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Supreme Court Of India judgments

59,848 judgments · page 759 of 2,993

Supreme Court12 Nov 2013Disposed Of

Anjanappa Vs State of Karnataka

Supreme Court Of India · (2013) 3 ACR 3346 : (2013) 12 AD 255 : (2014) 1 AKR 218 : (2014) 1 ALD(Cri) 505 : (2014) 1 BomCR(Cri) 382 : (2014) CriLJ 368 : (2014) 1 DMC 112 : (2013) 14 JT 340 : (2014) 1 KarLJ 545 : (2014) 1 RCR(Criminal) 9 : (2013) 13 SCALE 608 : (2014) 2 SCC 776 : (

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Dowry Prohibition Act, 1961 — Section 3, 6Penal Code, 1860 (IPC) — Section 300, 302, 304, 498A
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Supreme Court11 Nov 2013Allowed

Suresh Kumar Vs State of Haryana

Supreme Court Of India · (2014) 84 ALLCC 360 : (2014) CriLJ 551 : (2014) 2 JT 404 : (2013) 14 SCALE 90

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386, 428Dowry Prohibition Act, 1961 — Section 2, 8AEvidence Act, 1872 — Section 113A, 113B, 4
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Supreme Court11 Nov 2013Disposed Of

Bhupendra Vs State of Madhya Pradesh

Supreme Court Of India · (2013) 3 ACR 3493 : (2013) 11 AD 237 : AIR 2014 SC 378 : (2014) 1 ALD(Cri) 642 : (2014) 1 ALD(Cri) 267 : (2013) 83 ALLCC 940 : (2014) 117 CLT 967 : (2014) CriLJ 546 : (2013) 3 DMC 726 : (2014) 1 JCC 107 : (2014) 2 JLJ 44 : (2013) 14 JT 506 : (2013) 4 MLJ(

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court11 Nov 2013Dismissed

Bhola Ram Vs State of Punjab

Supreme Court Of India · (2013) 3 ACR 3439 : (2013) 11 AD 245 : AIR 2014 SC 241 : (2014) 1 AJR 422 : (2013) 83 ALLCC 935 : (2013) 3 ALT(Cri) 454 : (2014) 117 CLT 998 : (2014) 1 DMC 557 : (2014) 1 JCC 101 : (2013) 14 JT 512 : (2013) 4 MLJ(Cri) 570 : (2013) 4 RCR(Criminal) 1042 : (

Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court01 Nov 2013Dismissed

Girish Bhushan Goyal Vs B.H.E.L. and Another

Supreme Court Of India · (2013) 11 AD 333 : (2014) 1 AWC 493 : (2013) 139 FLR 1064 : (2014) 2 JT 311 : (2013) 13 SCALE 374 : (2014) 1 SCC 82 : (2014) 1 SCC(L&S) 28 : (2014) 2 SCT 34 : (2014) 1 SLJ 200 : (2014) 2 WBLR 478

BHEL Conduct, Discipline and Appeal Rules, 1975 — Rule 23, 25, 5(5), 5(9)Penal Code, 1860 (IPC) — Section 392
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Supreme Court01 Nov 2013Allowed

Central Electricity Supply Utility of Odisha Vs Dhobei Sahoo and Others

Supreme Court Of India · (2013) 11 AD 377 : AIR 2014 SC 246 : (2014) 1 AJR 399 : (2013) 6 AWC 6404 : (2014) 1 JLJR 317 : (2013) 14 JT 522 : (2014) 1 PLJR 457 : (2013) 13 SCALE 477 : (2014) 1 SCC 161 : (2014) 1 SCC(L&S) 1

Constitution of India, 1950 — Article 21, 23, 32Electricity Act, 2003 — Section 19, 20, 22, 24, 24(1)GRIDCO Officers Service Regulations — Regulation 13(1)(2)(3)
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Supreme Court01 Nov 2013Allowed

Asha and Another Vs State of Uttarakhand

Supreme Court Of India · (2013) 3 ACR 3359 : (2013) 11 AD 505 : (2014) 1 ALD(Cri) 307 : (2014) 1 ALJ 446 : (2014) 84 ALLCC 248 : (2013) 3 DMC 755 : (2013) 14 JT 326 : (2013) 4 MLJ(Cri) 565 : (2013) 2 NCC 702 : (2013) 4 RCR(Criminal) 1024 : (2013) 13 SCALE 368 : (2014) 4 SCC 174

Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34
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Supreme Court01 Nov 2013Dismissed

U.T. Chandigarh and Others Vs Gurcharan Singh and Another

Supreme Court Of India · (2013) 11 AD 499 : (2014) 1 ALLMR 418 : (2014) 1 AWC 497 : (2014) 2 CHN 149 Supp : (2014) 140 FLR 7 : (2014) 1 JLJR 92 : (2013) 14 JT 203 : (2014) LabIC 1564 : (2014) 1 LLN 17 : (2013) 13 SCALE 393 : (2014) 3 SCJ 187 : (2014) 1 SCT 512 : (2014) 2 SLJ 301

Central Civil Services (Fixation of Pay of Reemployed Pensioners) Order, 1986 — Order 4
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Supreme Court01 Nov 2013Dismissed

Ganapath Singh and Gangaram Singh Rajput Vs Gulbarga University Rep. by its Registrar and Others Gulbarga University Rep. by its Registrar and Others Vs Shivanand and Others

Supreme Court Of India · (2013) 11 AD 479 : AIR 2014 SC 77 : (2014) 1 AKR 91 : (2014) 1 ALLMR 445 : (2013) 6 AWC 6044 : (2014) 140 FLR 69 : (2013) 14 JT 612 : (2014) LabIC 1558 : (2014) 1 LLN 1 : (2013) 13 SCALE 398 : (2014) 3 SCC 767 : (2014) 1 SCC(L&S) 669 : (2014) 3 SCJ 228 :

Constitution of India, 1950 — Article 14, 16(1)Karnataka State Universities Act, 1976 — Section 53University Grants Commission Act, 1956 — Section 3
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Supreme Court31 Oct 2013Allowed

State of Rajasthan Vs Balveer @ Balli and Another

Supreme Court Of India · (2014) 1 ACR 286 : (2013) 11 AD 463 : AIR 2014 SC 1117 : (2014) 1 AJR 109 : (2014) 1 ALD(Cri) 334 : (2014) 84 ALLCC 830 : (2014) CriLJ 314 : (2014) 1 JLJR 15 : (2013) 14 JT 366 : (2014) 1 PLJR 183 : (2013) 4 RCR(Criminal) 971 : (2013) 13 SCALE 429

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(2), 306, 313, 354(3)Evidence Act, 1872 — Section 114, 118, 133, 157, 27
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