Supreme Court11 Nov 2008Allowed

Sri Krishna Agencies Vs State of A.P. and Another

Supreme Court Of India · (2009) 1 ACR 554 : AIR 2009 SC 1011 : (2009) AIRSCW 106 : (2009) 1 ALD(Cri) 599 : (2009) 4 BomCR 386 : (2009) CLT 166 : (2009) CriLJ 787 : (2009) 1 MPHT 249 : (2009) MPLJ 99 : (2009) OLR 166 : (2009) 1 SCC 69 : (2008) 8 Supreme 333

Criminal Procedure Code, 1973 (CrPC) — Section 415, 420, 482Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court11 Nov 2008Allowed

Gulam Mohd. @ Gulal Shaikh Vs State of Gujarat

Supreme Court Of India · (2009) 1 ACR 139 : AIR 2009 SC 509 : (2009) 1 JT 166

Arms Act, 1959 — Section 25(1B), 25(1C), 27, 29Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 25, 26, 30
Supreme Court11 Nov 2008Disposed Of

State of Himachal Pradesh Vs Prem Singh

Supreme Court Of India · (2009) 1 ACR 296 : AIR 2009 SC 1010 : (2009) AIRSCW 105 : (2009) 2 CGLJ 51 : (2009) CriLJ 786 : (2009) 1 MPHT 465(1) : (2009) 1 SCC 420 : (2010) 2 ShimLC 55

Penal Code, 1860 (IPC) — Section 154, 354, 375, 376, 506
Supreme Court07 Nov 2008Allowed

State of U.P. Vs Manoj Kumar Pandey

Supreme Court Of India · (2009) 1 ACR 148 : AIR 2009 SC 711 : (2009) 1 JCR 182 : (2008) 12 JT 110 : (2009) 1 PLJR 42 : (2009) 1 SCC 72

Penal Code, 1860 (IPC) — Section 323, 376
Supreme Court07 Nov 2008Dismissed

Ratan Kumar Vishwas Vs State of U.P. and Another

Supreme Court Of India · (2009) 1 ACR 135 : AIR 2009 SC 581 : (2009) 1 PLJR 115 : (2009) 1 SCC 482

Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 29, 32A
Supreme Court07 Nov 2008Dismissed

State of M.P. Vs Sughar Singh and Others

Supreme Court Of India · (2009) 1 ACR 548 : AIR 2009 SC 586 : (2009) 2 ALT(Cri) 114 : (2009) CLT 239 : (2008) 3 JLJ 255 : (2008) 12 JT 152 : (2009) NCC 157 : (2009) OLR 239 : (2008) 15 SCC 442

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 300