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Supreme Court Of India judgments, 2011

1,360 judgments · page 55 of 68

Supreme Court28 Feb 2011Allowed

The State of Maharashtra and Others Vs Ark Builders Pvt. Ltd.

Supreme Court Of India · AIR 2011 SC 1374 : (2011) AIRSCW 1617 : (2011) 1 ARBLR 512 : (2011) 3 AWC 2919 : (2011) 3 BomCR 48 : (2011) 101 CLA 324 : (2011) 2 CompLJ 137 : (2011) 3 CTC 777 : (2011) 3 KCCR 196 SN : (2011) 3 LW 177 : (2011) 2 RCR(Civil) 598 : (2011) 3 RLW 1908 : (2011

Arbitration and Conciliation Act, 1996 — Section 31, 31(1), 31(5), 32, 33Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 18(1)Bihar House Rent Control Order, 1942 — Section 14
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Supreme Court28 Feb 2011Disposed Of

Ranu Hazarika and Others Vs State of Assam and Others

Supreme Court Of India · (2011) AIRSCW 2757 : (2011) AIRSCW 1597 : (2011) 1 GLT 52 : (2011) 2 JT 497 : (2011) 3 SCALE 37 : (2011) 4 SCC 798 : (2011) 1 SCC(L&S) 745 : (2011) 3 Supreme 488 : (2011) 2 Supreme 202

National Council for Teacher Education Act, 1993 — Section 12, 32, 32(2), 33
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Supreme Court28 Feb 2011Disposed Of

Mustan Taherbhai Vs Commnr. of Central Excise and Customs

Supreme Court Of India · (2011) AIRSCW 2154 : (2011) AIRSCW 1580 : (2011) 184 ECR 176 : (2011) 265 ELT 161 : (2011) 3 JT 143 : (2011) 3 KCCR 185 SN : (2011) 2 RCR(Civil) 602 : (2011) 3 SCALE 27 : (2011) 4 SCC 660 : (2011) 3 SCR 353 : (2011) 2 Supreme 633 : (2011) 2 Supreme 196 :

Customs Act, 1962 — Section 12, 129(B)(2), 130E, 15, 2(25)Customs Tariff Act, 1975 — Section 3Sea Customs Act, 1878 — Section 20, 21
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Supreme Court25 Feb 2011Dismissed

Jugal Kishore Khetawat Vs State of West Bengal

Supreme Court Of India · AIR 2011 SC 1358 : (2011) AIRSCW 1907 : (2011) CriLJ 2170 : (2011) 3 GLH 135 : (2011) 3 KCCR 285 SN : (2011) 2 RCR(Criminal) 847 : (2011) 3 SCALE 414 : (2011) 11 SCC 502

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2), 431Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court25 Feb 2011

Ashok Tshering Bhutia Vs State of Sikkim

Supreme Court Of India · AIR 2011 SC 1363 : (2011) AIRSCW 1505 : (2011) CriLJ 1770 : (2011) 2 JCC 1153 : (2011) 1 NCC 861 : (2011) 2 RCR(Criminal) 99 : (2011) 2 SCALE 735 : (2011) 4 SCC 402 : (2011) 2 SCC(Cri) 258

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 391, 465
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Supreme Court24 Feb 2011Disposed Of

Swapan Kumar Senapati Vs State of West Bengal

Supreme Court Of India · (2011) AIRSCW 2316 : (2011) 1 CGBCLJ 397 : (2011) CriLJ 2631 : (2011) 3 JT 548 : (2011) 3 KCCR 269 SN : (2011) 2 RCR(Criminal) 840 : (2011) 3 SCALE 569 : (2011) 3 SCR 205

Penal Code, 1860 (IPC) — Section 304, 325, 341
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Supreme Court24 Feb 2011Allowed

Narayan Dutt and Others Vs State of Punjab and Another State of Punjab Vs Rajinder Pal Singh and Others

Supreme Court Of India · AIR 2011 SC 1216 : (2011) AIRSCW 4406 : (2011) AIRSCW 1573 : (2011) 3 AWC 2953 : (2011) 4 CHN 78 Supp : (2011) 3 KCCR 178 SN : (2011) 4 MLJ 861 : (2011) 2 RCR(Civil) 209 : (2011) 2 RCR(Criminal) 140 : (2011) 2 SCALE 712 : (2011) 4 SCC 353 : (2011) 2 SCC(C

Constitution of India, 1950 — Article 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 173, 319, 321Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
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Supreme Court24 Feb 2011Dismissed

Lanka Venkateswarlu (D) by L.Rs. Vs State of A.P. and Others

Supreme Court Of India · AIR 2011 SC 1199 : (2011) AIRSCW 1459 : (2011) 3 AWC 2295 : (2011) 5 BomCR 857 : (2011) 2 CHN 130 Supp : (2011) 112 CLT 152 : (2011) 2 KCCR 124 SN : (2011) 3 LW 26 : (2011) 4 MhLj 104 : (2011) 2 RCR(Civil) 880 : (2011) 2 SCALE 703 : (2011) 4 SCC 363 : (20

Appellate Side Rules — Rule 64Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 9, 151, 96Limitation Act, 1963 — Section 5
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Supreme Court24 Feb 2011Disposed Of

Md. Sukur Ali Vs State of Assam

Supreme Court Of India · AIR 2011 SC 1222 : (2011) AIRSCW 1352 : (2011) 3 CG.L.R.W. 50 : (2011) 1 CGBCLJ 57 : (2011) CriLJ 1690 : (2011) 266 ELT 32 : (2011) 2 JCR 301 : (2011) 2 KCCR 168 SN : (2011) 1 KLT 881 : (2011) 1 OLR 1014 : (2011) 2 PLJR 67 : (2011) 2 RCR(Criminal) 121 : (

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 340
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Supreme Court24 Feb 2011Allowed

Tatipamula Naga Raju Vs Pattem Padmavathi

Supreme Court Of India · AIR 2011 SC 1499 : (2011) AIRSCW 2168 : (2011) 3 ALLMR 957 : (2011) 3 AWC 2303 : (2011) 2 BC 563 : (2011) 5 BomCR 652 : (2011) 5 CHN 1 Supp : (2011) 2 CTC 806 : (2011) 2 GLH 1738 : (2011) 2 GLR 1738 : (2011) 5 JT 370 : (2011) 3 KCCR 293 SN : (2011) 4 MhLj

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Supreme Court24 Feb 2011Allowed

Tukaram and Others Vs State of Maharashtra

Supreme Court Of India · (2011) 2 ACR 2005 : (2011) CriLJ 2339 : (2011) 3 JT 550 : (2011) 3 KCCR 301 SN : (2011) 2 RCR(Criminal) 836 : (2011) 3 SCALE 531 : (2011) 3 SCR 237

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304(I)
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Supreme Court23 Feb 2011Dismissed

Amerika Rai and Others Vs State of Bihar

Supreme Court Of India · (2011) 2 ACR 1227 : AIR 2011 SC 1379 : (2011) AIRSCW 2786 : (2011) 59 BLJR 340 : (2011) 2 Crimes 48 : (2011) 5 JT 406 : (2011) 3 PLJR 131 : (2011) 2 SCALE 696 : (2011) 4 SCC 677 : (2011) 2 SCC(Cri) 429 : (2011) 3 SCR 176 : (2011) 1 UC 612

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 307, 324, 34
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