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Supreme Court Of India judgments

59,848 judgments · page 788 of 2,993

Supreme Court29 May 2013Dismissed

G. Jayalal Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 7 AD 1 : (2013) AIRSCW 2826 : (2013) 3 AJR 561 : (2013) 4 ALT 18 : (2013) 3 CGBCLJ 25 : (2013) 138 FLR 384 : (2013) 9 JT 7 : (2013) LabIC 2588 : (2013) 5 MLJ 69 : (2013) 7 SCALE 464 : (2013) 7 SCC 150 : (2013) 2 SCC(L&S) 643 : (2013) 3 SCT 338 : (2

Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 10(1), 4, 4(1), 4(2)Prasar Bharati (Broadcasting Corporation of India) Director General (Akashvani) and Director General (Doordarshan) (Recruitment) Regulations, 200
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Supreme Court29 May 2013Disposed Of

Sambhavana Vs University of Delhi

Supreme Court Of India · (2013) 6 AD 561 : AIR 2013 SC 3825 : (2013) 3 AJR 532 : (2013) 4 ALT 12 : (2013) 137 DRJ 504 : (2013) 9 JT 1 : (2013) 3 LLN 15 : (2013) 5 LW 289 : (2013) 4 MLJ 695 : (2013) 7 SCALE 488 : (2013) 14 SCC 781 : (2013) 3 SCT 672 : (2013) 3 SLJ 385 : (2013) 2 U

Constitution of India, 1950 — Article 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 30, 31
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Supreme Court28 May 2013Dismissed

State of Rajasthan Vs Bheru Lal

Supreme Court Of India · (2013) 6 AD 598 : AIR 2013 SC 2288 : (2013) AIRSCW 3414 : (2013) 2 ALD(Cri) 767 : (2013) 82 ALLCC 458 : (2013) 3 CGBCLJ 54 : (2013) CriLJ 3223 : (2013) 3 JCC 124 : (2013) 2 NCC 265 : (2013) 3 RCR(Criminal) 292 : (2013) 7 SCALE 428 : (2013) 11 SCC 730

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41(2), 42, 42(1), 42(2)
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Supreme Court28 May 2013Allowed

State of Maharashtra Through C.B.I. Vs Mahesh G. Jain

Supreme Court Of India · (2013) 4 ABR 686 : (2013) 6 AD 458 : (2013) 3 AJR 812 : (2014) 1 ALD(Cri) 46 : (2013) 82 ALLCC 451 : (2013) 3 ALT(Cri) 433 : (2013) 3 BomCR(Cri) 378 : (2013) 3 CGBCLJ 46 : (2013) CriLJ 3092 : (2013) 9 JT 15 : (2013) 3 MLJ(Cri) 115 : (2013) 3 RCR(Criminal)

Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1947 — Section 5, 6(1)Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
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Supreme Court28 May 2013Disposed Of

Karan Singh Vs State of Haryana and Another

Supreme Court Of India · (2013) 6 AD 400 : AIR 2013 SC 2348 : (2013) 2 ALD(Cri) 578 : (2013) 3 CGBCLJ 33 : (2013) CriLJ 3227 : (2013) 9 JT 23 : (2013) 3 MLJ(Cri) 103 : (2013) 4 RCR(Criminal) 205 : (2013) 7 SCALE 435 : (2013) 12 SCC 529

Constitution of India, 1950 — Article 19, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court28 May 2013Allowed

Kusti Mallaiah Vs The State of Andhra Pradesh

Supreme Court Of India · (2013) 6 AD 254 : (2013) AIRSCW 4929 : (2013) 3 AJR 818 : (2013) 2 ALD(Cri) 603 : (2013) CriLJ 3098 : (2013) 8 JT 166 : (2013) 3 MLJ(Cri) 223 : (2013) 7 SCALE 442 : (2013) 12 SCC 680

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 302, 34, 404
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Supreme Court28 May 2013Disposed Of

S.R. Tewari Vs Union of India (UOI) and Another

Supreme Court Of India · (2013) 6 AD 444 : (2013) 138 FLR 375 : (2013) 9 JT 31 : (2013) LabIC 2810 : (2013) 2 LLN 563 : (2013) 7 SCALE 417 : (2013) 6 SCC 602 : (2013) 2 SCC(L&S) 893 : (2013) 3 SCT 461 : (2013) 3 UPLBEC 1822

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 8Constitution of India, 1950 — Article 14
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Supreme Court28 May 2013dismissed

Ravirala Laxmaiah Vs State of A.P.

Supreme Court Of India · (2013) 6 AD 410 : (2013) 3 AJR 536 : (2013) 2 ALD(Cri) 610 : (2013) ALLMR(Cri) 2663 : (2013) CriLJ 3147 : (2013) 8 JT 557 : (2013) 3 RCR(Criminal) 341 : (2013) 7 SCALE 450 : (2013) 9 SCC 283

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 404
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Supreme Court28 May 2013Dismissed

Sujit Biswas Vs State of Assam

Supreme Court Of India · (2013) 6 AD 243 : AIR 2013 SC 3817 : (2013) 3 AJR 543 : (2013) 2 ALD(Cri) 618 : (2013) 82 ALLCC 467 : (2013) 3 ALT(Cri) 316 : (2013) 3 BomCR(Cri) 352 : (2013) 3 CGBCLJ 16 : (2013) CriLJ 3140 : (2013) 3 JCC 1887 : (2013) 8 JT 570 : (2013) 2 MLJ(Cri) 871 :

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 432, 433AEvidence Act, 1872 — Section 11, 3
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Supreme Court24 May 2013Allowed

Rumi Bora Dutta Vs State of Assam

Supreme Court Of India · (2013) 6 AD 511 : AIR 2013 SC 2422 : (2013) AIRSCW 3517 : (2014) 1 ALD(Cri) 67 : (2013) 82 ALLCC 418 : (2013) CriLJ 3260 : (2013) 5 GLT 1 : (2013) 9 JT 296 : (2013) 7 SCALE 535 : (2013) 7 SCC 417 : (2013) 4 Supreme 488

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court22 May 2013Dismissed

Jose Thomas Vs State of Kerala

Supreme Court Of India · (2013) 6 AD 543 : AIR 2013 SC 2284 : (2013) 2 ALD(Cri) 598 : (2013) 82 ALLCC 351 : (2013) CriLJ 3232 : (2013) 9 JT 303 : (2013) 2 KHC 764 : (2013) 3 KLJ 96 : (2013) 3 KLT 106 : (2013) 3 RCR(Criminal) 288 : (2013) 7 SCALE 523 : (2013) 14 SCC 172

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court21 May 2013Allowed

State of Madhya Pradesh Vs Dal Singh and Others

Supreme Court Of India · (2013) 6 AD 475 : (2013) 5 ADJ 517 : AIR 2013 SC 2059 : (2014) 1 AJR 258 : (2013) 2 ALD(Cri) 348 : (2013) 82 ALLCC 443 : (2013) CriLJ 2983 : (2013) 3 JCC 2010 : (2013) 3 JLJ 175 : (2013) 8 JT 625 : (2013) 2 NCC 617 : (2013) 3 RCR(Criminal) 1 : (2013) 7 SC

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
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Supreme Court21 May 2013Dismissed

Ram Swaroop Vs State (Govt. NCT) of Delhi

Supreme Court Of India · (2013) 6 AD 228 : AIR 2013 SC 2068 : (2014) 1 AJR 272 : (2013) 2 ALD(Cri) 410 : (2013) 82 ALLCC 415 : (2013) 3 ALT(Cri) 298 : (2013) CriLJ 2997 : (2013) 201 DLT 174 : (2013) 137 DRJ 519 : (2013) 3 JCC 129 : (2013) 2 NCC 395 : (2013) 3 RCR(Criminal) 946 :

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50, 50(1)
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Supreme Court20 May 2013Disposed Of

Deepak Gulati Vs State of Haryana

Supreme Court Of India · (2013) 3 ACR 2502 : (2013) 2 ACR 2308 : (2013) 6 AD 233 : AIR 2013 SC 2071 : (2014) 1 AJR 265 : (2013) 2 ALD(Cri) 492 : (2013) 82 ALLCC 345 : (2013) 3 ALT(Cri) 339 : (2013) CriLJ 2990 : (2013) 2 Crimes 311 : (2013) 3 CTC 567 : (2013) 4 JCC 2680 : (2013) 9

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114A, 3, 90Penal Code, 1860 (IPC) — Section 365, 366, 375, 376, 417
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Supreme Court20 May 2013Allowed

Samrendra Beura Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 4 ABR 855 : (2013) 2 ACR 2256 : (2013) 6 AD 134 : AIR 2013 SC 2414 : (2013) 82 ALLCC 474 : (2013) ALLMR(Cri) 4492 : (2013) 3 ALT(Cri) 335 : (2013) CriLJ 3040 : (2013) 7 JT 446 : (2013) 3 RCR(Criminal) 282 : (2013) 7 SCALE 378 : (2013) 14 SCC 672 :

Air Force Act, 1950 — Section 102, 103, 104, 107, 107(1)Army Act, 1950 — Section 167Constitution of India, 1950 — Article 32
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Supreme Court16 May 2013dismissed

State of M.P. and Others Vs Sanjay Nagayach and Others

Supreme Court Of India · (2013) 6 AD 185 : AIR 2013 SC 1921 : (2013) AIRSCW 2832 : (2013) 4 ALLMR 429 : (2013) 178 CompCas 502 : (2013) 4 CompLJ 30 : (2013) 8 JT 339 : (2013) 2 KLT 741 : (2013) 4 MLJ 590 : (2013) 4 MPHT 184 : (2013) 3 MPJR 1 : (2013) 4 MPLJ 586 : (2013) 7 SCALE 3

Banking Regulation Act, 1949 — Section 22, 35Constitution of India, 1950 — Article 226Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 2
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Supreme Court16 May 2013Allowed

Moti Lal Songara Vs Prem Prakash @ Pappu and Another

Supreme Court Of India · (2013) 6 AD 125 : AIR 2013 SC 2078 : (2013) 2 ALD(Cri) 414 : (2013) 82 ALLCC 382 : (2013) ALLMR(Cri) 2657 : (2013) 2 CGBCLJ 414 : (2013) CriLJ 2977 : (2013) 2 Crimes 328 : (2013) 3 JCC 1822 : (2013) 7 JT 376 : (2013) 3 MLJ(Cri) 50 : (2013) 3 RCR(Criminal)

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 209, 230Penal Code, 1860 (IPC) — Section 304, 307, 319, 323, 324
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Supreme Court16 May 2013Dismissed

Kashmiri Lal Vs State of Haryana

Supreme Court Of India · (2013) 6 AD 393 : (2013) 2 ALD(Cri) 404 : (2013) 82 ALLCC 356 : (2013) 3 ALT(Cri) 293 : (2013) CriLJ 3036 : (2013) 2 MLJ(Cri) 878 : (2013) 3 RCR(Criminal) 259 : (2013) 7 SCALE 411 : (2013) 6 SCC 595

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 2, 41, 41(1)
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