Supreme Court13 Jan 2011Allowed
Nachimuthu and Another Vs State of Tamil Nadu
Supreme Court Of India · (2012) CriLJ 676
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 930 of 2,993
Supreme Court13 Jan 2011Allowed
Usha Rectifier Corpn. (I) Ltd. (Presently known as Usha (I) Ltd.) Vs Commissioner of Central Excise, New Delhi
Supreme Court Of India · (2011) AIRSCW 1279 : (2011) 184 ECR 43 : (2011) 3 JT 183 : (2011) 1 RCR(Civil) 843 : (2011) 1 SCALE 416 : (2011) 11 SCC 571 : (2011) 1 SCR 347 : (2011) 1 Supreme 441
Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 3
Supreme Court13 Jan 2011Allowed
Arundhati Ashok Walavalkar Vs State of Maharashtra
Supreme Court Of India · (2011) AIRSCW 1272 : (2011) 1 ALLMR 971 : (2011) 2 BomCR 14 : (2011) 128 FLR 554 : (2011) 1 JT 165 : (2011) 2 KCCR 161 SN : (2011) 2 LLJ 206 : (2011) 4 MLJ 320 : (2011) 1 SCALE 424 : (2011) 11 SCC 324 : (2011) 2 SCC(L&S) 214 : (2011) 1 SCR 355 : (2011) 1
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 3, 5(1), 8(25)
Supreme Court12 Jan 2011Allowed
Swaminathan and Another Vs State of Tamil Nadu
Supreme Court Of India · AIR 2011 SC 1592 : (2011) CriLJ 1683 : (2011) 2 JCR 156 : (2011) 2 SCALE 229
Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court12 Jan 2011Dismissed
UPSRTC Vs Commissioner of Central Excise and Service Tax
Supreme Court Of India · (2011) 186 ECR 165 : (2011) 30 STT 402
Finance Act, 1994 — Section 65
Supreme Court12 Jan 2011Allowed
Bhim Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 1 SCALE 697 : (2011) 13 SCC 94
Constitution of India, 1950 — Article 32
Supreme Court12 Jan 2011Allowed
Ghisalal Vs Dhapubai (Dead) by L.Rs. and Others Dhapubai (Dead) through L.Rs. Vs Ghisalal and Others
Supreme Court Of India · AIR 2011 SC 644 : (2011) AIRSCW 592 : (2012) AIRSCW 2625 : (2011) 6 ALT 12 : (2011) 3 AWC 2521 : (2011) 4 BomCR 446 : (2011) 1 CG.L.R.W. 179 : (2011) 2 CHN 230 Supp : (2011) 112 CLT 30 : (2011) 2 CTC 700 : (2011) 2 JCR 109 : (2011) 1 JLJ 368 : (2011) 1 JT
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 96Constitution of India, 1950 — Article 136, 14, 15Hindu Adoptions and Maintenance Act, 1956 — Section 11(1), 11(2), 12, 16, 6
Supreme Court12 Jan 2011Disposed Of
Pushpa @ Leela and Others Vs Shakuntala and Others
Supreme Court Of India · (2011) ACJ 705 : AIR 2011 SC 682 : (2011) AIRSCW 562 : (2011) 2 AWC 1094 : (2011) 1 CG.L.R.W. 197 : (2011) 2 CPJ 9 : (2011) 2 CTC 693 : (2011) 2 JCR 163 : (2011) 1 JT 117 : (2011) 1 KLJ 488 : (2011) 3 MLJ 219 : (2011) 2 MPHT 1 : (2011) 3 PLJR 119 : (2011)
Motor Vehicles Act, 1988 — Section 157, 2(30), 50, 50(1), 50(2)
Supreme Court12 Jan 2011Dismissed
Mahant Jawala Singh Chela of Mahant Bishan Singh (dead) through Legal Representative Vs The Shiromani Gurdwara Prabhandhak Committee, Amritsar
Supreme Court Of India · AIR 2011 SC 732 : (2011) 2 JT 305 : (2011) 1 RCR(Civil) 770 : (2011) 1 SCALE 341 : (2011) 2 SCC 457 : (2011) 2 SCR 69 : (2011) 1 UJ 272
Civil Procedure Code, 1908 (CPC) — Section 92Places of Worship (Special Provisions) Act, 1991 — Section 4Sikh Gurdwaras Act, 1925 — Section 10, 11, 14(1), 16, 16(1)
Supreme Court12 Jan 2011Dismissed
Iqbal Moosa Patel Vs State of Gujarat
Supreme Court Of India · (2011) 2 ACR 1897 : (2011) AIRSCW 884 : (2011) 2 ALD(Cri) 148 : (2011) 3 CGLJ 361 : (2011) CriLJ 1142 : (2011) 1 Crimes 205 : (2011) 2 GLH 905 : (2011) 2 GLR 905 : (2011) 1 JCC 35 : (2011) 1 JCR 241 : (2011) 1 JT 157 : (2011) 2 KCCR 116 SN : (2011) 1 RCR(
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 35, 54, 67
Supreme Court12 Jan 2011Allowed
Safai Karamchari Andolan and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 1 SCALE 708
Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 — Section 5
Supreme Court12 Jan 2011Allowed
Rajendra Prasad Gupta Vs Prakash Chandra Mishra and Others
Supreme Court Of India · AIR 2011 SC 1137 : (2011) AIRSCW 1318 : (2011) 3 AWC 2520 : (2011) 4 BomCR 373 : (2011) 1 CGBCLJ 55 : (2011) 2 CHN 97 Supp : (2011) 112 CLT 66 : (2011) 2 CTC 463 : (2011) 2 JCR 162 : (2011) 3 KCCR 217 SN : (2011) 3 MhLj 521 : (2011) 3 MLJ 207 : (2011) 1 O
Civil Procedure Code, 1908 (CPC) — Section 151
Supreme Court12 Jan 2011Allowed
Land Acquisition Officer-cum-RDO, Chevella Division Ranga Reddy District Vs A. Ramachandra Reddy and Others
Supreme Court Of India · AIR 2011 SC 662 : (2011) AIRSCW 1625 : (2011) AIRSCW 2293 : (2011) AIRSCW 583 : (2011) 4 ALD 30 : (2011) 2 ALLMR 470 : (2011) 2 AWC 2171 : (2011) 5 CHN 23 Supp : (2011) 1 JT 132 : (2011) 2 KCCR 94 SN : (2011) 4 MLJ 205 : (2011) 2 RCR(Civil) 557 : (2011) 1
Land Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(3A)
Supreme Court12 Jan 2011Allowed
State of Jharkhand and Others Vs Pakur Jagran Manch and Others
Supreme Court Of India · AIR 2011 SC 675 : (2011) AIRSCW 567 : (2011) 2 JCR 15 : (2011) 3 JT 84 : (2011) 1 SCALE 309 : (2011) 2 SCC 591 : (2011) 1 SCR 687
Bihar and Orissa General Clauses Act, 1917 — Section 21, 24Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 2, 2(1), 24, 25A, 38Santhal Parganas Settlement Regulations, 1872 — Regulation 10, 13
Supreme Court12 Jan 2011Partly Allowed
Trident India Ltd. Vs Cham Ice and Cold Storage and Others
Supreme Court Of India · (2011) 01 SC CK 0013
Supreme Court11 Jan 2011
Environmental and Consumer Protect. Found Vs Delhi Administration and Others
Supreme Court Of India · (2011) 1 SCALE 709
Supreme Court11 Jan 2011Allowed
Manoj Yadav Vs Pushpa @ Kiran Yadav and Others
Supreme Court Of India · (2011) 2 ACR 1681 : AIR 2011 SC 847 : (2011) AIRSCW 304 : (2011) 1 CG.L.R.W. 402 : (2011) 1 CTC 511 : (2011) 1 DMC 209 : (2011) 1 JCC 471 : (2011) 1 JT 164 : (2011) 1 KLJ 30 : (2011) 1 RCR(Civil) 803 : (2011) 1 RCR(Criminal) 513 : (2011) 1 SCALE 287 : (20
Criminal Procedure Code, 1973 (CrPC) — Section 125
Supreme Court11 Jan 2011Dismissed
Girnar Traders Vs State of Maharashtra and Others Digambar Motiram Jhadhav Vs The Commissioner and Others
Supreme Court Of India · (2011) 2 BomCR 655 : (2011) 1 JT 469 : (2011) 1 SCALE 223 : (2011) 3 SCC 1 : (2011) 3 SCR 1 : (2011) 1 UJ 125
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Bangalore Development Authority Act, 1976 — Section 19, 36Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 2
Supreme Court11 Jan 2011Dismissed
Gayathri Womens Welfare Association Vs Gowramma and Another
Supreme Court Of India · AIR 2011 SC 785 : (2011) 2 AWC 2161 : (2011) 2 CHN 139 Supp : (2011) 112 CLT 106 : (2011) 1 JT 315 : (2011) 1 KLJ 55 : (2011) 3 MhLj 354 : (2011) 4 MLJ 195 : (2011) MPLJ 477 : (2011) 112 RD 511 : (2011) 1 RLW 588 : (2011) 1 SCALE 379 : (2011) 2 SCC 330 :
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A
Supreme Court11 Jan 2011Dismissed
S.K. Jha Commodre Vs State of Kerala and Another
Supreme Court Of India · (2011) 1 OLR 769 : (2011) 2 SCALE 1 : (2011) 1 SCR 295
Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 475, 549Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307