Supreme Court23 Oct 2008
Haryana Urban Development Authority Vs Diwan Singh
Supreme Court Of India · (2008) 10 SC CK 0139
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,105 of 2,993
Supreme Court23 Oct 2008Dismissed
Indu Jain Vs State of Madhya Pradesh and Others
Supreme Court Of India · (2009) 3 ACR 2810 : AIR 2009 SC 976 : (2009) AIRSCW 49 : (2009) CriLJ 951 : (2008) 12 JT 524 : (2009) 2 MPHT 217 : (2009) 42 OCR 289 : (2008) 15 SCALE 168 : (2008) 15 SCC 341
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 227, 228, 482Penal Code, 1860 (IPC) — Section 34, 299, 302, 304, 304(2), 323, 330
Supreme Court23 Oct 2008Dismissed
Kesho Ram (Dead) by LRs. Vs Hem Raj
Supreme Court Of India · AIR 2009 SC 853 : (2008) 4 JCR 159 : (2008) 3 JKJ 30 : (2008) 11 JT 440 : (2008) 13 SCALE 482
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7, Order 47 Rule 7(2), Order 47 Rule 9
Supreme Court23 Oct 2008Allowed
S.L. Construction and Another Vs Alapati Srinivasa Rao and Another
Supreme Court Of India · (2009) 1 ACR 888 : AIR 2009 SC 1538 : (2009) AIRSCW 1044 : (2008) 13 JT 472 : (2009) 2 KLT 572 : (2009) 2 MhLj 971 : (2009) 1 MPHT 465 : (2009) MPLJ 36 : (2009) 1 PLJR 206 : (2008) 15 SCALE 308 : (2009) 1 SCC 500
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
Supreme Court23 Oct 2008Disposed Of
State of West Bengal Vs Hari Mohan Dana (D) by LRs. and Others
Supreme Court Of India · (2009) 1 JCR 151 : (2008) 13 SCALE 480
West Bengal Land Reforms Act, 1955 — Section 14T(3), 14T(7), 54, 61
Supreme Court23 Oct 2008Allowed
Haryana Urban Development Authority Vs Raje Ram
Supreme Court Of India · AIR 2009 SC 2030 : (2009) AIRSCW 1709 : (2009) 2 AWC 1695 Supp : (2009) 1 CLR 800 : (2009) 2 SCALE 164
Supreme Court22 Oct 2008Dismissed
Nirmal Singh Kahlon Vs State of Punjab and Others
Supreme Court Of India · AIR 2009 SC 984 : (2009) AIRSCW 60 : (2009) CriLJ 958 : (2008) 12 JT 331 : (2008) 14 SCALE 639 : (2009) 1 SCC 441 : (2009) 2 SLJ 371
Antiquities and Art Treasures Act, 1972 — Section 25Constitution of India, 1950 — Article 142, 20, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 173, 173(2), 173(8), 190
Supreme Court22 Oct 2008Dismissed
Rikhabsao Nathusao Jain Vs Corpn. of the City of Nagpur and Others
Supreme Court Of India · (2009) 6 ALT 1 : (2009) 1 BomCR 681 : (2008) 11 JT 532 : (2009) 2 MhLj 601 : (2008) 13 SCALE 726 : (2009) 1 SCC 240 : (2009) 1 UPLBEC 586
City of Nagpur Corporation Act, 1948 — Section 271, 273, 274, 274(1), 275(3)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(6), Order 37 Rule 4, Order 39 Rule 1, Order 39 Rule 2, 151
Supreme Court22 Oct 2008Dismissed
Mohd. Yunus Khan Vs U.P. Power Corporation Ltd. and Others
Supreme Court Of India · (2010) 1 ALT 13 : (2008) 119 FLR 808 : (2008) 13 JT 265 : (2008) 13 SCALE 693 : (2009) 1 SCC 80 : (2009) 1 SCC(L&S) 83 : (2009) 2 SLJ 462
Constitution of India, 1950 — Article 12
Supreme Court22 Oct 2008Dismissed
Sonu Kumar Vs State of Himachal Pradesh
Supreme Court Of India · AIR 2009 SC 810 : (2009) 2 ALT(Cri) 120 : (2009) 1 GLH 444 : (2008) 11 JT 168(1) : (2008) 13 SCALE 646 : (2009) 1 UC 181
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 323, 323, 34, 376(2), 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Supreme Court22 Oct 2008Allowed
Arjun Singh Vs State of Himachal Pradesh
Supreme Court Of India · AIR 2009 SC 242 : (2009) CriLJ 384 : (2009) 1 GLH 242 : (2008) 11 JT 369 : (2008) 13 SCALE 649 : (2009) 1 UC 184
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 323, 34, 376(2), 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Supreme Court22 Oct 2008Dismissed
Chet Ram Vs Jit Singh Harnek Singh Vs Jaswant Singh
Supreme Court Of India · (2008) 14 SCR 1124 : (2008) 14 SCC 427 : AIR 2009 SC 659 : (2008) 12 JT 1 : (2009) 153 PLR 108 : (2008) 13 Scale 507 : (2009) 2 SLR 192
Constitution Of India, 1950 — Article 58(2), 66(4), 102(1)(a), 243F, 243V, 309, 311, 311(2), 314Punjab Municipal Election Rules, 1994 — Rule 87Department Of Posts, Gramin Dak Sewak (Conduct And Employment) Rules, 2001 — Rule 22(4)
Supreme Court22 Oct 2008Dismissed
Sahiti and Others Vs The Chancellor, Dr. N.T.R. University of Health Sciences and Others
Supreme Court Of India · AIR 2009 SC 879 : (2009) 1 ALD 561 : (2009) 1 ALD 56 : (2010) 1 ALT 10 : (2008) 12 JT 91 : (2009) 2 RLW 1765 : (2008) 13 SCALE 464 : (2009) 1 SCC 599
Constitution of India, 1950 — Article 226NTR University of Health Sciences Act, 1986 — Section 12(2), 12(3), 30
Supreme Court22 Oct 2008Dismissed
Sudheer Singh @ Sudheer Vs State of A.P.
Supreme Court Of India · AIR 2009 SC 784 : (2008) 12 JT 310 : (2008) 14 SCALE 211
Penal Code, 1860 (IPC) — Section 302, 307, 34, 394, 395
Supreme Court22 Oct 2008Disposed Of
Ramachami Vs State rep. by State Prosecutor
Supreme Court Of India · AIR 2009 SC 712 : (2009) 1 ALT(Cri) 299 : (2008) 12 JT 306 : (2008) 14 SCALE 370 : (2008) 15 SCC 122
Penal Code, 1860 (IPC) — Section 302, 304, 324, 392
Supreme Court22 Oct 2008Dismissed
State of U.P. Vs Chandrapal and Another
Supreme Court Of India · (2008) 13 JT 26 : (2008) 15 SCALE 305
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court22 Oct 2008Dismissed
Goverdhan Dass Bansal Vs State (Delhi Administration) th. Secretary
Supreme Court Of India · AIR 2009 SC 878 : (2009) 1 ALT(Cri) 335 : (2009) 1 GLH 201 : (2008) 12 JT 35 : (2009) 42 OCR 200
Prevention of Food Adulteration Act, 1954 — Section 16, 7
Supreme Court22 Oct 2008Allowed
Bal Kishan Vs State of Himachal Pradesh
Supreme Court Of India · (2009) 1 ACR 555 : AIR 2009 SC 812 : (2008) 11 JT 369(1) : (2008) 41 OCR 999 : (2008) 13 SCALE 642
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 323, 323, 34, 376(2), 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
Supreme Court22 Oct 2008Allowed
Abhijit Ghosh Dastidar Vs Union of India (UOI) and Others
Supreme Court Of India · (2009) 16 SCC 146
Constitution of India, 1950 — Article 14
Supreme Court21 Oct 2008Dismissed
State of Punjab Vs Gurdip Kaur
Supreme Court Of India · (2009) 2 ALT(Cri) 131 : (2008) 12 JT 109 : (2008) 14 SCALE 369 : (2009) 1 SCC 120
Penal Code, 1860 (IPC) — Section 302, 34