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Supreme Court Of India judgments, 2014

1,251 judgments · page 52 of 63

Supreme Court04 Mar 2014Partly Allowed

C.B.I. Vs Karimullah Osan Khan

Supreme Court Of India · (2014) 2 ACR 1203 : (2014) 3 AD (SC) 661 : AIR 2014 SC 2234 : (2014) 2 ALD(Cri) 332 : (2014) 85 ALLCC 290 : (2014) 2 ALT(Cri) 73 : (2014) 2 BomCR(Cri) 451 : (2014) CriLJ 1870 : (2014) 2 Crimes 4 : (2014) 7 JT 259 : (2014) 1 LW(Cri) 670 : (2014) 2 MLJ(Cri)

Arms Act, 1959 — Section 25(1A), 25(1B), 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 216, 216(2), 216(3), 216(4)Explosive Substances Act, 1908 — Section 3, 4, 5, 6
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Supreme Court04 Mar 2014Dismissed

Lalitkumar V. Sanghavi (D) Th. L.Rs. Neeta Lalit Kumar Sanghavi and Another Vs Dharamdas V. Sanghavi and Others

Supreme Court Of India · (2014) 3 ABR 208 : (2014) 4 AD (SC) 101 : (2014) 2 AJR 450 : (2014) 3 ALD 153 : (2014) 104 ALR 276 : (2014) 1 ARBLR 568 : (2014) 3 AWC 2564 : (2014) 3 BomCR 1 : (2014) 2 CDR 307 : (2014) 4 CHN 222 : (2015) 124 CLA 357 : (2014) 2 JLJR 375 : (2014) 3 JT 526

Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 14, 14(1), 14(2)Constitution of India, 1950 — Article 226, 227
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Supreme Court04 Mar 2014Allowed

Rupak Kumar Vs State of Bihar and Another

Supreme Court Of India · (2014) 1 ACR 984 : (2014) 4 AD (SC) 117 : AIR 2014 SC 1390 : (2014) 3 AJR 105 : (2014) 85 ALLCC 301 : (2014) 2 BomCR(Cri) 458 : (2014) 2 Crimes 41 : (2014) FAJ 417 : (2014) 2 JLJR 298 : (2014) 3 JT 523 : (2014) 2 KLJ 109 : (2014) 1 LW(Cri) 659 : (2014) 2

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 16, 16(1)
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Supreme Court04 Mar 2014Dismissed

Chet Ram Vs State of Uttarakhand

Supreme Court Of India · (2014) 85 ALLCC 304 : (2014) ALLMR(Cri) 4190 : (2014) ALLMR(Cri) 4190 : (2014) CriLJ 3535 : (2014) 4 RCR(Criminal) 745 : (2014) 3 SCALE 397

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court03 Mar 2014Allowed

Union of India (UOI) Vs Concrete Products and Const. Co. Etc.

Supreme Court Of India · (2014) 4 AD (SC) 615 : AIR 2014 SC 1914 : (2014) 3 ALD 174 : (2014) 104 ALR 280 : (2014) 1 ARBLR 448 : (2014) 3 AWC 2527 : (2014) 2 CDR 300 : (2014) 4 CompLJ 244 : (2014) 5 JT 164 : (2014) 5 MhLj 87 : (2014) 3 MPLJ 481 : (2014) 4 RCR(Civil) 582 : (2014) 3

Arbitration and Conciliation Act, 1996 — Section 31(7), 33, 37(1)
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Supreme Court03 Mar 2014Dismissed

State Bank of Patiala and Another Vs Ram Niwas Bansal (Dead) through L.Rs.

Supreme Court Of India · (2014) 3 AD (SC) 469 : AIR 2014 SC 1264 : (2014) 3 ALLMR 480 : (2014) 141 FLR 271 : (2014) 2 JLJR 178 : (2014) 3 JT 545 : (2014) 3 LLJ 191 : (2014) 2 PLJR 458 : (2014) 3 SCALE 314 : (2014) 3 SCJ 617 : (2014) 2 SCT 373

Industrial Disputes Act, 1947 — Section 10, 10A, 11A, 17B, 33Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule 29Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 20(3)
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Supreme Court03 Mar 2014Dismissed

Phula Singh Vs State of Himachal Pradesh

Supreme Court Of India · (2014) 1 ACR 981 : (2014) 5 AD (SC) 497 : AIR 2014 SC 1256 : (2014) 3 AJR 89 : (2014) 1 ALD(Cri) 900 : (2014) 85 ALLCC 310 : (2014) 3 ALT(Cri) 161 : (2014) 2 Crimes 38 : (2014) 2 JLJR 131 : (2014) 3 JT 542 : (2014) 2 KLJ 102 : (2014) 2 MLJ(Cri) 121 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2), 20, 7
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Supreme Court03 Mar 2014Disposed Of

Public Service Commission, Uttaranchal Vs Jagdish Chandra Singh Bora and Another Etc.

Supreme Court Of India · (2014) 3 AD (SC) 609 : (2014) 1 ESC 119 : (2014) 141 FLR 966 : (2014) 3 JT 566 : (2014) LabIC 1628 : (2014) 3 LLJ 502 : (2014) 3 SCALE 380 : (2014) 8 SCC 644 : (2014) 2 SCC(L&S) 630 : (2014) 4 SCJ 678 : (2014) 2 SCT 357 : (2014) 2 SLJ 1

Apprentices Act, 1961 — Section 4(11)Constitution of India, 1950 — Article 14, 309Uttaranchal Subordinate Engineering Service (Emergency Direct Recruitment) Rules, 2001 — Rule 4, 5, 5(4), 6
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Supreme Court28 Feb 2014Partly Allowed

Nisha Devi Vs State of H.P. and Others

Supreme Court Of India · (2014) 3 ALLMR 445 : (2014) 4 AWC 3825 : (2014) 3 CDR 700 : (2014) 141 FLR 622 : (2014) LabIC 1398 : (2014) 3 SCALE 132 : (2014) 5 SCJ 535 : (2014) 2 SCT 331 : (2014) 2 ShimLC 1095 : (2014) 2 SLJ 142 : (2014) 4 WLN 118

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Supreme Court28 Feb 2014Allowed

Commissioner of Central Excise, Jaipur-II Vs Super Synotex (India) Ltd. and Others

Supreme Court Of India · (2014) 4 AD (SC) 81 : (2014) 202 ECR 1 : (2014) 301 ELT 273 : (2014) 44 GST 240 : (2014) 25 GSTR 199 : (2014) 6 JT 604 : (2014) 3 JT 494 : (2014) 78 KarLJ 594 : (2014) 3 SCALE 142 : (2014) 69 VST 1

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 35L, 4Customs Tariff Act, 1975 — Section 3
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Supreme Court28 Feb 2014Dismissed

State of Rajasthan Vs Parmanand and Another

Supreme Court Of India · (2014) 1 ACR 1134 : (2014) 3 AD (SC) 218 : AIR 2014 SC 1384 : (2014) 3 AJR 98 : (2014) 1 ALD(Cri) 900 : (2014) 85 ALLCC 662 : (2014) 2 BomCR(Cri) 195 : (2014) CriLJ 1756 : (2014) 1 Crimes 324 : (2014) 2 JCC 66 : (2014) 5 JT 271 : (2014) 1 KLT 1030 : (2014

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 28, 29, 42, 42(1)
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Supreme Court28 Feb 2014Allowed

Municipal Corporation of Greater Mumbai Vs Anil Shantaram Khoje and Others

Supreme Court Of India · (2014) 3 ABR 65 : (2014) 5 AD (SC) 31 : (2014) 3 ALLMR 423 : (2014) 2 BomCR(Cri) 436 : (2014) 7 JT 266 : (2014) 3 SCALE 169 : (2014) 6 SCJ 70 : (2014) 4 SCT 200 : (2014) 2 SLJ 131

Bombay General Clauses Act, 1904 — Section 23Evidence Act, 1872 — Section 83Mumbai Municipal Corporation Act, 1888 — Section 55, 80B, 80B(4), 80B(5)
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Supreme Court28 Feb 2014Dismissed

Jharkhand State Elect. Board and Others Vs Laxmi Business and Cement Co. P. Ltd. and Another

Supreme Court Of India · (2014) 4 AD (SC) 66 : AIR 2014 SC 1820 : (2014) 2 AJR 165 : (2014) 4 AWC 3279 : (2014) 2 JLJR 103 : (2014) 3 JT 507 : (2014) 2 PLJR 236 : (2014) 2 RCR(Civil) 236 : (2014) 3 SCALE 155 : (2014) 5 SCC 236 : (2014) 4 SCJ 689

Electricity (Supply) Act, 1948 — Section 49, 49(1)Electricity Act, 2003 — Section 111, 185, 185(2), 2(1), 29Electricity Regulatory Commission Act, 1998 — Section 17, 22, 22(1)
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Supreme Court28 Feb 2014Dismissed

CBI, ACB, Mumbai Vs Narendra Lal Jain and Others

Supreme Court Of India · (2014) 1 ACR 1125 : (2014) 3 AD (SC) 301 : (2014) 85 ALLCC 346 : (2014) 2 ALT(Cri) 453 : (2014) 2 BomCR(Cri) 394 : (2014) 2 Crimes 1 : (2014) 2 GLH 1 : (2014) 2 MLJ(Cri) 124 : (2014) 2 RCR(Criminal) 15 : (2014) 3 SCALE 137 : (2014) 5 SCC 364 : (2014) 6 SC

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
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