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Supreme Court Of India judgments, 2011

1,360 judgments · page 57 of 68

Supreme Court21 Feb 2011Allowed

Hussnain International Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 361 : (2011) AIRSCW 3955 : (2011) AIRSCW 1572 : (2011) 265 ELT 24 : (2011) 2 JT 303 : (2011) 3 KCCR 182 SN : (2011) 2 RCR(Civil) 605 : (2011) 2 SCALE 658 : (2011) 11 SCC 566 : (2011) 106 SCL 235 : (2012) 25 STR 191 : (2011) 4 Supreme 683 : (

Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2), 15(1)
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Supreme Court21 Feb 2011Disposed Of

Union of India (UOI) Vs Dr. Kushala Shetty and Others

Supreme Court Of India · AIR 2011 SC 3210 : (2011) AIRSCW 5115 : (2011) 6 AWC 5798 Supp : (2011) 3 JKJ 72 : (2011) 8 JT 160 : (2011) 6 KarLJ 177 : (2011) 3 KLT 79 SN : (2011) 8 MLJ 53 : (2011) 4 RCR(Civil) 353 : (2011) 7 SCALE 654 : (2011) 12 SCC 69 : (2011) 2 SCR 1087

Advocates Act, 1961 — Section 2(1), 2(2)National Highways Act, 1956 — Section 3A, 3A(1), 3B, 3C, 3C(1)
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Supreme Court18 Feb 2011Dismissed

Chowdhury Navin Hemabhai and Others Vs The State of Gujarat and Others

Supreme Court Of India · AIR 2011 SC 1209 : (2011) AIRSCW 1665 : (2011) AIRSCW 1565 : (2011) 3 AWC 3035 : (2011) 3 GLR 1929 : (2011) 2 JCR 102 : (2011) 2 SCALE 522 : (2011) 3 SCC 617 : (2011) 2 SCR 1071 : (2011) 2 Supreme 285

Gujarat Professional Medical Educational Colleges Or Institutions (Regulation Of Admission And Payment Of Fees) Rules, 2008 — Rule 5, 5(1)(iv), 12, 12(2)Constitution Of India, 1950 — Article 142, 226Gujarat Professional Medical Educational Colleges Or Institutions (Regulation Of Admission And Fixation Of Fees) Act, 2007 — Section 4, 20(1)
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Supreme Court18 Feb 2011Disposed Of

Gurjinder Singh Vs State of Punjab

Supreme Court Of India · AIR 2011 SC 972 : (2011) AIRSCW 1382 : (2012) 2 ALT(Cri) 50 : (2011) CriLJ 1693 : (2011) 2 Crimes 29 : (2011) 2 JCC 1119 : (2011) 2 RCR(Criminal) 92 : (2011) 2 SCALE 504 : (2011) 3 SCC 530 : (2011) 1 SCC(Cri) 1199 : (2011) 2 Supreme 80

Penal Code, 1860 (IPC) — Section 302
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Supreme Court18 Feb 2011Allowed

Radheshyam Kejriwal Vs State of West Bengal and Another

Supreme Court Of India · (2011) 2 ACR 1199 : (2011) AIRSCW 1479 : (2011) 102 CLA 283 : (2011) 163 CompCas 509 : (2011) CriLJ 1747 : (2011) 266 ELT 294 : (2011) 333 ITR 58 : (2011) 335 ITR 58 : (2011) 2 JCC 943 : (2011) 2 JT 443 : (2011) 2 KCCR 171 SN : (2011) 2 RCR(Criminal) 756

Constitution of India, 1950 — Article 14, 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 300, 401, 403, 476, 482Evidence Act, 1872 — Section 40, 41, 42, 43
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Supreme Court18 Feb 2011Dismissed

Pragati Mahila Mandal, Nanded Vs Municipal Council, Nanded and Others

Supreme Court Of India · AIR 2011 SC 1512 : (2011) AIRSCW 2190 : (2011) 3 AWC 2937 : (2011) 3 BomCR 36 : (2011) 3 KCCR 300 SN : (2011) 3 LW 34 : (2011) 4 MhLj 1 : (2011) 4 MLJ 352 : (2011) 2 SCALE 530 : (2011) 3 SCC 464 : (2011) 2 SCR 985

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, 141Constitution of India, 1950 — Article 226, 32Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 92
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Supreme Court18 Feb 2011Allowed

Visveswaraya Technological University and Another Vs Krishnendu Halder and Others The Registrar, Visveswaraya Technological University and Another Vs Shinde Ajinkya Tanagi and Others

Supreme Court Of India · AIR 2011 SC 1429 : (2011) AIRSCW 2180 : (2011) 3 AWC 2945 : (2011) 3 JT 187 : (2011) 3 KCCR 2326 : (2011) 4 MLJ 878 : (2011) 2 PLJR 199 : (2011) 3 SCALE 359 : (2011) 4 SCC 606 : (2011) 2 SCR 1007

Constitution of India, 1950 — Article 19, 254Professional Educational Institution Rules, 2006 — Rule 1(3), 3Visveswaraya Technological University Act, 1994 — Section 20(1)
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Supreme Court18 Feb 2011Allowed

Ravi Vs Badrinarayan and Others

Supreme Court Of India · (2011) ACJ 911 : AIR 2011 SC 1226 : (2011) AIRSCW 1530 : (2011) 2 AWC 1823 : (2011) 2 CG.L.R.W. 252 : (2011) 2 GLR 1216 : (2011) 2 JCR 73 : (2011) 2 JT 472 : (2011) 2 KLJ 6 : (2011) 4 MhLj 514 : (2011) 4 MLJ 315 : (2011) 162 PLR 493 : (2011) 2 RCR(Civil)

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Motor Vehicles Act, 1988 — Section 133, 140, 166, 173Penal Code, 1860 (IPC) — Section 279, 338
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Supreme Court18 Feb 2011Dismissed

Commissioner of Customs Vs Sayed Ali and Another

Supreme Court Of India · (2011) AIRSCW 1517 : (2011) 184 ECR 51 : (2011) 265 ELT 17 : (2011) 2 JT 360 : (2011) 2 RCR(Civil) 780 : (2011) 2 SCALE 515 : (2011) 3 SCC 537 : (2011) 2 SCR 1045 : (2011) 2 Supreme 153

Customs Act, 1962 — Section 111, 112, 130E, 2(34), 28
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Supreme Court18 Feb 2011Allowed

Sri. K.R. Madhusudhan and Others Vs The Administrative Officer and Another

Supreme Court Of India · (2011) ACJ 743 : AIR 2011 SC 979 : (2011) AIRSCW 1390 : (2011) 2 AWC 1820 : (2011) 2 JCR 68 : (2011) 4 MhLj 520 : (2011) 162 PLR 487 : (2011) 2 RCR(Civil) 207 : (2011) 2 SCALE 511 : (2011) 4 SCC 689 : (2011) 2 SCC(Cri) 706 : (2011) 2 SCR 1061 : (2011) 2 S

Motor Vehicles Act, 1988 — Section 166
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Supreme Court17 Feb 2011Allowed

A.P.S. Kushwaha (SSI Unit) Vs Municipal Corporation and Others

Supreme Court Of India · AIR 2011 SC 1935 : (2011) AIRSCW 2402 : (2011) 2 ARBLR 452 : (2011) 2 AWC 1901 : (2011) 2 CompLJ 10 : (2011) 2 CTC 717 : (2011) 3 KCCR 297 SN : (2011) 2 MPHT 241 : (2011) 2 MPJR 247 : (2011) 2 SCALE 627 : (2011) 13 SCC 258

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 34
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Supreme Court17 Feb 2011Allowed

Electronics Corporation of India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 3466 : (2011) 238 CTR 353 : (2011) 184 ECR 193 : (2011) 265 ELT 11 : (2011) 332 ITR 58 : (2011) 6 JT 372 : (2011) 2 SCALE 494 : (2011) 3 SCC 404 : (2011) 1 SCC(L&S) 514 : (2011) 2 SCR 971 : (2011) 21 STR 593 : (2011) 39 VST 1

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 7Central Excises and Salt Act, 1944 — Section 4(1), 4(4)
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Supreme Court17 Feb 2011Allowed

Bharat Sanchar Nigam Limited Vs Ghanshyam Dass and Others

Supreme Court Of India · (2012) AIRSCW 43 : (2011) AIRSCW 5130 : (2011) AIRSCW 1556 : (2011) 3 AWC 3027 : (2011) 2 JCR 217 : (2011) 2 SCALE 479 : (2011) 4 SCC 385 : (2011) 1 SCC(L&S) 685 : (2011) 1 UPLBEC 617

Constitution of India, 1950 — Article 226, 32
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Supreme Court17 Feb 2011Disposed Of

Union of India (UOI) Vs Giani

Supreme Court Of India · AIR 2011 SC 977 : (2011) AIRSCW 5789 : (2011) AIRSCW 1388 : (2011) 2 AWC 1903 : (2011) 2 JT 479 : (2011) 5 LW 223 : (2011) 3 MLJ 1006 : (2011) 3 RCR(Civil) 341 : (2011) 113 RD 350 : (2011) 2 SCALE 500 : (2011) 2 SCR 978 : (2011) 2 Supreme 91 : (2011) 6 Su

Land Acquisition Act, 1894 — Section 15, 23(1A), 23(2), 30(1), 4
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Supreme Court17 Feb 2011Dismissed

State of Uttarakhand and Others Vs Harpal Singh Rawat

Supreme Court Of India · AIR 2011 SC 1506 : (2011) AIRSCW 1467 : (2011) 3 AWC 2289 : (2011) 5 CHN 70 Supp : (2011) 2 CTC 584 : (2011) 2 JT 481 : (2011) 2 KCCR 170 SN : (2011) 4 MhLj 532 : (2011) 7 MLJ 332 : (2011) 2 PLJR 88 : (2011) 2 RCR(Civil) 757 : (2011) 112 RD 690 : (2011) 2

Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Stamp Act, 1899 — Article 35, 57, 2(16)Transfer of Property Act, 1882 — Section 105
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