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Supreme Court Of India judgments

59,848 judgments · page 913 of 2,993

Supreme Court04 Apr 2011Allowed

Syed Maqbool Ali Vs State of Uttar Pradesh and Another

Supreme Court Of India · AIR 2011 SC 2542 : (2011) AIRSCW 3195 : (2011) 3 ALLMR 905 : (2011) 2 GLH 755 : (2011) 3 KCCR 209 SN : (2011) 2 RCR(Civil) 845 : (2011) 4 SCALE 766 : (2011) 4 SCR 238

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
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Supreme Court04 Apr 2011Allowed

Gurmukh Singh Vs Jaswant Kaur

Supreme Court Of India · (2011) 3 ALLMR 442 : (2011) 3 AWC 2825 : (2011) 3 CHN 141 Supp : (2011) 4 JT 154 : (2011) 2 KCCR 136 SN : (2011) 2 PLJR 151 : (2011) 114 RD 447 : (2011) 4 SCALE 221 : (2011) 4 SCR 222

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Supreme Court04 Apr 2011Disposed Of

Chandran @ Manichan @ Maniyan Vs State of Kerala Manikantan @ Kochani Vs State of Kerala and Another Manoharan Vs Kerala State rep. Public Prosecutor

Supreme Court Of India · AIR 2011 SC 1594 : (2011) AIRSCW 5841 : (2011) 2 Crimes 111 : (2011) 4 JT 340 : (2011) 4 SCALE 314 : (2011) 5 SCC 161 : (2011) 2 UJ 1562

Constitution Of India, 1950 — Article 14, 20(3), 21Indian Penal Code 1860 — Section 34, 120B, 201, 299, 300, 302, 307, 324, 326, 328Abkari Act, 1 of 1077 — Section 2(6A), 2(8), 2(9), 2(10), 2(11), 2(12), 2(13) 6, 7, 8, 10, 41A, 55, 55(a), 55(a)(i), 55(g), 55(h), 55(i), 55(h), 55(j), 57A, 57A(1)(i), 57A(1)(ii), 57A(1)(iii), 57A(1)(v), 57A(2), 57A(5), 57B, 58
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Supreme Court31 Mar 2011Allowed

Shindo Alias Sawinder Kaur and Another Vs State of Punjab

Supreme Court Of India · (2011) 6 JT 364 : (2011) 2 OLR 93 : (2011) 3 PLJR 64 : (2011) 2 RCR(Criminal) 878 : (2011) 11 SCC 517 : (2011) 4 SCR 117

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 113B, 302, 304B, 34, 498A
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Supreme Court31 Mar 2011

State of U.P. Vs Preetam and Others

Supreme Court Of India · (2011) 2 Crimes 103 : (2011) 2 JCC 1221 : (2011) 4 JT 156 : (2011) 2 RCR(Criminal) 679 : (2011) 4 SCALE 145 : (2011) 11 SCC 286 : (2011) 3 SCC(Cri) 168 : (2011) 4 SCR 123 : (2011) 2 UC 812

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court31 Mar 2011Disposed Of

Revanasiddappa and Another Vs Mallikarjun and Others

Supreme Court Of India · (2011) 3 AWC 3126 : (2011) 2 CG.L.R.W. 13 : (2011) 4 CHN 50 Supp : (2011) 112 CLT 469 : (2011) 2 CTC 810 : (2011) 1 GLH 757 : (2011) 2 JCR 259 : (2011) 4 JT 90 : (2011) 2 KCCR 1531 : (2011) 2 KLT 176 : (2011) 3 RLW 2547 : (2011) 4 SCALE 189 : (2011) 11 SC

Constitution of India, 1950 — Article 300A, 37, 39Hindu Marriage (Amendment) Act, 1956 — Section 16, 16(1), 16(2), 16(3)Hindu Marriage Act, 1955 — Section 11, 12, 16, 16(1), 16(2)
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Supreme Court31 Mar 2011Dismissed

K.J.S. Buttar Vs Union of India (UOI) and Another

Supreme Court Of India · (2011) AIRSCW 2132 : (2011) 5 AWC 4776 : (2011) 3 JT 625 : (2011) 3 KCCR 270 SN : (2011) 4 SCALE 138 : (2011) 11 SCC 429 : (2011) 2 SCC(L&S) 224 : (2011) 4 SCR 136 : (2011) 2 Supreme 675

Constitution of India, 1950 — Article 14
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Supreme Court31 Mar 2011Dismissed

Mohammad Aftab Mir Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2011) AIRSCW 5793 : (2011) AIRSCW 5486 : (2011) AIRSCW 2149 : (2011) 5 AWC 4781 : (2011) 2 JKJ 1 : (2011) 4 JT 85 : (2011) 3 KCCR 287 SN : (2011) 4 SCALE 131 : (2011) 11 SCC 82 : (2011) 2 SCC(L&S) 187 : (2011) 5 SCR 705 : (2011) 2 Supreme 711

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Supreme Court31 Mar 2011Dismissed

Deepak Agarwal and Another Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2011) AIRSCW 5402 : (2011) AIRSCW 2138 : (2011) 4 AWC 4232 : (2011) 4 JT 423 : (2011) 4 SCALE 177 : (2011) 6 SCC 725 : (2011) 2 SCC(L&S) 175 : (2011) 2 UJ 1245 : (2011) 3 UPLBEC 2047

Andhra Pradesh Registration and Subordinate Service Rules, 1976 — Rule 4(1)Constitution of India, 1950 — Article 309Uttar Pradesh Excise Group A Service Rules, 1983 — Rule 2, 3, 4, 5, 5(1)
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Supreme Court30 Mar 2011Disposed Of

Chandra Bonia Vs State of Assam

Supreme Court Of India · (2011) AIRSCW 4184 : (2012) 1 GLD 229 : (2011) 3 GLT 23 : (2011) 7 JT 68 : (2011) 4 RCR(Criminal) 190 : (2011) 6 SCALE 721 : (2011) 4 SCR 15 : (2011) 2 UJ 1695

Criminal Procedure Code, 1973 (CrPC) — Section 164
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Supreme Court30 Mar 2011Allowed

Harjit Singh Vs State of Punjab

Supreme Court Of India · (2011) 2 ACR 1999 : (2011) AIRSCW 2215 : (2011) AIRSCW 4602 : (2011) AIRSCW 5118 : (2011) 2 ALD(Cri) 76 : (2011) 1 CGBCLJ 217 : (2011) CriLJ 2332 : (2011) 4 JT 100 : (2011) 3 KCCR 271 SN : (2011) 2 NCC 301 : (2011) 2 RCR(Criminal) 560 : (2011) 4 SCALE 116

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 8
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Supreme Court30 Mar 2011Allowed

K.K. Velusamy Vs N. Palanisamy

Supreme Court Of India · (2011) 3 ALLMR 445 : (2011) 3 AWC 3104 : (2011) 1 CG.L.R.W. 501 : (2011) 1 CGBCLJ 254 : (2011) 5 CHN 28 Supp : (2011) 3 CTC 422 : (2011) 4 JT 38 : (2011) 2 KCCR 132 SN : (2011) 2 KLJ 240 : (2011) 3 LW 738 : (2011) 2 PLJR 138 : (2011) 2 RCR(Civil) 875 : (2

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, 151Evidence Act, 1872 — Section 3, 8Information Technology Act, 2000 — Section 2
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