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Supreme Court Of India judgments, 2011

1,360 judgments · page 52 of 68

Supreme Court15 Mar 2011Allowed

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

Supreme Court Of India · (2011) 2 CTC 461 : (2011) 5 JT 368 : (2011) 2 RCR(Criminal) 527 : (2011) 3 SCALE 577 : (2011) 4 SCC 260 : (2011) 2 UC 892

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
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Supreme Court14 Mar 2011Dismissed

B.N. Shivanna Vs Advanta India Limited and Another

Supreme Court Of India · (2011) AIRSCW 1792 : (2011) CriLJ 1916 : (2011) 3 JT 415 : (2011) 2 RCR(Criminal) 385 : (2011) 3 SCALE 536 : (2011) 4 SCC 216 : (2011) 2 SCC(Cri) 192 : (2011) 2 UJ 978

Contempt of Courts Act, 1971 — Section 15, 15(1), 19, 2Criminal Procedure Code, 1973 (CrPC) — Section 391High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 — Rule 7
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Supreme Court14 Mar 2011Allowed

Kerala Financial Corporation Vs Vincent Paul and Another

Supreme Court Of India · AIR 2011 SC 1388 : (2011) AIRSCW 2032 : (2011) AIRSCW 4939 : (2011) 3 ALLMR 964 : (2011) 4 AWC 3501 : (2011) 2 BC 242 : (2011) 2 CHN 98 Supp : (2011) 163 CompCas 50 : (2011) 2 CompLJ 531 : (2011) 6 CTC 554 : (2011) 3 JT 421 : (2011) 2 KCCR 127 SN : (2011)

State Financial Corporations Act, 1951 — Section 10, 29, 3, 31
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Supreme Court11 Mar 2011Dismissed

Delhi Pradesh Regd. Med. Prt. Assn. Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 819 : (2011) AIRSCW 2659 : (2011) 4 AWC 3498 : (2011) 2 CHN 79 Supp : (2011) 3 JT 443 : (2011) 4 KCCR 392 SN : (2011) 3 LW 22 : (2011) 4 MhLj 101 : (2011) 2 RCR(Civil) 867 : (2011) 3 SCALE 554 : (2011) 4 SCC 296 : (2011) 2 Supreme 556

Constitution of India, 1950 — Article 14, 19(1), 19(6)
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Supreme Court11 Mar 2011Allowed

State of Uttar Pradesh and Others Vs J.P. Saraswat

Supreme Court Of India · (2011) AIRSCW 1806 : (2012) 2 ALLMR 40 : (2011) 130 FLR 319 : (2011) 3 JT 198 : (2011) 3 KCCR 216 SN : (2011) 2 LLJ 625 : (2011) 4 MhLj 524 : (2011) 3 SCALE 510 : (2011) 4 SCC 545 : (2011) 1 SCC(L&S) 718 : (2011) 2 Supreme 385

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Supreme Court11 Mar 2011Disposed Of

Jagdish Rai Vs State of Punjab

Supreme Court Of India · (2011) 3 ACR 2405 : AIR 2011 SC 1568 : (2011) AIRSCW 1952 : (2012) 2 ALT(Cri) 45 : (2012) BomCR(Cri) 470 : (2011) CriLJ 2294 : (2011) 2 Crimes 59 : (2011) 3 GLR 2025 : (2011) 3 JT 196 : (2011) 3 KCCR 304 SN : (2011) 2 RCR(Criminal) 291 : (2011) 2 RLW 1184

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 35, 54
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Supreme Court10 Mar 2011Dismissed

Ajit Kumar Vs State of Jharkhand and Others

Supreme Court Of India · (2011) AIRSCW 1769 : (2011) 3 AWC 2913 : (2011) 129 FLR 255 : (2011) 2 JCR 153 : (2011) 3 JT 288 : (2011) 3 KCCR 1858 : (2011) 2 LLJ 520 : (2011) 3 LW 136 : (2011) 3 MLJ 209 : (2011) 2 PLJR 108 : (2011) 3 SCALE 438 : (2011) 11 SCC 458 : (2011) 2 SCC(L&S)

Constitution of India, 1950 — Article 233, 234, 235, 236, 309
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Supreme Court10 Mar 2011Dismissed

Rajesh Kumar Srivastava Vs State of Jharkhand and Others

Supreme Court Of India · (2011) 59 BLJR 623 : (2011) 3 CGLJ 93 : (2011) 129 FLR 252 : (2011) 2 JCR 146 : (2011) 3 JT 99 : (2011) 3 KCCR 238 SN : (2011) 3 LLJ 305 : (2011) 3 LW 132 : (2011) 4 MLJ 894 : (2011) 2 PLJR 206 : (2011) 3 SCALE 435 : (2011) 4 SCC 447 : (2011) 1 SCC(L&S) 6

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420
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Supreme Court10 Mar 2011Dismissed

Hans Steel Rolling Mill Vs Commnr. of Central Excise

Supreme Court Of India · (2011) AIRSCW 1871 : (2011) 184 ECR 173 : (2011) 265 ELT 321 : (2011) 3 JT 448 : (2011) 3 KCCR 240 SN : (2011) 2 RCR(Civil) 675 : (2011) 3 SCALE 421 : (2011) 3 SCC 748 : (2011) 3 SCR 841 : (2011) 2 Supreme 560 : (2011) 2 UJ 1160

Central Excise Rules, 1944 — Rule 5, 96P, 96ZPCentral Excises and Salt Act, 1944 — Section 11, 11A, 11A(2), 3, 3A
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Supreme Court10 Mar 2011Allowed

Kumari Ranjana Mishra and Another Vs The State of Bihar and Others

Supreme Court Of India · AIR 2011 SC 1383 : (2011) AIRSCW 1980 : (2011) 3 AWC 2283 : (2011) 59 BLJR 616 : (2011) 3 JT 487 : (2011) 3 KCCR 318 SN : (2011) 2 PLJR 186 : (2011) 3 SCALE 444 : (2011) 4 SCC 192 : (2011) 4 SCR 570 : (2011) 2 UJ 1081

Bihar School Examination Board Rules, 1963 — Rule 7, 7(1)Constitution of India, 1950 — Article 142, 226National Council for Teacher Education Act, 1993 — Section 14, 15, 16
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Supreme Court09 Mar 2011Disposed Of

Haricharan and Another Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2011) 2 ACR 2119 : (2011) 2 JCC 1068 : (2011) 2 JLJ 334 : (2011) 3 JT 493 : (2011) 1 NCC 882 : (2011) 2 RCR(Criminal) 330 : (2011) 3 SCALE 462 : (2011) 4 SCC 159 : (2011) 2 SCC(Cri) 96 : (2011) 3 SCR 769

Constitution of India, 1950 — Article 21, 22(1)Penal Code, 1860 (IPC) — Section 304, 330, 343, 380, 457
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