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Supreme Court Of India judgments

59,848 judgments · page 922 of 2,993

Supreme Court18 Feb 2011Allowed

Sri. K.R. Madhusudhan and Others Vs The Administrative Officer and Another

Supreme Court Of India · (2011) ACJ 743 : AIR 2011 SC 979 : (2011) AIRSCW 1390 : (2011) 2 AWC 1820 : (2011) 2 JCR 68 : (2011) 4 MhLj 520 : (2011) 162 PLR 487 : (2011) 2 RCR(Civil) 207 : (2011) 2 SCALE 511 : (2011) 4 SCC 689 : (2011) 2 SCC(Cri) 706 : (2011) 2 SCR 1061 : (2011) 2 S

Motor Vehicles Act, 1988 — Section 166
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Supreme Court17 Feb 2011Allowed

A.P.S. Kushwaha (SSI Unit) Vs Municipal Corporation and Others

Supreme Court Of India · AIR 2011 SC 1935 : (2011) AIRSCW 2402 : (2011) 2 ARBLR 452 : (2011) 2 AWC 1901 : (2011) 2 CompLJ 10 : (2011) 2 CTC 717 : (2011) 3 KCCR 297 SN : (2011) 2 MPHT 241 : (2011) 2 MPJR 247 : (2011) 2 SCALE 627 : (2011) 13 SCC 258

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 34
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Supreme Court17 Feb 2011Allowed

Electronics Corporation of India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 3466 : (2011) 238 CTR 353 : (2011) 184 ECR 193 : (2011) 265 ELT 11 : (2011) 332 ITR 58 : (2011) 6 JT 372 : (2011) 2 SCALE 494 : (2011) 3 SCC 404 : (2011) 1 SCC(L&S) 514 : (2011) 2 SCR 971 : (2011) 21 STR 593 : (2011) 39 VST 1

Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 7Central Excises and Salt Act, 1944 — Section 4(1), 4(4)
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Supreme Court17 Feb 2011Allowed

Bharat Sanchar Nigam Limited Vs Ghanshyam Dass and Others

Supreme Court Of India · (2012) AIRSCW 43 : (2011) AIRSCW 5130 : (2011) AIRSCW 1556 : (2011) 3 AWC 3027 : (2011) 2 JCR 217 : (2011) 2 SCALE 479 : (2011) 4 SCC 385 : (2011) 1 SCC(L&S) 685 : (2011) 1 UPLBEC 617

Constitution of India, 1950 — Article 226, 32
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Supreme Court17 Feb 2011Disposed Of

Union of India (UOI) Vs Giani

Supreme Court Of India · AIR 2011 SC 977 : (2011) AIRSCW 5789 : (2011) AIRSCW 1388 : (2011) 2 AWC 1903 : (2011) 2 JT 479 : (2011) 5 LW 223 : (2011) 3 MLJ 1006 : (2011) 3 RCR(Civil) 341 : (2011) 113 RD 350 : (2011) 2 SCALE 500 : (2011) 2 SCR 978 : (2011) 2 Supreme 91 : (2011) 6 Su

Land Acquisition Act, 1894 — Section 15, 23(1A), 23(2), 30(1), 4
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Supreme Court17 Feb 2011Dismissed

State of Uttarakhand and Others Vs Harpal Singh Rawat

Supreme Court Of India · AIR 2011 SC 1506 : (2011) AIRSCW 1467 : (2011) 3 AWC 2289 : (2011) 5 CHN 70 Supp : (2011) 2 CTC 584 : (2011) 2 JT 481 : (2011) 2 KCCR 170 SN : (2011) 4 MhLj 532 : (2011) 7 MLJ 332 : (2011) 2 PLJR 88 : (2011) 2 RCR(Civil) 757 : (2011) 112 RD 690 : (2011) 2

Mines and Minerals (Development and Regulation) Act, 1957 — Section 3Stamp Act, 1899 — Article 35, 57, 2(16)Transfer of Property Act, 1882 — Section 105
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Supreme Court17 Feb 2011Allowed

P.S. Somanathan and Others Vs District Insurance Officer and Another

Supreme Court Of India · (2011) ACJ 737 : (2011) AIRSCW 1313 : (2012) AIRSCW 2264 : (2011) 2 AWC 1812 : (2011) 112 CLT 208 : (2011) 2 JCR 59 : (2011) 2 JT 242 : (2011) 2 KCCR 163 SN : (2011) 2 KLJ 19 : (2011) 3 MhLj 735 : (2011) 4 MLJ 169 : (2011) 162 PLR 497 : (2011) 2 RCR(Civil

Motor Vehicles Act, 1988 — Section 163A, 166
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Supreme Court15 Feb 2011Allowed

Priya Darshni Dental College and Hospital Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) AIRSCW 2404 : (2011) AIRSCW 2383 : (2011) 3 JT 553 : (2011) 3 KCCR 281 : (2011) 4 MLJ 868 : (2011) 3 SCALE 543 : (2011) 4 SCC 623 : (2011) 2 SCR 945

Dentists Act, 1948 — Section 10A(4)Indian Medical Council Establishment of Medical College Regulations, 1999 — Regulation 10, 11(2), 4, 4(1), 4(2)
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Supreme Court15 Feb 2011Allowed

State of Haryana and Others Vs Praduman Singh (D) by L.Rs.

Supreme Court Of India · AIR 2011 SC 1501 : (2011) AIRSCW 3744 : (2011) 2 ALLMR 990 : (2011) 2 CHN 46 Supp : (2011) 2 JCR 71 : (2011) 6 JT 667 : (2011) 2 KLJ 8 : (2011) 3 RCR(Civil) 626 : (2011) 2 SCALE 624 : (2011) 11 SCC 550 : (2011) 2 SCR 932

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20(1)
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Supreme Court15 Feb 2011Dismissed

Surendra Koli Vs State of U.P. Ors.

Supreme Court Of India · AIR 2011 SC 970 : (2011) AIRSCW 3913 : (2011) AIRSCW 3628 : (2011) 59 BLJR 338 : (2011) 2 Crimes 56 : (2011) 2 JT 118 : (2011) 2 RCR(Criminal) 12 : (2011) 2 RCR(Criminal) 1 : (2011) 2 SCALE 490 : (2011) 4 SCC 80 : (2011) 2 SCC(Cri) 92 : (2011) 2 SCR 939 :

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 364, 376
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Supreme Court15 Feb 2011Allowed

Sheo Shankar Singh Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2011 SC 1403 : (2011) AIRSCW 1845 : (2011) 59 BLJR 882 : (2011) CriLJ 2139 : (2011) 2 Crimes 1 : (2011) 2 JCR 77 : (2011) 2 JT 367 : (2011) 3 KCCR 236 SN : (2011) 2 RCR(Criminal) 634 : (2011) 3 RLW 2342 : (2011) 2 SCALE 449 : (2011) 3 SCC 654 : (2011)

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 354(3)
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Supreme Court15 Feb 2011Allowed

A.N. Santhanam Vs K. Elangovan

Supreme Court Of India · (2011) 2 JCC 720

Criminal Procedure Code, 1973 (CrPC) — Section 307, 386, 389, 390, 391Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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