Supreme Court09 Aug 2011Allowed
Environmental and Consumer Protect. Found. Vs Delhi Administration and Others
Supreme Court Of India · (2011) 9 SCALE 123
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 889 of 2,993
Supreme Court09 Aug 2011Dismissed
Sri Ramachandrappa Vs The Manager, Royal Sundaram Alliance Insurance Company Limited
Supreme Court Of India · (2011) ACJ 2436 : AIR 2011 SC 2951 : (2011) AIRSCW 4787 : (2011) 7 ALLMR 774 : (2011) 6 ALT 48 : (2011) 5 AWC 5130 Supp : (2011) 4 CGLJ 560 : (2012) 1 JCR 22 : (2011) 8 JT 628 : (2011) 5 LW 204 : (2011) 4 RCR(Civil) 107 : (2012) 1 RLW 453 : (2011) 8 SCALE
Motor Vehicles Act, 1988 — Section 166
Supreme Court09 Aug 2011Disposed Of
Commissioner of Cental Excise, Belapur, Mumbai Vs RDC Concrete (India) P. Ltd.
Supreme Court Of India · (2011) 187 ECR 1 : (2011) 9 JT 114 : (2011) 8 SCALE 314 : (2011) 32 STT 426
Central Excises and Salt Act, 1944 — Section 35C(1), 35C(2)
Supreme Court09 Aug 2011Allowed
D.P. Das Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2011 SC 2947 : (2011) AIRSCW 4626 : (2011) 4 JCR 1 : (2011) 9 JT 120 : (2011) 2 OLR 728 : (2011) 8 SCALE 469 : (2011) 8 SCC 115 : (2011) 8 Supreme 141 : (2011) 5 UJ 2868
Constitution of India, 1950 — Article 14, 16, 16(1)Kerala State and Subordinate Services Rules, 1958 — Rule 27
Supreme Court09 Aug 2011Disposed Of
Commissioner of Central Excise Vs Kalvert Foods India Pvt. Ltd. and Others
Supreme Court Of India · (2012) 2 ALLMR 31 : (2011) 187 ECR 123 : (2011) 9 JT 126 : (2011) 8 SCALE 320 : (2011) 12 SCC 243 : (2011) 9 SCR 902 : (2011) 5 UJ 3190
Central Excises and Salt Act, 1944 — Section 14
Supreme Court09 Aug 2011Allowed
Urmila and Others Vs Rashpal Kaur and Others
Supreme Court Of India · (2011) ACJ 2444 : (2011) 5 AWC 5121 Supp : (2011) 4 JCR 145 : (2011) 8 JT 603 : (2011) 4 RCR(Civil) 216 : (2011) 8 SCALE 406 : (2011) 4 TAC 8
Motor Vehicles Act, 1988 — Section 166, 173
Supreme Court09 Aug 2011Disposed Of
Central Board of Secondary Education and Another Vs Aditya Bandopadhyay and Others
Supreme Court Of India · (2011) AIRSCW 4888 : (2011) 4 JCR 14 : (2011) 9 JT 212 : (2011) 3 KLT 117 SN : (2011) 4 LW 289 : (2011) 7 MLJ 1237 : (2011) 5 MPHT 1 : (2011) 2 OLR 746 : (2011) 3 RCR(Civil) 914 : (2011) 8 SCALE 645 : (2011) 8 SCC 497
Constitution of India, 1950 — Article 14, 19, 19(1)Freedom of Information Act, 2002 — Section 8Maharashtra Secondary and Higher Secondary Education Boards Rules, 1977 — Rule 104, 104(1), 104(3)
Supreme Court09 Aug 2011Allowed
Pyla Mutyalamma @ Satyavathi Vs Pyla Suri Demudu and Another
Supreme Court Of India · (2011) 3 ACR 3538 : (2012) CriLJ 660 : (2011) 3 DMC 795 : (2012) 1 JCC 163 : (2012) 1 JLJR 275 : (2011) 2 NCC 566 : (2012) 1 PLJR 338 : (2011) 4 RCR(Civil) 551 : (2011) 4 RCR(Criminal) 446 : (2012) 1 RLW 885 : (2011) 9 SCALE 403 : (2011) 12 SCC 189 : (201
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494
Supreme Court09 Aug 2011Dismissed
Pratap Chandra Mehta Vs State Bar Council of M.P. and Others
Supreme Court Of India · (2011) AIRSCW 5846 : (2011) AIRSCW 4817 : (2012) 3 AWC 2296 : (2011) 5 CHN 248 Supp : (2012) 2 JLJ 44 : (2011) 9 JT 135 : (2011) 3 KLT 105 SN : (2011) 3 MPJR 178 : (2011) 4 PLJR 296 : (2011) 4 RCR(Civil) 183 : (2011) 8 SCALE 506 : (2011) 9 SCC 573 : (2011
Advocates (Amendment) Act, 1977 — Section 5Advocates Act, 1961 — Section 10B, 11, 11(1), 12, 14Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matt
Supreme Court09 Aug 2011Disposed Of
Rajiv Sarin and Another Vs State of Uttarakhand and Others
Supreme Court Of India · AIR 2011 SC 3081 : (2011) AIRSCW 4756 : (2011) 6 AWC 5920 Supp : (2011) 9 JT 524 : (2011) 3 RCR(Civil) 946 : (2011) 114 RD 130 : (2011) 8 SCALE 446 : (2011) 8 SCC 708 : (2011) 9 SCR 1012 : (2011) 5 UJ 3103 : (2013) 1 WBLR 469
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Forest Act, 1927 — Section 36, 37, 4, 84Government of India Act, 1915 — Section 107(2), 76
Supreme Court09 Aug 2011Dismissed
K.T. Plantation Pvt. Ltd. and Another Vs State of Karnataka
Supreme Court Of India · AIR 2011 SC 3430 : (2011) AIRSCW 5356 : (2011) 8 JT 65 : (2011) 7 MLJ 1185 : (2011) 8 SCALE 583 : (2011) 9 SCC 1 : (2011) 5 UJ 3051
Constitution (First Amendment) Act, 1951 — Article 31AConstitution (Forty-Sixth Amendment) Act, 1982 — Section 69AConstitution of India, 1950 — Article 12, 14, 15, 19, 19(5)
Supreme Court09 Aug 2011Disposed Of
Ethiopian Airlines Vs Ganesh Narain Saboo
Supreme Court Of India · (2011) 6 ALT 28 : (2011) 5 AWC 5398 Supp : (2011) 4 CPJ 43 : (2011) 9 JT 243 : (2011) 4 KLT 23 SN : (2011) 8 MLJ 71 : (2011) 4 RLW 2929 : (2011) 8 SCALE 549 : (2011) 8 SCC 539
Carriage by Air Act, 1972 — Section 2, 2(1), 3, 3(2), 7Carriage by Air Rules — Rule 1Carriers Act, 1865 — Section 9
Supreme Court09 Aug 2011Allowed
Commissioner of Commercial Taxes, Hyderabad Vs Indo National Ltd.
Supreme Court Of India · (2012) 49 VST 161
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 20(2), 20(2A), 21
Supreme Court09 Aug 2011Dismissed
State of Tamil Nadu and Others Vs K. Shyam Sunder and Others
Supreme Court Of India · AIR 2011 SC 3470 : (2011) 9 JT 166 : (2011) 6 MLJ 43 : (2011) 8 SCALE 474 : (2011) 11 SCR 1094
Constitution of India, 1950 — Article 12, 13, 13(2), 14, 143General Clauses Act, 1897 — Section 6Right of Children to Free and Compulsory Education Act, 2009 — Section 29, 34
Supreme Court09 Aug 2011Dismissed
Mahender Singh Vs State of Uttaranchal
Supreme Court Of India · (2011) 3 ACR 3472 : (2011) CriLJ 4825 : (2011) 10 JT 268 : (2011) 9 SCALE 520 : (2011) 9 SCR 1062
Penal Code, 1860 (IPC) — Section 302, 304, 304(I), 332, 342
Supreme Court08 Aug 2011Allowed
Bhaskar Mishra Vs State of Madhya Pradesh
Supreme Court Of India · (2011) AIRSCW 5499 : (2011) 10 JT 301 : (2011) 10 SCALE 125
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 307
Supreme Court08 Aug 2011Allowed
Amit Singh Vs State of Maharashtra and Another
Supreme Court Of India · (2011) 8 JT 634 : (2011) 3 KLJ 53 : (2011) 2 OLR 740 : (2011) 164 PLR 312 : (2011) 3 RCR(Criminal) 859 : (2011) 8 SCALE 439 : (2011) 3 UC 1814
Arms Act, 1959 — Section 15, 2, 20, 25, 25(1B)Constitution of India, 1950 — Article 21, 32Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98
Supreme Court08 Aug 2011Dismissed
Citadel Fine Pharmaceuticals Vs Ramaniyam Real Estates P. Ltd. and Another Ramaniyam Real Estates P. Ltd. Vs Citadel Fine Pharmaceuticals and Another
Supreme Court Of India · AIR 2011 SC 3351 : (2011) 13 SCR 605 : (2011) 9 SCC 147: (2011) AIRSCW 5209 : (2011) 5 AWC 4861 : (2011) 6 CTC 112 : (2011) 9 JT 265 : (2011) 4 RCR(Civil) 894 : (2011) 8 Scale 301
Income Tax Rules, 1962 — Rule 48LIncome Tax Act, 1961 — Section 269UCTamil Nadu Urban Land (Ceiling And Regulation) Act, 1978 — Section 5, 6, 7, 9, 9(5), 11, 11(1), 11(3), 21
Supreme Court08 Aug 2011Allowed
Rajender Singh Vs State of Haryana
Supreme Court Of India · (2011) 3 ACR 3083 : (2012) BomCR(Cri) 245 : (2011) 3 Crimes 210 : (2011) 8 JT 577 : (2011) 4 MPHT 435 : (2011) 2 OLR 735 : (2011) 3 RCR(Criminal) 856 : (2011) 4 RLW 2912 : (2011) 8 SCALE 434 : (2011) 8 SCC 130 : (2011) 9 SCR 879 : (2009) 2 SLR 224 : (2011
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 42Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(1), 42(
Supreme Court08 Aug 2011Allowed
Union of India (UOI) Vs Champabai Devichand Saha (D)
Supreme Court Of India · (2011) 273 ELT 22
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68BSmugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 3(1), 6, 6(1), 7