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Supreme Court Of India judgments, 2011

1,360 judgments · page 26 of 68

Supreme Court03 Aug 2011Allowed

Vijay Kumar Vs State of U.P. and Another

Supreme Court Of India · (2011) 3 ACR 3007 : (2012) CriLJ 305 : (2011) 3 Crimes 147 : (2011) 6 CTC 445 : (2011) 4 JCR 71 : (2011) 14 JT 89 : (2011) 3 KLT 112 SN : (2011) 2 NCC 381 : (2011) 2 OLR 658 : (2011) 4 RCR(Criminal) 208 : (2011) 8 SCALE 221 : (2011) 8 SCC 136 : (2011) 11

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11, 115Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 540Evidence Act, 1872 — Section 165
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Supreme Court02 Aug 2011Allowed

Sharma Transports Vs The State of Maharashtra and Others Anand, Managing Director VRL Logistics Ltd. Vs State of Karnataka and Others

Supreme Court Of India · AIR 2011 SC 3279 : (2011) AIRSCW 4688 : (2011) 7 ALLMR 779 : (2011) 5 AWC 5123 Supp : (2011) 5 BomCR 5 : (2011) 8 JT 559 : (2011) 4 KCCR 467 SN : (2011) 4 KLT 26 SN : (2011) 6 MhLj 834 : (2011) 7 MLJ 805 : (2011) 4 RCR(Civil) 308 : (2011) 8 SCC 647 : (201

Central Motor Vehicles Rules, 1989 — Rule 125C, 128, 128(1), 128(9), 93Constitution of India, 1950 — Article 19(1)Motor Vehicles Act, 1988 — Section 110, 2, 2(13), 2(43), 200
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Supreme Court02 Aug 2011Dismissed

Shehammal Vs Hasan Khani Rawther and Others

Supreme Court Of India · AIR 2011 SC 3609 : (2011) 5 AWC 4353 : (2012) 3 BomCR 816 : (2012) 1 CALLT 8 : (2011) 4 CCR 790 : (2011) 2 CG.L.R.W. 419 : (2011) 5 CHN 350 Supp : (2012) 2 GLR 1063 : (2011) 8 JT 533 : (2011) 3 KLT 504 : (2011) 4 LW 341 : (2011) 7 MLJ 789 : (2011) 3 RCR(C

Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 2, 6
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Supreme Court02 Aug 2011Allowed

Budhadev Karmaskar Vs State of West Bengal

Supreme Court Of India · (2011) 3 ACR 3003 : AIR 2011 SC 2636 : (2011) AIRSCW 5233 : (2011) AIRSCW 1303 : (2011) 8 JT 289 : (2011) 3 RCR(Criminal) 754 : (2011) 8 SCALE 155 : (2011) 9 SCR 680 : (2011) 6 Supreme 6 : (2011) 4 UJ 2675

Constitution of India, 1950 — Article 21
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Supreme Court02 Aug 2011Disposed Of

State of Madhya Pradesh and Another Vs Medha Patkar and Others

Supreme Court Of India · AIR 2011 SC 3827 : (2012) AIRSCW 3872 : (2011) 6 AWC 5549 Supp : (2013) 1 CHN 165 : (2012) 2 JLJ 105 : (2011) 8 JT 568 : (2011) 8 SCALE 170 : (2011) 8 SCC 55 : (2011) 9 SCR 664 : (2011) 8 Supreme 156

Environment (Protection) Act, 1986 — Section 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)Land Acquisition Act, 1894 — Section 18
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Supreme Court02 Aug 2011Allowed

P. Parasurami Reddy Vs State of A.P.

Supreme Court Of India · (2011) 3 ACR 3096 : (2011) 3 RCR(Criminal) 863 : (2011) 8 SCALE 625 : (2011) 12 SCC 294 : (2011) 9 SCR 656

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
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Supreme Court01 Aug 2011

Valliyammal and Another Vs Special Tahsildar (Land Acquisition) and Another etc. etc.

Supreme Court Of India · AIR 2011 SC 2937 : (2011) AIRSCW 4591 : (2011) 6 ALD 13 : (2011) 5 ALLMR 933 : (2011) 6 AWC 5556 Supp : (2011) 5 BomCR 284 : (2011) 8 JT 442 : (2011) 3 KLT 99 SN : (2012) 1 LW 361 : (2011) 7 MLJ 761 : (2011) 3 RCR(Civil) 904 : (2011) 8 SCALE 139 : (2011)

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 18(1), 23, 23(1), 24, 4
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