COURT ARCHIVE

Supreme Court Of India judgments, 2009

1,919 judgments · page 46 of 96

Supreme Court05 May 2009Dismissed

Jawahar Singh @ Bhagat Ji Vs State of GNCT of Delhi

Supreme Court Of India · AIR 2009 SC 2391 : (2009) CriLJ 2860 : (2009) 11 JT 268 : (2009) 3 PLJR 108 : (2009) 6 SCALE 739 : (2009) 6 SCC 490 : (2009) 7 SCR 495 : (2009) 2 UC 1139

Constitution of India, 1950 — Article 14, 20(1)General Clauses Act, 1897 — Section 6Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)

Supreme Court05 May 2009Allowed

Sheo Kumar Shrivastava Vs State of Bihar

Supreme Court Of India · (2009) 05 SC CK 0136

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5, 5(2)

Supreme Court05 May 2009Allowed

Shrishti Narain Jha Vs Bindeshwar Jha and Others

Supreme Court Of India · AIR 2010 SC 465 : (2010) CriLJ 467 : (2009) 13 JT 674 : (2009) 3 PLJR 23 : (2009) 7 SCALE 1 : (2009) 6 SCC 457 : (2009) 7 SCR 442

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Supreme Court05 May 2009Disposed Of

Hari Ram Vs State of Rajasthan and Another

Supreme Court Of India · (2009) 3 ACR 3318 : (2009) 57 BLJR 2333 : (2009) 8 JT 47 : (2009) 43 OCR 438 : (2009) 2 RLW 1400 : (2009) 6 SCALE 695 : (2009) 13 SCC 211 : (2009) 7 SCR 623 : (2009) 2 UC 1029 : (2009) 6 UJ 2643

Constitution of India, 1950 — Article 15(3), 39, 45, 47Evidence Act, 1872 — Section 35Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2003 — Rule 22

Supreme Court05 May 2009Disposed Of

Union of India (UOI) and Others Vs Krishna Processors and Another

Supreme Court Of India · (2009) 166 ECR 225 : (2009) 15 SCC 58

Central Excise Rules, 1944 — Rule 96ZQ(5)Central Excises and Salt Act, 1944 — Section 11AC, 3A, 7(1), 7(2), 7(5)Income Tax Act, 1961 — Section 271(1), 276C

Supreme Court05 May 2009Allowed

Sushil Kumar Jain Vs Manoj Kumar and Another

Supreme Court Of India · AIR 2009 SC 2544 : (2009) AIRSCW 4441 : (2009) 3 AWC 2658 Supp : (2010) 4 BomCR 437 : (2009) 8 JT 392 : (2009) 4 PLJR 69 : (2009) 4 RLW 3562 : (2009) 7 SCALE 103 : (2009) 10 SCC 434 : (2009) 10 SCR 944 : (2009) 6 UJ 2570

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13

Supreme Court05 May 2009Allowed

Akula Veera Venkata Surya Prakash @ Babi Vs Public Prosecutor, High Court of A.P.

Supreme Court Of India · (2009) 2 ACR 1535 : (2009) 15 CompCas 246 : (2009) 7 JT 230 : (2009) 6 SCALE 734 : (2009) 15 SCC 246 : (2009) 7 SCR 543

Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307

Supreme Court05 May 2009Allowed

Bawa Ram and Another Vs State of U.P., Chandigarh

Supreme Court Of India · (2009) 3 ACR 2896 : (2009) 7 JT 675

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

Supreme Court05 May 2009Allowed

Akbar Sheikh and Others Vs State of West Bengal

Supreme Court Of India · (2009) 3 ACR 2976 : (2009) 57 BLJR 2595 : (2009) 3 CALLT 35 : (2009) 3 CALLT 34 : (2009) 6 JT 315 : (2009) 6 SCALE 745 : (2009) 7 SCC 415 : (2009) 7 SCR 518 : (2009) 6 UJ 2610

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 142, 143, 149, 34

Supreme Court05 May 2009Allowed

Ranvir Yadav Vs State of Bihar

Supreme Court Of India · (2009) 3 ACR 2859 : (2010) 1 ALD(Cri) 129 : (2009) CriLJ 2963 : (2009) 15 JT 414 : (2009) 43 OCR 562 : (2009) 3 PLJR 145 : (2009) 7 SCALE 60 : (2009) 6 SCC 595 : (2009) 7 SCR 653

Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Penal Code, 1860 (IPC) — Section 302

Supreme Court05 May 2009Allowed

Sh. Vishnu Dutt Sharma Vs Smt. Daya Sapra

Supreme Court Of India · (2009) AIRSCW 5341 : (2009) 4 AWC 3405 Supp : (2010) 2 CompLJ 79 : (2009) 13 JT 44 : (2009) 1 KLT 490 : (2009) 8 SCALE 698 : (2009) 13 SCC 729 : (2009) 8 SCR 977 : (2009) 5 Supreme 258

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 12, 151, 9Criminal Procedure Code, 1973 (CrPC) — Section 300Evidence Act, 1872 — Section 40, 41, 42, 43

Supreme Court05 May 2009Disposed Of

Indo Count Choongnam, Employees Union and Another Vs Registrar (Bombay Industrial Relation Act) and Another

Supreme Court Of India · (2009) AIRSCW 5504 : (2010) 5 ALT 2 : (2009) 122 FLR 544 : (2009) 8 JT 293 : (2009) 4 LLJ 27 : (2010) 1 PLJR 31 : (2009) 8 SCALE 812 : (2009) 7 SCC 348 : (2009) 2 SCC(L&S) 337 : (2009) 8 SCR 127

Bombay Industrial Relations Act, 1946 — Section 13, 20, 20(3)

Supreme Court05 May 2009Allowed

State of U.P. Vs Paras Nath Singh

Supreme Court Of India · (2009) CriLJ 3069 : (2009) 13 JT 625 : (2009) 8 SCALE 553 : (2009) 6 SCC 372 : (2009) 2 SCC(L&S) 200 : (2009) 9 SCR 85

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 197, 197(1), 197(2)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 461Prevention of Corruption Act, 1988 — Section 5(2), 6(1)

Supreme Court05 May 2009Allowed

Dharmeshbhai Vasudevbhai and Others Vs State of Gujarat and Others

Supreme Court Of India · (2009) 2 ACR 1527 : (2009) 2 ALD(Cri) 598 : (2009) 3 CGLJ 441 : (2009) 3 CGLJ 184 : (2009) CriLJ 2969 : (2009) 3 GLR 2264 : (2009) 13 JT 638 : (2009) 5 KCCR 3195 : (2009) 4 MPHT 241 : (2009) 43 OCR 519 : (2009) 7 SCALE 214 : (2009) 6 SCC 576 : (2009) 7 SC

Constitution of India, 1950 — Article 227, 235Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 156(3), 157, 159, 483, 203Penal Code, 1860 (IPC) — Section 406, 420, 423, 465, 477, 468, 471, 120B, 124, 34

Supreme Court05 May 2009Dismissed

Ram Suresh Singh Vs Prabhat Singh @ Chhotu Singh and Another

Supreme Court Of India · (2009) 3 ACR 2997 : AIR 2009 SC 2805 : (2010) AIRSCW 412 : (2009) 3 ALT(Cri) 105 : (2009) CriLJ 3997 : (2009) 7 JT 459 : (2009) 3 PLJR 27 : (2010) 1 RLW 63 : (2009) 8 SCALE 512 : (2009) 6 SCC 684 : (2009) 7 SCR 451

Constitution of India, 1950 — Article 21, 242Criminal Procedure Code, 1973 (CrPC) — Section 472Evidence Act, 1872 — Section 35

Supreme Court05 May 2009Dismissed

Bhankra Byas Managing Board Vs Suresh and Another

Supreme Court Of India · (2009) 4 AWC 3734 Supp : (2009) 123 FLR 198 : (2009) 11 JT 278 : (2010) 1 LLJ 13 : (2009) 6 MhLj 935 : (2009) MPLJ 497 : (2009) 7 SCALE 26 : (2009) 7 SCC 515 : (2009) 2 SCC(L&S) 572 : (2009) 8 SCR 109

Supreme Court05 May 2009Allowed

Manisha Lalwani Vs D.V. Paul

Supreme Court Of India · (2009) 4 AWC 3790 Supp : (2009) 14 JT 228 : (2009) 2 MPJR 331 : (2009) 7 SCALE 66 : (2009) 16 SCC 632 : (2009) 8 SCR 889

Supreme Court05 May 2009Disposed Of

Haryana State Electronics Development Corporation Ltd. and Others Vs Seema Sharma and Others

Supreme Court Of India · AIR 2009 SC 2592 : (2009) AIRSCW 4511 : (2009) 4 AWC 3259 Supp : (2009) 122 FLR 541 : (2009) 6 JT 313 : (2009) 7 SCALE 9 : (2009) 7 SCC 311 : (2009) 2 SCC(L&S) 333 : (2009) 7 SCR 662 : (2010) 2 SLJ 376 : (2009) 7 SLR 761 : (2009) 6 UJ 2560

Civil Procedure Code, 1908 (CPC) — Section 103

Supreme Court05 May 2009Dismissed

Maddineni Koteswara Rao Vs Maddineni Bhaskara Rao and Another

Supreme Court Of India · (2009) 4 AWC 3261 Supp : (2009) 11 JT 144 : (2009) 4 PLJR 56 : (2009) 7 SCALE 108 : (2009) 13 SCC 179 : (2009) 8 SCR 912 : (2009) 5 UJ 2324

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7(1), 97Provincial Insolvency Act, 1920 — Section 28A

Supreme Court04 May 2009Disposed Of

National Hydroelectric Power Corporation Ltd. and Others Vs V.P. Gupta and Another

Supreme Court Of India · (2009) 05 SC CK 0247