Supreme Court24 Feb 2009Dismissed

Mahendra Pratap Singh Vs State of Uttar Pradesh

Supreme Court Of India · (2009) 2 ACR 1457 : (2009) 3 JT 120 : (2009) 3 SCALE 122 : (2009) 11 SCC 334 : (2009) 2 SCR 1033

Arms Act, 1959 — Section 25, 27, 5Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
Supreme Court23 Feb 2009Allowed

Koppisetty Venkat Ratnam (D) through LRs. Vs Pamarti Venkayamma

Supreme Court Of India · (2009) 3 ALD 14 : (2009) 3 AWC 2303 Supp : (2009) 4 JT 446 : (2009) 4 MhLj 711 : (2009) 4 MLJ 575 : (2009) MPLJ 575 : (2009) 3 SCALE 706 : (2009) 4 SCC 244 : (2009) 3 SCR 574

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5), 109, 96Constitution of India, 1950 — Article 133(1)
Supreme Court23 Feb 2009Allowed

State of Rajasthan Vs Hanif Khan and Another

Supreme Court Of India · (2009) 2 ACR 1449 : AIR 2009 SC 2043 : (2009) AIRSCW 1749 : (2010) CLT 845 : (2009) CriLJ 1765 : (2009) 3 JT 449 : (2009) 3 KCCR 1561 : (2010) OLR 845 : (2009) 3 SCALE 175 : (2009) 3 SCC 549 : (2009) 3 SCR 1014

Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34
Supreme Court23 Feb 2009Allowed

S.K. Jain Vs State of Haryana and Another

Supreme Court Of India · (2010) 10 AWC 1995 Supp : (2009) 7 JT 128 : (2009) 4 MhLj 719 : (2009) MPLJ 588 : (2009) 3 SCALE 236 : (2009) 4 SCC 357 : (2009) 2 SCR 1080

Arbitration and Conciliation Act, 1996 — Section 16, 31(1), 31(8), 38Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23, 28
Supreme Court23 Feb 2009Dismissed

Shiv Kumar Mishra Vs State of Goa through Home Secretary

Supreme Court Of India · (2009) 2 ACR 1448 : AIR 2009 SC 2011 : (2009) 3 ALT(Cri) 310 : (2009) 57 BLJR 1257 : (2009) 2 CTC 445 : (2009) 3 JT 13 : (2009) 1 KLT 791 : (2009) 3 MPHT 182 : (2009) 44 OCR 58 : (2009) 43 OCR 58 : (2009) 2 PLJR 208 : (2009) 3 SCALE 97 : (2009) 3 SCC 797

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20
Supreme Court23 Feb 2009Disposed Of

State of Kerala and Another Vs Mahesh Kumar and Others

Supreme Court Of India · (2009) 3 JT 424 : (2009) 3 SCALE 86 : (2009) 3 SCC 654 : (2009) 1 SCC(L&S) 763 : (2009) 2 SCR 946 : (2009) 3 SLJ 27 : (2009) 4 SLR 32 : (2009) 3 UJ 1401

Homoeopathy Central Council Act, 1973 — Section 15Travancore-Cochin Medical Practitioners Act, 1953 — Section 23, 27Travancore-Cochin Medical Practitioners Rules, 1953 — Rule 49