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Supreme Court Of India judgments, 2014

1,251 judgments · page 45 of 63

Supreme Court15 Apr 2014Dismissed

Karan Singh and Another Vs State of Haryana

Supreme Court Of India · (2014) 3 AJR 293 : (2014) 85 ALLCC 640 : (2014) CriLJ 2708 : (2014) 2 Crimes 193 : (2014) 2 DMC 1 : (2014) 3 JCC 1569 : (2014) 5 JT 1 : (2014) 1 NCC 802 : (2014) 2 RCR(Criminal) 627 : (2014) 5 SCALE 67 : (2014) 5 SCC 738

Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court15 Apr 2014Allowed

Licil Antony Vs State of Kerala and Another

Supreme Court Of India · (2014) 2 ACR 1930 : (2014) 5 AD (SC) 501 : (2014) 87 ALLCC 380 : (2014) 3 ALT(Cri) 222 : (2014) 2 BomCR(Cri) 622 : (2014) CriLJ 2414 : (2014) 2 Crimes 121 : (2014) 2 MLJ(Cri) 448 : (2014) 2 RCR(Criminal) 631 : (2014) 5 SCALE 100 : (2014) 7 SCJ 437

Andhra Pradesh Forest Act, 1937 — Section 29, 32Andhra Pradesh Sandalwood and Red Sanders Wood Transit Rules, 1969 — Rule 3Biological Diversity Act, 2002 — Section 55(2)
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Supreme Court15 Apr 2014Disposed Of

Prakash Vs State of Karnataka

Supreme Court Of India · (2014) 5 AD (SC) 10 : (2014) 2 AKR 663 : (2014) ALLMR(Cri) 2218 : (2014) 2 ALT(Cri) 425 : (2015) 119 CLT 585 : (2014) CriLJ 2503 : (2014) 2 Crimes 207 : (2014) 5 JT 239 : (2014) 4 KarLJ 529 : (2014) 3 KCCR 2473 : (2014) 1 NCC 708 : (2014) 3 RCR(Criminal)

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 342Identification of Prisoners Act, 1920 — Section 4, 5
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Supreme Court15 Apr 2014Dismissed

Ashok Rai Vs State of U.P. and Others

Supreme Court Of India · (2014) 2 ACR 2246 : (2014) 5 AD (SC) 1 : (2014) 3 AJR 516 : (2014) 2 ALD(Cri) 596 : (2014) 85 ALLCC 625 : (2015) 119 CLT 576 : (2014) CriLJ 3085 : (2014) 2 Crimes 155 : (2014) 5 JT 257 : (2014) 1 NCC 644 : (2014) 2 RCR(Criminal) 536 : (2014) 5 SCALE 73 :

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 449
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Supreme Court15 Apr 2014Disposed Of

National Legal Services Authority Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 3 ABR 586 : (2014) 5 AD (SC) 413 : AIR 2014 SC 1863 : (2014) 2 AKR 595 : (2014) 4 ALD 125 : (2014) 3 AWC 1 : (2014) 7 BomCR 1 : (2014) 209 DLT 38 : (2014) 2 JLJR 333 : (2014) 5 JT 182 : (2014) 2 KLT 378 : (2014) 3 MLJ 595 : (2014) 2 PLJR 301 : (201

Constitution of India, 1950 — Article 14, 141, 15, 15(2), 15(3)Family Law Act, 1986 — Section 32DA, 32DC, 32DC(1), 55Gender Reassignment Act, 2000 — Section 15
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Supreme Court11 Apr 2014Disposed Of

Mahinder Dutt Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 4 ABR 28 : (2014) 5 AD (SC) 185 : AIR 2014 SC 2009 : (2014) 3 AWC 3167 : (2014) 143 DRJ 15 : (2014) 2 ESC 189 : (2014) 142 FLR 228 : (2014) 5 JT 21 : (2014) LabIC 2018 : (2014) 3 LLN 606 : (2014) 4 SCALE 712 : (2014) 2 SCC(L&S) 548 : (2014) 6 SCJ 5

Central Civil Services (Pension) Rules, 1972 — Rule 41, 41(1)
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Supreme Court11 Apr 2014Disposed Off

Dharam Deo Yadav Vs State of U.P.

Supreme Court Of India · (2014) 4 AD (SC) 540 : (2014) 3 ALJ 722 : (2014) 86 ALLCC 293 : (2014) 2 ALT(Cri) 322 : (2014) CriLJ 2371 : (2014) 2 Crimes 127 : (2014) 5 JT 31 : (2014) 2 MLJ(Cri) 435 : (2014) 1 NCC 594 : (2014) 3 RCR(Criminal) 396 : (2014) 4 SCALE 730 : (2014) 5 SCC 50

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 100(4), 100(5), 201, 302, 34
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Supreme Court11 Apr 2014Disposed Of

Periyasami Novanagar Vs State Senthilkumar Vs State of Tamil Nadu

Supreme Court Of India · (2014) 4 AD (SC) 505 : (2014) 85 ALLCC 970 : (2014) 2 ALT(Cri) 310 : (2014) 2 BomCR(Cri) 602 : (2014) CriLJ 2350 : (2014) 2 Crimes 138 : (2014) 5 JT 7 : (2014) 2 MLJ(Cri) 484 : (2014) 1 NCC 611 : (2014) 2 RCR(Criminal) 512 : (2014) 4 SCALE 601 : (2014) 6

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 120B, 124
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Supreme Court11 Apr 2014Dismissed

Madhukar Vs State of Maharashtra and Others

Supreme Court Of India · (2014) 3 ABR 583 : AIR 2014 SC 2206 : (2014) 4 ALLMR 448 : (2014) 4 BomCR 150 : (2014) 118 CLT 478 : (2014) 2 ESC 185 : (2014) 142 FLR 214 : (2014) 5 JT 266 : (2014) LabIC 1937 : (2014) 4 SCALE 707 : (2014) 5 SCJ 531 : (2014) 2 SCT 662 : (2015) 1 ShimLC 2

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 46, 46(1), 46(4), 48, 48(1)
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Supreme Court11 Apr 2014Dismissed

State of Rajasthan Vs Manoj Kumar

Supreme Court Of India · (2014) 5 AD (SC) 243 : (2014) 86 ALLCC 677 : (2014) CriLJ 2420 : (2014) 2 Crimes 187 : (2015) 1 JCC 551 : (2014) 3 MLJ(Cri) 90 : (2014) 1 NCC 483 : (2014) 3 RCR(Criminal) 755 : (2014) 4 SCALE 724 : (2014) 5 SCC 744 : (2014) 6 SCJ 656 : (2014) 2 UC 1058

Arms Act, 1959 — Section 25, 27, 3, 33Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105
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Supreme Court11 Apr 2014Allowed

Annapurna Vs Mallikarjun and Another

Supreme Court Of India · (2014) 105 ALR 258 : (2014) 3 ALT 33 : (2014) 4 BomCR 158 : (2014) 3 CDR 735 : (2014) 2 CGLJ 630 : (2014) 117 CLT 1105 : (2014) 2 JLJR 565 : (2014) 5 LW 10 : (2014) 6 MhLj 551 : (2015) 1 MPHT 285 : (2014) 4 MPLJ 498 : (2014) 2 OLR 112 : (2014) 2 PLJR 551

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92Limitation Act, 1963 — Article 127
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Supreme Court09 Apr 2014Disposed Of

Nagar Palika Parishad, Mihona and Another Vs Ramnath and Another

Supreme Court Of India · (2014) 4 ALLMR 405 : (2014) 4 LW 623 : (2014) 2 MPHT 537 : (2014) 2 MPJR 1 : (2014) MPLJ 463 : (2014) 2 RCR(Civil) 665 : (2014) 124 RD 507 : (2014) 4 SCALE 704 : (2014) 6 SCC 394 : (2014) 7 SCJ 138 : (2015) 1 ShimLC 229 : (2014) 2 WLN 63

Madhya Pradesh Municipalities Act, 1961 — Section 109, 187, 223, 319Specific Relief Act, 1963 — Section 38, 54
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Supreme Court09 Apr 2014Partly Allowed

Muralidhar @ Gidda and Another Vs State of Karnataka

Supreme Court Of India · (2014) 2 ACR 1704 : (2014) 4 AD (SC) 557 : AIR 2014 SC 2200 : (2014) 2 AKR 635 : (2014) 86 ALLCC 259 : (2014) 3 ALT(Cri) 248 : (2014) CriLJ 2365 : (2014) 3 Crimes 9 : (2014) 3 JCC 1573 : (2014) 2 JLJR 300 : (2014) 4 KCCR 2781 : (2014) 2 MLJ(Cri) 341 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 144, 148, 149, 302, 307
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Supreme Court09 Apr 2014Allowed

Jacky Vs Tiny @ Antony and Others

Supreme Court Of India · (2014) 5 AD (SC) 549 : AIR 2014 SC 1615 : (2014) 4 ALD 121 : (2014) 105 ALR 273 : (2014) 3 AWC 2963 : (2014) 4 CDR 863 : (2015) 1 CHN 199 : (2014) 117 CLT 1108 : (2014) 2 KHC 290 : (2014) 2 KLT 303 : (2014) 4 LW 646 : (2014) 3 MLJ 764 : (2014) 2 RCR(Rent)

Constitution of India, 1950 — Article 226, 227
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Supreme Court07 Apr 2014Disposed Of

Mallamma (Dead) by L.Rs. Vs National Insurance Company Ltd. and Others

Supreme Court Of India · (2014) 2 ACC 268 : (2014) ACJ 1266 : (2014) 3 AWC 2177 : (2014) 2 CDR 477 : (2014) 2 CGLJ 587 : (2014) 2 CPJ 9 : (2014) 142 FLR 1 : (2014) 2 GLH 114 : (2014) 2 JLJR 382 : (2014) 5 JT 47 : (2014) 2 KLJ 855 : (2014) 3 LLJ 622 : (2014) 2 LLN 309 : (2014) 2 P

Motor Vehicles Act, 1968 - Section 103 157 157(1)
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Supreme Court07 Apr 2014Allowed

Indus Airways Pvt. Ltd. and Others Vs Magnum Aviation Pvt. Ltd. and Another

Supreme Court Of India · (2014) 2 ACR 1347 : (2014) 4 AD (SC) 323 : (2014) 85 ALLCC 958 : (2014) ALLMR(Cri) 1948 : (2014) 2 ALT(Cri) 395 : (2014) 2 BC 698 : (2014) 2 BomCR(Cri) 795 : (2014) 2 CGLJ 545 : (2014) 120 CLA 29 : (2014) 2 Crimes 105 : (2014) 3 CTC 721 : (2014) 143 DRJ 2

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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