CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 41 of 96

Supreme Court08 May 2009Allowed

Javed Alam Vs State of Chhattisgarh and Another

Supreme Court Of India · (2010) 1 ALT(Cri) 51 : (2009) 7 JT 40 : (2009) 8 SCALE 68 : (2009) 6 SCC 450 : (2009) 8 SCR 398

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
Read judgment
Supreme Court08 May 2009Disposed Of

The Secretary, Forest Department and Others Vs Abdur Rasul Chowdhury

Supreme Court Of India · AIR 2009 SC 2925 : (2009) AIRSCW 4666 : (2009) 3 CALLT 70 : (2009) 6 JT 398 : (2009) 3 LLJ 354 : (2009) 7 SCALE 139 : (2009) 7 SCC 305 : (2009) 2 SCC(L&S) 327 : (2009) 9 SCR 695 : (2010) 1 SLR 174 : (2009) 6 UJ 2850

Constitution of India, 1950 — Article 19(1), 227Cooperative Federal Authority (Business) Regulations, 1976 — Regulation 68West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 10(1)
Read judgment
Supreme Court08 May 2009Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 3 CALLT 54 : (2009) 6 JT 434 : (2009) 7 SCALE 650 : (2009) 6 SCC 142 : (2009) 9 SCR 998 : (2009) 6 UJ 2626

Constitution of India, 1950 — Article 142, 21, 48A, 51AEnvironment (Protection) Act, 1986 — Section 23, 3, 3(2), 4AForest (Conservation) Act, 1980 — Section 2, 2
Read judgment
Supreme Court08 May 2009Allowed

Vallabhaneni Venkateshwara Rao Vs State of A.P.

Supreme Court Of India · (2009) 3 ACR 2449 : (2009) 2 ALD(Cri) 213 : (2009) CriLJ 3447 : (2009) 8 JT 160 : (2009) 7 SCALE 678 : (2009) 6 SCC 484 : (2009) 8 SCR 1210 : (2009) 2 UC 1170

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
Read judgment
Supreme Court08 May 2009Dismissed

State of U.P. Vs Shobhanath and Others

Supreme Court Of India · AIR 2009 SC 2395 : (2009) AIRSCW 3841 : (2009) 7 JT 234 : (1984) KLJ 684 : (2009) 8 SCALE 10 : (2009) 6 SCC 600 : (2009) 10 SCR 985

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Read judgment
Supreme Court08 May 2009Disposed Of

The Chief Soil Conservator Punjab and Others Vs Gurmail Singh

Supreme Court Of India · (2009) AWC 3447 Supp : (2009) 123 FLR 496 : (2009) 8 JT 291 : (2009) 3 LLJ 352 : (2009) 8 SCALE 543 : (2009) 15 SCC 103 : (2010) 1 SCC(L&S) 491 : (2009) 9 SCR 564 : (2011) 1 SLJ 145 : (2010) 1 SLR 416

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 25F
Read judgment
Supreme Court08 May 2009Allowed

State of Punjab Vs Hardial Singh and Others

Supreme Court Of India · (2009) 14 JT 90 : (2009) 43 OCR 734 : (2009) 15 SCC 106 : (2009) 9 SCR 559

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
Read judgment
Supreme Court08 May 2009Disposed Of

K.N. Narendranath Vs State of Karnataka

Supreme Court Of India · (2009) AIRSCW 1782 : (2009) 7 JT 651 : (2009) 7 SCALE 510 : (2009) 15 SCC 52 : (2009) 7 SCR 1221

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court08 May 2009Disposed Of

State of Punjab Vs Atma Singh and Others

Supreme Court Of India · (2009) 3 ACR 2452 : (2009) 7 JT 450 : (2009) 7 SCALE 689 : (2009) 15 SCC 45 : (2009) 9 SCR 549 : (2009) 2 UC 1164

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
Read judgment
Supreme Court08 May 2009Dismissed

State of Haryana and Others Vs Rameshwar Dass

Supreme Court Of India · AIR 2009 SC 3051 : (2009) AIRSCW 4895 : (2009) 122 FLR 538 : (2009) 7 SCALE 276 : (2009) 7 SCC 400 : (2009) 2 SCC(L&S) 348 : (2009) 14 SCR 163 : (2010) 2 SLJ 373 : (2009) 7 SLR 645

Constitution of India, 1950 — Article 309
Read judgment