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Supreme Court Of India judgments, 2011

1,360 judgments · page 34 of 68

Supreme Court04 Jul 2011Allowed

Sudam @ Rahul Kaniram Jadhav Vs State of Maharashtra

Supreme Court Of India · (2011) 3 ACR 2396 : (2012) BomCR(Cri) 399 : (2011) 7 JT 335 : (2012) 1 MLJ 411 : (2011) 3 RCR(Criminal) 526 : (2011) 7 SCALE 415 : (2011) 7 SCC 125 : (2011) 3 SCC(Cri) 56

Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court04 Jul 2011Allowed

Mangluram Dewangan Vs Surendra Singh and Others

Supreme Court Of India · (2011) 6 ALT 23 : (2011) 5 AWC 5088 : (2011) 112 CLT 639 : (2011) 6 CTC 214 : (2011) 3 JCR 235 : (2011) 12 JT 6 : (2011) 3 KLT 30 SN : (2011) 8 MLJ 100 : (2011) 4 PLJR 47 : (2011) 3 RCR(Civil) 879 : (2011) 114 RD 276 : (2011) 7 SCALE 60 : (2011) 12 SCC 77

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 5, Order 22 Rule 9Limitation Act, 1963 — Article 120
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Supreme Court04 Jul 2011Allowed

State of Rajasthan and Another Vs J.K. Synthetics Ltd. and Another

Supreme Court Of India · (2011) AIRSCW 5656 : (2011) 6 AWC 5999 Supp : (2011) 3 JCR 210 : (2011) 8 JT 346 : (2011) 4 RCR(Civil) 297 : (2011) 7 SCALE 117 : (2011) 12 SCC 518 : (2011) 10 SCR 993

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 136Mineral Concession Rules, 1960 — Rule 27, 27(1), 27(2), 27(3), 31
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Supreme Court04 Jul 2011Dismissed

The Secretary, Sh. A.P.D. Jain Pathshala and Others Vs Shivaji Bhagwat More and Others

Supreme Court Of India · (2011) 5 ALLMR 460 : (2011) 5 ALT 56 : (2011) 7 JT 534 : (2011) 3 KLT 41 SN : (2012) 1 MLJ 692 : (2011) 7 SCALE 83 : (2011) 13 SCC 99

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 162, 233, 234, 234, 247Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8
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Supreme Court04 Jul 2011Dismissed

State of Orissa and Others Vs Bhagyadhar Dash

Supreme Court Of India · AIR 2011 SC 3409 : (2011) AIRSCW 5303 : (2011) 3 ARBLR 139 : (2011) 4 AWC 3932 : (2011) 4 CHN 115 Supp : (2011) 112 CLT 648 : (2012) 1 CTC 778 : (2011) 3 JCR 220 : (2011) 7 JT 283 : (2012) 1 MLJ 347 : (2011) 4 PLJR 69 : (2012) 1 RCR(Civil) 160 : (2011) 7

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

State of Goa Vs Praveen Enterprises

Supreme Court Of India · AIR 2011 SC 3814 : (2012) AIRSCW 3879 : (2013) 1 ALD 29 : (2011) 5 ALLMR 446 : (2011) 3 ARBLR 209 : (2011) 4 AWC 3918 : (2011) 112 CLT 659 : (2011) 8 JT 359 : (2011) 7 MLJ 775 : (2011) 7 SCALE 131 : (2012) 12 SCC 581 : (2011) 10 SCR 1026

Arbitration Act, 1940 — Section 20, 4Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
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Supreme Court04 Jul 2011Dismissed

Binabai Bhate Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2011) AIRSCW 4268 : (2011) 2 CG.L.R.W. 478 : (2011) 3 JLJ 333 : (2011) 7 JT 510 : (2011) 4 MPHT 1 : (2011) 6 SCALE 726 : (2011) 13 SCC 32 : (2011) 7 SCR 31 : (2011) 4 Supreme 741 : (2011) 5 UJ 2821

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 14, 17, 17A, 17A(2), 18
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Supreme Court04 Jul 2011Disposed Of

Tata Motors Ltd. Vs Talathi of Village Chikhali and Others

Supreme Court Of India · AIR 2011 SC 2884 : (2011) AIRSCW 4272 : (2012) 1 BomCR 820 : (2011) 7 JT 407 : (2011) 6 MhLj 99 : (2011) 7 SCALE 93 : (2011) 7 SCC 594 : (2011) 7 SCR 863

Maharashtra Land Revenue Code, 1966 — Section 115, 168, 168(1), 168(2), 174Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(1), 113(2), 113(3A), 113(4)Pimpri Chinchwad New Town Development Authority (Di
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Supreme Court04 Jul 2011Dismissed

Joseph Salvaraj A. Vs State of Gujarat and Others

Supreme Court Of India · (2011) 3 ACR 2378 : AIR 2011 SC 2258 : (2012) 2 GLR 1220 : (2011) 3 JKJ 38 : (2011) 7 JT 53 : (2011) 4 PLJR 31 : (2011) 3 RCR(Criminal) 632 : (2011) 6 SCALE 731 : (2011) 7 SCC 59 : (2011) 3 SCC(Cri) 23 : (2011) 8 SCR 815

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 503
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Supreme Court04 Jul 2011Dismissed

Sunil Rai @ Paua and Others Vs Union Territory, Chandigarh

Supreme Court Of India · AIR 2011 SC 2545 : (2011) 3 Crimes 111 : (2011) 3 JKJ 43 : (2011) 7 JT 58 : (2012) 1 MLJ 144 : (2011) 2 OLR 259 : (2011) 3 RCR(Criminal) 636 : (2011) 6 SCALE 612 : (2011) 12 SCC 258 : (2011) 7 SCR 41 : (2011) 4 UJ 2708

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court04 Jul 2011Allowed

Noorul Huda Maqbool Ahmed Vs Ram Deo Tyagi and Others

Supreme Court Of India · (2011) 3 ACR 2383 : (2011) AIRSCW 4014 : (2011) 3 Crimes 69 : (2011) 7 JT 189 : (2011) 3 RCR(Criminal) 550 : (2011) 6 SCALE 644 : (2011) 7 SCC 95 : (2011) 3 SCC(Cri) 31 : (2011) 7 SCR 782 : (2011) 4 Supreme 611

Bombay Police Act, 1951 — Section 161, 197Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 170, 227, 228Penal Code, 1860 (IPC) — Section 107, 111, 113, 120B, 141
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Supreme Court29 Jun 2011Allowed

Waman and Others Vs State of Maharashtra

Supreme Court Of India · (2011) 2 ACR 2271 : AIR 2011 SC 3327 : (2012) BomCR(Cri) 418 : (2011) CriLJ 4827 : (2011) 7 JT 24 : (2011) 4 RCR(Criminal) 503 : (2011) 6 SCALE 594 : (2011) 7 SCC 295 : (2011) 3 SCC(Cri) 83 : (2011) 4 UJ 2718

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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Supreme Court24 Jun 2011Dismissed

Guru Charan Singh Vs State of U.P. and Others

Supreme Court Of India · (2012) 6 AWC 6087 Supp : (2012) 6 AWC 6087 : (2011) 131 FLR 366 : (2012) 1 JCR 26 : (2011) 3 JKJ 34 : (2011) 7 JT 37 : (2011) 6 SCALE 590 : (2013) 1 SLJ 77

Constitution of India, 1950 — Article 136, 16
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Supreme Court17 Jun 2011Dismissed

Ghure and Others Vs State of Rajasthan

Supreme Court Of India · (2011) 3 ACR 2373 : AIR 2011 SC 2268 : (2011) 3 Crimes 66 : (2011) 6 SCALE 570 : (2011) 11 SCC 694

Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
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