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Supreme Court Of India judgments

59,848 judgments · page 793 of 2,993

Supreme Court26 Apr 2013Dismissed

Republic of Italy and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) AIRSCW 2845 : (2013) 9 JT 89 : (2013) 2 RCR(Civil) 1054 : (2013) 6 SCALE 422

Penal Code, 1860 (IPC) — Section 302, 307, 34, 427Suppression of Unlawful Acts Against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Act, 2002 — Section 3
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Supreme Court26 Apr 2013Dismissed

Guiram Mondal Vs State of West Bengal

Supreme Court Of India · (2013) 7 AD 148 : (2013) 2 ALT(Cri) 352 : (2013) 3 CGLJ 88 : (2013) 2 Crimes 324 : (2013) 3 JCC 1792 : (2013) 3 JLJR 217 : (2013) 8 JT 510 : (2013) 3 PLJR 335 : (2013) 3 RCR(Criminal) 69 : (2013) 6 SCALE 388 : (2013) 2 UC 1353

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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Supreme Court26 Apr 2013Disposed Of

Litta Singh and Another Vs State of Rajasthan

Supreme Court Of India · (2013) 3 ACR 2397 : (2013) 5 AD 377 : AIR 2013 SC 2554 : (2013) AIRSCW 3583 : (2013) 4 AJR 450 : (2013) CriLJ 3321 : (2013) 3 JLJR 137 : (2013) 6 JT 242 : (2013) 3 PLJR 179 : (2013) 2 RCR(Criminal) 978 : (2013) 3 RLW 2289 : (2013) 6 SCALE 399

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 341
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Supreme Court26 Apr 2013Dismissed

N. Narayanan Vs Adjudicating Officer, SEBI

Supreme Court Of India · (2013) 4 ABR 889 : (2013) 7 AD 162 : AIR 2013 SC 3191 : (2013) AIRSCW 3418 : (2013) 3 ALLMR 973 : (2013) 4 BomCR 61 : (2013) 114 CLA 232 : (2013) 178 CompCas 390 : (2013) 3 CompLJ 45 : (2013) 6 JT 250 : (2013) 3 LW 723 : (2013) 3 RCR(Civil) 68 : (2013) 6

Securities And Exchange Board Of India (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 1995 — Rule 4(1)Securities And Exchange Board Of India Act, 1992 — Section 11, 11B, 11(4), 12A, 15HA, 15I, 15J, 15Z, 19Companies Act, 1956 — Section 55A, 209, 210
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Supreme Court26 Apr 2013Dismissed

Bharat Bhushan Vs State of Himachal Pradesh

Supreme Court Of India · (2013) 7 AD 101 : AIR 2013 SC 2018 : (2013) AIRSCW 2911 : (2013) 2 ALD(Cri) 196 : (2013) ALLMR(Cri) 2199 : (2013) CriLJ 2932 : (2013) 2 Crimes 318 : (2013) 3 JLJR 18 : (2013) 7 JT 628 : (2013) 2 MLJ(Cri) 773 : (2013) 2 NCC 339 : (2013) 3 PLJR 133 : (2013)

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 376
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Supreme Court25 Apr 2013Dismissed

Shankar Kisanrao Khade Vs State of Maharashtra

Supreme Court Of India · (2013) 4 ABR 567 : (2013) 6 AD 286 : (2013) 2 ALD(Cri) 636 : (2013) 2 ALT(Cri) 240 : (2013) 3 BomCR(Cri) 72 : (2013) CriLJ 2595 : (2013) 6 JT 315 : (2013) 3 RCR(Criminal) 588 : (2013) 6 SCALE 277 : (2013) 5 SCC 546

Constitution of India, 1950 — Article 142, 15(3), 161, 3(2), 34Criminal Procedure Code, 1973 (CrPC) — Section 253(2), 313, 354(3), 375, 376Penal Code, 1860 (IPC) — Section 201, 302, 304, 316, 34
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Supreme Court25 Apr 2013Dismissed

Prem Kaur Vs State of Punjab and Others

Supreme Court Of India · (2013) 3 ACR 2390 : AIR 2013 SC 2083 : (2014) 1 AJR 313 : (2013) ALLMR(Cri) 3011 : (2013) CriLJ 2973 : (2013) 3 JCC 1953 : (2013) 8 JT 516 : (2013) 3 RCR(Criminal) 76 : (2013) 6 SCALE 474 : (2013) 14 SCC 653

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354Penal Code, 1860 (IPC) — Section 148, 149, 323, 342, 363
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Supreme Court25 Apr 2013Allowed

State of Jammu & Kashmir Vs Lakhwinder Kumar and Others Ghulam Mohammad Sheikh Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2013) 4 ABR 922 : (2013) 5 AD 74 : AIR 2013 SC 3163 : (2013) AIRSCW 3534 : (2013) CriLJ 3307 : (2014) 2 JKJ 26 : (2013) 6 JT 264 : (2013) 3 RCR(Criminal) 180 : (2013) 6 SCALE 332 : (2013) 6 SCC 333 : (2013) 2 SCC(L&S) 527

Border Security Force Act, 1968 — Section 13, 141, 141(1), 141(2), 15Constitution of India, 1950 — Article 136Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 4
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Supreme Court25 Apr 2013Allowed

Association of Management of Private Colleges Vs All India Council for Technical Education and Others

Supreme Court Of India · (2013) 5 AD 209 : AIR 2013 SC 2310 : (2013) 4 AWC 3934 : (2013) 4 JLJR 40 : (2013) 6 JT 277 : (2013) 3 LW 545 : (2013) 5 MLJ 76 : (2013) 4 PLJR 184 : (2013) 2 RLW 1681 : (2013) 2 RLW 1677 : (2013) 6 SCALE 349 : (2013) 8 SCC 271 : (2013) 3 SCT 195 : (2014)

Constitution Of India, 1950 — Article 254, 254(2), 372All India Council For Technical Education Act, 1987 — Section 2(f), 2(g), 2(h), 2(i), 10, 10(1)(c), 10(1)(g), 10(1)(o), 10(1)(p), 10(1)(t), 10(k), 10(1)(k), 11, 12, 13, 22, 22(2)(b), 23, 24Bharathidasan University Act, 1981 — Section 8, 33(xvii), 33(xviii), 39, 63
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Supreme Court23 Apr 2013Dismissed

Union of India (UOI) Vs Sandur Manganese and Iron Ores Ltd. and Others

Supreme Court Of India · (2013) 4 ABR 1116 : (2013) 5 AD 94 : (2013) AIRSCW 2905 : (2013) 3 AKR 140 : (2013) 4 AWC 3403 : (2013) 8 JT 275 : (2013) 6 SCALE 257 : (2013) 8 SCC 337

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1)Constitution of India, 1950 — Article 137, 145Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(1), 11(2), 11(3), 11(4)
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Supreme Court23 Apr 2013Dismissed

Sukhdev Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2013) 4 ABR 1138 : (2014) 1 AD 227 : AIR 2013 SC 2741 : (2013) AIRSCW 3801 : (2013) 3 AJR 760 : (2013) 3 AKR 316 : (2013) 3 AWC 3148 : (2013) 137 FLR 907 : (2013) 2 JLJR 435 : (2013) 8 JT 270 : (2013) 3 KLT 80 : (2013) LabIC 2925 : (2013) 2 LLN 578 : (20

Constitution of India, 1950 — Article 14
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