COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,025 of 2,993

Supreme Court06 Jul 2009Dismissed

Pandharinath Vs State of Maharashtra

Supreme Court Of India · (2009) 3 ACR 2701 : AIR 2010 SC 1453 : (2010) AIRSCW 653 : (2009) 57 BLJR 2916 : (2009) 8 JT 688 : (2009) 2 LW(Cri) 1361 : (2009) 44 OCR 110 : (2009) 4 PLJR 45 : (2009) 2 RLW 2290 : (2009) 9 SCALE 62 : (2009) 14 SCC 537 : (2009) 10 SCR 731 : (2009) 5 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 376, 511

Supreme Court06 Jul 2009Dismissed

Mahesh Chandra Gupta Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 5 ALD 18 : (2009) 9 JT 199 : (2009) 9 SCALE 206 : (2009) 8 SCC 273 : (2009) 10 SCR 921 : (2009) 3 SLJ 385 : (2009) 7 UJ 3083

Advocates Act, 1961 — Section 16, 17, 29, 30, 35Bar Councils Act, 1926 — Section 1(2), 10, 11, 12, 13Constitution of India, 1950 — Article 124, 124(3), 136, 138, 138(2)

Supreme Court17 Jun 2009Allowed

Ongole Ravikanth Vs State of A.P.

Supreme Court Of India · (2009) 3 ACR 2704 : (2010) 1 ALT(Cri) 135 : (2009) 57 BLJR 2910 : (2009) CriLJ 3944 : (2009) 2 DMC 1 : (2009) 7 JT 88 : (2009) 8 SCALE 824 : (2009) 13 SCC 647 : (2009) 10 SCR 155 : (2009) 2 UC 1117 : (2009) 7 UJ 3399

Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 498A

Supreme Court15 Jun 2009dismissed

Clinique Laboratories LLC and Another Vs Gufic P. Limited and Another

Supreme Court Of India · (2009) 3 PLJR 122 : (2009) 9 SCALE 9

Supreme Court15 Jun 2009dismissed

Santosh Kumar Tripathi and Others Vs U.P. Power Corporation and Others

Supreme Court Of India · (2009) 3 AWC 2833 Supp : (2009) 122 FLR 650 : (2009) 14 JT 233 : (2009) 4 PLJR 239 : (2009) 8 SCALE 782 : (2009) 14 SCC 210 : (2010) 1 SCC(L&S) 355

Supreme Court15 Jun 2009Allowed

Union of India (UOI) Vs Dr. Kushala Shetty and Others

Supreme Court Of India · (2011) 4 KCCR 3261

Advocates Act, 1961 — Section 2(1), 2(2)National Highways Act, 1956 — Section 3(C), 3A, 3A(1), 3B, 3C

Supreme Court11 Jun 2009Dismissed

Union of India (UOI) Vs Shah Alam and Another

Supreme Court Of India · (2009) 2 ACR 2364 : AIR 2010 SC 1785 : (2009) 2 ALD(Cri) 393 : (2009) 57 BLJR 2921 : (2009) 8 JT 1 : (2009) 3 PLJR 142 : (2009) 16 SCC 644 : (2009) 10 SCR 1118 : (2009) 2 UC 1100 : (2009) 7 UJ 3427

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 29, 50, 8

Supreme Court29 May 2009Dismissed

Babu Vs State of Uttar Pradesh

Supreme Court Of India · (2009) 05 SC CK 0224

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

Supreme Court29 May 2009Dismissed

Ramdas Vs Sitabai and Others

Supreme Court Of India · AIR 2009 SC 2735 : (2009) AIRSCW 4365 : (2009) AWC 3665 Supp : (2009) 5 BomCR 290 : (2009) 8 JT 224 : (2009) 5 KCCR 3321 : (2009) 6 MhLj 886 : (2009) MPLJ 597 : (2009) 8 SCALE 654 : (2009) 7 SCC 444 : (2009) 9 SCR 1106 : (2009) 4 Supreme 698

Supreme Court29 May 2009Allowed

Sikka Papers Limited Vs National Insurance Company Ltd. and Others

Supreme Court Of India · (2010) ACJ 291 : AIR 2009 SC 2834 : (2009) AIRSCW 4353 : (2009) 3 AWC 3055 Supp : (2009) 3 CALLT 83 : (2009) 3 CompLJ 395 : (2009) 7 JT 465 : (2009) 8 SCALE 593 : (2009) 7 SCC 777 : (2009) 9 SCR 1088 : (2010) 1 ShimLC 205 : (2009) 4 Supreme 733 : (2010) 1

Consumer Protection Act, 1986 — Section 23Insurance Act, 1938 — Section 64UM(2)

Supreme Court29 May 2009Dismissed

Govindaraju Vs State of Karnataka

Supreme Court Of India · (2009) AIRSCW 3970 : (2009) CLT 1385 : (2009) CriLJ 3457 : (2009) 7 JT 521 : (2009) 5 KarLJ 428 : (2009) 8 SCALE 607 : (2009) 14 SCC 236 : (2009) 9 SCR 1074 : (2009) 4 Supreme 625

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 34

Supreme Court29 May 2009Allowed

Manju Ram Kalita Vs State of Assam

Supreme Court Of India · (2009) 3 ALT(Cri) 316 : (2009) 2 DMC 471 : (2010) 2 GLT 27 : (2009) 7 JT 485 : (2009) 8 SCALE 794 : (2009) 13 SCC 330 : (2009) 9 SCR 902

Criminal Procedure Code, 1973 (CrPC) — Section 468Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 306, 494, 498A

Supreme Court29 May 2009Allowed

Bhairon Singh Vs State of Madhya Pradesh

Supreme Court Of India · AIR 2009 SC 2603 : (2009) AIRSCW 4526 : (2009) CriLJ 3738 : (2009) 2 DMC 34 : (2009) 3 JLJ 364 : (2009) 7 JT 495 : (2009) 43 OCR 954 : (2009) 8 SCALE 634 : (2009) 13 SCC 80 : (2009) 9 SCR 875 : (2009) 5 Supreme 153 : (2009) 2 UC 1124

Dowry Prohibition Act, 1961 — Section 3Evidence Act, 1872 — Section 113A, 113B, 32(1), 6Penal Code, 1860 (IPC) — Section 304B, 306, 498A

Supreme Court29 May 2009Disposed Of

Fateh Chand Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2729 : (2009) AIRSCW 4182 : (2009) CriLJ 3942 : (2009) 7 JT 491 : (2009) 8 SCALE 801 : (2009) 15 SCC 543

Penal Code, 1860 (IPC) — Section 364, 366, 376

Supreme Court29 May 2009Dismissed

State of H.P. Vs Suresh Kumar @ DC

Supreme Court Of India · (2009) 7 JT 514(1) : (2009) 43 OCR 960 : (2009) 8 SCALE 628 : (2009) 11 SCR 143 : (2009) 2 UC 1175

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 342, 376

Supreme Court29 May 2009Partly Allowed

Post Graduate Institute of Medical Education and Research, Chandigarh Vs Jaspal Singh and Others

Supreme Court Of India · (2006) ACJ 2672 : (2009) 4 AWC 3376 Supp : (2009) 3 CompLJ 369 : (2009) 7 JT 527 : (2009) 3 LW 739 : (2010) 1 MhLj 35 : (2009) 4 MLJ 1253 : (2010) MPLJ 12 : (2010) 158 PLR 679 : (2009) 8 SCALE 601 : (2009) 7 SCC 330 : (2009) 9 SCR 889 : (2010) 1 UC 317

Consumer Protection Act, 1986 — Section 21

Supreme Court28 May 2009Allowed

Union of India (UOI) and Others Vs Gyan Chand Chattar

Supreme Court Of India · (2009) 122 FLR 684 : (2009) 8 JT 473 : (2009) 8 SCALE 575 : (2009) 12 SCC 785 : (2010) 1 SCC(L&S) 129 : (2009) 11 SCR 124 : (2009) 3 SLJ 421 : (2009) 5 SLR 214

Railway Services (Conduct) Rules, 1966 — Rule 3

Supreme Court28 May 2009Allowed

Mota Ram Vs State of Haryana

Supreme Court Of India · AIR 2010 SC 3780 : (2009) 7 JT 533 : (2009) 8 SCALE 789 : (2009) 12 SCC 727

Penal Code, 1860 (IPC) — Section 109, 165Prevention of Corruption Act, 1947 — Section 5(2)

Supreme Court28 May 2009Allowed

State of Punjab Vs Manjit Singh and Others

Supreme Court Of India · AIR 2009 SC 2888 : (2009) AIRSCW 5243 : (2009) 8 JT 482 : (2009) 43 OCR 965 : (2009) 8 SCALE 622 : (2009) 14 SCC 31 : (2009) 10 SCR 864

Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 120B, 302, 34

Supreme Court28 May 2009Disposed Of

Venkateshwaran and Another Vs Singaravel Yarn Traders

Supreme Court Of India · (2009) 5 BomCR 249 : (2009) 43 OCR 977 : (2009) 8 SCALE 811 : (2009) 16 SCC 757

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138