CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 27 of 63

Supreme Court13 Aug 2014Dismissed

Rakesh Vs State of U.P.

Supreme Court Of India · (2014) 3 ACR 3091 : AIR 2014 SC 3509 : (2014) 4 AJR 387 : (2014) 6 ALJ 82 : (2014) 87 ALLCC 299 : (2014) ALLMR(Cri) 3782 : (2014) 3 ALT(Cri) 531 : (2014) 4 BomCR(Cri) 643 : (2014) CriLJ 4195 : (2014) 4 Crimes 183 : (2014) 4 JLJR 16 : (2015) 1 LW(Cri) 229

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 364
Read judgment
Supreme Court13 Aug 2014

North Eastern Railway Vs Tripple Engineering Works

Supreme Court Of India · AIR 2014 SC 3506 : (2014) 6 ALD 133 : (2014) 6 ALD(Cri) 133 : (2015) 108 ALR 231 : (2014) 3 ARBLR 327 : (2014) 5 AWC 5329 : (2014) 123 CLA 330 : (2014) 4 JLJR 246 : (2015) 1 MhLj 548 : (2015) 1 MPLJ 248 : (2014) 4 PLJR 492 : (2014) 4 RCR(Civil) 176 : (201

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8)
Read judgment
Supreme Court13 Aug 2014Allowed

Viman Vaman Awale Vs Gangadhar Makhriya Charitable Trust

Supreme Court Of India · (2014) 6 ABR 224 : (2015) 2 ALLMR 472 : (2014) 5 BomCR 529 : (2014) 4 ESC 590 : (2014) LabIC 4229 : (2014) 9 SCALE 389 : (2015) 1 SCC(L&S) 290 : (2014) 4 SCT 175 : (2014) 3 SLJ 203

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 2(24A), 2(9), 3, 4, 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 12, 2(1), 3, 3(1), 6
Read judgment
Supreme Court12 Aug 2014Dismissed

State of Gujarat Vs Natvarlal Motilal Chavda

Supreme Court Of India · (2014) 3 ESC 452 : (2014) 11 SCALE 361 : (2015) 3 SCT 137 : (2014) 3 SLJ 225

Administration Services (Recruitment) Rules, 1954 — Rule 8Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 10, 3, 5, 5(5), 6Administrative Tribunals Act, 1985 — Section 19
Read judgment
Supreme Court12 Aug 2014Dismissed

Union of India (UOI) Vs Sanjeev V. Deshpande

Supreme Court Of India · (2014) 3 ACR 3093 : AIR 2014 SC 3625 : (2014) 87 ALLCC 241 : (2014) ALLMR(Cri) 3713 : (2015) 1 ALT(Cri) 75 : (2014) 4 BomCR(Cri) 604 : (2015) 119 CLT 121 : (2014) CriLJ 4329 : (2014) 4 Crimes 32 : (2014) 4 JLJR 19 : (2014) 2 NCC 145 : (2014) 2 OLR 707 : (

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 19, 2, 22, 23Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 53, 53A, 54, 55, 56
Read judgment
Supreme Court11 Aug 2014Allowed

Pawan Kumar Ralli Vs Maninder Singh Narula

Supreme Court Of India · (2014) 3 ACR 3259 : AIR 2014 SC 3512 : (2014) 87 ALLCC 316 : (2014) ALLMR(Cri) 3745 : (2014) 5 ALT 1 : (2014) 3 ALT(Cri) 1 : (2014) 4 BC 1 : (2014) 6 BomCR 8 : (2014) 4 BomCR(Cri) 299 : (2014) 4 CHN 156 : (2014) 122 CLA 216 : (2015) 119 CLT 108 : (2014) 4

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 245, 410, 473, 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
Read judgment
Supreme Court08 Aug 2014Allowed

J.J. Irani Vs State of Jharkhand

Supreme Court Of India · AIR 2014 SC 3735 : (2014) 4 AJR 362 : (2015) 1 ALT(Cri) 111 : (2014) 3 Crimes 401 : (2014) 143 FLR 25 : (2014) 3 JLJR 563 : (2014) 4 LLJ 1 : (2014) 3 LLN 299 : (2014) LLR 897 : (2014) 9 SCALE 280 : (2014) 9 SCJ 478 : (2014) 4 SCT 159 : (2015) 1 SLJ 142

Bihar Factories Rules, 1950 — Rule 62, 8, 96Constitution of India, 1950 — Article 32Factories (Amendment) Act, 1987 — Section 41B(4)
Read judgment
Supreme Court07 Aug 2014Allowed

Rajasthan Rajya Vidyut Vitran Nigam Ltd. Vs Dwarka Prasad Koolwal

Supreme Court Of India · AIR 2014 SC 3655 : (2014) 4 ESC 599 : (2014) 143 FLR 224 : (2014) LabIC 3839 : (2014) 3 LLN 273 : (2014) 9 SCALE 299 : (2014) 7 SCJ 657 : (2014) 4 SCT 143 : (2014) 3 SLJ 185

Electricity (Supply) Act, 1948 — Section 79Employees General Provident Fund Regulations, 1988 — Regulation 2Employees Pension Regulations, 1988 — Regulation 3
Read judgment
Supreme Court07 Aug 2014Dismissed

Sunil Kumar Vs Vipin Kumar

Supreme Court Of India · (2014) 3 ACR 2533 : AIR 2014 SC 3400 : (2014) 4 AJR 722 : (2014) 6 ALJ 84 : (2014) 87 ALLCC 277 : (2014) ALLMR(Cri) 3367 : (2014) CriLJ 4171 : (2014) 4 Crimes 17 : (2014) 4 JLJR 263 : (2014) 4 MLJ(Cri) 126 : (2014) 9 SCALE 234 : (2014) 8 SCC 868 : (2014)

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
Read judgment
Supreme Court07 Aug 2014Disposed Of

Nawal Kishore Sharma Vs Union of India (UOI)

Supreme Court Of India · AIR 2014 SC 3607 : (2014) 4 AJR 410 : (2014) 106 ALR 710 : (2014) 5 AWC 4947 : (2014) 5 CHN 192 : (2014) 143 FLR 1015 : (2014) 4 JLJR 69 : (2014) 4 PLJR 227 : (2014) 9 SCALE 244 : (2014) 9 SCC 329 : (2014) 7 SCJ 307 : (2014) 4 SCT 129 : (2014) 3 SLJ 175

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226, 226(2), 32Rajasthan Urban Improvement Trust Act, 1959 — Section 52(1), 52(2), 52(5), 52(6)
Read judgment
Supreme Court07 Aug 2014Dismissed

State of M.P. Vs Anees Khan

Supreme Court Of India · (2014) 5 ALLMR 956 : (2014) 143 FLR 239 : (2014) 3 JLJ 128 : (2014) 4 JLJR 250 : (2014) 3 LLJ 577 : (2014) 3 LLN 297 : (2014) 4 PLJR 505 : (2014) 9 SCALE 237 : (2014) 8 SCC 900 : (2014) 7 SCJ 372 : (2014) 4 SCT 127 : (2014) 3 SLJ 238

Madhya Pradesh Industrial Relations Act, 1960 — Section 108
Read judgment
Supreme Court07 Aug 2014Allowed

State of Bihar Vs Chandreshwar Pathak

Supreme Court Of India · AIR 2014 SC 3752 : (2014) 6 ALLMR 442 : (2014) 5 AWC 4355 : (2014) 4 ESC 614 : (2014) 143 FLR 249 : (2014) LabIC 4167 : (2014) 3 LLN 292 : (2014) 4 PLJR 127 : (2015) 1 RLW 445 : (2014) 9 SCALE 239 : (2015) 1 SCC(L&S) 339 : (2014) 7 SCJ 367 : (2014) 4 SCT

Constitution of India, 1950 — Article 14, 16, 311
Read judgment
Supreme Court07 Aug 2014Allowed

Ramaiah Vs State of Karnataka

Supreme Court Of India · (2014) 3 ACR 3103 : AIR 2014 SC 3388 : (2014) 4 AJR 711 : (2014) 4 AKR 87 : (2015) 1 ALD(Cri) 196 : (2014) 87 ALLCC 280 : (2014) 4 BomCR(Cri) 139 : (2014) CriLJ 4159 : (2014) 3 Crimes 187 : (2014) 3 DMC 431 : (2014) 4 JCC 2530 : (2014) 6 KarLJ 1 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 423, 428Dowry Prohibition Act, 1961 — Section 3, 4, 6, 6(2)Evidence Act, 1872 — Section 113, 113B
Read judgment