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Supreme Court Of India judgments

59,848 judgments · page 897 of 2,993

Supreme Court05 Jul 2011Dismissed

Justice P.D. Dinakaran Vs Hon''ble Judges Inquiry Committee and Others

Supreme Court Of India · (2012) 113 CLT 215 : (2011) 3 JKJ 117 : (2011) 7 JT 425 : (2011) 3 KLT 65 SN : (2011) 8 MLJ 331 : (2011) 2 OLR 445 : (2011) 6 SCALE 797 : (2011) 10 SCR 1064 : (2011) 4 UJ 2608

Army Act, 1950 — Section 130Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 100, 105, 124, 124(4), 124(5)
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Supreme Court05 Jul 2011Partly Allowed

Oriental Insurance Co. Ltd. Vs Vithabai and Others

Supreme Court Of India · (2011) ACJ 2004 : AIR 2011 SC 2838 : (2011) AIRSCW 4235 : (2011) 4 AWC 3945 : (2011) 3 JKJ 87 : (2011) 7 JT 89 : (2012) 1 KarLJ 177 : (2011) 164 PLR 123 : (2011) 3 RCR(Civil) 728 : (2011) 4 RLW 3430 : (2011) 7 SCALE 1 : (2011) 5 Supreme 319 : (2011) 3 TAC

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Supreme Court05 Jul 2011Disposed Of

Rajendra Pratap Singh Yadav and Others Vs State of U.P. and Others Sudhir Kumar Vs Madhukar Dwivedi and Others

Supreme Court Of India · AIR 2011 SC 2737 : (2011) AIRSCW 3925 : (2012) 6 AWC 6096 : (2011) 130 FLR 980 : (2011) 7 JT 255 : (2011) 7 SCALE 22 : (2011) 2 SCC(L&S) 292 : (2011) 7 SCR 910

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Non Technical (Class-II/Group-B) Services (Appointment of Demobilised Officers) Rules, 1980 — Rule 3(b)Uttar Pradesh Police Service Rules, 1942 — Rule 21
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Supreme Court05 Jul 2011Allowed

Elavarasan Vs State rep. by Inspector of Police

Supreme Court Of India · (2011) 2 ACR 2227 : (2011) 8 JT 77 : (2011) 3 RCR(Criminal) 543 : (2011) 7 SCALE 33 : (2011) 7 SCC 110 : (2011) 3 SCC(Cri) 44

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 304, 307, 342, 84
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Supreme Court05 Jul 2011Allowed

Khandesh College Education Society, Jalgaon and Another Vs Arjun Hari Narkhede and Others The Secretary, Khandesh College Education Society, Jalgaon and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2011 SC 3226 : (2011) AIRSCW 4426 : (2011) 4 ALLMR 885 : (2012) 1 BomCR 286 : (2011) 131 FLR 134 : (2011) 7 JT 340 : (2011) 7 SCALE 146 : (2011) 7 SCC 172 : (2011) 2 SCC(L&S) 244 : (2011) 7 SCR 175 : (2011) 5 Supreme 401

Maharashtra Civil Services (Leave) Rules, 1981 — Rule 50, 52, 54, 68Maharashtra Universities Act, 1994 — Section 115, 115(2), 14(5), 423, 5(60)
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Supreme Court05 Jul 2011

Nandini Sundar and Others Vs State of Chhattisgarh

Supreme Court Of India · (2011) 7 JT 561 : (2011) 6 SCALE 839 : (2011) 7 SCC 547 : (2011) 8 SCR 1028 : (2011) 4 UJ 2409

Chhattisgarh Police Act, 2007 — Section 1(2), 10, 2, 23, 23(1)Constitution of India, 1950 — Article 14, 21, 355Police Act, 1861 — Section 17, 18, 19
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Supreme Court05 Jul 2011Disposed Of

ITC Ltd. Vs State of Uttar Pradesh and Others

Supreme Court Of India · AIR 2012 SC 1820 : (2012) AIRSCW 2421 : (2012) AIRSCW 1101 : (2011) 5 AWC 5208 Supp : (2011) 7 JT 602 : (2011) 3 KLT 57 SN : (2011) 7 SCALE 183 : (2011) 7 SCC 493 : (2011) 7 SCR 66 : (2011) 8 Supreme 350

Uttar Pradesh Urban Planning & Development Act, 1973 — Section 14(2), 30, 32, 40, 41, 41(3), 43, 44, 45, 46, 47, 49, 50, 51, 53, 58Transfer Of Property Act, 1882 — Section 4Indian Contract Act, 1872 — Section 20, 21
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Supreme Court04 Jul 2011Dismissed

Inter Globe Aviation Ltd. Vs N. Satchidanand

Supreme Court Of India · (2012) 2 ALD 72 : (2011) 3 ARBLR 1 : (2011) 3 CPJ 1 : (2011) 8 JT 106 : (2011) 4 KLJ 719 : (2011) 3 KLT 295 : (2011) 4 LW 577 : (2011) 3 RCR(Civil) 666 : (2011) 7 SCC 463

Aircraft Rules, 1937 — Rule 19Carriage by Air Act, 1972 — Section 3, 4, 5, 6, 8Legal Services Authorities Act, 1987 — Section 19, 22B, 22B(1), 22C, 22D
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Supreme Court04 Jul 2011Dismissed

V. Sumatiben Maganlal Manani (dead) by Legal Representatives Vs Uttamchand Kashiprasad Shah and Another

Supreme Court Of India · (2011) 4 ALLMR 841 : (2012) 3 BomCR 781 : (2011) 5 CHN 295 Supp : (2011) 2 GLH 726 : (2011) 3 GLR 2726 : (2011) 7 JT 79 : (2011) 6 MhLj 1 : (2011) 2 OLR 230 : (2011) 2 RCR(Rent) 276 : (2011) 6 SCALE 621 : (2011) 7 SCC 328 : (2011) 8 SCR 943 : (2011) 5 UJ

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
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Supreme Court04 Jul 2011Disposed Of

National Insurance Company Ltd. Vs Shyam Singh and Others

Supreme Court Of India · (2011) ACJ 1990 : AIR 2011 SC 3231 : (2011) AIRSCW 4126 : (2011) AIRSCW 4344 : (2011) 4 AWC 3942 : (2011) 3 JCR 232 : (2011) 3 JLJ 91 : (2011) 7 JT 135 : (2011) 3 KLJ 13 : (2011) 164 PLR 112 : (2011) 3 RCR(Civil) 679 : (2011) 6 SCALE 723 : (2011) 7 SCC 65

Penal Code, 1860 (IPC) — Section 229, 304A
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Supreme Court04 Jul 2011Dismissed

Mrs. Saradamani Kandappan Vs Mrs. S. Rajalakshmi and Others Mrs. S. Rajalakshmi and Others Vs Mrs. Saradamani Kandappan and Another

Supreme Court Of India · AIR 2011 SC 3234 : (2011) 5 ALD 100 : (2011) 1 CGBCLJ 359 : (2011) 8 JT 129 : (2011) 3 KLT 43 SN : (2011) 6 MLJ 149 : (2011) 4 RCR(Civil) 130 : (2011) 12 SCC 18 : (2011) 8 SCR 874

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)(B), 7, 9(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 136, 14
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Supreme Court04 Jul 2011Dismissed

Bhajan Singh @ Harbhajan Singh and Others Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 2552 : (2011) 3 Crimes 80 : (2011) 7 JT 141 : (2011) 3 KLT 59 SN : (2011) 3 RCR(Criminal) 641 : (2011) 6 SCALE 630 : (2011) 7 SCC 421

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
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Supreme Court04 Jul 2011Disposed Of

Ram Jethmalani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 3973 : (2011) 4 ALLMR 815 : (2012) 6 AWC 6105 : (2011) 339 ITR 107 : (2011) 3 JKJ 89 : (2011) 7 JT 104 : (2011) 3 KLT 47 SN : (2011) 3 RCR(Civil) 643 : (2011) 3 RCR(Criminal) 480 : (2011) 6 SCALE 691 : (2011) 8 SCC 1 : (2011) 8 SCR 725 : (20

Constitution of India, 1950 — Article 14, 19, 21, 26, 26(1)
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Supreme Court04 Jul 2011Disposed Of

Hindustan Coca-Cola Beverage Pvt. Ltd. Vs Sangli Miraj and Kupwad Municipal Corporation and Others

Supreme Court Of India · (2011) AIRSCW 4040 : (2011) 4 ALLMR 890 : (2011) 4 BomCR 507 : (2011) 7 JT 70 : (2011) 6 MhLj 109 : (2011) 6 SCALE 750 : (2011) 7 SCC 605 : (2011) 7 SCR 766 : (2011) 4 Supreme 713 : (2011) 5 UJ 2878

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(42)Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1)
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Supreme Court04 Jul 2011Dismissed

Smt. Ramkanya Bai and Another Vs Jagdish and Others

Supreme Court Of India · AIR 2011 SC 3258 : (2011) AIRSCW 4237 : (2011) 4 AWC 3901 : (2011) 2 CG.L.R.W. 387 : (2011) 112 CLT 630 : (2011) 7 JT 515 : (2011) 7 MLJ 797 : (2011) 4 MPHT 346 : (2012) 2 RLW 1248 : (2011) 7 SCALE 50 : (2011) 7 SCC 452 : (2011) 7 SCR 817

Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 18, 50Madhya Pradesh Land Revenue Code, 1959 — Section 131, 131(1), 131(2), 242, 242(1)
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Supreme Court04 Jul 2011Disposed Of

Academy of Nutrition Improvement and Others Vs Union of India (UOI)

Supreme Court Of India · (2011) 6 AWC 6010 Supp : (2011) 8 JT 16 : (2011) 3 KLT 45 SN : (2011) 2 LW(Cri) 477 : (2011) 3 RCR(Criminal) 784 : (2011) 7 SCALE 307 : (2011) 8 SCC 274

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 18, 69Constitution of India, 1950 — Article 14, 142, 19(1), 21Prevention of Food Adulteration Act, 1954 — Section 2, 23, 23(1), 23(1A), 3, 7(iv)
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Supreme Court04 Jul 2011Dismissed

Krishan Kumar Malik Vs State of Haryana

Supreme Court Of India · (2011) 3 ACR 2820 : AIR 2011 SC 2877 : (2011) AIRSCW 4614 : (2011) AIRSCW 4118 : (2011) 2 ALD(Cri) 593 : (2011) 7 JT 94 : (2011) 2 NCC 327 : (2011) 2 OLR 307 : (2011) 3 RCR(Criminal) 589 : (2011) 6 SCALE 759 : (2011) 7 SCC 130 : (2011) 3 SCC(Cri) 61 : (20

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 366, 376(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 53A
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