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Supreme Court Of India judgments, 2011

1,360 judgments · page 22 of 68

Supreme Court23 Aug 2011Disposed Of

Devender Kumar Tyagi and Others Vs State of U.P. and Others

Supreme Court Of India · (2011) 8 ADJ 173 : (2012) AIRSCW 1340 : (2011) 9 JT 390 : (2011) 3 KLT 154 SN : (2011) 8 MLJ 385 : (2011) 9 SCALE 310

Constitution of India, 1950 — Article 32Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(2), 17(4)National Capital Region Planning Board Act, 1985 — Section 10, 10(2), 19, 19(1), 19(2)
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Supreme Court23 Aug 2011Dismissed

National Insurance Company Ltd. Vs Kusuma and Another

Supreme Court Of India · (2011) ACJ 2432 : (2012) AIRSCW 266 : (2012) 2 ALD 97 : (2011) 5 AWC 5115 : (2011) 3 GLH 193 : (2011) 9 JT 356 : (2012) 4 KarLJ 37 : (2011) 3 KLT 160 SN : (2012) 1 MLJ 989 : (2011) 164 PLR 270 : (2011) 4 RCR(Civil) 180 : (2011) 4 RLW 2816 : (2011) 9 SCALE

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 166, 168
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Supreme Court19 Aug 2011Dismissed

Ram Kumar Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 2903 : (2011) AIRSCW 4807 : (2011) 6 AWC 5699 Supp : (2011) 6 CTC 440 : (2011) 131 FLR 17 : (2011) 3 GLH 281 : (2012) 1 JCR 13 : (2011) 9 JT 200 : (2011) 4 KCCR 475 SN : (2011) 9 SCALE 75 : (2011) 10 SCR 506 : (2011) 6 Supreme 23

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 294, 323, 324, 325, 34
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Supreme Court19 Aug 2011Disposed Of

Rajeev Hitendra Pathak and Others Vs Achyut Kashinath Karekar and Another M.O.H. Leathers Vs United Commercial Bank

Supreme Court Of India · (2012) 2 ALD 146 : (2011) 5 AWC 5302 Supp : (2012) 1 BomCR 160 : (2011) 5 CHN 304 Supp : (2011) 4 CPJ 35 : (2011) 9 JT 407 : (2011) 5 LW 774 : (2012) 2 MhLj 1 : (2012) 1 MLJ 684 : (2012) 1 MPHT 1 : (2011) 164 PLR 274 : (2011) 4 RCR(Civil) 175 : (2011) 9 S

Consumer Protection (Amendment) Act, 2002 — Section 17A, 17B, 22(2)Consumer Protection (Amendment) Act, 2003 — Section 22AConsumer Protection Act, 1986 — Section 12, 12(1), 12(3), 13, 13(2)
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Supreme Court19 Aug 2011Partly Allowed

Prakash Jha Productions and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 6 AWC 5598 Supp : (2011) 3 GLH 172 : (2011) 10 JT 102 : (2011) 7 MLJ 1227 : (2011) 9 SCALE 265 : (2011) 8 SCC 372 : (2011) 10 SCR 496 : (2012) 3 UC 2029

Cinematograph Act, 1952 — Section 3, 4Constitution of India, 1950 — Article 19(1)Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 6, 6(1)
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Supreme Court19 Aug 2011Allowed

State of U.P. and Others Vs Luxmi Kant Shukla

Supreme Court Of India · AIR 2011 SC 3528 : (2011) AIRSCW 5082 : (2011) 6 AWC 5691 Supp : (2011) 131 FLR 11 : (2011) 9 JT 204 : (2012) 1 MLJ 522 : (2011) 1 NCC 298 : (2011) 9 SCALE 80 : (2011) 10 SCR 531 : (2011) 8 Supreme 494

Constitution of India, 1950 — Article 166(3)
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Supreme Court18 Aug 2011Allowed

State Bank of India and Another Vs Emmsons International Ltd. and Another

Supreme Court Of India · AIR 2011 SC 2906 : (2011) AIRSCW 4810 : (2011) 5 AWC 5310 Supp : (2011) 4 BC 244 : (2011) 5 CHN 333 Supp : (2012) 1 CTC 216 : (2012) 1 JLJ 298 : (2011) 9 JT 316 : (2011) 4 KCCR 466 SN : (2012) 1 MLJ 701 : (2011) 4 RCR(Civil) 662 : (2012) 1 RLW 93 : (2011)

Civil Procedure Code, 1908 (CPC) — Section 96
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Supreme Court18 Aug 2011Dismissed

Ramesh Kumar and Another Vs Furu Ram and Another etc.

Supreme Court Of India · (2011) AIRSCW 5763 : (2011) 3 ARBLR 477 : (2011) 9 JT 505 : (2011) 6 MhLj 842 : (2011) 9 SCALE 16 : (2011) 8 SCC 613 : (2011) 10 SCR 453 : (2012) 3 UC 1997

Arbitration Act, 1940 — Section 14, 17, 30, 32, 33Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 114
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Supreme Court18 Aug 2011Disposed Of

P.V. Indiresan Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 3 AWC 2469 : (2011) 59 BLJR 2075 : (2011) 181 DLT 608 : (2011) 9 JT 415 : (2011) 4 KCCR 476 SN : (2011) 9 SCALE 33 : (2011) 8 SCC 441 : (2011) 10 SCR 384 : (2011) 4 UJ 2795

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 3Constitution of India, 1950 — Article 15(5), 16(4), 21AHaryana Service of Engineers (Class I) Public Works Department (Irrigation Branch)
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Supreme Court17 Aug 2011Dismissed

The Registrar General, High Court of Madras Vs M. Manickam and Others

Supreme Court Of India · AIR 2011 SC 3658 : (2011) AIRSCW 5476 : (2011) 6 AWC 5710 Supp : (2011) 5 CTC 468 : (2011) 131 FLR 373 : (2011) 4 JCR 93 : (2011) 9 JT 341 : (2011) 5 LW 193 : (2012) 2 MLJ 451 : (2011) 9 SCALE 161 : (2011) 10 SCR 324 : (2011) 5 Supreme 591

Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 32(5)Registration of Births and Deaths Act, 1969 — Section 13, 13(1), 13(2), 30(3)
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Supreme Court17 Aug 2011Allowed

State of Haryana and Others Vs Malik Traders

Supreme Court Of India · AIR 2011 SC 3574 : (2011) AIRSCW 5094 : (2011) 5 ALLMR 947 : (2011) 5 AWC 5378 Supp : (2011) 5 CHN 45 Supp : (2011) 4 KLT 20 SN : (2011) 4 RCR(Civil) 873 : (2011) 9 SCALE 1 : (2011) 13 SCC 200 : (2011) 10 SCR 372

Contract Act, 1872 — Section 5
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Supreme Court17 Aug 2011Partly Allowed

Maloth Somaraju Vs State of A.P.

Supreme Court Of India · (2011) 3 ACR 2993 : (2011) AIRSCW 4877 : (2012) CriLJ 402 : (2011) 3 Crimes 180 : (2011) 10 JT 17 : (2011) 4 KCCR 477 SN : (2011) 3 RCR(Criminal) 889 : (2011) 9 SCALE 174 : (2011) 8 SCC 635 : (2011) 10 SCR 349 : (2011) 5 Supreme 502 : (2011) 3 UC 1744 : (

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court17 Aug 2011Disposed Of

State of Madhya Pradesh Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2012 SC 2518 : (2012) AIRSCW 771 : (2011) 5 AWC 5382 Supp : (2011) 9 JT 332 : (2011) 5 LW 597 : (2011) 9 SCALE 6 : (2011) 12 SCR 140

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 8, Order 6 Rule 17Constitution of India, 1950 — Article 131, 131A, 14, 226, 32Madhya Pradesh Re-organisation Act, 2000 — Section 58(3), 58(4)
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