Supreme Court29 Apr 2009Dismissed

National Aluminum Co. Ltd. and Another Vs G.C. Kanungo

Supreme Court Of India · AIR 2009 SC 2928 : (2011) AIRSCW 2039 : (2009) AIRSCW 4672 : (2010) 3 ALT 1 : (2009) 3 AWC 2738 Supp : (2009) 7 JT 598 : (2009) 8 SCALE 7 : (2009) 14 SCC 365 : (2009) 7 SCR 333 : (2009) 6 Supreme 188

Arbitration Act, 1940 — Section 39
Supreme Court29 Apr 2009Allowed

State of U.P. Vs Hari Chand

Supreme Court Of India · (2009) AIRSCW 1521 : (2009) CriLJ 3039 : (2009) 6 JT 208 : (2009) 6 SCALE 605 : (2009) 13 SCC 542 : (2009) 8 SCR 149 : (2009) 2 UC 1196

Penal Code, 1860 (IPC) — Section 302
Supreme Court29 Apr 2009Dismissed

George Pon Paul Vs Kanagalet and Others

Supreme Court Of India · (2010) AIRSCW 182 : (2009) 14 JT 155 : (2009) 7 SCALE 672 : (2009) 13 SCC 478 : (2009) 7 SCR 330 : (2009) 8 Supreme 507

Penal Code, 1860 (IPC) — Section 324, 325, 326, 335, 452
Supreme Court29 Apr 2009Allowed

Dauna Devi Vs State of Bihar

Supreme Court Of India · (2009) 2 ACR 1752 : (2009) 2 ALD(Cri) 9 : (2009) 14 JT 229 : (2009) 5 KCCR 3416 : (2009) 3 PLJR 38 : (2009) 6 SCALE 507 : (2009) 11 SCC 181 : (2009) 7 SCR 138

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court29 Apr 2009Allowed

Haryana Urban Development Authority and Another Vs Satish Hans

Supreme Court Of India · (2010) 2 ALLMR 503 : (2010) 5 ALT 5 : (2009) 4 AWC 3655 Supp : (2010) 1 CompLJ 85 : (2011) 4 CPJ 62 : (2009) 6 JT 220 : (2010) 1 MhLj 7 : (2010) MPLJ 54 : (2009) 6 SCALE 651 : (2009) 7 SCC 282 : (2009) 7 SCR 178

Consumer Protection Act, 1986 — Section 12
Supreme Court29 Apr 2009Dismissed

Koppisetti Subbharao @ Subramaniam Vs State of A.P.

Supreme Court Of India · AIR 2009 SC 2684 : (2009) AIRSCW 4122 : (2010) 1 ALD(Cri) 331 : (2009) 3 ALT(Cri) 456 : (2009) CriLJ 3480 : (2009) 2 DMC 184 : (2009) 6 JT 212 : (2009) 2 KLT 531 : (2009) 43 OCR 411 : (2009) 2 RLW 1419 : (2009) 6 SCALE 528 : (2009) 12 SCC 331 : (2009) 7 S

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 2, 3, 4, 5, 6Evidence Act, 1872 — Section 113B
Supreme Court29 Apr 2009Allowed

State of Rajasthan Vs Jagdish Prasad

Supreme Court Of India · (2009) AIRSCW 5104 : (2009) CriLJ 4298 : (2009) 14 JT 368 : (2009) 6 SCALE 379 : (2009) 12 SCC 646 : (2009) 8 SCR 175

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 7
Supreme Court29 Apr 2009Partly Allowed

Tipparam Prabhakar Vs The State of Andhra Pradesh

Supreme Court Of India · (2009) AIRSCW 3589 : (2009) CriLJ 3032 : (2009) 6 JT 205 : (2009) 3 PLJR 39 : (2009) 6 SCALE 375 : (2009) 13 SCC 534 : (2009) 8 SCR 142 : (2009) 2 UC 1133

Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court28 Apr 2009Allowed

State of Rajasthan Vs Daul @ Daulat Giri

Supreme Court Of India · (2009) 3 ACR 2464 : (2009) CriLJ 3049 : (2009) 7 JT 348 : (2009) 8 SCALE 299 : (2009) 14 SCC 387 : (2009) 7 SCR 939

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
Supreme Court28 Apr 2009Allowed

Mal Singh Vs State of M.P.

Supreme Court Of India · (2009) 3 JLJ 274 : (2009) 7 JT 512 : (2009) 7 SCALE 201 : (2009) 13 SCC 398 : (2009) 9 SCR 929

Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 34
Supreme Court28 Apr 2009Dismissed

Bangalore Turf Club Ltd. Vs Regional Director, ESI Corporation

Supreme Court Of India · AIR 2009 SC 2965 : (2009) AIRSCW 4738 : (2009) 121 FLR 1115 : (2009) 14 JT 157 : (2009) 6 KarLJ 291 : (2009) 3 LLJ 570 : (2009) 6 SCALE 404 : (2009) 15 SCC 33 : (2010) 1 SCC(L&S) 486 : (2009) 7 SCR 106 : (2009) 5 UJ 2059

Employees State Insurance Act, 1948 — Section 1(4), 1(5)