CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 909 of 2,993

Supreme Court18 Apr 2011Dismissed

Bholanath Mukherjee and Others Vs R.K. Mission V. Centenary College and Others

Supreme Court Of India · (2011) AIRSCW 2960 : (2011) 5 JT 43 : (2011) 4 SCALE 862 : (2011) 5 SCC 464 : (2011) 2 SCC(L&S) 30 : (2011) 2 UJ 1545

Constitution of India, 1950 — Article 26, 30(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7West Bengal College Service Commission Act, 1978 — Section 15, 2, 26, 3, 5(3)
Read judgment
Supreme Court18 Apr 2011Dismissed

Hitesh Bhatnagar Vs Deepa Bhatnagar

Supreme Court Of India · AIR 2011 SC 1637 : (2011) 3 ALLMR 408 : (2011) 4 AWC 4014 : (2011) 3 BomCR 603 : (2011) 1 CGBCLJ 388 : (2011) 3 CHN 91 Supp : (2011) 2 DMC 1 : (2011) 3 GLR 2331 : (2011) 3 JCR 1 : (2011) 5 JT 176 : (2011) 3 KCCR 1837 : (2011) 2 KLJ 11 : (2011) 3 LW 7 : (2

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
Read judgment
Supreme Court18 Apr 2011Dismissed

Union of India (UOI) and Others Vs Tantia Construction Pvt. Ltd.

Supreme Court Of India · (2011) 2 ARBLR 115 : (2011) 5 AWC 4568 : (2011) 3 JCR 8 : (2012) 1 JLJR 240 : (2011) 5 JT 59 : (2011) 2 KLJ 15 : (2011) 3 LW 691 : (2012) 1 PLJR 455 : (2011) 3 RCR(Civil) 821 : (2011) 4 SCALE 745 : (2011) 5 SCC 697 : (2011) 5 SCR 397 : (2011) 4 UJ 2210

Arbitration and Conciliation Act, 1996 — Section 5Constitution of India, 1950 — Article 14, 19(1), 226
Read judgment
Supreme Court18 Apr 2011Dismissed

J.S. Yadav Vs State of U.P. and Another

Supreme Court Of India · (2011) AIRSCW 3078 : (2011) 4 AWC 4023 : (2011) 3 CTC 532 : (2011) 6 MLJ 998 : (2011) 4 SCALE 733 : (2011) 6 SCC 570 : (2011) 2 SCC(L&S) 140 : (2011) 5 SCR 460 : (2011) 4 Supreme 546 : (2011) 2 UJ 1625 : (2011) 3 UPLBEC 2036

Constitution Of India, 1950 — Article 14, 16, 236, 236(a)Code Of Civil Procedure, 1908 — Order 1 Rule 9Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 4
Read judgment
Supreme Court15 Apr 2011Dismissed

Janak Dulari Devi and Another Vs Kapildeo Rai and Another

Supreme Court Of India · AIR 2011 SC 2521 : (2011) AIRSCW 3185 : (2011) 5 AWC 4475 : (2011) 5 CHN 109 Supp : (2012) 2 JCR 54 : (2011) 5 JT 272 : (2011) 3 KCCR 207 SN : (2011) 6 MLJ 782 : (2013) 1 OLR 848 : (2011) 4 RCR(Civil) 708 : (2011) 114 RD 27 : (2011) 6 SCC 555

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 54, 55(4), 8
Read judgment
Supreme Court15 Apr 2011Disposed Of

Deb Ratan Biswas and Others Vs Most. Anand Moyi Devi and Others

Supreme Court Of India · AIR 2011 SC 1653 : (2011) AIRSCW 2597 : (2011) 3 ALLMR 908 : (2011) 4 AWC 4013 : (2011) 3 CHN 108 Supp : (2011) 3 JCR 33 : (2011) 4 JT 244 : (2011) 3 KCCR 205 SN : (2011) 2 KLJ 12 : (2011) 2 KLT 366 : (2011) 3 LW 166 : (2011) 3 PLJR 19 : (2011) 164 PLR 13

Contract Act, 1872 — Section 207Civil Procedure Code, 1908 (CPC) — Section 151
Read judgment
Supreme Court15 Apr 2011Allowed

Muthu Karuppan Vs Parithi Ilamvazhuthi and Another

Supreme Court Of India · AIR 2011 SC 1645 : (2011) AIRSCW 2588 : (2011) CriLJ 2680 : (2011) 2 Crimes 163 : (2011) 3 CTC 520 : (2011) 3 JCR 23 : (2011) 4 JT 268 : (2011) 3 KCCR 329 SN : (2011) 2 RCR(Criminal) 829 : (2011) 4 SCALE 664 : (2011) 5 SCC 496 : (2011) 2 SCC(Cri) 709 : (2

Constitution of India, 1950 — Article 215, 225Contempt of Courts (Madras High Court) Rules, 1975 — Rule 3, 4, 8Contempt of Courts Act, 1971 — Section 12, 14, 15, 2, 23
Read judgment
Supreme Court15 Apr 2011Allowed

Sri Radhy Shyam (Dead) through L.Rs. and Others Vs State of U.P. and Others

Supreme Court Of India · (2011) 3 ALLMR 920 : (2011) 4 AWC 3280 : (2011) 4 JT 524 : (2011) 3 KLT 34 SN : (2011) 3 RCR(Civil) 96 : (2011) 2 RLW 1507 : (2011) 4 SCALE 677 : (2011) 5 SCC 553 : (2011) 8 SCR 359 : (2011) 3 UPLBEC 1793

Constitution of India, 1950 — Article 13, 136, 14, 19, 21Evidence Act, 1872 — Section 101, 102, 103, 104, 105Industries (Development and Regulation) Act, 1951 — Section 18AA
Read judgment
Supreme Court15 Apr 2011Dismissed

Booz Allen and Hamilton Inc. Vs SBI Home Finance Ltd. and Others

Supreme Court Of India · AIR 2011 SC 2507 : (2011) AIRSCW 3089 : (2011) 2 ARBLR 155 : (2011) 4 AWC 3656 : (2011) 5 JT 198 : (2011) 2 KLJ 719 : (2011) 3 LW 149 : (2011) 5 MhLj 8 : (2011) 5 SCALE 147 : (2011) 5 SCC 532 : (2011) 2 UJ 1472

Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(2), 48(2), 8Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 4(1), Order 34 Rule 4(2), Order 8 Rule 1, 92Transfer of Property Act, 1882 —
Read judgment
Supreme Court13 Apr 2011Dismissed

Babulal Sahu Vs State of Chhattisgarh

Supreme Court Of India · AIR 2011 SC 2530 : (2011) AIRSCW 3617 : (2011) 3 JCR 318 : (2011) 3 RCR(Criminal) 72 : (2011) 6 SCALE 206

Penal Code, 1860 (IPC) — Section 300, 302, 304
Read judgment
Supreme Court13 Apr 2011Allowed

Veeran and Others Vs State of M.P.

Supreme Court Of India · AIR 2011 SC 1655 : (2011) AIRSCW 2599 : (2011) CriLJ 2688 : (2011) 2 Crimes 172 : (2011) 3 JCR 34 : (2011) 3 KCCR 276 SN : (2011) 2 NCC 179 : (2011) 4 SCALE 615 : (2011) 11 SCC 367 : (2011) 3 SCC(Cri) 195 : (2011) 5 SCR 300 : (2011) 2 UC 909

Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
Read judgment
Supreme Court13 Apr 2011Allowed

Rallis India Ltd. Vs Poduru Vidya Bhusan and Others

Supreme Court Of India · (2011) 3 BomCR 450 : (2011) 102 CLA 264 : (2011) 164 CompCas 54 : (2011) 2 CompLJ 479 : (2011) 2 Crimes 177 : (2011) 3 JCR 93 : (2011) 4 JT 247 : (2011) 2 KLT 376 : (2012) 1 RCR(Civil) 14 : (2011) 4 RCR(Criminal) 723 : (2011) 4 SCALE 614 : (2011) 13 SCC 8

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
Read judgment