Supreme Court02 Mar 2009Dismissed
Murugan Vs State of T. Nadu th. Inspector of Police
Supreme Court Of India · (2009) 03 SC CK 0054
Penal Code, 1860 (IPC) — Section 304, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,065 of 2,993
Supreme Court02 Mar 2009Disposed Of
State of Haryana and Others Vs Daljeet Singh
Supreme Court Of India · (2009) 03 SC CK 0040
Supreme Court02 Mar 2009Allowed
A.S. Bindra Vs State of Uttarakhand and Another
Supreme Court Of India · (2009) 03 SC CK 0039
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court02 Mar 2009Dismissed
Hazura Singh (Dead) thr. L.R. Vs Gurdial Singh and Others
Supreme Court Of India · (2009) 03 SC CK 0034
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court02 Mar 2009Allowed
Union Bank of India and Another Vs Panchanan Subudhi
Supreme Court Of India · (2009) 03 SC CK 0033
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
Supreme Court02 Mar 2009Dismissed
Southern Sea Foods Ltd. Vs Jt. Commissioner of Income Tax
Supreme Court Of India · (2010) 13 SCC 70
Income Tax Act, 1961 — Section 80HHC
Supreme Court27 Feb 2009Allowed
Mahanagarpalika Vs Sureshbhai Bhanubhai Thakkar and Another
Supreme Court Of India · (2009) 02 SC CK 0250
Supreme Court27 Feb 2009Dismissed
Sahdev Vs Jaibar @ Jai Dev and Others
Supreme Court Of India · (2009) 2 ALT(Cri) 278 : (2009) 3 JT 166 : (2009) 5 SCALE 8 : (2009) 11 SCC 798 : (2009) 3 SCR 722
Penal Code, 1860 (IPC) — Section 307, 326, 34
Supreme Court27 Feb 2009Dismissed
Suresh Vs State of Haryana
Supreme Court Of India · (2009) 2 ALT(Cri) 456 : (2009) CriLJ 2985 : (2009) 3 JT 163 : (2009) 4 SCALE 222 : (2009) 13 SCC 538 : (2009) 4 SCR 547
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
Supreme Court27 Feb 2009Dismissed
State of U.P. Vs Sattan @ Satyendra and Others
Supreme Court Of India · (2009) 2 ACR 1385 : (2009) 1 ALD(Cri) 602 : (2009) 2 ALT(Cri) 345 : (2009) 4 JT 347 : (2009) 3 SCALE 394 : (2009) 4 SCC 736 : (2009) 4 SCR 643
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 366Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307
Supreme Court27 Feb 2009Dismissed
Joginder Singh Vs State of Punjab
Supreme Court Of India · (2009) 2 ACR 1948 : AIR 2009 SC 2263 : (2010) AIRSCW 493 : (2009) 2 ALT(Cri) 282 : (2009) CriLJ 2805 : (2009) 7 JT 310 : (2009) 4 SCALE 329 : (2009) 11 SCC 467 : (2009) 3 SCR 714 : (2009) 7 Supreme 163
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court27 Feb 2009Dismissed
United India Insurance Co. Ltd. Vs Payarelal Nirnajan Lal
Supreme Court Of India · (2009) AIRSCW 3367 : (2010) 3 ALT 6 : (2009) 2 AWC 1892 Supp : (2009) 3 JT 151 : (2009) 4 SCALE 643 : (2009) 11 SCC 68 : (2009) 4 SCR 730 : (2009) 3 UC 1710
Supreme Court27 Feb 2009Disposed Of
Vithal Eknath Adlinge Vs State of Maharashtra
Supreme Court Of India · (2009) 2 ACR 1379 : AIR 2009 SC 2067 : (2009) AIRSCW 1831 : (2009) 3 JT 158 : (2009) 3 SCALE 327 : (2009) 11 SCC 637 : (2009) 4 SCR 532
Penal Code, 1860 (IPC) — Section 302
Supreme Court27 Feb 2009Dismissed
State of Punjab Vs Mohinder Singh and Others
Supreme Court Of India · (2009) 2 ACR 1383 : (2009) 3 JT 153 : (2009) 3 SCALE 324 : (2009) 17 SCC 751 : (2011) 2 SCC(Cri) 126 : (2009) 4 SCR 542
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 450
Supreme Court27 Feb 2009Dismissed
Lunaram Vs Bhupat Singh and Others
Supreme Court Of India · (2009) 2 ACR 1376 : (2010) AIRSCW 298 : (2009) CriLJ 1899 : (2009) 3 JT 155 : (2009) 4 KCCR 2417 : (2009) 3 SCALE 363 : (2009) 3 SCC 749 : (2009) 3 SCR 706 : (2009) 7 Supreme 103
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 352Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
Supreme Court27 Feb 2009Disposed Of
Rangnath Shamrao Dhas and Others Vs State of Maharashtra
Supreme Court Of India · (2010) CLT 417 : (2009) 3 JT 624 : (2009) 3 SCALE 367 : (2009) 4 SCC 33 : (2009) 3 SCR 526
Penal Code, 1860 (IPC) — Section 149, 302, 304
Supreme Court27 Feb 2009Disposed Of
DCM Limited Vs Commissioner of Sales Tax, Delhi
Supreme Court Of India · (2009) 4 JT 395 : (2009) 3 SCALE 717 : (2009) 4 SCC 321 : (2009) 3 SCR 512 : (2009) 19 STT 399 : (2009) 21 VST 417
Central Sales Tax Act, 1956 — Section 3Delhi Sales Tax Act, 1975 — Section 45(1)
Supreme Court27 Feb 2009Dismissed
Alok Mishra Vs Garima Mishra
Supreme Court Of India · (2010) 10 AWC 2002 Supp : (2009) 3 JT 149 : (2009) 3 SCALE 332 : (2009) 12 SCC 270 : (2009) 3 SCR 886
Supreme Court27 Feb 2009Disposed Of
Vishnu Dutt Sharma Vs Manju Sharma
Supreme Court Of India · AIR 2009 SC 2254 : (2009) 3 ALT 12 : (2009) AWC 2362 Supp : (2009) 6 BomCR 350 : (2009) CLT 773 : (2009) 3 CTC 288 : (2009) 7 JT 5 : (2009) 5 KCCR 3169 : (2009) 2 LW 195 : (2010) 1 MhLj 290 : (2009) 4 MLJ 296 : (2010) MPLJ 18 : (2009) 2 OLR 802 : (2009) O
Hindu Marriage Act, 1955 — Section 13, 13B
Supreme Court27 Feb 2009Dismissed
Ayurvedic Enlisted Doctor''s Asson., Mumbai Vs State of Maharashtra and Another
Supreme Court Of India · (2010) 3 BomCR 375 : (2009) 5 JT 206 : (2010) 5 MLJ 292 : (2009) 3 SCALE 912 : (2009) 16 SCC 170 : (2009) 3 SCR 840
Constitution Of India, 1950 — Article 14, 19(1)(g), 19(g), 19(6)Bihar Development Of Ayurvedic And Unani Systems Of Medicine Act, 1951 — Section 21, 22, 23, 24, 25, 26Indian Medicine Central Council Act, 1970 — Section 2(1)(d), 2(1)(h), 2(1)(j), 14, 17, 17(1), 17(2), 17(3), 23, 29