Supreme Court20 Apr 2011Dismissed
State of H.P. and Others Vs Himachal Pradesh Nizi Vyavsayik Prishikshan Kendra Sangh
Supreme Court Of India · (2011) 5 JT 153 : (2011) 4 SCALE 801 : (2011) 6 SCC 597 : (2011) 5 SCR 533
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 908 of 2,993
Supreme Court20 Apr 2011Allowed
Inspector of Police, Tamil Nadu Vs John David
Supreme Court Of India · (2011) AIRSCW 2764 : (2011) 2 ALD(Cri) 635 : (2012) BomCR(Cri) 542 : (2011) 2 Crimes 201 : (2011) 3 CTC 104 : (2011) 5 JT 1 : (2011) 4 KCCR 377 SN : (2011) 3 RCR(Criminal) 272 : (2011) 4 SCALE 878 : (2011) 5 SCC 509 : (2011) 2 SCC(Cri) 647 : (2011) 7 SCR
Criminal Procedure Code, 1973 (CrPC) — Section 167, 31(2), 313, 378, 386Penal Code, 1860 (IPC) — Section 201, 302, 342, 364
Supreme Court20 Apr 2011Allowed
State of U.P. and Others Vs Mahindra and Mahindra Ltd.
Supreme Court Of India · (2011) 5 SCALE 188 : (2011) 5 SCR 509 : (2011) 42 VST 365
Constitution of India, 1950 — Article 265Uttar Pradesh Sales Tax Act, 1948 — Section 4
Supreme Court20 Apr 2011Allowed
People''s Union for Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 5 SCALE 134
Supreme Court20 Apr 2011Allowed
Commissioner of C. Ex. Vs Sunil Silk Mills
Supreme Court Of India · (2011) 267 ELT 438
Central Excise Rules, 1944 — Rule 96ZO, 96ZQ, 96ZQ(1), 96ZQ(3), 96ZQ(5)Central Excises and Salt Act, 1944 — Section 11A(2), 11AC
Supreme Court20 Apr 2011Dismissed
Jharkhand State Housing Board and Another Vs Akhileshwar Singh and Others
Supreme Court Of India · (2011) 6 SCALE 458
Land Acquisition Act, 1894 — Section 4, 48(1), 6
Supreme Court20 Apr 2011Allowed
Gajanan and Others Vs State of Maharashtra and Another
Supreme Court Of India · (2011) 12 SCC 286 : (2011) 11 JT 81 : (2012) 1 AWC 1071 : (2012) 3 RCR(Civil) 618
Land Acquisition Act, 1894 — Section 4(1), 18, 23, 23(1), 24, 54
Supreme Court20 Apr 2011Disposed Of
Gurmail Singh Vs State of Punjab
Supreme Court Of India · (2012) CriLJ 665 : (2011) 7 JT 40 : (2011) 6 SCALE 322 : (2011) 5 SCR 550
Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 323
Supreme Court19 Apr 2011Dismissed
Gopal Vs State of Karnataka
Supreme Court Of India · (2011) AIRSCW 2684 : (2011) CriLJ 2894 : (2011) 4 KCCR 2781 SN : (2011) 3 KLJ 15 : (2011) 2 RCR(Criminal) 838 : (2011) 5 SCALE 119 : (2011) 5 SCR 501
Penal Code, 1860 (IPC) — Section 302
Supreme Court19 Apr 2011Allowed
Arumugam Servai Vs State of Tamil Nadu
Supreme Court Of India · AIR 2011 SC 1859 : (2011) AIRSCW 65 : (2011) CriLJ 2899 : (2011) 2 Crimes 221 : (2011) 2 GLH 1546 : (2011) 3 JCC 1985 : (2011) 3 JCR 128 : (2011) 4 JT 300 : (2011) 2 KLJ 44 : (2011) 2 RCR(Criminal) 729 : (2011) 4 SCALE 756 : (2011) 6 SCC 405 : (2011) 2 SC
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
Supreme Court19 Apr 2011Disposed Of
Prakash Kakubhai Rangwala Vs Nyayalay Karamachari Anne N.H.S. and Another
Supreme Court Of India · (2011) 5 SCALE 121
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 20
Supreme Court19 Apr 2011Dismissed
People''s Union for Civil Liberties Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 5 SCALE 242
Supreme Court19 Apr 2011Allowed
Union of India (UOI) Vs Dhiraj (Dead) through L.Rs.
Supreme Court Of India · (2011) AIRSCW 2657 : (2011) 4 AWC 3623 : (2011) 112 CLT 607 : (2011) 3 JCR 313 : (2011) 4 KCCR 393 SN : (2011) 2 RCR(Civil) 858 : (2011) 113 RD 421 : (2011) 4 SCALE 754 : (2011) 3 Supreme 407
Land Acquisition Act, 1894 — Section 18, 4, 54, 6
Supreme Court19 Apr 2011Disposed Of
Commnr. of Central Excise, Shillong Vs India Carbon Ltd.
Supreme Court Of India · (2011) 269 ELT 6
Supreme Court19 Apr 2011Disposed Of
Afjal Imam Vs State of Bihar and Others
Supreme Court Of India · (2011) 59 BLJR 1155 : (2011) 3 JCR 14 : (2011) 5 JT 19 : (2011) 3 PLJR 290 : (2011) 4 SCALE 815 : (2011) 5 SCC 729 : (2011) 2 UJ 1316
Bihar Municipal Act, 2007 — Section 100(1), 12(1), 17, 18(2), 19(2)Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010 — Rule 10, 14, 6, 7Calcutta Municipal Corporation Act, 1980 — Section 8
Supreme Court18 Apr 2011Allowed
Spl. L.A.O. City Improvement Trust Board Vs S.G. Channabasavana Gowda and Another etc.
Supreme Court Of India · (2012) 5 KarLJ 308 : (2012) 3 RCR(Civil) 370 : (2011) 5 SCALE 221
Karnataka Improvement Boards Act, 1976 — Section 15Land Acquisition Act, 1894 — Section 18, 54
Supreme Court18 Apr 2011Dismissed
Spl. Tahsildar (LA) Unit-IV T.N.H.B. Vs Chinnammal and Another
Supreme Court Of India · (2011) 5 SCALE 218
Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 18, 23(1), 4, 4(1), 54
Supreme Court18 Apr 2011Dismissed
Satyanarayana and Others etc. Vs Bhu Arjan Adhikari and Others
Supreme Court Of India · (2011) 5 SCALE 215
Land Acquisition Act, 1894 — Section 18, 4, 54, 6, 9
Supreme Court18 Apr 2011Disposed Of
Waikhom Yaima Singh Vs State of Manipur
Supreme Court Of India · (2011) 2 ACR 2364 : (2011) CriLJ 2673 : (2011) 2 Crimes 187 : (2011) 3 JCR 62 : (2011) 6 JT 355 : (2011) 3 KCCR 312 SN : (2011) 2 KLJ 29 : (2011) 3 PLJR 14 : (2011) 4 SCALE 718 : (2011) 13 SCC 125 : (2011) 5 SCR 448 : (2011) 2 UC 937
Penal Code, 1860 (IPC) — Section 302
Supreme Court18 Apr 2011Disposed Of
Bachpan Bachao Andolan Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) AIRSCW 5169 : (2011) 4 AWC 4188 : (2011) 59 BLJR 905 : (2011) 5 JT 68 : (2011) 4 SCALE 769 : (2011) 5 SCC 1 : (2011) 3 Supreme 303 : (2011) 2 UJ 1283
Constitution Of India, 1950 — Article 14, 15, 16, 17, 21, 21A, 23, 24, 32, 39Information Technology Act, 2000 — Section 67Indian Penal Code, 1860 — Section 41, 293, 319, 320, 321, 322, 323, 324, 325, 326, 327, 328, 329, 339, 340, 341, 342, 350, 351, 361, 362, 363, 365, 366, 366A, 366B, 367, 368, 370, 371, 372, 373, 375, 416, 420, 465, 466, 468, 471, 503, 506