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Supreme Court Of India judgments

59,848 judgments · page 722 of 2,993

Supreme Court02 Jul 2014Allowed

Rishipal Singh Vs State of U.P.

Supreme Court Of India · (2014) 3 ACR 2518 : AIR 2014 SC 2567 : (2014) 2 ALD(Cri) 1000 : (2014) 5 ALJ 13 : (2014) 86 ALLCC 926 : (2014) 3 ALT(Cri) 318 : (2014) 118 CLT 1088 : (2014) CriLJ 3581 : (2014) 4 Crimes 73 : (2014) 3 KLJ 435 : (2014) 4 PLJR 118 : (2014) 3 RCR(Criminal) 63

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 204, 245Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 379, 411, 417, 418, 467, 468, 471, 477
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Supreme Court02 Jul 2014Dismissed

State of Punjab Vs Gurmit Singh

Supreme Court Of India · (2014) 2 ACR 2315 : (2014) 7 AD (SC) 736 : (2014) 6 ADJ 98 : AIR 2014 SC 2561 : (2014) 2 ALD(Cri) 1006 : (2014) 86 ALLCC 952 : (2014) 3 ALT(Cri) 511 : (2014) 3 BomCR(Cri) 289 : (2014) 3 CALLT 52 : (2014) 118 CLT 1077 : (2014) CriLJ 3586 : (2014) 3 Crimes

Criminal Procedure Code, 1973 (CrPC) — Section 161, 304B, 319Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court01 Jul 2014Disposed Of

Umakant Vs State of Chhatisgarh

Supreme Court Of India · (2014) 7 AD (SC) 601 : AIR 2014 SC 2943 : (2015) 1 ALD(Cri) 345 : (2014) 86 ALLCC 630 : (2014) 3 ALT(Cri) 383 : (2014) 3 CGLJ 432 : (2014) CriLJ 4078 : (2014) 4 Crimes 93 : (2014) 2 DMC 827 : (2014) 3 JLJR 383 : (2014) 7 JT 543 : (2014) 3 MLJ(Cri) 753 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A, 498B
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Supreme Court01 Jul 2014Disposed Of

Balbir Vs Vazir

Supreme Court Of India · (2014) 8 AD (SC) 37 : AIR 2014 SC 2778 : (2014) 3 AJR 812 : (2014) 87 ALLCC 356 : (2015) 1 ALT(Cri) 183 : (2014) CriLJ 3697 : (2014) 4 Crimes 19 : (2014) 8 JT 291 : (2014) 2 NCC 191 : (2014) 3 RCR(Criminal) 560 : (2014) 4 RLW 2990 : (2014) 8 SCALE 337 : (

Arms Act, 1959 — Section 25, 3, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
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Supreme Court01 Jul 2014Allowed

Sanjeev Lal Vs Commissioner of Income Tax

Supreme Court Of India · AIR 2014 SC 3589 : (2014) 269 CTR 1 : (2014) 365 ITR 389 : (2014) 3 JLJR 291 : (2014) 8 JT 22 : (2015) 2 LW 908 : (2014) 5 MLJ 758 : (2014) 3 PLJR 324 : (2014) 8 SCALE 432 : (2015) 5 SCC 775 : (2014) 6 SCJ 401 : (2014) 225 TAXMAN 239

Income Tax Act, 1961 — Section 2(47), 260A, 45, 54, 54(1)
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Supreme Court01 Jul 2014Dismissed

Krishnan Vs State of Tamil Nadu

Supreme Court Of India · (2014) 3 ACR 2433 : AIR 2014 SC 2548 : (2014) 86 ALLCC 909 : (2014) 3 ALT(Cri) 534 : (2014) 3 CGLJ 280 : (2014) 4 Crimes 85 : (2014) 3 JLJR 275 : (2014) 2 NCC 50 : (2014) 3 PLJR 403 : (2015) 1 RLW 295 : (2014) 8 SCALE 135 : (2014) 9 SCJ 28 : (2014) 2 UC 1

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 365
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Supreme Court01 Jul 2014Disposed Of

Amar Singh Yadav Vs State of U.P.

Supreme Court Of India · (2014) 2 ACR 2152 : (2014) 7 AD (SC) 615 : AIR 2014 SC 2486 : (2014) 86 ALLCC 559 : (2014) 3 Crimes 436 : (2014) 3 JLJR 355 : (2014) 7 JT 552 : (2014) 3 MLJ(Cri) 614 : (2014) 3 PLJR 455 : (2014) 4 RCR(Criminal) 604 : (2014) 4 RLW 3640 : (2014) 8 SCALE 113

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 43Penal Code, 1860 (IPC) — Section 302, 307, 436
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Supreme Court01 Jul 2014Allowed

Manohar Lal Vs State of Haryana

Supreme Court Of India · (2014) 3 ACR 2455 : (2014) 7 AD (SC) 689 : AIR 2014 SC 2555 : (2014) 2 ALD(Cri) 1010 : (2014) 86 ALLCC 588 : (2014) 4 Crimes 79 : (2014) 2 DMC 795 : (2014) 3 JLJR 281 : (2014) 8 JT 265 : (2014) 2 NCC 254 : (2014) 3 PLJR 409 : (2014) 3 RCR(Criminal) 787 :

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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Supreme Court01 Jul 2014Allowed

Paramsivam Vs State

Supreme Court Of India · (2014) 2 ACR 2162 : AIR 2014 SC 2936 : (2014) 86 ALLCC 602 : (2014) CriLJ 4085 : (2014) 4 Crimes 67 : (2014) 3 JLJR 323 : (2014) 8 JT 585 : (2014) 4 KarLJ 197 : (2014) 3 MLJ(Cri) 682 : (2014) 2 NCC 210 : (2014) 3 PLJR 430 : (2015) 1 RCR(Criminal) 305 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 302, 34
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Supreme Court01 Jul 2014Dismissed

Pritam Chauhan Vs State

Supreme Court Of India · (2014) 2 ACR 2308 : AIR 2014 SC 2553 : (2014) ALLMR(Cri) 2721 : (2014) 118 CLT 1095 : (2014) 4 Crimes 65 : (2014) 3 Crimes 502 : (2014) 7 JT 541 : (2014) 3 RCR(Criminal) 555 : (2014) 8 SCALE 230 : (2014) 9 SCC 637 : (2014) 10 SCJ 482 : (2014) 2 UC 1413

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 307, 320, 324, 326, 357
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Supreme Court01 Jul 2014Allowed

Sandhya Vs State of Maharashtra

Supreme Court Of India · (2014) 4 AWC 3852 : (2014) 4 BomCR 509 : (2014) 142 FLR 618 : (2014) 5 MLJ 765 : (2014) 8 SCALE 210 : (2015) 1 SCC(L&S) 361 : (2014) 6 SCJ 547 : (2014) 3 SCT 628 : (2014) 3 SLJ 93

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Supreme Court01 Jul 2014Allowed

Jai Krishan Vs State of Uttarakhand

Supreme Court Of India · AIR 2014 SC 3578 : (2014) 4 AJR 460 : (2015) 108 ALR 643 : (2014) 106 ALR 718 : (2014) ALT(Rev) 173 : (2014) 4 AWC 3846 : (2014) 5 CTC 98 : (2014) 8 JT 29 : (2014) 6 MLJ 250 : (2015) 126 RD 171 : (2014) 125 RD 742 : (2014) 8 SCALE 124 : (2014) 6 SCJ 390 :

Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 23(2), 27
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Supreme Court01 Jul 2014Dismissed

P. Krishna Murthy Vs The Commissioner of Sericulture Andhra Pradesh

Supreme Court Of India · AIR 2014 SC 3774 : (2015) 1 ALD 37 : (2015) 2 ALLMR 484 : (2014) 3 ESC 397 : (2014) 142 FLR 813 : (2014) 8 JT 579 : (2014) LabIC 4148 : (2014) 4 LLN 1 : (2014) 8 SCALE 388 : (2015) 6 SCJ 103 : (2014) 3 SCT 644

Andhra Pradesh Revised Pension Rules, 1980 — Rule 43, 43(1)
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Supreme Court01 Jul 2014Partly Allowed

Ram Kumar Vs State of M.P.

Supreme Court Of India · (2014) 3 ACR 2430 : (2014) 3 AJR 801 : (2014) 86 ALLCC 609 : (2014) 3 ALT(Cri) 541 : (2014) 3 CGLJ 331 : (2014) CriLJ 3694 : (2014) 4 Crimes 90 : (2014) 3 JLJ 81 : (2014) 3 JLJR 297 : (2014) 3 MLJ(Cri) 718 : (2014) 2 NCC 244 : (2014) 3 PLJR 419 : (2014) 8

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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Supreme Court01 Jul 2014Allowed

Duryodhan Rout Vs State of Orissa

Supreme Court Of India · (2014) 3 ACR 2439 : (2014) 8 AD (SC) 81 : AIR 2014 SC 3345 : (2014) 4 AJR 740 : (2015) 1 ALD(Cri) 210 : (2014) 86 ALLCC 574 : (2014) 3 ALT(Cri) 348 : (2014) 118 CLT 324 : (2014) CriLJ 4172 : (2014) 3 Crimes 494 : (2014) 4 JCC 2347 : (2014) 3 JLJR 301 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 28, 31, 31(2), 401, 432Evidence Act, 1872 — Section 27General Clauses Act, 1897 — Section 3(27)
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Supreme Court01 Jul 2014Allowed

Kaikara Construction Company Vs State of Kerala

Supreme Court Of India · AIR 2014 SC 3067 : (2015) 2 ALLMR 489 : (2014) 3 ARBLR 1 : (2014) 4 AWC 3843 : (2014) 118 CLT 320 : (2015) 2 CompLJ 33 : (2014) 5 CTC 107 : (2014) 8 JT 36 : (2014) 5 MLJ 888 : (2014) 3 RCR(Civil) 962 : (2014) 8 SCALE 206 : (2014) 7 SCC 352 : (2014) 10 SCJ

Arbitration and Conciliation Act, 1996 — Section 11(6)
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