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Supreme Court Of India judgments

59,848 judgments · page 931 of 2,993

Supreme Court11 Jan 2011Disposed Of

State Bank of India and Others Vs Bidyut Kumar Mitra and Others

Supreme Court Of India · (2011) AIRSCW 798 : (2011) AIRSCW 5471 : (2011) 2 CALLT 46 : (2011) 5 CHN 54 Supp : (2011) 130 FLR 328 : (2011) 1 JT 146 : (2011) 2 KCCR 105 SN : (2011) 1 LLJ 735 : (2011) LLR 561 : (2011) 4 MLJ 562 : (2011) 1 SCALE 390 : (2011) 2 SCC 316 : (2011) 1 SCC(L

State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 32(3), 32(4), 49, 50, 50(11)
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Supreme Court11 Jan 2011Disposed Of

Vikas Kumar Roorkewal Vs State of Uttarakhand and Others

Supreme Court Of India · (2011) 2 ACR 1682 : AIR 2011 SC 726 : (2011) AIRSCW 643 : (2011) 1 JCR 253 : (2011) 1 JT 137 : (2011) 2 KCCR 95 SN : (2011) 1 OLR 778 : (2011) 1 RCR(Criminal) 477 : (2011) 1 SCALE 215 : (2011) 2 SCC 178 : (2011) 1 SCC(Cri) 638 : (2011) 1 SCR 279 : (2011)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 406, 407Evidence Act, 1872 — Section 165
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Supreme Court11 Jan 2011Dismissed

Kamleshwar Paswan Vs State of U.T. Chandigarh

Supreme Court Of India · (2011) 3 ACR 2404 : (2011) AIRSCW 2046 : (2011) 3 KCCR 252 : (2011) 1 OLR 800 : (2011) 2 RCR(Criminal) 60 : (2011) 2 SCALE 289 : (2011) 11 SCC 564 : (2011) 1 SCR 647

Penal Code, 1860 (IPC) — Section 302, 307, 308
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Supreme Court10 Jan 2011Allowed

State of U.P. and Others Vs Madhav Prasad Sharma

Supreme Court Of India · (2003) 1 ACR 346 : (2011) AIRSCW 752 : (2011) 128 FLR 915 : (2011) 2 JCR 11 : (2011) 1 JT 326 : (2011) 2 KCCR 100 SN : (2011) 1 SCALE 209 : (2011) 2 SCC 212 : (2011) 1 SCC(L&S) 300 : (2011) 1 SCR 266 : (2011) 1 Supreme 334 : (2011) 1 UPLBEC 595

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 20(2), 226, 227Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 4(1), 4(2), 7, 8
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Supreme Court07 Jan 2011Dismissed

United Riceland Ltd. Vs State of Haryana and Another

Supreme Court Of India · (2011) AIRSCW 1429 : (2011) 183 ECR 238 : (2011) 1 JT 332 : (2011) 1 SCALE 180 : (2011) 2 SCC 423 : (2011) 1 SCR 186 : (2011) 1 Supreme 175 : (2011) 37 VST 599

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 213(2), 286, 286(1), 367(2)Haryana General Sales Tax Act, 1973 — Section 15, 15(1), 15A, 17, 18
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Supreme Court07 Jan 2011Disposed Of

Sajjan Sharma Vs State of Bihar

Supreme Court Of India · AIR 2011 SC 632 : (2011) AIRSCW 467 : (2011) AIRSCW 2716 : (2011) 59 BLJR 73 : (2011) CriLJ 1169 : (2011) 1 Crimes 187 : (2011) 1 JCC 278 : (2011) 1 JCR 224 : (2011) 1 JT 173 : (2011) 2 KCCR 80 SN : (2011) 2 PLJR 34 : (2011) 1 SCALE 137 : (2011) 2 SCC 206

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 379
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Supreme Court07 Jan 2011Allowed

Automotive Tyre Manufacturers Association Vs The Designated Authority and Others

Supreme Court Of India · (2011) AIRSCW 818 : (2011) 183 ECR 145 : (2011) 263 ELT 481 : (2011) 1 JT 282 : (2011) 2 KCCR 108 SN : (2011) 1 SCALE 149 : (2011) 2 SCC 258 : (2011) 1 SCR 198 : (2011) 1 Supreme 135 : (2011) 1 UJ 49

Customs Tariff (Identification, Assessment & Collection of Anti-Dumping Duty on Dumped Articles & for Determination of Injury) Rules, 1995 — Rule 2(c), 3, 5, 6, 6(1), 6(6), 6(7), 6(8), 7, 10, 11, 12, 13, 17, 17(1)(a), 17(2), 17(3), 18, 20, 20(2)(a), 20(2)(b), 21Customs Tariff Act, 1975 — Section 9A, 9A(1), 9A(3), 9A(5), 9B(1)(c)(iii), 9CCustoms Act, 1962 — Section 130E
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Supreme Court07 Jan 2011Disposed Of

Daya Nand Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 593 : (2011) AIRSCW 453 : (2011) CriLJ 1157 : (2011) 1 GLH 496 : (2011) 1 JCC 325 : (2011) 1 JCR 245 : (2011) 1 JT 106 : (2011) 1 KLJ 470 : (2011) 1 NCC 523 : (2011) 1 OLR 811 : (2011) 1 RCR(Criminal) 420 : (2011) 1 SCALE 143 : (2011) 2 SCC 22

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16(2), 2, 2(1), 20Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Penal Code, 1860 (IPC) — Section 376, 511
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Supreme Court07 Jan 2011Dismissed

Unni Menon Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 3 AWC 3044 : (2011) 2 JCR 178 : (2011) 1 JT 338 : (2011) 6 KarLJ 150 : (2011) 2 KCCR 1170 : (2011) 3 MLJ 1115 : (2011) 1 SCALE 197 : (2011) 2 SCC 378 : (2011) 1 SCC(L&S) 334 : (2011) 2 SCR 33 : (2011) 1 UPLBEC 600

Administrative Tribunal (Accounts Personnel Posts) Recruitment Rules, 1990 — Rule 3Administrative Tribunals Act, 1985 — Section 13(2)
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Supreme Court07 Jan 2011Dismissed

Jt. Commissioner of Income Tax, Mumbai Vs Rolta India Ltd.

Supreme Court Of India · (2011) AIRSCW 867 : (2011) 330 ITR 470 : (2011) 1 JCC 329 : (2011) 1 JT 343 : (2011) 1 SCALE 186 : (2011) 2 SCC 408 : (2011) 1 SCR 146 : (2011) 196 TAXMAN 594

Income Tax Act, 1961 — Section 115J, 115JA, 115JA(4), 115JB, 115JB(5)
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Supreme Court07 Jan 2011Allowed

New India Assurance Company Ltd. Vs Yadu Sambhaji More and Others

Supreme Court Of India · (2011) ACJ 584 : AIR 2011 SC 666 : (2011) AIRSCW 575 : (2011) 4 ALD 36 : (2011) 1 ALLMR 922 : (2011) 2 AWC 1089 : (2011) 2 BomCR 1 : (2011) 1 CGBCLJ 44 : (2011) 2 JCR 157 : (2011) 1 JT 73 : (2011) 2 LW 673 : (2011) 3 MhLj 365 : (2011) MPLJ 468 : (2011) 2

Constitution of India, 1950 — Article 133, 134AMotor Vehicles Act, 1939 — Section 110A, 2(18), 92ASupreme Court Rules, 1966 — Order 15 Rule 1
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