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Supreme Court Of India judgments

59,848 judgments · page 780 of 2,993

Supreme Court18 Jul 2013Dismissed

Sant Longowal Instt. of Engg. and Tech. and Another Vs Suresh Chandra Verma

Supreme Court Of India · (2014) 2 AD 124 : AIR 2013 SC 3311 : (2013) 4 AJR 534 : (2013) 4 JLJR 178 : (2013) 9 JT 572 : (2013) LabIC 3312 : (2013) 3 LLN 432 : (2013) 4 PLJR 312 : (2013) 9 SCALE 489 : (2013) 10 SCC 411 : (2014) 1 SCC(L&S) 738 : (2013) 4 SCT 1

Central Civil Services (Leave) Rules, 1972 — Rule 53(1), 53(5), 63
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Supreme Court18 Jul 2013Dismissed

Christian Medical College Vellore and Others Vs Union of India and Others

Supreme Court Of India · (2013) 12 AD 311 : (2013) 9 SCALE 226 : (2014) 2 SCC 305 : (2014) 1 SCT 390

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 5, 6Constitution of India, 1950 — Article 14, 15(5), 19, 19(1), 19(6)Dentists Act, 1948 — Secti
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Supreme Court17 Jul 2013Disposed Of

Nagappan Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · (2013) 3 ACR 2867 : AIR 2013 SC 3298 : (2013) 4 AJR 515 : (2013) 83 ALLCC 180 : (2013) CriLJ 3878 : (2013) 4 JCC 2555 : (2014) 1 JT 331 : (2013) 9 SCALE 363 : (2013) 3 WLN 157

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court17 Jul 2013Dismissed

Arshad Hussain Vs State of Rajasthan

Supreme Court Of India · (2013) 3 ACR 2878 : AIR 2013 SC 3001 : (2014) 1 ALD(Cri) 789 : (2013) ALLMR(Cri) 2973 : (2014) 2 CGLJ 104 : (2014) 117 CLT 419 : (2013) CriLJ 3955 : (2013) 4 JCC 2559 : (2013) 2 OLR 1024 : (2013) 3 RCR(Criminal) 962 : (2013) 3 RLW 2527 : (2013) 9 SCALE 35

Arms Act, 1959 — Section 30National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 34, 341
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Supreme Court17 Jul 2013Allowed

Jagdish Prasad Sharma Vs State of Bihar and Others

Supreme Court Of India · (2014) 7 AD 629 : (2013) 3 JLJR 367 : (2013) 3 LLN 401 : (2013) 3 PLJR 278 : (2013) 9 SCALE 459 : (2013) 8 SCC 633 : (2014) 1 SCC(L&S) 290

Bihar State Universities Act, 1976 — Section 67Constitution of India, 1950 — Article 14, 162, 254(1), 309Kerala Public Service Commission Act, 1968 — Section 2
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Supreme Court17 Jul 2013Dismissed

Salil Bali Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 6 ABR 34 : (2013) 3 ACR 3110 : (2013) 7 AD 505 : AIR 2013 SC 3743 : (2014) 1 ALD(Cri) 30 : (2013) 6 ALJ 177 : (2013) 3 ALT(Cri) 168 : (2013) 6 BomCR 503 : (2013) CriLJ 4597 : (2013) 2 LW(Cri) 525 : (2013) 3 RCR(Criminal) 796 : (2013) 9 SCALE 140 :

Constitution Of India, 1950 — Article 13(2), 15(3), 14, 21Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 2(1), 2(k), 2(l), 7A, 10, 15, 15(1)(g), 16, 16(1), 16(2), 17, 19, 19(1), 21, 49(2), 52(2)(a)Code of Criminal Procedure, 1973 — Section 3
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Supreme Court17 Jul 2013Dismissed

Rajendra Sharma Vs State of West Bengal

Supreme Court Of India · (2013) 3 ACR 2876 : (2013) ALLMR(Cri) 3341 : (2013) 3 ALT(Cri) 382 : (2013) 10 JT 1 : (2013) 3 RCR(Criminal) 882 : (2013) 9 SCALE 369

Arms Act, 1959 — Section 25, 27Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 395, 397
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Supreme Court16 Jul 2013Dismissed

Arathi Bandi Vs Bandi Jagadrakshaka Rao and Others Bandi Jagadrakshaka Rao and Others Vs The State of Andhra Pradesh and Another

Supreme Court Of India · (2014) 1 ABR 346 : (2013) 10 AD 7 : AIR 2014 SC 918 : (2014) 1 ALD 88 : (2013) 3 DMC 1 : (2013) 4 JCC 2368 : (2013) 11 JT 48 : (2013) 3 RCR(Civil) 968 : (2013) 9 SCALE 513 : (2013) 15 SCC 790

Civil Procedure Code, 1908 (CPC) — Section 13, 151Constitution of India, 1950 — Article 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 482
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Supreme Court16 Jul 2013Dismissed

Bhavnagar Municipal Corporation Vs Salimbhai Umarbhai Mansuri

Supreme Court Of India · (2013) 7 AD 600 : AIR 2013 SC 2762 : (2013) AIRSCW 4333 : (2013) 5 ALLMR 947 : (2013) 5 AWC 4691 : (2013) 138 FLR 923 : (2013) 4 JLJR 73 : (2013) LabIC 3273 : (2013) 3 LLJ 545 : (2013) 3 LLN 427 : (2013) LLR 1042 : (2013) 6 MhLj 919 : (2013) 4 MPLJ 507 :

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H
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