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Supreme Court Of India judgments

59,848 judgments · page 761 of 2,993

Supreme Court28 Oct 2013Disposed Of

State of Orissa Vs Kanhu Charan Majhi

Supreme Court Of India · (2014) 140 FLR 11 : (2013) 13 SCALE 289 : (2014) 1 SCC 156 : (2014) 1 SCC(L&S) 45 : (2014) 1 SCT 309 : (2014) 2 SLJ 296

Government of Orissa Business Rules — Rule 11, 12Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 13, 15, 18, 31, 32
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Supreme Court28 Oct 2013Allowed

Shree Mahavir Carbon Ltd. Vs Om Prakash Jalan (Financer) and Another

Supreme Court Of India · (2013) 11 AD 125 : (2014) 84 ALLCC 840 : (2013) 4 JCC 2988 : (2014) 2 JLJR 198 : (2013) 14 JT 195 : (2013) 4 MLJ(Cri) 507 : (2014) 1 OLR 295 : (2014) 2 PLJR 475 : (2013) 4 RCR(Criminal) 1051 : (2013) 13 SCALE 503 : (2014) 3 SCJ 221

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 419, 420, 468, 471
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Supreme Court25 Oct 2013Dismissed

T.C. Gupta Vs Bimal Kumar Dutta and Others

Supreme Court Of India · (2013) 11 AD 283 : (2014) 1 ALLMR 433 : (2014) 1 AWC 687 : (2014) 2 CDR 341 : (2013) 14 JT 251 : (2013) 4 RCR(Civil) 1043 : (2013) 4 RCR(Criminal) 1028 : (2013) 13 SCALE 265 : (2014) 2 SCJ 442

Contempt of Courts Act, 1971 — Section 12
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Supreme Court25 Oct 2013Disposed Of

Sudam Charan Dash Vs State of Orissa and Another

Supreme Court Of India · (2013) 12 AD 265 : (2014) 1 ALD(Cri) 1038 : (2013) 83 ALLCC 945 : (2013) 4 JCC 2807 : (2014) 1 JLJR 409 : (2013) 14 JT 200 : (2013) 4 KHC 462 : (2014) 1 LW(Cri) 662 : (2013) 4 MLJ(Cri) 532 : (2014) 1 NCC 127 : (2013) 2 OLR 936 : (2014) 1 PLJR 551 : (2014)

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
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Supreme Court25 Oct 2013Disposed Off

P. Dasaratharama Reddy Complex Vs Government of Karnataka and Another

Supreme Court Of India · (2013) 11 AD 258 : AIR 2014 SC 168 : (2014) 1 AKR 111 : (2014) 2 ALLMR 448 : (2013) 4 ARBLR 113 : (2014) 2 AWC 1412 : (2014) 1 CDR 221 : (2014) 1 CHN 130 : (2014) 119 CLA 14 : (2013) 14 JT 228 : (2013) 13 SCALE 179 : (2014) 2 SCC 201 : (2014) 1 SCJ 367

Arbitration Act, 1940 — Section 16, 16(2), 16(3), 2, 20Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 34Civil Procedure Code, 1908 (CPC) — Section 47
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Supreme Court24 Oct 2013Disposed Of

Sita Ram Vs Balbir @ Bali and Another

Supreme Court Of India · (2014) 1 ACR 487 : (2013) ALLMR(Cri) 4421 : (2014) 1 CCR 88 : (2014) 117 CLT 985 : (2014) 1 NCC 312 : (2013) 4 RCR(Criminal) 1055 : (2013) 13 SCALE 263 : (2014) 1 UC 63

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 114, 148, 149, 302
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Supreme Court24 Oct 2013Disposed Of

Dr. Balram Prasad Vs Dr. Kunal Saha and Others Dr. Kunal Saha Vs Dr. Sukumar Mukherjee and Others

Supreme Court Of India · (2013) 4 ACC 378 : (2013) 11 AD 169 : (2014) 1 AWC 385 : (2014) 1 BomCR 397 : (2013) 4 CDR 1041 : (2013) 4 CPJ 1 : (2013) 14 JT 47 : (2013) 6 KarLJ 161 : (2013) 7 MLJ 781 : (2013) 4 RCR(Civil) 946 : (2013) 13 SCALE 1 : (2014) 1 SCC 384 : (2014) 1 UC 225

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 27Constitution of India, 1950 — Article 136, 21Consumer Protection Act, 1986 — Section 12, 13, 23
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Supreme Court24 Oct 2013dismissed

Vinod Kumar Vs State of Haryana and Others

Supreme Court Of India · (2013) 11 AD 68 : AIR 2014 SC 33 : (2014) 1 CHN 191 : (2013) 14 JT 207 : (2014) LabIC 1525 : (2013) 5 LLN 6 : (2013) 13 SCALE 161 : (2014) 1 SCJ 339 : (2014) 1 SCT 312 : (2014) 1 SLJ 155

Penal Code, 1860 (IPC) — Section 279, 304APunjab Police Rules, 1934 — Rule 12.38(1), 13.17, 14.7, 16, 16.24
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Supreme Court24 Oct 2013Dismissed

L. Krishna Reddy Vs State by Station House Officer and Others

Supreme Court Of India · (2013) 83 ALLCC 947 : (2013) 4 BomCR(Cri) 608 : (2014) 1 CCR 9 : (2014) 117 CLT 975 : (2014) 1 DMC 107 : (2014) 1 JLJR 75 : (2013) 14 JT 543 : (2013) 4 MLJ(Cri) 535 : (2014) 1 NCC 280 : (2014) 1 OLR 323 : (2014) 1 PLJR 305 : (2014) 1 RCR(Criminal) 140 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 227Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court24 Oct 2013Allowed

Joginder Singh Vs State of Haryana

Supreme Court Of India · (2013) 10 AD 641 : (2014) 84 ALLCC 710 : (2013) ALLMR(Cri) 4104 : (2014) 1 JCC 113 : (2013) 14 JT 151 : (2013) 2 NCC 874 : (2014) 1 RCR(Criminal) 248 : (2013) 13 SCALE 247 : (2014) 2 SCJ 537

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 313, 379, 417
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Supreme Court23 Oct 2013Allowed

Urmila Devi Vs Yudhvir Singh

Supreme Court Of India · (2013) 14 JT 262 : (2013) 4 RCR(Criminal) 899

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 103, 107, 197, 197(1), 198(1)Penal Code, 1860 (IPC) — Section 120B, 323, 34, 354, 389
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Supreme Court23 Oct 2013Allowed

Shobha Sinha Vs The State of Bihar and Others

Supreme Court Of India · AIR 2014 SC 862 : (2014) 1 AJR 179 : (2014) 4 AWC 3826 : (2014) 2 CHN 192 : (2014) 1 JLJR 144 : (2013) 14 JT 164 : (2014) LabIC 94 : (2013) 5 LLN 26 : (2014) 1 PLJR 136 : (2013) 13 SCALE 220 : (2014) 1 SCT 346 : (2014) 1 SLJ 119 : (2014) 2 WLN 1

Bihar Government Servants (Classification, Control and Appeal) Rules, 2005 — Rule 17, 23, 24, 24(2)Constitution of India, 1950 — Article 311(2)
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Supreme Court22 Oct 2013Allowed

Centre for Public Interest Litigation Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 12 AD 426 : AIR 2014 SC 49 : (2014) 1 AKR 103 : (2013) 6 ALLMR 955 : (2014) 1 AWC 690 : (2014) 1 CDR 286 : (2014) 1 JLJR 350 : (2013) 14 JT 1 : (2013) 4 KHC 383 : (2013) 13 SCALE 210

Constitution of India, 1950 — Article 21, 32, 39, 47Food Safety and Standards Act, 2006 — Section 13, 13(4), 14, 16, 19Food Safety and the Standards (Food Products Standards and Food Additives) Regulations, 2011 — R
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Supreme Court22 Oct 2013Disposed Of

Mary Vs State of Kerala and Others

Supreme Court Of India · (2013) 12 AD 76 : AIR 2014 SC 1 : (2014) 1 ALD 1 : (2014) 1 ALLMR 471 : (2014) 1 BC 180 : (2014) 1 CDR 202 : (2014) 1 CHN 13 : (2013) 13 JT 538 : (2013) 4 KHC 372 : (2013) 4 KLJ 417 : (2013) 4 KLT 466 : (2014) 1 RCR(Civil) 288 : (2013) 13 SCALE 151

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23, 56Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 2, 5(10), 5(15), 5(16), 5(19)
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Supreme Court22 Oct 2013Dismissed

Registrar General High Court of Gujarat and Another Vs Jayshree Chamanlal Buddhbhatti

Supreme Court Of India · (2013) 12 AD 438 : (2014) 1 AJR 118 : (2014) 4 AWC 3509 : (2014) 140 FLR 130 : (2014) 1 JLJR 1 : (2013) 14 JT 297 : (2014) LabIC 1567 : (2013) 5 LLN 47 : (2014) 1 OLR 244 : (2014) 1 PLJR 169 : (2013) 13 SCALE 230 : (2014) 1 SCT 325 : (2014) 1 SLJ 130 : (2

Constitution of India, 1950 — Article 311(2)Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 114, 302, 306, 498A
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Supreme Court22 Oct 2013Partly Allowed

State of Rajasthan Vs Ucchab Lal Chhanwal

Supreme Court Of India · (2013) 11 AD 253 : (2014) 1 JLJR 159 : (2013) 14 JT 255 : (2013) 5 LLN 1 : (2014) 1 PLJR 350 : (2013) 13 SCALE 272 : (2014) 1 SCC 144 : (2014) 1 SCC(L&S) 34 : (2014) 1 SCT 342 : (2014) 1 SLJ 232 : (2014) 1 WLN 5

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Section 141
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Supreme Court21 Oct 2013Allowed

Dr. S. Rajaseekaran Vs Union of India

Supreme Court Of India · (2014) 1 ACC 3 : (2014) ACJ 526 : AIR 2014 SC 706 : (2014) 1 AKR 658 : (2014) 3 AWC 2245 : (2014) 1 CDR 256 : (2014) 2 JT 201 : (2014) 1 KLJ 777 : (2014) 1 KLT 738 : (2014) 1 MLJ 739 : (2014) 1 RCR(Civil) 443 : (2014) 1 RLW 244 : (2013) 15 SCALE 437

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