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Supreme Court Of India judgments, 2011

1,360 judgments · page 44 of 68

Supreme Court19 Apr 2011Allowed

Arumugam Servai Vs State of Tamil Nadu

Supreme Court Of India · AIR 2011 SC 1859 : (2011) AIRSCW 65 : (2011) CriLJ 2899 : (2011) 2 Crimes 221 : (2011) 2 GLH 1546 : (2011) 3 JCC 1985 : (2011) 3 JCR 128 : (2011) 4 JT 300 : (2011) 2 KLJ 44 : (2011) 2 RCR(Criminal) 729 : (2011) 4 SCALE 756 : (2011) 6 SCC 405 : (2011) 2 SC

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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Supreme Court19 Apr 2011Allowed

Union of India (UOI) Vs Dhiraj (Dead) through L.Rs.

Supreme Court Of India · (2011) AIRSCW 2657 : (2011) 4 AWC 3623 : (2011) 112 CLT 607 : (2011) 3 JCR 313 : (2011) 4 KCCR 393 SN : (2011) 2 RCR(Civil) 858 : (2011) 113 RD 421 : (2011) 4 SCALE 754 : (2011) 3 Supreme 407

Land Acquisition Act, 1894 — Section 18, 4, 54, 6
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Supreme Court19 Apr 2011Disposed Of

Afjal Imam Vs State of Bihar and Others

Supreme Court Of India · (2011) 59 BLJR 1155 : (2011) 3 JCR 14 : (2011) 5 JT 19 : (2011) 3 PLJR 290 : (2011) 4 SCALE 815 : (2011) 5 SCC 729 : (2011) 2 UJ 1316

Bihar Municipal Act, 2007 — Section 100(1), 12(1), 17, 18(2), 19(2)Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010 — Rule 10, 14, 6, 7Calcutta Municipal Corporation Act, 1980 — Section 8
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Supreme Court18 Apr 2011Disposed Of

Waikhom Yaima Singh Vs State of Manipur

Supreme Court Of India · (2011) 2 ACR 2364 : (2011) CriLJ 2673 : (2011) 2 Crimes 187 : (2011) 3 JCR 62 : (2011) 6 JT 355 : (2011) 3 KCCR 312 SN : (2011) 2 KLJ 29 : (2011) 3 PLJR 14 : (2011) 4 SCALE 718 : (2011) 13 SCC 125 : (2011) 5 SCR 448 : (2011) 2 UC 937

Penal Code, 1860 (IPC) — Section 302
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Supreme Court18 Apr 2011Disposed Of

Bachpan Bachao Andolan Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 5169 : (2011) 4 AWC 4188 : (2011) 59 BLJR 905 : (2011) 5 JT 68 : (2011) 4 SCALE 769 : (2011) 5 SCC 1 : (2011) 3 Supreme 303 : (2011) 2 UJ 1283

Constitution Of India, 1950 — Article 14, 15, 16, 17, 21, 21A, 23, 24, 32, 39Information Technology Act, 2000 — Section 67Indian Penal Code, 1860 — Section 41, 293, 319, 320, 321, 322, 323, 324, 325, 326, 327, 328, 329, 339, 340, 341, 342, 350, 351, 361, 362, 363, 365, 366, 366A, 366B, 367, 368, 370, 371, 372, 373, 375, 416, 420, 465, 466, 468, 471, 503, 506
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Supreme Court18 Apr 2011Dismissed

Bholanath Mukherjee and Others Vs R.K. Mission V. Centenary College and Others

Supreme Court Of India · (2011) AIRSCW 2960 : (2011) 5 JT 43 : (2011) 4 SCALE 862 : (2011) 5 SCC 464 : (2011) 2 SCC(L&S) 30 : (2011) 2 UJ 1545

Constitution of India, 1950 — Article 26, 30(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7West Bengal College Service Commission Act, 1978 — Section 15, 2, 26, 3, 5(3)
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Supreme Court18 Apr 2011Dismissed

Hitesh Bhatnagar Vs Deepa Bhatnagar

Supreme Court Of India · AIR 2011 SC 1637 : (2011) 3 ALLMR 408 : (2011) 4 AWC 4014 : (2011) 3 BomCR 603 : (2011) 1 CGBCLJ 388 : (2011) 3 CHN 91 Supp : (2011) 2 DMC 1 : (2011) 3 GLR 2331 : (2011) 3 JCR 1 : (2011) 5 JT 176 : (2011) 3 KCCR 1837 : (2011) 2 KLJ 11 : (2011) 3 LW 7 : (2

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
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Supreme Court18 Apr 2011Dismissed

Union of India (UOI) and Others Vs Tantia Construction Pvt. Ltd.

Supreme Court Of India · (2011) 2 ARBLR 115 : (2011) 5 AWC 4568 : (2011) 3 JCR 8 : (2012) 1 JLJR 240 : (2011) 5 JT 59 : (2011) 2 KLJ 15 : (2011) 3 LW 691 : (2012) 1 PLJR 455 : (2011) 3 RCR(Civil) 821 : (2011) 4 SCALE 745 : (2011) 5 SCC 697 : (2011) 5 SCR 397 : (2011) 4 UJ 2210

Arbitration and Conciliation Act, 1996 — Section 5Constitution of India, 1950 — Article 14, 19(1), 226
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Supreme Court18 Apr 2011Dismissed

J.S. Yadav Vs State of U.P. and Another

Supreme Court Of India · (2011) AIRSCW 3078 : (2011) 4 AWC 4023 : (2011) 3 CTC 532 : (2011) 6 MLJ 998 : (2011) 4 SCALE 733 : (2011) 6 SCC 570 : (2011) 2 SCC(L&S) 140 : (2011) 5 SCR 460 : (2011) 4 Supreme 546 : (2011) 2 UJ 1625 : (2011) 3 UPLBEC 2036

Constitution Of India, 1950 — Article 14, 16, 236, 236(a)Code Of Civil Procedure, 1908 — Order 1 Rule 9Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 4
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Supreme Court15 Apr 2011Dismissed

Janak Dulari Devi and Another Vs Kapildeo Rai and Another

Supreme Court Of India · AIR 2011 SC 2521 : (2011) AIRSCW 3185 : (2011) 5 AWC 4475 : (2011) 5 CHN 109 Supp : (2012) 2 JCR 54 : (2011) 5 JT 272 : (2011) 3 KCCR 207 SN : (2011) 6 MLJ 782 : (2013) 1 OLR 848 : (2011) 4 RCR(Civil) 708 : (2011) 114 RD 27 : (2011) 6 SCC 555

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 55(4), 8
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Supreme Court15 Apr 2011Disposed Of

Deb Ratan Biswas and Others Vs Most. Anand Moyi Devi and Others

Supreme Court Of India · AIR 2011 SC 1653 : (2011) AIRSCW 2597 : (2011) 3 ALLMR 908 : (2011) 4 AWC 4013 : (2011) 3 CHN 108 Supp : (2011) 3 JCR 33 : (2011) 4 JT 244 : (2011) 3 KCCR 205 SN : (2011) 2 KLJ 12 : (2011) 2 KLT 366 : (2011) 3 LW 166 : (2011) 3 PLJR 19 : (2011) 164 PLR 13

Contract Act, 1872 — Section 207Civil Procedure Code, 1908 (CPC) — Section 151
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Supreme Court15 Apr 2011Allowed

Muthu Karuppan Vs Parithi Ilamvazhuthi and Another

Supreme Court Of India · AIR 2011 SC 1645 : (2011) AIRSCW 2588 : (2011) CriLJ 2680 : (2011) 2 Crimes 163 : (2011) 3 CTC 520 : (2011) 3 JCR 23 : (2011) 4 JT 268 : (2011) 3 KCCR 329 SN : (2011) 2 RCR(Criminal) 829 : (2011) 4 SCALE 664 : (2011) 5 SCC 496 : (2011) 2 SCC(Cri) 709 : (2

Constitution of India, 1950 — Article 215, 225Contempt of Courts (Madras High Court) Rules, 1975 — Rule 3, 4, 8Contempt of Courts Act, 1971 — Section 12, 14, 15, 2, 23
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