Supreme Court08 Sept 2011Allowed
Amlesh Singh and Another Vs Parmanand Singh and Others
Supreme Court Of India · (2011) 09 SC CK 0062
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 882 of 2,993
Supreme Court08 Sept 2011Allowed
Bihar State Electricity Board and Another Vs Ram Deo Prasad Singh and Others
Supreme Court Of India · (2011) 59 BLJR 3075 : (2011) 6 CTC 457 : (2011) 4 JCR 112 : (2011) 10 SCALE 177 : (2011) 5 UJ 3305
Bihar Reorganisation Act, 2000 — Section 2, 2A, 33C, 62, 62(1), 89Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
Supreme Court07 Sept 2011Dismissed
K. Subhas Babu and Others Vs Engineer in Chief, Army H. Qrs. and Others
Supreme Court Of India · (2012) 1 SLJ 38
Supreme Court07 Sept 2011Dismissed
Kushal Kumar Gupta and Another Vs Mala Gupta
Supreme Court Of India · (2011) 3 ACR 2735 : (2011) CriLJ 4835 : (2011) 10 JT 110 : (2011) 4 RCR(Criminal) 186 : (2011) 4 RLW 3271 : (2011) 10 SCALE 116 : (2011) 12 SCC 434 : (2011) 11 SCR 232 : (2011) 5 UJ 3266
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482Penal Code, 1860 (IPC) — Section 406, 498A
Supreme Court07 Sept 2011Dismissed
Arshad Jamil Vs State of Uttarakhand and Others
Supreme Court Of India · (2011) 4 JCR 119 : (2011) 10 JT 378 : (2011) 10 SCALE 151 : (2011) 5 UJ 3209
Registration of Electors Rules, 1960 — Rule 7Representation of the People Act, 1950 — Section 20, 21
Supreme Court07 Sept 2011Dismissed
Surya Mani Sharma and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 132 FLR 498
Railway Protection Force Rules, 1959 — Rule 47
Supreme Court07 Sept 2011Allowed
Commnr. of Central Excise, Noida Vs Kitply Industries Ltd.
Supreme Court Of India · (2011) 187 ECR 255 : (2011) 10 SCALE 118 : (2011) 5 UJ 3259
Central Excise Tariff Rules — Rule 173B, 3
Supreme Court07 Sept 2011Allowed
Aluva Sugar Agency Vs State of Kerala
Supreme Court Of India · (2011) AIRSCW 5650 : (2011) 188 ECR 100 : (2011) 10 SCALE 167 : (2011) 5 UJ 3132
Kerala General Sales Tax Act, 1963 — Section 5
Supreme Court06 Sept 2011
Bhim Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (2012) 2 SCALE 436
Criminal Procedure Code, 1973 (CrPC) — Section 299
Supreme Court06 Sept 2011Partly Allowed
M/S. Wave Industries Pvt. Ltd. Vs Atar Singh and Others
Supreme Court Of India · (2011) 12 SCALE 153
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 50(2), 54
Supreme Court06 Sept 2011Dismissed
Ajay Kumar Das Vs State of Jharkhand and Another
Supreme Court Of India · (2011) 59 BLJR 2707.00 : (2011) 13 JT 78 : (2011) 4 RCR(Criminal) 231 : (2011) 10 SCALE 390 : (2011) 5 UJ 3403
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
Supreme Court06 Sept 2011Disposed Of
Govt. of A.P. and Others Vs Sri Sevadas Vidyamandir High School and Others
Supreme Court Of India · (2011) 10 JT 388 : (2011) 10 SCALE 208 : (2011) 11 SCR 170
Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 10(17)
Supreme Court06 Sept 2011Dismissed
State of U.P. and Another Vs Narendra Bahadur Singh and Others
Supreme Court Of India · (2011) 131 FLR 769 : (2011) 12 SCC 474 : (2012) 1 SLJ 36
Supreme Court06 Sept 2011Dismissed
Muzebuddeen Vs State of M.P. and Another
Supreme Court Of India · (2011) 09 SC CK 0097
Land Acquisition Act, 1894 — Section 17(1), 4
Supreme Court06 Sept 2011Allowed
Bharat Sanchar Nigam Ltd. Vs R. Santhakumari Velusamy and Others
Supreme Court Of India · (2011) 10 JT 558 : (2011) 10 SCALE 136 : (2011) 5 UJ 3219
Constitution of India, 1950 — Article 16(4), 16(4A), 162, 235, 309
Supreme Court06 Sept 2011Dismissed
Sanjay Kumar Singh Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2012 SC 1783 : (2012) AIRSCW 2361 : (2013) 1 AJR 605 : (2012) 3 AWC 2677 : (2011) 131 FLR 1095 : (2011) 3 JKJ 19 : (2011) 13 JT 70 : (2011) 11 SCR 182
Central Reserve Police Force Rules, 1955 — Rule 26, 27Constitution of India, 1950 — Article 136
Supreme Court05 Sept 2011Dismissed
The National Textile Corporation Ltd. Vs Nareshkumar Badrikumar Jagad and Others
Supreme Court Of India · AIR 2012 SC 264 : (2012) 1 BomCR 399 : (2007) 2 CALLT 567 : (2011) 10 JT 414 : (2012) 2 MLJ 296 : (2011) 2 RCR(Rent) 293 : (2011) 10 SCALE 28 : (2011) 12 SCC 695 : (2011) 5 UJ 3334
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 115Companies Act, 1956 — Section 619, 620Constitution of India, 1950 — Article 12, 136, 285
Supreme Court05 Sept 2011Dismissed
MIG Cricket Club Vs Abhinav Sahakar Education Society and Others
Supreme Court Of India · (2011) 6 BomCR 546 : (2011) 10 JT 394 : (2011) 6 MhLj 742 : (2012) 1 RCR(Civil) 715 : (2011) 10 SCALE 8 : (2011) 9 SCC 97 : (2011) 11 SCR 141 : (2011) 5 UJ 3277
Maharashtra Regional and Town Planning Act, 1966 — Section 31, 31(1), 31(2), 35, 37(2)
Supreme Court05 Sept 2011Allowed
Union of India (UOI) and Others Vs J.D. Suryavanshi
Supreme Court Of India · AIR 2011 SC 3605 : (2011) 3 JKJ 28 : (2011) 10 SCALE 689 : (2011) 13 SCC 167 : (2011) 11 SCR 158 : (2011) 6 UJ 3661
Constitution of India, 1950 — Article 226
Supreme Court05 Sept 2011Dismissed
Samar Bahadur Singh Vs State of U.P. and Others
Supreme Court Of India · (2011) AIRSCW 5945 : (2012) 1 ALLMR 409 : (2012) 3 AWC 2682 : (2011) 131 FLR 767 : (2011) 4 JCR 117 : (2011) 3 JKJ 25 : (2011) 10 JT 122 : (2011) 6 MhLj 740 : (2011) 10 SCALE 113 : (2011) 9 SCC 94 : (2011) 11 SCR 136 : (2011) 7 Supreme 119 : (2011) 5 UJ 3
Penal Code, 1860 (IPC) — Section 392