CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 35 of 68

Supreme Court17 Jun 2011Allowed

State of Rajasthan Vs Talevar and Another

Supreme Court Of India · (2011) 3 ACR 2369 : AIR 2011 SC 2271 : (2011) AIRSCW 3889 : (2011) 3 Crimes 61 : (2011) 7 JT 1 : (2011) 4 PLJR 79 : (2011) 3 RLW 2133 : (2011) 6 SCALE 575 : (2011) 4 Supreme 570 : (2011) 2 UC 1249 : (2011) 5 UJ 2998

Arms Act, 1959 — Section 25, 27, 3Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 396, 397, 398
Read judgment
Supreme Court15 Jun 2011Dismissed

Vishram Singh Raghubanshi Vs State of U.P.

Supreme Court Of India · (2011) 2 ACR 2323 : AIR 2011 SC 2275 : (2011) AIRSCW 3757 : (2011) 3 JCR 306 : (2011) 6 JT 629 : (2012) 1 LW 497 : (2012) 1 MLJ 419 : (2011) 4 RCR(Civil) 555 : (2011) 3 RCR(Criminal) 716 : (2011) 6 SCALE 534 : (2011) 7 SCC 776 : (2011) 8 SCR 105 : (2011)

Constitution of India, 1950 — Article 19(1)Contempt of Courts Act, 1971 — Section 1, 12, 15, 19
Read judgment
Supreme Court14 Jun 2011Dismissed

Bhagaloo Lodh and Another Vs State of U.P.

Supreme Court Of India · (2011) 2 ACR 2301 : AIR 2011 SC 2292 : (2011) AIRSCW 3710 : (2011) 3 Crimes 10 : (2011) 6 JT 498 : (2011) 6 SCALE 505 : (2011) 4 Supreme 341 : (2011) 2 UC 1269 : (2011) 4 UJ 2341

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court14 Jun 2011Allowed

Sk. Yusuf Vs State of West Bengal

Supreme Court Of India · (2011) 2 ACR 2313 : AIR 2011 SC 2283 : (2011) AIRSCW 3748 : (2011) 3 Crimes 1 : (2011) 6 JT 640 : (2011) 3 KLT 61 SN : (2012) 1 MLJ 127 : (2011) 4 RLW 3221 : (2011) 6 SCALE 511 : (2011) 11 SCC 754 : (2011) 8 SCR 83 : (2011) 4 Supreme 331

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
Supreme Court13 Jun 2011Dismissed

State of U.P. Vs Mohd Iqram and Another

Supreme Court Of India · (2011) 2 ACR 2306 : AIR 2011 SC 2296 : (2011) AIRSCW 3844 : (2011) 3 Crimes 14 : (2011) 6 JT 650 : (2012) 1 MLJ 291 : (2011) 2 NCC 365 : (2011) 3 RCR(Criminal) 711 : (2011) 6 SCALE 497 : (2011) 8 SCC 80 : (2011) 4 Supreme 346 : (2011) 2 UC 1276 : (2011) 4

Criminal Procedure Code, 1973 (CrPC) — Section 313Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 302, 34, 376, 511
Read judgment
Supreme Court09 Jun 2011Dismissed

Akkamahadevi Vs State of Karnataka

Supreme Court Of India · (2012) 6 KarLJ 114 : (2011) 6 SCALE 530

Criminal Procedure Code, 1973 (CrPC) — Section 235, 313Penal Code, 1860 (IPC) — Section 302, 380
Read judgment
Supreme Court09 Jun 2011Dismissed

A. Shankar Vs State of Karnataka

Supreme Court Of India · AIR 2011 SC 2302 : (2011) AIRSCW 5615 : (2011) AIRSCW 3689 : (2011) 3 Crimes 21 : (2011) 6 JT 659 : (2011) 6 SCALE 478 : (2011) 6 SCC 279 : (2011) 2 SCC(Cri) 915 : (2011) 4 Supreme 354

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 324Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Read judgment
Supreme Court08 Jun 2011Allowed

State of Rajasthan Vs Chhote Lal and Others

Supreme Court Of India · (2012) AIRSCW 684 : (2012) AIRSCW 189 : (2013) 1 ALD(Cri) 835 : (2012) CriLJ 1214 : (2011) 6 SCALE 526 : (2011) 8 Supreme 484 : (2011) 8 Supreme 114

Penal Code, 1860 (IPC) — Section 201, 202, 302, 34, 42Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Read judgment