Supreme Court22 Nov 2010Allowed

Govind Singh Vs Harchand Kaur

Supreme Court Of India · AIR 2011 SC 570 : (2011) 2 CALLT 14 : (2010) 12 JT 613 : (2011) 1 RCR(Civil) 262 : (2010) 12 SCALE 287 : (2011) 2 SCC 621 : (2010) 10 UJ 5229

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2)Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 116A, 123, 123(1), 15
Supreme Court22 Nov 2010

Rajbir @ Raju and Another Vs State of Haryana

Supreme Court Of India · AIR 2011 SC 568 : (2011) 1 CG.L.R.W. 138 : (2011) 1 JCR 287 : (2010) 12 JT 544 : (2010) 4 KLT 751 : (2011) 1 OLR 341 : (2011) 1 RCR(Criminal) 69 : (2010) 12 SCALE 319 : (2011) 1 UC 76

Penal Code, 1860 (IPC) — Section 302, 304B
Supreme Court22 Nov 2010Allowed

J.P. Builders and Another Vs A. Ramadas Rao and Another

Supreme Court Of India · (2011) 3 AWC 2698 : (2010) 12 JT 588 : (2011) 1 KLJ 17 : (2010) 5 LW 673 : (2011) 2 MLJ 222 : (2011) 1 RCR(Civil) 604 : (2010) 12 SCALE 400 : (2011) 1 SCC 429 : (2010) 3 UC 2122 : (2010) 10 UJ 5288 : 2010 (3) CTC 1

Civil Procedure Code, 1908 (CPC) — Section 100, 35, 96Constitution of India, 1950 — Article 136, 142, 226, 32Contract Act, 1872 — Section 31, 32
Supreme Court19 Nov 2010Dismissed

Saygo Bai Vs Chueeru Bajrangi

Supreme Court Of India · (2011) 1 ACR 1136 : AIR 2011 SC 1557 : (2011) AIRSCW 336 : (2011) 2 CALLT 58 : (2011) CriLJ 1007 : (2010) 2 DMC 871 : (2011) 1 JT 207 : (2011) 1 NCC 163 : (2011) 1 OLR 353 : (2011) 2 PLJR 103 : (2011) 1 RCR(Civil) 280 : (2011) 1 RCR(Criminal) 117 : (2011)

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(4), 482
Supreme Court19 Nov 2010Dismissed

Remdeo Chauhan @ Rajnath Chauhan Vs Bani Kant Das and Others

Supreme Court Of India · AIR 2011 SC 615 : (2011) AIRSCW 310 : (2011) 3 AWC 2384 : (2011) 59 BLJR 20 : (2011) 2 CHN 187 Supp : (2011) CriLJ 985 : (2010) 12 JT 516 : (2011) 1 KCCR 689 : (2011) 1 MLJ 819 : (2011) 1 RCR(Criminal) 197 : (2010) 12 SCALE 184 : (2010) 7 Supreme 777 : (2

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 161, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 432, 432(2), 433, 433A
Supreme Court19 Nov 2010Allowed

Jitendra Singh @ Babboo Singh and Another Vs State of U.P.

Supreme Court Of India · (2011) CriLJ 1004 : (2010) 12 JT 331 : (2011) 1 OLR 336 : (2011) 1 RCR(Criminal) 917 : (2010) 12 SCALE 171 : (2010) 13 SCC 523 : (2011) 1 SCC(Cri) 857 : (2011) 1 UC 20

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 7APenal Code, 1860 (IPC) — Section 304B, 498A
Supreme Court19 Nov 2010Allowed

Nahar Singh Yadav and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2011 SC 1549 : (2011) AIRSCW 325 : (2010) AIRSCW 5715 : (2011) 2 CGLJ 123 : (2011) CriLJ 997 : (2010) 12 JT 641 : (2011) 2 KCCR 845 : (2011) 1 KLJ 10 : (2011) 1 RCR(Criminal) 120 : (2010) 12 SCALE 199 : (2011) 1 SCC 307 : (2011) 1 SCC(Cri) 39 : (2010)

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 406, 406(1), 406(2), 406(3), 407Delhi Police Special Establishment Act, 1946 — Section 5, 6
Supreme Court18 Nov 2010Allowed

Commissioner of Central Excise, New Delhi Vs Hari Chand Shri Gopal and Others, etc. etc.

Supreme Court Of India · (2011) AIRSCW 1119 : (2010) 182 ECR 143 : (2010) 260 ELT 3 : (2010) 12 JT 563 : (2010) 12 SCALE 122 : (2011) 1 SCC 236 : (2010) 8 Supreme 225

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Central Excise Rules, 1944 — Rule 173B, 173C, 173F, 173G, 173QCentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 5A(1), 6