Supreme Court16 Mar 2009Dismissed
Commissioner of Income Tax Vs NHK Japan Broadcasting Corporation
Supreme Court Of India · (2009) 225 CTR 258 : (2010) 322 ITR 628 : (2009) 184 TAXMAN 39
Income Tax Act, 1961 — Section 260A
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,061 of 2,993
Supreme Court16 Mar 2009Disposed Of
Union of India (UOI) and Others Vs Jayant Oils and Derivatives Ltd. and Others
Supreme Court Of India · (2010) 187 TAXMAN 143
Supreme Court16 Mar 2009Allowed
Lalan Prasad Vs State of Bihar
Supreme Court Of India · (2009) 03 SC CK 0225
Supreme Court16 Mar 2009dismissed
Commnr. of Central Excise-II, Thane Vs Daisy Trading Corporation
Supreme Court Of India · (2009) 4 JT 232 : (2010) 14 SCC 800
Central Excises and Salt Act, 1944 — Section 35(2), 35L(B)
Supreme Court16 Mar 2009Dismissed
Ravindera Sadashio Kshirsagar Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2010 SC 251 : (2010) 4 ALT 15 : (2009) 5 JT 445 : (2009) 3 SCALE 859 : (2009) 4 SCC 641 : (2009) 1 SCC(L&S) 929 : (2009) 4 SCR 436 : (2009) 3 UJ 1270
Constitution of India, 1950 — Article 14Navy Regulations — Regulation 151, 151(5)
Supreme Court16 Mar 2009Disposed Of
Siyaram and Others Vs State of M.P.
Supreme Court Of India · (2010) AIRSCW 257 : (2009) 1 ALD(Cri) 865 : (2009) CriLJ 2071 : (2010) 1 JLJ 165 : (2009) 4 JT 116 : (2009) 43 OCR 214 : (2009) 4 SCALE 162 : (2009) 4 SCC 792 : (2009) 4 SCR 389 : (2009) 7 Supreme 507
Penal Code, 1860 (IPC) — Section 141, 148, 149, 294, 324
Supreme Court16 Mar 2009Allowed
Heeralal Vs State of M.P.
Supreme Court Of India · (2009) 2 ACR 1295 : (2009) CriLJ 2787 : (2009) 4 JT 115 : (2009) 3 SCALE 715 : (2009) 12 SCC 671 : (2009) 4 SCR 283
Penal Code, 1860 (IPC) — Section 302
Supreme Court16 Mar 2009Allowed
V.G. Saraf and Sons Vs H. Ranjith and Another
Supreme Court Of India · (2009) 2 ACR 1297 : (2009) 3 BomCR 592 : (2010) CLT 415 : (2009) CriLJ 2788 : (2009) 4 JT 107 : (2009) NCC 508 : (2010) OLR 415 : (2009) 3 SCALE 784 : (2009) 5 SCC 141 : (2009) 4 SCR 387
Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court16 Mar 2009Dismissed
Gunjan Bansal Vs Atul Bansal
Supreme Court Of India · (2009) 03 SC CK 0160
Supreme Court16 Mar 2009Allowed
Santosh Vs State of U.P.
Supreme Court Of India · (2009) 2 ACR 1296 : (2009) CriLJ 2796 : (2009) 4 JT 190 : (2009) 4 SCR 287
Supreme Court16 Mar 2009Allowed
Chimanbhai Jagabhai Patel Vs State of Gujarat and Another
Supreme Court Of India · AIR 2009 SC 3223 : (2009) AIRSCW 3239 : (2009) 3 GLR 2509 : (2009) 4 JT 102 : (2009) 4 SCALE 188 : (2009) 11 SCC 273 : (2009) 4 SCR 275 : (2009) 2 Supreme 712
Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
Supreme Court16 Mar 2009Allowed
Arun Vs State of Maharashtra
Supreme Court Of India · (2009) 2 ACR 1276 : (2009) 1 ALD(Cri) 615 : (2009) 57 BLJR 1201 : (2009) CriLJ 2065 : (2009) 4 JT 78 : (2009) 4 KCCR 2528 : (2009) 3 SCALE 803 : (2009) 4 SCC 615 : (2009) 4 SCR 289 : (2009) 3 UJ 1100
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 105, 302
Supreme Court16 Mar 2009Disposed Of
R.K. Jangra Vs State of Punjab and Others
Supreme Court Of India · (2009) AIRSCW 3369 : (2010) 3 ALT 11 : (2009) 121 FLR 293 : (2009) 4 JT 94 : (2009) 4 SCALE 574 : (2009) 5 SCC 703 : (2009) 2 SCC(L&S) 117 : (2009) 4 SLR 93
Supreme Court16 Mar 2009Allowed
State of Karnataka Vs Muralidhar
Supreme Court Of India · (2009) ACJ 1526 : AIR 2009 SC 1621 : (2009) 57 BLJR 1232 : (2009) 4 JT 108 : (2009) 4 KCCR 2303 : (2009) 43 OCR 199 : (2009) 4 RLW 3010 : (2009) 4 SCALE 35 : (2009) 4 SCC 463 : (2009) 5 SCR 400 : (2009) 3 UJ 1228
Penal Code, 1860 (IPC) — Section 279, 299, 300, 304A, 338
Supreme Court16 Mar 2009Dismissed
Kerala State Cashew Development Corporation Vs Shahal Hassan Mussaliar and Another
Supreme Court Of India · AIR 2009 SC 2098 : (2009) 4 JT 155 : (2009) 2 KLT 95 : (2009) 3 SCALE 829 : (2009) 12 SCC 635 : (2009) 4 SCR 419 : (2009) 3 UJ 1414
Constitution of India, 1950 — Article 13, 14, 145, 19, 19(1)Kerala Cashew Factories (Requisitioning) (Amendment) Act, 1985 — Section 2, 3Kerala Cashew Factories (Requisitioning) Act, 1979 — Section 11, 3, 3(1), 3(2)
Supreme Court16 Mar 2009Dismissed
State of Rajasthan and Another Vs S.N. Tiwari and Others
Supreme Court Of India · AIR 2009 SC 2104 : (2009) 2 AWC 2047 Supp : (2009) 4 JT 96 : (2009) 4 SCALE 538 : (2009) 4 SCC 700 : (2009) 5 SCR 448 : (2009) 2 SLJ 445 : (2009) 3 SLR 591 : (2009) 3 UJ 1276
Supreme Court16 Mar 2009Allowed
Uma Nath Pandey and Others Vs State of U.P. and Another
Supreme Court Of India · AIR 2009 SC 2375 : (2009) CLT 889 : (2009) 237 ELT 241 : (2009) 4 JT 121 : (2009) 1 OLR 875 : (2009) 1 OLR 872 : (2009) 4 SCALE 347 : (2009) 12 SCC 40 : (2009) 5 SCR 374 : (2009) 3 UJ 1434
Supreme Court16 Mar 2009Dismissed
New India Assurance Co. Ltd. Vs Satpal Singh Muchal
Supreme Court Of India · (2010) 2 ALT 4 : (2009) 3 AWC 2993 Supp : (2009) 4 JT 85(1) : (2009) 3 SCALE 838 : (2009) 12 SCC 673 : (2009) 4 SCR 415
Supreme Court16 Mar 2009Disposed Of
Kavita Yadav Vs Rahul Yadav
Supreme Court Of India · (2009) 4 JT 106
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
Supreme Court06 Mar 2009Dismissed
State of U.P. and Another Vs Radhey Shyam Rai
Supreme Court Of India · (2009) 2 AWC 1771 Supp : (2009) 121 FLR 736 : (2009) 3 JT 393 : (2009) 3 MLJ 1350 : (2009) 3 SCALE 754 : (2009) 5 SCC 577 : (2009) 5 SCR 143
Constitution of India, 1950 — Article 12, 226, 298