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Supreme Court Of India judgments, 2014

1,251 judgments · page 8 of 63

Supreme Court21 Nov 2014Allowed

Manoharlal Vs State of M.P.

Supreme Court Of India · (2014) 3 ACR 3344 : (2015) 1 AJR 743 : (2015) 88 ALLCC 675 : (2015) 1 ALT(Cri) 316 : (2015) 1 JCC 527 : (2015) 1 JLJ 124 : (2015) 1 NCC 75 : (2015) 1 RCR(Criminal) 94 : (2015) 1 SCJ 253

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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Supreme Court20 Nov 2014Allowed

R. Rajanna Vs S.R. Venkataswamy

Supreme Court Of India · AIR 2015 SC 706 : (2015) 1 AKR 685 : (2015) 1 ALT 47 : (2015) 1 AWC 766 : (2015) 2 CHN 108 : (2014) 4 KLJ 723 : (2014) 4 KLT 780 : (2015) 3 LW 38 : (2015) 1 OLR 305 : (2015) 1 RCR(Civil) 96 : (2015) 2 RLW 1438 : (2014) 13 SCALE 19 : (2014) 10 SCJ 315 : (2

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1A, Order 23 Rule 3, Order 23 Rule 3A, Order 7 Rule 11, 151
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Supreme Court19 Nov 2014Allowed

Rajkot Distt. Cooperative Bank Ltd. Vs State of Gujarat

Supreme Court Of India · AIR 2015 SC 489 : (2014) 10 SCJ 589

Constitution of India (Ninety-Seventh Amendment) Act, 2011 — Section 243ZKConstitution of India, 1950 — Article 13(1), 13(2), 324, 80(4)Gujarat Co-operative Societies Act, 1961 — Section 14, 145(A), 145(U), 145(Y), 168
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Supreme Court19 Nov 2014Dismissed

Union of India (UOI) Vs P. Gunasekaran

Supreme Court Of India · (2015) 1 ABR 413 : AIR 2015 SC 545 : (2014) 310 ELT 417 : (2015) 1 ESC 101 : (2015) 144 FLR 219 : (2015) LabIC 268 : (2014) 13 SCALE 24 : (2015) 2 SCC 610 : (2015) 1 SCC(L&S) 554 : (2014) 10 SCJ 341 : (2015) 1 SCT 5

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226, 227
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Supreme Court19 Nov 2014Allowed

K. Srinivas Vs K. Sunita

Supreme Court Of India · (2014) 10 ADJ 408 : (2015) 90 ALLCC 808 : (2015) 2 ALLMR 435 : (2015) 108 ALR 742 : (2015) 1 AWC 80 : (2015) 1 CHN 233 : (2015) 1 JLJR 114 : (2015) 1 OLR 267 : (2015) 1 PLJR 126 : (2015) 1 RCR(Civil) 38 : (2014) 13 SCALE 89 : (2014) 10 SCJ 438 : (2014) 4

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4, 6
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Supreme Court19 Nov 2014Allowed

D.R. Somayajulu Vs Attili Appala Swamy

Supreme Court Of India · (2015) 7 AD (SC) 77 : AIR 2015 SC 569 : (2015) 1 ALD 151 : (2015) 1 ALLMR 470 : (2015) 108 ALR 719 : (2015) 2 CHN 86 : (2015) 2 JLJR 273 : (2015) 2 PLJR 384 : (2015) 2 SCC 390 : (2014) 10 SCJ 325

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 47 Rule 1Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 10(3), 20(1), 3, 3(1), 4
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Supreme Court19 Nov 2014Allowed

Jaiminiben Hirenbhai Vyas Vs Hirenbhai Rameshchandra Vyas

Supreme Court Of India · (2014) 3 ACR 3346 : AIR 2015 SC 300 : (2015) 1 AJR 148 : (2015) 2 AKR 158 : (2015) 1 ALD(Cri) 627 : (2015) 90 ALLCC 791 : (2015) ALLMR(Cri) 376 : (2015) 1 ALT(Cri) 398 : (2015) CriLJ 608 : (2014) 6 CTC 460 : (2014) 3 DMC 737 : (2015) 2 GLR 953 : (2015) 1

Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 145, 147Hindu Marriage Act, 1955 — Section 24
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Supreme Court19 Nov 2014Disposed Of

Mumtaz Vs State of U.P.

Supreme Court Of India · (2015) 2 Crimes 197 : (2015) 4 SCC 318

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 15(3), 7A, 7A(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12
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Supreme Court19 Nov 2014Allowed

Baljinder Kaur Vs State of Punjab

Supreme Court Of India · (2015) 1 ACR 566 : (2015) 2 AJR 262 : (2015) 1 ALD(Cri) 615 : (2015) CriLJ 758 : (2014) 4 Crimes 293 : (2015) 1 DMC 141 : (2015) 1 JCC 473 : (2015) 1 JLJR 119 : (2014) 2 NCC 853 : (2015) 1 PLJR 181 : (2015) 1 RCR(Criminal) 78 : (2015) 2 SCC 629 : (2015) 1

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court19 Nov 2014Partly Allowed

Rakesh Baban Borhade Vs State of Maharashtra

Supreme Court Of India · (2014) 3 ACR 3332 : (2015) 2 AJR 126 : (2015) ALLMR(Cri) 395 : (2015) 1 ALT(Cri) 376 : (2014) 4 Crimes 269 : (2015) 1 RCR(Criminal) 96 : (2015) 2 SCC 313 : (2015) 1 SCJ 226 : (2015) 1 UC 73

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 406, 420, 423, 424
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Supreme Court18 Nov 2014Allowed

V. Kannapan Vs Additional Secy.

Supreme Court Of India · (2015) 1 AJR 860 : (2014) 4 ESC 715 : (2015) LabIC 2240 : (2015) 1 SLJ 251

Bank of Madura Employees Pension Regulations, 1995 - Regulation 2, Regulation 3(9), Regulation 35
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Supreme Court18 Nov 2014Disposed Of

Sudarshan Rajpoot Vs U.P. State Road Transport Corporation

Supreme Court Of India · (2015) 1 ALLMR 485 : (2015) 1 AWC 745 : (2015) 1 ESC 109 : (2015) 144 FLR 7 : (2015) 1 LLN 292 : (2015) 2 SCC 317 : (2015) 1 SCC(L&S) 451 : (2015) 1 SCJ 74 : (2015) 1 SCT 101 : (2015) 1 SLJ 274 : (2015) 1 UPLBEC 355

Constitution of India, 1950 — Article 226, 227, 38, 39, 43Industrial Disputes Act, 1947 — Section 25F, 25H, 25T, 25UMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32
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Supreme Court18 Nov 2014Disposed Of

R.G. D''Souza Vs Poona Employees Union

Supreme Court Of India · (2015) 2 ABR 278 : AIR 2015 SC 954 : (2015) 1 ALLMR 978 : (2014) 6 CTC 712 : (2015) 144 FLR 1 : (2014) 4 LLN 553 : (2015) 2 SCC 526 : (2015) 1 SCC(L&S) 517 : (2015) 1 SCJ 137 : (2015) 1 SCT 109

Bombay Trade Unions Regulations, 1927 — Rule 8(2)Central Trade Unions Regulations, 1938 — Section 5(1)Constitution of India, 1950 — Article 226
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