CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,123 of 2,993

Supreme Court12 Aug 2008Allowed

V. Sivamurthy Vs State of Andhra Pradesh and Others

Supreme Court Of India · (2009) 4 ALT 7 : (2009) 120 FLR 164 : (2008) 10 JT 215 : (2008) 3 KLT 911 : (2009) 3 LW 206 : (2008) 7 MLJ 914 : (2008) 11 SCALE 294 : (2008) 13 SCC 730 : (2009) 1 SCC(L&S) 335 : (2009) 1 SLJ 69 : (2009) 1 SLR 514

Constitution of India, 1950 — Article 14, 15, 16, 16(2), 16(3)
Read judgment
Supreme Court12 Aug 2008Disposed Of

Aizaz and Others Vs State of U.P.

Supreme Court Of India · (2009) 1 ALT(Cri) 262 : (2008) CriLJ 4374 : (2008) 4 JCR 138 : (2008) 11 SCALE 465 : (2008) 12 SCC 198

Penal Code, 1860 (IPC) — Section 302, 307, 34
Read judgment
Supreme Court12 Aug 2008Allowed

State (NCT of Delhi) Vs Ahmed Jaan

Supreme Court Of India · (2008) CriLJ 4355 : (2008) 10 JT 179 : (2008) 152 PLR 735 : (2008) 11 SCALE 2455 : (2008) 14 SCC 582

Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 124A
Read judgment
Supreme Court11 Aug 2008Allowed

Abdul Gafur and Another Vs State of Uttarakhand and Others

Supreme Court Of India · (2008) 4 AWC 3699 Supp : (2008) 4 JCR 117 : (2009) 1 LW 504 : (2008) 7 MLJ 483 : (2009) 153 PLR 490 : (2009) 106 RD 681 : (2008) 11 SCALE 263 : (2008) 10 SCC 97 : (2008) 2 UJ 1033

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10Land Acquisition Act, 1894 — Section 4, 6
Read judgment
Supreme Court11 Aug 2008Dismissed

Salim and Others Vs State of Haryana

Supreme Court Of India · (2009) 1 ALT(Cri) 166 : (2008) CriLJ 4327 : (2008) 8 JT 677 : (2008) 11 SCALE 255 : (2008) 12 SCC 705

Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Read judgment
Supreme Court11 Aug 2008Allowed

N.T.P.C. and Others Vs Badri Singh Thakur and Others

Supreme Court Of India · (2009) 120 FLR 153 : (2008) 10 JT 550 : (2009) 1 LLJ 198 : (2008) 7 MLJ 927 : (2009) 1 MPJR 71 : (2008) 11 SCALE 275 : (2008) 9 SCC 377 : (2008) 2 SCC(L&S) 903 : (2009) 1 SLJ 484 : (2009) 1 SLR 391 : (2009) 1 UPLBEC 221

Constitution of India, 1950 — Article 226, 254, 254(1), 254(2)Contract Labour (Regulation and Abolition) Act, 1970 — Section 1, 10, 10(1), 10(2), 12Industrial Disputes Act, 1947 — Section 2
Read judgment
Supreme Court08 Aug 2008Allowed

State of U.P. Vs Kishanpal and Others

Supreme Court Of India · (2008) CLT 1163 : (2008) 8 JT 650 : (2008) 11 SCALE 233

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2)Penal Code, 1860 (IPC) — Section 120, 148, 149, 300, 302
Read judgment
Supreme Court08 Aug 2008Allowed

Manivel and Others Vs State of Tamil Nadu

Supreme Court Of India · (2008) CriLJ 4362 : (2008) 9 JT 31 : (2009) 1 PLJR 12 : (2008) 11 SCALE 188 : (2008) 12 SCC 748

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
Supreme Court08 Aug 2008Allowed

Nil Ratan Kundu and Another Vs Abhijit Kundu

Supreme Court Of India · (2008) 6 ALD 105 : (2008) 5 ALT 33 : (2009) 1 AWC 377 Supp : (2008) 4 CHN 32 Supp : (2009) 1 JCR 6 : (2008) 8 JT 592 : (2008) 7 MLJ 248 : (2009) 2 OLR 319 : (2008) 11 SCALE 437 : (2008) 9 SCC 413

Constitution of India, 1950 — Article 136Guardians and Wards Act, 1890 — Section 10, 11, 12, 13, 14Hindu Marriage Act, 1955 — Section 26
Read judgment