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Supreme Court Of India judgments, 2011

1,360 judgments · page 39 of 68

Supreme Court11 May 2011Dismissed

APM Terminals B.V. Vs Union of India (UOI) and Another

Supreme Court Of India · (2011) 2 BC 681 : (2011) 4 BomCR 10 : (2011) 6 JT 289 : (2011) 3 KLT 17 SN : (2011) 6 MLJ 176 : (2011) 6 SCALE 271 : (2011) 6 SCC 756

Companies Act, 1956 — Section 178Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 79(1)
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Supreme Court10 May 2011Disposed Of

Guru Dev Singh Vs State of M.P.

Supreme Court Of India · AIR 2011 SC 2088 : (2011) AIRSCW 3214 : (2011) 3 JCC 1829 : (2011) 2 JLJ 276 : (2011) 6 JT 76 : (2011) 3 RCR(Criminal) 30 : (2011) 6 SCALE 20 : (2011) 5 SCC 721

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 34
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Supreme Court10 May 2011Dismissed

Commissioner of Police, Delhi and Others Vs Jai Bhagwan

Supreme Court Of India · (2011) 179 DLT 578 : (2011) 129 FLR 1094 : (2011) 6 JT 63 : (2011) 5 SCALE 696 : (2011) 6 SCC 376 : (2011) 2 SCC(L&S) 132

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16Delhi Police Act, 1978 — Section 21
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Supreme Court10 May 2011Allowed

Dharmatma Singh Vs Harminder Singh and Others

Supreme Court Of India · AIR 2011 SC 2094 : (2011) AIRSCW 3147 : (2011) 2 Crimes 259 : (2011) 6 JT 68 : (2011) 3 RCR(Criminal) 38 : (2011) 5 SCALE 552 : (2011) 6 SCC 102 : (2011) 2 SCC(Cri) 834 : (2011) 3 Supreme 720 : (2011) 2 UC 1170 : (2011) 5 UJ 2826

Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173, 173(2)Penal Code, 1860 (IPC) — Section 109, 114, 120B, 148, 158
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Supreme Court10 May 2011Disposed Of

Mahadev Govind Gharge and Others Vs The Special Land Acquisition Officer, Upper Krishna Project, Jamkhandi, Karnataka The Special Land Acquisition Officer, Upper Krishna Project, Jamkhandi Vs Mahadev Govind Ghar

Supreme Court Of India · AIR 2011 SC 2439 : (2011) AIRSCW 3220 : (2011) 5 ALD 1 : (2011) 4 ALLMR 858 : (2011) 5 AWC 4704 : (2012) 113 CLT 414 : (2011) 3 JCR 284 : (2011) 6 JT 100 : (2011) 5 KarLJ 1 : (2011) 4 LW 819 : (2011) 5 MhLj 532 : (2011) 5 MPHT 248 : (2011) 113 RD 680 : (2

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 41 Rule 11A, Order 41 Rule 12, Order 41 Rule 13Land Acquisition Act, 1894 — Section 18, 28, 4(1)Limitation Act, 1963 — Section 5
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Supreme Court10 May 2011Dismissed

L.K. Trust Vs EDC Ltd. and Others

Supreme Court Of India · AIR 2011 SC 2060 : (2011) AIRSCW 3395 : (2011) 2 BC 655 : (2012) 113 CLT 444 : (2011) 6 JT 470 : (2011) 3 KLT 9 SN : (2011) 5 MhLj 513 : (2011) 6 MLJ 753 : (2011) 4 MPLJ 9 : (2011) 4 RCR(Civil) 600 : (2011) 5 SCALE 531 : (2011) 6 SCC 780 : (2011) 7 SCR 56

Constitution Of India, 1950 — Article 129, 136, 141, 144Contempt Of Courts Rules, 1980 — Rule 3(C)Transfer of Property Act, 1882 — Section 54, 60
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Supreme Court10 May 2011Allowed

Prema Vs Nanje Gowda and Others

Supreme Court Of India · AIR 2011 SC 2077 : (2011) AIRSCW 3443 : (2012) 1 CHN 129 Supp : (2012) 113 CLT 198 : (2011) 6 JT 209 : (2011) 5 KarLJ 84 : (2011) 3 KCCR 1677 : (2011) 6 MLJ 769 : (2011) 2 OLR 116 : (2011) 3 RCR(Civil) 215 : (2011) 3 RLW 2699 : (2011) 6 SCALE 28 : (2011)

Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5(1), 151, 152, 153, 97Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 16Hindu Succession Act, 1956 — Section 29A, 29A, 6, 6A, 6B
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Supreme Court09 May 2011Allowed

Jawahar Singh Vs Bala Jain and Others

Supreme Court Of India · (2011) ACJ 1677 : AIR 2011 SC 2436 : (2011) AIRSCW 3631 : (2011) 5 ALD 69 : (2011) 4 AWC 3606 : (2011) 5 MhLj 336 : (2011) 7 MLJ 833 : (2011) 4 MPLJ 59 : (2011) 3 PLJR 269 : (2011) 164 PLR 117 : (2011) 3 RCR(Civil) 269 : (2011) 3 RLW 2049 : (2011) 5 SCALE

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Supreme Court09 May 2011Dismissed

Bhagwan Dass Vs State (NCT) of Delhi

Supreme Court Of India · AIR 2011 SC 1863 : (2011) AIRSCW 2867 : (2011) 59 BLJR 2408 : (2011) CriLJ 2903 : (2011) 2 Crimes 266 : (2011) 6 JT 345 : (2011) 3 PLJR 241 : (2011) 2 RCR(Criminal) 920 : (2011) 5 SCALE 498 : (2011) 6 SCC 396 : (2011) 3 Supreme 729 : (2011) 2 UC 1183 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 313Evidence Act, 1872 — Section 27
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