COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 42 of 96

Supreme Court08 May 2009Dismissed

Balbir Singh Vs State of Punjab and Another

Supreme Court Of India · (2009) 14 JT 88 : (2009) 7 SCALE 674 : (2009) 15 SCC 219 : (2009) 8 SCR 489

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court08 May 2009Disposed Of

State of Rajasthan and Others Vs Jagdish Narain Chaturvedi

Supreme Court Of India · AIR 2010 SC 157 : (2009) 13 JT 9 : (2009) 2 RLW 1481 : (2009) 8 SCALE 28 : (2009) 12 SCC 49 : (2010) 1 SCC(L&S) 105 : (2009) 9 SCR 1011 : (2009) 8 SLR 505

Constitution of India, 1950 — Article 141, 309Rajasthan Civil Services (Absoruption of Surplus Personnel) Rules, 1969 — Rule 3Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 7

Supreme Court08 May 2009Allowed

Muni Kumar Razdan Vs Trimurti Charitable Trust, Gwalior and Others

Supreme Court Of India · (2010) 5 ALT 9 : (2009) 14 JT 86 : (2009) 5 MPHT 10 : (2009) 8 SCALE 541 : (2009) 17 SCC 532 : (2009) 8 SCR 1069

Madhya Pradesh Public Trust Act, 1951 — Section 5, 8, 8(1), 8(6)

Supreme Court08 May 2009Allowed

Bani Kanta Das and Another Vs State of Assam and Others

Supreme Court Of India · (2009) 3 ACR 2709 : (2009) AIRSCW 3608 : (2009) 3 AWC 2662 Supp : (2009) 7 JT 562 : (2009) 8 SCALE 65 : (2009) 15 SCC 206 : (2009) 8 SCR 499 : (2009) 4 Supreme 708

Constitution of India, 1950 — Article 32Protection of Human Rights Act, 1993 — Section 12, 13, 17, 18, 2

Supreme Court08 May 2009Dismissed

Abuthagir and Others Vs State rep. by Inspector of Police, Madurai

Supreme Court Of India · AIR 2009 SC 2797 : (2009) AIRSCW 4248 : (2009) 2 ALD(Cri) 562 : (2010) 1 CGLJ 136 : (2009) CriLJ 3987 : (2009) 13 JT 25 : (2009) 7 SCALE 585 : (2009) 17 SCC 208 : (2011) 1 SCC(Cri) 970 : (2009) 8 SCR 432 : (2009) 5 Supreme 138

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120, 120A, 120B, 148, 302

Supreme Court08 May 2009Dismissed

Sasikumar Vs The State of Tamil Nadu

Supreme Court Of India · (2010) 1 DMC 202 : (2009) 8 JT 285 : (2009) 7 SCALE 444 : (2009) 7 SCC 216 : (2009) 8 SCR 541

Penal Code, 1860 (IPC) — Section 302, 307, 498A

Supreme Court08 May 2009Disposed Of

Chand Gupta and Others Vs State of Himachal Pradesh

Supreme Court Of India · (2009) 3 ALT(Cri) 120 : (2009) CriLJ 3731 : (2009) 14 JT 48 : (2009) 8 SCALE 519 : (2009) 15 SCC 94 : (2009) 8 SCR 285

Criminal Procedure Code, 1973 (CrPC) — Section 173, 360, 361Probation of Offenders Act, 1958 — Section 4, 6Punjab Excise Act, 1914 — Section 58, 59, 61, 61(1), 65

Supreme Court08 May 2009Disposed Of

Bakshish Ram and Another Vs State of Punjab

Supreme Court Of India · (2009) 2 ACR 1506 : (2009) 6 JT 431 : (2009) 43 OCR 588 : (2009) 7 SCALE 231 : (2009) 6 SCC 561

Penal Code, 1860 (IPC) — Section 304B, 498A

Supreme Court08 May 2009Disposed Of

Ram Babu Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2009) 7 SCC 194 : (2009) 6 JT 428 : (2009) 7 SCALE 194 : 2009 3 SCC (Cri) 343

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 323, 406B, 420, 467

Supreme Court08 May 2009Dismissed

Narendra G. Goel Vs State of Maharashtra and Another

Supreme Court Of India · (2009) 8 SCALE 55 : (2009) 6 SCC 65 : (2009) 8 SCR 1004

Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 166(A), 173(8)

Supreme Court08 May 2009Disposed Of

National Insurance Company Limited Vs J. Maheshwaramma

Supreme Court Of India · (2009) 4 AWC 3323 Supp : (2009) 8 SCALE 92 : (2009) 13 SCC 188 : (2009) 8 SCR 524

Supreme Court06 May 2009

Sunkara Lakshminarasamma (Dead) & Anr Vs Sagi Subba Raju & Ors

Supreme Court Of India · (2009) 05 SC CK 0290

Supreme Court06 May 2009Dismissed

Union of India (UOI) and Others Vs Dipak Kumar Santra

Supreme Court Of India · AIR 2010 SC 462 : (2010) 6 ALT 14 : (2009) 122 FLR 474 : (2009) 8 SCALE 822 : (2009) 7 SCC 370 : (2009) 2 SCC(L&S) 345 : (2009) 9 SCR 281 : (2009) 3 SLJ 294

Army Rules, 1954 — Rule 13, 13(2), 13(3)

Supreme Court06 May 2009Dismissed

Shindhu and Others Vs State of Karnataka

Supreme Court Of India · (2009) 14 JT 97 : (2010) 1 KarLJ 244 : (2009) 8 SCALE 820 : (2009) 7 SCC 246 : (2009) 8 SCR 278

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 306, 34, 498A

Supreme Court06 May 2009Dismissed

Suresh Kumar Singh Vs State of U.P.

Supreme Court Of India · (2009) 3 ACR 3253 : (2009) AIRSCW 4014 : (2009) CLT 1320 : (2009) 13 JT 53 : (2009) 7 SCALE 629 : (2009) 17 SCC 243 : (2011) 1 SCC(Cri) 989 : (2009) 8 SCR 1068 : (2009) 4 Supreme 529

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B, 114Penal Code, 1860 (IPC) — Section 304B, 498A

Supreme Court06 May 2009Allowed

Naresh Shankar Srivastava Vs State of U.P. and Others

Supreme Court Of India · AIR 2009 SC 2450 : (2009) AIRSCW 4569 : (2009) 9 JT 319 : (2009) 7 SCALE 244 : (2009) 16 SCC 157 : (2009) 7 SCR 1188 : (2009) 2 UPLBEC 1303

Multi-State Cooperative Societies Act, 1984 — Section 18, 2, 4, 5, 6States Reorganisation Act, 1956 — Section 119Uttar Pradesh Reorganisation Act, 2000 — Section 67, 86

Supreme Court06 May 2009Allowed

P.V. Manickam [Dead] by Lrs. Vs Gopalswamy Naicker Charitieds Trust and Another

Supreme Court Of India · (2009) 05 SC CK 0255

Constitution of India, 1950 — Article 136

Supreme Court06 May 2009Dismissed

Devendra and Others Vs State of U.P. and Another

Supreme Court Of India · (2009) 3 ACR 3246 : (2009) CLT 1207 : (2009) 8 JT 120 : (2009) 7 SCALE 613 : (2009) 7 SCC 495 : (2009) 7 SCR 872

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 482, 483Penal Code, 1860 (IPC) — Section 415, 420, 463, 464, 467

Supreme Court06 May 2009Disposed Of

State of M.P. and Another Vs Md. Abrahin

Supreme Court Of India · AIR 2009 SC 2892 : (2009) AIRSCW 4533 : (2009) 14 JT 526 : (2009) 3 LLJ 365 : (2010) 1 RLW 130 : (2009) 7 SCALE 609 : (2009) 8 SCR 229

Constitution of India, 1950 — Article 12, 14, 16Madhya Pradesh Industrial Relations Act, 1960 — Section 61, 62

Supreme Court06 May 2009Allowed

Haryana State Electricity Board and Another Vs Gulshan Lal and Others

Supreme Court Of India · AIR 2009 SC 3139 : (2009) AIRSCW 5038 : (2009) 9 JT 95 : (2009) 8 SCALE 525 : (2009) 12 SCC 231 : (2010) 1 SCC(L&S) 139 : (2009) 8 SCR 950 : (2010) 2 SLJ 316 : (2009) 5 Supreme 401 : (2009) 10 UJ 4719

Constitution of India, 1950 — Article 12, 136, 14, 226, 32