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Supreme Court Of India judgments, 2014

1,251 judgments · page 36 of 63

Supreme Court09 Jun 2014Allowed

Ashi Devi and Others Vs State (NCT of Delhi)

Supreme Court Of India · (2015) 1 ACR 124 : (2014) 2 ALD(Cri) 577 : (2014) 86 ALLCC 231 : (2014) 118 CLT 1123 : (2014) CriLJ 3238 : (2014) 3 Crimes 53 : (2014) 3 RCR(Criminal) 259 : (2014) 7 SCALE 666 : (2014) 10 SCJ 643

Penal Code, 1860 (IPC) — Section 147, 149, 34, 379, 395
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Supreme Court03 Jun 2014Allowed

Bahadur Singh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 2 ACR 2268 : (2014) 86 ALLCC 233 : (2014) CriLJ 3077 : (2014) 3 Crimes 55 : (2014) 2 JLJ 419 : (2014) 8 JT 66 : (2014) 4 RCR(Criminal) 944 : (2014) 7 SCALE 532 : (2014) 6 SCC 639

Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court02 Jun 2014Dismissed

Dr. Aloys Wobben and Another Vs Yogesh Mehra and Others

Supreme Court Of India · (2015) 3 AD (SC) 486 : AIR 2014 SC 2210 : (2014) 5 AWC 4486 : (2014) 3 CALLT 1 : (2014) 4 CDR 785 : (2014) 7 JT 291 : (2014) 5 MLJ 90 : (2014) 59 PTC 1 : (2014) 7 SCALE 536 : (2014) 7 SCJ 252

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 10Contempt of Courts Act, 1971 — Section 11Patents Act, 1970 — Section 104, 124, 13, 2(1), 25
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Supreme Court28 May 2014Allowed

Reliance Industries Limited and Another Vs Union of India (UOI)

Supreme Court Of India · AIR 2014 SC 3218 : (2014) 2 ARBLR 423 : (2014) 5 AWC 4702 : (2014) 4 CDR 814 : (2014) 121 CLA 322 : (2014) 3 CompLJ 226 : (2014) 4 CTC 75 : (2014) 7 JT 388 : (2014) 3 RCR(Civil) 458 : (2014) 7 SCALE 401 : (2014) 7 SCC 603

Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(1), 2, 34Contract Act, 1872 — Section 23Petroleum and Natural Gas Rules, 1959 — Rule 33
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Supreme Court28 May 2014Dismissed

Mithilesh Vs State of NCT, Delhi

Supreme Court Of India · (2014) 2 ALD(Cri) 587 : (2014) ALLMR(Cri) 2593 : (2014) 3 BomCR(Cri) 485 : (2014) CriLJ 3080 : (2014) 3 Crimes 228 : (2014) 144 DRJ 4 : (2014) FAJ 317 : (2014) 2 NCC 71 : (2014) 3 RCR(Criminal) 166 : (2014) 7 SCALE 483

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 7
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Supreme Court28 May 2014Allowed

Swiss Timing Limited Vs Organising Committee, Commonwealth Games 2010

Supreme Court Of India · AIR 2014 SC 3723 : (2014) 2 ARBLR 460 : (2014) 4 AWC 4314 : (2014) 3 CDR 687 : (2014) 4 CHN 294 : (2014) 121 CLA 171 : (2015) 1 CompLJ 286 : (2014) 7 JT 574 : (2015) 1 LW 101 : (2014) 6 MhLj 662 : (2014) 4 MPLJ 527 : (2014) 4 RCR(Civil) 805 : (2014) 7 SCA

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 12, 14Contract Act, 1872 — Section 2Penal Code, 1860 (IPC) — Section 120B, 420, 427, 477, 488
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Supreme Court28 May 2014Allowed

Union of India (UOI) and Others Vs Col. G.S. Grewal

Supreme Court Of India · AIR 2014 SC 3494 : (2014) 3 ESC 430 : (2014) 8 JT 70 : (2014) 3 KLJ 849 : (2014) LabIC 3769 : (2014) 7 SCALE 498 : (2014) 7 SCC 303 : (2014) 2 SCC(L&S) 481 : (2014) 3 SCT 199 : (2014) 3 SLJ 1

Armed Forces Tribunals Act, 2007 — Section 2, 3(n), 3(o), 31Constitution Of India, 1950 — Article 14, 16
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Supreme Court28 May 2014Allowed

Bal Kishan Giri Vs State of U.P.

Supreme Court Of India · (2014) 2 ACR 2253 : (2014) 2 ALD(Cri) 580 : (2014) ALLMR(Cri) 2595 : (2014) 105 ALR 689 : (2014) 3 ALT(Cri) 8 : (2014) 3 CALLT 43 : (2014) CriLJ 3072 : (2014) 3 Crimes 222 : (2014) 3 JLJR 161 : (2014) 8 JT 199 : (2014) 3 PLJR 145 : (2014) 3 RCR(Criminal)

Allahabad High Court Rules, 1952 — Rule 6Contempt of Courts Act, 1971 — Section 12, 12(1), 12(2)
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Supreme Court23 May 2014Dismissed

Krishan Kumar Vs State of Haryana

Supreme Court Of India · (2014) 2 ALD(Cri) 572 : (2014) 86 ALLCC 237 : (2014) 3 BomCR(Cri) 445 : (2014) CriLJ 3147 : (2014) 3 Crimes 282 : (2014) 3 RCR(Criminal) 170 : (2014) 7 SCALE 467 : (2014) 6 SCC 664

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 50
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Supreme Court23 May 2014Partly Allowed

Joginder Pal and Others etc. Vs State of Punjab and Others

Supreme Court Of India · (2014) 5 ALLMR 957 : (2014) 5 AWC 5386 : (2014) 3 JLJR 209 : (2014) 7 JT 417 : (2014) 3 PLJR 337 : (2014) 7 SCALE 438 : (2014) 6 SCC 644 : (2014) 2 SCC(L&S) 333 : (2014) 3 SCT 431

Constitution of India, 1950 — Article 14, 16, 311Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 17
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Supreme Court23 May 2014Allowed

State of Haryana Vs Satender

Supreme Court Of India · (2014) 7 AD (SC) 493 : (2014) 86 ALLCC 310 : (2014) CriLJ 4052 : (2014) 3 Crimes 240 : (2015) 1 JCC 515 : (2014) 7 JT 161 : (2014) 3 RCR(Criminal) 332 : (2014) 7 SCALE 456 : (2014) 7 SCC 291 : (2014) 2 UC 1390

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34
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Supreme Court23 May 2014Dismissed

Mahavir Singh Vs State of Haryana

Supreme Court Of India · (2014) 86 ALLCC 696 : (2014) ALLMR(Cri) 2615 : (2014) CriLJ 3228 : (2014) 3 Crimes 416 : (2014) 3 RCR(Criminal) 433 : (2014) 7 SCALE 477 : (2014) 6 SCC 716 : (2015) 4 SCJ 161 : (2015) 4 SCJ 159

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
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Supreme Court23 May 2014Disposed Of

Sudarshan and Another Vs State of Maharashtra

Supreme Court Of India · (2015) 1 ACR 141 : (2014) 86 ALLCC 318 : (2014) CriLJ 3232 : (2014) 3 Crimes 215 : (2014) 3 MLJ(Cri) 377 : (2014) 3 RCR(Criminal) 437 : (2014) 7 SCALE 562 : (2015) 5 SCJ 358 : (2014) 2 UC 1323

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 157, 174Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 212
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Supreme Court22 May 2014Dismissed

Union of India (UOI) and Others Vs R.P. Singh

Supreme Court Of India · AIR 2014 SC 2541 : (2014) 4 AJR 110 : (2014) 3 ALT 55 : (2014) 5 AWC 4414 : (2014) 143 FLR 31 : (2014) LabIC 2812 : (2014) 4 RLW 3620 : (2014) 7 SCALE 678 : (2014) 7 SCC 340 : (2014) 2 SCC(L&S) 494 : (2014) 5 SCJ 28 : (2014) 3 SCT 3 : (2015) 1 SLJ 17

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(2), 15(2A), 15(3), 15(4), 32Constitution of India, 1950 — Article 320(3)Criminal Procedure Code, 1973 (CrPC) — Section 438
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