Supreme Court Of India Judgments

Supreme Court19 Sept 2008Allowed

Jatinder Singh and Another Minor through Mother Vs Mehar Singh and Others Balbir Singh and Another Vs Jatinder Singh and Another

Supreme Court Of India · (2008) 4 AWC 4151 Supp : (2008) 5 CTC 374 : (2008) 11 JT 30 : (2009) 2 LW 483 : (2009) 153 PLR 435 : (2008) 12 SCALE 734 : (2009) 17 SCC 465

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

Supreme Court19 Sept 2008Disposed Of

Dhirendra Pandua Vs State of Orissa and Others

Supreme Court Of India · AIR 2009 SC 163 : (2008) 56 BLJR 3078 : (2008) 10 JT 347 : (2008) 8 MLJ 624 : (2008) 12 SCALE 612

Constitution of India, 1950 — Article 136, 14Orissa Municipal Act, 1950 — Section 15, 16, 16(1), 17, 17(1)

Read judgment

Supreme Court19 Sept 2008Dismissed

Pramod Kumar Saxena Vs Union of India (UOI) and Others

Supreme Court Of India · (2008) 3 ACR 3216 : (2008) 4 BC 505 : (2008) CriLJ 4697 : (2008) 3 GLH 760 : (2009) 1 JCR 79 : (2008) 10 JT 195 : (2008) 12 SCALE 623 : (2008) 9 SCC 685

Constitution of India, 1950 — Article 14, 142, 19, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 436A, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

Supreme Court19 Sept 2008Allowed

Daulatram Teli Vs State of Chhattisgarh

Supreme Court Of India · (2008) 3 ACR 3230 : (2008) CriLJ 4587 : (2008) 10 JT 290 : (2008) 12 SCALE 608

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 352Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

Read judgment

Supreme Court19 Sept 2008Disposed Of

State of Maharashtra Vs Sujay Mangesh Poyarekar

Supreme Court Of India · (2008) 3 ACR 3223 : (2008) 2 ALD(Cri) 750 : (2008) 10 JT 418 : (2008) 12 SCALE 779 : (2008) 9 SCC 475

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(3), 401, 439Penal Code, 1860 (IPC) — Section 307, 504

Read judgment

Supreme Court18 Sept 2008Allowed

Kerala State Electricity Board Vs Mr. Saratchandran P. and Another

Supreme Court Of India · AIR 2009 SC 191 : (2009) 5 ALT 7 : (2008) 119 FLR 760 : (2008) 11 JT 364 : (2008) 13 SCALE 29 : (2008) 9 SCC 396 : (2008) 2 SCC(L&S) 915 : (2008) 3 ShimLC 272 : (2009) 1 SLJ 306 : (2009) 2 SLR 179

Electricity (Supply) Act, 1948 — Section 79CKerala State Electricity Board (Integration of Board Secretariat Establishment and General Establishment) Regulations, 1981 — Regulation 5

Read judgment

Supreme Court18 Sept 2008Disposed Of

District Programme Co-ordinator, Mahila Samkhya and Another Vs Abdul Kareem and Another

Supreme Court Of India · AIR 2009 SC 512 : (2009) 5 ALT 26 : (2009) 1 AWC 255 Supp : (2009) 121 FLR 344 : (2008) 11 JT 124 : (2009) 1 KLJ 593 : (2009) 2 LLJ 205 : (2008) 13 SCALE 270 : (2009) 1 SLR 621

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 2

Read judgment

Supreme Court18 Sept 2008Dismissed

Har Singh Vs State of Uttarakhand

Supreme Court Of India · (2008) 3 ACR 3170 : AIR 2009 SC 204 : (2009) CriLJ 378 : (2008) 10 JT 212 : (2008) 12 SCALE 604 : (2008) 15 SCC 477

Penal Code, 1860 (IPC) — Section 201, 302, 34, 394

Read judgment

Supreme Court18 Sept 2008Disposed Of

State rep. by Inspector of Police, Tiruchy Vs Rettaimandaiyan @ Murugan

Supreme Court Of India · (2008) 3 ACR 3173 : AIR 2009 SC 206 : (2009) CriLJ 380 : (2008) 12 SCALE 634 : (2008) 15 SCC 732

Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 324

Read judgment

Supreme Court18 Sept 2008Allowed

Commissioner of Customs, Mumbai Vs Mahalaxmi Gems

Supreme Court Of India · (2008) 134 ECC 97 : (2008) 160 ECR 97

Customs Act, 1962 — Section 111, 112, 125, 130E

Read judgment

Supreme Court18 Sept 2008Dismissed

National Insurance Co. Ltd. Vs Boghara Polyfab Pvt. Ltd.

Supreme Court Of India · AIR 2009 SC 170 : (2008) 3 ARBLR 633 : (2008) 4 AWC 4133 Supp : (2009) 4 BomCR 891 : (2011) 2 CompLJ 486 : (2008) 10 JT 448 : (2009) 2 LW 318 : (2008) 8 MLJ 568 : (2008) 152 PLR 709 : (2008) 12 SCALE 654 : (2009) 1 SCC 267

Arbitration Act, 1940 — Section 20, 33, 8, 9Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 16, 16(1)

Read judgment

Supreme Court18 Sept 2008Dismissed

The State of Punjab and Others Vs Prem Sarup

Supreme Court Of India · (2009) 5 ALT 15 : (2009) 1 AWC 103 Supp : (2009) 1 JCR 25 : (2008) 11 JT 98 : (2009) 153 PLR 142 : (2008) 12 SCALE 855 : (2008) 12 SCC 522 : (2009) 1 SCC(L&S) 228 : (2009) 1 SLR 5 : (2009) 1 UPLBEC 239

Penal Code, 1860 (IPC) — Section 170Police Act, 1861 — Section 16.3(1)Police Rules, 1934 — Rule 16.25(1), 16.3, 16.3(1)

Read judgment

Supreme Court18 Sept 2008Allowed

Balmiki Singh Vs Ram Chander Singh and Others

Supreme Court Of India · (2008) 3 ACR 3215 : AIR 2009 SC 377 : (2009) 1 ALD(Cri) 746 : (2009) CriLJ 318 : (2009) 1 JCR 64 : (2008) 10 JT 186 : (2008) 12 SCALE 580 : (2008) 10 SCC 218

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 34

Read judgment

Supreme Court17 Sept 2008Allowed

State of M.P. and Others Vs Lalit Jaggi

Supreme Court Of India · (2008) 10 JT 510 : (2008) 8 MLJ 636 : (2009) 4 MPJR 345 : (2008) 12 SCALE 770 : (2008) 10 SCC 607

Constitution of India, 1950 — Article 14Madhya Pradesh Excise Act, 1915 — Section 25, 29Madhya Pradesh Excise Rules, 1915 — Rule 6, 6A

Read judgment

Supreme Court17 Sept 2008Disposed Of

Food Corporation of India, Kakinada rep. by District Manager Vs Yarlagadda Narayana Apparao and Others

Supreme Court Of India · AIR 2009 SC 521 : (2009) 4 ALT 26 : (2008) 10 JT 305 : (2008) 12 SCALE 545 : (2008) 17 SCC 188 : (2009) 1 UPLBEC 204

Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 23(2)

Read judgment

Supreme Court17 Sept 2008Dismissed

Sunil Dattatraya Vaskar and Another Vs State of Maharashtra

Supreme Court Of India · AIR 2009 SC 210 : (2009) 1 ALD(Cri) 739 : (2008) 56 BLJR 3053 : (2008) 12 SCALE 598 : (2008) 2 UJ 1277

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 302, 307, 34

Read judgment

Supreme Court17 Sept 2008Disposed Of

Commr. of Central Excise Vs Shanmugananda Soapnut Works

Supreme Court Of India · (2008) 133 ECC 92 : (2008) 159 ECR 92 : (2008) 231 ELT 25

Read judgment

Supreme Court17 Sept 2008Allowed

Rajkamal Builders Vs Ahmedabad Municipal Corporation and Others

Supreme Court Of India · (2009) 9 SCALE 405 : (2009) 1 SCC 497

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96

Read judgment

Supreme Court17 Sept 2008Allowed

National Insurance Co. Ltd. Vs Vidhyadhar Mahariwala and Others

Supreme Court Of India · (2008) ACJ 2860 : AIR 2009 SC 208 : (2008) 4 AWC 3820 Supp : (2008) 8 MLJ 206 : (2008) 152 PLR 746 : (2008) 12 SCALE 577 : (2008) 12 SCC 701

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 10, 10(2), 14, 15, 173

Read judgment

Supreme Court17 Sept 2008Dismissed

CCE, Allahabad Vs Surcoat Paints (P) Ltd.

Supreme Court Of India · (2008) 134 ECC 290 : (2008) 160 ECR 290

Central Excise Rules, 1944 — Rule 173B, 173F, 173G, 173QIndustries (Development and Regulation) Act, 1951 — Section 11B

Read judgment