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Supreme Court Of India judgments, 2011

1,360 judgments · page 38 of 68

Supreme Court13 May 2011Allowed

Harjit Singh Uppal Vs Anup Bansal

Supreme Court Of India · (2012) AIRSCW 341 : (2011) 6 CTC 563 : (2011) 6 JT 236 : (2011) 163 PLR 520 : (2011) 3 RCR(Civil) 247 : (2011) 1 RCR(Rent) 438 : (2011) 6 SCALE 406 : (2011) 11 SCC 672 : (2011) 7 Supreme 86 : (2011) 4 UJ 2135

Civil Procedure Code, 1908 (CPC) — Section 104, 105, 105(1), 105(2), 91East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15, 15(1), 35A
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Supreme Court12 May 2011Allowed

Allahabad High School Society, Allahabad and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 1969 : (2011) AIRSCW 3120 : (2011) 4 AWC 4006 : (2011) 4 CHN 95 Supp : (2011) 6 JT 250 : (2011) 6 SCALE 45 : (2011) 6 SCC 118 : (2011) 4 Supreme 50 : (2011) 2 UPLBEC 1504

Allahabad High Schools Society Rules, 1952 — Rule 11, 38Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
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Supreme Court12 May 2011Disposed Of

Abhyudya Sanstha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 2353 : (2011) AIRSCW 3569 : (2011) 3 ALLMR 969 : (2011) 6 JT 195 : (2011) 6 SCALE 251 : (2011) 6 SCC 145 : (2011) 4 Supreme 148 : (2011) 4 UJ 2459

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11ANational Council for Teacher Education Act, 1993 — Section 12, 14, 15, 16, 17
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Supreme Court12 May 2011Dismissed

Ram Prakash Sharma Vs Babulal Birla and Others

Supreme Court Of India · (2011) AIRSCW 3636 : (2011) 5 ALD 159 : (2011) 2 CHN 247 Supp : (2011) 2 KLJ 632 : (2011) 2 KLT 766 : (2011) 2 RCR(Rent) 210 : (2011) 2 RLW 1819 : (2011) 6 SCALE 329 : (2011) 6 SCC 449 : (2011) 2 UJ 1700

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Supreme Court12 May 2011Allowed

PEPSU Road Transport Corporation, Patiala Vs Mangal Singh and Others PEPSU Road Transport Corporation and Another Vs Sharanjit Kaur (Dead) through L.Rs.

Supreme Court Of India · AIR 2011 SC 1974 : (2011) AIRSCW 3197 : (2011) 4 ALLMR 925 : (2011) 129 FLR 1101 : (2011) 3 LLJ 308 : (2011) 5 MhLj 819 : (2011) 6 SCALE 53 : (2011) 11 SCC 702 : (2011) 2 SCC(L&S) 322 : (2011) 4 Supreme 1 : (2011) 4 UJ 2516

Constitution of India, 1950 — Article 12, 309, 311(2)Limitation Act, 1963 — Article 158Oil and Natural Gas Commission Act, 1959 — Section 12
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Supreme Court12 May 2011Disposed Of

Kodikunnil Suresh @ J. Monian Vs N.S. Saji Kumar etc. etc.

Supreme Court Of India · (2011) 6 JT 83 : (2011) 2 KLT 721 : (2011) 6 MLJ 595 : (2011) 3 RCR(Civil) 194 : (2011) 6 SCALE 70 : (2011) 6 SCC 430 : (2011) 7 SCR 640 : (2011) 5 UJ 2915

Childrens Act, 1960 — Section 2Evidence Act, 1872 — Section 3, 35Representation of the People Act, 1951 — Section 100(1), 116A, 116C(2), 117, 36
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Supreme Court12 May 2011Allowed

B. Kothandapani Vs Tamil Nadu State Transport Corporation Ltd.

Supreme Court Of India · (2011) ACJ 1971 : (2011) 4 AWC 3609 : (2011) 6 JT 257 : (2011) 3 KLT 31 SN : (2011) 5 MhLj 307 : (2011) 3 RCR(Civil) 206 : (2011) 2 RLW 1826 : (2011) 6 SCALE 41 : (2011) 6 SCC 420 : (2011) 2 SCC(Cri) 1002 : (2011) 3 TAC 7 : (2011) 1 UD 435

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 168(1)
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Supreme Court12 May 2011Dismissed

Indian Medical Association Vs Union of India (UOI) and Others Ashima Mutneja Vs Guru Gobind Singh Indraprastha University and Others Rachit Gupta and Others Vs Guru Gobind Singh Ind

Supreme Court Of India · AIR 2011 SC 2365 : (2011) AIRSCW 3469 : (2011) 6 JT 505 : (2011) 3 KLT 81 SN : (2011) 7 MLJ 981 : (2011) 6 SCALE 86 : (2011) 7 SCC 179 : (2011) 4 Supreme 67 : (2011) 3 UJ 1905

Constitution Of India, 1950 — Article 12, 14, 15, 15(1), 15(2), 15(2)(a), 15(4), 15(5), 16, 16(1), 16(4), 16(4A), 16(4B), 19, 19(1)(g), 19(6), 19(6)(ii), 21, 29(2), 30, 30(1), 31B, 32, 38, 46, 142, 162, 226, 368Guru Gobind Singh Indraprastha University Act, 1998 — Section 6, 6(2), 27Delhi Professional Colleges Or Institutions (Prohibition Of Capitation Fee, Regulation Of Admission, Fixation Of Non-Exploitative Fee And Other Measures To Ensure Equity And Excellence) Act, 2007 — Section 2, 12, 12(1), 12(2), 12(2)(a), 12(2)(b), 12(2)(c), 13, 14, 23(g)
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Supreme Court11 May 2011Dismissed

Flg. Officer Rajiv Gakhar Vs Bhavana @ Sahar Wasif

Supreme Court Of India · AIR 2011 SC 2053 : (2011) 5 ALD 51 : (2011) 4 AWC 4282 : (2011) 3 CHN 11 Supp : (2011) 4 CTC 783 : (2011) 2 DMC 400 : (2011) 3 GLR 2006 : (2011) 3 JCR 280 : (2011) 2 KLJ 16 : (2011) 4 LW 840 : (2011) 5 MhLj 176 : (2011) 7 MLJ 827 : (2011) 4 MPLJ 28 : (201

Hindu Marriage Act, 1955 — Section 11, 12, 5, 8Penal Code, 1860 (IPC) — Section 406, 419, 420
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Supreme Court11 May 2011Dismissed

Vimaleshwar Nagappa Shet Vs Noor Ahmed Sheriff and Others

Supreme Court Of India · AIR 2011 SC 2057 : (2011) AIRSCW 3391 : (2011) 4 AWC 3990 : (2011) 3 CHN 184 Supp : (2011) 3 JCR 314 : (2011) 5 KarLJ 77 : (2011) 4 LW 814 : (2011) 7 MLJ 402 : (2011) 113 RD 528 : (2011) 5 SCALE 596 : (2011) 12 SCC 658 : (2011) 4 Supreme 62

Civil Procedure Code, 1908 (CPC) — Section 96(3)Partition Act, 1893 — Section 4Specific Relief Act, 1963 — Section 20
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Supreme Court11 May 2011Disposed Of

Videocon Industries Limited Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 2040 : (2011) AIRSCW 3129 : (2011) 2 ARBLR 180 : (2011) 4 AWC 3993 : (2011) 4 CHN 36 Supp : (2011) 4 CompLJ 256 : (2011) 6 JT 261 : (2011) 5 LW 633 : (2011) 6 MLJ 972 : (2011) 5 SCALE 678 : (2011) 6 SCC 161 : (2011) 8 SCR 569 : (2011) 4 Suprem

Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 11(6), 2(1), 2(2), 2(3), 2(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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Supreme Court11 May 2011Dismissed

Amar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 4 AWC 3726 : (2011) 5 SCALE 606 : (2011) 7 SCC 69

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 19 Rule 3(1)Constitution of India, 1950 — Article 19(1), 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 161
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Supreme Court11 May 2011

C.B.I. and Others Vs Keshub Mahindra etc. etc.

Supreme Court Of India · AIR 2011 SC 2037 : (2011) 2 Crimes 308 : (2011) 2 KLT 740 : (2011) 2 RCR(Criminal) 906 : (2011) 5 SCALE 591 : (2011) 6 SCC 216 : (2011) 2 SCC(Cri) 863

Constitution of India, 1950 — Article 137Criminal Procedure Code, 1973 (CrPC) — Section 209, 216, 228, 240, 323Penal Code, 1860 (IPC) — Section 304, 304A, 324, 326, 35
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Supreme Court11 May 2011Disposed Of

Narmada Bachao Andolan Vs State of Madhya Pradesh and Another State of Madhya Pradesh Vs Narmada Bachao Andolan and Another Narmada Hydro-Development Corporation Vs Narmada Bachao A

Supreme Court Of India · AIR 2011 SC 1989 : (2011) AIRSCW 4473 : (2011) 6 JT 379 : (2011) 5 SCALE 624 : (2011) 7 SCC 639 : (2011) 3 UJ 1977

Constitution of India, 1950 — Article 14, 21, 300A, 37, 38Criminal Procedure Code, 1973 (CrPC) — Section 340Forest (Conservation) Act, 1980 — Section 2
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