COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 19 of 68

Supreme Court02 Sept 2011Allowed

Sri Chandu Khamaru Vs Smt. Nayan Malik and Others

Supreme Court Of India · AIR 2011 SC 2897 : (2011) AIRSCW 5284 : (2011) 6 AWC 5441 Supp : (2012) 1 CHN 152 Supp : (2011) 4 JCR 106 : (2011) 10 JT 195 : (2012) 1 RCR(Civil) 151 : (2011) 9 SCALE 598 : (2011) 12 SCC 314 : (2011) 11 SCR 112 : (2011) 6 Supreme 1

Electricity Act, 2003 — Section 42(1), 43(1), 67, 67(1), 67(2)

Supreme Court02 Sept 2011

State of Rajasthan Vs Arjun Singh and Others etc.

Supreme Court Of India · (2011) 3 ACR 2723 : AIR 2011 SC 3380 : (2011) AIRSCW 5295 : (2011) 4 JCR 138 : (2011) 10 JT 112 : (2012) 1 MLJ 516 : (2011) 2 NCC 529 : (2011) 4 RCR(Criminal) 270 : (2011) 9 SCALE 661 : (2011) 9 SCC 115 : (2011) 10 SCR 823 : (2011) 6 Supreme 69 : (2011) 3

Arms Act, 1959 — Section 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Supreme Court02 Sept 2011Dismissed

State of Punjab Vs Central Bureau of Investigation and Others

Supreme Court Of India · (2011) 3 ACR 2702 : AIR 2011 SC 2962 : (2011) AIRSCW 5248 : (2011) 4 JCC 2684 : (2011) 10 JT 185 : (2012) 2 MLJ 420 : (2011) 2 NCC 678 : (2011) 4 RCR(Criminal) 152 : (2011) 9 SCALE 620 : (2011) 3 SCC(Cri) 666 : (2011) 11 SCR 281

Constitution of India, 1950 — Article 136, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 173(1), 173(2)Immoral Traffic (Prevention) Act, 1956 — Section 4, 5

Supreme Court02 Sept 2011Disposed Of

Thota Venkateswarlu Vs State of A.P. tr. Princl Sec. and Another

Supreme Court Of India · (2011) 3 ACR 2698 : AIR 2011 SC 2900 : (2011) AIRSCW 5236 : (2012) BomCR(Cri) 273 : (2011) 10 JT 281 : (2011) 3 KLT 909 : (2012) 1 MLJ 341 : (2011) 2 NCC 875 : (2011) 9 SCALE 603 : (2011) 11 SCR 95 : (2011) 6 Supreme 97 : (2011) 5 UJ 3127

Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506

Supreme Court02 Sept 2011Allowed

Kolkata Metropolitan Development Authority Vs Gobinda Chandra Makal and Another

Supreme Court Of India · AIR 2011 SC 3834 : (2011) 10 JT 573 : (2011) 4 RCR(Civil) 758 : (2011) 10 SCALE 41 : (2011) 5 UJ 3350

Land Acquisition Act, 1894 — Section 11A, 23(1), 4, 4(1), 6West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1), 4(1), 7, 8B

Supreme Court02 Sept 2011Dismissed

Haryana Urban Devt. Auth. Vs Shushila Devi Sharma

Supreme Court Of India · (2011) 4 CPJ 3

Constitution of India, 1950 — Article 136Consumer Protection Act, 1986 — Section 12

Supreme Court02 Sept 2011Disposed Of

Environment Awareness Forum Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2011) 10 SCALE 643

Supreme Court02 Sept 2011Allowed

Jermani Yadav Vs State of Bihar

Supreme Court Of India · AIR 2011 SC 3655 : (2012) 113 CLT 369 : (2011) 4 RCR(Criminal) 584 : (2011) 8 SCC 803 : (2011) 3 SCC(Cri) 590 : (2011) 3 UC 1923

Supreme Court02 Sept 2011Disposed Of

State of U.P. Vs Alok Verma

Supreme Court Of India · (2011) 3 ACR 2732 : (2011) 10 JT 64 : (2011) 4 RCR(Criminal) 146 : (2011) 9 SCALE 657 : (2011) 8 SCC 434 : (2011) 11 SCR 105 : (2011) 3 UC 1900

Supreme Court02 Sept 2011Dismissed

Ramachandran and Others etc. Vs State of Kerala

Supreme Court Of India · (2011) 3 ACR 2712 : AIR 2011 SC 3581 : (2012) 1 ALD(Cri) 906 : (2011) CriLJ 4845 : (2011) 4 JCR 147 : (2011) 2 NCC 483 : (2011) 4 RCR(Criminal) 480 : (2011) 9 SCALE 676 : (2011) 3 UC 1853

Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149

Supreme Court02 Sept 2011Dismissed

Divya Exports Vs Shalimar Video Company and Others

Supreme Court Of India · AIR 2011 SC 3063 : (2011) AIRSCW 5276 : (2011) 5 CHN 341 Supp : (2012) 1 RCR(Civil) 154 : (2013) 2 RLW 1073 : (2011) 9 SCALE 630

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Trusts Act, 1882 — Section 73, 74

Supreme Court02 Sept 2011Dismissed

Chandigarh Administration through the Director Public Instructions (Colleges), Chandigarh Vs Usha Kheterpal Waie and Others

Supreme Court Of India · AIR 2011 SC 2956 : (2011) AIRSCW 5265 : (2011) 10 JT 427 : (2011) 9 SCALE 591

Constitution of India, 1950 — Article 309

Supreme Court01 Sept 2011Allowed

Ajit Singh Vs State of Punjab

Supreme Court Of India · (2011) 10 JT 177 : (2011) 10 SCALE 127

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307

Supreme Court01 Sept 2011Allowed

Bhilwara Dugdh Utpadak Sahakari S. Ltd. Vs Vinod Kumar Sharma Dead by L.Rs. and Others

Supreme Court Of India · (2011) 131 FLR 759 : (2011) 10 JT 434 : (2011) 4 LLJ 292 : (2011) 9 SCALE 578

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

Supreme Court01 Sept 2011Dismissed

Bihar State Electricity Board Vs The Patna Electric Supply Co. Ltd. and Others

Supreme Court Of India · (2011) AIRSCW 4941 : (2011) 4 JCR 110 : (2011) 9 SCALE 581 : (2011) 12 SCC 664 : (2011) 12 SCR 393

Supreme Court01 Sept 2011Dismissed

Nitinbhai Saevatilal Shah and Another Vs Manubhai Manjibhai Panchal and Another

Supreme Court Of India · (2011) 3 ACR 2690 : AIR 2011 SC 3076 : (2012) 1 LW(Cri) 125 : (2012) 2 MLJ 388 : (2011) 4 RCR(Criminal) 148 : (2011) 9 SCALE 583 : (2011) 10 SCR 804 : (2011) 3 UC 1941

Criminal Procedure Code, 1973 (CrPC) — Section 260, 262, 263, 264, 313Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court01 Sept 2011Allowed

Yograj Infrastructure Ltd. Vs Ssang Yong Engineering and Construction Co. Ltd.

Supreme Court Of India · AIR 2011 SC 3517 : (2011) AIRSCW 5158 : (2011) 4 ARBLR 82 : (2012) 3 AWC 2282 : (2011) 5 CHN 175 Supp : (2011) 10 JT 588 : (2011) 5 LW 646 : (2011) 4 RCR(Civil) 882 : (2011) 9 SCALE 567 : (2011) 9 SCC 735 : (2011) 8 Supreme 484

Arbitration and Conciliation Act, 1996 — Section 17, 2(2), 34, 37, 37(2)

Supreme Court01 Sept 2011Disposed Of

Surendra Prasad Shukla Vs The State of Jharkhand and Others

Supreme Court Of India · (2011) 6 AWC 5445 Supp : (2011) 131 FLR 1112 : (2011) 4 JCR 105 : (2011) 9 JT 560 : (2011) 9 SCALE 535 : (2011) 8 SCC 536 : (2011) 10 SCR 799

Constitution of India, 1950 — Article 136, 226Penal Code, 1860 (IPC) — Section 392

Supreme Court01 Sept 2011Disposed Of

Priyanka Khanna Vs Amit Khanna and Another

Supreme Court Of India · (2011) 3 DMC 725 : (2012) 1 KLJ 390

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 482Hindu Marriage Act, 1955 — Section 13(1), 13BPenal Code, 1860 (IPC) — Section 279, 323, 337, 34, 355

Supreme Court30 Aug 2011Dismissed

Shiv Cotex Vs Tirgun Auto Plast P. Ltd. and Others

Supreme Court Of India · (2011) 6 AWC 6332 Supp : (2011) 4 BC 125 : (2012) 4 BomCR 722 : (2011) 9 JT 552 : (2011) 5 LW 606 : (2012) 2 MhLj 439 : (2011) 4 RCR(Civil) 807 : (2011) 114 RD 755 : (2011) 9 SCALE 500 : (2011) 10 SCR 787

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 3, 100, 101, 96State Financial Corporations Act, 1951 — Section 29