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Supreme Court Of India judgments, 2011

1,360 judgments · page 16 of 68

Supreme Court13 Sept 2011Dismissed

A. Sridhar Vs United India Insurance Company Ltd. and Another

Supreme Court Of India · (2011) ACJ 2473 : AIR 2011 SC 3833 : (2012) AIRSCW 3898 : (2013) 2 AJR 658 : (2011) 6 AWC 5944 Supp : (2011) 59 BLJR 2705.00 : (2011) 13 JT 68 : (2011) 164 PLR 804 : (2013) 1 RCR(Civil) 843 : (2011) 10 SCALE 428 : (2011) 11 SCR 386 : (2011) 4 TAC 461 : (2

Motor Vehicles Act, 1988 — Section 140, 166
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Supreme Court13 Sept 2011Dismissed

Ajitsingh Harnamsingh Gujral Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 5448 : (2011) 10 JT 465 : (2011) 4 RCR(Criminal) 169 : (2011) 10 SCALE 394 : (2011) 6 Supreme 289 : (2011) 5 UJ 3409

Constitution of India, 1950 — Article 1, 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 367(5)Evidence Act, 1872 — Section 114, 27
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Supreme Court13 Sept 2011Disposed Of

Santosh Kumari Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 2011 SC 3402 : (2011) AIRSCW 5313 : (2012) 2 JCR 192 : (2011) 3 JKJ 7 : (2011) 10 JT 271 : (2011) 2 NCC 860 : (2011) 4 RCR(Criminal) 360 : (2011) 10 SCALE 379 : (2011) 3 UC 1892 : (2011) 6 UJ 3606

Criminal Procedure Code, 1973 (CrPC) — Section 164, 215, 225, 226, 227Penal Code, 1860 (IPC) — Section 109, 114, 147, 148, 149Ranbir Penal Code, 1989 — Section 109, 147, 148, 149, 195(A)
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Supreme Court13 Sept 2011Partly Allowed

Lalrinvenga (Dead) through L.Rs. and Another Vs State of Mizoram and Others

Supreme Court Of India · AIR 2011 SC 3389 : (2011) 6 AWC 5452 Supp : (2012) 2 CALLT 59 : (2011) 4 KLT 40 SN : (2011) 114 RD 839 : (2011) 10 SCALE 431 : (2011) 13 SCC 190 : (2011) 6 UJ 3592

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6, 6(1)Mizo District (Land and Revenue) Act, 1956 — Section 2
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Supreme Court13 Sept 2011Dismissed

Mahesh and Another Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2012 SC 2172 : (2012) AIRSCW 2898 : (2012) 2 ALD(Cri) 738 : (2012) 2 ALT(Cri) 402 : (2012) CriLJ 2713 : (2011) 4 Crimes 200 : (2011) 10 SCALE 549 : (2011) 11 SCR 377

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court12 Sept 2011Dismissed

Rajendra Singh Verma (Dead) through L.Rs Vs Lt. Governor of NCT of Delhi and Another

Supreme Court Of India · (2012) AIRSCW 3996 : (2011) 10 JT 304 : (2011) 4 KLT 29 SN : (2011) 10 SCALE 315 : (2011) 10 SCC 1 : (2011) 12 SCR 496 : (2011) 7 Supreme 541 : (2011) 5 UJ 3496

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Constitution of India, 1950 — Article 124(6), 136, 163, 163(1), 163(3)Delhi Higher Judicial Services Rules, 1970 — Rule 27, 31, 31A, 33
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Supreme Court12 Sept 2011Dismissed

Sanath Kumar Vs The Special Tahsildar and Another

Supreme Court Of India · (2012) 6 ALT 37 : (2012) 1 AWC 1077 : (2011) 4 RCR(Civil) 846 : (2012) 115 RD 23 : (2011) 10 SCALE 554 : (2011) 6 UJ 3616

Land Acquisition Act, 1894 — Section 4(1), 54, 6Stamp Act, 1899 — Section 41A
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Supreme Court12 Sept 2011Dismissed

Jakia Nasim Ahesan and Another Vs State of Gujarat and Others

Supreme Court Of India · (2011) 3 ACR 3533 : AIR 2012 SC 243 : (2012) 1 GLR 860 : (2011) 4 KLJ 167 : (2011) 2 NCC 667 : (2011) 4 RCR(Criminal) 198 : (2011) 10 SCALE 246 : (2011) 12 SCC 302 : (2011) 1 SCC(Cri) 1095 : (2011) 11 SCR 365 : (2011) 3 UC 1946 : (2011) 5 UJ 3253

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 173(8), 190, 197Penal Code, 1860 (IPC) — Section 114, 120B, 153A, 186, 187
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Supreme Court09 Sept 2011

Marathwada Gramin Bank Karamchari Sanghatana and Another Vs Management of Marathwada Gramin Bank and Others

Supreme Court Of India · AIR 2011 SC 3567 : (2011) AIRSCW 5143 : (2012) 6 AWC 6198 Supp : (2012) 6 AWC 6198 : (2012) 1 BomCR 411 : (2011) 131 FLR 754 : (2011) 4 LLJ 305 : (2011) LLR 1130 : (2012) 2 MhLj 10 : (2011) 10 SCALE 184 : (2011) 11 SCR 269

Constitution of India, 1950 — Article 136Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12, 17(3)Industrial Disputes Act, 1947 — Section 9A
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