CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,035 of 2,993

Supreme Court06 May 2009Dismissed

C.B.I., New Delhi Vs Abhishek Verma

Supreme Court Of India · (2009) 3 ACR 3186 : AIR 2009 SC 2399 : (2009) CLT 1224 : (2009) 13 JT 82 : (2009) 4 RLW 3328 : (2009) 7 SCALE 643 : (2009) 6 SCC 300 : (2009) 7 SCR 1154 : (2010) 2 UC 914

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Official Secrets Act, 1923 — Section 13, 3, 3(1), 3(2), 5Penal Code, 1860 (IPC) — Section 109, 120B, 409
Read judgment
Supreme Court06 May 2009Dismissed

Subhash Soni and Another Vs State of M.P.

Supreme Court Of India · (2009) 3 ACR 3003 : (2009) 57 BLJR 2320 : (2009) 7 JT 482 : (2009) 43 OCR 585 : (2009) 7 SCALE 222 : (2009) 6 SCC 647 : (2009) 9 SCR 136 : (2009) 6 UJ 2564

Arms Act, 1959 — Section 25(1B), 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court06 May 2009Allowed

Gurunath Donkappa Keri and Others Vs State of Karnataka

Supreme Court Of India · (2009) 2 ALD(Cri) 250 : (2009) 3 ALT(Cri) 334 : (2009) CriLJ 2995 : (2009) 7 JT 361 : (2009) 5 KarLJ 613 : (2009) 2 RLW 1523 : (2009) 7 SCALE 482 : (2009) 13 SCC 34 : (2009) 7 SCR 817

Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Read judgment
Supreme Court06 May 2009Allowed

U. Suvetha Vs State by Insp. of Police and Another

Supreme Court Of India · (2009) 3 ACR 2889 : (2009) AIRSCW 3491 : (2009) 2 ALD(Cri) 1 : (2009) 2 ALT(Cri) 327 : (2009) 3 CGLJ 214 : (2009) CLT 1126 : (2009) CriLJ 2974 : (2009) 3 GLR 2478 : (2009) 7 JT 222 : (2009) 5 KCCR 3203 : (2009) 2 KLT 686 : (2009) 7 SCALE 149 : (2009) 6 SC

Penal Code, 1860 (IPC) — Section 304B, 306, 494, 498A
Read judgment
Supreme Court06 May 2009Allowed

Hem Singh @ Hemu Vs State of Haryana

Supreme Court Of India · (2009) 7 JT 433 : (2009) 6 SCC 748 : (2009) 7 SCR 888

Arms Act, 1959 — Section 25, 27, 45Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 149, 185, 302, 307, 34
Read judgment
Supreme Court06 May 2009Allowed

National Insurance Co. Ltd. Vs Hamida Khatoon and Others

Supreme Court Of India · AIR 2009 SC 2599 : (2009) AIRSCW 4520 : (2009) 6 ALD 86 : (2009) 4 AWC 3326 Supp : (2010) 125 FLR 331 : (2009) 8 JT 504 : (2010) 1 LLJ 323 : (2009) 43 OCR 887 : (2009) 156 PLR 755 : (2009) 4 RLW 3706 : (2009) 7 SCALE 133 : (2009) 13 SCC 361 : (2010) 1 SCC

Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A), 54, 57, 58Employees State Insurance Act, 1948 — Section 2(14), 2(8), 2(9), 38, 39Motor Vehicles Act, 1988 — Section 173, 2(14), 2(23), 2(8), 26
Read judgment
Supreme Court06 May 2009Dismissed

Prahlad Singh and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2009 SC 3053 : (2009) AIRSCW 4898 : (2009) 4 AWC 3266 Supp : (2009) 13 JT 299 : (2009) 7 SCALE 130 : (2009) 16 SCC 55 : (2009) 8 SCR 926

Motor Vehicles Act, 1988 — Section 2Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 4, 4, 4(2), 5, 6
Read judgment
Supreme Court05 May 2009Allowed

State of Chhatisgarh and Others Vs Dhirjo Kumar Sengar

Supreme Court Of India · AIR 2009 SC 2568 : (2009) AIRSCW 4479 : (2009) 4 AWC 3253 Supp : (2009) 122 FLR 764 : (2009) 8 JT 409 : (2009) 8 SCALE 713 : (2009) 13 SCC 600 : (2010) 1 SCC(L&S) 281 : (2009) 7 SCR 1016 : (2009) 7 SLR 140

Constitution of India, 1950 — Article 14, 16, 309Evidence Act, 1872 — Section 106Hindu Adoptions and Maintenance Act, 1956 — Section 16
Read judgment
Supreme Court05 May 2009Allowed

State of M.P. Vs Davendra

Supreme Court Of India · AIR 2009 SC 3009 : (2009) AIRSCW 4840 : (2009) CriLJ 4130 : (2009) 13 JT 679 : (2010) 1 RLW 164 : (2009) 8 SCALE 816 : (2009) 14 SCC 80 : (2009) 8 SCR 98

Bombay Beggars Act, 1945 — Section 23(1), 23(2), 4, 6, 9Bombay Police Act, 1951 — Section 122, 55, 56Bombay Prohibition Act, 1949 — Section 93
Read judgment
Supreme Court05 May 2009Dismissed

State of Rajasthan Vs Bhiya Ram

Supreme Court Of India · (2009) 3 ACR 2712 : (2009) 15 JT 351 : (2009) 8 SCALE 87 : (2009) 14 SCC 390 : (2009) 10 SCR 621

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 55, 8
Read judgment