CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 5 of 68

Supreme Court18 Nov 2011Allowed

Sunil Kr. Ghosh and Others Vs K. Ram Chandran and Others

Supreme Court Of India · (2012) 1 AWC 741 : (2012) 1 CHN 157 Supp : (2012) 132 FLR 532 : (2012) 1 LLJ 625 : (2012) LLR 76 : (2011) 13 SCALE 23 : (2012) 1 SLJ 151

Companies Act, 1956 — Section 293Industrial Disputes Act, 1947 — Section 10(2), 12(4), 12(5)
Read judgment
Supreme Court18 Nov 2011Disposed Of

The Divisional Controller, KSRTC Vs M.G. Vittal Rao

Supreme Court Of India · (2012) 1 AWC 745 : (2012) 2 CHN 62 Supp : (2011) 13 JT 247 : (2012) 1 LLJ 320 : (2012) LLR 8 : (2012) 3 MhLj 169 : (2011) 13 SCALE 33 : (2012) 1 SCC 442 : (2012) 1 SLJ 155

Constitution of India, 1950 — Article 311(2)Karnataka High Court Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 381, 457
Read judgment
Supreme Court17 Nov 2011Allowed

Ummu Sabeena Vs State of Kerala and Others

Supreme Court Of India · (2012) 1 ACR 1178 : (2012) 3 ALT(Cri) 20 : (2012) BomCR(Cri) 632 : (2011) 4 KLT 764 : (2012) 2 MLJ 429 : (2012) 1 NCC 175 : (2012) 1 RCR(Criminal) 182 : (2011) 13 SCALE 28

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 22(5)
Read judgment
Supreme Court17 Nov 2011Dismissed

Union of India (UOI) and Another Vs Pradip Kumar Kedia etc.

Supreme Court Of India · (2012) 2 CHN 126 Supp : (2011) 13 JT 237 : (2011) 12 SCALE 629 : (2012) 1 SCC 432 : (2012) 1 SLJ 112 : (2012) 204 TAXMAN 71 : (2012) 1 UJ 109

Income Tax Appellate Tribunal (Recruitment and Conditions of Service) Rules, 1963 — Rule 11, 4, 4(3), 4(a)
Read judgment
Supreme Court16 Nov 2011Allowed

S. Loganathan Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 2 AWC 1364 : (2012) 2 CHN 184 Supp : (2012) 1 CTC 672 : (2011) 13 SCALE 7 : (2012) 1 SCC 293 : (2012) 1 SLJ 186

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14
Read judgment
Supreme Court16 Nov 2011Allowed

Gulab Das and Others Vs State of M.P.

Supreme Court Of India · (2012) 1 ACR 39 : AIR 2012 SC 888 : (2012) 2 ALT(Cri) 286 : (2012) 1 AWC 24 : (2012) BomCR(Cri) 98 : (2011) 2 CGBCLJ 385 : (2012) CriLJ 667 : (2011) 13 JT 167 : (2012) 1 MLJ 549 : (2012) 2 MPHT 1 : (2012) 2 MPJR 158 : (2012) 1 RCR(Criminal) 220 : (2011) 1

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 34
Read judgment
Supreme Court15 Nov 2011Dismissed

Pratap Singh Vs State of U.P. and Another

Supreme Court Of India · (2012) 2 AWC 1221 : (2012) 132 FLR 187 : (2011) 14 JT 41 : (2012) 1 PLJR 462 : (2011) 12 SCALE 595 : (2012) 1 SCC 214 : (2012) 1 SLJ 120 : (2012) 1 UJ 169

Allahabad High Court Rules, 1952 — Rule 4(B)(3), 4(C)(16)Constitution of India, 1950 — Article 225Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22(1), 22(3)
Read judgment
Supreme Court14 Nov 2011Dismissed

Abdul Rehman and Others Vs K.M. Anees-ul-Haq

Supreme Court Of India · (2011) 13 JT 271 : (2011) 12 SCALE 609

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 195(1), 340, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 114, 147, 182, 192
Read judgment
Supreme Court14 Nov 2011Allowed

Vaithi @ Vaithianathan Vs State of Tamil Nadu

Supreme Court Of India · (2012) 1 AWC 18 Supp : (2012) 3 CHN 52 Supp : (2012) 114 CLT 94 : (2012) CriLJ 669 : (2011) 13 JT 150 : (2012) 1 RCR(Civil) 356 : (2012) 1 RCR(Criminal) 246 : (2011) 12 SCALE 606 : (2012) 1 UC 227

Read judgment