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Supreme Court Of India judgments, 2014

1,251 judgments · page 57 of 63

Supreme Court10 Feb 2014Allowed

Chennai Metropolitan Water Supply and Sewerage Board and Others Vs T.T. Murali Babu

Supreme Court Of India · (2014) 3 AD (SC) 491 : AIR 2014 SC 1141 : (2014) 2 ALLMR 900 : (2014) 1 ESC 35 : (2014) 141 FLR 772 : (2014) 2 JT 574 : (2014) LabIC 1256 : (2014) 1 LLN 559 : (2014) LLR 337 : (2014) 2 LW 845 : (2014) 2 MLJ 369 : (2014) 2 SCALE 163 : (2014) 4 SCC 108 : (2

Chennai Metropolitan Water Supply and Sewerage Board Employees (Discipline and Appeal) Regulations, 1978 — Regulation 6(1), 6(2)Constitution of India, 1950 — Article 226, 51A
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Supreme Court10 Feb 2014Allowed

Pratima Chowdhury Vs Kalpana Mukherjee and Another

Supreme Court Of India · (2014) 2 ABR 658 : (2014) 3 AD (SC) 81 : AIR 2014 SC 1304 : (2014) 2 AWC 2062 : (2014) 4 CHN 1 : (2014) 2 JT 586 : (2014) 3 RLW 2244 : (2014) 2 SCALE 175 : (2014) 4 SCC 196 : (2014) 4 SCJ 590 : (2014) 4 WBLR 480

Contract Act, 1872 — Section 16(1), 16(2), 16(3)Evidence Act, 1872 — Section 111, 115, 116West Bengal Co-operative Societies Act, 1983 — Section 69, 70, 79, 80, 85(9)
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Supreme Court10 Feb 2014Dismissed

Mathew Varghese Vs M. Amritha Kumar and Others

Supreme Court Of India · (2014) 4 AD (SC) 245 : AIR 2015 SC 50 : (2014) 4 AKR 530 : (2014) 104 ALR 241 : (2014) 2 CompLJ 289 : (2014) 3 JT 151 : (2014) MPLJ 299 : (2014) 123 RD 781 : (2014) 2 SCALE 331 : (2014) 5 SCC 610 : (2014) 5 SCJ 279

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68Constitution of India, 1950 — Article 226, 300AIncome Tax (Certificate Proceedings) Rules, 1962 — Rule 15, 15(1), 15(2)
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Supreme Court07 Feb 2014Dismissed

Lingaram Kodopi Vs State of Chhattisgarh

Supreme Court Of India · (2014) 2 ACR 1369 : (2014) 4 AD (SC) 14 : (2014) 1 ALD(Cri) 1023 : (2014) 84 ALLCC 993 : (2014) 2 CGLJ 67 : (2014) 1 Crimes 209 : (2014) 1 RCR(Criminal) 979 : (2014) 2 SCALE 122 : (2014) 3 SCC 474 : (2014) 6 SCJ 701 : (2014) 1 UC 608

Chhattisgarh Jansuraksha Adhiniyam Act — Section 8(1), 8(2), 8(3)Penal Code, 1860 (IPC) — Section 120B, 121, 124(1)Unlawful Activities (Prevention) Act, 1967 — Section 10, 13
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Supreme Court07 Feb 2014Allowed

ABP Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 2 ABR 486 : (2014) 2 AD (SC) 369 : AIR 2014 SC 1228 : (2014) 2 JT 493 : (2014) LabIC 1349 : (2014) 1 LLJ 652 : (2014) 2 SCALE 85 : (2014) 3 SCC 327 : (2014) 1 SCC(L&S) 565 : (2014) 2 SCJ 501 : (2014) 2 SCT 173 : (2014) 2 SLJ 262 : (2014) 2 UPLBEC 9

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 32Provident Funds Act, 1925 — Section 2, 4Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 10(1), 10(2), 10(4), 11(1), 12
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Supreme Court07 Feb 2014Disposed Of

Kishore Samrite Vs State of M.P.

Supreme Court Of India · (2014) 1 ACR 1076 : (2014) 2 AD (SC) 603 : (2014) 84 ALLCC 990 : (2014) 2 RCR(Civil) 18 : (2014) 1 RCR(Criminal) 977 : (2014) 2 SCALE 118 : (2014) 1 UC 605

Penal Code, 1860 (IPC) — Section 147, 149, 332, 427, 435Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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Supreme Court07 Feb 2014Allowed

Rajinder Kumar Vs Kuldeep Singh and Others

Supreme Court Of India · (2014) 2 AD (SC) 569 : AIR 2014 SC 1155 : (2014) 7 AJR 107 : (2014) 3 ALD 100 : (2015) 1 ALLMR 435 : (2014) 104 ALR 741 : (2014) 2 AWC 1976 : (2014) 3 CHN 162 : (2014) 118 CLT 430 : (2014) 2 CTC 93 : (2014) 2 JT 530 : (2014) 2 LW 540 : (2014) 2 MLJ 496 :

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 8 Rule 10, Order 9 Rule 13, 2(2)Contract Act, 1872 — Section 46Specific Relief Act, 1963 — Section 20, 28
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Supreme Court05 Feb 2014Dismissed

Badal Murmu and Others Vs State of West Bengal

Supreme Court Of India · (2014) 2 ACR 1379 : (2014) 3 AD (SC) 621 : AIR 2014 SC 1150 : (2014) 7 AJR 120 : (2014) 84 ALLCC 997 : (2014) 2 ALT(Cri) 448 : (2014) 4 Crimes 466 : (2014) 1 Crimes 204 : (2014) 1 JCC 599 : (2014) 3 JT 307 : (2014) 1 MLJ(Cri) 580 : (2014) 2 MLJ(Cri) 188 :

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
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Supreme Court05 Feb 2014Disposed Of

State through CBI New Delhi Vs Jitender Kumar Singh

Supreme Court Of India · (2014) 2 ACR 1426 : (2014) 2 AD (SC) 346 : AIR 2014 SC 1169 : (2014) 7 AJR 154 : (2014) 2 ALD(Cri) 106 : (2014) 85 ALLCC 253 : (2014) 2 ALT(Cri) 297 : (2014) CriLJ 1394 : (2014) 1 Crimes 229 : (2014) 207 DLT 323 : (2014) 2 JCC 1172 : (2014) 3 JT 181 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 220, 227, 253, 254, 255Penal Code, 1860 (IPC) — Section 120A, 120B, 409, 420, 467Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court04 Feb 2014Disposed Of

State of Rajasthan Vs Chhagan Lal

Supreme Court Of India · (2014) 4 JCC 213 : (2014) 4 RCR(Criminal) 559

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 42Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 42, 42(1), 42(2), 8
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Supreme Court04 Feb 2014Allowed

Arikala Narasa Reddy Vs Venkata Ram Reddy Reddygari and Another

Supreme Court Of India · (2014) 3 AD (SC) 133 : AIR 2014 SC 1290 : (2014) 3 AJR 571 : (2014) 3 ALD 1 : (2014) 2 AWC 1881 : (2014) 2 JT 549 : (2014) 1 RCR(Civil) 935 : (2014) 2 SCALE 26 : (2014) 5 SCC 312 : (2014) 5 SCJ 339

Conduct of Elections Rules, 1961 — Rule 73(2)Representation of the People Act, 1951 — Section 100, 100(1), 101, 102, 87
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Supreme Court04 Feb 2014Disposed Of

Nafis Ahmad and Another Vs Narain Singh and Others

Supreme Court Of India · (2014) 4 AD (SC) 155 : AIR 2014 SC 956 : (2014) 103 ALR 685 : (2014) 2 AWC 1102 : (2014) 2 JT 562 : (2014) 2 MPLJ 692 : (2014) 2 SCALE 58 : (2014) 3 SCC 489 : (2014) 3 WLN 73

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
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