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Supreme Court Of India judgments

59,848 judgments · page 917 of 2,993

Supreme Court11 Mar 2011Disposed Of

Jagdish Rai Vs State of Punjab

Supreme Court Of India · (2011) 3 ACR 2405 : AIR 2011 SC 1568 : (2011) AIRSCW 1952 : (2012) 2 ALT(Cri) 45 : (2012) BomCR(Cri) 470 : (2011) CriLJ 2294 : (2011) 2 Crimes 59 : (2011) 3 GLR 2025 : (2011) 3 JT 196 : (2011) 3 KCCR 304 SN : (2011) 2 RCR(Criminal) 291 : (2011) 2 RLW 1184

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 35, 54
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Supreme Court10 Mar 2011Dismissed

Ajit Kumar Vs State of Jharkhand and Others

Supreme Court Of India · (2011) AIRSCW 1769 : (2011) 3 AWC 2913 : (2011) 129 FLR 255 : (2011) 2 JCR 153 : (2011) 3 JT 288 : (2011) 3 KCCR 1858 : (2011) 2 LLJ 520 : (2011) 3 LW 136 : (2011) 3 MLJ 209 : (2011) 2 PLJR 108 : (2011) 3 SCALE 438 : (2011) 11 SCC 458 : (2011) 2 SCC(L&S)

Constitution of India, 1950 — Article 233, 234, 235, 236, 309
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Supreme Court10 Mar 2011Dismissed

Rajesh Kumar Srivastava Vs State of Jharkhand and Others

Supreme Court Of India · (2011) 59 BLJR 623 : (2011) 3 CGLJ 93 : (2011) 129 FLR 252 : (2011) 2 JCR 146 : (2011) 3 JT 99 : (2011) 3 KCCR 238 SN : (2011) 3 LLJ 305 : (2011) 3 LW 132 : (2011) 4 MLJ 894 : (2011) 2 PLJR 206 : (2011) 3 SCALE 435 : (2011) 4 SCC 447 : (2011) 1 SCC(L&S) 6

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 406, 408, 420
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Supreme Court10 Mar 2011Dismissed

Hans Steel Rolling Mill Vs Commnr. of Central Excise

Supreme Court Of India · (2011) AIRSCW 1871 : (2011) 184 ECR 173 : (2011) 265 ELT 321 : (2011) 3 JT 448 : (2011) 3 KCCR 240 SN : (2011) 2 RCR(Civil) 675 : (2011) 3 SCALE 421 : (2011) 3 SCC 748 : (2011) 3 SCR 841 : (2011) 2 Supreme 560 : (2011) 2 UJ 1160

Central Excise Rules, 1944 — Rule 5, 96P, 96ZPCentral Excises and Salt Act, 1944 — Section 11, 11A, 11A(2), 3, 3A
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Supreme Court10 Mar 2011Allowed

Kumari Ranjana Mishra and Another Vs The State of Bihar and Others

Supreme Court Of India · AIR 2011 SC 1383 : (2011) AIRSCW 1980 : (2011) 3 AWC 2283 : (2011) 59 BLJR 616 : (2011) 3 JT 487 : (2011) 3 KCCR 318 SN : (2011) 2 PLJR 186 : (2011) 3 SCALE 444 : (2011) 4 SCC 192 : (2011) 4 SCR 570 : (2011) 2 UJ 1081

Bihar School Examination Board Rules, 1963 — Rule 7, 7(1)Constitution of India, 1950 — Article 142, 226National Council for Teacher Education Act, 1993 — Section 14, 15, 16
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Supreme Court09 Mar 2011Disposed Of

Haricharan and Another Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2011) 2 ACR 2119 : (2011) 2 JCC 1068 : (2011) 2 JLJ 334 : (2011) 3 JT 493 : (2011) 1 NCC 882 : (2011) 2 RCR(Criminal) 330 : (2011) 3 SCALE 462 : (2011) 4 SCC 159 : (2011) 2 SCC(Cri) 96 : (2011) 3 SCR 769

Constitution of India, 1950 — Article 21, 22(1)Penal Code, 1860 (IPC) — Section 304, 330, 343, 380, 457
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Supreme Court09 Mar 2011Allowed

Nilesh Dinkar Paradkar Vs State of Maharashtra

Supreme Court Of India · (2011) 3 JCC 1972 : (2011) 3 JT 429 : (2011) 3 RCR(Criminal) 533 : (2011) 4 SCC 143 : (2011) 3 SCR 792

Arms Act, 1959 — Section 25, 3, 30, 36, 5Evidence Act, 1872 — Section 1, 3Maharashtra Control of Organised Crime Act, 1999 — Section 3(1), 3(2), 3(4), 3(5)
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Supreme Court09 Mar 2011Dismissed

R.S. Singh Vs U.P. Malaria Nirikshak Sangh and Others

Supreme Court Of India · (2011) AIRSCW 2179 : (2011) AIRSCW 1840 : (2011) 3 AWC 2278 : (2011) 2 GLT 1 : (2011) 2 JCR 189 : (2011) 6 JT 367 : (2011) 3 KCCR 234 SN : (2011) 3 KCCR 1696 : (2011) 4 LW 800 : (2011) 2 MPJR 405 : (2011) 1 OLR 1076 : (2011) 2 RCR(Criminal) 909 : (2011) 1

Constitution of India, 1950 — Article 226
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Supreme Court09 Mar 2011Allowed

Anil Kumar Gupta Vs State of U.P.

Supreme Court Of India · (2011) 2 ACR 2129 : (2011) AIRSCW 1825 : (2011) CriLJ 2131 : (2011) 2 DMC 220 : (2011) 2 JCC 1226 : (2011) 3 JT 529 : (2011) 1 NCC 825 : (2011) 2 RCR(Criminal) 292 : (2011) 3 SCALE 453 : (2011) 11 SCC 24 : (2011) 3 SCC(Cri) 94

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court09 Mar 2011

Raymond Ltd. and Another Vs Tukaram Tanaji Mandhare and Another

Supreme Court Of India · (2011) AIRSCW 1715 : (2011) 3 BomCR 10 : (2011) 129 FLR 259 : (2011) 3 JT 504 : (2011) 2 LLJ 314 : (2011) LLR 374 : (2011) 3 SCALE 389 : (2011) 3 SCC 752 : (2011) 1 SCC(L&S) 547 : (2011) 3 SCR 753 : (2011) 2 Supreme 571 : (2011) 2 UJ 1088

Bombay Industrial Relations Act, 1946 — Section 3(13), 3(14)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 3(5)
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Supreme Court08 Mar 2011Dismissed

Gangadhara Palo Vs The Revenue Divisional Officer and Another

Supreme Court Of India · (2011) AIRSCW 1811 : (2011) 2 ALD 65 : (2011) 3 AWC 3133 : (2011) 2 CHN 88 Supp : (2011) 2 CTC 451 : (2011) 2 JCR 168 : (2011) 3 JT 518 : (2011) 2 KLJ 42 : (2011) 4 MLJ 733 : (2011) 2 PLJR 65 : (2011) 164 PLR 516 : (2011) 3 RCR(Civil) 343 : (2011) 113 RD

Constitution of India, 1950 — Article 136
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Supreme Court08 Mar 2011Allowed

State of U.P. and Others Vs Bharat Singh and Others

Supreme Court Of India · (2011) AIRSCW 1718 : (2011) 3 JT 457 : (2011) 3 SCALE 392 : (2011) 4 SCC 120 : (2011) 1 SCC(L&S) 639 : (2011) 4 SCR 525 : (2011) 4 SCR 1176 : (2011) 2 Supreme 577 : (2011) 2 UJ 1131 : (2011) 2 UPLBEC 1109

Constitution Of India, 1950 — Article 14, 14(1), 15, 16, 16(4), 154Uttar Pradesh Higher Education Aided Colleges Transfer Of Teachers Rules, 1981 — Rule 4, 4(1)Uttar Pradesh State Universities Act, 1973 — Section 60A, 60B, 60D, 60E
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Supreme Court08 Mar 2011Allowed

State of U.P. Vs Naresh and Others

Supreme Court Of India · (2011) 2 ACR 1190 : (2011) AIRSCW 1877 : (2011) CriLJ 2162 : (2011) 3 JT 508 : (2011) 3 KCCR 239 SN : (2011) 1 NCC 805 : (2011) 2 RCR(Criminal) 364 : (2011) 3 SCALE 425 : (2011) 4 SCC 324 : (2011) 2 SCC(Cri) 216

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 307, 34, 37, 379
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