Supreme Court14 Jan 2011Dismissed

TGN Kumar Vs State of Kerala and Others

Supreme Court Of India · (2011) 2 SCC 772

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 233, 243, 273, 313Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court14 Jan 2011Partly Allowed

Bansi Lal Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 691 : (2011) AIRSCW 674 : (2011) 1 ALD(Cri) 704 : (2011) 2 GLH 969 : (2011) 2 GLR 969 : (2011) 1 JCC 480 : (2011) 1 JCR 259 : (2011) 5 JT 373 : (2011) 2 KCCR 98 SN : (2011) 4 PLJR 15 : (2011) 1 RCR(Criminal) 753 : (2011) 1 RLW 357 : (2011) 1 S

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304, 304B, 306, 498A
Supreme Court14 Jan 2011Allowed

State of U.P Vs Chhoteylal

Supreme Court Of India · (2011) 2 ACR 1885 : (2011) 1 ADJ 738 : AIR 2011 SC 697 : (2011) AIRSCW 662 : (2011) 1 ALD(Cri) 691 : (2011) 1 JCC 449 : (2011) 1 JT 228 : (2011) 2 KCCR 97 SN : (2011) 1 NCC 637 : (2011) 1 RCR(Civil) 117 : (2011) 1 RCR(Criminal) 443 : (2011) 1 SCALE 454 :

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 363, 366, 368, 375, 376
Supreme Court14 Jan 2011Allowed

Lakhan Lal Vs State of Bihar

Supreme Court Of India · AIR 2011 SC 842 : (2011) AIRSCW 889 : (2011) 2 ALD(Cri) 125 : (2012) 2 ALT(Cri) 95 : (2011) 59 BLJR 1763 : (2011) CriLJ 1116 : (2011) 1 JCC 287 : (2011) 6 JT 315 : (2011) 2 KCCR 117 SN : (2011) 1 NCC 576 : (2011) 1 RCR(Criminal) 494 : (2011) 1 SCALE 504 :

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 20, 49, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Juvenile Justice Act, 1986 — Section 63
Supreme Court14 Jan 2011Dismissed

Saroja Vs Santhil Kumar and Others

Supreme Court Of India · AIR 2011 SC 642 : (2011) AIRSCW 580 : (2011) 4 ALD 33 : (2011) 2 ALLMR 473 : (2011) 3 AWC 2517 : (2011) 2 CALLT 73 : (2011) 4 CHN 112 Supp : (2011) 1 JT 244 : (2011) 2 KCCR 93 SN : (2011) 164 PLR 125 : (2011) 3 RCR(Civil) 332 : (2011) 113 RD 80 : (2011) 1

Supreme Court14 Jan 2011Allowed

R.L. Kalathia and Co. Vs State of Gujarat

Supreme Court Of India · AIR 2011 SC 754 : (2011) AIRSCW 703 : (2011) 1 ALLMR 952 : (2011) 3 AWC 2634 : (2011) 2 CHN 30 Supp : (2011) 2 CTC 117 : (2011) 1 GLR 819 : (2011) 1 JCR 172 : (2011) 2 JT 68 : (2011) 2 KCCR 99 SN : (2011) 3 MLJ 213 : (2011) 2 RCR(Civil) 832 : (2011) 1 SCA

Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court14 Jan 2011Allowed

B.S. Krishna Murthy and Another Vs B.S. Nagaraj and Others

Supreme Court Of India · AIR 2011 SC 794 : (2011) AIRSCW 751 : (2011) 1 ALLMR 927 : (2011) 1 ARBLR 186 : (2011) 3 AWC 2214 : (2011) 2 CHN 217 Supp : (2011) 112 CLT 239 : (2011) 1 JCR 170 : (2011) 1 JT 247 : (2011) 6 KarLJ 174 : (2011) 2 KCCR 1177 : (2011) 3 LW 15 : (2011) 3 MLJ 1

Civil Procedure Code, 1908 (CPC) — Section 89
Supreme Court14 Jan 2011Allowed

Medley Pharmaceuticals Ltd. Vs The Commissioner of Central Excise and Customs, Daman

Supreme Court Of India · (2011) AIRSCW 757 : (2011) 186 ECR 18 : (2011) 2 JT 53 : (2011) 2 KCCR 101 SN : (2011) 1 RCR(Civil) 888 : (2011) 1 SCALE 480 : (2011) 2 SCC 601 : (2011) 1 SCR 741 : (2011) 1 UJ 298

Central Excise (Valuation) Rules, 1975 — Rule 4, 6, 7, 93Central Excise Valuation (Determination of Price of Excisable Goods) Rules, 2000 — Rule 11, 6, 7, 8Central Excises and Salt Act, 1944 — Section 2, 3, 35L, 4(1
Supreme Court14 Jan 2011Dismissed

T.G N. Kumar Vs State of Kerala and Others

Supreme Court Of India · AIR 2011 SC 708 : (2011) AIRSCW 5678 : (2011) AIRSCW 635 : (2010) 1 BC 612 : (2011) 3 CALLT 27 : (2011) 1 CGBCLJ 81 : (2011) 2 CHN 22 Supp : (2011) 1 Crimes 339 : (2011) 1 CTC 627 : (2011) 2 GLH 1570 : (2011) 2 GLR 1570 : (2011) 3 JT 280 : (2011) 1 KLJ 55

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 205, 233, 243, 273, 313Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court13 Jan 2011Disposed Of

P.C. Paulose, Sparkway Enterprises Vs Commissioner of Central Excise and Customs

Supreme Court Of India · (2011) AIRSCW 863 : (2011) 238 CTR 70 : (2011) 184 ECR 1 : (2011) 1 JT 465 : (2011) 1 KLJ 45 : (2011) 1 KLT 446 : (2011) 1 RCR(Civil) 841 : (2011) 1 SCALE 420 : (2011) 2 SCC 230 : (2011) 1 SCR 872 : (2011) 21 STR 353 : (2011) 30 STT 241 : (2011) 1 Supreme

Airports Authority of India Act, 1994 — Section 3Finance Act, 1994 — Section 65
Supreme Court13 Jan 2011Disposed Of

Saraf Trading Corporation Vs State of Kerala

Supreme Court Of India · (2011) AIRSCW 1438 : (2011) 183 ECR 232 : (2011) 264 ELT 8 : (2011) 3 JT 77 : (2011) 1 SCALE 401 : (2011) 2 SCC 344 : (2011) 1 SCR 371 : (2011) 1 Supreme 340 : (2011) 1 UJ 1 : (2011) 38 VST 1

Central Excises and Salt Act, 1944 — Section 11BCentral Sales Tax Act, 1956 — Section 5, 5(1), 5(3)Constitution of India, 1950 — Article 265, 286
Supreme Court13 Jan 2011Disposed Of

State of Rajasthan and Others Vs Daya Lal and Others

Supreme Court Of India · AIR 2011 SC 1193 : (2011) AIRSCW 905 : (2011) 4 AWC 3480 : (2011) 128 FLR 928 : (2011) 1 JCR 177 : (2011) 1 JT 457 : (2011) 2 KCCR 118 SN : (2011) 2 LLJ 193 : (2011) 4 PLJR 90 : (2011) 3 RLW 2161 : (2011) 1 SCALE 408 : (2011) 2 SCC 429 : (2011) 1 SCC(L&S)

Constitution of India, 1950 — Article 14, 16, 226Government and Aided Hostels Management Rules, 1982 — Rule 11, 5, 9