COURT ARCHIVE

Supreme Court Of India judgments, 2008

1,904 judgments · page 4 of 96

Supreme Court16 Dec 2008Partly Allowed

M.P. State Electricity Board and Another Vs S.K. Yadav

Supreme Court Of India · AIR 2009 SC 2039 : (2009) AIRSCW 1739 : (2009) 120 FLR 1158 : (2009) 1 JLJ 363 : (2009) 1 JT 406 : (2009) 2 LLJ 598 : (2009) 3 MPJR 310 : (2009) 1 MPJR 271 : (2009) MPLJ 108 : (2009) 1 SCALE 159 : (2009) 3 SLR 501

Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 61(1), 61(1)(A), 61(2)

Supreme Court16 Dec 2008Allowed

Syed Abdul Qadir and Others Vs State of Bihar and Others

Supreme Court Of India · (2009) 1 JT 385 : (2009) 2 PLJR 74 : (2009) 1 SCALE 36 : (2009) 3 SCC 475 : (2009) 1 SCC(L&S) 744 : (2009) 3 SLJ 38

Bihar Nationalised Secondary Schools (Conditions of Service) Rules, 1983 — Rule 17, 3Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 9Bihar Service Rules, 1952 — Rule 78, 78(i), 78(ii)

Supreme Court16 Dec 2008Allowed

Committee of Management and Another Vs Vice Chancellor and Others

Supreme Court Of India · AIR 2009 SC 1159 : (2009) AIRSCW 398 : (2009) 1 AWC 437 Supp : (2009) 121 FLR 618 : (2009) 2 JT 305 : (2009) 3 MLJ 323 : (2009) 2 PLJR 59 : (2008) 16 SCALE 310 : (2009) 3 SLJ 57 : (2009) 1 SLR 698 : (2009) 1 Supreme 101 : (2009) 2 UPLBEC 1345

Constitution of India, 1950 — Article 30, 30(1)Uttar Pradesh State Universities Act, 1973 — Section 16, 35, 35(2), 68

Supreme Court16 Dec 2008Allowed

G. Gnanam @ Gnanamoorthy Vs Metropolitan Transport Corporation

Supreme Court Of India · (2009) ACJ 852 : AIR 2009 SC 1166 : (2009) AIRSCW 407 : (2009) 3 ALD 157 : (2009) 1 AWC 493 Supp : (2008) 13 JT 289 : (2009) 1 LW 468 : (2009) MPLJ 27 : (2009) MPLJ 26 : (2009) 1 PLJR 301 : (2009) 154 PLR 510 : (2008) 16 SCALE 362 : (2009) 2 SCC 71 : (200

Motor Vehicles Act, 1988 — Section 166

Supreme Court16 Dec 2008Disposed Of

Parents Association of Students Vs M.A. Khan and Another

Supreme Court Of India · (2009) 2 AWC 1354 Supp : (2009) 1 JT 128 : (2009) 4 LW 28 : (2009) 3 MLJ 922 : (2009) 2 PLJR 17 : (2008) 16 SCALE 290 : (2009) 2 SCC 641

Constitution of India, 1950 — Article 136, 162Contempt of Courts Act, 1971 — Section 19, 3(1)

Supreme Court16 Dec 2008Allowed

Shakti Tubes Ltd. tr. Director Vs State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 1200 : (2009) AIRSCW 464 : (2009) 2 AWC 1364 Supp : (2008) 13 JT 365 : (2009) 2 PLJR 11 : (2009) 2 RLW 1669 : (2008) 16 SCALE 93 : (2009) 1 SCC 786

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 14, 14(1), 14(2)

Supreme Court16 Dec 2008Allowed

Sau Kusum Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2009 SC 1081 : (2009) 2 BomCR 110 : (2008) 13 JT 525 : (2008) 16 SCALE 115 : (2009) 2 SCC 109 : (2009) 3 SLR 463

Constitution of India, 1950 — Article 341(1), 342, 366(24)Criminal Procedure Code, 1973 (CrPC) — Section 488

Supreme Court16 Dec 2008Allowed

Deepa Bhargava and Another Vs Mahesh Bhargava and Others

Supreme Court Of India · (2009) 2 ALD 61 : (2009) 2 AWC 1409 Supp : (2009) 2 CTC 364 : (2009) 2 JLJ 141 : (2009) 1 JT 151 : (2009) 2 LW 198 : (2009) 3 MLJ 1363 : (2009) 4 MPJR 14 : (2009) 153 PLR 521 : (2009) 1 RLW 688 : (2008) 16 SCALE 305 : (2009) 2 SCC 294

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Contract Act, 1872 — Section 59, 60, 61, 74

Supreme Court16 Dec 2008Allowed

Mantoo Sarkar Vs Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · (2009) ACJ 564 : AIR 2009 SC 1022 : (2009) AIRSCW 136 : (2009) 1 AWC 496 Supp : (2009) 4 MLJ 674 : (2009) 1 PLJR 314 : (2008) 16 SCALE 197 : (2009) 2 SCC 244 : (2009) 3 UC 1476

Civil Procedure Code, 1908 (CPC) — Section 21, 21(1), 99Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 140, 166, 166(2), 169, 170

Supreme Court16 Dec 2008Allowed

Mahesh Yadav and Another Vs Rajeshwar Singh and Others

Supreme Court Of India · AIR 2009 SC 1064 : (2009) AIRSCW 218 : (2009) 2 AWC 1361 Supp : (2009) 1 CTC 638 : (2009) 4 MhLj 324 : (2009) MPLJ 297 : (2009) 1 PLJR 202 : (2008) 16 SCALE 162 : (2009) 2 SCC 205

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 44

Supreme Court16 Dec 2008Dismissed

Wada Arun Asbestos (P) Ltd. Vs Gujarat Water Supply and Sewerage Board

Supreme Court Of India · AIR 2009 SC 1027 : (2009) AIRSCW 156 : (2009) 1 AWC 431 Supp : (2009) 2 GLR 905 : (2009) 2 LW 832 : (2009) 4 MLJ 667 : (2009) 2 PLJR 93 : (2008) 15 SCALE 592 : (2009) 2 SCC 432

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 37 Rule 4, Order 37 Rule 5, 105, 34, 96Constitution of India, 1950 — Article 227

Supreme Court16 Dec 2008Dismissed

B. Jagdish and Another Vs State of A.P. and Another

Supreme Court Of India · (2009) 1 ACR 768 : (2009) CLT 373 : (2009) CriLJ 828 : (2009) 1 KLJ 579 : (2009) OLR 373 : (2009) 1 PLJR 320 : (2008) 15 SCALE 599 : (2009) 1 SCC 681

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 227, 482Penal Code, 1860 (IPC) — Section 304A, 80, 88

Supreme Court16 Dec 2008Allowed

V.Y. Jose and Another Vs State of Gujarat and Another

Supreme Court Of India · (2009) 1 ACR 759 : (2009) 2 PLJR 1 : (2008) 16 SCALE 167 : (2009) 3 SCC 78

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483Penal Code, 1860 (IPC) — Section 114, 405, 406, 415, 417, 420

Supreme Court16 Dec 2008Allowed

Suresh Estate Pvt. Ltd. and Others Vs Municipal Corporation of Greater Mumbai and Others

Supreme Court Of India · AIR 2009 SC 1476 : (2009) AIRSCW 961 : (2009) 2 BomCR 105 : (2009) 107 CLT 3 : (2009) 1 SCALE 143 : (2008) 14 SCC 439

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)

Supreme Court16 Dec 2008dismissed

M.V. Umang and Others Vs Kamla Kant Dube (Dead) thr. Lrs. and Another

Supreme Court Of India · (2008) 13 JT 12(1)

Supreme Court16 Dec 2008Dismissed

Ranjit Singh Vs State of Punjab and Others

Supreme Court Of India · (2009) 1 ALD 117 : (2008) 13 JT 9 : (2009) 1 SCALE 30 : (2009) 2 SCC 233 : (2009) 1 SCC(L&S) 369

Supreme Court16 Dec 2008Allowed

State of Orissa Vs Sukru Gouda

Supreme Court Of India · (2009) 1 ACR 702 : AIR 2009 SC 1019 : (2009) AIRSCW 131 : (2009) 107 CLT 1 : (2009) CriLJ 831 : (2008) 13 JT 4 : (2009) 1 OLR 305 : (2008) 16 SCALE 189 : (2009) 2 SCC 118

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4, 5

Supreme Court16 Dec 2008Allowed

Kumar Exports Vs Sharma Carpets

Supreme Court Of India · (2009) 1 ACR 705 : AIR 2009 SC 1518 : (2009) 1 ALD(Cri) 468 : (2009) 1 BomCR 624 : (2009) 1 CTC 552 : (2009) 2 GLR 1240 : (2009) 1 JT 20 : (2009) 1 KLT 197 : (2009) 4 MhLj 23 : (2009) MPLJ 114 : (2009) NCC 608 : (2009) 42 OCR 723 : (2009) 1 OLR 460 : (200

Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

Supreme Court16 Dec 2008Allowed

Yankappa and Others Vs State of Karnataka

Supreme Court Of India · (2008) 13 JT 1 : (2009) 1 SCALE 133 : (2009) 16 SCC 182

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Supreme Court16 Dec 2008Dismissed

R. Senthil Babu Vs State of Tamil Nadu and Another

Supreme Court Of India · (2008) 13 JT 508 : (2009) 3 MLJ 734 : (2009) 1 SCALE 34 : (2009) 2 SCC 309

Constitution of India, 1950 — Article 14