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Supreme Court Of India judgments, 2014

1,251 judgments · page 29 of 63

Supreme Court01 Aug 2014Dismissed

U.C. Raman Vs P.T.A. Rahim

Supreme Court Of India · AIR 2014 SC 3477 : (2014) 4 AJR 382 : (2014) 6 ALD 138 : (2014) 6 ALD(Cri) 138 : (2014) 6 ALLMR 946 : (2014) 106 ALR 208 : (2014) 4 JLJR 61 : (2014) 4 PLJR 219 : (2014) 9 SCALE 139 : (2014) 8 SCC 934

Constitution of India, 1950 — Article 102, 102(1), 191, 191(1)Haj Committee Act, 2002 — Section 20, 3, 37, 44Haj Committee Rules, 2002 — Rule 11
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Supreme Court01 Aug 2014Disposed Of

Dashrath Rupsingh Rathod Vs State of Maharashtra

Supreme Court Of India · (2014) 3 ACR 2914 : (2014) 7 ADJ 115 : AIR 2014 SC 3519 : (2014) 5 ALD 1 : (2014) 2 ALD(Cri) 190 : (2014) 86 ALLCC 882 : (2014) ALLMR(Cri) 3333 : (2014) 5 ALT 33 : (2014) 3 ALT(Cri) 129 : (2014) 3 BC 513 : (2014) 5 BomCR 243 : (2014) 3 BomCR(Cri) 593 : (2

Civil Procedure Code, 1908 (CPC) — Section 20Code Of Criminal Procedure, 1973 — Section 220(1),178, 308, 132, 203, 184, 2(n), 179, 180, 220, 177, 182(1)Negotiable Instruments Act, 1881 — Section 140, 142(b), 139, 72, 141, 145, 145(2), 138, 142, 3
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Supreme Court01 Aug 2014Dismissed

Ram Daan Vs Urban Improvement Trust

Supreme Court Of India · (2014) 106 ALR 705 : (2015) 1 MhLj 34 : (2015) MPLJ 3 : (2014) 125 RD 738 : (2014) 9 SCALE 80 : (2014) 8 SCC 902

Civil Procedure Code, 1908 (CPC) — Section 100, 96Rajasthan Land Revenue Act, 1956 — Section 91Specific Relief Act, 1963 — Section 6, 9
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Supreme Court01 Aug 2014Allowed

D.D. Tewari Vs Uttar Haryana Bijli Vitran Nigam Ltd.

Supreme Court Of India · AIR 2014 SC 2861 : (2014) 5 AWC 4746 : (2014) 4 CDR 908 : (2014) 3 ESC 338 : (2014) 143 FLR 157 : (2014) 4 LLN 14 : (2014) LLR 964 : (2014) LLR 1121 : (2014) 4 RLW 2950 : (2014) 9 SCALE 78 : (2014) 8 SCC 894 : (2014) 4 SCT 128 : (2014) 3 SLJ 118 : (2014)

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Supreme Court01 Aug 2014Dismissed

Ramesh Vs State

Supreme Court Of India · (2014) 3 ACR 2369 : AIR 2014 SC 2852 : (2015) 1 ALD(Cri) 220 : (2014) 87 ALLCC 302 : (2014) 3 Crimes 406 : (2015) 1 GLD 594 : (2014) 4 GLT 32 : (2014) 3 JLJR 578 : (2014) 8 JT 492 : (2014) 3 KLJ 704 : (2014) 3 KLJ 747 : (2014) 3 MLJ(Cri) 671 : (2014) 4 PL

Criminal Procedure Code, 1973 (CrPC) — Section 174, 174(1), 174(2), 313, 461Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 376
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Supreme Court31 Jul 2014Dismissed

Sri Visalam Chit Funds Limited Vs Deputy Director,Sub Regional Office The Bangalore Turf Club Ltd. Vs Regional Director,Employees State Insurance Corporation The Employees State Insurance Corporation Vs Royal Western India Turf Club Ltd. The Royal Western India Turf Club Ltd. Vs Employees State Insurance Corporation

Supreme Court Of India · AIR 2015 SC 221 : (2015) 1 AJR 702 : (2015) 1 AKR 194 : (2014) 142 FLR 946 : (2015) LabIC 40 : (2014) 4 LLN 22 : (2015) 1 MhLj 646 : (2015) 1 MPLJ 318 : (2014) 9 SCALE 177 : (2014) 9 SCC 657 : (2014) 4 SCT 272

Chit Funds Act, 1982 — Section 6Constitution of India, 1950 — Article 21, 38, 39, 41, 43Employees State Insurance Act, 1948 — Section 1(4), 1(5), 38, 39, 40
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Supreme Court31 Jul 2014Dismissed

Durga Burman (Roy) Vs State of Sikkim

Supreme Court Of India · AIR 2014 SC 2993 : (2014) 86 ALLCC 875 : (2014) 3 ALT(Cri) 324 : (2014) CriLJ 4059 : (2014) 4 Crimes 192 : (2014) 8 JT 484 : (2014) 4 RCR(Criminal) 190 : (2014) 9 SCALE 49 : (2014) 8 SCJ 217

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 380
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Supreme Court31 Jul 2014Dismissed

Ved Mitra Verma Vs Dharam Deo Verma

Supreme Court Of India · (2014) 4 RCR(Civil) 568 : (2014) 9 SCALE 219

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 69Succession Act, 1925 — Section 276
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Supreme Court31 Jul 2014Allowed

Sanjay Gupta Vs State of Uttar Pradesh and others

Supreme Court Of India · (2014) 3 ACC 435 : AIR 2014 SC 2982 : (2014) 5 ALJ 354 : (2014) 5 AWC 4805 : (2015) 1 CDR 64 : (2014) 4 JLJR 1 : (2014) 8 JT 503 : (2014) 4 PLJR 161 : (2014) 9 SCALE 34 : (2015) 5 SCC 283 : (2014) 7 SCJ 221 : (2014) 4 SCT 114

Commissions of Inquiry Act, 1952 — Section 4, 8, 8A, 8B, 8CConstitution of India, 1950 — Article 142, 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357
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Supreme Court31 Jul 2014Allowed

Bairam Muralidhar Vs State of Adhra Pradesh

Supreme Court Of India · (2014) 3 ACR 3272 : AIR 2014 SC 3437 : (2014) 4 AJR 54 : (2015) 1 ALD(Cri) 229 : (2014) 86 ALLCC 859 : (2014) 3 ALT(Cri) 113 : (2014) CriLJ 4242 : (2014) 4 Crimes 51 : (2014) 8 JT 519 : (2014) 4 PLJR 79 : (2014) 4 RCR(Criminal) 1 : (2015) 1 RLW 431 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 321, 333, 482, 494Delhi Special Police Establishment Act, 1946 — Section 6APenal Code, 1860 (IPC) — Section 366A
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Supreme Court25 Jul 2014Dismissed

Narinder Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2014) 3 ACR 2767 : AIR 2014 SC 3766 : (2014) 4 AJR 654 : (2014) 87 ALLCC 325 : (2014) ALLMR(Cri) 2731 : (2014) 3 ALT(Cri) 311 : (2014) CriLJ 4516 : (2014) 3 Crimes 276 : (2014) 8 JT 428 : (2014) 3 RCR(Criminal) 850 : (2015) 1 RLW 665 : (2014) 8 SCALE 712

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Corruption Act, 1988 — Section 12, 17, 20, 20(2)
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Supreme Court25 Jul 2014Disposed Of

Agricultural Produce Marketing Committee Vs Bannama

Supreme Court Of India · AIR 2014 SC 3000 : (2014) 4 AKR 1 : (2014) 6 ALD 1 : (2014) 5 ALLMR 890 : (2014) 106 ALR 724 : (2014) 5 AWC 4906 : (2014) 4 CDR 898 : (2014) 4 CTC 660 : (2014) 3 JLJR 568 : (2014) 8 JT 351 : (2015) 2 LW 268 : (2014) 4 PLJR 63 : (2014) 4 RCR(Civil) 147 : (

Hindu Succession Act, 1956 — Section 15Transfer of Property Act, 1882 — Section 43
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