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Supreme Court Of India judgments

59,848 judgments · page 760 of 2,993

Supreme Court31 Oct 2013Disposed Of

T.S.R. Subramanian and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2014) 1 ABR 110 : (2013) 11 AD 431 : AIR 2014 SC 263 : (2014) 1 AJR 384 : (2014) 1 ALLMR 480 : (2013) 6 AWC 6018 : (2013) 4 JLJR 385 : (2013) 14 JT 124 : (2013) 6 KarLJ 513 : (2014) LabIC 1542 : (2013) 8 MLJ 201 : (2013) 4 PLJR 320 : (2013) 13 SCALE 340

All India Services (Conduct) Rules, 1968 — Rule 3(3)Constitution of India, 1950 — Article 154, 163, 309, 310, 311Right to Information Act, 2005 — Section 3, 4, 6
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Supreme Court31 Oct 2013Allowed

Rajeev Kumar Vs State of Haryana

Supreme Court Of India · (2013) 11 AD 453 : AIR 2014 SC 227 : (2014) 1 AJR 102 : (2014) 1 JLJR 343 : (2013) 14 JT 357 : (2013) 4 MLJ(Cri) 523 : (2013) 4 RCR(Criminal) 964 : (2013) 13 SCALE 410

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 113A, 113B
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Supreme Court31 Oct 2013Partly Allowed

Radhakrishna and Another Vs Gokul and Others

Supreme Court Of India · (2013) 4 ACC 356 : (2013) ACJ 2860 : (2013) 12 AD 34 : (2014) 2 AJR 677 : (2014) 3 ALD 181 : (2013) 101 ALR 735 : (2014) 2 AWC 1545 : (2013) 15 JT 44 : (2014) 1 RCR(Civil) 1 : (2013) 13 SCALE 420

Constitution of India, 1950 — Article 32Motor Vehicles Act, 1988 — Section 166, 173
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Supreme Court30 Oct 2013Disposed Of

MAK Data P. Ltd. Vs Commissioner of Income Tax-II

Supreme Court Of India · (2014) 2 AD 263 : (2013) 263 CTR 1 : (2013) 358 ITR 593 : (2013) 14 JT 144 : (2013) 13 SCALE 509 : (2014) 1 SCC 674 : (2014) 2 SCJ 438

Income Tax Act, 1961 — Section 133A, 142(1), 143(2), 271, 271(1)
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Supreme Court30 Oct 2013Dismissed

Jagdish Singh Vs Heeralal and Others

Supreme Court Of India · (2014) 1 ABR 124 : (2014) 2 AD 647 : (2013) 11 AD 624 : AIR 2014 SC 371 : (2014) 1 AKR 97 : (2014) 1 ALD 46 : (2014) 102 ALR 253 : (2013) 6 AWC 6233 : (2013) 4 BC 744 : (2014) 1 CHN 121 : (2013) 117 CLA 173 : (2014) 1 CompLJ 307 : (2014) 1 CTC 652 : (2014

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Debts Recovery Tribunal Act, 1993 — Section 1(1), 17, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI)
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Supreme Court29 Oct 2013Disposed Of

Ch. cum Man. Director Mahanadi Coalfield Ltd. Vs Rabindranath Choubey

Supreme Court Of India · (2013) 11 AD 488 : AIR 2014 SC 234 : (2014) 1 ALD 38 : (2014) 1 AWC 227 : (2013) 6 CTC 342 : (2014) 140 FLR 303 : (2014) 1 JLJR 541 : (2013) 14 JT 332 : (2014) LabIC 101 : (2013) 5 LLN 65 : (2014) 2 PLJR 111 : (2013) 13 SCALE 319 : (2014) 3 SCJ 251 : (201

Conduct, Discipline and Appeal Rules, 1978 — Rule 13.42, 24.1, 27, 29, 34Payment of Gratuity Act, 1972 — Section 3, 4, 4(1), 4(6), 7(3)State Bank of India (Officers Service) Rules, 1992 — Rule 19(3)
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Supreme Court29 Oct 2013Disposed Of

AVK Traders Vs Kerala State Civil Supplies Corporation Limited

Supreme Court Of India · (2013) 12 AD 291 : (2013) 101 ALR 712 : (2014) 2 ALT 14 : (2013) 6 AWC 6401 : (2013) 4 BC 764 : (2014) 1 CHN 160 : (2013) 6 CTC 418 : (2014) 1 JLJR 594 : (2013) 4 KHC 407 : (2013) 4 KLJ 437 : (2013) 4 KLT 484 : (2014) 1 LW 195 : (2014) 1 OLR 554 : (2014)

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 30 Rule 4, Order 30 Rule 4(2), 151
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Supreme Court29 Oct 2013Dismissed

Manish Trivedi Vs State of Rajasthan

Supreme Court Of India · (2013) 11 AD 363 : AIR 2014 SC 648 : (2014) 2 ALD(Cri) 24 : (2014) 84 ALLCC 341 : (2014) CriLJ 429 : (2014) 1 JCC 83 : (2013) 14 JT 181 : (2013) 4 MLJ(Cri) 539 : (2013) 4 RCR(Criminal) 1031 : (2013) 13 SCALE 328 : (2014) 3 SCJ 104

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 482Penal Code, 1860 (IPC) — Section 21
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Supreme Court29 Oct 2013Allowed

State of Bihar and Another Vs Lalu Singh

Supreme Court Of India · (2013) 12 AD 204 : (2013) 6 CTC 796 : (2013) 4 JLJR 501 : (2013) 15 JT 180 : (2013) 4 PLJR 500 : (2013) 4 RCR(Criminal) 888 : (2013) 13 SCALE 336 : (2014) 1 SCC 663 : (2014) 3 SCJ 191

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 173(2), 36Penal Code, 1860 (IPC) — Section 302, 34, 376, 376A, 376B
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Supreme Court29 Oct 2013

United India Insurance Company Ltd. Vs Sunil Kumar and Another

Supreme Court Of India · (2013) 4 ACC 482 : (2013) ACJ 2856 : (2013) 12 AD 295 : (2014) 1 AnWR 432 : (2013) 6 AWC 6210 : (2014) 1 BomCR 191 : (2013) 6 CTC 891 : (2013) 14 JT 190 : (2013) 4 KLJ 382 : (2013) 4 KLT 488 : (2014) 1 LW 556 : (2013) 8 MLJ 136 : (2014) 173 PLR 631 : (201

Motor Vehicles Act, 1988 — Section 140, 140(2), 140(3), 140(4), 142
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Supreme Court29 Oct 2013Allowed

State of Haryana and Others Vs Sita Ram and Others Etc. Etc.

Supreme Court Of India · (2014) 2 AD 22 : (2013) 14 JT 637 : (2013) 13 SCALE 379 : (2014) 1 SCT 515

Constitution of India, 1950 — Article 162, 309Haryana Civil Services (Assured Career Progression) Rules, 1998 — Rule 1, 3, 4(1), 4(2), 5Punjab Civil Services Rules — Rule 3.17
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Supreme Court28 Oct 2013Disposed Of

Sukumar DE Vs Bimala Auddy and Others

Supreme Court Of India · (2013) 11 AD 130 : AIR 2014 SC 1000 : (2014) 102 ALR 677 : (2014) 2 ALT 17 : (2013) 6 AWC 6422 : (2014) 1 CHN 90 : (2013) 14 JT 147 : (2014) 4 MhLj 501 : (2013) 8 MLJ 112 : (2014) 3 MPLJ 290 : (2014) 1 OLR 310 : (2014) 2 RCR(Civil) 480 : (2014) 122 RD 445

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(1), 115Constitution of India, 1950 — Article 136Stamp Act, 1899 — Section 54
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Supreme Court28 Oct 2013Allowed

Gurjant Singh @ Janta Vs State of Punjab

Supreme Court Of India · (2013) 12 AD 64 : (2014) 1 AJR 361 : (2014) 1 ALD(Cri) 363 : (2014) 2 ALD(Cri) 101 : (2013) 4 BomCR(Cri) 593 : (2014) 2 CCR 510 : (2014) 1 JLJR 335 : (2014) 1 JT 257 : (2014) 1 LW(Cri) 764 : (2013) 4 MLJ(Cri) 499 : (2013) 2 NCC 719 : (2014) 1 OLR 278 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 50, 50(1)
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