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Supreme Court Of India judgments

59,848 judgments · page 903 of 2,993

Supreme Court12 May 2011Dismissed

Indian Medical Association Vs Union of India (UOI) and Others Ashima Mutneja Vs Guru Gobind Singh Indraprastha University and Others Rachit Gupta and Others Vs Guru Gobind Singh Ind

Supreme Court Of India · AIR 2011 SC 2365 : (2011) AIRSCW 3469 : (2011) 6 JT 505 : (2011) 3 KLT 81 SN : (2011) 7 MLJ 981 : (2011) 6 SCALE 86 : (2011) 7 SCC 179 : (2011) 4 Supreme 67 : (2011) 3 UJ 1905

Constitution Of India, 1950 — Article 12, 14, 15, 15(1), 15(2), 15(2)(a), 15(4), 15(5), 16, 16(1), 16(4), 16(4A), 16(4B), 19, 19(1)(g), 19(6), 19(6)(ii), 21, 29(2), 30, 30(1), 31B, 32, 38, 46, 142, 162, 226, 368Guru Gobind Singh Indraprastha University Act, 1998 — Section 6, 6(2), 27Delhi Professional Colleges Or Institutions (Prohibition Of Capitation Fee, Regulation Of Admission, Fixation Of Non-Exploitative Fee And Other Measures To Ensure Equity And Excellence) Act, 2007 — Section 2, 12, 12(1), 12(2), 12(2)(a), 12(2)(b), 12(2)(c), 13, 14, 23(g)
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Supreme Court11 May 2011Dismissed

Flg. Officer Rajiv Gakhar Vs Bhavana @ Sahar Wasif

Supreme Court Of India · AIR 2011 SC 2053 : (2011) 5 ALD 51 : (2011) 4 AWC 4282 : (2011) 3 CHN 11 Supp : (2011) 4 CTC 783 : (2011) 2 DMC 400 : (2011) 3 GLR 2006 : (2011) 3 JCR 280 : (2011) 2 KLJ 16 : (2011) 4 LW 840 : (2011) 5 MhLj 176 : (2011) 7 MLJ 827 : (2011) 4 MPLJ 28 : (201

Hindu Marriage Act, 1955 — Section 11, 12, 5, 8Penal Code, 1860 (IPC) — Section 406, 419, 420
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Supreme Court11 May 2011Dismissed

Vimaleshwar Nagappa Shet Vs Noor Ahmed Sheriff and Others

Supreme Court Of India · AIR 2011 SC 2057 : (2011) AIRSCW 3391 : (2011) 4 AWC 3990 : (2011) 3 CHN 184 Supp : (2011) 3 JCR 314 : (2011) 5 KarLJ 77 : (2011) 4 LW 814 : (2011) 7 MLJ 402 : (2011) 113 RD 528 : (2011) 5 SCALE 596 : (2011) 12 SCC 658 : (2011) 4 Supreme 62

Civil Procedure Code, 1908 (CPC) — Section 96(3)Partition Act, 1893 — Section 4Specific Relief Act, 1963 — Section 20
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Supreme Court11 May 2011Disposed Of

Videocon Industries Limited Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 2040 : (2011) AIRSCW 3129 : (2011) 2 ARBLR 180 : (2011) 4 AWC 3993 : (2011) 4 CHN 36 Supp : (2011) 4 CompLJ 256 : (2011) 6 JT 261 : (2011) 5 LW 633 : (2011) 6 MLJ 972 : (2011) 5 SCALE 678 : (2011) 6 SCC 161 : (2011) 8 SCR 569 : (2011) 4 Suprem

Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 11(6), 2(1), 2(2), 2(3), 2(4)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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Supreme Court11 May 2011Dismissed

Amar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 4 AWC 3726 : (2011) 5 SCALE 606 : (2011) 7 SCC 69

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 19 Rule 3(1)Constitution of India, 1950 — Article 19(1), 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 161
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Supreme Court11 May 2011

C.B.I. and Others Vs Keshub Mahindra etc. etc.

Supreme Court Of India · AIR 2011 SC 2037 : (2011) 2 Crimes 308 : (2011) 2 KLT 740 : (2011) 2 RCR(Criminal) 906 : (2011) 5 SCALE 591 : (2011) 6 SCC 216 : (2011) 2 SCC(Cri) 863

Constitution of India, 1950 — Article 137Criminal Procedure Code, 1973 (CrPC) — Section 209, 216, 228, 240, 323Penal Code, 1860 (IPC) — Section 304, 304A, 324, 326, 35
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Supreme Court11 May 2011Disposed Of

Narmada Bachao Andolan Vs State of Madhya Pradesh and Another State of Madhya Pradesh Vs Narmada Bachao Andolan and Another Narmada Hydro-Development Corporation Vs Narmada Bachao A

Supreme Court Of India · AIR 2011 SC 1989 : (2011) AIRSCW 4473 : (2011) 6 JT 379 : (2011) 5 SCALE 624 : (2011) 7 SCC 639 : (2011) 3 UJ 1977

Constitution of India, 1950 — Article 14, 21, 300A, 37, 38Criminal Procedure Code, 1973 (CrPC) — Section 340Forest (Conservation) Act, 1980 — Section 2
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Supreme Court11 May 2011Dismissed

APM Terminals B.V. Vs Union of India (UOI) and Another

Supreme Court Of India · (2011) 2 BC 681 : (2011) 4 BomCR 10 : (2011) 6 JT 289 : (2011) 3 KLT 17 SN : (2011) 6 MLJ 176 : (2011) 6 SCALE 271 : (2011) 6 SCC 756

Companies Act, 1956 — Section 178Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 79(1)
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Supreme Court10 May 2011Disposed Of

Guru Dev Singh Vs State of M.P.

Supreme Court Of India · AIR 2011 SC 2088 : (2011) AIRSCW 3214 : (2011) 3 JCC 1829 : (2011) 2 JLJ 276 : (2011) 6 JT 76 : (2011) 3 RCR(Criminal) 30 : (2011) 6 SCALE 20 : (2011) 5 SCC 721

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 34
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Supreme Court10 May 2011Dismissed

Commissioner of Police, Delhi and Others Vs Jai Bhagwan

Supreme Court Of India · (2011) 179 DLT 578 : (2011) 129 FLR 1094 : (2011) 6 JT 63 : (2011) 5 SCALE 696 : (2011) 6 SCC 376 : (2011) 2 SCC(L&S) 132

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16Delhi Police Act, 1978 — Section 21
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Supreme Court10 May 2011Allowed

Dharmatma Singh Vs Harminder Singh and Others

Supreme Court Of India · AIR 2011 SC 2094 : (2011) AIRSCW 3147 : (2011) 2 Crimes 259 : (2011) 6 JT 68 : (2011) 3 RCR(Criminal) 38 : (2011) 5 SCALE 552 : (2011) 6 SCC 102 : (2011) 2 SCC(Cri) 834 : (2011) 3 Supreme 720 : (2011) 2 UC 1170 : (2011) 5 UJ 2826

Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173, 173, 173(2)Penal Code, 1860 (IPC) — Section 109, 114, 120B, 148, 158
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Supreme Court10 May 2011Disposed Of

Mahadev Govind Gharge and Others Vs The Special Land Acquisition Officer, Upper Krishna Project, Jamkhandi, Karnataka The Special Land Acquisition Officer, Upper Krishna Project, Jamkhandi Vs Mahadev Govind Ghar

Supreme Court Of India · AIR 2011 SC 2439 : (2011) AIRSCW 3220 : (2011) 5 ALD 1 : (2011) 4 ALLMR 858 : (2011) 5 AWC 4704 : (2012) 113 CLT 414 : (2011) 3 JCR 284 : (2011) 6 JT 100 : (2011) 5 KarLJ 1 : (2011) 4 LW 819 : (2011) 5 MhLj 532 : (2011) 5 MPHT 248 : (2011) 113 RD 680 : (2

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 11, Order 41 Rule 11A, Order 41 Rule 12, Order 41 Rule 13Land Acquisition Act, 1894 — Section 18, 28, 4(1)Limitation Act, 1963 — Section 5
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Supreme Court10 May 2011Dismissed

L.K. Trust Vs EDC Ltd. and Others

Supreme Court Of India · AIR 2011 SC 2060 : (2011) AIRSCW 3395 : (2011) 2 BC 655 : (2012) 113 CLT 444 : (2011) 6 JT 470 : (2011) 3 KLT 9 SN : (2011) 5 MhLj 513 : (2011) 6 MLJ 753 : (2011) 4 MPLJ 9 : (2011) 4 RCR(Civil) 600 : (2011) 5 SCALE 531 : (2011) 6 SCC 780 : (2011) 7 SCR 56

Constitution Of India, 1950 — Article 129, 136, 141, 144Contempt Of Courts Rules, 1980 — Rule 3(C)Transfer of Property Act, 1882 — Section 54, 60
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Supreme Court10 May 2011Allowed

Prema Vs Nanje Gowda and Others

Supreme Court Of India · AIR 2011 SC 2077 : (2011) AIRSCW 3443 : (2012) 1 CHN 129 Supp : (2012) 113 CLT 198 : (2011) 6 JT 209 : (2011) 5 KarLJ 84 : (2011) 3 KCCR 1677 : (2011) 6 MLJ 769 : (2011) 2 OLR 116 : (2011) 3 RCR(Civil) 215 : (2011) 3 RLW 2699 : (2011) 6 SCALE 28 : (2011)

Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5(1), 151, 152, 153, 97Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 16Hindu Succession Act, 1956 — Section 29A, 29A, 6, 6A, 6B
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