Supreme Court29 Apr 2011Allowed

Prahlad Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 4 AWC 3650 : (2011) 2 GLH 312 : (2011) 4 KCCR 362 SN : (2011) 5 MhLj 1 : (2011) 4 MLJ 33 : (2011) 2 RCR(Civil) 863 : (2011) 114 RD 21 : (2011) 5 SCALE 296 : (2011) 5 SCC 386 : (2011) 5 SCR 1002

Land Acquisition Act, 1894 — Section 11, 16, 17(3A), 4, 4(1)Maharashtra Regional and Town Planning Act, 1966 — Section 126(2)
Supreme Court28 Apr 2011Disposed Of

Kanwarjit Singh Kakkar Vs State of Punjab and Another

Supreme Court Of India · (2011) 3 ACR 2663 : (2011) 4 ADJ 734 : (2011) 2 ALD(Cri) 651 : (2011) 3 CGLJ 308 : (2011) 2 Crimes 235 : (2011) 2 GLH 445 : (2011) 3 GLR 2645 : (2011) 3 JCC 1917 : (2011) 5 JT 214 : (2011) 2 KLT 630 : (2011) 3 PLJR 137 : (2011) 4 RCR(Criminal) 127 : (2011

Penal Code, 1860 (IPC) — Section 168Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Punjab Civil Medical Service (Class- I) Rules, 1972 — Rule 15
Supreme Court28 Apr 2011Dismissed

Ram Singh Vs Central Bureau of Narcotics

Supreme Court Of India · AIR 2011 SC 2490 : (2012) AIRSCW 616 : (2011) AIRSCW 3106 : (2011) 3 GLR 2438 : (2012) 1 JCR 138 : (2011) 4 KCCR 372 SN : (2011) 2 NCC 215 : (2011) 2 RCR(Criminal) 850 : (2011) 4 RLW 3152 : (2011) 6 SCALE 243 : (2011) 11 SCC 347 : (2011) 3 SCC(Cri) 181 :

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Evidence Act, 1872 — Section 24, 25, 26, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 43, 51, 53
Supreme Court28 Apr 2011Disposed Of

Roopsena Khatun Vs State of West Bengal

Supreme Court Of India · AIR 2011 SC 2256 : (2012) AIRSCW 2723 : (2011) AIRSCW 3169 : (2011) 4 KCCR 375 SN : (2011) 2 RCR(Criminal) 894 : (2011) 5 SCALE 386 : (2011) 13 SCC 303 : (2011) 5 SCR 982 : (2011) 7 Supreme 422

Penal Code, 1860 (IPC) — Section 302, 379
Supreme Court28 Apr 2011Allowed

A.C. Muthiah Vs Board of Control for Cricket in India and Another

Supreme Court Of India · (2011) 5 JT 286 : (2011) 5 SCALE 68 : (2011) 6 SCC 617 : (2011) 2 UJ 1703

Board of Control for Cricket in India Regulations, 1994 — Regulation 6.2.1, 6.2.4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 1 Rule 8(3)Constitution of In
Supreme Court28 Apr 2011Allowed

J.G. Engineers Pvt. Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 2477 : (2011) AIRSCW 2849 : (2011) 2 ARBLR 84 : (2011) 5 AWC 4492 : (2011) 5 JT 380 : (2011) 4 KCCR 360 SN : (2011) 3 RCR(Civil) 683 : (2011) 5 SCALE 46 : (2011) 5 SCC 758 : (2011) 8 SCR 486 : (2011) 4 Supreme 531 : (2011) 2 UJ 1832

Arbitration and Conciliation Act, 1996 — Section 28(1), 28(3), 34, 34(2)
Supreme Court26 Apr 2011Allowed

Zahoor and Others Vs State of U.P.

Supreme Court Of India · AIR 2011 SC 2501 : (2011) AIRSCW 2959 : (2011) 4 KCCR 376 SN : (2011) 2 RCR(Criminal) 897 : (2011) 5 SCALE 384 : (2011) 5 SCR 881

Penal Code, 1860 (IPC) — Section 302, 304, 304(I), 34
Supreme Court26 Apr 2011Allowed

Bahadur Singh Vs State of Punjab

Supreme Court Of India · (2011) 2 RCR(Criminal) 944 : (2011) 5 SCALE 550

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 55, 57
Supreme Court26 Apr 2011Allowed

Banda Development Authority, Banda Vs Moti Lal Agarwal and Others

Supreme Court Of India · (2011) AIRSCW 2835 : (2011) 4 AWC 3636 : (2011) 5 JT 106 : (2011) 3 RCR(Civil) 530 : (2011) 5 SCALE 173 : (2011) 5 SCC 394 : (2011) 3 Supreme 473 : (2011) 4 UJ 2109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96, 80Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1984 — Section 11A
Supreme Court26 Apr 2011Dismissed

Consumer Online Foundation, etc. Vs Union of India (UOI) and Others, etc.

Supreme Court Of India · (2011) AIRSCW 2815 : (2011) 5 JT 221 : (2011) 5 SCALE 193 : (2011) 5 SCC 360 : (2011) 3 Supreme 449 : (2011) 2 UJ 1406

Airports Authority of India Act, 1994 — Section 11, 12, 12A, 12A(1), 12A(4)Airports Economic Regulatory Authority of India Act, 2008 — Section 13(1), 2Bombay Agricultural Produce Markets Act, 1939 — Section 11<