COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 43 of 96

Supreme Court06 May 2009Allowed

Raju Premji Vs Customs NER Shillong Unit Arun Kanungo Vs D. Pakyntein

Supreme Court Of India · (2009) AIRSCW 4228 : (2009) CLT 1200 : (2009) CriLJ 3972 : (2009) 8 JT 193 : (2009) 7 SCALE 568 : (2009) 16 SCC 496 : (2009) 7 SCR 839 : (2009) 4 Supreme 723

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 28, 29, 42, 50, 53, 67Evidence Act, 1872 — Section 25, 26, 27Code Of Criminal Procedure, 1973 — Section 2(g), 313

Supreme Court06 May 2009Allowed

N. Kannadasan Vs Ajoy Khose and Others Government of Tamil Nadu rep. by its Secretary Vs Anna Mathew and Others

Supreme Court Of India · (2009) 5 ALD 115 : (2009) 7 JT 601 : (2009) 3 LW 376 : (2009) 4 MLJ 343 : (2009) 8 SCALE 351 : (2009) 7 SCC 104 : (2009) 7 SCR 668

City of Nagpur Corporation Act, 1948 — Section 15Constitution of India, 1950 — Article 124, 164, 164(4), 19(1), 191(1)Consumer Protection Act, 1986 — Section 16, 16(1), 16(1A), 17, 2

Supreme Court06 May 2009Allowed

Jamiruddin Ansari Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2009) 3 ACR 3168 : AIR 2009 SC 2781 : (2009) AIRSCW 4213 : (2009) CriLJ 3961 : (2009) 8 JT 169 : (2009) 7 SCALE 263 : (2009) 6 SCC 316 : (2009) 7 SCR 759 : (2010) 2 Supreme 517 : (2009) 4 Supreme 754

Criminal Law (Amendment) Act, 1952 — Section 5A, 6Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 197, 202Maharashtra Control of Organised Crime Act, 1999 — Section 23, 23(1), 23(2), 25, 5

Supreme Court06 May 2009Dismissed

Subhash Kumar Vs State of Uttarakhand

Supreme Court Of India · AIR 2009 SC 2490 : (2010) AIRSCW 403 : (2009) 3 ALT(Cri) 77 : (2009) 7 JT 575 : (2009) 43 OCR 728 : (2009) 4 RLW 3600 : (2009) 7 SCALE 502 : (2009) 6 SCC 641 : (2009) 8 SCR 1182

Penal Code, 1860 (IPC) — Section 307, 324, 34

Supreme Court06 May 2009Disposed Of

State of Himachal Pradesh Vs Rakesh Kumar

Supreme Court Of India · (2009) 3 ACR 3006 : (2009) AIRSCW 3700 : (2009) 3 ALT(Cri) 56 : (2009) CriLJ 3060 : (2009) 7 JT 504 : (2009) 43 OCR 708 : (2009) 7 SCALE 708 : (2009) 6 SCC 308 : (2009) 8 SCR 264

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Supreme Court06 May 2009Dismissed

Jakir Vs State of M.P.

Supreme Court Of India · AIR 2009 SC 2437 : (2009) AIRSCW 4551 : (2009) 3 JLJ 418 : (2009) 7 JT 557 : (2009) 7 SCALE 677 : (2009) 6 SCC 646 : (2009) 8 SCR 276

Penal Code, 1860 (IPC) — Section 366A, 376(2)

Supreme Court06 May 2009Allowed

Mithabhai Pashabhai Patel and Others Vs State of Gujarat

Supreme Court Of India · (2009) 57 BLJR 2656 : (2009) 3 GLR 2460 : (2009) 7 JT 666 : (2009) 7 SCALE 559 : (2009) 6 SCC 332 : (2009) 7 SCR 1126 : (2009) 6 UJ 2891

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 173(2), 173(8)

Supreme Court06 May 2009Allowed

Harminder Kaur and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 2875 : (2009) AIRSCW 5226 : (2009) 13 JT 550 : (2009) 7 SCALE 204 : (2009) 13 SCC 90 : (2010) 1 SCC(L&S) 202 : (2009) 7 SCR 1050 : (2009) 8 SLR 5

Chandigarh Education Service (School Cadre) (Group `C) Recruitment Rules, 1991 — Rule 4, 6Constitution of India, 1950 — Article 14, 141, 16, 162, 226

Supreme Court06 May 2009

Bharat Prasad and Others Vs The State of Bihar and Others

Supreme Court Of India · AIR 2009 SC 2827 : (2009) AIRSCW 4314 : (2009) 57 BLJR 2016 : (2009) 8 JT 510 : (2009) 3 PLJR 151 : (2009) 7 SCALE 226 : (2009) 6 SCC 698 : (2009) 8 SCR 309 : (2009) 4 Supreme 803 : (2009) 6 UJ 2858

Bihar Tenancy Act, 1885 — Section 13, 48(1)(E), 48(13), 48E, 48E(13)Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482, 5

Supreme Court06 May 2009Dismissed

S.V.L. Murthy Vs State Rep. by CBI, Hyderabad P. Jayakumar Vs State of Andhra Pradesh rep. by CBI Venugopal Loya and Others Vs State of A.P.

Supreme Court Of India · AIR 2009 SC 2717 : (2009) AIRSCW 4165 : (2009) 2 ALD(Cri) 478 : (2009) 3 ALT(Cri) 188 : (2009) CriLJ 3930 : (2009) 7 JT 385 : (2009) 6 SCC 77 : (2009) 7 SCR 784 : (2009) 4 Supreme 399

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 405, 409, 415, 417

Supreme Court06 May 2009Disposed Of

Baldev Singh Vs State of Punjab

Supreme Court Of India · (2009) 3 ACR 3238 : (2009) 1 ALD(Cri) 195 : (2009) 1 ALT(Cri) 5 : (2010) 2 CGLJ 88 : (2009) CLT 1192 : (2009) 7 JT 334 : (2009) 7 SCALE 493 : (2009) 6 SCC 564 : (2009) 7 SCR 855

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 30

Supreme Court06 May 2009Disposed Of

Yadu Nandan Mandal and Another Vs State of Bihar

Supreme Court Of India · (2009) 05 SC CK 0182

Penal Code, 1860 (IPC) — Section 201, 302, 304, 34, 35

Supreme Court06 May 2009Dismissed

State of H.P. Vs Nazar Singh and Another

Supreme Court Of India · (2010) 1 CGLJ 77 : (2009) CriLJ 3984 : (2009) 13 JT 415 : (2009) 7 SCALE 666 : (2009) 12 SCC 89 : (2009) 7 SCR 1117

Penal Code, 1860 (IPC) — Section 149, 302, 304, 323, 34

Supreme Court06 May 2009Disposed Of

D. Jayana Vs State of Karnataka

Supreme Court Of India · (2009) CriLJ 3977 : (2009) 7 JT 537 : (2009) 6 KarLJ 89 : (2009) 8 SCALE 8 : (2009) 6 SCC 575 : (2009) 8 SCR 979

Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304, 304B, 34, 498A

Supreme Court06 May 2009Dismissed

Union of India (UOI) and Others Vs Parul Debnath and Others

Supreme Court Of India · AIR 2009 SC 3085 : (2009) AIRSCW 4969 : (2009) 9 JT 134 : (2009) 7 SCALE 255 : (2009) 14 SCC 173 : (2010) 1 SCC(L&S) 348 : (2009) 10 SCR 705 : (2009) 7 SLR 191 : (2009) 6 Supreme 610

Andaman and Nicobar Islands Home Guard Regulation, 1964 — Regulation 16, 4Constitution of India, 1950 — Article 14, 141, 16, 240(1)

Supreme Court06 May 2009Allowed

Mohammed Ishaq Vs S. Kazam Pasha and Another

Supreme Court Of India · (2009) 3 ACR 3179 : (2009) 2 ALD(Cri) 386 : (2009) CLT 1184 : (2009) CriLJ 3063 : (2009) 7 JT 545 : (2009) 7 SCALE 575 : (2009) 12 SCC 748 : (2009) 7 SCR 1098

Constitution of India, 1950 — Article 161, 226, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 161, 433, 94Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 382

Supreme Court06 May 2009Disposed Of

Commissioner of Income Tax, Shimla Vs Greenworld Corporation, Parwanoo The Green World Corporation Vs Income Tax Officer, Parwanoo and Another

Supreme Court Of India · (2009) 224 CTR 113 : (2009) 314 ITR 81 : (2009) 8 JT 429 : (2009) 7 SCALE 721 : (2009) 7 SCC 69 : (2009) 8 SCR 175 : (2009) 181 TAXMAN 111

Civil Procedure Code, 1908 (CPC) — Section 21, 21(1)Constitution of India, 1950 — Article 136, 14, 142Income Tax Act, 1961 — Section 115VZC(1), 116, 117, 118, 119

Supreme Court06 May 2009Disposed Of

Bhagyalakshmi and Others Vs United Insurance Co. Ltd. and Another etc.

Supreme Court Of India · (2009) 3 AWC 3000 Supp : (2009) CLT 1175 : (2009) 9 JT 329 : (2009) 156 PLR 760 : (2009) 7 SCALE 550 : (2009) 7 SCC 148 : (2009) 7 SCR 1031

Insurance Act, 1938 — Section 64UC, 64UC(4), 64UC(5), 64VB, 64VB(1)Motor Vehicles Act, 1939 — Section 2(25), 95(1)Motor Vehicles Act, 1988 — Section 147, 166, 2, 2(1), 2(35)

Supreme Court06 May 2009Disposed Of

Raj Rani and Others Vs Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · (2009) ACJ 2003 : (2009) 4 AWC 3342 Supp : (2009) 8 JT 325 : (2009) 43 OCR 892 : (2009) 156 PLR 789 : (2009) 7 SCALE 701 : (2009) 13 SCC 654 : (2009) 7 SCR 1168 : (2009) 3 UC 1862

Motor Vehicles Act, 1988 — Section 158(6), 163A, 166

Supreme Court06 May 2009Disposed Of

Prem Singh and Others Vs State of Haryana

Supreme Court Of India · (2009) 3 ACR 3295 : AIR 2009 SC 2573 : (2009) AIRSCW 4486 : (2009) 8 JT 185 : (2009) 43 OCR 696 : (2009) 7 SCALE 637 : (2009) 14 SCC 494 : (2009) 7 SCR 1142

Penal Code, 1860 (IPC) — Section 148, 149, 302, 34