CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 898 of 2,993

Supreme Court04 Jul 2011Allowed

Khiviraj Motors Vs The Guanellian Society

Supreme Court Of India · AIR 2011 SC 2826 : (2011) AIRSCW 4393 : (2011) 4 ARBLR 123 : (2011) 5 AWC 4897 : (2012) 1 KarLJ 367 : (2011) 4 PLJR 35 : (2011) 7 SCALE 46

Arbitration and Conciliation Act, 1996 — Section 11
Read judgment
Supreme Court04 Jul 2011Allowed

Rameshwari Devi and Others Vs Nirmala Devi and Others

Supreme Court Of India · (2011) 3 CG.L.R.W. 66 : (2011) 3 JCR 242 : (2011) 8 JT 90 : (2011) 3 KLT 53 SN : (2012) 3 LW 97 : (2011) 7 MLJ 361 : (2011) 3 RCR(Civil) 932 : (2011) 114 RD 284 : (2011) 6 SCALE 677 : (2011) 8 SCC 249 : (2011) 8 SCR 992 : (2011) 5 UJ 2962

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 2, Order 14 Rule 2(2), Order 14 Rule 5, Order 18 Rule 17AConstitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340(
Read judgment
Supreme Court04 Jul 2011Allowed

Abhay Singh Chautala Vs C.B.I.

Supreme Court Of India · (2011) 2 ACR 2252 : (2011) 2 ALD(Cri) 574 : (2011) 3 GLH 311 : (2011) 7 JT 313 : (2011) 3 RCR(Criminal) 443 : (2011) 6 SCALE 658 : (2011) 7 SCC 141 : (2011) 3 SCC(Cri) 1 : (2011) 4 UJ 2653

Criminal Procedure Code, 1973 (CrPC) — Section 482Delhi Police Special Establishment Act, 1946 — Section 5, 6Penal Code, 1860 (IPC) — Section 109, 21, 21(12), 21(3), 21(7)
Read judgment
Supreme Court04 Jul 2011Allowed

Chittaranjan Das Vs State of Orissa

Supreme Court Of India · (2011) 2 ACR 2247 : (2011) AIRSCW 4281 : (2011) 8 JT 504 : (2011) 7 SCALE 461 : (2011) 7 SCC 167 : (2011) 3 SCC(Cri) 78

Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1947 — Section 19, 5(1), 5(2)
Read judgment
Supreme Court04 Jul 2011Dismissed

State of Jharkhand and Others Vs Ashok Kumar Dangi and Others

Supreme Court Of India · AIR 2011 SC 3182 : (2011) AIRSCW 4442 : (2011) 130 FLR 973 : (2011) 8 JT 203 : (2011) 4 KCCR 436 SN : (2011) 7 SCALE 420 : (2011) 13 SCC 383 : (2011) 7 SCR 748

Constitution of India, 1950 — Article 226, 309Jharkhand Primary Teachers Appointment Rules, 2002 — Rule 16, 2, 3
Read judgment
Supreme Court04 Jul 2011Allowed

Rajinder Sharma Vs Arpana Sharma

Supreme Court Of India · AIR 2011 SC 3161 : (2011) AIRSCW 4568 : (2011) 6 ALT 21 : (2011) 5 AWC 5097 : (2011) 5 CHN 359 Supp : (2011) 2 DMC 807 : (2011) 4 JCR 47 : (2011) 8 JT 594 : (2011) 3 RCR(Civil) 913 : (2012) 2 RLW 985 : (2011) 7 SCALE 708

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 12Penal Code, 1860 (IPC) — Section 420
Read judgment
Supreme Court04 Jul 2011Allowed

Sudam @ Rahul Kaniram Jadhav Vs State of Maharashtra

Supreme Court Of India · (2011) 3 ACR 2396 : (2012) BomCR(Cri) 399 : (2011) 7 JT 335 : (2012) 1 MLJ 411 : (2011) 3 RCR(Criminal) 526 : (2011) 7 SCALE 415 : (2011) 7 SCC 125 : (2011) 3 SCC(Cri) 56

Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
Supreme Court04 Jul 2011Allowed

Mangluram Dewangan Vs Surendra Singh and Others

Supreme Court Of India · (2011) 6 ALT 23 : (2011) 5 AWC 5088 : (2011) 112 CLT 639 : (2011) 6 CTC 214 : (2011) 3 JCR 235 : (2011) 12 JT 6 : (2011) 3 KLT 30 SN : (2011) 8 MLJ 100 : (2011) 4 PLJR 47 : (2011) 3 RCR(Civil) 879 : (2011) 114 RD 276 : (2011) 7 SCALE 60 : (2011) 12 SCC 77

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 5, Order 22 Rule 9Limitation Act, 1963 — Article 120
Read judgment
Supreme Court04 Jul 2011Allowed

State of Rajasthan and Another Vs J.K. Synthetics Ltd. and Another

Supreme Court Of India · (2011) AIRSCW 5656 : (2011) 6 AWC 5999 Supp : (2011) 3 JCR 210 : (2011) 8 JT 346 : (2011) 4 RCR(Civil) 297 : (2011) 7 SCALE 117 : (2011) 12 SCC 518 : (2011) 10 SCR 993

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 136Mineral Concession Rules, 1960 — Rule 27, 27(1), 27(2), 27(3), 31
Read judgment
Supreme Court04 Jul 2011Dismissed

The Secretary, Sh. A.P.D. Jain Pathshala and Others Vs Shivaji Bhagwat More and Others

Supreme Court Of India · (2011) 5 ALLMR 460 : (2011) 5 ALT 56 : (2011) 7 JT 534 : (2011) 3 KLT 41 SN : (2012) 1 MLJ 692 : (2011) 7 SCALE 83 : (2011) 13 SCC 99

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 162, 233, 234, 234, 247Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 8
Read judgment
Supreme Court04 Jul 2011Dismissed

State of Orissa and Others Vs Bhagyadhar Dash

Supreme Court Of India · AIR 2011 SC 3409 : (2011) AIRSCW 5303 : (2011) 3 ARBLR 139 : (2011) 4 AWC 3932 : (2011) 4 CHN 115 Supp : (2011) 112 CLT 648 : (2012) 1 CTC 778 : (2011) 3 JCR 220 : (2011) 7 JT 283 : (2012) 1 MLJ 347 : (2011) 4 PLJR 69 : (2012) 1 RCR(Civil) 160 : (2011) 7

Arbitration and Conciliation Act, 1996 — Section 11
Read judgment
Supreme Court04 Jul 2011Allowed

State of Goa Vs Praveen Enterprises

Supreme Court Of India · AIR 2011 SC 3814 : (2012) AIRSCW 3879 : (2013) 1 ALD 29 : (2011) 5 ALLMR 446 : (2011) 3 ARBLR 209 : (2011) 4 AWC 3918 : (2011) 112 CLT 659 : (2011) 8 JT 359 : (2011) 7 MLJ 775 : (2011) 7 SCALE 131 : (2012) 12 SCC 581 : (2011) 10 SCR 1026

Arbitration Act, 1940 — Section 20, 4Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
Read judgment
Supreme Court04 Jul 2011Dismissed

Binabai Bhate Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2011) AIRSCW 4268 : (2011) 2 CG.L.R.W. 478 : (2011) 3 JLJ 333 : (2011) 7 JT 510 : (2011) 4 MPHT 1 : (2011) 6 SCALE 726 : (2011) 13 SCC 32 : (2011) 7 SCR 31 : (2011) 4 Supreme 741 : (2011) 5 UJ 2821

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 14, 17, 17A, 17A(2), 18
Read judgment
Supreme Court04 Jul 2011Disposed Of

Tata Motors Ltd. Vs Talathi of Village Chikhali and Others

Supreme Court Of India · AIR 2011 SC 2884 : (2011) AIRSCW 4272 : (2012) 1 BomCR 820 : (2011) 7 JT 407 : (2011) 6 MhLj 99 : (2011) 7 SCALE 93 : (2011) 7 SCC 594 : (2011) 7 SCR 863

Maharashtra Land Revenue Code, 1966 — Section 115, 168, 168(1), 168(2), 174Maharashtra Regional and Town Planning Act, 1966 — Section 113, 113(1), 113(2), 113(3A), 113(4)Pimpri Chinchwad New Town Development Authority (Di
Read judgment
Supreme Court04 Jul 2011Dismissed

Joseph Salvaraj A. Vs State of Gujarat and Others

Supreme Court Of India · (2011) 3 ACR 2378 : AIR 2011 SC 2258 : (2012) 2 GLR 1220 : (2011) 3 JKJ 38 : (2011) 7 JT 53 : (2011) 4 PLJR 31 : (2011) 3 RCR(Criminal) 632 : (2011) 6 SCALE 731 : (2011) 7 SCC 59 : (2011) 3 SCC(Cri) 23 : (2011) 8 SCR 815

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 503
Read judgment