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Supreme Court Of India judgments, 2014

1,251 judgments · page 44 of 63

Supreme Court16 Apr 2014Allowed

Shamsher Singh and Others Vs Rajinder Kumar and Others

Supreme Court Of India · (2014) 5 AD (SC) 117 : AIR 2014 SC 2253 : (2014) 5 ALD 95 : (2014) 104 ALR 905 : (2014) 4 AWC 3274 : (2015) 4 CTC 441 : (2014) 5 JT 319 : (2014) 2 RCR(Civil) 865 : (2014) 124 RD 293 : (2014) 5 SCALE 292 : (2015) 5 SCC 531 : (2015) 1 WBLR 390

Specific Relief Act, 1963 — Section 13, 20(2), 21(2)
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Supreme Court16 Apr 2014Disposed Of

Iswarlal Mohanlal Thakkar Vs Paschim Gujarat Vij Co. Ltd. and Another

Supreme Court Of India · (2014) 5 AD (SC) 369 : (2014) 5 CHN 73 : (2014) 142 FLR 236 : (2015) 1 GLR 510 : (2014) 6 JT 622 : (2014) LabIC 2847 : (2014) 2 LLJ 513 : (2014) 2 LLN 301 : (2014) LLR 687 : (2014) 5 SCALE 285 : (2014) 6 SCC 434 : (2014) 2 SCC(L&S) 291 : (2014) 2 SCT 765

Constitution of India, 1950 — Article 14, 16, 226, 227Evidence Act, 1872 — Section 35
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Supreme Court16 Apr 2014Allowed

Devi Ispat Limited and Another Vs State Bank of India and Others

Supreme Court Of India · (2014) 104 ALR 714 : (2014) 4 ALT 18 : (2014) 3 AWC 3159 : (2014) 2 BC 532 : (2014) 4 BomCR 128 : (2014) 2 JLJR 588 : (2014) 3 PLJR 132 : (2014) 124 RD 158 : (2014) 5 SCALE 123 : (2014) 5 SCC 762 : (2014) 5 SCJ 424 : (2014) 3 WBLR 962

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 17, 17A
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Supreme Court16 Apr 2014Allowed

Om Prakash Vs State of Haryana

Supreme Court Of India · (2014) 2 ACR 1937 : (2014) 5 AD (SC) 541 : (2014) 2 AJR 843 : (2014) 85 ALLCC 644 : (2014) ALLMR(Cri) 1931 : (2014) 3 ALT(Cri) 278 : (2014) CriLJ 2567 : (2014) 2 Crimes 149 : (2014) 5 JT 277 : (2014) 3 KLJ 142 : (2014) 2 MLJ(Cri) 499 : (2014) 2 NCC 266 :

Penal Code, 1860 (IPC) — Section 141, 142, 148, 149, 302
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Supreme Court16 Apr 2014Dismissed

Ranjan Kumar etc. etc. Vs State of Bihar and Others

Supreme Court Of India · (2014) 7 AJR 238 : (2014) 2 JLJR 583 : (2014) LabIC 2525 : (2014) 3 PLJR 128 : (2014) 6 SCALE 579 : (2014) 3 SCT 620 : (2014) 3 SLJ 37

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9, 141Constitution of India, 1950 — Article 14, 16(1), 226
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Supreme Court16 Apr 2014Disposed Of

Sidhartha Sarawgi Vs Board of Trustees for the Port of Kolkata and Others

Supreme Court Of India · (2015) 2 ABR 26 : (2014) 5 AD (SC) 50 : AIR 2015 SC 1271 : (2014) 4 ALLMR 490 : (2014) 2 CALLT 92 : (2014) 2 CDR 452 : (2014) 5 CHN 48 : (2014) 6 JT 629 : (2014) 3 KLJ 154 : (2014) 5 MLJ 377 : (2014) 124 RD 602 : (2014) 5 SCALE 113 : (2014) 6 SCJ 161 : (2

General Clauses Act, 1897 — Section 21Major Port Trusts Act, 1963 — Section 21, 3, 34, 34(1), 5Representation of the People Act, 1951 — Section 81
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Supreme Court16 Apr 2014Allowed

Shamim Bano Vs Asraf Khan

Supreme Court Of India · (2014) 2 ACR 1857 : (2014) 5 AD (SC) 94 : (2014) 85 ALLCC 964 : (2014) ALLMR(Cri) 2200 : (2014) 105 ALR 228 : (2014) 3 BomCR(Cri) 10 : (2014) 2 Crimes 234 : (2014) 3 JLJR 201 : (2014) 6 JT 393 : (2014) 3 KLJ 148 : (2014) 2 NCC 133 : (2014) 3 PLJR 139 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 127(3), 128Family Courts Act, 1984 — Section 7Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(3), 4, 5
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Supreme Court15 Apr 2014Allowed

Kakali Ghosh Vs Chief Secretary, Andaman and Nicobar Administration and Others

Supreme Court Of India · (2014) 3 ALLMR 427 : (2014) 3 AWC 2959 : (2014) 3 BomCR 751 : (2014) 2 CALLT 86 : (2014) 2 CGLJ 494 : (2014) 118 CLT 126 : (2014) 2 ESC 288 : (2014) 142 FLR 16 : (2014) 2 JLJR 379 : (2014) 5 JT 482 : (2014) LabIC 1970 : (2014) 2 LLN 326 : (2014) 3 MLJ 892

Central Civil Services (Leave) Rules, 1972 — Rule 30(1), 31(1), 43C, 43C(3), 43C(4)
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