Supreme Court22 Oct 2010Allowed

S.N. Prasad Vs Monnet Finance Ltd. and Others

Supreme Court Of India · AIR 2011 SC 442 : (2011) 100 CLA 475 : (2010) 11 JT 479 : (2011) 1 KLJ 88 : (2011) 3 MhLj 26 : (2011) 1 MLJ 770 : (2011) MPLJ 284 : (2012) 1 RCR(Civil) 699 : (2010) 11 SCALE 225 : (2011) 1 SCC 320 : (2010) 10 UJ 4888

Arbitration and Conciliation Act, 1996 — Section 7(4)(c), 11, 2, 2(1), 34, 34(2)
Supreme Court22 Oct 2010Dismissed

Smitha Johny Vs Josny Varghese and Others

Supreme Court Of India · (2010) AIRSCW 6816 : (2010) 127 FLR 896 : (2010) 11 JT 472 : (2010) 11 SCALE 275 : (2010) 13 SCC 414 : (2011) 1 SCC(L&S) 393 : (2010) 6 SLR 329 : (2010) 10 UJ 4897

Kerala Education Rules, 1959 — Rule 12, 43, 44, 45, 7A(2)
Supreme Court22 Oct 2010Dismissed

Chaudhary Ship Breakers Vs Commissioner of Customs, Ahmedabad

Supreme Court Of India · (2011) AIRSCW 1004 : (2010) 181 ECR 197 : (2010) 11 JT 594 : (2011) 2 KCCR 137 SN : (2010) 11 SCALE 235 : (2010) 10 SCC 576 : (2010) 7 Supreme 953 : (2010) 10 UJ 4847

Customs Act, 1962 — Section 130E, 14, 14(1), 14(1A), 14(2)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2, 3, 4, 4(1), 4(2)
Supreme Court21 Oct 2010Disposed Of

Ramesh Vs State of Haryana Ajit Singh Vs Chander Bhan and Others

Supreme Court Of India · AIR 2011 SC 169 : (2010) AIRSCW 6404 : (2011) 2 CGLJ 280 : (2011) 111 CLT 270 : (2011) CriLJ 80 : (2010) 11 JT 488 : (2011) 1 RCR(Criminal) 259 : (2010) 11 SCALE 166 : (2011) 1 SCC(Cri) 1176

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
Supreme Court21 Oct 2010Allowed

Brij Lal and Others Vs Commissioner of Income Tax, Jalandhar

Supreme Court Of India · (2011) AIRSCW 333 : (2010) 110 CLT 417 : (2010) 328 ITR 477 : (2010) 11 JT 332 : (2010) 11 SCALE 171 : (2011) 1 SCC 1 : (2010) 7 Supreme 960 : (2010) 194 TAXMAN 566 : (2010) 9 UJ 4693

Direct Tax Laws (Amendment) Act, 1987 — Section 140A(1)Income Tax Act, 1961 — Section 1, 116, 132, 139, 140Income Tax Rules, 1962 — Rule 44C, 44CA
Supreme Court21 Oct 2010Dismissed

D. Velusamy Vs D. Patchaiammal

Supreme Court Of India · AIR 2011 SC 479 : (2010) AIRSCW 6731 : (2011) 1 CALLT 57 : (2011) CriLJ 320 : (2010) 173 DLT 1 : (2010) 2 DMC 677 : (2010) 11 JT 325 : (2010) 4 KLT 384 : (2011) 1 MPHT 228 : (2011) 1 NCC 226 : (2011) 1 RLW 198 : (2010) 11 SCALE 112 : (2010) 10 SCC 469 : (

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Protection of Women from Domestic Violence Act, 2005 — Section 12, 12(1), 12(2), 2, 20
Supreme Court20 Oct 2010Allowed

Iridium India Telecom Ltd. Vs Motorola Incorporated and Others

Supreme Court Of India · AIR 2011 SC 20 : (2010) AIRSCW 6738 : (2010) 160 CompCas 147 : (2010) 11 JT 492 : (2011) 1 KCCR 1 : (2011) 1 RCR(Criminal) 235 : (2011) 1 SCC 74 : (2011) 106 SCL 28 : (2011) 1 UC 122 : (2010) 10 UJ 5258

Companies Act, 1956 — Section 3, 64Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 244
Supreme Court20 Oct 2010Allowed

Rameshbhai Mohanbhai Koli and Others Vs State of Gujarat

Supreme Court Of India · (2011) AIRSCW 378 : (2011) 1 GLR 860 : (2010) 11 JT 605 : (2010) 11 SCALE 120 : (2011) 11 SCC 111 : (2011) 3 SCC(Cri) 102 : (2010) 7 Supreme 859 : (2010) 9 UJ 4764

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 302, 312, 34
Supreme Court20 Oct 2010Allowed

Sansar Chand Vs State of Rajasthan

Supreme Court Of India · (2011) AIRSCW 372 : (2010) 11 JT 518 : (2010) 11 SCALE 82 : (2010) 10 SCC 604 : (2010) 7 Supreme 125 : (2010) 9 UJ 4658

Constitution of India, 1950 — Article 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24
Supreme Court20 Oct 2010Dismissed

Dr. V.N. Shrikhande Vs Mrs. Anita Sena Fernandes

Supreme Court Of India · AIR 2011 SC 212 : (2010) AIRSCW 6630 : (2011) 2 AWC 1625 : (2010) 11 JT 524 : (2011) 2 MhLj 540 : (2011) 2 MPLJ 82 : (2011) 1 RLW 97 : (2010) 11 SCALE 138 : (2011) 1 SCC 53 : (2011) 1 UC 371 : (2010) 9 UJ 4792

Consumer Protection Act, 1986 — Section 12, 12(1), 12(3), 12(4), 13