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Supreme Court Of India judgments, 2011

1,360 judgments · page 47 of 68

Supreme Court07 Apr 2011Partly Allowed

State of Jammu & Kashmir and Another Vs Ajay Dogra

Supreme Court Of India · AIR 2011 SC 1830 : (2011) AIRSCW 2605 : (2011) 129 FLR 731 : (2011) 4 JT 304 : (2011) 3 KCCR 328 SN : (2011) 3 PLJR 77 : (2011) 4 SCALE 442 : (2011) 3 Supreme 202

Jammu and Kashmir Police Rules, 1960 — Rule 176
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Supreme Court07 Apr 2011

Maninderjit Singh Bitta Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 3 AWC 2840 : (2011) 3 JCR 301 : (2011) 4 JT 383 : (2011) 2 RCR(Civil) 733 : (2011) 4 SCALE 435 : (2012) 1 SCC 707 : (2011) 5 SCR 142 : (2012) 2 TAC 7 : (2011) 2 UJ 1500

Central Motor Vehicles Rules, 1989 — Rule 50Motor Vehicles Act, 1988 — Section 109(3), 41(6)
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Supreme Court07 Apr 2011Partly Allowed

Sat Pal Vs State of Punjab

Supreme Court Of India · (2012) CriLJ 1210 : (2011) 6 SCALE 486

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2), 20, 7
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Supreme Court06 Apr 2011Dismissed

Pradeep Oil Corporation Vs Municipal Corporation of Delhi and Another

Supreme Court Of India · AIR 2011 SC 1869 : (2012) AIRSCW 543 : (2011) AIRSCW 2534 : (2011) 4 CHN 1 Supp : (2012) 186 DLT 1 : (2011) 5 JT 94 : (2011) 3 KCCR 298 SN : (2011) 4 RCR(Civil) 313 : (2011) 2 RCR(Rent) 285 : (2011) 4 SCALE 422 : (2011) 5 SCC 270 : (2011) 4 SCR 764 : (201

Constitution Of India, 1950 — Article 285Delhi Municipal Corporation Act, 1957 — Section 20(2), 114, 116(3), 119, 119(1), 120, 120(1), 120(2)Indian Easements Act, 1882 — Section 52
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Supreme Court06 Apr 2011Allowed

Union of India (UOI) and Another Vs B. Kishore

Supreme Court Of India · (2011) 4 AWC 3757 : (2011) 129 FLR 944 : (2011) 2 JCR 225 : (2011) 3 KCCR 272 SN : (2011) 4 LW 850 : (2011) 3 PLJR 22 : (2011) 4 SCALE 308 : (2011) 13 SCC 131 : (2011) 5 SCR 719

Constitution of India, 1950 — Article 14, 16
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Supreme Court06 Apr 2011Dismissed

Karnataka Industrial Areas Development Board and Another Vs Prakash Dal Mill and Others

Supreme Court Of India · AIR 2011 SC 1570 : (2012) AIRSCW 353 : (2011) 3 ALLMR 1018 : (2012) 1 BomCR 451 : (2011) 4 JT 215 : (2011) 4 SCALE 306 : (2011) 6 SCC 714 : (2011) 5 SCR 26 : (2011) 7 Supreme 509 : (2011) 2 UJ 1386

Constitution of India, 1950 — Article 12, 14, 226Karnataka Industrial Area Development Board Regulations, 1969 — Regulation 10, 7Karnataka Industrial Areas Development Act, 1966 — Section 13, 41, 41(2)
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Supreme Court06 Apr 2011Dismissed

Chairman-Cum-M.D., Coal India Ltd. and Others Vs Ananta Saha and Others

Supreme Court Of India · (2011) 3 ALLMR 419 : (2011) 5 AWC 4574 : (2011) 2 JCR 228 : (2011) 4 JT 252 : (2011) 3 LLJ 165 : (2011) LLR 673 : (2011) 4 SCALE 398 : (2011) 5 SCC 142 : (2011) 1 SCC(L&S) 750 : (2011) 2 UJ 1514

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27, 27.1, 28, 28.3Constitution of India, 1950 — Article 309, 311(1)Evidence Act, 1872 — Section 114
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Supreme Court06 Apr 2011Disposed Of

S.B.I. Vs Hemant Kumar

Supreme Court Of India · AIR 2011 SC 1890 : (2011) AIRSCW 2224 : (2011) 5 AWC 4560 : (2011) 129 FLR 553 : (2011) 3 JCR 60 : (2011) 4 JT 81 : (2011) 3 KCCR 311 SN : (2011) 2 LLJ 517 : (2011) LLR 449 : (2011) 5 MhLj 845 : (2011) 2 PLJR 128 : (2011) 4 SCALE 302 : (2011) 11 SCC 355 :

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Supreme Court06 Apr 2011

Akhil Bhartiya Upbhokta Congress Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 2011 SC 1834 : (2011) AIRSCW 2346 : (2011) 4 AWC 3760 : (2011) 4 JT 311 : (2011) 3 KCCR 263 SN : (2011) 4 SCALE 355 : (2011) 5 SCC 29

Constitution of India, 1950 — Article 14, 21, 39Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 13, 14, 15, 16, 17Madhya Pradesh Nagar Tatha Gram Nivesh Regulations — Regulation 3, 5
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Supreme Court05 Apr 2011Allowed

Rekha Vs State of T. Nadu tr. Sec. to Govt. and Another

Supreme Court Of India · (2011) 2 ACR 1592 : (2012) BomCR(Cri) 562 : (2011) 2 CG.L.R.W. 1 : (2011) 3 CTC 222 : (2011) 4 JT 392 : (2011) 2 KCCR 142 SN : (2011) 2 RCR(Criminal) 527 : (2011) 4 SCALE 387 : (2011) 5 SCC 244 : (2011) 3 SCR 885 : (2011) 4 SCR 740

Constitution of India, 1950 — Article 19, 21, 22, 22(1), 22(3)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(e), 3(1)
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Supreme Court05 Apr 2011Disposed Of

Ashok @ Dangra Jaiswal Vs State of M.P.

Supreme Court Of India · (2011) 2 ACR 1588 : AIR 2011 SC 1335 : (2012) AIRSCW 1 : (2011) 2 JLJ 1 : (2011) 4 JT 34 : (2011) 2 LW(Cri) 206 : (2011) 2 OLR 161 : (2011) 2 RCR(Criminal) 611 : (2011) 3 RLW 1883 : (2011) 4 SCALE 273 : (2011) 5 SCC 123 : (2011) 2 UC 801

Criminal Procedure Code, 1973 (CrPC) — Section 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
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Supreme Court05 Apr 2011Dismissed

Shanta Talwar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 1578 : (2011) 3 AWC 2826 : (2011) 4 JT 592 : (2011) 6 MLJ 799 : (2011) 2 RCR(Civil) 909 : (2011) 4 SCALE 278 : (2011) 5 SCC 287 : (2011) 3 UPLBEC 2095

Land Acquisition Act, 1894 — Section 17(1), 17(4), 23, 4, 5AMetro Railways (Construction of Works) Act, 1978 — Section 10, 11, 17, 40, 45
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