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Supreme Court Of India judgments

59,848 judgments · page 752 of 2,993

Supreme Court17 Dec 2013Partly Allowed

J.L. Soman and Others Vs State of Bihar and Another

Supreme Court Of India · (2014) 1 AD 16 : (2014) 84 ALLCC 665 : (2014) 3 CCR 496 : (2014) 1 JCC 454 : (2014) 1 JT 282 : (2014) 1 RCR(Criminal) 471 : (2013) 15 SCALE 475

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482, 82, 83Penal Code, 1860 (IPC) — Section 120B, 34, 406, 418, 420
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Supreme Court17 Dec 2013Disposed Off

Municipal Corporation of Greater Mumbai and Others Vs Kohinoor CTNL Infrastructure Company Private Limited and Another

Supreme Court Of India · (2014) 2 ABR 73 : (2014) 2 ALLMR 422 : (2014) 1 BomCR 586 : (2014) 2 JT 40 : (2014) 5 MhLj 100 : (2013) 15 SCALE 379 : (2014) 4 SCC 538 : (2014) 2 SCJ 178

Constitution of India, 1950 — Article 14, 21Development Control Regulations for Greater Bombay, 1991 — Regulation 23, 28, 33(10), 33(14), 33(24)Maharashtra Regional and Town Planning Act, 1966 — Section 21, 22, 51
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Supreme Court16 Dec 2013Allowed

Re. Exploitation of Children in Orphanages in the State of Tamil Nadu Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 CCR 378 : (2014) 1 JT 168 : (2013) 15 SCALE 430 : (2014) 2 SCC 180 : (2014) 3 SCJ 32 : (2014) 2 SCT 609

Commission for Protection of Child Rights Act, 2005 — Section 17Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 34Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 71<
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Supreme Court16 Dec 2013Disposed Of

Dalmia Cement (Bharat) Ltd. Vs State of Tamil Nadu and Another

Supreme Court Of India · (2014) 1 AD 241 : AIR 2014 SC 693 : (2014) 1 AWC 778 : (2014) 4 EFLT 166 : (2014) 1 JT 152 : (2014) 1 KLT 552 : (2013) 15 SCALE 351 : (2014) 2 SCC 279 : (2014) 2 SCJ 468

Madras Estates Land Act, 1908 — Section 2(1), 2(16), 3, 3(15)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3(b)
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Supreme Court13 Dec 2013Disposed Of

Sherish Hardenia and Others Vs State of M.P. and Another Amrish Hardenia Vs State of M.P.

Supreme Court Of India · (2014) 1 AD 456 : (2014) 84 ALLCC 672 : (2014) 1 CCR 92 : (2014) 1 DMC 254 : (2014) 1 JCC 369 : (2014) 2 JCC 1354 : (2014) 1 JLJ 301 : (2014) 1 JT 336 : (2014) 1 JT 286 : (2014) 1 MLJ(Cri) 222 : (2014) 1 NCC 78 : (2014) 1 RCR(Criminal) 342 : (2013) 15 SCA

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 306, 498A
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Supreme Court13 Dec 2013Dismissed

Haryana Financial Corporation Vs Gurcharan Singh and Another

Supreme Court Of India · (2014) 1 AD 396 : (2014) 102 ALR 207 : (2014) 1 AWC 212 : (2014) 1 BC 242 : (2014) 2 CDR 378 : (2014) 1 CTC 98 : (2014) 2 JLJR 12 : (2014) 1 JT 289 : (2014) 2 LW 693 : (2014) 2 PLJR 221 : (2014) 1 RCR(Civil) 383 : (2014) 122 RD 278 : (2013) 15 SCALE 296 :

Transfer of Property Act, 1882 — Section 100, 59
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Supreme Court13 Dec 2013Dismissed

Inderjeet Arya and Another Vs ICICI Bank Limited

Supreme Court Of India · (2014) 2 AD 200 : (2014) 1 ALLMR 974 : (2014) 102 ALR 212 : (2014) 1 BC 111 : (2014) 118 CLA 1 : (2014) 184 CompCas 165 : (2014) 183 CompCas 165 : (2014) 1 CompLJ 574 : (2014) 302 ELT 28 : (2014) 3 MhLj 255 : (2014) 2 MPLJ 332 : (2013) 15 SCALE 302 : (201

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(1)
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Supreme Court13 Dec 2013Allowed

Kashmir Singh Vs State of Haryana and Others

Supreme Court Of India · (2014) 102 ALR 469 : (2014) ALT(Rev) 35 : (2014) 1 AWC 208 : (2014) 3 MhLj 232 : (2014) 2 MPLJ 310 : (2014) 1 RCR(Civil) 512 : (2014) 122 RD 405 : (2013) 15 SCALE 291 : (2014) 2 SCC 165 : (2014) 3 SCJ 588

Land Acquisition Act, 1894 — Section 18, 23(1A), 4
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Supreme Court13 Dec 2013Dismissed

Management of Sundaram Industries Ltd. Vs Sundaram Industries Employees Union

Supreme Court Of India · (2014) 1 AD 117 : (2014) 1 ALLMR 954 : (2014) 2 AWC 1585 : (2014) 1 CDR 106 : (2014) 140 FLR 297 : (2014) 2 JLJR 62 : (2014) LLR 121 : (2014) 1 MPHT 241 : (2013) 15 SCALE 264 : (2014) 2 SCC 600 : (2014) 1 SCC(L&S) 364 : (2014) 3 SCJ 244 : (2014) 1 SCT 600

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Constitution of India, 1950 — Article 136, 142, 226Industrial Disputes Act, 1947 — Section 9A
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Supreme Court13 Dec 2013Dismissed

PRP Exports and Etc. Vs The Chief Secretary, Government of Tamil Nadu and Others

Supreme Court Of India · (2014) 1 AD 403 : (2014) 4 EFLT 84 : (2014) 1 JT 177 : (2013) 15 SCALE 285 : (2014) 3 SCJ 593 : (2014) 1 ShimLC 555

Granite Conservation and Development Rules, 1999 — Rule 15, 18, 18(2), 18(3), 19(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5), 4(1), 4(1A)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(4), 36(2)
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Supreme Court12 Dec 2013Dismissed

Erach Boman Khavar Vs Tukaram Shridhar Bhat and Another

Supreme Court Of India · (2014) 1 ABR 677 : (2014) 1 AD 207 : AIR 2014 SC 544 : (2014) 1 AJR 660 : (2014) 1 BomCR 624 : (2014) 2 CDR 387 : (2014) 118 CLA 344 : (2014) 182 CompCas 84 : (2014) 1 CompLJ 1 : (2013) 15 JT 581 : (2014) 1 RCR(Rent) 90 : (2013) 15 SCALE 224 : (2014) 1 SC

Bombay Rent Act, 1947 — Section 28, 3(1)Calcutta Thika Tenancy (Amendment) Act, 1953 — Section 1(2), 28Calcutta Thika Tenancy Act, 1949 — Section 28
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