COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 950 of 2,993

Supreme Court22 Sept 2010Allowed

Union of India Vs M/s. Ambika Construction

Supreme Court Of India · (2010) 1 ACR 393 : AIR 2010 SC 327 : (2011) AIRSCW 12 : (2010) AIRSCW 337 : (2010) AIRSCW 6188 : (2011) AIRSCW 1435 : (2010) CLT 876 : (2010) CriLJ 2110 : (2010) 1 JT 17 : (2010) 1 OLR 779 : (2010) 1 RLW 639 : (2010) 1 SCALE 1 : (2010) 1 SCC 750 : (2010)

Arbitration Act, 1940 - Section 31(7), 34Constitution of India, 1950 - Article 136

Supreme Court22 Sept 2010dismissed

Pal @ Palla Vs State of Uttar Pradesh

Supreme Court Of India · (2010) 4 Crimes 184 : (2010) 10 JT 495 : (2011) 1 OLR 232 : (2010) 10 SCALE 127 : (2010) 10 SCC 123 : (2010) 3 UC 708

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 200, 202, 210Penal Code, 1860 (IPC) — Section 147, 302, 323

Supreme Court22 Sept 2010Allowed

Chandigarh Housing Board Vs Avtar Singh and Others

Supreme Court Of India · AIR 2011 SC 130 : (2010) AIRSCW 6344 : (2010) AIRSCW 5917 : (2011) 2 AWC 1257 : (2011) 3 CHN 22 Supp : (2010) 10 JT 360 : (2010) 10 SCALE 106 : (2010) 10 SCC 194 : (2010) 6 Supreme 1 : (2011) 1 UC 257 : (2010) 9 UJ 4446

Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12, 8, 8(5)Consumer Protection Act, 1986 — Section 12, 2

Supreme Court22 Sept 2010Allowed

Mumbai International Airport Pvt. Ltd. Vs Golden Chariot Airport and Another

Supreme Court Of India · (2010) AIRSCW 7020 : (2010) AIRSCW 6983 : (2011) 2 AWC 1278 : (2011) 1 BomCR 527 : (2010) 10 JT 381 : (2011) 1 RCR(Rent) 472 : (2010) 10 SCALE 69 : (2010) 10 SCC 422 : (2010) 7 Supreme 91 : (2010) 7 Supreme 499

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Order 7 Rule 10Public Premises (Eviction Of Unauthorized Occupants) Act, 1971 — Section 3, 3(a), 4, 5, 5A, 5B, 7, 9

Supreme Court22 Sept 2010Dismissed

Md. Nooman and Others Vs Md. Jabed Alam and Others

Supreme Court Of India · (2011) 1 ALT 1 : (2011) 2 AWC 1604 : (2010) 10 JT 354 : (2011) 1 MLJ 339 : (2010) 10 SCALE 63 : (2010) 9 SCC 560

Transfer of Property Act, 1882 — Section 106

Supreme Court22 Sept 2010Dismissed

Raghbinder Singh Vs Bant Kaur and Others

Supreme Court Of India · (2010) AIRSCW 5652 : (2011) 2 AWC 1275 : (2011) 2 BomCR 869 : (2011) 3 CHN 18 Supp : (2010) 11 JT 300 : (2010) 10 SCALE 59 : (2011) 1 SCC 106 : (2010) 7 Supreme 79

Penal Code, 1860 (IPC) — Section 302, 34Transfer of Property Act, 1882 — Section 111

Supreme Court22 Sept 2010Allowed

Sanjeeta Das Vs Tapan Kumar Mohanty

Supreme Court Of India · (2010) 6 ALT 17 : (2010) 16 ALT 17 : (2011) 2 AWC 1601 : (2011) 1 BomCR 226 : (2011) 1 CHN 29 Supp : (2011) 111 CLT 198 : (2010) 2 DMC 568 : (2010) 10 JT 469 : (2011) 1 KLJ 35 : (2010) 4 KLT 101 : (2011) 1 MhLj 708 : (2011) MPLJ 334 : (2010) 2 OLR 991 : (

Hindu Marriage Act, 1955 — Section 13, 13(1), 13B, 23

Supreme Court22 Sept 2010Allowed

Commissioner of C. Ex., Bangalore-I Vs Bal Pharma Ltd.

Supreme Court Of India · (2010) 259 ELT 10

Supreme Court21 Sept 2010Allowed

P. Rajan Sandhi Vs Union of India (UOI) and Another

Supreme Court Of India · (2011) 2 AWC 1777 : (2011) 2 CHN 151 Supp : (2010) 127 FLR 411 : (2010) 4 KLT 92 : (2010) 4 LLJ 600 : (2011) LLR 426 : (2011) 2 MhLj 17 : (2011) MPLJ 494 : (2010) 10 SCALE 163 : (2010) 10 SCC 338 : (2012) 3 SLJ 165 : (2010) 6 SLR 63

Payment of Gratuity Act, 1972 — Section 4(6)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 5, 5(1)

Supreme Court21 Sept 2010

L.M.L. Ltd. Vs Commissioner of Customs

Supreme Court Of India · (2010) AIRSCW 6582 : (2010) 258 ELT 321 : (2010) 10 JT 286 : (2010) 10 SCALE 143

Supreme Court21 Sept 2010

Jaipur Development Authority Vs Mahesh Sharma and Another

Supreme Court Of India · (2010) AIRSCW 6115 : (2010) 10 JT 397 : (2010) 10 SCALE 84

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Rajasthan Land Acquisition Act, 1953 — Section 11, 16, 18, 23(1), 26(2)

Supreme Court21 Sept 2010Dismissed

Rajesh Kohli Vs High Court of J. and K. and Another

Supreme Court Of India · (2011) 263 ELT 168 : (2010) 10 JT 276 : (2010) 10 SCALE 134 : (2010) 12 SCC 783 : (2011) 2 SCC(L&S) 114 : (2010) 6 SLR 56

Constitution of India, 1950 — Article 32Jammu and Kashmir Higher Judicial Service Rules, 1983 — Rule 15, 15(3), 15(4)

Supreme Court21 Sept 2010Disposed Of

U.P. Avas Evam Vikas Parishad Vs Ram Chandra Agarwal and Others

Supreme Court Of India · (2010) AIRSCW 6186 : (2011) 2 AWC 1609 : (2011) 1 RCR(Civil) 840 : (2010) 10 SCALE 189 : (2010) 13 SCC 541

Land Acquisition Act, 1894 — Section 18, 23(1A)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 29, 32

Supreme Court21 Sept 2010Dismissed

Villayati Ram Mittal (Pvt.) Ltd. Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2011 SC 301 : (2011) AIRSCW 944 : (2010) AIRSCW 6728 : (2010) AIRSCW 5993 : (2011) 2 AWC 1767 : (2011) 3 BC 351 : (2011) 2 CTC 125 : (2010) 10 JT 394 : (2011) 1 RCR(Civil) 855 : (2010) 10 SCALE 56 : (2010) 10 SCC 532 : (2010) 105 SCL 77 : (2010) 7 Sup

Constitution of India, 1950 — Article 136, 226

Supreme Court21 Sept 2010Dismissed

Ritesh Tewari and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2010 SC 3823 : (2011) 2 AWC 1770 : (2011) 111 CLT 137 : (2010) 10 JT 1 : (2010) 10 SCALE 38 : (2010) 10 SCC 677

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 165Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(4), 10(5)

Supreme Court20 Sept 2010Dismissed

The Indure Ltd. and Another Vs Commercial Tax Officer and Others

Supreme Court Of India · (2010) 10 JT 109 : (2010) 10 SCALE 4 : (2010) 9 SCC 461 : (2010) 9 UJ 4324

Bengal Finance (Sales Tax) Act, 1941 — Section 11(1), 5(2)Central Sales Tax Act, 1956 — Section 5(2)Constitution of India, 1950 — Article 286(1)

Supreme Court20 Sept 2010Dismissed

Sajjan Kumar Vs Central Bureau of Investigation

Supreme Court Of India · (2010) 10 JT 413 : (2011) 1 PLJR 33 : (2010) 10 SCALE 22 : (2010) 9 SCC 368 : (2010) 3 UC 1719

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 209, 227, 228Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149

Supreme Court20 Sept 2010Allowed

Shyamalika Das Vs General Manager, GRIDCO and Another

Supreme Court Of India · (2010) 09 SC CK 0045

Civil Procedure Code, 1908 (CPC) — Section 100, 151, 89Specific Relief Act, 1963 — Section 38

Supreme Court20 Sept 2010Dismissed

Voice of India through its Chairman Vs Union of India (UOI) and Others

Supreme Court Of India · (2010) 9 UJ 4667

Constitution of India, 1950 — Article 21, 32

Supreme Court20 Sept 2010Dismissed

Ranjeet Singh @ Dara Vs State of Madhya Pradesh

Supreme Court Of India · (2010) AIRSCW 6676 : (2011) 11 CLT 110 : (2010) 11 JT 190 : (2010) 10 SCALE 15 : (2010) 11 SCC 629 : (2011) 1 SCC(Cri) 227

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302