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Supreme Court Of India judgments, 2014

1,251 judgments · page 54 of 63

Supreme Court25 Feb 2014Allowed

Dinubhai Boghabhai Solanki Vs State of Gujarat and Others

Supreme Court Of India · (2014) 3 AD (SC) 305 : (2014) 85 ALLCC 350 : (2014) ALLMR(Cri) 1132 : (2014) 2 ALT(Cri) 372 : (2014) CriLJ 1886 : (2014) 1 Crimes 265 : (2014) 2 JCC 1333 : (2014) 3 JT 313 : (2014) 1 MLJ(Cri) 670 : (2015) 1 NCC 759 : (2014) 2 RCR(Criminal) 19 : (2014) 2 S

Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 14, 21, 226, 32, 356Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158
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Supreme Court25 Feb 2014Dismissed

Radhey Shyam Vs State of Rajasthan

Supreme Court Of India · (2014) 1 ACR 1139 : (2014) 3 AD (SC) 224 : (2014) 2 AJR 601 : (2014) 2 Crimes 25 : (2014) 4 JT 271 : (2014) 3 SCALE 7 : (2014) 5 SCC 389 : (2014) 2 UC 844

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court25 Feb 2014Allowed

Rajkumar Vs State of M.P.

Supreme Court Of India · (2014) 3 AD (SC) 257 : (2014) 2 ALD(Cri) 312 : (2014) 2 ALT(Cri) 469 : (2014) CriLJ 1943 : (2014) 2 Crimes 31 : (2014) 2 JCC 1217 : (2014) 2 JLJ 194 : (2014) 3 JT 587 : (2014) 1 MLJ(Cri) 699 : (2015) 1 NCC 788 : (2014) 2 RCR(Criminal) 45 : (2014) 3 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 376, 450, 511
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Supreme Court25 Feb 2014Disposed Of

Pal Singh and Another Vs State of Punjab

Supreme Court Of India · (2014) 2 ACR 1820 : (2014) 4 AD (SC) 8 : (2014) 85 ALLCC 393 : (2014) 2 ALT(Cri) 507 : (2014) CriLJ 2573 : (2014) 2 Crimes 44 : (2014) 3 JCC 1611 : (2014) 1 MLJ(Cri) 728 : (2014) 3 RCR(Criminal) 328 : (2014) 3 SCALE 36 : (2014) 5 SCJ 448

Criminal Procedure Code, 1973 (CrPC) — Section 464, 465Penal Code, 1860 (IPC) — Section 114, 120B, 141, 147, 148
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Supreme Court25 Feb 2014Allowed

Common Cause (A Regd. Society) Vs Union of India (UOI)

Supreme Court Of India · (2014) 3 AD (SC) 213 : (2014) 104 ALR 509 : (2014) 4 AWC 3819 : (2014) 2 CDR 513 : (2014) 4 CHN 41 : (2014) 2 RCR(Civil) 48 : (2014) 2 RCR(Criminal) 11 : (2014) 3 SCALE 1 : (2014) 5 SCC 338 : (2014) 3 SCJ 21

Constitution of India, 1950 — Article 21, 32Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002 — Regulation 6.7Penal Code, 1860 (IPC) — Section 306, 309
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Supreme Court25 Feb 2014Dismissed

Nand Kumar Vs State of Bihar and Others

Supreme Court Of India · (2014) 3 SCR 193 = (2014) 5 SCC 300 : AIR 2015 SC 133 : (2014) 4 AJR 370 : (2014) 3 AWC 2378 : (2014) 2 JLJR 170 : (2014) 4 JT 227 : (2014) LabIC 4088 : (2014) 2 PLJR 168 : (2014) 3 SCALE 63 : (2014) 2 SCC(L&S) 171 : (2014) 5 SCJ 313 : (2014) 2 SCT 215 :

Bihar Agricultural Produce Market (Repeal) Act, 2006 — Section 4, 5, 6Constitution of India, 1950 — Article 14, 142, 226, 32
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Supreme Court25 Feb 2014Dismissed

Nesar Ahmad and Another Vs State of Jharkhand and Others

Supreme Court Of India · (2014) 3 AD (SC) 676 : AIR 2014 SC 1836 : (2014) 2 AJR 314 : (2015) 2 ALLMR 445 : (2014) 5 JT 172 : (2014) LabIC 1637 : (2014) 2 SCALE 656 : (2014) 2 SCC(L&S) 527 : (2014) 5 SCJ 250 : (2014) 2 SCT 325 : (2014) 2 SLJ 164

Constitution of India, 1950 — Article 14, 309, 32Jharkhand Primary Schools Appointment Rules, 2002 — Rule 4, 8
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Supreme Court25 Feb 2014Allowed

Tara Singh Vs State thr. Home Secretary, Uttarakhand

Supreme Court Of India · (2014) 1 ACR 1146 : (2014) 2 ALD(Cri) 321 : (2014) 85 ALLCC 686 : (2014) CriLJ 2154 : (2014) 2 Crimes 59 : (2014) 3 JT 530 : (2014) 1 NCC 430 : (2015) 2 RCR(Criminal) 588 : (2014) 3 SCALE 367 : (2014) 10 SCJ 696 : (2014) 1 UC 796

Penal Code, 1860 (IPC) — Section 201, 302, 34, 364Scheduled Districts Act, 1874 — Section 6
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Supreme Court25 Feb 2014Dismissed

Gohil Jesangbhai Raysangbhai and Others Vs State of Gujarat and Another

Supreme Court Of India · (2014) 4 AD (SC) 343 : AIR 2014 SC 3687 : (2014) 4 ALLMR 461 : (2014) ALT(Rev) 101 : (2014) 1 GLH 609 : (2014) 3 JT 361 : (2014) 3 SCALE 16 : (2014) 5 SCC 199 : (2014) 4 SCJ 305

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 2Bombay Land Revenue Code, 1879 — Section 73, 73BBombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4, 4(1), 4(2), 4A, 4A(1)
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Supreme Court24 Feb 2014Dismissed

Shyamal Saha and Another Vs State of West Bengal

Supreme Court Of India · AIR 2014 SC 3701 : (2014) 4 AJR 620 : (2014) 3 ALT(Cri) 99 : (2014) CriLJ 4388 : (2014) 1 Crimes 305 : (2014) 2 JCC 1112 : (2014) 1 MLJ(Cri) 691 : (2015) 1 NCC 749 : (2014) 1 OLR 932 : (2014) 2 RCR(Criminal) 751 : (2014) 2 SCALE 690 : (2014) 5 SCJ 416 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161
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Supreme Court20 Feb 2014Disposed Of

Pasupuleti Siva Ramakrishna Rao Vs State of Andhra Pradesh and Others

Supreme Court Of India · (2014) 2 ACR 2101 : (2014) 85 ALLCC 714 : (2014) ALLMR(Cri) 1121 : (2014) 3 ALT(Cri) 107 : (2014) CriLJ 1677 : (2014) 1 Crimes 260 : (2014) 2 LW(Cri) 84 : (2014) 1 MLJ(Cri) 714 : (2014) 2 RCR(Criminal) 129 : (2014) 2 SCALE 417 : (2014) 5 SCC 369 : (2014)

Penal Code, 1860 (IPC) — Section 307, 324, 34, 448, 452
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Supreme Court20 Feb 2014Dismissed

Anil @ Anthony Arikswamy Joseph Vs State of Maharashtra

Supreme Court Of India · (2014) 2 ACR 2090 : (2014) 3 AD (SC) 10 : (2014) 2 AJR 584 : (2014) ALLMR(Cri) 1080 : (2014) 3 ALT(Cri) 87 : (2014) 2 BomCR(Cri) 250 : (2014) CriLJ 1608 : (2014) 1 Crimes 250 : (2014) 3 JT 217 : (2014) 2 MLJ(Cri) 160 : (2014) 1 RCR(Criminal) 1004 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 377
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