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Supreme Court Of India judgments, 2011

1,360 judgments · page 32 of 68

Supreme Court06 Jul 2011Allowed

Union of India (UOI) and Another Vs Arulmozhi Iniarasu and Others

Supreme Court Of India · AIR 2011 SC 2731 : (2011) AIRSCW 4252 : (2011) 5 ALLMR 469 : (2011) 130 FLR 1076 : (2011) 3 JCR 254 : (2011) 7 JT 502 : (2011) 3 KLT 85 SN : (2011) 4 PLJR 83 : (2011) 7 SCALE 340 : (2011) 7 SCC 397 : (2011) 2 SCC(L&S) 267 : (2011) 9 SCR 1 : (2011) 6 Supre

Constitution of India, 1950 — Article 14, 142, 16
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Supreme Court06 Jul 2011Allowed

State Bank of Mysore and Others etc. Vs M.C. Krishnappa M.C. Krishnappa Vs State Bank of Mysore represented by its Managing Director and Others

Supreme Court Of India · (2011) 130 FLR 1082 : (2011) 3 JCR 265 : (2011) 7 JT 91 : (2012) 1 KarLJ 237 : (2011) 3 KLT 84 SN : (2011) 3 LLJ 609 : (2011) LLR 857 : (2011) 4 PLJR 58 : (2011) 7 SCALE 337 : (2011) 7 SCC 325 : (2011) 2 SCC(L&S) 254 : (2011) 7 SCR 188

State Bank of Mysore (Officers) Service Regulations, 1979 — Regulation 67
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Supreme Court06 Jul 2011Dismissed

Greater Noida Indusl. Devt. Auth. Vs Devendra Kumar and Others

Supreme Court Of India · (2011) 6 ADJ 480 : (2011) 7 SCALE 439 : (2011) 12 SCC 375 : (2011) 4 UJ 2384

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3, 4New Okhla Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 1991 — Regulation 4, 5
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Supreme Court06 Jul 2011Dismissed

Suba Singh and Another Vs Davinder Kaur and Another

Supreme Court Of India · (2011) ACJ 2161 : (2011) 3 ACR 3260 : AIR 2011 SC 3163 : (2011) AIRSCW 4563 : (2011) 6 ALD 24 : (2011) 4 ALLMR 940 : (2011) 4 CGLJ 490 : (2011) 3 JCC 1911 : (2011) 3 JCR 260 : (2011) 7 JT 156 : (2011) 3 KLT 39 SN : (2011) 4 LW 610 : (2012) 1 MLJ 824 : (20

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(5)
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Supreme Court06 Jul 2011Disposed Of

Jahid Shaikh and Others Vs State of Gujarat and Another

Supreme Court Of India · (2011) 3 ACR 2931 : (2011) 7 JT 220 : (2011) 3 RCR(Criminal) 608 : (2011) 7 SCALE 327 : (2011) 7 SCC 762 : (2011) 10 SCR 1

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173, 173(5)Supreme Court Orders — Order 36
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Supreme Court06 Jul 2011Dismissed

Kesar Enterprises Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 2709 : (2011) AIRSCW 4031 : (2011) 4 ALLMR 897 : (2011) 4 AWC 3909 : (2011) 186 ECR 397 : (2011) 7 JT 397 : (2011) 7 SCALE 232 : (2011) 13 SCC 733 : (2011) 9 SCR 19 : (2011) 5 Supreme 386

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 142(2A)Uttar Pradesh Excise Act, 1910 — Section 28
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Supreme Court05 Jul 2011Allowed

Senior Intelligence Officer Vs Jugal Kishore Samra

Supreme Court Of India · (2011) 2 ACR 2238 : (2011) 270 ELT 147 : (2011) 7 JT 165 : (2011) 2 NCC 345 : (2011) 3 RCR(Criminal) 519 : (2011) 7 SCALE 3 : (2011) 12 SCC 362 : (2011) 7 SCR 889 : (2012) 26 STR 370

Constitution of India, 1950 — Article 20(3), 21, 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(2), 438, 438(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2
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Supreme Court05 Jul 2011Allowed

Special Land Acquisition Officer and Another Vs M.K. Rafiq Saheb

Supreme Court Of India · AIR 2011 SC 3178 : (2011) AIRSCW 4420 : (2011) 6 ALD 105 : (2011) 5 AWC 5110 : (2011) 4 JCR 86 : (2012) 1 JLJR 564 : (2011) 7 JT 277 : (2011) 6 KarLJ 224 : (2011) 3 KLT 40 SN : (2011) 6 MhLj 9 : (2012) 2 PLJR 101 : (2011) 3 RCR(Civil) 700 : (2011) 114 RD

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 18, 4, 4(1)
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Supreme Court05 Jul 2011Dismissed

Himani Alloys Ltd. Vs Tata Steel Ltd.

Supreme Court Of India · (2012) AIRSCW 567 : (2011) 5 ALT 53 : (2011) 5 AWC 5100 : (2012) 5 CHN 227 : (2011) 4 JCR 81 : (2011) 7 MLJ 843 : (2011) 3 RCR(Civil) 729 : (2011) 114 RD 215 : (2011) 7 SCALE 566 : (2011) 7 SCR 60

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
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Supreme Court05 Jul 2011Dismissed

Justice P.D. Dinakaran Vs Hon''ble Judges Inquiry Committee and Others

Supreme Court Of India · (2012) 113 CLT 215 : (2011) 3 JKJ 117 : (2011) 7 JT 425 : (2011) 3 KLT 65 SN : (2011) 8 MLJ 331 : (2011) 2 OLR 445 : (2011) 6 SCALE 797 : (2011) 10 SCR 1064 : (2011) 4 UJ 2608

Army Act, 1950 — Section 130Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 100, 105, 124, 124(4), 124(5)
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Supreme Court05 Jul 2011Partly Allowed

Oriental Insurance Co. Ltd. Vs Vithabai and Others

Supreme Court Of India · (2011) ACJ 2004 : AIR 2011 SC 2838 : (2011) AIRSCW 4235 : (2011) 4 AWC 3945 : (2011) 3 JKJ 87 : (2011) 7 JT 89 : (2012) 1 KarLJ 177 : (2011) 164 PLR 123 : (2011) 3 RCR(Civil) 728 : (2011) 4 RLW 3430 : (2011) 7 SCALE 1 : (2011) 5 Supreme 319 : (2011) 3 TAC

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Supreme Court05 Jul 2011Disposed Of

Rajendra Pratap Singh Yadav and Others Vs State of U.P. and Others Sudhir Kumar Vs Madhukar Dwivedi and Others

Supreme Court Of India · AIR 2011 SC 2737 : (2011) AIRSCW 3925 : (2012) 6 AWC 6096 : (2011) 130 FLR 980 : (2011) 7 JT 255 : (2011) 7 SCALE 22 : (2011) 2 SCC(L&S) 292 : (2011) 7 SCR 910

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Non Technical (Class-II/Group-B) Services (Appointment of Demobilised Officers) Rules, 1980 — Rule 3(b)Uttar Pradesh Police Service Rules, 1942 — Rule 21
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Supreme Court05 Jul 2011Allowed

Elavarasan Vs State rep. by Inspector of Police

Supreme Court Of India · (2011) 2 ACR 2227 : (2011) 8 JT 77 : (2011) 3 RCR(Criminal) 543 : (2011) 7 SCALE 33 : (2011) 7 SCC 110 : (2011) 3 SCC(Cri) 44

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 307, 342, 84
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Supreme Court05 Jul 2011Allowed

Khandesh College Education Society, Jalgaon and Another Vs Arjun Hari Narkhede and Others The Secretary, Khandesh College Education Society, Jalgaon and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2011 SC 3226 : (2011) AIRSCW 4426 : (2011) 4 ALLMR 885 : (2012) 1 BomCR 286 : (2011) 131 FLR 134 : (2011) 7 JT 340 : (2011) 7 SCALE 146 : (2011) 7 SCC 172 : (2011) 2 SCC(L&S) 244 : (2011) 7 SCR 175 : (2011) 5 Supreme 401

Maharashtra Civil Services (Leave) Rules, 1981 — Rule 50, 52, 54, 68Maharashtra Universities Act, 1994 — Section 115, 115(2), 14(5), 423, 5(60)
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Supreme Court05 Jul 2011

Nandini Sundar and Others Vs State of Chhattisgarh

Supreme Court Of India · (2011) 7 JT 561 : (2011) 6 SCALE 839 : (2011) 7 SCC 547 : (2011) 8 SCR 1028 : (2011) 4 UJ 2409

Chhattisgarh Police Act, 2007 — Section 1(2), 10, 2, 23, 23(1)Constitution of India, 1950 — Article 14, 21, 355Police Act, 1861 — Section 17, 18, 19
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Supreme Court05 Jul 2011Disposed Of

ITC Ltd. Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 2012 SC 1820 : (2012) AIRSCW 2421 : (2012) AIRSCW 1101 : (2011) 5 AWC 5208 Supp : (2011) 7 JT 602 : (2011) 3 KLT 57 SN : (2011) 7 SCALE 183 : (2011) 7 SCC 493 : (2011) 7 SCR 66 : (2011) 8 Supreme 350

Uttar Pradesh Urban Planning & Development Act, 1973 — Section 14(2), 30, 32, 40, 41, 41(3), 43, 44, 45, 46, 47, 49, 50, 51, 53, 58Transfer Of Property Act, 1882 — Section 4Indian Contract Act, 1872 — Section 20, 21
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