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Supreme Court Of India judgments

59,848 judgments · page 765 of 2,993

Supreme Court30 Sept 2013Disposed Of

Girraj Prasad Meena Vs State of Rajasthan and Others

Supreme Court Of India · (2013) 10 AD 393 : (2013) 83 ALLCC 958 : (2013) 4 JCC 2519 : (2013) 4 JLJR 578 : (2013) 13 JT 170 : (2014) 1 PLJR 36 : (2013) 4 RCR(Criminal) 583 : (2013) 12 SCALE 275 : (2014) 2 SCJ 173

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 164, 216, 217, 228, 251Penal Code, 1860 (IPC) — Section 323, 34, 343, 365Probation of Offenders Act, 1958 — Section 12, 3
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Supreme Court30 Sept 2013Dismissed

Vinodkumar M. Malavia etc. Vs Maganlal Mangaldas Gameti and Others

Supreme Court Of India · (2013) 6 ABR 763 : (2013) 12 AD 89 : (2014) 1 ALLMR 959 : (2013) 13 JT 188 : (2013) 12 SCALE 259

Bombay Public Trusts Act, 1950 — Section 17, 18, 18(7), 19, 21Constitution of India, 1950 — Article 19(1), 25, 25(2), 254, 26Societies Registration Act, 1860 — Section 12, 13, 20, 5
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Supreme Court30 Sept 2013Disposed Of

Gudda @ Dwarikendra Vs State of Madhya Pradesh

Supreme Court Of India · (2014) 1 ACR 503 : (2013) 10 AD 477 : (2014) 1 AJR 415 : (2014) 84 ALLCC 283 : (2014) 1 JLJR 293 : (2013) 13 JT 446 : (2014) 1 PLJR 482 : (2013) 4 RCR(Criminal) 615 : (2013) 12 SCALE 290 : (2014) 1 SCJ 390

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court27 Sept 2013Dismissed

Poongodi and Another Vs Thangavel

Supreme Court Of India · (2013) 6 ABR 775 : (2014) 7 AD 511 : AIR 2014 SC 24 : (2014) 1 ALD(Cri) 299 : (2013) 83 ALLCC 973 : (2013) 4 BomCR(Cri) 794 : (2013) CriLJ 5006 : (2013) 6 CTC 338 : (2013) 3 DMC 460 : (2013) 4 JLJR 575 : (2014) 1 LW(Cri) 69 : (2013) 2 NCC 840 : (2014) 1 P

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
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Supreme Court27 Sept 2013Disposed Of

State of Rajasthan Vs Jamil Khan

Supreme Court Of India · (2013) 6 ABR 982 : (2013) 10 AD 287 : (2013) 4 BomCR(Cri) 734 : (2013) 4 JLJR 436 : (2013) 13 JT 46 : (2013) 4 MLJ(Cri) 324 : (2014) 1 PLJR 88 : (2013) 4 RCR(Criminal) 484 : (2013) 12 SCALE 200 : (2013) 10 SCC 721 : (2014) 1 SCJ 321

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 366, 367, 368Penal Code, 1860 (IPC) — Section 201, 302, 376, 53
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Supreme Court27 Sept 2013Disposed Of

People''s Union for Civil Liberties and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 6 ABR 910 : (2013) 4 AKR 566 : (2013) 5 ALD 173 : (2013) 101 ALR 476 : (2014) 3 AWC 2652 : (2014) 1 BomCR 642 : (2013) 202 DLT 677 : (2013) 13 JT 133 : (2013) 5 KarLJ 545 : (2013) 4 KLT 104 : (2013) 7 MLJ 537 : (2013) 4 RCR(Civil) 669 : (2013) 12 S

Conduct of Elections Rules, 1961 — Rule 38, 38(1), 38(2), 39, 39(1)Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Representation of the People Act, 1951 — Section 128, 2, 62, 62(1), 79
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Supreme Court27 Sept 2013Disposed Off

Ranjit Singh Vs State of M.P. and Others

Supreme Court Of India · (2013) 83 ALLCC 977 : (2014) 1 BomCR(Cri) 391 : (2013) 4 RCR(Criminal) 600 : (2013) 12 SCALE 190 : (2014) 1 SCJ 357

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2), 44(2), 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court26 Sept 2013Disposed Of

Ganeshlal Vs Shyam

Supreme Court Of India · (2014) 3 CTC 526 : (2014) 1 JLJR 26 : (2014) 1 PLJR 194

Consumer Protection Act, 1986 — Section 11, 15, 2(1)
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Supreme Court26 Sept 2013Allowed

Kamlesh Kumar and Others Vs The State of Jharkhand and Others

Supreme Court Of India · (2013) 10 AD 491 : (2013) 4 AJR 589 : (2014) 1 ALD(Cri) 273 : (2014) 84 ALLCC 317 : (2014) 1 CCR 134 : (2014) CriLJ 22 : (2013) 4 JCC 2752 : (2014) 1 JLJR 411 : (2013) 13 JT 155 : (2014) 1 PLJR 497 : (2013) 4 RCR(Criminal) 754 : (2013) 12 SCALE 216 : (201

Constitution of India, 1950 — Article 14, 142, 19, 227, 235Criminal Law (Amendment) Act, 1952 — Section 6, 6(1), 7, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 406, 407, 407(1), 431, 435
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Supreme Court26 Sept 2013Allowed

Larsen and Toubro Limited and Another Vs State of Karnataka and Another

Supreme Court Of India · (2013) 12 AD 107 : (2013) 199 ECR 413 : (2014) 303 ELT 3 : (2013) 13 JT 82 : (2013) 77 KarLJ 177 : (2013) 12 SCALE 77 : (2014) 1 SCC 708 : (2014) 34 STR 481 : (2013) 65 VST 1

Andhra Pradesh General Sales Tax Act, 1957 — Section 2Australian Sales Tax Assessment Act, 1930 — Section 3(4)Central Sales Tax Act, 1956 — Section 3, 4, 5
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Supreme Court24 Sept 2013dismissed

Davalsab Husainsab Mulla Vs North West Karnataka Road Transport Corporation

Supreme Court Of India · (2014) 3 ALLMR 956 : (2014) 2 AWC 1166 : (2014) 140 FLR 756 : (2014) 1 JLJR 374 : (2013) 4 LLJ 446 : (2013) 4 LLN 411 : (2014) LLR 1 : (2014) 1 PLJR 476 : (2013) 12 SCALE 157 : (2013) 10 SCC 185 : (2013) 2 SCC(L&S) 850 : (2013) 4 SCT 826 : (2014) 1 WBLR 7

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6AIndustrial Disputes Act, 1947 — Section 11A
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Supreme Court24 Sept 2013Disposed Of

Sushila Devi Vs State of Rajasthan and Others

Supreme Court Of India · (2014) 2 AD 596 : (2013) ALLMR(Cri) 4077 : (2014) CriLJ 64 : (2013) 4 JLJR 356 : (2013) 4 PLJR 473 : (2013) 4 RCR(Criminal) 594 : (2013) 12 SCALE 62 : (2014) 1 SCC 269 : (2013) 3 UC 2111

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 157(1), 173(1), 173(2), 173(8)Penal Code, 1860 (IPC) — Section 120B, 174A, 193, 201, 218
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Supreme Court23 Sept 2013Allowed

Yash Deep Trexim Private Limited Vs Namokar Vinimay Pvt. Ltd. and Others

Supreme Court Of India · (2014) 1 AD 190 : (2013) 116 CLA 230 : (2013) 181 CompCas 52 : (2013) 4 JLJR 552 : (2013) 13 JT 12 : (2013) 12 SCALE 13 : (2014) 1 SCC 545

Companies Act, 1956 — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 136Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(4), 19(3)
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