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Supreme Court Of India judgments, 2011

1,360 judgments · page 13 of 68

Supreme Court27 Sept 2011Allowed

Smt. Har Devi Asnani Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2011 SC 3748 : (2012) AIRSCW 3866 : (2011) 4 BC 505 : (2012) 1 CHN 22 Supp : (2011) 14 JT 61 : (2011) 4 KLT 55 SN : (2012) 2 MLJ 462 : (2011) 11 SCALE 121 : (2011) 11 SCR 599 : (2011) 6 Supreme 596 : (2011) 6 UJ 3828

Constitution of India, 1950 — Article 14, 19, 226, 227Rajasthan Stamp Act, 1998 — Section 29, 35, 65, 65(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) &m
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Supreme Court27 Sept 2011Allowed

Thermax Ltd. and Others Vs K.M. Johny and Others

Supreme Court Of India · (2012) 1 ACR 399 : (2012) 1 AWC 240 : (2012) CriLJ 438 : (2011) 4 Crimes 179 : (2012) 1 MLJ 393 : (2011) 2 NCC 804 : (2011) 4 RCR(Criminal) 409 : (2011) 13 SCC 412 : (2011) 11 SCC 412 : (2011) 11 SCC 128 : (2011) 3 UC 2049 : (2011) 6 UJ 3695

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 482, 91Industrial Disputes Act, 1947 — Section 32Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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Supreme Court27 Sept 2011Allowed

State of Himachal Pradesh Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 11 SCALE 144 : (2011) 11 SCR 527 : (2011) 6 UJ 3902

Constitution Of India, 1950 — Article 3, 73, 73(1), 131, 162, 246(4), 262, 262(2), 294(b), 363, 363(1)Supreme Court Rules, 1966 — Order 23 Rule 6(a)Punjab Reorganisation Act, 1966 — Section 2, 2(b), 5, 54(3), 78, 78(1), 78(3)(b), 79, 80
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Supreme Court26 Sept 2011Dismissed

Lalit Kumar Modi Vs Board of Control for Cricket in India and Others

Supreme Court Of India · (2011) AIRSCW 5919 : (2013) 1 AWC 141 : (2011) 2 CGBCLJ 62 : (2012) 2 MLJ 285 : (2011) 11 SCALE 31 : (2011) 10 SCC 106 : (2013) 1 SLJ 353

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1961 — Rule 4(2)Constitution of India, 1950 — Article 261, 320(3)
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Supreme Court26 Sept 2011Dismissed

L.N. Gadodia and Sons and Another Vs Regional Provident Fund Commissioner

Supreme Court Of India · AIR 2012 SC 273 : (2011) AIRSCW 5965 : (2012) 5 AWC 4703 : (2011) 131 FLR 925 : (2012) 2 GLR 1136 : (2012) 1 JCR 117 : (2011) 4 KCCR 74 SN : (2011) 4 LLJ 503 : (2011) LLR 1124 : (2012) 1 MLJ 321 : (2011) 11 SCALE 22 : (2011) 13 SCC 517 : (2011) 11 SCR 508

Constitution Of India, 1950 — Article 43Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2A, 2(g), 6, 7A, 7DEvidence Act, 1872 — Section 106
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Supreme Court23 Sept 2011Dismissed

Dinbandhu Vs State of bihar and Another

Supreme Court Of India · (2012) 1 ACR 1075 : (2012) 1 JCR 102 : (2011) 13 JT 231 : (2011) 12 SCALE 1 : (2011) 13 SCC 618 : (2011) 11 SCR 504

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 193, 196, 200, 406
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Supreme Court23 Sept 2011Dismissed

Ram Jethmalani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 6 AWC 6105 Supp : (2012) 1 JCR 57 : (2011) 4 KLT 43 SN : (2012) 1 MLJ 505 : (2011) 10 SCALE 753 : (2011) 9 SCC 751 : (2011) 11 SCR 63 : (2011) 202 TAXMAN 115

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 137, 14, 142, 142(1)Supreme Court Rules, 1966 — Rule 40
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Supreme Court23 Sept 2011Allowed

State of U.P. and Others Vs Mohan Meakin Breweries Ltd. and Another

Supreme Court Of India · AIR 2012 SC 2674 : (2012) AIRSCW 2578 : (2012) 1 AWC 891 : (2011) 187 ECR 378 : (2011) 11 SCALE 44 : (2011) 13 SCC 588 : (2011) 6 UJ 3865

Income Tax Act, 1961 — Section 206C, 44ACPunjab Excise Act, 1914 — Section 32Uttar Pradesh Bottling of Foreign Liquor Rules, 1969 — Rule 6, 7, 7(10), 7(11)
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Supreme Court23 Sept 2011Allowed

Kanwar Singh Saini Vs High Court of Delhi

Supreme Court Of India · (2012) 1 ACR 1035 : (2012) 2 ALD 58 : (2012) 2 ALT(Cri) 71 : (2012) BomCR(Cri) 522 : (2011) 4 KLT 32 SN : (2012) 1 LW 689 : (2012) 2 MLJ 409 : (2012) 1 PLJR 241 : (2011) 4 RCR(Civil) 402 : (2011) 4 RCR(Criminal) 407 : (2012) 115 RD 291 : (2011) 10 SCALE 7

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5), Order 15 Rule 1, Order 21 Rule 32, Order 39 Rule 1Contempt of Courts Act, 1971 — Section 10, 11, 12, 19(1), 2
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