COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,043 of 2,993

Supreme Court24 Apr 2009Disposed Of

Ram Babu Tiwari Vs State of M.P. and Another

Supreme Court Of India · AIR 2009 SC 1664 : (2009) 6 SCR 1012 : (2009) 12 SCC 471 : (2009) 14 JT 69 : (2009) 6 SCALE 317 : (2009) 3 SCC (Cri) 343

Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439, 439(2)Penal Code, 1860 (IPC) — Section 307, 34

Supreme Court24 Apr 2009Allowed

Mitali Vs Dababrata

Supreme Court Of India · (2009) 5 ALT 46 : (2009) 3 AWC 2727 Supp : (2009) 14 SCC 199 : (2009) 6 SCR 1020

Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13(1), 13B

Supreme Court24 Apr 2009Allowed

Sakti Vs State of A.P. and Others

Supreme Court Of India · (2009) 5 ALD 5 : (2010) 4 ALT 29 : (2009) 14 JT 60 : (2009) 12 SCC 682 : (2010) 1 SCC(L&S) 165 : (2009) 6 SCR 1024

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 12Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section

Supreme Court24 Apr 2009Allowed

Bikram Dorjee Vs State of West Bengal

Supreme Court Of India · (2009) 2 ACR 1734 : AIR 2009 SC 2539 : (2009) AIRSCW 5292 : (2009) AIRSCW 4433 : (2009) 7 JT 325 : (2009) 6 SCALE 325 : (2009) 14 SCC 233 : (2009) 6 SCR 884 : (2009) 3 Supreme 772 : (2009) 6 Supreme 141

Penal Code, 1860 (IPC) — Section 304

Supreme Court24 Apr 2009Allowed

Shariff Ahmed and Others Vs State (NCT of Delhi)

Supreme Court Of India · (2009) 3 ACR 2461 : AIR 2009 SC 2691 : (2009) AIRSCW 4131 : (2009) 14 JT 432 : (2009) 43 OCR 732 : (2009) 4 RLW 3609 : (2009) 8 SCALE 4 : (2009) 14 SCC 184 : (2009) 8 SCR 75

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190, 491Penal Code, 1860 (IPC) — Section 307

Supreme Court24 Apr 2009Allowed

Ratan Singh Vs State of M.P. and Another

Supreme Court Of India · (2009) 2 ACR 1969 : AIR 2010 SC 597 : (2009) 3 JLJ 169 : (2009) 6 JT 166 : (2009) 43 OCR 409 : (2009) 12 SCC 585 : (2009) 6 SCR 976

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 294, 302, 307

Supreme Court24 Apr 2009Dismissed

Kota Pratap Babu Vs Vankayalapati Ramalakshmi and Another

Supreme Court Of India · (2009) 04 SC CK 0043

Supreme Court23 Apr 2009Disposed Of

Surendra Singh Beniwal Vs Hukam Singh and Others

Supreme Court Of India · (2010) 5 ALT 14 : (2009) 8 JT 165 : (2009) 8 SCALE 751 : (2009) 6 SCC 469 : (2009) 2 SCC(L&S) 218 : (2009) 7 SCR 880 : (2009) 3 SLJ 292 : (2010) 1 UC 81 : (2009) 2 UD 595

Uttar Pradesh Intermediate Education Rules, 1921 — Rule 61(2)

Supreme Court23 Apr 2009Dismissed

State of Punjab Vs Nirmal Singh

Supreme Court Of India · (2009) 8 SCALE 522 : (2009) 12 SCC 205 : (2009) 10 SCR 917

Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 58

Supreme Court23 Apr 2009Dismissed

Varkisons Engineers Vs State of Kerala and Another

Supreme Court Of India · (2009) 16 SCC 120 : (2009) 6 UJ 2577 : (2009) 25 VST 1

Finance Act, 1946 — Section 10(2)Kerala General Sales Tax Act, 1963 — Section 43, 5, 5(1), 7, 7(1)Kerala General Sales Tax Rules, 1963 — Rule 30

Supreme Court23 Apr 2009Dismissed

State of M.P. Vs Munshi Singh and Others

Supreme Court Of India · AIR 2010 SC 44 : (2009) AIRSCW 5508 : (2009) 7 SCALE 67 : (2009) 14 SCC 170 : (2009) 7 SCR 80 : (2009) 4 Supreme 346

Supreme Court23 Apr 2009Dismissed

Nafe Singh Vs State of Haryana

Supreme Court Of India · (2009) 2 ACR 1721 : AIR 2009 SC 2825 : (2009) AIRSCW 4310 : (2009) 8 JT 457 : (2009) 6 SCALE 465 : (2009) 12 SCC 408 : (2009) 6 SCR 873 : (2009) 3 Supreme 807

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324

Supreme Court23 Apr 2009Allowed

Prem Chandra Agarwal and Another Vs U.P. Financial Corp. and Others

Supreme Court Of India · (2009) AIRSCW 3680 : (2009) 3 AWC 2578 Supp : (2009) 3 CTC 223 : (2009) 8 JT 118 : (2009) 6 SCALE 299 : (2009) 11 SCC 479 : (2009) 6 SCR 931

Supreme Court23 Apr 2009Disposed Of

M.R. Tourist Home and Others Vs Sales Tax Officer and Others

Supreme Court Of India · (2009) 25 VST 570

Constitution of India, 1950 — Article 14, 19(1)Kerala General Sales Tax Act, 1963 — Section 5, 5(2), 7(b)

Supreme Court23 Apr 2009Allowed

Dina Nath @ Daulat Vs State of Himachal Pradesh

Supreme Court Of India · (2009) 14 JT 491 : (2009) 7 SCALE 441 : (2009) 14 SCC 439 : (2009) 7 SCR 310

Juvenile Justice (Care and Protection of Children) (Amendment) Act, 2006 — Section 2(1), 20

Supreme Court23 Apr 2009Disposed Of

State of Punjab Vs Leela

Supreme Court Of India · (2009) 14 JT 530 : (2009) 8 SCALE 564 : (2009) 12 SCC 300 : (2009) 9 SCR 68

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50, 55

Supreme Court22 Apr 2009Allowed

C.G. Praveen Vs Mohd. Tajuddin and Another

Supreme Court Of India · (2009) 2 KLT 991 : (2009) 12 SCC 706

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Supreme Court22 Apr 2009Disposed Of

Delta Engineers Vs State of Goa and Others

Supreme Court Of India · (2010) 3 BomCR 238 : (2009) 9 JT 142 : (2009) 8 SCALE 685 : (2009) 12 SCC 110 : (2009) 10 SCR 1

Goa Ports (Amendment) Rules, 1994 — Rule 2, 54AGoa, Daman and Diu Port Rules, 1983 — Rule 34, 38, 40, 41, 42Ports Act, 1908 — Section 1(2), 3, 31, 32, 33

Supreme Court22 Apr 2009Dismissed

State of Rajasthan and Another Vs Ferro Concrete Construction Pvt. Ltd.

Supreme Court Of India · (2009) 8 SCALE 753 : (2009) 12 SCC 1 : (2009) 11 SCR 31

Arbitration Act, 1940 — Section 16, 16(1), 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1), 5

Supreme Court22 Apr 2009Allowed

Ramesh Kumar @ Toni Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 2447 : (2010) AIRSCW 760 : (2009) 7 JT 51 : (2009) 6 SCALE 409 : (2009) 13 SCC 401 : (2009) 7 SCR 67

Penal Code, 1860 (IPC) — Section 300, 302, 304