COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 877 of 2,993

Supreme Court29 Sept 2011Allowed

NTPC Ltd. Vs M.P. State Electricity Board and Others

Supreme Court Of India · (2012) 1 AWC 1060 : (2012) 1 CHN 115 Supp : (2011) ELR 1485 : (2012) 1 JLJ 241 : (2011) 11 SCR 651 : (2011) 6 UJ 4126

Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 — Regulation 79(2)Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regula

Supreme Court29 Sept 2011Dismissed

Royal Orchid Hotels Limited and Another Vs G. Jayarama Reddy and Others

Supreme Court Of India · (2011) 9 ADJ 505 : (2012) 1 AWC 916 : (2012) 1 CALLT 66 : (2011) 3 GLH 425 : (2011) 4 KLT 71 SN : (2011) 4 RCR(Civil) 613 : (2011) 11 SCALE 239 : (2011) 10 SCC 608 : (2011) 11 SCR 701

Constitution of India, 1950 — Article 136, 14, 16, 226, 32Land Acquisition Act, 1894 — Section 11, 18, 4(1), 6, 6(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

Supreme Court29 Sept 2011Disposed Of

Jamaluddin Vs State of Jammu and Kashmir and Others

Supreme Court Of India · AIR 2012 SC 291 : (2012) 2 CHN 172 Supp : (2011) 3 JKJ 1 : (2011) 11 SCALE 226 : (2011) 11 SCR 690

Constitution of India, 1950 — Article 233, 234, 309Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 2, 3(2)Jammu and Kashmir Civil Services (Judicial) Recruitment Rules, 1967 &mdash

Supreme Court29 Sept 2011Dismissed

Subhas Prasad Sinha Vs State of Bihar and Others

Supreme Court Of India · (2012) 1 JLJR 407

Bihar State Universities Act, 1976 — Section 10(2)

Supreme Court28 Sept 2011Disposed Of

Antonio Lobo and Another Vs Felix Fernandes and Others

Supreme Court Of India · (2011) 09 SC CK 0170

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 31(2)Limitation Act, 1963 — Article 113, 65

Supreme Court28 Sept 2011Allowed

Baljinder Singh @ Bittu Vs State of Punjab

Supreme Court Of India · (2012) 2 ALT(Cri) 66 : (2011) 4 Crimes 161 : (2011) 2 NCC 650 : (2011) 4 RCR(Criminal) 697 : (2011) 11 SCALE 180 : (2011) 11 SCR 631

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 324, 326, 34

Supreme Court28 Sept 2011Allowed

Bedanga Talukdar Vs Saifudaullah Khan and Others

Supreme Court Of India · (2011) 11 SCALE 293

Constitution of India, 1950 — Article 14, 16

Supreme Court28 Sept 2011Disposed Of

Rajesh Kumar Vs State through Govt. of NCT of Delhi

Supreme Court Of India · (2011) 183 DLT 78 : (2011) 4 KLT 49 SN : (2012) 1 MLJ 85 : (2011) 4 RCR(Criminal) 459 : (2011) 11 SCALE 182 : (2011) 13 SCC 706 : (2011) 6 UJ 3712

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 117, 125, 138(2), 145, 147Penal Code, 1860 (IPC) — Section 302

Supreme Court27 Sept 2011Allowed

Commissioner of C. Ex., Meerut Vs Bharat Petroleum Corporation Ltd.

Supreme Court Of India · (2012) 189 ECR 223 : (2011) 272 ELT 654

Central Excises and Salt Act, 1944 — Section 11A, 11AB, 11D, 11D(1), 35LCustoms Act, 1962 — Section 28BFinance Act, 2000 — Section 103

Supreme Court27 Sept 2011Allowed

Ultra Tech Cement Ltd. (Earlier Ultratech Cemco Ltd.) Vs State of Maharashtra and Another

Supreme Court Of India · (2012) 1 CHN 242 Supp : (2011) 11 SCALE 113 : (2011) 13 SCC 497 : (2011) 11 SCR 613

Bombay Gram Panchayats Act, 1958 — Section 127, 127(1)Maharashtra Land Revenue Code, 1966 — Section 2(19), 64Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 — Section 144, 145, 147, 149, 151

Supreme Court27 Sept 2011Allowed

Smt. Har Devi Asnani Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2011 SC 3748 : (2012) AIRSCW 3866 : (2011) 4 BC 505 : (2012) 1 CHN 22 Supp : (2011) 14 JT 61 : (2011) 4 KLT 55 SN : (2012) 2 MLJ 462 : (2011) 11 SCALE 121 : (2011) 11 SCR 599 : (2011) 6 Supreme 596 : (2011) 6 UJ 3828

Constitution of India, 1950 — Article 14, 19, 226, 227Rajasthan Stamp Act, 1998 — Section 29, 35, 65, 65(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) &m

Supreme Court27 Sept 2011Allowed

Thermax Ltd. and Others Vs K.M. Johny and Others

Supreme Court Of India · (2012) 1 ACR 399 : (2012) 1 AWC 240 : (2012) CriLJ 438 : (2011) 4 Crimes 179 : (2012) 1 MLJ 393 : (2011) 2 NCC 804 : (2011) 4 RCR(Criminal) 409 : (2011) 13 SCC 412 : (2011) 11 SCC 412 : (2011) 11 SCC 128 : (2011) 3 UC 2049 : (2011) 6 UJ 3695

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 200, 482, 91Industrial Disputes Act, 1947 — Section 32Negotiable Instruments Act, 1881 (NI) — Section 138, 141

Supreme Court27 Sept 2011Allowed

State of Himachal Pradesh Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 11 SCALE 144 : (2011) 11 SCR 527 : (2011) 6 UJ 3902

Constitution Of India, 1950 — Article 3, 73, 73(1), 131, 162, 246(4), 262, 262(2), 294(b), 363, 363(1)Supreme Court Rules, 1966 — Order 23 Rule 6(a)Punjab Reorganisation Act, 1966 — Section 2, 2(b), 5, 54(3), 78, 78(1), 78(3)(b), 79, 80

Supreme Court26 Sept 2011Allowed

State of Jharkhand Vs Vishwanath Dubey and Others

Supreme Court Of India · (2011) 09 SC CK 0106

Supreme Court26 Sept 2011Dismissed

Lalit Kumar Modi Vs Board of Control for Cricket in India and Others

Supreme Court Of India · (2011) AIRSCW 5919 : (2013) 1 AWC 141 : (2011) 2 CGBCLJ 62 : (2012) 2 MLJ 285 : (2011) 11 SCALE 31 : (2011) 10 SCC 106 : (2013) 1 SLJ 353

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1961 — Rule 4(2)Constitution of India, 1950 — Article 261, 320(3)

Supreme Court26 Sept 2011Disposed Of

Supreme Court Bar Association and Others Vs B.D. Kaushik Supreme Court Bar Association Vs A.K. Manchanda

Supreme Court Of India · (2012) 2 AWC 1556 : (2011) 4 KLT 64 SN : (2012) 1 PLJR 62 : (2011) 11 SCALE 72 : (2011) 13 SCC 774 : (2011) 6 UJ 3736

Advocates Act, 1961 — Section 17, 17(4), 34, 49Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 136, 142, 145, 145(1), 19(1)

Supreme Court26 Sept 2011Dismissed

K. Balarama Raju Vs Ch. V. Subramanya Sarma and Others

Supreme Court Of India · (2011) 131 FLR 932 : (2011) 11 SCALE 100 : (2011) 13 SCC 574 : (2011) 6 UJ 3786

Andhra Pradesh High Court Service Rules, 1975 — Rule 1, 10(1), 15, 16, 16(1)Constitution of India, 1950 — Article 229(1), 229(2)

Supreme Court26 Sept 2011Dismissed

L.N. Gadodia and Sons and Another Vs Regional Provident Fund Commissioner

Supreme Court Of India · AIR 2012 SC 273 : (2011) AIRSCW 5965 : (2012) 5 AWC 4703 : (2011) 131 FLR 925 : (2012) 2 GLR 1136 : (2012) 1 JCR 117 : (2011) 4 KCCR 74 SN : (2011) 4 LLJ 503 : (2011) LLR 1124 : (2012) 1 MLJ 321 : (2011) 11 SCALE 22 : (2011) 13 SCC 517 : (2011) 11 SCR 508

Constitution Of India, 1950 — Article 43Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2A, 2(g), 6, 7A, 7DEvidence Act, 1872 — Section 106

Supreme Court23 Sept 2011Disposed Of

Teknika Components Vs Commissioner of Income Tax, Shimla

Supreme Court Of India · (2012) 346 ITR 570 : (2011) 202 TAXMAN 623

Income Tax Act, 1961 — Section 263, 80IA

Supreme Court23 Sept 2011Allowed

Centre for envir. Law, Wwf-I Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 12 SCALE 104