Supreme Court15 May 2008Dismissed
Dalbir Singh Vs State of Haryana
Supreme Court Of India · AIR 2008 SC 2389 : (2008) 1 ALD(Cri) 1003 : (2008) CriLJ 3061 : (2008) 8 SCALE 504 : (2008) 11 SCC 425
Penal Code, 1860 (IPC) — Section 148, 149, 302
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,139 of 2,993
Supreme Court15 May 2008dismissed
Amol Singh Vs State of M.P.
Supreme Court Of India · (2008) 3 ACR 2650 : (2008) 2 ALD(Cri) 44 : (2008) 3 CLT 92 : (2008) 2 LW(Cri) 1291 : (2008) 8 SCALE 63 : (2008) 5 SCC 468
Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court15 May 2008Dismissed
K. Chithhayan Vs State of Tamil Nadu
Supreme Court Of India · (2008) 2 ALD(Cri) 36 : (2009) 1 MPHT 6 : (2008) 40 OCR 710 : (2008) 2 RLW 1790 : (2008) 7 SCALE 631 : (2008) 11 SCC 363
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 22, 42, 42(2), 43
Supreme Court15 May 2008Disposed Of
State of Bihar and Others Vs Bihar State ''Plus-2'' Lecturers Associations and Others
Supreme Court Of India · (2008) 05 SC CK 0101
Constitution of India, 1950 — Article 12, 136, 14, 142, 16
Supreme Court15 May 2008Allowed
Commissioner of Central Excise, Bangalore Vs Karnataka Agro Chemicals
Supreme Court Of India · (2008) 3 CLT 372 : (2008) 129 ECC 53 : (2008) 155 ECR 53 : (2008) 227 ELT 12 : (2008) 7 JT 236 : (2008) 9 SCALE 390 : (2008) 7 SCC 343
Central Excises and Salt Act, 1944 — Section 11AFertiliser (Control) Order, 1985 — Section 2
Supreme Court14 May 2008Allowed
Arjan Singh Vs Punit Ahluwalia and Others
Supreme Court Of India · AIR 2008 SC 2718 : (2008) AIRSCW 4534 : (2009) 6 ALT 14 : (2008) 4 AWC 3352 Supp : (2008) 6 JT 618 : (2009) 2 MhLj 13 : (2009) MPLJ 495 : (2008) 4 RLW 3236 : (2008) 8 SCC 348
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 2A, 151, 94, 96Specific Relief Act, 1963 — Section 19, 20Transfer of Property Act, 1882 — Section 52
Supreme Court14 May 2008Allowed
Sapna Vs United India Insurance Co. Ltd. and Another
Supreme Court Of India · (2008) ACJ 2148 : AIR 2008 SC 2281 : (2008) AIRSCW 4080 : (2008) 5 ALD 20 : (2008) 3 CLT 541 : (2008) 4 JCR 86 : (2008) 7 JT 569 : (2009) 1 LW 319 : (2008) 6 MLJ 124 : (2008) 152 PLR 378 : (2008) 8 SCALE 622 : (2008) 7 SCC 613 : (2008) 3 Supreme 735
Motor Vehicles Act, 1988 — Section 166, 168
Supreme Court14 May 2008Allowed
Kesarwani Zarda Bhandar Vs State of U.P. and Others
Supreme Court Of India · AIR 2008 SC 2733 : (2008) AIRSCW 4553 : (2009) 2 ALT 32 : (2008) 4 AWC 3497 Supp : (2008) 11 JT 50 : (2008) 105 RD 104 : (2008) 8 SCALE 674 : (2008) 8 SCC 305 : (2009) 13 STR 95 : (2008) 3 Supreme 636 : (2009) 19 VST 545
Bihar Agricultural Produce Markets Act, 1960 — Section 13, 26A, 5Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 2, 6, 8
Supreme Court14 May 2008Allowed
Dharampal Satyapal Ltd. and Another Vs State of Bihar and Others Agricultural Produce Market Committee, Muzzarfarpur Vs Prabhat Zarda Factory (India) Ltd. and Others
Supreme Court Of India · AIR 2008 SC 2610 : (2008) AIRSCW 4376 : (2008) 4 AWC 3495 Supp : (2008) 106 CALLT 374 : (2008) 106 CLT 374 : (2008) 7 SCC 19 : (2008) 3 Supreme 733
Bihar Agricultural Produce Markets Act, 1960 — Section 3, 39, 4, 4A
Supreme Court14 May 2008Dismissed
Rajkumar Gurawara (Dead) thr. L.Rs. Vs S.K. Sarwagi and Co. Pvt. Ltd. and Another
Supreme Court Of India · AIR 2008 SC 2303 : (2008) AIRSCW 4007 : (2008) 4 CHN 206 Supp : (2008) 5 CTC 253 : (2008) 8 MLJ 307 : (2008) 7 SCALE 471 : (2008) 14 SCC 364 : (2008) 4 Supreme 435
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151, 80Constitution of India, 1950 — Article 227
Supreme Court14 May 2008Allowed
Tikka Ram and Another Vs Kartara (Deceased) through LRs. and Others Shivla (Deceased) through LRs. and Another Vs Phool Singh and Others
Supreme Court Of India · (2009) 1 MLJ 991 : (2008) 8 SCALE 201 : (2008) 12 SCC 634
Punjab Pre-emption Act, 1913 — Section 15(2)
Supreme Court14 May 2008Dismissed
Shaukat Hussain Guru Vs State (NCT) Delhi and Another
Supreme Court Of India · AIR 2008 SC 2419 : (2008) AIRSCW 3688 : (2008) CriLJ 3016 : (2008) 40 OCR 664 : (2008) 7 SCALE 525 : (2008) 6 SCC 776
Constitution of India, 1950 — Article 12, 129, 137, 145, 32Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(2), 222(3), 313, 39Penal Code, 1860 (IPC) — Section 120B, 121, 122, 123, 124
Supreme Court14 May 2008Allowed
Shaikh Ali Hossain and Others Vs Sk. Showkat Ali and Another
Supreme Court Of India · (2009) 5 ALT 3 : (2008) 3 CLT 852 : (2008) 7 JT 265 : (2008) 9 SCALE 128 : (2008) 8 SCC 180
Constitution of India, 1950 — Article 136, 226, 227
Supreme Court14 May 2008Dismissed
Buddha Tri-Ratna Mission Vs Delhi Development Authority and Others
Supreme Court Of India · AIR 2008 SC 2572 : (2009) 4 ALT 21 : (2008) 10 JT 370 : (2008) 8 SCALE 184
Delhi Municipal Corporation Act, 1957 — Section 115
Supreme Court14 May 2008Allowed
Bharat Sanchar Nigam Ltd. and Another Vs BPL Mobile Cellular Ltd. and Others
Supreme Court Of India · (2008) 8 SCALE 106 : (2008) 13 SCC 597
Contract Act, 1872 — Section 10, 18, 2, 29, 60Evidence Act, 1872 — Section 81, 84Foreign Exchange Regulation Act, 1973 — Section 29(1), 73(3)
Supreme Court14 May 2008Dismissed
Ram Krishna Pandia Vs Jogesh Chandra Sarkar and Others
Supreme Court Of India · (2008) 7 SCALE 538 : (2008) 11 SCC 302
Supreme Court14 May 2008Dismissed
Bhupendra Vs State of Maharashtra and Another
Supreme Court Of India · AIR 2008 SC 2306 : (2008) AIRSCW 4011 : (2008) CriLJ 3587 : (2008) 7 SCALE 720 : (2006) 13 SCC 700
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 &mda
Supreme Court14 May 2008Allowed
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (2008) 6 JT 542 : (2008) 7 SCALE 476
Faridabad Complex (Regulation and Development) Act, 1971 — Section 27Forest (Conservation) Act, 1980 — Section 2Haryana Development and Regulation of Urban Areas Act, 1975 — Section 23
Supreme Court14 May 2008Dismissed
Ram Avadh and Others Vs Ram Das and Others
Supreme Court Of India · (2008) 3 CLT 777 : (2009) 106 RD 625 : (2008) 8 SCALE 249 : (2008) 8 SCC 58
Transfer of Property Act, 1882 — Section 55(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 4, 48, 9(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 135, 136, 137,
Supreme Court14 May 2008Dismissed
Ghaziabad Development Authority Vs Ved Prakash Aggarwal
Supreme Court Of India · AIR 2008 SC 2569 : (2008) AIRSCW 4322 : (2008) 6 ALLMR 986 : (2009) 6 ALT 10 : (2008) 3 CLT 688 : (2008) 1 GLH 3 : (2008) 3 GLH 1 : (2008) 7 JT 386 : (2008) 8 SCALE 631 : (2008) 7 SCC 686 : (2009) 91 SCL 281 : (2008) 3 Supreme 688 : (2008) 3 UPLBEC 2367
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 12B, 36, 36D