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Supreme Court Of India judgments, 2011

1,360 judgments · page 61 of 68

Supreme Court02 Feb 2011Disposed Of

Smt. Mona Panwar Vs The Hon''ble High Court of Judicature at Allahabad and Others

Supreme Court Of India · (2011) 2 ACR 1498 : (2011) 2 ADJ 503 : (2011) AIRSCW 1185 : (2012) AIRSCW 870 : (2011) CriLJ 1619 : (2011) 1 Crimes 272 : (2011) 2 GLH 1 : (2011) 2 JCC 969 : (2011) 2 JT 75 : (2011) 1 KLJ 64 : (2011) 3 MPHT 241 : (2011) 3 PLJR 109 : (2011) 1 RCR(Criminal)

Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(1), 156(3), 169Penal Code, 1860 (IPC) — Section 376
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Supreme Court02 Feb 2011Allowed

M. Nagabhushana Vs State of Karnataka and Others

Supreme Court Of India · AIR 2011 SC 1113 : (2011) AIRSCW 965 : (2011) 2 ALLMR 423 : (2011) 271 ELT 481 : (2011) 2 JT 23 : (2012) 1 KarLJ 529 : (2011) 2 KCCR 1517 : (2011) 3 MLJ 982 : (2012) 1 RCR(Civil) 807 : (2011) 2 SCALE 160 : (2011) 3 SCC 408 : (2011) 2 SCR 435 : (2012) 27 S

Civil Procedure Code Amendment Act, 1877 — Section 13, 2Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
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Supreme Court01 Feb 2011Allowed

R.S. Mishra Vs State of Orissa and Others

Supreme Court Of India · (2011) 1 ACR 643 : AIR 2011 SC 1103 : (2011) AIRSCW 1241 : (2011) CriLJ 1654 : (2011) 2 JT 291 : (2011) 2 KLJ 289 : (2011) 1 RCR(Criminal) 872 : (2011) 2 SCALE 98 : (2011) 2 SCC 689 : (2011) 1 SCC(Cri) 785 : (2011) 2 SCR 338 : (2011) 1 UC 451

Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 227, 228, 300(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304, 304(1)
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Supreme Court01 Feb 2011Disposed Of

Kolla Veera Raghav Rao Vs Gorantla Venkateswara Rao and Another

Supreme Court Of India · (2011) 2 ACR 1497 : AIR 2011 SC 641 : (2011) AIRSCW 788 : (2010) 1 BC 669 : (2011) 2 BomCR 448 : (2011) 2 CALLT 77 : (2011) 1 CG.L.R.W. 415 : (2011) 1 CGBCLJ 67 : (2011) 112 CLT 79 : (2011) CriLJ 1094 : (2011) 1 Crimes 266 : (2011) 2 CTC 459 : (2011) 2 JC

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221(1) , 221(2), 300(1)Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court01 Feb 2011Dismissed

B.A. Umesh Vs Regr. Gen. High Court of Karnataka

Supreme Court Of India · (2011) 2 ACR 1478 : AIR 2011 SC 1000 : (2011) AIRSCW 2047 : (2011) AIRSCW 3671 : (2011) AIRSCW 5492 : (2011) 59 BLJR 267 : (2011) 2 JCC 924 : (2011) 2 JCR 265 : (2011) 2 JT 128 : (2011) 1 RCR(Criminal) 803 : (2011) 1 RCR(Criminal) 804 : (2011) 2 SCALE 111

Arms Act, 1959 — Section 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366Evidence Act, 1872 — Section 45, 73, 9
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Supreme Court01 Feb 2011Dismissed

Jarnail Singh Vs State of Punjab

Supreme Court Of India · AIR 2011 SC 964 : (2011) AIRSCW 1393 : (2011) CriLJ 1738 : (2011) 2 KCCR 169 : (2011) 1 NCC 756 : (2011) 2 PLJR 116 : (2011) 1 RCR(Criminal) 925 : (2011) 2 SCALE 401 : (2011) 1 SCC(Cri) 1191 : (2011) 2 SCR 888

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Evidence Act, 1872 — Section 25
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Supreme Court31 Jan 2011Allowed

Varghese K. Joseph Vs The Custodian and Others

Supreme Court Of India · (2011) 2 ACR 1903 : AIR 2011 SC 832 : (2011) AIRSCW 1816 : (2011) AIRSCW 848 : (2012) AIRSCW 73 : (2011) 2 ALD(Cri) 139 : (2011) 162 CompCas 451 : (2011) 2 CompLJ 213 : (2011) 1 Crimes 254 : (2011) 2 JT 10 : (2011) 2 KCCR 109 SN : (2011) 1 RCR(Criminal) 8

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10
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Supreme Court31 Jan 2011Allowed

Sou. Sandhya Manoj Wankhade Vs Manoj Bhimrao Wankhade and Others

Supreme Court Of India · (2011) AIRSCW 1327 : (2012) 2 ALT(Cri) 391 : (2011) 59 BLJR 321 : (2011) 1 CG.L.R.W. 329 : (2011) 1 CGBCLJ 40 : (2011) CriLJ 1687 : (2011) 2 CTC 455 : (2011) 2 DMC 811 : (2011) 2 GLH 1111 : (2011) 2 GLR 1111 : (2011) 2 JCC 717 : (2011) 3 JT 265 : (2011) 2

Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2, 20
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Supreme Court31 Jan 2011Allowed

National Council for Teacher Education and Others Vs Shri Shyam Shiksha Prashikshan Sansthan and Others etc. etc.

Supreme Court Of India · AIR 2011 SC 932 : (2011) AIRSCW 1075 : (2011) 2 ALLMR 433 : (2011) 2 JCR 29 : (2011) 2 KCCR 152 SN : (2011) 3 MLJ 961 : (2011) 1 RLW 665 : (2011) 2 SCALE 59 : (2011) 3 SCC 238 : (2011) 2 SCR 291 : (2011) 1 Supreme 673 : (2011) 2 UJ 1039 : (2011) 1 UPLBEC

All India Council for Technical Education Act, 1987 — Section 10(1)Andhra Pradesh Education Act, 1982 — Section 20, 20(3)Constitution of India, 1950 — Article 14, 245, 246, 254(2), 41
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