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Supreme Court Of India judgments

59,848 judgments · page 896 of 2,993

Supreme Court07 Jul 2011

State of Rajasthan th. Secy. Home Dept. Vs Abdul Mannan State of Rajasthan Vs Abdul zabbar and Another

Supreme Court Of India · (2011) 3 ACR 3266 : AIR 2011 SC 3013 : (2011) AIRSCW 4551 : (2012) 1 Crimes 32 : (2011) 3 JCC 1899 : (2011) 8 JT 48 : (2011) 3 RCR(Criminal) 663 : (2011) 7 SCALE 583 : (2011) 8 SCC 65 : (2011) 7 SCR 1099 : (2011) 8 Supreme 562

Constitution of India, 1950 — Article 134(1), 134(91)Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 379Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324
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Supreme Court07 Jul 2011Allowed

Prem Prakash @ Lillu and Another Vs State of Haryana

Supreme Court Of India · (2011) 3 ACR 2917 : AIR 2011 SC 2677 : (2011) AIRSCW 4203 : (2011) 7 JT 213 : (2012) 1 MLJ 171 : (2012) 1 PLJR 164 : (2011) 3 RCR(Criminal) 762 : (2011) 7 SCALE 379 : (2011) 11 SCC 687 : (2011) 10 SCR 27

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 366, 376(2)
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Supreme Court06 Jul 2011Allowed

Jalpat Rai and Others Vs State of Haryana

Supreme Court Of India · (2011) 3 ACR 2828 : AIR 2011 SC 2719 : (2011) AIRSCW 4222 : (2011) 3 Crimes 289 : (2011) 8 JT 55 : (2011) 3 KLT 88 SN : (2011) 7 SCALE 348 : (2011) 7 SCR 1037 : (2011) 5 Supreme 739

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
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Supreme Court06 Jul 2011Dismissed

Gammon India Ltd. Vs Commissioner of Customs, Mumbai

Supreme Court Of India · (2011) AIRSCW 4175 : (2011) 6 ALD 29 : (2012) 1 ALLMR 894 : (2011) 186 ECR 275 : (2011) 269 ELT 289 : (2011) 7 JT 525 : (2011) 7 SCALE 297 : (2011) 7 SCR 195 : (2011) 5 Supreme 753

Customs Act, 1962 — Section 130E, 25(1)
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Supreme Court06 Jul 2011Allowed

Union of India (UOI) and Another Vs Arulmozhi Iniarasu and Others

Supreme Court Of India · AIR 2011 SC 2731 : (2011) AIRSCW 4252 : (2011) 5 ALLMR 469 : (2011) 130 FLR 1076 : (2011) 3 JCR 254 : (2011) 7 JT 502 : (2011) 3 KLT 85 SN : (2011) 4 PLJR 83 : (2011) 7 SCALE 340 : (2011) 7 SCC 397 : (2011) 2 SCC(L&S) 267 : (2011) 9 SCR 1 : (2011) 6 Supre

Constitution of India, 1950 — Article 14, 142, 16
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Supreme Court06 Jul 2011Allowed

State Bank of Mysore and Others etc. Vs M.C. Krishnappa M.C. Krishnappa Vs State Bank of Mysore represented by its Managing Director and Others

Supreme Court Of India · (2011) 130 FLR 1082 : (2011) 3 JCR 265 : (2011) 7 JT 91 : (2012) 1 KarLJ 237 : (2011) 3 KLT 84 SN : (2011) 3 LLJ 609 : (2011) LLR 857 : (2011) 4 PLJR 58 : (2011) 7 SCALE 337 : (2011) 7 SCC 325 : (2011) 2 SCC(L&S) 254 : (2011) 7 SCR 188

State Bank of Mysore (Officers) Service Regulations, 1979 — Regulation 67
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Supreme Court06 Jul 2011Dismissed

Greater Noida Indusl. Devt. Auth. Vs Devendra Kumar and Others

Supreme Court Of India · (2011) 6 ADJ 480 : (2011) 7 SCALE 439 : (2011) 12 SCC 375 : (2011) 4 UJ 2384

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3, 4New Okhla Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 1991 — Regulation 4, 5
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Supreme Court06 Jul 2011Dismissed

Suba Singh and Another Vs Davinder Kaur and Another

Supreme Court Of India · (2011) ACJ 2161 : (2011) 3 ACR 3260 : AIR 2011 SC 3163 : (2011) AIRSCW 4563 : (2011) 6 ALD 24 : (2011) 4 ALLMR 940 : (2011) 4 CGLJ 490 : (2011) 3 JCC 1911 : (2011) 3 JCR 260 : (2011) 7 JT 156 : (2011) 3 KLT 39 SN : (2011) 4 LW 610 : (2012) 1 MLJ 824 : (20

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(5)
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Supreme Court06 Jul 2011Disposed Of

Jahid Shaikh and Others Vs State of Gujarat and Another

Supreme Court Of India · (2011) 3 ACR 2931 : (2011) 7 JT 220 : (2011) 3 RCR(Criminal) 608 : (2011) 7 SCALE 327 : (2011) 7 SCC 762 : (2011) 10 SCR 1

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173, 173(5)Supreme Court Orders — Order 36
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Supreme Court06 Jul 2011Dismissed

Kesar Enterprises Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 2709 : (2011) AIRSCW 4031 : (2011) 4 ALLMR 897 : (2011) 4 AWC 3909 : (2011) 186 ECR 397 : (2011) 7 JT 397 : (2011) 7 SCALE 232 : (2011) 13 SCC 733 : (2011) 9 SCR 19 : (2011) 5 Supreme 386

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 142(2A)Uttar Pradesh Excise Act, 1910 — Section 28
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Supreme Court05 Jul 2011Allowed

Senior Intelligence Officer Vs Jugal Kishore Samra

Supreme Court Of India · (2011) 2 ACR 2238 : (2011) 270 ELT 147 : (2011) 7 JT 165 : (2011) 2 NCC 345 : (2011) 3 RCR(Criminal) 519 : (2011) 7 SCALE 3 : (2011) 12 SCC 362 : (2011) 7 SCR 889 : (2012) 26 STR 370

Constitution of India, 1950 — Article 20(3), 21, 22, 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 161(2), 438, 438(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2
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Supreme Court05 Jul 2011Allowed

Special Land Acquisition Officer and Another Vs M.K. Rafiq Saheb

Supreme Court Of India · AIR 2011 SC 3178 : (2011) AIRSCW 4420 : (2011) 6 ALD 105 : (2011) 5 AWC 5110 : (2011) 4 JCR 86 : (2012) 1 JLJR 564 : (2011) 7 JT 277 : (2011) 6 KarLJ 224 : (2011) 3 KLT 40 SN : (2011) 6 MhLj 9 : (2012) 2 PLJR 101 : (2011) 3 RCR(Civil) 700 : (2011) 114 RD

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 18, 4, 4(1)
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Supreme Court05 Jul 2011Dismissed

Himani Alloys Ltd. Vs Tata Steel Ltd.

Supreme Court Of India · (2012) AIRSCW 567 : (2011) 5 ALT 53 : (2011) 5 AWC 5100 : (2012) 5 CHN 227 : (2011) 4 JCR 81 : (2011) 7 MLJ 843 : (2011) 3 RCR(Civil) 729 : (2011) 114 RD 215 : (2011) 7 SCALE 566 : (2011) 7 SCR 60

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
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