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Supreme Court Of India judgments, 2011

1,360 judgments · page 63 of 68

Supreme Court24 Jan 2011Dismissed

Kalyan Singh Chouhan Vs C.P. Joshi

Supreme Court Of India · AIR 2011 SC 1127 : (2011) AIRSCW 2563 : (2011) AIRSCW 1061 : (2011) 2 ALT 44 : (2011) 3 CHN 173 Supp : (2011) 112 CLT 228 : (2011) 2 JT 97 : (2011) 1 RCR(Civil) 865 : (2011) 1 SCALE 718 : (2011) 11 SCC 786 : (2011) 2 SCR 216 : (2011) 1 Supreme 481 : (2011

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 16, 151Conduct of Elections Rules, 1961 — Rule 42, 63Representation of the People Act, 1951 — Section 100, 100(1), 117, 118, 30
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Supreme Court24 Jan 2011dismissed

Rameshbhai Chandubhai Rathod Vs The State of Gujarat

Supreme Court Of India · (2011) 2 ACR 1870 : AIR 2011 SC 803 : (2011) AIRSCW 1026 : (2011) 1 ALD(Cri) 686 : (2009) 3 ALT(Cri) 1 : (2012) 2 ALT(Cri) 132 : (2011) CriLJ 1458 : (2011) 2 GLH 1462 : (2011) 2 GLR 1462 : (2011) 1 JCR 278 : (2011) 2 JT 33 : (2011) 3 KCCR 190 SN : (2011)

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 235, 235(2), 354, 354(3), 433APenal Code, 1860 (IPC) — Section 302, 363, 366, 376, 397
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Supreme Court24 Jan 2011Dismissed

Gurdial Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 2011 SC 840 : (2012) AIRSCW 3806 : (2011) AIRSCW 860 : (2011) 2 ALD(Cri) 136 : (2012) 2 ALT(Cri) 129 : (2011) CriLJ 1110 : (2011) 2 JCC 897 : (2011) 1 JCR 198 : (2011) 5 JT 415 : (2011) 1 RCR(Criminal) 879 : (2011) 1 SCALE 669 : (2011) 2 SCC 768 : (20

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
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Supreme Court21 Jan 2011Allowed

Rabindra Kumar Pal @ Dara Singh Vs Republic of India

Supreme Court Of India · (2011) 2 ACR 1690 : AIR 2011 SC 1436 : (2011) AIRSCW 1865 : (2011) AIRSCW 606 : (2011) 1 Crimes 217 : (2011) 1 JT 350 : (2011) 2 KCCR 92 SN : (2011) 1 OLR 818 : (2011) 1 RCR(Criminal) 641 : (2011) 1 SCALE 615 : (2011) 2 SCC 490 : (2011) 1 SCC(Cri) 706 : (

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 164(2), 164(3), 281Evidence Act, 1872 — Section 21, 24, 25, 26, 27
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Supreme Court21 Jan 2011Dismissed

Samittri Devi and Another Vs Sampuran Singh and Another

Supreme Court Of India · AIR 2011 SC 773 : (2011) AIRSCW 4285 : (2011) AIRSCW 680 : (2011) 4 ALD 6 : (2011) 3 AWC 2368 : (2011) 1 CG.L.R.W. 225 : (2011) 1 CGBCLJ 69 : (2011) 2 CHN 37 Supp : (2011) 112 CLT 198 : (2011) 2 CTC 820 : (2011) 2 JCR 22 : (2011) 1 JT 430 : (2011) 2 KCCR

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Companies Act, 1956 — Section 53(2)Evidence Act, 1872 — Section 114, 16
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Supreme Court21 Jan 2011Dismissed

Kalyaneshwari Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 2010 : (2011) 3 CHN 77 Supp : (2011) 3 KCCR 251 SN : (2011) 1 SCALE 651 : (2011) 3 SCC 287 : (2011) 1 SCC(L&S) 498 : (2011) 1 SCR 894 : (2012) 3 SLJ 476

Constitution of India, 1950 — Article 14, 141, 21, 32
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Supreme Court20 Jan 2011Disposed Of

Indra Vikram Singh and Others Vs State of M.P. and Another

Supreme Court Of India · (2011) AIRSCW 2745 : (2011) 3 JT 564 : (2011) 3 SCALE 528 : (2011) 11 SCC 531

Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 10(2)Madhya Pradesh Swatwadharik Adhikar Sampati (Vindhya Pradesh) Adhiniyam, 1965 — Section 3
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Supreme Court20 Jan 2011Allowed

Shree Sidhbali Steels Ltd. and Others Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 1175 : (2011) AIRSCW 4292 : (2011) 5 AWC 4986 : (2011) ELR 1122 : (2012) 1 RCR(Civil) 663 : (2011) 1 SCALE 676 : (2011) 3 SCC 193 : (2011) 3 SCR 134

Central Sales Tax Act, 1956 — Section 8(5)Constitution of India, 1950 — Article 14, 19(1), 32Electricity (Supply) Act, 1948 — Section 49, 49(3)
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