Supreme Court10 Jan 2011Allowed
Prakash Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 13 SCALE 500(1)
COURT ARCHIVE
Supreme Court Of India judgments, 2011
1,360 judgments · page 67 of 68
Supreme Court10 Jan 2011Disposed Of
Re: Exploi. of Chiln. Inj Orph. in St. of T.N. Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 2 SCALE 35
Supreme Court07 Jan 2011Disposed Of
State of Kerala and Others Vs M.G. Presanna
Supreme Court Of India · (2011) 1 CTC 509 : (2011) 266 ELT 420 : (2011) 1 JT 116 : (2011) 2 KCCR 164 SN : (2011) 1 KLJ 487 : (2011) 1 OLR 763 : (2011) 1 SCALE 285
Supreme Court07 Jan 2011Dismissed
United Riceland Ltd. Vs State of Haryana and Another
Supreme Court Of India · (2011) AIRSCW 1429 : (2011) 183 ECR 238 : (2011) 1 JT 332 : (2011) 1 SCALE 180 : (2011) 2 SCC 423 : (2011) 1 SCR 186 : (2011) 1 Supreme 175 : (2011) 37 VST 599
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 213(2), 286, 286(1), 367(2)Haryana General Sales Tax Act, 1973 — Section 15, 15(1), 15A, 17, 18
Supreme Court07 Jan 2011Allowed
People''s Union For Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) AIRSCW 5749 : (2011) AIRSCW 4624 : (2011) 1 SCALE 296
Supreme Court07 Jan 2011Disposed Of
Sajjan Sharma Vs State of Bihar
Supreme Court Of India · AIR 2011 SC 632 : (2011) AIRSCW 467 : (2011) AIRSCW 2716 : (2011) 59 BLJR 73 : (2011) CriLJ 1169 : (2011) 1 Crimes 187 : (2011) 1 JCC 278 : (2011) 1 JCR 224 : (2011) 1 JT 173 : (2011) 2 KCCR 80 SN : (2011) 2 PLJR 34 : (2011) 1 SCALE 137 : (2011) 2 SCC 206
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 379
Supreme Court07 Jan 2011Allowed
Automotive Tyre Manufacturers Association Vs The Designated Authority and Others
Supreme Court Of India · (2011) AIRSCW 818 : (2011) 183 ECR 145 : (2011) 263 ELT 481 : (2011) 1 JT 282 : (2011) 2 KCCR 108 SN : (2011) 1 SCALE 149 : (2011) 2 SCC 258 : (2011) 1 SCR 198 : (2011) 1 Supreme 135 : (2011) 1 UJ 49
Customs Tariff (Identification, Assessment & Collection of Anti-Dumping Duty on Dumped Articles & for Determination of Injury) Rules, 1995 — Rule 2(c), 3, 5, 6, 6(1), 6(6), 6(7), 6(8), 7, 10, 11, 12, 13, 17, 17(1)(a), 17(2), 17(3), 18, 20, 20(2)(a), 20(2)(b), 21Customs Tariff Act, 1975 — Section 9A, 9A(1), 9A(3), 9A(5), 9B(1)(c)(iii), 9CCustoms Act, 1962 — Section 130E
Supreme Court07 Jan 2011Disposed Of
Daya Nand Vs State of Haryana
Supreme Court Of India · AIR 2011 SC 593 : (2011) AIRSCW 453 : (2011) CriLJ 1157 : (2011) 1 GLH 496 : (2011) 1 JCC 325 : (2011) 1 JCR 245 : (2011) 1 JT 106 : (2011) 1 KLJ 470 : (2011) 1 NCC 523 : (2011) 1 OLR 811 : (2011) 1 RCR(Criminal) 420 : (2011) 1 SCALE 143 : (2011) 2 SCC 22
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16(2), 2, 2(1), 20Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 376, 511
Supreme Court07 Jan 2011Dismissed
Unni Menon Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 3 AWC 3044 : (2011) 2 JCR 178 : (2011) 1 JT 338 : (2011) 6 KarLJ 150 : (2011) 2 KCCR 1170 : (2011) 3 MLJ 1115 : (2011) 1 SCALE 197 : (2011) 2 SCC 378 : (2011) 1 SCC(L&S) 334 : (2011) 2 SCR 33 : (2011) 1 UPLBEC 600
Administrative Tribunal (Accounts Personnel Posts) Recruitment Rules, 1990 — Rule 3Administrative Tribunals Act, 1985 — Section 13(2)
Supreme Court07 Jan 2011Dismissed
Jt. Commissioner of Income Tax, Mumbai Vs Rolta India Ltd.
Supreme Court Of India · (2011) AIRSCW 867 : (2011) 330 ITR 470 : (2011) 1 JCC 329 : (2011) 1 JT 343 : (2011) 1 SCALE 186 : (2011) 2 SCC 408 : (2011) 1 SCR 146 : (2011) 196 TAXMAN 594
Income Tax Act, 1961 — Section 115J, 115JA, 115JA(4), 115JB, 115JB(5)
Supreme Court07 Jan 2011Allowed
New India Assurance Company Ltd. Vs Yadu Sambhaji More and Others
Supreme Court Of India · (2011) ACJ 584 : AIR 2011 SC 666 : (2011) AIRSCW 575 : (2011) 4 ALD 36 : (2011) 1 ALLMR 922 : (2011) 2 AWC 1089 : (2011) 2 BomCR 1 : (2011) 1 CGBCLJ 44 : (2011) 2 JCR 157 : (2011) 1 JT 73 : (2011) 2 LW 673 : (2011) 3 MhLj 365 : (2011) MPLJ 468 : (2011) 2
Constitution of India, 1950 — Article 133, 134AMotor Vehicles Act, 1939 — Section 110A, 2(18), 92ASupreme Court Rules, 1966 — Order 15 Rule 1
Supreme Court07 Jan 2011Disposed Of
Dr. S.C. Jindal Vs Uhbvnl thro. Executive Engineer and Another
Supreme Court Of India · (2011) 112 CLT 117 : (2011) ELR 1142 : (2011) 3 KCCR 296 SN : (2011) 1 OLR 860 : (2011) 3 RCR(Civil) 694 : (2011) 3 SCALE 14
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court06 Jan 2011Dismissed
Laxmichand @ Balbutya Vs State of Maharashtra
Supreme Court Of India · (2011) 1 ACR 827 : (2012) 2 ALT(Cri) 136 : (2011) 1 Crimes 197 : (2011) 1 JCC 256 : (2011) 1 JCR 250 : (2011) 1 JT 79 : (2011) 1 NCC 330 : (2011) 2 RCR(Criminal) 24 : (2011) 1 SCALE 120 : (2011) 2 SCC 128 : (2011) 1 SCC(Cri) 621 : (2011) 1 SCR 124
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 302, 304Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court06 Jan 2011Allowed
Surendera Mishra Vs State of Jharkhand
Supreme Court Of India · (2011) 1 ACR 356 : AIR 2011 SC 627 : (2012) AIRSCW 2532 : (2011) CriLJ 1161 : (2011) 1 Crimes 192 : (2011) 1 JCC 427 : (2011) 1 JCR 219 : (2011) 1 JT 83 : (2011) 2 KCCR 78 SN : (2011) 2 PLJR 29 : (2011) 1 RCR(Criminal) 416 : (2011) 2 RLW 1410 : (2011) 1 S
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
Supreme Court05 Jan 2011Disposed Of
Mangesh Vs State of Maharashtra
Supreme Court Of India · (2011) 1 ACR 813 : AIR 2011 SC 637 : (2011) AIRSCW 463 : (2011) CriLJ 1166 : (2011) 1 Crimes 152 : (2011) 1 JCC 330 : (2011) 1 JT 15 : (2011) 2 KCCR 79 SN : (2011) 1 SCALE 57 : (2011) 2 SCC 123 : (2011) 1 SCC(Cri) 616 : (2011) 1 SCR 72 : (2011) 1 Supreme
Penal Code, 1860 (IPC) — Section 302, 304, 307
Supreme Court05 Jan 2011Allowed
Raju @ Sheikha Mohamed Sharif Vs State of Maharashtra and Another
Supreme Court Of India · (2011) 1 ACR 367 : (2011) AIRSCW 1426 : (2011) 1 AWC 2.39 Supp : (2011) 2 CALLT 43 : (2011) 1 Crimes 156 : (2011) 2 GLH 1025 : (2011) 2 GLR 1025 : (2011) 1 JT 95 : (2011) 1 RCR(Civil) 886 : (2011) 1 RCR(Criminal) 785 : (2011) 1 RLW 541 : (2011) 1 SCALE 67
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court05 Jan 2011Dismissed
Narwinder Singh Vs State of Punjab
Supreme Court Of India · (2011) 1 ACR 350 : AIR 2011 SC 686 : (2011) AIRSCW 557 : (2011) 2 ALD(Cri) 36 : (2011) 1 Crimes 200 : (2011) 2 DMC 474 : (2011) 1 JCC 334 : (2011) 1 JT 89 : (2011) 2 KCCR 84 SN : (2011) 1 NCC 623 : (2011) 3 PLJR 272 : (2011) 1 RCR(Criminal) 427 : (2011) 1
Criminal Procedure Code, 1973 (CrPC) — Section 221(1), 221(2), 222, 313, 464(1)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
Supreme Court05 Jan 2011Disposed Of
Industrial Investment Bank of India Ltd. Vs Jain Cables Pvt. Ltd. and Others
Supreme Court Of India · AIR 2011 SC 658 : (2011) AIRSCW 587 : (2011) AIRSCW 2296 : (2011) 1 AWC 598 Supp : (2011) 1 CHN 270 Supp : (2011) 1 JT 26 : (2011) 1 MLJ 552 : (2011) 1 SCALE 61 : (2011) 2 SCC 218 : (2011) 1 SCR 82 : (2011) 2 Supreme 667 : (2011) 1 Supreme 18 : (2011) 1 U
Industrial Reconstruction Bank (Transfer of Undertaking and Repeal) Act, 1997 — Section 13, 13(2), 3, 4, 4(4)Industrial Reconstruction Bank of India Act, 1984 — Section 18, 2, 3(1), 36, 37Transfer of Property Act, 1882 &m
Supreme Court05 Jan 2011Dismissed
Kailas and Others Vs State of Maharashtra T.R. Taluka P.S.
Supreme Court Of India · (2011) 1 ACR 807 : AIR 2011 SC 598 : (2011) AIRSCW 3704 : (2011) 1 Crimes 138 : (2011) 2 GLH 994 : (2011) 2 GLR 994 : (2011) 1 JCC 461 : (2011) 1 JT 19 : (2011) 1 RCR(Criminal) 431 : (2011) 1 SCALE 40 : (2011) 1 SCC(Cri) 401 : (2011) 1 SCR 94 : (2011) 1 S
Constitution of India, 1950 — Article 14, 15, 16, 17, 19Penal Code, 1860 (IPC) — Section 323, 34, 354, 452, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Supreme Court05 Jan 2011Dismissed
M. Nageshwar Rao Vs State of Andhra Pradesh
Supreme Court Of India · (2011) 1 ACR 818 : (2011) 1 AWC 2.37 Supp : (2011) 1 Crimes 145 : (2011) 1 JCC 432 : (2011) 1 JCR 233 : (2011) 1 JT 31 : (2011) 1 NCC 601 : (2011) 4 RCR(Criminal) 225 : (2011) 1 RLW 554 : (2011) 1 SCALE 99 : (2011) 2 SCC 188 : (2011) 1 SCC(Cri) 646 : (201
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A