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Supreme Court Of India judgments, 2011

1,360 judgments · page 51 of 68

Supreme Court18 Mar 2011Disposed Of

Childline India Foundation and Another Vs Allan John Waters and Others

Supreme Court Of India · (2011) 2 ACR 1978 : (2011) CriLJ 2305 : (2011) 2 Crimes 72 : (2011) 1 GLH 694 : (2011) 3 GLR 2397 : (2011) 2 JCR 281 : (2011) 3 JT 570 : (2011) 3 KCCR 317 SN : (2011) 2 RCR(Criminal) 339 : (2011) 3 SCALE 639 : (2011) 6 SCC 261 : (2011) 2 SCC(Cri) 900 : (2

Constitution of India, 1950 — Article 15(3), 21, 21A, 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23
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Supreme Court18 Mar 2011Allowed

State of M.P. Vs Ramesh and Another

Supreme Court Of India · (2011) 2 ACR 1969 : (2011) AIRSCW 1956 : (2011) AIRSCW 5424 : (2011) CriLJ 2297 : (2011) 2 Crimes 61 : (2011) 3 CTC 308 : (2011) 3 JCC 1550 : (2011) 2 JLJ 125 : (2011) 62 JT 4 : (2011) 3 KCCR 315 SN : (2011) 2 RCR(Criminal) 582 : (2011) 3 SCALE 619 : (201

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161(2), 313, 313(3), 315Evidence Act, 1872 — Section 118, 3, 6
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Supreme Court17 Mar 2011Disposed Of

Ravindra Pal Singh Vs Santosh Kumar Jaiswal and Others

Supreme Court Of India · (2011) 2 ACR 1963 : (2011) AIRSCW 1869 : (2011) CriLJ 2160 : (2011) 2 Crimes 100 : (2011) 3 JT 481 : (2011) 3 KCCR 237 SN : (2011) 2 RCR(Criminal) 577 : (2011) 3 SCALE 591 : (2011) 4 SCC 746 : (2011) 2 SCC(Cri) 485 : (2011) 3 SCR 970 : (2011) 2 Supreme 63

Penal Code, 1860 (IPC) — Section 120B, 307, 333, 392, 394
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Supreme Court17 Mar 2011Allowed

Commr. of Police and Others Vs Sandeep Kumar

Supreme Court Of India · (2011) AIRSCW 499 : (2011) 4 AWC 3495 : (2011) 129 FLR 491 : (2011) 2 JCR 186 : (2011) 3 JT 484 : (2011) 4 MLJ 1006 : (2011) 1 OLR 1105 : (2011) 2 PLJR 196 : (2011) 3 SCALE 606 : (2011) 4 SCC 644 : (2011) 2 SCC(Cri) 426 : (2011) 1 SCC(L&S) 734 : (2011) 3

Penal Code, 1860 (IPC) — Section 325, 34
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Supreme Court17 Mar 2011Partly Allowed

Ravindra Pal Singh Vs Ajit Singh and Another

Supreme Court Of India · AIR 2012 SC 2506 : (2012) AIRSCW 1897 : (2011) AIRSCW 1985 : (2013) 2 AJR 190 : (2012) BomCR(Cri) 459 : (2012) CriLJ 1848 : (2011) 4 JT 12 : (2011) 3 KCCR 249 SN : (2011) 2 NCC 102 : (2011) 2 RCR(Criminal) 579 : (2011) 3 SCALE 589 : (2011) 4 SCC 238 : (20

Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
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Supreme Court16 Mar 2011dismissed

Union of India (UOI) and Others Vs S.K. Kapoor

Supreme Court Of India · (2011) AIRSCW 1814 : (2011) 3 AWC 3136 : (2011) 1 CG.L.R.W. 510 : (2011) 129 FLR 360 : (2011) 3 JT 446 : (2011) 3 KCCR 213 SN : (2011) 2 LLJ 627 : (2011) 2 PLJR 101 : (2011) 3 SCALE 586 : (2011) 4 SCC 589 : (2011) 1 SCC(L&S) 725 : (2011) 3 SCR 906 : (2011

Constitution of India, 1950 — Article 320(3)
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Supreme Court16 Mar 2011Disposed Of

B. Premanand and Others Vs Mohan Koikal and Others

Supreme Court Of India · AIR 2011 SC 1925 : (2011) AIRSCW 2546 : (2011) 129 FLR 439 : (2011) 4 JT 130 : (2011) 2 KCCR 128 SN : (2011) 2 KLT 26 : (2011) 3 SCALE 598 : (2011) 4 SCC 266 : (2011) 1 SCC(L&S) 676 : (2011) 2 Supreme 598

Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 27
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Supreme Court16 Mar 2011Allowed

Desiya Murpokku Dravida Kazhagam and Another Vs The Election Commission of India

Supreme Court Of India · (2011) AIRSCW 2340 : (2011) 3 JT 395 : (2011) 3 KCCR 294 SN : (2011) 2 RCR(Civil) 606 : (2011) 3 SCALE 579 : (2011) 4 SCC 224 : (2011) 3 SCR 920 : (2011) 2 Supreme 564 : (2011) 2 UJ 1109

Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 29A, 29A(1)
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Supreme Court15 Mar 2011Disposed Of

Delhi Development Authority Vs Ram Prakash

Supreme Court Of India · AIR 2011 SC 1399 : (2011) AIRSCW 1987 : (2011) 178 DLT 270 : (2011) 3 JT 401 : (2011) 3 KarLJ 155 : (2011) 3 RCR(Civil) 511 : (2011) 3 SCALE 563 : (2011) 4 SCC 180 : (2011) 2 Supreme 375

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Supreme Court15 Mar 2011Allowed

Kaushalya Devi Massand Vs Roopkishore Khore

Supreme Court Of India · AIR 2011 SC 2566 : (2012) AIRSCW 3613 : (2011) AIRSCW 2283 : (2012) 1 BC 466 : (2011) 1 CGBCLJ 399 : (2011) 2 JLJ 203 : (2011) 3 KCCR 282 : (2011) 2 KLJ 9 : (2011) 1 NCC 706 : (2011) 2 RCR(Civil) 390 : (2011) 2 RCR(Criminal) 298 : (2011) 4 RLW 3029 : (201

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court15 Mar 2011Allowed

National Campaign Committee for Central Legislation on Construction Labour Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 1570 : (2011) AIRSCW 2517 : (2011) 4 AWC 3398 : (2011) 3 JT 406 : (2011) 3 KCCR 313 SN : (2011) 3 SCALE 558 : (2011) 4 SCC 647 : (2011) 3 SCR 889 : (2011) 2 Supreme 551

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 12, 16, 18, 22, 4Building and Other Construction Workers Welfare Cess Act, 1996 — Section 3Constitution of
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