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Supreme Court Of India judgments, 2011

1,360 judgments · page 17 of 68

Supreme Court09 Sept 2011Disposed Of

G. Reddeiah Vs The Government of Andhra Pradesh and Another

Supreme Court Of India · (2011) 10 JT 285 : (2011) 4 RCR(Criminal) 219 : (2011) 10 SCALE 224

Andhra Pradesh Forest Act, 1967 — Section 20(1), 29, 29(2), 29A(1)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1)<
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Supreme Court09 Sept 2011

Raghuvansh Dewanchand Bhasin Vs State of Maharashtra and Another

Supreme Court Of India · (2012) 1 ACR 193 : AIR 2011 SC 3393 : (2011) AIRSCW 5347 : (2012) 1 AWC 220 : (2012) BomCR(Cri) 260 : (2011) 6 CTC 228 : (2011) 10 JT 253 : (2011) 4 KLT 21 SN : (2012) 1 LW(Cri) 1 : (2012) MLJ(Cri) 689 : (2013) 1 MPHT 129 : (2011) 2 NCC 826 : (2012) 1 PLJ

Constitution of India, 1950 — Article 21, 22(1), 22(2), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 476, 70, 71, 71(2), 78Penal Code, 1860 (IPC) — Section 324, 342, 345
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Supreme Court09 Sept 2011Dismissed

Khatri Hotels Private Limited and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 3590 : (2011) AIRSCW 5052 : (2012) 2 ALD 9 : (2011) 5 CHN 4 Supp : (2011) 182 DLT 597 : (2011) 10 JT 541 : (2011) 8 MLJ 369 : (2012) 1 RCR(Civil) 676 : (2011) 10 SCALE 190 : (2011) 9 SCC 126

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 136Delhi Development Act, 1957 — Section 22(1)
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Supreme Court07 Sept 2011Dismissed

Kushal Kumar Gupta and Another Vs Mala Gupta

Supreme Court Of India · (2011) 3 ACR 2735 : (2011) CriLJ 4835 : (2011) 10 JT 110 : (2011) 4 RCR(Criminal) 186 : (2011) 4 RLW 3271 : (2011) 10 SCALE 116 : (2011) 12 SCC 434 : (2011) 11 SCR 232 : (2011) 5 UJ 3266

Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482Penal Code, 1860 (IPC) — Section 406, 498A
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