Supreme Court30 Mar 2011Allowed

State of U.P. and Others Vs Rekha Rani

Supreme Court Of India · (2011) 4 ADJ 527 : AIR 2011 SC 1893 : (2011) AIRSCW 2277 : (2011) 5 AWC 4774 : (2011) 129 FLR 950 : (2011) 2 JCR 239 : (2011) 4 JT 6 : (2011) 3 KCCR 303 SN : (2011) 3 KCCR 299 : (2011) 3 LLJ 17 : (2011) 4 SCALE 97 : (2011) 11 SCC 441 : (2011) 2 SCC(L&S) 2

Constitution of India, 1950 — Article 14, 16, 226
Supreme Court30 Mar 2011Dismissed

Union of India (UOI) and Another Vs M.M. Sharma

Supreme Court Of India · (2011) 4 AWC 3377 : (2011) 129 FLR 736 : (2011) 2 JCR 241 : (2011) 4 JT 22 : (2011) 1 OLR 1097 : (2011) 4 SCALE 122 : (2011) 11 SCC 293 : (2011) 2 SCC(L&S) 207 : (2011) 4 SCR 50

Constitution of India, 1950 — Article 309, 310, 310(1), 310(2), 311
Supreme Court29 Mar 2011Dismissed

Binod Kumar Vs State of Jharkhand and Others

Supreme Court Of India · (2011) 2 ACR 1992 : (2011) AIRSCW 773 : (2011) 59 BLJR 1181 : (2011) 3 JCC 1636 : (2011) 2 JCR 253 : (2011) 4 JT 114 : (2011) 2 RCR(Criminal) 702 : (2011) 4 SCALE 109 : (2011) 11 SCC 463 : (2011) 3 SCC(Cri) 217 : (2011) 2 UJ 1396

Constitution of India, 1950 — Article 136, 253Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 4(2)Delhi Police Special Establishment Act, 1946 — Section 1, 2
Supreme Court29 Mar 2011Allowed

Asmathunnisa Vs State of A.P. represented by the Public Prosecutor, High Court of A.P., Hyderabad and Another

Supreme Court Of India · AIR 2011 SC 1905 : (2011) AIRSCW 2285 : (2011) 2 ALD(Cri) 82 : (2011) CriLJ 2594 : (2011) 2 JCC 1318 : (2011) 2 JCR 294 : (2011) 4 JT 195 : (2011) 2 KCCR 143 SN : (2011) 1 OLR 1088 : (2011) 2 RCR(Criminal) 571 : (2011) 4 SCALE 101 : (2011) 11 SCC 259 : (2

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 561A
Supreme Court29 Mar 2011Allowed

Ranjit Singh Vs State of Punjab

Supreme Court Of India · (2011) 2 LW(Cri) 203 : (2011) 4 SCALE 790 : (2011) 1 SCC(Cri) 580 : (2011) 3 SCR 1107 : (2009) 8 SLR 13

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court29 Mar 2011Dismissed

State of Rajasthan Vs Tara Singh

Supreme Court Of India · (2011) 4 KCCR 387 SN : (2011) 11 SCC 559 : (2011) 3 SCR 1112

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 8
Supreme Court29 Mar 2011Allowed

Deutsche Post Bank Home Finance Ltd. Vs Taduri Sridhar and Another

Supreme Court Of India · AIR 2011 SC 1899 : (2011) AIRSCW 1948 : (2011) AIRSCW 2304 : (2011) AIRSCW 4431 : (2011) AIRSCW 4855 : (2011) 2 ARBLR 1 : (2011) 3 AWC 3120 : (2011) 2 CompLJ 542 : (2011) 4 CTC 472 : (2011) 2 JCR 247 : (2011) 4 JT 45 : (2011) 3 KCCR 265 SN : (2011) 7 MLJ

Arbitration and Conciliation Act, 1996 — Section 11, 7, 8
Supreme Court29 Mar 2011Allowed

P. Seshadri Vs S. Mangati Gopal Reddy and Others

Supreme Court Of India · AIR 2011 SC 1883 : (2011) AIRSCW 2207 : (2011) 4 JT 105 : (2011) 7 MLJ 316 : (2011) 2 PLJR 131 : (2011) 163 PLR 268 : (2011) 4 SCALE 41 : (2011) 5 SCC 484 : (2011) 2 SCC(L&S) 46 : (2011) 3 SCR 1134 : (2011) 2 Supreme 646 : (2011) 2 UJ 1684

Constitution of India, 1950 — Article 226Tirumala Tirupathi Devasthanam Act, 1932 — Section 96Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 13, 2
Supreme Court29 Mar 2011Allowed

Assistant Commercial Taxes Officer Vs Makkad Plastic Agencies

Supreme Court Of India · (2011) 185 ECR 116 : (2011) 4 JT 203 : (2011) 4 SCALE 27 : (2011) 4 SCC 750 : (2011) 2 UJ 1509 : (2011) 42 VST 1

Income Tax Act, 1961 — Section 154, 263Rajasthan Sales Tax Act, 1994 — Section 29(7), 37, 84, 86Uttar Pradesh Sales Tax (Amendment) Act, 1995 — Section 22, 39(2)
Supreme Court29 Mar 2011Dismissed

Mehboob Batcha and Others Vs State rep. by Supdt. of Police

Supreme Court Of India · (2011) 2 Crimes 84 : (2011) 2 GLH 201 : (2011) 3 JT 541 : (2011) 2 NCC 76 : (2011) 1 OLR 1068 : (2011) 2 PLJR 81 : (2011) 2 RCR(Criminal) 599 : (2011) 4 SCALE 20 : (2011) 7 SCC 45 : (2011) 3 SCC(Cri) 70 : (2011) 3 SCR 1091 : (2011) 2 UC 841 : (2011) 2 UJ

Constitution of India, 1950 — Article 21, 22(1)Penal Code, 1860 (IPC) — Section 302