COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 875 of 2,993

Supreme Court12 Oct 2011Allowed

Shri Girish Vyas and Another Vs The State of Maharastra and Others

Supreme Court Of India · AIR 2012 SC 2043 : (2012) AIRSCW 3088 : (2012) 5 ALLMR 392 : (2011) 12 JT 298 : (2011) 11 SCALE 676 : (2011) 12 SCR 781 : (2012) 1 Supreme 97

Constitution Of India, 1950 — Article 21, 21A, 45, 166, 226, 243WDevelopment Control Rules, — Rule 6, 6.6.2.2, 6.7.1, 13.5, 37Maharashtra Regional And Town Planning Act, 1966 — Section 2(2), 2(3), 2(9), 2(19), 3, 9, 10(1), 10(2), 14, 21, 21(1), 22A, 22A(b), 22(b), 22(c), 22(d), 22(e), 22(f), 22(g), 22(h), 22(i), 23, 24, 25, 26, 26(1), 27, 28, 28(3), 29, 30, 31, 31(6), 37, 37(1), 37(1AA), 38, 38(A), 39, 40(3)(e), 42, 43, 44, 45, 46, 47, 49, 49(1), 49(4), 50, 50(1), 52, 58, 59, 59(1), 59(1)(a), 59(1)(b)(i), 59(1)(b)(iii), 69(1), 69(2), 69(2), 69(3), 69(4), 69(5), 69(6), 83, 92, 116, 126, 126(1), 126(1)(c), 127, 128, 129, 129(2), 147, 152, 154, 154(1), 162(1), 165, 165(1), 165(2)

Supreme Court12 Oct 2011Dismissed

Phulchand Exports Ltd. Vs OOO Patriot

Supreme Court Of India · (2012) AIRSCW 30 : (2012) 2 ALD 133 : (2011) 4 ALLMR 108 : (2011) 6 AWC 6285 Supp : (2012) 2 CHN 105 Supp : (2011) 6 CTC 673 : (2011) 12 JT 138 : (2011) 11 SCALE 475 : (2011) 10 SCC 300 : (2011) 7 Supreme 256

Arbitration and Conciliation Act, 1996 — Section 34, 47, 48, 48(2)Contract Act, 1872 — Section 23, 73, 74Sales of Goods Act, 1930 — Section 26

Supreme Court12 Oct 2011Allowed

Ganduri Koteshwaramma and Another Vs Chakiri Yanadi and Another

Supreme Court Of India · AIR 2012 SC 169 : (2012) 2 ALD 50 : (2012) 1 ALLMR 443 : (2012) 1 ALT 29 : (2011) 6 AWC 6305 Supp : (2012) 4 BomCR 821 : (2012) 2 CHN 1 Supp : (2011) 6 CTC 102 : (2012) 1 JCR 191 : (2011) 11 JT 483 : (2011) 6 KarLJ 307 : (2011) 4 KLJ 798 : (2011) 5 LW 612

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 97Hindu Succession Act, 1956 — Section 29A, 6, 6(1), 6(5)

Supreme Court12 Oct 2011Allowed

Siemens Ltd. and Another Vs Siemens Employees Union and Another

Supreme Court Of India · AIR 2012 SC 175 : (2012) 1 BomCR 460 : (2011) 131 FLR 1100 : (2012) 2 JCR 77 : (2011) 12 JT 151 : (2012) LLR 79 : (2012) 1 MhLj 548 : (2012) 1 PLJR 54 : (2011) 11 SCALE 502 : (2013) 1 SLJ 135

Constitution Of India, 1950 — Section 14, 136Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 5, 7, 26, 27, 28, 30(2)Industrial Disputes Act, 1947 — Section 2(ra), 2(s), 9A, 9A(a)

Supreme Court11 Oct 2011

All India Drug Action Network and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 12 SCALE 100

Supreme Court11 Oct 2011Dismissed

Wasim Ahmed Saeed Petitioner Vs Union of India (UOI) and Others IKhlas Vs B.N. Chaudhary and Another

Supreme Court Of India · (2011) 12 SCALE 98

Supreme Court11 Oct 2011Allowed

D. Ethiraj Vs Secretary to Govt. and Others

Supreme Court Of India · (2011) 6 CTC 549

Constitution of India, 1950 — Article 161Criminal Law (Amendment) Act, 1961 — Section 2, 3Official Secrets Act, 1923 — Section 10, 3, 4, 5, 6

Supreme Court11 Oct 2011Disposed Of

Suraj Lamp And Industries Pvt. Ltd. Vs State of Haryana And Another

Supreme Court Of India · (2011) 10 AD 365 : AIR 2012 SC 206 : (2012) 1 ALLMR 464 : (2011) 6 ALT 1 : (2011) 6 AWC 6296 Supp : (2012) 1 BomCR 293 : (2012) 2 CHN 52 Supp : (2012) 169 CompCas 133 : (2011) 6 CTC 90 : (2011) 183 DLT 1 : (2012) 340 ITR 1 : (2011) 6 KarLJ 69 : (2011) 4 K

Transfer Of Property Act, 1882 — Section 5, 40, 53A, 54, 55Specific Relief Act, 1963 — Section 3Indian Trusts Act, 1882 — Section 91

Supreme Court11 Oct 2011Dismissed

Deepak Verma Vs State of Himachal Pradesh

Supreme Court Of India · (2011) 11 SCALE 406 : (2011) 10 SCC 129

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34

Supreme Court11 Oct 2011Allowed

Goa Housing Board Vs Rameshchandra Govind Pawaskar and Another

Supreme Court Of India · AIR 2012 SC 193 : (2012) 1 BomCR 433 : (2011) 12 JT 161 : (2011) 11 SCALE 646

Goa Land Revenue Code, 1968 — Section 30, 32Goa Land Use (Regulation) Act, 1991 — Section 2, 3Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18A, 18B, 18C, 18D, 18E

Supreme Court11 Oct 2011Dismissed

Union of India (UOI) and Another Vs Association of Unified Telecom Service Providers of India and Others

Supreme Court Of India · AIR 2012 SC 1693 : (2012) AIRSCW 2291 : (2011) 2 SCALE 24 : (2011) 10 SCC 543

Constitution of India, 1950 — Article 136, 14, 19(1), 226, 32Telecom Regulatory Authority of India Act, 1997 — Section 11(1), 14, 14(1), 18, 18Telegraph Act, 1885 — Section 2, 4, 4(1), 4(2)

Supreme Court11 Oct 2011Disposed Of

The Research Foundation for Science Technology and National Resource Policy Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 1 SCC 548

Supreme Court11 Oct 2011Allowed

Fee Regulatory Committee Vs Kalol Institute of Management, etc.

Supreme Court Of India · (2011) 11 SCALE 760

Constitution of India, 1950 — Article 226Gujarat Professional. Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 — Section 10(1), 10(3), 11(1), 9

Supreme Court11 Oct 2011Allowed

The State of Rajasthan and Others Vs The High Court of Judicature for Rajasthan, Jodhpur through its Registrar General

Supreme Court Of India · AIR 2012 SC 225 : (2012) 1 ALLMR 439 : (2012) 1 AWC 359 Supp : (2012) 132 FLR 89 : (2012) 1 JCR 42 : (2011) 4 PLJR 346 : (2012) 3 RCR(Civil) 597 : (2011) 11 SCALE 576 : (2012) 1 SCC 269 : (2011) 11 SCR 808 : (2011) 6 UJ 4288

Penal Code, 1860 (IPC) — Section 21Prevention of Food Adulteration (Fourth Amendment) Rules, 1976 — Rule 3Prevention of Food Adulteration Act, 1954 — Section 9, 9(1)

Supreme Court11 Oct 2011Disposed Of

Delhi Administration through its Secretary Vs Umrao Singh

Supreme Court Of India · AIR 2012 SC 189 : (2011) 11 SCALE 560 : (2012) 1 SCC 194 : (2011) 11 SCR 838

Delhi Development Act, 1957 — Section 22, 22(3), 56, 56(2)Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 13, 4, 4(1), 4(2), 6Land Acquisition Act, 1894 — Section 4

Supreme Court11 Oct 2011Allowed

Rajendra Vassudev Deshprabhu (dead) through L.Rs. and Others Vs Deputy Collector (Retd.) and Land Acquisition Officer, Panaji

Supreme Court Of India · AIR 2012 SC 228 : (2012) 1 ALLMR 404 : (2011) 6 BomCR 309 : (2012) 2 MhLj 484 : (2012) 115 RD 280 : (2011) 11 SCALE 754 : (2011) 11 SCR 817

Goa Land Use (Regulation) Act, 1991 — Section 2Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 18(A), 18(D), 18(H), 18(K), 3Land Acquisition Act, 1894 — Section 4(1)

Supreme Court11 Oct 2011Dismissed

R. Vijayan Vs Baby and Another

Supreme Court Of India · (2011) 3 ACR 3431 : AIR 2012 SC 528 : (2012) AIRSCW 438 : (2012) 2 ALT(Cri) 233 : (2011) 6 BomCR 335 : (2011) 105 CLA 205 : (2012) CriLJ 846 : (2011) 4 Crimes 237 : (2012) 1 CTC 791 : (2012) 2 GLR 1353 : (2012) 1 JCR 72 : (2011) 13 JT 300 : (2011) 4 KLJ 5

Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 29Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(1), 143(3), 144

Supreme Court11 Oct 2011Disposed Of

The State of West Bengal and Others Vs Mani Bhushan Kumar

Supreme Court Of India · AIR 2012 SC 184 : (2012) 1 JCR 45 : (2012) 1 RCR(Civil) 221 : (2011) 11 SCALE 566 : (2011) 10 SCC 147 : (2011) 11 SCR 793

Motor Vehicles Act, 1988 — Section 207, 66, 66(1), 87, 88West Bengal Motor Vehicles Tax Act, 1979 — Section 16, 16(3), 16(4)

Supreme Court11 Oct 2011Dismissed

Pushpa Kumari and Others Vs The State of Bihar and Others

Supreme Court Of India · (2012) 5 AWC 4732 : (2012) 2 BomCR 697 : (2012) 1 JCR 80 : (2011) 4 PLJR 323 : (2011) 11 SCALE 573 : (2011) 10 SCC 189

Supreme Court11 Oct 2011Dismissed

Malthesh Gudda Pooja Vs State of Karnataka and Others

Supreme Court Of India · (2011) 6 AWC 6152 Supp : (2011) 5 CHN 189 Supp : (2012) 3 CTC 59 : (2011) 11 JT 591 : (2012) 1 RCR(Civil) 985 : (2011) 11 SCALE 514 : (2011) 11 SCR 870

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 114, 122Constitution of India, 1950 — Article 225Karnataka High Court Rules, 1959 — Rule 1(1), 122, 4, 5, 8