COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 941 of 2,993

Supreme Court11 Nov 2010Dismissed

Maharashtra Land Development Corporation and Others Vs State of Maharashtra and Another

Supreme Court Of India · (2010) 15 SCR 37 : (2011) 15 SCC 616 : (2010) AIRSCW 7114 : (2010) 12 JT 305 : (2010) 11 Scale 675 : (2010) 10 UJ 5151

Constitution Of India, 1950 — Article 21, 226, 227Indian Forest Act, 1927 — Section 35(1), 35(3)Maharashtra Private Forests (Acquisition) Act, 1975 — Section 2(ci), 2(cii), 2(f), 3, 3(1), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 21

Supreme Court11 Nov 2010Allowed

Prabhakar Raghunath Patil and Others Vs State of Maharashtra

Supreme Court Of India · (2010) AIRSCW 7016 : (2011) 1 ALD 124 : (2010) 12 JT 456 : (2011) 1 LW 769 : (2011) 1 RCR(Civil) 186 : (2011) 112 RD 489 : (2010) 11 SCALE 659 : (2010) 13 SCC 107 : (2010) 7 Supreme 992

Land Acquisition Act, 1894 — Section 23(1), 28, 34, 4, 6

Supreme Court09 Nov 2010Allowed

Om Pal Singh Vs State of U.P.

Supreme Court Of India · (2011) 1 ACR 31 : AIR 2011 SC 1562 : (2010) AIRSCW 7084 : (2011) 1 AWC 2.3 Supp : (2010) 58 BLJR 1663 : (2011) CriLJ 439 : (2010) 12 JT 120 : (2010) 11 SCALE 621 : (2010) 7 Supreme 923 : (2011) 1 UC 77 : (2010) 10 UJ 5335

Penal Code, 1860 (IPC) — Section 302, 307

Supreme Court09 Nov 2010Allowed

Malayalam Plantations Ltd. Vs State of Kerala and Another

Supreme Court Of India · AIR 2011 SC 559 : (2011) AIRSCW 264 : (2010) AIRSCW 6148 : (2011) 1 CHN 130 Supp : (2011) 1 CTC 122 : (2010) 12 JT 128 : (2010) 4 KLT 647 : (2011) 1 LW 122(1) : (2011) 3 RCR(Civil) 609 : (2010) 11 SCALE 614 : (2010) 13 SCC 487 : (2010) 6 Supreme 689

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2

Supreme Court09 Nov 2010Allowed

Infosys Technologies Ltd. Vs Jupiter Infosys Ltd. and Another

Supreme Court Of India · (2011) 1 CTC 721 : (2010) 12 JT 225 : (2011) 2 MLJ 243 : (2010) 44 PTC 625 : (2010) 11 SCALE 585 : (2011) 1 SCC 125 : (2010) 10 UJ 4958

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 136Trade and Merchandise Marks Act, 1958 — Section 11, 12(3), 18, 2, 2(2)

Supreme Court09 Nov 2010Dismissed

J and K National Panthers Party Vs The Union of India (UOI) and Others

Supreme Court Of India · (2010) 12 JT 112 : (2011) 1 RCR(Civil) 930 : (2010) 11 SCALE 577 : (2011) 1 SCC 228

Constitution of India, 1950 — Article 136, 14, 141, 142, 170Constitution of Jammu and Kashmir, 1956 — Section 141, 142, 47, 47(1), 47(3)Jammu and Kashmir Representation of the People Act, 1957 — Section 3, 47

Supreme Court09 Nov 2010Dismissed

Ramjas Foundation and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) AIRSCW 7091 : (2011) 1 ALD 103 : (2010) 6 AWC 6511 : (2011) 2 CHN 162 Supp : (2010) 174 DLT 100 : (2010) 12 JT 134 : (2011) 2 MLJ 162 : (2011) 1 RCR(Civil) 176 : (2010) 11 SCALE 598 : (2010) 7 Supreme 585 : (2010) 10 UJ 4974

Constitution of India, 1950 — Article 136, 14, 15, 226, 32Land Acquisition Act, 1894 — Section 10, 17, 4, 48, 5ATrusts Act, 1882 — Section 1

Supreme Court09 Nov 2010Disposed Of

Shakti Devi Vs New India Insurance Co. Ltd. and Another

Supreme Court Of India · (2011) ACJ 15 : (2010) 12 JT 106 : (2011) 1 LW 789 : (2011) 1 PLJR 150 : (2010) 11 SCALE 571 : (2011) 1 TAC 4 : (2010) 2 UD 527 : (2010) 10 UJ 5374

Motor Vehicles Act, 1988 — Section 166

Supreme Court09 Nov 2010Partly Allowed

Monica Bedi Vs State of A.P.

Supreme Court Of India · (2011) 1 ACR 17 : (2010) AIRSCW 6968 : (2011) 1 ALD(Cri) 411 : (2011) 1 AWC 2.2 Supp : (2010) 58 BLJR 1526 : (2011) 1 CALLT 80 : (2011) CriLJ 427 : (2010) 12 JT 239 : (2011) 1 RCR(Criminal) 19 : (2010) 11 SCALE 629 : (2011) 1 SCC 284 : (2011) 1 SCC(Cri) 2

Constitution of India, 1950 — Article 136, 20, 20(2), 31Criminal Procedure Code, 1973 (CrPC) — Section 300, 313, 428Evidence Act, 1872 — Section 78(6)

Supreme Court08 Nov 2010Allowed

Election Commission of India Vs Telangana Rastra Samithi and Another

Supreme Court Of India · (2010) 11 SC CK 0034

Constitution of India, 1950 — Article 190(3)Representation of the People Act, 1951 — Section 151A

Supreme Court08 Nov 2010

Prakash Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2011) 13 SCALE 497 : (2011) 1 SCC(Cri) 1023

Supreme Court08 Nov 2010

Pankajakshi (D) through L. Rs. and Others Vs Chandrika and Others

Supreme Court Of India · (2010) 6 CTC 646

Civil Procedure Code, 1908 (CPC) — Section 98, 98(2)Constitution of India, 1950 — Article 136, 142Kerala High Court Act, 1958 — Section 9

Supreme Court29 Oct 2010Disposed Of

Steel Authority of India Ltd. and Others Vs Dibyendu Bhattacharya

Supreme Court Of India · AIR 2011 SC 897 : (2011) AIRSCW 808 : (2011) 1 AWC 871 Supp : (2011) 2 GLH 18 : (2010) 12 JT 462 : (2011) 2 KCCR 103 SN : (2011) 11 SCC 122 : (2011) 2 SCC(L&S) 192

Constitution of India, 1950 — Article 14, 16, 39

Supreme Court29 Oct 2010Partly Allowed

Ajmer Vidyut Vitran Nigam and Others Vs Navin Kumar Saini Rajasthan State Electricity Board Now, Ajmer Vidyut Vitran Nigam and Others Vs Shyam Lal

Supreme Court Of India · (2011) 1 AWC 867 Supp : (2010) 127 FLR 819 : (2010) 11 JT 427 : (2010) 4 LLJ 853 : (2011) LLR 6 : (2010) 11 SCALE 549 : (2010) 6 SLR 324

Constitution of India, 1950 — Article 14

Supreme Court29 Oct 2010Allowed

State of U.P. and Others Vs Bhupendra Nath Tripathi and Others

Supreme Court Of India · AIR 2011 SC 63 : (2010) AIRSCW 6784 : (2011) 1 AWC 857 Supp : (2011) 128 FLR 10 : (2010) 12 JT 14 : (2010) 11 SCALE 521 : (2010) 13 SCC 203 : (2010) 6 SLR 298

Constitution of India, 1950 — Article 14, 16, 21A, 45National Council for Teacher Education Act, 1993 — Section 1(3), 14, 14(1), 14(3), 14(4)

Supreme Court29 Oct 2010Allowed

ORYX Fisheries Private Limited Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) AIRSCW 7105 : (2011) 1 AWC 849 Supp : (2011) 266 ELT 422 : (2010) 12 JT 35 : (2010) 11 SCALE 554 : (2010) 13 SCC 427 : (2010) 10 UJ 5381

Marine Products Export Development Authority Act, 1972 — Section 33Marine Products Export Development Authority Rules, 1972 — Rule 43, 44

Supreme Court29 Oct 2010Disposed Of

Vijaysinh Chandubha Jadeja Vs State of Gujarat

Supreme Court Of India · AIR 2011 SC 77 : (2010) AIRSCW 6800 : (2011) CriLJ 680 : (2011) 1 GLH 527 : (2011) 1 GLR 795 : (2010) 12 JT 255 : (2010) 8 KLT 547 : (2011) 1 NCC 251 : (2011) 1 PLJR 100 : (2011) 1 RLW 813 : (2010) 11 SCALE 509 : (2011) 1 SCC 609 : (2011) 1 SCC(Cri) 497 :

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 41(1), 41(2), 41(3), 42

Supreme Court29 Oct 2010Dismissed

Lallan Chaubey Vs State of U.P.

Supreme Court Of India · AIR 2011 SC 241 : (2010) AIRSCW 6661 : (2011) CriLJ 280 : (2010) 12 JT 206 : (2011) 1 RLW 933 : (2010) 11 SCALE 404 : (2010) 14 SCC 592 : (2010) 3 UC 2033

Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court29 Oct 2010Allowed

Tamil Nadu Housing Board, Chennai Vs M. Meiyappan and Others

Supreme Court Of India · (2010) AIRSCW 7130 : (2011) 2 AWC 1459 : (2011) 1 CTC 714 : (2010) 12 JT 29 : (2011) 1 LW 595 : (2011) 1 MLJ 171 : (2011) 1 RCR(Civil) 12 : (2011) 112 RD 493 : (2010) 11 SCALE 411 : (2010) 7 Supreme 441

Constitution of India, 1950 — Article 136, 226, 227, 32Land Acquisition Act, 1894 — Section 10, 11, 4(1), 5A, 6

Supreme Court29 Oct 2010Allowed

Varun Chaudhary Vs State of Rajasthan

Supreme Court Of India · AIR 2011 SC 72 : (2010) AIRSCW 6794 : (2011) CriLJ 675 : (2010) 11 JT 419 : (2011) 1 PLJR 85 : (2011) 1 RLW 791 : (2010) 11 SCALE 502 : (2010) 7 Supreme 523 : (2010) 3 UC 2026

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34