COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 54 of 68

Supreme Court04 Mar 2011Allowed

K.K. Baskaran Vs State rep. by its Secretary, Tamil Nadu and Others

Supreme Court Of India · AIR 2011 SC 1485 : (2011) AIRSCW 1799 : (2011) 2 ALLMR 957 : (2011) 2 BC 191 : (2011) 2 CTC 887 : (2011) 3 JT 201 : (2011) 3 MhLj 955 : (2011) 4 MLJ 998 : (2011) 3 SCALE 380 : (2011) 3 SCC 793 : (2011) 3 SCR 527 : (2011) 2 Supreme 472

Banking Regulation Act, 1949 — Section 5Companies Act, 1956 — Section 58A, 58AAConstitution of India, 1950 — Article 14, 19(1), 21

Supreme Court04 Mar 2011Allowed

H. Siddiqui (dead) by L.Rs. Vs A. Ramalingam

Supreme Court Of India · AIR 2011 SC 1492 : (2011) AIRSCW 1886 : (2011) 2 ALLMR 938 : (2011) 2 AWC 1704 : (2011) 5 BomCR 673 : (2011) 4 CHN 105 Supp : (2011) 268 ELT 436 : (2011) 1 GLH 586 : (2011) 2 GLR 1429 : (2011) 3 JT 522 : (2011) 2 KCCR 1398 : (2011) 4 LW 805 : (2011) 4 MhL

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 20(2), 65, 66

Supreme Court04 Mar 2011Disposed Of

Pesara Pushpamala Reddy Vs G. Veera Swamy and Others R.S. Murthy Vs German Reddy and Another

Supreme Court Of India · (2011) 3 JT 210 : (2011) 3 SCALE 253 : (2011) 4 SCC 306 : (2011) 3 SCR 496

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7, 7(1), 7(4), 7A, 7A(1)Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 6, 6(1), 6(2), 6(3), 7Companies Act, 1956 — Section 442, 446

Supreme Court04 Mar 2011Disposed Of

Ganeshi (D) through LRs. and Others Vs Ashok and Another

Supreme Court Of India · (2011) 2 OLR 56

Supreme Court04 Mar 2011Dismissed

Tamil Nadu Housing Board Vs The Service Society and Another The Service Society Vs Tamil Nadu Housing Board and Another

Supreme Court Of India · (2011) 7 JT 13 : (2011) 3 RCR(Civil) 546 : (2011) 11 SCC 13

Supreme Court03 Mar 2011Partly Allowed

Centre for PIL and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 1267 : (2011) AIRSCW 1690 : (2011) AIRSCW 157 : (2011) 3 AWC 2177 : (2011) 59 BLJR 853 : (2011) 266 ELT 6 : (2011) 2 GLH 107 : (2011) 2 JCR 124 : (2011) 1 KLT 973 : (2011) 2 RCR(Criminal) 491 : (2011) 3 SCALE 148 : (2011) 4 SCC 1 : (2011) 1 SC

Central Vigilance Commission Act, 2003 — Section 19(1), 20, 3, 3(1), 3(3)Constitution of India, 1950 — Article 142, 316, 319, 32, 74Criminal Procedure Code, 1973 (CrPC) — Section 173, 197

Supreme Court03 Mar 2011Disposed Of

Milind Shripad Chandurkar Vs Kalim M. Khan and Another

Supreme Court Of India · (2011) 2 ACR 1185 : AIR 2011 SC 1588 : (2011) AIRSCW 1773 : (2011) 2 BC 542 : (2011) 2 BomCR 482 : (2011) 102 CLA 128 : (2011) CriLJ 1912 : (2011) 3 CTC 234 : (2011) 2 GLR 1670 : (2011) 3 JT 138 : (2011) 3 KCCR 211 SN : (2011) 1 KLJ 720 : (2011) 2 KLT 271

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 7

Supreme Court03 Mar 2011Disposed Of

T.V. Venugopal Vs Ushodaya Enterprises Ltd. and Another

Supreme Court Of India · (2011) 3 JT 225 : (2011) 3 KCCR 210 SN : (2011) 2 MLJ 849 : (2011) 45 PTC 433 : (2011) 3 SCALE 182 : (2011) 4 SCC 85 : (2011) 4 SCR 1000 : (2011) 2 UJ 871

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3)Copyright Act, 1957 — Section 45, 45(1)Limitation Act, 1963 — Section 22

Supreme Court03 Mar 2011Allowed

Omnia Technologies P. Ltd. Vs W.M.A. Van Loosbroek

Supreme Court Of India · (2011) AIRSCW 1554 : (2011) 2 ALLMR 965 : (2011) 1 ARBLR 520 : (2011) 2 AWC 1693 : (2011) 2 CompLJ 14 : (2011) 3 KCCR 181 SN : (2011) 3 SCALE 176 : (2011) 3 SCC 682 : (2011) 3 SCR 711 : (2011) 2 Supreme 391

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(9)

Supreme Court03 Mar 2011Allowed

Prema and Another Vs Deva Rao and Others

Supreme Court Of India · (2011) AIRSCW 2007 : (2011) 3 JT 133 : (2011) 114 RD 822 : (2011) 3 SCALE 179 : (2011) 4 SCC 303 : (2011) 4 Supreme 605

Supreme Court03 Mar 2011Allowed

Kumaon Seeds Coprn. and Others Vs Krishi Utpadan Mandi Samiti, Kashipur and Others

Supreme Court Of India · (2011) AIRSCW 5240 : (2011) AIRSCW 1798 : (2011) 2 AWC 1696 : (2011) 3 JT 136 : (2011) 3 KCCR 212 SN : (2011) 113 RD 586 : (2011) 3 SCALE 244 : (2011) 4 SCC 658 : (2011) 3 SCR 718 : (2011) 5 Supreme 466 : (2011) 2 Supreme 270 : (2011) 1 UD 137

Supreme Court02 Mar 2011Allowed

State of Rajasthan Vs Mahesh Kumar Sharma

Supreme Court Of India · (2011) 5 CHN 42 Supp : (2012) 133 FLR 7 : (2011) 2 RLW 1365 : (2011) 3 SCALE 377 : (2011) 4 SCC 257 : (2011) 1 SCC(L&S) 673 : (2011) 3 SCR 489

Rajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 6, 6(1), 7, 7(1), 7(2)

Supreme Court02 Mar 2011Allowed

Prahalad Patel Vs State of Madhya Pradesh

Supreme Court Of India · (2011) 1 ACR 962 : AIR 2011 SC 961 : (2011) AIRSCW 1476 : (2011) CriLJ 1474 : (2011) 2 Crimes 53 : (2011) 2 RCR(Criminal) 434 : (2011) 3 SCALE 70 : (2011) 4 SCC 262 : (2011) 2 SCC(Cri) 205 : (2011) 3 SCR 471 : (2011) 2 Supreme 210

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302

Supreme Court02 Mar 2011Allowed

Bharat Petroleum Corporation Ltd. Vs Chembur Service Station

Supreme Court Of India · (2011) 112 CLT 478 : (2011) 3 JT 1 : (2011) 3 MLJ 154 : (2011) 4 SCALE 209 : (2011) 3 SCC 710

Bombay Municipal Corporation Act, 1888 — Section 314Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 15A, 5(11), 5(4A)Burmah Shell (Acquisition of Undertakings in India) Act, 1976 —

Supreme Court02 Mar 2011Disposed Of

Kusum Lata and Others Vs Satbir and Others

Supreme Court Of India · (2011) ACJ 926 : AIR 2011 SC 1234 : (2011) AIRSCW 1593 : (2011) 2 AWC 1690 : (2011) 3 GLR 2179 : (2011) 2 JCR 121 : (2011) 3 KCCR 183 SN : (2011) 3 MhLj 722 : (2011) 3 MLJ 151 : (2011) 3 MPHT 380 : (2011) 162 PLR 490 : (2011) 2 RCR(Civil) 379 : (2011) 3 S

Motor Vehicles Act, 1988 — Section 166

Supreme Court01 Mar 2011Allowed

Ashok Kumar Todi Vs Kishwar Jahan and Others

Supreme Court Of India · (2011) 1 ACR 981 : AIR 2011 SC 1254 : (2011) AIRSCW 1994 : (2011) 3 CALLT 9 : (2011) CriLJ 2317 : (2011) 1 DMC 418 : (2011) 3 JT 50 : (2011) 2 RCR(Criminal) 145 : (2011) 3 SCALE 94 : (2011) 3 SCC 758 : (2011) 2 SCC(Cri) 75 : (2011) 2 Supreme 249 : (2011)

Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(1), 173, 173(2), 174Penal Code, 1860 (IPC) — Section 120B, 302, 306, 506

Supreme Court01 Mar 2011Allowed

M. Mohan Vs The State represented by The Deputy Superintendent of Police

Supreme Court Of India · (2011) 1 ACR 965 : AIR 2011 SC 1238 : (2011) AIRSCW 1601 : (2011) 1 CG.L.R.W. 438 : (2011) CriLJ 1900 : (2011) 2 JCC 1078 : (2011) 3 JT 32 : (2011) 3 KCCR 194 SN : (2011) 1 NCC 714 : (2011) 2 RCR(Criminal) 272 : (2011) 3 SCALE 78 : (2011) 3 SCC 626 : (201

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 155(2), 156(1), 161, 174

Supreme Court01 Mar 2011Allowed

State Bank of Bikaner and Jaipur Vs Nemi Chand Nalwaya

Supreme Court Of India · AIR 2011 SC 1931 : (2011) AIRSCW 2583 : (2011) 4 AWC 3385 : (2011) 129 FLR 937 : (2011) 4 JT 14 : (2011) 3 KCCR 266 SN : (2011) 3 LLJ 13 : (2011) LLR 634 : (2011) 4 LW 769 : (2011) 4 MhLj 510 : (2011) 4 SCALE 56 : (2011) 4 SCC 584 : (2011) 1 SCC(L&S) 721

Supreme Court01 Mar 2011Disposed Of

Md. Habibur Rahman Vs State of Bihar

Supreme Court Of India · (2011) 2 JCC 811

Supreme Court01 Mar 2011Disposed Of

GVK Inds. Ltd. and Another Vs The Income Tax Officer and Another

Supreme Court Of India · (2011) 162 CompCas 574 : (2011) 239 CTR 113 : (2011) 332 ITR 130 : (2011) 3 JT 356 : (2011) 3 KCCR 250 SN : (2011) 3 SCALE 111 : (2011) 4 SCC 36 : (2011) 3 SCR 366 : (2011) 197 TAXMAN 337 : (2011) 2 UJ 827 : (2011) 39 VST 114 : (2010) 39 VST 114

Constitution of India, 1950 — Article 1, 14, 2, 245, 245(1)Income Tax Act, 1961 — Section 9(1)