CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 905 of 2,993

Supreme Court05 May 2011Dismissed

Trishala Jain and Another Vs State of Uttaranchal and Another State of Uttaranchal and Another Vs Trishala Jain and Another

Supreme Court Of India · AIR 2011 SC 2458 : (2011) AIRSCW 3582 : (2011) 5 ALD 72 : (2011) 5 AWC 4877 : (2011) 2 RCR(Civil) 947 : (2011) 114 RD 339 : (2011) 5 SCALE 469 : (2011) 6 SCC 47 : (2011) 8 SCR 520 : (2011) 1 UD 417 : (2011) 4 UJ 2536 : (2011) 3 UPLBEC 2102

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 15, 18, 23, 23(1), 23(1A)
Read judgment
Supreme Court05 May 2011Allowed

State of Maharashtra Vs Ravikant Shankarappa Patil and Others

Supreme Court Of India · AIR 2011 SC 2455 : (2011) AIRSCW 3633 : (2011) 3 JCC 1538 : (2011) 6 JT 351 : (2011) 6 SCALE 208 : (2011) 6 SCC 416 : (2011) 2 SCC(Cri) 998 : (2011) 5 SCR 1180 : (2011) 2 UC 1217

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 148, 149, 323, 342, 366
Read judgment
Supreme Court05 May 2011Allowed

Hafeeza Bibi and Others Vs Shaikh Farid (dead) by L.Rs. and Others

Supreme Court Of India · AIR 2011 SC 1695 : (2011) 3 ALLMR 981 : (2011) 3 AWC 3142 : (2011) 5 BomCR 769 : (2011) 1 CGBCLJ 241 : (2011) 3 CGLJ 489 : (2011) 5 CHN 144 Supp : (2011) 2 JKJ 8 : (2011) 6 JT 5 : (2011) 4 KCCR 358 SN : (2011) 3 KLJ 6 : (2011) 2 KLT 661 : (2011) 3 LW 700

Registration Act, 1908 — Section 17, 17(1), 49Stamp Act, 1899 — Section 55Transfer of Property Act, 1882 — Section 123, 129
Read judgment
Supreme Court05 May 2011Dismissed

K. Balakrishnan Nambiar Vs State of Karnataka and Others

Supreme Court Of India · AIR 2011 SC 1628 : (2011) AIRSCW 2943 : (2011) AIRSCW 2555 : (2011) 6 JT 18 : (2011) 5 KarLJ 218 : (2011) 4 KCCR 2621 : (2011) 5 SCALE 407 : (2011) 5 SCC 353 : (2011) 5 SCR 1143 : (2011) 5 Supreme 94 : (2011) 3 Supreme 268 : (2011) 5 UJ 2909

Forest (Conservation) Act, 1980 — Section 2
Read judgment
Supreme Court05 May 2011Allowed

Shankara Co-op Housing Society Ltd. Vs M. Prabhakar and Others

Supreme Court Of India · AIR 2011 SC 2161 : (2011) AIRSCW 3033 : (2011) 4 ALLMR 407 : (2011) 3 RLW 2093 : (2011) 5 SCALE 423 : (2011) 5 SCC 607 : (2011) 7 SCR 468 : (2011) 3 Supreme 569 : (2011) 4 UJ 2475

Administration of Evacuee Property (Central) Rules, 1950 — Rule 25, 6Administration of Evacuee Property Act, 1950 — Section 2, 24, 27, 28, 4Civil Procedure Code, 1908 (CPC) — Section 9
Read judgment
Supreme Court04 May 2011Disposed Of

Dunlop India Limited Vs A.A. Rahna and Another

Supreme Court Of India · AIR 2011 SC 2198 : (2011) AIRSCW 3275 : (2011) 2 KLT 682 : (2011) 1 RCR(Rent) 354 : (2011) 5 SCALE 312 : (2011) 5 SCC 778 : (2011) 3 Supreme 539 : (2011) 2 UJ 1791

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)Karnataka Rent Control Act, 1961 — Section 50(1)
Read judgment
Supreme Court04 May 2011Allowed

State of U.P. and Others Vs Rakesh Kumar Keshari and Another

Supreme Court Of India · AIR 2011 SC 1705 : (2011) AIRSCW 2919 : (2011) 3 AWC 3153 : (2011) 130 FLR 1 : (2011) 5 JT 343 : (2011) 6 MLJ 791 : (2011) 5 SCALE 303 : (2011) 5 SCC 341 : (2011) 2 SCC(L&S) 1 : (2011) 5 SCR 1060 : (2011) 3 Supreme 710 : (2011) 2 UJ 1887 : (2011) 2 UPLBEC

Constitution of India, 1950 — Article 13, 14, 226
Read judgment
Supreme Court03 May 2011Allowed

State of Punjab Vs Amarjit Singh

Supreme Court Of India · (2012) 4 ALD 142 : (2011) 5 BomCR 327 : (2011) 4 MLJ 331 : (2011) 6 SCALE 462

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 80, 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 11A, 12, 16, 17
Read judgment
Supreme Court03 May 2011Dismissed

Shaji and Others Vs State of Kerala

Supreme Court Of India · AIR 2011 SC 1825 : (2011) AIRSCW 2903 : (2011) CriLJ 2935 : (2011) 2 Crimes 246 : (2011) 3 JCC 1989 : (2011) 6 JT 623 : (2011) 4 KCCR 374 SN : (2011) 3 KLT 19 SN : (2011) 2 LW(Cri) 180 : (2011) 3 RCR(Criminal) 114 : (2011) 3 RLW 2200 : (2011) 5 SCALE 278

Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
Read judgment
Supreme Court03 May 2011Allowed

The Joint Action Committee of Airlines Pilots Associations of India and Others Vs The Director General of Civil Aviation and Others

Supreme Court Of India · AIR 2011 SC 2220 : (2011) AIRSCW 3068 : (2011) 3 BomCR 226 : (2011) 6 JT 24 : (2011) 5 SCALE 284 : (2011) 5 SCC 435 : (2011) 5 SCR 1019 : (2011) 3 Supreme 621 : (2011) 4 UJ 2267

Aircraft Act, 1934 — Section 14, 4A, 5, 5(2), 5AAircraft Rules, 1937 — Rule 133A, 29C, 42AConstitution of India, 1950 — Article 226
Read judgment
Supreme Court02 May 2011

Lal Kishore Jha Vs State of Jharkhand and Another

Supreme Court Of India · (2012) CriLJ 1817 : (2011) 6 SCALE 418 : (2011) 6 SCC 453 : (2011) 2 SCC(Cri) 1013 : (2011) 5 SCR 1015

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 494, 498A
Read judgment
Supreme Court02 May 2011Dismissed

Satyavir Singh Rathi Vs State thr. C.B.I.

Supreme Court Of India · AIR 2011 SC 1748 : (2011) AIRSCW 2874 : (2011) CriLJ 2908 : (2011) 3 Crimes 27 : (2011) 3 RCR(Criminal) 805 : (2011) 5 SCALE 339 : (2011) 6 SCC 1 : (2011) 2 SCC(Cri) 782 : (2011) 4 Supreme 416

Arms Act, 1959 — Section 25Bombay Police Act, 1951 — Section 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 197, 208, 209
Read judgment
Supreme Court02 May 2011Dismissed

Abdul Khader (D) by L.Rs. Vs Tarabai and Others

Supreme Court Of India · AIR 2011 SC 2229 : (2011) AIRSCW 2953 : (2011) 5 JT 160 : (2011) 5 KarLJ 234 : (2011) 5 SCALE 266 : (2011) 6 SCC 199 : (2011) 3 Supreme 507 : (2011) 2 UJ 1752

Karnataka Certain Inams Abolition Act, 1977 — Section 4, 5, 5(1), 5(3)Karnataka Land Reforms Act, 1961 — Section 142(1), 45, 48A, 79A
Read judgment