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Supreme Court Of India judgments, 2014

1,251 judgments · page 40 of 63

Supreme Court05 May 2014Disposed Of

Sumer Singh Vs Surajbhan Singh and Others

Supreme Court Of India · (2014) 2 ACR 2013 : (2014) 7 AD (SC) 705 : AIR 2014 SC 2840 : (2014) 2 ALD(Cri) 535 : (2014) 86 ALLCC 325 : (2014) CriLJ 3246 : (2014) 3 JCC 2282 : (2014) 4 JLJR 232 : (2014) 8 JT 251 : (2014) 4 PLJR 506 : (2014) 2 RCR(Criminal) 741 : (2014) 2 RLW 1494 :

Constitution of India, 1950 — Article 136, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 377(3), 378, 379Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307
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Supreme Court02 May 2014Allowed

Central Bureau of Investigation, Lucknow, U.P. Vs Indra Bhushan Singh and Others

Supreme Court Of India · (2014) 2 ACR 1826 : (2014) 5 AD (SC) 286 : AIR 2014 SC 1907 : (2014) 86 ALLCC 242 : (2014) 3 ALT(Cri) 243 : (2014) 3 Crimes 251 : (2014) 2 RCR(Criminal) 851 : (2014) 3 RLW 2373 : (2014) 6 SCALE 58 : (2014) 7 SCJ 519 : (2014) 2 UC 1163

Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340Penal Code, 1860 (IPC) — Section 120B, 193, 196, 420
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Supreme Court02 May 2014Dismissed

Selvam Vs State

Supreme Court Of India · (2014) 5 AD (SC) 265 : AIR 2014 SC 1911 : (2014) ALLMR(Cri) 2245 : (2014) 3 Crimes 247 : (2014) 3 JLJR 588 : (2014) 5 JT 553 : (2014) 2 RCR(Criminal) 854 : (2014) 6 SCALE 142

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 201, 302, 376, 379
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Supreme Court29 Apr 2014Allowed

K. Madhava Reddy and Others Vs Govt. of A.P. and Others

Supreme Court Of India · AIR 2014 SC 2314 : (2014) 4 ALD 177 : (2014) 4 ALT 50 : (2015) 1 ESC 74 : (2014) 142 FLR 1014 : (2014) 5 JT 595 : (2014) LabIC 2558 : (2014) 2 LLN 290 : (2014) 6 SCALE 64 : (2014) 6 SCC 537 : (2014) 2 SCC(L&S) 305 : (2014) 6 SCJ 170 : (2014) 3 SCT 43 : (2

Andhra Pradesh Labour Subordinate Service Rules — Rule 3Constitution of India, 1950 — Article 136, 141, 142, 142(1), 142(2)
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Supreme Court28 Apr 2014Partly allowed

Karam Kaur Vs Jalandhar Improvement Trust and Others

Supreme Court Of India · (2014) 4 ALLMR 401 : (2014) 105 ALR 472 : (2014) 4 AWC 4139 : (2014) 3 CDR 751 : (2014) 6 MhLj 542 : (2014) 4 MPLJ 522 : (2015) 1 RCR(Civil) 83 : (2014) 124 RD 718 : (2014) 5 SCALE 767 : (2014) 6 SCC 409 : (2014) 7 SCJ 125 : (2014) 4 WBLR 357 : (2014) 3 W

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Limitation Act, 1963 — Section 5
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Supreme Court28 Apr 2014Partly Allowed

Tarsem Lal and Others Vs Ram Sarup and Others

Supreme Court Of India · AIR 2014 SC 2087 : (2014) ALT(Rev) 194 : (2014) 124 RD 182 : (2014) 6 SCALE 1 : (2015) 5 SCC 771 : (2014) 7 SCJ 108 : (2015) 1 ShimLC 237

Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104(1), 104(3), 36
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Supreme Court25 Apr 2014Allowed

Chaitu and Others Vs State of Uttar Pradesh

Supreme Court Of India · (2014) 5 ALJ 132 : (2014) ALLMR(Cri) 3372 : (2014) CriLJ 3802 : (2014) 3 RCR(Criminal) 248 : (2014) 5 SCALE 699 : (2015) 5 SCJ 553

Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
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Supreme Court25 Apr 2014Dismissed

Baskaran and Another Vs State of Tamil Nadu

Supreme Court Of India · (2014) 2 ACR 1519 : (2014) 3 AJR 257 : (2014) 86 ALLCC 284 : (2014) ALLMR(Cri) 2214 : (2014) 3 ALT(Cri) 261 : (2014) 3 BomCR(Cri) 93 : (2015) 119 CLT 564 : (2014) CriLJ 2705 : (2014) 2 Crimes 202 : (2014) 2 JLJR 437 : (2014) 3 MLJ(Cri) 625 : (2014) 3 PLJR

Penal Code, 1860 (IPC) — Section 201, 302, 376, 376(2)
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Supreme Court25 Apr 2014Disposed Of

Securities and Exchange Board of India Vs Akshya Infrastructure Pvt. Ltd.

Supreme Court Of India · (2014) 7 AD (SC) 528 : AIR 2014 SC 1963 : (2014) 3 AJR 271 : (2014) 5 ALLMR 438 : (2014) 2 BC 536 : (2014) 4 BomCR 228 : (2014) 120 CLA 1 : (2014) 184 CompCas 248 : (2014) 3 CompLJ 1 : (2014) 6 JT 538 : (2015) 2 RCR(Civil) 22 : (2014) 6 SCALE 85 : (2014)

Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 11, 11(1), 11(2), 12, 13Securities and Exchange Board of India Act, 1992 — Section 15Z
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Supreme Court25 Apr 2014Dismissed

Sesa Sterlite Ltd. Vs Orissa Electricity Regulatory Comm. and Others

Supreme Court Of India · AIR 2014 SC 2037 : (2014) ALLMR(Cri) 3335 : (2014) 5 JT 611 : (2014) 5 SCALE 743 : (2014) 8 SCC 444 : (2014) 5 SCJ 138

Damodar Valley Corporation Act, 1948 — Section 131(2), 3(1), 53Electricity Act, 2003 — Section 125, 14, 15, 174, 175Electricity Rules, 2005 — Rule 4
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Supreme Court25 Apr 2014Allowed

Surendra Mohan Arora Vs HDFC Bank Ltd. and Others

Supreme Court Of India · (2014) 5 ABR 21 : AIR 2014 SC 2871 : (2014) 5 ALD 136 : (2014) 4 ALJ 689 : (2014) 4 ALLMR 953 : (2014) 105 ALR 234 : (2014) 4 ALT 60 : (2014) 4 AWC 4124 : (2014) 4 BomCR 94 : (2014) 4 CDR 804 : (2014) 3 CompLJ 201 : (2014) 2 CPJ 1 : (2014) 144 DRJ 201 : (

Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 19(1), 226Consumer Protection Act, 1986 — Section 12, 13, 14, 22, 22(2)
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