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Supreme Court Of India judgments

59,848 judgments · page 916 of 2,993

Supreme Court16 Mar 2011dismissed

Union of India (UOI) and Others Vs S.K. Kapoor

Supreme Court Of India · (2011) AIRSCW 1814 : (2011) 3 AWC 3136 : (2011) 1 CG.L.R.W. 510 : (2011) 129 FLR 360 : (2011) 3 JT 446 : (2011) 3 KCCR 213 SN : (2011) 2 LLJ 627 : (2011) 2 PLJR 101 : (2011) 3 SCALE 586 : (2011) 4 SCC 589 : (2011) 1 SCC(L&S) 725 : (2011) 3 SCR 906 : (2011

Constitution of India, 1950 — Article 320(3)
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Supreme Court16 Mar 2011Disposed Of

B. Premanand and Others Vs Mohan Koikal and Others

Supreme Court Of India · AIR 2011 SC 1925 : (2011) AIRSCW 2546 : (2011) 129 FLR 439 : (2011) 4 JT 130 : (2011) 2 KCCR 128 SN : (2011) 2 KLT 26 : (2011) 3 SCALE 598 : (2011) 4 SCC 266 : (2011) 1 SCC(L&S) 676 : (2011) 2 Supreme 598

Kerala State and Subordinate Services Rules, 1958 — Rule 17A, 27
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Supreme Court16 Mar 2011Allowed

Desiya Murpokku Dravida Kazhagam and Another Vs The Election Commission of India

Supreme Court Of India · (2011) AIRSCW 2340 : (2011) 3 JT 395 : (2011) 3 KCCR 294 SN : (2011) 2 RCR(Civil) 606 : (2011) 3 SCALE 579 : (2011) 4 SCC 224 : (2011) 3 SCR 920 : (2011) 2 Supreme 564 : (2011) 2 UJ 1109

Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 29A, 29A(1)
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Supreme Court15 Mar 2011Disposed Of

Delhi Development Authority Vs Ram Prakash

Supreme Court Of India · AIR 2011 SC 1399 : (2011) AIRSCW 1987 : (2011) 178 DLT 270 : (2011) 3 JT 401 : (2011) 3 KarLJ 155 : (2011) 3 RCR(Civil) 511 : (2011) 3 SCALE 563 : (2011) 4 SCC 180 : (2011) 2 Supreme 375

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Supreme Court15 Mar 2011Allowed

Kaushalya Devi Massand Vs Roopkishore Khore

Supreme Court Of India · AIR 2011 SC 2566 : (2012) AIRSCW 3613 : (2011) AIRSCW 2283 : (2012) 1 BC 466 : (2011) 1 CGBCLJ 399 : (2011) 2 JLJ 203 : (2011) 3 KCCR 282 : (2011) 2 KLJ 9 : (2011) 1 NCC 706 : (2011) 2 RCR(Civil) 390 : (2011) 2 RCR(Criminal) 298 : (2011) 4 RLW 3029 : (201

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court15 Mar 2011Allowed

National Campaign Committee for Central Legislation on Construction Labour Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 1570 : (2011) AIRSCW 2517 : (2011) 4 AWC 3398 : (2011) 3 JT 406 : (2011) 3 KCCR 313 SN : (2011) 3 SCALE 558 : (2011) 4 SCC 647 : (2011) 3 SCR 889 : (2011) 2 Supreme 551

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 12, 16, 18, 22, 4Building and Other Construction Workers Welfare Cess Act, 1996 — Section 3Constitution of
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Supreme Court15 Mar 2011Allowed

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

Supreme Court Of India · (2011) 2 CTC 461 : (2011) 5 JT 368 : (2011) 2 RCR(Criminal) 527 : (2011) 3 SCALE 577 : (2011) 4 SCC 260 : (2011) 2 UC 892

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
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Supreme Court14 Mar 2011Dismissed

B.N. Shivanna Vs Advanta India Limited and Another

Supreme Court Of India · (2011) AIRSCW 1792 : (2011) CriLJ 1916 : (2011) 3 JT 415 : (2011) 2 RCR(Criminal) 385 : (2011) 3 SCALE 536 : (2011) 4 SCC 216 : (2011) 2 SCC(Cri) 192 : (2011) 2 UJ 978

Contempt of Courts Act, 1971 — Section 15, 15(1), 19, 2Criminal Procedure Code, 1973 (CrPC) — Section 391High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981 — Rule 7
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Supreme Court14 Mar 2011Allowed

Kerala Financial Corporation Vs Vincent Paul and Another

Supreme Court Of India · AIR 2011 SC 1388 : (2011) AIRSCW 2032 : (2011) AIRSCW 4939 : (2011) 3 ALLMR 964 : (2011) 4 AWC 3501 : (2011) 2 BC 242 : (2011) 2 CHN 98 Supp : (2011) 163 CompCas 50 : (2011) 2 CompLJ 531 : (2011) 6 CTC 554 : (2011) 3 JT 421 : (2011) 2 KCCR 127 SN : (2011)

State Financial Corporations Act, 1951 — Section 10, 29, 3, 31
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Supreme Court11 Mar 2011Dismissed

Delhi Pradesh Regd. Med. Prt. Assn. Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 819 : (2011) AIRSCW 2659 : (2011) 4 AWC 3498 : (2011) 2 CHN 79 Supp : (2011) 3 JT 443 : (2011) 4 KCCR 392 SN : (2011) 3 LW 22 : (2011) 4 MhLj 101 : (2011) 2 RCR(Civil) 867 : (2011) 3 SCALE 554 : (2011) 4 SCC 296 : (2011) 2 Supreme 556

Constitution of India, 1950 — Article 14, 19(1), 19(6)
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Supreme Court11 Mar 2011Allowed

State of Uttar Pradesh and Others Vs J.P. Saraswat

Supreme Court Of India · (2011) AIRSCW 1806 : (2012) 2 ALLMR 40 : (2011) 130 FLR 319 : (2011) 3 JT 198 : (2011) 3 KCCR 216 SN : (2011) 2 LLJ 625 : (2011) 4 MhLj 524 : (2011) 3 SCALE 510 : (2011) 4 SCC 545 : (2011) 1 SCC(L&S) 718 : (2011) 2 Supreme 385

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