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Supreme Court Of India judgments, 2011

1,360 judgments · page 40 of 68

Supreme Court09 May 2011Disposed Of

Noida Entrepreneurs Association Vs NOIDA and Others Naresh Pratap Singh Vs State of U.P.

Supreme Court Of India · (2011) 6 ADJ 13 : AIR 2011 SC 2112 : (2011) AIRSCW 5014 : (2011) AIRSCW 3154 : (2011) 4 AWC 3265 : (2011) 6 JT 223 : (2011) 5 SCALE 505 : (2011) 6 SCC 508 : (2011) 8 SCR 25

Constitution Of India, 1950 — Article 14, 21All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6(b)Code Of Criminal Procedure, 1973 — Section 468, 469, 470, 471, 473
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Supreme Court09 May 2011Dismissed

O.P. Sharma and Others Vs High Court of Punjab and Haryana

Supreme Court Of India · (2011) 3 ACR 2650 : AIR 2011 SC 2101 : (2012) AIRSCW 661 : (2011) AIRSCW 2980 : (2011) CriLJ 2952 : (2011) 6 JT 275 : (2011) 2 RCR(Criminal) 884 : (2011) 5 SCALE 518 : (2011) 6 SCC 86 : (2011) 2 SCC(Cri) 821 : (2011) 2 SCC(L&S) 11 : (2011) 3 Supreme 684

Constitution of India, 1950 — Article 142, 144Contempt of Courts Act, 1971 — Section 12, 12(1), 15, 2Penal Code, 1860 (IPC) — Section 34, 393, 452, 506
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Supreme Court06 May 2011Allowed

Sushil Suri Vs C.B.I. and Another

Supreme Court Of India · AIR 2011 SC 1713 : (2011) AIRSCW 2909 : (2011) 4 CompLJ 9 : (2011) CriLJ 2939 : (2011) 2 Crimes 251 : (2011) 3 PLJR 51 : (2011) 3 RCR(Criminal) 356 : (2011) 3 RLW 2028 : (2011) 5 SCALE 412 : (2011) 5 SCC 708 : (2011) 2 SCC(Cri) 764 : (2011) 107 SCL 390 :

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120A, 120A(2), 120B, 409, 420
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Supreme Court06 May 2011Disposed Of

Smt. Rasila S. Mehta Vs Custodian, Nariman Bhavan, Mumbai

Supreme Court Of India · AIR 2011 SC 2122 : (2011) AIRSCW 3002 : (2011) 2 BC 608 : (2011) 4 BomCR 119 : (2011) 3 CompLJ 1 : (2011) 5 SCALE 560 : (2011) 6 SCC 220 : (2011) 2 SCC(Cri) 867 : (2011) 4 Supreme 497 : (2011) 4 UJ 2729

Criminal Procedure Code, 1973 (CrPC) — Section 102General Clauses Act, 1897 — Section 24Income Tax Act, 1961 — Section 132, 132(4)
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Supreme Court06 May 2011Partly Allowed

Murugan @ Settu Vs State of Tamil Nadu Siva Vs State rep. by Inspector of Police, Tamil Nadu

Supreme Court Of India · AIR 2011 SC 1691 : (2011) AIRSCW 2938 : (2011) 3 CGLJ 554 : (2011) CriLJ 2948 : (2011) 2 Crimes 273 : (2011) 6 JT 602 : (2011) 4 KCCR 373 SN : (2012) 1 LW(Cri) 65 : (2011) 2 NCC 264 : (2011) 3 RCR(Criminal) 35 : (2011) 5 SCALE 464 : (2011) 6 SCC 111 : (20

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 109, 363, 366, 376Registration of Births and Deaths Act, 1969 — Section 17
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Supreme Court05 May 2011Dismissed

Trishala Jain and Another Vs State of Uttaranchal and Another State of Uttaranchal and Another Vs Trishala Jain and Another

Supreme Court Of India · AIR 2011 SC 2458 : (2011) AIRSCW 3582 : (2011) 5 ALD 72 : (2011) 5 AWC 4877 : (2011) 2 RCR(Civil) 947 : (2011) 114 RD 339 : (2011) 5 SCALE 469 : (2011) 6 SCC 47 : (2011) 8 SCR 520 : (2011) 1 UD 417 : (2011) 4 UJ 2536 : (2011) 3 UPLBEC 2102

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 15, 18, 23, 23(1), 23(1A)
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Supreme Court05 May 2011Allowed

State of Maharashtra Vs Ravikant Shankarappa Patil and Others

Supreme Court Of India · AIR 2011 SC 2455 : (2011) AIRSCW 3633 : (2011) 3 JCC 1538 : (2011) 6 JT 351 : (2011) 6 SCALE 208 : (2011) 6 SCC 416 : (2011) 2 SCC(Cri) 998 : (2011) 5 SCR 1180 : (2011) 2 UC 1217

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 148, 149, 323, 342, 366
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Supreme Court05 May 2011Allowed

Hafeeza Bibi and Others Vs Shaikh Farid (dead) by L.Rs. and Others

Supreme Court Of India · AIR 2011 SC 1695 : (2011) 3 ALLMR 981 : (2011) 3 AWC 3142 : (2011) 5 BomCR 769 : (2011) 1 CGBCLJ 241 : (2011) 3 CGLJ 489 : (2011) 5 CHN 144 Supp : (2011) 2 JKJ 8 : (2011) 6 JT 5 : (2011) 4 KCCR 358 SN : (2011) 3 KLJ 6 : (2011) 2 KLT 661 : (2011) 3 LW 700

Registration Act, 1908 — Section 17, 17(1), 49Stamp Act, 1899 — Section 55Transfer of Property Act, 1882 — Section 123, 129
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Supreme Court05 May 2011Dismissed

K. Balakrishnan Nambiar Vs State of Karnataka and Others

Supreme Court Of India · AIR 2011 SC 1628 : (2011) AIRSCW 2943 : (2011) AIRSCW 2555 : (2011) 6 JT 18 : (2011) 5 KarLJ 218 : (2011) 4 KCCR 2621 : (2011) 5 SCALE 407 : (2011) 5 SCC 353 : (2011) 5 SCR 1143 : (2011) 5 Supreme 94 : (2011) 3 Supreme 268 : (2011) 5 UJ 2909

Forest (Conservation) Act, 1980 — Section 2
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Supreme Court05 May 2011Allowed

Shankara Co-op Housing Society Ltd. Vs M. Prabhakar and Others

Supreme Court Of India · AIR 2011 SC 2161 : (2011) AIRSCW 3033 : (2011) 4 ALLMR 407 : (2011) 3 RLW 2093 : (2011) 5 SCALE 423 : (2011) 5 SCC 607 : (2011) 7 SCR 468 : (2011) 3 Supreme 569 : (2011) 4 UJ 2475

Administration of Evacuee Property (Central) Rules, 1950 — Rule 25, 6Administration of Evacuee Property Act, 1950 — Section 2, 24, 27, 28, 4Civil Procedure Code, 1908 (CPC) — Section 9
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