Supreme Court02 Mar 2011Allowed

State of Rajasthan Vs Mahesh Kumar Sharma

Supreme Court Of India · (2011) 5 CHN 42 Supp : (2012) 133 FLR 7 : (2011) 2 RLW 1365 : (2011) 3 SCALE 377 : (2011) 4 SCC 257 : (2011) 1 SCC(L&S) 673 : (2011) 3 SCR 489

Rajasthan Civil Services (Medical Attendance) Rules, 1970 — Rule 6, 6(1), 7, 7(1), 7(2)
Supreme Court02 Mar 2011Allowed

Prahalad Patel Vs State of Madhya Pradesh

Supreme Court Of India · (2011) 1 ACR 962 : AIR 2011 SC 961 : (2011) AIRSCW 1476 : (2011) CriLJ 1474 : (2011) 2 Crimes 53 : (2011) 2 RCR(Criminal) 434 : (2011) 3 SCALE 70 : (2011) 4 SCC 262 : (2011) 2 SCC(Cri) 205 : (2011) 3 SCR 471 : (2011) 2 Supreme 210

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302
Supreme Court02 Mar 2011Allowed

Bharat Petroleum Corporation Ltd. Vs Chembur Service Station

Supreme Court Of India · (2011) 112 CLT 478 : (2011) 3 JT 1 : (2011) 3 MLJ 154 : (2011) 4 SCALE 209 : (2011) 3 SCC 710

Bombay Municipal Corporation Act, 1888 — Section 314Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15(1), 15A, 5(11), 5(4A)Burmah Shell (Acquisition of Undertakings in India) Act, 1976 —
Supreme Court02 Mar 2011Disposed Of

Kusum Lata and Others Vs Satbir and Others

Supreme Court Of India · (2011) ACJ 926 : AIR 2011 SC 1234 : (2011) AIRSCW 1593 : (2011) 2 AWC 1690 : (2011) 3 GLR 2179 : (2011) 2 JCR 121 : (2011) 3 KCCR 183 SN : (2011) 3 MhLj 722 : (2011) 3 MLJ 151 : (2011) 3 MPHT 380 : (2011) 162 PLR 490 : (2011) 2 RCR(Civil) 379 : (2011) 3 S

Motor Vehicles Act, 1988 — Section 166
Supreme Court01 Mar 2011Allowed

Ashok Kumar Todi Vs Kishwar Jahan and Others

Supreme Court Of India · (2011) 1 ACR 981 : AIR 2011 SC 1254 : (2011) AIRSCW 1994 : (2011) 3 CALLT 9 : (2011) CriLJ 2317 : (2011) 1 DMC 418 : (2011) 3 JT 50 : (2011) 2 RCR(Criminal) 145 : (2011) 3 SCALE 94 : (2011) 3 SCC 758 : (2011) 2 SCC(Cri) 75 : (2011) 2 Supreme 249 : (2011)

Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(1), 173, 173(2), 174Penal Code, 1860 (IPC) — Section 120B, 302, 306, 506
Supreme Court01 Mar 2011Allowed

M. Mohan Vs The State represented by The Deputy Superintendent of Police

Supreme Court Of India · (2011) 1 ACR 965 : AIR 2011 SC 1238 : (2011) AIRSCW 1601 : (2011) 1 CG.L.R.W. 438 : (2011) CriLJ 1900 : (2011) 2 JCC 1078 : (2011) 3 JT 32 : (2011) 3 KCCR 194 SN : (2011) 1 NCC 714 : (2011) 2 RCR(Criminal) 272 : (2011) 3 SCALE 78 : (2011) 3 SCC 626 : (201

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 155(2), 156(1), 161, 174
Supreme Court01 Mar 2011Allowed

State Bank of Bikaner and Jaipur Vs Nemi Chand Nalwaya

Supreme Court Of India · AIR 2011 SC 1931 : (2011) AIRSCW 2583 : (2011) 4 AWC 3385 : (2011) 129 FLR 937 : (2011) 4 JT 14 : (2011) 3 KCCR 266 SN : (2011) 3 LLJ 13 : (2011) LLR 634 : (2011) 4 LW 769 : (2011) 4 MhLj 510 : (2011) 4 SCALE 56 : (2011) 4 SCC 584 : (2011) 1 SCC(L&S) 721

Supreme Court01 Mar 2011Disposed Of

GVK Inds. Ltd. and Another Vs The Income Tax Officer and Another

Supreme Court Of India · (2011) 162 CompCas 574 : (2011) 239 CTR 113 : (2011) 332 ITR 130 : (2011) 3 JT 356 : (2011) 3 KCCR 250 SN : (2011) 3 SCALE 111 : (2011) 4 SCC 36 : (2011) 3 SCR 366 : (2011) 197 TAXMAN 337 : (2011) 2 UJ 827 : (2011) 39 VST 114 : (2010) 39 VST 114

Constitution of India, 1950 — Article 1, 14, 2, 245, 245(1)Income Tax Act, 1961 — Section 9(1)
Supreme Court28 Feb 2011Allowed

The State of Maharashtra and Others Vs Ark Builders Pvt. Ltd.

Supreme Court Of India · AIR 2011 SC 1374 : (2011) AIRSCW 1617 : (2011) 1 ARBLR 512 : (2011) 3 AWC 2919 : (2011) 3 BomCR 48 : (2011) 101 CLA 324 : (2011) 2 CompLJ 137 : (2011) 3 CTC 777 : (2011) 3 KCCR 196 SN : (2011) 3 LW 177 : (2011) 2 RCR(Civil) 598 : (2011) 3 RLW 1908 : (2011

Arbitration and Conciliation Act, 1996 — Section 31, 31(1), 31(5), 32, 33Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 18(1)Bihar House Rent Control Order, 1942 — Section 14
Supreme Court28 Feb 2011Disposed Of

Ranu Hazarika and Others Vs State of Assam and Others

Supreme Court Of India · (2011) AIRSCW 2757 : (2011) AIRSCW 1597 : (2011) 1 GLT 52 : (2011) 2 JT 497 : (2011) 3 SCALE 37 : (2011) 4 SCC 798 : (2011) 1 SCC(L&S) 745 : (2011) 3 Supreme 488 : (2011) 2 Supreme 202

National Council for Teacher Education Act, 1993 — Section 12, 32, 32(2), 33
Supreme Court28 Feb 2011Disposed Of

Mustan Taherbhai Vs Commnr. of Central Excise and Customs

Supreme Court Of India · (2011) AIRSCW 2154 : (2011) AIRSCW 1580 : (2011) 184 ECR 176 : (2011) 265 ELT 161 : (2011) 3 JT 143 : (2011) 3 KCCR 185 SN : (2011) 2 RCR(Civil) 602 : (2011) 3 SCALE 27 : (2011) 4 SCC 660 : (2011) 3 SCR 353 : (2011) 2 Supreme 633 : (2011) 2 Supreme 196 :

Customs Act, 1962 — Section 12, 129(B)(2), 130E, 15, 2(25)Customs Tariff Act, 1975 — Section 3Sea Customs Act, 1878 — Section 20, 21
Supreme Court25 Feb 2011Dismissed

Jugal Kishore Khetawat Vs State of West Bengal

Supreme Court Of India · AIR 2011 SC 1358 : (2011) AIRSCW 1907 : (2011) CriLJ 2170 : (2011) 3 GLH 135 : (2011) 3 KCCR 285 SN : (2011) 2 RCR(Criminal) 847 : (2011) 3 SCALE 414 : (2011) 11 SCC 502

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 394, 394(2), 431Penal Code, 1860 (IPC) — Section 120B, 302
Supreme Court25 Feb 2011

Ashok Tshering Bhutia Vs State of Sikkim

Supreme Court Of India · AIR 2011 SC 1363 : (2011) AIRSCW 1505 : (2011) CriLJ 1770 : (2011) 2 JCC 1153 : (2011) 1 NCC 861 : (2011) 2 RCR(Criminal) 99 : (2011) 2 SCALE 735 : (2011) 4 SCC 402 : (2011) 2 SCC(Cri) 258

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 391, 465
Supreme Court24 Feb 2011Disposed Of

Swapan Kumar Senapati Vs State of West Bengal

Supreme Court Of India · (2011) AIRSCW 2316 : (2011) 1 CGBCLJ 397 : (2011) CriLJ 2631 : (2011) 3 JT 548 : (2011) 3 KCCR 269 SN : (2011) 2 RCR(Criminal) 840 : (2011) 3 SCALE 569 : (2011) 3 SCR 205

Penal Code, 1860 (IPC) — Section 304, 325, 341