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Supreme Court Of India judgments, 2011

1,360 judgments · page 45 of 68

Supreme Court15 Apr 2011Allowed

Sri Radhy Shyam (Dead) through L.Rs. and Others Vs State of U.P. and Others

Supreme Court Of India · (2011) 3 ALLMR 920 : (2011) 4 AWC 3280 : (2011) 4 JT 524 : (2011) 3 KLT 34 SN : (2011) 3 RCR(Civil) 96 : (2011) 2 RLW 1507 : (2011) 4 SCALE 677 : (2011) 5 SCC 553 : (2011) 8 SCR 359 : (2011) 3 UPLBEC 1793

Constitution of India, 1950 — Article 13, 136, 14, 19, 21Evidence Act, 1872 — Section 101, 102, 103, 104, 105Industries (Development and Regulation) Act, 1951 — Section 18AA
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Supreme Court15 Apr 2011Dismissed

Booz Allen and Hamilton Inc. Vs SBI Home Finance Ltd. and Others

Supreme Court Of India · AIR 2011 SC 2507 : (2011) AIRSCW 3089 : (2011) 2 ARBLR 155 : (2011) 4 AWC 3656 : (2011) 5 JT 198 : (2011) 2 KLJ 719 : (2011) 3 LW 149 : (2011) 5 MhLj 8 : (2011) 5 SCALE 147 : (2011) 5 SCC 532 : (2011) 2 UJ 1472

Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(2), 48(2), 8Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 4(1), Order 34 Rule 4(2), Order 8 Rule 1, 92Transfer of Property Act, 1882 —
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Supreme Court13 Apr 2011Dismissed

Babulal Sahu Vs State of Chhattisgarh

Supreme Court Of India · AIR 2011 SC 2530 : (2011) AIRSCW 3617 : (2011) 3 JCR 318 : (2011) 3 RCR(Criminal) 72 : (2011) 6 SCALE 206

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court13 Apr 2011Allowed

Veeran and Others Vs State of M.P.

Supreme Court Of India · AIR 2011 SC 1655 : (2011) AIRSCW 2599 : (2011) CriLJ 2688 : (2011) 2 Crimes 172 : (2011) 3 JCR 34 : (2011) 3 KCCR 276 SN : (2011) 2 NCC 179 : (2011) 4 SCALE 615 : (2011) 11 SCC 367 : (2011) 3 SCC(Cri) 195 : (2011) 5 SCR 300 : (2011) 2 UC 909

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
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Supreme Court13 Apr 2011Allowed

Rallis India Ltd. Vs Poduru Vidya Bhusan and Others

Supreme Court Of India · (2011) 3 BomCR 450 : (2011) 102 CLA 264 : (2011) 164 CompCas 54 : (2011) 2 CompLJ 479 : (2011) 2 Crimes 177 : (2011) 3 JCR 93 : (2011) 4 JT 247 : (2011) 2 KLT 376 : (2012) 1 RCR(Civil) 14 : (2011) 4 RCR(Criminal) 723 : (2011) 4 SCALE 614 : (2011) 13 SCC 8

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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Supreme Court13 Apr 2011Allowed

Surendra Vs State of Rajasthan.

Supreme Court Of India · (2013) 1 AJR 477 : (2012) CriLJ 2096

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court13 Apr 2011Allowed

P.H. Paul Manoj Pandian Vs Mr. P. Veldurai

Supreme Court Of India · AIR 2011 SC 1660 : (2011) AIRSCW 2623 : (2011) 4 JT 567 : (2011) 4 KCCR 359 SN : (2011) 5 MhLj 805 : (2011) 2 RCR(Civil) 723 : (2011) 4 SCALE 596 : (2011) 5 SCC 214 : (2011) 5 SCR 254 : (2011) 3 Supreme 185 : (2011) 2 UJ 1430

Constitution of India, 1950 — Article 162Madras High Court (Election Petition) Rules, 1967 — Rule 2Representation of the People Act, 1951 — Section 9A, 100(1)(a), 116A, 80, 81, 82, 84
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Supreme Court11 Apr 2011Dismissed

State of Uttaranchal Vs Golden Forest Co. (P) Ltd.

Supreme Court Of India · AIR 2011 SC 1723 : (2011) AIRSCW 5408 : (2011) AIRSCW 2567 : (2011) 4 AWC 4210 : (2011) 6 JT 619 : (2011) 4 SCALE 512 : (2011) 4 Supreme 602 : (2011) 6 Supreme 101 : (2011) 1 UD 279

Uttar Pradesh Reorganisation Act, 2000 — Section 91Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(1), 166, 167, 167(2)
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Supreme Court11 Apr 2011Allowed

Kuldip Yadav and Others Vs State of Bihar

Supreme Court Of India · AIR 2011 SC 1737 : (2011) 2 ALD(Cri) 112 : (2011) 59 BLJR 929 : (2011) CriLJ 2640 : (2011) 3 JCR 116 : (2011) 4 JT 436 : (2011) 3 KCCR 309 SN : (2011) 3 PLJR 25 : (2011) 2 RCR(Criminal) 820 : (2011) 4 SCALE 543 : (2011) 5 SCC 324 : (2011) 2 SCC(Cri) 632 :

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 210, 210(2), 210(3)Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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