CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2008

1,904 judgments · page 8 of 96

Supreme Court03 Dec 2008Allowed

Monika Soni Vs Kamal Soni

Supreme Court Of India · (2009) 2 AWC 1345 Supp

Civil Procedure Code, 1908 (CPC) — Section 25Hindu Marriage Act, 1955 — Section 13(1)Supreme Court Rules, 1966 — Order 36
Read judgment
Supreme Court03 Dec 2008Allowed

Sapna Agarwal Vs Om Prakash Jalan

Supreme Court Of India · AIR 2009 SC 1641 : (2009) AIRSCW 1117 : (2009) 1 AWC 560 Supp : (2009) 3 RLW 2405 : (2008) 8 Supreme 847

Hindu Marriage Act, 1955 — Section 13(1)Special Marriage Act, 1954 — Section 27
Read judgment
Supreme Court03 Dec 2008Allowed

Gobind Singh Vs Krishna Singh and Others

Supreme Court Of India · (2008) 12 JT 452 : (2009) 1 PLJR 200 : (2008) 15 SCALE 513

Arms Act, 1959 — Section 27Criminal Law (Amendment) Act, 1998 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 366
Read judgment
Supreme Court03 Dec 2008Allowed

Gopal Sah Vs State of Bihar

Supreme Court Of India · (2009) 42 OCR 844 : (2009) 1 PLJR 164 : (2008) 16 SCALE 223

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304, 34
Read judgment
Supreme Court03 Dec 2008Allowed

Dy. Commissioner of Income Tax Vs State Bank of India and Others

Supreme Court Of India · (2008) AIRSCW 1359 : (2009) 57 BLJR 475 : (2009) 1 CompLJ 201 : (2009) 221 CTR 14 : (2008) 221 CTR 14 : (2009) 308 ITR 1 : (2009) 1 JT 208 : (2008) 15 SCALE 414 : (2009) 2 SCC 451 : (2008) 2 Supreme 197 : (2009) 176 TAXMAN 116

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 11(1), 11(2), 3, 3(2)
Read judgment
Supreme Court03 Dec 2008Allowed

Prabhu Vs State of Madhya Pradesh

Supreme Court Of India · (2009) 1 ACR 54 : AIR 2009 SC 745 : (2009) 1 ALD(Cri) 674 : (2008) 13 JT 72 : (2010) 1 MPJR 315

Penal Code, 1860 (IPC) — Section 34, 302, 320, 324, 325, 326, 397, 398
Read judgment
Supreme Court03 Dec 2008Dismissed

K. Laxmanan Vs Thekkayil Padmini and Others

Supreme Court Of India · AIR 2009 SC 951 : (2009) AIRSCW 10 : (2009) 2 ALT 1 : (2009) 1 AWC 550 Supp : (2009) 1 GLH 734 : (2008) 13 JT 380 : (2009) 1 KLT 29 : (2009) 3 LW 854 : (2009) 4 MLJ 681 : (2009) MPLJ 525 : (2009) 106 RD 610 : (2008) 15 SCALE 551 : (2009) 1 SCC 354

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Evidence Act, 1872 — Section 68, 69
Read judgment
Supreme Court03 Dec 2008Allowed

Rajoo and Others Vs State of M.P.

Supreme Court Of India · AIR 2009 SC 858 : (2012) AIRSCW 4565 : (2009) 1 ALD(Cri) 207 : (2009) 1 GLH 600 : (2008) 12 JT 457 : (2010) 2 MPJR 375

Evidence Act, 1872 — Section 113A, 113B, 114APenal Code, 1860 (IPC) — Section 366, 375, 376, 376(2)
Read judgment
Supreme Court02 Dec 2008Allowed

VISA International Ltd. Vs Continental Resources (USA) Ltd.

Supreme Court Of India · AIR 2009 SC 1366 : (2009) AIRSCW 791 : (2008) 4 ARBLR 539 : (2009) 4 AWC 3896 Supp : (2008) 13 JT 242 : (2009) 2 LW 504 : (2009) 1 PLJR 243 : (2008) 15 SCALE 497 : (2009) 2 SCC 55 : (2009) 1 Supreme 8 : (2009) 1 UJ 331

Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(5), 11(6), 11(9)
Read judgment
Supreme Court02 Dec 2008Allowed

Indra Pal Singh Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 34 : AIR 2009 SC 958 : (2009) AIRSCW 25 : (2009) CriLJ 942 : (2011) 4 RCR(Criminal) 785 : (2008) 15 SCALE 400

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302
Read judgment