Supreme Court Of India · (2014) ALLMR(Cri) 3735 : (2014) 3 ALT(Cri) 234 : (2015) 2 BC 38 : (2014) 6 BomCR 30 : (2014) 4 BomCR(Cri) 375 : (2014) 123 CLA 246 : (2014) 4 CompLJ 186 : (2015) 1 Crimes 73 : (2014) 4 Crimes 502 : (2014) 4 JCC 220 : (2014) 4 JLJR 39 : (2015) 1 LW(Cri) 29

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court19 Aug 2014Dismissed

Vivek Exports Vs State of Karnataka

Supreme Court Of India · (2014) 4 FLT 727 : (2014) 9 SCALE 478 : (2014) 10 SCC 809 : (2015) 3 SCJ 340

Constitution of India, 1950 — Article 136, 226Karnataka Minor Mineral Concession Rules, 1969 — Rule 16, 3, 3A, 59, 8A
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Supreme Court14 Aug 2014Allowed

Usha Kapoor Vs Govt. of India

Supreme Court Of India · (2014) 6 ALJ 430 : (2014) 107 ALR 197 : (2015) 126 RD 75 : (2014) 9 SCALE 368 : (2015) 3 SCJ 177

Cantonments Act, 1924 — Section 280Cantonments Land Administration Rules, 1937 — Rule 6Constitution of India, 1950 — Article 136
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Supreme Court14 Aug 2014Dismissed

The Life Insurance Corporation of India Vs S. Vasanthi

Supreme Court Of India · (2014) 5 AWC 4939 : (2014) 4 ESC 526 : (2014) 4 JLJR 258 : (2014) LabIC 4152 : (2014) 3 LLN 599 : (2014) 4 PLJR 486 : (2014) 9 SCALE 379 : (2014) 9 SCC 315 : (2014) 2 SCC(L&S) 788 : (2014) 4 SCT 241

Constitution of India, 1950 — Article 14, 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 39(1)
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Supreme Court13 Aug 2014Dismissed

Purshottam Das Tandon Vs Military Estate Officer

Supreme Court Of India · AIR 2014 SC 3555 : (2015) 1 ALD 41 : (2014) 6 ALJ 255 : (2014) 106 ALR 901 : (2014) 6 AWC 5620 : (2015) 1 MhLj 574 : (2014) 6 MLJ 371 : (2015) 1 MPLJ 253 : (2014) 9 SCALE 357 : (2014) 9 SCC 344 : (2014) 8 SCJ 174

Cantonments Act, 1924 — Section 181, 274Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 11
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