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Supreme Court Of India judgments

59,848 judgments · page 771 of 2,993

Supreme Court03 Sept 2013Dismissed

Shahid Balwa Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 6 ABR 171 : (2013) 9 AD 507 : (2013) 5 ALLMR 960 : (2014) 1 JLJR 399 : (2013) 3 MLJ(Cri) 725 : (2014) 1 PLJR 542 : (2013) 11 SCALE 75 : (2014) 2 SCC 687

Central Vigilance Commission Act, 2003 — Section 8Constitution of India, 1950 — Article 136, 139A, 14, 142, 149Criminal Procedure Code, 1973 (CrPC) — Section 309, 482
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Supreme Court03 Sept 2013Disposed Of

Union of India (UOI) Vs Namit Sharma

Supreme Court Of India · (2014) 7 AD 572 : AIR 2014 SC 122 : (2013) 6 ALD 88 : (2013) 6 ALT 6 : (2013) 6 AWC 5974 : (2014) 1 CDR 156 : (2013) 116 CLA 237 : (2013) 4 CompLJ 447 : (2014) 1 JLJR 28 : (2013) LabIC 4231 : (2013) 5 LW 677 : (2014) 1 PLJR 196 : (2013) 4 RCR(Civil) 223 :

Central Vigilance Commission Act, 2003 — Section 3(3)Constitution of India, 1950 — Article 137, 14, 141, 21, 32Right to Information Act, 2005 — Section 11, 11(1), 11(2), 12, 12(3)
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Supreme Court02 Sept 2013Allowed

Prem Singh Vs State of Haryana

Supreme Court Of India · (2014) 1 AJR 45 : (2014) 1 ALD(Cri) 30 : (2013) 83 ALLCC 685 : (2013) ALLMR(Cri) 3675 : (2013) 4 BomCR(Cri) 27 : (2014) 117 CLT 979 : (2013) 4 JLJR 111 : (2013) 4 PLJR 249 : (2013) 11 SCALE 65 : (2013) 14 SCC 88

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 34
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Supreme Court02 Sept 2013Dismissed

Govt. of Kerala and Others Vs Sudhir Kumar Sharma and Others

Supreme Court Of India · (2013) 101 ALR 237 : (2013) 6 ALT 33 : (2013) 6 AWC 5751 : (2013) 5 BomCR 586 : (2013) 4 CDR 817 : (2013) 5 CTC 458 : (2013) 4 JLJR 124 : (2013) 4 KLJ 109 : (2013) 3 KLT 1005 : (2014) 3 MhLj 121 : (2013) 6 MLJ 731 : (2014) 2 MPLJ 373 : (2013) 4 PLJR 128 :

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 80, 80(1), 80(2)
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Supreme Court02 Sept 2013Dismissed

Noor Saba Vs Anoop Mishra and Another

Supreme Court Of India · (2013) 6 ALD 111 : (2013) 101 ALR 248 : (2013) 6 AWC 6439 : (2013) 4 JLJR 120 : (2013) 13 JT 413 : (2014) 2 MhLj 14 : (2014) MPLJ 494 : (2013) 2 OLR 693 : (2013) 4 PLJR 258 : (2013) 11 SCALE 62 : (2013) 10 SCC 248 : (2013) 4 SCT 492 : (2013) 4 UPLBEC 3287

Constitution of India, 1950 — Article 32
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Supreme Court02 Sept 2013Allowed

Minu Rout and Another Vs Satya Pradyumna Mohapatra and Others

Supreme Court Of India · (2013) ACJ 2544 : (2014) 2 AD 266 : (2013) 6 ALD 115 : (2013) 101 ALR 229 : (2013) 6 AWC 5441 : (2013) 4 CDR 948 : (2014) 117 CLT 256 : (2014) 2 MhLj 534 : (2014) 2 MPLJ 129 : (2013) 2 OLR 811 : (2013) 4 RCR(Civil) 871 : (2013) 11 SCALE 112 : (2013) 10 SC

Motor Vehicles Act, 1988 — Section 170Penal Code, 1860 (IPC) — Section 279, 302
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Supreme Court30 Aug 2013Allowed

Bal Gopal Maheshwari and Others Vs Sanjeev Kumar Gupta

Supreme Court Of India · (2013) 9 AD 325 : (2014) 2 ALD 69 : (2013) 6 ALLMR 454 : (2013) 100 ALR 652 : (2013) 6 ALT 53 : (2013) 6 AWC 5823 : (2013) 4 CDR 961 : (2014) 2 CHN 135 Supp : (2013) 2 RCR(Rent) 408 : (2013) 121 RD 244 : (2013) 11 SCALE 1 : (2013) 8 SCC 719 : (2014) 2 WBL

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2), Order 8 Rule 1Constitution of India, 1950 — Article 227
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Supreme Court29 Aug 2013Allowed

I.S. Sikandar (D) by L.Rs. Vs K. Subramani and Others

Supreme Court Of India · (2013) 6 AWC 6364 : (2014) 118 CLT 89 : (2014) 1 LW 47 : (2014) 1 OCR 504 : (2014) 1 RCR(Civil) 236 : (2014) 1 SCALE 1

Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16, 20(1), 20(2), 21(2)Transfer of Property Act, 1882 — Section 53A
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Supreme Court29 Aug 2013Dismissed

Singareni Collieries Company Ltd. Vs Vemuganti Ramakrishan Rao and Others

Supreme Court Of India · (2013) 9 AD 482 : (2013) 4 AKR 721 : (2014) 1 ALD 68 : (2013) 6 ALLMR 415 : (2013) 100 ALR 674 : (2014) 1 AWC 24 : (2013) 5 CTC 446 : (2013) 4 JLJR 416 : (2013) 11 JT 539 : (2013) 5 LW 770 : (2013) 6 MhLj 860 : (2013) 4 MPLJ 511 : (2014) 1 PLJR 69 : (2013

Land Acquisition Act, 1894 — Section 11, 11A, 11A(1), 18, 28ALimitation Act, 1963 — Section 12
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Supreme Court29 Aug 2013Partly Allowed

Gulab Chand Vs Pradeep Kr. Dehalwal and Another

Supreme Court Of India · (2014) 3 AJR 499 : (2013) 12 SCALE 40

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 201, 302, 304, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)5
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