Supreme Court08 Apr 2011Dismissed

Narmada Bai Vs State of Gujarat and Others

Supreme Court Of India · AIR 2011 SC 1804 : (2011) AIRSCW 2417 : (2011) CriLJ 2651 : (2011) 2 Crimes 142 : (2011) 3 GLR 2104 : (2011) 3 JCR 67 : (2011) 4 JT 279 : (2011) 3 KCCR 262 SN : (2011) 3 RCR(Criminal) 12 : (2011) 4 SCALE 469 : (2011) 5 SCC 79 : (2011) 1 SCC(Cri) 1109 : (2

Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 21, 22, 32
Supreme Court08 Apr 2011Allowed

Board of Trustees of the Port of Mumbai Vs Byramjee Jeejeebhoy Pvt. Ltd. and Another

Supreme Court Of India · AIR 2011 SC 1793 : (2011) AIRSCW 2436 : (2011) 3 ALLMR 431 : (2011) 3 BomCR 563 : (2011) 3 CHN 150 Supp : (2011) 4 JT 473 : (2011) 4 MhLj 556 : (2011) 4 SCALE 454 : (2011) 5 SCC 128 : (2011) 5 SCR 157 : (2011) 4 Supreme 580 : (2011) 2 UJ 1270

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1), 14, 15, 15(1)Transfer of Property Act, 1882 — Section 106, 108, 114A
Supreme Court08 Apr 2011Allowed

Ranchi University Vs Sneh Kumar

Supreme Court Of India · AIR 2011 SC 1824 : (2011) AIRSCW 2663 : (2011) 4 AWC 3275 : (2011) 112 CLT 599 : (2012) 1 CPJ 29 : (2011) 4 KCCR 391 SN : (2011) 2 PLJR 112 : (2011) 2 RCR(Civil) 859 : (2011) 4 SCALE 795

Consumer Protection Act, 1986 — Section 12
Supreme Court07 Apr 2011Partly Allowed

Subhankar Biswas Vs Sandeep Meta

Supreme Court Of India · (2011) CriLJ 2895 : (2011) 267 ELT 433 : (2011) 5 JT 401 : (2011) 3 PLJR 72 : (2011) 3 RCR(Criminal) 152 : (2011) 5 SCALE 137 : (2011) 4 SCR 799

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23, 4, 6, 8Standards of Weights and Measures Act, 1976 — Section 19, 74
Supreme Court07 Apr 2011Partly Allowed

State of Jammu & Kashmir and Another Vs Ajay Dogra

Supreme Court Of India · AIR 2011 SC 1830 : (2011) AIRSCW 2605 : (2011) 129 FLR 731 : (2011) 4 JT 304 : (2011) 3 KCCR 328 SN : (2011) 3 PLJR 77 : (2011) 4 SCALE 442 : (2011) 3 Supreme 202

Jammu and Kashmir Police Rules, 1960 — Rule 176
Supreme Court07 Apr 2011

Maninderjit Singh Bitta Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 3 AWC 2840 : (2011) 3 JCR 301 : (2011) 4 JT 383 : (2011) 2 RCR(Civil) 733 : (2011) 4 SCALE 435 : (2012) 1 SCC 707 : (2011) 5 SCR 142 : (2012) 2 TAC 7 : (2011) 2 UJ 1500

Central Motor Vehicles Rules, 1989 — Rule 50Motor Vehicles Act, 1988 — Section 109(3), 41(6)
Supreme Court07 Apr 2011Partly Allowed

Sat Pal Vs State of Punjab

Supreme Court Of India · (2012) CriLJ 1210 : (2011) 6 SCALE 486

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(2), 20, 7
Supreme Court06 Apr 2011Dismissed

Pradeep Oil Corporation Vs Municipal Corporation of Delhi and Another

Supreme Court Of India · AIR 2011 SC 1869 : (2012) AIRSCW 543 : (2011) AIRSCW 2534 : (2011) 4 CHN 1 Supp : (2012) 186 DLT 1 : (2011) 5 JT 94 : (2011) 3 KCCR 298 SN : (2011) 4 RCR(Civil) 313 : (2011) 2 RCR(Rent) 285 : (2011) 4 SCALE 422 : (2011) 5 SCC 270 : (2011) 4 SCR 764 : (201

Constitution Of India, 1950 — Article 285Delhi Municipal Corporation Act, 1957 — Section 20(2), 114, 116(3), 119, 119(1), 120, 120(1), 120(2)Indian Easements Act, 1882 — Section 52
Supreme Court06 Apr 2011Allowed

Union of India (UOI) and Another Vs B. Kishore

Supreme Court Of India · (2011) 4 AWC 3757 : (2011) 129 FLR 944 : (2011) 2 JCR 225 : (2011) 3 KCCR 272 SN : (2011) 4 LW 850 : (2011) 3 PLJR 22 : (2011) 4 SCALE 308 : (2011) 13 SCC 131 : (2011) 5 SCR 719

Constitution of India, 1950 — Article 14, 16
Supreme Court06 Apr 2011Dismissed

Karnataka Industrial Areas Development Board and Another Vs Prakash Dal Mill and Others

Supreme Court Of India · AIR 2011 SC 1570 : (2012) AIRSCW 353 : (2011) 3 ALLMR 1018 : (2012) 1 BomCR 451 : (2011) 4 JT 215 : (2011) 4 SCALE 306 : (2011) 6 SCC 714 : (2011) 5 SCR 26 : (2011) 7 Supreme 509 : (2011) 2 UJ 1386

Constitution of India, 1950 — Article 12, 14, 226Karnataka Industrial Area Development Board Regulations, 1969 — Regulation 10, 7Karnataka Industrial Areas Development Act, 1966 — Section 13, 41, 41(2)
Supreme Court06 Apr 2011Dismissed

Chairman-Cum-M.D., Coal India Ltd. and Others Vs Ananta Saha and Others

Supreme Court Of India · (2011) 3 ALLMR 419 : (2011) 5 AWC 4574 : (2011) 2 JCR 228 : (2011) 4 JT 252 : (2011) 3 LLJ 165 : (2011) LLR 673 : (2011) 4 SCALE 398 : (2011) 5 SCC 142 : (2011) 1 SCC(L&S) 750 : (2011) 2 UJ 1514

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27, 27.1, 28, 28.3Constitution of India, 1950 — Article 309, 311(1)Evidence Act, 1872 — Section 114
Supreme Court06 Apr 2011Disposed Of

S.B.I. Vs Hemant Kumar

Supreme Court Of India · AIR 2011 SC 1890 : (2011) AIRSCW 2224 : (2011) 5 AWC 4560 : (2011) 129 FLR 553 : (2011) 3 JCR 60 : (2011) 4 JT 81 : (2011) 3 KCCR 311 SN : (2011) 2 LLJ 517 : (2011) LLR 449 : (2011) 5 MhLj 845 : (2011) 2 PLJR 128 : (2011) 4 SCALE 302 : (2011) 11 SCC 355 :