Supreme Court03 Feb 2011Dismissed
Dav College Managing Committee Vs Surender Rana and Another
Supreme Court Of India · (2011) 02 SC CK 0124
Delhi School Education Rules, 1973 — Rule 105, 105(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 925 of 2,993
Supreme Court03 Feb 2011Allowed
Indian Oil Corporation Ltd. Vs SPS Engineering Ltd.
Supreme Court Of India · AIR 2011 SC 987 : (2011) AIRSCW 3715 : (2011) AIRSCW 4087 : (2011) 1 ARBLR 373 : (2011) 2 AWC 1884 : (2011) 4 CHN 126 Supp : (2011) 112 CLT 67 : (2011) 2 CompLJ 19 : (2011) 2 CTC 317 : (2011) 4 MhLj 10 : (2011) 4 MLJ 174 : (2011) 3 RCR(Civil) 335 : (2011)
Arbitration and Conciliation Act, 1996 — Section 11
Supreme Court03 Feb 2011Dismissed
Joydeep Mukharjee Vs State of West Bengal and Others
Supreme Court Of India · AIR 2011 SC 1169 : (2012) AIRSCW 494 : (2011) AIRSCW 1306 : (2011) 4 ALLMR 879 : (2011) 2 GLH 1600 : (2011) 2 KCCR 165 SN : (2011) 2 PLJR 59 : (2011) 2 SCALE 172 : (2011) 2 SCC 706 : (2011) 2 SCR 493 : (2011) 1 Supreme 697 : (2011) 7 Supreme 233 : (2011)
Constitution of India, 1950 — Article 14, 21West Bengal Government Township (Extension of Civic Amenities) Act, 1975 — Section 2, 4
Supreme Court03 Feb 2011Allowed
Arup Bhuyan Vs State of Assam
Supreme Court Of India · (2011) 1 ACR 655 : (2011) 2 ADJ 700 : AIR 2011 SC 957 : (2011) AIRSCW 976 : (2011) CriLJ 1455 : (2011) 1 Crimes 268 : (2011) 1 GLR 845 : (2011) 2 JCC 977 : (2011) 1 JCC 416 : (2011) 2 JCR 170 : (2011) 2 KCCR 141 SN : (2011) 1 OLR 1057 : (2011) 1 RCR(Crimi
Constitution of India, 1950 — Article 19, 21Evidence Act, 1872 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3(5)
Supreme Court03 Feb 2011Disposed Of
Jagga Singh and Another Vs State of Punjab
Supreme Court Of India · (2011) 1 ACR 683 : AIR 2011 SC 960 : (2011) AIRSCW 1025 : (2011) 1 ALD(Cri) 689 : (2011) CriLJ 1457 : (2011) 1 Crimes 270 : (2011) 1 JCC 415 : (2011) 2 JCR 48 : (2011) 2 JT 496 : (2011) 3 KCCR 188 SN : (2011) 2 RCR(Criminal) 755 : (2011) 2 SCALE 209 : (20
Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
Supreme Court03 Feb 2011Dismissed
Nachhatar Singh and Another Vs State of Punjab
Supreme Court Of India · (2011) 2 ACR 2117 : (2011) CriLJ 2292 : (2011) 3 JCR 51 : (2011) 7 JT 47 : (2011) 3 KCCR 306 SN : (2011) 2 RCR(Criminal) 259 : (2011) 3 SCALE 411 : (2011) 11 SCC 542 : (2011) 2 SCR 478
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
Supreme Court03 Feb 2011Dismissed
Wakkar and Another Vs The State of U.P. Sheikh Zakullah Vs Akhlaq and Others
Supreme Court Of India · (2011) 1 ACR 673 : (2011) AIRSCW 1215 : (2012) 2 ALT(Cri) 85 : (2011) CriLJ 1639 : (2011) 1 Crimes 246 : (2011) 2 JT 502 : (2011) 3 KCCR 197 SN : (2011) 1 NCC 838 : (2011) 2 RCR(Criminal) 26 : (2011) 1 RCR(Rent) 911 : (2011) 2 SCALE 198 : (2011) 3 SCC 306
Arms Act, 1959 — Section 25(4)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
Supreme Court03 Feb 2011Dismissed
State of Andhra Pradesh through CBI Vs M. Durga Prasad and Others
Supreme Court Of India · AIR 2012 SC 2225 : (2012) CriLJ 2610
Penal Code, 1860 (IPC) — Section 120B, 465Prevention of Corruption Act, 1988 — Section 13(1)(d)(ii), 13(2)
Supreme Court03 Feb 2011Dismissed
Gian Kaur Vs Raghubir Singh
Supreme Court Of India · (2011) AIRSCW 2203 : (2011) 3 AWC 2266 : (2012) 4 CHN 118 Supp : (2011) 7 JT 44 : (2011) 3 KCCR 319 SN : (2011) 3 LW 175 : (2011) 4 MhLj 527 : (2011) 7 MLJ 846 : (2011) 2 RCR(Civil) 377 : (2011) 3 SCALE 241 : (2011) 4 SCC 567 : (2011) 2 SCR 486
Specific Relief Act, 1963 — Section 34
Supreme Court02 Feb 2011Disposed Of
Chairman, Bhartia Education Society and Another Vs State of Himachal Pradesh and Others
Supreme Court Of India · (2011) 5 BomCR 241 : (2011) 7 MLJ 324 : (2011) 2 PLJR 94 : (2011) 3 SCALE 48 : (2011) 4 SCC 527 : (2011) 2 SCR 461
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(5)
Supreme Court02 Feb 2011Disposed Of
Smt. Mona Panwar Vs The Hon''ble High Court of Judicature at Allahabad and Others
Supreme Court Of India · (2011) 2 ACR 1498 : (2011) 2 ADJ 503 : (2011) AIRSCW 1185 : (2012) AIRSCW 870 : (2011) CriLJ 1619 : (2011) 1 Crimes 272 : (2011) 2 GLH 1 : (2011) 2 JCC 969 : (2011) 2 JT 75 : (2011) 1 KLJ 64 : (2011) 3 MPHT 241 : (2011) 3 PLJR 109 : (2011) 1 RCR(Criminal)
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(1), 156(3), 169Penal Code, 1860 (IPC) — Section 376
Supreme Court02 Feb 2011Allowed
M. Nagabhushana Vs State of Karnataka and Others
Supreme Court Of India · AIR 2011 SC 1113 : (2011) AIRSCW 965 : (2011) 2 ALLMR 423 : (2011) 271 ELT 481 : (2011) 2 JT 23 : (2012) 1 KarLJ 529 : (2011) 2 KCCR 1517 : (2011) 3 MLJ 982 : (2012) 1 RCR(Civil) 807 : (2011) 2 SCALE 160 : (2011) 3 SCC 408 : (2011) 2 SCR 435 : (2012) 27 S
Civil Procedure Code Amendment Act, 1877 — Section 13, 2Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
Supreme Court02 Feb 2011Dismissed
Arvind Kumar Vs State of Bihar and Others
Supreme Court Of India · (2011) 59 BLJR 345 : (2011) 3 PLJR 136
Supreme Court02 Feb 2011Disposed Of
U.P. State Textile Corpn. Ltd. Vs Suresh Kumar
Supreme Court Of India · AIR 2011 SC 3296 : (2011) AIRSCW 3954 : (2011) 129 FLR 948 : (2011) 3 JT 264 : (2011) 3 LLJ 19 : (2011) LLR 637 : (2011) 3 SCALE 354 : (2011) 2 SCR 410
Supreme Court02 Feb 2011Allowed
Shaik Imambi Vs Special Deputy Collector (Land Acquisition), Telegu Ganga Project
Supreme Court Of India · (2011) 3 KCCR 198 SN : (2011) 3 RCR(Civil) 333 : (2011) 3 SCALE 17 : (2011) 11 SCC 639
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4(1), 6
Supreme Court01 Feb 2011Allowed
R.S. Mishra Vs State of Orissa and Others
Supreme Court Of India · (2011) 1 ACR 643 : AIR 2011 SC 1103 : (2011) AIRSCW 1241 : (2011) CriLJ 1654 : (2011) 2 JT 291 : (2011) 2 KLJ 289 : (2011) 1 RCR(Criminal) 872 : (2011) 2 SCALE 98 : (2011) 2 SCC 689 : (2011) 1 SCC(Cri) 785 : (2011) 2 SCR 338 : (2011) 1 UC 451
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 227, 228, 300(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304, 304(1)
Supreme Court01 Feb 2011Disposed Of
Kolla Veera Raghav Rao Vs Gorantla Venkateswara Rao and Another
Supreme Court Of India · (2011) 2 ACR 1497 : AIR 2011 SC 641 : (2011) AIRSCW 788 : (2010) 1 BC 669 : (2011) 2 BomCR 448 : (2011) 2 CALLT 77 : (2011) 1 CG.L.R.W. 415 : (2011) 1 CGBCLJ 67 : (2011) 112 CLT 79 : (2011) CriLJ 1094 : (2011) 1 Crimes 266 : (2011) 2 CTC 459 : (2011) 2 JC
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221(1) , 221(2), 300(1)Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court01 Feb 2011Dismissed
B.A. Umesh Vs Regr. Gen. High Court of Karnataka
Supreme Court Of India · (2011) 2 ACR 1478 : AIR 2011 SC 1000 : (2011) AIRSCW 2047 : (2011) AIRSCW 3671 : (2011) AIRSCW 5492 : (2011) 59 BLJR 267 : (2011) 2 JCC 924 : (2011) 2 JCR 265 : (2011) 2 JT 128 : (2011) 1 RCR(Criminal) 803 : (2011) 1 RCR(Criminal) 804 : (2011) 2 SCALE 111
Arms Act, 1959 — Section 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366Evidence Act, 1872 — Section 45, 73, 9
Supreme Court01 Feb 2011Disposed Of
Animal Welfare Board of India Vs A. Nagaraja and Others
Supreme Court Of India · (2011) 4 SCALE 245
Supreme Court01 Feb 2011Dismissed
Jarnail Singh Vs State of Punjab
Supreme Court Of India · AIR 2011 SC 964 : (2011) AIRSCW 1393 : (2011) CriLJ 1738 : (2011) 2 KCCR 169 : (2011) 1 NCC 756 : (2011) 2 PLJR 116 : (2011) 1 RCR(Criminal) 925 : (2011) 2 SCALE 401 : (2011) 1 SCC(Cri) 1191 : (2011) 2 SCR 888
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Evidence Act, 1872 — Section 25