COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 3 of 68

Supreme Court05 Dec 2011Disposed Of

Narinder Singh Arora Vs State (Govt. of NCT of Delhi) and Others

Supreme Court Of India · (2012) 1 ACR 887 : AIR 2012 SC 1642 : (2012) AIRSCW 2243 : (2013) 2 AJR 143 : (2012) CriLJ 2167 : (2012) 1 Crimes 1 : (2012) 1 DMC 1 : (2012) 283 ELT 481 : (2012) 1 GLH 140 : (2011) 14 JT 36 : (2012) 1 PLJR 184 : (2012) 1 RCR(Criminal) 243 : (2011) 3 SCAL

Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

Supreme Court05 Dec 2011Allowed

Ram Kiran Goyal (D) thr. L.Rs. Vs Sub Divisional Engineer and Others

Supreme Court Of India · (2012) ACJ 279 : AIR 2012 SC 361 : (2012) AIRSCW 728 : (2012) 4 ALD 44 : (2012) 1 AWC 662 : (2012) 1 RCR(Civil) 599 : (2011) 3 SCALE 286 : (2012) 1 SCC 429 : (2012) 1 TAC 744

Supreme Court02 Dec 2011Dismissed

Bhim Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 2 SCALE 440(1)

Egress and Internal Movement (Control) Ordinance, 2005 — Section 2, 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23

Supreme Court02 Dec 2011Dismissed

Ashish Chadha Vs Smt. Asha Kumari and Another

Supreme Court Of India · (2011) 13 SCALE 157

Constitution of India, 1950 — Article 136, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 303Penal Code, 1860 (IPC) — Section 120B, 218, 420, 467, 468

Supreme Court02 Dec 2011Allowed

Suresh Dhanuka Vs Sunita Mohapatra

Supreme Court Of India · AIR 2012 SC 892 : (2012) AIRSCW 369 : (2012) 1 ALT 49 : (2012) 1 CHN 103 Supp : (2011) 14 JT 1 : (2012) 1 LW 372 : (2012) 49 PTC 417 : (2011) 3 SCALE 315 : (2012) 1 SCC 578 : (2011) 6 UJ 4154

Arbitration and Conciliation Act, 1996 — Section 17, 9Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 41, 42

Supreme Court01 Dec 2011Allowed

W. Kalyani Vs State tr. Inspector of Police and Another

Supreme Court Of India · (2012) 1 ACR 916 : AIR 2012 SC 497 : (2012) AIRSCW 411 : (2013) 1 ALT(Cri) 511 : (2012) BomCR(Cri) 661 : (2012) 1 Crimes 13 : (2011) 3 GLH 828 : (2012) 1 JCR 246 : (2011) 4 KLT 957 : (2012) 1 MLJ 546 : (2012) 1 NCC 161 : (2012) 1 RCR(Criminal) 92 : (2011)

Penal Code, 1860 (IPC) — Section 34, 341, 386, 497, 498A

Supreme Court01 Dec 2011Disposed Of

High Court of Andhra Pradesh Vs N. Sanyasi Rao

Supreme Court Of India · AIR 2012 SC 2118 : (2012) AIRSCW 2947 : (2012) 6 ALLMR 454 : (2012) 1 ALT 22 : (2012) 1 JCR 126 : (2011) 14 JT 166 : (2011) 13 SCALE 478 : (2012) 1 SCC 674 : (2013) 1 SLJ 67

Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2, 2(1), 2(2), 2(4), 2ACivil Procedure Code, 1908 (CPC) — Section 80

Supreme Court01 Dec 2011Dismissed

State of Rajasthan Vs Shera Ram @ Vishnu Dutta

Supreme Court Of India · (2012) 1 ACR 891 : AIR 2012 SC 1 : (2012) 2 ALT(Cri) 33 : (2011) 3 GLH 802 : (2012) 1 JCR 248 : (2012) 1 PLJR 222 : (2012) 1 RCR(Criminal) 197 : (2012) 2 RLW 1144 : (2011) 13 SCALE 140 : (2012) 1 SCC 602 : (2012) 1 UC 31

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 379

Supreme Court01 Dec 2011

State of Madhya Pradesh and Others Vs Satyavrata Taran

Supreme Court Of India · (2012) 1 JLJ 341 : (2011) 14 JT 330 : (2011) 13 SCALE 566 : (2012) 2 SCC 83 : (2013) 1 WBLR 415

Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1967 — Rule 12(5), 13(5), 7(1), 7(4)

Supreme Court01 Dec 2011Allowed

Jogendra Ram Vs Phullan Mian (D) by L.Rs. and Others

Supreme Court Of India · (2012) 3 JCR 150

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court30 Nov 2011Allowed

Gajanan Samadhan Lande Vs Sanjay Shyamrao Dhotre

Supreme Court Of India · AIR 2012 SC 486 : (2012) AIRSCW 234 : (2011) 1 ALLMR 249 : (2012) 1 CGBCLJ 4 : (2012) 3 MhLj 487 : (2012) 1 RCR(Civil) 317 : (2011) 3 SCALE 283 : (2012) 2 SCC 64

Constitution of India, 1950 — Article 102, 102(1)Representation of the People Act, 1951 — Section 10, 100(1), 116A

Supreme Court30 Nov 2011Allowed

Deo Lakhan Paswan Vs State of Jharkhand and Another

Supreme Court Of India · (2012) 1 JLJR 206

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Penal Code, 1860 (IPC) — Section 323, 500, 504

Supreme Court30 Nov 2011Dismissed

Union Public Service Commission Vs Gyan Prakash Srivastava

Supreme Court Of India · (2012) 2 AWC 1386 : (2011) 185 DLT 264 : (2012) 132 FLR 776 : (2012) 1 PLJR 233 : (2011) 13 SCALE 273 : (2012) 1 SCC 537 : (2012) 1 SLJ 172 : (2012) 1 UJ 1

Administrative Tribunals Act, 1985 — Section 19Advocates Act, 1961 — Section 22(1), 24(1)

Supreme Court30 Nov 2011Dismissed

Iqbal Singh Narang and Others Vs Veeran Narang

Supreme Court Of India · (2012) 1 ACR 828 : AIR 2012 SC 466 : (2012) AIRSCW 730 : (2012) 1 CGBCLJ 1 : (2012) 1 JLJR 268 : (2012) 1 LW 1010 : (2012) 1 PLJR 331 : (2012) 1 RCR(Criminal) 195 : (2011) 2 RCR(Rent) 616 : (2012) 2 RLW 1632 : (2011) 13 SCALE 137 : (2012) 2 SCC 60 : (2011

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482East Punjab Urban Rent Restriction Act, 1949 — Section 13Limitation Act, 1963 — Section 5

Supreme Court29 Nov 2011Disposed Of

Kailash N. Dwivedi and Others Vs State of U.P. and Others

Supreme Court Of India · (2011) 13 SCALE 518

Kanpur Urban Area Development Act, 1945 — Section 53, 60Land Acquisition Act, 1894 — Section 4(1), 6(1)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 357, 363, 365, 574, 577

Supreme Court29 Nov 2011Dismissed

Ketan V. Parekh Vs Special Director, Directorate of Enforcement and Another

Supreme Court Of India · AIR 2012 SC 683 : (2012) AIRSCW 822 : (2012) 108 CLA 1 : (2012) 275 ELT 3 : (2012) 1 LW 705 : (2012) 3 MLJ 141 : (2012) 1 RCR(Civil) 234 : (2011) 13 SCALE 240 : (2011) 110 SCL 724 : (2012) 28 STR 195 : (2011) 8 Supreme 239 : (2012) 1 UJ 143

Adjudicating Proceedings and Appeal, 2000 — Rule 10Arbitration and Conciliation Act, 1996 — Section 11, 14(3), 14(4), 14(6), 14(9)Central Excises and Salt Act, 1944 — Section 35, 35F

Supreme Court28 Nov 2011Dismissed

Punjab State Warehousing Corporation Faridkot Vs Sh. Durga Ji Traders and Others

Supreme Court Of India · (2012) 1 ACR 1160 : AIR 2012 SC 700 : (2012) AIRSCW 840 : (2012) 1 NCC 403 : (2012) 1 RCR(Criminal) 358 : (2012) 3 RLW 2558 : (2011) 13 SCALE 522

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 409

Supreme Court28 Nov 2011Disposed Of

K.N. Govindan Kutty Menon Vs C.D. Shaji

Supreme Court Of India · AIR 2012 SC 719 : (2012) AIRSCW 465 : (2012) 3 ALD 28 : (2012) 2 AWC 1606 : (2012) 1 CHN 162 Supp : (2012) 114 CLT 45 : (2012) 1 CTC 96 : (2012) 1 JCC 36 : (2012) 1 KLJ 131 : (2012) 1 LW 113 : (2012) 3 MhLj 490 : (2012) 2 MLJ 307 : (2012) 2 MPLJ 482 : (20

Constitution of India, 1950 — Article 39ALegal Services Authorities Act, 1987 — Section 20, 20(1), 21, 21(1), 21(2)Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court28 Nov 2011Allowed

Ranjitham Vs Basavaraj and Others State by Inspector of Police, Dharmapuri Police Station, Tamil Nadu Vs Swamikannu and Others

Supreme Court Of India · (2012) 1 ACR 820 : AIR 2012 SC 1856 : (2012) AIRSCW 2205 : (2013) 1 AJR 815 : (2012) 1 ALD(Cri) 973 : (2012) CriLJ 2135 : (2012) 2 MLJ 393 : (2012) 1 NCC 425 : (2012) 1 RCR(Criminal) 117 : (2011) 13 SCALE 221 : (2012) 1 SCC 414 : (2011) 8 Supreme 260 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 300

Supreme Court25 Nov 2011Disposed Of

Reva Electric Car Company P. Ltd. Vs Green Mobil

Supreme Court Of India · AIR 2012 SC 739 : (2012) AIRSCW 472 : (2012) 1 AWC 754 : (2012) 106 CLA 1 : (2012) 2 JLJR 54 : (2012) 3 MhLj 523 : (2012) 2 MPLJ 497 : (2012) 2 PLJR 203 : (2012) 4 RCR(Civil) 574 : (2011) 13 SCALE 169 : (2012) 2 SCC 93 : (2012) 1 UJ 224

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(9)