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Supreme Court Of India judgments, 2014

1,251 judgments · page 6 of 63

Supreme Court01 Dec 2014Allowed

HDFC Bank Ltd. Vs Kumari Reshma

Supreme Court Of India · (2014) 4 ACC 929 : (2015) ACJ 1 : (2015) 7 AD (SC) 189 : AIR 2015 SC 290 : (2015) 1 AJR 412 : (2015) 2 ALD 1 : (2015) 108 ALR 461 : (2015) 1 AnWR 287 : (2015) 1 AWC 599 : (2015) 1 BomCR 1 : (2015) 1 JKJ 10 : (2015) 1 JLJ 318 : (2015) 2 JLJR 9 : (2015) 3 L

Motor Vehicles Act, 1939 — Section 2(19)Motor Vehicles Act, 1988 — Section 103, 103(1A), 146, 147, 149
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Supreme Court01 Dec 2014Disposed Of

State of M.P. Vs Parvez Khan

Supreme Court Of India · AIR 2015 SC 602 : (2015) 1 AJR 428 : (2015) 1 AWC 735 : (2015) 1 CGLJ 216 : (2014) 4 ESC 708 : (2015) 1 JKJ 1 : (2015) 1 JLJ 79 : (2015) 1 JLJR 171 : (2015) LabIC 1565 : (2015) 5 MhLj 26 : (2015) 1 MPHT 1 : (2015) 1 MPJR 218 : (2015) 1 PLJR 309 : (2015) 2

Constitution of India, 1950 — Article 14Eve teasing Act — Section 4Penal Code, 1860 (IPC) — Section 143, 147, 294, 304, 307
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Supreme Court01 Dec 2014Dismissed

Union of India (UOI) Vs T. Nathamuni

Supreme Court Of India · (2015) 1 ACR 6 : (2015) 90 ALLCC 895 : (2015) ALLMR(Cri) 338 : (2015) 2 ALT(Cri) 165 : (2015) 1 JLJR 181 : (2015) 1 LW(Cri) 625 : (2015) 1 PLJR 319 : (2015) 1 RCR(Criminal) 207 : (2015) 2 SCJ 281 : (2015) 229 TAXMAN 129 : (2015) 1 UC 138

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 13(1), 482, 8(1)Delhi Special Police Establishment Act, 1946 — Section 5(3)
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Supreme Court28 Nov 2014Dismissed

S. Bhaskar Reddy Vs Superintendent of Police

Supreme Court Of India · (2015) 7 AD (SC) 27 : (2015) 1 ALT 52 : (2014) 4 ESC 633 : (2015) LabIC 2054 : (2015) 1 LLN 273 : (2015) 2 SCC 365 : (2015) 1 SCC(L&S) 478 : (2014) 10 SCJ 428 : (2015) 1 SCT 91 : (2015) 1 SLJ 265

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 10, 14(2), 16, 30, 34(1)Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court28 Nov 2014Dismissed

K. Ravi Kumar Vs State of Karnataka

Supreme Court Of India · (2015) 5 AD (SC) 467 : (2015) 1 AKR 415 : (2015) 1 ALD(Cri) 609 : (2015) 1 ALT(Cri) 282 : (2015) CriLJ 553 : (2015) 1 Crimes 7 : (2015) 1 DMC 159 : (2015) 1 JCC 430 : (2015) 4 KarLJ 489 : (2015) 3 KCCR 2305 : (2015) 1 NCC 410 : (2015) 1 RCR(Criminal) 189

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 498A
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Supreme Court28 Nov 2014Disposed Of

Suresh Vs State of Haryana

Supreme Court Of India · (2015) 1 ACR 724 : (2015) 5 AD (SC) 390 : AIR 2015 SC 518 : (2015) 1 AJR 467 : (2015) 1 ALD(Cri) 522 : (2015) 1 ALT(Cri) 263 : (2015) CriLJ 661 : (2014) 4 Crimes 363 : (2015) 1 JLJR 125 : (2015) 1 NCC 35 : (2015) 1 OLR 322 : (2015) 1 PLJR 104 : (2015) 1 R

Constitution of India, 1950 — Article 21, 38, 39A, 41, 51ACriminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 357Evidence Act, 1872 — Section 106, 27
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Supreme Court27 Nov 2014Partly Allowed

M.P. Singh Bargoti Vs State of Madhya Pradesh

Supreme Court Of India · (2015) 1 AD (SC) 224 : AIR 2015 SC 556 : (2015) 2 AWC 2125 : (2014) 4 ESC 630 : (2015) 1 JLJ 42 : (2015) 1 JLJR 141 : (2015) 1 LLN 10 : (2015) 1 SCJ 228 : (2015) 1 SCT 98 : (2015) 1 SLJ 236

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Supreme Court27 Nov 2014Dismissed

State of Assam Vs Bhaskar Jyoti Sarma

Supreme Court Of India · (2015) ALT(Rev) 60 : (2015) 2 AWC 2118 : (2015) 1 RCR(Civil) 578 : (2015) 5 SCC 321 : (2014) 10 SCJ 603

Constitution of India, 1950 — Article 226, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 2, 3
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Supreme Court27 Nov 2014Allowed

Government of Andhra Pradesh Vs K. Varalakshmi

Supreme Court Of India · AIR 2015 SC 559 : (2015) 1 ALD 147 : (2015) 2 ALT 14 : (2015) 2 CHN 68 : (2015) 127 RD 594 : (2015) 1 SCJ 87

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(2), 3(3), 3(4)Civil Procedure Code, 1908 (CPC) — Section 80
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Supreme Court27 Nov 2014Dismissed

Magnum Promoters P. Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 2015 SC 444 : (2015) 1 AJR 555 : (2015) 2 ALD 52 : (2015) 1 ALLMR 965 : (2015) 1 AWC 846 : (2015) 5 MhLj 46 : (2015) 1 RCR(Civil) 765 : (2014) 13 SCALE 362 : (2015) 3 SCC 327

Constitution of India, 1950 — Article 239AADelhi Lands (Restrictions on Transfer) Act, 1972 — Section 3, 4, 9General Clauses Act, 1897 — Section 6
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Supreme Court27 Nov 2014Allowed

Ram Kishan Vs State of Haryana

Supreme Court Of India · AIR 2015 SC 440 : (2015) 1 AJR 563 : (2015) 2 ALD 29 : (2015) 1 AWC 816 : (2015) 1 RCR(Civil) 259 : (2015) 4 SCC 347

General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11(1), 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 114(1), 114(2), 24(2)
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