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Supreme Court Of India judgments

59,848 judgments · page 738 of 2,993

Supreme Court14 Mar 2014Allowed

Phanidhar Kalita Vs Saraswati Devi and Another

Supreme Court Of India · (2014) 5 AD (SC) 27 : (2014) 104 ALR 496 : (2014) 3 AWC 3038 : (2015) 2 GLT 97 : (2015) 3 RCR(Civil) 927 : (2014) 124 RD 83 : (2014) 124 RD 775 : (2014) 3 SCALE 642 : (2015) 5 SCC 661 : (2014) 4 WLN 102

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Supreme Court14 Mar 2014Allowed

State of Punjab and Others Vs Dhanjit Singh Sandhu

Supreme Court Of India · (2014) 4 AD (SC) 107 : AIR 2014 SC 3004 : (2014) 104 ALR 485 : (2014) 4 JT 123 : (2014) 2 RCR(Civil) 415 : (2014) 124 RD 76 : (2014) 3 SCALE 622 : (2014) 6 SCJ 98

Punjab Regional and Town Planning and Development (General) Rules, 1995 — Rule 13, 13(2), 13(3)Punjab Regional and Town Planning and Development Act, 1995 — Section 180(2), 183, 183(4), 2, 43(1)Punjab Urban Estate (Development and Regulation) Rules, 1964 — Rule 14
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Supreme Court13 Mar 2014Disposed Of

Kanhaiya Lal Vs State of Rajasthan

Supreme Court Of India · (2014) 2 ACR 1185 : (2014) 2 AJR 486 : (2014) CriLJ 1950 : (2014) 2 JCC 1235 : (2014) 4 JT 165 : (2014) 2 MLJ(Cri) 381 : (2014) 2 RCR(Criminal) 180 : (2014) 3 SCALE 598 : (2014) 4 SCC 715 : (2014) 6 SCJ 583 : (2014) 4 WLN 299

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court13 Mar 2014Dismissed

Bhagwan Tukaram Dange Vs State of Maharashtra

Supreme Court Of India · (2014) 2 ACR 1803 : (2014) 5 AD (SC) 512 : (2014) 2 ALD(Cri) 303 : (2014) 85 ALLCC 658 : (2014) ALLMR(Cri) 1911 : (2014) 2 ALT(Cri) 237 : (2014) 2 BomCR(Cri) 478 : (2014) CriLJ 1875 : (2014) 3 Crimes 1 : (2014) 1 DMC 807 : (2014) 2 JLJR 430 : (2014) 4 JT

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304, 34, 498A
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Supreme Court12 Mar 2014Dismissed

Commissioner of Income Tax-III Vs Calcutta Knitwears, Ludhiana

Supreme Court Of India · AIR 2014 SC 2970 : (2014) 267 CTR 105 : (2014) 362 ITR 673 : (2014) 5 JT 151 : (2014) 4 SCALE 375 : (2014) 6 SCC 444 : (2014) 223 TAXMAN 115

Income Tax Act, 1961 — Section 132, 132A, 132B, 142(1), 143(2)Income Tax Assessment Act, 1936 — Section 260, 36AStamp Duties Act, 1898 — Section 3, 49
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Supreme Court12 Mar 2014Disposed Of

Pravasi Bhalai Sangathan Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 4 AD (SC) 311 : AIR 2014 SC 1591 : (2014) 3 ALD 158 : (2014) 2 ALD(Cri) 121 : (2014) 104 ALR 200 : (2014) 3 AWC 2769 : (2014) 3 BomCR 809 : (2014) 2 CDR 312 : (2014) 4 JT 170 : (2014) 2 RCR(Civil) 363 : (2014) 3 SCALE 552 : (2014) 3 SCJ 440

Constitution of India, 1950 — Article 14, 141, 142, 15, 19Election Symbols (Reservation and Allotment) Order, 1968 — Section 16APenal Code, 1860 (IPC) — Section 124A, 153A, 153B, 295A, 298
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Supreme Court12 Mar 2014Allowed

Sudipta Lenka Vs State of Odisha Ors.

Supreme Court Of India · (2014) 4 AD (SC) 237 : AIR 2014 SC 3418 : (2014) 4 AJR 36 : (2014) 3 ALLMR 409 : (2015) 119 CLT 539 : (2014) CriLJ 4251 : (2014) 2 Crimes 52 : (2014) 3 JT 597 : (2014) 2 MLJ(Cri) 181 : (2014) 2 OLR 21 : (2014) 2 RCR(Criminal) 346 : (2014) 3 SCALE 579 : (2

Constitution of India, 1950 — Article 21, 311(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B, 302, 354, 409, 449
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Supreme Court12 Mar 2014Allowed

T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 4 AD (SC) 167 : AIR 2014 SC 3614 : (2014) 4 FLT 261 : (2014) 4 JT 181 : (2014) 3 MLJ 110 : (2014) 3 SCALE 566 : (2014) 6 SCC 150 : (2014) 4 SCJ 56

Constitution of India, 1950 — Article 21, 32Environment (Protection) Act, 1986 — Section 3(3)Wild Life (Protection) Act, 1972 — Section 18, 26A, 35
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Supreme Court12 Mar 2014Disposed Of

Jumni and Others Vs State of Haryana

Supreme Court Of India · (2014) 4 AD (SC) 182 : (2014) 85 ALLCC 650 : (2014) 2 ALT(Cri) 213 : (2014) 2 BomCR(Cri) 383 : (2014) CriLJ 1936 : (2014) 3 Crimes 14 : (2014) 2 JLJR 456 : (2014) 8 JT 235 : (2014) 2 LW(Cri) 174 : (2015) 1 NCC 733 : (2014) 2 OLR 52 : (2014) 3 PLJR 37 : (2

Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 Mar 2014Disposed Of

Phatu Rochiram Mulchandani Vs Karnataka Industrial Areas Development Board and Others

Supreme Court Of India · (2014) 4 AD (SC) 219 : AIR 2014 SC 2700 : (2014) 3 AKR 649 : (2014) 121 CLA 350 : (2014) 186 CompCas 55 : (2015) 1 CompLJ 262 : (2014) 2 JLJR 214 : (2014) 4 JT 243 : (2014) 3 KarLJ 203 : (2014) 2 PLJR 354 : (2014) 3 SCALE 676 : (2015) 5 SCC 244 : (2014) 4

Companies Act, 1956 — Section 391, 392, 393, 394, 433Karnataka Industrial Areas Development Act, 1966 — Section 33, 34, 34A, 34B, 35Karnataka Rent Control Act, 1961 — Section 13
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Supreme Court11 Mar 2014Allowed

Dineshan K.K. Vs R.K. Singh and Another

Supreme Court Of India · (2014) 3 ALLMR 407 : (2014) 104 ALR 506 : (2014) 3 AWC 3041 : (2014) 2 Crimes 326 : (2014) 2 RCR(Civil) 477 : (2014) 2 RCR(Criminal) 387 : (2014) 124 RD 90 : (2014) 4 SCALE 47

Constitution of India, 1950 — Article 129, 136, 142Contempt of Courts Act, 1971 — Section 12
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Supreme Court10 Mar 2014Allowed

K.V.S. Rao Vs C.B.I. and Others

Supreme Court Of India · (2014) 1 ACR 970 : (2014) 2 Crimes 49 : (2014) 4 JT 446 : (2014) 1 LW(Cri) 736 : (2014) 2 RCR(Criminal) 183 : (2014) 3 SCALE 611

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Supreme Court10 Mar 2014Allowed

Meera Devi and Another Vs H.R.T.C. and Others

Supreme Court Of India · (2014) 1 ACC 856 : (2014) ACJ 1012 : (2014) 4 AD (SC) 309 : (2014) 3 ALD 173 : (2014) 3 AWC 2184 : (2014) 4 BomCR 535 : (2015) 119 CLT 492 : (2014) 3 JT 577 : (2014) 5 MhLj 1 : (2014) 5 MPHT 241 : (2014) 3 MPLJ 504 : (2014) 2 RCR(Civil) 235 : (2014) 2 RLW

Motor Vehicles Act, 1988 — Section 166, 173
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Supreme Court10 Mar 2014Allowed

Pooja Bhatia Vs Vishnu Narain Shivpuri and Another

Supreme Court Of India · (2014) 1 ACR 968 : (2014) 4 AD (SC) 97 : (2014) 2 AJR 484 : (2014) 85 ALLCC 1005 : (2014) ALLMR(Cri) 4156 : (2014) ALLMR(Cri) 4156 : (2014) 2 Crimes 50 : (2014) 3 JCC 1555 : (2014) 2 RCR(Criminal) 354 : (2014) 3 SCALE 612 : (2014) 6 SCJ 308

Criminal Procedure Code, 1973 (CrPC) — Section 110, 110G, 111, 437(1), 437(2)Penal Code, 1860 (IPC) — Section 326B, 342, 506
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Supreme Court10 Mar 2014Partly Allowed

Phool Chandra and Another Vs State of U.P.

Supreme Court Of India · (2014) 5 AD (SC) 560 : (2014) ALLMR(Cri) 3389 : (2015) 2 ALT(Cri) 427 : (2014) 3 RCR(Criminal) 30 : (2015) 5 SCJ 390

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 363, 366, 506
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