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Supreme Court Of India judgments

59,848 judgments · page 743 of 2,993

Supreme Court20 Feb 2014Dismissed

Anil @ Anthony Arikswamy Joseph Vs State of Maharashtra

Supreme Court Of India · (2014) 2 ACR 2090 : (2014) 3 AD (SC) 10 : (2014) 2 AJR 584 : (2014) ALLMR(Cri) 1080 : (2014) 3 ALT(Cri) 87 : (2014) 2 BomCR(Cri) 250 : (2014) CriLJ 1608 : (2014) 1 Crimes 250 : (2014) 3 JT 217 : (2014) 2 MLJ(Cri) 160 : (2014) 1 RCR(Criminal) 1004 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 377
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Supreme Court20 Feb 2014Allowed

Sujoy Kumar Chanda Vs Damayanti Majhi and Another

Supreme Court Of India · (2014) 1 ACR 1129 : (2014) 3 AD (SC) 669 : (2014) 2 RCR(Criminal) 135 : (2014) 3 SCALE 117 : (2014) 5 SCC 181 : (2014) 1 UC 684

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 208, 210, 319Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
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Supreme Court19 Feb 2014Allowed

P.L. Tatwal Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2014 SC 2369 : (2014) 2 ALD(Cri) 326 : (2014) 3 ALT(Cri) 24 : (2014) CriLJ 1880 : (2014) 1 Crimes 284 : (2014) 2 JLJ 122 : (2014) 3 JT 409 : (2014) 1 MLJ(Cri) 723 : (2014) 1 MPJR 247 : (2014) 1 NCC 409 : (2014) 2 RCR(Criminal) 36 : (2014) 4 RLW 3634 :

Madhya Pradesh Municipal Corporation Act, 1956 — Section 424, 45, 48, 58Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
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Supreme Court19 Feb 2014Allowed

Polamrasetti Manikyam and Another Vs Teegala Venkata Ramayya and Another

Supreme Court Of India · (2014) 3 AD (SC) 426 : AIR 2014 SC 1286 : (2014) 2 AKR 189 : (2014) 3 ALD 79 : (2014) 2 ALLMR 928 : (2014) 103 ALR 687 : (2014) 2 ALT 56 : (2014) 2 CTC 458 : (2014) 3 JT 106 : (2014) 2 LW 534 : (2014) 3 RCR(Civil) 951 : (2014) 123 RD 490 : (2014) 2 SCALE

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 24, 25, 26, 27, 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 9 Rule 1, Order 9 Rule 2Kerala Court Fees and Suits Valuation Act, 1959 — Section 40, 40(1), 40(2)
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Supreme Court19 Feb 2014Allowed

Amarendra Kumar Mohapatra and Others Vs State of Orissa and Others

Supreme Court Of India · (2014) 3 AD (SC) 42 : AIR 2014 SC 1716 : (2014) 1 ESC 79 : (2014) 3 JT 244 : (2014) LabIC 1655 : (2014) 2 SCALE 589 : (2014) 4 SCC 583 : (2014) 2 SCC(L&S) 54 : (2014) 4 SCJ 1 : (2014) 2 SCT 304 : (2015) 1 WBLR 399

Constitution Of India, 1950 — Article 14, 16, 286(2)Orissa Engineering Service (Recruitment And Condition Of Service) Rules, 1994 — Rule 3(3)Orissa Service Of Engineers Rules, 1941 — Rule 16
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Supreme Court19 Feb 2014Disposed Of

Shabnam Hashmi Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 2 ADJ 619 : AIR 2014 SC 1281 : (2014) 2 AJR 580 : (2014) 2 AKR 185 : (2014) 3 ALD 89 : (2014) 2 ALLMR 944 : (2014) 4 AWC 3691 : (2014) 2 CDR 548 : (2014) 2 JLJR 480 : (2014) 1 KHC 625 : (2014) 2 KLT 444 : (2014) 4 MhLj 933 : (2014) 2 MLJ 379 : (201

Constitution of India, 1950 — Article 20(3), 21, 32, 44Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41(3), 41(5), 42, 43Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 33(2), 33(3), 33(4), 33(5)
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Supreme Court19 Feb 2014Allowed

Commercial Tax Officer, Rajasthan Vs Binani Cements Ltd. and Another

Supreme Court Of India · (2014) 3 AD (SC) 389 : (2014) 201 ECR 423 : (2014) 44 GST 103 : (2014) 3 JT 378 : (2014) 78 KarLJ 358 : (2014) 2 SCALE 436 : (2014) 8 SCC 319 : (2014) 4 SCJ 532 : (2014) 68 VST 459

Admiralty Courts Act, 1861 — Section 7Electricity (Supply) Act, 1948 — Section 79Rajasthan Sales Tax Act, 1954 — Section 4(2), 86(2)
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Supreme Court19 Feb 2014Allowed

Maya Devi Vs Lalta Prasad

Supreme Court Of India · AIR 2014 SC 1356 : (2014) 7 AJR 143 : (2014) 3 ALD 66 : (2014) 3 ALT 41 : (2014) 2 AWC 1865 : (2014) 2 CDR 498 : (2014) 142 DRJ 1 : (2014) 1 GLH 666 : (2014) 3 JT 395 : (2014) 2 LW 497 : (2014) 2 RCR(Civil) 193 : (2014) 2 SCALE 536 : (2015) 5 SCC 588 : (2

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Contract Act, 1872 — Section 73, 74
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Supreme Court18 Feb 2014Dismissed

Union of India (UOI) Vs M/s. Pam Development Pvt. Ltd.

Supreme Court Of India · (2014) 3 ALD 85 : (2014) 2 ALLMR 972 : (2014) 104 ALR 271 : (2014) 2 ARBLR 27 : (2014) 2 AWC 1877 : (2014) 120 CLA 344 : (2014) 2 CompLJ 267 : (2014) 2 SCALE 573 : (2014) 2 ShimLC 1117 : (2014) 3 WBLR 12

Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(2), 34, 4
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Supreme Court18 Feb 2014Allowed

Vijay Kumar Vs State of Rajasthan

Supreme Court Of India · (2014) 85 ALLCC 264 : (2014) 2 JCC 888 : (2014) 3 JT 121 : (2014) 1 MLJ(Cri) 744 : (2014) 4 RCR(Criminal) 24 : (2014) 2 SCALE 387 : (2014) 3 SCC 412 : (2014) 6 SCJ 408

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 382, 411, 460
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Supreme Court18 Feb 2014Allowed

V. Sriharan @ Murugan Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 ACR 696 : (2014) 2 AD (SC) 525 : AIR 2014 SC 1368 : (2014) 2 AJR 594 : (2014) 85 ALLCC 702 : (2014) 2 ALT(Cri) 1 : (2014) CriLJ 1681 : (2014) 2 CTC 214 : (2015) 1 GLD 587 : (2014) 4 GLT 5 : (2014) 3 JT 112 : (2014) 1 LW(Cri) 737 : (2014) 1 MLJ(Cr

Constitution of India, 1950 — Article 139A, 161, 21, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433A
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Supreme Court18 Feb 2014Allowed

Rameshchandra Ambalal Joshi Vs The State of Gujarat and Another

Supreme Court Of India · (2014) 2 ACR 1352 : AIR 2014 SC 1554 : (2014) 85 ALLCC 405 : (2014) ALLMR(Cri) 1101 : (2014) 2 ALT(Cri) 10 : (2014) 1 BC 692 : (2014) 120 CLA 43 : (2014) 2 CompLJ 256 : (2014) CriLJ 1671 : (2014) 3 Crimes 34 : (2014) 2 CTC 205 : (2014) 2 JCC(NI) 73 : (201

Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3(35), 9Limitation Act, 1963 — Section 12(1), 12(2)
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Supreme Court18 Feb 2014Disposed Of

Bhaskar Lal Sharma and Another Vs Monica and Others

Supreme Court Of India · (2014) 1 ALD(Cri) 904 : (2014) ALLMR(Cri) 1118 : (2014) CriLJ 1848 : (2014) 4 Crimes 514 : (2014) 3 Crimes 5 : (2014) 1 DMC 490 : (2014) 3 JT 101 : (2014) 1 MLJ(Cri) 629 : (2014) 2 RCR(Civil) 21 : (2014) 1 RCR(Criminal) 987 : (2014) 2 SCALE 394 : (2014) 3

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 105, 125, 125(3), 34, 405
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Supreme Court18 Feb 2014Allowed

State of Sikkim and Others Vs Adup Tshering Bhutia and Others

Supreme Court Of India · (2014) 3 AD (SC) 454 : (2014) 1 ESC 69 : (2014) 141 FLR 976 : (2014) LabIC 2664 : (2014) 1 LLN 273 : (2014) 2 SCALE 373 : (2014) 5 SCJ 356 : (2014) 2 SCT 226 : (2014) 2 SLJ 56

Constitution of India, 1950 — Article 14, 16, 309, 32Sikkim Police Force (Recruitment, Promotion and Seniority) Amendment Rules, 2009 — Rule 2Sikkim Police Force (Recruitment, Promotion and Seniority) Rules, 2000 — Rule 17, 3(4), 4, 9, 9(1)
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Supreme Court17 Feb 2014Partly Allowed

Hari Nandan Prasad and Another Vs Employer I/R to Management of FCI and Another

Supreme Court Of India · AIR 2014 SC 1848 : (2014) 2 AJR 5 : (2014) 141 FLR 74 : (2014) 3 JT 415 : (2014) LabIC 1374 : (2014) 2 LLJ 54 : (2014) 2 LLN 564 : (2015) 1 MhLj 209 : (2014) 3 RLW 2425 : (2014) 2 SCALE 399 : (2014) 7 SCC 190 : (2014) 2 SCC(L&S) 408 : (2014) 3 SCJ 451 : (

Constitution of India, 1950 — Article 14, 226, 32Industrial Disputes Act, 1947 — Section 17B, 20(1), 23, 25F, 28Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 30(1), 32
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