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Supreme Court Of India judgments, 2011

1,360 judgments · page 66 of 68

Supreme Court12 Jan 2011Dismissed

Iqbal Moosa Patel Vs State of Gujarat

Supreme Court Of India · (2011) 2 ACR 1897 : (2011) AIRSCW 884 : (2011) 2 ALD(Cri) 148 : (2011) 3 CGLJ 361 : (2011) CriLJ 1142 : (2011) 1 Crimes 205 : (2011) 2 GLH 905 : (2011) 2 GLR 905 : (2011) 1 JCC 35 : (2011) 1 JCR 241 : (2011) 1 JT 157 : (2011) 2 KCCR 116 SN : (2011) 1 RCR(

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 35, 54, 67
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Supreme Court12 Jan 2011Allowed

Rajendra Prasad Gupta Vs Prakash Chandra Mishra and Others

Supreme Court Of India · AIR 2011 SC 1137 : (2011) AIRSCW 1318 : (2011) 3 AWC 2520 : (2011) 4 BomCR 373 : (2011) 1 CGBCLJ 55 : (2011) 2 CHN 97 Supp : (2011) 112 CLT 66 : (2011) 2 CTC 463 : (2011) 2 JCR 162 : (2011) 3 KCCR 217 SN : (2011) 3 MhLj 521 : (2011) 3 MLJ 207 : (2011) 1 O

Civil Procedure Code, 1908 (CPC) — Section 151
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Supreme Court12 Jan 2011Allowed

State of Jharkhand and Others Vs Pakur Jagran Manch and Others

Supreme Court Of India · AIR 2011 SC 675 : (2011) AIRSCW 567 : (2011) 2 JCR 15 : (2011) 3 JT 84 : (2011) 1 SCALE 309 : (2011) 2 SCC 591 : (2011) 1 SCR 687

Bihar and Orissa General Clauses Act, 1917 — Section 21, 24Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 2, 2(1), 24, 25A, 38Santhal Parganas Settlement Regulations, 1872 — Regulation 10, 13
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Supreme Court11 Jan 2011Allowed

Manoj Yadav Vs Pushpa @ Kiran Yadav and Others

Supreme Court Of India · (2011) 2 ACR 1681 : AIR 2011 SC 847 : (2011) AIRSCW 304 : (2011) 1 CG.L.R.W. 402 : (2011) 1 CTC 511 : (2011) 1 DMC 209 : (2011) 1 JCC 471 : (2011) 1 JT 164 : (2011) 1 KLJ 30 : (2011) 1 RCR(Civil) 803 : (2011) 1 RCR(Criminal) 513 : (2011) 1 SCALE 287 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court11 Jan 2011Dismissed

Gayathri Womens Welfare Association Vs Gowramma and Another

Supreme Court Of India · AIR 2011 SC 785 : (2011) 2 AWC 2161 : (2011) 2 CHN 139 Supp : (2011) 112 CLT 106 : (2011) 1 JT 315 : (2011) 1 KLJ 55 : (2011) 3 MhLj 354 : (2011) 4 MLJ 195 : (2011) MPLJ 477 : (2011) 112 RD 511 : (2011) 1 RLW 588 : (2011) 1 SCALE 379 : (2011) 2 SCC 330 :

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A
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Supreme Court11 Jan 2011Dismissed

S.K. Jha Commodre Vs State of Kerala and Another

Supreme Court Of India · (2011) 1 OLR 769 : (2011) 2 SCALE 1 : (2011) 1 SCR 295

Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 475, 549Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307
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Supreme Court11 Jan 2011Disposed Of

State Bank of India and Others Vs Bidyut Kumar Mitra and Others

Supreme Court Of India · (2011) AIRSCW 798 : (2011) AIRSCW 5471 : (2011) 2 CALLT 46 : (2011) 5 CHN 54 Supp : (2011) 130 FLR 328 : (2011) 1 JT 146 : (2011) 2 KCCR 105 SN : (2011) 1 LLJ 735 : (2011) LLR 561 : (2011) 4 MLJ 562 : (2011) 1 SCALE 390 : (2011) 2 SCC 316 : (2011) 1 SCC(L

State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(3), 32(4), 49, 50, 50(11)
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Supreme Court11 Jan 2011Disposed Of

Vikas Kumar Roorkewal Vs State of Uttarakhand and Others

Supreme Court Of India · (2011) 2 ACR 1682 : AIR 2011 SC 726 : (2011) AIRSCW 643 : (2011) 1 JCR 253 : (2011) 1 JT 137 : (2011) 2 KCCR 95 SN : (2011) 1 OLR 778 : (2011) 1 RCR(Criminal) 477 : (2011) 1 SCALE 215 : (2011) 2 SCC 178 : (2011) 1 SCC(Cri) 638 : (2011) 1 SCR 279 : (2011)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 406, 407Evidence Act, 1872 — Section 165
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Supreme Court11 Jan 2011Dismissed

Kamleshwar Paswan Vs State of U.T. Chandigarh

Supreme Court Of India · (2011) 3 ACR 2404 : (2011) AIRSCW 2046 : (2011) 3 KCCR 252 : (2011) 1 OLR 800 : (2011) 2 RCR(Criminal) 60 : (2011) 2 SCALE 289 : (2011) 11 SCC 564 : (2011) 1 SCR 647

Penal Code, 1860 (IPC) — Section 302, 307, 308
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Supreme Court10 Jan 2011Allowed

State of U.P. and Others Vs Madhav Prasad Sharma

Supreme Court Of India · (2003) 1 ACR 346 : (2011) AIRSCW 752 : (2011) 128 FLR 915 : (2011) 2 JCR 11 : (2011) 1 JT 326 : (2011) 2 KCCR 100 SN : (2011) 1 SCALE 209 : (2011) 2 SCC 212 : (2011) 1 SCC(L&S) 300 : (2011) 1 SCR 266 : (2011) 1 Supreme 334 : (2011) 1 UPLBEC 595

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 20(2), 226, 227Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 4(1), 4(2), 7, 8
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