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Supreme Court Of India judgments

59,848 judgments · page 912 of 2,993

Supreme Court06 Apr 2011

Akhil Bhartiya Upbhokta Congress Vs State of Madhya Pradesh and Others

Supreme Court Of India · AIR 2011 SC 1834 : (2011) AIRSCW 2346 : (2011) 4 AWC 3760 : (2011) 4 JT 311 : (2011) 3 KCCR 263 SN : (2011) 4 SCALE 355 : (2011) 5 SCC 29

Constitution of India, 1950 — Article 14, 21, 39Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 13, 14, 15, 16, 17Madhya Pradesh Nagar Tatha Gram Nivesh Regulations — Regulation 3, 5
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Supreme Court05 Apr 2011Allowed

Rekha Vs State of T. Nadu tr. Sec. to Govt. and Another

Supreme Court Of India · (2011) 2 ACR 1592 : (2012) BomCR(Cri) 562 : (2011) 2 CG.L.R.W. 1 : (2011) 3 CTC 222 : (2011) 4 JT 392 : (2011) 2 KCCR 142 SN : (2011) 2 RCR(Criminal) 527 : (2011) 4 SCALE 387 : (2011) 5 SCC 244 : (2011) 3 SCR 885 : (2011) 4 SCR 740

Constitution of India, 1950 — Article 19, 21, 22, 22(1), 22(3)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(e), 3(1)
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Supreme Court05 Apr 2011Disposed Of

Ashok @ Dangra Jaiswal Vs State of M.P.

Supreme Court Of India · (2011) 2 ACR 1588 : AIR 2011 SC 1335 : (2012) AIRSCW 1 : (2011) 2 JLJ 1 : (2011) 4 JT 34 : (2011) 2 LW(Cri) 206 : (2011) 2 OLR 161 : (2011) 2 RCR(Criminal) 611 : (2011) 3 RLW 1883 : (2011) 4 SCALE 273 : (2011) 5 SCC 123 : (2011) 2 UC 801

Criminal Procedure Code, 1973 (CrPC) — Section 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
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Supreme Court05 Apr 2011Dismissed

Shanta Talwar and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 1578 : (2011) 3 AWC 2826 : (2011) 4 JT 592 : (2011) 6 MLJ 799 : (2011) 2 RCR(Civil) 909 : (2011) 4 SCALE 278 : (2011) 5 SCC 287 : (2011) 3 UPLBEC 2095

Land Acquisition Act, 1894 — Section 17(1), 17(4), 23, 4, 5AMetro Railways (Construction of Works) Act, 1978 — Section 10, 11, 17, 40, 45
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Supreme Court04 Apr 2011Dismissed

Bharat Steel Tubes Ltd. etc. Vs IFCI Ltd. and Others

Supreme Court Of India · AIR 2011 SC 2568 : (2011) 5 AWC 4564 : (2011) 5 CHN 50 Supp : (2011) 102 CLA 119 : (2011) 163 CompCas 283 : (2011) 2 CompLJ 201 : (2011) 3 JCR 53 : (2011) 4 JT 414 : (2011) 3 KCCR 325 SN : (2011) 4 LW 845 : (2011) 4 SCALE 294 : (2011) 107 SCL 199 : (2011)

Companies Act, 1956 — Section 4A, 4A(1), 4A(2)Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993 — Section 1, 4, 4(2), 4(3), 4(5)Industrial Finance Corporation Act, 1948 — Section 3
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Supreme Court04 Apr 2011Dismissed

Glodyne Technoserve Ltd. Vs State of M.P. and Others

Supreme Court Of India · AIR 2011 SC 2574 : (2011) AIRSCW 2232 : (2011) 2 JLJ 167 : (2011) 4 JT 404 : (2011) 3 KCCR 323 SN : (2011) 4 SCALE 229 : (2011) 5 SCC 103 : (2011) 2 UJ 1490 : (2011) 2 UPLBEC 262

Constitution of India, 1950 — Article 136, 226, 32
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Supreme Court04 Apr 2011Allowed

K.P. Thimmappa Gowda Vs State of Karnataka

Supreme Court Of India · (2011) 2 ACR 1604 : AIR 2011 SC 2564 : (2011) AIRSCW 2281 : (2011) CriLJ 2591 : (2011) 2 Crimes 140 : (2011) 4 JT 2 : (2011) 3 KCCR 1693 : (2011) 2 OLR 172 : (2011) 2 RCR(Criminal) 589 : (2011) 4 SCALE 224 : (2011) 4 SCR 200

Penal Code, 1860 (IPC) — Section 376, 417
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Supreme Court04 Apr 2011Allowed

U. Sowri Reddy (Dead) by L.Rs. Vs B. Suseelamma and Others

Supreme Court Of India · AIR 2011 SC 1339 : (2011) 3 ALLMR 441 : (2011) 3 AWC 2836 : (2011) 2 CHN 246 Supp : (2012) 113 CLT 213 : (2011) 4 JT 1 : (2011) 2 OLR 166 : (2011) 113 RD 420 : (2011) 4 SCALE 222 : (2011) 4 SCR 232

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115
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Supreme Court04 Apr 2011Dismissed

Kuldeep Sharma Vs State of H.P. and Another

Supreme Court Of India · AIR 2011 SC 1895 : (2012) AIRSCW 3533 : (2011) AIRSCW 2570 : (2012) 2 ALT(Cri) 68 : (2011) CriLJ 2678 : (2011) 6 JT 492 : (2011) 3 KCCR 314 SN : (2011) 2 RCR(Criminal) 604 : (2011) 4 SCALE 256 : (2011) 13 SCC 281

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 409, 420, 465Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court04 Apr 2011Dismissed

Ganeshi (D) through L.Rs. and Others Vs Ashok and Another

Supreme Court Of India · AIR 2011 SC 1340 : (2011) 3 ALLMR 453 : (2011) 3 AWC 2837 : (2011) 3 CHN 16 Supp : (2011) 4 JT 209 : (2011) 2 KCCR 131 SN : (2011) 164 PLR 636 : (2011) 2 RCR(Civil) 892 : (2011) 113 RD 441 : (2011) 4 SCALE 226 : (2011) 4 SCR 215

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Supreme Court04 Apr 2011

Rukia Begum Vs State of Karnataka

Supreme Court Of India · (2011) 2 ACR 1606 : AIR 2011 SC 1585 : (2011) 2 Crimes 107 : (2011) 2 JCC 1178 : (2011) 4 JT 418 : (2011) 3 RCR(Criminal) 745 : (2011) 4 SCALE 259 : (2011) 4 SCC 779 : (2011) 2 SCC(Cri) 488 : (2011) 4 SCR 711

Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 379
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