Supreme Court02 Dec 2008Allowed

Mohammed Yusuf Vs Faij Mohammad and Others

Supreme Court Of India · (2009) 3 AWC 2479(1) Supp : (2009) 5 KCCR 3352 : (2009) 3 LW 31 : (2009) 3 MLJ 340 : (2009) 106 RD 708 : (2009) 1 SCALE 71 : (2009) 3 SCC 513

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 1, 148Constitution of India, 1950 — Article 136, 226, 227
Supreme Court02 Dec 2008Dismissed

S. Satnam Singh and Others Vs Surender Kaur and Another

Supreme Court Of India · AIR 2009 SC 1089 : (2009) 2 ALD 1 : (2009) 2 AWC 1414 Supp : (2009) 2 JCR 100 : (2008) 13 JT 459 : (2009) 4 MhLj 6 : (2009) 2 MLJ 738 : (2009) MPLJ 301 : (2008) 15 SCALE 626 : (2009) 2 SCC 562

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 26 Rule 14, 152, 2(2)
Supreme Court01 Dec 2008Dismissed

Yogi Agarwal Vs Inspiration Clothes and U and Others

Supreme Court Of India · AIR 2009 SC 1098 : (2009) AIRSCW 261 : (2010) 1 ALT 2 : (2009) 2 ALT 17 : (2008) 4 ARBLR 663 : (2009) 1 AWC 1002 Supp : (2010) 4 CompLJ 428 : (2009) 1 JT 440 : (2009) 2 MLJ 1096 : (2009) MPLJ 517 : (2008) 16 SCALE 221 : (2009) 1 SCC 372 : (2008) 8 Supreme

Arbitration and Conciliation Act, 1996 — Section 7, 8
Supreme Court01 Dec 2008Allowed

Vijay Vs State of Maharashtra

Supreme Court Of India · (2009) 1 ACR 1159 : AIR 2009 SC 1217 : (2009) AIRSCW 488 : (2009) CLT 359 : (2009) OLR 359 : (2012) 1 RCR(Criminal) 315 : (2009) 2 RLW 1707 : (2008) 8 Supreme 659

Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
Supreme Court01 Dec 2008Dismissed

Chaman and Another Vs State of Uttaranchal

Supreme Court Of India · AIR 2009 SC 1036 : (2009) AIRSCW 175 : (2009) CriLJ 978 : (2012) 1 RCR(Criminal) 25 : (2008) 8 Supreme 593 : (2009) 2 UC 994 : (2009) 1 UD 466

Penal Code, 1860 (IPC) — Section 302, 323, 34
Supreme Court01 Dec 2008Allowed

Baldev Singh Vs State of Haryana

Supreme Court Of India · AIR 2009 SC 963 : (2009) AIRSCW 33 : (2009) 1 ALD(Cri) 195 : (2009) CLT 361 : (2009) CriLJ 948 : (2009) OLR 361 : (2008) 8 Supreme 544

Penal Code, 1860 (IPC) — Section 201, 302, 354, 376, 511
Supreme Court01 Dec 2008Disposed Of

State of Orissa Vs Sikhar Jena and Others

Supreme Court Of India · AIR 2009 SC 1039 : (2009) AIRSCW 179 : (2009) CriLJ 980 : (2009) 1 JT 421 : (2008) 15 SCC 187

Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court01 Dec 2008Allowed

Mohindra Hire Purchase (Regd.) Vs Jarnail Singh

Supreme Court Of India · (2009) 1 ALD(Cri) 277 : (2009) CLT 398 : (2009) CriLJ 1161 : (2009) 1 JT 379 : (2009) 1 LW(Cri) 663 : (2009) OLR 398 : (2009) 1 PLJR 240

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court28 Nov 2008Allowed

Bhuvaneshwar Yadav Vs State of Bihar and Others

Supreme Court Of India · (2009) 1 ACR 1144 : AIR 2009 SC 1452 : (2009) AIRSCW 925 : (2009) 1 JT 532 : (2009) 1 LW(Cri) 710 : (2009) 1 PLJR 48 : (2009) 2 PLJR 24 : (2008) 15 SCC 467

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court28 Nov 2008Allowed

State of Haryana Vs Surjit Singh

Supreme Court Of India · (2009) 1 ACR 1132 : AIR 2009 SC 1480 : (2009) AIRSCW 966 : (2009) 1 PLJR 326 : (2008) 15 SCALE 611 : (2008) 8 Supreme 855

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(2), 378(3)Prevention of Corruption Act, 1988 — Section 13, 13(2), 7
Supreme Court28 Nov 2008Dismissed

State of Tamil Nadu Vs Manmatharaj

Supreme Court Of India · (2009) 1 ACR 1141 : AIR 2009 SC 1757 : (2009) AIRSCW 1322 : (2008) 13 JT 194 : (2009) 1 LW(Cri) 659 : (2008) 279 SCALE 15 : (2009) 1 Supreme 455 : (2008) 8 Supreme 395

Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court28 Nov 2008Allowed

Sonti Rama Krishna Vs Sonti Shanti Sree and Another

Supreme Court Of India · (2009) 1 ACR 283 : AIR 2009 SC 923 : (2009) 1 ALD(Cri) 708 : (2009) 1 ALT(Cri) 124 : (2009) 1 JCR 124 : (2008) 12 JT 449 : (2009) 1 SCC 554

Criminal Procedure Code, 1973 (CrPC) — Section 174, 482Penal Code, 1860 (IPC) — Section 107, 306