CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 915 of 2,993

Supreme Court28 Mar 2011Dismissed

R. Ramachandran Nair Vs The Deputy Superintendent Vigilance Police and Another

Supreme Court Of India · (2011) 2 Crimes 95 : (2011) 4 JT 500 : (2011) 2 KCCR 144 SN : (2011) 2 KLT 135 : (2011) 2 RCR(Criminal) 564 : (2011) 4 SCALE 14 : (2011) 4 SCC 395 : (2011) 2 SCC(Cri) 251 : (2011) 3 SCR 1054 : (2011) 2 UJ 1214

Criminal Procedure Code, 1973 (CrPC) — Section 239Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 409, 463, 468, 477A
Read judgment
Supreme Court28 Mar 2011Dismissed

Rajesh Singh and Others Vs State of U.P.

Supreme Court Of India · (2011) 2 Crimes 90 : (2011) 2 JCC 1326 : (2011) 3 JT 617 : (2011) 2 PLJR 145 : (2011) 4 SCALE 6 : (2011) 11 SCC 444 : (2011) 3 SCC(Cri) 210 : (2011) 3 SCR 1070

Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court18 Mar 2011Dismissed

Rudra Vs Divisional Manager, National Insurance Co. Ltd. and Another

Supreme Court Of India · (2011) ACJ 1699 : AIR 2011 SC 2572 : (2011) AIRSCW 2279 : (2011) 3 AWC 2903 : (2011) 4 JT 225 : (2011) 163 PLR 643 : (2011) 2 RCR(Civil) 706 : (2011) 4 RLW 3291 : (2011) 4 SCALE 249 : (2011) 11 SCC 511 : (2011) 3 SCC(Cri) 238 : (2011) 3 TAC 374

Motor Vehicles Act, 1988 — Section 166
Read judgment
Supreme Court18 Mar 2011Allowed

Narayana Chandra Ghosh Vs UCO Bank and Others

Supreme Court Of India · AIR 2011 SC 1913 : (2011) AIRSCW 2572 : (2011) 4 AWC 3395 : (2011) 3 CHN 142 Supp : (2011) 102 CLA 260 : (2011) 163 CompCas 278 : (2011) 2 CompLJ 208 : (2011) 4 JT 9 : (2011) 3 KCCR 286 SN : (2011) 2 KLJ 49 : (2011) 5 LW 593 : (2011) 4 MhLj 529 : (2011) 4

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 17, 18, 18(1)
Read judgment
Supreme Court18 Mar 2011Dismissed

Sahebrao Mohan Berad Vs State of Maharashtra

Supreme Court Of India · (2011) 2 ACR 1966 : (2011) CriLJ 2157 : (2011) 2 Crimes 69 : (2011) 2 GLH 1778 : (2011) 2 GLR 1778 : (2011) 3 JT 477 : (2011) 3 KCCR 235 SN : (2011) 2 RCR(Criminal) 608 : (2011) 3 SCALE 615 : (2011) 4 SCC 249 : (2011) 2 SCC(Cri) 201 : (2011) 2 UC 868

Penal Code, 1860 (IPC) — Section 201, 302, 34
Read judgment
Supreme Court18 Mar 2011Dismissed

Sangam Spinners Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 2023 : (2011) 184 ECR 183 : (2011) 266 ELT 145 : (2011) 4 JT 53 : (2011) 3 KCCR 255 SN : (2011) 3 SCALE 629 : (2011) 11 SCC 408 : (2011) 3 SCR 1033 : (2011) 2 Supreme 657

Central Excise Rules, 1944 — Rule 43, 44, 45, 46, 47Constitution of India, 1950 — Article 14Finance Act, 2000 — Section 112, 112(1), 3
Read judgment
Supreme Court18 Mar 2011Dismissed

Mrs. Rubi (Chandra) Dutta Vs United India Insurance Co. Ltd.

Supreme Court Of India · (2011) ACJ 2310 : (2011) 3 AWC 2908 : (2011) 2 CHN 82 Supp : (2011) 2 CPJ 19 : (2011) 3 GLR 2303 : (2011) 3 JCR 276 : (2011) 3 JT 586 : (2011) 7 MLJ 818 : (2011) 2 PLJR 181 : (2011) 2 RCR(Civil) 591 : (2011) 3 SCALE 654 : (2011) 11 SCC 269 : (2011) 3 SCR

Civil Procedure Code, 1908 (CPC) — Section 34Consumer Protection Act, 1986 — Section 12, 15, 21
Read judgment
Supreme Court18 Mar 2011Disposed Of

Childline India Foundation and Another Vs Allan John Waters and Others

Supreme Court Of India · (2011) 2 ACR 1978 : (2011) CriLJ 2305 : (2011) 2 Crimes 72 : (2011) 1 GLH 694 : (2011) 3 GLR 2397 : (2011) 2 JCR 281 : (2011) 3 JT 570 : (2011) 3 KCCR 317 SN : (2011) 2 RCR(Criminal) 339 : (2011) 3 SCALE 639 : (2011) 6 SCC 261 : (2011) 2 SCC(Cri) 900 : (2

Constitution of India, 1950 — Article 15(3), 21, 21A, 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 164Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23
Read judgment
Supreme Court18 Mar 2011Allowed

State of M.P. Vs Ramesh and Another

Supreme Court Of India · (2011) 2 ACR 1969 : (2011) AIRSCW 1956 : (2011) AIRSCW 5424 : (2011) CriLJ 2297 : (2011) 2 Crimes 61 : (2011) 3 CTC 308 : (2011) 3 JCC 1550 : (2011) 2 JLJ 125 : (2011) 62 JT 4 : (2011) 3 KCCR 315 SN : (2011) 2 RCR(Criminal) 582 : (2011) 3 SCALE 619 : (201

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161(2), 313, 313(3), 315Evidence Act, 1872 — Section 118, 3, 6
Read judgment
Supreme Court17 Mar 2011Disposed Of

Ravindra Pal Singh Vs Santosh Kumar Jaiswal and Others

Supreme Court Of India · (2011) 2 ACR 1963 : (2011) AIRSCW 1869 : (2011) CriLJ 2160 : (2011) 2 Crimes 100 : (2011) 3 JT 481 : (2011) 3 KCCR 237 SN : (2011) 2 RCR(Criminal) 577 : (2011) 3 SCALE 591 : (2011) 4 SCC 746 : (2011) 2 SCC(Cri) 485 : (2011) 3 SCR 970 : (2011) 2 Supreme 63

Penal Code, 1860 (IPC) — Section 120B, 307, 333, 392, 394
Read judgment
Supreme Court17 Mar 2011Allowed

Commr. of Police and Others Vs Sandeep Kumar

Supreme Court Of India · (2011) AIRSCW 499 : (2011) 4 AWC 3495 : (2011) 129 FLR 491 : (2011) 2 JCR 186 : (2011) 3 JT 484 : (2011) 4 MLJ 1006 : (2011) 1 OLR 1105 : (2011) 2 PLJR 196 : (2011) 3 SCALE 606 : (2011) 4 SCC 644 : (2011) 2 SCC(Cri) 426 : (2011) 1 SCC(L&S) 734 : (2011) 3

Penal Code, 1860 (IPC) — Section 325, 34
Read judgment
Supreme Court17 Mar 2011Partly Allowed

Ravindra Pal Singh Vs Ajit Singh and Another

Supreme Court Of India · AIR 2012 SC 2506 : (2012) AIRSCW 1897 : (2011) AIRSCW 1985 : (2013) 2 AJR 190 : (2012) BomCR(Cri) 459 : (2012) CriLJ 1848 : (2011) 4 JT 12 : (2011) 3 KCCR 249 SN : (2011) 2 NCC 102 : (2011) 2 RCR(Criminal) 579 : (2011) 3 SCALE 589 : (2011) 4 SCC 238 : (20

Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
Read judgment