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Supreme Court Of India judgments

59,848 judgments · page 927 of 2,993

Supreme Court27 Jan 2011Allowed

Ashok Surajlal Ulke Vs State of Maharashtra

Supreme Court Of India · (2011) AIRSCW 2201 : (2011) CriLJ 2330 : (2011) 3 KCCR 279 SN : (2011) 2 RCR(Criminal) 63 : (2011) 2 SCALE 616 : (2011) 2 SCR 246

Penal Code, 1860 (IPC) — Section 354, 376
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Supreme Court25 Jan 2011Disposed Of

Keshav Prasad Sharma Vs Indian Oil Corporation and Others

Supreme Court Of India · (2011) 2 ACR 1532 : (2011) AIRSCW 999 : (2011) AIRSCW 4606 : (2011) 2 JCR 185 : (2011) 2 KCCR 140 SN : (2011) 1 RCR(Criminal) 894 : (2011) 2 SCALE 2 : (2011) 1 SCR 838 : (2011) 5 Supreme 157

Civil Procedure Code, 1908 (CPC) — Section 100, 96Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 319
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Supreme Court25 Jan 2011Allowed

B. Fine Art Auctioneers Pvt. Ltd. and Others Vs C.B.I. and Another

Supreme Court Of India · (2011) 2 ACR 1533 : (2011) 265 ELT 167 : (2011) 6 JT 307 : (2011) 1 SCALE 742 : (2011) 11 SCC 491 : (2011) 3 SCC(Cri) 229 : (2011) 1 SCR 563

Antiquities and Art Treasures Act, 1972 — Section 24, 25(1), 3Constitution of India, 1950 — Article 136, 226Penal Code, 1860 (IPC) — Section 120B
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Supreme Court25 Jan 2011Allowed

Manjit Singh @ Mange Vs CBI Om Prakash Shrivastava @ Babloo Vs State of U.P. State of U.P. Vs Om Prakash Shrivastava @ Babloo

Supreme Court Of India · (2011) 3 ACR 2503 : AIR 2011 SC 806 : (2011) AIRSCW 913 : (2011) 2 KCCR 113 SN : (2012) 1 MLJ 250 : (2011) 1 RCR(Criminal) 765 : (2011) 1 SCALE 766 : (2011) 11 SCC 578 : (2011) 1 SCR 997 : (2011) 1 Supreme 449 : (2011) 1 UJ 475

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 2, 313Delhi Police Special Establishment Act, 1946 — Section 3
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Supreme Court25 Jan 2011dismissed

Durbal Vs State of U.P.

Supreme Court Of India · (2011) 2 ACR 1527 : AIR 2011 SC 795 : (2011) AIRSCW 856 : (2011) 2 ALD(Cri) 131 : (2012) 2 ALT(Cri) 109 : (2011) CriLJ 1106 : (2011) 1 JCC 475 : (2011) 2 KCCR 110 SN : (2011) 2 RCR(Criminal) 124 : (2011) 1 SCALE 730 : (2011) 2 SCC 676 : (2011) 1 SCC(Cri)

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court25 Jan 2011Dismissed

Kanaka Rekha Naik Vs Manoj Kumar Pradhan and Another

Supreme Court Of India · (2011) 2 ACR 1522 : AIR 2011 SC 799 : (2011) AIRSCW 879 : (2011) 2 ALD(Cri) 153 : (2011) 1 CGBCLJ 62 : (2011) CriLJ 1113 : (2011) 2 JCC 723 : (2011) 3 JT 270 : (2011) 2 KCCR 115 SN : (2011) 2 KLJ 253 : (2011) 2 PLJR 77 : (2011) 1 RCR(Criminal) 894 : (2011

Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 147, 149, 302, 326
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Supreme Court25 Jan 2011Allowed

Amar Bahadur Singh Vs State of U.P.

Supreme Court Of India · (2011) 3 ACR 2565 : AIR 2011 SC 1352 : (2011) AIRSCW 1823 : (2011) CriLJ 1921 : (2011) 2 JCR 224 : (2011) 3 JT 269 : (2011) 1 OLR 1023 : (2011) 2 RCR(Criminal) 893 : (2011) 3 SCALE 353 : (2011) 2 SCR 243

Penal Code, 1860 (IPC) — Section 376
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Supreme Court24 Jan 2011Dismissed

Kalyan Singh Chouhan Vs C.P. Joshi

Supreme Court Of India · AIR 2011 SC 1127 : (2011) AIRSCW 2563 : (2011) AIRSCW 1061 : (2011) 2 ALT 44 : (2011) 3 CHN 173 Supp : (2011) 112 CLT 228 : (2011) 2 JT 97 : (2011) 1 RCR(Civil) 865 : (2011) 1 SCALE 718 : (2011) 11 SCC 786 : (2011) 2 SCR 216 : (2011) 1 Supreme 481 : (2011

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 16, 151Conduct of Elections Rules, 1961 — Rule 42, 63Representation of the People Act, 1951 — Section 100, 100(1), 117, 118, 30
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Supreme Court24 Jan 2011dismissed

Rameshbhai Chandubhai Rathod Vs The State of Gujarat

Supreme Court Of India · (2011) 2 ACR 1870 : AIR 2011 SC 803 : (2011) AIRSCW 1026 : (2011) 1 ALD(Cri) 686 : (2009) 3 ALT(Cri) 1 : (2012) 2 ALT(Cri) 132 : (2011) CriLJ 1458 : (2011) 2 GLH 1462 : (2011) 2 GLR 1462 : (2011) 1 JCR 278 : (2011) 2 JT 33 : (2011) 3 KCCR 190 SN : (2011)

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 235, 235(2), 354, 354(3), 433APenal Code, 1860 (IPC) — Section 302, 363, 366, 376, 397
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Supreme Court24 Jan 2011Dismissed

Gurdial Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 2011 SC 840 : (2012) AIRSCW 3806 : (2011) AIRSCW 860 : (2011) 2 ALD(Cri) 136 : (2012) 2 ALT(Cri) 129 : (2011) CriLJ 1110 : (2011) 2 JCC 897 : (2011) 1 JCR 198 : (2011) 5 JT 415 : (2011) 1 RCR(Criminal) 879 : (2011) 1 SCALE 669 : (2011) 2 SCC 768 : (20

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
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Supreme Court21 Jan 2011Allowed

Rabindra Kumar Pal @ Dara Singh Vs Republic of India

Supreme Court Of India · (2011) 2 ACR 1690 : AIR 2011 SC 1436 : (2011) AIRSCW 1865 : (2011) AIRSCW 606 : (2011) 1 Crimes 217 : (2011) 1 JT 350 : (2011) 2 KCCR 92 SN : (2011) 1 OLR 818 : (2011) 1 RCR(Criminal) 641 : (2011) 1 SCALE 615 : (2011) 2 SCC 490 : (2011) 1 SCC(Cri) 706 : (

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 164(2), 164(3), 281Evidence Act, 1872 — Section 21, 24, 25, 26, 27
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Supreme Court21 Jan 2011Dismissed

Samittri Devi and Another Vs Sampuran Singh and Another

Supreme Court Of India · AIR 2011 SC 773 : (2011) AIRSCW 4285 : (2011) AIRSCW 680 : (2011) 4 ALD 6 : (2011) 3 AWC 2368 : (2011) 1 CG.L.R.W. 225 : (2011) 1 CGBCLJ 69 : (2011) 2 CHN 37 Supp : (2011) 112 CLT 198 : (2011) 2 CTC 820 : (2011) 2 JCR 22 : (2011) 1 JT 430 : (2011) 2 KCCR

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Companies Act, 1956 — Section 53(2)Evidence Act, 1872 — Section 114, 16
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