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Supreme Court Of India judgments, 2011

1,360 judgments · page 58 of 68

Supreme Court17 Feb 2011Allowed

P.S. Somanathan and Others Vs District Insurance Officer and Another

Supreme Court Of India · (2011) ACJ 737 : (2011) AIRSCW 1313 : (2012) AIRSCW 2264 : (2011) 2 AWC 1812 : (2011) 112 CLT 208 : (2011) 2 JCR 59 : (2011) 2 JT 242 : (2011) 2 KCCR 163 SN : (2011) 2 KLJ 19 : (2011) 3 MhLj 735 : (2011) 4 MLJ 169 : (2011) 162 PLR 497 : (2011) 2 RCR(Civil

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court15 Feb 2011Allowed

Priya Darshni Dental College and Hospital Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 2404 : (2011) AIRSCW 2383 : (2011) 3 JT 553 : (2011) 3 KCCR 281 : (2011) 4 MLJ 868 : (2011) 3 SCALE 543 : (2011) 4 SCC 623 : (2011) 2 SCR 945

Dentists Act, 1948 — Section 10A(4)Indian Medical Council Establishment of Medical College Regulations, 1999 — Regulation 10, 11(2), 4, 4(1), 4(2)
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Supreme Court15 Feb 2011Allowed

State of Haryana and Others Vs Praduman Singh (D) by L.Rs.

Supreme Court Of India · AIR 2011 SC 1501 : (2011) AIRSCW 3744 : (2011) 2 ALLMR 990 : (2011) 2 CHN 46 Supp : (2011) 2 JCR 71 : (2011) 6 JT 667 : (2011) 2 KLJ 8 : (2011) 3 RCR(Civil) 626 : (2011) 2 SCALE 624 : (2011) 11 SCC 550 : (2011) 2 SCR 932

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20(1)
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Supreme Court15 Feb 2011Dismissed

Surendra Koli Vs State of U.P. Ors.

Supreme Court Of India · AIR 2011 SC 970 : (2011) AIRSCW 3913 : (2011) AIRSCW 3628 : (2011) 59 BLJR 338 : (2011) 2 Crimes 56 : (2011) 2 JT 118 : (2011) 2 RCR(Criminal) 12 : (2011) 2 RCR(Criminal) 1 : (2011) 2 SCALE 490 : (2011) 4 SCC 80 : (2011) 2 SCC(Cri) 92 : (2011) 2 SCR 939 :

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 364, 376
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Supreme Court15 Feb 2011Allowed

Sheo Shankar Singh Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2011 SC 1403 : (2011) AIRSCW 1845 : (2011) 59 BLJR 882 : (2011) CriLJ 2139 : (2011) 2 Crimes 1 : (2011) 2 JCR 77 : (2011) 2 JT 367 : (2011) 3 KCCR 236 SN : (2011) 2 RCR(Criminal) 634 : (2011) 3 RLW 2342 : (2011) 2 SCALE 449 : (2011) 3 SCC 654 : (2011)

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 354(3)
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Supreme Court15 Feb 2011Allowed

A.N. Santhanam Vs K. Elangovan

Supreme Court Of India · (2011) 2 JCC 720

Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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Supreme Court14 Feb 2011Allowed

Neha Arun Jugadar and Another Vs Kumari Palak Diwan Ji

Supreme Court Of India · (2011) ACJ 736 : AIR 2011 SC 1164 : (2011) AIRSCW 1214 : (2011) AIRSCW 4676 : (2011) 2 ALLMR 945 : (2011) 2 AWC 1894 : (2011) 1 CG.L.R.W. 308 : (2011) 4 CHN 70 Supp : (2011) 3 CTC 663 : (2011) 2 KCCR 1566 : (2011) 1 KLT 770 : (2011) 162 PLR 484 : (2011) 2

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Supreme Court14 Feb 2011Allowed

S.K.M. Haider Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 594 : (2011) AIRSCW 4947 : (2011) AIRSCW 1285 : (2011) AIRSCW 1160 : (2011) 3 AWC 3255 : (2011) 129 FLR 134 : (2011) 2 JT 110 : (2011) 2 SCALE 411 : (2011) 4 SCC 700 : (2011) 1 SCC(L&S) 741 : (2011) 2 SCR 909 : (2011) 2 Supreme 56 : (2011) 7

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Supreme Court14 Feb 2011Allowed

Tej Bir and Another Vs State of Haryana and Another

Supreme Court Of India · AIR 2012 SC 943 : (2012) 2 ALT(Cri) 47 : (2012) CriLJ 1488 : (2011) 6 JT 376 : (2011) 4 KCCR 389 SN : (2012) 1 MLJ 510 : (2011) 5 SCALE 250 : (2011) 11 SCC 556

Arms Act, 1959 — Section 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 401Penal Code, 1860 (IPC) — Section 120B, 307, 34
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Supreme Court14 Feb 2011Allowed

Budhadev Karmaskar Vs State of West Bengal

Supreme Court Of India · (2011) 3 ACR 2401 : (2011) AIRSCW 1874 : (2011) CriLJ 1684 : (2011) 2 Crimes 17 : (2011) 2 JCR 65 : (2011) 2 JT 115 : (2011) 1 RCR(Criminal) 897 : (2011) 2 SCALE 435 : (2011) 11 SCC 538 : (2011) 2 SCR 925 : (2011) 2 Supreme 381 : (2011) 2 UC 1448

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302
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