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Supreme Court Of India judgments, 2011

1,360 judgments · page 53 of 68

Supreme Court09 Mar 2011Allowed

Nilesh Dinkar Paradkar Vs State of Maharashtra

Supreme Court Of India · (2011) 3 JCC 1972 : (2011) 3 JT 429 : (2011) 3 RCR(Criminal) 533 : (2011) 4 SCC 143 : (2011) 3 SCR 792

Arms Act, 1959 — Section 25, 3, 30, 36, 5Evidence Act, 1872 — Section 1, 3Maharashtra Control of Organised Crime Act, 1999 — Section 3(1), 3(2), 3(4), 3(5)
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Supreme Court09 Mar 2011Dismissed

R.S. Singh Vs U.P. Malaria Nirikshak Sangh and Others

Supreme Court Of India · (2011) AIRSCW 2179 : (2011) AIRSCW 1840 : (2011) 3 AWC 2278 : (2011) 2 GLT 1 : (2011) 2 JCR 189 : (2011) 6 JT 367 : (2011) 3 KCCR 234 SN : (2011) 3 KCCR 1696 : (2011) 4 LW 800 : (2011) 2 MPJR 405 : (2011) 1 OLR 1076 : (2011) 2 RCR(Criminal) 909 : (2011) 1

Constitution of India, 1950 — Article 226
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Supreme Court09 Mar 2011Allowed

Anil Kumar Gupta Vs State of U.P.

Supreme Court Of India · (2011) 2 ACR 2129 : (2011) AIRSCW 1825 : (2011) CriLJ 2131 : (2011) 2 DMC 220 : (2011) 2 JCC 1226 : (2011) 3 JT 529 : (2011) 1 NCC 825 : (2011) 2 RCR(Criminal) 292 : (2011) 3 SCALE 453 : (2011) 11 SCC 24 : (2011) 3 SCC(Cri) 94

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court09 Mar 2011

Raymond Ltd. and Another Vs Tukaram Tanaji Mandhare and Another

Supreme Court Of India · (2011) AIRSCW 1715 : (2011) 3 BomCR 10 : (2011) 129 FLR 259 : (2011) 3 JT 504 : (2011) 2 LLJ 314 : (2011) LLR 374 : (2011) 3 SCALE 389 : (2011) 3 SCC 752 : (2011) 1 SCC(L&S) 547 : (2011) 3 SCR 753 : (2011) 2 Supreme 571 : (2011) 2 UJ 1088

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5)
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Supreme Court08 Mar 2011Dismissed

Gangadhara Palo Vs The Revenue Divisional Officer and Another

Supreme Court Of India · (2011) AIRSCW 1811 : (2011) 2 ALD 65 : (2011) 3 AWC 3133 : (2011) 2 CHN 88 Supp : (2011) 2 CTC 451 : (2011) 2 JCR 168 : (2011) 3 JT 518 : (2011) 2 KLJ 42 : (2011) 4 MLJ 733 : (2011) 2 PLJR 65 : (2011) 164 PLR 516 : (2011) 3 RCR(Civil) 343 : (2011) 113 RD

Constitution of India, 1950 — Article 136
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Supreme Court08 Mar 2011Allowed

State of U.P. and Others Vs Bharat Singh and Others

Supreme Court Of India · (2011) AIRSCW 1718 : (2011) 3 JT 457 : (2011) 3 SCALE 392 : (2011) 4 SCC 120 : (2011) 1 SCC(L&S) 639 : (2011) 4 SCR 525 : (2011) 4 SCR 1176 : (2011) 2 Supreme 577 : (2011) 2 UJ 1131 : (2011) 2 UPLBEC 1109

Constitution Of India, 1950 — Article 14, 14(1), 15, 16, 16(4), 154Uttar Pradesh Higher Education Aided Colleges Transfer Of Teachers Rules, 1981 — Rule 4, 4(1)Uttar Pradesh State Universities Act, 1973 — Section 60A, 60B, 60D, 60E
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Supreme Court08 Mar 2011Allowed

State of U.P. Vs Naresh and Others

Supreme Court Of India · (2011) 2 ACR 1190 : (2011) AIRSCW 1877 : (2011) CriLJ 2162 : (2011) 3 JT 508 : (2011) 3 KCCR 239 SN : (2011) 1 NCC 805 : (2011) 2 RCR(Criminal) 364 : (2011) 3 SCALE 425 : (2011) 4 SCC 324 : (2011) 2 SCC(Cri) 216

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 307, 34, 37, 379
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Supreme Court07 Mar 2011Dismissed

Aruna Ramchandra Shanbaug Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 1290 : (2011) AIRSCW 1625 : (2011) 59 BLJR 561 : (2011) 2 JCR 172 : (2011) 3 JT 300 : (2011) 2 KCCR 123 SN : (2011) 3 KLT 26 SN : (2011) 2 MLJ 735 : (2011) 2 RCR(Criminal) 167 : (2011) 3 SCALE 298 : (2011) 4 SCC 454 : (2011) 2 SCC(Cri) 352 : (

Constitution of India, 1950 — Article 12, 21, 226, 226(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 241Penal Code, 1860 (IPC) — Section 302, 304, 306, 309
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Supreme Court07 Mar 2011Dismissed

Dev Sharan and Others Vs State of U.P. and Others

Supreme Court Of India · (2011) AIRSCW 4569 : (2011) AIRSCW 1778 : (2011) 2 ALLMR 932 : (2011) 2 AWC 1697 : (2011) 2 CALLT 83 : (2011) 3 JT 102 : (2011) 4 MhLj 545 : (2011) 3 PLJR 246 : (2011) 3 RCR(Civil) 587 : (2011) 3 SCALE 369 : (2011) 4 SCC 769 : (2011) 4 Supreme 303

Constitution of India, 1950 — Article 13, 19(1), 226, 300ALand Acquisition (Amendment) Act, 1923 — Section 3Land Acquisition Act, 1894 — Section 17, 17(1), 17(1)(A), 17(2), 17(4)
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Supreme Court04 Mar 2011

Sant Singh Vs Sukhdev Singh and Others

Supreme Court Of India · (2011) ACJ 1674 : (2011) 4 AWC 3604 : (2011) 3 KCCR 208 SN : (2011) 163 PLR 645 : (2011) 2 RCR(Civil) 830 : (2011) 4 SCALE 246 : (2011) 11 SCC 632 : (2011) 3 SCR 721

Motor Vehicles Act, 1988 — Section 163A, 166, 168
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Supreme Court04 Mar 2011Dismissed

Union of India (UOI) and Others Vs Vartak Labour Union

Supreme Court Of India · (2011) AIRSCW 2685 : (2011) AIRSCW 1786 : (2011) 129 FLR 500 : (2011) 3 JT 110 : (2011) 3 KCCR 215 SN : (2011) 2 LLJ 295 : (2011) LLR 337 : (2011) 3 SCALE 246 : (2011) 4 SCC 200 : (2011) 4 SCR 509 : (2011) 2 Supreme 238 : (2011) 2 UJ 943

Constitution of India, 1950 — Article 14, 15, 16, 21
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Supreme Court04 Mar 2011Allowed

Hyderabad Engineering Industries Vs State of Andhra Pradesh

Supreme Court Of India · (2011) 184 ECR 273 : (2011) 3 JT 117 : (2011) 3 KCCR 284 SN : (2011) 3 SCALE 268 : (2011) 4 SCC 705 : (2011) 3 SCR 546 : (2011) 39 VST 257 : (2010) 39 VST 257

Central Sales Tax Act, 1956 — Section 2, 3, 3(2), 6, 6ASales of Goods Act, 1930 — Section 4(1)
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