COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 923 of 2,993

Supreme Court14 Feb 2011Allowed

Neha Arun Jugadar and Another Vs Kumari Palak Diwan Ji

Supreme Court Of India · (2011) ACJ 736 : AIR 2011 SC 1164 : (2011) AIRSCW 1214 : (2011) AIRSCW 4676 : (2011) 2 ALLMR 945 : (2011) 2 AWC 1894 : (2011) 1 CG.L.R.W. 308 : (2011) 4 CHN 70 Supp : (2011) 3 CTC 663 : (2011) 2 KCCR 1566 : (2011) 1 KLT 770 : (2011) 162 PLR 484 : (2011) 2

Supreme Court14 Feb 2011Allowed

S.K.M. Haider Vs Union of India (UOI) and Others

Supreme Court Of India · (2012) AIRSCW 594 : (2011) AIRSCW 4947 : (2011) AIRSCW 1285 : (2011) AIRSCW 1160 : (2011) 3 AWC 3255 : (2011) 129 FLR 134 : (2011) 2 JT 110 : (2011) 2 SCALE 411 : (2011) 4 SCC 700 : (2011) 1 SCC(L&S) 741 : (2011) 2 SCR 909 : (2011) 2 Supreme 56 : (2011) 7

Supreme Court14 Feb 2011Dismissed

Zafruddin Khan Vs Aligarh Muslim University and Others

Supreme Court Of India · (2011) 2 CHN 178 Supp : (2011) 2 JT 152 : (2011) 2 SCALE 635 : (2011) 1 UPLBEC 633

Aligarh Muslim University Act, 1920 — Section 12(2), 5(9A)

Supreme Court14 Feb 2011Dismissed

Senior Law Manager, Indian Oil Corporation Ltd. and Another Vs Guru Shakti Singh and Another

Supreme Court Of India · AIR 2011 SC 1207 : (2011) 3 ALLMR 918 : (2011) 3 AWC 2203 : (2011) 3 RCR(Civil) 579 : (2011) 2 SCALE 650 : (2011) 2 SCR 919

Supreme Court14 Feb 2011Allowed

Tej Bir and Another Vs State of Haryana and Another

Supreme Court Of India · AIR 2012 SC 943 : (2012) 2 ALT(Cri) 47 : (2012) CriLJ 1488 : (2011) 6 JT 376 : (2011) 4 KCCR 389 SN : (2012) 1 MLJ 510 : (2011) 5 SCALE 250 : (2011) 11 SCC 556

Arms Act, 1959 — Section 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 401Penal Code, 1860 (IPC) — Section 120B, 307, 34

Supreme Court14 Feb 2011Allowed

Budhadev Karmaskar Vs State of West Bengal

Supreme Court Of India · (2011) 3 ACR 2401 : (2011) AIRSCW 1874 : (2011) CriLJ 1684 : (2011) 2 Crimes 17 : (2011) 2 JCR 65 : (2011) 2 JT 115 : (2011) 1 RCR(Criminal) 897 : (2011) 2 SCALE 435 : (2011) 11 SCC 538 : (2011) 2 SCR 925 : (2011) 2 Supreme 381 : (2011) 2 UC 1448

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302

Supreme Court11 Feb 2011Dismissed

State of U.P. and Others Vs Daljit Singh

Supreme Court Of India · (2011) 2 AWC 1899 : (2011) 6 JT 504

Supreme Court11 Feb 2011Allowed

State of U.P. and Others Vs Narender Pal Singh

Supreme Court Of India · (2011) 2 AWC 1900

Constitution of India, 1950 — Article 226

Supreme Court11 Feb 2011Allowed

Union of India (UOI) and Others Vs Madras Steel Re-Rollers Association

Supreme Court Of India · (2011) 186 ECR 285 : (2012) 278 ELT 584 : (2011) 4 SCALE 413 : (2012) 28 STR 193

Supreme Court10 Feb 2011Disposed Of

Union of India (UOI) and Another Vs Shankari Devi and Another

Supreme Court Of India · (2011) 2 AWC 1897 : (2011) 2 SCALE 444

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1)

Supreme Court10 Feb 2011Allowed

Pawan Pratap Singh and Others Vs Reevan Singh and Others

Supreme Court Of India · (2011) AIRSCW 3916 : (2011) AIRSCW 1365 : (2011) 3 AWC 3011 : (2011) 2 JT 248 : (2011) 2 SCALE 327 : (2011) 3 SCC 267 : (2011) 1 SCC(L&S) 481 : (2011) 2 SCR 831 : (2011) 5 Supreme 579

Andhra Pradesh Police Service Rules, 1966 — Rule 5AConstitution of India, 1950 — Article 14, 16, 309Orissa Service of Engineers Rules, 1941 — Rule 26

Supreme Court10 Feb 2011Dismissed

Sri Indra Das Vs State of Assam

Supreme Court Of India · (2011) 3 ACR 2530 : (2011) 2 ADJ 702 : (2011) 59 BLJR 626 : (2011) 1 CG.L.R.W. 262 : (2011) CriLJ 1646 : (2011) 2 Crimes 20 : (2011) 3 GLT 3 : (2011) 2 JCC 1165 : (2011) 2 KCCR 158 SN : (2011) 2 RCR(Criminal) 64 : (2011) 2 SCALE 312 : (2011) 3 SCC 380 : (

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 21Hindu Minority and Guardianship Act, 1956 — Section 6Land Acquisition Act, 1894 — Section 40(1)

Supreme Court10 Feb 2011Disposed Of

V.S. Achuthanandan Vs R. Balakrishna Pillai and Others

Supreme Court Of India · (2011) 3 ACR 2540 : AIR 2011 SC 1037 : (2011) AIRSCW 1400 : (2011) 1 Crimes 294 : (2011) 2 KCCR 174 SN : (2011) 2 PLJR 152 : (2011) 2 RCR(Criminal) 538 : (2011) 2 SCALE 346 : (2011) 3 SCC 317 : (2011) 1 SCC(Cri) 1111 : (2011) 2 SCR 762 : (2011) 2 Supreme

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313, 321, 377Electricity (Supply) Act, 1948 — Section 16, 5, 78A

Supreme Court10 Feb 2011Allowed

The Commissioner of Central Excise, Visakhapatnam Vs Mehta and Co.

Supreme Court Of India · (2011) AIRSCW 1536 : (2011) 184 ECR 46 : (2011) 2 SCALE 322 : (2011) 4 SCC 435 : (2011) 2 SCR 874 : (2011) 1 Supreme 763 : (2011) 2 UJ 902

Central Excise Rules, 1944 — Rule 173Q, 173Q(1), 209A, 52A, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AB, 11AC

Supreme Court10 Feb 2011Allowed

Ravinder Raj Vs Competent Motors Co. Pvt. Ltd. and Another

Supreme Court Of India · AIR 2011 SC 1061 : (2011) AIRSCW 3644 : (2011) 5 ALD 93 : (2011) 2 AWC 1895 : (2011) 2 CHN 214 Supp : (2011) 2 CPJ 1 : (2011) 266 ELT 157 : (2011) 2 JCR 63 : (2011) 2 JT 149 : (2011) 2 KLJ 41 : (2011) 2 RCR(Civil) 151 : (2011) 2 SCALE 446 : (2011) 11 SCC

Sales of Goods Act, 1930 — Section 46A(1), 64

Supreme Court10 Feb 2011Dismissed

Haryana State Agricultural Marketing Board and Another Vs Raj Pal

Supreme Court Of India · AIR 2011 SC 1394 : (2011) 3 CPJ 20 : (2011) 3 RCR(Civil) 514 : (2011) 4 SCALE 209(1) : (2011) 13 SCC 504

Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 1997 — Rule 12(3), 12(3A), 4, 4(5), 5

Supreme Court09 Feb 2011Dismissed

Pramod Buildings and Developers (P) Ltd. Vs Shanta Chopra

Supreme Court Of India · AIR 2011 SC 1424 : (2012) AIRSCW 1167 : (2011) AIRSCW 1942 : (2011) 3 ALLMR 960 : (2011) 5 CHN 65 Supp : (2011) 3 KCCR 302 SN : (2011) 3 RCR(Civil) 507 : (2011) 3 SCALE 65 : (2011) 4 SCC 741

Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 269(UL)

Supreme Court09 Feb 2011Allowed

State of Orissa and Others Vs Saroj Kumar Jena

Supreme Court Of India · (2011) AIRSCW 1330 : (2011) 128 FLR 1050 : (2011) 2 SCALE 375 : (2011) 2 SCC 794 : (2011) 1 SCC(L&S) 321

Supreme Court09 Feb 2011Allowed

State of Orissa and Another Vs Mamata Mohanty

Supreme Court Of India · (2011) AIRSCW 1992 : (2011) AIRSCW 1332 : (2011) 112 CLT 46 : (2011) 2 KCCR 167 SN : (2011) 4 MLJ 692 : (2011) 2 SCALE 377 : (2011) 3 SCC 436 : (2011) 2 SCC(L&S) 83 : (2011) 2 SCR 704

Constitution of India, 1950 — Article 14, 16, 21ALimitation Act, 1963 — Section 3Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 2(i)

Supreme Court08 Feb 2011Allowed

Vinod Kumar Thareja Vs Alpha Construction and Others

Supreme Court Of India · AIR 2011 SC 996 : (2011) 3 ALLMR 449 : (2011) 4 CHN 59 Supp : (2011) 2 CPJ 3 : (2011) 3 RCR(Civil) 576 : (2011) 2 RLW 1798 : (2011) 2 SCALE 630 : (2011) 11 SCC 453 : (2011) 2 UC 1416

Consumer Protection Act, 1986 — Section 12