CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,086 of 2,993

Supreme Court09 Jan 2009Dismissed

Rajender Singh and Another Vs State of Haryana

Supreme Court Of India · (2009) 1 ACR 746 : AIR 2009 SC 1734 : (2009) AIRSCW 1285 : (2009) 1 ALT(Cri) 387 : (2009) 57 BLJR 787 : (2009) CriLJ 1561 : (2009) 1 JT 186 : (2009) 1 SCALE 344 : (2009) 11 SCC 382 : (2009) 1 SCR 108 : (2009) 1 Supreme 400 : (2009) 2 UJ 531

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 302, 34, 342, 376
Read judgment
Supreme Court09 Jan 2009Allowed

Alkapuri Co-operative Housing Society Ltd. Vs Jayantibhai Naginbhai (deceased) Thr. LRs.

Supreme Court Of India · AIR 2009 SC 1948 : (2009) AIRSCW 1572 : (2009) AWC 1607 Supp : (2009) 2 BomCR 42 : (2009) 2 GLH 609 : (2009) 2 GLR 1579 : (2009) 3 KCCR 1521 : (2009) 3 RLW 2136 : (2009) 1 SCALE 642 : (2009) 3 SCC 467 : (2009) 1 SCR 157 : (2009) 1 UC 411 : (2009) 2 UJ 595

Bombay Provincial Municipal Corporations Act, 1949 — Section 487Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), Order 6 Rule 17
Read judgment
Supreme Court09 Jan 2009Dismissed

Suraj Singh Vs State of Madhya Pradesh and Others

Supreme Court Of India · (2009) 01 SC CK 0009

Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 5, 7
Read judgment
Supreme Court07 Jan 2009Allowed

Brindaban Das and Others Vs State of West Bengal

Supreme Court Of India · (2009) 1 ACR 325 : AIR 2009 SC 1248 : (2009) AIRSCW 556 : (2009) 1 ALD(Cri) 485 : (2009) 1 ALT(Cri) 266 : (2009) 2 CALLT 31 : (2009) CLT 574 : (2009) CriLJ 1129 : (2009) 1 JT 181 : (2009) 2 RLW 1727 : (2009) 1 SCALE 424 : (2009) 3 SCC 329 : (2009) 1 SCR 8

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 319, 438, 439Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court07 Jan 2009Allowed

Prem Kanwar Vs State of Rajasthan

Supreme Court Of India · (2009) 1 ACR 333 : AIR 2009 SC 1242 : (2009) AIRSCW 536 : (2009) 57 BLJR 777 : (2009) 2 CGLJ 118 : (2009) CLT 537 : (2009) CriLJ 1123 : (2009) 1 JT 197 : (2009) 2 RLW 1714 : (2009) 1 SCALE 230 : (2009) 3 SCC 726 : (2009) 1 SCR 37 : (2009) 1 Supreme 85 : (

Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 30, 304, 304B, 306, 498A
Read judgment
Supreme Court07 Jan 2009Allowed

Neku Khan and Others Vs State of Rajasthan

Supreme Court Of India · (2009) 1 ACR 324 : AIR 2009 SC 1954 : (2009) AIRSCW 1581 : (2009) 2 ALT(Cri) 71 : (2009) 1 JT 194 : (2009) 1 SCALE 371 : (2009) 11 SCC 86 : (2009) 1 SCR 70 : (2009) 1 Supreme 263

Penal Code, 1860 (IPC) — Section 147, 149, 323, 342, 366
Read judgment
Supreme Court07 Jan 2009Allowed

Deen Dayal and Others Vs State of U.P.

Supreme Court Of India · (2009) 1 ACR 485 : AIR 2009 SC 1238 : (2009) AIRSCW 530 : (2009) 1 ALD(Cri) 905 : (2009) CriLJ 1119 : (2009) 1 JT 170 : (2009) NCC 180 : (2009) 1 SCALE 408 : (2009) 11 SCC 157 : (2009) 1 SCR 56 : (2009) 1 Supreme 45 : (2009) 1 UJ 255

Criminal Procedure Code, 1973 (CrPC) — Section 379Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 498A
Read judgment
Supreme Court07 Jan 2009Allowed

Choudhury Parveen Sultana Vs State of West Bengal and Another

Supreme Court Of India · (2009) 1 ACR 490 : AIR 2009 SC 1404 : (2009) AIRSCW 861 : (2010) AIRSCW 232 : (2009) 1 ALT(Cri) 302 : (2009) 2 CALLT 68 : (2009) CLT 563 : (2009) CriLJ 1318 : (2009) 234 ELT 196 : (2008) 3 GLR 2082 : (2009) 1 JT 347 : (2009) 4 RLW 3082 : (2009) 1 SCALE 37

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 307, 326, 34, 384
Read judgment