COURT ARCHIVE

Supreme Court Of India judgments, 2011

1,360 judgments · page 62 of 68

Supreme Court28 Jan 2011Dismissed

Prafull Goradia Vs Union of India (UOI)

Supreme Court Of India · (2011) AIRSCW 789 : (2011) 2 ALLMR 453 : (2011) 3 AWC 2376 : (2011) 2 CHN 204 Supp : (2011) 1 CTC 747 : (2011) 2 JCR 49 : (2011) 2 KCCR 106 SN : (2011) 1 KLT 584 : (2011) 3 LW 44 : (2011) 2 RCR(Civil) 232 : (2011) 1 SCALE 761 : (2011) 2 SCC 568 : (2011) 1

Constitution of India, 1950 — Article 14, 15, 27, 32

Supreme Court28 Jan 2011Allowed

Jagpal Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 2011 SC 1123 : (2011) AIRSCW 990 : (2012) AIRSCW 2574 : (2011) 3 AWC 2379 : (2011) 112 CLT 130 : (2011) 2 GLR 1304 : (2011) 2 JCR 52 : (2011) 2 JKJ 34 : (2011) 3 LW 17 : (2011) 1 RCR(Civil) 912 : (2011) 113 RD 329 : (2011) 2 RLW 1389 : (2011) 2 SCALE

Estates Abolition Act — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 7

Supreme Court28 Jan 2011Dismissed

State Vs Mahender Singh Dahiya

Supreme Court Of India · (2011) 2 ACR 1660 : AIR 2011 SC 1017 : (2011) AIRSCW 1916 : (2011) CriLJ 2177 : (2011) 1 Crimes 319 : (2011) 3 JT 109 : (2011) 3 KCCR 292 SN : (2011) 1 PLJR 129 : (2011) 1 RCR(Criminal) 706 : (2011) 2 SCALE 7 : (2011) 3 SCC 109 : (2011) 1 SCC(Cri) 821 : (

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 135, 136, 137, 138, 139Penal Code, 1860 (IPC) — Section 201, 302

Supreme Court28 Jan 2011Allowed

Parmeshwari Vs Amir Chand and Others

Supreme Court Of India · (2011) ACJ 1613 : AIR 2011 SC 1504 : (2011) AIRSCW 3240 : (2011) AIRSCW 1551 : (2011) 2 AWC 1817 : (2011) 2 RCR(Civil) 152 : (2011) 2 SCALE 398 : (2011) 11 SCC 635 : (2011) 1 SCR 1096 : (2011) 3 Supreme 524

Supreme Court28 Jan 2011Allowed

Veena Vs State Govt. of NCT, Delhi and Another

Supreme Court Of India · AIR 2011 SC 3469 : (2012) 1 ALD(Cri) 916 : (2011) 2 DMC 243 : (2012) 1 RCR(Civil) 827 : (2012) 1 RLW 381 : (2011) 2 UJ 1885

Criminal Procedure Code, 1973 (CrPC) — Section 340Hindu Marriage Act, 1955 — Section 13(1), 13BPenal Code, 1860 (IPC) — Section 498A

Supreme Court28 Jan 2011Allowed

Keshavadas Shridharao Savakar and Others Vs Assistant Commnr. and Land Acquisition Officer and Another

Supreme Court Of India · (2011) 2 AWC 1973 : (2011) 114 RD 6 : (2011) 2 SCALE 4 : (2011) 11 SCC 476 : (2011) 2 UJ 1814

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 4(1), 54

Supreme Court27 Jan 2011Dismissed

The Administrator, Ranchi Municipal Corpn. Vs Rajnish Kumar and Others

Supreme Court Of India · (2011) AIRSCW 3603 : (2011) 2 PLJR 52 : (2011) 2 SCALE 145 : (2011) 11 SCC 568 : (2011) 2 SCC(L&S) 350

Supreme Court27 Jan 2011Allowed

Jiten Kumar Sahoo and Others Vs Chief General Manager Mahanadi Coalfields Ltd. and Others

Supreme Court Of India · (2011) AIRSCW 1282 : (2011) 3 AWC 3041 : (2011) 112 CLT 149 : (2011) 130 FLR 321 : (2011) 2 JCR 56 : (2011) 3 PLJR 116 : (2011) 1 SCALE 746 : (2011) 11 SCC 520 : (2011) 2 SCC(L&S) 238 : (2011) 1 SCR 572 : (2011) 1 Supreme 633

Supreme Court27 Jan 2011Allowed

Sukhbir Singh and Another Vs State of Punjab

Supreme Court Of India · (2011) 2 ACR 2006 : (2011) AIRSCW 2220 : (2011) CriLJ 2336 : (2011) 3 KCCR 288 SN : (2011) 2 RCR(Criminal) 842 : (2011) 4 SCALE 491 : (2011) 11 SCC 436 : (2011) 3 SCC(Cri) 202 : (2011) 2 UC 1327

Penal Code, 1860 (IPC) — Section 120B, 149, 302

Supreme Court27 Jan 2011Allowed

Hari Ram Vs Jyoti Prasad and Another

Supreme Court Of India · AIR 2011 SC 952 : (2011) AIRSCW 1097 : (2011) 2 ALLMR 457 : (2011) 2 AWC 2006 : (2011) 2 CHN 120 Supp : (2011) 3 CTC 769 : (2011) 3 JT 173 : (2011) 2 KCCR 154 SN : (2011) 3 MPJR 1 : (2010) 164 PLR 641 : (2011) 2 RCR(Civil) 515 : (2011) 113 RD 333 : (2011)

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 133Limitation Act, 1963 — Section 22, 3

Supreme Court27 Jan 2011Allowed

Daulat Ram and Another Vs C.B.N. Mandsaur, M.P.

Supreme Court Of India · (2011) CriLJ 2329 : (2011) 3 KCCR 316 SN : (2011) 2 RCR(Criminal) 62 : (2011) 2 SCALE 488 : (2011) 1 SCR 1092

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 13

Supreme Court27 Jan 2011Disposed Of

S.R. Sunil and Co. Vs D. Srinivasavaradan

Supreme Court Of India · (2012) CriLJ 1180

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court27 Jan 2011Allowed

Ashok Surajlal Ulke Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 2201 : (2011) CriLJ 2330 : (2011) 3 KCCR 279 SN : (2011) 2 RCR(Criminal) 63 : (2011) 2 SCALE 616 : (2011) 2 SCR 246

Penal Code, 1860 (IPC) — Section 354, 376

Supreme Court25 Jan 2011Disposed Of

Keshav Prasad Sharma Vs Indian Oil Corporation and Others

Supreme Court Of India · (2011) 2 ACR 1532 : (2011) AIRSCW 999 : (2011) AIRSCW 4606 : (2011) 2 JCR 185 : (2011) 2 KCCR 140 SN : (2011) 1 RCR(Criminal) 894 : (2011) 2 SCALE 2 : (2011) 1 SCR 838 : (2011) 5 Supreme 157

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 319

Supreme Court25 Jan 2011Allowed

B. Fine Art Auctioneers Pvt. Ltd. and Others Vs C.B.I. and Another

Supreme Court Of India · (2011) 2 ACR 1533 : (2011) 265 ELT 167 : (2011) 6 JT 307 : (2011) 1 SCALE 742 : (2011) 11 SCC 491 : (2011) 3 SCC(Cri) 229 : (2011) 1 SCR 563

Antiquities and Art Treasures Act, 1972 — Section 24, 25(1), 3Constitution of India, 1950 — Article 136, 226Penal Code, 1860 (IPC) — Section 120B

Supreme Court25 Jan 2011Allowed

Manjit Singh @ Mange Vs CBI Om Prakash Shrivastava @ Babloo Vs State of U.P. State of U.P. Vs Om Prakash Shrivastava @ Babloo

Supreme Court Of India · (2011) 3 ACR 2503 : AIR 2011 SC 806 : (2011) AIRSCW 913 : (2011) 2 KCCR 113 SN : (2012) 1 MLJ 250 : (2011) 1 RCR(Criminal) 765 : (2011) 1 SCALE 766 : (2011) 11 SCC 578 : (2011) 1 SCR 997 : (2011) 1 Supreme 449 : (2011) 1 UJ 475

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Delhi Police Special Establishment Act, 1946 — Section 3

Supreme Court25 Jan 2011dismissed

Durbal Vs State of U.P.

Supreme Court Of India · (2011) 2 ACR 1527 : AIR 2011 SC 795 : (2011) AIRSCW 856 : (2011) 2 ALD(Cri) 131 : (2012) 2 ALT(Cri) 109 : (2011) CriLJ 1106 : (2011) 1 JCC 475 : (2011) 2 KCCR 110 SN : (2011) 2 RCR(Criminal) 124 : (2011) 1 SCALE 730 : (2011) 2 SCC 676 : (2011) 1 SCC(Cri)

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court25 Jan 2011Dismissed

Kanaka Rekha Naik Vs Manoj Kumar Pradhan and Another

Supreme Court Of India · (2011) 2 ACR 1522 : AIR 2011 SC 799 : (2011) AIRSCW 879 : (2011) 2 ALD(Cri) 153 : (2011) 1 CGBCLJ 62 : (2011) CriLJ 1113 : (2011) 2 JCC 723 : (2011) 3 JT 270 : (2011) 2 KCCR 115 SN : (2011) 2 KLJ 253 : (2011) 2 PLJR 77 : (2011) 1 RCR(Criminal) 894 : (2011

Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 147, 149, 302, 326

Supreme Court25 Jan 2011Allowed

Amar Bahadur Singh Vs State of U.P.

Supreme Court Of India · (2011) 3 ACR 2565 : AIR 2011 SC 1352 : (2011) AIRSCW 1823 : (2011) CriLJ 1921 : (2011) 2 JCR 224 : (2011) 3 JT 269 : (2011) 1 OLR 1023 : (2011) 2 RCR(Criminal) 893 : (2011) 3 SCALE 353 : (2011) 2 SCR 243

Penal Code, 1860 (IPC) — Section 376

Supreme Court25 Jan 2011Allowed

Anisetti Veerabhadra Rao and Another Vs State of A.P.

Supreme Court Of India · (2011) 3 ACR 2567 : (2011) 7 JT 50 : (2011) 3 SCALE 4

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 307, 34, 448