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Supreme Court Of India judgments, 2011

1,360 judgments · page 33 of 68

Supreme Court04 Jul 2011Dismissed

Inter Globe Aviation Ltd. Vs N. Satchidanand

Supreme Court Of India · (2012) 2 ALD 72 : (2011) 3 ARBLR 1 : (2011) 3 CPJ 1 : (2011) 8 JT 106 : (2011) 4 KLJ 719 : (2011) 3 KLT 295 : (2011) 4 LW 577 : (2011) 3 RCR(Civil) 666 : (2011) 7 SCC 463

Aircraft Rules, 1937 — Rule 19Carriage by Air Act, 1972 — Section 3, 4, 5, 6, 8Legal Services Authorities Act, 1987 — Section 19, 22B, 22B(1), 22C, 22D
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Supreme Court04 Jul 2011Dismissed

V. Sumatiben Maganlal Manani (dead) by Legal Representatives Vs Uttamchand Kashiprasad Shah and Another

Supreme Court Of India · (2011) 4 ALLMR 841 : (2012) 3 BomCR 781 : (2011) 5 CHN 295 Supp : (2011) 2 GLH 726 : (2011) 3 GLR 2726 : (2011) 7 JT 79 : (2011) 6 MhLj 1 : (2011) 2 OLR 230 : (2011) 2 RCR(Rent) 276 : (2011) 6 SCALE 621 : (2011) 7 SCC 328 : (2011) 8 SCR 943 : (2011) 5 UJ

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
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Supreme Court04 Jul 2011Disposed Of

National Insurance Company Ltd. Vs Shyam Singh and Others

Supreme Court Of India · (2011) ACJ 1990 : AIR 2011 SC 3231 : (2011) AIRSCW 4126 : (2011) AIRSCW 4344 : (2011) 4 AWC 3942 : (2011) 3 JCR 232 : (2011) 3 JLJ 91 : (2011) 7 JT 135 : (2011) 3 KLJ 13 : (2011) 164 PLR 112 : (2011) 3 RCR(Civil) 679 : (2011) 6 SCALE 723 : (2011) 7 SCC 65

Penal Code, 1860 (IPC) — Section 229, 304A
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Supreme Court04 Jul 2011Dismissed

Mrs. Saradamani Kandappan Vs Mrs. S. Rajalakshmi and Others Mrs. S. Rajalakshmi and Others Vs Mrs. Saradamani Kandappan and Another

Supreme Court Of India · AIR 2011 SC 3234 : (2011) 5 ALD 100 : (2011) 1 CGBCLJ 359 : (2011) 8 JT 129 : (2011) 3 KLT 43 SN : (2011) 6 MLJ 149 : (2011) 4 RCR(Civil) 130 : (2011) 12 SCC 18 : (2011) 8 SCR 874

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)(B), 7, 9(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 136, 14
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Supreme Court04 Jul 2011Dismissed

Bhajan Singh @ Harbhajan Singh and Others Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 2552 : (2011) 3 Crimes 80 : (2011) 7 JT 141 : (2011) 3 KLT 59 SN : (2011) 3 RCR(Criminal) 641 : (2011) 6 SCALE 630 : (2011) 7 SCC 421

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
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Supreme Court04 Jul 2011Disposed Of

Ram Jethmalani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 3973 : (2011) 4 ALLMR 815 : (2012) 6 AWC 6105 : (2011) 339 ITR 107 : (2011) 3 JKJ 89 : (2011) 7 JT 104 : (2011) 3 KLT 47 SN : (2011) 3 RCR(Civil) 643 : (2011) 3 RCR(Criminal) 480 : (2011) 6 SCALE 691 : (2011) 8 SCC 1 : (2011) 8 SCR 725 : (20

Constitution of India, 1950 — Article 14, 19, 21, 26, 26(1)
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Supreme Court04 Jul 2011Disposed Of

Hindustan Coca-Cola Beverage Pvt. Ltd. Vs Sangli Miraj and Kupwad Municipal Corporation and Others

Supreme Court Of India · (2011) AIRSCW 4040 : (2011) 4 ALLMR 890 : (2011) 4 BomCR 507 : (2011) 7 JT 70 : (2011) 6 MhLj 109 : (2011) 6 SCALE 750 : (2011) 7 SCC 605 : (2011) 7 SCR 766 : (2011) 4 Supreme 713 : (2011) 5 UJ 2878

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(42)Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1)
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Supreme Court04 Jul 2011Dismissed

Smt. Ramkanya Bai and Another Vs Jagdish and Others

Supreme Court Of India · AIR 2011 SC 3258 : (2011) AIRSCW 4237 : (2011) 4 AWC 3901 : (2011) 2 CG.L.R.W. 387 : (2011) 112 CLT 630 : (2011) 7 JT 515 : (2011) 7 MLJ 797 : (2011) 4 MPHT 346 : (2012) 2 RLW 1248 : (2011) 7 SCALE 50 : (2011) 7 SCC 452 : (2011) 7 SCR 817

Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 18, 50Madhya Pradesh Land Revenue Code, 1959 — Section 131, 131(1), 131(2), 242, 242(1)
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Supreme Court04 Jul 2011Disposed Of

Academy of Nutrition Improvement and Others Vs Union of India (UOI)

Supreme Court Of India · (2011) 6 AWC 6010 Supp : (2011) 8 JT 16 : (2011) 3 KLT 45 SN : (2011) 2 LW(Cri) 477 : (2011) 3 RCR(Criminal) 784 : (2011) 7 SCALE 307 : (2011) 8 SCC 274

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 18, 69Constitution of India, 1950 — Article 14, 142, 19(1), 21Prevention of Food Adulteration Act, 1954 — Section 2, 23, 23(1), 23(1A), 3, 7(iv)
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Supreme Court04 Jul 2011Dismissed

Krishan Kumar Malik Vs State of Haryana

Supreme Court Of India · (2011) 3 ACR 2820 : AIR 2011 SC 2877 : (2011) AIRSCW 4614 : (2011) AIRSCW 4118 : (2011) 2 ALD(Cri) 593 : (2011) 7 JT 94 : (2011) 2 NCC 327 : (2011) 2 OLR 307 : (2011) 3 RCR(Criminal) 589 : (2011) 6 SCALE 759 : (2011) 7 SCC 130 : (2011) 3 SCC(Cri) 61 : (20

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 366, 376(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 53A
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Supreme Court04 Jul 2011Allowed

Khiviraj Motors Vs The Guanellian Society

Supreme Court Of India · AIR 2011 SC 2826 : (2011) AIRSCW 4393 : (2011) 4 ARBLR 123 : (2011) 5 AWC 4897 : (2012) 1 KarLJ 367 : (2011) 4 PLJR 35 : (2011) 7 SCALE 46

Arbitration and Conciliation Act, 1996 — Section 11
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Supreme Court04 Jul 2011Allowed

Rameshwari Devi and Others Vs Nirmala Devi and Others

Supreme Court Of India · (2011) 3 CG.L.R.W. 66 : (2011) 3 JCR 242 : (2011) 8 JT 90 : (2011) 3 KLT 53 SN : (2012) 3 LW 97 : (2011) 7 MLJ 361 : (2011) 3 RCR(Civil) 932 : (2011) 114 RD 284 : (2011) 6 SCALE 677 : (2011) 8 SCC 249 : (2011) 8 SCR 992 : (2011) 5 UJ 2962

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 5, Order 18 Rule 17AConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340(
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Supreme Court04 Jul 2011Allowed

Abhay Singh Chautala Vs C.B.I.

Supreme Court Of India · (2011) 2 ACR 2252 : (2011) 2 ALD(Cri) 574 : (2011) 3 GLH 311 : (2011) 7 JT 313 : (2011) 3 RCR(Criminal) 443 : (2011) 6 SCALE 658 : (2011) 7 SCC 141 : (2011) 3 SCC(Cri) 1 : (2011) 4 UJ 2653

Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Police Special Establishment Act, 1946 — Section 5, 6Penal Code, 1860 (IPC) — Section 109, 21, 21(12), 21(3), 21(7)
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Supreme Court04 Jul 2011Allowed

Chittaranjan Das Vs State of Orissa

Supreme Court Of India · (2011) 2 ACR 2247 : (2011) AIRSCW 4281 : (2011) 8 JT 504 : (2011) 7 SCALE 461 : (2011) 7 SCC 167 : (2011) 3 SCC(Cri) 78

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1947 — Section 19, 5(1), 5(2)
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Supreme Court04 Jul 2011Dismissed

State of Jharkhand and Others Vs Ashok Kumar Dangi and Others

Supreme Court Of India · AIR 2011 SC 3182 : (2011) AIRSCW 4442 : (2011) 130 FLR 973 : (2011) 8 JT 203 : (2011) 4 KCCR 436 SN : (2011) 7 SCALE 420 : (2011) 13 SCC 383 : (2011) 7 SCR 748

Constitution of India, 1950 — Article 226, 309Jharkhand Primary Teachers Appointment Rules, 2002 — Rule 16, 2, 3
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Supreme Court04 Jul 2011Allowed

Rajinder Sharma Vs Arpana Sharma

Supreme Court Of India · AIR 2011 SC 3161 : (2011) AIRSCW 4568 : (2011) 6 ALT 21 : (2011) 5 AWC 5097 : (2011) 5 CHN 359 Supp : (2011) 2 DMC 807 : (2011) 4 JCR 47 : (2011) 8 JT 594 : (2011) 3 RCR(Civil) 913 : (2012) 2 RLW 985 : (2011) 7 SCALE 708

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 12Penal Code, 1860 (IPC) — Section 420
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