Supreme Court28 Apr 2009Allowed

Krishna Bhagya Jala Nigam Ltd. Vs Mohammed Rafi

Supreme Court Of India · (2009) 3 AWC 2734 Supp : (2009) 123 FLR 612 : (2009) 8 JT 200 : (2009) 4 LLJ 48 : (2009) 5 MLJ 973 : (2009) 11 SCC 522 : (2009) 2 SCC(L&S) 646 : (2009) 7 SCR 109

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4A), 25F
Supreme Court28 Apr 2009Disposed Of

Tutul Kumari Sen Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2009 SC 2547 : (2009) AIRSCW 4445 : (2009) 14 JT 146 : (2009) 3 PLJR 61 : (2009) 6 SCALE 723 : (2009) 13 SCC 495 : (2009) 8 SCR 321 : (2009) 3 Supreme 719

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 376, 493
Supreme Court28 Apr 2009Allowed

Batakrushna Parida Vs State of Orissa

Supreme Court Of India · (2009) 14 JT 66 : (2009) 7 SCALE 145 : (2009) 13 SCC 475 : (2009) 9 SCR 923

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
Supreme Court28 Apr 2009Disposed Of

State of Punjab Vs Nirmal Kaur

Supreme Court Of India · (2009) 57 BLJR 1535 : (2009) 8 JT 303 : (2009) 13 SCC 418 : (2009) 7 SCR 126 : (2009) 4 UJ 1878

Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
Supreme Court27 Apr 2009dismissed

Kailashi Bai Vs Aarti Arya and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 714 : (2009) 2 ALT(Cri) 317 : (2009) 2 JLJ 419 : (2009) 7 JT 305 : (2009) 43 OCR 882 : (2009) 7 SCALE 304 : (2009) 13 SCC 548 : (2009) 7 SCR 312

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 107, 306
Supreme Court27 Apr 2009Allowed

Siri Kishan and Others Vs The State of Haryana

Supreme Court Of India · (2009) 57 BLJR 1546 : (2009) 8 JT 305 : (2009) 6 SCALE 438 : (2009) 12 SCC 757 : (2009) 6 SCR 1184 : (2009) 4 UJ 1937

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 299, 300, 302
Supreme Court27 Apr 2009Allowed

State of Rajasthan Vs Hemraj and Another

Supreme Court Of India · AIR 2009 SC 2644 : (2010) AIRSCW 751 : (2009) AIRSCW 4068 : (2009) AIRSCW 1672 : (2010) 1 ALD(Cri) 394 : (2009) 57 BLJR 1882 : (2009) 6 JT 87 : (2009) 43 OCR 454 : (2009) 6 SCALE 586 : (2009) 12 SCC 403 : (2009) 7 SCR 1123 : (2009) 3 Supreme 698 : (2009)

Penal Code, 1860 (IPC) — Section 34, 342, 375, 376, 376(2)
Supreme Court27 Apr 2009Disposed Of

State of Rajasthan Vs Yusuf

Supreme Court Of India · AIR 2009 SC 2674 : (2009) AIRSCW 4109 : (2009) 3 ALT(Cri) 42 : (2009) CriLJ 3470 : (2009) 6 JT 100 : (2009) 43 OCR 397 : (2009) 6 SCALE 449 : (2009) 12 SCC 139 : (2009) 7 SCR 1138 : (2009) 3 Supreme 832

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378, 417, 417Penal Code, 1860 (IPC) — Section 120B, 302, 307, 323, 447
Supreme Court27 Apr 2009Dismissed

Rameshbhai Chandubhai Rathod Vs State of Gujarat

Supreme Court Of India · (2009) AIRSCW 3391 : (2009) 3 ALT(Cri) 1 : (2009) 57 BLJR 1573 : (2009) 3 GLR 2319 : (2009) 6 JT 161 : (2009) 6 SCALE 469 : (2009) 5 SCC 740 : (2009) 6 SCR 1055 : (2009) 3 Supreme 585 : (2009) 4 UJ 1885

Constitution of India, 1950 — Article 141, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3), 366, 367Evidence Act, 1872 — Section 25
Supreme Court27 Apr 2009Allowed

State of M.P. Vs Virendra Kumar Tripathi

Supreme Court Of India · (2009) 14 JT 62 : (2009) 43 OCR 497 : (2009) 6 SCALE 593 : (2009) 15 SCC 533 : (2009) 7 SCR 89

Constitution of India, 1950 — Article 166(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 19(1), 19(3)
Supreme Court27 Apr 2009Disposed Of

Kirender Sarkar and Others Vs State of Assam

Supreme Court Of India · AIR 2009 SC 2513 : (2009) AIRSCW 4391 : (2009) CriLJ 3727 : (2009) 6 JT 114 : (2009) 4 RLW 3606 : (2009) 6 SCALE 589 : (2009) 12 SCC 342 : (2009) 6 SCR 1133

Penal Code, 1860 (IPC) — Section 147, 302, 323, 447, 448