Supreme Court01 Dec 2009Dismissed

Wahid Khan Vs State of Madhya Pradesh

Supreme Court Of India · (2010) 1 ACR 16 : AIR 2010 SC 1 : (2010) CriLJ 517 : (2009) 14 JT 510 : (2009) 14 SCALE 220 : (2010) 2 SCC 9 : (2009) 16 SCR 1207 : (2009) 3 UC 1821

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 354, 366, 375, 376
Supreme Court30 Nov 2009Dismissed

Shiv Pujan Prasad (Dead) by Lrs. Vs State of U.P. and Another

Supreme Court Of India · AIR 2010 SC 256 : (2010) 1 ALLMR 908 : (2010) 3 AWC 2533 Supp : (2010) 124 FLR 77 : (2009) 14 JT 526(1) : (2010) 2 LLJ 169 : (2010) 2 MLJ 499 : (2009) 14 SCALE 198 : (2010) 1 SCC 517 : (2010) 1 SCC(L&S) 182 : (2009) 6 SLR 748

Penal Code, 1860 (IPC) — Section 420Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7Uttar Pradesh Schedule Caste and Schedule Tribe Commission Act, 1995 — Section 11
Supreme Court30 Nov 2009Dismissed

Rajendra Agricultural University Vs Ashok Kumar Prasad and Others

Supreme Court Of India · AIR 2010 SC 259 : (2009) 14 JT 516 : (2010) 1 MLJ 819 : (2009) 14 SCALE 237 : (2010) 1 SCC 730 : (2009) 15 SCR 1168

Bihar Agriculture University Act, 1987 — Section 35, 35(25), 36, 36(1), 36(2)Constitution of India, 1950 — Article 162General Clauses Act, 1897 — Section 28(2)
Supreme Court25 Nov 2009Disposed Of

Abbas Ahmad Choudhary Vs State of Assam

Supreme Court Of India · (2010) 1 ACR 1081 : (2010) AIRSCW 7312 : (2010) 1 ALD(Cri) 915 : (2010) CriLJ 2060 : (2010) 1 NCC 575 : (2010) 2 SCALE 308 : (2010) 12 SCC 115 : (2011) 2 SCC(Cri) 439

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 336, 34, 376
Supreme Court24 Nov 2009Allowed

Rupa Rani Rakshit and Others Vs Jharkhand Gramin Bank and Others

Supreme Court Of India · AIR 2010 SC 787 : (2010) 10 AWC 2132 Supp : (2009) 57 BLJR 3174 : (2009) 123 FLR 1041 : (2009) 14 JT 451 : (2010) 1 MLJ 828 : (2009) 14 SCALE 139 : (2010) 1 SCC 756 : (2009) 1 SCC 345 : (2010) 1 SCC(L&S) 1094 : (2009) 15 SCR 1133 : (2009) 6 SLR 646 : (200

Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 5
Supreme Court24 Nov 2009Disposed Of

Atul Manubhai Parekh Vs Central Bureau of Investigation

Supreme Court Of India · (2010) 1 ACR 71 : (2010) CriLJ 2113 : (2010) 2 GLR 905 : (2009) 15 JT 65 : (2009) 4 KLT 945 : (2010) 1 PLJR 170 : (2009) 14 SCALE 144 : (2010) 1 SCC 603 : (2009) 15 SCR 1105

Criminal Procedure Code, 1973 (CrPC) — Section 427, 428, 433APenal Code, 1860 (IPC) — Section 120B
Supreme Court23 Nov 2009dismissed

Satyapal Singh Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 2010 SC 1138 : (2010) AIRSCW 701 : (2010) 1 AWC 207 Supp : (2010) 3 CTC 93 : (2009) 14 JT 582 : (2009) 4 KLT 914 : (2010) 1 MLJ 412 : (2010) 1 OLR 146 : (2010) 2 PLJR 13 : (2009) 14 SCALE 204 : (2010) 12 SCC 70 : (2009) 15 SCR 1079 : (2009) 6 SLR 751

Supreme Court23 Nov 2009Allowed

Kattinokkula Murali Krishna Vs Veeramalla Koteswara Rao and Others

Supreme Court Of India · AIR 2010 SC 24 : (2010) 10 AWC 1754 Supp : (2009) 14 JT 458 : (2010) 1 OLR 66 : (2009) 14 SCALE 123 : (2010) 1 SCC 466 : (2009) 15 SCR 1063 : (2010) 1 UJ 10

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 34(4)Andhra Pradesh Panchayat Raj Act, 1994 — Section 233
Supreme Court23 Nov 2009

Jaipur Vidyut Vitran Nigam Ltd. and Others Vs Nathu Ram

Supreme Court Of India · AIR 2010 SC 19 : (2010) 10 AWC 2127 Supp : (2009) 123 FLR 1036 : (2009) 14 JT 385 : (2010) 1 LLJ 261 : (2010) 1 MLJ 407 : (2009) 14 SCALE 117 : (2010) 1 SCC 428 : (2010) 1 SCC(L&S) 1117 : (2009) 15 SCR 1083 : (2010) 1 SLJ 249 : (2009) 6 SLR 653

Employees Service Regulations, 1964 — Regulation 41, 41(2)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 5(1), 5(2)Penal Code, 1860 (IPC) — Section 161