COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,134 of 2,993

Supreme Court07 Jul 2008Dismissed

Benny Thomas Vs Food Inspector, Kochi and Another

Supreme Court Of India · AIR 2008 SC 2817 : (2008) AIRSCW 4666 : (2009) 1 ALD(Cri) 97 : (2009) 2 ALT(Cri) 55 : (2008) CriLJ 3500 : (2008) 7 JT 383 : (2008) 9 SCALE 661 : (2008) 8 SCC 589

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 17, 18, 5, 50

Supreme Court07 Jul 2008Allowed

Asian Peroxides Ltd. Vs Commnr. of Central Excise, Guntur

Supreme Court Of India · (2008) 131 ECC 129 : (2008) 157 ECR 129 : (2008) 228 ELT 5 : (2008) 9 SCALE 625 : (2008) 12 SCC 789

Central Excises and Salt Act, 1944 — Section 3

Supreme Court07 Jul 2008Disposed Of

State of U.P. Vs Bhaiya Lal Verma

Supreme Court Of India · AIR 2008 SC 2831 : (2008) AIRSCW 4685 : (2008) 2 ALD(Cri) 178 : (2009) 1 ALT(Cri) 152 : (2008) CriLJ 3514 : (2008) 7 JT 373 : (2008) 9 SCALE 633 : (2008) 15 SCC 161 : (2008) 5 Supreme 179

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)

Supreme Court07 Jul 2008Allowed

Radhe Vs State of Chhattisgarh

Supreme Court Of India · AIR 2008 SC 2878 : (2008) AIRSCW 4751 : (2009) 2 ALT(Cri) 184 : (2008) CriLJ 3520 : (2008) 7 JT 368 : (2009) 1 MPJR 355 : (2008) 9 SCALE 638 : (2008) 11 SCC 785

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Supreme Court07 Jul 2008Disposed Of

Kusuma Ankama Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2008 SC 2819 : (2008) AIRSCW 4669 : (2009) 1 ALD(Cri) 88 : (2009) 2 ALT(Cri) 164 : (2008) CriLJ 3502 : (2008) 7 JT 360 : (2008) 9 SCALE 652 : (2008) 13 SCC 257

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302

Supreme Court07 Jul 2008Allowed

Natraj Chinnappa Nair Vs State of Maharashtra

Supreme Court Of India · (2009) CriLJ 390 : (2008) 7 JT 284 : (2008) 9 SCALE 664 : (2008) 11 SCC 105

Penal Code, 1860 (IPC) — Section 302

Supreme Court07 Jul 2008Allowed

Murugan Vs State of Tamil Nadu

Supreme Court Of India · AIR 2008 SC 2876 : (2008) AIRSCW 4748 : (2008) CriLJ 3518 : (2008) 7 JT 281 : (2008) 9 SCALE 627 : (2008) 11 SCC 610

Penal Code, 1860 (IPC) — Section 302, 376(1), 511

Supreme Court07 Jul 2008Allowed

Nepal Singh Vs Upender Singh

Supreme Court Of India · (2009) 2 ALT 27 : (2008) 3 CLT 364 : (2008) 3 JCR 141 : (2008) 5 MhLj 733 : (2009) 3 MLJ 321 : (2008) 9 SCALE 630 : (2008) 7 SCC 334 : (2008) 3 UC 1370

Supreme Court07 Jul 2008Allowed

C.E.S.C. Ltd. Vs Smt. Sandhya Rani Barik and Others

Supreme Court Of India · AIR 2008 SC 2873 : (2008) 4 CALLT 5 : (2008) 4 CHN 89 Supp : (2008) 7 JT 485 : (2008) 9 SCALE 647

Land Acquisition Act, 1894 — Section 11West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 23(1A), 23(2), 4(1), 7(1), 7(2)

Supreme Court03 Jul 2008Dismissed

Maruti Dada Patil Sarvangin Vikas Sanstha Vs Hanuman Shikshan Prasarak Mandal and Others

Supreme Court Of India · (2008) 5 BomCR 277

Supreme Court02 Jul 2008Disposed Of

N. Sugalchand Jain Vs Mittalal Jain and Others

Supreme Court Of India · (2008) 07 SC CK 0094

Supreme Court26 Jun 2008Partly Allowed

Shankar Finance and Investments Vs State of Andhra Pradesh and Others

Supreme Court Of India · AIR 2009 SC 422 : (2008) 4 BC 523 : (2009) 1 GLH 297 : (2008) 4 MPHT 339 : (2008) 41 OCR 215 : (2008) 10 SCALE 654 : (2008) 8 SCC 536

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 482Electricity Act, 1910 — Section 50

Supreme Court26 Jun 2008Dismissed

State of Madhya Pradesh Vs Kalyan Singh

Supreme Court Of India · (2008) 06 SC CK 0020

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 157Madhya Pradesh Police Regulations — Regulation 710

Supreme Court20 Jun 2008Disposed Of

Hari Prasad Chhapolia Vs Union of India (UOI)

Supreme Court Of India · (2009) 1 ALT(Cri) 411 : (2008) 3 CLT 691 : (2008) CriLJ 3198 : (2008) 11 JT 106 : (2008) 7 SCC 690

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 394, 411A(2), 417, 431Customs Act, 1962 — Section 135(1)

Supreme Court20 Jun 2008Allowed

Roop Singh @ Rupa Vs The State of Punjab

Supreme Court Of India · (2009) 1 ALT(Cri) 147 : (2008) 56 BLJR 2017 : (2008) CriLJ 3184 : (2008) 11 JT 101 : (2008) NCC 832 : (2008) 40 OCR 981 : (2008) 9 SCALE 432 : (2008) 11 SCC 79 : (2008) 2 UJ 965

Penal Code, 1860 (IPC) — Section 302, 34, 449

Supreme Court19 Jun 2008Dismissed

National Capital Territory of Delhi and Another Vs Umesh Kumar

Supreme Court Of India · AIR 2008 SC 2918 : (2008) AIRSCW 4902 : (2008) 2 ALD(Cri) 166 : (2008) 8 JT 167 : (2008) 9 SCALE 758 : (2008) 8 SCC 333 : (2008) 3 ShimLC 254

Arms Act, 1959 — Section 17, 17(3), 18, 21, 25Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court16 Jun 2008Allowed

The State of West Bengal and Others Vs Kamal Sengupta and Another

Supreme Court Of India · (2009) 4 ALT 2 : (2008) 4 AWC 3764 Supp : (2008) 56 BLJR 2317 : (2009) 1 CALLT 21 : (2008) 8 JT 317 : (2008) 8 SCC 612 : (2008) 2 SCC(L&S) 735 : (2008) 3 SLJ 209 : (2009) 2 SLR 482

Administrative Tribunals Act, 1985 — Section 21, 22, 22(3), 4Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution (Forty-Second Amendment) Act, 1976 — Section 46

Supreme Court13 Jun 2008Disposed Of

Md. Kalam Vs The State of Bihar

Supreme Court Of India · (2008) 3 ACR 2387 : (2008) 2 ALD(Cri) 432 : (2008) 3 ALT(Cri) 52 : (2008) 3 CLT 305 : (2008) CriLJ 3194 : (2008) 7 SCC 257

Penal Code, 1860 (IPC) — Section 376, 376(2), 511

Supreme Court13 Jun 2008Allowed

Syed Peda Aowlia Vs The Public Prosecutor, High Court of A.P., Hyderabad

Supreme Court Of India · (2008) 3 ACR 2385 : (2008) 2 ALD(Cri) 429 : (2008) CriLJ 3486 : (2009) 1 GLH 199 : (2008) 11 SCC 394

Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court13 Jun 2008Allowed

Shri Shankar Prasad Ghosh (Dead) Vs The State of Bihar and Another

Supreme Court Of India · (2008) 3 ACR 2389 : (2008) CriLJ 3188 : (2009) 1 LW(Cri) 161 : (2008) 40 OCR 977 : (2008) 11 SCC 373

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 394, 394(2), 411A(2), 417, 431Penal Code, 1860 (IPC) — Section 302, 34, 409, 467, 471