CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 920 of 2,993

Supreme Court24 Feb 2011Allowed

Narayan Dutt and Others Vs State of Punjab and Another State of Punjab Vs Rajinder Pal Singh and Others

Supreme Court Of India · AIR 2011 SC 1216 : (2011) AIRSCW 4406 : (2011) AIRSCW 1573 : (2011) 3 AWC 2953 : (2011) 4 CHN 78 Supp : (2011) 3 KCCR 178 SN : (2011) 4 MLJ 861 : (2011) 2 RCR(Civil) 209 : (2011) 2 RCR(Criminal) 140 : (2011) 2 SCALE 712 : (2011) 4 SCC 353 : (2011) 2 SCC(C

Constitution of India, 1950 — Article 14, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 173, 319, 321Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
Read judgment
Supreme Court24 Feb 2011Dismissed

Lanka Venkateswarlu (D) by L.Rs. Vs State of A.P. and Others

Supreme Court Of India · AIR 2011 SC 1199 : (2011) AIRSCW 1459 : (2011) 3 AWC 2295 : (2011) 5 BomCR 857 : (2011) 2 CHN 130 Supp : (2011) 112 CLT 152 : (2011) 2 KCCR 124 SN : (2011) 3 LW 26 : (2011) 4 MhLj 104 : (2011) 2 RCR(Civil) 880 : (2011) 2 SCALE 703 : (2011) 4 SCC 363 : (20

Appellate Side Rules — Rule 64Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 9 Rule 9, 151, 96Limitation Act, 1963 — Section 5
Read judgment
Supreme Court24 Feb 2011Disposed Of

Md. Sukur Ali Vs State of Assam

Supreme Court Of India · AIR 2011 SC 1222 : (2011) AIRSCW 1352 : (2011) 3 CG.L.R.W. 50 : (2011) 1 CGBCLJ 57 : (2011) CriLJ 1690 : (2011) 266 ELT 32 : (2011) 2 JCR 301 : (2011) 2 KCCR 168 SN : (2011) 1 KLT 881 : (2011) 1 OLR 1014 : (2011) 2 PLJR 67 : (2011) 2 RCR(Criminal) 121 : (

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 340
Read judgment
Supreme Court24 Feb 2011Allowed

Tatipamula Naga Raju Vs Pattem Padmavathi

Supreme Court Of India · AIR 2011 SC 1499 : (2011) AIRSCW 2168 : (2011) 3 ALLMR 957 : (2011) 3 AWC 2303 : (2011) 2 BC 563 : (2011) 5 BomCR 652 : (2011) 5 CHN 1 Supp : (2011) 2 CTC 806 : (2011) 2 GLH 1738 : (2011) 2 GLR 1738 : (2011) 5 JT 370 : (2011) 3 KCCR 293 SN : (2011) 4 MhLj

Read judgment
Supreme Court24 Feb 2011Allowed

Tukaram and Others Vs State of Maharashtra

Supreme Court Of India · (2011) 2 ACR 2005 : (2011) CriLJ 2339 : (2011) 3 JT 550 : (2011) 3 KCCR 301 SN : (2011) 2 RCR(Criminal) 836 : (2011) 3 SCALE 531 : (2011) 3 SCR 237

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304(I)
Read judgment
Supreme Court23 Feb 2011Dismissed

Amerika Rai and Others Vs State of Bihar

Supreme Court Of India · (2011) 2 ACR 1227 : AIR 2011 SC 1379 : (2011) AIRSCW 2786 : (2011) 59 BLJR 340 : (2011) 2 Crimes 48 : (2011) 5 JT 406 : (2011) 3 PLJR 131 : (2011) 2 SCALE 696 : (2011) 4 SCC 677 : (2011) 2 SCC(Cri) 429 : (2011) 3 SCR 176 : (2011) 1 UC 612

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 307, 324, 34
Read judgment
Supreme Court23 Feb 2011Allowed

Vishnu Agarwal Vs State of U.P. and Another

Supreme Court Of India · AIR 2011 SC 1232 : (2011) AIRSCW 1473 : (2011) CriLJ 1744 : (2011) 3 JCR 49 : (2011) 3 JT 538 : (2011) 2 KCCR 172 SN : (2011) 4 LW 338 : (2011) 2 LW(Cri) 200 : (2011) 2 RCR(Criminal) 754 : (2011) 2 SCALE 690 : (2011) 3 SCR 197 : (2011) 1 UC 592

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482, 561A
Read judgment
Supreme Court23 Feb 2011Dismissed

Haryana State Warehousing Corporation Vs Jagat Ram and Another

Supreme Court Of India · (2011) AIRSCW 1444 : (2011) 130 FLR 360 : (2011) 2 JT 398 : (2011) 2 SCALE 598 : (2011) 3 SCC 422 : (2011) 1 SCC(L&S) 518 : (2011) 2 SCR 1151 : (2011) 2 Supreme 121

Haryana Warehousing Corporation (Officers and Staff) Regulations, 1994 — Regulation 6, 8, 8(1), 8(2), 7Warehousing Corporations Act, 1962 — Section 42
Read judgment
Supreme Court22 Feb 2011

CBI Vs Mustafa Ahmad Dossa

Supreme Court Of India · (2011) 2 ACR 1233 : (2011) 2 JT 411 : (2011) 3 RCR(Criminal) 178 : (2011) 2 SCALE 720 : (2011) 4 SCC 418 : (2011) 2 SCC(Cri) 272 : (2011) 4 SCR 969

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 273, 299, 299(2), 362Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 14(5), 8(3)
Read judgment
Supreme Court22 Feb 2011

Baldev Singh and Others Vs State of Punjab

Supreme Court Of India · (2011) 2 ACR 1226 : AIR 2011 SC 1231 : (2011) AIRSCW 1475 : (2011) 1 CGBCLJ 80 : (2011) CriLJ 1746 : (2011) 2 Crimes 52 : (2011) 1 JCC 519 : (2011) 3 JT 540 : (2011) 3 PLJR 81 : (2011) 2 RCR(Criminal) 127 : (2011) 2 SCALE 689 : (2011) 2 Supreme 173

Penal Code, 1860 (IPC) — Section 342, 376, 376(2)
Read judgment
Supreme Court22 Feb 2011Disposed Of

Ramesh Vs State of Rajasthan

Supreme Court Of India · (2011) 2 Crimes 33 : (2011) 3 JCC 1599 : (2011) 2 JCR 202 : (2011) 2 JT 331 : (2011) 2 RCR(Criminal) 732 : (2011) 2 SCALE 669 : (2011) 3 SCC 685 : (2011) 2 SCC(Cri) 54 : (2011) 4 SCR 585

Arms Act, 1959 — Section 25, 4, 5Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 379
Read judgment