CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2008

1,904 judgments · page 6 of 96

Supreme Court12 Dec 2008Allowed

Tarsem Singh Vs State of Punjab

Supreme Court Of India · AIR 2009 SC 1454 : (2009) AIRSCW 928 : (2009) 1 ALD(Cri) 252 : (2009) CLT 458 : (2008) 13 JT 185 : (2008) 16 SCALE 168 : (2008) 2 SCC(L&S) 140 : (2008) 8 Supreme 649

Indian Penal Code, 1860 — Section 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 113A, 113B, 114
Read judgment
Supreme Court11 Dec 2008Allowed

A and G Projects and Technologies Ltd. Vs State of Karnataka

Supreme Court Of India · (2008) 16 SCALE 178 : (2009) 2 SCC 326 : (2009) 18 STT 525 : (2009) 11 Vat Reporter 3 : (2009) 19 VST 239

Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 3(a), 3(b), 4, 6, 6(1), 6(2), 9(1)Constitution of India, 1950 — Article 269, 286Karnataka Sales Tax Act, 1957 — Section 23(1)
Read judgment
Supreme Court11 Dec 2008Allowed

Punj Lloyd Limited Vs Corporate Risks India Pvt. Ltd.

Supreme Court Of India · (2009) 1 AWC 452 Supp : (2009) 147 CompCas 203 : (2009) 1 CompLJ 283 : (2008) 13 JT 306 : (2009) 4 LW 42 : (2009) 2 MLJ 1127 : (2009) 1 PLJR 211 : (2008) 16 SCALE 285 : (2009) 2 SCC 301 : (2009) 1 UC 323 : (2008) 1 UJ 157

Consumer Protection Act, 1986 — Section 12, 21
Read judgment
Supreme Court11 Dec 2008Allowed

Bimla Agarwala and Others Vs State of U.P. and Others

Supreme Court Of India · (2009) 1 ACR 1065 : AIR 2009 SC 1657 : (2009) AIRSCW 1181 : (2009) CriLJ 1533 : (2009) 1 PLJR 217 : (2008) 16 SCALE 114

Criminal Procedure Code, 1973 (CrPC) — Section 406Penal Code, 1860 (IPC) — Section 420Supreme Court Rules, 1966 — Order 36B
Read judgment
Supreme Court11 Dec 2008Dismissed

Maharashtra State Judges Association and Others Vs The Registrar General, High Court, High Court of Judicature at Bombay and Another

Supreme Court Of India · AIR 2009 SC 1571 : (2009) AIRSCW 1099 : (2010) 1 ALT 15 : (2009) 2 BomCR 72 : (2009) 1 JT 74 : (2009) 1 PLJR 172 : (2009) 1 SCC 569 : (2009) 2 SLR 138 : (2008) 8 Supreme 830 : (2009) 1 UPLBEC 616

Constitution of India, 1950 — Article 32, 32Maharashtra Judicial Service (Seniority) Rules, 2007 — Rule 4, 4(1), 4(2)
Read judgment
Supreme Court11 Dec 2008Disposed Of

Puttaswamy Vs State of Karnataka and Another

Supreme Court Of India · (2009) ACJ 578 : (2009) 1 ACR 897 : (2009) AIRSCW 1744 : (2009) CLT 370 : (2008) 12 JT 561 : (2009) 1 LW(Cri) 579 : (2009) OLR 370 : (2009) 1 PLJR 218 : (2008) 15 SCALE 483 : (2009) 1 SCC 711

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 279, 304A, 320, 324, 325, 326
Read judgment
Supreme Court11 Dec 2008Dismissed

State of Bihar and Others Vs Pandey Jagdishwar Prasad

Supreme Court Of India · (2009) 571 BLJR 770 : (2009) 120 FLR 352 : (2008) 12 JT 564 : (2009) 2 LLJ 3326 : (2009) 3 SCC 117 : (2009) 1 SCC(L&S) 589 : (2009) 2 SLJ 502 : (2009) 3 SLR 449 : (2008) 1 UJ 197

Bihar Finance Rules, 1981 — Rule 96Constitution of India, 1950 — Article 136
Read judgment
Supreme Court11 Dec 2008Partly Allowed

Arun Vs State by Inspector of Police, Tamil Nadu

Supreme Court Of India · AIR 2009 SC 1256 : (2009) AIRSCW 567 : (2009) 57 BLJR 701 : (2008) 12 JT 571 : (2009) 42 OCR 672 : (2009) 1 PLJR 233 : (2008) 16 SCALE 335 : (2009) 1 Supreme 355 : (2008) 1 UJ 225

Arms Act, 1959 — Section 25, 25(1B), 3Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 398
Read judgment
Supreme Court08 Dec 2008Dismissed

State of Goa Vs Pandurang Mohite

Supreme Court Of India · (2009) 1 ACR 899 : AIR 2009 SC 1066 : (2009) AIRSCW 222 : (2009) CLT 439 : (2008) 12 JT 541 : (2008) 16 SCALE 72

Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 417, 418, 423, 423(1)Penal Code, 1860 (IPC) — Section 201, 302, 323, 392, 447
Read judgment