Supreme Court09 May 2011Allowed

Jawahar Singh Vs Bala Jain and Others

Supreme Court Of India · (2011) ACJ 1677 : AIR 2011 SC 2436 : (2011) AIRSCW 3631 : (2011) 5 ALD 69 : (2011) 4 AWC 3606 : (2011) 5 MhLj 336 : (2011) 7 MLJ 833 : (2011) 4 MPLJ 59 : (2011) 3 PLJR 269 : (2011) 164 PLR 117 : (2011) 3 RCR(Civil) 269 : (2011) 3 RLW 2049 : (2011) 5 SCALE

Supreme Court09 May 2011Dismissed

Bhagwan Dass Vs State (NCT) of Delhi

Supreme Court Of India · AIR 2011 SC 1863 : (2011) AIRSCW 2867 : (2011) 59 BLJR 2408 : (2011) CriLJ 2903 : (2011) 2 Crimes 266 : (2011) 6 JT 345 : (2011) 3 PLJR 241 : (2011) 2 RCR(Criminal) 920 : (2011) 5 SCALE 498 : (2011) 6 SCC 396 : (2011) 3 Supreme 729 : (2011) 2 UC 1183 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 162(1), 313Evidence Act, 1872 — Section 27
Supreme Court09 May 2011Disposed Of

Noida Entrepreneurs Association Vs NOIDA and Others Naresh Pratap Singh Vs State of U.P.

Supreme Court Of India · (2011) 6 ADJ 13 : AIR 2011 SC 2112 : (2011) AIRSCW 5014 : (2011) AIRSCW 3154 : (2011) 4 AWC 3265 : (2011) 6 JT 223 : (2011) 5 SCALE 505 : (2011) 6 SCC 508 : (2011) 8 SCR 25

Constitution Of India, 1950 — Article 14, 21All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6(b)Code Of Criminal Procedure, 1973 — Section 468, 469, 470, 471, 473
Supreme Court09 May 2011Dismissed

O.P. Sharma and Others Vs High Court of Punjab and Haryana

Supreme Court Of India · (2011) 3 ACR 2650 : AIR 2011 SC 2101 : (2012) AIRSCW 661 : (2011) AIRSCW 2980 : (2011) CriLJ 2952 : (2011) 6 JT 275 : (2011) 2 RCR(Criminal) 884 : (2011) 5 SCALE 518 : (2011) 6 SCC 86 : (2011) 2 SCC(Cri) 821 : (2011) 2 SCC(L&S) 11 : (2011) 3 Supreme 684

Constitution of India, 1950 — Article 142, 144Contempt of Courts Act, 1971 — Section 12, 12(1), 15, 2Penal Code, 1860 (IPC) — Section 34, 393, 452, 506
Supreme Court06 May 2011Allowed

Sushil Suri Vs C.B.I. and Another

Supreme Court Of India · AIR 2011 SC 1713 : (2011) AIRSCW 2909 : (2011) 4 CompLJ 9 : (2011) CriLJ 2939 : (2011) 2 Crimes 251 : (2011) 3 PLJR 51 : (2011) 3 RCR(Criminal) 356 : (2011) 3 RLW 2028 : (2011) 5 SCALE 412 : (2011) 5 SCC 708 : (2011) 2 SCC(Cri) 764 : (2011) 107 SCL 390 :

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120A, 120A(2), 120B, 409, 420
Supreme Court06 May 2011Disposed Of

Smt. Rasila S. Mehta Vs Custodian, Nariman Bhavan, Mumbai

Supreme Court Of India · AIR 2011 SC 2122 : (2011) AIRSCW 3002 : (2011) 2 BC 608 : (2011) 4 BomCR 119 : (2011) 3 CompLJ 1 : (2011) 5 SCALE 560 : (2011) 6 SCC 220 : (2011) 2 SCC(Cri) 867 : (2011) 4 Supreme 497 : (2011) 4 UJ 2729

Criminal Procedure Code, 1973 (CrPC) — Section 102General Clauses Act, 1897 — Section 24Income Tax Act, 1961 — Section 132, 132(4)
Supreme Court06 May 2011Partly Allowed

Murugan @ Settu Vs State of Tamil Nadu Siva Vs State rep. by Inspector of Police, Tamil Nadu

Supreme Court Of India · AIR 2011 SC 1691 : (2011) AIRSCW 2938 : (2011) 3 CGLJ 554 : (2011) CriLJ 2948 : (2011) 2 Crimes 273 : (2011) 6 JT 602 : (2011) 4 KCCR 373 SN : (2012) 1 LW(Cri) 65 : (2011) 2 NCC 264 : (2011) 3 RCR(Criminal) 35 : (2011) 5 SCALE 464 : (2011) 6 SCC 111 : (20

Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 109, 363, 366, 376Registration of Births and Deaths Act, 1969 — Section 17