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Supreme Court Of India judgments, 2014

1,251 judgments · page 7 of 63

Supreme Court26 Nov 2014Allowed

Vasant Sampat Dupare Vs State of Maharashtra

Supreme Court Of India · (2015) 4 AD (SC) 172 : (2015) 1 AJR 567 : (2015) 1 ALD(Cri) 781 : (2015) ALLMR(Cri) 398 : (2015) CriLJ 774 : (2014) 4 Crimes 337 : (2015) 1 NCC 420 : (2015) 1 RCR(Criminal) 127 : (2015) 1 SCC 253

Criminal Procedure Code, 1973 (CrPC) — Section 129, 161, 162, 313, 354(3)Evidence Act, 1872 — Section 24, 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 201, 302, 363, 367, 376
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Supreme Court26 Nov 2014Dismissed

Archana Girish Sabnis Vs Bar Council of India

Supreme Court Of India · (2015) 1 ABR 536 : AIR 2015 SC 913 : (2015) 110 ALR 449 : (2015) 1 AWC 1049 : (2014) 4 ESC 643 : (2015) 1 JLJR 281 : (2014) 8 MLJ 757 : (2015) 1 PLJR 385 : (2015) 1 RCR(Civil) 373 : (2015) 4 SCC 498 : (2014) 10 SCJ 398 : (2015) 129 SCL 147 : (2015) 1 SCT

Advocates Act, 1961 — Section 24, 24(1), 24(3), 49, 49(1)Bar Council of India Rules — Rule 1(1)Constitution of India, 1950 — Article 14, 19(1)
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Supreme Court25 Nov 2014Allowed

Mitul Chatterjee (Barman) Vs Rajesh Burman

Supreme Court Of India · (2015) 1 RCR(Civil) 193

Constitution of India, 1950 — Article 142Penal Code, 1860 (IPC) — Section 325, 34, 406, 498A, 506Special Marriage Act, 1954 — Section 27(1)
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Supreme Court25 Nov 2014Dismissed

Devinder Kumar Vs Nachhattar Singh

Supreme Court Of India · AIR 2015 SC 2432 : (2015) 1 RCR(Civil) 186 : (2014) 2 RCR(Rent) 533

East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A, 18A(4), 18A(5)
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Supreme Court25 Nov 2014Partly Allowed

Hyder Consulting (UK) Ltd. Vs Governor, State of Orissa

Supreme Court Of India · AIR 2015 SC 856 : (2015) 3 ARBLR 1 : (2015) 125 CLA 1 : (2015) 4 MhLj 7 : (2015) MPLJ 232 : (2015) 1 RCR(Civil) 165 : (2015) 2 SCC 189 : (2014) 10 SCJ 669

Arbitration Act, 1940 — Section 29Arbitration and Conciliation Act, 1996 — Section 17, 21, 23(3), 24(1), 25Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court25 Nov 2014Disposed Of

Associate Builders Vs Delhi Development Authority

Supreme Court Of India · AIR 2015 SC 620 : (2014) 4 ARBLR 307 : (2015) 124 CLA 318 : (2015) 1 CTC 191 : (2015) 215 DLT 204 : (2015) 4 MhLj 576 : (2015) MPLJ 368 : (2014) 13 SCALE 226 : (2015) 3 SCC 49 : (2015) 1 SCJ 42

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 18, 28(1), 28(3)Constitution of India, 1950 — Article 14
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Supreme Court25 Nov 2014Allowed

Sidhharth Viyas Vs Ravi Nath Misra

Supreme Court Of India · (2015) 7 ADJ 410 : AIR 2015 SC 434 : (2015) 1 ALJ 617 : (2015) 1 AWC 67 : (2015) 1 RCR(Rent) 100 : (2015) 2 SCC 701 : (2015) 2 SCJ 17 : (2015) 1 WLN 120

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 16, 2(2), 20
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Supreme Court25 Nov 2014Disposed Of

Jagdish Vs State of Uttaranchal

Supreme Court Of India · (2015) 1 ACR 572 : (2015) 1 AJR 424 : (2015) 1 ALD(Cri) 487 : (2015) 1 ALT(Cri) 331 : (2015) 2 Crimes 200 : (2014) 3 DMC 721 : (2015) 2 JLJR 232 : (2014) 4 MLJ(Cri) 763 : (2015) 1 NCC 60 : (2015) 2 PLJR 345 : (2015) 1 RCR(Criminal) 98 : (2015) 2 SCC 252 :

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
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Supreme Court25 Nov 2014Partly Allowed

Sita Ram Vs State of Haryana

Supreme Court Of India · (2015) 2 AJR 258 : (2014) 6 ALD 218 : (2014) 6 ALD(Cri) 218 : (2015) 110 ALR 534 : (2015) ALT(Rev) 95 : (2015) 1 AWC 74 : (2015) 2 CTC 568 : (2015) 1 RCR(Civil) 255 : (2015) 128 RD 422 : (2015) 3 SCC 597 : (2015) 1 SCJ 379

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 4
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Supreme Court25 Nov 2014Disposed Of

Motilal Yadav Vs State of Bihar

Supreme Court Of India · (2015) 1 AJR 752 : (2015) 1 ALD(Cri) 605 : (2015) 1 ALT(Cri) 442 : (2015) 1 Crimes 77 : (2015) 1 JLJR 152 : (2014) 4 MLJ(Cri) 741 : (2014) 2 NCC 874 : (2015) 1 PLJR 290 : (2015) 1 RCR(Criminal) 115 : (2015) 2 SCC 647 : (2015) 1 SCJ 291 : (2015) 1 UC 47

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 120B, 34, 364A
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Supreme Court25 Nov 2014Allowed

State of Jharkhand Vs State of Bihar

Supreme Court Of India · (2015) 1 AD (SC) 167 : (2015) 2 RCR(Civil) 31 : (2015) 2 SCC 431

Civil Procedure Code, 1908 (CPC) — Section 113, 15Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4, 7Constitution of India, 1950 — Article 131, 131A, 14, 226, 32
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Supreme Court25 Nov 2014Disposed Of

G. Manikyamma Vs Roudri Co-operative Housing Society Ltd.

Supreme Court Of India · (2015) 3 AD (SC) 197 : AIR 2015 SC 720 : (2015) 3 ALD 126 : (2015) 1 ALJ 758 : (2015) 4 ALLMR 932 : (2015) 2 RCR(Civil) 48

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 21, 252, 300AProtection of Human Rights Act, 1993 — Section 12
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Supreme Court24 Nov 2014Allowed

High Court of Gujarat Vs Hitendra Vrajlal Ashara

Supreme Court Of India · (2015) 1 AD (SC) 405 : (2015) 1 ALT 62 : (2014) 4 ESC 641 : (2015) 1 JLJR 150 : (2015) 1 PLJR 288 : (2015) 1 SCJ 112 : (2015) 2 SCT 89 : (2015) 1 WLN 81

Constitution of India, 1950 — Article 226, 227Gujarat Civil Services (Conduct) Rules, 1971 — Rule 26A
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Supreme Court21 Nov 2014Allowed

Naim Vs State of Uttarakhand

Supreme Court Of India · (2014) 3 ACR 3350 : (2015) 1 AJR 764 : (2015) ALLMR(Cri) 379 : (2015) 1 ALT(Cri) 313 : (2015) 2 Crimes 173 : (2015) 1 NCC 86 : (2015) 1 RCR(Criminal) 289 : (2015) 1 SCC 397 : (2015) 1 SCJ 568 : (2015) 1 UC 79

Constitution of India, 1950 — Article 134(1)(1), 134(2)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 379, 504
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