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Supreme Court Of India judgments, 2011

1,360 judgments · page 42 of 68

Supreme Court28 Apr 2011Disposed Of

Roopsena Khatun Vs State of West Bengal

Supreme Court Of India · AIR 2011 SC 2256 : (2012) AIRSCW 2723 : (2011) AIRSCW 3169 : (2011) 4 KCCR 375 SN : (2011) 2 RCR(Criminal) 894 : (2011) 5 SCALE 386 : (2011) 13 SCC 303 : (2011) 5 SCR 982 : (2011) 7 Supreme 422

Penal Code, 1860 (IPC) — Section 302, 379
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Supreme Court28 Apr 2011Allowed

A.C. Muthiah Vs Board of Control for Cricket in India and Another

Supreme Court Of India · (2011) 5 JT 286 : (2011) 5 SCALE 68 : (2011) 6 SCC 617 : (2011) 2 UJ 1703

Board of Control for Cricket in India Regulations, 1994 — Regulation 6.2.1, 6.2.4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 1 Rule 8(3)Constitution of In
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Supreme Court28 Apr 2011Allowed

J.G. Engineers Pvt. Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 2477 : (2011) AIRSCW 2849 : (2011) 2 ARBLR 84 : (2011) 5 AWC 4492 : (2011) 5 JT 380 : (2011) 4 KCCR 360 SN : (2011) 3 RCR(Civil) 683 : (2011) 5 SCALE 46 : (2011) 5 SCC 758 : (2011) 8 SCR 486 : (2011) 4 Supreme 531 : (2011) 2 UJ 1832

Arbitration and Conciliation Act, 1996 — Section 28(1), 28(3), 34, 34(2)
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Supreme Court26 Apr 2011Allowed

Zahoor and Others Vs State of U.P.

Supreme Court Of India · AIR 2011 SC 2501 : (2011) AIRSCW 2959 : (2011) 4 KCCR 376 SN : (2011) 2 RCR(Criminal) 897 : (2011) 5 SCALE 384 : (2011) 5 SCR 881

Penal Code, 1860 (IPC) — Section 302, 304, 304(I), 34
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Supreme Court26 Apr 2011Allowed

Bahadur Singh Vs State of Punjab

Supreme Court Of India · (2011) 2 RCR(Criminal) 944 : (2011) 5 SCALE 550

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55, 57
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Supreme Court26 Apr 2011Allowed

Banda Development Authority, Banda Vs Moti Lal Agarwal and Others

Supreme Court Of India · (2011) AIRSCW 2835 : (2011) 4 AWC 3636 : (2011) 5 JT 106 : (2011) 3 RCR(Civil) 530 : (2011) 5 SCALE 173 : (2011) 5 SCC 394 : (2011) 3 Supreme 473 : (2011) 4 UJ 2109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96, 80Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1984 — Section 11A
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Supreme Court26 Apr 2011Dismissed

Consumer Online Foundation, etc. Vs Union of India (UOI) and Others, etc.

Supreme Court Of India · (2011) AIRSCW 2815 : (2011) 5 JT 221 : (2011) 5 SCALE 193 : (2011) 5 SCC 360 : (2011) 3 Supreme 449 : (2011) 2 UJ 1406

Airports Authority of India Act, 1994 — Section 11, 12, 12A, 12A(1), 12A(4)Airports Economic Regulatory Authority of India Act, 2008 — Section 13(1), 2Bombay Agricultural Produce Markets Act, 1939 — Section 11<
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Supreme Court26 Apr 2011Allowed

Bansal Wire Industries Ltd. and Another Vs State of U.P. and Others

Supreme Court Of India · (2011) AIRSCW 3177 : (2011) 185 ECR 271 : (2011) 269 ELT 145 : (2011) 5 JT 262 : (2011) 5 SCALE 23 : (2011) 6 SCC 545 : (2011) 4 Supreme 593 : (2011) 2 UJ 1760

Central Sales Tax Act, 1956 — Section 14, 15, 2Uttar Pradesh Trade Tax Act, 1948 — Section 10B, 21, 21(2), 3A(1)Uttar Pradesh Trade Tax Rules, 1948 — Rule 41(8)
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Supreme Court26 Apr 2011Disposed Of

Mritunjoy Sett (D) by L.Rs. Vs Jadunath Basak (D) by L.Rs.

Supreme Court Of India · AIR 2011 SC 2496 : (2011) AIRSCW 2974 : (2011) 3 CHN 110 Supp : (2011) 5 JT 358 : (2011) 2 RCR(Civil) 894 : (2011) 5 SCALE 32 : (2011) 11 SCC 402 : (2011) 5 SCR 884 : (2011) 3 Supreme 496 : (2011) 2 UJ 1864

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 17, 32(2)Transfer of Property Act, 1882 — Section 106
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Supreme Court25 Apr 2011Dismissed

U.P. Avas Evam Vikas Parishad Vs Sheo Narain Kushwaha and Others

Supreme Court Of India · (2011) AIRSCW 2798 : (2011) 5 AWC 4488 : (2011) 4 CTC 213 : (2011) 5 JT 364 : (2011) 2 KLJ 24 : (2011) 3 LW 170 : (2011) 5 MhLj 312 : (2011) 114 RD 183 : (2011) 5 SCALE 260 : (2011) 6 SCC 456 : (2011) 5 SCR 869 : (2011) 4 UJ 2220 : (2011) 3 UPLBEC 2059

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 11(4), 96Land Acquisition Act, 1894 — Section 54
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Supreme Court25 Apr 2011Allowed

Union of India (UOI) and Others Vs Master Construction Co.

Supreme Court Of India · (2011) AIRSCW 4610 : (2011) AIRSCW 2669 : (2011) 2 ARBLR 105 : (2011) 4 AWC 3629 : (2011) 3 CHN 100 Supp : (2011) 2 CompLJ 520 : (2011) 5 JT 244 : (2011) 5 MhLj 835 : (2011) 3 RCR(Civil) 526 : (2011) 5 SCALE 165 : (2011) 12 SCC 349 : (2011) 5 SCR 853 : (2

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
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Supreme Court21 Apr 2011Disposed Of

State of Tamil Nadu and Another Vs India Cements Ltd. and Another

Supreme Court Of India · (2011) AIRSCW 2699 : (2011) 185 ECR 106 : (2011) 5 JT 143 : (2011) 4 SCALE 843 : (2011) 13 SCC 247 : (2011) 3 Supreme 382 : (2011) 2 UJ 1454 : (2011) 40 VST 225

Central Excises and Salt Act, 1944 — Section 37BCentral Sales Tax Act, 1956 — Section 8(5), 9(2)Customs Act, 1962 — Section 151A
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