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Supreme Court Of India judgments, 2014

1,251 judgments · page 39 of 63

Supreme Court07 May 2014Allowed

Union of India (UOI) and Others Vs Shiv Raj and Others Vinod Kapur and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2014 SC 2242 : (2014) 5 ALD 83 : (2014) 6 ALLMR 451 : (2014) 104 ALR 893 : (2014) ALT(Rev) 149 : (2014) 4 AWC 3265 : (2014) 4 BomCR 572 : (2014) 3 CALLT 29 : (2015) 2 GLT 39 : (2014) 3 JLJR 96 : (2014) 8 JT 163 : (2014) 6 MhLj 612 : (2014) 6 MLJ 500 :

Land Acquisition Act, 1894 — Section 4, 5A, 5A(2), 4, 4(1), 6, 6(1), 9, 11, 17(4)Right to Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1), 24(2), 114(1), 114(2)General Clauses Act, 1897 — Section 6 Constitution Of India, 1950 — Article 300A
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Supreme Court07 May 2014Allowed

State of Tamil Nadu Vs State of Kerala and Another

Supreme Court Of India · AIR 2014 SC 2407 : (2014) 6 JT 260 : (2014) 2 KLJ 748 : (2014) 2 KLT 603 : (2014) 4 MLJ 177 : (2014) 6 SCALE 380 : (2014) 7 SCJ 524

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 13, 131, 139A, 14, 143Criminal Procedure Code, 1973 (CrPC) — Section 491
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Supreme Court07 May 2014Allowed

B.K.S. Murthy Vs K.S. Sreenivasa Rao and Another Md. Moinuddin and Others Vs The Commissioner for Cooperation and Registrar of Cooperative Societies and Others The Voltas Employees Cooperative House Building Society Vs B.K.S. Murthy and Others

Supreme Court Of India · (2014) 8 AD (SC) 61 : AIR 2014 SC 2680 : (2014) 5 ALD 192 : (2014) 13 SCALE 611 : (2014) 8 SCC 661 : (2015) 3 SCJ 114

Andhra Pradesh Co-operative Societies Act, 1964 — Section 4(2)Constitution of India, 1950 — Article 226
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Supreme Court06 May 2014Allowed

Dr. Subramanian Swamy Vs Director, Central Bureau of Investigation & Anr

Supreme Court Of India · AIR 2014 SC 2140 : (2014) 6 SCR 873 : (2014) 8 SCC 682 : (2014) 7 JT 474 : (2014) 6 Scale 146

Constitution Of India, 1950 — Article 14, 16, 21, 32, 143(1)Delhi Special Police Establishment Act, 1946 — Section 4(1), 6, 6A, 6A(1), 6A(2)Central Vigilance Commission Act, 2003 — Section 26, 26(c)
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Supreme Court06 May 2014Allowed

Centre for Public Interest Litigation Vs Union of India (UOI) Dr. Subramanian Swamy Vs Director, Central Bureau of Investigation and Another

Supreme Court Of India · AIR 2014 SC 2140 : (2014) 2 ALD(Cri) 1017 : (2014) 5 GLT 1 : (2014) 2 JLJR 530 : (2014) 7 JT 474 : (2014) 3 KarLJ 340 : (2014) 4 MLJ 603 : (2014) 2 PLJR 516 : (2014) 2 RCR(Criminal) 822 : (2014) 6 SCALE 146 : (2014) 8 SCC 682 : (2014) 4 SCJ 468

Air India Employees Service Regulations, 2000 — Regulation 46Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 12Armed Forces (Special Powers) Act, 1958 — Section 6
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Supreme Court06 May 2014Dismissed

Suresh Kumar Vs Union of India (UOI)

Supreme Court Of India · (2015) 3 JCC 121 : (2015) 3 RCR(Criminal) 340

Evidence Act, 1872 - Section 65A 65B 65B(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21 22 29 8 8(C)
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Supreme Court06 May 2014Allowed

Union of India (UOI) and Another Vs Dinshaw Shapoorji Anklesari and Others

Supreme Court Of India · (2014) 105 ALR 749 : (2014) 4 AWC 3649 : (2014) 4 BomCR 65 : (2014) 3 CDR 771 : (2014) 7 JT 351 : (2014) 4 LW 715 : (2015) 1 RCR(Rent) 114 : (2014) 125 RD 230 : (2014) 6 SCALE 662 : (2014) 7 SCJ 388 : (2015) 1 WBLR 814

Bombay Rent Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136
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Supreme Court06 May 2014Dismissed

Union of India (UOI) and Others Vs Hindustan Zinc Ltd.

Supreme Court Of India · (2014) 202 ECR 253 : (2014) 303 ELT 321 : (2014) 45 GST 677 : (2014) 26 GSTR 333 : (2014) 7 JT 563 : (2014) 6 SCALE 750 : (2014) 7 SCJ 375

Central Excise Rules, 1944 — Rule 57CCCentral Excise Rules, 2000 — Rule 57ADCentral Excises and Salt Act, 1944 — Section 11, 3, 5A(1)
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Supreme Court06 May 2014Dismissed

Nallur Prasad and Others Vs State of Karnataka and Others R.G. Nadadur and Others Vs Shubodaya Vidya Samasthe and Another State of Karnataka and Another Vs Associated Management of (Government Recognised-Unaided-English Medium) Primary and Secondary Schools and Others State of Karnataka and Others Vs Mohamed Hussain Jucka

Supreme Court Of India · (2014) 4 ABR 171 : AIR 2014 SC 2094 : (2014) 3 AKR 142 : (2014) 5 ALD 114 : (2014) 105 ALR 723 : (2014) 5 AWC 5243 : (2014) 3 BomCR 521 : (2014) 2 ESC 247 : (2014) 2 JLJR 485 : (2014) 7 JT 326 : (2014) 3 KarLJ 161 : (2014) 2 KLT 578 : (2015) 2 MhLj 10 : (

Constitution Of India, 1950 — Article 14, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(g), 19(2), 19(3), 19(4), 19(5), 19(6), 21, 21A, 25, 26, 26(a), 27, 28, 29, 29(1), 29(2), 30, 30(1), 136, 162, 350ARight Of Children To Free And Compulsory Education Act, 2009 — Section 29(2)(f)Punjabi University Act, 1961 — Section 4(2)
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Supreme Court06 May 2014Dismissed

Subrata Roy Sahara Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2014 SC 3241 : (2014) 2 CompLJ 449 : (2014) CriLJ 3437 : (2014) 6 JT 1 : (2014) 2 MLJ(Cri) 527 : (2014) 6 SCALE 257 : (2014) 8 SCC 470 : (2014) 8 SCJ 240

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(1), Order 21 Rule 37(2), Order 21 Rule 37(3), Order 21 Rule 40Companies Act, 1956 — Section 55A, 60B, 73Constitution of India, 1950 — Article 129, 136, 137, 14, 141
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Supreme Court06 May 2014Allowed

Satya Pal Anand Vs State of M.P. and Another

Supreme Court Of India · AIR 2014 SC 2361 : (2014) 4 ALLMR 432 : (2014) 3 JLJR 70 : (2014) 8 JT 154 : (2014) 53 MPLJ 633 : (2014) 3 PLJR 228 : (2014) 6 SCALE 761 : (2014) 7 SCC 244 : (2014) 7 SCJ 505 : (2014) 3 SCT 256

Bihar and Orissa Co-operative Societies Act, 1935 — Section 48Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136, 14, 21, 226, 227
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Supreme Court06 May 2014Allowed

Kone Elevator India Pvt. Ltd. Vs State of Tamil Nadu and Others

Supreme Court Of India · (2014) 202 ECR 173 : (2014) 304 ELT 161 : (2014) 6 JT 436 : (2014) 79 KarLJ 3 : (2014) 7 SCALE 226 : (2014) 7 SCC 1 : (2014) 7 SCJ 7 : (2014) 34 STR 641 : (2014) 71 VST 9

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5F, 5GBombay Lifts Act, 1939 — Section 3, 4, 5, 6, 7Bombay Lifts Rules, 1958 — Rule 3, 4, 5, 6, 9
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Supreme Court06 May 2014Allowed

Pramati Educational and Cultural Trust (r) and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 4 ABR 148 : AIR 2014 SC 2114 : (2014) 3 AJR 675 : (2014) 5 AWC 5048 : (2014) 3 BomCR 496 : (2014) 3 CDR 705 : (2014) 4 ESC 678 : (2014) 2 GLH 443 : (2014) 2 JLJR 505 : (2014) 7 JT 46 : (2015) 2 KarLJ 70 : (2014) 2 KLT 547 : (2014) 4 MLJ 486 : (2014

Constitution (Eighty-Sixth Amendment) Act, 2002 — Article 45Constitution of India, 1950 — Article 12, 14, 15, 15(1), 15(2)Right of Children to Free and Compulsory Education Act, 2009 — Section 1(4), 12(1), 12(2), 18(3), 2
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Supreme Court06 May 2014Dismissed

Kushalbhai Ratanbhai Rohit and Others Vs The State of Gujarat

Supreme Court Of India · (2014) 2 ACR 1833 : AIR 2014 SC 2291 : (2014) 2 ALD(Cri) 532 : (2014) 86 ALLCC 712 : (2014) ALLMR(Cri) 2269 : (2015) 2 ALT(Cri) 405 : (2014) CriLJ 2951 : (2014) 3 Crimes 265 : (2014) 269 CTR 11 : (2014) 3 JCC 1538 : (2014) 3 JLJR 155 : (2014) 2 KLT 776 :

Criminal Procedure Code, 1973 (CrPC) — Section 197, 362Penal Code, 1860 (IPC) — Section 114, 222, 223, 224, 328
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Supreme Court06 May 2014Partly Allowed

Satish Chandra and Another Vs State of M.P.

Supreme Court Of India · (2014) 2 ACR 2024 : (2014) 5 AD (SC) 529 : (2014) 3 AJR 664 : (2014) 85 ALLCC 915 : (2014) ALLMR(Cri) 2235 : (2014) 3 ALT(Cri) 76 : (2014) CriLJ 2737 : (2014) 3 Crimes 231 : (2014) 2 DMC 375 : (2014) 3 JCC 1592 : (2014) 2 JLJ 301 : (2014) 3 JLJR 47 : (201

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A
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Supreme Court05 May 2014Dismissed

Ashok Shankarrao Chavan Vs Dr. Madhavrao Kinhalkar and Others Madhu Kora Vs Election Commission of India Smt. Umlesh Yadav Vs Election Commission of India and Others

Supreme Court Of India · AIR 2014 SC 3102 : (2014) 6 ALD 33 : (2015) 1 AWC 502 : (2014) 7 JT 77 : (2014) 2 RCR(Civil) 1009 : (2014) 6 SCALE 200 : (2014) 7 SCC 99 : (2015) 3 SCJ 231

Constitution Of India, 1950 — Article 32, 101, 101(3)(a), 102, 102(1), 102(1)(a), 102(1)(b), 102(1)(c), 102(1)(d), 102(1)(e), 103, 103(2), 190, 190(3)(a), 191, 191(1)(a), 191(1)(b), 191(1)(c), 191(1)(d), 191(1)(e), 192, 192(2), 226, 324, 324(1), 327, 328, 329(b)Conduct Of Election Rules, 1961 — Rule 86, 86(3), 87, 88, 89, 89(1), 89(4), 89(5), 89(6), 89(7), 89(8), 90, 114(4)Representation Of The People Act, 1951 — Section 7, 7(c), 8, 8A, 8(4), 10, 10A, 10A(6), 11, 44, 76, 77, 77(1), 77(2), 77(3), 78, 79, 80, 80A, 81, 82, 83, 84, 85, 86, 86(1), 87, 88, 89, 90, 91, 92, 93, 94, 95, 96, 97, 98, 99, 100, 100(1)(a), 100(1)(b), 100(1)(d)(iv), 101, 102, 103, 104, 105, 106, 107, 108, 109, 110,111, 112, 113, 114, 115, 116, 122, 122(1), 123, 123(1), 123(6), 126, 140, 143, 144, 146, 146A, 146B, 146C
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Supreme Court05 May 2014Allowed

Nagesar Vs State of Chhatisgarh

Supreme Court Of India · (2014) 2 ACR 2009 : (2014) 86 ALLCC 693 : (2014) ALLMR(Cri) 2623 : (2014) 3 CGLJ 110 : (2014) CriLJ 2948 : (2014) 3 Crimes 255 : (2014) 8 JT 206 : (2014) 2 NCC 62 : (2014) 2 OLR 265 : (2014) 6 SCALE 785 : (2014) 6 SCC 672 : (2015) 5 SCJ 296

Penal Code, 1860 (IPC) — Section 147, 148, 302, 304
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