COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,091 of 2,993

Supreme Court16 Dec 2008Allowed

Mantoo Sarkar Vs Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · (2009) ACJ 564 : AIR 2009 SC 1022 : (2009) AIRSCW 136 : (2009) 1 AWC 496 Supp : (2009) 4 MLJ 674 : (2009) 1 PLJR 314 : (2008) 16 SCALE 197 : (2009) 2 SCC 244 : (2009) 3 UC 1476

Civil Procedure Code, 1908 (CPC) — Section 21, 21(1), 99Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 140, 166, 166(2), 169, 170

Supreme Court16 Dec 2008Allowed

Mahesh Yadav and Another Vs Rajeshwar Singh and Others

Supreme Court Of India · AIR 2009 SC 1064 : (2009) AIRSCW 218 : (2009) 2 AWC 1361 Supp : (2009) 1 CTC 638 : (2009) 4 MhLj 324 : (2009) MPLJ 297 : (2009) 1 PLJR 202 : (2008) 16 SCALE 162 : (2009) 2 SCC 205

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 44

Supreme Court16 Dec 2008Dismissed

Wada Arun Asbestos (P) Ltd. Vs Gujarat Water Supply and Sewerage Board

Supreme Court Of India · AIR 2009 SC 1027 : (2009) AIRSCW 156 : (2009) 1 AWC 431 Supp : (2009) 2 GLR 905 : (2009) 2 LW 832 : (2009) 4 MLJ 667 : (2009) 2 PLJR 93 : (2008) 15 SCALE 592 : (2009) 2 SCC 432

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 37 Rule 4, Order 37 Rule 5, 105, 34, 96Constitution of India, 1950 — Article 227

Supreme Court16 Dec 2008Dismissed

B. Jagdish and Another Vs State of A.P. and Another

Supreme Court Of India · (2009) 1 ACR 768 : (2009) CLT 373 : (2009) CriLJ 828 : (2009) 1 KLJ 579 : (2009) OLR 373 : (2009) 1 PLJR 320 : (2008) 15 SCALE 599 : (2009) 1 SCC 681

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 227, 482Penal Code, 1860 (IPC) — Section 304A, 80, 88

Supreme Court16 Dec 2008Allowed

V.Y. Jose and Another Vs State of Gujarat and Another

Supreme Court Of India · (2009) 1 ACR 759 : (2009) 2 PLJR 1 : (2008) 16 SCALE 167 : (2009) 3 SCC 78

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 483Penal Code, 1860 (IPC) — Section 114, 405, 406, 415, 417, 420

Supreme Court16 Dec 2008Allowed

Suresh Estate Pvt. Ltd. and Others Vs Municipal Corporation of Greater Mumbai and Others

Supreme Court Of India · AIR 2009 SC 1476 : (2009) AIRSCW 961 : (2009) 2 BomCR 105 : (2009) 107 CLT 3 : (2009) 1 SCALE 143 : (2008) 14 SCC 439

Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)

Supreme Court16 Dec 2008dismissed

M.V. Umang and Others Vs Kamla Kant Dube (Dead) thr. Lrs. and Another

Supreme Court Of India · (2008) 13 JT 12(1)

Supreme Court16 Dec 2008Dismissed

Ranjit Singh Vs State of Punjab and Others

Supreme Court Of India · (2009) 1 ALD 117 : (2008) 13 JT 9 : (2009) 1 SCALE 30 : (2009) 2 SCC 233 : (2009) 1 SCC(L&S) 369

Supreme Court16 Dec 2008Allowed

State of Orissa Vs Sukru Gouda

Supreme Court Of India · (2009) 1 ACR 702 : AIR 2009 SC 1019 : (2009) AIRSCW 131 : (2009) 107 CLT 1 : (2009) CriLJ 831 : (2008) 13 JT 4 : (2009) 1 OLR 305 : (2008) 16 SCALE 189 : (2009) 2 SCC 118

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4, 5

Supreme Court16 Dec 2008Allowed

Kumar Exports Vs Sharma Carpets

Supreme Court Of India · (2009) 1 ACR 705 : AIR 2009 SC 1518 : (2009) 1 ALD(Cri) 468 : (2009) 1 BomCR 624 : (2009) 1 CTC 552 : (2009) 2 GLR 1240 : (2009) 1 JT 20 : (2009) 1 KLT 197 : (2009) 4 MhLj 23 : (2009) MPLJ 114 : (2009) NCC 608 : (2009) 42 OCR 723 : (2009) 1 OLR 460 : (200

Criminal Procedure Code, 1973 (CrPC) — Section 386Evidence Act, 1872 — Section 114, 3, 4Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

Supreme Court16 Dec 2008Allowed

Yankappa and Others Vs State of Karnataka

Supreme Court Of India · (2008) 13 JT 1 : (2009) 1 SCALE 133 : (2009) 16 SCC 182

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

Supreme Court16 Dec 2008Dismissed

R. Senthil Babu Vs State of Tamil Nadu and Another

Supreme Court Of India · (2008) 13 JT 508 : (2009) 3 MLJ 734 : (2009) 1 SCALE 34 : (2009) 2 SCC 309

Constitution of India, 1950 — Article 14

Supreme Court15 Dec 2008Dismissed

Baikunth Singh Vs State of Bihar and Others

Supreme Court Of India · (2009) 1 ACR 701 : (2009) 1 ALD(Cri) 222 : (2009) 1 JT 146 : (2009) 1 OLR 321 : (2009) 1 PLJR 340 : (2008) 16 SCALE 165

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34, 406

Supreme Court15 Dec 2008Dismissed

Shiv Kumar Vs State of N.C.T. of Delhi

Supreme Court Of India · (2009) 1 OLR 350 : (2009) 1 PLJR 325 : (2008) 16 SCALE 27

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302Prevention of Corruption Act, 1988 — Section 13(2), 7

Supreme Court15 Dec 2008Dismissed

Dharam Pal Vs State of Haryana and Others

Supreme Court Of India · AIR 2009 SC 1580 : (2009) AIRSCW 1111 : (2009) 1 AWC 881 Supp : (2008) 13 JT 7 : (2009) 156 PLR 744 : (2009) 106 RD 609 : (2009) 1 SCALE 151 : (2009) 2 SCC 397 : (2009) 1 UPLBEC 45

Land Acquisition Act, 1894 — Section 4, 4(1), 6

Supreme Court12 Dec 2008Allowed

Shiv Dutt Sharma (Shastri) Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2008) 12 SC CK 0189

Supreme Court12 Dec 2008Allowed

Jagdish Tytler Vs State of Punjab and Another

Supreme Court Of India · (2008) 12 SC CK 0175

Supreme Court12 Dec 2008Allowed

B.P. Moideen Sevamandir and Another Vs A.M. Kutty Hassan

Supreme Court Of India · (2009) 2 AWC 1420 Supp : (2009) 2 JT 320 : (2009) 1 KLT 235 : (2009) 2 MLJ 1063 : (2008) 16 SCALE 364 : (2009) 2 SCC 198

Arbitration and Conciliation Act, 1996 — Section 20(5), 67, 75, 86Civil Procedure Code, 1908 (CPC) — Section 89

Supreme Court12 Dec 2008Allowed

Ravishwar Manjhi and Others Vs State of Jharkhand

Supreme Court Of India · (2009) 1 ACR 1054 : AIR 2009 SC 1262 : (2009) AIRSCW 575 : (2009) CLT 405 : (2008) 13 JT 292(1) : (2009) 3 PLJR 1 : (2008) 16 SCALE 45

Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104, 147, 148, 149, 302, 307, 324, 326

Supreme Court12 Dec 2008Allowed

Rangaiah Vs State of Karnataka

Supreme Court Of India · AIR 2009 SC 1411 : (2009) AIRSCW 871 : (2009) CLT 381 : (2009) 3 KarLJ 529 : (2009) 2 PLJR 48 : (2008) 16 SCALE 1

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 324