Supreme Court23 May 2011Dismissed
Dinesh Prajapati Vs State of M.P.
Supreme Court Of India · (2012) AIRSCW 883 : (2012) CriLJ 1212 : (2011) 6 SCALE 427 : (2011) 7 Supreme 146
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 2011
1,360 judgments · page 37 of 68
Supreme Court23 May 2011Allowed
Jayakumar Vs State of Kerala
Supreme Court Of India · (2011) AIRSCW 5697 : (2012) CriLJ 1205 : (2011) 6 SCALE 430
Penal Code, 1860 (IPC) — Section 302, 34, 397, 457
Supreme Court20 May 2011Allowed
Babu and Another Vs State of M.P.
Supreme Court Of India · (2012) CriLJ 1218 : (2011) 6 SCALE 425
Penal Code, 1860 (IPC) — Section 302, 377
Supreme Court20 May 2011Allowed
Rangku Dutta @ Ranjan Kumar Dutta Vs State of Assam
Supreme Court Of India · AIR 2011 SC 2321 : (2011) AIRSCW 3557 : (2011) AIRSCW 5795 : (2011) 2 Crimes 295 : (2011) 3 GLT 12 : (2011) 3 JCC 1650 : (2011) 6 JT 126 : (2012) 1 MLJ 524 : (2011) 3 RCR(Criminal) 502 : (2011) 6 SCALE 362 : (2011) 6 SCC 358 : (2011) 2 SCC(Cri) 964 : (201
Bombay Rent Act, 1947 — Section 15Civil Procedure Code, 1908 (CPC) — Section 80, 87BCompanies Act, 1956 — Section 108
Supreme Court20 May 2011Dismissed
Narcotics Central Bureau Vs Sukh Dev Raj Sodhi
Supreme Court Of India · AIR 2011 SC 1939 : (2011) AIRSCW 3330 : (2011) 2 Crimes 311 : (2011) 3 JCR 319 : (2011) 6 JT 125 : (2011) 4 MPHT 209 : (2011) 3 PLJR 63 : (2011) 3 RCR(Criminal) 370 : (2011) 3 RLW 1964 : (2011) 6 SCALE 368 : (2011) 6 SCC 392 : (2011) 2 SCC(Cri) 981 : (201
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
Supreme Court20 May 2011Allowed
C.B.I. Vs Blue Sky Tie-Up Pvt. Ltd. and Others
Supreme Court Of India · (2011) 6 SCALE 436
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 44(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 48A
Supreme Court19 May 2011Allowed
Gopal Vs State of Madhya Pradesh State of Madhya Pradesh Vs Shankarlal and Others
Supreme Court Of India · AIR 2011 SC 2325 : (2011) AIRSCW 3606 : (2011) 2 Crimes 292 : (2011) 6 JT 613 : (2011) 3 RCR(Criminal) 507 : (2011) 6 SCALE 343 : (2011) 6 SCC 354 : (2011) 4 UJ 2130
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court19 May 2011Allowed
Yomeshbhai Pranshankar Bhatt Vs State of Gujarat
Supreme Court Of India · AIR 2011 SC 2328 : (2011) AIRSCW 3609 : (2011) 3 GLR 1834 : (2011) 6 JT 591 : (2011) 3 PLJR 66 : (2011) 4 RCR(Civil) 321 : (2011) 6 SCALE 346 : (2011) 6 SCC 312 : (2011) 2 SCC(Cri) 944 : (2011) 4 Supreme 289 : (2011) 2 UC 1287 : (2011) 4 UJ 2225 : (2011)
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 134, 139A, 142, 145Criminal Procedure Code, 1973 (CrPC) — Section 313
Supreme Court18 May 2011Disposed Of
M.P. State Vs Pradeep Kumar Gupta
Supreme Court Of India · AIR 2011 SC 2334 : (2011) AIRSCW 3562 : (2011) AIRSCW 4220 : (2011) 1 CGBCLJ 232 : (2011) 3 Crimes 59 : (2012) 132 FLR 119 : (2011) 2 JLJ 231 : (2011) 6 JT 46 : (2011) 2 MPJR 287 : (2011) 3 PLJR 60 : (2011) 3 RCR(Criminal) 506 : (2011) 6 SCALE 337 : (2011
Madhya Pradesh Municipal Services (Executive) Rules, 1973 — Rule 17, 2, 31, 32Madhya Pradesh Municipalities Act, 1961 — Section 86, 86(1), 86(2), 86(4)Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19<
Supreme Court16 May 2011Dismissed
Birender Poddar Vs State of Bihar
Supreme Court Of India · AIR 2011 SC 2336 : (2011) AIRSCW 3565 : (2011) 59 BLJR 2067 : (2011) 2 Crimes 285 : (2011) 2 DMC 384 : (2011) 6 JT 609 : (2011) 3 RCR(Criminal) 510 : (2011) 4 RLW 3061 : (2011) 6 SCALE 354 : (2011) 6 SCC 350 : (2011) 2 SCC(Cri) 957 : (2011) 2 UC 1355
Penal Code, 1860 (IPC) — Section 302, 34, 498A
Supreme Court16 May 2011Dismissed
State of Kerala and Another Vs C.P. Rao
Supreme Court Of India · (2012) AIRSCW 2879 : (2012) CriLJ 2607 : (2011) 2 Crimes 289 : (2011) 2 KLT 812 : (2011) 3 RCR(Criminal) 688 : (2011) 6 SCALE 358 : (2011) 6 SCC 450 : (2011) 2 SCC(Cri) 1010 : (2011) 2 UC 1345 : (2011) 4 UJ 2126
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Supreme Court14 May 2011Disposed Of
People''s Union for Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 8 SCALE 17 : (2013) 2 SCC 684
Supreme Court13 May 2011Allowed
Democratic Youth Federation of India Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 11 SCALE 398
Constitution of India, 1950 — Article 21
Supreme Court13 May 2011Allowed
Rangammal Vs Kuppuswami and Another
Supreme Court Of India · AIR 2011 SC 2344 : (2012) AIRSCW 2376 : (2011) AIRSCW 3428 : (2011) 5 ALD 38 : (2011) 5 AWC 4692 : (2011) 4 BomCR 32 : (2011) 4 CTC 769 : (2011) 4 JCR 37 : (2011) 6 JT 457 : (2011) 3 LW 48 : (2011) 2 OLR 278 : (2011) 4 RCR(Civil) 251 : (2011) 113 RD 744 :
Evidence Act, 1872 — Section 101
Supreme Court13 May 2011Disposed Of
D. Sudhakar and Others Vs D.N. Jeevaraju and Others
Supreme Court Of India · (2012) AIRSCW 1670 : (2011) AIRSCW 3616 : (2011) 3 KarLJ 437 : (2011) 6 SCALE 264 : (2011) 6 SCC 381
Supreme Court13 May 2011
Mohammad Ahmad and Another Vs Atma Ram Chauhan and Others
Supreme Court Of India · (2011) 7 ADJ 296 : AIR 2011 SC 1940 : (2011) 4 AWC 3741 : (2011) 4 BomCR 74 : (2011) 2 CG.L.R.W. 180 : (2011) 4 CTC 218 : (2011) 179 DLT 532 : (2011) 6 JT 189 : (2011) 2 KLJ 39 : (2011) 162 PLR 711 : (2011) 2 RCR(Civil) 972 : (2011) 1 RCR(Rent) 394 : (201
Constitution of India, 1950 — Article 226, 227
Supreme Court13 May 2011Allowed
Ruchi Majoo Vs Sanjeev Majoo
Supreme Court Of India · AIR 2011 SC 1952 : (2011) AIRSCW 3311 : (2011) 5 ALD 19 : (2011) 3 ALLMR 991 : (2011) 4 AWC 4295 : (2011) 4 BomCR 542 : (2011) 3 CTC 873 : (2011) 2 DMC 317 : (2011) 3 JCC 1617 : (2011) 6 JT 167 : (2011) 2 KLT 788 : (2011) 4 LW 774 : (2011) 5 MhLj 316 : (2
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 13, 488
Supreme Court13 May 2011Dismissed
Prakash Kadam and Vs Ramprasad Vishwanath Gupta and Another
Supreme Court Of India · AIR 2011 SC 1945 : (2011) AIRSCW 3113 : (2011) 2 Crimes 279 : (2011) 3 GLR 2237 : (2011) 2 JCC 1407 : (2011) 2 KLJ 37 : (2011) 3 PLJR 277 : (2011) 3 RCR(Criminal) 1 : (2011) 2 RLW 1833 : (2011) 6 SCALE 236 : (2011) 6 SCC 189 : (2011) 2 SCC(Cri) 848 : (201
Criminal Procedure Code, 1973 (CrPC) — Section 176(1A)Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364
Supreme Court13 May 2011Allowed
Cantonment Board and Another Vs Church of North India
Supreme Court Of India · AIR 2011 SC 2339 : (2011) AIRSCW 3437 : (2011) 3 AWC 3161 : (2011) 4 BomCR 66 : (2011) 6 JT 49 : (2011) 3 RCR(Civil) 426 : (2011) 1 RCR(Rent) 448 : (2011) 6 SCALE 229 : (2011) 3 UJ 2064
Cantonments Act, 1924 — Section 116, 116A, 280Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 2(1), 2(2), 4, 5Transfer of Property Act, 1882 — Section 106, 106(1), 107
Supreme Court13 May 2011Allowed
Balchandra L. Jarkiholi and Others Vs B.S. Yeddyurappa and Others
Supreme Court Of India · (2011) 6 AWC 5810 Supp : (2011) 6 JT 132 : (2011) 7 MLJ 283 : (2011) 3 RCR(Civil) 223 : (2011) 6 SCALE 172 : (2011) 7 SCC 1 : (2011) 4 UJ 2073
Constitution of India, 1950 — Article 102, 122, 136, 14, 19(1)Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 6, 6(2), 6(4), 6(5), 6(6)