COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,008 of 2,993

Supreme Court04 Sept 2009Allowed

Md. Ibrahim and Others Vs State of Bihar and Another

Supreme Court Of India · (2009) 3 ACR 3072 : (2009) 2 ALD(Cri) 775 : (2010) 1 ALT(Cri) 291 : (2009) 57 BLJR 3087 : (2010) CriLJ 2223 : (2009) 11 JT 533 : (2009) 4 PLJR 99 : (2009) 12 SCALE 250 : (2009) 8 SCC 751 : (2009) 9 UJ 4349

Contract Act, 1872 — Section 17Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 206, 207, 208, 210, 239

Supreme Court04 Sept 2009Disposed Of

Randhir Singh Vs State of Punjab and Others

Supreme Court Of India · (2009) 17 SCC 425

Land Acquisition Act, 1894 — Section 18, 4

Supreme Court04 Sept 2009Allowed

Bihar School Examination Board Vs Suresh Prasad Sinha

Supreme Court Of India · AIR 2010 SC 93 : (2009) 6 ALT 43 : (2009) 4 AWC 3593 Supp : (2009) 57 BLJR 3079 : (2010) 2 CGLJ 194 : (2010) 1 CompLJ 1 : (2009) 11 JT 541 : (2010) 1 MhLj 882 : (2009) 8 MLJ 1306 : (2010) MPLJ 321 : (2009) 4 PLJR 152 : (2010) 1 RLW 682 : (2009) 12 SCALE 2

Consumer Protection Act, 1986 — Section 11, 14, 19, 2, 2(1)

Supreme Court04 Sept 2009Dismissed

P.C. Thomas Vs P.M. Ismail and Others

Supreme Court Of India · AIR 2010 SC 905 : (2009) AIRSCW 5634 : (2009) 11 JT 548 : (2009) 3 KLT 972 : (2009) 12 SCALE 235 : (2009) 10 SCC 239 : (2009) 15 SCR 125 : (2009) 6 Supreme 503 : (2010) 1 UJ 95

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Evidence Act, 1872 — Section 3Representation of the People Act, 1951 — Section 100(1), 101, 116A, 123, 123(3)

Supreme Court04 Sept 2009Allowed

Radhakrishna Dharmartha Pvt. Trust and Others Vs Parmanand Soni (Dead) by L.Rs.

Supreme Court Of India · (2009) 09 SC CK 0030

Supreme Court03 Sept 2009Dismissed

Karturi Prasad Rao Vs Karturi Surya Kanthamma

Supreme Court Of India · (2009) 09 SC CK 0103

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 28

Supreme Court03 Sept 2009Allowed

Gangai Vinayagar Temple and Others Vs Meenakashi Ammal and Others

Supreme Court Of India · (2009) 12 JT 167 : (2009) 12 SCALE 215 : (2009) 9 SCC 757 : (2009) 13 SCR 1209

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(1), Order 14 Rule 1(5), 11Constitution of India, 1950 — Article 136Hindu Religious Institutions Act — Section 26

Supreme Court03 Sept 2009Allowed

State of U.P. Vs Santosh Kumar

Supreme Court Of India · (2009) 3 ACR 3040 : (2009) 11 JT 592 : (2010) 1 NCC 154 : (2009) 12 SCALE 269 : (2009) 9 SCC 626 : (2009) 15 SCR 106 : (2010) 1 UC 435 : (2009) 8 UJ 3992

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4

Supreme Court02 Sept 2009Dismissed

Bombay Anand Bhavan Restaurant Vs The Deputy Director, ESI Corporation and Another Cow and Cane and Another Vs The Regional Director, ESI Corporation

Supreme Court Of India · (2010) 1 ALLMR 968 : (2009) 4 AWC 3587 Supp : (2010) 3 BomCR 423 : (2009) 123 FLR 594 : (2009) 11 JT 563 : (2010) 1 KarLJ 545 : (2009) 4 KLT 237 : (2010) 2 MhLj 96 : (2009) 12 SCALE 138 : (2009) 9 SCC 61 : (2009) 13 SCR 1139 : (2009) 8 UJ 3846

Employees State Insurance Act, 1948 — Section 1(4), 2, 2(12), 2(15), 45AFactories Act, 1948 — Section 2

Supreme Court02 Sept 2009Partly Allowed

Chikkarangaiah and Others Vs State of Karnataka State of Karnataka Vs Chikkarangaiah and Others

Supreme Court Of India · (2009) 3 ACR 3118 : (2009) CriLJ 4667 : (2009) 11 JT 653 : (2009) 6 KarLJ 369 : (2009) 12 SCALE 146 : (2009) 17 SCC 497 : (2011) 1 SCC(Cri) 1071 : (2009) 13 SCR 1182

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 386, 417, 418Penal Code, 1860 (IPC) — Section 114, 120, 120B, 143, 147

Supreme Court02 Sept 2009Allowed

Shri Santoshkumar Shivgonda Patil and Others Vs Shri Balasaheb Tukaram Shevale and Others

Supreme Court Of India · (2009) 13 JT 69 : (2010) 2 MhLj 150 : (2009) 12 SCALE 278 : (2009) 9 SCC 352 : (2009) 14 SCR 1173 : (2009) 9 UJ 4126

Maharashtra Land Revenue Code, 1966 — Section 257Bombay Land Revenue Act, 1879 — Section 65, 211, 257Punjab General Sales Tax Act, 1948 — Section 11(6), 21

Supreme Court02 Sept 2009Dismissed

Babubhai Jamnadas Patel Vs State of Gujarat and Others

Supreme Court Of India · (2009) 3 ACR 3033 : (2010) CriLJ 2249 : (2010) 1 GLR 556 : (2009) 11 JT 600 : (2009) 12 SCALE 183 : (2009) 9 SCC 610 : (2009) 13 SCR 1155

Constitution of India, 1950 — Article 142, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 162, 169, 172Penal Code, 1860 (IPC) — Section 120B, 420, 465, 466, 467

Supreme Court01 Sept 2009Dismissed

Gopal and Others Vs State of Karnataka

Supreme Court Of India · (2009) 09 SC CK 0102

Penal Code, 1860 (IPC) — Section 149, 302, 324

Supreme Court01 Sept 2009Dismissed

General Manager, Telecom Vs M. Krishnan and Another

Supreme Court Of India · AIR 2010 SC 90 : (2009) AIRSCW 5631 : (2009) 7 ALT 63 : (2009) 4 AWC 3633 Supp : (2009) 11 JT 690 : (2009) 3 KLT 991 : (2010) 1 MhLj 880 : (2009) 8 MLJ 1418 : (2010) MPLJ 336 : (2009) 2 OLR 658 : (2010) 1 PLJR 32 : (2009) 12 SCALE 123 : (2009) 14 SCR 86 :

Telegraph Act, 1885 — Section 7B, 7B(1)Telegraph Rules, 1951 — Rule 413, 443

Supreme Court01 Sept 2009Dismissed

Dhanapal Vs State by Public Prosecutor, Madras

Supreme Court Of India · (2009) 3 ACR 3079 : (2009) 108 CLT 829 : (2009) CriLJ 4647 : (2009) 12 JT 45 : (2009) 2 OLR 712 : (2009) 12 SCALE 127 : (2009) 10 SCC 401 : (2009) 13 SCR 1116

Criminal Procedure Code, 1973 (CrPC) — Section 313, 417Penal Code, 1860 (IPC) — Section 302, 307, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court01 Sept 2009Disposed Of

Ranvir Singh Vs State of Haryana and Another

Supreme Court Of India · (2009) 3 ACR 3029 : (2009) 12 JT 474 : (2009) 12 SCALE 89 : (2009) 9 SCC 642 : (2009) 14 SCR 1063 : (2010) 2 UC 907

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 190, 202, 203, 319, 362Penal Code, 1860 (IPC) — Section 34, 420

Supreme Court01 Sept 2009Allowed

Sushil Kumar Vs State of Punjab

Supreme Court Of India · (2009) 3 ACR 3110 : AIR 2010 SC 832 : (2010) 1 ALD(Cri) 654 : (2009) CLT 1703 : (2009) 11 JT 368 : (2009) 2 OLR 758 : (2009) 12 SCALE 105 : (2009) 14 SCR 1082

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 309

Supreme Court01 Sept 2009Dismissed

New India Assurance Company Ltd. Vs Zuari Industries Ltd. and Others

Supreme Court Of India · (2010) ACJ 448 : (2010) 10 AWC 1825 Supp : (2009) 11 JT 376 : (2010) 2 MhLj 103 : (2010) MPLJ 536 : (2010) 157 PLR 220 : (2009) 12 SCALE 98 : (2009) 9 SCC 70 : (2009) 13 SCR 1101 : (2010) 1 UC 156 : (2009) 10 UJ 5001

Supreme Court01 Sept 2009Allowed

Anil Kumar Jain Vs Maya Jain

Supreme Court Of India · AIR 2010 SC 229 : (2010) 1 ALT 29 : (2009) 4 AWC 3635 : (2010) 2 BomCR 774 : (2009) 2 DMC 449 : (2010) 1 JLJ 364 : (2009) 14 JT 139 : (2009) 8 MLJ 405 : (2010) 1 MPHT 387 : (2010) 157 PLR 248 : (2009) 12 SCALE 115 : (2009) 10 SCC 415 : (2009) 14 SCR 90 :

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13B, 13B(1), 13B(2), 28

Supreme Court01 Sept 2009Allowed

Regional Manager, Bank of Baroda Vs Anita Nandrajog

Supreme Court Of India · (2010) 3 AWC 2330 Supp : (2009) 123 FLR 154 : (2009) 11 JT 363 : (2009) 12 SCALE 94 : (2009) 9 SCC 462 : (2009) 2 SCC(L&S) 689 : (2009) 14 SCR 1073 : (2009) 5 SLR 379 : (2009) 9 UJ 4121

Industrial Disputes Act, 1947 — Section 10