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Supreme Court Of India judgments

59,848 judgments · page 726 of 2,993

Supreme Court09 May 2014Dismissed

Shree Ram Urban Infrastructure Ltd. (Formerly known as Shree Ram Mills Ltd.) Vs The Court Receiver, High Court of Bombay

Supreme Court Of India · (2014) 4 ABR 438 : AIR 2014 SC 2286 : (2014) 4 ALD 186 : (2014) 4 ALLMR 911 : (2014) 105 ALR 743 : (2014) 6 AWC 5630 : (2014) 5 BomCR 41 : (2014) 4 CDR 808 : (2014) 3 CGLJ 53 : (2014) 4 CHN 216 : (2014) 3 JLJR 149 : (2014) 4 LW 785 : (2014) 3 PLJR 271 : (

Civil Procedure Code, 1877 — Section 503Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115Transfer of Property Act, 1882 — Section 106, 106(1), 106(3)
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Supreme Court09 May 2014Allowed

Ahmedabad Municipal Corporation and Another Vs Ahmedabad Green Belt Khedut Mandal and Others Bhikhubhai Vitthalbhai Patel and Others etc. Vs The State of Gujarat and Others Vadodara Sheheri Sankulan Khedut Mandal and Others Vs Vadodara Urban Development Authority and Another

Supreme Court Of India · AIR 2014 SC 2377 : (2014) 4 ALLMR 936 : (2014) 3 GLR 2516 : (2014) 6 JT 401 : (2015) 1 RLW 887 : (2014) 6 SCALE 630 : (2014) 7 SCC 357 : (2014) 6 SCJ 662

Gujarat Town Planning And Urban Development Act, 1976 — Section 2(x), 12, 12(1), 9, 10, 12, 250, 20(1), 20(2), 21, 23(3)(a), 32, 40, 40(1), 40(3)(c), 40(3)(f), 40(3)(g), 43(1), 40(3)(h), 40(3)(j), 40(3)(jj)(a), 45(2)(a)(b)(c), 45, 48, 48A, 48(2), 52(1)(iii), 53, 53(a), 67, 67(b), 71, 77, 79, 80, 81, 82, 84, 85, 85(2), 91, 107Bombay Town Planning Act, 1954 — Section 9, 10, 11, 11(3), 12, 13, 50,L 51, 51, 53, 53(a)Gujarat Town Planning And Urban Development Rules, 1979 — Rule 22, 26, 26(4), 37
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Supreme Court09 May 2014Allowed

Coffee Board Vs Ramesh Exports Pvt. Ltd.

Supreme Court Of India · AIR 2014 SC 2301 : (2014) 3 AJR 297 : (2014) 3 AKR 272 : (2014) 5 ALD 33 : (2014) 105 ALR 700 : (2014) 4 CDR 857 : (2014) 3 CTC 728 : (2014) 2 GLH 407 : (2001) 8 JT 90 : (2015) 2 KarLJ 248 : (2014) 4 LW 729 : (2014) 6 MhLj 531 : (2014) 4 MLJ 479 : (2015)

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(3)
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Supreme Court09 May 2014Disposed Of

Dayanand Ramkrishna Shet Vs State of Karnataka

Supreme Court Of India · (2014) 2 ACR 2239 : (2014) 3 AJR 673 : (2014) 3 AKR 140 : (2014) ALLMR(Cri) 2610 : (2015) 1 ALT(Cri) 164 : (2014) CriLJ 2746 : (2014) 3 Crimes 211 : (2014) 4 KarLJ 341 : (2014) 4 KCCR 2964 : (2014) 3 RCR(Criminal) 229 : (2014) 7 SCALE 9 : (2015) 1 SCJ 14

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 34, 409, 467
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Supreme Court09 May 2014Allowed

Swapnil and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 2 ACR 1830 : (2014) 86 ALLCC 690 : (2014) 3 ALT(Cri) 284 : (2014) 3 BomCR(Cri) 524 : (2014) 3 CGLJ 171 : (2014) 3 Crimes 200 : (2014) 2 DMC 354 : (2014) 2 JLJ 364 : (2014) 3 JLJR 591 : (2014) 3 MLJ(Cri) 96 : (2014) 2 MPJR 184 : (2014) 2 OLR 229 : (

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 9
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Supreme Court09 May 2014Dismissed

Archaeological Survey of India Vs State of M.P. and Others

Supreme Court Of India · (2014) 8 AD (SC) 92 : AIR 2014 SC 2789 : (2014) 2 MPJR 85 : (2014) 7 SCALE 29

Ancient and Historical Monuments and Archaeological Sites and Remains (Declaration of National Importance) Act, 1951 — Section 2, 3, 4Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1958 — Section 2, 3, 30, 38, 39Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 32
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Supreme Court08 May 2014Allowed

Anil Bajaj and Another Vs Vinod Ahuja

Supreme Court Of India · AIR 2014 SC 2294 : (2014) 4 ALLMR 430 : (2014) 210 DLT 58 : (2014) 144 DRJ 1 : (2014) 2 RCR(Civil) 974 : (2014) 1 RCR(Rent) 484 : (2014) 6 SCALE 572

Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court08 May 2014Allowed

Cherukuri Mani Vs The Chief Secretary, Government of Andhra Pradesh and Others

Supreme Court Of India · (2014) 2 ACR 1836 : AIR 2014 SC 2090 : (2014) 86 ALLCC 721 : (2014) ALLMR(Cri) 2231 : (2014) 3 ALT(Cri) 257 : (2014) CriLJ 2748 : (2014) 2 GLH 420 : (2014) 3 JLJR 158 : (2014) 2 OLR 216 : (2014) 3 PLJR 280 : (2014) 2 RCR(Criminal) 921 : (2014) 6 SCALE 524

Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 10, 2, 3, 3(1), 3(2)Constitution of India, 1950 — Article 22, 226
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Supreme Court08 May 2014Allowed

Brihanmumbai Electric Supply and Transport Undertaking Vs Maharashtra Electricity Regulatory Commission (MERC) and Others

Supreme Court Of India · (2015) 2 ABR 100 : AIR 2015 SC 1224 : (2014) 4 ALLMR 957 : (2014) 3 BomCR 481 : (2014) ELR 773 : (2014) 6 JT 421 : (2014) 6 SCALE 556 : (2015) 2 SCC 438 : (2014) 6 SCJ 311

Electricity Act, 2003 — Section 12, 125, 138, 14, 15Mumbai Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period of Giving Supply and Determination of Compensation) Regulations, 2005 — Regulation 12, 3.2, 4.7
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Supreme Court08 May 2014Allowed

National Aluminium Company Ltd. and Others Vs Ananta Kishore Rout and Others

Supreme Court Of India · (2014) 7 AD (SC) 669 : (2014) 4 AWC 3457 : (2014) 118 CLT 109 : (2014) 142 FLR 643 : (2014) 3 JLJR 57 : (2014) 6 JT 153 : (2014) LabIC 2790 : (2014) 6 MLJ 115 : (2014) 2 OLR 83 : (2014) 6 SCALE 540 : (2014) 6 SCC 756 : (2014) 2 SCC(L&S) 353 : (2014) 6 SCJ

Constitution of India, 1950 — Article 14, 226, 39Saraswati Vidyamandir Employees Recruitment and Conditions of Service Rules, 1995 — Rule 2, 20, 24, 4, 4(11)
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Supreme Court08 May 2014Dismissed

Mr. Vikram Bakshi and Others Vs Ms. Sonia Khosla (Dead) By L.Rs.

Supreme Court Of India · (2014) 85 ALLCC 924 : (2014) 3 ALT(Cri) 265 : (2014) 3 ARBLR 201 : (2014) 184 CompCas 392 : (2014) 3 CompLJ 264 : (2014) 144 DRJ 206 : (2014) 8 JT 123 : (2014) 6 SCALE 514 : (2014) 7 SCJ 675 : (2014) 126 SCL 370

Arbitration and Conciliation Act, 1996 — Section 8Companies Act, 1956 — Section 10F, 397, 398Constitution of India, 1950 — Article 142
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Supreme Court07 May 2014Disposed Of

Animal Welfare Board of India Vs A. Nagaraja and Others

Supreme Court Of India · (2014) 4 ABR 556 : (2014) 4 BomCR 26 : (2014) 4 FLT 618 : (2014) 7 JT 1 : (2014) 2 KLT 717 : (2014) 4 MLJ 89 : (2014) 6 SCALE 468 : (2014) 7 SCC 547 : (2014) 5 SCJ 614

Constitution of India, 1950 — Article 14, 15, 16, 17, 19Performing Animals (Registration) Rules, 2001 — Rule 8Prevention of Cruelty to Animals Act, 1960 — Section 11, 11(1), 11(3), 2, 21
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Supreme Court07 May 2014Disposed Of

Bihar State Govt. Section Scl. Teachers Assn. Vs Ashok Kumar Sinha and Others

Supreme Court Of India · AIR 2014 SC 2824 : (2014) 4 AJR 124 : (2014) 2 JLJR 566 : (2014) 7 JT 454 : (2014) 3 PLJR 111 : (2014) 6 SCALE 730 : (2014) 7 SCC 416 : (2014) 6 SCJ 367 : (2014) 3 SLJ 42

Bihar Education Rules, 2014 — Rule 27, 4Constitution of India, 1950 — Article 129, 142, 142(1)Contempt of Courts Act, 1971 — Section 10, 12, 2
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