Supreme Court03 Jan 2011Dismissed
Commissioner, Avas Evam Vikas Parishad, Lucknow and Another Vs Laxmi Nath Misra and Others
Supreme Court Of India · (2011) 2 CPJ 23 : (2011) 4 KCCR 365 SN : (2011) 3 SCALE 9
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 933 of 2,993
Supreme Court03 Jan 2011Allowed
Abdul Majid Mir Vs Kapil Dev Ghai and Others
Supreme Court Of India · (2011) 1 PLJR 160 : (2011) 163 PLR 502 : (2011) 3 RCR(Civil) 325 : (2011) 1 SCALE 39 : (2011) 14 SCC 597
Supreme Court03 Jan 2011Dismissed
Panch Ram Vs State of Chhatisgarh
Supreme Court Of India · (2011) 112 CLT 528 : (2011) 1 Crimes 181 : (2011) 1 OLR 688
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court03 Jan 2011Dismissed
Jagat Singh Vs State of H.P.
Supreme Court Of India · (2011) 1 ACR 336 : (2011) AIRSCW 260 : (2011) 1 ALD 402 : (2012) 2 ALT(Cri) 124 : (2011) CriLJ 949 : (2011) 1 Crimes 173 : (2011) 1 JCC 296 : (2011) 1 JT 111 : (2011) 1 RCR(Criminal) 393 : (2011) 1 SCALE 25 : (2011) 2 SCC 234 : (2011) 1 SCC(Cri) 671 : (20
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 305
Supreme Court03 Jan 2011Dismissed
S. Ganesan Vs Rama Raghuraman and Others
Supreme Court Of India · (2011) 1 ACR 324 : (2011) AIRSCW 3937 : (2011) AIRSCW 2751 : (2011) 1 AWC 33 Supp : (2011) 1 Crimes 165 : (2011) 3 JCC 1542 : (2011) 1 JT 1 : (2011) 2 RCR(Criminal) 283 : (2011) 1 SCALE 12 : (2011) 2 SCC 83 : (2011) 1 SCR 27 : (2011) 3 Supreme 431 : (2011
Penal Code, 1860 (IPC) — Section 100, 100(3), 120B, 300, 302
Supreme Court03 Jan 2011Allowed
Brij Mohan and Others Vs Haryana Urban Development Authority and Another
Supreme Court Of India · AIR 2011 SC 343 : (2011) AIRSCW 472 : (2011) 1 AWC 579 Supp : (2011) 1 CHN 211 Supp : (2011) 1 JT 100 : (2011) 2 RCR(Civil) 224 : (2011) 1 SCALE 1 : (2011) 2 SCC 29 : (2011) 1 SCR 12 : (2011) 1 Supreme 52
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 4
Supreme Court03 Jan 2011Dismissed
Ranbir Singh Vs The Executive Engineer
Supreme Court Of India · (2012) AIRSCW 3810 : (2011) AIRSCW 1831 : (2012) 5 ALLMR 913 : (2011) 3 AWC 2550 : (2011) 128 FLR 952 : (2011) 2 LLJ 313 : (2011) LLR 612 : (2011) 1 SCALE 502 : (2011) 1 SCR 587
Industrial Disputes Act, 1947 — Section 25
Supreme Court03 Jan 2011Dismissed
Jonnalagadda Usha Rani Vs Velamala Vasudeva Rao and Another
Supreme Court Of India · (2011) 112 CLT 448 : (2011) 1 OLR 682
Supreme Court03 Jan 2011Dismissed
State of Kerala Vs Raneef
Supreme Court Of India · (2011) 1 ACR 333 : AIR 2011 SC 340 : (2011) AIRSCW 306 : (2011) AIRSCW 5939 : (2011) 1 AWC 233 Supp : (2011) CriLJ 982 : (2011) 1 Crimes 177 : (2011) 1 JCC 293 : (2011) 1 JT 10 : (2011) 1 KLT 242 : (2011) 2 PLJR 49 : (2011) 1 RCR(Criminal) 381 : (2011) 1
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 202
Supreme Court16 Dec 2010Dismissed
Shaik Bade Vs State of Andhra Pradesh
Supreme Court Of India · (2011) 3 RCR(Criminal) 497 : (2010) 13 SCC 706 : (2011) 2 SCC(Cri) 406
Penal Code, 1860 (IPC) — Section 149, 302, 449, 506(2)
Supreme Court16 Dec 2010Allowed
Commissioner Central Excise, Delhi Vs Ace Auto Comp. Ltd.
Supreme Court Of India · (2010) 183 ECR 1 : (2011) 263 ELT 3 : (2011) 1 SCC 666 : (2011) 30 STT 123
Central Excise Rules, 1944 — Rule 173Q, 226, 9(2)Central Excises and Salt Act, 1944 — Section 11AC, 35(L)
Supreme Court16 Dec 2010Allowed
Subhash Vs State of Haryana
Supreme Court Of India · (2011) 1 ACR 1089 : AIR 2011 SC 349 : (2011) AIRSCW 504 : (2011) 2 ALD(Cri) 42 : (2012) 2 ALT(Cri) 119 : (2011) 1 Crimes 62 : (2011) 1 DMC 1 : (2011) 1 JCC 41 : (2011) 2 KCCR 83 SN : (2011) 2 PLJR 9 : (2011) 1 RCR(Criminal) 338 : (2011) 2 SCC(Cri) 689 : (
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
Supreme Court16 Dec 2010Dismissed
Safiya Bee Vs Mohd. Vajahath Hussain alias Fasi
Supreme Court Of India · AIR 2011 SC 421 : (2011) AIRSCW 3880 : (2011) 5 ALD 128 : (2011) 2 SCC 94
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 1(3), 2, 7AUrban Land (Ceiling and Regulation) Act, 1976 — Section 2
Supreme Court16 Dec 2010Allowed
Paramjit Singh Vs Director, Public Instructions and Others
Supreme Court Of India · (2011) 128 FLR 495 : (2011) 2 LLJ 211 : (2011) LLR 116 : (2010) 14 SCC 416 : (2011) 1 SLR 246
Punjab Privately Managed Recongnised Schools Employees (Security of Service) Act, 1979 — Section 4
Supreme Court16 Dec 2010Dismissed
Centre for Public Interest Litigation and Others Vs The Union of India (UOI) and Others
Supreme Court Of India · (2011) 2 ACR 1912 : (2011) 3 MLJ 1084 : (2011) 4 SCALE 51 : (2011) 1 SCC 560 : (2011) 1 SCC(Cri) 463 : (2011) 1 UJ 211
Central Vigilance Commission Act, 2003 — Section 8, 8(1)Constitution of India, 1950 — Article 136, 151Penal Code, 1860 (IPC) — Section 120B
Supreme Court16 Dec 2010Dismissed
Centre for Environment and Food Security Vs Union of India (UOI) and Others
Supreme Court Of India · (2011) 1 KCCR 557
Constitution of India, 1950 — Article 21, 39Mahatma Gandhi National Rural Employment Guarantee Act, 2005 — Section 10(1), 12, 24, 25, 27Minimum Wages Act, 1948 — Section 11, 12(3), 17, 17(2), 19
Supreme Court16 Dec 2010Dismissed
Abrar Vs The State of Uttar Pradesh
Supreme Court Of India · (2011) 1 ACR 1086 : (2011) 1 ADJ 664 : AIR 2011 SC 354 : (2011) AIRSCW 3696 : (2011) 1 Crimes 56 : (2011) 1 JCR 217 : (2011) 3 JT 567 : (2011) 2 RLW 1212 : (2011) 2 SCC 750 : (2011) 2 SCC(Cri) 702 : (2011) 1 UC 317
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court16 Dec 2010Dismissed
Subhash Chand Vs State of Haryana and Others
Supreme Court Of India · (2011) 1 CHN 86 Supp : (2011) 1 RCR(Civil) 663
Punjab Security of Land Tenures Act, 1953 — Section 10(2), 14A, 77(3), 9(1)Punjab Security of Land Tenures Rules, 1956 — Rule 22Punjab Tenancy Act, 1887 — Section 39, 39(1), 77, 77(3)
Supreme Court16 Dec 2010Allowed
Hari Singh and Another Vs State of Uttar Pradesh
Supreme Court Of India · (2011) 1 ACR 1094 : AIR 2011 SC 360 : (2011) AIRSCW 485 : (2011) 1 Crimes 59 : (2011) 2 KCCR 82 SN : (2011) 1 RCR(Criminal) 316 : (2010) 13 SCC 756 : (2011) 1 UC 325
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 394Penal Code, 1860 (IPC) — Section 302, 34, 504, 506
Supreme Court16 Dec 2010Dismissed
D.N. Jeevaraju and Another Vs D. Sudhakar and Others Etc.
Supreme Court Of India · AIR 2011 SC 1158 : (2011) AIRSCW 2080 : (2011) 3 AWC 2733 : (2011) 3 KCCR 2317 : (2011) 1 RCR(Civil) 671
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Disqualification Rules, 1986 — Rule 6(4)