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Supreme Court Of India judgments, 2014

1,251 judgments · page 59 of 63

Supreme Court29 Jan 2014Disposed Of

Deepak Bhandari Vs Himachal Pradesh State Industrial Development Corporation Limited

Supreme Court Of India · (2014) 2 AD (SC) 150 : AIR 2014 SC 961 : (2014) 2 AJR 99 : (2014) 4 ALD 18 : (2014) 103 ALR 217 : (2014) 3 AWC 2442 : (2014) 118 CLA 459 : (2014) 5 CTC 791 : (2014) 2 JT 435 : (2014) 2 LW 716 : (2014) 2 MLJ 241 : (2014) 123 RD 8 : (2014) 1 SCALE 673 : (20

Limitation Act, 1908 — Article 115, 116, 136, 137Limitation Act, 1963 — Article 55State Financial Corporations Act, 1951 — Section 29, 29(1), 30, 31, 31(1)
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Supreme Court29 Jan 2014Allowed

N.S. Nagendra Vs State of Karnataka

Supreme Court Of India · (2014) 1 ACR 1042 : (2014) 2 AKR 32 : (2014) 85 ALLCC 709 : (2014) ALLMR(Cri) 799 : (2014) 2 JT 398 : (2014) 2 KCCR 1476 : (2014) 1 RCR(Criminal) 1016 : (2014) 1 SCALE 657 : (2014) 3 SCC 193 : (2014) 1 UC 525

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court28 Jan 2014Dismissed

Tapash Kumar Paul Vs BSNL and Another

Supreme Court Of India · AIR 2015 SC 357 : (2014) 4 AWC 3643 : (2014) 4 ESC 654 : (2014) 7 JT 589 : (2014) LabIC 4486 : (2014) 3 SCT 106 : (2015) 1 SLJ 94

Constitution of India, 1950 — Article 41, 43Industrial Disputes Act, 1947 — Section 25F
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Supreme Court28 Jan 2014Allowed

Montford Brothers of St. Gabriel and Another Vs United India Insurance and Another etc.

Supreme Court Of India · (2014) 1 ACC 461 : (2014) ACJ 667 : (2014) 2 AD (SC) 247 : (2014) 2 ADJ 413 : AIR 2014 SC 1550 : (2014) 2 AWC 1914 : (2014) 5 BomCR 405 : (2014) 1 CTC 886 : (2014) 2 JT 488 : (2014) 2 KLJ 228 : (2014) 3 LW 1 : (2014) 4 MhLj 15 : (2014) 1 SCALE 645 : (201

Civil Procedure Code, 1908 (CPC) — Section 2, 2(11)Constitution of India, 1950 — Article 226, 227Fatal Accidents Act, 1855 — Section 1A
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Supreme Court28 Jan 2014Allowed

Hanumanagouda Vs United India Insurance Co. Ltd. and Others etc.

Supreme Court Of India · (2014) 1 ACC 358 : (2014) ACJ 681 : (2014) 2 AD (SC) 245 : AIR 2015 SC 1467 : (2015) 1 AKR 827 : (2014) 103 ALR 747 : (2014) 2 AnWR 192 : (2014) 2 AWC 1903 : (2014) 4 BomCR 682 : (2014) 1 CTC 661 : (2014) 2 KLJ 227 : (2014) 2 LW 860 : (2015) 1 MhLj 564 :

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Supreme Court28 Jan 2014Dismissed

Vinod Kumar Vs State of Haryana and Others

Supreme Court Of India · (2014) 7 AD (SC) 684 : AIR 2014 SC 1212 : (2014) 4 ALD 49 : (2014) 3 ALLMR 475 : (2014) 3 AWC 2186 : (2014) 2 CTC 331 : (2014) 2 JT 392 : (2014) 1 RCR(Civil) 909 : (2014) 1 SCALE 755 : (2014) 3 SCC 203 : (2015) 1 WBLR 171 : (2014) 3 WLN 1

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 5A(2), 6
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Supreme Court28 Jan 2014Allowed

Sanjay Kumar Vs The State of Bihar and Another

Supreme Court Of India · (2014) 84 ALLCC 1002 : (2014) 2 ALT(Cri) 242 : (2014) 3 CompLJ 197 : (2014) 2 RCR(Civil) 285 : (2014) 2 RCR(Criminal) 711 : (2014) 1 SCALE 751 : (2014) 9 SCC 230 : (2014) 4 SCJ 412 : (2014) 1 UC 516

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 165Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court27 Jan 2014Allowed

Dasan Vs State of Kerala and Another

Supreme Court Of India · (2014) 1 ACR 1037 : (2014) 2 AD (SC) 253 : AIR 2014 SC 1437 : (2014) 85 ALLCC 727 : (2014) ALLMR(Cri) 743 : (2014) 3 BomCR(Cri) 55 : (2014) CriLJ 1466 : (2014) 1 Crimes 192 : (2014) 2 JT 301 : (2014) 1 MLJ(Cri) 469 : (2014) 1 RCR(Criminal) 1013 : (2014) 1

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(3), 320(4), 320(5), 320(6)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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Supreme Court24 Jan 2014Disposed Of

Rajeevan Vs State of Kerala

Supreme Court Of India · (2014) ALLMR(Cri) 4188 : (2014) ALLMR(Cri) 4188 : (2014) 2 RCR(Criminal) 439

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 324, 34, 354, 447
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Supreme Court24 Jan 2014Dismissed

World Sport Group (Mauritius) Ltd. Vs MSM Satellite (Singapore) Pte. Ltd.

Supreme Court Of India · (2014) 2 ABR 349 : AIR 2014 SC 968 : (2014) 2 AJR 22 : (2014) 1 ARBLR 197 : (2014) 5 BomCR 693 : (2014) 118 CLA 310 : (2014) 2 JT 444 : (2014) 3 RCR(Civil) 485 : (2014) 3 SCJ 309 : (2014) 3 WBLR 763

Arbitration and Conciliation Act, 1996 — Section 16, 44, 45, 8, 9Civil Procedure Code, 1908 (CPC) — Section 20, 9Contract Act, 1872 — Section 23, 28
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Supreme Court24 Jan 2014Dismissed

Sanjay Kumar Vs Ashok Kumar and Another

Supreme Court Of India · (2014) 1 ACC 372 : (2014) ACJ 653 : (2014) 2 AD (SC) 9 : (2014) 104 ALR 236 : (2014) 2 AWC 1893 : (2014) 1 CG.L.R.W. 81 : (2014) 3 JT 237 : (2014) 1 RCR(Civil) 875 : (2014) 1 SCALE 584 : (2014) 5 SCC 330 : (2014) 2 SCJ 753 : (2014) 2 WBLR 133

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Supreme Court24 Jan 2014Dismissed

Pune Municipal Corporation and Another Vs Harakchand Misirimal Solanki and Others

Supreme Court Of India · (2014) 2 AD (SC) 209 : AIR 2014 SC 982 : (2014) 2 AJR 35 : (2014) 2 ALLMR 923 : (2014) 103 ALR 212 : (2014) 3 ALT 18 : (2014) 2 LW 430 : (2014) 4 MhLj 566 : (2014) 1 MLJ 874 : (2014) 3 MPLJ 294 : (2014) 1 RCR(Civil) 880 : (2014) 123 RD 3 : (2014) 4 RLW 30

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 18, 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114, 114(1), 114(2), 24, 24(1)
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Supreme Court24 Jan 2014Dismissed

Anand Agro Chem India Ltd. Vs Suresh Chandra and Others

Supreme Court Of India · (2014) 2 AD (SC) 258 : (2014) 3 ALJ 274 : (2014) 103 ALR 496 : (2014) 123 RD 436 : (2014) 1 SCALE 614 : (2014) 3 SCC 631 : (2014) 4 SCJ 351 : (2014) 3 WBLR 385

Constitution of India, 1950 — Article 21Uttar Pradesh Revenue Code, 2006 — Section 170, 171Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 17, 17(4)
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Supreme Court24 Jan 2014Dismissed

Revutappa Vs State of Karnataka

Supreme Court Of India · (2014) 1 ACR 1034 : (2014) 3 AD (SC) 405 : AIR 2014 SC 1262 : (2014) 2 AKR 23 : (2014) 85 ALLCC 711 : (2014) ALLMR(Cri) 740 : (2014) CriLJ 1460 : (2014) 2 KCCR 1471 : (2014) 1 MLJ(Cri) 502 : (2014) 1 SCALE 591 : (2014) 1 UC 445

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 323, 34, 498A
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