Supreme Court23 Apr 2009Disposed Of

State of Punjab Vs Leela

Supreme Court Of India · (2009) 14 JT 530 : (2009) 8 SCALE 564 : (2009) 12 SCC 300 : (2009) 9 SCR 68

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 55
Supreme Court22 Apr 2009Disposed Of

Delta Engineers Vs State of Goa and Others

Supreme Court Of India · (2010) 3 BomCR 238 : (2009) 9 JT 142 : (2009) 8 SCALE 685 : (2009) 12 SCC 110 : (2009) 10 SCR 1

Goa Ports (Amendment) Rules, 1994 — Rule 2, 54AGoa, Daman and Diu Port Rules, 1983 — Rule 34, 38, 40, 41, 42Ports Act, 1908 — Section 1(2), 3, 31, 32, 33
Supreme Court22 Apr 2009Allowed

Ramesh Kumar @ Toni Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2447 : (2010) AIRSCW 760 : (2009) 7 JT 51 : (2009) 6 SCALE 409 : (2009) 13 SCC 401 : (2009) 7 SCR 67

Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court22 Apr 2009Allowed

State of Punjab Vs Surjit Singh and Another

Supreme Court Of India · AIR 2009 SC 2439 : (2009) AIRSCW 4555 : (2009) 123 FLR 38 : (2009) 7 SCALE 439 : (2009) 2 SCC(L&S) 696 : (2009) 7 SCR 306 : (2010) 1 SLR 678

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
Supreme Court22 Apr 2009Allowed

Mahavir Jangonda Patil Vs Director of Resettlement and Others

Supreme Court Of India · (2009) 14 JT 361 : (2009) 8 SCALE 813 : (2009) 12 SCC 625 : (2009) 7 SCR 74

Land Acquisition Act, 1894 — Section 4, 6Maharashtra Resettlement of Project Displaced Persons Act, 1976 — Section 11, 11(1), 12, 12(1), 12(2)Punjab Security of Land Tenures Act, 1953 — Section 10A
Supreme Court22 Apr 2009Allowed

Ramjee Prasad and Another Vs State of Bihar

Supreme Court Of India · (2009) 2 ALD(Cri) 618 : (2009) 57 BLJR 2569 : (2009) 14 JT 435 : (2009) 2 LW(Cri) 1192 : (2009) 2 PLJR 239 : (2009) 155 PLR 600 : (2009) 6 SCALE 402 : (2009) 14 SCC 197 : (2009) 7 SCR 70 : (2009) 6 UJ 2585

Prevention of Food Adulteration Act, 1954 — Section 16(1), 2
Supreme Court22 Apr 2009Dismissed

State of Punjab Vs Harjagdev Singh

Supreme Court Of India · AIR 2009 SC 2693 : (2009) AIRSCW 4133 : (2009) 7 JT 538 : (2009) 43 OCR 903 : (2009) 8 SCALE 568 : (2009) 16 SCC 91 : (2009) 9 SCR 54

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(3), 164(4), 218Evidence Act, 1872 — Section 24, 26, 91Penal Code, 1860 (IPC) — Section 302
Supreme Court22 Apr 2009Dismissed

M.A. Antony @ Antappan Vs State of Kerala

Supreme Court Of India · AIR 2009 SC 2549 : (2010) AIRSCW 471 : (2009) AIRSCW 4448 : (2009) AIRSCW 1871 : (2009) 3 ALT(Cri) 322 : (2009) 57 BLJR 2627 : (2009) 7 JT 372 : (2009) 6 SCALE 36 : (2009) 6 SCC 220 : (2009) 6 SCR 829 : (2009) 1 Supreme 163 : (2009) 6 UJ 2759

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(2), 164(4), 232(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 379, 380, 449
Supreme Court22 Apr 2009Allowed

Ram Narayan Vs State of U.P.

Supreme Court Of India · (2009) 2 ACR 1964 : (2010) AIRSCW 328 : (2009) AIRSCW 3528 : (2009) CriLJ 2987 : (2009) 7 JT 454 : (2009) 6 SCALE 383 : (2009) 12 SCC 538 : (2009) 6 SCR 817 : (2009) 3 Supreme 672 : (2009) 6 Supreme 177

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 133Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court21 Apr 2009Dismissed

State of Rajasthan Vs Babu Lal

Supreme Court Of India · (2009) 7 JT 514 : (2009) 7 SCALE 676 : (2009) 14 SCC 215 : (2009) 9 SCR 42

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42(2), 8
Supreme Court21 Apr 2009Dismissed

State of Rajasthan Vs Shanti

Supreme Court Of India · AIR 2010 SC 43 : (2009) AIRSCW 5495 : (2009) 3 ALT(Cri) 511 : (2009) 7 JT 510 : (2009) 8 SCALE 561 : (2009) 12 SCC 400 : (2009) 9 SCR 51 : (2009) 5 Supreme 186

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(2), 50, 55, 57