COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,104 of 2,993

Supreme Court04 Nov 2008Disposed Of

Smt. Mula Devi and Another Vs State of Uttarakhand

Supreme Court Of India · (2008) 3 ACR 3377 : AIR 2009 SC 655 : (2009) 1 ALD(Cri) 100 : (2009) 2 ALT(Cri) 18 : (2009) 3 GLH 283 : (2009) 1 JCR 55 : (2008) 11 JT 423 : (2009) NCC 136 : (2008) 13 SCALE 672 : (2009) 1 UC 88

Penal Code, 1860 (IPC) — Section 201, 302, 34

Supreme Court04 Nov 2008Allowed

Dadan Vs State of Madhya Pradesh Through SHO, PS Satna (M.P.)

Supreme Court Of India · (2009) 1 ACR 77 : AIR 2009 SC 669 : (2008) 11 JT 655 : (2008) 13 SCALE 707 : (2008) 15 SCC 318

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 326

Supreme Court03 Nov 2008Disposed Of

Devi Lal Vs State of Rajasthan

Supreme Court Of India · (2008) 11 SC CK 0134

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50

Supreme Court03 Nov 2008Disposed Of

Parvinderjit Singh and Another Vs State (U.T. Chandigarh) and Another

Supreme Court Of India · (2008) 3 ACR 3372 : (2009) 2 ALT(Cri) 43 : (2008) 57 BLJR 203 : (2008) 11 JT 560 : (2009) 1 MPHT 363 : (2008) 41 OCR 1006 : (2009) 1 PLJR 159 : (2008) 13 SCALE 711 : (2008) 13 SCC 431

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 439, 46(1), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420

Supreme Court03 Nov 2008Allowed

Pundlik Jalam Patil (D) by Lrs. Vs Exe. Eng. Jalgaon Medium Project and Another

Supreme Court Of India · (2008) 6 ALLMR 954 : (2009) 5 ALT 1 : (2008) 6 ALT 38 : (2008) AWC 4015 Supp : (2008) 6 BomCR 513 : (2009) 1 CLR 123 : (2008) 5 CTC 663 : (2009) 5 KCCR 3328 : (2009) 2 MLJ 1047 : (2009) 1 PLJR 76 : (2009) 153 PLR 128 : (2009) 106 RD 650 : (2008) 13 SCALE

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 18, 5

Supreme Court03 Nov 2008Allowed

Union of India (UOI) and Others Vs Kundan Rice Mills Ltd.

Supreme Court Of India · (2009) 1 AWC 157 Supp : (2008) 12 JT 36 : (2008) 13 SCALE 690 : (2009) 1 SCC 553

Supreme Court03 Nov 2008Dismissed

Smt. Shamshad Begum Vs B. Mohammed

Supreme Court Of India · (2008) 3 ACR 3382 : AIR 2009 SC 1355 : (2009) AIRSCW 775 : (2008) 6 BomCR 722 : (2009) 2 CGLJ 261 : (2009) CriLJ 1304 : (2008) 11 JT 428 : (2009) 5 KarLJ 75 : (2009) 1 KLT 886 : (2008) 41 OCR 1004 : (2008) 41 OCR 1002 : (2009) 1 PLJR 139 : (2009) 153 PLR

Criminal Procedure Code, 1973 (CrPC) — Section 138, 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court03 Nov 2008Allowed

Commissioner of Income Tax Vs R.M.P. Plasto P. Ltd.

Supreme Court Of India · (2009) 227 CTR 635 : (2009) 313 ITR 397 : (2009) 184 TAXMAN 372

Income Tax Act, 1961 — Section 271(1)(c)

Supreme Court24 Oct 2008Dismissed

R. Kalyani Vs Janak C. Mehta and Others

Supreme Court Of India · (2009) CLT 272 : (2008) 12 JT 279 : (2009) OLR 272 : (2009) 1 SCC 516

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1898 — Section 561AIndian Penal Code, 1860 — Section 34, 406, 409, 415, 420, 468

Supreme Court24 Oct 2008Dismissed

State of Haryana and Others Vs Shakuntla Devi

Supreme Court Of India · AIR 2009 SC 869 : (2008) 119 FLR 1169 : (2008) 12 JT 48 : (2008) 13 SCALE 621 : (2009) 2 SLJ 183 : (2009) 2 SLR 633

Constitution of India, 1950 — Article 14, 16, 309Electricity (Supply) Act, 1948 — Section 15, 79Punjab civil Services Rules — Rule 1.2, 1.3, 1.4, 12.2, 14A

Supreme Court24 Oct 2008Dismissed

Hanu Motel Pvt. Ltd. and Another Vs Uttar Pradesh Financial Corporation Ltd. and Another

Supreme Court Of India · (2009) 6 ALT 17 : (2008) 147 CompCas 1 : (2009) 2 CompLJ 220 : (2008) 13 JT 91 : (2009) 4 KCCR 2682 : (2008) 15 SCALE 260

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Penal Code, 1860 (IPC) — Section 193

Supreme Court24 Oct 2008Dismissed

State of Maharashtra Vs Ahmed Shaikh Babajan and Others

Supreme Court Of India · (2009) 1 ACR 558 : (2009) 1 ALD(Cri) 239 : (2009) 1 ALT(Cri) 369 : (2008) 11 JT 442

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 145, 157

Supreme Court24 Oct 2008Dismissed

M.P. Housing Board Vs Shiv Shankar Mandil and Others

Supreme Court Of India · AIR 2009 SC 863 : (2008) 11 JT 667 : (2009) 2 MPJR 99 : (2008) 13 SCALE 661 : (2008) 2 UJ 1329

Madhya Pradesh Land Revenue Code, 1959 — Section 181(1), 182, 182(2), 234, 235

Supreme Court24 Oct 2008Dismissed

Chinnakarupathal and Others Vs A.D. Sundarabai (dead by Lrs.) and Others

Supreme Court Of India · AIR 2009 SC 709 : (2008) 11 JT 605 : (2009) 2 MLJ 764 : (2008) 105 RD 712 : (2008) 13 SCALE 656 : (2009) 1 SCC 86

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 34 Rule 5, 144, 145, 151Tamil Nadu Agriculturists Relief Act, 1938 — Section 19A, 23A, 23C, 7, 8

Supreme Court24 Oct 2008Dismissed

Karnataka State Forest Industries Corporation Vs Indian Rocks

Supreme Court Of India · AIR 2009 SC 684 : (2008) 2 CTLJ 465 : (2008) 12 JT 388 : (2009) 2 KarLJ 193 : (2009) 1 SCC 150

Constitution of India, 1950 — Article 12, 136, 14, 162, 226Karnataka Forest Act, 1963 — Section 21(4), 50, 62Karnataka Minor Mineral Concession Rules, 1994 — Rule 42, 43(6)

Supreme Court24 Oct 2008Disposed Of

Gajraj Yadav Vs Rajendra Singh @ Deena and Others

Supreme Court Of India · (2009) 1 ALD(Cri) 41 : (2009) 1 ALT(Cri) 363 : (2008) 11 JT 643 : (2008) 13 SCALE 766 : (2008) 15 SCC 573

Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 323

Supreme Court24 Oct 2008Disposed Of

State of Andhra Pradesh Vs M. Madhusudhan Rao

Supreme Court Of India · (2008) 2 ALD 917 : (2008) 2 ALD(Cri) 917 : (2008) 11 JT 454 : (2008) 41 OCR 1012

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120, 307, 34, 420, 494

Supreme Court24 Oct 2008Allowed

Somon Vs State of Kerala

Supreme Court Of India · (2009) 2 ALT(Cri) 231 : (2009) 1 GLH 195 : (2008) 11 JT 579 : (2009) 42 OCR 172

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 209Explosive Substances Act, 1908 — Section 3, 5

Supreme Court24 Oct 2008Disposed Of

Everest Holding Ltd. Vs Shyam Kumar Shrivastava and Others

Supreme Court Of India · (2009) 6 ALT 18 : (2009) 1 AWC 945 Supp : (2008) 12 JT 135 : (2009) 1 MLJ 945 : (2008) 14 SCALE 294

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(9), 16, 7

Supreme Court24 Oct 2008Allowed

S/s Kanpur Edibles Pvt. Ltd. Vs Commissioner, Trade Tax, U.P.

Supreme Court Of India · AIR 2009 SC 814 : (2008) 14 SCALE 288 : (2008) 15 SCC 617 : (2009) 11 Vat Reporter 123 : (2008) 18 VST 485

Uttar Pradesh Sales Tax (Amendment and Validation) Act, 1978 — Section 19Uttar Pradesh Sales Tax Act, 1948 — Section 10, 10A, 10B, 10B(1), 10B(3)