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Supreme Court Of India judgments, 2014

1,251 judgments · page 42 of 63

Supreme Court25 Apr 2014Allowed

Mathai Mathai Vs Joseph Mary @ Marykkutty Joseph and Others

Supreme Court Of India · AIR 2014 SC 2277 : (2014) 3 AKR 132 : (2014) 5 ALD 51 : (2014) 4 ALLMR 417 : (2014) 105 ALR 713 : (2014) ALT(Rev) 179 : (2015) 4 CTC 450 : (2015) 2 GLT 1 : (2014) 6 JT 526 : (2014) 4 LW 736 : (2014) 125 RD 124 : (2014) 2 RLW 1607 : (2014) 6 SCALE 41 : (20

Contract Act, 1872 — Section 11, 2, 64Evidence Act, 1872 — Section 80Kerala Land Reforms Act, 1963 — Section 102, 103, 105A, 4A, 72
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Supreme Court24 Apr 2014Disposed Of

Mohd. Saeed Siddiqui Vs State of U.P. and Another

Supreme Court Of India · AIR 2014 SC 2051 : (2014) 4 ALJ 27 : (2014) 106 ALR 228 : (2014) 5 AWC 4638 : (2014) 2 ESC 232 : (2014) 143 FLR 607 : (2014) 3 JLJR 365 : (2014) 5 JT 355 : (2014) 4 LLN 560 : (2014) 3 PLJR 465 : (2015) 2 RCR(Civil) 457 : (2014) 5 SCALE 587 : (2014) 6 SCJ

Constitution of India, 1950 — Article 168, 194, 197, 198, 199Uttar Pradesh Lokayukta and Up-Lokayuktas (Amendment) Act, 2012 — Section 13Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975 — Section 13(5), 2, 20A, 3, 5
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Supreme Court24 Apr 2014Disposed Of

Rajat Prasad Vs C.B.I.

Supreme Court Of India · (2014) 2 ACR 2128 : (2014) 85 ALLCC 993 : (2014) 3 ALT(Cri) 36 : (2014) CriLJ 2941 : (2014) 2 Crimes 281 : (2014) 143 DRJ 1 : (2014) 2 JCC 1376 : (2014) 7 JT 206 : (2014) 3 KCCR 2159 : (2014) 3 MLJ(Cri) 81 : (2014) 1 NCC 691 : (2014) 4 PLJR 29 : (2014) 2

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 120A, 120BPrevention of Corruption Act, 1988 — Section 12, 7
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Supreme Court24 Apr 2014Disposed Of

Nishu Vs Commissioner of Police, Delhi and Others

Supreme Court Of India · (2014) 3 ACR 2516 : (2014) 85 ALLCC 962 : (2014) 2 BomCR(Cri) 803 : (2015) 119 CLT 561 : (2014) 2 Crimes 302 : (2015) 1 JCC 571 : (2014) 2 RCR(Criminal) 669 : (2014) 5 SCALE 704 : (2014) 10 SCJ 442

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 363, 366A, 376(2), 376C
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Supreme Court23 Apr 2014Dismissed

Puran Chand Vs State of H.P.

Supreme Court Of India · (2014) 2 ACR 1513 : (2014) 2 AJR 825 : (2014) 86 ALLCC 279 : (2014) ALLMR(Cri) 2209 : (2014) 3 ALT(Cri) 229 : (2014) 2 BomCR(Cri) 829 : (2014) CriLJ 2577 : (2014) 2 Crimes 260 : (2014) 3 JCC 2155 : (2014) 3 JLJR 338 : (2014) 3 MLJ(Cri) 364 : (2014) 2 NCC

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2), 506I
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Supreme Court23 Apr 2014Allowed

Common Cause Vs Union of India (UOI)

Supreme Court Of India · (2014) 4 AWC 3502 : (2014) 5 JT 367 : (2014) 5 SCALE 485 : (2014) 6 SCC 552 : (2014) 5 SCJ 677

Constitution of India, 1950 — Article 14, 21, 32Law Officers (Conditions of Service) Rules — Rule 189
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Supreme Court23 Apr 2014Allowed

Anjani Kumar Chaudhary Vs State of Bihar and Another

Supreme Court Of India · AIR 2014 SC 2740 : (2014) 3 AJR 628 : (2014) 86 ALLCC 725 : (2014) ALLMR(Cri) 4166 : (2014) ALLMR(Cri) 4166 : (2014) CriLJ 3798 : (2014) 3 Crimes 330 : (2014) 2 RCR(Criminal) 737 : (2014) 5 SCALE 514

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 307, 308, 323
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Supreme Court23 Apr 2014Allowed

Alber Oraon Vs State of Jharkhand

Supreme Court Of India · AIR 2014 SC 3202 : (2014) 4 AJR 33 : (2015) 1 ALD(Cri) 622 : (2014) CriLJ 4238 : (2014) 5 SCALE 525 : (2015) 5 SCJ 419

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court23 Apr 2014Allowed

Dinesh Singh Vs Bajaj Allianz General Insurance Co. Ltd.

Supreme Court Of India · (2014) 2 ACC 427 : (2014) ACJ 1412 : (2014) 2 AJR 848 : (2014) 2 AKR 723 : (2014) 105 ALR 476 : (2015) 1 AnWR 127 : (2014) 4 AWC 3881 : (2014) 3 CDR 738 : (2015) 2 MhLj 32 : (2015) MPLJ 138 : (2014) 5 SCALE 537 : (2014) 9 SCC 241 : (2014) 10 SCJ 566 : (20

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Supreme Court23 Apr 2014Disposed Of

Jai Nandan Singh Vs State of Bihar

Supreme Court Of India · (2014) ALLMR(Cri) 3325 : (2014) 3 RCR(Criminal) 169 : (2014) 6 SCALE 28

Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court23 Apr 2014Disposed Of

Arsad Sk. and Another Vs Bani Prosanna Kundu and Others

Supreme Court Of India · (2014) 3 AJR 261 : (2014) 5 ALD 80 : (2014) 105 ALR 678 : (2014) 3 AWC 2950 : (2014) 4 BomCR 110 : (2014) 3 CDR 732 : (2014) 5 LW 13 : (2014) 2 RCR(Civil) 895 : (2014) 124 RD 589 : (2014) 5 SCALE 495 : (2014) 7 SCJ 111 : (2014) 3 WBLR 957 : (2014) 3 WLN 9

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4), 100(5)
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Supreme Court23 Apr 2014Disposed Of

Manasvi Jain Vs Delhi Transport Corporation

Supreme Court Of India · (2014) 2 ACC 420 : (2014) ACJ 1416 : (2014) 105 ALR 265 : (2014) 3 AWC 2757 : (2014) 3 CDR 729 : (2015) 119 CLT 500 : (2014) 4 JLJR 269 : (2014) 5 JT 285 : (2014) 2 RLW 1564 : (2014) 5 SCALE 520 : (2014) 4 SCJ 702 : (2015) 1 ShimLC 226

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Supreme Court23 Apr 2014Disposed Of

State of Jharkhand and Others Vs Kamal Prasad and Others

Supreme Court Of India · (2014) 2 AJR 830 : (2014) 3 ESC 382 : (2014) 3 JLJR 167 : (2014) 6 JT 243 : (2014) LabIC 2073 : (2015) 1 MhLj 16 : (2015) 1 MPHT 419 : (2015) MPLJ 34 : (2014) 3 PLJR 284 : (2014) 5 SCALE 558 : (2014) 7 SCC 223 : (2014) 2 SCC(L&S) 386 : (2014) 5 SCJ 454 :

Bihar Reorganization Act, 2000 — Section 72, 73Constitution of India, 1950 — Article 136, 14, 142, 16, 19
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