Supreme Court12 May 2008Dismissed

State of M.P. and Another Vs Anshuman Shukla

Supreme Court Of India · AIR 2008 SC 2454 : (2008) AIRSCW 3760 : (2009) 2 ALT 10 : (2008) 2 ARBLR 485 : (2008) 3 CLT 459 : (2008) 2 JLJ 364 : (2008) 8 SCALE 425 : (2008) 7 SCC 487 : (2008) 4 Supreme 335

Civil Procedure Code, 1908 (CPC) — Section 115, 2Companies Act, 1956 — Section 111(3)Evidence Act, 1872 — Section 3
Supreme Court11 May 2008Allowed

Hardeep Singh and Others Vs State of Haryana

Supreme Court Of India · AIR 2008 SC 3113 : (2009) AIRSCW 462 : (2008) AIRSCW 5250 : (2009) 1 ALD(Cri) 223 : (2008) 2 ALD(Cri) 409 : (2008) 10 JT 593 : (2008) 8 SCALE 686 : (2008) 12 SCC 39 : (2008) 4 Supreme 501 : (2008) 8 Supreme 402

Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court09 May 2008Dismissed

Union of India (UOI) and Another Vs Belgachi Tea Co. Ltd. and Others

Supreme Court Of India · (2008) 4 CALLT 33 : (2008) 4 CHN 152 Supp : (2008) 216 CTR 337 : (2008) 1 ITR 304 : (2008) 7 JT 114 : (2008) 8 SCALE 407 : (2008) 12 SCC 450 : (2008) 170 TAXMAN 209

Bengal Agricultural Income Tax (Amendment) Act, 1980 — Section 10(30), 3, 5Bengal Agricultural Income Tax Act, 1944 — Section 2, 8, 8(1A), 8(3)Constitution of India, 1950 — Article 226, 245, 366(1)
Supreme Court09 May 2008Allowed

P.S. Gopinathan Vs State of Kerala and Others

Supreme Court Of India · AIR 2008 SC 2768 : (2008) AIRSCW 4602 : (2008) 3 CLT 174 : (2008) 7 SCALE 564 : (2008) 7 SCC 70 : (2008) 2 SCC(L&S) 225 : (2008) 3 SLJ 268 : (2009) 1 SLR 590 : (2008) 4 Supreme 85

Constitution of India, 1950 — Article 136, 233, 233(1)Kerala Higher Judicial Service Rules, 1961 — Rule 1, 2, 5(2), 6
Supreme Court09 May 2008Dismissed

Ashok Kumar Pandey and Others Vs State of Bihar

Supreme Court Of India · (2008) 4 CHN 15 Supp : (2008) 3 CLT 498 : (2008) 3 CTC 775 : (2008) 4 JCR 81 : (2008) 6 MLJ 133 : (2008) 4 PLJR 64 : (2009) 106 RD 413 : (2008) 13 SCALE 378 : (2008) 7 SCC 544

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(2), 10(3), 11(1), 18, 2
Supreme Court09 May 2008Allowed

Mosiruddin Munshi Vs Md. Siraj and Others

Supreme Court Of India · (2008) 40 OCR 656 : (2008) 4 RLW 3243 : (2008) 7 SCALE 508 : (2008) 8 SCC 434 : (2008) 3 ShimLC 256

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 420
Supreme Court09 May 2008Dismissed

Girish Singh Vs State of Uttaranchal

Supreme Court Of India · (2008) 3 ACR 2482 : AIR 2008 SC 3136 : (2008) AIRSCW 5283 : (2008) 40 OCR 705 : (2008) 7 SCALE 586 : (2008) 15 SCC 330

Penal Code, 1860 (IPC) — Section 299, 300, 304, 304A
Supreme Court09 May 2008Allowed

K. Janardhan Vs United India Insurance Co. Ltd. and Another

Supreme Court Of India · (2008) ACJ 2039 : AIR 2008 SC 2384 : (2008) AIRSCW 3951 : (2009) 1 ALT 48 : (2008) 118 FLR 1185 : (2008) 6 KarLJ 83 : (2008) 2 KLT 995 : (2008) 2 LLJ 960 : (2009) 1 LW 330 : (2008) 6 MLJ 147 : (2008) 4 PLJR 76 : (2008) 151 PLR 757 : (2008) 8 SCALE 240 : (

Motor Vehicles Act, 1988 — Section 8, 9Workmens Compensation Act, 1923 — Section 2(1)
Supreme Court09 May 2008Allowed

Union of India (UOI) and Others Vs Bipad Bhanjan Gayen

Supreme Court Of India · (2008) 5 ALLMR 966 : (2008) 8 MLJ 1139 : (2008) 4 PLJR 213 : (2008) 8 SCALE 482 : (2008) 11 SCC 314 : (2008) 2 SCC(L&S) 1034 : (2008) 3 SLJ 281

Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 376Railway Protection Force Rules, 1987 — Rule 57, 67
Supreme Court09 May 2008Allowed

State of Meghalaya and Others Vs Mecken Singh N. Marak

Supreme Court Of India · AIR 2008 SC 2862 : (2008) AIRSCW 4726 : (2009) 2 ALT 19 : (2008) 3 CLT 517 : (2008) 118 FLR 372 : (2009) 4 GLT 2 : (2009) 4 GLT 11 : (2008) 11 JT 119 : (2009) 1 LW 347 : (2008) 7 SCC 580 : (2008) 2 SCC(L&S) 431 : (2009) 1 UPLBEC 243

Constitution of India, 1950 — Article 226
Supreme Court09 May 2008Allowed

Vidya Wanti and Another Vs Durga Dass

Supreme Court Of India · (2008) 3 CLT 274 : (2008) 7 JT 110 : (2008) 6 MhLj 1 : (2008) MPLJ 369 : (2008) 105 RD 304 : (2008) 8 SCALE 652 : (2008) 7 SCC 216

Constitution of India, 1950 — Article 136