Supreme Court11 Nov 2011Disposed Of
Centre for Envir. Law, WWF-I Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 13 SCALE 344
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 871 of 2,993
Supreme Court11 Nov 2011Dismissed
H.G. Rangangoud Vs State Trading Corporation of India Limited and Others
Supreme Court Of India · AIR 2012 SC 490 : (2012) AIRSCW 461 : (2012) 3 ALT(Cri) 16 : (2012) CriLJ 828 : (2012) 1 JCC 308 : (2012) 1 JCR 174 : (2011) 13 JT 200 : (2012) 5 KarLJ 160 : (2012) 1 NCC 37 : (2011) 4 RCR(Criminal) 862 : (2011) 12 SCALE 504 : (2012) 1 SCC 297 : (2012) 1
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 17A(1A), 5(1)
Supreme Court11 Nov 2011Dismissed
Orissa Private Medical and Dental Colleges Association, through its Chairman Vs Chairman, Orissa Joint Entrance Examination-2011 and Others
Supreme Court Of India · (2011) 13 JT 204 : (2011) 12 SCALE 503
Supreme Court11 Nov 2011Dismissed
Bhim Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 2 SCALE 440
Supreme Court09 Nov 2011Allowed
Essel Propack Ltd. Vs Commissioner of Central Excise, Mumbai-III
Supreme Court Of India · (2011) 11 SC CK 0075
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11AB, 2, 35L, 4
Supreme Court08 Nov 2011Allowed
Ashiwin S. Mehta and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 13 JT 130 : (2011) 12 SCALE 456
Companies Act, 1956 — Section 77A, 77A(7), 79, 81Constitution of India, 1950 — Article 142Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 10, 11, 11(2), 3, 3(2)
Supreme Court08 Nov 2011Allowed
Employees Provident Fund Commissioner Vs O.L. of Esskay Pharmaceuticals Limited
Supreme Court Of India · (2011) 13 JT 104 : (2011) 12 SCALE 479 : (2011) 6 UJ 3800
Constitution Of India, 1950 — Article 37, 38, 43, 372(1)Defence Of India Rules, 1962 — Rule 131(2)(g), 131(2)(i)Companies Act, 1956 — Section 447, 529A, 529A(l), 529(1), 529(3), 529(3)(a), 529(3)(b), 530, 530(1), 537
Supreme Court08 Nov 2011Allowed
Anita Malhotra Vs Apparel Export Promotion Council and Another
Supreme Court Of India · (2011) 183 DLT 488 : (2011) 4 RCR(Civil) 930 : (2011) 12 SCALE 471 : (2011) 6 UJ 3765
Negotiable Instruments Act, 1881 — Section 138, 141Companies Act, 1956 — Section 25, 159, 163, 610, 610(3)Evidence Act, 1872 — Section 74, 74(1), 74(2)
Supreme Court08 Nov 2011Allowed
Anand Vs Committee For Scrutiny and Verification of Tribe Claims and Others
Supreme Court Of India · (2011) 13 JT 82 : (2011) 6 MhLj 919 : (2011) 12 SCALE 446
Constitution of India, 1950 — Article 342Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 11, 11(2), 12, 12(2), 12(3)
Supreme Court08 Nov 2011Dismissed
Haryana Urban Development Authority Vs Viresh Sangwan and Another
Supreme Court Of India · AIR 2012 SC 506 : (2012) AIRSCW 422 : (2012) 5 ALLMR 898 : (2012) 1 ALT 61 : (2012) 1 AWC 48 Supp : (2013) 1 CHN 173 : (2011) 4 CPJ 65 : (2011) 13 JT 287 : (2012) 2 MhLj 580 : (2011) 4 RCR(Civil) 935 : (2012) 1 SCC 256
Consumer Protection Act, 1986 — Section 12Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 20, 5(3)Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979 &md
Supreme Court08 Nov 2011Allowed
Sri Laxman @ Laxman Mourya Vs Divisional Manager, Oritl. Ins. Company Ltd. and Another
Supreme Court Of India · (2012) ACJ 191 : (2012) 1 AWC 189 Supp : (2011) 13 JT 205 : (2012) 5 KarLJ 292 : (2012) 1 MLJ 1002 : (2012) 1 RCR(Civil) 509 : (2013) 2 RLW 1121 : (2011) 12 SCALE 658 : (2012) 1 TAC 376 : (2012) 1 UJ 89
Motor Vehicles Act, 1988 — Section 166, 173
Supreme Court04 Nov 2011Dismissed
J and K Housing Board and Another Vs Kunwar Sanjay Krishan Kaul and Others
Supreme Court Of India · (2011) 13 JT 1 : (2012) 3 RCR(Civil) 600 : (2011) 12 SCALE 434 : (2011) 10 SCC 714 : (2012) 1 UJ 21
Jammu and Kashmir Housing Board Act, 1976 — Section 14, 15, 17, 19, 26(1)(2)Jammu and Kashmir Land Acquisition Act, 1990 — Section 11, 12, 12(2), 17, 17ALand Acquisition Act, 1894 — Section 4, 4(1), 5, 5A
Supreme Court04 Nov 2011Disposed Of
Prithipal Singh etc. Vs State of Punjab and Another etc.
Supreme Court Of India · (2012) 2 ALT(Cri) 289 : (2012) 1 JCC 254 : (2012) 2 JCR 199 : (2012) 1 NCC 108 : (2012) 1 PLJR 106 : (2011) 4 RCR(Criminal) 791 : (2011) 4 RLW 3666 : (2011) 12 SCALE 411(1) : (2012) 1 SCC 10 : (2011) 3 UC 2177 : (2012) 1 UJ 245
Constitution of India, 1950 — Article 21, 22, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 197, 306, 313Evidence Act, 1872 — Section 106, 114, 133, 134
Supreme Court04 Nov 2011Allowed
Leela Wanti and Others Vs State of Haryana and Others
Supreme Court Of India · AIR 2012 SC 515 : (2012) AIRSCW 257 : (2011) 13 SCALE 1 : (2012) 1 SCC 66
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 17, 4, 48, 5A(1)
Supreme Court04 Nov 2011Allowed
State of Rajasthan Vs Ravi Shankar Srivastava
Supreme Court Of India · (2012) CriLJ 1181
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 466, 471Prevention of Corruption Act, 1988 — Section 10, 13(1), 13(2), 7, 8
Supreme Court04 Nov 2011Allowed
Byrraju Ramaa Raju Vs State through The Central Bureau of Investigation
Supreme Court Of India · AIR 2012 SC 505 : (2012) CriLJ 987 : (2011) 13 SCALE 74 : (2012) 1 SCC 576 : (2012) 1 UC 327
Supreme Court04 Nov 2011Allowed
Centre for Envir. Law, WWF-I Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 13 SCALE 341
Supreme Court03 Nov 2011Allowed
Union of India (UOI) and Others Vs Nitdip Textile Processors Pvt. Ltd. and Another
Supreme Court Of India · (2011) 245 CTR 241 : (2011) 2 SCALE 386 : (2012) 1 SCC 226 : (2011) 203 TAXMAN 1 : (2011) 6 UJ 4218
Central Excise Rules, 1944 — Rule 173F, 173QCentral Excises and Salt Act, 1944 — Section 11A, 11AB, 11AC, 14Constitution of India, 1950 — Article 14, 226
Supreme Court03 Nov 2011Allowed
Chief General Manager, Calcutta Telephones District, Bharat Sanchar Nigam Limited and Others Vs Surendra Nath Pandey and Others
Supreme Court Of India · (2011) 13 JT 13 : (2011) 2 SCALE 376
Constitution of India, 1950 — Article 14, 16Junior Accounts Officers Service Postal Wing (Group C) Recruitment Rules, 1977 — Rule 13, 14, 14(4), 18, 26
Supreme Court03 Nov 2011Dismissed
Garlapati Krishna Vs State of A.P. rep. by Public Prosecutor
Supreme Court Of India · (2012) CriLJ 691 : (2012) 1 RCR(Criminal) 353
Penal Code, 1860 (IPC) — Section 302