COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 24 of 68

Supreme Court11 Aug 2011Dismissed

Orissa Power Transmission Corporation Ltd. Vs Khageswar Sundaray and Others

Supreme Court Of India · AIR 2011 SC 3428 : (2011) AIRSCW 5292 : (2011) 131 FLR 66 : (2011) 8 JT 618 : (2011) 8 SCALE 629 : (2011) 8 SCC 269 : (2011) 10 SCR 196

Constitution of India, 1950 — Article 14National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2007 — Regulation 5

Supreme Court10 Aug 2011Allowed

State of Punjab Vs Piara Singh

Supreme Court Of India · (2012) CriLJ 304 : (2012) 1 RCR(Criminal) 604

Constitution of India, 1950 — Article 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15

Supreme Court10 Aug 2011Allowed

Eastern Coalfields Ltd. Vs Tetulia Coke Plant (P) Ltd. and Others

Supreme Court Of India · (2011) 4 JCR 11 : (2011) 9 SCALE 88 : (2011) 4 UJ 2681

Constitution of India, 1950 — Article 14

Supreme Court10 Aug 2011Disposed Of

Royal Enfield (Unit of Eicher Ltd.) Vs Commissioner of Central Excise, Chennai

Supreme Court Of India · (2011) 187 ECR 137 : (2011) 8 JT 622 : (2011) 4 KCCR 462 SN : (2011) 8 SCALE 409 : (2011) 13 SCC 135 : (2011) 9 SCR 1089

Central Excises and Salt Act, 1944 — Section 4, 4(4)

Supreme Court10 Aug 2011Disposed Of

Sarojben Ashwinkumar Shah etc. Vs State of Gujarat and Another

Supreme Court Of India · (2011) 3 ACR 3020 : (2011) 3 BC 543 : (2012) CriLJ 430 : (2011) 3 Crimes 189 : (2011) 3 GLH 180 : (2012) 1 JCR 96 : (2011) 14 JT 82 : (2011) 2 NCC 414 : (2011) 3 RCR(Criminal) 852 : (2011) 8 SCALE 542 : (2011) 13 SCC 316 : (2011) 9 SCR 1138 : (2011) 3 UC

Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 319(1), 319(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 114, 420

Supreme Court10 Aug 2011Allowed

Agarwal Oil Refinery Corporation, Kanpur Vs The Commissioner of Trade Tax, U.P. Lucknow Commissioner of Trade Tax, U.P. Vs Agarwal Oil Refinery Corporation, Kanpur

Supreme Court Of India · AIR 2011 SC 2932 : (2011) AIRSCW 4671 : (2011) 187 ECR 233 : (2011) 9 JT 25 : (2011) 8 SCALE 536 : (2011) 13 SCC 275 : (2011) 9 SCR 1076 : (2011) 5 Supreme 529 : (2011) 43 VST 296

Limitation Act, 1963 — Section 5Uttar Pradesh Trade Tax Act, 1948 — Section 10, 10(1), 10(2), 10(3), 10(4)Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(7)

Supreme Court10 Aug 2011Dismissed

Mohd. Arif @ Ashfaq Vs State of NCT of Delhi

Supreme Court Of India · (2012) 1 ACR 477 : (2012) 1 AWC 246 : (2012) 2 CGLJ 229 : (2011) 3 Crimes 228 : (2011) 9 JT 563 : (2011) 8 SCALE 328 : (2011) 13 SCC 621 : (2011) 10 SCR 56

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 129, 313, 37, 43, 46(1)Evidence Act, 1872 — Section 24, 25, 26, 27, 28

Supreme Court10 Aug 2011

State of Jharkhand and Others etc. Vs Shivam Coke Industries, Dhanbad, etc.

Supreme Court Of India · (2011) 187 ECR 111 : (2011) 4 JCR 48 : (2011) 8 JT 12 : (2011) 4 PLJR 335 : (2011) 8 SCALE 571 : (2011) 8 SCC 656 : (2011) 9 SCR 1110 : (2011) 43 VST 279

Bihar Finance (Amendment) Act, 1984 — Section 10Bihar Finance (Amendment) Ordinance, 1989 — Section 7, 7(4)Bihar Finance Act, 1981 — Section 45, 45(1), 45(2), 46, 46(2)

Supreme Court10 Aug 2011Disposed Of

C. Ronald and Another Vs State, U.T. of Andaman and Nicobar Islands

Supreme Court Of India · (2011) 10 JT 77 : (2011) 9 SCALE 59 : (2011) 3 UC 1611

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 386, 417

Supreme Court10 Aug 2011Allowed

Commissioner of C. Ex., Coimbatore Vs Universal Radiators Ltd.

Supreme Court Of India · (2011) 273 ELT 20

Central Excise Rules, 1944 — Rule 209(A)

Supreme Court09 Aug 2011Dismissed

Anshul Aggarwal Vs New Okhla Industrial Development Auth

Supreme Court Of India · (2011) 08 SC CK 0156

Limitation Act, 1963 — Section 5

Supreme Court09 Aug 2011Allowed

Environmental and Consumer Protect. Found. Vs Delhi Administration and Others

Supreme Court Of India · (2011) 9 SCALE 123

Supreme Court09 Aug 2011Dismissed

Sri Ramachandrappa Vs The Manager, Royal Sundaram Alliance Insurance Company Limited

Supreme Court Of India · (2011) ACJ 2436 : AIR 2011 SC 2951 : (2011) AIRSCW 4787 : (2011) 7 ALLMR 774 : (2011) 6 ALT 48 : (2011) 5 AWC 5130 Supp : (2011) 4 CGLJ 560 : (2012) 1 JCR 22 : (2011) 8 JT 628 : (2011) 5 LW 204 : (2011) 4 RCR(Civil) 107 : (2012) 1 RLW 453 : (2011) 8 SCALE

Motor Vehicles Act, 1988 — Section 166

Supreme Court09 Aug 2011Disposed Of

Commissioner of Cental Excise, Belapur, Mumbai Vs RDC Concrete (India) P. Ltd.

Supreme Court Of India · (2011) 187 ECR 1 : (2011) 9 JT 114 : (2011) 8 SCALE 314 : (2011) 32 STT 426

Central Excises and Salt Act, 1944 — Section 35C(1), 35C(2)

Supreme Court09 Aug 2011Allowed

D.P. Das Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 2947 : (2011) AIRSCW 4626 : (2011) 4 JCR 1 : (2011) 9 JT 120 : (2011) 2 OLR 728 : (2011) 8 SCALE 469 : (2011) 8 SCC 115 : (2011) 8 Supreme 141 : (2011) 5 UJ 2868

Constitution of India, 1950 — Article 14, 16, 16(1)Kerala State and Subordinate Services Rules, 1958 — Rule 27

Supreme Court09 Aug 2011Disposed Of

Commissioner of Central Excise Vs Kalvert Foods India Pvt. Ltd. and Others

Supreme Court Of India · (2012) 2 ALLMR 31 : (2011) 187 ECR 123 : (2011) 9 JT 126 : (2011) 8 SCALE 320 : (2011) 12 SCC 243 : (2011) 9 SCR 902 : (2011) 5 UJ 3190

Central Excises and Salt Act, 1944 — Section 14

Supreme Court09 Aug 2011Allowed

Urmila and Others Vs Rashpal Kaur and Others

Supreme Court Of India · (2011) ACJ 2444 : (2011) 5 AWC 5121 Supp : (2011) 4 JCR 145 : (2011) 8 JT 603 : (2011) 4 RCR(Civil) 216 : (2011) 8 SCALE 406 : (2011) 4 TAC 8

Motor Vehicles Act, 1988 — Section 166, 173

Supreme Court09 Aug 2011Disposed Of

Central Board of Secondary Education and Another Vs Aditya Bandopadhyay and Others

Supreme Court Of India · (2011) AIRSCW 4888 : (2011) 4 JCR 14 : (2011) 9 JT 212 : (2011) 3 KLT 117 SN : (2011) 4 LW 289 : (2011) 7 MLJ 1237 : (2011) 5 MPHT 1 : (2011) 2 OLR 746 : (2011) 3 RCR(Civil) 914 : (2011) 8 SCALE 645 : (2011) 8 SCC 497

Constitution of India, 1950 — Article 14, 19, 19(1)Freedom of Information Act, 2002 — Section 8Maharashtra Secondary and Higher Secondary Education Boards Rules, 1977 — Rule 104, 104(1), 104(3)

Supreme Court09 Aug 2011Allowed

Pyla Mutyalamma @ Satyavathi Vs Pyla Suri Demudu and Another

Supreme Court Of India · (2011) 3 ACR 3538 : (2012) CriLJ 660 : (2011) 3 DMC 795 : (2012) 1 JCC 163 : (2012) 1 JLJR 275 : (2011) 2 NCC 566 : (2012) 1 PLJR 338 : (2011) 4 RCR(Civil) 551 : (2011) 4 RCR(Criminal) 446 : (2012) 1 RLW 885 : (2011) 9 SCALE 403 : (2011) 12 SCC 189 : (201

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494

Supreme Court09 Aug 2011Dismissed

Pratap Chandra Mehta Vs State Bar Council of M.P. and Others

Supreme Court Of India · (2011) AIRSCW 5846 : (2011) AIRSCW 4817 : (2012) 3 AWC 2296 : (2011) 5 CHN 248 Supp : (2012) 2 JLJ 44 : (2011) 9 JT 135 : (2011) 3 KLT 105 SN : (2011) 3 MPJR 178 : (2011) 4 PLJR 296 : (2011) 4 RCR(Civil) 183 : (2011) 8 SCALE 506 : (2011) 9 SCC 573 : (2011

Advocates (Amendment) Act, 1977 — Section 5Advocates Act, 1961 — Section 10B, 11, 11(1), 12, 14Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matt