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Supreme Court Of India judgments, 2011

1,360 judgments · page 15 of 68

Supreme Court19 Sept 2011Dismissed

D.M. Nagaraja Vs The Government of Karnataka and Others

Supreme Court Of India · (2011) AIRSCW 5608 : (2011) 4 RCR(Criminal) 264 : (2011) 10 SCALE 592 : (2011) 6 Supreme 588

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 19, 21, 22Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act
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Supreme Court19 Sept 2011Allowed

Banatwala and Company Vs L.I.C of India and Another

Supreme Court Of India · (2011) 10 SCALE 652

Andhra Pradesh Shops and Establishments Act, 1966 — Section 41(1), 41(3)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1
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Supreme Court16 Sept 2011Allowed

Abdul Ghafoor and Another Vs State of Bihar

Supreme Court Of India · (2012) 1 ACR 1076 : AIR 2012 SC 640 : (2012) AIRSCW 380 : (2012) CriLJ 822 : (2012) 1 CTC 677 : (2012) 1 JCR 103 : (2011) 4 PLJR 214 : (2012) 1 RCR(Criminal) 954 : (2011) 11 SCR 425 : (2011) 3 UC 2170

Penal Code, 1860 (IPC) — Section 323, 447, 452
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Supreme Court15 Sept 2011Allowed

Delhi International Airport Pvt. Ltd. Vs Union of India (UOI) and Others Airport Authority of India Vs Indira Gandhi Airport TDI Karamchari Union and Others

Supreme Court Of India · (2011) 182 DLT 472 : (2011) 131 FLR 776 : (2011) 10 JT 649 : (2011) 4 LLJ 511 : (2011) 10 SCALE 478 : (2011) 5 UJ 3438

Aircraft Rules, 1937 — Rule 134Airports Authority of India Act, 1994 — Section 1(3), 10(1), 12, 12A, 12A(1)Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3A
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Supreme Court15 Sept 2011Allowed

Trans Mediterranean Airways Vs Universal Exports and Another

Supreme Court Of India · (2012) 1 AWC 277 Supp : (2012) 2 BomCR 336 : (2011) 2 CGBCLJ 13 : (2012) 4 CHN 28 Supp : (2012) 1 CHN 217 Supp : (2011) 105 CLA 1 : (2011) 4 CPJ 13 : (2011) 10 JT 624 : (2011) 4 KLT 72 SN : (2011) 4 RCR(Civil) 472 : (2011) 10 SCALE 524 : (2011) 5 UJ 3468

Bihar and Orissa Co-operative Societies Act, 1935 — Section 151, 48Carriage by Air Act, 1972 — Section 2, 2(1), 21, 3, 4Carriage by Air Rules — Rule 1, 1(2), 1(3), 10, 12
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Supreme Court15 Sept 2011Disposed Of

Jaipur Vikas Pradhikaran Vs Sri Ashok Kumar Choudhary and Others

Supreme Court Of India · (2012) 2 AWC 1113 : (2012) 1 CTC 680 : (2011) 10 JT 533 : (2011) 4 KLT 40(1) SN : (2012) 1 MLJ 314 : (2011) 4 RCR(Civil) 544 : (2011) 114 RD 847 : (2011) 4 RLW 3099 : (2011) 10 SCALE 469 : (2011) 11 SCR 403 : (2011) 6 UJ 3584

Advocates Act, 1961 — Section 35, 38Rajasthan Land Acquisition Act, 1953 — Section 18
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Supreme Court14 Sept 2011Allowed

State of West Bengal and Others Vs Debasish Mukherjee and Others

Supreme Court Of India · AIR 2011 SC 3667 : (2011) AIRSCW 5433 : (2012) 2 CALLT 1 : (2011) 5 CHN 214 Supp : (2012) 1 JCR 223 : (2011) 10 SCALE 442 : (2011) 14 SCC 187 : (2011) 8 Supreme 542 : (2011) 6 UJ 3637

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 3, 40(2), 41Calcutta High Court Service Rules, 1960 — Rule 23Constitution of India, 1950 — Article 14, 226, 229, 229(2)
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