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Supreme Court Of India judgments

59,848 judgments · page 924 of 2,993

Supreme Court08 Feb 2011Allowed

Harshendra Kumar D. Vs Rebatilata Koley Etc.

Supreme Court Of India · (2011) 2 ACR 1512 : AIR 2011 SC 1090 : (2011) AIRSCW 1199 : (2012) AIRSCW 323 : (2010) 1 BC 685 : (2011) 59 BLJR 325 : (2011) 101 CLA 330 : (2011) 162 CompCas 247 : (2011) CriLJ 1626 : (2011) 1 Crimes 280 : (2011) 1 JCC 42 : (2011) 2 KCCR 159 SN : (2011)

Companies Act, 1956 — Section 2(24), 303(1), 303(2), 5Criminal Procedure Code, 1973 (CrPC) — Section 397 , 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
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Supreme Court08 Feb 2011Dismissed

Parimal Vs Veena @ Bharti

Supreme Court Of India · AIR 2011 SC 1150 : (2011) AIRSCW 1233 : (2011) 2 ALLMR 462 : (2011) 2 ALT 33 : (2011) 2 AWC 1910 : (2011) 4 BomCR 395 : (2011) 2 CHN 219 Supp : (2011) 112 CLT 120 : (2011) 2 CTC 329 : (2011) 2 JCR 96 : (2011) 3 KCCR 221 SN : (2011) 5 LW 322 : (2011) 3 MhL

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 43 Rule 2, Order 5 Rule 20, Order 9 Rule 13, 104Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 101, 103, 114
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Supreme Court08 Feb 2011Allowed

State of Punjab Vs Amarjit Singh and Another

Supreme Court Of India · AIR 2011 SC 982 : (2012) AIRSCW 1177 : (2011) AIRSCW 3639 : (2011) 5 ALD 96 : (2011) 3 ALLMR 444 : (2011) 2 AWC 1905 : (2011) 3 CTC 657 : (2011) 4 MhLj 539 : (2011) 4 MLJ 331 : (2011) 164 PLR 571 : (2012) 4 RCR(Civil) 358 : (2011) 2 RCR(Civil) 595 : (2011

Income Tax Act, 1961 — Section 45(5)Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28, 34
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Supreme Court08 Feb 2011Allowed

Bhola Singh Vs State of Punjab

Supreme Court Of India · (2011) 3 ACR 2408 : (2011) AIRSCW 1954 : (2011) CriLJ 2296 : (2011) 3 JT 392 : (2011) 3 KCCR 310 SN : (2011) 1 OLR 1043 : (2011) 2 RCR(Criminal) 337 : (2011) 3 SCALE 495 : (2011) 11 SCC 653 : (2011) 2 SCR 642

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 50, 54
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Supreme Court08 Feb 2011Dismissed

RBF Rig Corporation, Mumbai Vs The Commissioner of Customs (Imports), Mumbai

Supreme Court Of India · (2011) AIRSCW 4844 : (2011) AIRSCW 1155 : (2011) 186 ECR 1 : (2011) 2 JT 489 : (2011) 3 KCCR 199 SN : (2011) 2 SCALE 271 : (2011) 3 SCC 573 : (2011) 2 SCR 691 : (2011) 1 Supreme 757 : (2011) 8 Supreme 674

Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 142, 226, 227
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Supreme Court08 Feb 2011Allowed

Bachni Devi and Another Vs State of Haryana

Supreme Court Of India · (2011) 1 ACR 661 : AIR 2011 SC 1098 : (2011) AIRSCW 1209 : (2011) 59 BLJR 306 : (2011) CriLJ 1634 : (2011) 1 Crimes 289 : (2011) 1 DMC 494 : (2011) 2 GLH 1557 : (2011) 1 JCC 418 : (2011) 2 JT 1 : (2011) 2 KCCR 160 SN : (2011) 1 NCC 670 : (2011) 2 PLJR 54

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 113B
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Supreme Court07 Feb 2011

Sunil Sharma and Others Vs Bachitar Singh and Others

Supreme Court Of India · (2011) ACJ 1441 : (2011) AIRSCW 2811 : (2011) 3 AWC 2904 : (2011) 1 CGBCLJ 355 : (2011) 4 JT 233 : (2011) 164 PLR 638 : (2011) 2 RCR(Civil) 708 : (2012) 1 RLW 419 : (2011) 4 SCALE 383 : (2011) 11 SCC 425 : (2011) 3 SCC(Cri) 206 : (2011) 2 SCR 576 : (2011)

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Supreme Court07 Feb 2011Allowed

Sesa Industries Ltd. Vs Krishna H. Bajaj and Others

Supreme Court Of India · AIR 2011 SC 1070 : (2011) AIRSCW 1255 : (2011) 3 ALLMR 483 : (2011) 3 BomCR 768 : (2011) 101 CLA 1 : (2011) 162 CompCas 119 : (2011) 2 JT 266 : (2011) 2 LW 119 : (2011) 2 SCALE 248 : (2011) 3 SCC 218 : (2011) 106 SCL 239 : (2011) 3 SCR 317 : (2011) 1 Supr

Companies Act, 1956 — Section 198, 209A, 235, 236, 237
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Supreme Court07 Feb 2011Dismissed

Kanaiyalal Lalchand Sachdev and Others Vs State of Maharashtra and Others

Supreme Court Of India · (2011) 2 ACR 1507 : (2011) AIRSCW 1194 : (2011) AIRSCW 5913 : (2010) 1 BC 698 : (2011) 2 CHN 105 Supp : (2011) 101 CLA 146 : (2011) 162 CompCas 337 : (2011) 2 CompLJ 1 : (2011) 3 JT 159 : (2011) 3 KCCR 195 SN : (2011) 4 LW 332 : (2011) 2 LW(Cri) 194 : (20

Constitution Of India, 1950 — Article 226, 227Security Interest (Enforcement) Rules, 2002 — Rule 4, 8Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3), 13(3A), 13(4), 13(4)(a), 13(10), 13(12), 14, 17, 17(1), 38(1), 38(2)(b)
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Supreme Court07 Feb 2011Disposed Of

Anil Agarwala and Another Vs State of West Bengal

Supreme Court Of India · (2012) CriLJ 1185 : (2012) 9 SCC 768

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7A, 7A(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 19, 19(
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Supreme Court04 Feb 2011Allowed

Narinder Kaur Vs Punjab and Haryana High Court and Others

Supreme Court Of India · (2011) AIRSCW 1288 : (2011) 2 CHN 201 Supp : (2011) 128 FLR 1048 : (2011) 1 JCR 183 : (2011) 6 JT 495 : (2011) 7 MLJ 392 : (2011) 2 SCALE 231 : (2011) 11 SCC 553 : (2011) 2 SCC(L&S) 319 : (2011) 2 SCR 535 : (2011) 1 Supreme 650

Constitution of India, 1950 — Article 283
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Supreme Court04 Feb 2011Disposed Of

Keesari Madhav Reddy Vs State of A.P. State of A.P. Vs Keesari Madhav Reddy and Another

Supreme Court Of India · (2011) 1 ACR 657 : (2011) AIRSCW 1072 : (2011) CriLJ 1460 : (2011) 1 Crimes 262 : (2011) 2 JCC 1111 : (2011) 2 JT 6 : (2011) 3 KCCR 189 SN : (2011) 2 RCR(Criminal) 299 : (2011) 2 SCALE 184 : (2011) 2 SCC 790 : (2011) 1 SCC(Cri) 904 : (2011) 1 Supreme 628

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
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Supreme Court04 Feb 2011Dismissed

State of West Bengal and Others Vs Prafulla Churan Law and Others

Supreme Court Of India · (2011) AIRSCW 2173 : (2011) 4 ALLMR 491 : (2011) 3 AWC 2269 : (2011) 3 CALLT 1 : (2011) 3 JT 166 : (2011) 3 KCCR 327 SN : (2011) 4 MhLj 113 : (2011) 7 MLJ 395 : (2011) 2 RCR(Civil) 737 : (2011) 3 SCALE 58 : (2011) 4 SCC 537

Evidence Act, 1872 — Section 101, 102, 103, 106, 114Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 — Section 3(1)
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Supreme Court04 Feb 2011Disposed Of

Kilakkatha Parambath Sasi and Others Vs State of Kerala

Supreme Court Of India · (2011) 1 ACR 667 : AIR 2011 SC 1064 : (2011) AIRSCW 3618 : (2011) 3 JT 70 : (2011) 3 RCR(Criminal) 183 : (2011) 2 SCALE 213 : (2011) 4 SCC 552 : (2011) 2 SCC(Cri) 355 : (2011) 2 SCR 540

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court03 Feb 2011Dismissed

C. Perumal Vs Rajasekaran and Others

Supreme Court Of India · (2012) 2 ALD(Cri) 624 : (2012) CriLJ 3461 : (2012) 4 RCR(Criminal) 942

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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