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Supreme Court Of India judgments, 2011

1,360 judgments · page 14 of 68

Supreme Court23 Sept 2011Dismissed

Sadhwi Pragyna Singh Thakur Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 5551 : (2012) BomCR(Cri) 752 : (2011) 12 JT 56 : (2011) 4 KLJ 385 : (2011) 4 KLT 321 : (2012) 1 LW(Cri) 14 : (2012) 1 MLJ 276 : (2012) 1 RCR(Criminal) 302 : (2011) 4 RLW 3361 : (2011) 10 SCALE 771 : (2011) 3 UC 2129

Armed Forces (Assam and Manipur) Special Powers Act, 1958 — Section 5Constitution of India, 1950 — Article 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 50A
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Supreme Court22 Sept 2011Allowed

Gajraj Vs State (NCT) of Delhi

Supreme Court Of India · (2011) AIRSCW 5933 : (2013) 3 AJR 237 : (2012) 2 ALT(Cri) 395 : (2012) CriLJ 413 : (2011) 4 Crimes 173 : (2011) 183 DLT 35 : (2011) 14 JT 68 : (2012) 1 MLJ 427 : (2012) 1 NCC 17 : (2012) 1 RCR(Criminal) 518 : (2011) 10 SCALE 695 : (2011) 12 SCR 701

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 380, 404, 452
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Supreme Court20 Sept 2011Dismissed

Haresh Mohandas Rajput Vs State of Maharashtra

Supreme Court Of India · AIR 2011 SC 3681 : (2011) AIRSCW 5414 : (2011) 4 Crimes 163 : (2011) 10 JT 493 : (2011) 4 KLT 48 SN : (2012) 1 MLJ 117 : (2012) 1 NCC 238 : (2011) 4 RCR(Criminal) 257 : (2011) 10 SCALE 629 : (2011) 12 SCC 56 : (2011) 6 Supreme 450 : (2011) 6 UJ 3571

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court19 Sept 2011Dismissed

The Registrar General High Court of Judicature at Madras Vs R. Perachi and Others

Supreme Court Of India · AIR 2012 SC 232 : (2012) 1 ALLMR 453 : (2012) 2 CHN 29 : (2011) 10 JT 505 : (2011) 4 KLT 37 SN : (2011) 5 LW 620 : (2012) 1 MLJ 289 : (2012) 1 PLJR 33 : (2011) 10 SCALE 606 : (2011) 12 SCC 137 : (2011) 12 SCR 661 : (2011) 6 UJ 3849

Constitution of India, 1950 — Article 216, 229, 235Madras Judicial Ministerial Service Rules, 1955 — Rule 14, 14A, 19, 39, 8
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Supreme Court19 Sept 2011Dismissed

Rakesh and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2012) 1 ACR 186 : (2012) 2 ALT(Cri) 201 : (2012) 1 AWC 219 : (2011) 4 Crimes 193 : (2011) 4 JCC 2712 : (2012) 1 JCR 168 : (2012) 1 JLJ 1 : (2011) 10 JT 525 : (2011) 4 KLT 51 SN : (2011) 2 NCC 846 : (2011) 4 RCR(Criminal) 355 : (2011) 10 SCALE 584 : (2011

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
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Supreme Court19 Sept 2011Allowed

State of M.P. and Others Vs Premlal Shrivas

Supreme Court Of India · AIR 2011 SC 3418 : (2011) AIRSCW 5398 : (2012) 1 AWC 300 Supp : (2011) 131 FLR 361 : (2011) 3 GLH 656 : (2012) 2 JCR 4 : (2011) 3 JLJ 241 : (2011) 10 JT 519 : (2011) 4 KLT 53 SN : (2011) 5 LW 769 : (2011) 3 MPJR 301 : (2011) 10 SCALE 600 : (2011) 11 SCR 4

Madhya Pradesh Financial Code — Rule 84, 85
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Supreme Court19 Sept 2011Allowed

Shivlal and Another Vs State of Chhattisgarh

Supreme Court Of India · (2012) 1 ACR 173 : AIR 2012 SC 280 : (2012) 1 AWC 217 : (2012) BomCR(Cri) 484 : (2012) CriLJ 616 : (2011) 4 JCC 2706 : (2011) 13 JT 309 : (2011) 4 KLT 46 SN : (2012) 1 MLJ 536 : (2011) 4 MPJR 1 : (2011) 2 NCC 598 : (2011) 4 RCR(Criminal) 286 : (2011) 10 S

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 157(1), 159, 161Madhya Pradesh Police Regulations — Regulation 710Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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