CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2010

1,174 judgments · page 2 of 59

Supreme Court15 Dec 2010Allowed

State of U.P. and Others Vs Sangam Nath Pandey and Others U.P. Public Service Commission Vs Manoj Kumar Singh and Others

Supreme Court Of India · (2011) 1 SCC(L&S) 306 : (2011) 2 ShimLC 105 : (2011) 1 SLR 263 : (2011) 1 UJ 8 : (2011) 1 UPLBEC 91

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(2), 3(5)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and O
Read judgment
Supreme Court14 Dec 2010Dismissed

Smt. Geeta Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 414 : (2011) 3 AWC 2640 : (2011) 1 CHN 198 Supp : (2011) 112 RD 141 : (2010) 13 SCC 678 : (2011) 1 UPLBEC 65

Constitution of India, 1950 — Article 136Uttar Pradesh Panchayat Laws (Amendment) Act, 2007 — Section 7(3), 82, 83, 9(2), 9A
Read judgment
Supreme Court14 Dec 2010

State of Maharashtra and Others Vs Sarangdharsingh Shivdassingh Chavan and Another

Supreme Court Of India · (2011) 1 ACR 1115 : (2011) 59 BLJR 288 : (2011) 1 OLR 657 : (2011) 1 RCR(Criminal) 327 : (2011) 1 SCC 577 : (2011) 1 SCC(Cri) 477 : (2011) 1 UJ 325

Bombay Money Lenders Act, 1946 — Section 32, 32B, 33, 65A, 68CConstitution of India, 1950 — Article 154(1), 163, 164, 164(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 36
Read judgment
Supreme Court13 Dec 2010Allowed

Sainath Mandir Trust Vs Vijaya and Others

Supreme Court Of India · AIR 2011 SC 389 : (2011) AIRSCW 3866 : (2011) 2 AWC 2148 : (2011) 1 CHN 187 Supp : (2011) 1 JCR 204 : (2011) 1 KLJ 37 : (2011) 113 RD 337 : (2011) 1 SCC 623

Bombay Public Trusts Act, 1950 — Section 19, 20, 22, 50, 50(2)Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2Transfer of Property Act, 1882 — Section 123, 5
Read judgment
Supreme Court10 Dec 2010Allowed

Commnr. of Central Excise, Chandigarh Vs Pepsi Foods Ltd.

Supreme Court Of India · (2011) 183 ECR 180 : (2010) 260 ELT 481 : (2011) 1 SCC 601 : (2011) 30 STT 284

Central Excise Rules, 1944 — Rule 173(C)Central Excise Tariff Act, 1985 — Section 4(1), 4(2), 4(4)Central Excises and Salt Act, 1944 — Section 11A(2), 11AC, 35(L)
Read judgment
Supreme Court10 Dec 2010Dismissed

Naseem Ahmad and Others Vs State of U.P. and Another

Supreme Court Of India · (2011) 4 AWC 4073 : (2011) 5 CHN 289 Supp : (2011) 128 FLR 375 : (2011) 2 SCC 734 : (2011) 1 SCC(L&S) 353 : (2011) 1 SLR 146 : (2011) 1 UPLBEC 51

Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 12, 2, 4. 4(2), 5, 8
Read judgment
Supreme Court10 Dec 2010Dismissed

Raj Kishore (Dead) By L.Rs. Vs Prem Singh and Others

Supreme Court Of India · AIR 2011 SC 382 : (2011) AIRSCW 3859 : (2011) 5 ALD 136 : (2011) 2 AWC 2141 : (2011) 1 CHN 64 Supp : (2011) 2 CTC 229 : (2011) 1 JLJ 244 : (2011) 1 LW 122 : (2011) 3 MhLj 1 : (2011) 2 MLJ 490 : (2011) MPLJ 291 : (2011) 1 RCR(Civil) 383 : (2011) 113 RD 61

Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 58
Read judgment
Supreme Court09 Dec 2010Allowed

State of Himachal Pradesh Vs Nishant Sareen

Supreme Court Of India · (2011) 1 ACR 846 : AIR 2011 SC 404 : (2011) AIRSCW 3699 : (2011) 1 Crimes 47 : (2011) 1 JCC 36 : (2011) 1 RCR(Criminal) 193 : (2011) 1 RLW 287 : (2010) 8 Supreme 496

Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(2), 15
Read judgment
Supreme Court08 Dec 2010Allowed

T.G. Ashok Kumar Vs Govindammal and Another

Supreme Court Of India · (2011) 4 ALD 43 : (2011) 3 AWC 2739 : (2011) 1 CHN 180 Supp : (2011) 2 KCCR 87 SN : (2011) 2 MLJ 317 : (2011) 113 RD 345 : (2010) 10 UJ 5425

Registration Act, 1908 — Section 18, 18(1), 57Transfer of Property Act, 1882 — Section 52
Read judgment