CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,166 of 2,993

Supreme Court26 Feb 2008Allowed

Abdulsattar Yusufbhai Qureshi and Others Vs State of Gujarat

Supreme Court Of India · AIR 2008 SC 1695 : (2008) AIRSCW 1974 : (2008) 3 ALLMR 462 : (2008) 1 CLT 839 : (2008) 3 JCR 172 : (2008) 3 JT 198 : (2008) 3 MLJ 943 : (2008) 3 SCALE 179 : (2008) 4 SCC 799

Bombay Animal Preservation (Gujarat Amendment) Act, 1994 — Section 2Bombay Animal Preservation Act, 1954 — Section 5, 5(1A), 5(3)Gujarat Essential Commodities and Cattle (Control) Act, 1958 — Section 4(1), 4(2), 5(1
Read judgment
Supreme Court26 Feb 2008Dismissed

Silvey and Others Vs Arun Varghese and Another

Supreme Court Of India · AIR 2008 SC 1568 : (2008) AIRSCW 1632 : (2008) 2 AWC 1544 Supp : (2008) 2 CHN 92 Supp : (2008) 3 MLJ 951 : (2008) 3 SCALE 205 : (2008) 11 SCC 45

Specific Relief Act, 1963 — Section 16C
Read judgment
Supreme Court26 Feb 2008Allowed

J. Ramulu Vs State of Andhra Pradesh

Supreme Court Of India · AIR 2008 SC 1505 : (2008) AIRSCW 1602 : (2008) 2 ALD(Cri) 457 : (2008) CriLJ 1918 : (2008) 3 JT 23 : (2008) 2 KLJ 459 : (2008) 2 KLT 459 : (2008) NCC 503 : (2008) 3 SCALE 113 : (2009) 16 SCC 432 : (2008) 2 Supreme 402

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
Read judgment
Supreme Court26 Feb 2008Dismissed

State of Punjab and Another Vs Hari Singh

Supreme Court Of India · (2008) 2 AWC 1293 Supp : (2008) 117 FLR 195 : (2008) 3 JT 415 : (2008) 3 SCALE 170 : (2008) 11 SCC 85 : (2008) 2 SCC(L&S) 1107 : (2008) 2 UPLBEC 1840

Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 3(1)Punjab Civil Services Rules — Rule 12.1, 13.1, 13.9(2), 3(1)Punjab Police Rules, 1934 — Rule 12.1
Read judgment
Supreme Court26 Feb 2008Allowed

Sainik Security Vs Sheela Bai and Others

Supreme Court Of India · AIR 2008 SC 1688 : (2008) AIRSCW 1948 : (2008) 2 AWC 1302(1) Supp : (2008) 1 CLT 585 : (2008) 3 JT 468 : (2008) 151 PLR 633 : (2008) 3 SCALE 85 : (2008) 3 SCC 257

Read judgment
Supreme Court26 Feb 2008Dismissed

Umesh Challiyil Vs K.P. Rajendran

Supreme Court Of India · AIR 2008 SC 1577 : (2008) AIRSCW 1743 : (2008) 3 ALLMR 488 : (2008) 2 AWC 1552 Supp : (2008) 3 GLH 548 : (2008) 3 JT 232 : (2008) 2 KLT 47 : (2008) 4 MLJ 375 : (2008) 3 SCALE 252 : (2008) 11 SCC 740

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 225
Read judgment
Supreme Court25 Feb 2008Allowed

Government of Andhra Pradesh and Others Vs Smt. P. Laxmi Devi

Supreme Court Of India · AIR 2008 SC 1640 : (2008) AIRSCW 1826 : (2008) 3 ALD 56 : (2008) 2 ALT 100 : (2008) 56 BLJR 1550 : (2008) 2 GLH 167 : (2008) 3 JCR 90 : (2008) 2 JT 639 : (2008) 3 SCALE 45 : (2008) 4 SCC 720 : (2008) 2 Supreme 472

Bombay Municipal Corporation Act, 1888 — Section 217, 406Constitution of India, 1950 — Article 14, 19(1), 246(1), 37Stamp Act, 1899 — Section 2(10), 3, 33(1), 33(3), 47A
Read judgment
Supreme Court25 Feb 2008Dismissed

State of U.P. and Others Vs Manoj Kumar Dwivedi and Others

Supreme Court Of India · (2008) AIRSCW 1224 : (2008) 2 AWC 1302 Supp : (2008) 2 CLT 312 : (2008) 126 ECC 179 : (2008) 152 ECR 179 : (2008) 4 JT 313 : (2008) 3 SCALE 396 : (2008) 4 SCC 111

Uttar Pradesh Excise Act, 1910 — Section 40, 40(2)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Number and Location of Excise Shops Rules, 1968 — Rule 2, 5, 5(4)
Read judgment
Supreme Court25 Feb 2008Dismissed

Arundhati @ Harshana Vs Iranna @ Veerendra

Supreme Court Of India · (2008) 3 ALLMR 471 : (2008) 6 ALT 25 : (2008) 2 AWC 1603 Supp : (2008) 1 CLT 571 : (2008) 2 GLH 700 : (2008) 3 JT 197 : (2008) 3 KarLJ 717 : (2008) 2 LW 808 : (2008) 150 PLR 307 : (2008) 2 RLW 1144 : (2008) 3 SCALE 264 : (2008) 3 SCC 181

Read judgment
Supreme Court25 Feb 2008Allowed

Rajesh Kumar and Another Vs State Govt. of NCT of Delhi

Supreme Court Of India · (2008) 2 ACR 1646 : (2008) 2 CLT 878 : (2008) 3 JT 330 : (2008) 1 KLT 985 : (2008) 3 SCALE 87 : (2008) 4 SCC 493

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(2), 313Punjab Excise Act, 1914 — Section 61
Read judgment
Supreme Court25 Feb 2008Dismissed

Liyakat Vs State of Uttaranchal

Supreme Court Of India · AIR 2008 SC 1537 : (2008) AIRSCW 1678 : (2008) CriLJ 1931 : (2008) 3 JT 143 : (2008) 3 SCALE 108

Criminal Procedure Code, 1973 (CrPC) — Section 313, 367Penal Code, 1860 (IPC) — Section 201, 302
Read judgment
Supreme Court25 Feb 2008Disposed Of

Goyal Enterprises Vs State of Jharkhand and Another

Supreme Court Of India · AIR 2008 SC 1510 : (2008) AIRSCW 1609 : (2008) 2 ALT(Cri) 193 : (2008) CriLJ 1923 : (2008) 1 GLH 712 : (2008) 3 JT 309 : (2008) 39 OCR 958 : (2008) 3 SCALE 74 : (2008) 13 SCC 570 : (2008) 1 UC 492

Constitution of India, 1950 — Article 136, 141Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment