Supreme Court28 Oct 2014Allowed

Kulwant Singh Vs Oriental Insurance Company Ltd.

Supreme Court Of India · (2014) 4 ACC 640 : (2014) ACJ 2873 : (2015) 1 ALLMR 481 : (2014) 6 AWC 6045 : (2015) 2 CDR 273 : (2015) 1 JLJR 8 : (2015) 4 MhLj 61 : (2015) MPLJ 1 : (2015) 1 PLJR 206 : (2014) 4 RCR(Civil) 977 : (2014) 12 SCALE 356 : (2015) 2 SCC 186 : (2015) 3 WBLR 742

Motor Vehicles Act, 1988 — Section 2(21), 2(23)
Supreme Court28 Oct 2014Disposed Of

Duni Chand Vs State of Himachal Pradesh

Supreme Court Of India · (2015) 1 RCR(Civil) 401

Himachal Pradesh Panchayati Raj Act, 1994 — Section 106(1), 122(1), 175, 175(1), 175APenal Code, 1860 (IPC) — Section 148, 304Representation of the People Act, 1951 — Section 8(2)
Supreme Court27 Oct 2014Allowed

B. Kumar Vs Insp. of Police

Supreme Court Of India · (2014) 4 RCR(Criminal) 1003 : (2014) 12 SCALE 372 : (2015) 2 SCC 346 : (2015) 5 SCJ 480

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 366Penal Code, 1860 (IPC) — Section 302, 307, 342, 376(1), 394
Supreme Court27 Oct 2014Disposed Of

KSL & Industries Ltd. Vs Arihant Threads Ltd.

Supreme Court Of India · (2015) 1 ABR 442 : AIR 2015 SC 498 : (2015) 2 ALD 15 : (2015) 108 ALR 250 : (2014) 4 BC 596 : (2015) 1 CDR 179 : (2014) 123 CLA 198 : (2015) 190 CompCas 328 : (2015) 1 CompLJ 241 : (2014) 6 CTC 693 : (2014) 4 KLT 471 : (2015) 1 LW 657 : (2015) 3 MhLj 413

Delhi Rent Control Act, 1958 — Section 14AIncome Tax Act, 1961 — Section 72ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 2, 20, 25
Supreme Court17 Oct 2014Dismissed

Kuldeep Kaur Vs State of Uttarakhand

Supreme Court Of India · (2014) 3 ACR 3520 : (2015) 1 AD (SC) 531 : (2015) 88 ALLCC 280 : (2014) 4 BomCR(Cri) 696 : (2014) 4 CALLT 84 : (2015) 1 Crimes 1 : (2014) 3 DMC 779 : (2015) 1 JCC 620 : (2014) 4 MLJ(Cri) 509 : (2014) 2 NCC 714 : (2015) 1 OLR 104 : (2015) 2 RLW 974 : (2014

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 113B, 304B, 306, 498A
Supreme Court17 Oct 2014Allowed

State of Uttar Pradesh Vs Arvind Kumar Srivastava

Supreme Court Of India · (2015) 1 AD (SC) 348 : (2015) 1 AJR 155 : (2015) 1 ALJ 322 : (2015) 1 ESC 89 : (2015) 1 JLJR 159 : (2015) LabIC 482 : (2014) 7 MLJ 885 : (2015) 1 PLJR 297 : (2014) 12 SCALE 234 : (2015) 1 SCC 347 : (2015) 1 SCC(L&S) 191 : (2014) 9 SCJ 439 : (2014) 4 SCT 6

Constitution of India, 1950 — Article 14, 226, 32Industrial Disputes Act, 1947 — Section 25G
Supreme Court17 Oct 2014Allowed

Maj. Gen. Kapil Mehra Vs Union of India (UOI)

Supreme Court Of India · (2015) 4 AD (SC) 592 : (2015) 1 ALD 85 : (2015) ALT(Rev) 7 : (2015) 2 AWC 2132 : (2014) 145 DRJ 497 : (2015) 2 JLJR 237 : (2015) 2 LW 512 : (2015) 4 MhLj 40 : (2015) 1 MLJ 341 : (2015) MPLJ 3 : (2015) 2 PLJR 349 : (2015) 2 RCR(Civil) 4 : (2014) 12 SCALE 2

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153, 35Land Acquisition Act, 1894 — Section 11, 17, 18, 23, 23(1)
Supreme Court17 Oct 2014Allowed

Pradeep Kumar Maskara Vs State of West Bengal

Supreme Court Of India · (2015) ALT(Rev) 1 : (2014) ALT(Rev) 234 : (2014) 4 CALLT 68 : (2015) 1 CHN 6 : (2015) 2 SCC 653 : (2014) 9 SCJ 472 : (2015) 2 WBLR 5

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1West Bengal Land Reforms (Amendment) Act, 1971 — Section 1(2), 1(3)West Bengal Land Reforms (Amendment) Act, 1972 — Section 13
Supreme Court17 Oct 2014Dismissed

Gunmala Sales Private Ltd. Vs Anu Mehta

Supreme Court Of India · AIR 2015 SC 1072 : (2014) ALLMR(Cri) 4446 : (2015) 1 ALT(Cri) 129 : (2014) 4 BC 540 : (2014) 6 BomCR 722 : (2014) 4 BomCR(Cri) 620 : (2014) 123 CLA 214 : (2015) 190 CompCas 77 : (2015) 1 CompLJ 307 : (2015) CriLJ 285 : (2014) 4 Crimes 204 : (2014) 145 DRJ

Companies Act, 1956 — Section 2(24), 5Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Evidence Act, 1872 — Section 74(2)
Supreme Court17 Oct 2014Allowed

N. Soundaram Vs P.K. Pounraj

Supreme Court Of India · (2015) 88 ALLCC 305 : (2015) 1 JCC 562 : (2015) 1 RCR(Criminal) 459 : (2014) 10 SCC 616 : (2015) 3 SCJ 335

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 147, 342, 395, 447, 450
Supreme Court16 Oct 2014Dismissed

State of Uttaranchal Vs C.S.R.K.S. Medical Health Services

Supreme Court Of India · (2014) 4 ESC 465 : (2015) 144 FLR 228 : (2015) 1 LLJ 12 : (2014) 12 SCALE 346 : (2015) 5 SCJ 735 : (2014) 4 SCT 667 : (2014) 4 UPLBEC 2940

Constitution of India, 1950 — Article 309Uttaranchal Government Servants (Criterion for Recruitment by Promotion) Rules, 2004 — Rule 1, 1(3), 2, 4
Supreme Court16 Oct 2014Allowed

J.V. Baharuni Vs State of Gujarat Giriraj Proteins Pvt. Ltd. Vs D.M. Finance Baldevbhai Ramjibhai Patel Vs Vishnubhai Hargovindas Patel

Supreme Court Of India · (2015) 88 ALLCC 259 : (2015) ALLMR(Cri) 357 : (2015) 2 ALT(Cri) 89 : (2015) 124 CLA 457 : (2014) 4 Crimes 541 : (2015) 1 CTC 284 : (2015) 1 JCC 43 : (2014) 4 KHC 476 : (2015) 4 MhLj 192 : (2015) MPLJ 490 : (2014) 4 RCR(Civil) 763 : (2014) 4 RCR(Criminal)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 251, 254, 255(1), 260, 262Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
Supreme Court16 Oct 2014Dismissed

Bijender Vs State of Haryana

Supreme Court Of India · (2015) 1 DMC 296 : (2014) 4 RCR(Criminal) 977

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304B, 498A