COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,049 of 2,993

Supreme Court15 Apr 2009Allowed

Suresh Chandra Sharma Vs State of M.P.

Supreme Court Of India · (2009) 2 ACR 1952 : AIR 2009 SC 3169 : (2009) AIRSCW 5087 : (2009) 2 ALT(Cri) 450 : (2009) 57 BLJR 1841 : (2010) 1 CGLJ 332 : (2010) 1 CGLJ 299 : (2009) CriLJ 4288 : (2009) 14 JT 76 : (2011) 11 SCC 173 : (2011) 3 SCC(Cri) 122 : (2009) 6 SCR 1153 : (2009)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 194, 195, 302, 34, 394

Supreme Court15 Apr 2009Allowed

Ramrajsingh Vs State of M.P. and Another

Supreme Court Of India · (2009) 2 ACR 1650 : (2009) 4 BomCR 213 : (2009) 152 CompCas 346 : (2009) 2 JLJ 389 : (2009) 5 JT 649 : (2009) 43 OCR 378 : (2009) 5 SCALE 670 : (2009) 6 SCC 729 : (2009) 5 SCR 1130 : (2009) 2 UC 832

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

Supreme Court15 Apr 2009Allowed

Bihar State Electricity Board Vs Pulak Enterprises and Others

Supreme Court Of India · (2009) AIRSCW 3505 : (2009) 57 BLJR 1844 : (2009) ELR 283 : (2009) 6 JT 282 : (2009) 5 SCALE 611 : (2009) 6 SCR 292 : (2009) 3 Supreme 778 : (2009) 5 UJ 2500

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49(3), 59, 93

Supreme Court15 Apr 2009Allowed

K. Ashoka Vs N.L. Chandrashekar and Others

Supreme Court Of India · (2009) 2 ACR 1905 : AIR 2009 SC 3288 : (2009) AIRSCW 3438 : (2009) 2 ALD(Cri) 12 : (2010) CLT 384 : (2009) CriLJ 2952 : (2009) 5 KarLJ 545 : (2009) 4 KCCR 2986 : (2009) 5 SCALE 587 : (2009) 5 SCC 199 : (2009) 5 SCR 961 : (2009) 3 Supreme 452

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Karnataka Co-operative Societies Act, 1959 — Section 109, 109(6), 111, 17, 19Penal Code, 1860 (IPC) — Section 34, 405, 415, 420

Supreme Court15 Apr 2009Allowed

Mandal Panchayath Hunsagi Vs North Eastern K.R.T.C.

Supreme Court Of India · (2010) 5 ALT 17 : (2009) 8 JT 272 : (2009) 6 SCALE 153 : (2009) 7 SCC 450 : (2009) 6 SCR 353 : (2009) 5 UJ 2332

Civil Procedure Code, 1908 (CPC) — Section 92Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 274

Supreme Court15 Apr 2009Disposed Of

Kerala Agricultural University Vs B.K. Jayachandran etc.

Supreme Court Of India · (2009) AIRSCW 5168 : (2009) 6 JT 523 : (2009) 6 SCALE 201 : (2009) 12 SCC 695 : (2010) 1 SCC(L&S) 167 : (2009) 6 SCR 76 : (2009) 6 SLR 214 : (2009) 2 UPLBEC 1379

Constitution of India, 1950 — Article 136, 226

Supreme Court15 Apr 2009Dismissed

Bimla Devi and Others Vs Himachal Road Transport Corporation and Others

Supreme Court Of India · (2009) ACJ 1725 : AIR 2009 SC 2819 : (2009) AIRSCW 4298 : (2009) 3 AWC 3042 Supp : (2009) 5 JT 515 : (2009) 5 SCALE 706 : (2009) 13 SCC 530 : (2009) 6 SCR 362 : (2009) 2 ShimLC 79 : (2009) 6 UJ 2709

Evidence Act, 1872 — Section 106Motor Vehicles Act, 1988 — Section 166

Supreme Court15 Apr 2009Allowed

Shyam Lal @ Kuldeep Vs Sanjeev Kumar and Others

Supreme Court Of India · AIR 2009 SC 3115 : (2009) AIRSCW 5006 : (2009) AWC 2672 Supp : (2009) CLT 991 : (2009) 8 JT 108 : (2009) 5 KCCR 3287 : (2009) 5 MLJ 1195 : (2009) 3 PLJR 63 : (2010) 1 RLW 779 : (2009) 5 SCALE 507 : (2009) 12 SCC 454 : (2009) 5 SCR 1049 : (2010) 1 ShimLC 2

Evidence Act, 1872 — Section 112, 50, 60, 74Hindu Succession Act, 1956 — Section 30, 4

Supreme Court15 Apr 2009Dismissed

Thahira Haris etc. Vs Government of Karnataka and Others

Supreme Court Of India · (2009) 2 ACR 1897 : AIR 2009 SC 2184 : (2009) 57 BLJR 1509 : (2009) CriLJ 2451 : (2009) 5 JT 417 : (2009) 43 OCR 426 : (2009) 2 RLW 1121 : (2009) 5 SCALE 388 : (2009) 11 SCC 438 : (2009) 6 SCR 941 : (2009) 4 UJ 2041

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3), 8, 8(1)Constitution of India, 1950 — Article 21, 22, 22(5)

Supreme Court15 Apr 2009Allowed

Avinash Dhavaji Naik Vs State of Maharashtra

Supreme Court Of India · (2009) AIRSCW 3892 : (2009) 2 AWC 2010 Supp : (2009) 4 BomCR 195 : (2009) 6 JT 125 : (2009) 6 SCALE 146 : (2009) 11 SCC 171 : (2009) 6 SCR 222 : (2009) 6 UJ 2701

Land Acquisition Act, 1894 — Section 11A, 18, 23, 4, 6

Supreme Court15 Apr 2009Dismissed

State of A.P. Vs P. Khaja Hussain

Supreme Court Of India · (2009) 2 ACR 1718 : (2010) 1 ALD(Cri) 397 : (2009) 7 JT 477 : (2009) 43 OCR 391 : (2009) 6 SCALE 289 : (2009) 15 SCC 120 : (2009) 6 SCR 660

Penal Code, 1860 (IPC) — Section 302

Supreme Court15 Apr 2009Dismissed

State of Orissa Vs Pramod Kumar Kodam Singh and Others

Supreme Court Of India · (2009) 2 ACR 1716 : (2009) 14 JT 167 : (2009) 6 SCALE 287 : (2009) 12 SCC 725 : (2009) 7 SCR 371

Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 148, 149, 302, 326

Supreme Court15 Apr 2009Dismissed

Pranita Powerloom Coop. Soc. Ltd. Vs State of Maharashtra and Others

Supreme Court Of India · (2009) AIRSCW 3445 : (2009) 4 BomCR 152 : (2009) 6 JT 242 : (2009) 6 SCALE 209 : (2009) 12 SCC 652 : (2009) 6 SCR 891 : (2009) 3 Supreme 510 : (2009) 5 UJ 2424

Land Acquisition (Companies) Rules, 1963 — Rule 4(3)Land Acquisition Act, 1894 — Section 3, 37, 39, 4, 4(1)Maharashtra Regional and Town Planning Act, 1966 — Section 125, 20

Supreme Court13 Apr 2009Dismissed

International Airport Authority of India Vs International Air Cargo Workers'' Union and Another

Supreme Court Of India · AIR 2009 SC 3063 : (2009) AIRSCW 4926 : (2009) 123 FLR 321 : (2009) 8 JT 661 : (2009) 4 LLJ 31 : (2009) 13 SCC 374 : (2010) 1 SCC(L&S) 257 : (2009) 8 SCR 1 : (2010) 2 SLJ 297

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 25F, 7Industrial Disputes Act, 1947 — Section 10, 2, 9A

Supreme Court13 Apr 2009Dismissed

M.D. Thomas Vs P.S. Jaleel and Another

Supreme Court Of India · (2009) 2 ALD(Cri) 9 : (2010) 2 ALT(Cri) 95 : (2009) 2 KLT 990 : (2009) 14 SCC 398

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court13 Apr 2009Allowed

R. Handa Vs Abhaya Land and Finance Pvt. Ltd. and Others

Supreme Court Of India · (2009) 04 SC CK 0304

Supreme Court13 Apr 2009Disposed Of

Maitreyee Roy Choudhury (Needas) Vs Aveek Roy Chouwdhury

Supreme Court Of India · (2009) 04 SC CK 0303

Supreme Court13 Apr 2009Allowed

The Secretary, Seethalakshmi Aachi Women''s College and Another Vs C. Jaishankar and Others

Supreme Court Of India · (2009) 123 FLR 158 : (2009) 5 JT 483 : (2009) 3 LLJ 369

Supreme Court13 Apr 2009Disposed Of

Foodworld Super Markets Ltd. and Another Vs Shri H. Sujan Singh and Others

Supreme Court Of India · (2009) 1 CLR 1087 : (2009) 5 JT 485 : (2009) 5 SCALE 714 : (2009) 14 SCC 359

Constitution of India, 1950 — Article 227

Supreme Court13 Apr 2009Allowed

Avinash Mehrotra Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) 5 JT 363 : (2009) 4 KCCR 2840 : (2009) 3 LW 422 : (2009) 4 MLJ 298 : (2009) 2 RLW 102 : (2009) 5 SCALE 354 : (2009) 6 SCC 398 : (2009) 5 SCR 913 : (2009) 6 SLR 514 : (2009) 5 UJ 2187

Constitution of India, 1950 — Article 14, 15, 19, 21, 21A