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Supreme Court Of India judgments

59,848 judgments · page 746 of 2,993

Supreme Court04 Feb 2014Disposed Of

Nafis Ahmad and Another Vs Narain Singh and Others

Supreme Court Of India · (2014) 4 AD (SC) 155 : AIR 2014 SC 956 : (2014) 103 ALR 685 : (2014) 2 AWC 1102 : (2014) 2 JT 562 : (2014) 2 MPLJ 692 : (2014) 2 SCALE 58 : (2014) 3 SCC 489 : (2014) 3 WLN 73

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
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Supreme Court04 Feb 2014Dismissed

Sudhir Vasudeva, Chairman and Md. ONGC and Others Vs M. George Ravishekaran and Others

Supreme Court Of India · (2014) 3 AD (SC) 1 : AIR 2014 SC 950 : (2014) 2 AWC 1991 : (2014) 141 FLR 7 : (2014) 2 JT 481 : (2014) 1 LLN 296 : (2014) 2 MLJ 756 : (2014) 2 SCALE 50 : (2014) 3 SCC 373 : (2014) 5 SCJ 524 : (2014) 2 SCT 163 : (2014) 2 SLJ 104 : (2014) 2 UPLBEC 935

Constitution of India, 1950 — Article 136Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
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Supreme Court04 Feb 2014Dismissed

Bharat Kumar Vs State of Haryana and Another

Supreme Court Of India · (2015) ALT(Rev) 58 : (2015) 1 MhLj 32 : (2015) 2 MPHT 37 : (2015) MPLJ 1 : (2014) 3 SCALE 393 : (2014) 6 SCC 586 : (2014) 10 SCJ 513

Land Acquisition Act, 1894 — Section 11, 11(1), 4, 5A, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(2)
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Supreme Court03 Feb 2014Disposed Of

Bachu Das Vs State of Bihar and Others

Supreme Court Of India · (2014) 2 ACR 1377 : (2014) 2 AJR 448 : (2014) ALLMR(Cri) 1880 : (2014) CriLJ 1828 : (2014) 3 MPHT 229 : (2014) 1 RCR(Criminal) 975 : (2014) 2 SCALE 41 : (2014) 3 SCC 471

Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
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Supreme Court03 Feb 2014Dismissed

Aveek Sarkar and Another Vs State of West Bengal and Others

Supreme Court Of India · (2014) 2 ACR 1360 : (2014) 3 AD (SC) 337 : AIR 2014 SC 1495 : (2014) 3 AJR 552 : (2014) 2 ALD(Cri) 131 : (2014) 2 ALT(Cri) 115 : (2014) CriLJ 1560 : (2014) 1 Crimes 218 : (2014) 2 CTC 188 : (2014) 2 JT 564 : (2014) 1 KLJ 695 : (2014) 2 LW 944 : (2014) 1 L

Criminal Procedure Code, 1973 (CrPC) — Section 251, 482, 483Indecent Representation of Women (Prohibition) Act, 1986 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 291(1), 292, 292(1), 79
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Supreme Court31 Jan 2014Allowed

Name Dasarath Vs State of Andhra Pradesh

Supreme Court Of India · (2014) 3 ALT(Cri) 204 : (2015) 1 RCR(Criminal) 473 : (2014) 10 SCC 395 : (2014) 7 SCJ 305

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court31 Jan 2014

Om Prakash Chautala Vs Kanwar Bhan and Others

Supreme Court Of India · (2014) 2 AD (SC) 477 : AIR 2014 SC 1220 : (2014) 3 ALD 32 : (2014) 3 AWC 2195 : (2014) 1 CDR 212 : (2014) 3 CTC 310 : (2014) 2 JT 417 : (2014) 5 MhLj 498 : (2014) MPLJ 46 : (2014) 1 RCR(Civil) 974 : (2015) 1 RLW 920 : (2014) 1 SCALE 742 : (2014) 5 SCC 417

Constitution of India, 1950 — Article 19, 21
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Supreme Court30 Jan 2014Dismissed

Sasi Enterprises Vs Assistant Commissioner of Income Tax

Supreme Court Of India · (2014) 2 AD (SC) 101 : (2014) 2 ALT(Cri) 192 : (2014) 265 CTR 225 : (2014) 361 ITR 163 : (2014) 2 JT 355 : (2014) 3 LW 336 : (2014) 1 LW(Cri) 745 : (2014) 1 MLJ(Cri) 473 : (2014) 1 SCALE 694 : (2014) 5 SCC 139 : (2014) 4 SCJ 107 : (2014) 222 TAXMAN 78

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Income Tax Act, 1961 — Section 133A, 139, 139(1), 139(2), 139(3)
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Supreme Court30 Jan 2014Allowed

Godrej and Boyce Mfg. Company Ltd. and Another Vs The State of Maharashtra and Others

Supreme Court Of India · (2014) 2 ABR 403 : AIR 2014 SC 1446 : (2014) 103 ALR 724 : (2015) 3 BomCR 138 : (2014) 2 JT 326 : (2014) 123 RD 595 : (2014) 1 SCALE 707 : (2014) 3 SCC 430 : (2014) 4 SCJ 244

Bihar Taxation on Passengers and Goods (Carried by Public Service Motor Vehicles) Act, 1961 — Section 2Civil Procedure Code, 1908 (CPC) — Section 37, 38Forest Act, 1927 — Section 24, 34A, 35, 35(1), 35(2)
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Supreme Court30 Jan 2014Allowed

Surjit Kaur Gill and Another Vs Adarsh Kaur Gill and Another

Supreme Court Of India · AIR 2014 SC 1476 : (2014) 103 ALR 225 : (2014) 3 AWC 2438 : (2014) 2 CTC 199 : (2014) 142 DRJ 17 : (2014) 2 LW 915 : (2014) 2 RCR(Civil) 36 : (2014) 123 RD 15 : (2014) 2 RLW 1477 : (2014) 2 SCALE 81 : (2014) 2 WLN 74

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Article 58, 59, 69
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Supreme Court29 Jan 2014Disposed Of

Sanjay Verma Vs Haryana Roadways

Supreme Court Of India · (2014) 1 ACC 473 : (2014) ACJ 692 : (2014) 5 AD (SC) 518 : AIR 2014 SC 995 : (2014) 103 ALR 204 : (2014) 2 AnWR 81 : (2014) 2 AWC 1907 : (2014) 118 CLT 423 : (2014) 1 CTC 745 : (2014) 2 JT 384 : (2014) 1 OLR 851 : (2014) 1 RCR(Civil) 914 : (2015) 1 RLW 32

Motor Vehicles Act, 1988 — Section 168
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Supreme Court29 Jan 2014Disposed Of

Sheesh Ram and Others Vs The State of Rajasthan

Supreme Court Of India · (2014) 1 ACR 1062 : (2014) 2 AJR 122 : (2014) 84 ALLCC 1004 : (2014) ALLMR(Cri) 791 : (2014) 2 ALT(Cri) 173 : (2014) 2 JT 296 : (2014) 1 MLJ(Cri) 464 : (2014) 1 SCALE 651 : (2010) 3 SCC 689 : (2014) 4 SCJ 69 : (2014) 1 UC 543

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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