CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,077 of 2,993

Supreme Court05 Feb 2009Dismissed

Fulena Singh Vs Vijay Kumar Sinha and Others

Supreme Court Of India · AIR 2009 SC 2247 : (2010) 2 ALT 24 : (2009) 2 JT 193 : (2009) 6 MhLj 657 : (2009) MPLJ 602 : (2009) 2 SCALE 194 : (2009) 5 SCC 290 : (2009) 1 SCR 748 : (2009) 2 UJ 678

Conduct of Elections Rules, 1961 — Rule 93, 93(1)
Read judgment
Supreme Court05 Feb 2009Allowed

K. Sudhakaran Vs State of Kerala

Supreme Court Of India · (2009) 1 ACR 852 : AIR 2009 SC 1898 : (2009) AIRSCW 1493 : (2009) CLT 535 : (2009) CriLJ 1757 : (2009) 1 GLH 741 : (2009) 2 JT 265 : (2009) 1 OLR 981 : (2009) OLR 535 : (2009) 2 SCALE 239 : (2009) 4 SCC 168 : (2009) 2 SCR 868 : (2009) 1 Supreme 745 : (200

Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1), 340(2), 341, 341(1)
Read judgment
Supreme Court05 Feb 2009Dismissed

United India Insurance Co. Ltd. Vs Bindu and Others

Supreme Court Of India · (2009) ACJ 1097 : (2009) AIRSCW 1611 : (2009) 4 JT 315 : (2009) 3 KCCR 1533 : (2009) 154 PLR 508 : (2009) 2 RLW 1003 : (2009) 2 SCALE 215 : (2009) 3 SCC 705 : (2009) 2 SCR 872

Motor Vehicles Act, 1988 — Section 166
Read judgment
Supreme Court05 Feb 2009Allowed

Precious Oil Corporation and Others Vs State of Assam

Supreme Court Of India · (2009) 1 ACR 849 : AIR 2009 SC 1566 : (2009) AIRSCW 1092 : (2010) 109 CLT 716 : (2009) CriLJ 1330 : (2009) 3 GLR 2049 : (2009) 3 JT 515 : (2009) 2 SCALE 234 : (2009) 15 SCC 752 : (2011) 2 SCC(Cri) 434 : (2009) 1 SCR 762 : (2009) 1 Supreme 624 : (2009) 2 U

Essential Commodities Act, 1955 — Section 3, 7, 7(1)
Read judgment
Supreme Court05 Feb 2009Allowed

State of Maharashtra Vs Krishnarao Dudhappa Shinde

Supreme Court Of India · (2009) AIRSCW 4296 : (2009) AIRSCW 1483 : (2009) 1 ALD(Cri) 700 : (2009) CLT 516 : (2009) CriLJ 1750 : (2009) 2 JT 216 : (2010) 1 OLR 749 : (2009) 2 SCALE 199 : (2009) 4 SCC 219 : (2009) 1 SCR 756 : (2009) 1 Supreme 597 : (2009) 3 Supreme 485

Constitution of India, 1950 — Article 20(1)Prevention of Corruption Act, 1947 — Section 5(1), 5(3)
Read judgment
Supreme Court05 Feb 2009Dismissed

Varsha Plastics Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2009) AIRSCW 1774 : (2009) 162 ECR 101 : (2009) 235 ELT 193 : (2009) 3 GLR 1951 : (2009) 3 JT 520 : (2009) 2 SCALE 257 : (2009) 3 SCC 365 : (2009) 2 SCR 896 : (2009) 2 Supreme 274 : (2009) 2 UJ 574

Customs Act, 1962 — Section 14, 14(1), 151A, 156, 46Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 11, 2, 3, 4, 4(1)Foreign Exchange Regulation Act, 1973 — Section 2
Read judgment
Supreme Court03 Feb 2009Allowed

State of Punjab Vs Ginder Singh

Supreme Court Of India · (2009) 2 ACR 2124 : AIR 2009 SC 1930 : (2009) AIRSCW 1545 : (2009) 3 JT 454 : (2009) 2 SCALE 446 : (2009) 11 SCC 353 : (2009) 2 SCR 891

Penal Code, 1860 (IPC) — Section 201, 302, 34
Read judgment
Supreme Court03 Feb 2009Dismissed

State of M.P. Vs Ramesh @ Chhinge and Others

Supreme Court Of India · (2009) AIRSCW 1552 : (2009) 2 JT 137 : (2009) 2 SCALE 128 : (2009) 1 SCR 818 : (2009) 1 Supreme 772

Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
Read judgment
Supreme Court03 Feb 2009Allowed

Ajab Singh and Others Vs Antram and Others

Supreme Court Of India · (2010) 2 ALT 7 : (2009) 2 AWC 1544 Supp : (2009) 2 JT 174 : (2009) 3 SCALE 99 : (2009) 11 SCC 53 : (2009) 1 SCR 836

Limitation Act, 1963 — Section 5, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 341
Read judgment
Supreme Court03 Feb 2009Allowed

Jitendra Panchal Vs Intelligence Officer, NCB and Another

Supreme Court Of India · AIR 2009 SC 1938 : (2009) AIRSCW 1559 : (2009) 57 BLJR 816 : (2009) 2 JT 267 : (2009) 1 RLW 853 : (2009) 2 SCALE 202 : (2009) 3 SCC 57 : (2009) 1 SCR 842 : (2009) 1 Supreme 777 : (2009) 2 UJ 562

Code Of Criminal Procedure, 1973 — Section 2, 221, 221(1), 221(2), 300, 403Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 12, 20, 23, 24, 27A, 29, 67General Clauses Act, 1897 — Section 3
Read judgment