COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 30 of 63

Supreme Court23 Jul 2014Disposed Of

Deva Ram Vs The State of Rajasthan

Supreme Court Of India · (2014) 3 ACR 2589 : (2014) 12 AJR 808 : (2014) 87 ALLCC 367 : (2014) ALLMR(Cri) 3331 : (2014) 3 ALT(Cri) 357 : (2014) 3 BomCR(Cri) 712 : (2015) 119 CLT 117 : (2014) CriLJ 4570 : (2014) 3 Crimes 294 : (2014) 8 JT 355 : (2014) 2 OLR 753 : (2014) 3 RCR(Crimi

Penal Code, 1860 (IPC) — Section 406, 420

Supreme Court23 Jul 2014Dismissed

Rajeev Dhawan Vs Gulshan Kumar Mahajan

Supreme Court Of India · (2014) 3 ACR 2663 : (2014) ALLMR(Cri) 2734 : (2014) 3 ALT(Cri) 273 : (2014) 3 Crimes 287 : (2014) 8 JT 530 : (2014) 3 MLJ(Cri) 505 : (2014) 3 RCR(Civil) 916 : (2014) 3 RCR(Criminal) 811 : (2014) 8 SCALE 673 : (2014) 7 SCJ 711

Constitution of India, 1950 — Article 129, 143(1), 19(1), 356

Supreme Court23 Jul 2014

Subramanian Swamy Vs Arun Shourie

Supreme Court Of India · (2014) 3 ACR 2745 : (2014) 8 AD (SC) 125 : AIR 2014 SC 3020 : (2014) ALLMR(Cri) 3376 : (2014) 3 ALT(Cri) 164 : (2014) 12 SCC 344 : (2014) 3 RCR(Criminal) 797 : (2014) 8 SCALE 679 : (2014) 7 SCJ 149

Civil Procedure Code, 1908 (CPC) — Section 10, 10A, 10A(1), 10A(2), 10A(5)Commissions of Inquiry Act, 1952 — Section 10A, 3, 3(1)Constitution of India, 1950 — Article 129, 136, 21, 215, 226

Supreme Court23 Jul 2014Dismissed

Ramdas Vs Krishnanand

Supreme Court Of India · (2015) 1 AKR 653 : (2014) ALLMR(Cri) 3369 : (2014) 3 ALT(Cri) 331 : (2014) 3 BC 615 : (2014) 5 BomCR 296 : (2014) 3 BomCR(Cri) 696 : (2015) CriLJ 1156 : (2014) 3 Crimes 291 : (2015) 1 JCC 6 : (2014) 4 RCR(Criminal) 282 : (2014) 8 SCALE 669 : (2014) 8 SCJ

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court23 Jul 2014Dismissed

State of Bihar Vs Kripa Nand Singh

Supreme Court Of India · AIR 2014 SC 3653 : (2014) 4 AJR 408 : (2015) 1 ALLMR 467 : (2014) LabIC 3854 : (2014) 8 SCALE 704 : (2014) 4 SCT 203

Supreme Court23 Jul 2014Dismissed

Lallan Singh Vs State of Uttar Pradesh

Supreme Court Of India · 2015 (13 ) SCC 362 = 2014 (9 ) SCALE 467

Criminal Procedure Code, 1973 (CrPC) — Section 417, 418, 418(1), 418(2), 420Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

Supreme Court22 Jul 2014Disposed Of

Nagpal Traders Vs Davinder Singh

Supreme Court Of India · (2015) ALLMR(Cri) 1630 : (2014) 4 RCR(Civil) 256 : (2014) 4 RCR(Criminal) 96

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court22 Jul 2014

Atul Tripathi Vs State of U.P.

Supreme Court Of India · (2014) 3 ACR 2594 : AIR 2014 SC 3062 : (2015) 1 ALD(Cri) 243 : (2014) 5 ALJ 287 : (2015) 88 ALLCC 525 : (2014) ALLMR(Cri) 3326 : (2014) 3 ALT(Cri) 343 : (2014) 3 BomCR(Cri) 666 : (2014) 3 CGLJ 582 : (2014) CriLJ 3941 : (2015) 2 Crimes 32 : (2014) 3 Crimes

Criminal Law (Amendment) Act, 2013 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 437(3), 439, 439(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

Supreme Court22 Jul 2014Allowed

Shyam Narain Pandey Vs State of U.P.

Supreme Court Of India · (2014) 3 ACR 2591 : (2014) 8 AD (SC) 121 : (2015) 1 AJR 319 : (2015) 1 ALJ 310 : (2015) 88 ALLCC 515 : (2014) 3 ALT(Cri) 359 : (2014) 3 BomCR(Cri) 702 : (2015) CriLJ 250 : (2014) 4 Crimes 30 : (2014) 2 GLH 810 : (2014) 4 JLJR 13 : (2014) 8 JT 541 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 120B, 144, 147, 148, 302

Supreme Court22 Jul 2014Disposed Of

Saurabh Kumar Vs Jailor,Koneila Jail

Supreme Court Of India · (2014) 3 ACR 2757 : (2014) 4 AJR 389 : (2014) ALLMR(Cri) 2744 : (2014) 3 ALT(Cri) 337 : (2014) 3 BomCR(Cri) 644 : (2015) 1 JCC 581 : (2014) 3 RCR(Criminal) 856 : (2014) 8 SCALE 656 : (2014) 8 SCJ 140 : (2014) 13 SCC 436

Arms Act, 1959 — Section 27Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 14, 21, 22, 32

Supreme Court22 Jul 2014Allowed

Securities and Exch. Board of India Vs Sahara India Real Estate Corporation Ltd.

Supreme Court Of India · (2014) 3 CompLJ 353 : (2015) CriLJ 2470 : (2014) 8 JT 383 : (2014) 4 RCR(Criminal) 277 : (2014) 8 SCALE 645 : (2014) 8 SCC 741 : (2014) 7 SCJ 491

Supreme Court21 Jul 2014Allowed

Dhiraj Singh(D) Tr.Lrs.Etc.Etc. Vs Haryana State & Ors.Etc.Etc

Supreme Court Of India · (2014) 07 SC CK 0115

Constitution Of India, 1950 — Article 142Limitation Act, 1963 — Section 5Land Acquisition Act, 1894 — Section 4, 18

Supreme Court21 Jul 2014Allowed

Mayank Pathak Vs The State (Govt. of NCT of Delhi)

Supreme Court Of India · (2015) 1 AJR 485 : (2014) ALLMR(Cri) 4136 : (2014) ALLMR(Cri) 4136 : (2014) 3 RCR(Criminal) 853 : (2014) 8 SCALE 624

Penal Code, 1860 (IPC) — Section 498A

Supreme Court21 Jul 2014Partly Allowed

Union of India (UOI) Vs Hitender Kumar Soni

Supreme Court Of India · AIR 2014 SC 3574 : (2014) 6 AWC 5624 : (2014) 4 ESC 521 : (2014) 142 FLR 824 : (2014) 3 JLJR 572 : (2014) LabIC 3835 : (2014) 4 LLN 7 : (2014) 8 SCALE 743 : (2015) 1 SCC(L&S) 279 : (2014) 7 SCJ 484 : (2014) 4 SCT 123 : (2014) 3 SLJ 141

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)

Supreme Court21 Jul 2014Allowed

Sathiyamoorthy Vs State

Supreme Court Of India · (2015) 1 ACR 274 : (2014) ALLMR(Cri) 2742 : (2014) 3 RCR(Criminal) 867 : (2014) 8 SCALE 642 : (2014) 10 SCJ 385

Penal Code, 1860 (IPC) — Section 148, 149, 325, 326, 341

Supreme Court21 Jul 2014Allowed

Manohar Singh Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 1 ACR 264 : AIR 2014 SC 3649 : (2014) 4 AJR 477 : (2014) 87 ALLCC 341 : (2014) ALLMR(Cri) 2723 : (2014) CriLJ 4326 : (2014) 3 RCR(Criminal) 865 : (2014) 8 SCALE 638 : (2014) 10 SCJ 382

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 498A

Supreme Court21 Jul 2014Dismissed

Yogendra Yadav Vs The State of Jharkhand

Supreme Court Of India · (2014) 3 ACR 2668 : AIR 2014 SC 3055 : (2015) 1 ALD(Cri) 240 : (2014) 87 ALLCC 239 : (2014) 3 BomCR(Cri) 690 : (2014) CriLJ 3935 : (2014) 4 JLJR 244 : (2014) 8 JT 357 : (2014) 4 PLJR 518 : (2014) 3 RCR(Criminal) 869 : (2014) 8 SCALE 634 : (2014) 9 SCC 653

Criminal Procedure Code, 1973 (CrPC) — Section 231(2), 311, 320, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Supreme Court21 Jul 2014Partly Allowed

G. Mohanasundaram Vs R. Nanthagopal

Supreme Court Of India · AIR 2015 SC 141 : (2014) 5 AWC 4920 : (2014) 3 ESC 424 : (2014) 8 JT 544 : (2014) LabIC 4237 : (2014) 7 MLJ 761 : (2014) 4 PLJR 56 : (2014) 8 SCALE 626 : (2015) 1 SCC(L&S) 257 : (2014) 6 SCJ 632 : (2014) 3 SCT 623 : (2014) 3 SLJ 97 : (2015) 1 WLN 69

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(4), 5(5), 6Tamil Nadu Civil Services (Conduct and Appeal) Rules — Rule 17

Supreme Court21 Jul 2014Allowed

Dhiraj Singh (D) Tr. Vs Haryana State

Supreme Court Of India · (2015) 2 RCR(Civil) 507 : (2014) 14 SCC 127

Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 18, 4, 6Limitation Act, 1963 — Section 5

Supreme Court18 Jul 2014Partly Allowed

Hussein Ghadially Vs State of Gujarat

Supreme Court Of India · (2014) 3 ALT(Cri) 290 : (2014) 3 BomCR(Cri) 672 : (2014) CriLJ 3984 : (2015) 1 GLR 559 : (2015) 1 GLT 223 : (2014) 8 JT 391 : (2014) 3 RCR(Criminal) 734 : (2014) 8 SCALE 598 : (2014) 8 SCC 425 : (2014) 8 SCJ 362

Explosive Substances Act, 1908 — Section 3, 4, 5, 7Penal Code, 1860 (IPC) — Section 120B, 302, 307, 324, 326Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20A, 20A(1), 20A(2), 3, 3(1)