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Supreme Court Of India judgments, 2011

1,360 judgments · page 64 of 68

Supreme Court18 Jan 2011Dismissed

State of M.P. Vs Vishweshwar Kol

Supreme Court Of India · (2011) 2 ACR 2113 : (2011) AIRSCW 1910 : (2011) CriLJ 2172 : (2011) 2 JCC 1124 : (2011) 2 JLJ 30 : (2011) 3 KCCR 291 SN : (2011) 3 MPJR 156 : (2011) 1 NCC 780 : (2011) 2 RCR(Criminal) 256 : (2011) 3 SCALE 141 : (2011) 11 SCC 472 : (2011) 3 SCC(Cri) 225 :

Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302
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Supreme Court18 Jan 2011Dismissed

Kalyan Kumar Gogoi Vs Ashutosh Agnihotri and Another

Supreme Court Of India · AIR 2011 SC 760 : (2011) 4 ALD 14 : (2011) 2 GLT 5 : (2011) 1 JT 249 : (2011) 2 KCCR 1407 : (2011) 1 SCALE 516 : (2011) 2 SCC 532 : (2011) 1 SCC(Cri) 741 : (2011) 1 SCR 796 : (2011) 1 UJ 387

Conduct of Elections Rules, 1961 — Rule 15, 3Evidence Act, 1872 — Section 3, 60, 64Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 116A, 25
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Supreme Court18 Jan 2011Disposed Of

Offshore Holdings Pvt. Ltd. Vs Bangalore Development Authority and Others

Supreme Court Of India · (2011) 4 BomCR 212 : (2011) 1 JT 384 : (2011) 1 SCALE 533 : (2011) 3 SCC 139 : (2011) 1 SCR 453 : (2011) 1 UJ 509

Constitution Of India, 1950 — Article 13(1), 14, 19(1)(f), 19(1)(g), 31, 31(3), 246, 246(1), 246(2), 246(3), 246(4), 248, 254(1), 254(2)Land Acquisition Act, 1894 — Section 4, 4(1), 6, 11A, 16, 23, 23(1)Maharashtra Regional And Town Planning Act, 1966 — Section 126, 127
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Supreme Court18 Jan 2011Disposed Of

Alamelu and Another Vs State represented by Inspector of Police

Supreme Court Of India · (2011) 2 ACR 1873 : AIR 2011 SC 715 : (2011) AIRSCW 650 : (2011) 1 ALD(Cri) 711 : (2011) 1 JCC 239 : (2011) 2 JCR 1 : (2011) 1 JT 265 : (2011) 2 KCCR 96 SN : (2011) 1 NCC 487 : (2011) 1 RCR(Criminal) 498 : (2011) 1 SCALE 575 : (2011) 2 SCC 385 : (2011) 1

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Evidence Act, 1872 — Section 35
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Supreme Court17 Jan 2011Allowed

Custodian of Textiles Undertaking, Bombay Vs Hall and Anderson Ltd. and Others

Supreme Court Of India · (2011) AIRSCW 994 : (2011) 3 JT 275 : (2011) 2 KCCR 139 SN : (2011) 1 SCALE 511 : (2011) 11 SCC 390 : (2011) 2 SCR 134 : (2011) 1 Supreme 568

Constitution of India, 1950 — Article 39B, 39CSwadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 3, 3(1)Textile Undertakings (Nationalisation) Act, 1995 — Section 8<
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Supreme Court17 Jan 2011Dismissed

Oriental Insurance Co. Ltd. Vs Dhanbai Kanji Gadhvi and Others

Supreme Court Of India · (2011) ACJ 721 : AIR 2011 SC 1138 : (2011) AIRSCW 1269 : (2011) 2 AWC 1918 : (2011) 1 CGBCLJ 52 : (2011) 2 GLH 1534 : (2011) 2 GLR 1534 : (2011) 2 JCR 183 : (2011) 6 JT 311 : (2011) 2 KCCR 162 SN : (2011) 1 KLJ 56 : (2011) 3 MLJ 1097 : (2011) 2 PLJR 75 :

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court14 Jan 2011Dismissed

TGN Kumar Vs State of Kerala and Others

Supreme Court Of India · (2011) 2 SCC 772

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 233, 243, 273, 313Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court14 Jan 2011Partly Allowed

Bansi Lal Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 691 : (2011) AIRSCW 674 : (2011) 1 ALD(Cri) 704 : (2011) 2 GLH 969 : (2011) 2 GLR 969 : (2011) 1 JCC 480 : (2011) 1 JCR 259 : (2011) 5 JT 373 : (2011) 2 KCCR 98 SN : (2011) 4 PLJR 15 : (2011) 1 RCR(Criminal) 753 : (2011) 1 RLW 357 : (2011) 1 S

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304, 304B, 306, 498A
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Supreme Court14 Jan 2011Allowed

State of U.P Vs Chhoteylal

Supreme Court Of India · (2011) 2 ACR 1885 : (2011) 1 ADJ 738 : AIR 2011 SC 697 : (2011) AIRSCW 662 : (2011) 1 ALD(Cri) 691 : (2011) 1 JCC 449 : (2011) 1 JT 228 : (2011) 2 KCCR 97 SN : (2011) 1 NCC 637 : (2011) 1 RCR(Civil) 117 : (2011) 1 RCR(Criminal) 443 : (2011) 1 SCALE 454 :

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 363, 366, 368, 375, 376
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Supreme Court14 Jan 2011Allowed

Lakhan Lal Vs State of Bihar

Supreme Court Of India · AIR 2011 SC 842 : (2011) AIRSCW 889 : (2011) 2 ALD(Cri) 125 : (2012) 2 ALT(Cri) 95 : (2011) 59 BLJR 1763 : (2011) CriLJ 1116 : (2011) 1 JCC 287 : (2011) 6 JT 315 : (2011) 2 KCCR 117 SN : (2011) 1 NCC 576 : (2011) 1 RCR(Criminal) 494 : (2011) 1 SCALE 504 :

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 20, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Juvenile Justice Act, 1986 — Section 63
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Supreme Court14 Jan 2011Dismissed

Saroja Vs Santhil Kumar and Others

Supreme Court Of India · AIR 2011 SC 642 : (2011) AIRSCW 580 : (2011) 4 ALD 33 : (2011) 2 ALLMR 473 : (2011) 3 AWC 2517 : (2011) 2 CALLT 73 : (2011) 4 CHN 112 Supp : (2011) 1 JT 244 : (2011) 2 KCCR 93 SN : (2011) 164 PLR 125 : (2011) 3 RCR(Civil) 332 : (2011) 113 RD 80 : (2011) 1

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