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Supreme Court Of India judgments, 2014

1,251 judgments · page 47 of 63

Supreme Court01 Apr 2014

Manmohan Sharma Vs State of Rajasthan and Others

Supreme Court Of India · (2014) 5 AD (SC) 80 : (2015) 2 CDR 286 : (2014) 4 JT 536 : (2014) LabIC 1859 : (2014) 4 SCALE 516 : (2014) 5 SCC 782 : (2014) 2 SCC(L&S) 8 : (2014) 6 SCJ 229 : (2014) 2 SCT 630

Constitution of India, 1950 — Article 142, 226, 32
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Supreme Court01 Apr 2014Dismissed

V. Kala Bharathi and Others Vs The Oriental Insurance Company Ltd. Br. Chitoor

Supreme Court Of India · (2014) 2 ACC 219 : (2014) ACJ 1612 : (2014) 4 AD (SC) 521 : AIR 2014 SC 1563 : (2014) 4 ALD 54 : (2014) 105 ALR 220 : (2014) 1 AnWR 743 : (2014) 3 BomCR 282 : (2014) 2 GLH 125 : (2015) 1 GLR 343 : (2014) 4 JT 467 : (2014) 2 KarLJ 631 : (2014) 2 KLJ 275 :

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 472Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 1(4)Constitution of India, 1950 — Article 141
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Supreme Court01 Apr 2014Dismissed

Kalpesh Hemantbhai Shah Vs Manhar Auto Stores through its Partner and Others

Supreme Court Of India · AIR 2014 SC 1561 : (2014) 106 ALR 154 : (2014) ALT(Rev) 205 : (2014) 3 BomCR 297 : (2014) 117 CLT 1113 : (2014) 1 RCR(Rent) 521 : (2014) 2 RLW 1428 : (2014) 4 SCALE 447 : (2014) 7 SCJ 323 : (2015) 1 ShimLC 166 : (2014) 4 WBLR 441

Constitution of India, 1950 — Article 226, 227Maharashtra Rent Control Act, 1999 — Section 7(5)
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Supreme Court01 Apr 2014Dismissed

Naushad Anwar and Others Vs State of Bihar and Others

Supreme Court Of India · (2014) 5 AD (SC) 102 : AIR 2014 SC 1575 : (2014) 3 AJR 463 : (2014) 2 JLJR 232 : (2014) 4 JT 526 : (2014) 2 PLJR 372 : (2014) 4 SCALE 473 : (2014) 2 SCC(L&S) 465 : (2014) 5 SCJ 59 : (2014) 2 SCT 625 : (2014) 2 SLJ 446

Bihar Municipality Secondary and Higher Secondary Teachers (Appointment and Service Condition) Rules, 2006 — Rule 4Bihar Zila Parishad Secondary and Higher Secondary Teachers (Appointment and Service Conditions), s, 2006 — Rule 4University Grants Commission Act, 1956 — Section 3
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Supreme Court31 Mar 2014Dismissed

P. Ramakrishnam Raju Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 3 ABR 577 : (2014) 4 AD (SC) 531 : AIR 2014 SC 1619 : (2014) 4 ALD 113 : (2014) 3 ALT 25 : (2014) 3 AWC 2738 : (2014) 2 ESC 226 : (2014) 142 FLR 218 : (2014) 2 GLD 312 : (2014) 2 GLT 72 : (2014) 5 JT 102 : (2014) 6 KarLJ 367 : (2014) 2 KLT 282 : (2

Constitution of India, 1950 — Article 112(3), 124, 124(3), 125, 126Delhi Higher Judicial Services Rules, 1970 — Rule 26BHigh Court and Supreme Court Judges (Salaries and Conditions of Service) (Amendment) Act, 2005 — Section 13A
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Supreme Court31 Mar 2014Dismissed

Ram Niranjan Roy Vs State of Bihar and Others

Supreme Court Of India · (2014) 2 ACR 1944 : (2014) 4 AD (SC) 362 : (2014) 2 ALD(Cri) 64 : (2014) ALLMR(Cri) 1937 : (2014) 3 ALT(Cri) 58 : (2014) CriLJ 2283 : (2014) 2 Crimes 109 : (2014) 2 JLJR 240 : (2014) 4 JT 477 : (2014) 2 PLJR 380 : (2014) 2 RCR(Criminal) 705 : (2014) 4 SCA

Constitution of India, 1950 — Article 129, 19, 20, 215Contempt of Courts Act, 1971 — Section 14, 2
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Supreme Court31 Mar 2014Dismissed

State of Bihar and Others Vs Rajmangal Ram

Supreme Court Of India · AIR 2014 SC 1674 : (2014) 2 AJR 743 : (2014) 2 ALD(Cri) 604 : (2014) 85 ALLCC 954 : (2014) ALLMR(Cri) 1882 : (2014) CriLJ 2300 : (2014) 2 Crimes 293 : (2015) 1 JCC 523 : (2014) 2 JLJR 324 : (2014) 2 MLJ(Cri) 348 : (2014) 2 PLJR 441 : (2014) 2 RCR(Criminal

Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
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Supreme Court31 Mar 2014Disposed Of

Navneet Kaur Vs State of NCT of Delhi and Another

Supreme Court Of India · (2014) 2 ACR 1188 : AIR 2014 SC 1935 : (2014) 85 ALLCC 939 : (2014) 2 ALT(Cri) 503 : (2014) CriLJ 2474 : (2014) 2 Crimes 299 : (2014) 4 JT 280 : (2014) 2 RCR(Criminal) 397 : (2014) 4 SCALE 459 : (2014) 7 SCC 264 : (2014) 5 SCJ 352

Constitution of India, 1950 — Article 21, 32, 72
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Supreme Court31 Mar 2014Allowed

Reliance Industries Ltd. and Others Vs Union of India (UOI)

Supreme Court Of India · (2014) 3 ABR 477 : AIR 2014 SC 2342 : (2014) 2 ARBLR 48 : (2014) 3 AWC 2712 : (2014) 120 CLA 321 : (2014) 2 CompLJ 225 : (2014) 4 JT 549 : (2014) 4 SCALE 390 : (2014) 4 SCJ 561 : (2015) 1 WBLR 883

Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(12), 11(2), 11(6)United Nations Commission on International Trade Law Arbitration Rules, 1976 — Rule 4
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Supreme Court31 Mar 2014Dismissed

Ramesh Vithal Patil Vs State of Karnataka and Others

Supreme Court Of India · (2014) 2 ACR 1667 : (2014) 4 AD (SC) 565 : (2014) 2 Crimes 227 : (2014) 2 DMC 276 : (2014) 2 JCC 1257 : (2014) 8 JT 219 : (2014) 4 KarLJ 353 : (2014) 2 RCR(Criminal) 498 : (2014) 4 SCALE 438 : (2014) 10 SCJ 412 : (2014) 2 UC 1008

Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2)Evidence Act, 1872 — Section 106, 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
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Supreme Court31 Mar 2014Dismissed

Faseela M. Vs Munnerul Islam Madrasa Committee and Another

Supreme Court Of India · (2014) 3 ABR 816 : AIR 2014 SC 2064 : (2014) 2 AJR 821 : (2014) 4 ALD 81 : (2014) 4 ALJ 22 : (2014) 5 ALLMR 971 : (2014) 104 ALR 758 : (2014) 3 AWC 2920 : (2014) 7 JT 247 : (2014) 4 LW 632 : (2014) 2 RCR(Civil) 890 : (2014) 1 RCR(Rent) 404 : (2014) 124 RD

Waqf Act, 1995 — Section 4(6), 5, 6, 6(1), 6(5)
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Supreme Court28 Mar 2014Disposed Of

Bhule Ram Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2014 SC 1957 : (2014) 105 ALR 466 : (2014) ALT(Rev) 142 : (2014) 3 AWC 2366 : (2014) 142 DRJ 465 : (2014) 3 JLJR 1 : (2014) 5 JT 110 : (2014) 3 PLJR 151 : (2014) 124 RD 713 : (2014) 4 RLW 3255 : (2014) 4 SCALE 349 : (2014) 4 SCJ 655 : (2014) 3 ShimLC

Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 4(1)
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Supreme Court28 Mar 2014Dismissed

Subramanian Swamy and Others Vs Raju Thr. Member Juvenile Justice Board and Another

Supreme Court Of India · (2014) 2 ACR 1615 : (2014) 4 AD (SC) 193 : AIR 2014 SC 1649 : (2014) 3 AJR 469 : (2014) 86 ALLCC 637 : (2014) 2 ALT(Cri) 477 : (2014) 2 BomCR(Cri) 340 : (2014) 2 Crimes 307 : (2014) 5 GLT 75 : (2014) 3 JLJR 7 : (2014) 4 JT 328 : (2014) 2 MLJ(Cri) 137 : (2

Childrens Act, 1974 — Section 13Constitution of India, 1950 — Article 14, 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 173(2), 213, 436
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Supreme Court28 Mar 2014Dismissed

S.F. Engineer Vs Metal Box India Ltd. and Another

Supreme Court Of India · (2014) 3 ABR 506 : (2014) 4 AD (SC) 137 : AIR 2014 SC 2189 : (2014) 3 ALLMR 918 : (2014) 104 ALR 473 : (2014) 3 BomCR 822 : (2014) 4 JT 284 : (2014) 6 MhLj 478 : (2014) 1 RCR(Rent) 474 : (2014) 4 SCALE 260 : (2014) 6 SCC 780 : (2014) 5 SCJ 222 : (2014) 3

Bombay Rent Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Section 37Companies Act, 1956 — Section 630
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Supreme Court28 Mar 2014Allowed

Sanghian Pandian Rajkumar Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2014) 2 ACR 1192 : (2014) 4 AD (SC) 129 : (2014) 86 ALLCC 671 : (2014) ALLMR(Cri) 1871 : (2014) 2 ALT(Cri) 419 : (2014) 2 BomCR(Cri) 531 : (2014) 2 Crimes 222 : (2014) 2 RCR(Criminal) 665 : (2014) 4 SCALE 74 : (2014) 5 SCJ 700

Arms Act, 1959 — Section 25(1B), 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 439
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