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Supreme Court Of India judgments

59,848 judgments · page 719 of 2,993

Supreme Court18 Jul 2014Partly Allowed

Hussein Ghadially Vs State of Gujarat

Supreme Court Of India · (2014) 3 ALT(Cri) 290 : (2014) 3 BomCR(Cri) 672 : (2014) CriLJ 3984 : (2015) 1 GLR 559 : (2015) 1 GLT 223 : (2014) 8 JT 391 : (2014) 3 RCR(Criminal) 734 : (2014) 8 SCALE 598 : (2014) 8 SCC 425 : (2014) 8 SCJ 362

Explosive Substances Act, 1908 — Section 3, 4, 5, 7Penal Code, 1860 (IPC) — Section 120B, 302, 307, 324, 326Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20A, 20A(1), 20A(2), 3, 3(1)
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Supreme Court17 Jul 2014

Skylark Coop. Housing Society Ltd. Vs S.S. Mokashim

Supreme Court Of India · 2014 (9 ) SCALE 11

Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 89AConstitution of India, 1950 — Article 19(1)Maharashtra Co-operative Societies Act, 1960 — Section 22, 23
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Supreme Court17 Jul 2014Dismissed

Renikuntla Rajamma Vs K. Sarwanamma

Supreme Court Of India · (2014) 5 ABR 341 : AIR 2014 SC 2906 : (2014) 3 AKR 786 : (2014) 5 ALD 173 : (2014) 6 ALLMR 976 : (2015) 108 ALR 140 : (2014) 6 ALT 21 : (2014) 4 AWC 4226 : (2014) 5 BomCR 305 : (2014) 3 CDR 659 : (2014) 5 CHN 1 : (2015) 119 CLT 99 : (2014) 4 CTC 572 : (20

Transfer of Property Act, 1882 — Section 122, 123, 124, 125, 126
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Supreme Court16 Jul 2014Allowed

Ajeet Seeds Ltd. Vs K. Gopala Krishnaiah

Supreme Court Of India · (2014) 3 ACR 2763 : AIR 2014 SC 3057 : (2014) ALLMR(Cri) 2738 : (2014) 3 BC 572 : (2014) 122 CLA 494 : (2014) CriLJ 3937 : (2014) 4 JCC 222 : (2014) 4 JLJR 35 : (2014) 3 KLJ 863 : (2015) 2 LW 569 : (2015) 1 LW(Cri) 445 : (2015) 2 MPHT 359 : (2015) 1 MPJR

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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Supreme Court15 Jul 2014Dismissed

State of Nagaland Vs Union of India

Supreme Court Of India · 2014 (8 ) SCALE 652

Constitution of India, 1950 — Article 131Criminal Procedure Code, 1973 (CrPC) — Section 482Punjab State Lottery Rules, 1999 — Rule 6A, 6B
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Supreme Court15 Jul 2014DIsmissed

Bhuwan Mohan Singh Vs Meena

Supreme Court Of India · (2014) 3 ACR 3287 : AIR 2014 SC 2875 : (2014) 3 AJR 771 : (2014) 106 ALR 217 : (2014) 3 ALT(Cri) 16 : (2014) 3 BomCR(Cri) 655 : (2014) CriLJ 3979 : (2014) 3 Crimes 452 : (2014) 4 Crimes 172 : (2014) 2 DMC 721 : (2014) 2 GLH 814 : (2014) 3 JCC 2048 : (2014

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(2), 354(6)Family Courts Act, 1984 — Section 7
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Supreme Court15 Jul 2014Allowed

C.K. Dasegowda Vs State of Karnataka

Supreme Court Of India · (2014) 3 ACR 3283 : (2014) 3 AJR 762 : (2014) 3 AKR 733 : (2014) 3 ALT(Cri) 520 : (2014) CriLJ 3975 : (2014) 4 Crimes 177 : (2014) 3 Crimes 457 : (2014) 8 JT 246 : (2014) 4 PLJR 12 : (2014) 3 RCR(Criminal) 696 : (2014) 8 SCALE 557 : (2014) 9 SCJ 125

Criminal Procedure Code, 1973 (CrPC) — Section 209, 235(1), 313Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 307
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Supreme Court15 Jul 2014Allowed

Rohtas Bhankhar Vs Union of India (UOI)

Supreme Court Of India · (2014) 5 ALLMR 907 : (2014) 5 AWC 4411 : (2014) 3 CGLJ 511 : (2014) 3 ESC 340 : (2014) 142 FLR 1023 : (2014) 3 KLT 649 : (2014) 5 MLJ 892 : (2014) 4 PLJR 124 : (2014) 8 SCALE 594 : (2014) 8 SCC 872 : (2014) 6 SCJ 557 : (2014) 3 SCT 618 : (2014) 3 SLJ 132

Central Secretariat Service Section Officers Grade/Stenographers Grade B (Limited Departmental Competitive Examination) Regulations, 1964 — Regulation 7(3)Constitution of India, 1950 — Article 16, 16(4), 16(4A), 335
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Supreme Court15 Jul 2014Allowed

S. Natarajan Vs Sama Dharman

Supreme Court Of India · (2015) 2 RCR(Criminal) 854

Contract Act, 1872 — Section 25(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 4
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Supreme Court14 Jul 2014Allowed

Opera House Exports Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 2014 SC 3383 : (2014) 4 AJR 706 : (2014) 86 ALLCC 914 : (2015) 2 ALT(Cri) 412 : (2015) 125 CLA 28 : (2014) CriLJ 4154 : (2014) 146 DRJ 15 : (2015) 315 ELT 3 : (2014) 3 GLH 34 : (2014) 4 JCC 2524 : (2014) 3 RCR(Criminal) 871 : (2014) 8 SCALE 547 : (201

Foreign Exchange Management Act, 1999 — Section 19(2), 49, 49(1), 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(3), 33(2), 40, 50General Clauses Act, 1897 — Section 6, 6(3)
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Supreme Court14 Jul 2014Disposed Of

Harish Chander Drall Vs Sureshwati

Supreme Court Of India · 2014 (9 ) SCALE 1

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13B
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Supreme Court10 Jul 2014

Kanta Vs Tagore Heart Care and Research Centre Pvt. Ltd.

Supreme Court Of India · (2014) 5 ABR 633 : (2015) ACJ 1141 : AIR 2014 SC 3355 : (2014) 4 AJR 734 : (2014) 4 AKR 84 : (2014) 5 ALD 150 : (2014) 6 ALJ 86 : (2014) 106 ALR 271 : (2014) 5 AWC 4407 : (2014) 3 CALLT 64 : (2014) 3 CPJ 3 : (2014) 4 JLJR 40 : (2014) 4 PLJR 198 : (2014) 3

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Supreme Court10 Jul 2014Dismissed

Easwari Vs Parvathi

Supreme Court Of India · AIR 2014 SC 2912 : (2014) 6 ALD 5 : (2014) 5 ALLMR 894 : (2014) 106 ALR 222 : (2014) 4 AWC 4233 : (2014) 3 CALLT 56 : (2014) 4 CTC 583 : (2014) 4 JLJR 172 : (2014) 8 JT 432 : (2015) 1 LW 529 : (2014) 4 PLJR 313 : (2014) 3 RCR(Civil) 955 : (2014) 8 SCALE 4

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 7, 7(3), 7A, 7A(2)
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Supreme Court10 Jul 2014Allowed

Shaha Ratansi Khimji and Sons Vs Proposed Kumbhar Sons Hotel P. Ltd.

Supreme Court Of India · (2014) 5 ABR 364 : AIR 2014 SC 2895 : (2015) 3 AJR 8 : (2014) 5 ALD 181 : (2014) 6 ALLMR 465 : (2014) 106 ALR 249 : (2014) 5 AWC 4394 : (2015) 3 CTC 339 : (2015) 1 GLT 180 : (2014) 4 JLJR 95 : (2014) 8 JT 406 : (2014) 4 KLJ 108 : (2014) 3 KLT 1014 : (2015

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 106, 108, 108B, 11, 111Transfer of Property Act, 1882 — Section 105, 106, 108, 108(B), 111
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Supreme Court09 Jul 2014Disposed Of

Ram Narain Singh Vs State of Punjab

Supreme Court Of India · (2014) 143 FLR 924 : (2014) 4 LLN 309 : (2014) LLR 1026

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25G, 25N
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