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Supreme Court Of India judgments, 2014

1,251 judgments · page 37 of 63

Supreme Court21 May 2014Dismissed

B.S. Sandhu and Others Vs Government of India and Others

Supreme Court Of India · AIR 2014 SC 3409 : (2014) 4 FLT 510 : (2014) 7 JT 315 : (2014) 5 MLJ 503 : (2014) 7 SCALE 390 : (2014) 10 SCJ 528

Constitution of India, 1950 — Article 136, 226, 300AForest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 35
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Supreme Court21 May 2014Disposed Of

Md. Jamiluddin Nasir Vs State of West Bengal

Supreme Court Of India · AIR 2014 SC 2587 : (2014) CriLJ 3589 : (2014) 3 Crimes 335 : (2015) 1 GLT 1 : (2014) 3 MLJ(Cri) 176 : (2014) 7 SCALE 571 : (2014) 7 SCC 443 : (2015) 3 SCJ 424

Constitution Of India, 1950 — Article 13, 13(2), 14, 20(3), 21, 142, 359, 359(1A)Indian Penal Code, 1860 — Section 21, 120B, 121, 121A, 122, 212, 302, 307, 333, 427, 467, 468, 471Arms Act, 1959 — Section 25(1), 25(1A), 25(1B)(a), 27, 27(2), 27(3)
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Supreme Court21 May 2014Disposed Of

Food Corporation of India and Others Vs Sarat Chandra Goswami

Supreme Court Of India · (2014) 4 AWC 4007 : (2014) 3 CDR 667 : (2014) 2 CDR 481 : (2014) 2 ESC 291 : (2014) 142 FLR 553 : (2014) LabIC 2809 : (2014) 2 LLN 552 : (2014) LLR 785 : (2014) 6 MLJ 376 : (2014) 7 SCALE 558 : (2015) 1 SCC(L&S) 286 : (2014) 7 SCJ 3 : (2014) 3 SCT 1 : (20

Food Corporation of India Staff Regulations, 1971 — Regulation 54, 58, 58(1), 58(10), 58(11)
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Supreme Court16 May 2014Disposed Of

Adambhai Sulemanbhai Ajmeri and Others Vs State of Gujarat

Supreme Court Of India · (2014) ALLMR(Cri) 2627 : (2014) 3 Crimes 79 : (2014) 2 MLJ(Cri) 670 : (2014) 7 SCALE 100 : (2014) 7 SCC 716 : (2015) 4 SCJ 429

Arms Act, 1959 — Section 25(1), 25(1AA), 27, 29, 7Bombay Police Act, 1951 — Section 135(1)Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10
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Supreme Court16 May 2014Allowed

Krishan Vs State of Haryana

Supreme Court Of India · (2014) 2 ACR 2241 : (2014) 86 ALLCC 709 : (2014) ALLMR(Cri) 2611 : (2014) 3 Crimes 279 : (2014) 3 KLJ 304 : (2014) 3 MLJ(Cri) 360 : (2014) 3 RCR(Criminal) 22 : (2014) 7 SCALE 76 : (2015) 5 SCJ 239

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 506
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Supreme Court16 May 2014Dismissed

Chaman Lal Vs State of Punjab and Others

Supreme Court Of India · AIR 2014 SC 3640 : (2014) 4 AJR 473 : (2014) 4 AWC 4118 : (2014) 4 CDR 848 : (2014) 2 ESC 266 : (2014) 143 FLR 244 : (2014) LabIC 4164 : (2014) 7 SCALE 80 : (2014) 3 SCT 424 : (2015) 2 WBLR 398

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 27, Order 1 Rule 9, 79Constitution of India, 1950 — Article 14, 226, 227, 300Punjab Civil Services Rules — Rule 3.12, 3.16
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Supreme Court16 May 2014Dismissed

Sompal Singh and Another Vs State of U.P.

Supreme Court Of India · (2014) 2 ACR 2235 : (2014) 7 AD (SC) 487 : (2014) 4 ALJ 576 : (2014) ALLMR(Cri) 2619 : (2014) CriLJ 3143 : (2014) 3 Crimes 296 : (2015) 1 JCC 557 : (2014) 3 RCR(Criminal) 239 : (2014) 7 SCALE 86 : (2014) 7 SCC 316

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court15 May 2014Dismissed

Jafar Imam Naqvi Vs Election Commission of India

Supreme Court Of India · (2014) 4 ABR 755 : (2014) 8 AD (SC) 472 : AIR 2014 SC 2537 : (2014) 4 AJR 138 : (2014) 5 ALD 146 : (2014) 105 ALR 706 : (2014) 4 CDR 853 : (2014) 5 GLT 109 : (2014) 3 JLJR 123 : (2014) 3 PLJR 245 : (2014) 7 SCALE 95

Constitution of India, 1950 — Article 141, 142, 21, 32Penal Code, 1860 (IPC) — Section 124A, 153A, 153B, 295A, 298
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Supreme Court13 May 2014Allowed

Balram Singh Yadav @ Balram Yadav Vs Abhay Kumar Singh

Supreme Court Of India · AIR 2014 SC 2297 : (2014) 4 ALLMR 969 : (2014) 105 ALR 696 : (2014) 4 AWC 4134 : (2015) 119 CLT 525 : (2014) 3 JLJR 309 : (2014) 2 OLR 242 : (2014) 3 PLJR 309 : (2014) 7 SCALE 429 : (2014) 6 SCC 699 : (2014) 6 SCJ 578

Representation of the People (Second Amendment) Act, 1956 — Section 100, 100(1)Representation of the People Act, 1951 — Section 100, 100(2), 33(5)Representation of the People Rules — Rule 5
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Supreme Court13 May 2014Disposed Of

Risal Singh Vs State of Haryana and Others

Supreme Court Of India · (2014) 7 AD (SC) 597 : AIR 2014 SC 2922 : (2014) 4 ALLMR 973 : (2014) 4 AWC 4128 : (2014) 2 ESC 294 : (2014) 5 GLT 98 : (2014) 3 JLJR 110 : (2014) LabIC 3482 : (2014) 3 PLJR 242 : (2014) 3 RLW 2202 : (2014) 7 SCALE 473 : (2015) 1 SCC(L&S) 351 : (2014) 5 S

Constitution of India, 1950 — Article 311, 311(2)
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Supreme Court12 May 2014Allowed

Govt. of A.P. and Another Vs B. Jagjeevan Rao

Supreme Court Of India · (2014) 8 AD (SC) 457 : (2014) 143 FLR 39 : (2014) 7 SCALE 434 : (2015) 1 SCC(L&S) 346 : (2014) 3 SCT 323

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 19, 20, 21, 22, 23Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 357, 360, 389(1)
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Supreme Court09 May 2014Disposed Of

Mosiruddin Munshi Vs Md. Siraj and Another

Supreme Court Of India · (2014) 2 ACR 2244 : AIR 2014 SC 3352 : (2014) 4 AJR 738 : (2014) 86 ALLCC 700 : (2014) 3 ALT(Cri) 334 : (2014) CriLJ 4180 : (2014) 3 Crimes 213 : (2014) 3 JLJR 94 : (2014) 2 LW(Cri) 580 : (2014) 3 PLJR 235 : (2014) 3 RCR(Criminal) 102 : (2014) 6 SCALE 659

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court09 May 2014Dismissed

Chandra Prakash Vs State of Rajasthan

Supreme Court Of India · (2014) 2 ALD(Cri) 548 : (2014) 86 ALLCC 836 : (2014) ALLMR(Cri) 2248 : (2014) 2 ALT(Cri) 271 : (2014) CriLJ 2884 : (2014) 3 Crimes 59 : (2014) 3 JLJR 224 : (2014) 8 JT 97 : (2014) 3 MLJ(Cri) 30 : (2014) 1 NCC 831 : (2014) 3 PLJR 352 : (2014) 3 RCR(Crimina

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 215, 306, 313Evidence Act, 1872 — Section 114, 133, 25, 26, 27Explosive Substances Act, 1908 — Section 2, 3, 4, 5, 6
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Supreme Court09 May 2014Allowed

Dhan Raj @ Dhand Vs State of Haryana

Supreme Court Of India · (2015) 1 ACR 133 : (2014) 3 AJR 658 : (2014) 85 ALLCC 932 : (2014) ALLMR(Cri) 2602 : (2014) CriLJ 2778 : (2014) 3 Crimes 259 : (2014) 1 NCC 862 : (2014) 3 RCR(Criminal) 888 : (2014) 6 SCALE 620 : (2014) 6 SCC 745 : (2014) 8 SCJ 126 : (2014) 2 UC 1296

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341, 392, 395
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Supreme Court09 May 2014Allowed

Subrata Chattoraj Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 87 ALLCC 250 : (2014) 3 JLJR 78 : (2014) 7 JT 435 : (2014) 3 RCR(Criminal) 419 : (2014) 6 SCALE 593 : (2014) 8 SCC 795 : (2014) 8 SCC 768 : (2014) 5 SCJ 586

Constitution of India, 1950 — Article 13, 21, 226, 245, 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B, 364, 406, 409, 420
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Supreme Court09 May 2014Allowed

Union of India (UOI) and Others Vs Mahindra and Mahindra Ltd.

Supreme Court Of India · (2014) 5 ABR 288 : (2014) 303 ELT 481 : (2014) 46 GST 7 : (2014) 26 GSTR 404 : (2014) 8 JT 81 : (2014) 6 SCALE 696

Central Excise (Valuation) Rules, 1975 — Rule 6Central Excise and Salt Act, 1944 — Section 11A, 4, 4(1), 4(4)Customs Tariff Act, 1975 — Section 3
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Supreme Court09 May 2014Dismissed

Kisan Shankar Kathore Vs Arun Dattatray Sawant and Others

Supreme Court Of India · (2014) 4 ABR 200 : AIR 2014 SC 2069 : (2014) 5 ALD 61 : (2014) 4 ALLMR 917 : (2014) 5 AWC 4619 : (2014) 4 BomCR 596 : (2014) 3 JLJR 29 : (2014) 6 JT 357 : (2014) 5 MLJ 109 : (2014) 3 PLJR 199 : (2014) 6 SCALE 675 : (2014) 5 SCJ 172 : (2014) 14 SCC 162

Constitution of India, 1950 — Article 102, 141, 142, 173, 19(1)Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1950 — Section 16
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