COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 4 of 63

Supreme Court10 Dec 2014Allowed

G.M. (Operations) S.B.I. Vs R. Periyasamy

Supreme Court Of India · (2015) 144 FLR 1003 : (2015) LabIC 1007 : (2015) 1 LLN 31 : (2014) 13 SCALE 718 : (2015) 3 SCC 101 : (2015) 1 SCC(L&S) 613 : (2015) 1 SCJ 7 : (2015) 1 SCT 65 : (2015) 2 SLJ 1

Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 41, 49

Supreme Court10 Dec 2014Allowed

Shlok Bhardwaj Vs Runika Bhardwaj

Supreme Court Of India · (2015) 1 ACR 166 : (2015) 1 AD (SC) 151 : (2015) 2 ALJ 287 : (2015) 90 ALLCC 173 : (2015) ALLMR(Cri) 791 : (2015) 1 ALT(Cri) 395 : (2015) 1 BomCR(Cri) 198 : (2015) 1 DMC 178 : (2015) 1 JCC 422 : (2015) 1 JLJR 196 : (2015) 1 NCC 26 : (2015) 1 PLJR 334 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 401, 401(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A, 506

Supreme Court10 Dec 2014Allowed

State of M.P. Vs Khuman Singh

Supreme Court Of India · (2015) 1 ACR 170 : AIR 2015 SC 908 : (2015) ALLMR(Cri) 766 : (2015) 1 ALT(Cri) 409 : (2015) CriLJ 899 : (2015) 1 NCC 19 : (2015) 1 RCR(Criminal) 234 : (2014) 13 SCALE 737 : (2015) 1 SCJ 698

Criminal Procedure Code, 1973 (CrPC) — Section 433, 482Penal Code, 1860 (IPC) — Section 302, 304B, 307, 325, 394

Supreme Court09 Dec 2014

State of Bihar Vs Dhirendra Prasad Shrivastava and Others

Supreme Court Of India · (2015) 1 RCR(Criminal) 445

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court09 Dec 2014Dismissed

Kunwarpal Vs State of Uttarakhand

Supreme Court Of India · (2015) 1 ACR 720 : (2015) 1 ALJ 754 : (2015) 1 ALT(Cri) 449 : (2015) CriLJ 921 : (2015) 1 MLJ(Cri) 206 : (2015) 1 NCC 1 : (2014) 13 SCALE 678 : (2015) 1 SCJ 744 : (2015) 1 UC 187

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34

Supreme Court09 Dec 2014Allowed

The Secretary to Government Vs Nabila

Supreme Court Of India · (2015) 1 ACR 753 : (2015) 2 AD (SC) 595 : (2015) 2 AJR 268 : (2015) 1 ALD(Cri) 708 : (2015) 1 ALT(Cri) 385 : (2015) CriLJ 1364 : (2015) 1 Crimes 24 : (2015) 1 RCR(Criminal) 211 : (2014) 13 SCALE 691 : (2015) 1 SCJ 678

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 14, 19, 21, 22, 226National Security Act, 1980 — Section 3(1)

Supreme Court09 Dec 2014Allowed

Union of India (UOI) Vs S.D. Bhangale Secretary, Department of Personnel, Public Grievances and Pension Vs T.V.L.N. Mallikarjuna Rao

Supreme Court Of India · (2015) 6 AD (SC) 125 : (2015) 1 JLJR 463 : (2015) 2 PLJR 83 : (2014) 13 SCALE 664 : (2015) 3 SCC 653 : (2015) 1 SCC(L&S) 654 : (2014) 10 SCJ 655 : (2015) 1 SCT 498

Constitution of India, 1950 — Article 14, 16, 309Electronic Data Processing Discipline (Group C Technical Posts) Recruitment Rules, 1992 — Rule 23

Supreme Court09 Dec 2014Allowed

K.K. Singhal Vs Steel Strips Ltd.

Supreme Court Of India · (2015) 1 ACR 743 : (2015) 1 ALD(Cri) 722 : (2015) ALLMR(Cri) 343 : (2015) 1 BomCR 55 : (2015) 1 BomCR(Cri) 12 : (2015) 1 Crimes 15 : (2015) 1 RCR(Civil) 232 : (2015) 1 RCR(Criminal) 236 : (2014) 13 SCALE 661 : (2015) 2 SCJ 191 : (2015) 1 UC 174

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 415, 417, 418, 420

Supreme Court09 Dec 2014Allowed

Durgapur Casual Workers Union Vs Food Corporation of India

Supreme Court Of India · (2015) 1 BomCR 395 : (2015) 1 CDR 14 : (2015) 2 CHN 128 : (2015) 144 FLR 597 : (2015) 1 JLJR 331 : (2015) LabIC 771 : (2015) 1 LLJ 160 : (2015) 1 PLJR 419 : (2014) 13 SCALE 644 : (2015) 5 SCC 786 : (2015) 2 SCC(L&S) 232 : (2014) 10 SCJ 631 : (2015) 1 SCT

Constitution of India, 1950 — Article 14, 16, 226, 32Industrial Disputes Act, 1947 — Section 10, 10(1), 10(2A), 2, 25FMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1), 32

Supreme Court09 Dec 2014Allowed

Selvaraj Vs State

Supreme Court Of India · (2015) 1 ACR 749 : (2015) 1 AJR 551 : (2015) 1 ALD(Cri) 777 : (2015) 90 ALLCC 849 : (2015) ALLMR(Cri) 350 : (2015) 2 ALT(Cri) 56 : (2015) 1 Crimes 4 : (2015) 1 JCC 407 : (2015) 1 RCR(Criminal) 222 : (2014) 13 SCALE 655 : (2015) 2 SCC 662 : (2015) 2 SCJ 41

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 109, 302

Supreme Court09 Dec 2014Allowed

Uma Shankar Gautam Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 1 ACR 746 : (2015) 5 AD (SC) 494 : (2015) 1 JLJ 282 : (2014) 4 MLJ(Cri) 726 : (2014) 2 NCC 832 : (2015) 1 RCR(Criminal) 246 : (2014) 13 SCALE 687 : (2015) 2 SCC 491 : (2015) 2 SCJ 88 : (2015) 1 UC 194

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302

Supreme Court09 Dec 2014Disposed Of

District Magistrate Vs Harish Malhotra

Supreme Court Of India · (2015) 2 AD (SC) 311 : (2015) 2 AWC 2128 : (2015) 1 RCR(Civil) 430 : (2014) 13 SCALE 683

Cable Television Networks (Regulation) Act, 1995 — Section 2, 21Uttar Pradesh Cinemas (Regulation of Exhibition by Means of Video) Rules, 1988 — Rule 11(1), 11(2), 17, 17(1), 17(2)Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 13, 2, 3

Supreme Court09 Dec 2014Partly Allowed

Rakesh Mehta Vs Punjab and Sind Bank

Supreme Court Of India · (2015) 3 AD (SC) 126 : (2015) 1 SCALE 112 : (2015) 2 SCT 832

Punjab and Sind Bank (Officers) Service Regulations, 1982 - Regulation 18

Supreme Court09 Dec 2014Dismissed

State of M.P. Vs Ram Manohar Pandey

Supreme Court Of India · (2015) 1 JCC 492 : (2015) 1 RCR(Criminal) 252 : (2014) 13 SCALE 744

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(3), 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19

Supreme Court09 Dec 2014Disposed Of

Awdhesh Kumar Mishra Vs State of Sikkim

Supreme Court Of India · (2015) 144 FLR 573 : (2014) 13 SCALE 725

Sikkim Government Services (Advancement Grade) Rules, 1999 — Rule 6, 6(5)

Supreme Court08 Dec 2014Disposed Of

Common Cause and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2015) 2 SCALE 234

Supreme Court08 Dec 2014Disposed Of

Narinder S. Chadha Vs Municipal Corporation of Greater Mumbai

Supreme Court Of India · (2015) 1 ABR 807 : (2015) 3 AD (SC) 131 : AIR 2015 SC 756 : (2015) 1 ALD(Cri) 764 : (2015) 1 BomCR 188 : (2015) 2 CDR 327 : (2015) 3 LW 693 : (2015) 1 OLR 278 : (2014) 13 SCALE 575 : (2015) 1 SCJ 547

Bombay Police Act, 1951 — Section 33Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 — Section 10, 2, 21, 24, 3Constitution of India, 1950 — Article 226, 366(29A), 47

Supreme Court08 Dec 2014Allowed

South Central Railway Employees Co-Op. Credit Society Employees Union Vs B. Yashodabai

Supreme Court Of India · (2015) 1 ALLMR 931 : (2015) 4 MhLj 505 : (2015) MPLJ 329 : (2014) 13 SCALE 632 : (2015) 2 SCC 727 : (2015) 1 SCC(L&S) 582 : (2015) 2 SCJ 77 : (2015) 1 SCT 121

Constitution of India, 1950 — Article 141

Supreme Court05 Dec 2014Allowed

MSP Infrastructure Ltd. Vs M.P. Road Devl. Corp. Ltd.

Supreme Court Of India · AIR 2015 SC 710 : (2015) 2 ALJ 314 : (2015) 1 ALLMR 952 : (2014) 4 ARBLR 428 : (2015) 1 AWC 392 : (2015) 1 BC 395 : (2015) 2 CDR 353 : (2015) 124 CLA 155 : (2015) 1 JLJ 100 : (2015) 1 RCR(Civil) 601 : (2014) 13 SCALE 601 : (2014) 10 SCJ 742

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 34, 34(2)Constitution of India, 1950 — Article 1, 227Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7(1)

Supreme Court05 Dec 2014Dismissed

Kanchanben Purshottambhai Bhanderi Vs State of Gujarat

Supreme Court Of India · (2015) 1 ACR 161 : (2015) 4 AD (SC) 119 : (2015) 1 AJR 481 : (2015) 1 ALD(Cri) 493 : (2015) 88 ALLCC 276 : (2015) ALLMR(Cri) 346 : (2015) 1 BomCR(Cri) 1 : (2015) 1 DMC 327 : (2015) 2 GLR 921 : (2015) 1 JCC 417 : (2015) 1 RCR(Criminal) 185 : (2015) 2 SCC 6

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A