Supreme Court Of India Judgments

Supreme Court23 Sept 2013Allowed

Eastern Coalfields Ltd. and Others Vs Bajrangi Rabidas

Supreme Court Of India · (2014) 140 FLR 732 : (2013) 4 JLJR 467 : (2013) 13 JT 62 : (2014) LabIC 1510 : (2014) 1 PLJR 15 : (2013) 12 SCALE 69 : (2014) 2 SCT 581 : (2014) 1 WBLR 895

Coal Mines Regulations, 1957 — Regulation 14, 14(1), 15(1), 15(2)Constitution of India, 1950 — Article 226

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Supreme Court23 Sept 2013Disposed Of

State of Rajasthan Vs A.N. Mathur and Others

Supreme Court Of India · (2013) 4 CDR 917 : (2013) 4 JLJR 460 : (2013) 4 LLJ 257 : (2014) 1 PLJR 78 : (2013) 12 SCALE 43 : (2013) 4 SCT 741 : (2014) 1 SLJ 148

Rajasthan Agricultural University, Udaipur Act, 2000 — Section 2, 36, 38, 39, 8

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Supreme Court23 Sept 2013Dismissed

Vinod Raghuvanshi Vs Ajay Arora and Others

Supreme Court Of India · (2014) 84 ALLCC 844 : (2013) 4 JCC 2782 : (2014) 1 JLJ 404 : (2014) 3 LLN 32 : (2014) 3 MPJR 158 : (2013) 4 RCR(Criminal) 704 : (2013) 12 SCALE 30 : (2013) 10 SCC 581 : (2014) 1 SCC(L&S) 679

Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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Supreme Court23 Sept 2013

Ranjana Kumari Vs State of Uttaranchal and Others

Supreme Court Of India · (2013) 6 AWC 5474 : (2013) 13 JT 18 : (2013) 12 SCALE 5 : (2013) 14 SCC 710 : (2013) 4 SCT 736

Constitution of India, 1950 — Article 16, 16(4), 239, 330, 331

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Supreme Court23 Sept 2013Dismissed

Delta Distilleries Limited Vs United Spirits Limited and Another

Supreme Court Of India · (2013) 6 ABR 925 : (2014) 2 AD 429 : AIR 2014 SC 113 : (2013) 4 ARBLR 47 : (2014) 2 AWC 1157 : (2014) 1 BomCR 54 : (2013) 116 CLA 219 : (2013) 6 CTC 406 : (2013) 13 JT 1 : (2014) 79 KarLJ 207 : (2013) 5 LW 405 : (2014) 1 RCR(Civil) 735 : (2013) 12 SCALE 5

Arbitration Act, 1940 — Section 42, 43Arbitration and Conciliation Act, 1996 — Section 23(1), 25, 27, 27(2)Bombay Sales Tax Act, 1959 — Section 64, 64(1)

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Supreme Court23 Sept 2013Disposed Of

Bheemraya Vs Suneetha

Supreme Court Of India · (2013) 6 ALLMR 967 : (2013) 101 ALR 719 : (2013) 6 AWC 5973 : (2014) 1 BomCR 132 : (2014) 1 CDR 211 : (2013) 4 JLJR 558 : (2013) 13 JT 590 : (2014) 1 PLJR 9 : (2013) 4 RCR(Civil) 632 : (2013) 12 SCALE 143 : (2013) 10 SCC 714

Hindu Marriage Act, 1955 — Section 5, 9Penal Code, 1860 (IPC) — Section 376

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Supreme Court23 Sept 2013Disposed Of

Justice K.S. Puttaswamy (Retd) and Another Vs Union of India (UOI) and Others The Govt. of India and Others etc. Vs S. Raju and Another etc.

Supreme Court Of India · (2013) 4 KHC 616 : (2013) 12 SCALE 232 : (2014) 6 SCC 433

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Supreme Court20 Sept 2013Dismissed

Union Public Service Commission Vs Arun Kumar Sharma and Others

Supreme Court Of India · (2014) 1 ESC 1 : (2013) 14 SCALE 31

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 3(1), 5, 5(1), 5(2)Recruitment Rules — Rule 9

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Supreme Court20 Sept 2013Dismissed

Pushkar Mehra Vs Brij Mohan Kushwaha and Others

Supreme Court Of India · (2014) 2 RCR(Civil) 4 : (2013) 14 SCALE 26

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Motor Vehicles Act, 1988 — Section 140, 149(2), 163A, 166

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Supreme Court20 Sept 2013Allowed

Kishorebhai Gandubhai Pethani Vs State of Gujarat and Another

Supreme Court Of India · (2013) 83 ALLCC 950 : (2014) 2 CCR 330 : (2013) 4 JCC 2669 : (2013) 4 RCR(Criminal) 950 : (2013) 12 SCALE 1

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 114, 294A, 307, 323, 324

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Supreme Court20 Sept 2013Allowed

Vyas Ram @ Vyas Kahar and Others Vs State of Bihar State of Bihar Vs Vyas Ram @ Vyas Kahar and Others

Supreme Court Of India · (2013) 10 AD 257 : (2014) CriLJ 50 : (2014) 1 JLJR 133 : (2013) 13 JT 401 : (2013) 4 MLJ(Cri) 409 : (2014) 1 PLJR 354 : (2013) 4 RCR(Criminal) 371 : (2013) 11 SCALE 645 : (2013) 12 SCC 349 : (2014) 1 SCJ 264 : (2013) 3 UC 2158

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 142, 147, 148, 149, 201Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 2, 20A, 20A(1), 3

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Supreme Court20 Sept 2013Allowed

Baldev Singh Vs State of Punjab

Supreme Court Of India · (2014) 1 ACR 607 : (2013) 10 AD 205 : (2014) 1 AJR 65 : (2013) 83 ALLCC 598 : (2013) ALLMR(Cri) 3682 : (2013) CriLJ 4874 : (2013) 4 JCC 2347 : (2013) 4 JLJR 225 : (2013) 4 MLJ(Cri) 226 : (2014) 1 RCR(Criminal) 212 : (2013) 11 SCALE 631 : (2014) 1 SCJ 407

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 220, 313Evidence Act, 1872 — Section 106, 108

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Supreme Court20 Sept 2013Disposed Of

Manju Swarup (D) through L.Rs. Vs Bhupenshwar Prasad (D) through L.Rs. and Others

Supreme Court Of India · (2013) 6 ABR 878 : (2013) 10 AD 370 : (2014) 1 AJR 43 : (2013) 6 ALD 129 : (2013) 6 ALJ 532 : (2013) 6 AWC 5472 : (2013) 4 CDR 867 : (2014) 2 MhLj 518 : (2014) 2 MPLJ 8 : (2014) 122 RD 369 : (2013) 11 SCALE 659 : (2013) 10 SCC 664

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 90

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Supreme Court20 Sept 2013Allowed

Vimi Vinod Chopra Vs Vinod Gulshan Chopra

Supreme Court Of India · (2014) 3 RCR(Civil) 959 : (2013) 13 SCALE 142

Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 13BPenal Code, 1860 (IPC) — Section 498A

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Supreme Court19 Sept 2013Disposed Of

Nagoor Pichai @ Badusha Vs State Tr. Sub-Inspector of Police

Supreme Court Of India · (2014) 1 ACR 629 : (2013) 10 AD 236 : AIR 2014 SC 1040 : (2014) 1 ALD(Cri) 171 : (2013) 83 ALLCC 1005 : (2013) ALLMR(Cri) 3726 : (2014) 1 CCR 369 : (2013) 4 RCR(Criminal) 380 : (2013) 11 SCALE 671 : (2013) 10 SCC 668 : (2013) 3 UC 2065

Criminal Procedure Code, 1973 (CrPC) — Section 110, 118Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 16, 8Penal Code, 1860 (IPC) — Section 302

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Supreme Court19 Sept 2013Dismissed

Santosh Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 12 SCALE 337

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Land Acquisition Act, 1894 — Section 11A, 12, 12(2), 4, 4(1)

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Supreme Court19 Sept 2013Allowed

Kaini Rajan Vs State of Kerala

Supreme Court Of India · (2013) 10 AD 226 : (2014) 1 ALD(Cri) 294 : (2013) 83 ALLCC 989 : (2013) ALLMR(Cri) 3721 : (2013) 4 BomCR(Cri) 828 : (2013) CriLJ 4888 : (2013) 4 JCC 2358 : (2013) 4 JLJR 287 : (2013) 4 MLJ(Cri) 62 : (2013) 4 PLJR 414 : (2013) 4 RCR(Criminal) 365 : (2013)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 417, 90

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Supreme Court19 Sept 2013Dispose Of

Deepak Rai Vs State of Bihar

Supreme Court Of India · (2014) 2 AD 496 : (2013) 83 ALLCC 612 : (2013) ALLMR(Cri) 3694 : (2013) 3 ALT(Cri) 471 : (2013) 4 JLJR 243 : (2013) 4 MLJ(Cri) 171 : (2013) 4 PLJR 369 : (2013) 4 RCR(Criminal) 924 : (2013) 11 SCALE 677 : (2013) 10 SCC 421 : (2013) 3 UC 2068

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 367(5), 377(3), 379Evidence Act, 1872 — Section 27

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Supreme Court19 Sept 2013Dismissed

Mohd. Haroon and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 11 SCALE 676 : (2013) 9 SCC 328

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Supreme Court19 Sept 2013Allowed

University Grants Commission and Another Vs Neha Anil Bobde (Gadekar)

Supreme Court Of India · (2013) 6 ABR 900 : (2013) 10 AD 174 : (2014) 2 AWC 1786 : (2014) 1 BomCR 35 : (2014) 1 JLJR 512 : (2013) 4 KLT 302 : (2013) 5 MhLj 934 : (2013) 7 MLJ 24 : (2013) 4 MPLJ 1 : (2013) 11 SCALE 593 : (2013) 10 SCC 519 : (2014) 1 SCC(L&S) 842 : (2014) 1 SCT 295

Constitution of India, 1950 — Article 14University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher

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