Supreme Court16 Oct 2008Allowed

Smt. Rachana Vs Jayesh

Supreme Court Of India · (2009) 1 AWC 1008 Supp : (2008) 13 SCALE 477

Penal Code, 1860 (IPC) — Section 307, 323, 498A, 504, 506
Supreme Court16 Oct 2008Disposed Of

Renu Kunta Mallaiah Vs State of A.P.

Supreme Court Of India · (2010) ACJ 494 : (2009) 1 ACR 424 : AIR 2009 SC 133 : (2009) CLT 80 : (2008) 11 JT 298 : (2009) OLR 80 : (2008) 13 SCALE 345 : (2008) 10 SCC 220

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304A
Supreme Court16 Oct 2008Allowed

Manoj Sharma Vs State and Others

Supreme Court Of India · (2008) 2 ALD(Cri) 923 : (2009) 1 GLH 190 : (2008) 11 JT 674 : (2008) 4 KLT 417 : (2009) 1 LW(Cri) 137 : (2009) 42 OCR 144

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9), 406Penal Code, 1860 (IPC) — Section 120B, 304B, 307, 326, 34
Supreme Court15 Oct 2008Allowed

Union of India (UOI) and Others Vs Ram Kumar Thakur

Supreme Court Of India · AIR 2009 SC 520 : (2010) 1 ALT 14 : (2008) 5 CTC 661 : (2009) 120 FLR 597 : (2008) 3 JKJ 29 : (2008) 11 JT 414 : (2009) 2 LLJ 493 : (2009) 1 LW 825 : (2009) 2 MLJ 958 : (2008) 13 SCALE 476 : (2009) 1 SCC 122 : (2009) 1 SCC(L&S) 88 : (2008) 3 UPLBEC 2797

Supreme Court15 Oct 2008Dismissed

B.S. Mathur and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2009 SC 137 : (2008) 11 JT 173 : (2008) 7 MLJ 1165 : (2008) 13 SCALE 300 : (2008) 10 SCC 271 : (2009) 1 SCC(L&S) 1 : (2009) 2 SLR 242 : (2008) 3 UPLBEC 2798

Administrative Service (Regulation of Seniority) Rules, 1987 — Rule 4Constitution of India, 1950 — Article 14, 16(1), 233, 309, 32Delhi Higher Judicial Services Rules, 1970 — Rule 10, 11, 16, 17, 2
Supreme Court15 Oct 2008Dismissed

State of Haryana Vs Sher Singh

Supreme Court Of India · (2009) ACJ 106 : AIR 2009 SC 823 : (2009) 1 ALD(Cri) 737 : (2009) 1 JCR 43 : (2008) 13 JT 549 : (2008) 15 SCC 571

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 304A
Supreme Court15 Oct 2008Dismissed

The Superintendent, Narcotic Control Bureau Vs Parash Singh

Supreme Court Of India · (2009) 1 ACR 399 : AIR 2009 SC 244 : (2009) 2 ALT(Cri) 34 : (2008) 57 BLJR 211 : (2009) CLT 89 : (2009) CriLJ 386 : (2008) 11 JT 376 : (2008) 4 KLT 461 : (2009) OLR 89 : (2008) 13 SCALE 372 : (2008) 13 SCC 499

Constitution of India, 1950 — Article 20, 20(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8