COURT ARCHIVE

Supreme Court Of India judgments, 2014

1,251 judgments · page 48 of 63

Supreme Court28 Mar 2014Allowed

In Re: Indian Woman says gang-raped on orders of Village Court published in Business and Financial News

Supreme Court Of India · (2014) 2 ACR 1731 : (2014) 4 AD (SC) 157 : AIR 2014 SC 2816 : (2014) 4 AJR 116 : (2014) 85 ALLCC 631 : (2014) CriLJ 3135 : (2014) 5 JT 118 : (2014) 2 MLJ(Cri) 218 : (2014) 1 OLR 1063 : (2014) 2 RCR(Criminal) 379 : (2014) 4 SCALE 237 : (2014) 4 SCC 786 : (

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 173(5), 53Evidence Act, 1872 — Section 65A

Supreme Court28 Mar 2014Dismissed

B. Jayaraj Vs State of A.P.

Supreme Court Of India · (2014) 2 ACR 1215 : (2014) 2 AJR 727 : (2014) 2 ALD(Cri) 73 : (2014) 85 ALLCC 1000 : (2014) 2 ALT(Cri) 416 : (2014) CriLJ 2433 : (2014) 2 GLH 149 : (2014) 3 JCC 1552 : (2014) 7 JT 381 : (2014) 2 MLJ(Cri) 358 : (2014) 1 OLR 1014 : (2014) 2 RCR(Criminal) 41

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

Supreme Court28 Mar 2014Allowed

Usha Bharti Vs State of U.P. and Others

Supreme Court Of India · (2014) 4 ADJ 587 : AIR 2014 SC 1686 : (2014) 3 ALJ 445 : (2014) 5 ALLMR 453 : (2014) ALT(Rev) 116 : (2014) 3 AWC 2926 : (2014) 2 ESC 198 : (2014) 4 JT 298 : (2014) 123 RD 693 : (2014) 4 SCALE 275 : (2014) 7 SCC 663 : (2014) 4 SCJ 364 : (2014) 3 UPLBEC 232

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7, 114, 121, 122Constitution of India, 1950 — Article 102, 103, 136, 141, 145(3)

Supreme Court28 Mar 2014Dismissed

Madan Lal Vs High Court of Jammu and Kashmir and Others

Supreme Court Of India · AIR 2014 SC 3434 : (2014) 4 AJR 51 : (2014) 142 FLR 403 : (2014) LabIC 3611 : (2014) 4 SCALE 512 : (2014) 2 SCT 690 : (2014) 15 SCC 308

Jammu and Kashmir Higher Judicial Service Rules, 1983 — Rule 17, 4, 4(2), 5, 5(2)

Supreme Court28 Mar 2014Allowed

Board of Control for Cricket Vs Cricket Association of Bihar and Others Cricket Association of Bihar Vs Board of Control for Cricket in India and Others

Supreme Court Of India · (2014) 4 SCALE 420 : (2014) 7 SCC 389

Supreme Court28 Mar 2014Allowed

Manohar Lal Sharma Vs The Principal Secretary and Others

Supreme Court Of India · 2014 (4 ) SCALE 619

Central Vigilance Commission Act, 2003 — Section 3(2), 8, 8(1), 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Delhi Special Police Establishment Act, 1946 — Section 4(1)

Supreme Court27 Mar 2014Allowed

Union of India (UOI) and Others Vs Robort Zomawia Street

Supreme Court Of India · AIR 2014 SC 2721 : (2014) 104 ALR 734 : (2014) 3 AWC 2745 : (2014) 5 JT 129 : (2014) 2 RCR(Civil) 837 : (2014) 124 RD 234 : (2014) 4 SCALE 253 : (2015) 1 WBLR 928

Cantonments Land Administration Rules, 1937 — Rule 3, 4, 6Evidence Act, 1872 — Section 65, 74Madhya Pradesh Land Revenue Code, 1959 — Section 185(1)

Supreme Court27 Mar 2014Disposed Of

Vijay Dhanuka Etc. Vs Najima Mamtaj Etc.

Supreme Court Of India · (2014) 2 ACR 1809 : (2014) 2 AJR 738 : (2014) 2 ALD(Cri) 609 : (2014) 85 ALLCC 693 : (2014) ALLMR(Cri) 1924 : (2014) 3 ALT(Cri) 52 : (2015) 3 CALLT 65 : (2014) CriLJ 2295 : (2014) 2 Crimes 99 : (2014) 3 JCC 1557 : (2014) 2 JLJR 415 : (2014) 2 OLR 68 : (20

Criminal Procedure (Amendment) Act, 2005 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 12(2), 190, 190(1), 190(2), 192Penal Code, 1860 (IPC) — Section 323, 34, 380, 506

Supreme Court27 Mar 2014Dismissed

Homi Rajvansh Vs State of Maharashtra and Others

Supreme Court Of India · (2014) 2 ACR 1197 : (2014) 86 ALLCC 1 : (2014) ALLMR(Cri) 1876 : (2014) 2 ALT(Cri) 439 : (2014) 2 Crimes 117 : (2014) 2 JCC 1231 : (2014) 3 RCR(Criminal) 368 : (2014) 4 SCALE 190 : (2014) 5 SCJ 740 : (2014) 2 SLJ 122

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 411, 420, 467

Supreme Court27 Mar 2014Dismissed

P.C. Mishra Vs State (C.B.I.) and Another

Supreme Court Of India · (2014) 2 ACR 1797 : AIR 2014 SC 1921 : (2014) 3 ALT(Cri) 44 : (2014) CriLJ 2482 : (2014) 2 Crimes 93 : (2014) 8 JT 227 : (2014) 2 KLJ 283 : (2014) 2 MLJ(Cri) 238 : (2014) 2 RCR(Criminal) 356 : (2014) 4 SCALE 183 : (2014) 5 SCJ 96

Criminal Law (Amendment) Act, 1952 — Section 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 164, 234, 306, 306(2), 307Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 26, 3, 5

Supreme Court27 Mar 2014Dismissed

Safai Karamchari Andolan and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 5 AD (SC) 214 : (2014) 3 AWC 2835 : (2014) 3 CTC 177 : (2014) 2 GLD 432 : (2014) 2 GLT 79 : (2014) 3 KarLJ 529 : (2014) LabIC 1949 : (2014) 3 LLJ 334 : (2014) 4 SCALE 165 : (2014) 5 SCJ 369 : (2014) 2 SCT 638 : (2014) 2 UPLBEC 1157 : (2015) 1 WBLR

Constitution of India, 1950 — Article 14, 17, 21, 23, 252Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 — Section 11(6), 12(3), 13, 16, 17Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 — Section 11, 12

Supreme Court27 Mar 2014

Narinder Singh and Others Vs State of Punjab and Another

Supreme Court Of India · (2014) 4 AD (SC) 581 : (2014) 2 AJR 714 : (2014) ALLMR(Cri) 1886 : (2014) CriLJ 2436 : (2014) 2 Crimes 67 : (2014) 2 JCC 1360 : (2014) 4 JT 573 : (2014) 2 KLJ 252 : (2014) 2 LW(Cri) 453 : (2014) 2 MLJ(Cri) 365 : (2014) 1 NCC 533 : (2014) 1 OLR 1035 : (201

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 173, 320, 320(1), 320(2), 320(9)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Supreme Court27 Mar 2014Allowed

Mangat Ram Vs State of Haryana

Supreme Court Of India · AIR 2014 SC 1782 : (2014) 2 AJR 729 : (2014) 2 ALD(Cri) 76 : (2014) 2 ALT(Cri) 244 : (2014) 2 BomCR(Cri) 410 : (2014) CriLJ 2425 : (2014) 2 Crimes 80 : (2014) 1 DMC 826 : (2014) 6 JT 562 : (2014) 2 KLJ 266 : (2014) 2 MLJ(Cri) 207 : (2014) 1 NCC 558 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A

Supreme Court27 Mar 2014Allowed

Sundeep Kumar Bafna Vs State of Maharashtra and Another

Supreme Court Of India · (2014) 2 ACR 2134 : AIR 2014 SC 1745 : (2014) 2 ALD(Cri) 86 : (2014) ALLMR(Cri) 4113 : (2014) ALLMR(Cri) 4113 : (2014) 2 ALT(Cri) 132 : (2014) 16 SCC 623 : (2014) 4 JT 486 : (2014) 1 NCC 570 : (2015) 1 NCC 798 : (2014) 2 RCR(Criminal) 416 : (2014) 2 RLW 1

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 167, 167(2)Evidence Act, 1872 — Section 27

Supreme Court27 Mar 2014Allowed

Central Bureau of Investigation New Delhi and Another Vs Mahipal Singh Mahipal Singh Vs C.B.I. and Another

Supreme Court Of India · AIR 2014 SC 2660 : (2014) CriLJ 3818 : (2014) 3 Crimes 316 : (2014) 3 RCR(Criminal) 244 : (2014) 4 SCALE 248

Constitution of India, 1950 — Article 20(1)Maharashtra Control of Organised Crime Act, 1999 — Section 2(1), 3Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 511

Supreme Court27 Mar 2014Allowed

State of Jharkhand and Others Vs La Opala R.G. Ltd.

Supreme Court Of India · (2014) 5 AD (SC) 291 : (2014) 2 JLJR 328 : (2014) 4 JT 591 : (2014) 79 KarLJ 145 : (2014) 2 PLJR 446 : (2014) 3 RCR(Civil) 482 : (2014) 4 SCALE 343 : (2014) 5 SCJ 548 : (2014) 70 VST 342

Bihar Finance Act, 1981 — Section 16, 16(9)Central Sales Tax Act, 1956 — Section 8, 8(1), 8(2), 8(5)

Supreme Court26 Mar 2014Allowed

Justice Sunanda Bhandare Foundation Vs Union of India (UOI) and Another

Supreme Court Of India · (2014) 5 ABR 176 : AIR 2014 SC 2869 : (2014) 5 ALD 111 : (2014) 3 AWC 2779 : (2014) 3 CDR 671 : (2014) 5 CHN 80 : (2014) 142 FLR 4 : (2014) LabIC 2876 : (2015) 1 RLW 270 : (2014) 4 SCALE 533 : (2014) 6 SCJ 207 : (2014) 2 SCT 686 : (2014) 3 SLJ 275

Constitution of India, 1950 — Article 14, 15, 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33

Supreme Court26 Mar 2014Dismissed

Haryana State Agricultural Marketing Board Vs Bishamber Dayal Goyal and Others

Supreme Court Of India · AIR 2014 SC 1766 : (2014) 2 AKR 508 : (2014) 104 ALR 518 : (2014) 3 CDR 652 : (2014) 4 CHN 66 : (2014) 2 CPJ 11 : (2014) 4 JT 354 : (2014) 2 RCR(Civil) 586 : (2014) 4 SCALE 134 : (2014) 6 SCJ 154 : (2014) 3 ShimLC 1479 : (2014) 4 WBLR 763

Punjab Agricultural Produce Markets Act, 1961 — Section 10, 2(1), 7, 7(2), 8

Supreme Court26 Mar 2014Disposed Of

Mohd. Haroon and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2014) 4 SCR 907 : (2014) 3 ALJ 530 : (2014) 2 ALT(Cri) 336 : (2014) CriLJ 2170 : (2014) 3 GLT 109 : (2014) 4 JT 361 : (2014) 4 SCALE 86 : (2014) 5 SCC 252 : (2014) 4 SCJ 432 : (2014) 2 SCC(Cri) 510

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 154, 160

Supreme Court26 Mar 2014Allowed

Executive Director, Steel Authority of India and Others Vs Tycoon Traders and Others

Supreme Court Of India · (2014) 3 ALLMR 961 : (2014) 2 BC 651 : (2014) 117 CLT 1115 : (2014) 4 SCALE 150 : (2015) 5 SCC 767 : (2014) 6 SCJ 210 : (2014) 2 WLN 139

Wild Life (Protection) Act, 1972 — Section 38