COURT ARCHIVE

Supreme Court Of India judgments, 2008

1,904 judgments · page 2 of 96

Supreme Court18 Dec 2008Allowed

Thukral Mechanical Works Vs P.M. Diesels Pvt. Ltd. and Another

Supreme Court Of India · AIR 2009 SC 1443 : (2009) AIRSCW 913 : (2009) 2 JT 59 : (2009) 3 MLJ 568 : (2009) 39 PTC 193 : (2009) 1 SCALE 497 : (2009) 2 SCC 768 : (2009) 1 Supreme 382 : (2008) 1 UJ 105

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 366Trade and Merchandise Marks Act, 1958 — Section 107, 12(3), 36, 37, 46

Supreme Court18 Dec 2008Allowed

National Insurance Co. Ltd. Vs Rattani and Others

Supreme Court Of India · (2009) ACJ 925 : AIR 2009 SC 1499 : (2009) AIRSCW 992 : (2009) 1 AWC 814 Supp : (2009) MPLJ 11 : (2009) 154 PLR 517 : (2009) 1 SCALE 379 : (2009) 2 SCC 75 : (2009) 12 Vat Reporter 2510

Motor Vehicles Act, 1988 — Section 147, 173(1)

Supreme Court18 Dec 2008Allowed

Mohan Meakin Ltd. Vs State of H.P. and Others

Supreme Court Of India · (2009) 1 JT 599 : (2009) 1 SCALE 510 : (2009) 3 SCC 157 : (2009) 2 ShimLC 88 : (2008) 1 UJ 167

Constitution of India, 1950 — Article 19(6), 245, 245(1), 246, 298Excise Barriers Rules, 1939 — Rule 19.1, 19.2Punjab Excise Act, 1914 — Section 16, 18, 18A, 19, 20(2)

Supreme Court18 Dec 2008Allowed

The Depot Manager A.P.S.R.T.C. Vs P. Jayaram Reddy

Supreme Court Of India · (2010) 1 ALT 8 : (2009) 120 FLR 802 : (2009) 1 JT 427 : (2009) 2 LLJ 530 : (2009) 1 SCALE 491 : (2009) 2 SCC 681 : (2009) 1 SCC(L&S) 529 : (2009) 7 SLR 326

Industrial Disputes Act, 1947 — Section 11A, 2A(2)

Supreme Court18 Dec 2008Allowed

Kopargaon S.S.K. Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2009) 2 BomCR 59 : (2009) 120 FLR 766 : (2009) 2 LLJ 524 : (2009) 1 SCALE 523 : (2009) 3 SCC 273 : (2009) 8 SLR 758

Bombay Prohibition Act, 1949 — Section 114, 58ACivil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 162, 19(1)(C), 19(1)(G), 309

Supreme Court18 Dec 2008Dismissed

P. Manohar Reddy and Bros. Vs Maharashtra Krishna Valley Dev. Corp. and Others

Supreme Court Of India · AIR 2009 SC 1776 : (2009) AIRSCW 1356 : (2009) 2 BomCR 64 : (2010) 1 CompLJ 460 : (2009) 3 MLJ 398 : (2009) 1 SCALE 384 : (2009) 2 SCC 494 : (2008) 1 UJ 132

Arbitration Act, 1940 — Section 2, 20, 37(4), 8Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 137, 181

Supreme Court18 Dec 2008Allowed

New India Assurance Company Ltd. Vs Sadanand Mukhi and Others

Supreme Court Of India · (2009) ACJ 998 : AIR 2009 SC 1788 : (2009) AIRSCW 1372 : (2009) AWC 808 Supp : (2008) 13 JT 536 : (2009) 3 KCCR 1753 : (2009) 4 MhLj 13 : (2009) MPLJ 133 : (2009) 3 RLW 2768 : (2009) 1 SCALE 252 : (2009) 2 SCC 417 : (2009) 1 Supreme 747 : (2009) 1 Supreme

Motor Vehicles Act, 1988 — Section 1, 146, 147, 147(1), 149(1), 163A, 165(1)

Supreme Court18 Dec 2008Allowed

State of M.P. Vs Bablu Natt

Supreme Court Of India · (2009) 1 ACR 1010 : AIR 2009 SC 1810 : (2009) AIRSCW 1402 : (2009) 1 ALD(Cri) 477 : (2009) CriLJ 1722 : (2009) 2 GLH 74 : (2009) 74 GLH 2 : (2008) 13 JT 437 : (2009) 1 KarLJ 686 : (2009) 1 KLJ 686 : (2009) 1 PLJR 295 : (2008) 16 SCALE 329 : (2009) 2 SCC 2

Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 248(2), 325, 360, 361Penal Code, 1860 (IPC) — Section 363, 366, 368, 376, 376(1)

Supreme Court18 Dec 2008Allowed

Lal Suraj @ Suraj Singh and Another Vs State of Jharkhand

Supreme Court Of India · (2009) 1 ACR 1005 : (2009) 1 OLR 181 : (2009) 1 PLJR 167 : (2008) 16 SCALE 276 : (2009) 2 SCC 696

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 319Explosive Substances Act, 1908 — Section 3, 4

Supreme Court18 Dec 2008Allowed

Nagaraja Vs State of Karnataka

Supreme Court Of India · (2009) 1 ACR 1072 : AIR 2009 SC 1522 : (2009) AIRSCW 1024 : (2009) 1 JT 48 : (2009) 4 KarLJ 369 : (2009) 1 LW(Cri) 593 : (2009) 42 OCR 515 : (2009) 1 OLR 475 : (2009) 1 PLJR 304 : (2008) 16 SCALE 347 : (2009) 1 Supreme 94

Penal Code, 1860 (IPC) — Section 141, 149, 302, 307, 323

Supreme Court18 Dec 2008Dismissed

Ex-Constable Ramvir Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 1 ACR 1066 : (2009) 120 FLR 779 : (2008) 16 SCALE 253 : (2009) 3 SCC 97 : (2009) 1 SCC(L&S) 581 : (2010) 3 SLJ 183 : (2009) 1 SLR 691

Army Act, 1950 — Section 41Border Security Force Act, 1968 — Section 117, 22, 63Border Security Force Rules, 1969 — Rule 157

Supreme Court18 Dec 2008Allowed

Vinod Solanki Vs Union of India (UOI) and Another

Supreme Court Of India · (2009) AIRSCW 143 : (2009) 233 ELT 157 : (2009) 1 JT 1 : (2008) 16 SCALE 31 : (2009) 92 SCL 157 : (2009) 13 STR 337 : (2008) 8 Supreme 753

Constitution of India, 1950 — Article 14, 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 164Customs Act, 1962 — Section 107, 108, 138B, 138B(1), 14

Supreme Court18 Dec 2008Allowed

Samadhan Dhudaka Koli Vs State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 870 : AIR 2009 SC 1059 : (2009) AIRSCW 212 : (2009) 1 ALD(Cri) 215 : (2009) CLT 433 : (2009) 1 JT 122 : (2008) 16 SCALE 66 : (2008) 16 SCC 705 : (2008) 8 Supreme 719

Penal Code, 1860 (IPC) — Section 302, 498A

Supreme Court18 Dec 2008Allowed

Special Land Acquisition Officer, Karnataka Industrial Areas Development Board, Dharwad, Karnataka Vs Revanasiddappa

Supreme Court Of India · (2009) 2 AWC 1279 Supp : (2009) 1 SCALE 153 : (2008) 15 SCC 257

Supreme Court18 Dec 2008Allowed

Bank of Baroda and Others Vs Ganpat Singh Deora

Supreme Court Of India · AIR 2009 SC 1745 : (2009) 120 FLR 514 : (2009) 2 LLJ 603 : (2009) 1 SCALE 168 : (2009) 3 SCC 217 : (2009) 1 SCC(L&S) 622 : (2009) 2 SLJ 162 : (2009) 3 SLR 15 : (2009) 1 UPLBEC 52

Bank of Baroda (Employees Pension) Regulations, 1995 — Regulation 14, 2, 28, 29, 29(1)

Supreme Court18 Dec 2008Allowed

State of M.P. and Others Vs V.V. Ashthana and Others

Supreme Court Of India · (2009) 120 FLR 799 : (2009) 1 MPJR 25

Constitution of India, 1950 — Article 14, 21

Supreme Court18 Dec 2008

Jaiprakash Associates Ltd. Vs State of M.P. and Others

Supreme Court Of India · (2009) 2 JT 98 : (2008) 16 SCALE 90 : (2009) 7 SCC 339 : (2009) 11 Vat Reporter 1 : (2009) 21 VST 1

Constitution of India, 1950 — Article 145(3), 266, 301, 302, 303, 304, 304(b)

Supreme Court18 Dec 2008Dismissed

C.R. Jayaraman and Others Vs M. Palaniappan and Others

Supreme Court Of India · AIR 2009 SC 1495 : (2009) AIRSCW 987 : (2009) 2 ALD 27 : (2009) 2 LW 136 : (2009) 1 SCALE 300 : (2009) 3 SCC 425 : (2009) 1 Supreme 348

Constitution of India, 1950 — Article 136Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63, 9(12)

Supreme Court18 Dec 2008Allowed

The State of Tamil Nadu rep. by Secretary to Government Vs Subair @ Mohamed Subair and Others

Supreme Court Of India · AIR 2009 SC 1189 : (2009) AIRSCW 438 : (2009) CLT 1 : (2009) CriLJ 1777 : (2009) 1 JT 27 : (2008) 16 SCALE 270

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 141, 148, 149, 302

Supreme Court18 Dec 2008Allowed

H.P. State Forest Company Ltd. Vs United India Insurance Co. Ltd.

Supreme Court Of India · (2009) ACJ 684 : AIR 2009 SC 1407 : (2009) AIRSCW 865 : (2009) 2 ALD 33 : (2009) 1 AWC 818 Supp : (2009) 1 CompLJ 231 : (2009) 1 CPJ 1 : (2008) 13 JT 66 : (2009) 2 LW 429 : (2009) 1 SCALE 216 : (2009) 2 SCC 252 : (2009) 1 Supreme 375

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 28