Supreme Court14 Jul 2008Allowed
Shaikh Azim @ Vakil @ Kuku Vs State of Maharashtra
Supreme Court Of India · (2008) 10 SCALE 174 : (2008) 11 SCC 695
Penal Code, 1860 (IPC) — Section 300, 302, 304, 325
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,131 of 2,993
Supreme Court14 Jul 2008Dismissed
Damara Venkata Murali Krishna Rao Vs Gurujupalli Satvathamma
Supreme Court Of India · (2009) 3 ALT 6 : (2008) 4 AWC 3790 Supp : (2009) 1 CLR 733 : (2008) 4 LW 687 : (2009) 1 MLJ 1359 : (2008) 152 PLR 224 : (2008) 10 SCALE 240 : (2008) 12 SCC 170
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Evidence Act, 1872 — Section 45
Supreme Court14 Jul 2008Disposed Of
Lalita Kumari Vs Government of Uttar Pradesh and Others
Supreme Court Of India · (2008) 07 SC CK 0059
Supreme Court14 Jul 2008Allowed
Union of India (UOI) Vs Satrohan
Supreme Court Of India · (2008) AIRSCW 619 : (2008) 56 BLJR 2537 : (2008) CLT 1080 : (2008) 8 JT 148 : (2008) OLR 1080 : (2008) 10 SCALE 138 : (2008) 8 SCC 313 : (2008) 2 UJ 936
Criminal Procedure Code, 1973 (CrPC) — Section 313, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 41, 41(1), 41(2)
Supreme Court14 Jul 2008Disposed Of
P. Kunjukrlshna Pillai and Another Vs D. Sreekantan Nair. and Others
Supreme Court Of India · (2008) 07 SC CK 0002
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Hindu Succession Act, 1956 — Section 15(2), 17
Supreme Court11 Jul 2008Dismissed
State of Maharashtra and Others Vs Zubir Haji Qasim
Supreme Court Of India · AIR 2008 SC 2825 : (2008) AIRSCW 4677 : (2008) CriLJ 3508 : (2008) 7 JT 526 : (2008) 10 SCALE 40 : (2008) 12 SCC 792
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 19, 21, 22, 22(3)
Supreme Court11 Jul 2008Allowed
Rajinder Singh Vs State of Jammu and Kashmir and Others
Supreme Court Of India · (2009) 3 ALT 27 : (2008) 3 JKJ 1(1) : (2008) 8 JT 159 : (2008) 10 SCALE 60 : (2008) 9 SCC 368
Constitution of India, 1950 — Article 136Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 3AJammu and Kashmir Tenancy Act, 1980 — Section 67
Supreme Court11 Jul 2008Allowed
Manish Jalan Vs State of Karnataka
Supreme Court Of India · (2008) ACJ 2349 : AIR 2008 SC 3074 : (2008) AIRSCW 5160 : (2008) 2 ALD(Cri) 499 : (2008) CriLJ 3941 : (2008) 3 GLH 332 : (2008) 7 JT 643 : (2008) 6 KarLJ 228 : (2008) 3 KLT 390 : (2008) 41 OCR 175 : (2008) 3 RLW 2374 : (2008) 9 SCALE 814 : (2008) 8 SCC 22
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 357, 357(1), 357(3)Penal Code, 1860 (IPC) — Section 279, 304A
Supreme Court11 Jul 2008Allowed
Pankaj Kumar Vs State of Maharashtra and Others
Supreme Court Of India · AIR 2008 SC 3077 : (2008) AIRSCW 5165 : (2008) 2 ALD(Cri) 491 : (2008) CLT 1111 : (2008) CriLJ 3944 : (2009) 122 FLR 790 : (2008) 8 JT 109 : (2009) 1 MPJR 180 : (2008) 2 OLR 482 : (2008) 3 RLW 2368 : (2008) 9 SCALE 760
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 258, 309, 311Penal Code, 1860 (IPC) — Section 101, 120B, 302, 34, 409
Supreme Court11 Jul 2008Dismissed
Mahila Vinod Kumari Vs State of Madhya Pradesh
Supreme Court Of India · AIR 2008 SC 2965 : (2008) AIRSCW 4989 : (2009) 1 ALT(Cri) 48 : (2009) BomCR(Cri) 494 : (2008) 3 CCR 274 : (2008) CriLJ 3867 : (2008) 3 JCC 1950 : (2008) 3 JLJ 29 : (2008) 7 JT 537 : (2008) 3 KLT 509 : (2009) 1 MPJR 7 : (2008) 41 OCR 117 : (2008) 3 RLW 237
Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 342, 343, 344Penal Code, 1860 (IPC) — Section 376(2)
Supreme Court11 Jul 2008Allowed
State of Haryana Vs Ramesh Kumar
Supreme Court Of India · (2008) 4 ALD 120 : (2009) 3 ALT 1 : (2008) 118 FLR 694 : (2008) 3 LLJ 609 : (2008) 6 MLJ 662 : (2008) 10 SCALE 57 : (2008) 11 SCC 435 : (2008) 2 SCC(L&S) 1016 : (2009) 2 SLJ 358
Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 10, 25, 25F
Supreme Court11 Jul 2008Allowed
Madan and Others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 2008 SC 3083 : (2008) AIRSCW 5173 : (2008) 2 ALD(Cri) 168 : (2008) CriLJ 3950 : (2008) 8 JT 156 : (2009) 1 MPJR 32 : (2008) 10 SCALE 33 : (2008) 11 SCC 657 : (2008) 5 Supreme 260
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
Supreme Court11 Jul 2008Allowed
State of Madhya Pradesh Vs Imrat and Another
Supreme Court Of India · AIR 2008 SC 2967 : (2008) AIRSCW 4993 : (2009) 2 ALT(Cri) 108 : (2008) CLT 1108 : (2008) CriLJ 3869 : (2008) OLR 1108 : (2008) 10 SCALE 143 : (2008) 11 SCC 523
Penal Code, 1860 (IPC) — Section 307, 324, 325, 326, 333
Supreme Court11 Jul 2008Dismissed
State of Maharashtra and Others Vs Reshma Ramesh Meher and Another
Supreme Court Of India · (2010) 1 ALT 14 : (2008) 5 BomCR 258 : (2009) 121 FLR 348 : (2008) 8 JT 258 : (2009) 1 LLJ 553 : (2008) 10 SCALE 268 : (2008) 8 SCC 664 : (2008) 2 SCC(L&S) 979 : (2009) 1 SLJ 359
Supreme Court11 Jul 2008Allowed
Deepak Agro Foods Vs State of Rajasthan and Others
Supreme Court Of India · (2008) 3 CLT 732 : (2008) 228 ELT 510 : (2008) 10 SCALE 263 : (2008) 7 SCC 748 : (2009) 16 STR 518 : (2008) 16 VST 454
Constitution of India, 1950 — Article 136Rajasthan Sales Tax Act, 1994 — Section 29, 29(8)
Supreme Court11 Jul 2008Allowed
Gauri Shankar Prasad and Others Vs Brahma Nand Singh
Supreme Court Of India · (2008) 5 ALD 33 : (2008) 5 ALLMR 911 : (2009) 3 ALT 15 : (2008) 2 CTLJ 557 : (2009) 106 RD 299 : (2008) 10 SCALE 306 : (2008) 8 SCC 287 : (2008) 3 UC 1429
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
Supreme Court11 Jul 2008Allowed
Rajasthan Lalit Kala Academy Vs Radhey Shyam
Supreme Court Of India · (2009) 3 ALT 25 : (2008) 8 JT 311 : (2008) 3 LLJ 562 : (2008) 7 MLJ 94 : (2008) 10 SCALE 561 : (2008) 13 SCC 248 : (2009) 1 SCC(L&S) 287 : (2008) 2 UJ 901
Industrial Disputes Act, 1947 — Section 17, 2, 25F, 29, 33C(2)
Supreme Court11 Jul 2008Dismissed
Shivanand Gaurishankar Baswanti Vs Laxmi Vishnu Textile Mills and Others
Supreme Court Of India · AIR 2009 SC 825 : (2009) 5 ALT 2 : (2008) 4 BC 578 : (2008) 5 BomCR 602 : (2008) 144 CompCas 516 : (2008) 8 JT 81 : (2008) 6 MLJ 665 : (2008) 10 SCALE 192 : (2008) 13 SCC 323 : (2009) 1 SCC(L&S) 293
Bombay Industrial Relations Act, 1946 — Section 14, 2, 27, 27A, 28Constitution of India, 1950 — Article 136, 226, 227Income Tax Rules, 1962 — Rule 60, 61, 62
Supreme Court11 Jul 2008Dismissed
Perumon Bhagvathy Devaswom, Perinadu Village Vs Bhargavi Amma (Dead) by LRs. and Others
Supreme Court Of India · (2008) 6 ALD 63 : (2009) 3 ALT 21 : (2008) 4 CHN 79 Supp : (2008) 4 KLT 391 : (2009) 3 LW 528 : (2009) 2 MhLj 1 : (2008) 6 MLJ 822 : (2009) MPLJ 510 : (2008) 4 RLW 3228 : (2008) 11 SCALE 96 : (2008) 8 SCC 321
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(1)Limitation Act, 1963 — Article 120, 121, 5
Supreme Court11 Jul 2008Allowed
Umesh Singh Vs High Court of Allahabad and Another
Supreme Court Of India · (2008) 2 OLR 481