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Supreme Court Of India judgments, 2011

1,360 judgments · page 65 of 68

Supreme Court14 Jan 2011Allowed

R.L. Kalathia and Co. Vs State of Gujarat

Supreme Court Of India · AIR 2011 SC 754 : (2011) AIRSCW 703 : (2011) 1 ALLMR 952 : (2011) 3 AWC 2634 : (2011) 2 CHN 30 Supp : (2011) 2 CTC 117 : (2011) 1 GLR 819 : (2011) 1 JCR 172 : (2011) 2 JT 68 : (2011) 2 KCCR 99 SN : (2011) 3 MLJ 213 : (2011) 2 RCR(Civil) 832 : (2011) 1 SCA

Civil Procedure Code, 1908 (CPC) — Section 80
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Supreme Court14 Jan 2011Allowed

B.S. Krishna Murthy and Another Vs B.S. Nagaraj and Others

Supreme Court Of India · AIR 2011 SC 794 : (2011) AIRSCW 751 : (2011) 1 ALLMR 927 : (2011) 1 ARBLR 186 : (2011) 3 AWC 2214 : (2011) 2 CHN 217 Supp : (2011) 112 CLT 239 : (2011) 1 JCR 170 : (2011) 1 JT 247 : (2011) 6 KarLJ 174 : (2011) 2 KCCR 1177 : (2011) 3 LW 15 : (2011) 3 MLJ 1

Civil Procedure Code, 1908 (CPC) — Section 89
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Supreme Court14 Jan 2011Allowed

Medley Pharmaceuticals Ltd. Vs The Commissioner of Central Excise and Customs, Daman

Supreme Court Of India · (2011) AIRSCW 757 : (2011) 186 ECR 18 : (2011) 2 JT 53 : (2011) 2 KCCR 101 SN : (2011) 1 RCR(Civil) 888 : (2011) 1 SCALE 480 : (2011) 2 SCC 601 : (2011) 1 SCR 741 : (2011) 1 UJ 298

Central Excise (Valuation) Rules, 1975 — Rule 4, 6, 7, 93Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 11, 6, 7, 8Central Excises and Salt Act, 1944 — Section 2, 3, 35L, 4(1
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Supreme Court14 Jan 2011Dismissed

T.G N. Kumar Vs State of Kerala and Others

Supreme Court Of India · AIR 2011 SC 708 : (2011) AIRSCW 5678 : (2011) AIRSCW 635 : (2010) 1 BC 612 : (2011) 3 CALLT 27 : (2011) 1 CGBCLJ 81 : (2011) 2 CHN 22 Supp : (2011) 1 Crimes 339 : (2011) 1 CTC 627 : (2011) 2 GLH 1570 : (2011) 2 GLR 1570 : (2011) 3 JT 280 : (2011) 1 KLJ 55

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 Court13 Jan 2011Disposed Of

P.C. Paulose, Sparkway Enterprises Vs Commissioner of Central Excise and Customs

Supreme Court Of India · (2011) AIRSCW 863 : (2011) 238 CTR 70 : (2011) 184 ECR 1 : (2011) 1 JT 465 : (2011) 1 KLJ 45 : (2011) 1 KLT 446 : (2011) 1 RCR(Civil) 841 : (2011) 1 SCALE 420 : (2011) 2 SCC 230 : (2011) 1 SCR 872 : (2011) 21 STR 353 : (2011) 30 STT 241 : (2011) 1 Supreme

Airports Authority of India Act, 1994 — Section 3Finance Act, 1994 — Section 65
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Supreme Court13 Jan 2011Disposed Of

Saraf Trading Corporation Vs State of Kerala

Supreme Court Of India · (2011) AIRSCW 1438 : (2011) 183 ECR 232 : (2011) 264 ELT 8 : (2011) 3 JT 77 : (2011) 1 SCALE 401 : (2011) 2 SCC 344 : (2011) 1 SCR 371 : (2011) 1 Supreme 340 : (2011) 1 UJ 1 : (2011) 38 VST 1

Central Excises and Salt Act, 1944 — Section 11BCentral Sales Tax Act, 1956 — Section 5, 5(1), 5(3)Constitution of India, 1950 — Article 265, 286
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Supreme Court13 Jan 2011Disposed Of

State of Rajasthan and Others Vs Daya Lal and Others

Supreme Court Of India · AIR 2011 SC 1193 : (2011) AIRSCW 905 : (2011) 4 AWC 3480 : (2011) 128 FLR 928 : (2011) 1 JCR 177 : (2011) 1 JT 457 : (2011) 2 KCCR 118 SN : (2011) 2 LLJ 193 : (2011) 4 PLJR 90 : (2011) 3 RLW 2161 : (2011) 1 SCALE 408 : (2011) 2 SCC 429 : (2011) 1 SCC(L&S)

Constitution of India, 1950 — Article 14, 16, 226Government and Aided Hostels Management Rules, 1982 — Rule 11, 5, 9
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Supreme Court13 Jan 2011Allowed

Arundhati Ashok Walavalkar Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 1272 : (2011) 1 ALLMR 971 : (2011) 2 BomCR 14 : (2011) 128 FLR 554 : (2011) 1 JT 165 : (2011) 2 KCCR 161 SN : (2011) 2 LLJ 206 : (2011) 4 MLJ 320 : (2011) 1 SCALE 424 : (2011) 11 SCC 324 : (2011) 2 SCC(L&S) 214 : (2011) 1 SCR 355 : (2011) 1

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 3, 5(1), 8(25)
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Supreme Court12 Jan 2011Allowed

Ghisalal Vs Dhapubai (Dead) by L.Rs. and Others Dhapubai (Dead) through L.Rs. Vs Ghisalal and Others

Supreme Court Of India · AIR 2011 SC 644 : (2011) AIRSCW 592 : (2012) AIRSCW 2625 : (2011) 6 ALT 12 : (2011) 3 AWC 2521 : (2011) 4 BomCR 446 : (2011) 1 CG.L.R.W. 179 : (2011) 2 CHN 230 Supp : (2011) 112 CLT 30 : (2011) 2 CTC 700 : (2011) 2 JCR 109 : (2011) 1 JLJ 368 : (2011) 1 JT

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96Constitution of India, 1950 — Article 136, 14, 15Hindu Adoptions and Maintenance Act, 1956 — Section 11(1), 11(2), 12, 16, 6
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Supreme Court12 Jan 2011Disposed Of

Pushpa @ Leela and Others Vs Shakuntala and Others

Supreme Court Of India · (2011) ACJ 705 : AIR 2011 SC 682 : (2011) AIRSCW 562 : (2011) 2 AWC 1094 : (2011) 1 CG.L.R.W. 197 : (2011) 2 CPJ 9 : (2011) 2 CTC 693 : (2011) 2 JCR 163 : (2011) 1 JT 117 : (2011) 1 KLJ 488 : (2011) 3 MLJ 219 : (2011) 2 MPHT 1 : (2011) 3 PLJR 119 : (2011)

Motor Vehicles Act, 1988 — Section 157, 2(30), 50, 50(1), 50(2)
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Supreme Court12 Jan 2011Dismissed

Mahant Jawala Singh Chela of Mahant Bishan Singh (dead) through Legal Representative Vs The Shiromani Gurdwara Prabhandhak Committee, Amritsar

Supreme Court Of India · AIR 2011 SC 732 : (2011) 2 JT 305 : (2011) 1 RCR(Civil) 770 : (2011) 1 SCALE 341 : (2011) 2 SCC 457 : (2011) 2 SCR 69 : (2011) 1 UJ 272

Civil Procedure Code, 1908 (CPC) — Section 92Places of Worship (Special Provisions) Act, 1991 — Section 4Sikh Gurdwaras Act, 1925 — Section 10, 11, 14(1), 16, 16(1)
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