Supreme Court28 Nov 2008Allowed
Shivnath Prasad Vs The State of Bihar
Supreme Court Of India · (2009) 1 ACR 1140 : (2009) 1 PLJR 285 : (2008) 15 SCC 735
Penal Code, 1860 (IPC) — Section 279, 304A
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,097 of 2,993
Supreme Court28 Nov 2008Dismissed
State of A.P. and Another Vs T. Yadagiri Reddy and Others
Supreme Court Of India · (2009) 2 ALD 46 : (2009) 1 JT 104
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 34, 38, 38A, 38B, 38EAndhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 13, 13(1), 15, 16
Supreme Court27 Nov 2008Disposed Of
Commnr. of Central Excise, Bangalore Vs Srikumar Agencies etc. etc.
Supreme Court Of India · (2008) 134 ECC 287 : (2008) 160 ECR 287 : (2008) 232 ELT 577 : (2008) 15 SCALE 333 : (2009) 13 STR 3
Supreme Court27 Nov 2008Dismissed
Ramavilasom Grandhasala and Another Vs N.S.S. Karayogam
Supreme Court Of India · (2008) 11 SC CK 0003
Civil Procedure Code, 1908 (CPC) — Section 96
Supreme Court26 Nov 2008Allowed
Union of India (UOI) and Others Vs Exim Rajathi India Pvt. Ltd.
Supreme Court Of India · (2008) 232 ELT 774 : (2009) 16 SCC 263
Supreme Court26 Nov 2008Allowed
Samsuddhin Sheikh Vs State of Goa
Supreme Court Of India · (2009) 1 ACR 280 : (2008) 12 JT 454
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
Supreme Court26 Nov 2008Dismissed
Thanga Prakash Vs State of Karnataka
Supreme Court Of India · (2009) 1 ACR 267 : (2009) 2 KarLJ 191
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
Supreme Court26 Nov 2008Dismissed
Om Prakash Marwaha (D) thr. LRS. and Others Vs Jagdish Lal Marwaha (D) thr. LRS.
Supreme Court Of India · (2009) AIRSCW 655 : (2010) 1 ALT 4 : (2009) 1 AWC 1015 Supp : (2009) 1 JCR 179 : (2008) 13 JT 484 : (2009) 2 MhLj 967 : (2009) 2 MLJ 721 : (2009) MPLJ 42 : (2008) 15 SCALE 560 : (2009) 1 SCC 510 : (2008) 8 Supreme 773
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 151Constitution of India, 1950 — Article 136
Supreme Court26 Nov 2008Dismissed
Brigadier Man Mohan Sharma, FRGS (Retd.) Vs Lt. Gen. Depinder Singh
Supreme Court Of India · (2008) 4 ARBLR 533 : (2009) 1 AWC 765 Supp : (2008) 15 SCALE 409 : (2009) 2 SCC 600
Arbitration and Conciliation Act, 1996 — Section 11, 8Copyright Act, 1957 — Section 19A
Supreme Court25 Nov 2008Allowed
M. Viswanathan Vs S.K. Tiles and Potteries P. Ltd. and Others
Supreme Court Of India · (2009) 1 ACR 1134 : (2009) 152 CompCas 335 : (2008) 13 JT 412 : (2009) 2 PLJR 105 : (2008) 15 SCALE 578
Companies Act, 1956 — Section 627, 628, 629, 630Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Penal Code, 1860 (IPC) — Section 379, 420, 468, 471, 506
Supreme Court25 Nov 2008Dismissed
State rep. by Inspector of Police, Tamil Nadu Vs Rajendran and Others
Supreme Court Of India · (2009) 1 ACR 224 : AIR 2009 SC 925 : (2008) 15 SCC 425
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 294B, 302, 323, 324, 326
Supreme Court25 Nov 2008Allowed
Manoj Ramesh Mehta Vs State of Maharashtra
Supreme Court Of India · (2009) 1 ACR 266 : AIR 2009 SC 622
Criminal Procedure Code, 1973 (CrPC) — Section 229Maharashtra Control of Organised Crime Act, 1999 — Section 21(4), 3(1), 3(2), 3(5), 4Penal Code, 1860 (IPC) — Section 109, 120(B), 255, 34
Supreme Court25 Nov 2008Dismissed
Union of India (UOI) Vs Parmal Singh and Others
Supreme Court Of India · (2009) 1 ALD 86 : (2008) 12 JT 611 : (2009) 1 SCC 618
Constitution of India, 1950 — Article 14Defence of India Act, 1962 — Section 29, 36, 37, 37(1), 37(2)Defence of India Act, 1971 — Section 30, 31
Supreme Court25 Nov 2008Allowed
Board of Trustees for Port of Calcutta and Others Vs Avijit Kumar Ray and Others etc.
Supreme Court Of India · (2009) 121 FLR 399 : (2008) 13 JT 337 : (2009) 2 LLJ 535 : (2008) 15 SCALE 450 : (2009) 1 SCC 743 : (2009) 1 SCC(L&S) 278 : (2009) 3 SLJ 132
Supreme Court25 Nov 2008Dismissed
A. Yadhav Vs State of Karnataka
Supreme Court Of India · (2009) 1 ACR 202 : AIR 2009 SC 613 : (2008) 12 JT 441 : (2009) 1 KarLJ 529 : (2008) 15 SCC 322
Penal Code, 1860 (IPC) — Section 302, 34, 394
Supreme Court25 Nov 2008Dismissed
N.H. Muhammed Afras Vs State of Kerala
Supreme Court Of India · (2009) 1 ACR 222 : AIR 2009 SC 731 : (2008) 13 JT 30 : (2008) 15 SCC 315
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court25 Nov 2008Dismissed
The Director General of Police Central Reserve Police Force New Delhi and Others Vs P.M. Ramalingam
Supreme Court Of India · AIR 2009 SC 956 : (2009) AIRSCW 17 : (2009) 1 AWC 624 Supp : (2009) 1 JT 205 : (2009) 2 MhLj 598 : (2009) MPLJ 45 : (2009) 1 SCC 193 : (2009) 2 SLJ 159 : (2009) 1 Supreme 485
Supreme Court25 Nov 2008Allowed
Union of India (UOI) and Others Vs Atam Parkash and Another
Supreme Court Of India · (2009) 1 ACR 277 : (2009) 1 JCR 127 : (2009) 1 SCC 585
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5), 226, 32
Supreme Court25 Nov 2008Allowed
State of U.P. and Another Vs Jagdish Saran Agrawal and Others
Supreme Court Of India · (2010) 1 ALT 3 : (2009) 1 AWC 1010 Supp : (2008) 13 JT 270 : (2009) MPLJ 31 : (2008) 15 SCALE 565 : (2009) 1 SCC 689
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Act, 1959 — Section 3(1)Uttar Pradesh Roads and Lands (Control) Act, 1943 — Section 7(1)
Supreme Court25 Nov 2008Allowed
Narayan Prasad Lohia Vs Nikunj Kumar Lohia
Supreme Court Of India · AIR 2009 SC 1531 : (2008) 13 JT 355 : (2008) 15 SCALE 516 : (2009) 17 SCC 359
Arbitration and Conciliation Act, 1996 — Section 10, 16Civil Procedure Code, 1908 (CPC) — Section 152