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Supreme Court Of India judgments, 2014

1,251 judgments · page 43 of 63

Supreme Court22 Apr 2014Allowed

Sepal Hotel Pvt. Ltd. Vs State of Punjab and Another

Supreme Court Of India · (2014) 7 JT 216 : (2014) 2 RCR(Civil) 869 : (2014) 5 SCALE 448 : (2014) 7 SCC 269 : (2014) 6 SCJ 587

Constitution of India, 1950 — Article 136, 14Haryana Municipal Act, 1973 — Section 203(1)Punjab Municipal Act, 1911 — Section 192, 192(1), 246, 246A
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Supreme Court22 Apr 2014Disposed Of

Kalpanaraj and Others Vs Tamil Nadu State Transport Corpn.

Supreme Court Of India · (2014) 2 ACC 448 : (2014) ACJ 1388 : (2014) 3 AJR 250 : (2014) 4 ALLMR 896 : (2014) 105 ALR 261 : (2014) 2 AnWR 598 : (2014) 3 AWC 2753 : (2014) 3 CDR 746 : (2014) 3 JLJR 145 : (2014) 7 JT 226 : (2014) 3 PLJR 267 : (2014) 2 RCR(Civil) 876 : (2014) 5 SCALE

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Supreme Court22 Apr 2014Disposed Of

Amar Nath Vs Kewla Devi and Another

Supreme Court Of India · (2014) 4 ALJ 468 : (2014) ALT(Rev) 188 : (2014) 3 AWC 3109 : (2015) 119 CLT 518 : (2014) 5 JT 570 : (2014) 2 OLR 88 : (2014) 124 RD 61 : (2014) 2 RLW 1629 : (2014) 5 SCALE 472 : (2014) 6 SCJ 618 : (2015) 1 ShimLC 204 : (2015) 1 WBLR 913 : (2014) 3 WLN 21

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100, 96Specific Relief Act, 1963 — Section 34, 41Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
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Supreme Court22 Apr 2014Dismissed

S. Rajaseekaran Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 4 ABR 810 : (2014) 2 ACC 461 : (2014) 5 AD (SC) 309 : (2014) 4 AWC 3624 : (2014) 4 BomCR 253 : (2014) 3 JLJR 127 : (2014) 5 JT 287 : (2014) 3 PLJR 249 : (2014) 5 SCALE 407 : (2014) 6 SCC 36 : (2014) 5 SCJ 427

Central Motor Vehicles Rules, 1989 — Rule 125(1)Constitution of India, 1950 — Article 142, 21, 32Motor Vehicles Act, 1988 — Section 114, 119, 121, 122, 127
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Supreme Court22 Apr 2014Dismissed

Nallabothu Ramulu @ Seetharamaiah and Others Vs State of Andhra Pradesh

Supreme Court Of India · (2014) 86 ALLCC 264 : (2014) CriLJ 2487 : (2014) 2 Crimes 252 : (2014) 5 JT 404 : (2014) 1 NCC 737 : (2014) 3 RCR(Criminal) 257 : (2014) 5 SCALE 436 : (2014) 2 UC 1094

Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court22 Apr 2014Disposed Of

Bhushan Power and Steel Ltd. Vs Rajesh Verma and Others

Supreme Court Of India · (2014) 5 AD (SC) 37 : (2014) 4 ALLMR 407 : (2014) 3 AWC 2968 : (2014) 5 JT 557 : (2014) 5 SCALE 458 : (2014) 5 SCC 551 : (2014) 6 SCJ 597

Constitution of India, 1950 — Article 32Mineral Concession Rules, 1960 — Rule 59(1), 59(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(3), 11(4)
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Supreme Court22 Apr 2014Disposed Of

Vasu P. Shetty Vs Hotel Vandana Palace and Others

Supreme Court Of India · (2014) 5 AD (SC) 250 : AIR 2014 SC 1947 : (2014) 2 AKR 726 : (2014) 4 ALD 66 : (2014) 107 ALR 714 : (2014) 4 ALT 5 : (2014) 2 BC 629 : (2014) 3 BomCR 589 : (2014) 3 CDR 760 : (2014) 120 CLA 16 : (2014) 186 CompCas 82 : (2014) 3 CompLJ 21 : (2014) 3 CTC 19

Constitution of India, 1950 — Article 226, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(8)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2002 — Rule 8, 8(5), 8(6), 8(8), 9
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Supreme Court21 Apr 2014Allowed

Goa Foundation Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 6 ABR 616 : (2014) 5 JT 486 : (2014) 5 SCALE 364 : (2014) 6 SCC 590

Air (Prevention and Control of Pollution) Act, 1981 — Section 31ACommissions of Inquiry Act, 1952 — Section 3, 3, 4, 8B, 8BCompanies Act, 1956 — Section 617
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Supreme Court21 Apr 2014Allowed

Harbans Pershad Jaiswal (D) by L.Rs. Vs Urmila Devi Jaiswal (D) by L.Rs.

Supreme Court Of India · (2014) 5 ABR 338 : (2014) 5 AD (SC) 179 : AIR 2014 SC 3032 : (2014) 5 ALD 169 : (2015) 2 ALLMR 431 : (2014) 105 ALR 462 : (2014) 6 ALT 16 : (2014) 3 AWC 2953 : (2014) 3 CDR 742 : (2014) 4 CHN 207 : (2014) 3 JLJR 287 : (2014) 5 JT 398 : (2014) 4 LW 791 : (

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 12, Order 41 Rule 14, Order 41 Rule 16Constitution of India, 1950 — Article 136
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Supreme Court21 Apr 2014Dismissed

Thimmareddy and Others Vs State of Karnataka

Supreme Court Of India · (2014) 2 ACR 1638 : (2014) 5 AD (SC) 125 : (2014) 2 AKR 675 : (2014) 86 ALLCC 339 : (2014) 3 ALT(Cri) 183 : (2014) CriLJ 2495 : (2014) 2 Crimes 179 : (2014) 3 JCC 2036 : (2014) 7 JT 231 : (2014) 4 KCCR 3449 : (2014) 2 MLJ(Cri) 474 : (2014) 1 NCC 658 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 166, 378(1), 378(3)Penal Code, 1860 (IPC) — Section 120B, 397
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Supreme Court21 Apr 2014Allowed

Uday Gupta Vs Aysha and Another

Supreme Court Of India · (2014) 105 ALR 481 : (2014) 3 ALT(Cri) 194 : (2014) 3 AWC 2958 : (2014) 3 BomCR(Cri) 90 : (2014) 2 Crimes 297 : (2014) 6 JT 561 : (2014) 2 KLT 476 : (2014) 4 LW 728 : (2014) 2 RCR(Civil) 825 : (2014) 2 RCR(Criminal) 597 : (2014) 5 SCALE 358 : (2014) 7 SCJ

Hindu Marriage Act, 1955 — Section 16
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Supreme Court21 Apr 2014Allowed

State of Tripura and Others Vs Arabinda Chakraborty and Others

Supreme Court Of India · (2014) 5 AD (SC) 554 : AIR 2014 SC 3570 : (2014) 4 AJR 465 : (2014) 5 ALLMR 449 : (2014) 3 AWC 2916 : (2014) 4 ESC 618 : (2014) 142 FLR 830 : (2014) 2 GLD 428 : (2014) 2 GLT 117 : (2014) 3 JLJR 191 : (2014) LabIC 3832 : (2014) 4 LLN 17 : (2014) 5 LW 552 :

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Supreme Court21 Apr 2014Disposed Of

Indian Bank Association and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2014) 2 ACR 1523 : AIR 2014 SC 2528 : (2014) 5 ALD 100 : (2014) ALLMR(Cri) 4178 : (2014) ALLMR(Cri) 4178 : (2014) 2 BC 654 : (2014) 121 CLA 1 : (2014) 184 CompCas 377 : (2014) 3 CompLJ 277 : (2014) CriLJ 3119 : (2014) 3 JLJR 113 : (2014) 6 JT 592 : (2014

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 251, 260, 260(1), 261, 262
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Supreme Court17 Apr 2014Disposed Of

State of Himachal Pradesh Vs Raj Kumar

Supreme Court Of India · AIR 2014 SC 1929 : (2014) CriLJ 2480 : (2014) 2 Crimes 219 : (2014) 3 RCR(Criminal) 759 : (2014) 5 SCALE 218 : (2014) 7 SCJ 654 : (2014) 2 UC 1169

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court17 Apr 2014Allowed

Association of Unified Tele Services Providers and Others Vs Union of India (UOI)

Supreme Court Of India · (2014) 3 ABR 728 : (2014) 5 AD (SC) 465 : AIR 2014 SC 1984 : (2014) 5 JT 421 : (2014) 78 KarLJ 553 : (2014) 4 MLJ 739 : (2014) 5 SCALE 222 : (2014) 6 SCC 110 : (2014) 5 SCJ 103

Companies Act, 1956 — Section 224, 227Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 11, 13, 16, 18, 18(1)Constitution of India, 1950 — Article 12, 145, 148, 149, 150
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