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Supreme Court Of India judgments

59,848 judgments · page 758 of 2,993

Supreme Court19 Nov 2013Disposed Of

Ganesha Vs Sharanappa and Another

Supreme Court Of India · (2014) 1 ACR 621 : AIR 2014 SC 1198 : (2014) 3 AJR 453 : (2014) 1 AKR 689 : (2014) 1 ALD(Cri) 859 : (2014) ALLMR(Cri) 392 : (2014) 1 CCR 121 : (2014) CriLJ 1146 : (2013) 15 JT 163 : (2014) 2 KarLJ 107 : (2014) 1 LW(Cri) 665 : (2013) 4 MLJ(Cri) 757 : (2014

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(2), 2, 200, 307Penal Code, 1860 (IPC) — Section 323, 324, 34, 341, 504
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Supreme Court19 Nov 2013Dismissed

State of U.P. Vs Naushad

Supreme Court Of India · (2014) 1 ACR 481 : AIR 2014 SC 384 : (2014) 1 ALD(Cri) 634 : (2014) 1 ALJ 450 : (2014) 1 BomCR(Cri) 719 : (2014) 1 CCR 28 : (2014) CriLJ 540 : (2014) 1 JCC 398 : (2014) 1 JT 315 : (2013) 4 MLJ(Cri) 762 : (2014) 1 RCR(Criminal) 173 : (2013) 14 SCALE 51

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 375, 376, 506, 90
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Supreme Court18 Nov 2013Allowed

Brihanmumbai Mahanagarpalika and Another Vs Willingdon Sports Club and Others

Supreme Court Of India · (2014) 1 ABR 438 : AIR 2014 SC 505 : (2014) 1 ALLMR 400 : (2014) 1 BomCR 571 : (2014) 1 GLH 161 : (2013) 14 JT 547 : (2013) 14 SCALE 112 : (2014) 1 SCJ 535

Food Safety And Standards (Licensing And Registration Of Food Businesses) Regulations, 2011 — Regulation 2.1, 2.2Bombay Municipal Corporation Act, 1888 — Section 3(ff), 394, 394(1)(e), 394(1)(e)(i), 471Food Safety And Standards Act, 2006 — Section 3(1)(n)
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Supreme Court13 Nov 2013Allowed

Surinder Singh Vs State of Haryana

Supreme Court Of India · AIR 2014 SC 817 : (2014) 1 ALD(Cri) 687 : (2014) 2 ALD(Cri) 261 : (2014) 84 ALLCC 371 : (2014) 1 CCR 671 : (2014) CriLJ 561 : (2014) 1 DMC 722 : (2013) 15 JT 9 : (2014) 1 RCR(Criminal) 535 : (2013) 13 SCALE 691 : (2014) 4 SCC 129 : (2014) 1 SCJ 701

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Customs Act, 1962 — Section 135Defence of India Rules, 1962 — Rule 126H(2)
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Supreme Court13 Nov 2013Allowed

State of U.P. and Others Vs Ajay Kumar Sharma and Another

Supreme Court Of India · (2013) 11 AD 399 : AIR 2014 SC 352 : (2014) 1 ALJ 313 : (2013) 101 ALR 744 : (2014) 1 AWC 33 : (2014) 1 CCR 350 : (2013) 14 JT 623 : (2014) 2 RCR(Civil) 164 : (2014) 2 RCR(Criminal) 111 : (2013) 13 SCALE 711 : (2014) 3 SCC 568 : (2014) 1 SCC(L&S) 505 : (2

Constitution of India, 1950 — Article 13, 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(4), 24(5), 24(6)
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Supreme Court13 Nov 2013Dismissed

Balwant Rai Saluja and Another Vs Air India Ltd. and Others

Supreme Court Of India · (2013) 11 AD 573 : (2013) 14 JT 445 : (2013) 13 SCALE 647 : (2014) 2 SCJ 243

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 3Constitution of India, 1950 — Article 14, 16, 38, 39, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
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Supreme Court13 Nov 2013Dismissed

Tribhuvanshankar Vs Amrutlal

Supreme Court Of India · (2013) 11 AD 414 : (2014) 1 ALLMR 421 : (2014) 106 ALR 160 : (2014) 1 ALT 1 : (2014) 2 JLJ 244 : (2013) 14 JT 491 : (2014) 1 LW 451 : (2014) 2 MPLJ 648 : (2014) 1 RCR(Civil) 206 : (2013) 2 RCR(Rent) 700 : (2014) 124 RD 379 : (2013) 13 SCALE 627 : (2014) 2

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 142Limitation Act, 1963 — Section 28
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Supreme Court12 Nov 2013Allowed

Premlata Joshi Vs Chief Secretary, State of Uttarakhand and Others

Supreme Court Of India · (2014) 140 FLR 1 : (2013) 15 JT 429 : (2014) 1 LLN 9 : (2013) 13 SCALE 703

Constitution of India, 1950 — Article 226, 309Uttar Pradesh Medical Health (Group A) Service Rules, 1990 — Rule 8Uttar Pradesh Public Service Commission (reservation for schedule caste, schedule tribe and other backward caste) Act, 1994 — Section 3
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Supreme Court12 Nov 2013Allowed

Sukhwinder Singh Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 3354 : (2013) 12 AD 198 : (2014) 1 ALD(Cri) 501 : (2014) 1 ALD(Cri) 330 : (2014) 1 BomCR(Cri) 418 : (2014) CriLJ 446 : (2014) 1 DMC 89 : (2013) 14 JT 352 : (2014) 1 RCR(Criminal) 21 : (2013) 13 SCALE 603 : (2014) 2 SCJ 629

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
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Supreme Court12 Nov 2013Disposed Of

Lalita Kumari Vs Govt. of U.P. and Others

Supreme Court Of India · (2013) 12 AD 209 : AIR 2014 SC 187 : (2014) 1 ALD(Cri) 159 : (2014) 1 ALD(Cri) 100 : (2014) 84 ALLCC 719 : (2013) ALLMR(Cri) 4444 : (2013) 4 BomCR(Cri) 680 : (2014) 2 CHN 7 : (2014) CriLJ 470 : (2013) 6 CTC 353 : (2014) 2 GLT 1 : (2014) 1 JCC 1 : (2013) 4

Constitution of India, 1950 — Article 14, 19, 21, 254(1), 32Criminal Law (Amendment) Act, 2013 — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 151, 154, 154
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