COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 934 of 2,993

Supreme Court16 Dec 2010Partly Allowed

Sanjay Kumar Jain Vs State of Delhi

Supreme Court Of India · (2011) 1 ACR 852 : AIR 2011 SC 363 : (2011) AIRSCW 488 : (2011) 2 ALD(Cri) 58 : (2011) 1 Crimes 36 : (2011) 121 DRJ 522 : (2011) 1 NCC 394 : (2011) 1 RCR(Criminal) 270 : (2011) 11 SCC 733 : (2010) 8 Supreme 482 : (2011) 1 UC 298

Criminal Procedure Code, 1973 (CrPC) — Section 313, 51Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 27

Supreme Court16 Dec 2010Disposed Of

Mohammad Mian Vs State of U.P.

Supreme Court Of India · (2011) 1 ACR 1097 : AIR 2011 SC 397 : (2011) AIRSCW 478 : (2012) 2 ALT(Cri) 140 : (2011) 1 Crimes 77 : (2011) 2 KCCR 76 SN : (2011) 1 NCC 344 : (2011) 3 RCR(Criminal) 739 : (2011) 2 SCC 721 : (2011) 2 SCC(Cri) 694 : (2011) 1 UC 339

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court16 Dec 2010Dismissed

Commissioner of Income Tax, Chennai Vs Tulsyan NEC Ltd.

Supreme Court Of India · (2011) 237 CTR 105 : (2011) 330 ITR 226 : (2011) 2 KCCR 112 SN : (2011) 2 SCC 1 : (2011) 196 TAXMAN 181 : (2011) 1 UJ 260

Companies Act, 1956 — Section 210Finance Act, 1997 — Section 115JAAFinance Act, 2006 — Section 209(1), 234B

Supreme Court15 Dec 2010Allowed

Smt. Moulana Shamshunnisa and Etc. Vs Additional Chief Secretary and Others

Supreme Court Of India · (2011) 2 ACR 2106 : AIR 2011 SC 1422 : (2011) AIRSCW 2170 : (2011) 6 JT 325 : (2011) 3 KCCR 2157 : (2011) 2 RCR(Criminal) 839 : (2011) 3 SCALE 1

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8

Supreme Court15 Dec 2010Partly Allowed

Parle Bisleri Pvt. Ltd. Vs Commr. of Customs and Central Ex., Ahmedabad

Supreme Court Of India · (2011) 183 ECR 187 : (2011) 263 ELT 15 : (2011) 2 GLR 1174 : (2011) 30 STT 231

Supreme Court15 Dec 2010Disposed Of

Kootha Perumal Vs State Tr. Inspector of Police, Vigilance and Anti Corruption

Supreme Court Of India · AIR 2011 SC 356 : (2011) 1 Crimes 52 : (2011) 1 JCC 32 : (2011) 6 JT 321 : (2011) 1 RCR(Criminal) 278 : (2011) 1 SCC 491 : (2011) 1 SCC(Cri) 418 : (2011) 1 UC 291 : (2010) 10 UJ 5484

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 7

Supreme Court15 Dec 2010Dismissed

Birla Technologies Ltd. Vs Neutral Glass and Allied Industries Ltd.

Supreme Court Of India · (2011) 1 ALLMR 919 : (2011) 3 AWC 2647 : (2011) 1 CPJ 1 : (2011) 1 JCR 201 : (2011) 2 KLJ 133 : (2011) 1 SCC 525 : (2011) 1 UJ 229 : (2011) 1 UPLBEC 111

Consumer Protection (Amendment) Act, 2002 — Section 2(1)Consumer Protection Act, 1986 — Section 2(1)Limitation Act, 1963 — Section 14

Supreme Court15 Dec 2010Allowed

C.C.E.C and St, Vishakhapatnam Vs Jocil Ltd.

Supreme Court Of India · (2010) 183 ECR 7 : (2011) 263 ELT 9 : (2011) 1 RCR(Civil) 845 : (2011) 1 SCC 681

Constitution of India, 1950 — Article 136Customs Act, 1962 — Section 28Interpretation General Rules — Rule 1, 3

Supreme Court15 Dec 2010Allowed

State of U.P. and Others Vs Sangam Nath Pandey and Others U.P. Public Service Commission Vs Manoj Kumar Singh and Others

Supreme Court Of India · (2011) 1 SCC(L&S) 306 : (2011) 2 ShimLC 105 : (2011) 1 SLR 263 : (2011) 1 UJ 8 : (2011) 1 UPLBEC 91

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(2), 3(5)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and O

Supreme Court14 Dec 2010Dismissed

Smt. Geeta Vs State of U.P. and Others

Supreme Court Of India · AIR 2011 SC 414 : (2011) 3 AWC 2640 : (2011) 1 CHN 198 Supp : (2011) 112 RD 141 : (2010) 13 SCC 678 : (2011) 1 UPLBEC 65

Constitution of India, 1950 — Article 136Uttar Pradesh Panchayat Laws (Amendment) Act, 2007 — Section 7(3), 82, 83, 9(2), 9A

Supreme Court14 Dec 2010Disposed Of

General Manager (OSD), Bengal Nagpur Cotton Mills, Rajnandgaon Vs Bharat Lal and Another

Supreme Court Of India · (2011) 128 FLR 560 : (2011) 1 LLJ 231 : (2011) MPLJ 377 : (2011) 1 SCC 635 : (2011) 1 SCC(L&S) 16 : (2011) 1 SLR 140

Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 31(3), 65(3)

Supreme Court14 Dec 2010Dismissed

K. Balaraman Vs Chairman, Railway Board and Others

Supreme Court Of India · (2011) AIRSCW 2164 : (2011) 4 AWC 3487 : (2011) 128 FLR 957 : (2011) 3 JT 634 : (2011) 3 KCCR 274 SN : (2011) 1 SCALE 470

Supreme Court14 Dec 2010Allowed

State of A.P. Vs M. Sohan Babu and Another

Supreme Court Of India · (2011) 2 ACR 2111 : (2011) AIRSCW 1914 : (2011) CriLJ 2175 : (2011) 3 KCCR 273 SN : (2011) 3 SCALE 451

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34

Supreme Court14 Dec 2010

State of Maharashtra and Others Vs Sarangdharsingh Shivdassingh Chavan and Another

Supreme Court Of India · (2011) 1 ACR 1115 : (2011) 59 BLJR 288 : (2011) 1 OLR 657 : (2011) 1 RCR(Criminal) 327 : (2011) 1 SCC 577 : (2011) 1 SCC(Cri) 477 : (2011) 1 UJ 325

Bombay Money Lenders Act, 1946 — Section 32, 32B, 33, 65A, 68CConstitution of India, 1950 — Article 154(1), 163, 164, 164(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 36

Supreme Court13 Dec 2010Allowed

Sainath Mandir Trust Vs Vijaya and Others

Supreme Court Of India · AIR 2011 SC 389 : (2011) AIRSCW 3866 : (2011) 2 AWC 2148 : (2011) 1 CHN 187 Supp : (2011) 1 JCR 204 : (2011) 1 KLJ 37 : (2011) 113 RD 337 : (2011) 1 SCC 623

Bombay Public Trusts Act, 1950 — Section 19, 20, 22, 50, 50(2)Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2Transfer of Property Act, 1882 — Section 123, 5

Supreme Court10 Dec 2010Allowed

Commnr. of Central Excise, Chandigarh Vs Pepsi Foods Ltd.

Supreme Court Of India · (2011) 183 ECR 180 : (2010) 260 ELT 481 : (2011) 1 SCC 601 : (2011) 30 STT 284

Central Excise Rules, 1944 — Rule 173(C)Central Excise Tariff Act, 1985 — Section 4(1), 4(2), 4(4)Central Excises and Salt Act, 1944 — Section 11A(2), 11AC, 35(L)

Supreme Court10 Dec 2010Dismissed

Naseem Ahmad and Others Vs State of U.P. and Another

Supreme Court Of India · (2011) 4 AWC 4073 : (2011) 5 CHN 289 Supp : (2011) 128 FLR 375 : (2011) 2 SCC 734 : (2011) 1 SCC(L&S) 353 : (2011) 1 SLR 146 : (2011) 1 UPLBEC 51

Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 12, 2, 4. 4(2), 5, 8

Supreme Court10 Dec 2010Dismissed

Raj Kishore (Dead) By L.Rs. Vs Prem Singh and Others

Supreme Court Of India · AIR 2011 SC 382 : (2011) AIRSCW 3859 : (2011) 5 ALD 136 : (2011) 2 AWC 2141 : (2011) 1 CHN 64 Supp : (2011) 2 CTC 229 : (2011) 1 JLJ 244 : (2011) 1 LW 122 : (2011) 3 MhLj 1 : (2011) 2 MLJ 490 : (2011) MPLJ 291 : (2011) 1 RCR(Civil) 383 : (2011) 113 RD 61

Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 58

Supreme Court10 Dec 2010Dismissed

Kedar Shashikant Deshpande Vs Bhor Municipal Council and Others etc. etc.

Supreme Court Of India · AIR 2011 SC 463 : (2011) 2 SCC 654

Bihar Legislative Council Members (Disqualification on Ground of Defection) Rules, 1994 — Rule 6, 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, 99Constitution of India, 1950 — Article 136, 226, 227

Supreme Court10 Dec 2010Dismissed

Raja Khan Vs U.P. Sunni Central Waqf Board and Another

Supreme Court Of India · (2011) 1 ADJ 193 : (2011) 1 ALLMR 491 : (2011) 263 ELT 166 : (2011) 1 JT 41 : (2011) 4 MLJ 729 : (2011) 1 RCR(Civil) 228 : (2011) 1 UPLBEC 45