COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 10 of 68

Supreme Court13 Oct 2011Dismissed

The Bar Council of Maharashtra and Goa Vs Manubhai Paragji Vashi and Others

Supreme Court Of India · AIR 2012 SC 135 : (2012) 1 ALLMR 426 : (2012) 1 AWC 424 Supp : (2011) 6 BomCR 303 : (2012) 2 CHN 178 Supp : (2012) 3 CTC 316 : (2011) 12 JT 280 : (2012) 2 MhLj 574 : (2012) 1 MLJ 982 : (2012) 1 RCR(Civil) 870 : (2011) 11 SCALE 538 : (2012) 1 SCC 314 : (20

Advocates Act, 1961 — Section 15, 15(1), 15(2), 15(3), 49Bar Council of India Rules, 1975 — Rule 1, 2Bar Council of Maharashtra and Goa Election Rules, 1968 — Rule 31, 32, 40, 6, 6(1)

Supreme Court13 Oct 2011Allowed

Collector, Bilaspur Vs Ajit P.K. Jogi and Others

Supreme Court Of India · (2011) 11 SCALE 526

Constitution of India, 1950 — Article 338, 338AMadhya Pradesh Land Revenue Code, 1959 — Section 165(6)

Supreme Court13 Oct 2011Dismissed

Grasim Industries Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 2012 SC 161 : (2011) 188 ECR 248 : (2011) 273 ELT 10 : (2011) 12 JT 89 : (2011) 11 SCALE 580 : (2011) 12 SCR 1013

Central Excise Rules, 1944 — Rule 173Q, 173Q(1)Central Excises and Salt Act, 1944 — Section 11A, 11AC, 2, 3, 35G

Supreme Court13 Oct 2011Disposed Of

The State of West Bengal and Others Vs Sk. Nazrul Islam

Supreme Court Of India · AIR 2012 SC 160 : (2012) 6 AWC 6083 Supp : (2012) 6 AWC 6083 : (2011) 2 SCALE 3 : (2011) 10 SCC 184 : (2011) 12 SCR 1033 : (2012) 1 SLJ 138

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 148, 323, 380, 427, 448

Supreme Court12 Oct 2011Dismissed

Baldev Singh Vs State of Punjab

Supreme Court Of India · (2011) 13 SCC 705

Supreme Court12 Oct 2011Disposed Of

Sanjeev Kumar Jain Vs Raghubir Saran Charitable Trust and Others

Supreme Court Of India · (2012) 2 ALT 7 : (2012) 1 AWC 408 Supp : (2012) 3 CHN 30 Supp : (2012) 1 CTC 874 : (2011) 4 KLT 966 : (2012) 1 LW 49 : (2012) 1 MLJ 329 : (2011) 4 RCR(Civil) 903 : (2012) 1 SCC 455 : (2011) 12 SCR 744

Arbitration and Conciliation Act, 1996 — Section 11, 31(8)Civil Procedure Code, 1908 (CPC) — Order 20A Rule 1, Order 20A Rule 2, 35, 35(1), 35(2)Constitution of India, 1950 — Article 142

Supreme Court12 Oct 2011Allowed

Vijay Dhanji Chaudhary Vs Suhas Jayant Natwadkar

Supreme Court Of India · (2012) 3 BomCR 677

Supreme Court Rules, 1966 — Rule 1, 5, 6

Supreme Court12 Oct 2011Dismissed

Swami Vivekanand College of Education and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 AWC 2773 : (2012) 3 BomCR 659 : (2012) 1 JCR 197 : (2011) 12 JT 125 : (2012) 1 PLJR 1 : (2011) 11 SCALE 489 : (2012) 1 SCC 642 : (2011) 12 SCR 941 : (2013) 1 WBLR 441

Constitution of India, 1950 — Article 14, 19(1)National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 14(3), 15National Council for Teachers Education (Recognition, Norms and Procedure) Amendment Regulatio

Supreme Court12 Oct 2011Allowed

Sampurna Behura Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 ALLMR 433 : (2012) 4 BomCR 343 : (2012) 3 JCR 113 : (2011) 4 KLT 121 SN : (2012) 1 RCR(Criminal) 115 : (2011) 11 SCALE 512

Constitution of India, 1950 — Article 32Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 29, 4, 63, 63(2), 63(3)

Supreme Court12 Oct 2011Allowed

Shri Girish Vyas and Another Vs The State of Maharastra and Others

Supreme Court Of India · AIR 2012 SC 2043 : (2012) AIRSCW 3088 : (2012) 5 ALLMR 392 : (2011) 12 JT 298 : (2011) 11 SCALE 676 : (2011) 12 SCR 781 : (2012) 1 Supreme 97

Constitution Of India, 1950 — Article 21, 21A, 45, 166, 226, 243WDevelopment Control Rules, — Rule 6, 6.6.2.2, 6.7.1, 13.5, 37Maharashtra Regional And Town Planning Act, 1966 — Section 2(2), 2(3), 2(9), 2(19), 3, 9, 10(1), 10(2), 14, 21, 21(1), 22A, 22A(b), 22(b), 22(c), 22(d), 22(e), 22(f), 22(g), 22(h), 22(i), 23, 24, 25, 26, 26(1), 27, 28, 28(3), 29, 30, 31, 31(6), 37, 37(1), 37(1AA), 38, 38(A), 39, 40(3)(e), 42, 43, 44, 45, 46, 47, 49, 49(1), 49(4), 50, 50(1), 52, 58, 59, 59(1), 59(1)(a), 59(1)(b)(i), 59(1)(b)(iii), 69(1), 69(2), 69(2), 69(3), 69(4), 69(5), 69(6), 83, 92, 116, 126, 126(1), 126(1)(c), 127, 128, 129, 129(2), 147, 152, 154, 154(1), 162(1), 165, 165(1), 165(2)

Supreme Court12 Oct 2011Dismissed

Phulchand Exports Ltd. Vs OOO Patriot

Supreme Court Of India · (2012) AIRSCW 30 : (2012) 2 ALD 133 : (2011) 4 ALLMR 108 : (2011) 6 AWC 6285 Supp : (2012) 2 CHN 105 Supp : (2011) 6 CTC 673 : (2011) 12 JT 138 : (2011) 11 SCALE 475 : (2011) 10 SCC 300 : (2011) 7 Supreme 256

Arbitration and Conciliation Act, 1996 — Section 34, 47, 48, 48(2)Contract Act, 1872 — Section 23, 73, 74Sales of Goods Act, 1930 — Section 26

Supreme Court12 Oct 2011Allowed

Ganduri Koteshwaramma and Another Vs Chakiri Yanadi and Another

Supreme Court Of India · AIR 2012 SC 169 : (2012) 2 ALD 50 : (2012) 1 ALLMR 443 : (2012) 1 ALT 29 : (2011) 6 AWC 6305 Supp : (2012) 4 BomCR 821 : (2012) 2 CHN 1 Supp : (2011) 6 CTC 102 : (2012) 1 JCR 191 : (2011) 11 JT 483 : (2011) 6 KarLJ 307 : (2011) 4 KLJ 798 : (2011) 5 LW 612

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 97Hindu Succession Act, 1956 — Section 29A, 6, 6(1), 6(5)

Supreme Court12 Oct 2011Allowed

Siemens Ltd. and Another Vs Siemens Employees Union and Another

Supreme Court Of India · AIR 2012 SC 175 : (2012) 1 BomCR 460 : (2011) 131 FLR 1100 : (2012) 2 JCR 77 : (2011) 12 JT 151 : (2012) LLR 79 : (2012) 1 MhLj 548 : (2012) 1 PLJR 54 : (2011) 11 SCALE 502 : (2013) 1 SLJ 135

Constitution Of India, 1950 — Section 14, 136Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 5, 7, 26, 27, 28, 30(2)Industrial Disputes Act, 1947 — Section 2(ra), 2(s), 9A, 9A(a)

Supreme Court11 Oct 2011

All India Drug Action Network and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 12 SCALE 100

Supreme Court11 Oct 2011Dismissed

Wasim Ahmed Saeed Petitioner Vs Union of India (UOI) and Others IKhlas Vs B.N. Chaudhary and Another

Supreme Court Of India · (2011) 12 SCALE 98

Supreme Court11 Oct 2011Allowed

D. Ethiraj Vs Secretary to Govt. and Others

Supreme Court Of India · (2011) 6 CTC 549

Constitution of India, 1950 — Article 161Criminal Law (Amendment) Act, 1961 — Section 2, 3Official Secrets Act, 1923 — Section 10, 3, 4, 5, 6

Supreme Court11 Oct 2011Disposed Of

Suraj Lamp And Industries Pvt. Ltd. Vs State of Haryana And Another

Supreme Court Of India · (2011) 10 AD 365 : AIR 2012 SC 206 : (2012) 1 ALLMR 464 : (2011) 6 ALT 1 : (2011) 6 AWC 6296 Supp : (2012) 1 BomCR 293 : (2012) 2 CHN 52 Supp : (2012) 169 CompCas 133 : (2011) 6 CTC 90 : (2011) 183 DLT 1 : (2012) 340 ITR 1 : (2011) 6 KarLJ 69 : (2011) 4 K

Transfer Of Property Act, 1882 — Section 5, 40, 53A, 54, 55Specific Relief Act, 1963 — Section 3Indian Trusts Act, 1882 — Section 91

Supreme Court11 Oct 2011Dismissed

Deepak Verma Vs State of Himachal Pradesh

Supreme Court Of India · (2011) 11 SCALE 406 : (2011) 10 SCC 129

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34

Supreme Court11 Oct 2011Allowed

Goa Housing Board Vs Rameshchandra Govind Pawaskar and Another

Supreme Court Of India · AIR 2012 SC 193 : (2012) 1 BomCR 433 : (2011) 12 JT 161 : (2011) 11 SCALE 646

Goa Land Revenue Code, 1968 — Section 30, 32Goa Land Use (Regulation) Act, 1991 — Section 2, 3Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18A, 18B, 18C, 18D, 18E

Supreme Court11 Oct 2011Dismissed

Union of India (UOI) and Another Vs Association of Unified Telecom Service Providers of India and Others

Supreme Court Of India · AIR 2012 SC 1693 : (2012) AIRSCW 2291 : (2011) 2 SCALE 24 : (2011) 10 SCC 543

Constitution of India, 1950 — Article 136, 14, 19(1), 226, 32Telecom Regulatory Authority of India Act, 1997 — Section 11(1), 14, 14(1), 18, 18Telegraph Act, 1885 — Section 2, 4, 4(1), 4(2)