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Supreme Court Of India judgments, 2011

1,360 judgments · page 59 of 68

Supreme Court10 Feb 2011Allowed

Pawan Pratap Singh and Others Vs Reevan Singh and Others

Supreme Court Of India · (2011) AIRSCW 3916 : (2011) AIRSCW 1365 : (2011) 3 AWC 3011 : (2011) 2 JT 248 : (2011) 2 SCALE 327 : (2011) 3 SCC 267 : (2011) 1 SCC(L&S) 481 : (2011) 2 SCR 831 : (2011) 5 Supreme 579

Andhra Pradesh Police Service Rules, 1966 — Rule 5AConstitution of India, 1950 — Article 14, 16, 309Orissa Service of Engineers Rules, 1941 — Rule 26
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Supreme Court10 Feb 2011Dismissed

Sri Indra Das Vs State of Assam

Supreme Court Of India · (2011) 3 ACR 2530 : (2011) 2 ADJ 702 : (2011) 59 BLJR 626 : (2011) 1 CG.L.R.W. 262 : (2011) CriLJ 1646 : (2011) 2 Crimes 20 : (2011) 3 GLT 3 : (2011) 2 JCC 1165 : (2011) 2 KCCR 158 SN : (2011) 2 RCR(Criminal) 64 : (2011) 2 SCALE 312 : (2011) 3 SCC 380 : (

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 21Hindu Minority and Guardianship Act, 1956 — Section 6Land Acquisition Act, 1894 — Section 40(1)
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Supreme Court10 Feb 2011Disposed Of

V.S. Achuthanandan Vs R. Balakrishna Pillai and Others

Supreme Court Of India · (2011) 3 ACR 2540 : AIR 2011 SC 1037 : (2011) AIRSCW 1400 : (2011) 1 Crimes 294 : (2011) 2 KCCR 174 SN : (2011) 2 PLJR 152 : (2011) 2 RCR(Criminal) 538 : (2011) 2 SCALE 346 : (2011) 3 SCC 317 : (2011) 1 SCC(Cri) 1111 : (2011) 2 SCR 762 : (2011) 2 Supreme

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313, 321, 377Electricity (Supply) Act, 1948 — Section 16, 5, 78A
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Supreme Court10 Feb 2011Allowed

The Commissioner of Central Excise, Visakhapatnam Vs Mehta and Co.

Supreme Court Of India · (2011) AIRSCW 1536 : (2011) 184 ECR 46 : (2011) 2 SCALE 322 : (2011) 4 SCC 435 : (2011) 2 SCR 874 : (2011) 1 Supreme 763 : (2011) 2 UJ 902

Central Excise Rules, 1944 — Rule 173Q, 173Q(1), 209A, 52A, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AB, 11AC
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Supreme Court10 Feb 2011Allowed

Ravinder Raj Vs Competent Motors Co. Pvt. Ltd. and Another

Supreme Court Of India · AIR 2011 SC 1061 : (2011) AIRSCW 3644 : (2011) 5 ALD 93 : (2011) 2 AWC 1895 : (2011) 2 CHN 214 Supp : (2011) 2 CPJ 1 : (2011) 266 ELT 157 : (2011) 2 JCR 63 : (2011) 2 JT 149 : (2011) 2 KLJ 41 : (2011) 2 RCR(Civil) 151 : (2011) 2 SCALE 446 : (2011) 11 SCC

Sales of Goods Act, 1930 — Section 46A(1), 64
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Supreme Court09 Feb 2011Dismissed

Pramod Buildings and Developers (P) Ltd. Vs Shanta Chopra

Supreme Court Of India · AIR 2011 SC 1424 : (2012) AIRSCW 1167 : (2011) AIRSCW 1942 : (2011) 3 ALLMR 960 : (2011) 5 CHN 65 Supp : (2011) 3 KCCR 302 SN : (2011) 3 RCR(Civil) 507 : (2011) 3 SCALE 65 : (2011) 4 SCC 741

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 269(UL)
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Supreme Court09 Feb 2011Allowed

State of Orissa and Another Vs Mamata Mohanty

Supreme Court Of India · (2011) AIRSCW 1992 : (2011) AIRSCW 1332 : (2011) 112 CLT 46 : (2011) 2 KCCR 167 SN : (2011) 4 MLJ 692 : (2011) 2 SCALE 377 : (2011) 3 SCC 436 : (2011) 2 SCC(L&S) 83 : (2011) 2 SCR 704

Constitution of India, 1950 — Article 14, 16, 21ALimitation Act, 1963 — Section 3Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 2(i)
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Supreme Court08 Feb 2011Allowed

Vinod Kumar Thareja Vs Alpha Construction and Others

Supreme Court Of India · AIR 2011 SC 996 : (2011) 3 ALLMR 449 : (2011) 4 CHN 59 Supp : (2011) 2 CPJ 3 : (2011) 3 RCR(Civil) 576 : (2011) 2 RLW 1798 : (2011) 2 SCALE 630 : (2011) 11 SCC 453 : (2011) 2 UC 1416

Consumer Protection Act, 1986 — Section 12
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Supreme Court08 Feb 2011Allowed

Harshendra Kumar D. Vs Rebatilata Koley Etc.

Supreme Court Of India · (2011) 2 ACR 1512 : AIR 2011 SC 1090 : (2011) AIRSCW 1199 : (2012) AIRSCW 323 : (2010) 1 BC 685 : (2011) 59 BLJR 325 : (2011) 101 CLA 330 : (2011) 162 CompCas 247 : (2011) CriLJ 1626 : (2011) 1 Crimes 280 : (2011) 1 JCC 42 : (2011) 2 KCCR 159 SN : (2011)

Companies Act, 1956 — Section 2(24), 303(1), 303(2), 5Criminal Procedure Code, 1973 (CrPC) — Section 397 , 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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Supreme Court08 Feb 2011Dismissed

Parimal Vs Veena @ Bharti

Supreme Court Of India · AIR 2011 SC 1150 : (2011) AIRSCW 1233 : (2011) 2 ALLMR 462 : (2011) 2 ALT 33 : (2011) 2 AWC 1910 : (2011) 4 BomCR 395 : (2011) 2 CHN 219 Supp : (2011) 112 CLT 120 : (2011) 2 CTC 329 : (2011) 2 JCR 96 : (2011) 3 KCCR 221 SN : (2011) 5 LW 322 : (2011) 3 MhL

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 43 Rule 2, Order 5 Rule 20, Order 9 Rule 13, 104Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 101, 103, 114
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Supreme Court08 Feb 2011Allowed

State of Punjab Vs Amarjit Singh and Another

Supreme Court Of India · AIR 2011 SC 982 : (2012) AIRSCW 1177 : (2011) AIRSCW 3639 : (2011) 5 ALD 96 : (2011) 3 ALLMR 444 : (2011) 2 AWC 1905 : (2011) 3 CTC 657 : (2011) 4 MhLj 539 : (2011) 4 MLJ 331 : (2011) 164 PLR 571 : (2012) 4 RCR(Civil) 358 : (2011) 2 RCR(Civil) 595 : (2011

Income Tax Act, 1961 — Section 45(5)Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28, 34
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Supreme Court08 Feb 2011Allowed

Bhola Singh Vs State of Punjab

Supreme Court Of India · (2011) 3 ACR 2408 : (2011) AIRSCW 1954 : (2011) CriLJ 2296 : (2011) 3 JT 392 : (2011) 3 KCCR 310 SN : (2011) 1 OLR 1043 : (2011) 2 RCR(Criminal) 337 : (2011) 3 SCALE 495 : (2011) 11 SCC 653 : (2011) 2 SCR 642

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 50, 54
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Supreme Court08 Feb 2011Dismissed

RBF Rig Corporation, Mumbai Vs The Commissioner of Customs (Imports), Mumbai

Supreme Court Of India · (2011) AIRSCW 4844 : (2011) AIRSCW 1155 : (2011) 186 ECR 1 : (2011) 2 JT 489 : (2011) 3 KCCR 199 SN : (2011) 2 SCALE 271 : (2011) 3 SCC 573 : (2011) 2 SCR 691 : (2011) 1 Supreme 757 : (2011) 8 Supreme 674

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 142, 226, 227
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Supreme Court08 Feb 2011Allowed

Bachni Devi and Another Vs State of Haryana

Supreme Court Of India · (2011) 1 ACR 661 : AIR 2011 SC 1098 : (2011) AIRSCW 1209 : (2011) 59 BLJR 306 : (2011) CriLJ 1634 : (2011) 1 Crimes 289 : (2011) 1 DMC 494 : (2011) 2 GLH 1557 : (2011) 1 JCC 418 : (2011) 2 JT 1 : (2011) 2 KCCR 160 SN : (2011) 1 NCC 670 : (2011) 2 PLJR 54

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 113B
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Supreme Court07 Feb 2011

Sunil Sharma and Others Vs Bachitar Singh and Others

Supreme Court Of India · (2011) ACJ 1441 : (2011) AIRSCW 2811 : (2011) 3 AWC 2904 : (2011) 1 CGBCLJ 355 : (2011) 4 JT 233 : (2011) 164 PLR 638 : (2011) 2 RCR(Civil) 708 : (2012) 1 RLW 419 : (2011) 4 SCALE 383 : (2011) 11 SCC 425 : (2011) 3 SCC(Cri) 206 : (2011) 2 SCR 576 : (2011)

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