Supreme Court26 May 2011Allowed

Humanity and Another Vs State of West Bengal and Others

Supreme Court Of India · AIR 2011 SC 2308 : (2011) AIRSCW 3543 : (2011) 4 ALLMR 468 : (2011) 4 AWC 4286 : (2011) 3 CHN 1 Supp : (2011) 112 CLR 589 : (2011) 6 JT 334 : (2011) 3 KLT 12 SN : (2011) 3 PLJR 261 : (2011) 6 SCALE 378 : (2011) 6 SCC 125 : (2011) 8 SCR 653 : (2011) 4 Supr

Companies Act, 1986 — Section 25(1)(a)Constitution of India, 1950 — Article 14, 19(1)
Supreme Court25 May 2011Allowed

Jaladhar Mondal Vs State of West Bengal

Supreme Court Of India · AIR 2011 SC 1937 : (2011) AIRSCW 3389 : (2012) 2 ALT(Cri) 246 : (2011) 4 JCR 79 : (2011) 6 JT 118 : (2011) 6 SCALE 374 : (2011) 6 SCC 382 : (2011) 2 SCC(Cri) 976 : (2011) 4 Supreme 317 : (2011) 2 UC 1331

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 201, 302, 304B, 398A, 498A
Supreme Court24 May 2011Allowed

Rajput Jabbarsingh Malaji Vs State of Gujarat

Supreme Court Of India · (2011) 2 Crimes 300 : (2012) 1 GLR 146 : (2011) 3 JCC 1655 : (2011) 6 JT 120 : (2012) 1 MLJ 415 : (2011) 4 RCR(Criminal) 254 : (2011) 6 SCALE 369 : (2011) 6 SCC 308 : (2011) 2 SCC(Cri) 940 : (2011) 4 UJ 2175

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 6
Supreme Court24 May 2011Allowed

State of Rajasthan Vs Islam and Others

Supreme Court Of India · (2011) 3 ACR 2941 : AIR 2011 SC 2317 : (2011) AIRSCW 3553 : (2011) 2 Crimes 303 : (2011) 3 JCC 1927 : (2011) 6 JT 452 : (2011) 3 RCR(Criminal) 73 : (2011) 3 RLW 1971 : (2011) 6 SCALE 389 : (2011) 6 SCC 343 : (2011) 2 SCC(Cri) 951 : (2011) 4 Supreme 307 :

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
Supreme Court23 May 2011Allowed

Jayakumar Vs State of Kerala

Supreme Court Of India · (2011) AIRSCW 5697 : (2012) CriLJ 1205 : (2011) 6 SCALE 430

Penal Code, 1860 (IPC) — Section 302, 34, 397, 457
Supreme Court20 May 2011Allowed

Rangku Dutta @ Ranjan Kumar Dutta Vs State of Assam

Supreme Court Of India · AIR 2011 SC 2321 : (2011) AIRSCW 3557 : (2011) AIRSCW 5795 : (2011) 2 Crimes 295 : (2011) 3 GLT 12 : (2011) 3 JCC 1650 : (2011) 6 JT 126 : (2012) 1 MLJ 524 : (2011) 3 RCR(Criminal) 502 : (2011) 6 SCALE 362 : (2011) 6 SCC 358 : (2011) 2 SCC(Cri) 964 : (201

Bombay Rent Act, 1947 — Section 15Civil Procedure Code, 1908 (CPC) — Section 80, 87BCompanies Act, 1956 — Section 108
Supreme Court20 May 2011Dismissed

Narcotics Central Bureau Vs Sukh Dev Raj Sodhi

Supreme Court Of India · AIR 2011 SC 1939 : (2011) AIRSCW 3330 : (2011) 2 Crimes 311 : (2011) 3 JCR 319 : (2011) 6 JT 125 : (2011) 4 MPHT 209 : (2011) 3 PLJR 63 : (2011) 3 RCR(Criminal) 370 : (2011) 3 RLW 1964 : (2011) 6 SCALE 368 : (2011) 6 SCC 392 : (2011) 2 SCC(Cri) 981 : (201

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
Supreme Court20 May 2011Allowed

C.B.I. Vs Blue Sky Tie-Up Pvt. Ltd. and Others

Supreme Court Of India · (2011) 6 SCALE 436

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 44(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 48A
Supreme Court19 May 2011Allowed

Yomeshbhai Pranshankar Bhatt Vs State of Gujarat

Supreme Court Of India · AIR 2011 SC 2328 : (2011) AIRSCW 3609 : (2011) 3 GLR 1834 : (2011) 6 JT 591 : (2011) 3 PLJR 66 : (2011) 4 RCR(Civil) 321 : (2011) 6 SCALE 346 : (2011) 6 SCC 312 : (2011) 2 SCC(Cri) 944 : (2011) 4 Supreme 289 : (2011) 2 UC 1287 : (2011) 4 UJ 2225 : (2011)

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 134, 139A, 142, 145Criminal Procedure Code, 1973 (CrPC) — Section 313
Supreme Court18 May 2011Disposed Of

M.P. State Vs Pradeep Kumar Gupta

Supreme Court Of India · AIR 2011 SC 2334 : (2011) AIRSCW 3562 : (2011) AIRSCW 4220 : (2011) 1 CGBCLJ 232 : (2011) 3 Crimes 59 : (2012) 132 FLR 119 : (2011) 2 JLJ 231 : (2011) 6 JT 46 : (2011) 2 MPJR 287 : (2011) 3 PLJR 60 : (2011) 3 RCR(Criminal) 506 : (2011) 6 SCALE 337 : (2011

Madhya Pradesh Municipal Services (Executive) Rules, 1973 — Rule 17, 2, 31, 32Madhya Pradesh Municipalities Act, 1961 — Section 86, 86(1), 86(2), 86(4)Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19<
Supreme Court16 May 2011Dismissed

Birender Poddar Vs State of Bihar

Supreme Court Of India · AIR 2011 SC 2336 : (2011) AIRSCW 3565 : (2011) 59 BLJR 2067 : (2011) 2 Crimes 285 : (2011) 2 DMC 384 : (2011) 6 JT 609 : (2011) 3 RCR(Criminal) 510 : (2011) 4 RLW 3061 : (2011) 6 SCALE 354 : (2011) 6 SCC 350 : (2011) 2 SCC(Cri) 957 : (2011) 2 UC 1355

Penal Code, 1860 (IPC) — Section 302, 34, 498A
Supreme Court16 May 2011Dismissed

State of Kerala and Another Vs C.P. Rao

Supreme Court Of India · (2012) AIRSCW 2879 : (2012) CriLJ 2607 : (2011) 2 Crimes 289 : (2011) 2 KLT 812 : (2011) 3 RCR(Criminal) 688 : (2011) 6 SCALE 358 : (2011) 6 SCC 450 : (2011) 2 SCC(Cri) 1010 : (2011) 2 UC 1345 : (2011) 4 UJ 2126

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7