Supreme Court Of India · (2011) AIRSCW 518 : (2011) 4 AWC 4119 : (2011) 1 CHN 262 Supp : (2011) 1 GLH 300 : (2011) 2 KCCR 1005 : (2011) 1 MLJ 1159 : (2011) 1 OLR 565 : (2011) 1 RCR(Criminal) 365 : (2010) 12 SCALE 556 : (2011) 5 SCC 689 : (2011) 2 SCC(Cri) 757

Constitution of India, 1950 — Article 215Contempt of Courts (C.A.T.) Rules, 1992 — Rule 13, 15, 7Contempt of Courts Act, 1971 — Section 2

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Supreme Court29 Nov 2010Disposed Of

R. Jayarama and Others Vs State of Kerala and Others

Supreme Court Of India · (2011) 128 FLR 538 : (2010) 12 SCALE 563

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 47Kerala State and Subordinate Services Rules, 1958 — Rule 17(A), 39

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Supreme Court29 Nov 2010Dismissed

All India Judges Asson. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) 11 SC CK 0084

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Supreme Court29 Nov 2010Allowed

Amar Chakravarty and Others Vs Maruti Suzuki India Ltd.

Supreme Court Of India · (2011) 3 AWC 2729 : (2011) 128 FLR 564 : (2010) 12 SCALE 536 : (2011) 1 SLR 1

Industrial Disputes Act, 1947 — Section 10, 10(1), 25F, 25G, 25H

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Supreme Court29 Nov 2010Dismissed

Ramala Sahkari Chini Mills Ltd., U.P. Vs Commissioner Central Excise, Meerut-I

Supreme Court Of India · (2010) 182 ECR 171 : (2010) 260 ELT 321 : (2010) 12 SCALE 549 : (2010) 29 STT 122

Central Excises and Salt Act, 1944 — Section 11AB, 2, 35LCENVAT (Credit) Rules, 2002 — Rule 13, 2

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Supreme Court29 Nov 2010Dismissed

Nicholas Piramal India Ltd. Vs Commnr. of Central Excise, Mumbai

Supreme Court Of India · (2011) AIRSCW 986 : (2010) 182 ECR 166 : (2010) 260 ELT 338 : (2010) 12 SCALE 530

Central Excises and Salt Act, 1944 — Section 11A(1), 3, 35L

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Supreme Court29 Nov 2010Disposed Of

B.S.N.L. Vs Reliance Communication Ltd.

Supreme Court Of India · (2011) AIRSCW 525 : (2010) AIRSCW 5601 : (2011) 2 KCCR 86 SN : (2010) 12 SCALE 586 : (2011) 1 SCC 394 : (2010) 8 Supreme 193 : (2010) 10 UJ 5432

Constitution of India, 1950 — Article 20(1)Contract Act, 1872 — Section 73, 74Telegraph Act, 1885 — Section 4, 4(1)

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Supreme Court29 Nov 2010Allowed

Bajaj Hindustan Ltd. Vs Sir Shadi Lal Enterprises Ltd. and Another

Supreme Court Of India · (2011) AIRSCW 1102 : (2011) 5 AWC 4794 : (2011) 2 KCCR 153 SN : (2010) 12 SCALE 654 : (2011) 1 SCC 640

Constitution of India, 1950 — Article 14, 73, 73(1)Essential Commodities Act, 1955 — Section 3Industries (Development and Regulation) Act, 1951 — Section 10, 11, 11A, 13, 2

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Supreme Court26 Nov 2010Dismissed

Lake Development Authority, Nainital through Chairman Vs Heena Khan and Others

Supreme Court Of India · (2011) 3 KCCR 176 SN : (2011) 4 SCC 392

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Supreme Court26 Nov 2010Dismissed

Shibani Basu Vs Sandip Ray

Supreme Court Of India · AIR 2011 SC 509 : (2011) 5 AWC 4809 : (2011) 1 CHN 175 Supp : (2011) 1 RCR(Civil) 253 : (2010) 12 SCALE 455 : (2010) 14 SCC 406

Transfer of Property Act, 1882 — Section 106West Bengal Premises Tenancy Act, 1956 — Section 13(6)

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Supreme Court26 Nov 2010

Chirra Shivraj Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2011 SC 604 : (2011) AIRSCW 286 : (2011) 1 ALD(Cri) 428 : (2011) CriLJ 971 : (2011) 1 JCC 61 : (2011) 2 RCR(Criminal) 96 : (2011) 2 RLW 1450 : (2010) 12 SCALE 487 : (2010) 8 Supreme 220 : (2011) 1 UC 444

Criminal Procedure Code, 1973 (CrPC) — Section 158, 162, 173, 173(2)Penal Code, 1860 (IPC) — Section 302, 304, 307

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Supreme Court26 Nov 2010Allowed

Commissioner, Central Excise, Chandigarh Vs Kwality Ice Cream Co.

Supreme Court Of India · (2011) AIRSCW 978 : (2011) AIRSCW 273 : (2010) 182 ECR 157 : (2010) 260 ELT 327 : (2011) 1 JCR 163 : (2011) 2 KCCR 135 SN : (2010) 12 SCALE 501 : (2010) 13 SCC 722 : (2010) 29 STT 453 : (2010) 7 Supreme 378 : (2010) 8 Supreme 259

Central Excises and Salt Act, 1944 — Section 11, 35L, 4, 4(1), 4(4)Evidence Act, 1872 — Section 114

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Supreme Court26 Nov 2010Disposed Of

State of U.P. and Others Vs Jasvir Singh and Others

Supreme Court Of India · (2011) 2 AWC 1975 : (2011) 3 MLJ 201 : (2011) 1 SCALE 373 : (2011) 4 SCC 288

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 6

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Supreme Court26 Nov 2010Dismissed

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

Supreme Court Of India · (2011) 3 AWC 2758 : (2011) 1 CHN 206 Supp : (2011) 111 CLT 522 : (2011) 263 ELT 161 : (2011) 1 OLR 552 : (2011) 112 RD 438 : (2011) 1 SCC(L&S) 359

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Supreme Court26 Nov 2010Allowed

Central Public Information Officer, Supreme Court of India Vs Subhash Chandra Agrawal

Supreme Court Of India · (2011) 3 AWC 2405 : (2011) 1 CHN 221 Supp : (2011) 1 CTC 369 : (2011) 3 MLJ 194 : (2011) 1 RCR(Civil) 231 : (2010) 12 SCALE 496 : (2011) 1 UPLBEC 47

Right to Information Act, 2005 — Section 19, 6(3), 8

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Supreme Court25 Nov 2010Allowed

Animal Welfare Board of India Vs A. Nagaraja and Others

Supreme Court Of India · (2011) 4 SCALE 242

Prevention of Cruelty to Animals Act, 1960 — Section 21, 22

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Supreme Court25 Nov 2010Allowed

State of Andhra Pradesh Vs Thummala Anjaneyulu

Supreme Court Of India · (2011) 1 ACR 1132 : AIR 2011 SC 564 : (2011) 1 NCC 428 : (2011) 3 RCR(Criminal) 150 : (2010) 14 SCC 621 : (2011) 1 UC 34

Penal Code, 1860 (IPC) — Section 302, 304

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