Supreme Court22 Feb 2011Allowed

State Bank of Travancore Vs Kingston Computers (I) P. Ltd.

Supreme Court Of India · (2011) 3 AWC 2931 : (2011) 102 CLA 124 : (2011) 163 CompCas 37 : (2011) 2 CompLJ 473 : (2011) 3 JT 66 : (2011) 3 KCCR 305 SN : (2011) 5 MhLj 842 : (2011) 164 PLR 120 : (2011) 2 RCR(Civil) 869 : (2011) 3 SCALE 33 : (2011) 11 SCC 524 : (2011) 107 SCL 377

Supreme Court22 Feb 2011Allowed

Kokkanda B. Poondacha and Others Vs K.D. Ganapathi and Another

Supreme Court Of India · AIR 2011 SC 1353 : (2011) AIRSCW 1737 : (2011) 3 AWC 2925 : (2011) 2 CHN 208 Supp : (2011) 3 CTC 665 : (2011) 2 JCR 197 : (2011) 14 JT 255 : (2011) 5 KarLJ 198 : (2011) 3 KCCR 1997 : (2011) 3 LW 1 : (2011) 4 MLJ 512 : (2011) 3 PLJR 46 : (2011) 2 RCR(Civil

Bar Council of India Rules, 1975 — Rule 12, 13, 14, 15Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1(1), Order 26 Rule 1(2), Order 26 Rule 1(3), 115, 151Constitution of India, 1950 — Article 226, 227
Supreme Court22 Feb 2011Allowed

Dayal Das Vs State of Rajasthan

Supreme Court Of India · (2011) 2 ACR 2137 : AIR 2011 SC 1361 : (2011) AIRSCW 1836 : (2011) CriLJ 2137 : (2011) 3 JT 261 : (2011) 3 KCCR 231 SN : (2011) 2 RCR(Criminal) 846 : (2011) 3 SCALE 356 : (2011) 2 SCR 1136

Penal Code, 1860 (IPC) — Section 304, 328Rajasthan Excise Act, 1950 — Section 54A
Supreme Court21 Feb 2011Dismissed

Sudhir Kumar Consul Vs Allahabad Bank

Supreme Court Of India · (2011) AIRSCW 1586 : (2011) 129 FLR 141 : (2011) 2 JT 418 : (2011) 3 KCCR 186 SN : (2011) 2 LLJ 199 : (2011) 2 SCALE 661 : (2011) 3 SCC 486 : (2011) 1 SCC(L&S) 538 : (2011) 2 SCR 1119 : (2011) 2 Supreme 185 : (2011) 1 UC 346 : (2011) 1 UD 281 : (2011) 2 U

Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 46, 46(1), 46(2)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2)Constitution of India, 1950 — Article 12, 14, 22
Supreme Court21 Feb 2011Allowed

Ram Narayan Tiwari Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 2576 : (2011) AIRSCW 1966 : (2011) AIRSCW 1455 : (2011) 2 CHN 126 Supp : (2011) 129 FLR 138 : (2011) 2 JCR 194 : (2011) 2 KCCR 173 SN : (2011) 2 SCALE 639 : (2011) 4 SCC 684 : (2011) 1 SCC(L&S) 737 : (2011) 2 SCR 1104 : (2011) 2 Supreme 454

Air Force Act, 1950 — Section 157, 73Army Act, 1950 — Section 57, 63, 71, 72
Supreme Court21 Feb 2011Dismissed

State of Haryana and Others Vs Mahabir Vegetable Oils Pvt. Ltd.

Supreme Court Of India · (2011) AIRSCW 2262 : (2011) AIRSCW 1617 : (2011) AIRSCW 1540 : (2011) 184 ECR 288 : (2011) 2 JT 429 : (2011) 2 RCR(Civil) 933 : (2011) 2 SCALE 577 : (2011) 3 SCC 778 : (2011) 4 SCR 944 : (2011) 2 Supreme 135 : (2011) 2 UJ 858 : (2011) 38 VST 514

Constitution of India, 1950 — Article 299, 32Haryana General Sales Tax Act, 1973 — Section 13B, 25A, 64, 64(1), 64(2)Haryana General Sales Tax Rules, 1975 — Rule 28(2), 28A, 28B, 28C
Supreme Court21 Feb 2011Allowed

Union of India (UOI) and Others Vs Ind-Swift Laboratories Ltd.

Supreme Court Of India · (2011) 184 ECR 299 : (2011) 265 ELT 3 : (2011) 2 JT 352 : (2011) 2 RCR(Civil) 680 : (2011) 2 SCALE 589 : (2011) 2 SCR 1087 : (2012) 25 STR 184 : (2011) 2 UJ 1152 : (2011) 40 VST 1

Central Excises and Salt Act, 1944 — Section 11A, 11AB, 32E, 32E(1), 32FCENVAT (Credit) Rules, 2004 — Rule 14, 3, 4Finance Act — Section 73, 75
Supreme Court21 Feb 2011Allowed

Hussnain International Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 361 : (2011) AIRSCW 3955 : (2011) AIRSCW 1572 : (2011) 265 ELT 24 : (2011) 2 JT 303 : (2011) 3 KCCR 182 SN : (2011) 2 RCR(Civil) 605 : (2011) 2 SCALE 658 : (2011) 11 SCC 566 : (2011) 106 SCL 235 : (2012) 25 STR 191 : (2011) 4 Supreme 683 : (

Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2), 15(1)
Supreme Court21 Feb 2011Disposed Of

Union of India (UOI) Vs Dr. Kushala Shetty and Others

Supreme Court Of India · AIR 2011 SC 3210 : (2011) AIRSCW 5115 : (2011) 6 AWC 5798 Supp : (2011) 3 JKJ 72 : (2011) 8 JT 160 : (2011) 6 KarLJ 177 : (2011) 3 KLT 79 SN : (2011) 8 MLJ 53 : (2011) 4 RCR(Civil) 353 : (2011) 7 SCALE 654 : (2011) 12 SCC 69 : (2011) 2 SCR 1087

Advocates Act, 1961 — Section 2(1), 2(2)National Highways Act, 1956 — Section 3A, 3A(1), 3B, 3C, 3C(1)
Supreme Court18 Feb 2011Dismissed

Chowdhury Navin Hemabhai and Others Vs The State of Gujarat and Others

Supreme Court Of India · AIR 2011 SC 1209 : (2011) AIRSCW 1665 : (2011) AIRSCW 1565 : (2011) 3 AWC 3035 : (2011) 3 GLR 1929 : (2011) 2 JCR 102 : (2011) 2 SCALE 522 : (2011) 3 SCC 617 : (2011) 2 SCR 1071 : (2011) 2 Supreme 285

Gujarat Professional Medical Educational Colleges Or Institutions (Regulation Of Admission And Payment Of Fees) Rules, 2008 — Rule 5, 5(1)(iv), 12, 12(2)Constitution Of India, 1950 — Article 142, 226Gujarat Professional Medical Educational Colleges Or Institutions (Regulation Of Admission And Fixation Of Fees) Act, 2007 — Section 4, 20(1)
Supreme Court18 Feb 2011Disposed Of

Gurjinder Singh Vs State of Punjab

Supreme Court Of India · AIR 2011 SC 972 : (2011) AIRSCW 1382 : (2012) 2 ALT(Cri) 50 : (2011) CriLJ 1693 : (2011) 2 Crimes 29 : (2011) 2 JCC 1119 : (2011) 2 RCR(Criminal) 92 : (2011) 2 SCALE 504 : (2011) 3 SCC 530 : (2011) 1 SCC(Cri) 1199 : (2011) 2 Supreme 80

Penal Code, 1860 (IPC) — Section 302
Supreme Court18 Feb 2011Allowed

Radheshyam Kejriwal Vs State of West Bengal and Another

Supreme Court Of India · (2011) 2 ACR 1199 : (2011) AIRSCW 1479 : (2011) 102 CLA 283 : (2011) 163 CompCas 509 : (2011) CriLJ 1747 : (2011) 266 ELT 294 : (2011) 333 ITR 58 : (2011) 335 ITR 58 : (2011) 2 JCC 943 : (2011) 2 JT 443 : (2011) 2 KCCR 171 SN : (2011) 2 RCR(Criminal) 756

Constitution of India, 1950 — Article 14, 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 300, 401, 403, 476, 482Evidence Act, 1872 — Section 40, 41, 42, 43
Supreme Court18 Feb 2011Dismissed

Pragati Mahila Mandal, Nanded Vs Municipal Council, Nanded and Others

Supreme Court Of India · AIR 2011 SC 1512 : (2011) AIRSCW 2190 : (2011) 3 AWC 2937 : (2011) 3 BomCR 36 : (2011) 3 KCCR 300 SN : (2011) 3 LW 34 : (2011) 4 MhLj 1 : (2011) 4 MLJ 352 : (2011) 2 SCALE 530 : (2011) 3 SCC 464 : (2011) 2 SCR 985

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A, 141Constitution of India, 1950 — Article 226, 32Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 92
Supreme Court18 Feb 2011Allowed

Visveswaraya Technological University and Another Vs Krishnendu Halder and Others The Registrar, Visveswaraya Technological University and Another Vs Shinde Ajinkya Tanagi and Others

Supreme Court Of India · AIR 2011 SC 1429 : (2011) AIRSCW 2180 : (2011) 3 AWC 2945 : (2011) 3 JT 187 : (2011) 3 KCCR 2326 : (2011) 4 MLJ 878 : (2011) 2 PLJR 199 : (2011) 3 SCALE 359 : (2011) 4 SCC 606 : (2011) 2 SCR 1007

Constitution of India, 1950 — Article 19, 254Professional Educational Institution Rules, 2006 — Rule 1(3), 3Visveswaraya Technological University Act, 1994 — Section 20(1)
Supreme Court18 Feb 2011Allowed

Ravi Vs Badrinarayan and Others

Supreme Court Of India · (2011) ACJ 911 : AIR 2011 SC 1226 : (2011) AIRSCW 1530 : (2011) 2 AWC 1823 : (2011) 2 CG.L.R.W. 252 : (2011) 2 GLR 1216 : (2011) 2 JCR 73 : (2011) 2 JT 472 : (2011) 2 KLJ 6 : (2011) 4 MhLj 514 : (2011) 4 MLJ 315 : (2011) 162 PLR 493 : (2011) 2 RCR(Civil)

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Motor Vehicles Act, 1988 — Section 133, 140, 166, 173Penal Code, 1860 (IPC) — Section 279, 338
Supreme Court18 Feb 2011Dismissed

Commissioner of Customs Vs Sayed Ali and Another

Supreme Court Of India · (2011) AIRSCW 1517 : (2011) 184 ECR 51 : (2011) 265 ELT 17 : (2011) 2 JT 360 : (2011) 2 RCR(Civil) 780 : (2011) 2 SCALE 515 : (2011) 3 SCC 537 : (2011) 2 SCR 1045 : (2011) 2 Supreme 153

Customs Act, 1962 — Section 111, 112, 130E, 2(34), 28