Supreme Court07 Mar 2011Dismissed

Aruna Ramchandra Shanbaug Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 1290 : (2011) AIRSCW 1625 : (2011) 59 BLJR 561 : (2011) 2 JCR 172 : (2011) 3 JT 300 : (2011) 2 KCCR 123 SN : (2011) 3 KLT 26 SN : (2011) 2 MLJ 735 : (2011) 2 RCR(Criminal) 167 : (2011) 3 SCALE 298 : (2011) 4 SCC 454 : (2011) 2 SCC(Cri) 352 : (

Constitution of India, 1950 — Article 12, 21, 226, 226(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 241Penal Code, 1860 (IPC) — Section 302, 304, 306, 309
Supreme Court07 Mar 2011Dismissed

Dev Sharan and Others Vs State of U.P. and Others

Supreme Court Of India · (2011) AIRSCW 4569 : (2011) AIRSCW 1778 : (2011) 2 ALLMR 932 : (2011) 2 AWC 1697 : (2011) 2 CALLT 83 : (2011) 3 JT 102 : (2011) 4 MhLj 545 : (2011) 3 PLJR 246 : (2011) 3 RCR(Civil) 587 : (2011) 3 SCALE 369 : (2011) 4 SCC 769 : (2011) 4 Supreme 303

Constitution of India, 1950 — Article 13, 19(1), 226, 300ALand Acquisition (Amendment) Act, 1923 — Section 3Land Acquisition Act, 1894 — Section 17, 17(1), 17(1)(A), 17(2), 17(4)
Supreme Court04 Mar 2011

Sant Singh Vs Sukhdev Singh and Others

Supreme Court Of India · (2011) ACJ 1674 : (2011) 4 AWC 3604 : (2011) 3 KCCR 208 SN : (2011) 163 PLR 645 : (2011) 2 RCR(Civil) 830 : (2011) 4 SCALE 246 : (2011) 11 SCC 632 : (2011) 3 SCR 721

Motor Vehicles Act, 1988 — Section 163A, 166, 168
Supreme Court04 Mar 2011Dismissed

Union of India (UOI) and Others Vs Vartak Labour Union

Supreme Court Of India · (2011) AIRSCW 2685 : (2011) AIRSCW 1786 : (2011) 129 FLR 500 : (2011) 3 JT 110 : (2011) 3 KCCR 215 SN : (2011) 2 LLJ 295 : (2011) LLR 337 : (2011) 3 SCALE 246 : (2011) 4 SCC 200 : (2011) 4 SCR 509 : (2011) 2 Supreme 238 : (2011) 2 UJ 943

Constitution of India, 1950 — Article 14, 15, 16, 21
Supreme Court04 Mar 2011Allowed

Hyderabad Engineering Industries Vs State of Andhra Pradesh

Supreme Court Of India · (2011) 184 ECR 273 : (2011) 3 JT 117 : (2011) 3 KCCR 284 SN : (2011) 3 SCALE 268 : (2011) 4 SCC 705 : (2011) 3 SCR 546 : (2011) 39 VST 257 : (2010) 39 VST 257

Central Sales Tax Act, 1956 — Section 2, 3, 3(2), 6, 6ASales of Goods Act, 1930 — Section 4(1)
Supreme Court04 Mar 2011Allowed

K.K. Baskaran Vs State rep. by its Secretary, Tamil Nadu and Others

Supreme Court Of India · AIR 2011 SC 1485 : (2011) AIRSCW 1799 : (2011) 2 ALLMR 957 : (2011) 2 BC 191 : (2011) 2 CTC 887 : (2011) 3 JT 201 : (2011) 3 MhLj 955 : (2011) 4 MLJ 998 : (2011) 3 SCALE 380 : (2011) 3 SCC 793 : (2011) 3 SCR 527 : (2011) 2 Supreme 472

Banking Regulation Act, 1949 — Section 5Companies Act, 1956 — Section 58A, 58AAConstitution of India, 1950 — Article 14, 19(1), 21
Supreme Court04 Mar 2011Allowed

H. Siddiqui (dead) by L.Rs. Vs A. Ramalingam

Supreme Court Of India · AIR 2011 SC 1492 : (2011) AIRSCW 1886 : (2011) 2 ALLMR 938 : (2011) 2 AWC 1704 : (2011) 5 BomCR 673 : (2011) 4 CHN 105 Supp : (2011) 268 ELT 436 : (2011) 1 GLH 586 : (2011) 2 GLR 1429 : (2011) 3 JT 522 : (2011) 2 KCCR 1398 : (2011) 4 LW 805 : (2011) 4 MhL

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 20(2), 65, 66
Supreme Court03 Mar 2011Partly Allowed

Centre for PIL and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 1267 : (2011) AIRSCW 1690 : (2011) AIRSCW 157 : (2011) 3 AWC 2177 : (2011) 59 BLJR 853 : (2011) 266 ELT 6 : (2011) 2 GLH 107 : (2011) 2 JCR 124 : (2011) 1 KLT 973 : (2011) 2 RCR(Criminal) 491 : (2011) 3 SCALE 148 : (2011) 4 SCC 1 : (2011) 1 SC

Central Vigilance Commission Act, 2003 — Section 19(1), 20, 3, 3(1), 3(3)Constitution of India, 1950 — Article 142, 316, 319, 32, 74Criminal Procedure Code, 1973 (CrPC) — Section 173, 197
Supreme Court03 Mar 2011Disposed Of

Milind Shripad Chandurkar Vs Kalim M. Khan and Another

Supreme Court Of India · (2011) 2 ACR 1185 : AIR 2011 SC 1588 : (2011) AIRSCW 1773 : (2011) 2 BC 542 : (2011) 2 BomCR 482 : (2011) 102 CLA 128 : (2011) CriLJ 1912 : (2011) 3 CTC 234 : (2011) 2 GLR 1670 : (2011) 3 JT 138 : (2011) 3 KCCR 211 SN : (2011) 1 KLJ 720 : (2011) 2 KLT 271

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142, 7
Supreme Court03 Mar 2011Disposed Of

T.V. Venugopal Vs Ushodaya Enterprises Ltd. and Another

Supreme Court Of India · (2011) 3 JT 225 : (2011) 3 KCCR 210 SN : (2011) 2 MLJ 849 : (2011) 45 PTC 433 : (2011) 3 SCALE 182 : (2011) 4 SCC 85 : (2011) 4 SCR 1000 : (2011) 2 UJ 871

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3)Copyright Act, 1957 — Section 45, 45(1)Limitation Act, 1963 — Section 22
Supreme Court03 Mar 2011Allowed

Omnia Technologies P. Ltd. Vs W.M.A. Van Loosbroek

Supreme Court Of India · (2011) AIRSCW 1554 : (2011) 2 ALLMR 965 : (2011) 1 ARBLR 520 : (2011) 2 AWC 1693 : (2011) 2 CompLJ 14 : (2011) 3 KCCR 181 SN : (2011) 3 SCALE 176 : (2011) 3 SCC 682 : (2011) 3 SCR 711 : (2011) 2 Supreme 391

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(9)