Supreme Court17 Nov 2008Dismissed
Adlabs Ltd. Vs Rajasthan Patrika P. Ltd.
Supreme Court Of India · (2008) 11 SC CK 0059
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,100 of 2,993
Supreme Court17 Nov 2008Disposed Of
Commissioner of Income Tax Vs Indian Express (Mumbai) (P) Ltd.
Supreme Court Of India · (2008) 11 SC CK 0001
Supreme Court14 Nov 2008Disposed Of
Asif Mamu Vs State of Madhya Pradesh
Supreme Court Of India · (2009) 1 ACR 96 : AIR 2009 SC 600 : (2009) 2 ALT(Cri) 93 : (2008) 12 JT 401 : (2009) 2 RLW 1364 : (2008) 15 SCC 405
Arms Act, 1959 — Section 25(1B)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
Supreme Court14 Nov 2008Allowed
A. Maharaja Vs State of Tamil Nadu
Supreme Court Of India · (2009) 1 ACR 141 : (2009) CLT 307 : (2009) CriLJ 315 : (2008) 12 JT 111 : (2009) 1 LW(Cri) 706 : (2009) 1 PLJR 95
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court14 Nov 2008Allowed
Vivekanand School through Headmaster Vs President of Zila Panchayat and Others
Supreme Court Of India · AIR 2009 SC 982 : (2009) AIRSCW 58 : (2010) 1 ALT 16 : (2009) 1 AWC 721 Supp : (2009) 1 JT 45 : (2009) 1 SCC 702 : (2008) 8 Supreme 746
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 121Uttar Pradesh Zila Panchayat (Imposition, Assessment and collection of Circumstances and Property Tax) Rules, 1994 — Rule 6, 7
Supreme Court14 Nov 2008DIsposed Off
Komalam Amma Vs Kumara Pillai Raghavan Pillai and Others
Supreme Court Of India · AIR 2009 SC 636 : (2009) 1 ALT 14 : (2009) 1 AWC 278 Supp : (2009) 6 BomCR 344 : (2009) 1 CLR 75 : (2009) 1 CTC 185 : (2008) 2 DMC 838 : (2009) 1 GLH 311 : (2008) 12 JT 157 : (2009) 1 LW 1002 : (2009) 2 MLJ 205 : (2009) 1 PLJR 35 : (2008) 16 SCR 76 : (20
Code Of Civil Procedure, 1908 — Section 100Transfer Of Property Act, 1882 — Section 39Hindu Succession Act, 1956 — Section 14(1), 18
Supreme Court14 Nov 2008Allowed
Khoday Distilleries Ltd. Vs Commissioner of Income Tax and Another
Supreme Court Of India · (2009) 57 BLJR 492 : (2008) 220 CTR 228 : (2008) 307 ITR 312 : (2008) 13 JT 98 : (2009) 1 SCC 256
Companies Act, 1956 — Section 81Gift Tax Act, 1958 — Section 2, 4(1)Income Tax Act, 1961 — Section 2(22)
Supreme Court14 Nov 2008Allowed
City and Industrial Development Corporation Vs Dosu Aardeshir Bhiwandiwala and Others
Supreme Court Of India · AIR 2009 SC 571 : (2009) 1 ALD 24 : (2009) 1 BomCR 47 : (2009) 1 CTC 174 : (2008) 12 JT 127 : (2009) 3 MLJ 137 : (2009) 1 SCC 168
Constitution of India, 1950 — Article 226, 300A
Supreme Court14 Nov 2008Allowed
The General Manager, United Insurance Co. Ltd. Vs M. Laxmi and Others
Supreme Court Of India · (2009) ACJ 104 : AIR 2009 SC 626 : (2009) 1 ALD 54 : (2008) 6 ALLMR 951 : (2010) 2 ALT 15 : (2009) 1 AWC 18 Supp : (2008) 12 JT 216 : (2009) 3 LW 134 : (2009) 154 PLR 495 : (2009) 17 SCC 301 : (2011) 1 SCC(Cri) 1016
Motor Vehicles Act, 1988 — Section 147, 166
Supreme Court14 Nov 2008Dismissed
Prem Nath Motors Ltd. Vs Anurag Mittal
Supreme Court Of India · AIR 2009 SC 567 : (2009) 6 ALT 27 : (2008) 4 CPJ 37 : (2009) 1 CTC 190 : (2008) 12 JT 307 : (2009) 2 LW 41 : (2009) 1 PLJR 107 : (2009) 16 SCC 274
Contract Act, 1872 — Section 230Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B
Supreme Court14 Nov 2008Disposed Of
Dr. P.P.C. Rawani and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 1 AWC 609 Supp : (2009) 1 JT 34 : (2008) 15 SCALE 393 : (2008) 15 SCC 332 : (2009) 2 SCC(L&S) 482 : (2009) 2 SLJ 236
Supreme Court14 Nov 2008Allowed
Commissioner of Income Tax Vs Moser Baer India Ltd.
Supreme Court Of India · (2009) 222 CTR 213 : (2009) 315 ITR 460 : (2009) 184 TAXMAN 8
Income Tax Act, 1961 — Section 271
Supreme Court12 Nov 2008Allowed
State of Tamil Nadu and Another Vs Abdullah Kadher Batcha and Another
Supreme Court Of India · (2009) 1 ACR 92 : AIR 2009 SC 507 : (2008) 12 JT 23 : (2009) 42 OCR 160 : (2009) 1 PLJR 50 : (2009) 1 SCC 333
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
Supreme Court12 Nov 2008Allowed
State of U.P. Vs Ilyas
Supreme Court Of India · (2009) 1 ACR 200 : AIR 2009 SC 1145 : (2009) AIRSCW 370 : (2008) 13 JT 197 : (2009) 1 SCC 365
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 394, 397
Supreme Court12 Nov 2008Disposed Off
Raghbir Singh and Others Vs State of Haryana
Supreme Court Of India · (2009) 1 ACR 637 : AIR 2009 SC 1223 : (2009) AIRSCW 499 : (2008) 12 JT 254 : (2009) NCC 252 : (2008) 8 Supreme 196
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Supreme Court12 Nov 2008Disposed Of
S. Raghu Ramaiah Vs The State of Andhra Pradesh
Supreme Court Of India · (2009) 1 ACR 95 : (2009) 1 ALT(Cri) 298 : (2009) CriLJ 1133 : (2009) 1 GLH 84 : (2009) 84 GLH 1 : (2008) 12 JT 61 : (2009) 1 SCC 70
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
Supreme Court12 Nov 2008Disposed Of
Dasari Peda Gondiyya Vs Station House Officer, Jangreddygudem
Supreme Court Of India · (2009) 1 ACR 197 : AIR 2009 SC 1718 : (2009) AIRSCW 1263 : (2008) 12 JT 630
Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court12 Nov 2008Allowed
India Cine Agencies Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (2008) 220 CTR 223 : (2008) 233 ELT 8 : (2009) 308 ITR 98 : (2008) 12 JT 666 : (2012) 210 TAXMAN 253 : (2008) 175 TAXMAN 361
Central Excises and Salt Act, 1944 — Section 2Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 — Section 2Income Tax Act, 1961 — Section 32A, 32AB, 80CC(3), 80HH, 80I
Supreme Court12 Nov 2008Allowed
Deepak Bajaj Vs State of Maharashtra and Another
Supreme Court Of India · AIR 2009 SC 628 : (2009) 1 ALT(Cri) 127 : (2009) 1 GLH 140 : (2008) 11 JT 609 : (2009) 3 MLJ 709 : (2009) 1 MPHT 234
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 226, 32
Supreme Court11 Nov 2008Allowed
Mahmood Rajasa Saiyed Vs State of Gujarat
Supreme Court Of India · (2009) 1 ACR 149 : AIR 2009 SC 511 : (2008) 15 SCC 400
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120BPrevention of Terrorism Act, 2002 — Section 32, 34, 4, 49(6), 49(7)