Supreme Court16 Dec 2011Allowed
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 1 SCALE 219
Environment (Protection) Act, 1986 — Section 3, 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
COURT ARCHIVE
Supreme Court Of India judgments, 2011
1,360 judgments · page 1 of 68
Supreme Court16 Dec 2011Allowed
Allied Motors Ltd. Vs Bharat Petroleum Corporation Ltd.
Supreme Court Of India · AIR 2012 SC 709 : (2012) AIRSCW 513 : (2012) 3 AWC 2458 : (2012) 2 JLJR 19 : (2012) 3 MLJ 123 : (2012) 2 SCC 1
Constitution of India, 1950 — Article 14
Supreme Court16 Dec 2011Dismissed
P. Mahalingam Vs Monica Kumar and Another Monica Kumar and Another Vs State of U.P. and Others
Supreme Court Of India · (2012) 1 ACR 1157 : (2011) 13 SCALE 594 : (2012) 1 SCC 694
Constitution of India, 1950 — Article 136, 226, 311(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200
Supreme Court16 Dec 2011Dismissed
Gaytri Bajaj Vs Jiten Bhalla
Supreme Court Of India · AIR 2012 SC 541 : (2012) AIRSCW 291 : (2012) 1 ALT 19 : (2012) 2 AWC 1863 : (2012) 1 CHN 193 Supp : (2012) 1 DMC 19 : (2012) 1 JCR 177 : (2012) 1 JLJR 572 : (2012) 1 PLJR 478 : (2012) 1 RCR(Civil) 574 : (2011) 13 SCALE 527 : (2011) 8 Supreme 457 : (2012)
Hindu Marriage Act, 1955 — Section 13B(1), 28
Supreme Court16 Dec 2011Disposed Of
Jetha Bhaya Odedara Vs Ganga Maldebhai Odedara and Another
Supreme Court Of India · (2012) 1 ACR 1147 : AIR 2012 SC 775 : (2012) AIRSCW 509 : (2012) 3 ALT(Cri) 24 : (2012) CriLJ 998 : (2012) 1 Crimes 22 : (2012) 1 GLH 601 : (2012) 2 GLR 921 : (2011) 14 JT 173 : (2012) 2 RCR(Criminal) 920 : (2011) 13 SCALE 531 : (2012) 2 SCC 150 : (2011)
Arms Act, 1959 — Section 25(1), 25(1)(D), 25(1)A, 25(1)BA, 25(1B)Bombay Police Act, 1951 — Section 110, 117, 122C, 135, 135BCriminal Procedure Code, 1973 (CrPC) — Section 439
Supreme Court16 Dec 2011Dismissed
Helios and Matheson Information Technology Ltd. and Others Vs Rajeev Sawhney and Another
Supreme Court Of India · (2012) 1 ACR 1152 : AIR 2012 SC 660 : (2012) BomCR(Cri) 727 : (2012) CriLJ 1248 : (2012) 1 JCC 513 : (2011) 14 JT 293 : (2012) 1 KLJ 331 : (2012) MLJ(Cri) 831 : (2012) 1 PLJR 179 : (2012) 1 RCR(Criminal) 354 : (2012) 2 RLW 1669 : (2011) 13 SCALE 536 : (20
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 227, 239, 240Penal Code, 1860 (IPC) — Section 120B, 417, 420, 465, 467
Supreme Court16 Dec 2011Dismissed
Shri Morvi Sarvajanik Kelavni Mandal Sanchalit MSKM B.Ed. College Vs National Council for Teachers Education and Others
Supreme Court Of India · (2012) 3 AWC 2671 : (2012) 2 BomCR 621 : (2012) 2 GLR 1195 : (2012) 1 JCR 179 : (2011) 14 JT 285 : (2012) 2 LW 769 : (2012) 3 MhLj 510 : (2012) 3 MLJ 134 : (2012) 2 MPLJ 490 : (2011) 13 SCALE 598 : (2012) 2 SCC 16 : (2012) 2 SLJ 134 : (2012) 1 UJ 271
Constitution of India, 1950 — Article 226, 32National Council for Teacher Education Act, 1993 — Section 14(3), 17
Supreme Court16 Dec 2011Allowed
GRIDCO Limited and Another Vs Sri Sadananda Doloi and Others
Supreme Court Of India · AIR 2012 SC 729 : (2012) AIRSCW 484 : (2012) 132 FLR 338 : (2012) 1 JLJR 217 : (2011) 14 JT 262 : (2012) 2 LLJ 257 : (2012) LLR 225 : (2012) 2 MLJ 998 : (2012) 1 PLJR 321 : (2011) 13 SCALE 605 : (2012) 1 SLJ 378 : (2012) 1 UJ 98
Constitution of India, 1950 — Article 14, 16, 226Grid Corporation Officers Service Regulations, 1996 — Regulation 9
Supreme Court15 Dec 2011Disposed Of
Kailash Gour and Others Vs State of Assam
Supreme Court Of India · (2012) 1 ACR 1082 : AIR 2012 SC 786 : (2012) AIRSCW 524 : (2012) 3 ALT(Cri) 28 : (2012) CriLJ 1050 : (2012) 1 GLD 485 : (2012) 1 JCC 519 : (2012) 1 JLJR 227 : (2011) 14 JT 306 : (2012) 1 MLJ 807 : (2011) 13 SCALE 549 : (2012) 2 SCC 34 : (2012) 1 UJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
Supreme Court15 Dec 2011Dismissed
Yograj Infrastructure Ltd. Vs SSANGYONG Engineering and Construction Company Ltd.
Supreme Court Of India · (2012) 2 AWC 1865 : (2013) 1 RCR(Civil) 219 : (2011) 13 SCALE 526 : (2012) 12 SCC 359
Arbitration and Conciliation Act, 1996 — Section 17, 9Supreme Court Rules, 1966 — Order 13 Rule 3
Supreme Court15 Dec 2011Allowed
Shanker Singh Vs Narinder Singh and Others
Supreme Court Of India · (2012) 2 AWC 1826 : (2012) 1 CGBCLJ 48 : (2012) 2 JCR 44 : (2011) 14 JT 106 : (2012) 1 LW 231 : (2012) 1 PLJR 189 : (2012) 1 RCR(Civil) 576 : (2011) 13 SCALE 574 : (2012) 1 UJ 80
Constitution of India, 1950 — Article 136Hindu Minority and Guardianship Act, 1956 — Section 8(2)Specific Relief Act, 1963 — Section 10, 12, 12(3), 14, 20
Supreme Court14 Dec 2011Dismissed
Deepti Bhandari Vs Nitin Bhandari and Another
Supreme Court Of India · (2012) 1 ACR 1078 : AIR 2012 SC 326 : (2012) AIRSCW 293 : (2012) BomCR(Cri) 790 : (2012) 1 DMC 112 : (2012) 2 GLR 1332 : (2012) 2 JCC 970 : (2012) 1 RCR(Civil) 506 : (2011) 13 SCALE 506 : (2012) 1 SCC 725 : (2012) 1 UJ 177
Criminal Procedure Code, 1973 (CrPC) — Section 482Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 9
Supreme Court13 Dec 2011Allowed
Democratic Youth Federation of India Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 13 SCALE 505
Supreme Court13 Dec 2011Disposed Of
Kamal Trading Private Limited (now known as Manav Investment and Trading Company Ltd.) Vs State of West Bengal and Others
Supreme Court Of India · AIR 2012 SC 823 : (2012) AIRSCW 587 : (2012) 2 AWC 1819 : (2012) 1 CGBCLJ 41 : (2012) 2 CHN 89 Supp : (2012) 3 CTC 102 : (2012) 3 JCR 185 : (2011) 14 JT 126 : (2012) 1 LW 881 : (2012) 2 MLJ 826 : (2012) 1 RCR(Civil) 630 : (2012) 115 RD 821 : (2011) 13 SCA
Constitution of India, 1950 — Article 14, 19, 300ALand Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A, 5A(1)
Supreme Court12 Dec 2011Dismissed
People''s Union for Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 1 SCALE 213
Supreme Court12 Dec 2011Dismissed
Maman Kumar Agrawal Vs Gupta Homes P. Ltd. and Another
Supreme Court Of India · (2011) 12 SC CK 0036
Penal Code, 1860 (IPC) — Section 406, 420
Supreme Court12 Dec 2011Disposed Of
Chief Information Commr. and Another Vs State of Manipur and Another
Supreme Court Of India · (2011) 13 SCALE 460
Central Information Commission (Appeal Procedure) Rules, 2005 — Rule 5Constitution of India, 1950 — Article 19, 19(1), 19(2), 21Right to Information Act, 2005 — Section 11, 18, 18(1), 18(3), 18(4)
Supreme Court12 Dec 2011Disposed Of
Ishwar Dass Nassa and Others Vs State of Haryana and Others
Supreme Court Of India · AIR 2012 SC 852 : (2012) AIRSCW 559 : (2012) 1 AWC 588 : (2012) 1 CHN 80 Supp : (2011) 14 JT 321 : (2012) 1 RCR(Civil) 337 : (2012) 1 RLW 664 : (2011) 13 SCALE 452 : (2012) 1 SCC 753
Constitution of India, 1950 — Article 226Haryana Housing Board Act, 1971 — Section 74Housing Board Haryana (Allotment, Management and Sale of Tenements) Regulations, 1972 — Regulation 11(4)
Supreme Court12 Dec 2011Dismissed
Bhopal Gas Peedith Mahila U. Sangat. and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 13 SCALE 505
Supreme Court12 Dec 2011Allowed
Harish Kumar Bhatia Vs Family Credit Limited
Supreme Court Of India · (2011) 12 SC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 406Negotiable Instruments Act, 1881 (NI) — Section 138