Supreme Court06 May 2009Dismissed
Beerangi Kemparappa Vs State of Karnataka
Supreme Court Of India · (2009) 05 SC CK 0129
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments, 2009
1,919 judgments · page 44 of 96
Supreme Court06 May 2009Dismissed
Karpuri @ Kapuri Yadav and Others Vs State of Bihar
Supreme Court Of India · (2009) 4 PLJR 6
Penal Code, 1860 (IPC) — Section 201
Supreme Court06 May 2009Allowed
Chief Engineer/Operation Dakshini Haryana Bijli Vitran Nigam Ltd. and Another Vs Mauj Khan and Others
Supreme Court Of India · AIR 2009 SC 2564 : (2009) AIRSCW 4474 : (2009) 122 FLR 456 : (2009) 7 SCALE 470 : (2009) 7 SCC 355 : (2009) 2 SCC(L&S) 339 : (2009) 8 SCR 321 : (2009) 1 SLR 471
Constitution of India, 1950 — Article 136
Supreme Court06 May 2009Allowed
Tata Power Company Ltd. Vs Maharashtra Electricity Regulatory Commission and Others Municipal Corporation of Greater Mumbai BEST Undertaking Vs Reliance Energy Ltd. and Others
Supreme Court Of India · (2009) 111 BOMLR 2966 : (2009) ELR 246 : (2009) 8 JT 562 : (2009) 5 UJ 2440
Companies Act, 1956 — Section 255, 256Constitution of India, 1950 — Article 19(1)Electricity (Supply) Act, 1948 — Section 43, 43A, 44, 46, 49
Supreme Court06 May 2009Dismissed
Sunkara Lakshminarasamma and Another Vs Sagi Subba Raju and Others etc.
Supreme Court Of India · (2009) 4 AWC 3732 Supp : (2009) 11 JT 264 : (2009) 43 OCR 719 : (2009) 7 SCALE 665 : (2009) 7 SCC 460 : (2009) 9 SCR 260
Supreme Court06 May 2009Disposed Of
Jaleshwar Singh Vs State of Bihar
Supreme Court Of India · (2009) 3 ACR 2757 : (2009) CriLJ 3995 : (2009) 7 JT 572 : (2009) 3 PLJR 149 : (2009) 7 SCALE 219 : (2009) 15 SCC 251 : (2009) 8 SCR 130
Penal Code, 1860 (IPC) — Section 109, 110, 149, 302, 307
Supreme Court06 May 2009Dismissed
Perla Somasekhara Reddy and Others Vs State of A.P. rep. by Public Prosecutor
Supreme Court Of India · (2010) 1 ALD(Cri) 612 : (2009) 8 JT 105 : (2009) 7 SCALE 115 : (2009) 16 SCC 98 : (2009) 8 SCR 145 : (2010) 1 UC 242
Criminal Procedure Code, 1973 (CrPC) — Section 164, 372, 417Explosive Substances Act, 1908 — Section 3, 5, 6Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
Supreme Court06 May 2009Dismissed
C.B.I., New Delhi Vs Abhishek Verma
Supreme Court Of India · (2009) 3 ACR 3186 : AIR 2009 SC 2399 : (2009) CLT 1224 : (2009) 13 JT 82 : (2009) 4 RLW 3328 : (2009) 7 SCALE 643 : (2009) 6 SCC 300 : (2009) 7 SCR 1154 : (2010) 2 UC 914
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Official Secrets Act, 1923 — Section 13, 3, 3(1), 3(2), 5Penal Code, 1860 (IPC) — Section 109, 120B, 409
Supreme Court06 May 2009Disposed Of
Radhey Shyam Ratanlal and Another Vs Commnr. of Customs (Adjudication), Mumbai
Supreme Court Of India · (2009) 166 ECR 1 : (2009) 238 ELT 14 : (2009) 13 JT 36 : (2009) 7 SCALE 713 : (2009) 13 SCC 157 : (2009) 9 SCR 954
Customs Act, 1962 — Section 112, 130E, 14, 14(1), 14(1A)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10A, 4, 4(1), 5, 9
Supreme Court06 May 2009Dismissed
Subhash Soni and Another Vs State of M.P.
Supreme Court Of India · (2009) 3 ACR 3003 : (2009) 57 BLJR 2320 : (2009) 7 JT 482 : (2009) 43 OCR 585 : (2009) 7 SCALE 222 : (2009) 6 SCC 647 : (2009) 9 SCR 136 : (2009) 6 UJ 2564
Arms Act, 1959 — Section 25(1B), 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court06 May 2009Allowed
Secretary M/o Defence and Others Vs Ajit Singh
Supreme Court Of India · (2009) 122 FLR 467 : (2009) 14 SCALE 413 : (2009) 8 SCR 934 : (2009) 3 SLJ 242
Supreme Court06 May 2009Allowed
Kushal Fertilisers (P) Ltd. Vs The Commissioner of Customs and Central Excise, Meerut
Supreme Court Of India · (2009) AIRSCW 4416 : (2009) 167 ECR 1 : (2009) 238 ELT 21 : (2009) 13 JT 293 : (2009) 7 SCALE 476 : (2009) 13 SCC 515 : (2009) 8 SCR 238
Central Excise Rules, 1944 — Rule 174, 209ACentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 35C, 35G, 35G(1)Customs Act, 1962 — Section 11A
Supreme Court06 May 2009Dismissed
Haryana Vidyut, Parsaran Nigam Limited and Another Vs Gulshan Lal and Others
Supreme Court Of India · (2009) 5 ALD 52 : (2009) 4 AWC 3416 Supp : (2009) 13 JT 567 : (2009) 7 SCALE 573 : (2009) 13 SCC 354 : (2010) 1 SCC(L&S) 245 : (2009) 8 SCR 937 : (2009) 3 SLJ 216
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 74
Supreme Court06 May 2009Allowed
Gurunath Donkappa Keri and Others Vs State of Karnataka
Supreme Court Of India · (2009) 2 ALD(Cri) 250 : (2009) 3 ALT(Cri) 334 : (2009) CriLJ 2995 : (2009) 7 JT 361 : (2009) 5 KarLJ 613 : (2009) 2 RLW 1523 : (2009) 7 SCALE 482 : (2009) 13 SCC 34 : (2009) 7 SCR 817
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Supreme Court06 May 2009Allowed
U. Suvetha Vs State by Insp. of Police and Another
Supreme Court Of India · (2009) 3 ACR 2889 : (2009) AIRSCW 3491 : (2009) 2 ALD(Cri) 1 : (2009) 2 ALT(Cri) 327 : (2009) 3 CGLJ 214 : (2009) CLT 1126 : (2009) CriLJ 2974 : (2009) 3 GLR 2478 : (2009) 7 JT 222 : (2009) 5 KCCR 3203 : (2009) 2 KLT 686 : (2009) 7 SCALE 149 : (2009) 6 SC
Penal Code, 1860 (IPC) — Section 304B, 306, 494, 498A
Supreme Court06 May 2009Allowed
Ajit Singh Vs State of Punjab
Supreme Court Of India · (2009) 05 SC CK 0049
Penal Code, 1860 (IPC) — Section 325
Supreme Court06 May 2009Allowed
Hem Singh @ Hemu Vs State of Haryana
Supreme Court Of India · (2009) 7 JT 433 : (2009) 6 SCC 748 : (2009) 7 SCR 888
Arms Act, 1959 — Section 25, 27, 45Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 149, 185, 302, 307, 34
Supreme Court06 May 2009Allowed
T. Jayaraman Vs State of Tamil Nadu
Supreme Court Of India · (2009) 05 SC CK 0022
Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 7
Supreme Court06 May 2009Allowed
National Insurance Co. Ltd. Vs Hamida Khatoon and Others
Supreme Court Of India · AIR 2009 SC 2599 : (2009) AIRSCW 4520 : (2009) 6 ALD 86 : (2009) 4 AWC 3326 Supp : (2010) 125 FLR 331 : (2009) 8 JT 504 : (2010) 1 LLJ 323 : (2009) 43 OCR 887 : (2009) 156 PLR 755 : (2009) 4 RLW 3706 : (2009) 7 SCALE 133 : (2009) 13 SCC 361 : (2010) 1 SCC
Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A), 54, 57, 58Employees State Insurance Act, 1948 — Section 2(14), 2(8), 2(9), 38, 39Motor Vehicles Act, 1988 — Section 173, 2(14), 2(23), 2(8), 26
Supreme Court06 May 2009Dismissed
Prahlad Singh and Another Vs State of U.P. and Others
Supreme Court Of India · AIR 2009 SC 3053 : (2009) AIRSCW 4898 : (2009) 4 AWC 3266 Supp : (2009) 13 JT 299 : (2009) 7 SCALE 130 : (2009) 16 SCC 55 : (2009) 8 SCR 926
Motor Vehicles Act, 1988 — Section 2Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4, 4, 4(2), 5, 6