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Supreme Court Of India judgments, 2011

1,360 judgments · page 25 of 68

Supreme Court09 Aug 2011Disposed Of

Rajiv Sarin and Another Vs State of Uttarakhand and Others

Supreme Court Of India · AIR 2011 SC 3081 : (2011) AIRSCW 4756 : (2011) 6 AWC 5920 Supp : (2011) 9 JT 524 : (2011) 3 RCR(Civil) 946 : (2011) 114 RD 130 : (2011) 8 SCALE 446 : (2011) 8 SCC 708 : (2011) 9 SCR 1012 : (2011) 5 UJ 3103 : (2013) 1 WBLR 469

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Forest Act, 1927 — Section 36, 37, 4, 84Government of India Act, 1915 — Section 107(2), 76
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Supreme Court09 Aug 2011Dismissed

K.T. Plantation Pvt. Ltd. and Another Vs State of Karnataka

Supreme Court Of India · AIR 2011 SC 3430 : (2011) AIRSCW 5356 : (2011) 8 JT 65 : (2011) 7 MLJ 1185 : (2011) 8 SCALE 583 : (2011) 9 SCC 1 : (2011) 5 UJ 3051

Constitution (First Amendment) Act, 1951 — Article 31AConstitution (Forty-Sixth Amendment) Act, 1982 — Section 69AConstitution of India, 1950 — Article 12, 14, 15, 19, 19(5)
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Supreme Court09 Aug 2011Disposed Of

Ethiopian Airlines Vs Ganesh Narain Saboo

Supreme Court Of India · (2011) 6 ALT 28 : (2011) 5 AWC 5398 Supp : (2011) 4 CPJ 43 : (2011) 9 JT 243 : (2011) 4 KLT 23 SN : (2011) 8 MLJ 71 : (2011) 4 RLW 2929 : (2011) 8 SCALE 549 : (2011) 8 SCC 539

Carriage by Air Act, 1972 — Section 2, 2(1), 3, 3(2), 7Carriage by Air Rules — Rule 1Carriers Act, 1865 — Section 9
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Supreme Court09 Aug 2011Dismissed

State of Tamil Nadu and Others Vs K. Shyam Sunder and Others

Supreme Court Of India · AIR 2011 SC 3470 : (2011) 9 JT 166 : (2011) 6 MLJ 43 : (2011) 8 SCALE 474 : (2011) 11 SCR 1094

Constitution of India, 1950 — Article 12, 13, 13(2), 14, 143General Clauses Act, 1897 — Section 6Right of Children to Free and Compulsory Education Act, 2009 — Section 29, 34
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Supreme Court09 Aug 2011Dismissed

Mahender Singh Vs State of Uttaranchal

Supreme Court Of India · (2011) 3 ACR 3472 : (2011) CriLJ 4825 : (2011) 10 JT 268 : (2011) 9 SCALE 520 : (2011) 9 SCR 1062

Penal Code, 1860 (IPC) — Section 302, 304, 304(I), 332, 342
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Supreme Court08 Aug 2011Allowed

Amit Singh Vs State of Maharashtra and Another

Supreme Court Of India · (2011) 8 JT 634 : (2011) 3 KLJ 53 : (2011) 2 OLR 740 : (2011) 164 PLR 312 : (2011) 3 RCR(Criminal) 859 : (2011) 8 SCALE 439 : (2011) 3 UC 1814

Arms Act, 1959 — Section 15, 2, 20, 25, 25(1B)Constitution of India, 1950 — Article 21, 32Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98
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Supreme Court08 Aug 2011Dismissed

Citadel Fine Pharmaceuticals Vs Ramaniyam Real Estates P. Ltd. and Another Ramaniyam Real Estates P. Ltd. Vs Citadel Fine Pharmaceuticals and Another

Supreme Court Of India · AIR 2011 SC 3351 : (2011) 13 SCR 605 : (2011) 9 SCC 147: (2011) AIRSCW 5209 : (2011) 5 AWC 4861 : (2011) 6 CTC 112 : (2011) 9 JT 265 : (2011) 4 RCR(Civil) 894 : (2011) 8 Scale 301

Income Tax Rules, 1962 — Rule 48LIncome Tax Act, 1961 — Section 269UCTamil Nadu Urban Land (Ceiling And Regulation) Act, 1978 — Section 5, 6, 7, 9, 9(5), 11, 11(1), 11(3), 21
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Supreme Court08 Aug 2011Allowed

Rajender Singh Vs State of Haryana

Supreme Court Of India · (2011) 3 ACR 3083 : (2012) BomCR(Cri) 245 : (2011) 3 Crimes 210 : (2011) 8 JT 577 : (2011) 4 MPHT 435 : (2011) 2 OLR 735 : (2011) 3 RCR(Criminal) 856 : (2011) 4 RLW 2912 : (2011) 8 SCALE 434 : (2011) 8 SCC 130 : (2011) 9 SCR 879 : (2009) 2 SLR 224 : (2011

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 42Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(1), 42(
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Supreme Court05 Aug 2011Allowed

Shah Nawaz Vs State of U.P. and Another

Supreme Court Of India · (2011) 3 ACR 3013 : AIR 2011 SC 3107 : (2011) AIRSCW 4632 : (2011) AIRSCW 4777 : (2011) 3 Crimes 171 : (2012) 2 GLR 1808 : (2011) 8 JT 475 : (2011) 3 KLT 926 : (2011) 2 NCC 435 : (2011) 3 RCR(Criminal) 884 : (2013) 2 RLW 1103 : (2011) 8 SCALE 423 : (2011)

Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 52, 64, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19
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Supreme Court05 Aug 2011Allowed

Sec., U.P.S.C. and Another Vs S. Krishna Chaitanya

Supreme Court Of India · AIR 2011 SC 3101 : (2011) AIRSCW 4682 : (2011) 7 ALLMR 768 : (2011) 5 AWC 4360 : (2011) 8 JT 596 : (2011) 4 KCCR 464 SN : (2011) 5 LW 315 : (2011) 7 MLJ 836 : (2011) 8 SCALE 415 : (2011) 9 SCR 842 : (2011) 8 Supreme 148

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Supreme Court04 Aug 2011Allowed

Rafiq Ahmed @ Rafi Vs State of U.P.

Supreme Court Of India · (2011) 3 ACR 3059 : AIR 2011 SC 3114 : (2011) CriLJ 4399 : (2012) 1 JCC 108 : (2011) 9 JT 279 : (2011) 4 KCCR 474 SN : (2011) 4 KLT 61 SN : (2011) 4 RCR(Criminal) 389 : (2011) 4 RLW 2868 : (2011) 8 SCALE 272 : (2011) 8 SCC 300 : (2011) 11 SCR 907 : (2011)

Criminal Law Act, 1967 — Section 6(2)Criminal Procedure (Amendment) Act, 1955 — Section 537Criminal Procedure Code, 1973 (CrPC) — Section 173, 211, 212, 213, 214
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Supreme Court04 Aug 2011Dismissed

Idea Mobile Communication Ltd. Vs C.C.E. and C., Cochin

Supreme Court Of India · (2011) AIRSCW 4638 : (2011) 243 CTR 1 : (2011) 187 ECR 131 : (2011) 8 JT 640 : (2011) 8 SCALE 227 : (2011) 12 SCC 608 : (2011) 9 SCR 789 : (2011) 23 STR 433 : (2011) 5 Supreme 363 : (2011) 43 VST 1

Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 248Finance Act, 1994 — Section 65(105), 65(72), 67
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Supreme Court04 Aug 2011Dismissed

Bakshi Dev Raj and Another Vs Sudhir Kumar

Supreme Court Of India · AIR 2011 SC 3137 : (2011) AIRSCW 4650 : (2011) 6 ALD 1 : (2011) 5 AWC 4392 : (2011) 8 JT 520 : (2011) 5 LW 210 : (2011) 8 SCALE 259

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 3 Rule 1, Order 3 Rule 4, Order 41 Rule 9, Order 47 Rule 1(1)Constitution of India, 1950 — Article 136, 141, 21, 226, 227Contract Act, 1872 — Section 23
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Supreme Court04 Aug 2011Disposed Of

Milkfood Pvt. Ltd. Vs GMC Ice Cream (P) Ltd.

Supreme Court Of India · (2011) 3 ARBLR 397 : (2011) 5 AWC 4387 : (2011) 59 BLJR 2403 : (2012) 2 CALLT 69 : (2011) 3 KLT 111 SN : (2011) 7 MLJ 812 : (2011) 8 SCALE 233 : (2011) 12 SCC 573 : (2011) 9 SCR 801 : (2011) 5 UJ 3034

Arbitration Act, 1940 — Section 14(2), 20, 30, 31, 31(4)Arbitration and Conciliation Act, 1996 — Section 27Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115
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