Supreme Court11 Jul 2011Allowed
Chandra Nath Jha and Others Vs State of Bihar and Others
Supreme Court Of India · (2011) 07 SC CK 0063
COURT ARCHIVE
Supreme Court Of India judgments, 2011
1,360 judgments · page 31 of 68
Supreme Court11 Jul 2011Dismissed
Regional Institute of Printing Technology, Kolkata Vs Arup Kumar Mookherjee and Others
Supreme Court Of India · (2011) 07 SC CK 0062
Supreme Court11 Jul 2011Allowed
Mathai M. Paikeday Vs C.K. Anthony
Supreme Court Of India · AIR 2011 SC 3221 : (2011) AIRSCW 4416 : (2011) 6 ALD 100 : (2011) 5 AWC 4900 : (2011) 6 CTC 347 : (2011) 12 JT 51 : (2011) 4 KCCR 432 SN : (2011) 3 KLJ 25 : (2011) 4 LW 618 : (2011) 7 MLJ 1052 : (2011) 2 OLR 502 : (2011) 3 RCR(Civil) 869 : (2011) 3 RLW 25
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 44 Rule 1
Supreme Court11 Jul 2011Allowed
Commissioner of Central Excise, Nagpur Vs Gurukripa Resins Pvt. Ltd.
Supreme Court Of India · (2011) 270 ELT 3 : (2011) 9 JT 40 : (2011) 7 SCALE 472
Central Excises and Salt Act, 1944 — Section 2, 35L
Supreme Court08 Jul 2011Dismissed
Nandiesha Reddy Vs Mrs. Kavitha Mahesh
Supreme Court Of India · AIR 2011 SC 2639 : (2011) 7 JT 244 : (2012) 1 KarLJ 353 : (2011) 3 RCR(Civil) 709 : (2011) 7 SCALE 363 : (2011) 7 SCC 721 : (2011) 8 SCR 154 : (2011) 4 UJ 2563
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(1), Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11Presidential and Vice-Presidential Elections Act, 1952 — Section 5(B)(1), 5CRepresentation of the People Act, 1951 &md
Supreme Court08 Jul 2011
Fuerst Day Lawson Ltd. and Others Vs Jindal Exports Ltd. and Others etc. etc.
Supreme Court Of India · (2011) 3 ARBLR 82 : (2011) 7 JT 469 : (2011) 3 KLT 56 SN : (2011) 6 MhLj 803 : (2011) 4 RCR(Civil) 775 : (2011) 7 SCALE 513 : (2011) 8 SCC 333 : (2011) 4 UJ 2350
Arbitration Act, 1940 — Section 14, 15, 16, 17, 26Arbitration and Conciliation Act, 1996 — Section 2, 3, 37, 37(1), 4(2)Civil Procedure Code Amendment Act, 1877 — Section 588
Supreme Court07 Jul 2011Allowed
State of Punjab and Another Vs Piara Singh Bhaniara and Another
Supreme Court Of India · (2011) 3 RCR(Criminal) 542
Criminal Procedure Code, 1973 (CrPC) — Section 95(1)
Supreme Court07 Jul 2011Dismissed
State of Delhi Vs Ram Avtar @ Rama
Supreme Court Of India · AIR 2011 SC 2699 : (2011) 2 CG.L.R.W. 404 : (2011) 180 DLT 629 : (2011) 8 JT 464 : (2011) 3 KLT 49 SN : (2011) 2 NCC 451 : (2011) 4 PLJR 60 : (2011) 4 RCR(Criminal) 191 : (2011) 4 RLW 3500 : (2011) 7 SCALE 428 : (2011) 12 SCC 207 : (2011) 7 SCR 1129
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 41(1), 42, 42(2)
Supreme Court07 Jul 2011Dismissed
Om Prakash Vs State of Haryana
Supreme Court Of India · AIR 2011 SC 2682 : (2011) AIRSCW 4245 : (2011) 8 JT 69 : (2011) 3 KLT 54 SN : (2012) 1 MLJ 372 : (2011) 3 RCR(Criminal) 616 : (2011) 7 SCALE 396 : (2011) 7 SCR 1080 : (2011) 6 Supreme 244
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 368, 376, 376(2)
Supreme Court07 Jul 2011Dismissed
Nand Kishore Vs State of Madhya Pradesh
Supreme Court Of India · (2011) 3 ACR 2910 : AIR 2011 SC 2775 : (2011) 3 JLJ 1 : (2011) 7 JT 203 : (2011) 3 RCR(Criminal) 658 : (2011) 7 SCALE 386 : (2011) 12 SCC 120 : (2011) 7 SCR 1152
Penal Code, 1860 (IPC) — Section 149, 302, 34
Supreme Court07 Jul 2011Disposed Of
Jagdish Prasad Vs State of Rajasthan and Others
Supreme Court Of India · AIR 2011 SC 3189 : (2011) AIRSCW 4449 : (2011) 130 FLR 784 : (2011) 7 JT 384 : (2011) 7 SCALE 552 : (2011) 7 SCC 789 : (2011) 2 SCC(L&S) 302 : (2011) 12 SCR 1
Constitution of India, 1950 — Article 14, 16, 309Rajasthan Transport Service Rules, 1979 — Rule 10, 10(1), 11, 2, 24
Supreme Court07 Jul 2011
State of Rajasthan th. Secy. Home Dept. Vs Abdul Mannan State of Rajasthan Vs Abdul zabbar and Another
Supreme Court Of India · (2011) 3 ACR 3266 : AIR 2011 SC 3013 : (2011) AIRSCW 4551 : (2012) 1 Crimes 32 : (2011) 3 JCC 1899 : (2011) 8 JT 48 : (2011) 3 RCR(Criminal) 663 : (2011) 7 SCALE 583 : (2011) 8 SCC 65 : (2011) 7 SCR 1099 : (2011) 8 Supreme 562
Constitution of India, 1950 — Article 134(1), 134(91)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 379Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324
Supreme Court07 Jul 2011Dismissed
State of Maharashtra Vs Goraksha Ambaji Adsul Goraksha Ambaji Adsul Vs State of Maharashtra
Supreme Court Of India · (2011) 3 ACR 3377 : AIR 2011 SC 2689 : (2011) AIRSCW 4208 : (2011) 4 Crimes 150 : (2011) 7 JT 231 : (2011) 3 RCR(Criminal) 558 : (2011) 7 SCALE 570 : (2011) 7 SCC 437 : (2011) 9 SCR 41 : (2011) 6 Supreme 374
Criminal Procedure Code, 1973 (CrPC) — Section 164, 201, 302, 313, 354(3)Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court07 Jul 2011Allowed
Prem Prakash @ Lillu and Another Vs State of Haryana
Supreme Court Of India · (2011) 3 ACR 2917 : AIR 2011 SC 2677 : (2011) AIRSCW 4203 : (2011) 7 JT 213 : (2012) 1 MLJ 171 : (2012) 1 PLJR 164 : (2011) 3 RCR(Criminal) 762 : (2011) 7 SCALE 379 : (2011) 11 SCC 687 : (2011) 10 SCR 27
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 366, 376(2)
Supreme Court07 Jul 2011Partly Allowed
Noor Sk. Bhikan Vs State of Maharashtra and Others
Supreme Court Of India · (2012) 1 BomCR 768 : (2011) 4 JCR 83 : (2011) 3 RCR(Civil) 768 : (2011) 7 SCALE 374 : (2011) 7 SCC 589 : (2011) 7 SCR 1070
Land Acquisition Act, 1894 — Section 4, 6
Supreme Court06 Jul 2011Allowed
Chandna Impex Pvt. Limited Vs Commissioner of Customs, New Delhi
Supreme Court Of India · (2011) 186 ECR 153 : (2011) 269 ELT 433 : (2011) 8 JT 10 : (2011) 3 RCR(Civil) 843 : (2011) 7 SCALE 291 : (2011) 7 SCC 289
Customs Act, 1962 — Section 111, 114A, 124, 130, 130E
Supreme Court06 Jul 2011Allowed
Jalpat Rai and Others Vs State of Haryana
Supreme Court Of India · (2011) 3 ACR 2828 : AIR 2011 SC 2719 : (2011) AIRSCW 4222 : (2011) 3 Crimes 289 : (2011) 8 JT 55 : (2011) 3 KLT 88 SN : (2011) 7 SCALE 348 : (2011) 7 SCR 1037 : (2011) 5 Supreme 739
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
Supreme Court06 Jul 2011Disposed Of
Union of India (UOI) and Another Vs Arudmozhi Iniarasee and Others
Supreme Court Of India · (2012) 6 AWC 6090
Constitution of India, 1950 — Article 14, 142, 16
Supreme Court06 Jul 2011Allowed
Commissioner of Central Excise, Chandigarh Vs Doaba Steel Rolling Mills
Supreme Court Of India · (2011) AIRSCW 4259 : (2011) 186 ECR 144 : (2011) 10 JT 456 : (2011) 7 SCALE 282 : (2011) 5 Supreme 637
Central Excises and Salt Act, 1944 — Section 3, 35H, 3A, 3A(2)Hot Re-rolling Steel Mills Annual Capacity Determination Rules, 1997 — Rule 3(3), 4(2)
Supreme Court06 Jul 2011Dismissed
Gammon India Ltd. Vs Commissioner of Customs, Mumbai
Supreme Court Of India · (2011) AIRSCW 4175 : (2011) 6 ALD 29 : (2012) 1 ALLMR 894 : (2011) 186 ECR 275 : (2011) 269 ELT 289 : (2011) 7 JT 525 : (2011) 7 SCALE 297 : (2011) 7 SCR 195 : (2011) 5 Supreme 753
Customs Act, 1962 — Section 130E, 25(1)