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Supreme Court Of India judgments, 2014

1,251 judgments · page 32 of 63

Supreme Court09 Jul 2014

Punjab University Vs Unit Trust of India

Supreme Court Of India · (2014) 6 ABR 167 : AIR 2014 SC 3670 : (2014) 4 AKR 186 : (2015) 1 ALD 27 : (2014) 4 AWC 4194 : (2015) 125 CLA 321 : (2015) 1 CPJ 1 : (2014) 8 JT 438 : (2014) 8 SCALE 536 : (2015) 2 SCC 669 : (2014) 3 SCT 690

Punjab University Act, 1947 — Section 2, 2(1)
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Supreme Court09 Jul 2014Allowed

State of Bihar Vs Ashok Kumar Singh

Supreme Court Of India · (2014) 3 ACR 2657 : (2014) 3 AJR 776 : (2014) 86 ALLCC 617 : (2014) 3 JLJR 344 : (2014) 3 MLJ(Cri) 761 : (2014) 3 PLJR 330 : (2014) 3 RCR(Criminal) 883 : (2014) 8 SCALE 490 : (2015) 1 SCC(L&S) 304 : (2014) 9 SCJ 324

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 7(1), 7(2)Bihar Reorganisation Act, 2000 — Section 76, 89Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 465
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Supreme Court09 Jul 2014

Ajaypal Singh Vs Haryana Warehousing Corporation

Supreme Court Of India · (2015) 145 FLR 425 : (2014) 13 SCALE 636 : (2015) 6 SCC 321 : (2015) 2 SCC(L&S) 279 : (2015) 3 SCT 452

Constitution of India, 1950 — Article 14, 16, 226, 32Industrial Disputes Act, 1947 — Section 2, 25B, 25C, 25F, 25GMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32
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Supreme Court08 Jul 2014Dismissed

State of Punjab Vs Rafiq Masih (White Washer)

Supreme Court Of India · (2015) 2 AD (SC) 397 : AIR 2015 SC 1267 : (2014) 5 AWC 4818 : (2015) 1 ESC 33 : (2014) 142 FLR 638 : (2014) 8 JT 448 : (2014) 4 PLJR 36 : (2014) 8 SCALE 613 : (2014) 8 SCC 883 : (2014) 4 SCT 138 : (2014) 3 SLJ 136 : (2015) 1 WBLR 795

Constitution of India, 1950 — Article 136, 141, 142
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Supreme Court08 Jul 2014Dismissed

State of Maharashtra Vs Rajendra

Supreme Court Of India · (2014) 7 AD (SC) 557 : (2015) 1 ALD(Cri) 187 : (2014) 86 ALLCC 623 : (2014) CriLJ 3811 : (2014) 2 DMC 764 : (2014) 4 MLJ(Cri) 73 : (2014) 8 SCALE 441 : (2014) 9 SCJ 416 : (2014) 2 UC 1537

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
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Supreme Court08 Jul 2014

Sobaran Singh Vs State of M.P.

Supreme Court Of India · (2014) 3 ACR 2599 : (2014) 86 ALLCC 612 : (2014) 3 ALT(Cri) 515 : (2014) CriLJ 3994 : (2014) 3 JLJ 45 : (2014) 8 JT 329 : (2015) 2 MPJR 177 : (2014) 8 SCALE 412 : (2014) 9 SCJ 112 : (2014) 2 UC 1529

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court08 Jul 2014

Khim Singh Vs State of Uttarakhand

Supreme Court Of India · (2015) 1 ACR 268 : (2014) 7 AD (SC) 521 : AIR 2014 SC 2810 : (2014) 5 ALJ 127 : (2014) 86 ALLCC 582 : (2014) 3 ALT(Cri) 524 : (2014) CriLJ 3713 : (2014) 4 Crimes 472 : (2014) 4 Crimes 434 : (2014) 2 NCC 38 : (2014) 4 RCR(Criminal) 9 : (2014) 8 SCALE 506 :

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court07 Jul 2014Dismissed

Anil Gupta Vs Star India Pvt. Ltd.

Supreme Court Of India · (2014) 3 ACR 2577 : AIR 2014 SC 3078 : (2014) 87 ALLCC 347 : (2014) ALLMR(Cri) 2726 : (2014) 3 ALT(Cri) 506 : (2014) 3 BC 599 : (2014) 3 BomCR(Cri) 408 : (2014) 121 CLA 316 : (2014) 185 CompCas 251 : (2014) 4 CompLJ 27 : (2014) CriLJ 3884 : (2014) 4 Crime

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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Supreme Court07 Jul 2014Allowed

State of Bank of Patiala Vs Pritam Singh Bedi

Supreme Court Of India · AIR 2014 SC 2714 : (2014) 3 AJR 823 : (2014) 4 AWC 4038 : (2014) 8 JT 182 : (2014) LabIC 3146 : (2014) 3 LLJ 513 : (2014) 3 LLN 17 : (2014) 4 PLJR 1 : (2014) 8 SCALE 397 : (2015) 1 SCC(L&S) 414 : (2014) 7 SCJ 181 : (2014) 3 SCT 685 : (2014) 3 SLJ 251

Bank of Baroda (Employees) Pension Regulations, 1995 — Regulation 28, 29, 29(5), 30, 31Contract Act, 1872 — Section 23State Bank of Patiala (Employees) Pension Regulations, 1995 — Regulation 13, 14, 18, 2, 28
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Supreme Court07 Jul 2014Allowed

Chhel Singh Vs M.G.B. Gramin Bank

Supreme Court Of India · AIR 2015 SC 598 : (2015) 1 AJR 172 : (2014) 5 ALLMR 423 : (2014) 4 AWC 4046 : (2014) 3 CDR 647 : (2014) 4 ESC 473 : (2014) 142 FLR 624 : (2014) 3 JLJR 351 : (2015) LabIC 67 : (2014) 3 LLN 11 : (2014) LLR 901 : (2014) 3 PLJR 451 : (2014) 8 SCALE 485 : (201

Marwar Gramin Bank Employee Association Rules, 1980 — Rule 22(1), 22(2)
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Supreme Court07 Jul 2014Allowed

Shreenath Corp. Vs Consumer Education and Research Society

Supreme Court Of India · (2014) 8 AD (SC) 441 : (2014) 5 ALLMR 412 : (2014) 106 ALR 703 : (2014) 4 AWC 4031 : (2014) 4 BomCR 705 : (2014) 3 CDR 617 : (2014) 123 CLA 17 : (2014) 4 CompLJ 11 : (2014) 3 CPJ 1 : (2015) 2 LW 337 : (2014) 6 MhLj 526 : (2015) 1 MPHT 370 : (2014) MPLJ 44

Consumer Protection Act, 1986 — Section 17, 17(1), 19Haryana General Sales Tax Act, 1973 — Section 39(5)
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Supreme Court07 Jul 2014Allowed

Vishwa Lochan Madan Vs Union of India

Supreme Court Of India · (2014) 5 ABR 462 : AIR 2014 SC 2957 : (2014) 6 ALD 11 : (2014) 5 ALLMR 408 : (2014) 106 ALR 266 : (2014) 4 AWC 4033 : (2014) 4 CDR 885 : (2014) 118 CLT 314 : (2014) 4 CTC 779 : (2014) 2 GLH 541 : (2014) 8 JT 176 : (2014) 3 KCCR 1993 : (2014) 3 KHC 117 : (

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Supreme Court07 Jul 2014Allowed

Chandan Kumar Basu Vs State of Bihar

Supreme Court Of India · (2014) 3 ACR 2770 : (2014) 86 ALLCC 856 : (2014) 3 BomCR(Cri) 313 : (2014) 8 SCALE 351 : (2014) 13 SCC 70 : (2014) 10 SCJ 748

Constitution of India, 1950 — Article 356(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120B, 21, 34, 406, 409
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Supreme Court07 Jul 2014Dismissed

Dinesh Tiwari Vs State of Uttar Pradesh

Supreme Court Of India · AIR 2014 SC 3502 : (2014) 6 ALJ 79 : (2014) 86 ALLCC 872 : (2014) 3 BomCR(Cri) 327 : (2014) CriLJ 4192 : (2014) 4 Crimes 477 : (2014) 4 Crimes 439 : (2014) 4 Crimes 154 : (2014) 3 JLJR 390 : (2014) 8 JT 365 : (2014) 3 PLJR 490 : (2014) 4 RCR(Criminal) 36

Criminal Procedure Code, 1973 (CrPC) — Section 209, 226, 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 302, 323, 504, 506
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Supreme Court07 Jul 2014Disposed Of

Rahi Dutta Vs The Commissioner

Supreme Court Of India · (2014) 9 SCALE 22 : (2014) 4 SCT 173

Assam Public Service Commission (Limitation of Functions) Regulations, 1951 — Regulation 3
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