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Supreme Court Of India judgments, 2011

1,360 judgments · page 49 of 68

Supreme Court31 Mar 2011Allowed

Shindo Alias Sawinder Kaur and Another Vs State of Punjab

Supreme Court Of India · (2011) 6 JT 364 : (2011) 2 OLR 93 : (2011) 3 PLJR 64 : (2011) 2 RCR(Criminal) 878 : (2011) 11 SCC 517 : (2011) 4 SCR 117

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 113B, 302, 304B, 34, 498A
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Supreme Court31 Mar 2011

State of U.P. Vs Preetam and Others

Supreme Court Of India · (2011) 2 Crimes 103 : (2011) 2 JCC 1221 : (2011) 4 JT 156 : (2011) 2 RCR(Criminal) 679 : (2011) 4 SCALE 145 : (2011) 11 SCC 286 : (2011) 3 SCC(Cri) 168 : (2011) 4 SCR 123 : (2011) 2 UC 812

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court31 Mar 2011Disposed Of

Revanasiddappa and Another Vs Mallikarjun and Others

Supreme Court Of India · (2011) 3 AWC 3126 : (2011) 2 CG.L.R.W. 13 : (2011) 4 CHN 50 Supp : (2011) 112 CLT 469 : (2011) 2 CTC 810 : (2011) 1 GLH 757 : (2011) 2 JCR 259 : (2011) 4 JT 90 : (2011) 2 KCCR 1531 : (2011) 2 KLT 176 : (2011) 3 RLW 2547 : (2011) 4 SCALE 189 : (2011) 11 SC

Constitution of India, 1950 — Article 300A, 37, 39Hindu Marriage (Amendment) Act, 1956 — Section 16, 16(1), 16(2), 16(3)Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(1), 16(2)
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Supreme Court31 Mar 2011Dismissed

K.J.S. Buttar Vs Union of India (UOI) and Another

Supreme Court Of India · (2011) AIRSCW 2132 : (2011) 5 AWC 4776 : (2011) 3 JT 625 : (2011) 3 KCCR 270 SN : (2011) 4 SCALE 138 : (2011) 11 SCC 429 : (2011) 2 SCC(L&S) 224 : (2011) 4 SCR 136 : (2011) 2 Supreme 675

Constitution of India, 1950 — Article 14
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Supreme Court31 Mar 2011Dismissed

Mohammad Aftab Mir Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2011) AIRSCW 5793 : (2011) AIRSCW 5486 : (2011) AIRSCW 2149 : (2011) 5 AWC 4781 : (2011) 2 JKJ 1 : (2011) 4 JT 85 : (2011) 3 KCCR 287 SN : (2011) 4 SCALE 131 : (2011) 11 SCC 82 : (2011) 2 SCC(L&S) 187 : (2011) 5 SCR 705 : (2011) 2 Supreme 711

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Supreme Court31 Mar 2011Dismissed

Deepak Agarwal and Another Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2011) AIRSCW 5402 : (2011) AIRSCW 2138 : (2011) 4 AWC 4232 : (2011) 4 JT 423 : (2011) 4 SCALE 177 : (2011) 6 SCC 725 : (2011) 2 SCC(L&S) 175 : (2011) 2 UJ 1245 : (2011) 3 UPLBEC 2047

Andhra Pradesh Registration and Subordinate Service Rules, 1976 — Rule 4(1)Constitution of India, 1950 — Article 309Uttar Pradesh Excise Group A Service Rules, 1983 — Rule 2, 3, 4, 5, 5(1)
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Supreme Court30 Mar 2011Disposed Of

Chandra Bonia Vs State of Assam

Supreme Court Of India · (2011) AIRSCW 4184 : (2012) 1 GLD 229 : (2011) 3 GLT 23 : (2011) 7 JT 68 : (2011) 4 RCR(Criminal) 190 : (2011) 6 SCALE 721 : (2011) 4 SCR 15 : (2011) 2 UJ 1695

Criminal Procedure Code, 1973 (CrPC) — Section 164
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Supreme Court30 Mar 2011Allowed

Harjit Singh Vs State of Punjab

Supreme Court Of India · (2011) 2 ACR 1999 : (2011) AIRSCW 2215 : (2011) AIRSCW 4602 : (2011) AIRSCW 5118 : (2011) 2 ALD(Cri) 76 : (2011) 1 CGBCLJ 217 : (2011) CriLJ 2332 : (2011) 4 JT 100 : (2011) 3 KCCR 271 SN : (2011) 2 NCC 301 : (2011) 2 RCR(Criminal) 560 : (2011) 4 SCALE 116

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 8
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Supreme Court30 Mar 2011Allowed

K.K. Velusamy Vs N. Palanisamy

Supreme Court Of India · (2011) 3 ALLMR 445 : (2011) 3 AWC 3104 : (2011) 1 CG.L.R.W. 501 : (2011) 1 CGBCLJ 254 : (2011) 5 CHN 28 Supp : (2011) 3 CTC 422 : (2011) 4 JT 38 : (2011) 2 KCCR 132 SN : (2011) 2 KLJ 240 : (2011) 3 LW 738 : (2011) 2 PLJR 138 : (2011) 2 RCR(Civil) 875 : (2

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, 151Evidence Act, 1872 — Section 3, 8Information Technology Act, 2000 — Section 2
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Supreme Court30 Mar 2011Allowed

State of U.P. and Others Vs Rekha Rani

Supreme Court Of India · (2011) 4 ADJ 527 : AIR 2011 SC 1893 : (2011) AIRSCW 2277 : (2011) 5 AWC 4774 : (2011) 129 FLR 950 : (2011) 2 JCR 239 : (2011) 4 JT 6 : (2011) 3 KCCR 303 SN : (2011) 3 KCCR 299 : (2011) 3 LLJ 17 : (2011) 4 SCALE 97 : (2011) 11 SCC 441 : (2011) 2 SCC(L&S) 2

Constitution of India, 1950 — Article 14, 16, 226
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Supreme Court30 Mar 2011Dismissed

Union of India (UOI) and Another Vs M.M. Sharma

Supreme Court Of India · (2011) 4 AWC 3377 : (2011) 129 FLR 736 : (2011) 2 JCR 241 : (2011) 4 JT 22 : (2011) 1 OLR 1097 : (2011) 4 SCALE 122 : (2011) 11 SCC 293 : (2011) 2 SCC(L&S) 207 : (2011) 4 SCR 50

Constitution of India, 1950 — Article 309, 310, 310(1), 310(2), 311
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Supreme Court29 Mar 2011Dismissed

Binod Kumar Vs State of Jharkhand and Others

Supreme Court Of India · (2011) 2 ACR 1992 : (2011) AIRSCW 773 : (2011) 59 BLJR 1181 : (2011) 3 JCC 1636 : (2011) 2 JCR 253 : (2011) 4 JT 114 : (2011) 2 RCR(Criminal) 702 : (2011) 4 SCALE 109 : (2011) 11 SCC 463 : (2011) 3 SCC(Cri) 217 : (2011) 2 UJ 1396

Constitution of India, 1950 — Article 136, 253Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 4(2)Delhi Police Special Establishment Act, 1946 — Section 1, 2
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Supreme Court29 Mar 2011Allowed

Asmathunnisa Vs State of A.P. represented by the Public Prosecutor, High Court of A.P., Hyderabad and Another

Supreme Court Of India · AIR 2011 SC 1905 : (2011) AIRSCW 2285 : (2011) 2 ALD(Cri) 82 : (2011) CriLJ 2594 : (2011) 2 JCC 1318 : (2011) 2 JCR 294 : (2011) 4 JT 195 : (2011) 2 KCCR 143 SN : (2011) 1 OLR 1088 : (2011) 2 RCR(Criminal) 571 : (2011) 4 SCALE 101 : (2011) 11 SCC 259 : (2

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 561A
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