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Supreme Court Of India judgments

59,848 judgments · page 744 of 2,993

Supreme Court14 Feb 2014Disposed Of

Voltas Limited Vs Rolta India Limited

Supreme Court Of India · (2014) 3 ABR 39 : (2014) 2 AD (SC) 613 : AIR 2014 SC 1772 : (2014) 3 ALD 14 : (2014) 5 ALLMR 427 : (2014) 1 ARBLR 343 : (2014) 2 AWC 1712 : (2014) 2 CDR 487 : (2014) 3 CHN 35 : (2014) 119 CLA 1 : (2014) 1 CompLJ 431 : (2014) 3 JT 197 : (2014) 2 SCALE 301

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 20, 21, 34, 43Limitation Act, 1963 — Article 54, 3, 3(2)
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Supreme Court14 Feb 2014Allowed

Birju Vs State of M.P.

Supreme Court Of India · (2014) 1 ACR 689 : (2014) 3 AD (SC) 628 : AIR 2014 SC 1504 : (2014) 3 AJR 559 : (2014) 1 ALD(Cri) 1016 : (2014) 85 ALLCC 730 : (2014) ALLMR(Cri) 1090 : (2014) CriLJ 1568 : (2014) 1 Crimes 213 : (2014) 2 JLJ 154 : (2014) 1 MLJ(Cri) 634 : (2014) 1 NCC 468 :

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(2), 360Penal Code, 1860 (IPC) — Section 302, 304, 327, 398
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Supreme Court14 Feb 2014Allowed

Gajanan Kamlya Patil Vs Addl. Collector and Comp. Auth. and Others

Supreme Court Of India · (2014) 3 ABR 48 : (2014) 5 AD (SC) 353 : AIR 2014 SC 1843 : (2014) 103 ALR 717 : (2014) ALT(Rev) 161 : (2014) 2 AWC 1692 : (2014) 3 CHN 180 : (2014) 2 CTC 665 : (2014) 3 JT 211 : (2014) 3 LW 60 : (2014) 3 RCR(Civil) 477 : (2014) 123 RD 495 : (2014) 2 SCAL

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(4), 10(5), 10(6)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117(1)
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Supreme Court14 Feb 2014Allowed

Enercon (India) Ltd. and Others Vs Enercon GMBH and Another

Supreme Court Of India · (2014) 4 ABR 713 : (2014) 3 AD (SC) 161 : AIR 2014 SC 3152 : (2014) 1 ARBLR 257 : (2014) 119 CLA 104 : (2014) 2 CompLJ 1 : (2014) 3 JT 49 : (2014) 2 SCALE 452 : (2014) 5 SCC 1 : (2014) 3 SCJ 742

Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 11(1)Civil Procedure Code, 1908 (CPC) — Section 20, 9Companies Act, 1956 — Section 397
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Supreme Court14 Feb 2014Dismissed

V.K. Verma Vs CBI

Supreme Court Of India · (2014) 2 ACR 1423 : (2014) 3 AJR 565 : (2014) ALLMR(Cri) 1126 : (2014) 3 ALT(Cri) 179 : (2014) CriLJ 1573 : (2014) 1 Crimes 226 : (2014) 1 JLJR 646 : (2014) 2 LLN 561 : (2014) 1 MLJ(Cri) 626 : (2014) 1 PLJR 558 : (2014) 1 RCR(Criminal) 957 : (2014) 2 SCAL

Penal Code, 1860 (IPC) — Section 161, 224, 395, 411, 467Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
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Supreme Court13 Feb 2014Dismissed

Bastiram Vs State of Rajasthan

Supreme Court Of India · (2014) 1 ACR 703 : (2014) 3 AD (SC) 348 : (2014) 3 AJR 92 : (2014) 85 ALLCC 369 : (2014) CriLJ 1761 : (2014) 3 JT 136 : (2014) 2 SCALE 362 : (2014) 5 SCC 398

Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court12 Feb 2014Dismissed

G. Dhanasekar Vs M.D., Metropolitan Transport Corporation Ltd.

Supreme Court Of India · (2014) 2 ABR 686 : (2014) 1 ACC 593 : (2014) ACJ 1007 : (2014) 4 AD (SC) 23 : (2014) 104 ALR 194 : (2014) 2 AWC 1665 : (2014) 1 CDR 193 : (2014) 3 JT 146 : (2014) 1 KLT 826 : (2014) 1 RCR(Civil) 993 : (2014) 2 RLW 1461 : (2014) 2 SCALE 257 : (2014) 2 SCJ

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Supreme Court12 Feb 2014Dismissed

Renu and Others Vs District and Sessions Judge, Tis Hazari and Another

Supreme Court Of India · (2014) 3 AD (SC) 373 : AIR 2014 SC 2175 : (2014) 2 ALLMR 957 : (2014) 2 ALT 24 : (2014) 2 AWC 1698 : (2014) 207 DLT 486 : (2014) 1 ESC 58 : (2014) 142 FLR 415 : (2014) 2 JLJR 50 : (2014) 3 JT 1 : (2014) LabIC 1237 : (2014) 3 LLJ 257 : (2014) 1 LLN 545 : (

Constitution of India, 1950 — Article 13, 13(2), 14, 15, 16General Clauses Act, 1897 — Section 16
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Supreme Court11 Feb 2014Disposed Of

Vijayander Kumar and Others Vs State of Rajasthan and Another

Supreme Court Of India · (2014) 2 ACR 1373 : (2014) 3 AD (SC) 37 : (2014) 84 ALLCC 987 : (2014) 3 ALT(Cri) 125 : (2014) 1 Crimes 240 : (2014) 1 MLJ(Cri) 734 : (2014) 1 RCR(Criminal) 983 : (2014) 2 SCALE 217 : (2014) 3 SCC 389 : (2014) 6 SCJ 396 : (2014) 2 ShimLC 1108 : (2014) 1 U

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
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Supreme Court11 Feb 2014Dismissed

Dr. Purshotam Kumar Kaundal Vs State of H.P. and Others

Supreme Court Of India · (2014) 3 AD (SC) 656 : AIR 2014 SC 1479 : (2014) 1 ESC 30 : (2014) LabIC 1338 : (2014) 1 LLN 571 : (2014) 2 SCALE 212 : (2015) 1 SCC(L&S) 379 : (2014) 6 SCJ 74 : (2014) 2 SCT 170 : (2014) 2 ShimLC 1122 : (2014) 2 SLJ 146

Himachal Pradesh Medical Education Service Rules, 1999 — Rule 2Indian Medical Council Act, 1956 — Section 11, 11(1), 11(2), 2
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Supreme Court11 Feb 2014Dismissed

Union of India (UOI) and Others Vs S.P. Verma

Supreme Court Of India · (2014) 2 AJR 504 : (2014) 3 ALJ 419 : (2014) 2 AWC 1711 : (2014) 1 CDR 295 : (2014) LabIC 1636 : (2014) 2 LLN 1 : (2014) 2 SCALE 221 : (2014) 3 SCC 491 : (2014) 1 SCC(L&S) 503 : (2015) 1 SCJ 205 : (2014) 2 SCT 209 : (2014) 2 SLJ 150 : (2014) 3 WLN 48

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
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