Supreme Court04 May 2011
Bhim Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 2 SCALE 434(1)
COURT ARCHIVE
Supreme Court Of India judgments, 2011
1,360 judgments · page 41 of 68
Supreme Court04 May 2011Disposed Of
Dunlop India Limited Vs A.A. Rahna and Another
Supreme Court Of India · AIR 2011 SC 2198 : (2011) AIRSCW 3275 : (2011) 2 KLT 682 : (2011) 1 RCR(Rent) 354 : (2011) 5 SCALE 312 : (2011) 5 SCC 778 : (2011) 3 Supreme 539 : (2011) 2 UJ 1791
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)Karnataka Rent Control Act, 1961 — Section 50(1)
Supreme Court04 May 2011Allowed
State of U.P. and Others Vs Rakesh Kumar Keshari and Another
Supreme Court Of India · AIR 2011 SC 1705 : (2011) AIRSCW 2919 : (2011) 3 AWC 3153 : (2011) 130 FLR 1 : (2011) 5 JT 343 : (2011) 6 MLJ 791 : (2011) 5 SCALE 303 : (2011) 5 SCC 341 : (2011) 2 SCC(L&S) 1 : (2011) 5 SCR 1060 : (2011) 3 Supreme 710 : (2011) 2 UJ 1887 : (2011) 2 UPLBEC
Constitution of India, 1950 — Article 13, 14, 226
Supreme Court03 May 2011Allowed
State of Punjab Vs Amarjit Singh
Supreme Court Of India · (2012) 4 ALD 142 : (2011) 5 BomCR 327 : (2011) 4 MLJ 331 : (2011) 6 SCALE 462
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 80, 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 11A, 12, 16, 17
Supreme Court03 May 2011Dismissed
Diljit Singh Bedi Vs Shiromani Gurudwara Prabhandhak Committee, Sri Amritsar
Supreme Court Of India · AIR 2011 SC 1633 : (2011) AIRSCW 2948 : (2011) 129 FLR 725 : (2011) 3 PLJR 37 : (2011) 2 RCR(Civil) 860 : (2011) 5 SCALE 273 : (2011) 5 SCC 417 : (2011) 2 SCC(L&S) 25 : (2011) 3 Supreme 519 : (2011) 2 UJ 1849
Constitution of India, 1950 — Article 136Sikh Gurdwaras Act, 1925 — Section 69
Supreme Court03 May 2011Dismissed
Bhaiyamiyan @ Jardar Khan and Another Vs State of Madhya Pradesh
Supreme Court Of India · AIR 2011 SC 2218 : (2011) AIRSCW 5700 : (2011) 2 JLJ 242 : (2011) 2 NCC 43 : (2011) 3 RCR(Criminal) 690 : (2011) 6 SCALE 326 : (2011) 6 SCC 394 : (2011) 2 SCC(Cri) 983 : (2011) 5 SCR 1044
Penal Code, 1860 (IPC) — Section 376(2)
Supreme Court03 May 2011Dismissed
Shaji and Others Vs State of Kerala
Supreme Court Of India · AIR 2011 SC 1825 : (2011) AIRSCW 2903 : (2011) CriLJ 2935 : (2011) 2 Crimes 246 : (2011) 3 JCC 1989 : (2011) 6 JT 623 : (2011) 4 KCCR 374 SN : (2011) 3 KLT 19 SN : (2011) 2 LW(Cri) 180 : (2011) 3 RCR(Criminal) 114 : (2011) 3 RLW 2200 : (2011) 5 SCALE 278
Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
Supreme Court03 May 2011Allowed
The Joint Action Committee of Airlines Pilots Associations of India and Others Vs The Director General of Civil Aviation and Others
Supreme Court Of India · AIR 2011 SC 2220 : (2011) AIRSCW 3068 : (2011) 3 BomCR 226 : (2011) 6 JT 24 : (2011) 5 SCALE 284 : (2011) 5 SCC 435 : (2011) 5 SCR 1019 : (2011) 3 Supreme 621 : (2011) 4 UJ 2267
Aircraft Act, 1934 — Section 14, 4A, 5, 5(2), 5AAircraft Rules, 1937 — Rule 133A, 29C, 42AConstitution of India, 1950 — Article 226
Supreme Court02 May 2011
Lal Kishore Jha Vs State of Jharkhand and Another
Supreme Court Of India · (2012) CriLJ 1817 : (2011) 6 SCALE 418 : (2011) 6 SCC 453 : (2011) 2 SCC(Cri) 1013 : (2011) 5 SCR 1015
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 494, 498A
Supreme Court02 May 2011Dismissed
Satyavir Singh Rathi Vs State thr. C.B.I.
Supreme Court Of India · AIR 2011 SC 1748 : (2011) AIRSCW 2874 : (2011) CriLJ 2908 : (2011) 3 Crimes 27 : (2011) 3 RCR(Criminal) 805 : (2011) 5 SCALE 339 : (2011) 6 SCC 1 : (2011) 2 SCC(Cri) 782 : (2011) 4 Supreme 416
Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 208, 209
Supreme Court02 May 2011Dismissed
Abdul Khader (D) by L.Rs. Vs Tarabai and Others
Supreme Court Of India · AIR 2011 SC 2229 : (2011) AIRSCW 2953 : (2011) 5 JT 160 : (2011) 5 KarLJ 234 : (2011) 5 SCALE 266 : (2011) 6 SCC 199 : (2011) 3 Supreme 507 : (2011) 2 UJ 1752
Karnataka Certain Inams Abolition Act, 1977 — Section 4, 5, 5(1), 5(3)Karnataka Land Reforms Act, 1961 — Section 142(1), 45, 48A, 79A
Supreme Court29 Apr 2011Dismissed
Environmental and Consumer Protect. Found Vs Delhi Administration and Others
Supreme Court Of India · (2011) 6 SCALE 563
Constitution of India, 1950 — Article 21A
Supreme Court29 Apr 2011Allowed
Prahlad Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 4 AWC 3650 : (2011) 2 GLH 312 : (2011) 4 KCCR 362 SN : (2011) 5 MhLj 1 : (2011) 4 MLJ 33 : (2011) 2 RCR(Civil) 863 : (2011) 114 RD 21 : (2011) 5 SCALE 296 : (2011) 5 SCC 386 : (2011) 5 SCR 1002
Land Acquisition Act, 1894 — Section 11, 16, 17(3A), 4, 4(1)Maharashtra Regional and Town Planning Act, 1966 — Section 126(2)
Supreme Court29 Apr 2011Dismissed
Ritesh Saxena and Another Vs Kirti Srivastava
Supreme Court Of India · (2011) 13 SCC 50
Hindu Marriage Act, 1955 — Section 13B
Supreme Court29 Apr 2011Allowed
Sri Kumaresh Vs The Divl. Manager National Insurance Company Ltd. and Another
Supreme Court Of India · (2011) ACJ 1975 : (2011) 4 AWC 3601 : (2011) 6 JT 35 : (2011) 164 PLR 110 : (2011) 2 RCR(Civil) 913 : (2012) 1 RLW 505 : (2011) 12 SCC 488 : (2011) 4 TAC 28
Motor Vehicles Act, 1988 — Section 166
Supreme Court29 Apr 2011Allowed
Agricultural Market Committee A.P. etc. Vs M.K. Exports, A.P. etc. etc.
Supreme Court Of India · (2011) 2 Crimes 241 : (2011) 5 JT 353 : (2011) 5 SCALE 62 : (2011) 2 UJ 1826
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 12A, 12B, 12CCriminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court28 Apr 2011Dismissed
Asst. Collector of Customs (P) Goa and Another Vs Shri Pascoal DIAS
Supreme Court Of India · (2011) 268 ELT 433
Customs Act, 1962 — Section 101, 135Imports and Exports (Control) Act, 1947 — Section 5
Supreme Court28 Apr 2011Dismissed
Natha Shankar Mahajan Vs State of Maharashtra
Supreme Court Of India · (2011) 2 RCR(Criminal) 925 : (2011) 5 SCALE 389 : (2011) 5 SCR 958
Penal Code, 1860 (IPC) — Section 302
Supreme Court28 Apr 2011Disposed Of
Kanwarjit Singh Kakkar Vs State of Punjab and Another
Supreme Court Of India · (2011) 3 ACR 2663 : (2011) 4 ADJ 734 : (2011) 2 ALD(Cri) 651 : (2011) 3 CGLJ 308 : (2011) 2 Crimes 235 : (2011) 2 GLH 445 : (2011) 3 GLR 2645 : (2011) 3 JCC 1917 : (2011) 5 JT 214 : (2011) 2 KLT 630 : (2011) 3 PLJR 137 : (2011) 4 RCR(Criminal) 127 : (2011
Penal Code, 1860 (IPC) — Section 168Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Punjab Civil Medical Service (Class- I) Rules, 1972 — Rule 15
Supreme Court28 Apr 2011Dismissed
Ram Singh Vs Central Bureau of Narcotics
Supreme Court Of India · AIR 2011 SC 2490 : (2012) AIRSCW 616 : (2011) AIRSCW 3106 : (2011) 3 GLR 2438 : (2012) 1 JCR 138 : (2011) 4 KCCR 372 SN : (2011) 2 NCC 215 : (2011) 2 RCR(Criminal) 850 : (2011) 4 RLW 3152 : (2011) 6 SCALE 243 : (2011) 11 SCC 347 : (2011) 3 SCC(Cri) 181 :
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 24, 25, 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 43, 51, 53