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Supreme Court Of India judgments

59,848 judgments · page 778 of 2,993

Supreme Court01 Aug 2013Allowed

T.K. Ginarajan Vs The Commissioner of Income Tax

Supreme Court Of India · AIR 2013 SC 3317 : (2013) 261 CTR 121 : (2013) 356 ITR 618 : (2013) LabIC 4091 : (2013) 9 SCALE 744 : (2013) 9 SCC 270 : (2014) 1 SCC(L&S) 264 : (2013) 4 SCT 750 : (2013) 217 TAXMAN 323

Income Tax Act, 1961 — Section 10, 10(14), 15, 16, 17
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Supreme Court01 Aug 2013Allowed

Rekha Jain and Another Vs National Insurance Company Ltd.

Supreme Court Of India · (2013) 3 ACC 392 : (2013) ACJ 2370 : AIR 2013 SC 3429 : AIR 2013 SC 3458 : (2013) AIRSCW 4616 : (2013) 5 ALD 154 : (2013) 6 ALD 35 : (2013) 100 ALR 254 : (2013) 5 AWC 5068 : (2014) 1 BomCR 95 : (2013) 2 CG.L.R.W. 360 : (2013) 11 JT 185 : (2013) 4 LW 334 :

Motor Vehicles Act, 1988 — Section 149(2), 170
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Supreme Court30 Jul 2013Allowed

State of M.P. Vs Mohan and Others

Supreme Court Of India · AIR 2013 SC 3521 : (2013) AIRSCW 4663 : (2013) 4 AJR 601 : (2013) ALLMR(Cri) 3333 : (2013) CriLJ 4007 : (2013) 4 JCC 2665 : (2014) 1 JLJ 146 : (2013) 3 JLJR 465 : (2013) 10 JT 402 : (2013) MLJ(Cri) 453 : (2014) 1 OLR 123 : (2013) 4 PLJR 53 : (2013) 3 RCR(

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 294, 307, 319, 320, 34
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Supreme Court30 Jul 2013Dismissed

D.H.B.V.N.L. Vidyut Nagar, Hisar and Others Vs Yashvir Singh Gulia

Supreme Court Of India · (2013) 8 AD 595 : (2013) 139 FLR 568 : (2013) 4 JLJR 27 : (2013) 10 JT 397 : (2013) 5 LLN 407 : (2013) 4 PLJR 171 : (2013) 9 SCALE 685 : (2013) 11 SCC 173 : (2013) 4 SCT 124

Electricity (Supply) Act, 1948 — Section 79Haryana State Electricity Board Employees (Punishment and Appeal) Regulations, 1990 — Regulation 2, 4, 7, 7(8), 8
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Supreme Court29 Jul 2013Allowed

Devendra Kumar Vs State of Uttaranchal and Others

Supreme Court Of India · AIR 2013 SC 3325 : (2013) AIRSCW 4938 : (2013) 6 ALJ 1 : (2013) 6 ALLMR 950 : (2013) 6 AWC 6159 : (2013) 139 FLR 284 : (2013) 3 JLJR 487 : (2013) 10 JT 566 : (2013) LabIC 4279 : (2013) 4 LLN 450 : (2013) 4 PLJR 70 : (2013) 9 SCALE 703 : (2013) 9 SCC 363 :

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 402, 465, 471
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Supreme Court26 Jul 2013Disposed Of

State of Bihar and Others Vs Arbind

Supreme Court Of India · (2013) 11 AD 117 : AIR 2013 SC 3329 : (2013) 139 FLR 304 : (2014) 1 JLJR 85 : (2013) LabIC 4086 : (2014) 1 PLJR 316 : (2014) 1 RLW 538 : (2013) 10 SCALE 89 : (2013) 4 SCT 465 : (2014) 1 SLJ 487

Bihar Service Code, 1952 — Rule 96(2)Penal Code, 1860 (IPC) — Section 33(3), 409, 420
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Supreme Court25 Jul 2013Disposed Of

State of U.P. and Others Vs Pankaj Kumar Vishnoi

Supreme Court Of India · (2013) 6 ALJ 270 : (2013) 5 AWC 5062 : (2013) 11 JT 408 : (2013) LabIC 4284 : (2013) 10 SCALE 422 : (2013) 11 SCC 178 : (2013) 4 SCT 434 : (2014) 1 SLJ 81

Constitution of India, 1950 — Article 14, 16Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 5, 8, 8(2)
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Supreme Court25 Jul 2013Allowed

Barku Bhavrao Bhaskar Vs State of Maharashtra

Supreme Court Of India · (2013) 3 ACR 2824 : AIR 2013 SC 3564 : (2013) ALLMR(Cri) 3323 : (2013) 3 BomCR(Cri) 677 : (2013) CriLJ 4221 : (2013) 10 JT 407 : (2013) 4 RCR(Criminal) 1 : (2013) 9 SCALE 554 : (2013) 14 SCC 745

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 354, 364
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Supreme Court25 Jul 2013Dismissed

Union of India (UOI) and Others Vs Rajesh Kumar Gond

Supreme Court Of India · (2013) 6 ALLMR 397 : (2013) 5 AWC 4813 : (2013) 139 FLR 809 : (2013) 3 JLJR 474 : (2013) 15 JT 186 : (2013) 4 PLJR 5 : (2013) 9 SCALE 749 : (2013) 4 SCT 123

Constitution of India, 1950 — Article 14, 16, 39
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Supreme Court25 Jul 2013Disposed Of

Kantilal Martaji Pandor Vs State of Gujarat and Another

Supreme Court Of India · AIR 2013 SC 3055 : (2013) 4 AJR 502 : (2013) ALLMR(Cri) 3327 : (2013) 3 ALT(Cri) 421 : (2013) CriLJ 3866 : (2013) 3 DMC 281 : (2014) 1 GLR 516 : (2013) 4 JCC 2573 : (2013) 4 JLJR 15 : (2013) 10 JT 508 : (2014) 1 OLR 174 : (2013) 4 PLJR 159 : (2013) 3 RCR(

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 32(1)
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Supreme Court24 Jul 2013Disposed Of

Kailash Vs State of M.P.

Supreme Court Of India · (2013) 3 ACR 2855 : AIR 2013 SC 3005 : (2014) 1 ALD(Cri) 414 : (2013) ALLMR(Cri) 3303 : (2013) 3 BomCR(Cri) 711 : (2013) CriLJ 3964 : (2013) 3 JLJ 123 : (2013) 10 JT 121 : (2013) 3 RCR(Criminal) 941 : (2013) 9 SCALE 591 : (2013) 14 SCC 558

Penal Code, 1860 (IPC) — Section 306, 376(1), 376(2)
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