Supreme Court16 Jul 2008Disposed Of
Workmen, through Hindustan Lever Mazdoor Sabha Vs Hindustan Levers Ltd.
Supreme Court Of India · (2008) 118 FLR 957 : (2009) 2 SLR 7
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,130 of 2,993
Supreme Court15 Jul 2008Disposed Of
Indo Automobiles Vs Jai Durga Enterprises and Others
Supreme Court Of India · (2008) 3 ACR 2502 : AIR 2009 SC 386 : (2008) 2 ALD(Cri) 299 : (2008) 4 BC 531 : (2009) 2 CGLJ 297 : (2009) CriLJ 326 : (2008) 4 CTC 190 : (2008) 3 KLT 480 : (2008) 41 OCR 180 : (2008) 4 RLW 3165 : (2008) 10 SCALE 373 : (2008) 8 SCC 529
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138B, 142
Supreme Court15 Jul 2008Disposed Of
P.S. Ramakrishna Reddy and Another Vs Authorised Officer, Land Reforms, A.P.
Supreme Court Of India · (2008) 10 SCALE 485 : (2008) 15 SCC 177
Supreme Court15 Jul 2008Allowed
Shashi Mohan Vs State of M.P.
Supreme Court Of India · AIR 2008 SC 2961 : (2008) AIRSCW 4984 : (2008) 3 CLT 832 : (2008) CriLJ 3863 : (2008) 7 JT 546 : (2009) 1 MPJR 1 : (2008) 10 SCALE 165 : (2008) 8 SCC 145
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court15 Jul 2008Allowed
DLF Universal Ltd. Vs Ekta Seth and Another
Supreme Court Of India · AIR 2008 SC 3066 : (2008) AIRSCW 5147 : (2009) 4 ALT 5 : (2008) 3 CLT 521 : (2008) 3 CPJ 44 : (2009) 2 MLJ 93 : (2008) 10 SCALE 310 : (2008) 7 SCC 585 : (2008) 86 SCL 28 : (2008) 7 Supreme 214
Constitution of India, 1950 — Article 142Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B
Supreme Court15 Jul 2008Allowed
State of Himachal Pradesh Vs Shish Ram
Supreme Court Of India · (2008) 10 SCALE 147 : (2008) 11 SCC 311
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(2), 378(3), 378(5)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
Supreme Court15 Jul 2008Dismissed
Moti Lal Vs State of M.P.
Supreme Court Of India · (2008) 1 ALT(Cri) 441 : (2008) CriLJ 3543 : (2008) 8 JT 271 : (2009) 1 MPJR 14 : (2008) 10 SCALE 81 : (2008) 11 SCC 20
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376, 376(1), 450, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
Supreme Court15 Jul 2008Allowed
The Kerala State Electricity Board Vs Chinamma Antony
Supreme Court Of India · AIR 2008 SC 3265 : (2008) AIRSCW 5523 : (2009) 3 ALT 6 : (2008) ELR 524 : (2008) 6 MLJ 719 : (2008) 10 SCALE 170 : (2008) 11 SCC 476 : (2008) 2 UJ 909
Supreme Court15 Jul 2008Dismissed
Meera Sahni Vs Lt. Governor of Delhi and Others
Supreme Court Of India · (2008) 106 CLT 909 : (2008) 8 JT 284 : (2008) 9 SCC 177
Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 11, 2, 3, 4, 4(1), 5, 8Land Acquisition Act, 1894 — Section 16, 4, 5, 48, 6, 9Registration Act, 1908 — Section 17(1)
Supreme Court15 Jul 2008Allowed
Dawalsab Vs Khajasab
Supreme Court Of India · (2008) 07 SC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1)Family Courts Act, 1984 — Section 7, 7(1), 7(2), 8
Supreme Court14 Jul 2008Allowed
K.K. Seena and Another Vs State of Kerala and Others
Supreme Court Of India · (2008) 2 OLR 502
Constitution of India, 1950 — Article 136
Supreme Court14 Jul 2008Allowed
P. Kunjukrishna Pillai and Another Vs D. Sreekantan Nair and Others
Supreme Court Of India · (2008) 2 OLR 511
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Hindu Succession Act, 1956 — Section 15(2), 17
Supreme Court14 Jul 2008Allowed
Punjab Urban Planning and Development Authority Vs Bhupinder Singh
Supreme Court Of India · (2008) 5 ALT 1 : (2008) 4 CHN 113 Supp : (2008) 3 CPJ 66 : (2009) 1 JCR 38 : (2008) 8 JT 568 : (2008) 8 MLJ 255 : (2008) 153 PLR 123 : (2008) 10 SCALE 367 : (2008) 13 SCC 572 : (2009) 1 UPLBEC 131
Punjab Regional and Town Planning and Development Act, 1995 — Section 23
Supreme Court14 Jul 2008Allowed
Bharat Parikh Vs C.B.I. and Another
Supreme Court Of India · (2008) AIRSCW 4842 : (2008) CriLJ 3540 : (2008) 3 GLH 290 : (2008) 8 JT 163 : (2008) 41 OCR 113 : (2008) 10 SCALE 86 : (2008) 10 SCC 109 : (2008) 3 SCC(Cri) 609
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 207, 227, 238, 482Penal Code, 1860 (IPC) — Section 420, 468, 471, 477A
Supreme Court14 Jul 2008Dismissed
Arti Rani @ Pinki Devi and Another Vs Dharmendra Kumar Gupta
Supreme Court Of India · (2008) 4 MPHT 525 : (2009) 153 PLR 667 : (2008) 9 SCC 353 : (2009) 1 ShimLC 139
Supreme Court14 Jul 2008Allowed
State of Punjab Vs Navraj Singh
Supreme Court Of India · AIR 2008 SC 2962 : (2008) AIRSCW 4986 : (2008) CLT 1105 : (2008) CriLJ 3864 : (2008) OLR 1105 : (2008) 10 SCALE 162 : (2008) 11 SCC 71 : (2008) 5 Supreme 255
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 482Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
Supreme Court14 Jul 2008Partly Allowed
Raj Kumar Vs State of H.P.
Supreme Court Of India · (2008) CLT 1103 : (2008) OLR 1103 : (2008) 10 SCALE 37 : (2008) 11 SCC 76
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 279, 304A
Supreme Court14 Jul 2008Dismissed
Jeewan Dhar Jain (Dead) through Lrs. and Others Vs State of Haryana and Others
Supreme Court Of India · (2008) 5 ALLMR 915 : (2008) 4 CHN 6 Supp : (2008) 8 JT 633 : (2008) 105 RD 569 : (2008) 10 SCALE 212 : (2008) 8 SCC 296
Supreme Court14 Jul 2008Allowed
Dharmendra Construction Co. Vs State of Rajasthan and Others
Supreme Court Of India · (2008) 3 ARBLR 355 : (2008) 10 SCALE 169
Arbitration and Conciliation Act, 1996 — Section 11
Supreme Court14 Jul 2008Allowed
Dumpala Chandra Reddy Vs Nimakayala Balireddy and Others
Supreme Court Of India · AIR 2008 SC 3069 : (2008) AIRSCW 5151 : (2008) 2 ALD(Cri) 183 : (2008) CLT 1045 : (2008) CriLJ 3936 : (2008) 8 JT 117 : (2008) OLR 1045 : (2008) 10 SCALE 178 : (2008) 8 SCC 339 : (2008) 5 Supreme 129
Criminal Procedure Code, 1973 (CrPC) — Section 215, 225, 232, 464, 464(2)Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302