Supreme Court20 Jul 2011Dismissed

SMS Tea Estates Pvt. Ltd. Vs Chandmari Tea Company Pvt. Ltd.

Supreme Court Of India · (2011) AIRSCW 4484 : (2011) 5 ALD 149 : (2011) 4 ARBLR 265 : (2011) 5 AWC 5013 : (2011) 3 CompLJ 666 : (2011) 4 CTC 574 : (2011) 8 JT 455 : (2011) 4 KCCR 437 SN : (2011) 3 KLT 69 SN : (2011) 4 LW 357 : (2012) 1 RCR(Civil) 305 : (2011) 7 SCALE 747 : (2011)

Arbitration and Conciliation Act, 1996 — Section 11, 16(1), 7, 8Contract Act, 1872 — Section 19Registration Act, 1908 — Section 17, 17(1), 49
Supreme Court20 Jul 2011Dismissed

Disha Vs State of Gujarat and Others

Supreme Court Of India · AIR 2011 SC 3168 : (2011) AIRSCW 4993 : (2011) 3 JCC 2138 : (2011) 7 JT 548 : (2011) 3 PLJR 317 : (2011) 3 RCR(Criminal) 694 : (2011) 7 SCALE 736 : (2011) 5 Supreme 562 : (2011) 2 UC 1496

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)Penal Code, 1860 (IPC) — Section 120B, 406, 420
Supreme Court20 Jul 2011

Vinny Parmvir Parmar Vs Parmvir Parmar

Supreme Court Of India · AIR 2011 SC 2748 : (2011) AIRSCW 4340 : (2011) 6 ALD 91 : (2011) 5 AWC 5070 : (2011) 2 DMC 754 : (2011) 7 JT 553 : (2011) 3 KLT 89 SN : (2011) 4 LW 368 : (2011) 4 PLJR 349 : (2011) 3 RCR(Civil) 900 : (2011) 7 SCALE 741 : (2011) 13 SCC 112 : (2011) 9 SCR 3

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Marriage Act, 1955 — Section 13B, 25, 25(3)
Supreme Court20 Jul 2011Dismissed

Mohd. Hamid and Another Vs Badi Masjid Trust and Others etc. etc.

Supreme Court Of India · (2011) 3 ACR 3280 : (2011) 12 JT 46 : (2011) 3 KLT 401 : (2011) 4 LW 796 : (2011) 3 RCR(Civil) 773 : (2011) 3 RCR(Criminal) 691 : (2011) 8 SCALE 2 : (2011) 13 SCC 61 : (2011) 9 SCR 348

City of Nagpur Corporation Act, 1948 — Section 269Constitution of India, 1950 — Article 226, 25, 26, 32Criminal Procedure Code, 1973 (CrPC) — Section 133
Supreme Court20 Jul 2011Disposed Of

Dandu Jaggaraju Vs State of A.P.

Supreme Court Of India · (2011) 3 ACR 3530 : AIR 2011 SC 3387 : (2011) AIRSCW 5320 : (2011) 4 KCCR 3279 : (2011) 4 RCR(Criminal) 718 : (2011) 9 SCALE 523 : (2011) 9 SCR 342

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 379
Supreme Court19 Jul 2011Disposed Of

Anil Sachar and Another Vs Shree Nath Spinners P. Ltd. and Others etc.

Supreme Court Of India · (2011) 3 BC 508 : (2011) 3 CompLJ 654 : (2011) 8 JT 586 : (2011) 3 KLJ 444 : (2011) 3 KLT 71 SN : (2011) 2 OLR 693 : (2011) 3 RCR(Criminal) 698 : (2011) 4 RLW 3442 : (2011) 7 SCALE 730 : (2011) 2 UC 1484

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 139Penal Code, 1860 (IPC) — Section 406, 420
Supreme Court19 Jul 2011Allowed

Man Singh Vs State of U.P.

Supreme Court Of India · (2011) 3 ACR 3198 : (2012) 1 RCR(Criminal) 28 : (2011) 8 SCALE 256 : (2011) 9 SCR 287 : (2011) 2 UC 1491

Criminal Procedure Code, 1973 (CrPC) — Section 313Uttar Pradesh Excise Act, 1910 — Section 60(2)
Supreme Court19 Jul 2011Allowed

Prahalad Singh and Others Vs State of M.P.

Supreme Court Of India · (2011) 3 ACR 3278 : (2011) 3 JLJ 114 : (2011) 8 JT 591 : (2011) 3 PLJR 314 : (2011) 3 RCR(Criminal) 757 : (2011) 8 SCALE 105 : (2011) 9 SCR 282

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
Supreme Court18 Jul 2011Allowed

Indian Council for Enviro-Legal Action Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) 1 CompLJ 360 : (2011) 8 JT 375 : (2011) 3 RCR(Civil) 779 : (2011) 7 SCALE 768 : (2011) 8 SCC 161 : (2011) 9 SCR 146

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31ACivil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 12, 136, 14, 141, 142(1)
Supreme Court18 Jul 2011Dismissed

G. Krishnareddy Vs Sajjappa (D) by L.Rs. and Another

Supreme Court Of India · (2011) 6 ALD 95 : (2011) 4 RCR(Civil) 751 : (2011) 4 RLW 3511 : (2011) 7 SCALE 712

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4(1), 5, 5(1), 5(2)Limitation Act, 1963 — Article 65